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“income from other sources”

Income HeadsSection 56Section 568,248 judgments

The decision most relied on for income from other sources is Jute Corporation of India Ltd. v. CIT (187 ITR 688), cited in 1,372 judgments on BharatTax.

Leading authorities on income from other sources

Jute Corporation of India Ltd. v. CIT
187 ITR 688 · 1991 · Supreme Court
1,372
citing judgments

The Commissioner of Income Tax (Appeals) possesses co-terminus powers with the Assessing Officer and can direct the Assessing Officer to perform actions he failed to do, but cannot introduce a new source of income in the assessment. The appellate assessment must be confined to the items of income that were the subject matter of the original assessment.

Totgars Co-operative Sale Society Ltd. v. ITO
322 ITR 283 · 2010 · Supreme Court
1,283
citing judgments

The interest income earned by a cooperative society from investing its surplus funds in fixed deposits with banks is not "derived from" its eligible business activities and is taxable as "income from other sources" under Section 56, thus not qualifying for deduction under Section 80P.

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

GE India Technology Centre Pvt. Ltd. v. CIT
327 ITR 456 · 2010 · Supreme Court
663
citing judgments

Tax must be deducted at source from payments made to a non-resident under Section 195 only if such payment is chargeable to tax in India. The Assessing Officer bears the onus to establish that the payments made are indeed chargeable to tax under the Income Tax Act.

Commissioner of Income Tax v. Nova Promoters and Finlease (P) Ltd.
342 ITR 169 · 2012 · High Court
658
citing judgments

To make an addition under Section 68 for unexplained cash credits, the Assessing Officer must conduct proper inquiry into the identity, genuineness, and creditworthiness of the creditor, especially concerning share application money. The assessee's initial discharge of burden by providing necessary details shifts the onus back to the AO for further investigation, including the source of source.

Tuticorin Alkali Chemicals & Fertilizers Ltd. v. CIT
227 ITR 172 · 1997 · Supreme Court
621
citing judgments

Interest income earned on deposits, particularly before the commencement of business operations or as a requirement for business licensing, is taxable as "income from other sources" under Section 56, and cannot be treated as business income or set off against interest on borrowed funds.

Kale Khan Mohammad Hanif v. CIT
50 ITR 1 · 1963 · Supreme Court
581
citing judgments

The assessee bears the onus of proving the source and nature of any sum of money or receipt found to have been received by them. If the assessee fails to satisfactorily explain the receipt, the Income-tax Officer is entitled to treat it as taxable income.

Liberty India v. CIT
317 ITR 218 · 2009 · Supreme Court
571
citing judgments

The Supreme Court clarified that for profits and gains to be eligible for deductions under sections like 10B, 80IA, or 80IB, the income must be "derived from" or have a direct nexus to the eligible business activity. Income from incidental sources like the sale of scrips/licenses or interest on employee loans is generally not considered as derived from the eligible business for such deductions.

Judgments citing income from other sources

ITO-1(1), Gwalior vs. Braj Gopal Gupta, Dabra

In the result, ITA No.246/Agr/2024 & ITA No

ITA 264/AGR/2024[2018-19]Status: DisposedITAT Agra28 Mar 2025AY 2018-19

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.246/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 2. आयकरअपील सं. / Ita No.247/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 3. आयकरअपील सं. / Ita No.248/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Brajgopal Gupta Ito बनाम/ 54, Harsi Road Gawalior (Mp) Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपील सं. / Ita No.264/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Ito Shri Brajgopal Gupta बनाम/ Gawalior (Mp) 54, Harsi Road Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : None Revenue By : Shri Sukesh Kumar Jain – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025

For Appellant: NoneFor Respondent: Shri Sukesh Kumar Jain – Ld. CIT-DR
Section 144Section 271ASection 69A

receipts of Rs.0.30 Lacs against which Ld. AO estimated income at 8%. The assessee earned interest of Rs.0.51 Lacs which was added as income from other sources. The Tax Auditor reported income of Rs.13.43 Lacs. After adding all these components, Ld. AO determined total income of Rs.470.93 Lacs on best

Brajgopal Gupta, Dabra vs. ITO, Gwalior

In the result, ITA No.246/Agr/2024 & ITA No

ITA 248/AGR/2024[201819]Status: DisposedITAT Agra28 Mar 2025

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.246/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 2. आयकरअपील सं. / Ita No.247/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 3. आयकरअपील सं. / Ita No.248/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Brajgopal Gupta Ito बनाम/ 54, Harsi Road Gawalior (Mp) Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपील सं. / Ita No.264/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Ito Shri Brajgopal Gupta बनाम/ Gawalior (Mp) 54, Harsi Road Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : None Revenue By : Shri Sukesh Kumar Jain – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025

For Appellant: NoneFor Respondent: Shri Sukesh Kumar Jain – Ld. CIT-DR
Section 144Section 271ASection 69A

receipts of Rs.0.30 Lacs against which Ld. AO estimated income at 8%. The assessee earned interest of Rs.0.51 Lacs which was added as income from other sources. The Tax Auditor reported income of Rs.13.43 Lacs. After adding all these components, Ld. AO determined total income of Rs.470.93 Lacs on best

Brajgopal Gupt, Dabra vs. It, Gwalior

In the result, ITA No.246/Agr/2024 & ITA No

ITA 247/AGR/2024[201819]Status: DisposedITAT Agra28 Mar 2025

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.246/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 2. आयकरअपील सं. / Ita No.247/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 3. आयकरअपील सं. / Ita No.248/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Brajgopal Gupta Ito बनाम/ 54, Harsi Road Gawalior (Mp) Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपील सं. / Ita No.264/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Ito Shri Brajgopal Gupta बनाम/ Gawalior (Mp) 54, Harsi Road Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : None Revenue By : Shri Sukesh Kumar Jain – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025

For Appellant: NoneFor Respondent: Shri Sukesh Kumar Jain – Ld. CIT-DR
Section 144Section 271ASection 69A

receipts of Rs.0.30 Lacs against which Ld. AO estimated income at 8%. The assessee earned interest of Rs.0.51 Lacs which was added as income from other sources. The Tax Auditor reported income of Rs.13.43 Lacs. After adding all these components, Ld. AO determined total income of Rs.470.93 Lacs on best

Brajgopal Gupta, Dabra vs. ITO, Income Tax Departmen

In the result, ITA No.246/Agr/2024 & ITA No

ITA 246/AGR/2024[2018-19]Status: DisposedITAT Agra28 Mar 2025AY 2018-19

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपील सं. / Ita No.246/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 2. आयकरअपील सं. / Ita No.247/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) & 3. आयकरअपील सं. / Ita No.248/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Shri Brajgopal Gupta Ito बनाम/ 54, Harsi Road Gawalior (Mp) Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) & 4. आयकरअपील सं. / Ita No.264/Agr/2024 (िनधा"रणवष" / Assessment Year: 2018-19) Ito Shri Brajgopal Gupta बनाम/ Gawalior (Mp) 54, Harsi Road Infront Of Sanyas Ashram Vs. Mp 475110 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Armpg-7098-M (अपीलाथ"/Appellant) : (""थ" / Respondent) Assessee By : None Revenue By : Shri Sukesh Kumar Jain – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 20-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025

For Appellant: NoneFor Respondent: Shri Sukesh Kumar Jain – Ld. CIT-DR
Section 144Section 271ASection 69A

receipts of Rs.0.30 Lacs against which Ld. AO estimated income at 8%. The assessee earned interest of Rs.0.51 Lacs which was added as income from other sources. The Tax Auditor reported income of Rs.13.43 Lacs. After adding all these components, Ld. AO determined total income of Rs.470.93 Lacs on best

Bipin Babu Agrawal, Mathura vs. ACIT, Central Circle, Agra

The appeal stands partly allowed

ITA 149/AGR/2022[2019-20]Status: DisposedITAT Agra28 Mar 2025AY 2019-20

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं. / Ita No.149/Agr/2022 (िनधा"रणवष" / Assessment Year: 2019-20) Shri Bipin Babu Agarwal Dcit / Acit बनाम/ 16, Kamla Vihar Colony Central Circle Vs. Masani, Mathura 281 001 Agra "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aawpa-0864-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri M. M. Agrawal (Ca) – Ld. Ar ""थ"कीओरसे/Respondent By : Dr. Arun Kumar Yadav – Ld. Cit-Dr सुनवाईकीतारीख/Date Of Hearing : 19-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2019-20 Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), Kanpur-4 [Cit(A)] Dated 28-06-2022 In The Matter Of An Assessment Framed By Ld. Assessing Officer [Ao] U/S. 143(3) Of The Act On 30-09-2021. Having Heard Vehement Arguments Of Both The Sides & Upon Perusal Of Case Records, The Appeal Is Disposed-Off As Under. During The Year, The Assessee Being Resident Individual Carried Out Business Activities In Proprietorship Concern Namely M/S Parshant Silver Handicrafts. Assessment Proceedings 2.1 The Assessee’S Return Of Income Was Scrutinized Pursuant To Search Action On R.S. Bullion & Jewellers Group Of Cases At Mathura

For Appellant: Shri M. M. Agrawal (CA) – Ld. ARFor Respondent: Dr. Arun Kumar Yadav – Ld. CIT-DR
Section 132Section 143(3)

such invoices. Therefore, adverse inference on the basis of unsigned invoices was misconceived and ill-founded. However, Ld. AO added the deposits as income from other sources u/s 68 r.w.s. 115BBE and framed the assessment. Appellate Proceedings 3. The Ld. CIT(A) duly considered the elaborate written submissions

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax Circle 1 Gwalior, Gwalior

The appeal stand partly allowed

ITA 83/AGR/2021[2013-14]Status: DisposedITAT Agra28 Mar 2025AY 2013-14

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

records, the appeal is disposed-off as under. Proceedings before lower authorities 3.1 The assessee claimed loss of Rs.14.67 Lacs under the head income from other sources due to the fact that it received interest of Rs.35.13 Lacs but it paid interest of Rs.50.47 Lacs. In other words, the assessee

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax Circle 1 Gwalior, Gwalior

The appeal stand partly allowed

ITA 82/AGR/2021[2012-13]Status: DisposedITAT Agra28 Mar 2025AY 2012-13

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

records, the appeal is disposed-off as under. Proceedings before lower authorities 3.1 The assessee claimed loss of Rs.14.67 Lacs under the head income from other sources due to the fact that it received interest of Rs.35.13 Lacs but it paid interest of Rs.50.47 Lacs. In other words, the assessee

Ramji Das Gupta, Gwalior vs. Asstt. Commissioner of Income Tax, Circle 1 Gwalior

The appeal stand partly allowed

ITA 81/AGR/2021[2011-12]Status: DisposedITAT Agra28 Mar 2025AY 2011-12

Bench: Hon’Ble Shri Satbeer Singh Godara, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am 1. आयकरअपीलसं./ Ita No. 81/Agr/2021 (िनधा"रणवष" / Assessment Year: 2011-12) & 2. आयकरअपीलसं./ Ita No.82/Agr/2021 (िनधा"रणवष" / Assessment Year: 2012-13) & 3. आयकरअपीलसं./ Ita No.83/Agr/2021 (िनधा"रणवष" / Assessment Year: 2013-14) Shri Ramji Das Gupta Acit-Circle-1, बनाम/ 27, Madhav Nagar, Gwalior Vs. Gwalior "थायीलेखासं./जीआइआरसं./Pan/Gir No.Acopg-5414-C (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri Gourav Goyal, Ca- Ld. Ar ""थ"कीओरसे/Respondent By : Shri Shailendra Shrivastava – Ld. Sr. Dr सुनवाईकीतारीख/Date Of Hearing : 12-02-2025 घोषणाकीतारीख /Date Of Pronouncement : 28-03-2025 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2011- 12 To 2013-14 Arises Out Of Separate Orders Of First Appellate Authority. The Facts & Issues Are Admittedly The Same. First, We Take Up Appeal For Ay 2011-12 Which Arises Out Of An Order Of Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac)

For Appellant: Shri Gourav Goyal, CA- Ld. ARFor Respondent: Shri Shailendra Shrivastava – Ld. Sr. DR
Section 143(3)Section 50C

records, the appeal is disposed-off as under. Proceedings before lower authorities 3.1 The assessee claimed loss of Rs.14.67 Lacs under the head income from other sources due to the fact that it received interest of Rs.35.13 Lacs but it paid interest of Rs.50.47 Lacs. In other words, the assessee

Ramdas Pandharinath Kale(HUF), Pune vs. ITO, Ward-12(3), Pune

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 246/PUN/2025[2013-14]Status: DisposedITAT Pune28 Mar 2025AY 2013-14

Bench: Shri R.K.Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.246/Pun/2025 िनधा"रण वष" / Assessment Year: 2013-14 Ramdas Pandharinath Kale V The Income Tax Officer, (Huf), S Ward-12(3), Pune. Wagjholi, Kalewasti, Kasanand Road, Haveli, Pune – 412207. Pan: Aaqhr7916A Appellant/ Assessee Respondent /Revenue Assessee By Shri Abhay Avachat – Ar Revenue By Shri Arvind Desai – Addl.Cit(Dr) Date Of Hearing 27/03/2025 Date Of Pronouncement 28/03/2025 आदेश/ Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Of Ld.Commissioner Of Income Tax(Appeals)[Nfac], Delhi U/S.250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’), Dated 19.10.2024 For The A.Y.2013-14. The Assessee Has Raised The Following Grounds Of Appeal : “Each Ground Is Taken Without Prejudice To Each Other.

Section 143(1)Section 143(2)Section 143(3)Section 250Section 271(1)(c)Section 54

appeal.” 2. Facts of the case in brief are that the assessee is a HUF deriving income from business, capital gains and income from other sources, furnished return of income on 31.07.2014 declaring total income at Rs.1,74,682/-. The Return was processed under section 143(1) of Income ... Rs.1,74,682/-. The above assessed income includes withdrawal of deduction under section 54 of the Income Tax Act of Rs.25 lakhs income from other sources of Rs.55,522/- and disallowance of expenses of Rs.40,000/-. Penalty proceedings under section 271(1)(c) of the Act were also initiated

Lokmanya Gramin Bigar Sheti Sahakari Patsanstha Maryadit Sanli, Sangli vs. ITO Ward5 Sangli, Sangli

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 2261/PUN/2024[2018-19]Status: DisposedITAT Pune28 Mar 2025AY 2018-19

Bench: Shri Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2261/Pun/2024 िनधा"रण वष" / Assessment Year : 2018-19 Lokmanya Gramin Bigar Vs. Ito, Ward-5, Sangli. Sheti Sahakari Patsanstha Maryadit, At Post 1, Kameri, Walwa, Sangli- 415403. Pan : Aabal0364J Appellant Respondent Assessee By : Shri Sarang Gudhate Revenue By : Shri Chandra Vijay Date Of Hearing : 22.01.2025 Date Of Pronouncement : 28.03.2025 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 06.09.2024 Passed By Ld. Cit(A)/Nfac For The Assessment Year 2018-19. 2. Facts Of The Case, In Brief, Are That The Assessee Is A Cooperative Society Providing Credit Facilities To Its Members & Has Not Filed Its Return Of Income For The Period Under Consideration. On The Basis Of Information That The Assessee Had Deposited Cash Of Rs.7,47,10,709/-

For Appellant: Shri Sarang GudhateFor Respondent: Shri Chandra Vijay
Section 147Section 148Section 148ASection 69Section 69A

money u/s 69A of Rs.6,24,88,224/- and unexplained investments u/s 69 of Rs.3,69,21,340/- and undisclosed interest income as income from other sources of Rs.11,39,379/-. Since the assessee remained absent, Ld. CIT(A)/NFAC dismissed the appeal filed by the assessee. It is this