Income Tax Appellate Tribunal - Ahmedabad
Alpeshbhai Rasiklal Lakhani (Huf),, ... vs Dy. Commissioner Of Income ... on 14 November, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
AHMEDABAD "C" BENCH
(BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER
& SHRI S. S. GODARA, JUDICIAL MEMBER)
ITA. No: 2483/AHD/2015
(Assessment Year: 2011-12)
Alpeshbhai Rasiklal V/S The Dy. Commissioner of
Lakhani [H.U.F.] 24, Income Tax, Circle-6,
Satyam Crystal Bunglows, Ahmedabad
B/h, Rajpath Club,
Bodakdev, Ahmedabad-
380015
(Appellant) (Respondent)
PAN: AAFHA7058D
Appellant by : Shri Ankit Talsania, AR
Respondent by : Shri Prasoon Kabra, Sr. D.R.
(आदे श)/ORDER
Date of hearing : 02-11-2017
Date of Pronouncement : 14 -11-2017
PER N.K. BILLAIYA, ACCOUNTANT MEMBER
1. This appeal by the assessee is preferred against the order of the Ld. CIT(A)-13, Ahmedabad dated 27.07.2015 pertaining to A.Y. 2011-12.
2 ITA No. 2483/Ahd/2015. A.Y. 2011-12
2. The only grievance of the assessee is that the ld. CIT(A) erred in confirming the addition of Rs. 1 lakh on account of low withdrawal for household expenses.
3. The underlying facts in issue show that the assessee has shown withdrawals for household expenses totaling to Rs. 27,500/- per month which comes to Rs. 3,30,000/- per annum for a family of four members which included two school going children. The yearly withdrawals per head is Rs. 82,500/-. There is no adverse finding in the assessment order in relation to any specific expenditure incurred by the assessee or his family members during the year under consideration.
4. Not pointing out any specific head of expenditure which according to the A.O. was disproportionate to the yearly withdrawals shown by the assessee, any disallowance on account of low withdrawal for household expenses cannot be sustained. We, accordingly direct the A.O. to delete the addition of Rs. one lac.
5. Appeal filed by the Assessee is allowed.
Order pronounced in Open Court on 14- 11- 2017.
Sd/- Sd/-
(S.S. GODARA) (N. K. BILLAIYA)
JUDICIAL MEMBER True Copy ACCOUNTANT MEMBER
Ahmedabad: Dated: 14/11/2017
Rajesh
Copy of the Order forwarded to:-
1. The Appellant.
2. The Respondent.
3. The CIT (Appeals) -
4. The CIT concerned.
5. The DR., ITAT, Ahmedabad.
3 ITA No. 2483/Ahd/2015
. A.Y. 2011-12
6. Guard File.
By ORDER
Deputy/Asstt.Registrar
ITAT,Ahmedabad