Income Tax Appellate Tribunal - Delhi
Jasbir Kaur Bhalla, Gurgaon vs Assessee on 7 January, 2016
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH: 'D' NEW DELHI
BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER
AND
SMT. BEENA A. PILLAI, JUDICIAL MEMBER
ITA No.616/Del/2014
Assessment Year : 2009-10
Jasbir KAur Bhalla Vs. ITO,
7214, DLF City, Phase-4, Ward 1(1),
Gurgaon Gurgaon
PAN : AAIPB6734A
Appellant by T.R.Talwar Adv.
Respondent by Shri Raman Kant Garg, Sr. DR
Date of Hearing : 07.01.2016
Date of Pronouncement : 07.01.2016
ORDER
PER BEENA A. PILLAI, JM:
This appeal by the assessee is directed against the order passed by the CIT(A) 24 on 28.11.2013 in relation to the assessment years 2009-10.
2. The issue raised in this appeal is against the addition of Rs.,54,42,000/- on account of unexplained cash credits by the assessee which remain unsubstantiated by the assessee. ITA No.5969/Del/2012
3. Briefly stated, the facts of the case are that assessee had filed its return of income on 31.07.2009, declaring an income of Rs. 2,15,700/-, for the year under consideration. The case was selected for scrutiny and notices were issued to the assessee. However the assesee appeared only once and thereafter did not appear before the ld.Ao and so the assessment order was passed by making an addition of Rs. 54,42,000/-
3.2. Aggrieved by the order of the ld.Ao the assessee preferred an appeal before the Ld,CIT(A). The assessee filed certain documents in respect of the cash deposits. The same was remanded to the ld.AO. In upholding the addition, the ld. CIT(A) refused to admit/entertain additional evidence filed by the assessee under Rule 46A in support of his contention. On the basis of the remand report the ld CIT(A) confirmed addition of Rs. 54,42,000/-.
4. Aggrieved against the sustenance of addition to the above extent, the assessee is in appeal before us.
4.1. We have heard the rival submissions and perused the relevant material on record. It is observed that the assessee admittedly made cash deposits in the bank account of the assessee. When the 2 ITA No.5969/Del/2012 assessee tried to furnish additional evidence before the ld. CIT(A), he refused to admit such additional evidence on the ground that the AO gave enough opportunities to the assessee.
4.2. Considering the totality of the facts and circumstances in the instant case and without commenting upon the merits of the additional evidence, we are of the considered opinion that the ends of justice would meet adequately if the impugned order is set aside pro tanto and the matter is restored to the file of AO. We order accordingly and direct the AO to examine the assessee's contention in this regard and, then, decide the issue afresh. Needless to say, the assessee will be at liberty to file fresh evidence before the AO in support of his contention in such fresh proceedings.
5. In the result, the appeal is allowed for statistical purposes.
The order pronounced in the open court on 07.01.2016.
Sd/- Sd/- (S.V. MEHROTRA) (BEENA A. PILLAI) ACCOUNTANT MEMBER JUDICIAL MEMBER Dated: 07th JANUARY 2016 3 ITA No.5969/Del/2012 Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT (A) 5. DR, ITAT AR, ITAT, NEW DELHI. 4