Income Tax Appellate Tribunal - Ahmedabad
Savitaben Arvindbhai Patel, Surat vs Income Tax Officer,Ward-2(2),, Surat on 24 March, 2017
आयकर अपील
य अ धकरण, अहमदाबाद यायपीठ अहमदाबाद ।
IN THE INCOME TAX APPELLATE TRIBUNAL
" SMC " BENCH, AHMEDABAD
सव ी द प कुमार के डया, लेखा सद य एवं महावीर साद, या यक सद य के सम ।
BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER
And SHRI MAHAVIR PRASAD, JUDICIAL MEMBER
आयकर अपील सं./I.T.A. No.107/Ahd/2014
( नधा रण वष / Assessment Year : 2010-11)
Savitaben Arvindbhai Patel बनाम/ The ITO
No.17, Apsara Ind Society Vs. Wd-2(2)
Udhna Magdalla Road Surat
Surat - 395 007
थायी ले खा सं . /जीआइआर सं . / PAN/GIR No. : ABGPP 5099 M
(अपीलाथ& /Appellant) .. ( 'यथ& / Respondent)
अपीलाथ& ओर से /Appellant by : Shri Rushi Parekh, CA
'यथ& क) ओर से/Respondent by : Sumit Kumar Verma, Sr.DR
ु वाई क) तार ख /
सन Date of Hearing 22/03/2017
घोषणा क) तार ख /Date of Pronounce ment 24/ 03 /2017
आदे श / O R D E R
PER PRADIP KUMAR KEDIA, AM:
The captioned appeal by the Assessee is directed against the order of the Commissioner of Income Tax(Appeals)-II, Surat, [CIT(A) in short] dated 12/12/2013 for the Assessment Year (AY) 2010-11.
ITA No.107/Ahd/2014Savitaben Arvindbhai Patel vs. ITO Asst.Year - 2010-11 -2-
2. The solitary grievance of the assessee in the present appeal towards addition of Rs.4,50,000/- on account of unexplained cash deposits.
3. At the outset, the Ld.AR Mr.Rushi Parekh, in the course of hearing, submitted that the authorities below have misconstrued the facts concerning the cash deposits. The Ld.AR referred to the bank statement of the assessee maintained with Unjha Nagarik Sahakari Bank Ltd. and submitted that the assessee has withdrawn Rs.8,55,000/- from the bank on 20/08/2008 which was lying at the disposal of the assessee. The impugned cash deposits during the FY 2009-10 have been sourced out of the aforesaid cash withdrawal.
4. The Ld.DR, on the other hand, submitted that the assessee failed to produce any evidence to support the cash deposits made during the year and therefore the action of the CIT(A) cannot be faulted.
5. Head both the sides. On examination of the bank statement, we find that withdrawal of Rs.8,55,000/- has been shown by the assessee. The probability of cash withdrawn earlier lying with the assessee and cash deposits out of the aforesaid cash withdrawal cannot be totally brushed aside. Though some doubtful and disquieting circumstances exist in the sources explained towards cash deposits, we are inclined to ITA No.107/Ahd/2014 Savitaben Arvindbhai Patel vs. ITO Asst.Year - 2010-11 -3- grant benefit of doubt to the Assessee. the assessee will be entitled to benefit of doubt. Consequently, the addition towards unexplained cash deposits of Rs.4,50,000/- stands deleted.
6. In the result, appeal of the assessee is allowed.
This Order pronounced in Open Court on 24 / 03 /2017
Sd/- Sd/-
(महावीर साद) ( द प कुमार के डया)
या यक सद य ले खा सद य
( MAHAVIR PRASAD ) ( PRADIP KUMAR KEDIA )
JUDICIAL MEMBER ACCOUNTANT MEMBER
Ahmedabad; Dated 24/ 03 /2017
ट .सी.नायर, व. न.स./T.C. NAIR, Sr. PS
आदे श क त"ल#प अ$े#षत/Copy of the Order forwarded to :
1. अपीलाथ& / The Appellant
2. 'यथ& / The Respondent.
3. संब6ं धत आयकर आय8
ु त / Concerned CIT
4. आयकर आय8
ु त(अपील) / The CIT(A)-II, Surat
5. 9वभागीय त न6ध, आयकर अपील य अ6धकरण, अहमदाबाद / DR, ITAT, Ahmedabad
6. गाड फाईल / Guard file.
आदे शानुसार/ BY ORDER, स'या9पत त //True Copy// उप/सहायक पंजीकार (Dy./Asstt.Registrar) आयकर अपील य अ धकरण, अहमदाबाद / ITAT, Ahmedabad
1. Date of dictation .. 23.3.17 (dictation-pad 4- pages attached at the end of this appeal-file)
2. Date on which the typed draft is placed before the Dictating Member ...23.3.17
3. Other Member...
4. Date on which the approved draft comes to the Sr.P.S./P.S.................
5. Date on which the fair order is placed before the Dictating Member for pronouncement......
6. Date on which the fair order comes back to the Sr.P.S./P.S.......24.3.17
7. Date on which the file goes to the Bench Clerk.....................24.3.17
8. Date on which the file goes to the Head Clerk..........................................
9. The date on which the file goes to the Assistant Registrar for signature on the order..........................
10. Date of Despatch of the Order..................