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Judgment
ORDER
This assessee’s appeal for Assessment Year 2012-13 arises against the Addl./JCIT( A) , Thane’s DIN & order No. ITBA/APL/ S/250/2025-26/1083176308(1) dated 01.12.2025, in proceedings u/ s 147 r.w.s. 144 of the Income Tax Act, 1961 (in shor t “the Act”).
Heard both the p arties at length. Case file perused.
It emerges during the course of hearing that the assessee/appellant is aggrieved against both the learned lower authorities’ respective findings treating his cash deposits of Rs.12,69,000/- as unexplained; in assessment order dated 09.10.2019 as upheld in the lower appellate discussion.
That being the case, this tribunal notice s from the assessee’s cash flow stateme nt filed at pages 7 & 88 of his paper book that he had withdrawals of Rs.9,26,000/- and in additio n to that; the learned lo wer authorities have nowhere considered his cash in hand in accumulated past saving. Be that as it may, it is deemed appropriate that a lump sum addition of Rs.1 ,50,000/- only in the asse ssee’s hands is just and proper with a rider that the same shall not be treated as a precedent. Necessary computation shall fo llow as per law.
This assessee’s appeal is partly allowed.