Narender Kumar vs Office Of The Commissioner Of Income Tax Appeal, Addl/Jcit(A)-4 Kolkata

The instant appeal filed by the assessee is directed against the order dated 24.09.2024 passed by the Ld. Commissioner of Income-tax (Appeals), Kolkata [hereinafter referred to as the Ld. CIT(A)] under Section 250 of the Income Tax Act, 1961 (hereinafter referred to as ‘the Act’) arising out of the Assessment Order dated 14.12.2019 passed by the ITO, Ward 43(1), New Delhi (hereinafter referred to as ‘the ld. AO’) under Section 144 of the Act for Assessment Year 2012-13.

At the time of hearing none appeared on behalf of the assessee and, therefore, I have proceeded to decide the matter after hearing the Ld. DR.

In this case, the source of the cash deposit have not been satisfied by adducing evidence. Both the authorities below rejected the case made out by the assessee in regard to the cash deposit of Rs.15,60,000/-. In order to prevent the miscarriage of justice, this Bench finds it fit and proper to dispose of the appeal by remitting the matter to the file of the Ld. AO for deciding the issue afresh after giving due opportunity of hearing to the assesse and upon considering the evidence on record and any other evidence which the assesse may choose to file at the time of hearing.

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