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Judgment
PER SATBEER SINGH GODARA, JM
This assessee’s appeal for assessment year 2012-13, arises against the Commissioner of Income Tax (Appeals)/National Faceless Appeal Centre [in short, the “CIT(A)/NFAC”], Delhi’s DIN and order no. ITBA/NFAC/S/250/2023-24/1053555592(1), dated 05.06.2023 involving proceedings under section 143(3) r.w.s. 147 of the Income-tax Act, 1961 (hereinafter referred to as ‘the Act’).
Heard both the parties. Case file perused.
Delay of 27 days in filing the asseessee’s/Revenue’s instant appeal is condoned in larger interest of justice and in light of Collector, Land & Acquisition vs. Mst. Katiji & Others (1987) 167 ITR 471 (SC).
It emerges at the outset during the course of hearing that the assessee/appellant is aggrieved against both the assessment as well as the lower appellate findings holding his cash deposits of Rs.10,00,450/- as unexplained; in Assessing Officer’s order dated 24.11.2019 as upheld in the lower appellate discussion. That being the case, learned counsel invites our attention to the assessee’s second substantive ground that the very amount has been declared by his wife Mrs. Neelam Singh in her return submitted for AY 2012-13 since the bank account in question had been run jointly by both of them.
The Revenue’s case on the other hand is that all these facts have nowhere been verified in both the lower appellate proceedings. We thus deem it appropriate in the larger interest of justice to restore the assessee’s instant appeal back to the Assessing Officer for his afresh appropriate adjudication, within three effective opportunities of hearing at the appellant’s risk and responsibility, in consequential proceedings.
Ordered accordingly.
This assessee’s appeal is allowed for statistical purposes.