P.V. THOMAS Vs. INCOME TAX OFFICER

JUDGEMENT

(1.) This Income Tax Appeal impugns the order dtd. 2/8/2022 of the Income Tax Appellate Tribunal, Cochin Bench, Cochin in ITA No.22/COCH/2022, pertaining to the assessment year 2015-2016 under the Income Tax Act.

(2.) Shorn of unnecessary details, the brief facts necessary for the disposal of this Income Tax Appeal are that the appellant, who is a dealer in used cars, had filed a return of income on 12/12/2015 for the assessment year 2015-2016 declaring a total income of Rs.13,54,160.00. The assessment under Sec. 143 (3) of the Income Tax Act was completed by disallowing the cash payment of an amount of Rs.11,59,000.00 under Sec. 40A(3) of the Income Tax Act. Aggrieved by the assessment order, the appellant filed an appeal before the First Appellate Authority, who noticed that the appellant had actually agreed to the addition of Rs.11,59,000.00 under Sec. 40A (3), and hence he could not be said to be aggrieved by the assessment order since it was an agreed order. In a further appeal preferred by the appellant, the Tribunal also agreed with the First Appellate Authority. It is against the said order of the Appellate Tribunal dismissing the appeal of the appellant, that he has now approached this Court through the present Income Tax Appeal.

(3.) We have heard Sri.Harisankar V. Menon, the learned counsel for the appellant and Sri.Jose Joseph the learned Standing counsel for the Income Tax Department.