PRATHIMA INFRASTRUCTURE LIMITED,HYDERABAD vs. DCIT., CENTRAL CIRCLE-2(4), HYDERABAD

Facts

A search and seizure operation under Section 132 was conducted on Prathima Infrastructure Limited. Incriminating materials were found, including cash sheets and emails. The Assessing Officer (AO) made additions based on these findings, which the assessee challenged.

Held

The Tribunal considered the appeals concerning the limitation period for assessment and additions made based on seized documents. The key issue was whether the search concluded on February 12, 2020, or July 23, 2020, impacting the assessment timeline.

Key Issues

Whether the assessment order was time-barred under Section 153B, and the validity of additions made based on electronic evidence without original documents.