INCOR INFRASTRUCTURE PRIVATE LIMITED,HYDERABAD vs. DCIT., CENTRAL CIRCLE-3(3), HYDERABAD

ITA 608/HYD/2025Status: DisposedITAT Hyderabad18 September 2026AY 2012-138 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal admitted additional evidence filed by the assessee, finding it relevant for adjudicating the issue of unsecured loans. The Tribunal restored the issue to the file of the Ld. CIT(A) for fresh adjudication after considering the additional evidence.

What were the facts?

The assessee received unsecured loans of Rs. 3,18,50,000/- from six parties. The Assessing Officer treated these loans as unexplained cash credits under Section 68 of the Income-tax Act, 1961, due to dissatisfaction with the provided documentary evidence.

What were the issues?

Whether the unsecured loans received by the assessee were genuine and whether the additional evidence sought to be admitted by the assessee should be considered for proper adjudication of the issue.

Which sections of the Income-tax Act were involved?

Section 68,Section 143(2),Section 143(3)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Before: Shri Vijay Pal Rao, Vice-Shri Madhusudan Sawdia

Hearing: 03/09/2026

Per Madhusudan Sawdia, A.M.:

This appeal is filed by Incor Infrastructure Private Ltd (“the assessee), feeling aggrieved by the order passed by the Learned Commissioner of Income Tax (Appeals)-11, Hyderabad (“Ld. CIT(A)”) dated 03.02.2025 for the A.Y.2012-13. 2. The assessee has raised the following grounds of appeal:

3.

The brief facts of the case are that the assessee is a Private Limited Company engaged in the business of construction and sale of residential apartments. The assessee filed its return of income for the Assessm

The order continues below.

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