DADI UMA MAHESWARI DEVI,VISAKHAPATNAM vs. INCOME TAX OFFICER, WARD-3(1), VISAKHAPATNAM

ITA 658/VIZ/2025Status: DisposedITAT Visakhapatnam09 September 2026AY 2012-1318 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal found no basis for the Assessing Officer's estimation of construction costs and progress. It also noted that the assessee had explained the sources for purchasing a flat. However, the difference between sale consideration and fair market value for a property was correctly treated as income.

What were the facts?

The assessee's assessment was reopened following a survey. Additions were made for unexplained investment in construction and agricultural income. The CIT(A) granted partial relief on construction costs but deleted additions on agricultural income.

What were the issues?

Whether additions for unexplained investment in construction are justified without proper basis, and if sources for property purchase are adequately explained.

Which sections of the Income-tax Act were involved?

Section 44AD,Section 133A,Section 147,Section 148,Section 143(3),Section 69C,Section 56(2)(vii)(b)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI VIJAY PAL RAO, HON’BLE & SHRI MANJUNATHA G, HON’BLE

Heard together (3 matters)

ITA 658/VIZ/2025
ITA 659/VIZ/2025
ITA 660/VIZ/2025

Read from the judgment's own cause title. This page is filed under one of them.

PERMANJUNATHA G, AM: The above appeals are filed by the assessee, directed against separate orders of the Learned Commissioner of Income-tax (Appeals), 11, Hyderabad (in short “Ld.CIT(A)”) tabulated herein below. Since common issues are ITA 658, 659& 660/VIZ/202

The order continues below.

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