SUHASINI DAVULURI,GUNTUR vs. THE INCOME TAX OFFICER, GUNTUR

ITA 679/VIZ/2025Status: DisposedITAT Visakhapatnam09 September 2026AY 2014-159 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that Section 56(2)(vii)(b) was not applicable as the property was purchased via an agreement prior to its insertion into the Act. The unregistered agreement, if acted upon, cannot be ignored.

What were the facts?

The assessee purchased a property for Rs. 1 lakh via an unregistered sale agreement in 2006, but the registered sale deed in 2014 showed a stamp duty value of Rs. 28,20,000. The AO made an addition under Section 56(2)(vii)(b) for the difference.

What were the issues?

Whether Section 56(2)(vii)(b) can be applied to a property purchase made through an unregistered agreement prior to the amendment of the section. Whether an unregistered sale agreement, if acted upon, can be considered for determining the consideration.

Which sections of the Income-tax Act were involved?

Section 56(2)(vii)(b),Section 144,Section 147

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Pronounced: 09.09.2026

PER MANJUNATHA G., ACCOUNTANT MEMBER :

This appeal is filed by the Assesseeagainst the order of Commissioner of Income Tax (Appeals) {“Ld.CIT(A)”],. National Faceless Appeals Centre (“NFAC”) vide DIN: ITBA/NFAC/S/250/2025- 26/1079610818(1) dated 14.08.2025 for the Assessment Year 2014- 15. 1 Suhasini Davuluri

2.

The brief facts of the case are that, the assessee is an individual and has not filed return of income for the A.Y.2014-15. The assess

The order continues below.

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