SHAIK ABDUL ZILANI,GUNTUR vs. THE INCOME TAX OFFICER, WARD-1(1), GUNTUR

ITA 499/VIZ/2026Status: DisposedITAT Visakhapatnam09 September 2026AY 2021-227 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that the documentary evidence furnished by the assessee regarding the sources of cash deposits, including confirmations from his father and wife, was not properly examined by the lower authorities. The matter was set aside to the AO for fresh adjudication.

What were the facts?

The assessee declared an income of Rs. 4,86,810/- for AY 2021-22. The Assessing Officer (AO) made an addition of Rs. 40,33,500/- on account of unexplained cash deposits in bank accounts. The Commissioner (Appeals) partly sustained the addition.

What were the issues?

Whether the cash deposits in the assessee's bank accounts were adequately explained by the documentary evidence furnished, and if the lower authorities properly appreciated this evidence.

Which sections of the Income-tax Act were involved?

Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI MANJUNATHA G, HON’BLE & SHRI RAVISH SOOD, HON’BLE

PER RAVISH SOOD, JM:

The present appeal filed by the assessee is directed against the order passed by the CIT(A), NFAC, Delhi, dated 10/02/2026, which in turn arises from the assessment order passed by the Assessing Officer (for short, ‘the AO’) under Section 143(3) r.w. Section 144B of the Income Tax Act, 1961 (for short, ‘the Act’), dated

The order continues below.

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