KUSU RAMA CHANDRA RAO,MOGULURU KANCHIKACHERLA vs. INCOME TAX OFFICER WARD 1(1), VIJAYAWADA

ITA 570/VIZ/2025Status: DisposedITAT Visakhapatnam19 August 2026AY 2019-206 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the assessee had now provided additional evidence, including lease agreements and confirmation letters from traders, which appeared bonafide. However, as these were not produced before the lower authorities, the matter was remitted back to the Assessing Officer for verification.

What were the facts?

The assessee deposited cash of Rs. 16,42,325/- into his bank account without filing a return of income. He claimed the source was the sale of cotton grown on his agricultural land, providing e-way bills as evidence.

What were the issues?

Whether the assessee adequately explained the source of cash deposits from agricultural income, and if additional evidence submitted at the appellate stage warrants a remand for verification.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 148,Section 143(2),Section 142(1),Section 69A,Section 115BBE

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

PER MANJUNATHA G, AM: This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter in short “Ld. CIT(A)”] vide DIN: ITBA/NFAC/S/250/2025- 26/1079037955(1) dated 29-Jul-2025 for the Assessment Year 2019-20. ITA 570/VIZ/2025 KUSU RAMA CHANDRA RAO

2.

The Assessee has raised the following grounds o

The order continues below.

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