PREETHI SARASWATHULA,KAKINADA vs. ITO, WARD -2(1), RAJAMAHENDRAVARAM

ITA 186/VIZ/2026Status: DisposedITAT Visakhapatnam19 August 2026AY 2020-218 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the AO erred in treating the cash deposits as unexplained money under Section 69A. The Tribunal found that the deposits were from the assessee's pre-school fee collections, which were part of her disclosed income.

What were the facts?

The assessee, running a pre-school, deposited cash into her personal bank account which the Assessing Officer (AO) treated as unexplained income under Section 69A. The assessee claimed these deposits were from school fee collections and supported by expenditure records.

What were the issues?

Whether cash deposits into a personal bank account, claimed to be from business receipts and supported by expenditure records, can be treated as unexplained income under Section 69A.

Which sections of the Income-tax Act were involved?

Section 69A,Section 147,Section 148,Section 250,Section 44AB

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- 26/1085344751(1) dated 30.01.2026 for the Assessment Year 2020-21. ITA 186/VIZ/2026 PREETHI SARASWATHULA

2.

The Assessee has raised the fol

The order continues below.

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