SATYANARAYANA MURTHY SEETALA,TADEPALIGUDEM vs. INCOME TAX OFFICER, TADEPALIGUDEM

ITA 27/VIZ/2026Status: DisposedITAT Visakhapatnam19 August 2026AY 2014-1513 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal upheld the validity of the reopening of assessment. However, it directed the AO to reconsider the additions related to capital gains and cash deposits denovo, providing the assessee an opportunity to present evidence and explanations.

What were the facts?

The assessee filed returns for AY 2013-14 and 2014-15. The Assessing Officer (AO) reopened the assessment based on survey findings regarding undisclosed capital gains from plot sales and cash deposits. The assessee challenged the reopening and the additions made.

What were the issues?

The primary issues were the validity of the reopening of assessment and the correctness of additions made by the AO without providing the assessee adequate opportunity to explain.

Which sections of the Income-tax Act were involved?

Section 148,Section 147,Section 133A,Section 131,Section 142(1),Section 144,Section 68

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: These appeals are filed by the Assessee against different 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- 26/1082632904(1) dated 14-Nov-2025 & DIN: ITBA/NFAC/S/250/2025- 26/1082574172(1) dat

The order continues below.

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