VENKATA SIVA PRASAD RAVUVARI,CHIRALA vs. INCOME-TAX OFFICER, WARD-1, CHIRALA

ITA 539/VIZ/2025Status: DisposedITAT Visakhapatnam13 August 2026AY 2015-169 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal noted that the cash deposits were indeed transferred to the petrol bunk's account on the same day, but the assessee failed to establish a clear link between the petrol bunk's sales income and the cash deposits. Therefore, the matter was restored to the AO for further verification.

What were the facts?

The assessee deposited a significant amount of cash into his bank account without filing a return of income. He claimed the deposits were out of sales proceeds from a petrol bunk where he was employed, and that the money was transferred to the petrol bunk's account. The Assessing Officer (AO) was not satisfied and made additions as unexplained money.

What were the issues?

Whether the cash deposits into the assessee's bank account constituted unexplained money, and if the conditions for invoking Section 69A were met. The related issue of penalty under Section 271(1)(c) was also considered.

Which sections of the Income-tax Act were involved?

Section 69A,Section 115BBE,Section 148,Section 142(1),Section 271(1)(c)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Pronounced: 13.08.2026

PER SHRI MANJUNATHA G., ACCOUNTANT MEMBER:

The above four appeals are filed by the Assessee against two quantum orders dated 15.07.2025 and two penalty orders dated 06.08.2025 of the learned Commissioner of Income Tax (Appeals) [Ld.CIT(A)], National Faceless Appeal Centre [the "NFAC"], Delhi, relating to the assessment year 2014-15 and 2015-16. ITA No.536 to 539/Viz/2025 Venkata Siva Prasad Ravuvari

ITA 539/Viz/2025, A.Y.2015-16

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