SURYANARAYANA KOPPARTHI,BHIMAVARAM vs. DY.COMMISSIONER OF INCOMETAX, CENTRAL CIRCLE-1, RAJAHMUNDRY

ITA 184/VIZ/2026Status: DisposedITAT Visakhapatnam29 July 2026AY 2022-2316 pages
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What did the Tribunal hold?

The Tribunal confirmed the net profit at 4% of the total turnover, directing the AO to reduce the addition accordingly. The Tribunal noted the assessee's failure to provide crucial purchase and creditor details.

What were the facts?

The assessee's books of account were rejected by the AO due to non-furnishing of complete details of purchases and sundry creditors. The AO estimated profit at 6% of sales, which was confirmed by the CIT(A). The assessee appealed this addition.

What were the issues?

Whether the AO was justified in estimating the profit at 6% of sales due to non-furnishing of purchase and creditor details, and if the CIT(A) erred in confirming the same.

Which sections of the Income-tax Act were involved?

Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

PER SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER:

This appeal is filed by the Assessee against the order of Commissioner of Income Tax (Appeals) [Ld.CIT(A), National Faceless

ITA 184/VIZ/2026 Suryanarayana Kopparthi

Appeal Centre, Delhi vide DIN: ITBA/NFAC/S/250/2025- 26/1084581957(1) da

The order continues below.

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