BHAGYA AMMULA,WARANGAL vs. ITO, WARD-1, WARANGAL

ITA 360/HYD/2026Status: DisposedITAT Hyderabad09 September 2026AY 2020-2111 pages
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What did the Tribunal hold?

The Tribunal accepted the explanation for Rs. 16,95,000 of cash deposits as sale proceeds of ancestral property, and Rs. 1,00,000 from accumulated savings. The issue of Rs. 1,90,000 from a chit fund was remanded to the AO for verification.

What were the facts?

The Assessing Officer (AO) initiated reassessment proceedings under Section 147 based on information from the Insight Portal/SFT. The AO treated cash deposits of Rs. 20,45,000 and sale proceeds of Rs. 12,64,000 as unexplained income.

What were the issues?

Whether cash deposits and sale proceeds were adequately explained by the assessee, and if reassessment proceedings were validly initiated.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B,Section 148A,Section 148,Section 69A,Section 133(6)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, HYDERABAD BENCHES, HYDERABAD

Before: SHRI MANJUNATHA G, HON’BLE & SHRI RAVISH SOOD, HON’BLE

PER RAVISH SOOD, JM: The present appeal filed by the assessee is directed against the order passed by the CIT(A), NFAC, Delhi, dated 15/12/2025, which in turn arises from the assessment order passed by the AO under Section 147 r.w. Sections 144 r.w Section 144B of the Income-tax Act, 1961 (“the Act”), dated 30/12/2024 for the Assessment Year 2020-21. The assessee has assailed the impugned order on the f

The order continues below.

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