NATIONAL EGG STORES,HYDERABAD vs. DCIT, CENTRAL CIRCLE- 3(3), HYDERABAD

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ITA 2334/HYD/2025Status: DisposedITAT Hyderabad13 May 2026AY 2022-2328 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal directed the AO to estimate 1.25% profit on suppressed sales and delete additions made towards inflated purchases, finding them unsubstantiated. For AY 2023-24, the addition on gross profit difference was deleted entirely.

What were the facts?

A search operation revealed suppressed sales and purchases by the assessee firm, National Egg Stores. The Assessing Officer (AO) made additions based on discrepancies found between seized material and the assessee's returns.

What were the issues?

Whether additions made by the AO for suppressed sales and inflated purchases were justified based on seized material and whether the gross profit calculation for AY 2023-24 was correct.

Which sections of the Income-tax Act were involved?

Section 132,Section 148,Section 143(2),Section 142(1),Section 151A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad “B” Bench, Hyderabad

For Appellant: Dr. Sachin Kumar, Sr. A.R

आदेशकी प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:- 1. निर्धाररती/The Assessee : National Egg Stores, Plot Bo.265, Akhtari Manzil, Public Sector Colony, Near Abu Bakr Masjid, Bowenpally, Hyderabad – 500011, Telangana. 2. रधजस्व/ The Revenue : The Deputy Commissioner of Income Tax, Central Circle – 3(3), Hyderabad. 3. The Principal Commissioner of Income Tax (Central), Hyderabad. 4. नवभधगीयप्रनतनिनर्, आयकर अपीलीय अनर्करण, हैदरधबधद / DR, ITAT, Hyderabad 5. गधर्ाफ़धईल / Guard file

आदेशधिुसधर / BY ORDER

Sr. Private Secretary ITAT, Hyderabad

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