AKULA SATYANARAYANA,RAJAHMUNDRY vs. DCIT, CIRCLE-1, RAJAHMUNDRY

ITA 653/VIZ/2025Status: DisposedITAT Visakhapatnam21 August 2026AY 2016-1716 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the reopening of assessment was valid as the bank account was not declared in the return. However, the addition made under Section 68 was deleted as the assessee provided sufficient evidence to explain the source of cash deposits from property sales and withdrawals from a joint account.

What were the facts?

The assessee's assessment was reopened based on cash deposits in a bank account not disclosed in the return. The Assessing Officer made an addition for unexplained cash deposits, which was partly sustained by the CIT(A).

What were the issues?

Whether the reopening of assessment was valid and whether the cash deposits in the bank account were unexplained.

Which sections of the Income-tax Act were involved?

Section 148,Section 68

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM DB BENCH VISAKHAPATNAM

Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G.

Hearing: 12.08.2026Pronounced: 21.08.2026

PER VIJAY PAL RAO, VICE PRESIDENT :

This appeal by the Assessee is directed against the Order dated 26.08.2025 of the learned CIT(A)-National Faceless Assessment Centre [in short "NFAC"], Delhi for the assessment year 2016-2017. 2 ITA.No.653/Viz./2025

2.

The assessee has raised the following grounds of appeal: 1. “The order of the learned Commissioner of Income Tax (Appeals) is contrary to the facts and also the law applicable to the facts of the case.

2.

The learned Commissioner of Income Tax (Appeals) ought to have quashed the notice issued u/s 148 of the Act as invalid and consequently the l

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 148

All 35,022 judgments and leading authorities on Section 148 →

Recent GST High Court judgments

Search GST case law →