SREENADH KATRAGADDA,GUDIVADA vs. INCOME TAX OFFICER, WARD - 1,, GUDIVADA

ITA 100/VIZ/2026Status: DisposedITAT Visakhapatnam21 August 2026AY 2022-235 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal held that even in cases of non-prosecution, the CIT(A) should decide the appeal based on available material. Since the CIT(A) dismissed the appeal without considering the merits, the matter was set aside.

What were the facts?

The assessee's income tax return for AY 2022-23 was selected for scrutiny, leading to additions of over Rs. 9.28 crore on account of recomputed long-term capital gains. The assessee failed to appear or submit details before the CIT(A), resulting in the appeal being dismissed for non-prosecution.

What were the issues?

Whether the CIT(A) erred in dismissing the appeal for non-prosecution without considering the merits of the case, and whether the computation of long-term capital gains requires re-examination.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 54

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Pronounced: 21.08.2026

PER SHRI MANJUNATHA G., ACCOUNTANT MEMBER:

This appeal is filed by the Assessee against the order of the Commissioner of Income Tax (Appeals) [“Ld.CIT(A)”], National Faceless Appeal Centre (“NFAC”), vide DIN: ITBA/NFAC/S/250/2025-

1 Sreenadh Katragadda

26/1083043622(1) dated 27.11.2025 for the Assessment Year 2022-

23.2.

The brief facts of the case are that the assessee is an individual, filed his return of income for the

The order continues below.

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