VENKATA VINOD KUMAR ETI,VISAKHAPATNAM vs. INCOME TAX OFFICER, WARD-4(1), VISAKHAPATNAM

ITA 109/VIZ/2026Status: DisposedITAT Visakhapatnam21 August 2026AY 2016-175 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found the assessee's explanation to be bonafide, noting proximity between the dates of deposit and withdrawal from the wife's account. Since new evidence was filed before the Tribunal, the matter was restored to the AO for verification.

What were the facts?

The assessee explained a cash deposit of Rs. 24,00,000/- as being from withdrawals from his wife's NRO account. The Assessing Officer (AO) rejected this explanation due to a lack of proper substantiation. The Commissioner (Appeals) upheld the AO's decision.

What were the issues?

Whether the assessee adequately substantiated the source of cash deposits into his bank account. Whether additional evidence filed before the Tribunal should be admitted and examined.

Which sections of the Income-tax Act were involved?

Section 69

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)”] vide DIN: ITBA/APL/S/250/2025-26/1082649177(1) dated 15.11.2025 for the Assessment Year 2016-17. 1 Venkata Vinod Kumar Eti

2.

The brief facts of the case are that the assessee is an individual, had filed his return of income for the A.Y.2016-17 on 06.07.2016, admitting

The order continues below.

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