RAMA RAO NALLAMOTHU,GUNTUR vs. ITO, WARD 2(1),, GUNTUR

ITA 398/VIZ/2026Status: DisposedITAT Visakhapatnam21 August 2026AY 2017-187 pages
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What did the Tribunal hold?

The Tribunal held that the enhanced rate of tax under Section 115BBE, applicable from 01.04.2017, could only be applied from AY 2018-19 onwards. For AY 2017-18, the rate of 30% prescribed prior to the amendment should govern.

What were the facts?

The assessee's assessment for AY 2017-18 included additions for unexplained cash deposits under Sections 69A and 68, and undisclosed interest income. The assessee challenged the levy of tax at a higher rate under Section 115BBE.

What were the issues?

The primary issue was whether the higher tax rate under Section 115BBE, as amended, was applicable to the assessment year 2017-18. The validity of the assessment proceedings was also raised as an additional ground.

Which sections of the Income-tax Act were involved?

Section 69A,Section 68,Section 115BBE,Section 147,Section 144B

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI VIJAY PAL RAO, HON’BLE & SHRI MANJUNATHA G, HON’BLE

PER MANJUNATHA G, AM: This appeal is filed by the Assessee against the order of Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi [hereinafter in short “Ld.CIT(A)”] vide DIN: ITBA/NFAC/S/250/2025- 26/1085848034(1) dated 10-Feb-2026 for the Assessment Year 2017-18. ITA 398/VIZ/2026 RAMA RAO NALLAMOTHU

2.

The Assessee has raised the following grounds of appeal:

“1. That under t

The order continues below.

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