KAMAKSHI INTERNATIONAL,ANDHRA PRADESH vs. DCIT, CENTRAL CIRCLE-TIRUPATI, ANDHRA PRADESH

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ITA 1956/HYD/2025Status: DisposedITAT Hyderabad29 April 2026AY 2019-2048 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the additional income offered by the assessee towards discrepancies in sundry debtors could not be separately added as the Assessing Officer had already taxed the profit element embedded in the unreconciled amount. The Tribunal set aside the order of the CIT(A) regarding this addition.

What were the facts?

The assessee's case involved additions for unexplained expenditure, disallowed expenses, and sundry creditors. During a survey, incriminating material was found, leading to the initiation of reassessment proceedings.

What were the issues?

Whether sundry creditors and unexplained expenditure can be added when the profit element is already taxed. Whether reassessment proceedings initiated under Section 148 are valid.

Which sections of the Income-tax Act were involved?

Section 68,Section 69C,Section 147,Section 148,Section 142(1),Section 144,Section 292C,Section 234A,Section 234B

AI-generated summary — verify with the full judgment below

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

For Respondent: Shri Dr. Sachin Kumar, Sr

Heard together (4 matters)

ITA No. 198/Hyd/2022
ITA No. 371/Viz/2018
ITA No. 2620/Kol/2013
ITA No. 57/Ran/2016

Read from the judgment's own cause title. This page is filed under one of them.

TIRUPATI YAMINI YAMINI NAGA MALLESWARI NAGA Date: 2026.04.30 16:59:50 MALLESWARI +05'30'

Sr. Private Secretary ITAT, Hyderabad

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