NAVDURGA TRANSPORT COMPANY,HYDERABAD vs. INCOME TAX OFFICER, WARD-7(1), HYDERABAD

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ITA 219/HYD/2025Status: HeardITAT Hyderabad12 November 2025AY 2017-1811 pages
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What did the Tribunal hold?

The Tribunal held that the assessee participated in the assessment proceedings, thus validating the notice under section 148 as per section 292BB. However, it directed the AO to tax the addition at normal rates, following the favorable view of conflicting High Court judgments on the applicability of Section 115BBE.

What were the facts?

The Assessing Officer initiated reassessment proceedings under section 147 against the assessee firm for AY 2017-18, treating a deposit of Rs. 2,54,59,579/- as unexplained money under section 69A. The CIT(A) upheld the AO's jurisdiction but remanded the matter to the AO to verify the assessee's claim that the receipts were offered for tax by a partner.

What were the issues?

Whether the reassessment proceedings were validly initiated and whether the enhanced tax rate under Section 115BBE applied to the assessment year.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B,Section 148,Section 69A,Section 251(1)(a),Section 292BB,Section 115BBE

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Income Tax Appellate Tribunal, Hyderabad ‘A’ Bench, Hyderabad

आदेशक���त�ल�पअ�े�षत/ Copy of the order forwarded to:- 1. �नधा�रती/The : Navadurga Transport Company, 15-7-279/3, Muslimjungbridge, Begum Bazar, Assessee Hyderabad, Telangana-500012. 2. राज�व/ : Income Tax Officer, Ward-7(1), O/o, ITO, The Ward-7(1), Signature Towers, Hyderabad, Revenue Telangana. 3. The Principal Commissioner of Income Tax, Hyderabad. 4. �वभागीय��त�न�ध, आयकरअपील�यअ�धकरण /DR,ITAT, Hyderabad. 5. The Commissioner of Income Tax 6. गाड�फ़ाईल / Guard file

आदेशानुसार / BY ORDER

Sr. Private Secretary ITAT, Hyderabad.

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