SIDDHARTHA AGENCIES,SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(1), HYDERABAD

PDF · subscribers
ITA 123/HYD/2025Status: DisposedITAT Hyderabad06 August 2025AY 2017-201825 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the additions should be taxed in the hands of the 'right person'. It found substance in the assessee's claim that the transactions pertained to Shri K. Vithal and required verification.

What were the facts?

The assessee firm, Siddhartha Agencies, was assessed for AY 2017-18 after proceedings under Section 147. The assessee claimed it was dissolved in 2008 and the business was taken over by a sole proprietor, Shri K. Vithal. The Assessing Officer made additions for unexplained imports, fixed deposits, and cash deposits.

What were the issues?

Whether the additions made in the hands of the dissolved partnership firm were correct, or if they should be taxed in the hands of the sole proprietor who allegedly took over the business.

Which sections of the Income-tax Act were involved?

Section 147,Section 144,Section 144B,Section 139(1),Section 148,Section 142(1),Section 69A,Section 251(1)

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(2)Show list

Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.

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

Pronounced: 06.08.2025

आदेशकी प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:-

1. 1. निर्धाररती/The Assessee : Siddhartha Agencies, Shop No.17, Ground Floor, Maitri Arcade, M.G. Road, Secunderabad – 500003. 2. रधजस्व/ The Revenue : The Income Tax Officer, Ward 10(1), Hyderabad.

More judgments on Section 147

All 49,210 judgments and leading authorities on Section 147 →

Recent GST High Court judgments

Search GST case law →