KASIREDDY SASIKALAMMA,NELLORE vs. ITO., WARD -1, GUDUR

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ITA 225/HYD/2025Status: DisposedITAT Hyderabad06 August 2025AY 2017-1811 pages
AI SummaryDismissed

What did the Tribunal hold?

The Income Tax Appellate Tribunal (ITAT) dismissed the assessee's appeal as barred by limitation. The assessee sought condonation for a 350-day delay in filing the appeal, claiming her previous CA left without handing over papers, but the ITAT found the submitted affidavit to be a 'bogus document' as it was notarized on a date different from when the appeal was purportedly filed, indicating a lack of 'clean hands'.

What were the facts?

The assessee's income for AY 2017-18 was reassessed under Section 147 of the Income Tax Act, 1961, after it was found that she had advanced an unsecured cash loan but had not filed her return. The Assessing Officer made additions for unexplained money, investment, cash credit, drawings, and unsubstantiated agricultural income. The CIT(A) partly allowed the appeal, deleting additions for cash in hand and drawings but confirming others.

What were the issues?

Whether there was sufficient and genuine cause for condoning the 350-day delay in filing the appeal before the ITAT, considering the authenticity and dates mentioned in the affidavit submitted for condonation of delay.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 148,Section 69A,Section 69B,Section 68,Section 69C

AI-generated summary — verify with the full judgment below

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

Pronounced: 06.08.2025

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

1. 1. निर्धाररती/The Assessee : Kasireddy Sasikalamma, 13/193, Gudur Gamallapalem Street, Gudur, Nellore – 524101. 2. रधजस्व/ The Revenue : Income Tax Officer, Ward -1, Gudur.

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