SUJATHA KANCHARLA,HYDERABAD vs. DCIT., CIRCLE 6(1), HYDERABAD

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ITA 1233/HYD/2024Status: DisposedITAT Hyderabad29 April 2025AY 2017-2018Bench: us: “1. The impugned order of the learned Authorities below in so far as it is against the Appellant is opposed to law, weight of evidence, natural justice, probabilities, facts and circumstances of the Appellant's case.1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal restored the issue of unexplained cash deposits to the AO for re-adjudication. It vacated the ad-hoc disallowance on 'Other liabilities' and partly allowed the appeal concerning sundry creditors, remanding it to the AO for fresh consideration.

What were the facts?

The assessee made significant cash deposits during demonetization, claiming they were sourced from prior cash withdrawals. The Assessing Officer (AO) disallowed a portion of these deposits as unexplained. The AO also made ad-hoc disallowances on expenditure and sundry creditors due to lack of documentation.

What were the issues?

Whether cash deposits during demonetization were unexplained and whether ad-hoc disallowances on expenditure and sundry creditors were justified.

Which sections of the Income-tax Act were involved?

Section 69A,Section 143(3),Section 37(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad ‘ B ‘ Bench, Hyderabad

Pronounced: 29.04.2025

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

1. 1. निर्धाररती/The Assessee : Sujatha Kancharla, H.No.6-3-855/10/A/1A, Sampathji Apartment, Opp. Green Park Hotel Lane, Ameerpet, Hyderabad – 500016, Telangana. 2. रधजस्व/ The Revenue : The Deputy Commissioner of Income Tax, Circle 6(1), Hyderabad.

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