MENAKURU SUKUMAR REDDY,HYDERABAD vs. DCIT(A), CHENNAI

ITA 992/CHNY/2025Status: DisposedITAT Chennai02 March 2026AY 2016-17Bench: SHRI S.S. VISWANETHRA RAVI (Judicial Member), SHRI S. R. RAGHUNATHA (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that the Revenue failed to provide cogent material to controvert the CIT(A)'s findings regarding the deletion of additions related to cash deposits and loans/advances. The Tribunal found that the AO had misappreciated facts regarding investments and loans carried forward from earlier years.

What were the facts?

The assessee, a HUF, was subject to reassessment for AYs 2015-16, 2016-17, and 2017-18. The Assessing Officer (AO) made significant additions for undisclosed income, including rental income, sale of land, cash deposits, unsecured loans, and investments. The CIT(A) partly allowed the assessee's appeals, deleting some additions while sustaining others.

What were the issues?

Whether additions made by the AO for undisclosed income, including cash deposits, loans, and investments, were justified based on the evidence presented and whether the CIT(A) correctly appreciated the facts and legal provisions.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 143(3),Section 69A,Section 251(2),Section 250

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Income Tax Appellate Tribunal, ‘A’ BENCH, CHENNAI

Before: SHRI S.S. VISWANETHRA RAVI & SHRI S. R. RAGHUNATHA

For Appellant: Shri. P. Murali Mohana Rao, CA
Hearing: 04.12.2025Pronounced: 02.03.2026

PER S. R. RAGHUNATHA, AM :

:-2-: ITA Nos: 991, 992, 993, 1639 & 1644/Chny/2025

The present batch of appeals comprises ITA Nos.991 to 993/Chny/2025 pertai

The order continues below.

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