DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), CHENNAI, CHENNAI vs. PERIYASAMY ANBUNATHAN, KARUR

ITA 1529/CHNY/2025Status: DisposedITAT Chennai23 January 2026AY 2014-15Bench: SHRI ABY T. VARKEY (Judicial Member), SHRI S.R.RAGHUNATHA (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal applied the principle of telescoping, allowing the assessee to offset unaccounted income offered to tax against seized cash. The Tribunal confirmed the deletion of the impugned addition by the CIT(A).

What were the facts?

During a search, unaccounted cash and account books were found. The assessee initially admitted to business income but later retracted statements, claiming certain entries related to another person. The assessee also admitted to unaccounted income from finance business and investments.

What were the issues?

Whether the assessee can telescope unaccounted income offered to tax against seized cash, and the validity of additions made on account of suppressed profits and cash credits.

Which sections of the Income-tax Act were involved?

Section 132,Section 131,Section 153A,Section 250

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(23)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.

आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH: CHENNAI "ी एबी टी. वक", "ाियक सद" एवं एवं एवं एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER

आयकर अपील सं./ITA Nos.1488 & 1489/Chny/2025 िनधा"रण वष"/Assessment Years: 2015-16 & 2016-17

Periyasamy Anbunathan, v. The DCIT, Central Circle-1(4), Thottakurichi Post, Chennai. Karur-639 113. [PAN: AHMPA 6511 H] (अपीलाथ"/Appellant) (""यथ"/Respondent)

आयकर अपील सं./ITA Nos.1529, 1536, 1595 & 1596/Chny/2025 िनधा"रण वष"/Assessment Years: 2014-15, 2017-18, 2015-16 & 2016-17 & Cross-Objection Nos.45 & 46/Chny/2025 [in ITA Nos.1595 & 1596/Chny/2025] िनधा"रण वष"/Assessment Years: 2015-16 & 2016-17

The DCIT, v. Periyasamy Anbunathan, Central Circle-1(4), Chennai. Thottakurichi Post, Karur-639 113. [PAN: AHMPA 6511 H] (अपीलाथ"/Appellant) (""यथ"/Respondent/Cross Objector) अपीलाथ" की ओर से/ Assessee by : Mr.J.K. Reddy, CA ""थ" की ओर से /Department by : Ms.E. Pavuna Sundari, CIT : सुनवाईक"तारीख/Date of Hearing 29.10.2025 : घोषणाक"तारीख /Date of Pronouncement 23.01.2026

ITA No.1488/C

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 132

All 14,598 judgments and leading authorities on Section 132 →

Recent GST High Court judgments

Search GST case law →