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

ITA 1595/CHNY/2025Status: DisposedITAT Chennai23 January 202644 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal found that the lower authorities failed to independently examine the seized material and statements. Due to the quashing of proceedings against Shri NRV and the lack of proper investigation, the matter was remanded back to the AO for fresh consideration.

What were the facts?

During a search, cash and account books were seized from the assessee. The assessee initially admitted to undisclosed income and business activities. However, he later retracted his statements, attributing certain transactions to another individual, Shri NRV.

What were the issues?

Whether the protective additions made in the assessee's hands were justified, given the quashed proceedings against another party and the lack of independent investigation by the AO. Also, whether the assessment order was barred by limitation.

Which sections of the Income-tax Act were involved?

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

AI-generated summary — verify with the full judgment below

आयकर अपीलीय अधिकरण, 'ए' न्यायपीठ, चेन्नई। IN THE INCOME TAX APPELLATE TRIBUNAL 'A' BENCH: CHENNΑΙ श्री एबी टी. वर्की, न्यायिक सदस्य एवं श्री एस. आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos.1488 & 1489/Chny/2025 निर्धारण वर्ष/Assessment Years: 2015-16 & 2016-17 Periyasamy Anbunathan, Thottakurichi Post, Karur-639 113. [PAN: AHMΡΑ 6511 H] (अपीलार्थी/Appellant) v.

The DCIT, Central Circle-1(4), Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./ITA Nos.1529, 1536, 1595 & 1596/Chny/2025 निर्धारण वर्ष/Assessment Years: 2014-15, 2017-18, 2015-16 & 2016-17 & Cross-Objection Nos.45 & 46/Chny/2025 [in ITA Nos.1595 & 1596/Chny/2025] निर्धारण वर्ष/Assessment Years: 2015-16 & 2016-17 The DCIT, Central Circle-1(4), Chennai. (अपीलार्थी/Appellant) v.

Periyasamy Anbunathan, Thottakurichi Post, Karur-639 113. [PAN: AHMΡΑ 6511 H] (प्रत्यर्थी/Respondent/Cross Objector) अपीलार्थी की ओर से/ Assessee by : Mr.J.K. Reddy, CA प्रत्यर्थी की ओर से /Department by : Ms.E. Pavuna Sundari, CIT सुनवाईकीतारीख/Date of Hearing : 29.10.2025 घोषणाकीतारीख /Date of Pronouncement

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