ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, TRICHY, INCOME TAX OFFICE,TRICHY vs. MARAGATHAMANI SHANMUGAM, KARUR

ITA 1628/CHNY/2025Status: DisposedITAT Chennai20 January 202627 pages
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What did the Tribunal hold?

The Tribunal held that seized material from a third party's premises, not in the assessee's handwriting and lacking corroborative evidence, cannot be used to make an addition. The assessee's explanation for the source of funds was also not adequately disproven.

What were the facts?

The Revenue appealed against the deletion of an addition made on account of unexplained investment. The addition was based on a loose sheet seized from a third party's premises and a statement from a third party, alleging the assessee made a significant investment in a finance company.

What were the issues?

Whether additions can be made based on seized documents from third-party premises without corroborative evidence linking them to the assessee. Whether the AO correctly established the source of alleged unexplained investments.

Which sections of the Income-tax Act were involved?

Section 69,Section 153A,Section 132(4A),Section 292C

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आयकर अपीलीय अधिकरण, 'बी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'B' BENCH, CHENNAI श्री जॉर्ज जॉर्ज के, उपाध्यक्ष एवं श्री एस.आर. रघुनाथा, लेखा सदस्य के समक्ष BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI S.R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1628/Chny/2025 ACIT, Central Circle -2, Trichy. निर्धारण वर्ष / Assessment Year: 2013-14 Maragathamani Shanmugam, vs. 54A, Muthu Nagar, Sengunthapuram, Karur – 639 002. (अपीलार्थी/Appellant) [PAN:ABKPS-2816-H] (प्रत्यर्थी/Respondent) आयकर अपील सं./ITA No.:1629/Chny/2025 ACIT, Central Circle -2, Trichy. निर्धारण वर्ष / Assessment Year: 2013-14 Chennai - 600 034. (अपीलार्थी/Appellant) [PAN:ADWPV-0050-A] (प्रत्यर्थी/Respondent) आयकर अपील सं./ITA No.:1631/Chny/2025 ACIT, Central Circle -1, Trichy. निर्धारण वर्ष / Assessment Year: 2013-14 Sengunthapuram, Karur – 639 002. (अपीलार्थी/Appellant) [PAN:AGPPM-2363-M] (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant by प्रत्यर्थी की ओर से/Respondent by सुनवाई की तारीख/Date of Hearing घोषणा की

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