SEW INFRASTRUCTURE LIMITED,HYDERABAD vs. ACIT, CIRCLE-3(1), HYDERABAD

ITA 1779/HYD/2025Status: DisposedITAT Hyderabad25 February 2026AY 2023-24Bench: SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)1 pages
AI SummaryAllowed for statistical purposes (Assessee's appeal) and Dismissed (Revenue's appeal)

What did the Tribunal hold?

The tribunal admitted additional evidence in the assessee's appeal concerning unexplained cash credits and remanded the issue to the AO for verification. The revenue's appeal concerning kitchen consumables and professional charges was dismissed, while the ground regarding job work expenses was upheld.

What were the facts?

The assessee company filed a return of income declaring NIL income. The Assessing Officer assessed the total income at Rs. 22,00,00,639/-. The assessee challenged this before the CIT(A), who granted partial relief. Both the assessee and revenue filed cross-appeals.

What were the issues?

The primary issue was the addition of unexplained cash credits (Rs. 13,45,60,000/-) against which additional evidence was sought to be admitted and remanded. The revenue also appealed against the deletion of additions related to kitchen consumables, professional charges, and job work expenses.

Which sections of the Income-tax Act were involved?

Section 68,Section 37(1),Section 14A

AI-generated summary — verify with the full judgment below

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

Before: SHRI VIJAY PAL RAO & SHRI MANJUNATHA G.

Hearing: 19.02.2026

PER VIJAY PAL RAO, V.P. : These cross-appeals are directed against the Order dated 22.08.2025 of the learned CIT(A)-National Faceless Appeal Centre [in short “NFAC], Delhi, for the assessment year 2023-2024. 2 ITA.Nos.1779 & 1825/Hyd./2025

2.

The assessee company filed its return of income for the year under consideration on 30.09.2023 declaring total income at Rs. NIL. The case was selected for scrutiny under CASS and accordingly, notice u/sec.143(2) of the Income Tax Act [in short "the Act"], 1961 was issued on 19.06.2024. The assessment was

The order continues below.

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