PARANJYOTHI THOTA,HYDERABAD vs. ACIT, CIRCLE-5(1), HYDERABAD

ITA 2050/HYD/2025Status: DisposedITAT Hyderabad25 February 2026AY 2012-13Bench: Shri Vijay Pal Rao (Vice President), Shri Manjunatha G. (Accountant Member)1 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal held that the assessee sold her share of the property in her individual capacity, not as HUF, and thus the capital gains were assessable in her hands. The penalty for concealment of income was also upheld.

What were the facts?

The assessee did not file her return of income for AY 2012-13. The Assessing Officer (AO) reopened the case under Section 147 and determined long-term capital gains on the sale of ancestral property. The assessee's appeal to the CIT(A) was dismissed due to delay and on merits.

What were the issues?

Whether the delay in filing the appeal before the CIT(A) should be condoned, and whether the capital gains from the property sale were assessable in the individual's hands or HUF.

Which sections of the Income-tax Act were involved?

Section 147,Section 148,Section 142(1),Section 50C,Section 144,Section 271(1)(c),Section 274

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Cases cited in this judgment(6)Show list

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

Before: Shri Vijay Pal Rao, Vice-Shri Manjunatha G.

Hearing: 12/02/2026

Per MANJUNATHA, G. A.M. These two appeals filed by the assessee are directed against the separate orders passed by the Learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi, dated 09/09/2025 and 25/09/2025, for the Assessment Year 2012-13. ITA Nos 2050 and 2079 of 2025 Paranjyothi Thota

2.

The assessee has raised the following grounds of appeal in ITA No.2050/Hyd/2025 for the A.Y 2012-13:

ITA Nos 2050 and 2079 of 2025 Par

The order continues below.

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