SRINIVASA REDDY YETURU,HYDERABAD vs. DCIT, CENTRAL CIRCLE-1(2), HYDERABAD

ITA 1898/HYD/2025Status: DisposedITAT Hyderabad18 February 2026AY 2022-23Bench: Shri Vijay Pal Rao (Vice President), Shri Manjunatha G. (Accountant Member)11 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessment order was barred by limitation as per Section 153 of the Income Tax Act. The period of exclusion for handing over seized materials was calculated, and it was found that the AO passed the order beyond the extended time limit.

What were the facts?

The assessee entered into an agreement to purchase agricultural land and paid Rs. 2,00,00,000/- in cash as 'on-money'. The Assessing Officer (AO) made an addition of this amount as unexplained investment. The assessee also claimed deductions under sections 80D and 80EE, which were partially disallowed.

What were the issues?

Whether the assessment order was barred by limitation, and whether the addition of unexplained investment and disallowance of deductions were justified.

Which sections of the Income-tax Act were involved?

Section 153,Section 143(2),Section 69A,Section 80D,Section 80EE

AI-generated summary — verify with the full judgment below

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

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

Hearing: 10/12/2025

Per MANJUNATHA, G. A.M. This appeal is filed by the assessee, which is directed against the order passed by the Learned Commissioner of Income Tax (Appeals), 11, Hyderabad, dated 01/10/2025, for the A.Y 2022-23. 2. The assessee has raised the following grounds of appeal:

ITA No 1898 of 2025 Srinivasa Reddy Yeturu

“1. On the facts and circumstance of the case, Learned CIT(A) erred in passing the order both on law and facts.

2.

On the facts and circumstance of the case, the Assessment Order

The order continues below.

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