PEDDADA VENKATA DURGA PRAVEEN,HYDERABAD vs. INCOME TAX OFFICER, WARD-12(1), HYDERABAD

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ITA 1475/HYD/2025Status: DisposedITAT Hyderabad06 February 2026AY 2020-21Bench: SHRI MANJUNATHA G., HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal noted that while the assessee provided credit card and bank statements, and confirmations from his friends, the Assessing Officer (AO) and CIT(A) had not fully considered this evidence. The Tribunal found that the payments made from the friends' bank accounts appeared in the assessee's credit card statements. Therefore, the Tribunal decided to set aside the order of the CIT(A) and restore the issue to the AO for further verification.

What were the facts?

The assessee, an individual, did not file his income tax return for AY 2020-21. Information flagged by the CBDT indicated credit card transactions and TDS on salary reported in the assessee's name. Upon reassessment, the assessee claimed that credit card expenses were incurred and paid by his friends, Shri D. Sridhar and Smt. D. Madhavi.

What were the issues?

Whether the credit card expenses and their payments made by friends, supported by documentary evidence, were sufficiently considered by the lower authorities, and if not, whether the matter should be remanded for further verification.

Which sections of the Income-tax Act were involved?

Section 147,Section 148A,Section 148,Section 142(1),Section 69C

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, Hyderabad “SMC” Bench, Hyderabad

For Appellant: Shri K.Vamsi Krishna, Sr.D.R

आदेश की प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:-

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