RAMESH BABU BEJJALA,KOTHAGUDEM vs. INCOME TAX OFFICER, WARD-1, KOTHAGUDEM

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ITA 1010/HYD/2025Status: DisposedITAT Hyderabad30 January 2026AY 2015-16Bench: SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)1 pages
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What did the Tribunal hold?

The Tribunal held that the notice issued by the AO under Section 148 of the Act was barred by limitation as per the 'first proviso' to Section 149 of the Act. Consequently, the reassessment order passed by the AO was quashed for want of valid assumption of jurisdiction.

What were the facts?

The Assessing Officer (AO) initiated reassessment proceedings under Section 147 for AY 2015-16 based on information regarding substantial cash deposits in the assessee's bank account. The AO made an addition of Rs. 30,17,000/- as unexplained money. The assessee's appeal before the CIT(A) was unsuccessful.

What were the issues?

The primary issue was whether the reassessment proceedings initiated by the AO were barred by limitation under Section 149 of the Income Tax Act, considering the amendments brought by the Finance Act, 2021.

Which sections of the Income-tax Act were involved?

Section 147,Section 144B,Section 148,Section 148A,Section 149,Section 69A

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

For Appellant: Shri Aluru Venkata Rao, Sr. AR

आदेशक���त�ल�पअ�े�षत/ Copy of the order forwarded to:- 1. �नधा�रती/The : Ramesh Babu Bejjala, 5-12-67, Ward No.30, Thotakura Venktapaiah Street, Cooli Line, Assessee Kothagudem, Telangana-507101. 2. राज�व/ The Revenue : Income Tax Officer, Ward-1, Kothagudem, Telangana-507101. 3. The Principal Commissioner of Income Tax, Hyderabad. 4. �वभागीय��त�न�ध, आयकरअपील�यअ�धकरण /DR,ITAT, Hyderabad. 5. The Commissioner of Income Tax 6. गाड�फ़ाईल / Guard file

आदेशानुसार / BY ORDER

Sr. Private Secretary ITAT, Hyderabad.

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