SWAPNA RAVIKANTHI,NARSAPUR vs. DCIT., CENTRAL CIRCLE-2(4), HYDERABAD

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ITA 1471/HYD/2025Status: DisposedITAT Hyderabad21 January 2026AY 2019-201 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the assessee, being a housewife without independent income, adequately explained the source of cash payment for the property from her husband's income and retirement benefits. The Tribunal noted that although initially the explanation was about accumulated savings, subsequent evidence including bank statements of the husband supported the claim.

What were the facts?

The assessee, a housewife and non-filer, purchased a property with another co-owner. The source of funds for her share of Rs. 37,16,350/- was claimed to be her husband's retirement benefits and past savings. The Assessing Officer (AO) accepted Rs. 29,00,000/- paid by cheque but added Rs. 8,16,350/- as unexplained investment.

What were the issues?

Whether the addition of Rs. 6,16,350/- as unexplained investment for property purchase is justified when the assessee provided evidence of cash withdrawals from her husband's account.

Which sections of the Income-tax Act were involved?

Section 132,Section 153C,Section 115BBE

AI-generated summary — verify with the full judgment below

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

आदेशकी प्रनतनलनप अग्रेनर्त/ Copy of the order forwarded to:-

1. 1. निर्धाररती/The Assessee : Swapna Ravikanthi, H.No.18-11, Library Road, Narasapur, Medak, Telangana. Pin – 502313. 2. रधजस्व/ The Revenue : The Deputy Commissioner of Income Tax, Central Circle – 2(4), Hyderabad.

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