CHANDRA MOHAN REDDY VENNAPUSA,HYDERABAD vs. INCOME TAX OFFICER, WARD-1, SANGAREDDY

आदेश / ORDER PER K. NARASIMHA CHARY, J.M: Aggrieved by the order dated 17/04/2024 passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre, Delhi (“Ld. CIT(A)”), in the case of Chandra Mohan Reddy Vennapusa (“the assessee”), assessee preferred this appeal. 2. At the outset, the learned Authorized Representative (“learned AR”) submitted that the facts involved in this matter are identical to the facts involved in the assessee’s own case for the AYs 2014-15 to 2016-17 in to 577/Hyd/2024 and by order dated 19/08/2024 the Coordinate Bench of this Tribunal has set-aside the order of the learned CIT(A) and restored the issues to the file of the learned AO for fresh consideration of the relevant evidence filed by the assessee to explain the Credit Card payments and decide the issue de novo in accordance with law. The learned AR submitted that since this case is also a part of the batch of appeals and facts are identical, a similar course may be followed in this case also. The Ld. Departmental Representative (“learned DR”) reports no objection and the same is recorded.