MAPPAVARAPU KAVITHA,VIJAYAWADA vs. ACIT, CENTRAL CIRCLE, VIJAYAWADA

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ITA 91/VIZ/2022Status: DisposedITAT Visakhapatnam27 July 2022AY 2018-20196 pages
AI SummaryAllowed

What did the Tribunal hold?

The Tribunal held that the CIT(A) erred in dismissing the appeal without considering the merits. The Tribunal found merit in the assessee's argument that the gold belonging to her mother, who resides with her, should be considered as part of the family's permissible exemption.

What were the facts?

During a search operation, excess gold jewellery was found in the assessee's possession. The Assessing Officer (AO) treated a portion of this jewellery, belonging to the assessee's mother, as unexplained investment. The CIT(A) dismissed the appeal for non-appearance.

What were the issues?

Whether the CIT(A) was justified in dismissing the appeal without a hearing, and whether the AO correctly treated the gold jewellery belonging to the assessee's mother as unexplained investment.

Which sections of the Income-tax Act were involved?

Section 132,Section 143(3),Section 153C,Section 69A

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, VISAKHAPATNAM BENCH, VISAKHAPATNAM

Before: SHRI DUVVURU RL REDDY, HON’BLE & SHRI S BALAKRISHNAN, HON’BLE

For Appellant: CA प्रत्यधथी की ओर से /
Hearing: 27/06/2022

आदेश की प्रतिलिपि अग्रेपिि/Copy of the order forwarded to:- ननधधाररती/ The Assessee – Muppavarapu Kavitha, C/o. CA MV 1. Prasad, D.No. 60-7-13, Ground Floor, Siddhartha Nagar, 4th Lane, Vijayawada, Andhra Pradesh – 520010. रधजस्व/The Revenue – The Asst. Commissioner of Income Tax, 2. Central Circle, Stalin Towers, Autonagar, Vijayawada, Andhra Pradesh – 520007. 3. The Principal Commissioner of Income Tax (Central), Visakhapatnam. आयकर आयुक्त ( अऩीऱ)/ The Commissioner of Income Tax (Appeals)- 4. 12, Hyderabad. ववभधगीय प्रनतननधध, आयकर अऩीऱीय अधधकरण, ववशधखधऩटणम/ DR, ITAT, 5. Visakhapatnam गधर्ा फ़धईऱ / Guard file 6.

आदेशधनुसधर / BY ORDER

Sr. Private Secretary ITAT, Visakhapatnam

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