ITO, NCW - 3 (4),, CHENNAI vs. MS. KAVITHA SIDDAREDDY,, CHENNAI
In the result, appeal filed by the Revenue is dismissed
ITA 160/CHNY/2020[2013-14]Status: DisposedITAT Chennai14 Jun 2023AY 2013-14
Bench: Shri Mahavir Singh, Hon’Ble & Shrimanjunatha.G, Hon’Bleआयकरअपीलसं./Ita No.160/Chny/2020 िनधा"रणवष"/Assessment Year: 2013-14 V. The Income Tax Officer, Ms.Kavithasiddareddy, Non-Corporate Ward-3(4), No.7/1, Surabhi, Chennai. Sriram Nagar, North Street, Opp. To Frontline Eye Hospital, Alwarpet, Chennai-600 018. [Pan:Aeppk 0880 D] (अपीलाथ"/Appellant) (""यथ"/Respondent) Department By : Mr.Ar.V.Sreenivasan, Addl.Cit. : Assessee By Mr.D.Anand, Adv : सुनवाईक"तारीख/Date Of Hearing 11.05.2023 : घोषणाक"तारीख /Date Of Pronouncement 14.06.2023 आदेश / O R D E R Per Manjunatha.G:
For Respondent: Mr.AR.V.Sreenivasan
Section 147Section 148Section 69
…appellant. Rejection of the explanation of the assessee by ignoring to consider important pieces of evidence as it is again in theinstant case particularly in relation to the investment mentioned supra is an error in law as held in Bhagwati Prasad Misra v CIT 35 ITR 97 (Ori). 12. It has been pertinently held in the case of Divine Leasing and Finance Ltd. 299 ITR 268 (Del) that where the preponderance of evidence indicated absence ofculpability and complicity of the assessee it should not be harassed by the Revenue insistence that it should prove the negative and further that a delicate balance must be maintained…
