Shashikala Gupta, Hyderabad vs. ITO Ward-10(1), Hyderabad
In the result, appeal filed by the assessee is allowed
ITA 222/HYD/2022[2017-18]Status: DisposedITAT Hyderabad19 Dec 2022AY 2017-18
Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2017-18 Smt. Shashikala Gupta Vs. Income Tax Officer Hyderabad Ward 10(1) Pan:Aaspg1838N Hyderabad (Appellant) (Respondent) Assessee By: Shri Darshan Jakharia, Ca Revenue By: Shri Rajendra Kumar, Cit(Dr) Date Of Hearing: 14/12/2022 Date Of Pronouncement: 19/12/2022 Order Per R.K. Panda, A.M This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.3.2022 Of The Learned Pr.Cit-1, Hyderabad, Relating To A.Y.2017-18. 2. Facts Of The Case, In Brief, Are That The Assessee Is An Individual & Filed Her Return Of Income On 26.07.2017 For A.Y 2017-18 Admitting Income From House Property & Other Sources At Rs.3,66,720/-. The Case Was Selected For Scrutiny Under Cass & Issues On Which The Selection Was Made Was “Large Value Cash Deposited During Demonetization Period As Compared To Returned Income”. Notice U/S 143(2) Of The Act Dated 9.8.2018 Was Issued & Served Electronically On The Assessee As Well As Page 1 Of 15
For Appellant: Shri Darshan Jakharia, CAFor Respondent: Shri Rajendra Kumar, CIT(DR)
Section 142(1)Section 143(2)Section 143(3)Section 263
…ficer and explanation is given by the assessee, revision u/s 263 cannot be done: (i) ITAT Hyderabad Bench in ITA 923/Hyd/2017 in the case of Narasimha Reddy Peechu vs. Income Tax Officer (ii) Hon'ble Rajasthan High Court in the case of CIT vs. Hari Om Stones (423 ITR 198) (iii) ITAT Visakhapatnam in ITA No.194/Viz/2018 in the case of Srinivasa Hair Industries vs. ACIT (iv) ITAT Delhi in ITA No.3225/Del/2013 in the case of Sanspareils Greenlands (P) Ltd vs. CIT 8. Referring to the decision of the Tribunal in assessee’s own case for A.Y 2009-10 and 2014-15 he submitted that similar issue of cash deposits had come…
