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“unexplained investment”

Cash Credits & Unexplained ItemsSection 69Section 695,821 judgments

The decision most relied on for unexplained investment is Sumati Dayal v. CIT (214 ITR 801), cited in 1,967 judgments on BharatTax.

Leading authorities on unexplained investment

Sumati Dayal v. CIT
214 ITR 801 · 1995 · Supreme Court
1,967
citing judgments

The Revenue is entitled to look behind the apparent form of a transaction to discover its true nature, applying the test of human probabilities and surrounding circumstances. If transactions defy logic or are unnatural, they can be treated as bogus, even if supported by some documentation, especially in cases of cash credits or unexplained investments.

K.P. Varghese v. ITO
131 ITR 597 · 1981 · Supreme Court
989
citing judgments

An addition to income cannot be made merely on the basis of a difference in valuation of assets or a Valuation Officer's report without establishing actual understatement of consideration or the source of unexplained funds through proper enquiry. The Assessing Officer must conduct proper enquiry and satisfy the conditions for making such additions.

Chuharmal v. CIT
172 ITR 250 · 1988 · Supreme Court
340
citing judgments

The expression 'income' under Section 69A of the Income-tax Act, 1961, has a wide meaning, encompassing anything that comes in or results in gain. Therefore, an assessee's unexplained investments, such as purchasing articles or depositing cash, can legitimately be inferred and deemed as income under this section.

CIT v. Kamdhenu Steel & Alloys Ltd.
361 ITR 220 · 2014 · High Court
328
citing judgments

When making an addition under section 68, the creditworthiness or financial strength of an investor contributing share capital or share application money can be proved by producing their bank statements showing sufficient balance for the investment. The Supreme Court dismissed the SLP against this decision.

CIT v. Dwarkadhish Investment (P) Ltd.
330 ITR 298 · 2011 · High Court
218
citing judgments

An assessee cannot be asked to explain the source of the source for cash credits, particularly share capital or share application money, once they have discharged the initial onus regarding the identity, genuineness of the transaction, and creditworthiness of the immediate investor.

CIT v. Jansampark Advertising & Marketing (P.) Ltd.
56 Taxmann.com 286 · 2015 · High Court
196
citing judgments

The Commissioner of Income-tax (Appeals) has an independent statutory obligation to conduct proper inquiries and verify facts, especially when the Assessing Officer has failed to do so. The CIT(A) must ensure effective inquiry is carried out before deleting additions or accepting additional evidence.

ITO v. Ch. Atchaiah
218 ITR 239 · 1996 · Supreme Court
149
citing judgments

Under the Income-tax Act, 1961, the Assessing Officer must tax any taxable income in the hands of the correct assessee to whom it truly belongs, having no option to assess it in any other person's hands.

CIT v. Stellar Investment Ltd.
192 ITR 287 · 1991 · High Court
146
citing judgments

Once the identity of the shareholders is established, no addition can be made in the hands of the assessee company under Section 68 for share capital or share application money, as it cannot be treated as undisclosed income.

Judgments citing unexplained investment

Sanjay Danchand Ghodawat, Jaysinghpur vs. The Assistant Commissioner of Income Tax, Circle Ichalkaranji Circle, Ichalkaranji

In the result, appeal of the assessee in ITA No

ITA 541/PUN/2024[2017-18]Status: DisposedITAT Pune20 Aug 2024AY 2017-18

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.540/Pun/2024 िनधा"रण वष" / Assessment Year: 2016-17 Sanjay Danchandghodawat, Vs The Assistant 28 Sushreya, Yashwant Co-Op Commissioner Of Hsg Society, Income Tax, Jaysinghpur – 416101. Cir Ichalkaranji Circle, Maharashtra Ichalkaranji, Pan: Adlpg5040N Maharashtra – 416101. Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita No.541/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Sanjay Danchandghodawat, Vs The Assistant 28 Sushreya, Yashwant Co-Op Commissioner Of Hsg Society, Income Tax, Jaysinghpur – 416101. Cir Ichalkaranji Circle, Maharashtra Ichalkaranji, Pan: Adlpg5040N Maharashtra – 416101. Appellant/ Assessee Respondent / Revenue आयकरअपीलसं. / Ita No.598/Pun/2024 िनधा"रणवष" / Assessment Year: 2017-18 The Assistant Vs Sanjay Danchandghodawat, Commissioner Of Income 28 Sushreya, Yashwant Co- Tax, Op Hsg Society, Kolhapur. Jaysinghpur – 416101. Maharashtra Pan: Adlpg5040N Appellant/ Revenue Respondent /Assessee

Section 234BSection 250Section 69

Rs.9,67,75,000/- a) The learned CIT(A) erred in confirming an addition of Rs.8,88,00,000/- as unexplained investment under section 69 of the Act under the facts & circumstances of the case. ITA Nos.540, 541/PUN/2024 (A) & 598(R)/PUN/2024 Sanjay Danchand Ghodawat(03 Appeals) b) The authorities ... Rs.9,67,75,000/- a) The learned CIT(A) erred in confirming an addition of Rs.9,67,75,000/- as unexplained investment under section 69 of the Act under the facts & circumstances of the case. b) The authorities below failed to appreciate that all the transactions with M/s. Varad Infrastructure

Sanjay Danchand Ghodawat, Jaysinghpur vs. The Assistant Commissioner of Income Tax, Circle Ichalkaranji Circle, Ichalkaranji

In the result, appeal of the assessee in ITA No

ITA 540/PUN/2024[2016-17]Status: DisposedITAT Pune20 Aug 2024AY 2016-17

Bench: Ms.Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.540/Pun/2024 िनधा"रण वष" / Assessment Year: 2016-17 Sanjay Danchandghodawat, Vs The Assistant 28 Sushreya, Yashwant Co-Op Commissioner Of Hsg Society, Income Tax, Jaysinghpur – 416101. Cir Ichalkaranji Circle, Maharashtra Ichalkaranji, Pan: Adlpg5040N Maharashtra – 416101. Appellant/ Assessee Respondent / Revenue आयकर अपील सं. / Ita No.541/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Sanjay Danchandghodawat, Vs The Assistant 28 Sushreya, Yashwant Co-Op Commissioner Of Hsg Society, Income Tax, Jaysinghpur – 416101. Cir Ichalkaranji Circle, Maharashtra Ichalkaranji, Pan: Adlpg5040N Maharashtra – 416101. Appellant/ Assessee Respondent / Revenue आयकरअपीलसं. / Ita No.598/Pun/2024 िनधा"रणवष" / Assessment Year: 2017-18 The Assistant Vs Sanjay Danchandghodawat, Commissioner Of Income 28 Sushreya, Yashwant Co- Tax, Op Hsg Society, Kolhapur. Jaysinghpur – 416101. Maharashtra Pan: Adlpg5040N Appellant/ Revenue Respondent /Assessee

Section 234BSection 250Section 69

Rs.9,67,75,000/- a) The learned CIT(A) erred in confirming an addition of Rs.8,88,00,000/- as unexplained investment under section 69 of the Act under the facts & circumstances of the case. ITA Nos.540, 541/PUN/2024 (A) & 598(R)/PUN/2024 Sanjay Danchand Ghodawat(03 Appeals) b) The authorities ... Rs.9,67,75,000/- a) The learned CIT(A) erred in confirming an addition of Rs.9,67,75,000/- as unexplained investment under section 69 of the Act under the facts & circumstances of the case. b) The authorities below failed to appreciate that all the transactions with M/s. Varad Infrastructure

ACIT, Central Circle-2(4), Hyderabad vs. Raja Babu Nimmaturi, Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 701/HYD/2022[2018-19]Status: DisposedITAT Hyderabad14 Aug 2024AY 2018-19

Bench: Shri Manjunatha, G.A N D Shri K. Narasimha Charis.No Ita Nos. Appellant Respondent A.Y 591/Hyd/2022 Shri Ramesh Babu 1 Acit, Central Circle 2017-18 2 619/Hyd/2022 Nimmatoori Hyderabad 2(4) Hyderabad 2018-19 Pan:Acspn1659G 3 700/Hyd/2022 Acit, Central Circle 2(4) Shri Ramesh Babu 2018-19 Hyderabad Nimmatoori Hyderabad Pan:Acspn1659G 4 311/Hyd/2022 Raja Babu Nimmatoori 2013-14 589/Hyd/2022 Hyderabad Acit, Central Circle 5 2016-17 Pan:Acspn1662R 2(4) Hyderabad 6 590/Hyd/2022 2017-18 7 621/Hyd/2022 2018-19 8 701/Hyd/2022 Acit, Central Circle Raja Babu 2018-19 2(4) Hyderabad Nimmatoori Hyderabad Pan:Acspn1662R 9 337/Hyd/2022 Yashoda Nimmatoori Acit, Central Circle 2016-17 593/Hyd/2022 Hyderabad 2(4) Hyderabad 10 2017-18 618/Hyd/2022 Pan:Acspn1657J 11 2018-19 332/Hyd/2022 12 Anudeep Nimmattoori Acit, Central Circle 2016-17 13 475/Hyd/2022 Hyderabad 2(4) Hyderabad 2017-18 476/Hyd/2022 Pan:Ahbpn2081Q 14 2018-19 15 592/Hyd/2022 Sulochana Acit, Central Circle 2017-18 Nimmattoori 2(4) Hyderabad 16 620/Hyd/2022 2018-19 Pan:Acspn1664K 594/Hyd/2022 Manjusha Nimmatoori 17 Acit, Central Circle 2018-19 Hyderabad 2(4) Hyderabad Pan:Acspn1666M िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 14/08/2024

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132Section 153ASection 56(2)(vii)Section 56(2)(x)Section 57

value over sale consideration). vii) Section 56(2)(vii)(b) on the above (i.e. Excess of SD value over sale consideration). viii) Unexplained Investment in Land at Road No.40, Jubilee Hills-69 (difference amount of sale deed and agreement to sale). ix) Cash seized during search x) Unexplained Investment ... Land at Road No.41, Jubilee Hills-69 (difference between agreement to sale and sale deed). xi) Unexplained Cash Deposits xii) Unexplained Investment in land at Edupalle Village. xiii) Disallowance claimed u/s 57 xiv) Long-Term Capital Gain with 50C xv) Family Pension Receipts xvi) Unexplained investment in land at Road

ACIT, Central Circle-2(4), Hyderabad vs. Ramesh Babu Nimmatoori, Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 700/HYD/2022[2018-19]Status: DisposedITAT Hyderabad14 Aug 2024AY 2018-19

Bench: Shri Manjunatha, G.A N D Shri K. Narasimha Charis.No Ita Nos. Appellant Respondent A.Y 591/Hyd/2022 Shri Ramesh Babu 1 Acit, Central Circle 2017-18 2 619/Hyd/2022 Nimmatoori Hyderabad 2(4) Hyderabad 2018-19 Pan:Acspn1659G 3 700/Hyd/2022 Acit, Central Circle 2(4) Shri Ramesh Babu 2018-19 Hyderabad Nimmatoori Hyderabad Pan:Acspn1659G 4 311/Hyd/2022 Raja Babu Nimmatoori 2013-14 589/Hyd/2022 Hyderabad Acit, Central Circle 5 2016-17 Pan:Acspn1662R 2(4) Hyderabad 6 590/Hyd/2022 2017-18 7 621/Hyd/2022 2018-19 8 701/Hyd/2022 Acit, Central Circle Raja Babu 2018-19 2(4) Hyderabad Nimmatoori Hyderabad Pan:Acspn1662R 9 337/Hyd/2022 Yashoda Nimmatoori Acit, Central Circle 2016-17 593/Hyd/2022 Hyderabad 2(4) Hyderabad 10 2017-18 618/Hyd/2022 Pan:Acspn1657J 11 2018-19 332/Hyd/2022 12 Anudeep Nimmattoori Acit, Central Circle 2016-17 13 475/Hyd/2022 Hyderabad 2(4) Hyderabad 2017-18 476/Hyd/2022 Pan:Ahbpn2081Q 14 2018-19 15 592/Hyd/2022 Sulochana Acit, Central Circle 2017-18 Nimmattoori 2(4) Hyderabad 16 620/Hyd/2022 2018-19 Pan:Acspn1664K 594/Hyd/2022 Manjusha Nimmatoori 17 Acit, Central Circle 2018-19 Hyderabad 2(4) Hyderabad Pan:Acspn1666M िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 14/08/2024

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132Section 153ASection 56(2)(vii)Section 56(2)(x)Section 57

value over sale consideration). vii) Section 56(2)(vii)(b) on the above (i.e. Excess of SD value over sale consideration). viii) Unexplained Investment in Land at Road No.40, Jubilee Hills-69 (difference amount of sale deed and agreement to sale). ix) Cash seized during search x) Unexplained Investment ... Land at Road No.41, Jubilee Hills-69 (difference between agreement to sale and sale deed). xi) Unexplained Cash Deposits xii) Unexplained Investment in land at Edupalle Village. xiii) Disallowance claimed u/s 57 xiv) Long-Term Capital Gain with 50C xv) Family Pension Receipts xvi) Unexplained investment in land at Road

Raja Babu Nimmatoori, Hyderabad vs. ACIT, Central Circle-2(4), Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 621/HYD/2022[2018-19]Status: DisposedITAT Hyderabad14 Aug 2024AY 2018-19

Bench: Shri Manjunatha, G.A N D Shri K. Narasimha Charis.No Ita Nos. Appellant Respondent A.Y 591/Hyd/2022 Shri Ramesh Babu 1 Acit, Central Circle 2017-18 2 619/Hyd/2022 Nimmatoori Hyderabad 2(4) Hyderabad 2018-19 Pan:Acspn1659G 3 700/Hyd/2022 Acit, Central Circle 2(4) Shri Ramesh Babu 2018-19 Hyderabad Nimmatoori Hyderabad Pan:Acspn1659G 4 311/Hyd/2022 Raja Babu Nimmatoori 2013-14 589/Hyd/2022 Hyderabad Acit, Central Circle 5 2016-17 Pan:Acspn1662R 2(4) Hyderabad 6 590/Hyd/2022 2017-18 7 621/Hyd/2022 2018-19 8 701/Hyd/2022 Acit, Central Circle Raja Babu 2018-19 2(4) Hyderabad Nimmatoori Hyderabad Pan:Acspn1662R 9 337/Hyd/2022 Yashoda Nimmatoori Acit, Central Circle 2016-17 593/Hyd/2022 Hyderabad 2(4) Hyderabad 10 2017-18 618/Hyd/2022 Pan:Acspn1657J 11 2018-19 332/Hyd/2022 12 Anudeep Nimmattoori Acit, Central Circle 2016-17 13 475/Hyd/2022 Hyderabad 2(4) Hyderabad 2017-18 476/Hyd/2022 Pan:Ahbpn2081Q 14 2018-19 15 592/Hyd/2022 Sulochana Acit, Central Circle 2017-18 Nimmattoori 2(4) Hyderabad 16 620/Hyd/2022 2018-19 Pan:Acspn1664K 594/Hyd/2022 Manjusha Nimmatoori 17 Acit, Central Circle 2018-19 Hyderabad 2(4) Hyderabad Pan:Acspn1666M िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 14/08/2024

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132Section 153ASection 56(2)(vii)Section 56(2)(x)Section 57

value over sale consideration). vii) Section 56(2)(vii)(b) on the above (i.e. Excess of SD value over sale consideration). viii) Unexplained Investment in Land at Road No.40, Jubilee Hills-69 (difference amount of sale deed and agreement to sale). ix) Cash seized during search x) Unexplained Investment ... Land at Road No.41, Jubilee Hills-69 (difference between agreement to sale and sale deed). xi) Unexplained Cash Deposits xii) Unexplained Investment in land at Edupalle Village. xiii) Disallowance claimed u/s 57 xiv) Long-Term Capital Gain with 50C xv) Family Pension Receipts xvi) Unexplained investment in land at Road

Sulochana Nimmatoori, Hyderabad vs. ACIT, Central Circle-2(4), Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 620/HYD/2022[2018-19]Status: DisposedITAT Hyderabad14 Aug 2024AY 2018-19

Bench: Shri Manjunatha, G.A N D Shri K. Narasimha Charis.No Ita Nos. Appellant Respondent A.Y 591/Hyd/2022 Shri Ramesh Babu 1 Acit, Central Circle 2017-18 2 619/Hyd/2022 Nimmatoori Hyderabad 2(4) Hyderabad 2018-19 Pan:Acspn1659G 3 700/Hyd/2022 Acit, Central Circle 2(4) Shri Ramesh Babu 2018-19 Hyderabad Nimmatoori Hyderabad Pan:Acspn1659G 4 311/Hyd/2022 Raja Babu Nimmatoori 2013-14 589/Hyd/2022 Hyderabad Acit, Central Circle 5 2016-17 Pan:Acspn1662R 2(4) Hyderabad 6 590/Hyd/2022 2017-18 7 621/Hyd/2022 2018-19 8 701/Hyd/2022 Acit, Central Circle Raja Babu 2018-19 2(4) Hyderabad Nimmatoori Hyderabad Pan:Acspn1662R 9 337/Hyd/2022 Yashoda Nimmatoori Acit, Central Circle 2016-17 593/Hyd/2022 Hyderabad 2(4) Hyderabad 10 2017-18 618/Hyd/2022 Pan:Acspn1657J 11 2018-19 332/Hyd/2022 12 Anudeep Nimmattoori Acit, Central Circle 2016-17 13 475/Hyd/2022 Hyderabad 2(4) Hyderabad 2017-18 476/Hyd/2022 Pan:Ahbpn2081Q 14 2018-19 15 592/Hyd/2022 Sulochana Acit, Central Circle 2017-18 Nimmattoori 2(4) Hyderabad 16 620/Hyd/2022 2018-19 Pan:Acspn1664K 594/Hyd/2022 Manjusha Nimmatoori 17 Acit, Central Circle 2018-19 Hyderabad 2(4) Hyderabad Pan:Acspn1666M िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 14/08/2024

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132Section 153ASection 56(2)(vii)Section 56(2)(x)Section 57

value over sale consideration). vii) Section 56(2)(vii)(b) on the above (i.e. Excess of SD value over sale consideration). viii) Unexplained Investment in Land at Road No.40, Jubilee Hills-69 (difference amount of sale deed and agreement to sale). ix) Cash seized during search x) Unexplained Investment ... Land at Road No.41, Jubilee Hills-69 (difference between agreement to sale and sale deed). xi) Unexplained Cash Deposits xii) Unexplained Investment in land at Edupalle Village. xiii) Disallowance claimed u/s 57 xiv) Long-Term Capital Gain with 50C xv) Family Pension Receipts xvi) Unexplained investment in land at Road

Ramesh Babu Nimmatoori, Hyderabad vs. ACIT, Central Circle-2(4), Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 619/HYD/2022[2018-19]Status: DisposedITAT Hyderabad14 Aug 2024AY 2018-19

Bench: Shri Manjunatha, G.A N D Shri K. Narasimha Charis.No Ita Nos. Appellant Respondent A.Y 591/Hyd/2022 Shri Ramesh Babu 1 Acit, Central Circle 2017-18 2 619/Hyd/2022 Nimmatoori Hyderabad 2(4) Hyderabad 2018-19 Pan:Acspn1659G 3 700/Hyd/2022 Acit, Central Circle 2(4) Shri Ramesh Babu 2018-19 Hyderabad Nimmatoori Hyderabad Pan:Acspn1659G 4 311/Hyd/2022 Raja Babu Nimmatoori 2013-14 589/Hyd/2022 Hyderabad Acit, Central Circle 5 2016-17 Pan:Acspn1662R 2(4) Hyderabad 6 590/Hyd/2022 2017-18 7 621/Hyd/2022 2018-19 8 701/Hyd/2022 Acit, Central Circle Raja Babu 2018-19 2(4) Hyderabad Nimmatoori Hyderabad Pan:Acspn1662R 9 337/Hyd/2022 Yashoda Nimmatoori Acit, Central Circle 2016-17 593/Hyd/2022 Hyderabad 2(4) Hyderabad 10 2017-18 618/Hyd/2022 Pan:Acspn1657J 11 2018-19 332/Hyd/2022 12 Anudeep Nimmattoori Acit, Central Circle 2016-17 13 475/Hyd/2022 Hyderabad 2(4) Hyderabad 2017-18 476/Hyd/2022 Pan:Ahbpn2081Q 14 2018-19 15 592/Hyd/2022 Sulochana Acit, Central Circle 2017-18 Nimmattoori 2(4) Hyderabad 16 620/Hyd/2022 2018-19 Pan:Acspn1664K 594/Hyd/2022 Manjusha Nimmatoori 17 Acit, Central Circle 2018-19 Hyderabad 2(4) Hyderabad Pan:Acspn1666M िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 14/08/2024

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132Section 153ASection 56(2)(vii)Section 56(2)(x)Section 57

value over sale consideration). vii) Section 56(2)(vii)(b) on the above (i.e. Excess of SD value over sale consideration). viii) Unexplained Investment in Land at Road No.40, Jubilee Hills-69 (difference amount of sale deed and agreement to sale). ix) Cash seized during search x) Unexplained Investment ... Land at Road No.41, Jubilee Hills-69 (difference between agreement to sale and sale deed). xi) Unexplained Cash Deposits xii) Unexplained Investment in land at Edupalle Village. xiii) Disallowance claimed u/s 57 xiv) Long-Term Capital Gain with 50C xv) Family Pension Receipts xvi) Unexplained investment in land at Road

Yashoda Nimmaturi, Hyderabad vs. ACIT, Central Circle-2(4), Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 618/HYD/2022[2018-19]Status: DisposedITAT Hyderabad14 Aug 2024AY 2018-19

Bench: Shri Manjunatha, G.A N D Shri K. Narasimha Charis.No Ita Nos. Appellant Respondent A.Y 591/Hyd/2022 Shri Ramesh Babu 1 Acit, Central Circle 2017-18 2 619/Hyd/2022 Nimmatoori Hyderabad 2(4) Hyderabad 2018-19 Pan:Acspn1659G 3 700/Hyd/2022 Acit, Central Circle 2(4) Shri Ramesh Babu 2018-19 Hyderabad Nimmatoori Hyderabad Pan:Acspn1659G 4 311/Hyd/2022 Raja Babu Nimmatoori 2013-14 589/Hyd/2022 Hyderabad Acit, Central Circle 5 2016-17 Pan:Acspn1662R 2(4) Hyderabad 6 590/Hyd/2022 2017-18 7 621/Hyd/2022 2018-19 8 701/Hyd/2022 Acit, Central Circle Raja Babu 2018-19 2(4) Hyderabad Nimmatoori Hyderabad Pan:Acspn1662R 9 337/Hyd/2022 Yashoda Nimmatoori Acit, Central Circle 2016-17 593/Hyd/2022 Hyderabad 2(4) Hyderabad 10 2017-18 618/Hyd/2022 Pan:Acspn1657J 11 2018-19 332/Hyd/2022 12 Anudeep Nimmattoori Acit, Central Circle 2016-17 13 475/Hyd/2022 Hyderabad 2(4) Hyderabad 2017-18 476/Hyd/2022 Pan:Ahbpn2081Q 14 2018-19 15 592/Hyd/2022 Sulochana Acit, Central Circle 2017-18 Nimmattoori 2(4) Hyderabad 16 620/Hyd/2022 2018-19 Pan:Acspn1664K 594/Hyd/2022 Manjusha Nimmatoori 17 Acit, Central Circle 2018-19 Hyderabad 2(4) Hyderabad Pan:Acspn1666M िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 14/08/2024

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132Section 153ASection 56(2)(vii)Section 56(2)(x)Section 57

value over sale consideration). vii) Section 56(2)(vii)(b) on the above (i.e. Excess of SD value over sale consideration). viii) Unexplained Investment in Land at Road No.40, Jubilee Hills-69 (difference amount of sale deed and agreement to sale). ix) Cash seized during search x) Unexplained Investment ... Land at Road No.41, Jubilee Hills-69 (difference between agreement to sale and sale deed). xi) Unexplained Cash Deposits xii) Unexplained Investment in land at Edupalle Village. xiii) Disallowance claimed u/s 57 xiv) Long-Term Capital Gain with 50C xv) Family Pension Receipts xvi) Unexplained investment in land at Road

Manjusha Nimmatoori, Hyderabad vs. ACIT, Central Circle-2(4), Hyderabad

In the result, appeal filed by the assessee in ITA

ITA 594/HYD/2022[2018-19]Status: DisposedITAT Hyderabad14 Aug 2024AY 2018-19

Bench: Shri Manjunatha, G.A N D Shri K. Narasimha Charis.No Ita Nos. Appellant Respondent A.Y 591/Hyd/2022 Shri Ramesh Babu 1 Acit, Central Circle 2017-18 2 619/Hyd/2022 Nimmatoori Hyderabad 2(4) Hyderabad 2018-19 Pan:Acspn1659G 3 700/Hyd/2022 Acit, Central Circle 2(4) Shri Ramesh Babu 2018-19 Hyderabad Nimmatoori Hyderabad Pan:Acspn1659G 4 311/Hyd/2022 Raja Babu Nimmatoori 2013-14 589/Hyd/2022 Hyderabad Acit, Central Circle 5 2016-17 Pan:Acspn1662R 2(4) Hyderabad 6 590/Hyd/2022 2017-18 7 621/Hyd/2022 2018-19 8 701/Hyd/2022 Acit, Central Circle Raja Babu 2018-19 2(4) Hyderabad Nimmatoori Hyderabad Pan:Acspn1662R 9 337/Hyd/2022 Yashoda Nimmatoori Acit, Central Circle 2016-17 593/Hyd/2022 Hyderabad 2(4) Hyderabad 10 2017-18 618/Hyd/2022 Pan:Acspn1657J 11 2018-19 332/Hyd/2022 12 Anudeep Nimmattoori Acit, Central Circle 2016-17 13 475/Hyd/2022 Hyderabad 2(4) Hyderabad 2017-18 476/Hyd/2022 Pan:Ahbpn2081Q 14 2018-19 15 592/Hyd/2022 Sulochana Acit, Central Circle 2017-18 Nimmattoori 2(4) Hyderabad 16 620/Hyd/2022 2018-19 Pan:Acspn1664K 594/Hyd/2022 Manjusha Nimmatoori 17 Acit, Central Circle 2018-19 Hyderabad 2(4) Hyderabad Pan:Acspn1666M िनधा""रती "ारा/Assessee By: Shri P. Murali Mohan Rao, Ca राज" व "ारा/Revenue By:: Shri Shakeer Ahmed, Dr सुनवाई की तारीख/Date Of Hearing: 13/06/2024 घोषणा की तारीख/Pronouncement: 14/08/2024

For Appellant: Shri P. Murali Mohan Rao, CAFor Respondent: : Shri Shakeer Ahmed, DR
Section 132Section 153ASection 56(2)(vii)Section 56(2)(x)Section 57

value over sale consideration). vii) Section 56(2)(vii)(b) on the above (i.e. Excess of SD value over sale consideration). viii) Unexplained Investment in Land at Road No.40, Jubilee Hills-69 (difference amount of sale deed and agreement to sale). ix) Cash seized during search x) Unexplained Investment ... Land at Road No.41, Jubilee Hills-69 (difference between agreement to sale and sale deed). xi) Unexplained Cash Deposits xii) Unexplained Investment in land at Edupalle Village. xiii) Disallowance claimed u/s 57 xiv) Long-Term Capital Gain with 50C xv) Family Pension Receipts xvi) Unexplained investment in land at Road