Central Information Commission
Yenni Satyavathi vs Chief Commissioner Of Income Tax (Cca) , ... on 21 November, 2025
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/CCITH/A/2024/619477 &
CIC/CCITH/A/2024/114662
Yenni Satyavathi .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Office of the Income Tax
Officer, Ward 1(1), Ayakar
Bhavan, Daba Gardens,
Visakhapatnam - 530020 ....प्रनर्वािीगण /Respondent
Date of Hearing : 19.11.2025
Date of Decision : 21.11.2025
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
The above-mentioned complaints are clubbed together as the Second Appeal
is common and subject-matter of the RTI Application is similar in nature and
hence are being disposed of through a common order.
1. CIC/CCITH/A/2024/619477
Relevant facts emerging from appeal:
RTI application filed on : 23.01.2024
CPIO replied on : 23.02.2024
First appeal filed on : 27.02.2024
First Appellate Authority's order : 12.03.2024
2nd Appeal/Complaint dated : 08.05.2024
Information sought:
CIC/CCITH/A/2024/619477 Page 1 of 61. The Appellant filed an RTI application dated 23.01.2024 (offline) seeking the following information:
"Certified copies in respect to the income details and income tax file return receipt details name of Pandranki. Pydiraju, PAN No.AHBPP8331R and Aadhar No.8986 9125 4206 from AY 2009-2010, 2010-2011, 2011-2012 2012-2013, 2013-2014 and 2014-2015.
I, Y Satyavathi W/o Chinnayya D/o Late Pandranki Narayanaappdu at near railway colony, gajapathinagaram mandal, puritipenta village, vizianagaram dist., Andhra pradesh There was a dispute arose for properties between my elder brother (Pandranki. Pydiraju) and me (Y satyavathi), the case number is O.S. 24/2023 at Junior Civil Judge Gajapathinagarm, it was already the case proceeding in the Hon'ble court Gajapathinagaram, Vizianagaram Dist, Andhra Pradesh. Pandranki. Pydiraju written statement submitted in the Hon'ble court that para no 18 says constructed one R.C.C building worth is Rs. 30,00,000/- ( Thirty lakhs Rupees) with his hardship and delivered the same to me about ten years back. A copy of written statement of P.Pydiraju here with enclosed. Provide complete information point wise as per below. Provide certified copies income details and income tax file return receipt details of Pandranki. Pydiraju, PAN No. AHBPPS331R from AY 2009-2010, 2010-2011, 2011-2012, 2012-2013, 2013-2014 and 2014-2015.
In the light of the above mentioned background, please provide the following information under section 2(1) and 2(j) of the RTI act:
1. Please provide certified copy income tax file return from AY 2009-2010, 2010-2011, 2011-2012, 2012-2013, 2013-2014 and 2014-2015.
2. Please provide certified copy income details of Pandranki. Pydiraju S/o Late P. Narayanaappudu.
3. Please Provide certified copy gross income/net income of Pandranki. Pydiraju S/o P. Narayanaappdu.
4. Please provide certified copy number of bank accounts on the name of Padranki. Pydiraju S/o P. Narayanaapudu.
5. Please provide certified copy number of Fixed Deposits/Recurring Deposit (FD/RD) on the name of Padranki. Pydiraju S/o P. Narayanaapudu.
6. Please provide certified copy number of loans on the name of Padranki. Pydiraju S/o P. Narayannapudu.
7. Documentary Evidence in support of all the above point.CIC/CCITH/A/2024/619477 Page 2 of 6
8. Provide information point wise of all the above points."
2. The CPIO furnished a reply to the Appellant on 23.02.2024 stating as under:
"The CPIO denied the requisite information to the appellant u/s 8(1)(j) of the RTI Act 2005."
3. Being dissatisfied, the Appellant filed a First Appeal dated 27.02.2024. The FAA vide its order dated 12.03.2024, upheld the reply of CPIO.
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
2. CIC/CCITH/A/2024/114662 Relevant facts emerging from appeal:
RTI application filed on : 23.01.2024 CPIO replied on : 23.02.2024 First appeal filed on : 27.02.2024
First Appellate Authority's order : 12.03.2024 2nd Appeal/Complaint dated : 06.05.2024 Information sought:
5. The Appellant filed an RTI application dated 23.01.2024 (offline) seeking the following information:
"Certified copies in respect to the income details and income tax file return receipt details name of Pandranki. Pydiraju, PAN No.AHBPP8331R and Aadhar No.8986 9125 4206 from AY 2009-2010, 2010-2011, 2011-2012 2012-2013, 2013-2014 and 2014-2015.
I, Y Satyavathi W/o Chinnayya D/o Late Pandranki Narayanaappdu at near railway colony, gajapathinagaram mandal, puritipenta village, vizianagaram dist., Andhra pradesh There was a dispute arose for properties between my elder brother (Pandranki. Pydiraju) and me (Y satyavathi), the case number is O.S. 24/2023 at Junior Civil Judge Gajapathinagarm, it was already the case proceeding in the Hon'ble court Gajapathinagaram, Vizianagaram Dist, Andhra Pradesh. Pandranki. Pydiraju written statement submitted in the Hon'ble court that para no 18 says constructed one R.C.C building worth is Rs. 30,00,000/- ( Thirty lakhs Rupees) with his hardship and delivered the same to me about ten years back. A copy of written statement of P.Pydiraju here with CIC/CCITH/A/2024/619477 Page 3 of 6 enclosed. Provide complete information point wise as per below. Provide certified copies income details and income tax file return receipt details of Pandranki. Pydiraju, PAN No. AHBPP8331R from AY 2009-2010, 2010-2011, 2011-2012, 2012-2013, 2013-2014 and 2014-2015.
In the light of the above mentioned background, please provide the following information under section 2(1) and 2(j) of the RTI act:
1. Please provide certified copy income tax file return from AY 2009-2010, 2010-2011, 2011-2012, 2012-2013, 2013-2014 and 2014-2015.
2. Please provide certified copy income details of Pandranki. Pydiraju S/o Late P. Narayanaappudu.
3. Please Provide certified copy gross income/net income of Pandranki. Pydiraju S/o P. Narayanaappdu.
4. Please provide certified copy number of bank accounts on the name of Padranki. Pydiraju S/o P. Narayanaapudu.
5. Please provide certified copy number of Fixed Deposits/Recurring Deposit (FD/RD) on the name of Padranki. Pydiraju S/o P. Narayanaapudu.
6. Please provide certified copy number of loans on the name of Padranki. Pydiraju S/o P. Narayanaapudu.
7. Documentary Evidence in support of all the above point.
8. Provide information point wise of all the above points."
6. The CPIO furnished a reply to the Appellant on 23.02.2024 stating as under:
"The CPIO denied the requisite information to the appellant u/s 8(1)(j) of the RTI Act 2005."
7. Being dissatisfied, the Appellant filed a First Appeal dated 27.02.2024. The FAA vide its order dated 12.03.2024, upheld the reply of CPIO.
8. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
CIC/CCITH/A/2024/619477 Page 4 of 69. Proof of having served a copy of Second Appeals on Respondent while filing the same in CIC is available on record. Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Present along with her representative Shri Ishwar Rao, through VC. Respondent: Shri Durga Prasad Das, CPIO-cum-ITO, attended the hearing through VC.
10. The representative of the Appellant stated that the Respondent has not provided the relevant information as sought in the instant RTI Application.
11. The Respondent submitted that the information sought by the Appellant in the instant RTI Application is third party personal information which is exempted from disclosure under Section (8) (1) (j) read with Section 11 of the RTI Act.
Decision:
12. The Commission after adverting to the facts and circumstances of the case and perusal of the records, accepts the stand of the Respondent that the information sought in the instant RTI Application is personal information of third party and the disclosure of the same is exempted from disclosure under Section 8 (1) (j) of the Act. In this regard, the Commission notes that Hon'ble Supreme Court of India in the case of CPIO, Supreme Court of India v. Subhash Chandra Agrawal Civil Appeal No. 10044 of 2010, vide order dated 13.11.2019, has held as under:
"59...in our opinion, would indicate that personal records, including name, address, physical, mental and psychological status, marks obtained, grades and answer sheets, are all treated as personal information. Similarly, professional records, including qualification, performance, evaluation reports, ACRs, disciplinary proceedings, etc. are all personal information. Medical records, treatment, choice of medicine, list of hospitals and doctors visited, findings recorded, including that of the family members, information relating to assets, liabilities, income tax returns, details of investments, lending and borrowing, etc. are personal information. Such personal information is entitled to protection from unwarranted invasion of privacy and CIC/CCITH/A/2024/619477 Page 5 of 6 conditional access is available when stipulation of larger public interest is satisfied. This list is indicative and not exhaustive....."
13. The above ratio is applicable to this case as well. Hence, no intervention of the Commission is required in the instant cases.
The appeals are disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, O/o the Addl. Commissioner of Income Tax, Range 1, Direct Taxes Building, MVP Colony, Visakhapatnam - 530017 CIC/CCITH/A/2024/619477 Page 6 of 6 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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