ITAT Hyderabad Bench
10,989 judgments
PRAMEELA PORIKA,SURYAPET vs ACIT., CIRCLE-7(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
INDRA REDDY NOMULA,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
NOMULA INDRA REDDY,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
NOMULA NARMADA REDDY,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No.1397/Hyd/2025 (निर्धारण वर्ष/Assessment Year 2020-2021) | Smt. Nomula Narmada Reddy, Hyderabad. PAN ABLPN5320J (Appellant) | vs. | The DCIT, Central Circle-3(3), Hyderabad. (Respondent) | | :---------------------------------------------------------------------- | :-- | :--------------------------------------------------------------------------------------------------- | | निर्धारिती द्वारा / Ass
PURNA CHANDER RAGAM,HYDERABAD vs ITO., WARD-11(1), HYDERABAD
us: 1. "The order of the Ld. CIT(A) is erroneous both on facts and in law.
DCIT., CENTRAL CIRCLE-1(3), HYDERABAD vs C K ENTERTAINMENTS PRIVATE LIMITED, HYDERABAD
us that the tax effect in these appeals are less than Rs.60 lakhs and, therefore, the Circular No.279 /Misc./M-74/2024-ITJ, dated 17th September, 2024 issued by the Central Board of Direct Taxes (CBDT) issued in amendment to Circular 5 of 2024 under Section 268A(1) of the I.T. Act comes into play, wherein, the monetary limit for filing the appeals by the Revenue before the ITAT and various High Courts as well as Apex Court are revised with an object of reducing the tax litigation. Vide para
DCIT., CENTRAL CIRCLE-1(3), HYDERABAD vs C K ENTERTAINMENTS PRIVATE LIMITED, HYDERABAD
us that the tax effect in these appeals are less than Rs.60 lakhs and, therefore, the Circular No.279/Misc./M-74/2024-ITJ, dated 17th September, 2024 issued by the Central Board of Direct Taxes (CBDT) issued in amendment to Circular 5 of 2024 under Section 268A(1) of the I.T. Act comes into play, wherein, the monetary limit for filing the appeals by the Revenue before the ITAT and various High Courts as well as Apex Court are revised with an object of reducing the tax litigation. Vide para
SAI SUMANTH MITTA,WARANGAL vs INCOME TAX OFFICER, WARD-2, WARANGAL
the Ld. CIT(A).
OCEAN SPARKLE LIMITED,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
MUKUND DAS HEDA,HYDERABAD vs ITO, WARD - 8(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
VIVIMED LABS LIMITED,HYDERABAD vs DCIT., CENTRAL CIRCLE 3(4), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
FEDERATION OF AP COOPERATIVE URBAN BANKS AND CREDIT SOCIETIES LIMITED HYD,HYDERABAD vs ITO., WARD-9(1), HYDERABAD
Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia (Accountant Member)
PENTYALA MADHAVI,HYDERABAD vs INCOME TAX OFFICER, WARD-12(1), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
MERAJ ANJUM,HYDERABAD vs INCOME TAX OFFICER, WARD-7(1), HYDERABAD
the Ld. CIT(A).
JAGADISHWAR BARMA,HYDERABAD vs ITO, WARD-11(2), HYDERABAD
us: "1. On the facts and in the circumstances of the case, the order passed by the Learned Commissioner of Income Tax (Appeals), dated 01.08.2025, confirming the assessment order under Section 143(3) is erroneous, contrary to law, and unsustainable.
VIVA BOARDS PRIVATE LIMITED,NIZAMABAD vs DCIT., CIRCLE-8(1), HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
ALAKAPURI SAI MANDIRAM TRUST,HYDERABAD vs ITO., WARD-11(1), HYDERABAD
Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia (Accountant Member)
RAMANAGARAM ENTERPRISES PRIVATE LIMITED,HYDERABAD vs DCIT., CENTRAL CIRCLE-2(1), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
RAMANAGARAM ENTERPRISES PRIVATE LIMITED,HYDERABAD vs ACIT., CIRCLE-16(1), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
DCIT., CIRCLE 3(1), HYDERABAD vs RATHNAMMA INFRATECH PRIVATE LIMITED, HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON'BLE (Accountant Member)
