ITAT Hyderabad Bench
10,989 judgments
MATRIX SEA FOODS INDIA LIMITED,HYDERABAD vs ACIT (OSD) WARD-16(4), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
RANCHI EXPRESSWAYS LIMITED,HYDERABAD vs INCOME TAX OFFICER, WARD-3(2), HYDERABAD
the Ld. CIT(A), but could not succeed. The Ld. CIT(A) for the reasons stated in their appellate order dated 25.01.2019 rejected the explanation of the assessee and sustained additions made by the A.O. towards refund of TDS along with interest by holding that, as per the provisions of Section 199 of the Act read with Rule 37BA of the Income Tax Rules, 1962, which is applicable w.e.f. A.Y. 2018-19, unless corresponding income is offered to tax, TDS related to the said income cannot be allowed
ANIL KUMAR DUNDOO,SECUNDERABAD vs ACIT., CIRCLE-10(1), HYDERABAD
your Honours on 4th November 2025.
SRI VENKATESH DEVELOPERS ,HYDERABAD vs ASST. COMMISSIONER OF INCOME TAX, CIRCLE-4(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
EKASHILA REDDY SANKSHEMA SANGAM,WARANGAL vs INCOME TAX OFFICER, WARD-1, WARANGAL
Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia (Accountant Member)
VICTORY MARVEL SEEDS INDIA PRIVATE LIMITED,HYDERABAD vs ITO., WARD (TDS)-2(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
RAMA KANDUKURI,ADILABAD vs ACIT, CENTRAL CIRCLE-3(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
GOUTHAM KUMAR NAMBURI,HYDERABAD vs INCOME TAX OFFICER, WARD-12(3), HYDERABAD
Shri Ravish Sood, Judicial Member A N D Shri Madhusudan Sawdia (Accountant Member)
LIONS MD 320 LEADERSHIP INSTITUTE,SECUNDERABAD vs CIT(EXEMPTIONS), HYDERABAD
or at the time during the hearing.”
LIONS MD 320 LEADERSHIP INSTITUTE,SECUNDERABAD vs CIT (EXEMPTIONS), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G, ACCOUNTANT MEMBER | Lions MD 320 Leadership Institute, SECUNDERABAD. PIN – 500 003. PAN AACTL1988J (Appellant) | vs. | The Commissioner of Income Tax (Exemptions), Hyderabad. (Respondent) | | :---------------------------------------------------------------------------------------------------------------------- | :-- | :----------------------------------------------------------------------- | | निर्धारिती द्वारा/Assessee by : CA A. Srin
MOHD NOORUL HUDA,HYDERABAD vs ITO., WARD-9(1), HYDERABAD
the Tribunal. The assessee has filed an affidavit explaining the reasons in both the appeals that, against the order passed under Section 147 r.w. Section 144 dated 17.03.2022, an appeal was filed before the CIT(A) on 10.10.2023. In Form No.35, the assessee had provided the email ID mohdnoorulhuda513@gmail.com and opted not to receive communication by email. However, the CIT(A) sent the notices and the order under Section 250 to the old email ID noorulhuda80085@gmail.com, to which the asses
MOHD NOORUL HUDA,HYDERABAD vs ITO., WARD-9(1), HYDERABAD
the Tribunal. The assessee has filed an affidavit explaining the reasons in both the appeals that, against the order passed under Section 147 read with Section 144 dated 17.03.2022, an appeal was filed before the CIT(A) on 10.10.2023. In Form No.35, the assessee had provided the email ID mohdnoorulhuda513@gmail.com and opted not to receive communication by email. However, the CIT(A) sent the notices and the order under Section 250 to the old email ID noorulhuda80085@gmail.com, to which the
SADHU RAMA KRISHNAREDDY,NALGONDA vs ITO., WARD-1, SURYAPET
us: 1. The order of the learned Commissioner of Income-Tax (Appeals) erroneous both on facts and in law. is 2. The learned Commissioner of Income-Tax (Appeals) is not justified in deciding the appeal ex parte without providing any opportunity and without issuing any notices.3. The learned Commissioner of Income-Tax (Appeals) is not justified in not considering the grounds raised by the appellant in the appeal filed 4. The learned Commissioner of Income-Tax (Appeals) considered the irrelevan
BHANWAR LAL,HYDERABAD vs INCOME TAX OFFICER, WARD-11(2), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
VICTORYMARVEL SEEDS INDIA PRIVATE LIMITED,HYDERABAD vs ITO., WARD (TDS)-2(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
VICTORYMARVEL SEEDS INDIA PRIVATE LIMITED,HYDERABAD vs ITO., WARD (TDS)-2(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SURYADEVARA RADHAKRISHNA,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(2), HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
A S PHARMA,HYDERABAD vs ITO., WARD-7(1), HYDERABAD
us: "1. The order of the learned Commissioner of Income Tax (Appeals) is against the law, weight of evidence and probabilities of case.
