ITAT Hyderabad Bench

YASMEEN SHAZIA,KARIMNAGAR vs DCIT., CENTRAL CIRCLE -1(4), HYDERABAD

Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)

YASMEEN SHAZIA,KARIMNAGAR vs DCIT., CENTRAL CIRCLE-1(4), HYDERABAD

Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)

KRISHNA MOORTHY CHADALAVADA,TIRUPATI vs ACIT., CIRCLE-1(1), TIRUPATI

KRISHNA MOORTHY CHADALAVADA,TIRUPATI vs ACIT., CIRCLE-2(1), TIRUPATI

SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)

ESHWARI VENNAPUREDDY,KARIMNAGAR vs ITO., WARD-2, KARIMNAGAR

THE HON'BLE INCOME-TAX APPELLATE TRIBUNAL: A BENCH-HYDERABAD

KARUTURI VEERA VENKATA RAVI PRASAD,KOVVUR MANDAL vs ACIT., CENTRAL CIRCLE-2(2), AAYAKARBHAVAN, HYDERABAD

SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

KARUTURI VEERA VENKATA RAVI PRASAD,KOVVUR MANDAL vs ACIT., CENTRAL CIRCLE-2(2), HYDERABAD

SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

KARUTURI VEERA VENKATA RAVI PRASAD,KOVVUR MANDAL vs ACIT., CENTRAL CIRCLE-2(2), HYDERABAD

SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

GURU PRASAD SANGHI,HYDERABAD vs INCOME TAX OFFICER, WARD-8(1), HYDERABAD

Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)

MADHAVI BEERAVOLU,HYDERABAD vs INCOME TAX OFFICER, WARD-8(1), SIGNATURE TOWERS

SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

SANGEETA AKKARAJU CHANDRASEKHAR,HYDERABAD vs ITO., WARD-14(1), HYDERABAD

the Tribunal. The assessee has filed an affidavit in support of the condonation petition, wherein she has mentioned the reasons for the delay and submitted that the delay occurred due to factors beyond her control, with no deliberate intention to defer the filing of the appeal. On the other hand, the learned Senior A.R. for the Revenue, Shri Mathivanan, S.A. did not strongly oppose the condonation of delay petition filed by the assessee.

NAGESH PANJALA,WARANGAL vs ITO., WARD-1, WARANGAL

DAYSPRING ENTERPRISES OF INDIA,SECUNDERABAD vs ITO., EXEMPTION WARD-1(1), HYDERABAD

PULLARAO PERUGU,ONGOLE vs ITO., WARD-1, ONGOLE

SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON'BLE (Accountant Member)

SRI TIRUMALA ESTATES,HYDERABAD vs ITO., WARD-1(1), HYDERABAD

SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

PULLA RAO PERUGU,PRAKASAM vs INCOME TAX OFFICER, WARD-1, ONGOLE

KNR CONSTRUCTIONS LIMITED,HYDERABAD vs ACIT, CENTRAL CIRCLE-2(2), HYDERABAD

PRASADA RAO GANIPINENI,NELLORE vs ACIT., CIRCLE - 1, NELLORE

SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)

VAMSIRAM BUILDERS & DEVELOPERS PRIVATE LIMITED (FORMERLY VAMSIRAM BUILDERS),HYDERABAD vs ACIT., CENTRAL CIRCLE-1(1), HYDERABAD

SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)

SPANDANA SPHOORTY FINANCIAL LIMITED,HYDERABAD vs ACIT., CIRCLE 3(2), HYDERABAD