ITAT Hyderabad Bench
10,989 judgments
ACIT., CIRCLE-5(1), HYDERABAD vs LAKSHMI TECHNOSOLUTIONS PRIVATE LIMITED, HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
RAJAMURI SHIVARAJ,MAHABUBNAGAR vs ITO., WARD-1, MAHABUBNAGAR
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
ATEEQUR RAHMAN,NIZAMABAD vs ITO., WARD-1, SANGAREDDY
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
MAGNAQUEST TECHNOLOGIES LIMITED,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
MAGNAQUEST TECHNOLOGIES LIMITED,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SAMA SANGEETA REDDY REP. BY GPA HOLDER SAMA SUNIL KUMAR REDDY,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(2), HYDERABAD.
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
BHAGYA LAXMI GEMS AND JEWELLERS PVT LTD,SECUNDERABAD vs ACIT., CIRCLE-1(2), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
DCIT., CIRCLE-1(1), HYDERABAD vs B T T INDUSTRIES PRIVATE LIMITED, HYDERABAD
arriving at the conclusion.
DCIT., CIRCLE-1(1), HYDERABAD vs B T T INDUSTRIES PRIVATE LIMITED, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
DCIT., CIRCLE-1(1), HYDERABAD vs B T T INDUSTRIES PRIVATE LIMITED, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
DCIT., CENTRAL CIRCLE 3(1),, HYDERABAD vs UNITED DEVELOPER, HYDERABAD
us as a cross-objector. Since common issues are involved in the captioned appeals and cross-objections, therefore, the same have been taken up and disposed of by a consolidated order. We shall first take up the appeal filed by the revenue and the cross-objection of the assessee firm for A.Y.2016-17, and the order therein passed shall apply mutatis mutandis for the purpose of disposing of the other appeal and cross-objection.
DCIT., CENTRAL CIRCLE-3(1), HYDERABAD vs UNITED DEVELOPER, HYDERABAD
us as a cross-objector. Since common issues are involved in the captioned appeals and cross-objections, therefore, the same have been taken up and disposed of by a consolidated order. We shall first take up the appeal filed by the revenue and the cross-objection of the assessee firm for A.Y.2016-17, and the order therein passed shall apply mutatis mutandis for the purpose of disposing of the other appeal and cross-objection.
