ITAT Hyderabad Bench
10,989 judgments
INTURI PRAVEEN REDDY,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(2), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
KANALA VENKATA PRATHAP REDDY,ANANTAPUR vs INCOME TAX OFFICER, WARD-1, ANANTAPUR
the Tribunal. He has further submitted that even there was no representation before the CIT(A) and the assessee failed to comply with any of the five notices issued by the CIT(A). 4. Accordingly, in view of the fact that the present appeal of the assessee is invalid, being barred by limitation and liable to be dismissed. We order accordingly. 5. In the result, appeal of the assessee is dismissed as not maintainable. Order pronounced in the Open Court on conclusion of hearing on 18th Septemb
SATYA NIRANJANA MURTHY ALLA,HYDERABAD vs INCOME TAX OFFICER, WARD-1, SANGAREDDY
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
GNANASEKARAN MANIKANDAN,HYDERABAD vs ITO., WARD-7(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
GNANASEKARAN MANIKANDAN,HYDERABAD vs ITO., WARD-7(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
SUBHASH HANUMANTHAPPA,HYDERABAD vs ITO., WARD-6(4), HYDERABAD
the Ld. CIT(A), and such appeal has been on 19-02-2020. In Form No. 35 filed by the assessee, it was stated that the date of service of the order was on 08-02-2020. During the course of appellate proceedings, the Ld. CIT(A) issued various notices fixing the case for hearing. However, there was no response from the assessee. Therefore, the Ld. CIT(A) disposed of the appeal filed by the assessee on the ground that the appeal has been filed with a delay of 60 days without any petition for cond
KANAKA CHALAM VOLETY,CALIFORNIA vs INCOME TAX OFFICER, WARD-12(1), HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
TELUGU NERAVU,SRIKALAHASTI vs INCOME TAX OFFICER, WARD-1, CHITTOOR
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
TN (DK) EXPRESS WAYS LIMITED, HYDERABAD,HYDERABAD vs ACIT, CIRCLE-2(2), HYDERABAD, HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON’BLE (Accountant Member)
ITO., WARD-6(1), HYDERABAD vs SWATHI COMMUNICATIONS, HYDERABAD
MOHAMMED GOUSE MOINUDDIN,HYDERABAD vs INCOME TAX OFFICER, WARD-14(1), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
HIMABINDU,BANGALORE vs ITO., WARD-1, CHITTOOR
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
NARAYANSINTHY GAJENDRA PATRO,HYDERABAD vs DCIT., CIRCLE 13(1), AAYAKAR BHAVAN, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
ANDHRA PRADESH POWER DEVELOPMENT COMPANY LIMITED,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
NIMMATOORI RAMESH BABU,HYDERABAD vs ACIT., CENTRAL CIRCLE 2(4), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
LATE NIMMATOORI RAJABABU L/R BY ANUDEEP NIMMATOORI,HYDERABAD vs ACIT., CENTRAL CIRCLE 2(4), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
LATE NIMMATOORI RAJA BABU,HYDERABAD vs ACIT., CENTRAL CIRCLE 2(4), HYDERABAD
RAIN CEMENTS,HYDERABAD vs DCIT., CIRCLE-3(1), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
ANITHA MYADAM,HYDERABAD vs INCOME TAX OFFICER, WARD-7(1), HYDERABAD
us: 1. The order of the Appellate Commissioner is contrary to law, facts and circumstances of the case.
