ITAT Hyderabad Bench
10,989 judgments
AGRAS RESIDENCY PRIVATE LIMITED,HYDERABAD vs DCIT, CIRCLE-1(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
ARCOT AFSAR BEGUM,TADIPATRI vs INCOME TAX OFFICER, WARD-1, ANANTAPUR
SRINI PHARMACEUTICALS PRIVATE LIMITED,HYDERABAD vs DCIT., CENTRAL CIRCLE-2(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
NAGARJUNA ENGINEERING CONSTRUCTIONS,HYDERABAD vs DCIT., CIRCLE 6(1), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
INCOME TAX OFFICER, WARD 3(1), HYDERABAD vs STYPACK PRIVATE LIMITED , HYDERABAD
PAPI REDDY ANKANNAGARI,HYDERABAD vs DCIT., CIRCLE CIRCLE-3(3), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
PAPI REDDY ANKANNAGARI,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(3), HYDERABAD
dismissing the ground;
PAPI REDDY ANKANNAGARI,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(3), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
PAPI REDDY ANKANNAGARI,HYDERABAD vs DCIT.,CENTRAL CIRCLE-3(3), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
D. E. SHAW INDIA PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-8(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
DY. COMMISSIONER OF INCOME TAX , CIRCLE-1(2), HYDERABAD vs BIO GREEN PAPERS LIMITED , HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
UNITED STEEL ALLIED INDUSTRIES PVT LIMITED,HYDERABAD vs DCIT., CIRCLE-8(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
ANNAPUREDDY VENKATRAMIREDDY,HYDERABAD vs ITO., WARD-15(1), HYDERABAD
us : (i) The order of the learned Commissioner of Income Tax (Appeals) is against the law, weight of evidence and probabilities of case. (ii) The learned Commissioner ought to have appreciated that the assessee opted not to communicate by email, therefore, the learned CIT erred in sending notices u/s 250 by email and further erred in confirming the addition made u/s 69A amounting to Rs.1,77,54,144/-. (iii) The learned Commissioner erred in confirming the order of the Assessing Officer in wh
SHARAF RAJU,HYDERABAD vs INCOME TAX OFFICER, WARD-9(1), HYDERABAD
SRI SARADA PEETHAM CHARITABLE TRUST,VISAKHAPATNAM vs ITO., EXEMPTION WARD-1(4), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
AMARA RAJA POWER SYSTEMS LIMITED,TIRUPATI vs DCIT., CIRCLE-1(1), TIRUPATI
NAGABHUSHANAM & CO,HYDERBAD vs ITO., WARD 6(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
RAVINDAR REDDY MIRYALA,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
