ITAT Hyderabad Bench
10,989 judgments
MUKTESWAR RAO PASUMARTHI,KHAMMAM vs ITO., WARD-1, KHAMMAM
us: 1. On the facts and in the circumstances of the case, the order passed by the learned CIT (A), NFAC, Delhi u/s.250 of the Act for the A.Y. 2017-18 is erroneous and bad in law.
MALLIKARJUNA RAO BRAHMARAUTHU,SANGA REDDY vs ITO., WARD-1, SANGA REDDY
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
JOGINDRA KOTAPALLI,RAJAHMUNDRY vs ITO., WARD-1(1), TIRUPATI
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SUNIL KUMAR JAIN,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(2), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
NIMMATOORI SULOCHANA,HYDERABAD vs ACIT., CENTRAL CIRCLE 2(4), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
NIMMATOORI YASHODA,HYDERABAD vs DCIT., CENTRAL CIRCLE 2(4), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
TULJA SINGH MADABALOO,HYDERABAD vs ITO,, WARD-7(2), HYDERABAD
us : (i) The ex-parte assessment order dated 29.11.2019 passed by the Income Tax Officer, Ward-7(2), Hyderabad, for the assessment year 2017-18 is quite contrary to law, against weight of evidence and probabilities of the case. (ii) The petitioner could not represent before the Income Tax Officer, as the Chartered Accountant, Mr.N.Laxminarayana was not well and was advised complete bed, resulted into ex-parte assessment order. Further the appeal filed could not be represented before the Com
VIJAYANAND NITHYANAND,CHITTOOR vs INCOME TAX OFFICER, WARD-2, CHITTOOR
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
ACIT., CIRCLE-5(1), HYDERABAD vs NET NET VENTURES PVT LTD, HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
PEOPLE MEDIA FACTORY LLP,HYDERABAD vs ACIT., CENTRAL CIRCLE- 1(3), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
MB AKKAIAH AND COMPANY,MIRYALGUDA vs ACIT., CIRCLE-7(1), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
KIRAN REDDY VISIREDDY,HYDERABAD vs DCIT, CIRCLE-12(1), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
SRI MALLIKARJUNA SWAMY DEVASTHANAM,KARIMNAGAR vs CIT(EXEMPTION), BASHEERBAGH, HYDERABAD.
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SRI MALLIKARJUNA SWAMY DEVASTHANAM,KARIMNAGAR, TELANGANA vs CIT (EXEMPTION), HYDERABAD.
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
POTU JANARDHAN RAO,WARANGAL vs ITO., WARD-1, WARANGAL
SUDHAKAR AKUTOTA,WARANGAL vs INCOME TAX OFFICER, WARD-1, WARANGAL
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
CHETAN AGARWAL,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(1), HYDERABAD
us: 1 The order passed u/s 250 of the Act for the AV 2020-21 by the learned CIT(A)-11, Hyderabad dated 15.05.2025 is bad in law and on the facts of the case. 2 On the facts and circumstances of the case, the learned CIT(A)-11, Hyderabad erred in upholding the assessment order u/s 143(3) r.w.s.254 of the Act pasted by the learned AO on 22.11.2024 try making an addition of Rs.4,46,61,050/- by once again repeating the additions made in the assessment order passed u/s.144 of the Act dated 23.09
SRI MAISAMMA DEVATNA AMMAVARI DEVASTHANAM,MAHABUBNAGAR vs CIT(EXEMPTION), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SRI MAISAMMA DEVATNA AMMAVARI DEVASTHANAM,MAHABUBNAGAR vs CIT (EXEMPTION), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. Accountant Member | S.No | ITA No | Appellant | Respondent | |:-----|:--------------|:---------------------------------------------------------------------------------------------------------------------------------------|:------------------------| | 1 | 1043/Hyd/2025 | Sri Kurumurthy Swamy Devasthanam, Mahbubnagar PAN: AAHTS2887G | CIT (Exemptions) Hyderabad | | 2 | 1044/Hyd/2025 | -do- | -do- | | 3 | 1049/Hyd/2025 | Sri Mai
SRI KURUMURTHY SWAMY DEVASTHANAM,MAHABUBNAGAR vs CIT (EXEMPTION), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
