ITAT Hyderabad Bench
10,989 judgments
SRI KURUMURTHY SWAMY DEVASTHANAM,MAHABUBNAGAR vs CIT(EXEMPTION), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SRI VEERANJANEYA SWAMY NITHYA ANNADAANAM TRUST,KADAPA vs CIT (EXEMPTIONS), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SRI VEERANJANEYA SWAMY NITHYA ANNADAANAM TRUST,KADAPA vs CIT(EXEMPTION), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SREE SREE SREE VEERANJANEYA SWAMY VARI DEVASTHANAM GANDIKSHETRAM CHAKRAYAPE,KADAPA vs CIT(EXEMPTION), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SREE SREE SREE VEERANJANEYA SWAMY VARI DEVASTHANAM GANDIKSHETRAM CHAKRAYAPE,KADAPA vs CIT(EXEMPTION), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SRI JHAMSINGH BALAJI VENKATESWARA SWAMY TEMPLE, HYDERABAD. vs CIT(EXEMPTION), HYDERABAB
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SRI JHAMSINGH BALAJI VENKATESWARA SWAMY TEMPLE,HYDERABAD vs CIT(EXEMPTION), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SREE RAMAKRISHNA HIGH SCHOOL COMMITTEE,KADAPA vs CIT (EXEMPTION), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SREE RAMAKRISHNA HIGH SCHOOL COMMITTEE,KADAPA vs CIT(EXEMPTION), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SANKHLA SUMAN,HYDERABAD vs INCOME TAX OFFICER, WARD-7(3), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
NEOVANTAGE BIO-TECHNOLOGY PRIVATE LIMITED,HYDERABAD vs ACIT., CIRCLE 5(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
NEOVANTAGE INNOVATION PARK PRIVATE LIMITED,HYDERABAD vs INCOME-TAX OFFICER, WARD 16(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
HARIPRIYA TEKUPALLY,HYDERABAD vs INCOME TAX OFFICER, INT TXN - 2, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
GANGARAM REDDY TEKULAPALLI,HYDERABAD vs ITO., INT TAXN- 2, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
ORBIS REAL ESTATE FUND I,HYDERABAD (AUTH. REP.) vs ADIT (INTERNATIONAL TAXATION)-2 - 2, HYDERABAD
the Tribunal, for which the assessee has filed a petition for condonation of delay dated 17.10.2024. In this regard, the learned Authorised Representative ("Ld. AR") submitted that the delay was neither intentional nor deliberate. He further submitted that the impugned final assessment order was received by the assessee on 30.06.2023. The assessee, instead of filing a direct appeal, filed a rectification petition under section 154 of the Act on 26.07.2023, which was rejected by the Ld. AO o
DCIT., CIRCLE-13(1), HYDERABAD vs THE SINGARENI COLLIERIES COMPANY LIMITED, KOTHAGUDEM
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SINGARENI COLLIERIES COMPANY LIMITED,KOTHAGUDEM vs DCIT., CIRCLE-13(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
BRIGHTCOM GROUP LIMITED,HYDERABAD vs ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1(2), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
NAHID KHATOON,HYDERABAD vs ACIT., CIRCLE-14(1),, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
TRIKKUR VARADARAJAN SREENIVASAN,HYDERABAD vs INCOME TAX OFFICER, WARD-1(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
