ITAT Hyderabad Bench
10,989 judgments
IVRCL INDORE GUJARAT TOLLWAYS LIMITED,HYDERABAD vs DCIT., CIRCLE 2(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha G. (Accountant Member)
BHEL LCC SOCIETY LTD,HYDERABAD vs DCIT., CIRCLE-8(1), HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
PAVAN KUMAR GADIA,HYDERABAD vs ITO., WARD 8(1), HYDERABAD.
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
ITO (INTERNATIONAL TAXATION)-1, HYDERABAD vs RATAN KUMAR INGU, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SAMPATHI VENKATA SUBBAIAH,TIRUPATI vs DCIT, CENTRAL CIRCLE, TIRUPATI
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
KHAJA MOHMMED GHOUSUDDIN,HYDERABAD vs ITO., WARD-11(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
VENKATA HANUMANTHA RAO YAKA,HYDERABAD vs ITO, WARD-15(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
MURALIDHAR KAMISETTY,HYDERABAD vs ITO., WARD-13(1), HYDERABAD
Tribunal and the Tribunal after considering the submissions of the assessee, vide order dated 26.09.2023 in ITA.No.368/Hyd/2023 has set-aside the matter to the file of the Assessing Officer with a direction to pass fresh order after affording due opportunity of hearing subjected to payment of Rs.2,000/- in Prime Minister Relief Fund within one month or from the date of receipt of the appellate order.
SUNKU SURENDRA,NELLORE vs ITO., WARD-1, NELLORE
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA No.1026/Hyd/2025 (निर्धारण वर्ष/Assessment Year: 2015-16) | Shri Sunku Surendra NELLORE PAN:AYSPS4353G (Appellant) | Vs. | Income Tax Officer Ward 1 NELLORE (Respondent) | |---|---|---| | निर्धारिती द्वारा/Assessee by: | Shri VVSC Muralidhar Rao, Advocate | | राजस्व द्वारा/Revenue by:: | Shri Suresh Babu KN, Sr.AR | | सुनवाई की तारीख / Date of hearing: | 25/08/2025 | | घोषणा की तारीख / Pronouncement
KOTHA KANTHAIAH,KARIMNAGAR vs ITO., WARD-2, KARIMNAGAR
Shri Vijay Pal Rao (Vice President), Shri Manjunatha G. (Accountant Member)
TALLURI VENKATA RAMANA,HYDERABAD vs ITO., WARD-15(1), HYDERABAD.
FATIMA CONVENT ASSOCIATION,WARANGAL vs CIT (EXEMPTIONS), HYDERABAD.
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
GANGADHAR AGARWAL,NIZAMABAD vs ITO., WARD-1, NIZAMABAD
DCIT., (INTERNATIONAL TAXATION)-1, HYDERABAD vs SYAMA REDDY MALI REDDY, HYDERABAD
NAVODAYA MUTUALLY AIDED CO-OPERATIVE THRIFT SOCIETY LIMITED,UDAMGADDA vs ITO., WARD-8(2), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SAI ENTERPRISES,HYDERABAD. vs INCOME TAX OFFICER, WARD - 11(3) , HYDERABAD.
us: “1. The Learned First Appellate Authority, is not justified in conforming addition of Rs.86,37,018/- being the cash deposited during demonetization period as unexplained cash money u/s.69A made by the Ld. Assessing Officer.
BALREDDY GADE,SECUNDERABAD vs ADDL. CIT., CENTRAL RANGE-1, HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
BALREDDY GADE,SECUNDERABAD vs ADDL. CIT., CENTRAL RANGE-1, HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
BALREDDY GADE,SECUNDERABAD vs ADDL. CIT., CENTRAL RANGE-1, HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
BALREDDY GADE,SECUNDERABAD vs ADDL. CIT., CENTRAL RANGE-1, HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
