ITAT Hyderabad Bench
10,989 judgments
WELD FUSE PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-8(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SHILPAA ELECTRICAL INFRA TECH INDIA LIMITED,HYDERABAD vs ACIT, CENTRAL CIRCLE - 3(2), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
JUST BLOSSOM FOUNDATION,ANDHRA PRADESH vs CIT (EXEMPTION), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
LIONS CLUB OF KHAMMAM CHARITABLE TRUST,KHAMMAM vs ITO(EXEMPTIONS), WARD-1(3), HYDERABAD
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA, HON’BLE (Accountant Member)
MINHAJUS SHARQIA EDUCATIONAL SOCIETY,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA, HON’BLE (Accountant Member)
MINHAJUS SHARQIA EDUCATIONAL SOCIETY,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA, HON’BLE (Accountant Member)
MURAHARI DEVABATHINI,SECUNDERABAD vs ITO, (INT TAXN)-2, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
FINECAB WIRES & CABLES PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-8(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
BASANTH LAL SAH,HYDERABAD vs ITO., WARD-11(1), HYDERABAD
us :
LATE NIMMATOORI RAJABABU,HYDERABAD vs ACIT., CENTRAL CIRCLE 2(4), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
DIVYAVANI TRUST,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SEVAGRAMAM CHARITABLE TRUST,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
us: “1. The order passed by the Learned Commissioner of Income Tax (Exemptions), Hyderabad, rejecting the application for registration u/s 12AB of the Income Tax Act, 1961, is erroneous, arbitrary, and contrary to the facts of the case and law applicable.
SEVAGRAMAM CHARITABLE TRUST,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
us: "1. The order passed by the Learned Commissioner of Income Tax (Exemptions), Hyderabad, rejecting the application for registration u/s 12AB of the Income-tax Act, 1961, is erroneous, arbitrary, and contrary to the facts of the case and law applicable.
NARESH KUMAR,HYDERABAD vs ITO., WARD-8(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SURESH KUMAR REDDY KRISHNAPURAM,KURNOOL vs ACIT., CENTRAL CIRCLE-2(3), HYDERABAD
SURESH KUMAR REDDY KRISHNAPURAM,KURNOOL vs ACIT., CENTRAL CIRCLE - 2(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SURESH KUMAR REDDY KRISHNAPURAM,KURNOOL vs ACIT., CENTRAL CIRCLE-2(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SURESH KUMAR REDDY KRISHNAPURAM,KURNOOL vs ACIT., CENTRAL CIRCLE-2(3), HYDERABAD
SKANDHANSHI INFRA PROJECTS,KURNOOL vs ACIT., CENTRAL CIRCLE-2(3), HYDERABAD
SKANDHANSHI INFRA PROJECTS,KURNOOL vs ACIT., CENTRAL CIRCLE-2(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
