ITAT Hyderabad Bench
10,989 judgments
RAISING SHAKTI FOUNDATION,HYDERABAD vs CIT (EXEMPTIONS), HYDERABAD
us: “1. The order of rejection for approval under section 12AB of the Act, passed by the learned Principal Commissioner of Income-tax [Exemption], Hydarabad, dated 20/11/2024, in so far as it is against the Appellant is opposed to law, equity, weight of evidence, probabilities and the facts and circumstances in the Appellant's case.
RAISING SHAKTI FOUNDATION,HYDERABAD vs CIT(EXEMPTIONS), HYDERABAD
KOLAN VANAJA,HYDERABAD vs ITO, WARD-15(1), HYDERABAD
MAITHRI LABORATORIES PRIVATE LIMITED,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
MSN LIFE SCIENCES PRIVATE LIMITED,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
MSN ORGANICS PRIVATE LIMITED,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
MSN PHARMACHEM PRIVATE LIMITED,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SANDEEP PERNETI,NELLORE vs ITO., WARD -1, GUDUR
us :
NNF STATE CHAPTER TELANGANA,HYDERABAD vs INCOME TAX OFFICER (EXEMPTION), WARD 1(2), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
PREMIER POULTRY PRODUCTS PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
SITARAMA RAO AVVA,HYDERABAD vs ACIT, CENTRAL CIRCLE- 2(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
SITARAMA RAO AVVA,HYDERABAD vs ACIT, CENTRAL CIRCLE - 1(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
SITARAMA RAO AVVA,HYDERABAD vs ACIT, CENTRAL CIRCLE - 2(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
SITARAMA RAO AVVA,HYDERABAD vs ACIT CENTRAL CIRCLE- 2(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
SITARAMA RAO AVVA,HYDERABAD vs ACIT, CENTRAL CIRCLE- 2(4), HYDERABAD
the first appellate authority as on date.
SITARAMA RAO AVVA,HYDERABAD vs ACIT, CENTRAL CIRCLE- 2(4), HYDERABAD
the first appellate authority as on date.
SITARAMA RAO AVVA,HYDERABAD vs ACIT, CENTRAL CIRCLE- 2(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
JANGAMA PAPA RAO,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SHAMSU UL ZOHA JERMAIN,COULSDON, UNITED KINGDOM vs INCOME TAX OFFICER, (INT TAXN)-1, HYDERABAD.
the Tribunal. The assessee has filed a petition for condonation of delay accompanied by an affidavit of the assessee and an affidavit of the counsel, explaining the reasons for the delay. It has been stated that the assessee is a non-resident individual and had engaged the services of Shri Rakesh Roshan, a retired Income Tax Officer, to look after her income tax matters before the Learned Dispute Resolution Panel (“Ld. DRP"). Due to advanced age and deteriorating health, Shri Rakesh Roshan
