ITAT Hyderabad Bench
10,989 judgments
AAVISHKAR ORAL STRIPS PRIVATE LIMITED,HYDERABAD vs ITO., WARD-1(3), HYDERABAD
ATHIPALLI SAI SRAVAN,NELLORE vs INCOME TAX OFFICER, WARD-1, NELLORE
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
RAINBOW CHILDREN'S HOSPITAL FOUNDATION,HYDERABAD vs CIT (EXEMPTIONS) , HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
GULNAZ BEGUM MOHAMMED,MADANAPALLI vs ITO., WARD-1, MADANAPALLE
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
NAVEEN KUMAR KAPARTHY,HYDERABAD vs INCOME TAX OFFICER, WARD-4(1), HYDERABAD.
ABILASH RAO JOSEPH,USA vs INCOME TAX OFFICER (INTERNATIONAL TAXATION)-1, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
MANCHALA KRISHNA,HYDERABAD vs ITO., WARD-15(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SRI VENKATESWARA CINE CHITRA LLP,HYDERABAD vs ITO., TDS CIRCLE-2(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SATYANAGA VEERA ANJANEYA BABU GUTTA,HYDERABAD vs ITO., WARD - 13(5), HYDERABAD.
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SUMAN TAKKALLAPALLI,WARANGAL vs DCIT., CIRCLE-3(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
BRAHMANANDA ENLIGHTENMENT TRUST,HYDERABAD vs CIT (EXEMPTIONS), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
TRUE LEGACY DEVELOPERS LLP,HYDERABAD vs INCOME TAX OFFICER, WARD-14(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
M/S. ESSEM COMMUNICATIONS (HYD) PVT LTD,HYDERABAD vs ITO., WARD-17(2), HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
THE RETIRED RACE HORSE WELFARE SOCIETY,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
JUGENDER REDDY ANANTHULA,HYDERABAD vs INCOME TAX OFFICER, WARD-9(1), HYDERABAD
PARLAPALLI KARUNAKAR REDDY,TIRUPATI vs INCOME TAX OFFICER, WARD-1(1), TIRUPATI
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
BANDI RAMESH SEVA SAMASTHA,HYDERABAD vs CIT (EXEMPTIONS), HYDERABAD
BANDI RAMESH SEVA SAMASTHA,HYDERABAD vs CIT (EXEMPTIONS), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
ANURAG SURE,HDYERABAD vs ITO (INT TAXN)-2,, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
TOURS5 COM,HYDERABAD vs ITO., WARD-9(1), HYDERABAD
us: “1. The order of the learned CIT(A) is erroneous both on facts and in law; 2) The learned CIT(A) erred in not deciding the Ground No.2 i.e. validity of the notice under Section 148 of the Income Tax Act when the notice under Section 148A(b) and order under Section 148A(d) were not issued by the appropriate authority; 3) The learned CIT(A) erred in confirming the action of the Assessing Officer in treating the aggregate of the deposits of Rs.2,37,38,900/- as the income of the appellant w
