ITAT Hyderabad Bench
10,989 judgments
TOURS5 COM,HYDERABAD vs ITO, WARD-9(1), HYDERABAD
TOURS5 COM,HYDERABAD vs ITO., WARD-9(1), HYDERABAD
SRI MODH VISA GOWBHUJA SAJNA,HYDERABAD vs DCIT., EXEMPTION CIRCLE-1(1), HYDERABAD
us (as uploaded): "1. The Orders of the lower authorities in the case Appellant are contrary to the facts of the case and the Provisions of Law.
GAYATRI ENERGY VENTURES PRIVATE LIMITED,HYDERABAD vs ACIT., CIRCLE-2(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SAHODHAR REDDY MUDDASANI,HYDERABAD vs DCIT, CENTRAL CIRCLE - 1(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
ATCHYUTA RAMAIAH TALLURI,HYDERABAD vs ITO., WARD-11(4), HYDERABAD
us: “1. On the facts and in the circumstances of the case, the order passed by the learned Commissioner (Appeals)/NFAC is erroneous and unsustainable on facts and in law apart from being passed in violation of principles of natural justice.
YEDUKONDALU KATREDDY,HYDERABAD vs ITO., WARD-12(1), HYDERABAD
SHAIK MAHABOOB BASHA,ANANTAPUR vs ITO, WARD-1, HINDUPUR
us: “1) The order of the learned CIT (A) is erroneous both on facts and in law; 2) The learned CIT (A) erred in deciding the issue without providing proper opportunity to the appellant herein; 3) The learned CIT (A) ought to have provided further opportunity to the appellant before deciding the appeal ex-parte; 4) The learned CIT (A) ought to have considered the issues on merits and held that the deposits were made from out of the business income of the appellant; 5) The learned CIT (A) oug
AMBABHAVANI JETTEM,MAHABUBNAGAR vs INCOME TAX OFFICER, WARD-1, MAHBUBNAGAR
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
NETMATRIX CROP CARE PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
PINKI FRESH FOODS LIMITED,CHITTOOR vs ITO., WARD-1, CHITTOOR
us :
PENDURTHY VENKATA SUBBAIAH CHOWDARY AND SARADAMBA MEMORIAL TRUST,HYDERABAD vs CIT (EXEMPTIONS), HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
KMV FOUNDATION,HYDERABAD vs CIT(EXEMPTIONS), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
GANGA REDDY GIDDE,HYDERABAD vs ITO., WARD-1, NIZAMABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
SRINIVAS REDDY MEREDDY,RANGAREDDY vs DCIT., CENTRAL CIRCLE - 1(3), HYDERABAD.
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
VENUGOPAL REDDY GELIVI,HYDERABAD vs ITO (INT TAXN)-1, HYDERABAD
KONENI REDDEPPA NAIDU,CHITTOOR vs ITO., WARD -1, MADANAPALLE.
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SSNC FINTECH SERVICES INDIA PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE 8(1), HYDERABAD
THERMODYNE DYNAMICS PRIVATE LIMITED,HYDERABAD vs INCOME-TAX OFFICER, WARD -17(3), HYDERABAD
us : “1. The impugned order of the learned Authorities below in so far as it is against the appellant is opposed to law, weight of evidence, natural justice, probabilities, facts and circumstances of the Appellant's case.
SRI VENAKTESWARA SWAMY DEVASTANAM,,JAMALAPURAM vs ITO., EXEMPTION WARD1- (3), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
