ITAT Hyderabad Bench
10,989 judgments
RAM MOHANA REDDY BADDIGAM,GUNTUR vs DCIT., CENTRAL CIRCLE-3(4), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
RAM MOHANA REDDY BADDIGAM,GUNTUR vs DCIT., CENTRAL CIRCLE-3(4), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
ACIT., CENTRAL CIRCLE-2(4), HYDEABAD vs MSN LABORATORIES PRIVATE LIMITED, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
ACIT., CENTRAL CIRCLE-2(4), HYDREABAD vs MSN LIFE SCIENCES PRIVATE LIMITED, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SATYANARAYAN SOMANI (HUF),HYDERABAD vs ITO., WARD-10(1), HYDERABAD
us: 1. On the facts and circumstances of the case, the order of the Learned CIT(A) is erroneous both on facts and law and against the principles of natural justice.
SATYANARAYANA REDDY MANNE,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
DAMODAR REDDY KAITI,HYDERABAD. vs ITO., WARD - 9(1), HYDRABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
DAMODAR REDDY KAITI,HYDEABAD vs ITO., WARD-9(1)., HYDERABAD.
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
GOKUL PRASAD PATEL,HYDERABAD vs ITO., WARD-13(3), HYDERABAD
us: "1. The order of the learned Commissioner of Income Tax (Appeals) is erroneous both on facts and in law. 2) The learned Commissioner of Income Tax (Appeals) erred in confirming the action of the Assessing Officer in determining the capital gain at Rs.37 lakhs after allowing only legal expenses of Rs.3 lakhs.3) The learned Commissioner of Income Tax (Appeals) ought to have held that the indexed cost of acquisition as claimed of Rs.17,75,428/- be allowed.
KIRAN KUMAR REDDY KATARU,HYDERABAD vs DCIT., CENTRAL CIRCLE -1(1), HYDERABAD
Shri Manjunatha, G. (Accountant Member), Shri Ravish Sood (Judicial Member)
F5 NETWORKS INNOVATION PRIVATE LIMITED,HYDERABAD vs INCOME TAX OFFICER, WARD-17(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SURAKA EDUCATIONAL SOCIETY,RANGA REDDY DISTRICT vs INCOME TAX OFFICER (EXEMPTIONS), WARD-1(4), HYDERABAD
the AO and that the AO has not considered the same in proper perspective. 5. The Id. CIT(A) erred in sustaining the addition made by the AO of Rs.20,48,840 as unexplained cash credit u/s.68 of the Income Tax Act, 1961. The ld. CIT(A) failed to appreciate that the appellant has filed ledger account of advance and that the AO has not considered the same in proper perspective. 6. The ld. CIT(A) erred in sustaining the addition made by the AO of Rs.2,07,521 to the income admitted by the appella
JAHANGIR SYED,HYDERABAD vs INCOME TAX OFFICER, WARD-8(2), HYDERABAD
INVESCO(INDIA) PRIVATE LIMITED,HYDERABAD vs DCIT, CIRCLE -2 (1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
CHANCHAL SHARMA,NEW DELHI vs INCOME TAX OFFICER, WARD-10(1), HYDERABAD
THE HON'BLE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH Name of the Appellant: CHANCHAL SHRAMA
BOLLINENI DEVELOPERS LIMITED,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD
Shri Manjunatha, G. (Accountant Member), Shri Ravish Sood (Judicial Member)
SRI RAMALINGESWARA SWAMY TEMPLE,HYDERABAD vs ITO (EXEMPTIONS), WARD-1(4), HYDERABAD
Shri Manjunatha, G. Accountant Member A N D Shri Ravish Sood (Judicial Member)
GOPIKISHAN PALLOD,HYDERABAD vs INCOME TAX OFFICER, WARD-7(1), HYDERABAD
Shri Manjunatha, G. (Accountant Member), Shri Ravish Sood (Judicial Member)
THOTA RAGHU BUCHANNA,HYDERABAD vs INCOME TAX OFFICER, WARD 15(2), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
ADARSH MEDICAL HALL,HYDERABAD vs ITO., WARD-7(1), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
