ITAT Hyderabad Bench
10,989 judgments
RAMA RAO GUDIMELLA,WARANGAL vs INCOME TAX OFFICER, WARD-1, WARANGAL
RAVINDER RAO TAKKALLAPELLY,HYDERABAD vs DCIT., CIRCLE-1, KARIMNAGAR
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
MANAGEMENT HEALTH SOLUTIONS INDIA PRIVATE LIMITED,HYDERABAD vs DCIT, CIRCLE -5 (1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
VIJAYA GOWRI KAKANI,NELLORE vs DCIT., CIRCLE-1, NELLORE
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SIDDARTHA EDUCATIONAL ACADEMY,KARIMNAGAR vs CIT (EXEMPTION), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SIBY MINING AND INFRASTRUCTURE PRIVATE LIMITED,SECUNDERABAD vs COMMISIONER OF INCOME TAX (TDS), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
FICOSA AUTOMOTIVE S L,OUTSIDE INDIA vs ADIT (INTERNATIONAL TAXATION) - 1, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), HYDERABAD vs RITHWIK PROJECTS PRIVATE LIMITED , HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
THE PMC TRUST,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
us a letter dated 04-06-2025, wherein it is stated that as a favourable order had been passed by the CIT (Exemption), therefore, the present appeal may be treated as withdrawn. For the sake of clarity, the aforesaid letter dated 04-06-2025 is culled out as under : Application for Withdrawal of Appeal To, The Registrar, Income Tax Appellate Tribunal, HYDERABAD Subject: Withdrawal of Appeal in ITA No.447/HYD/2025 - AY [2024-25] Respected Sir, I, Madhavi Challamalla had filed an appeal on beha
PRAVEEN KUMAR AITHA,KARIMNAGAR vs ITO, WARD-2, KARIMNAGAR
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
ACIT., CIRCLE-5(1), HYDERABAD vs SANJAY CHOWDARY GADDIPATI, HYDERABAD
HIGH PRECISION ENGINEERING COMPOSITES PRIVATE LIMITED,HYDERABAD vs INCOME TAX OFFICER, WARD-4(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
DCIT., CIRCLE-13(1), HYDERABAD vs THE SINGARENI COLLIERIES COMPANY LIMITED, KOTHAGUDEM
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
DCIT, CIRCLE-13(1), HYDERABAD vs THE SINGARENI COLLIERIES COMPANY LIMITED, KOTHAGUDEM
DCIT., CIRCLE-13(1), HYDERABAD vs THE SINGARENI COLLIERIES COMPANY LTD, KOTHAGUDEM
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SINGARENI COLLIERIES COMPANY LIMITED,KOTHAGUDEM vs DCIT., CIRCLE-13(1), HYDERABAD
SINGARENI COLLIERIES COMPANY LIMITED,KOTHAGUDEM vs ACIT., CIRCLE-1, KHAMMAM
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SINGARENI COLLIERIES COMPANY LIMITED,KOTHAGUDEM vs ACIT., CIRCLE- 1, KHAMMAM
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
KALINGA INSTITUTE OF MINING ENGINEERING AND TECHNOLOGY TRUST,ANGUL vs CIT(EXEMPTION), HYDERABAD
NOUSHAD BHAYANI,HYDERABAD vs ITO., WARD-8(2), HYDERABAD
us: "1. On the facts and in the circumstances of the case, the order of the ld. CIT(A) is erroneous and unsustainable in law apart from being passed in violation of principles of natural justice. The Id. CIT(A) failed to appreciate that proper notices were not served on the appellant as required under section 282 of the Act r.w. rule 127 of the Rules, and therefore Appellant could not put forth his case.
