ITAT Hyderabad Bench
10,989 judgments
SRI KARTIKEYA GANA SABHA TRUST,HYDERABAD vs CIT (EXEMPTIONS), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
JESUS GRACE GLORY GOSPEL MINISTRIES,JANGAON vs CIT (EXEMPTIONS), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
DCIT., CIRCLE-1(1), HYDERABAD vs RVR ENTERPRISES (SUCCESSFUL BIDDER OF M/S CHADALAVADA INFRATECH LTD.), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SRI LAKSHMI KANTHA SPINNERS LIMITED,HYDERABAD vs DCIT, CIRCLE-3(2), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SANJAY AWATHARE,MAHARASTRA vs ACIT, CENTRAL CIRCLE-2(4), HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. Accountant Member आ.अपी.सं / ITA Nos.1278 to 1281/Hyd/2024 (निर्धारण वर्ष/Assessment Years: 2017-18 to 2020-21) | | | | |---|---|---| | Shri Sanjay Awathare Chandrapur (MS) PAN:AKWPA7660C (Appellant) | Vs. | ACIT Central Circle 2(4) Hyderabad (Respondent) | | निर्धारिती द्वारा / Assessee by: | Advocate A.V. Raghuram | | | राजस्व द्वारा / Revenue by:: | Shri Srinath Sadanala, DR | | सुनवाई की तारीख / Date of hearing: 02/06/2025 घोष
SANJAY AWATHARE,MAHARASTRA vs ACIT, CENTRAL CIRCLE-2(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SANJAY AWATHARE,MAHARASTRA vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
SANJAY AWATHARE,MAHARASTRA vs ACIT., CENTRAL CIRCLE-2(4), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
DESIGNER STONE IMPEX,HYDERABAD vs ITO, WARD-6(1), HYDERABAD
us : “1. The order of the Appellate Commissioner is contrary to law, facts and circumstances of the case.
ITO (EXEMPTIONS), WARD-1(4), HYDERABAD vs SRI VEERABHADRA SWAMY TEMPLE, WARANGAL
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
RESEARCH IN ENVIRONMENT EDUCATION AND DEVELOPMENT SOCIETY,HYDERABAD vs ITO., WARD-8(1), HYDERABAD
VENKATARATNAM TIRIMINCHI,NELLORE vs ITO., WARD-1, NELLORE
us :
SRI VIJAYAWADA GOSAMRAKSHANA TRUST,VIJAYAWADA vs CIT (EXEMPTION), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
INCOME TAX OFFICER, WARD-3(1), HYDERABAD vs REGENCY CERAMICS LIMITED, HYDERABAD
INCOME TAX OFFICER, WARD-3(1), HYDERABAD vs REGENCY CERAMICS LIMITED, HYDERABAD
INCOME TAX OFFICER, WARD-3 (1), HYDERABAD vs REGENCY CERAMICS LIMITED, HYDERABAD
us: “1. The order of the Ld. CIT(A) is erroneous both on facts and in law.
INCOME TAX OFFICER, WARD-3(1), HYDERABAD vs REGENCY CERAMICS LIMITED, HYDERABAD
INCOME TAX OFFICER, WARD-3(1), HYDERABAD vs REGENCY CERAMICS LIMITED, HYDERABAB
GRIPTONITE GAMES INDIA PRIVATE LIMITED ,HYDERABAD vs DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE-2(1) , HYDERABAD
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA, HON'BLE (Accountant Member)
MAHUA BHARATPUR EXPRESSWAYS LIMITED (FORMERLY KNOWN AS MADHUCON AGRA- JAIPUR EXPRESSWAYS LIMITED),),HYDERABAD vs ACIT, CIRCLE-16(2), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
