ITAT Hyderabad Bench
10,989 judgments
KRISHNA KISHORE REDDY MANYAM ,HYDERABAD vs INCOME TAX OFFICER, WARD-6(4) , HYDERABAD
DY. COMMISSIONER OF INCOME TAX , CIRCLE-16(2), HYDERABAD vs MADHUCON AGRA JAIPUR EXPRESSWAYS LIMITED, HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
DY. COMMISSIONER OF INCOME TAX , CIRCLE-16(2), HYDERABAD vs MADHUCON AGRA JAIPUR EXPRESSWAYS LIMITED, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
ALPA INDIA PRIVATE LIMITED,HYDERABAD vs DCIT CIRCLE -1(1), HYDERABAD
HYDERABAD METROPOLITAN DEVELOPMENT AUTHORITY,HYDERABAD vs DCIT, EXEMPTION CIRCLE-1(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
ACIT (EXEMPTIONS), CIRCLE-1(1), HYDERABAD vs HYDERABAD METROPOLITAN DEVELOPMENT AUTHORITY, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
HYDERABAD INFRATECH PRIVATE LIMITED,HYDERABAD vs DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
OM SRI KRISHNA GOSHALA WELFARE SOCIETY,KHAMMAM vs CIT (EXEMPTION), WARD 1(3), HDYERABAD
KURNOOL MEDICAL COLLEGE GRADUATE TRUST,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
SHELADIA ASSOCIATES INC,SECUNDERABAD vs ADIT (INT TAXN)-2, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
KARIMNAGAR MILK PRODUCER COMPANY LIMITED,HYDERABAD vs DCIT, CIRCLE-1, KARIMNAGAR
FUSION LASTEK TECHNOLOGIES PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE 8(1), HYDERABAD
us: 1. The impugned order of the learned Authorities below insofar as it is against the appellant is opposed to law, weight of evidence, natural justice, probabilities, facts and circumstances of the appellant's case.
DEPUTY COMMISSIONER OF INCOME TAX, HYDERABAD vs M/S PRESTIGE AVENUES LIMITED, HYDERABAD
M/S. PRESTIGE AVENUES LIMITED, HYD,HYDERABAD vs DCIT, CENTRAL CIRCLE-VII, HYDERABAD
us: 1. The order of the CIT(A)-VII, Hyderabad insofar as it went against the appellant is erroneous both on facts and in law.
USHASREE BANDARU,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
SATYASREE KAMINENI,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
YADAGIRI TATTARI,HYDERABAD vs JCIT., RANGE-15 , HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
EXCELRA KNOWLEDGE SOLUTIONS PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-8(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SANJAY DARSI,NELLORE vs INCOME TAX OFFICER, WARD 1, NELLORE
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
LOVA IMPEX PRIVATE LIMITED,HYDERABAD vs ITO., WARD-15(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
