ITAT Hyderabad Bench
10,989 judgments
THE ADARSHA BHARATHI FARMERS SERVICE CO-OPERATIVE SOCIETY LIMITED,KANEKAL vs ACIT., CIRCLE-1, KURNOOL
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
THE ADARSHA BHARATHI FARMERS SERVICE CO-OPERATIVE SOCIETY LIMITED,KANEKAL vs ACIT., CIRCLE-1, KURNOOL
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
LATE RAJASEKHAR CHELIKANI,HYDERABAD vs ACIT., CENTRAL CIRCLE 3(2), HYDERABAD
us: “1. The Learned CIT(A) erred in setting aside the assessment for fresh consideration without appreciating the fundamental fact that the original assessment was completed on a deceased person, rendering it a nullity in the eyes of law.
LATE RAJASEKHAR CHELIKANI,HYDERABAD vs ACIT., CENTRAL CIRLCE 3(2), HYDERABAD
SUJATHA KANCHARLA,HYDERABAD vs DCIT., CIRCLE 6(1), 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.
BALAJI RAVURI,TIRUPATI vs ITO., WARD-6(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
NAFEES SULTANA,HYEDERABAD. vs INCOME TAX OFFICER, WARD-14(1), HYDERABAD.
MANILAL MODI CHARITABLE FOUNDATION,HYDERABAD vs ITO., EXEMPTION WARD-1(2), AAYKAR BHAVAN, HYDERABAD
the Tribunal.
VAHAN MOTORS PRIVATE LIMITED,HYDERABAD vs DCIT, CIRCLE-8(1), HYDERABAD
us : “1. The order of the Appellate Commissioner is contrary to law, facts and circumstances of the case.
LATE RAJASEKHAR CHELIKANI,HYDERABAD vs ACIT., CENTRAL CIRLCE 3(2), HYDERABAD
us: “1. The Learned CIT(A) erred in setting aside the assessment for fresh consideration without appreciating the fundamental fact that the original assessment was completed on a deceased person, rendering it a nullity in the eyes of law. 2. The learned CIT(A) misinterpreted the scope of powers under Section 251 of the Income Tax Act. Setting aside an invalid
LATE RAJASEKHAR CHELIKANI,HYDERABAD vs ACIT., CENTRAL CIRCLE 3(2), HYDERABAD
us: “1. The Learned CIT(A) erred in setting aside the assessment for fresh consideration without appreciating the fundamental fact that the original assessment was completed on a deceased person, rendering it a nullity in the eyes of law.
LATE RAJASEKHAR CHELIKANI,HYDERABAD vs ACIT., CENTRAL CIRCLE-3(2), HYDERABAD
LATE RAJASEKHAR CHELIKANI,HYDERABAD vs ACIT., CENTRAL CIRCLE-3(2), HYDERABAD
us: “1. The Learned CIT(A) erred in setting aside the assessment for fresh consideration without appreciating the fundamental fact that the original assessment was completed on a deceased person, rendering it a nullity in the eyes of law.
RAGHURAM REDDY ANTHAPPAGUDA,SECUNDERABAD vs ITO., WARD-15(1), HYDERABAD
SRINIVAS REDDY KOTHAGADI,RANGA REDDY DISTRICT vs INCOME TAX OFFICER, WARD-1, VIKARABAD
us: “1. On the facts and in the circumstances of the case, the order passed by the NFAC/CIT(A) is erroneous and unsustainable on facts and in law apart from being passed in violation of principles of natural justice.
PRIMARY AGRICULTURAL COOPERATIVE SOCIETY LIMITED CHINNA GOLKONDA,SHAMSHABAD vs INCOME TAX OFFICER, WARD-8(1), HYDERABAD
us: “1. The order of the learned Commissioner of Income-Tax (Appeals) is erroneous both on facts and in law. 2. The order of the learned Commissioner of Income-Tax (Appeals) is erroneous as the Hon'ble CIT (Appeals) did not issue any notice before rejecting the condonation of delay. The CIT (Appeals) is not justified in passing the appellate order without providing opportunity to the appellant. 3. The learned Commissioner of Income-Tax (Appeals) erred in not considering the grounds agitated
MADHUMITA TRIPATHY,HYDERABAD vs INCOME TAX OFFICER, WARD-8(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
GMR AIR CARGO AND AEROSPACE ENGINEERING LIMITED,HYDERABAD vs ITO., WARD-2(2), HYDERABAD
GMR AIR CARGO AND AEROSPACE ENGINEERING LIMITED,HYDERABAD vs ITO., WARD-2(3), HYDERABAD
KRISHNA FILLING STATION,KARIMNAGAR vs ITO., WARD-2, KARIMNAGAR
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
