ITAT Hyderabad Bench
10,989 judgments
MOHAMMED IMRAN PATNI,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(1), HYDERABAD
MOHAMMED IMRAN PATNI,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(1), HYDERABADQ
MOHAMMED IMRAN PATNI,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(1), HYDERABAD
us: "1. The order of the learned Commissioner of Income Tax (Appeals) is against the law, weight of evidence, and probabilities of the case.
MOHAMMED IMRAN PATNI,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(1), HYDERABAD
us: "1. The order of the learned Commissioner of Income Tax (Appeals) is against the law, weight of evidence, and probabilities of the case.
GOVARDHAN NAIDU CHINTAKUNTA,HYDERABAD vs ITO., WARD - 1, PRODDUTUR
us : "1. The penalty order passed by the Ld. CIT(A) under section 271AAA is erroneous both on facts and in law to the extent the order is prejudice to the interest of the appellant.
NAGARAJU DONTHULA,ADILABAD vs ITO., WARD-1, MANCHIRIYAL
us: “1. In the facts and circumstances of the case, the order of the CIT(A) is not sustainable in law or in facts 2. The respected CIT(A) ought to have considered that the assessee has produced the evidences explaining the sources for cash deposits.3. In the facts and circumstances of the case the respected CIT(A) ought to have considered that the AO erred in rejecting the evidences submitted.
HARINATH REDDY DEVIREDDY,HYDERBAD vs DCIT., CIRCLE-1(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.
INCOME TAX OFFICER, WARD-16(1), HYDERABAD vs NSL NAGAPATNAM POWER VENTURES PRIVATE LIMITED, HYDERABAD
us :
INCOME TAX OFFICER, WARD-16(1), HYDERABAD vs NSL NAGAPATNAM POWER VENTURES PRIVATE LIMITED, HYDERABAD
us :
MAISAMMA DEVATHA TEMPLE,MAHABUBNAGAR vs ITO, WARD- 1, MAHABUBNAGAR
us : “1. The order by the Ld. CIT(A) passed u/s 250 of the Act dt. 03.09.2024 is erroneous both on facts and in law to the extent the order is prejudicial to the interests of the appellant.
G R N CONSTRUCTIONS PRIVATE LIMITED,NELLORE vs DCIT., CIRCLE-1, NELLORE
HARINATH REDDY DEVIREDDY,HYDERABAD vs DCIT., CIRCLE 1(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.
HARINATH REDDY DEVIREDDY,HYDERABAD vs DCIT., CIRCLE 1(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.
SUDHAKAR PURI,HYDERABAD vs ITO, WARD 11(1), HYDERABAD
A P E A AND O E W FUND TRUST,HYDERABAD vs DCIT., EXEMPTION CIRCLE-1(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), HYDERABAD vs RITHWIK PROJECTS PRIVATE LIMITED , HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
LAKSHMINARAYANA KONDA,GUDUR vs ITO., WARD-1, GUDUR
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MADHUSUDAN SAWDIA, HON’BLE (Accountant Member)
PRODDATURI SANJAY KUMAR,HYDERABAD vs ITO, WARD-10(4), HYDERABAD
SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MADHUSUDAN SAWDIA, HON’BLE (Accountant Member)
SOMNATH KONDURU,UNITED STATES vs I.T.O (INT TAXN)-1, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
SHAKTI HORMANN PRIVATE LIMITED,HYDERABAD vs DCIT CIRCLE -3(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha G. (Accountant Member)
