ITAT Hyderabad Bench
10,989 judgments
PATKAR SRINIVAS MURTHY,HYDERABAD vs INCOME TAX OFFICER, WARD-13(5), HYDERABAD
SHRI VIJAY PAL RAO, HON'BLE (Vice President)
VENKAT REDDY POREDDY,HYDERABAD vs ADDL.CIT, RANGA-9, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
SRI ADIPARASHAKTI BOARDS,KHAMMAM vs ITO., WARD-1, KOTHAGUDAM
SHRI VIJAY PAL RAO, HON'BLE (Vice President)
ANDHRA PRAGATHI FARMERS SERVICE CO-OP SOCIETY,RAMADURGAM vs ITO, WARD-1, ADONI
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
NISHITHA REDDY VALLAMLA,HYDERABAD vs ADDL.CIT, RANGE-9, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
DCIT., CENTRAL CIRCLE-1(3) , HYDERABAD vs SUDHAKAR REDDY NALLA, HYDERABAD
DCIT., CENTRAL CIRCLE-1(3), HYDERABAD vs SUDHAKAR REDDY NALLA, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SUDHAKAR REDDY NALLA,HYDERABAD vs DCIT., CENTRAL CIRCLE-1(3), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
TELANGANA STATE HOUSING CORPORATION LIMITED,HYDERABAD vs DCIT., CIRCLE-2(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
RE SUSTAINABILITY HEALTHCARE SOLUTIONS LIMITED,RAMKY GRANDIOSE, RAMKY TOWERS vs ACIT., CIRCLE-3(1), HYDERABAD
RE SUSTAINABILITY HEALTHCARE SOLUTIONS LIMITED,RAMKY GRANDIOSE, RAMKY TOWERS, GACHIBOWLI vs ACIT., CIRCLE-3(1), HYDERABAD
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SRIDHARAN VENKATANARAYANAN,SECUNDERABAD vs DCIT., CIRCLE- 12(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
INCOOME TAX OFFICER, WARD-3(1), HYDERABAD vs SRI KRISHNA VENTURES PRIVATE LIMITED, HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
POREDDY SUDHAKARAMMA,KURNOOL vs INCOME TAX OFFICER, WARD-1, KURNOOL
us : "1) The order of the learned CIT(A) is erroneous both on facts and in law. 2) The learned CIT(A) erred in confirming the action of the Assessing Officer in making an addition of 69,37,904/- made under Section 69A of the Act on the ground that it represents the unexplained money. 3) The learned CIT(A) failed to see the fact that regular book of account have been maintained; All the transactions are recorded in the said book of account; the cash book is properly maintained and the deposi
MAYUR STONES, HYDERABAD vs ITO., WARD-11(1), HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
MAYUR STONES, HYDERABAD vs ITO., WARD-11(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
PURPLETALK INDIA PRIVATE LIMITED,HYDERABAD vs DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE-9(1), HYDERABAD
HSBC ELECTRONIC DATA PROCESSING INDIA PRIVATE LIMITED, ,HYDERABAD vs ADDL. COMMISSIONER OF INCOME TAX , RANGE-2, HYDERABAD
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
KERELE BALWANTH REDDY,RANGA REDDY vs I.T.O., WARD-8(2), HYDERABAD
the Tribunal. The assessee has filed a petition for condonation of delay along with an affidavit and explained the reasons for delay. Shri, S.K. Gupta, the Ld. Counsel for the assessee referring to the petition filed by the assessee submitted that, although the assessee has paid appeal fees on 05/10/2023 and filed relevant Form-36 on 06/10/2023 but, because of certain errors in Digital Signature Certificate (in short “DSC”), the Form-36 could not be uploaded. However, the assessee has obtai
SRINIVAS GOURISHETTY,JANGAON vs INCOME TAX OFFICER, WARD-3, WARANGAL
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
