ITAT Hyderabad Bench

KERELE BALWANTH REDDY,RANGA REDDY vs ITO., WARD-1, VIKARABAD

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 5/10/2023 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 obtain

SRINIVAS REDDY KOOSUKUNTLA,HYDERABAD vs INCOME TAX OFFICER, WARD-9(1), HYDERABAD

Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)

CORTEVA AGRISCIENCE SERVICES INDIA PVT LTD,HYDERABAD vs DCIT., CIRCLE 1(1), IT TOWER, AC GUARDS, MASAB TANK, HYDERABAD

parting, we may herein mention that in case, if for any reason, the captioned appeal is not finally settled under the DTVSV, 2024, then the assessee company shall remain at a liberty to seek restoration of the said appeal.

RAMULU MANTHRI,HYDERABAD vs INCOME TAX OFFICER, WARD-15(1), HYDERABAD

SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)

ACIT, CENTRAL CIRCLE - 2(2), HYDERABAD vs AMR INDIA LIMITED, HYDERABAD

SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)

ACIT, CENTRAL CIRCLE - 2(2), HYDERABAD vs AMR INDIA LIMITED, HYDERABAD

SINGIRIKONDA PRADEEP KUMAR,SURYAPET vs INCOME TAX OFFICER, WARD-1, SURYAPET

SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)

CH.CHANDRASEKHAR NAIDU ,PRODDATUR vs DY. COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE-(2), HYDERABAD

DCIT,CENTRAL CIRCLE-2(1), HYD, HYDERABAD vs ALIYA NASSER AZIZ (LATE) L/R NASSER AZIZ, B'LORE, BANGALORE

SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)

NASSER AZIZ AN, B'LORE,BANGALORE vs DCIT, CENTRAL CIRCLE 3, HYDERABAD, HYDERABAD

SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)

NASSER AZIZ AN, B'LORE,BANGALORE vs DCIT, CENTRAL CIRCLE 3, HYDERABAD, HYDERABAD

SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)

SYED KIWAN KHAJA MOHIUDDIN,HYDERABAD vs ITO., WARD-12(3), HYDERABAD

Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)

NAGARAJU KALIDAS,KARIMNAGAR vs ITO., WARD-2, KARIMNAGAR

us: "1. The order of the CIT(A) is erroneous both on facts and in law.

MANTRI COSMOS II OWNERS WELFARE ASSOCIATION,HYDERABAD vs ACIT., CIRCLE-6(1), HYDERABAD

Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)

MANTRI COSMOS II OWNERS WELFARE ASSOCIATION,HYDERABAD vs ACIT., CIRCLE-6(1), HYDERABAD

Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)

ACIT., CIRCLE-6(1), HYDERABAD vs DP CHOCOLATES, HYDERABAD

S LALAIAH & CO,NALGONDA vs DCIT., CIRCLE-3(1), HYDERABAD

TECUMESH PRODUCTS INDIA PRIVATE LIMITED,HYDERABAD vs DCIT, CIRCLE -2(1), HYDERABAD

SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA, HON’BLE (Accountant Member)

ANOOSHA PARUCHURI,HYDERABAD vs INCOME TAX OFFICER, WARD-2, KARIMNAGAR

SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)

SRI SAI ENTERPRISES,KURNOOL vs INCOME TAX OFFICER, WARD-1, KURNOOL

the CIT(A), the impugned order so passed by the CIT(A) was not in the knowledge of the assessee till the assessee received the copy of the said order. The Ld.AR has submitted that the assessee immediately approached another Counsel for the legal remedy against the impugned order and in that process, there is a delay in filing the present appeal. The Ld.AR has submitted that since the Counsel authorized by the assessee to represent before the CIT(A) has not responded to the notices issued by