ITAT Hyderabad Bench
10,989 judgments
BABUGARI KAREEM BASHA,KURNOOL vs INCOME TAX OFFICER, WARD-1, NANDYAL
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
ACIT., CIRCLE-5(1), HYDERABAD vs ENGENRIN HYDRO POWER LIMITED, HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
ACIT., CIRCLE-5(1), HYDERABAD vs ENGENRIN HYDRO POWER LIMITED, HYDERABAD
SHRI RAVISH SOOD, HON’BLE (Judicial Member)
ACIT., CIRCLE-5(1), HYDERABAD vs ENGENRIN HYDRO POWER LIMITED, HYDERABAD
SHRI RAVISH SOOD, HON’BLE (Judicial Member)
ACIT., CIRCLE-5(1), HYDERABAD vs ENGENRIN HYDRO POWER LIMITED, HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
BA CONTINUUM INDIA PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)
APMDC SCCL SULIYARI COAL COMPANY LIMITED,HYDERABAD vs DCIT, CIRCLE 1(1), HYDERBAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
APMDC SCCL SULIYARI COAL COMPANY LIMITED,HYDERABAD vs DCIT, CIRCLE 1(1), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
MAHESH KUMAR BHATI,HYDERABAD vs ITO, WARD 7(1), HYDERABAD
transfer making it a long term capital asset whereas the A.O. has treated the same as short term capital asset. 4. The assessment made by learned A.O. and upheld by the CIT(A) is incorrect as while computing capital gains indexed cost of acquisition has not been considered leading to excess assessment. 7. For these and other ground which may be raised during OR before the
CHANDINI DUVVURI,HYDERABAD vs ITO, (INT TAXN)-1, HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
SUJATHA SUNKARA BY L/R GANGA RAO SUNKARA,NIZAMABAD vs ITO, WARD- 3, NIZAMABAD, NIZAMABAD
CHANDINI DUVVURI,HYDERABAD vs ITO, (INT TAXN)-1 , HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
INCOME TAX OFFICER, WARD-8(1), HYDERABAD vs DAGUMATI SWATHI, HYDERABAD
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)
ANKIT JAIN, HYDERABAD. vs DCIT., CENTRAL CIRCLE -1(2), HYDERABAD.
us: "1. The Learned First Appellate Authority, is not justified in conforming addition of Rs.7.44,800/- as unexplained cash credit u/s. 69 made by the Ld. Assessing Officer 2. a) The Learned First Appellate Authority, in the facts and circumstances of the case, is not justified in not appreciating the appellant's claim that he has not paid any cash for purchase of shops. b) The Learned First Appellate Authority, is not justified in confirming the action of the Ld. Assessing Officer in makin
ANKIT JAIN,HYDERABAD. vs ACIT., CENTRAL CIRCLE - 1(2), HYDERABAD
us: "1. The Learned First Appellate Authority, is not justified in conforming addition of Rs.7.44,800/- as unexplained cash credit u/s. 69 made by the Ld. Assessing Officer 2. a) The Learned First Appellate Authority, in the facts and circumstances of the case, is not justified in not appreciating the appellant's claim that he has not paid any cash for purchase of shops. b) The Learned First Appellate Authority, is not justified in confirming the action of the Ld. Assessing Officer in makin
APMDC SCCL SULIYARI COAL COMPANY LIMITED,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
APMDC SCCL SULIYARI COAL COMPANY LIMITED,HYDERABAD vs DCIT., CIRCLE- 1(1), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
APMDC SCCL SULIYARI COAL COMPANY LIMITED,HYDERABAD vs DCIT., CIRLE-1(1), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
APMDC SCCL SULIYARI COAL COMPANY LIMITED,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
