ITAT Hyderabad Bench

RASHID HUSSAIN,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(3), HYDERABAD

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

DCIT., CIRCLE-3(1) , HYDERABAD vs SOUTH ASIAN CERAMIC TILES PRIVATE LIMITED, HYDERABAD

MAMATHA GUBBALA,HYDERABAD vs ITO., WARD-15(1), HYDERABAD

SATYA KOUR,HYDERABAD vs ITO., WARD-17(1), HYDERABAD

SHRI G. MANJUNATHA, HON'BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

RAMESH BABU BEJJALA,KOTHAGUDEM vs INCOME TAX OFFICER, WARD-1, KOTHAGUDEM

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

ACIT-CENTRAL CIRCLE-2(4), HYDERABAD vs INCREDIBLE INDIA PROJECTS PRIVATE LIMITED, SECUNDERABAD

RENUKA SILVER MERCHENTS,NIZAMABAD vs INCOME TAX OFFICE, WARD-1, NIZAMABAD

SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON'BLE (Accountant Member)

RAJASEKHAR NAIDU GALLA,TIRUPATI vs DCIT., CIRCLE-1(1), TIRUPATHI

SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

UTTAM KUMAR REDDY KORUPOL,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(2), HYDERABAD

LEELA REDDY KORUPOL,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(2), HYDERABAD

Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)

LAXMA REDDY KORPOLU,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(2), HYDERABAD

Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)

SAHIT CHOWDARY GARAPATI,HYDERABAD vs INCOME TAX OFFICER, WARD-10(1), HYDERABAD, HYDERABAD

SHRI G. MANJUNATHA, HON'BLE (Accountant Member), SHRI RAVISH SOOD, HON'BLE (Judicial Member)

PEDA SUBBA RAO UNNAM,ADDANKI vs ITO , WARD-1, ONGOLE

SHRI VIJAY PAL RAO, HON’BLE (Vice President), SHRI MANJUNATHA G, HON'BLE (Accountant Member)

INCOME TAX OFFICER, WARD-1, NIZAMABAD vs BHARAT THAKKER KALPANA, NIZAMABAD

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

BABUGARI KAREEM BASHA,KURNOOL vs INCOME TAX OFFICER, WARD-1, NANDYAL

SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)

BABUGARI KAREEM BASHA,KURNOOL vs INCOME TAX OFFICER, WARD-1, NANDYAL

VASUKI KATAKAM,KURNOOL vs ITO., WARD-1, KURNOOL

BSCPL AURANG TOLLWAY LIMITED,HYDERABAD vs DCIT., CIRCLE-1(1), HYDERABAD

the Tribunal. The assessee has filed an affidavit explaining the reasons for the delay, wherein it was submitted that the appeal for the relevant assessment year was required to be filed within 60 days from the date of receipt of the order passed under Section 263 of the Income-tax Act, 1961. However, the

REVANTH REDDY ANUMALA,BANJARA HILLS vs A.C.I.T CENTRAL CIRCLE-1(2), HYDERABAD

DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE -16(2),HYDERABAD, HYDERABAD vs MENZIES BOBBA GROUND HANDLING SERVICES PRIVATE LIMITED ,HYDERABAD, HYDERABAD