ITAT Hyderabad Bench
10,989 judgments
SHANKER REDDY AKKAPALLY,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(2), HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
SHANKER REDDY AKKAPALLY,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(2), HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
APEX URBAN INFRASTRUCTURE PRIVATE LIMITED,HYDERABAD vs DCIT, CENTRAL CIRCLE-2(3), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
INCOME TAX OFFICER, WARD-1(3), TIRUPATI vs POLU VENKATASUBBAIAH, TIRUPATI
the Ld. CIT(A). During the appellate proceedings, the assessee did not appear and also did 4
SATISH NAGESH KULKARNI,SECUNDERABAD vs DCIT., CIRCLE-10(1), HYDERABAD
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
ACIT., CIRCLE-5(1), HYDERABAD vs NSPIRA MANAGEMENT SERVICES PRIVATE LIMITED, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
YADIKI PACS,ANANTAPUR vs INCOME TAX OFFICER, WARD-1, ANANTAPUR
the Andhra Pradesh High Court against the Order of the Chief Commissioner of Income Tax, Hyderabad rejecting the appellant's application filed u/s 119(2)(b) of the Act to condone the delay in filing the Income Tax Return for the subject AY 2019-20 is pending for disposal as on date. 7. For that the Learned Commissioner of Income Tax (Appeals) had erred in confirming the levy of interest u/s 234A of the Act in consequence to the above." 3
SRIRANGARAO NADIPALLLY,KARIMNAGAR vs ACIT., CIRCLE-1, KARIMNAGAR
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
MAHATHI ENGINEERING INDUSTRIES PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
SOWMYA CHALASANI,HYDERABAD vs ITO., WARD-6(1), HYDERABAD
SRI RAGHVENDRA AGRO INDUSTRIES,MANTRALAYAM vs INCOME TAX OFFICER , WARD 1, ADONI
the Tribunal. In this regard, the assessee has filed an affidavit sworn by Shri Archaka Vyasarajachar, partner of the assessee firm, explaining the facts relating to filing of the appeal. As per the affidavit, the order of the Ld. CIT(A) was served on the assessee on 25.09.2024 and the
ST JUDE MEDICAL INDIA PRIVATE LIMITED,HYDERABAD vs DCIT, CIRCLE-3(1), HYDERABAD
Ld. JCIT. In Form No. 35 filed before Ld. JCIT, the assessee had inadvertently, in Column No. 2A of the relevant Form No. 35, mentioned the order passed under Section 143(1) of the Act, instead of the order passed under Section 143(3) r.w.s. 144B of the Income-tax Act, 1961. Ld. JCIT disposed of the
RK INTERIORS CFS (INDIA) PRIVATE LIMITED,HYDERABAD vs ITO, WARD - 3(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
MOHSIN HIMMATI,HYDERABAD vs ADIT(INT TAXN)-1, HYDERABAD
DEEPAVALI BALU MAHENDRA,HYDERABAD vs DCIT, CENTRAL CIRCLE-2(4), HYDERABAD, HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
THILAK BABU BOPPANA,CHITTOR vs INCOME TAX OFFICER, WARD-1(1), TIRUPATI
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
SREEMATH KHADRI LAKHSMI NARASIMHASWAMY DEVASTHANAM,KADIRI vs INCOME TAX OFFICER, EXEMPTION WARD, TIRUPATI
SHRI MANJUNATHA G. (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
SREEMATH KHADIRI LAKSHMI NARASIMHA SWAMY DEVASTHANAM,KADIRI vs INCOME TAX OFFICER, EXEMPTION WARD, TIRUPATI
SREEMATH KHADRI LAKHSMI NARASIMHA SWAMYDEVASTHANAM,KADIRI vs ITO., EXEMPTION WARD, TIRUPATI
the learned CIT(A) with a delay of 10 months and 25 days [in ITA.Nos.1477 and 1478/ Hyd./2025]; 01 month and 01 day [in ITA.No.1479/ Hyd./2025]. During the course of appellate proceedings, the learned CIT(A) has issued notice dated 08.08.2025 calling the assessee to furnish information. In response, the assessee has filed written 4
SREEDEVI VORAM,WARANGAL vs ITO, WARD-1, WARANGAL
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA. (Accountant Member)
