ITAT Hyderabad Bench
10,989 judgments
NAGAIAH KEKKIRENI,SURYAPET vs ITO., WARD-1, SURYAPET
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)
DEEPTI SOCIAL SERVICE SOCIETY,HINDUPUR vs ITO., EXEMPTION WARD, TIRUPATI,
us: "1.1 The order of the Ld. CIT(A) is contrary to law and facts of the case and is therefore unsustainable. The Ld. CIT(A) and Ld. AO have erred in not considering all the facts of the issues on hand while passing the order. 1.2 The Ld. CIT(A) erred in dismissing the appeal in limine on the ground of delay in filing the appeal disregarding the bona fide reasons and sufficient cause for delay and without considering and adjudicating on the merits of the case. Further, the judicial pronounc
ACIT., CIRCLE-6(1), HYDERABAD vs VK WAREHOUSING ENTERPRISES, HYDERABAD
GOLCHHA UTTAM KUMAR,HYDERABAD vs DCIT., CENTRAL CIRCLE-3(2), HYDERABAD
VK WAREHOUSING ENTERPRISES,HYDERABAD vs DCIT., CIRCLE-6(1), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
ABDUL MUQEED MOHAMMED,WARANGAL. vs INCOME TAX OFFICER, WARD - 1, WARANGAL.
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)
MRL TRADING COMPANY,HYDERABAD vs ITO., WARD-7(1), HYDERABAD
BALGURI RAJESHWAR RAO,HYDERABAD vs ITO, WARD- 11(1), HYDERABAD, HYDERABAD
SUJITH SURAMPUDI,GHATKESAR vs INCOME TAX OFFICER, WARD-1, MANCHERIAL
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
ASSOCIATED PROJECTS INFRA,HYDERABAD vs DCIT., CENTRAL CIRCLE -2(4), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
ATCHUTHA VENKATA SREENIVAS RAO,RANGAREDDY vs ACIT., CENTRAL CIRCLE-2(1), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
PRIMARY AGRICULTURAL CO OP CREDIT SOCIETY LIMITED MINARPALLY,MINARPALLY VILLAGE vs INCOME TAX OFFICER, WARD-1, NIZAMABAD
SANGHI TEXTILES PRIVATE LIMITED,HYDERBAD vs ITO., WARD-3(1), HYDERABAD
us: "1. The order of the Ld. CIT (A) u/s 250 of the Act dt. 30/06/2025 for the AY 2014-15 is erroneous both on facts and in law to the extent the order is prejudicial to the interests of the appellant. 2. The Ld. CIT (A) erred in dismissing the appeal without considering the facts and circumstances of the case as also the settled position of law. 3. The Ld. CIT(A) erred in upholding the order of assessment as passed by the Ld. AO u/s 147 r.w.s 144 of the Act without issuing a notice under s
RASAR BIOGENETICS,HYDERABAD vs ITO., WARD-10(1), HYDERABAD
us: "1. That the impugned ex-parte order is liable to set aside on grounds of being violative of the provisions of the Direct Taxes Vivad Se Viswas Act, 2020 and also being violative of the principles of natural justice. 2. That the Appellant having filed his declaration and undertaking in Form 1 and Form 2, and having received Form 3 on 18/12/2020 from the Designated Authority (DA), is deemed to have to have withdrawn his appeal before the CIT (A) on the very same day the certificate in Fo
INITIATIVE FOR MORAL AND CULTURAL TRAINING FOUNDATION TELANGANA,HYDERABAD vs CIT (EXEMPTION), HYDERABAD
Shri Vijay Pal Rao (Vice President), Shri Madhusudan Sawdia (Accountant Member)
BHARAT KUMAR BANSAL,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(1), HYDERABAD
BHARAT KUMAR BANSAL,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
BHARAT KUMAR BANSAL,HYDERABAD vs ACIT., CENTRAL CIRCLE-2(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
BHARAT KUMAR BANSAL,HYDERABAD vs ACIT, CENTRAL CIRCLE-2(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
BHARAT KUMAR BANSAL,HYDERABAD vs ACIT, CENTRAL CIRCLE-2(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
