ITAT Hyderabad Bench
10,989 judgments
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)
THALLA SRISAILAM GOUD,IBRAHIMPATNAM vs INCOME TAX OFFICER, WARD 9(1), HYDERABAD
SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
DESU ENTERPRISES,ONGOLE vs ITO., WARD-1, ONGOLE
MBG COMMODITIES PRIVATE LIMITED,HYDERABAD vs ACIT., CIRCLE -5(1), HYDERABAD
RAGHU ALEKH BARLI,HYDERABAD vs DCIT., CIRCLE-6(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
FAROOQI GULAMSAMDANI,HYDERABAD vs DCIT., CENTRAL CIRCLE - 1(3), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
PENCHALAIAH DASARI,NELLORE vs ITO., WARD-1, NELLORE
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G (Accountant Member)
ACIT., CIRCLE-5(1), HYDERABAD vs MADINENI SITARAMAIAH, HYDERABAD
RAJA REDDY NALLA,WARANGAL vs DCIT., CENTRAL CIRCLE-1(3), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
RAJA REDDY NALLA,WARANGAL vs DCIT., CENTRAL CIRCLE-1(3), HYDERABAD
SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)
MANAVEEYA DEVELOPMENT & FINANCE PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
RELANGI LAKSHMI SARADA,RAJAHMUNDRY vs ITO, WARD-11(1), HYDERABAD, HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
GADDAM MOHAN REDDY,NIZAMABAD vs INCOME TAX OFFICER, WARD 1, NIZAMABAD, NIZAMABAD
the AO during re-assessment proceedings.4. The authorities below further failed to appreciate that on the same set of facts, the AO with all his expertise on the provisions of the Act has allowed the deduction claimed Under Section 54F of the Act in the assessment order passed Under Section 143(3) r.w.s Section 147 of the Act and that deduction claimed by the appellant Under Section 54F of the Act was by inadvertent.
NIDESH JAIN,HYDERABAD vs ACIT, CIRCLE-12(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
BIKARAM PUSHPENDER,HYDERABAD vs ITO, WARD-9(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
PRABHAKAR REDDY BASIREDDY, NALGONDA vs DCIT., CENTRAL CIRCLE-1(1) , HYDERABAD
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI MADHUSUDAN SAWDIA HON'BLE (Accountant Member)
PRABHAKAR REDDY BASIREDDY, NALGONDA vs DCIT., CENTRAL CIRCLE-1(1), HYDERABAD
SOMIREDDY SUDHAKAR REDDY,IBRAHIMPATNAM vs ITO., WARD-9(1), HYDERABAD
SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)
SANZYME PRIVATE LIMITED,HYDERABAD vs DCIT., CIRCLE-3(1), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)
