ITAT Hyderabad Bench

AVNISH KUMAR,HYDERABAD vs DCIT., CIRCLE-5(1), HYDERABAD

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

JHANSI LAKSHMI RAMANADHAM,HYDERABAD vs ITO., WARD-8(1), HYDERABAD

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

INCOME TAX OFFICER, WARD-1(1), HYDERABAD vs ADHITHI INFRA PROJECTS PRIVATE LIMITED, HYDERABAD

HARI KRISHNA LEELA PRASAD PALADUGU,HYDERABAD vs INCOME TAX OFFICER, WARD - 6(1), HYDERABAD

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

MBR EDUCATIONAL SOCIETY,HYDERABAD vs ITO., EXEMPTION WARD-1(2), HYDERABAD

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

ACIT., CIRCLE-5(1), HYDERABAD vs PRAGNAPUR DEVELOPERS PRIVATE LIMITED, HYDERABAD

us: "1. The learned CIT(A) erred in allowing the cost of improvement at Rs.11.25 crores when the assessee himself has made a contradictory claim in the ITR with reference to various financial years of improvement in cost.

MADHUSUDAN REDDY PASHAM,HYDERABAD vs ACIT, CIRCLE-9(1),, HYDERABAD

SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)

MADHUSUDAN REDDY PASHAM,HYDERABAD vs ACIT, CIRCLE-9(1),, HYDERABAD

SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)

MADHUSUDAN REDDY PASHAM,HYDERABAD vs ACIT, CIRCLE-9(1), HYDERABAD

SHRI MANJUNATHA G (Accountant Member), SHRI RAVISH SOOD (Judicial Member)

ADP PRIVATE LIMITED,HYDERABAD, TELANGANA vs DCIT., CIRCLE 1(1), HYDERABAD, TELANGANA

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

GIRISH BABU DURGAM,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(1), HYDERABAD

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

GIRISH BABU DURGAM,HYDERABAD vs ACIT., CENTRAL CIRCLE- 1(1), HYDERABAD

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

GIRISH BABU DURGAM,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(1), HYDERABAD

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

DILEEP KUMAR SAKAMURI CHENCHU VENKATA,SRIKALAHASTI vs INCOME-TAX OFFICER, WARD-1(3), TIRUPATI

us: "1. That on facts and circumstances of the case and in law, the Order under Section 147 rws 144 rws 144B of the Income-tax Act, 1961 (Act) as well as the Order under Section 250 of the Act is bad in law and in facts and circumstances of the case: 2. That on the facts and circumstances of the case and in law, the Ld. AO has erred in carrying out and the NFAC/CIT(A) have erred in confirming an addition on account of unexplained money amounting to INR 2,07,67,400 under Section 69A rws 1158

KAMISETTY ASHOK KUMAR (HUF),HYDERABAD vs INCOME TAX OFFICER, WARD-15(1), HYDERABAD

GIRISH BABU DURGAM,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(1), HYDERABAD

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

SATAVAHANA UNIVERSITY,KARIMNAGAR vs INCOME TAX OFFICER, WARD-2, KARIMNAGAR

Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)

SATAVAHANA UNIVERSITY,KARIMNAGAR vs INCOME TAX OFFICER, WARD-2, KARIMNAGAR

Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)

SATAVAHANA UNIVERSITY,KARIMNAGAR vs INCOME TAX OFFICER, WARD-2, KARIMNAGAR

Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)

GIRISH BABU DURGAM,HYDERABAD vs ACIT., CENTRAL CIRCLE-1(1), HYDERABAD

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