ITAT Visakhapatnam Bench
4,019 judgments
VENKATA SIVASANKARARAO DARNA,VIJAYAWADA vs JURISDICTIONAL ASSESSING OFFICER, APR-C-(75) (1), VIJAYAWADA
DEPUTY COMMISSIONER OF INCOME TAX, GUNTUR vs APOORVA SAROVAR, KURNOOL
CHANDRA HYMA RAO,GUNTUR vs ITO, WARD-1(1), GUNTUR
BALAKRISHNA MURTY NUNNA,DRAKSHARAMAM vs INCOME TAX OFFICER, WARD-1, KAKINADA
DCIT, CIRCLE-3(1), VISAKHAPATNAM vs MYTHRI INFRA, VISAKHAPATNAM
ARIMILLI RAMA KRISHNA,WEST GODAVARI DIST vs ACIT, CIRCLE-1, RAJAHMUNDRY
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI OMKARESHWAR CHIDARA, HON'BLE (Accountant Member)
ADIMULAM SATYANARAYANA PROPRIETOR,VIZIANAGARAM vs INCOME TAX OFFICER, WARD-2, VIZIANAGARAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member)
SRINIVASA RAO SIRIVURI PROPRIETOR,VIZIANAGARAM vs INCOME TAX OFFICER, VIZIANAGARAM
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI OMKARESHWAR CHIDARA, HON’BLE ACCOUNTANT MEMBER आयकर अपीलसं./I.T.A.No.459/VIZ/2025 (निर्धारण वर्ा/ Assessment Year:2015-16) Srinivasa Rao Sirivuri 9-1-85, Hukumpeta Kotta Road Near Silver Company Vizianagaram – 535002 Andhra Pradesh [PAN: FPSPS5851B] Vs. Income Tax Officer Income Tax Office Koppugurana Building Siddhartha Nagar Vizianagaram – 535002 Andhra Pradesh करदाता का प्रतततितित्व/ Assessee Represented by : Shri G.V.N. Hari, Advocate रा
DEPUTY COMMISSIONER OF INCOME TAX (EXEMPTIONS), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member)
MUMMALANENI RAGHAVAN,GUNTUR vs INCOME TAX OFFICER, GUNTUR
MUMMALANENI RAGHAVAN,GUNTUR vs INCOME TAX OFFICER, WARD-2(1), GUNTUR
ITAT, stating that the reopening of assessment u/s 147 of the Act was based merely on system generated information, which is invalid and without any tangible material. In the grounds of appeal, it was mentioned that the
SRINIVASA RAO CHEEDELLA,GUNTUR vs INCOME TAX OFFICER, WARD-1, BAPATLA
the ITAT.
RAJU JADA,KRISHNA DIST. vs INCOME TAX OFFICER, WARD-1, MACHILIPATNAM
the Ld.CIT(A). The Ld.CIT(A) has given five opportunities and also one show cause notice and required the assessee to establish the source of deposits and the amount paid to Gameskraft Technologies Private Limited. At the time of filing of
RAJU JADA,MANDA KRISHNA vs INCOME TAX OFFICER, WARD-1, MACHILIPATANAM
Shri Ravish Sood, Hon'ble (Judicial Member), Shri Omkareshwar Chidara, Hon'ble (Accountant Member)
NANDYALA NAGA VENKATA RAJU,WEST GODAVARI DIST vs INCOME TAX OFFICER, WARD-1, TANAKU
JAGAN MOHAN RAO VALLURU,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), VIJAYAWADA
SAI SRI ANUSHA VALLURU,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), VIJAYAWADA
GUNTUPALLI NAGESWARA RAO,IBRAHIMPATNAM vs INCOME TAX OFFICER, WARD 1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI OMKARESHWAR CHIDARA, HON'BLE (Accountant Member)
GUNTUPALLI NAGESWARA RAO,IBRAHIMPATNAM vs INCOME TAX OFFICER, WARD 1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI OMKARESHWAR CHIDARA, HON'BLE (Accountant Member)
