ITAT Visakhapatnam Bench
4,019 judgments
DONKALA CHENCHU NARASIMHA RAO,NELLORE vs THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, GUNTUR
SHAKIR MOHMMAD,VISAKHAPATNAM vs THE INCOME TAX OFFICER, WARD-2(5), VISAKHAPATNAM
Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)
VENKATA NARASIMHAM THOTA,KIRLAMPUDI MANDAL vs INCOME TAX OFFICER, WARD-2, KAKINADA
Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)
INDIRA RANI MULPURI,VIJAYAWADA vs INCOME TAX OFFICER, WARD-3(5), VIJAYAWADA
the Tribunal, which caused the delay. She further submitted that the delay was neither intentional nor deliberate, therefore, pleaded to condone the delay and admit the appeal for hearing in the interest of justice. 2. We have gone through the condonation petition filed by the assessee and find that there is a reasonable cause for the assessee to file the appeal belatedly. We therefore, condone the delay and admit the appeal for hearing. 3. Briefly stated, the facts of the case are that the
VIVEK INDUSTRIES,VIJAYAWADA vs ITO, WARD-2(3), VIJAYAWADA
Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)
ANDHRA PAPER LIMITED,RAJAHMUNDRY vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, RAJAHMUNDRY
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
COMPREHENSIVE RURAL PROMOTIONAL ASSOCIATION,BOBBILI vs CPC BENGALUR, BENGALURU
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)
VISWATEJA SPINNING MILLS PVT LTD,GUNTUR vs INCOME TAX OFFICER (TDS), WARD-1, GUNTUR
VISWATEJA SPINNING MILLS PVT LTD,GUNTUR vs INCOME TAX OFFICER (TDS), WARD-1, GUNTUR
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)
VISWATEJA SPINNING MILLS PVT LTD,GUNTUR vs INCOME TAX OFFICER (TDS), WARD-1, GUNTUR
VISWATEJA SPINNING MILLS PVT LTD,GUNTUR vs INCOME TAX OFFICER (TDS), WARD-1, GUNTUR
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)
ANDHRA PRADESH STATE CIVIL SUPPLIES CORPORATION LIMITED,KANURU vs ITO, TDS, WARD(1), ELURU, ELURU
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
DCIT, CENTRAL CIRCLE-1, VISAKHAPATNAM vs GVA INDUSTRIES PVT. LTD., DHAMTARI
DCIT, CENTRAL CIRCLE-1, VISAKHAPATNAM vs GVA INDUSTRIES PVT. LTD., DHAMTARI
DCIT, CENTRAL CIRCLE-1, VISAKHAPATNAM vs GVA INDUSTRIES PVT. LTD., DHAMTARI
GVA INDUSTRIES PRIVATE LIMITED,CHHATTISGARH vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, VISAKHAPATNAM
GVA INDUSTRIES PRIVATE LIMITED,CHHATTISGARH vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, VISAKHAPATNAM
GVA INDUSTRIES PRIVATE LIMITED,CHHATTISGARH vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, VISAKHAPATNAM
ISRINFRA PRIVATE LIMITED,VISAKHAPATNAM vs ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-3, VISAKHAPATNAM
ANDHARA PRADESH EDUCATION AND WELFARE INFRASTRUCTURE DEVELOPMENT CORPORATION,GUNTUR vs INCOME TAX OFFICER, WARD-2(1), GUNTUR
the Ld. CIT(A). The Ld. CIT(A) dismissed the appeals of the assessee ex-parte for both the assessment years by observing as under:
