ITAT Visakhapatnam Bench
4,019 judgments
DEPUTY COMMISSIONER OF INCOME TAX, VISAKHAPATNAM vs VENKATA SITA RAMACHANDRA RAO KANCHUMARTHY, RAJAHMUNDRY
Ld.CIT(A), Hyderabad, wherein he partly allowed the appeal of the assessee directing the Ld. AO to adopt the rates as specified in the order of the Ld. CIT(A). Thereafter, revenue went on appeal before Hon'ble ITAT which was dismissed. Ld. AO then passed a consequential order determining the Long-Term Capital Gains as directed by the Ld. CIT(A). Thereafter, Ld.AO initiated penalty proceedings under section 271(1)(c) of the Act by issuing show-cause notice dated 27.12.2018, 31.05.2021 and 21
RANARAM,GUNTUR vs DEPUTY COMMISSIONER OF INCOME TAXC, CENTRAL CIRCLE-1, GUNTUR
RANARAM,GUNTUR vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, GUNTUR
GANGA DEVI ,GUNTUR vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, GUNTUR
UPPALAPADU PRIMARY AGRICULTURAL COOPERATIVE SOCIETY LIMITED,UPPALAPADU, GUNTUR vs INCOME TAX OFFICER, WARD-2(1), GUNTUR
Shri Ravish Sood (Judicial Member), Shri Balakrishnan S (Accountant Member)
GOVINDAMMA ISIREDDY,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-1(4), VISAKHAPATNAM
KANCHAN LALWANI,VIZIANAGARAM vs INCOME TAX OFFICER, WARD-1, VIZIANAGARAM
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
VINTA LABORATORIES PVT LTD,VISHAKHAPATNAM vs DCIT CIRCLE 3(1), VISAKHAPATNAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
RAJAJI EDUCATIONAL SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER, EXEMPTION WARD, VISAKHAPATNAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
RAJAJI EDUCATIONAL SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER, EXEMPTION WARD, VISAKHAPATNAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
PADMASREE STEELS PRIVATE LIMITED,RAVULAPALEM vs DCIT, CIRCLE - 1, KAKINADA
Ld. CIT(A). Ld. CIT(A) dismissed the appeal of the assessee while sustaining the additions made by the Ld. AO.
SRINIVAS REDDY,TANUKU vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, RAJAHMUNDRY
TBR INFRA PVT LTD,ALAMPURAM vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, RAJAHMUNDRY
SATHYANARAYANA SAKA,SOMESWARAM vs ASSESSING OFFICER, KAKINADA
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
SATHYANARAYANA SAKA,SOMESWARAM vs ASSESSING OFFICER, KAKINADA
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
LAKSHMI NARAYANA KOTHA,KAKINADA vs INCOME TAX OFFICER, WARD-1, KAKINADA
the Tribunal. The assessee has filed an affidavit explaining the reasons in all the appeals that, on 24.04.2025, while travelling on a two-wheeler, he slipped and fell, sustaining fracture of the right ankle, and was advised bed rest for fifty days. Thereafter, on 22.06.2025, he was affected with dengue fever and confined to the house for another 2-3 weeks. These unforeseen health circumstances disrupted his regular routine, and in the process of going to the counsel's office for signing th
LAKSHMI NARAYANA KOTHA,KAKINADA vs INCOME TAX OFFICER, WARD-1, KAKINADA
the Tribunal. The assessee has filed an affidavit explaining the reasons in all the appeals that, on 24.04.2025, while travelling on a two-wheeler, he slipped and fell, sustaining fracture of the right ankle, and was advised bed rest for fifty days. Thereafter, on 22.06.2025, he was affected with dengue fever and confined to the house for another 2-3 weeks. These unforeseen health circumstances disrupted his regular routine, and in the process of going to the counsel's office for signing th
LAKSHMI NARAYANA KOTHA,KAKINADA vs INCOME TAX OFFICER, WARD-1, KAKINADA
SRI LAKSHMI GENERAL STORES,GUNTUR vs INCOME TAX OFFICER, WARD-1(1), GUNTUR
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
SRI LAKSHMI GENERAL STORES,GUNTUR vs INCOME TAX OFFICER, WARD-1(1), GUNTUR
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
