ITAT Visakhapatnam Bench
4,019 judgments
LEADER PEOPLE SERVICE CHARITABLE TRUST,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)
CP REDDY CHARITABLE TRUST,RAJAHMUNDRY vs COMMISSIONER OF INCOME TAX (EXEMPTIONS), HYDERABAD
Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)
PADARTHI VENKATA SIVANAGENDRA PRASADA,GUNTUR vs INCOME TAX OFFICER, WARD-1, TENALI
THE KOLAVENNU LARGE SIZED CO OPERATIVE CREDIT SOCIETY LTD,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(4), VIJAYAWADA
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)
NAGA VENKATA SATHISH JAYANA,NANDIGAMA vs INCOME TAX OFFICER, VIJAYAWADA
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
BODURI SRINIVASA RAO,AMALAPURAM vs INCOME TAX OFFICER, WARD-1, AMALAPURAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SIVADURGAVARA PRASAD CHENNUPATI,VIJAYAWADA vs ASSISTANT CIT, CIRCLE 2(1), VIJAYAWADA
SHRI BALAKRISHNAN S, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL (Judicial Member)
SIVA DURGA VARA PRASAD CHENNUPATI,VIJAYAWADA vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 2(1), VIJAYAWADA
the First Appellate Authority and filed along with form 36, the appellant now submits the following additional grounds which are purely legal in nature:
THE WEST GODAVARI DISTRICT CO OP MARKETING SOCIETY LTD ,ELURU vs PRINCIPAL COMMISSIONER OF INCOME TAX-1, VISAKHAPATNAM
SARADAMBIKA POWER PLANT (P) LTD, SRIKAKULAM,SRIKAKULAM vs THE ASST. COMMISSIONER OF INCOME TAX, CIRCLE-3(1), VISAKHAPATNAM
SHRI BALAKRISHNAN S, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL (Judicial Member)
HIMABINDU PENMATSA,SEETHAMMADHARA vs INCOME TAX OFFICER, VISAKHAPATNAM
him which undermines the fairness and thoroughness of the appellate process.2. Order of the learned CIT(A) merely represents a procedural lapse and diminishes the evidentiary foundation of the CIT(A)'s decision.
NO H 1043 BHUJABALAPATNAM PRIMARY AGRICULTURE COOPERATIVE CREDIT SOCIETY LTD,KRISHNA DIST vs INCOME TAX OFFICER, WARD-1, GUDIWADA
the Tribunal. The petitioner/appellant society has filed an affidavit explaining the reasons for the delay in filing the appeal before the Tribunal, wherein it was submitted that the order passed by the Ld. CIT(A) was sent to the email of its then AR, CA B.V. Rao, instead of its email "KRISHNAPACS085@GMAIL.COM," as had been requested by it. The appellant society came to know of the order only when ITD officials called upon it to pay the tax arrears. It further submitted that, due to the abo
INCOME TAX OFFICER, TENALI vs SURYAPRAKASARAO KANAPARTHY, BETHAPUDI, REPALLE
Shri Manjunatha G. (Accountant Member), Shri Ravish Sood (Judicial Member)
THE RUDRAPAKA PRIMARY AGRICULTURAL COOPERATIVE SOCIETY LIMITED H1249,MACHILIPATNAM vs INCOME TAX OFFICER, WARD-1, GUDIVADA
SHRI G. MANJUNATHA, HON’BLE (Accountant Member), SHRI RAVISH SOOD, HON’BLE (Judicial Member)
CHERUKURI VEERAJU,RAJAHMUNDRY vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, RAJAHMUNDRY
Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)
