ITAT Visakhapatnam Bench

INCOME TAX OFFICER, GUNTUR vs MADHUSUSHANA VENKATA SUBBA RAO POTTI, GUNTUR

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

ASSISTANT COMMISSIONER OF INCOME TAX , GUNTUR vs MS.VIJAYASAI LAKSHMI SRINIVASA COTTON MILLS, GUNTUR

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

INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA vs SREELAKSHMI MUSUNURU, PENAMALURU

Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)

SRI BHUVANESWARI NILAYAM,TIRUMALA vs INCOME TAX OFFICER, WARD-1(1), GUNTUR

Shri Ravish Sood (Judicial Member), Shri Madhusudan Sawdia (Accountant Member)

NIMMANA NARASIMHARAO,ELURU vs INCOME TAX OFFICER, WARD-2, ELURU

us: 1. The order of Learned Commissioner of Income Tax (Appeals) is contrary to the facts and also the law applicable to the facts of the case.

JAYBHERI ENTERPRISES,VISAKHAPATNAM vs INCOME TAX OFFICER, CIRCLE-1(1), VISAKHAPATNAM

Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)

DEPUTY COMMISSIONER OF INCOME TAX (IT), VISAKHAPATNAM vs SHRI APPARAO MUKKAMALA, USA

SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI BALAKRISHNAN. S, HON’BLE (Accountant Member)

GANDEM NAGESWARA RAO,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-1, ANAKAPALLE

NAGA HANUMAN SOLVENT OILS PVT LTD,VISAKHAPATNAM vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1), VISAKHAPATNAM

Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)

SRI KSHEERA RAMALINGESWARA SWAMY TEMPLE,PALAKOL vs INCOME TAX OFFICER (EXEMPTIONS), RAJAHMUNDRY

Shri Ravish Sood (Judicial Member), Shri Balakrishnan S. (Accountant Member)

MALLADI PANDURANGA PARAMESWARA RAO,KAKINADA vs INCOME TAX OFFICER, KAKINADA

SHRI VIJAY PAL RAO (Vice President), SHRI MADHUSUDAN SAWDIA (Accountant Member)

AMRUTHAVARSHINI DAIRY FARMS PRIVATE LIMITED,VIJAYAWADA vs ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(4) HYDERABAD, HYDERABAD

SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI S BALAKRISHNAN HON’BLE (Accountant Member)

SHAIK SAIDA,NUZVID vs INCOME TAX OFFICER, WARD-3(1), VIJAYAWADA

SHAIK SAIDA,NUZVID vs INCOME TAX OFFICER, WARD-3(1), VIJAYAWADA

the Tribunal and the assessee has filed an affidavit explaining the reasons, similar to the three appeals, which are extracted herein below:

SHAIK SAIDA,NUZVID vs INCOME TAX OFFICER, WARD-3(1), VIJAYAWADA

the Tribunal and the assessee has filed an affidavit explaining the reasons, similar to the three appeals, which are extracted herein below:

OM SREE SIVA SHANKAR EDUCATIONAL SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-1(1), VISAKHAPATNAM

the Ld. Addl/JCIT(A)-1, Lucknow.

PALADUGU RESHMA,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA

SHRI RAVISH SOOD, HON'BLE JUDICIAL MEMBER SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)

GUDIPUDI VENKATESWARA RAO,GUNTUR vs INCOME TAX OFFICER, WARD-2(1), GUNTUR

us, none appeared on behalf of the assessee to represent the case. At the outset, on perusal of the material available on record it is apparent that the assessee desires to withdraw his appeal as the assessee has opted to avail ‘Vivad Se Viswas' scheme and also filed Form No.4 issued by the Revenue ie., order for full and final settlement of tax arrears under sub-section (2) of section 92 read with section 93 of Finance (02) Act, 2024 (under the Direct Tax Vivad Se Vishwas Scheme, 2024). Th

BANDARU PADMAJA,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-5(1), VISAKHAPATNAM

the Tribunal. In respect of the belated filing of the appeal, the assessee filed a petition for condonation of delay along with an affidavit and the relevant contents are scanned and pasted herein below:

INCOME TAX OFFICER, WARD-2(5), VISAKHAPATNAM vs DUVVURU REKHA REDDY, KURMANNAPALEM

SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)