ITAT Visakhapatnam Bench

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, GUNTUR vs VENKATRAMA POULTRIES PVT. LTD., GUNTUR

DEPUTY COMMISSIONER OF INCOME TAX, GUNTUR vs VENKATRAMA POULTRIES PVT. LTD, GUNTUR

DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, GUNTUR vs VENKATRAMA POULTRIES PVT LTD, GUNTUR

SURI BABU KROVVIDI,RAJAHMUNDRY vs INCOME TAX OFFICER, VIJAYAWADA

Shri Vijay Pal Rao, Vice-President A N D Shri Madhusudan Sawdia (Accountant Member)

VENKATA PRASADA RAO NANDINA,RAJAHMUNDRY vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE , , RAJAHMUNDRY

the Ld. CIT(A) against the order passed by the Learned Assessing Officer (“Ld. AO”) for A.Y. 2019-20 under Section 144 read with Section 153C of the Income Tax Act, 1961 (“the Act”) dated 22.09.2022. During the appellate proceedings, the assessee did not respond to the notices issued by the Ld. CIT(A). Consequently, the Ld. CIT(A) dismissed the appeal ex parte.

RAMA NARASIMHA PHANI KIRAN CHELLINGI,RAZOLE vs INCOME TAX OFFICER, AMALAPURAM

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

PONIPIREDDY RAJYALAKSHMI,ELURU vs INCOME TAX OFFICER, WARD-1, ELURU

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

NARASIMHA RAO JAMMIGUMPULA,GUNTUR vs INCOME TAX OFFICER, NARASARAOPET

the Ld. CIT(A).

MOTURU CHANDRA SEKHARA RAO,USA vs THE INCOME TAX OFFICER, WARD 2(1), VIJAYAWADA

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, INFINITY TOWERS, SANKARMATHAM ROAD vs AMMAJI CHENNUPATI, RAJEEVNAGAR, KURMANNAPALEM

DEPUTY COMISSIONER OF INCOME TAX, CIRCLE-3(1), VISAKHAPATNAM vs BLACKBURN FUELS PRIVATE LIMITED, VIZIANAGARAM

AGRI GOLD FOODS AND FARM PRODUCTS LIMITED,VIJAYAWADA vs ASST.COMMISSIONER OF INCOME TAX, CIRCLE-2(1), VIJAYAWADA

SRINIVASA RAO SARIPUDI,VIJAYAWADA vs INCOME TAX OFFICER, WARD 2(4), VIJAYAWADA

Shri Vijay Pal Rao, Vice-President A N D Shri S. Balakrishnan (Accountant Member)

DCIT, CENTRAL CIRCLE-1, VISAKHAPATNAM vs DATLA VIVEKANANDA RAJU, VISAKHAPATNAM

SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)

YARLAGADDA VENKANNA CHOUDARY,VISAKHAPATNAM vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, VISAKHAPATNAM

KAVYA AVENUES LLP,VISAKHAPATNAM vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, VISAKHAPATNAM

DY. COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1, VISAKHPATNAM vs M/S. SARDAR PROJECTS PVT. LTD, VISAKHAPATNAM

SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)

DURGA SRINIVASARAO YADLAPALLI,GUNTUR vs INCOME TAX OFFICER, WARD-1(1), GUNTUR

SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)

DY. COMMISSIIONER OF INCOME-TAX, CENTRAL CIRCLE-1, VISAKHAPATNAM vs KAVYA AVENUES LLP, VISAKHAPATNAM

SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)

DEPUTY COMMISSIONER OF INCOME-TAX CENTRAL CIRCLE-1, VISAKHAPATNAM vs VENKANNA CHOUDARY YARLAGADDA, VISAKHAPATNAM