ITAT Visakhapatnam Bench
4,019 judgments
ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION CIRCLE), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION CIRCLE), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION CIRCLE), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION CIRCLE), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION CIRCLE), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
BEFORE SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION CIRCLE), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTION CIRCLE), VIJAYAWADA vs VISAKHAPATNAM URBAN DEVELOPMENT AUTHORITY, VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX,CIRCLE 1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI S BALAKRISHNAN HON’BLE (Accountant Member)
ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX,CIRCLE1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON’BLE (Judicial Member)
ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI S BALAKRISHNAN HON’BLE (Accountant Member)
ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI S BALAKRISHNAN HON’BLE (Accountant Member)
ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI S BALAKRISHNAN HON’BLE (Accountant Member)
ANDHRA PRADESH POWER GENERATION CORPORATION LIMITED,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1(1), VIJAYAWADA
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI S BALAKRISHNAN HON’BLE (Accountant Member)
THE LARGE SIZE CO-OP SOCIETY LIMITED, KAMAVARAPUKOTA,WEST GODAVARI vs INCOME-TAX OFFICER, WARD-1, ELURU
SHRI DUVVURU RL REDDY, HON’BLE (Vice President), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)
THE LARGE SIZE CO-OP SOCIETY LTD. KAMAVARAPUKOTA,WEST GODAVARI vs INCOME-TAX OFFICER, WARD-1, ELURU
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
VARUDU SUJATHA,SRIKAKULAM DIST vs INCOME TAX OFFICER, WARD-1, SRIKAKULAM
SHRI DUVVURU RL REDDY, HONBLE (Vice President), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
GRK CONSTRUCTIONS,VISAKHAPATNAM vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON’BLE (Vice President), SHRI S BALAKRISHNAN, HON’BLE (Accountant Member)
GRK CONSTRUCTIONS,VISAKHAPATNAM vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), VISAKHAPATNAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
GULIPALLI SATISH,BOBBILI vs INCOME TAX OFFICER, WARD-1, VIZIANAGARAM
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
IRAGAVARAM PRIMARY AGRICULTURAL CO OP SOCIETY ,WEST GODAVARI DIST vs INCOME TAX OFFICER, WARD-1, TANUKU
the Ld. CIT(A). 3. On appeal, the Ld.CIT(A) passed ex-parte order and dismissed the appeal of the assessee. Aggrieved by the order of the Ld. CIT(A), the assessee is in appeal before the Tribunal by raising the following grounds of appeal: "1. The order of the Ld. CIT(A) is contrary to the facts and also the law applicable to the facts of the case. 2. The Ld. CIT(A) is not justified in deciding the appeal ex- parte. 3. The Ld. CIT(a) ought to have deleted the addition of Rs. 90,00,760/- mad
