ITAT Visakhapatnam Bench
4,019 judgments
MADHAVARAO YARRAKULA,TENALI vs ITO, WARD I, TENALI, TENALI
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
SRI BALA FOUNDATION,HYDERABAD vs CIT (EXEMPTIONS), HYDERABAD
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SRI BALA FOUNDATION,HYDERABAD vs CIT(EXEMPTIONS), HYDERABAD
us by raising following grounds of appeal:
KVRECPL - IRPINFRATECH (JV),VIJAYAWADA vs THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), VIJAYAWADA
the Ld. CIT(A).
BETHANY CHAPEL,WEST GODAVARI DIST vs INCOME TAX OFFICER (EXEMPTION WARD), RAJAHMUNDRY
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI BALAKRISHNAN. S (Accountant Member)
REPAKAVARI CHOULTRY,PALAKOL vs INCOME TAX OFFICER (EXEMPTION WARD), RAJAHMUNDRY
us by raising following grounds of appeal:
BARRI NAGESWARARAO AND PALEPU RAGHAVENDRARAO MEMORIAL CHARITABLE TRUST, TURANGI,TURANGI vs THE INCOME TAX OFFICER, WARD-1, KAKINADA
KUSHALAVA SPINNERS & GINNERS PRIVATE LIMITED,GUNTUR vs INCOME TAX OFFICER, GUNTUR
HAND IN HAND TRUST,AMALAPURAM vs INCOME TAX OFFICER (EXEMPTION WARD), RAJAHMUNDRY
the learned Commissioner of Income Tax (Appeals) and this appeal stood dismissed vide order dated 17.01.2025. Still aggrieved, the appellant preferred the appeal before hon'ble ITAT, Visakhapatnam Bench vide ITA No.192/Viz/2025.
NAGALAKSHMI SUREKANTHAM MUKKU,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD 2(1), VISAKHAPATNAM
the Ld. CIT(A).
INCOME TAX OFFICER, GUDIWADA vs DANDU MADHU VARMA, BHUJABALAPATNAM
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
AP POLLUTION CONTROL BOARD,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, EXEMPTION CIRCLE, VIJAYAWADA
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
VENKATESWARA RAO GOPALAM,GUNTUR vs ITO, WARD - I, TENALI
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
CHINMAYI SEVA TRUST,VIZIANAGARAM vs ITO EXEMPTIONS, VISAKHAPATNAM
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
CHINMAYI SEVA TRUST,VIZIANAGARAM vs ITO EXEMPTIONS, VISAKHAPATNAM
Shri Vijay Pal Rao, Vice-President A N D Shri Manjunatha, G. (Accountant Member)
DANDU MADHUVARMA,BHUJAPALAPATNAM vs ITO, WARD-1, GUDIVADA
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
LINGOLE VENKATESWARA RAO,NARSAPUR vs INCOME TAX OFFICER, WARD-1, BHIMAVARAM
Shri Vijay Pal Rao (Vice President), Shri Manjunatha, G. (Accountant Member)
RAMASETHU INFRASTRUCTURE PRIVATE LIMITED,VIJAYAWADA vs DEPUTY COMMISSIONER OF INCOME TAX, VIJAYAWADA
us. For the sake of clarity, the letter filed by the assessee company seeking liberty to withdraw the captioned appeal is culled out as under: BEFORE THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM
PAVANI DUTT,VISAKHAPATNAM vs INCOME-TAX OFFICER, INTERNATIONAL TAXATION, VISAKHAPATNAM
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
PAVANI DUTT,VISAKHAPATNAM vs INCOME-TAX OFFICER, INTERNATIONAL TAXATION,, VISAKHAPATNAM
SHRI VIJAY PAL RAO (Vice President), SHRI MANJUNATHA G. (Accountant Member)
