ITAT Visakhapatnam Bench
4,019 judgments
SWARAJ FOUNDATION,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI BALAKRISHNAN. S, HON’BLE (Accountant Member)
SWARAJ FOUNDATION,VISAKHAPATANAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI BALAKRISHNAN. S, HON’BLE (Accountant Member)
KALIGOTLA SNIGDHA SRIDEVI FOUNDATION,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VIJAYAWADA, VIJAYAWADA vs VEDMUTHA ELECTRICALS INDIA PRIVATE LIMITED, VIJAYAWADA
THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VIJAYAWADA, VIJAYAWADA vs VEDMUTHA ELECTRICALS INDIA PRIVATE LIMITED, VIJAYAWADA
ACIT, CIRCLE-1(1),, VIJAYAWADA vs VEDMUTHA ELECTRICALS INDIA PRIVATE LIMITED, VIJAYAWADA
THE INCOME TAX OFFICER, CIRCLE-1(1), VIJAYAWADA, VIJAYAWADA vs VEDMUTHA ELECTRICALS INDIA PRIVATE LIMITED, VIJAYAWADA
ACIT, CIRCLE-1(1), VIJAYAWADA, VIJAYAWADA vs VEDMUTHA ELECTRICALS INDIA PRIVATE LIMITED, VIJAYAWADA
SHRI RAVISH SOOD, HON’BLE (Judicial Member), SHRI BALAKRISHNAN. S (Accountant Member)
SATHI MANGAYAMMA,EAST GODAVARI DIST vs INCOME TAX OFFICER, WARD-2, KAKINADA
us : “1. The order of the learned Commissioner of Income Tax (Appeals) is contrary to the facts and also the law applicable to the facts of the case. 2. The learned Commissioner of Income Tax (Appeals) is not justified in sustaining the addition of Rs.17,27,120 made by the assessing officer by estimating profit computed @ 8% of the total deposits Rs.2,15,89,000 excluding the cash deposits during demonetization period. 3. The learned Commissioner of Income Tax (Appeals) is not justified in s
SRI GURU RAJENDRA SURI JAIN ARADHANA BHAVAN TRUST,GUNTUR vs INCOME TAX OFFICER (EXEMPTION WARD), GUNTUR
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
GANGUNAIDU SABBAVARAPU,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-2(5), VISAKHPATNAM
MEDENT UNICUS SOCIETY,TADIGADAPA vs INCOME-TAX OFFICER, EXEMPTION, RAJAHMUNDRY
MEDENG UNICUS SOCIETY,TADIGADAPA vs INCOME-TAX OFFICER, EXEMPTION, RAJAHMUNDRY
NAGA SAMBASIVA CHARITABLE SERVICE TRUST,WEST GODAVARI DIST vs INCOME TAX OFFICER (EXEMPTION WARD), RAJAHMUNDRY
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
THE BHIMAVARAM AQUA DEALERS ASSOCIATION,BHIMAVARAM vs INCOME TAX OFFICER (EXEMPTION WARD), RAJAHMUNDRY
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SREE SRINIVASA TRUST,BHIMAVARAM vs INCOME TAX OFFICER (EXEMPTION WARD), RAJAHMUNDRY
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
DEPUTY COMMSSIONER OF INCOME TAX, VISAKHAPATNAM vs VISAKHAPATNAM PORT AUTHORITY, VISAKHAPATNAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
VISAKHAPATNAM PORT AUTHORITY,VISAKHAPATNAM vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), VISAKHAPATNAM
SHRI RAVISH SOOD, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
