ITAT Visakhapatnam Bench
4,022 judgments
DEPUTY COMMISSIONER OF INCOME TAX, GUNTUR vs CCL PRODUCTS (INDIA) LIMITED, GUNTUR
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, GUNTUR vs CCL PRODUCTS (INDIA) LIMITED, GUNTUR
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SIMHACHALAM KARRI,KRISHNA DISTRICT vs INCOME TAX OFFICER, WARD-1, GUDIVADA
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SIMHACHALAM KARRI,KRISHNA DISTRICT vs INCOME TAX OFFICER, WARD-1, GUDIVADA
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
INCOME TAX OFFICER, WARD-1, AMALAPURAM, AMALAPURAM vs DURGA FINANCE CORPORATION, KOTHAPETA
THE MACHILIPATNAM POSTAL DEPTL & GDS CO-OP CREDIT SOCIETY LIMITED NO H164,MACHILIPATNAM vs INCOME TAX OFFICER, WARD-1, MACHILIPATNAM
the Ld. AO. Assessee also filed physical copy of the return of income and computation dated 03.10.2019. Ld. AO treated the return of income filed by the assessee as non-est since it was filed out of time. Show-cause notice was issued on 05.12.2019 to show-cause why the amount of Rs.1,96,000/- deposited by the assessee during the demonetization period should not be treated as unexplained money under section 69A of the Act. In response to the show-cause notice, assessee uploaded his explanati
DEPUTY COMMISSIONER OF INCOME TAX, GUNTUR vs CCL PRODUCTS (INDIA) LIMITED, DUGGIRALA
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
KUNTAMUKKALA PREMARY AGRICULTURE CO-OPERATIVE CREDIT SOCIETY LTD,G KONDURU vs INCOME TAX OFFICER, WARD 1(3), , VIJAYAWADA
SHRI VEERAVALLI DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
NITYA SHARMA,VIJAYAWADA vs ITO, WARD- 2(1), GUNTUR
Shri V.Durga Rao, Hon'ble (Judicial Member), Shri Balakrishnan.S., Hon'ble (Accountant Member)
NITYA SHARMA,VIJAYAWADA vs ITO, WARD 2(1), GUNTUR
Shri V.Durga Rao, Hon'ble (Judicial Member), Shri Balakrishnan.S., Hon'ble (Accountant Member)
DCIT, CENTRAL CIRCLE-1, VISAKHAPATNAM, VISAKHAPATNAM vs DATLA VIVEKANANDA RAJU, VISAKHAPATNAM
SHRI VIJAY PAL RAO, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
VENKATA LAKSHMI PADMAVATHI UPPALAPU,VIJAYAWADA vs ITO, WARD - 2(3), VIJAYAWADA
SURYADEVARA CHALAMAIAH,NTR vs JOINT COMMISSIONER INCOME TAX, VIJAYAWADA
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SURYADEVARA CHALAMAIAH,NTR vs JOINT COMMISSIONER INCOME TAX, VIJAYAWADA
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SURYADEVARA CHALAMAIAH,NTR vs JOINT COMMISSIONER INCOME TAX, VIJAYAWADA
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SURYADEVARA CHALAMAIAH,NTR vs JOINT COMMISSIONER ININCOME TAX, VIJAYAWADA
SURYADEVARA CHALAMAIAH,NTR vs JOINT COMMISSIONER VIJAYAWADA, KRISHNA
SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, , ELURU vs THE ANDHRA SUGARS LIMITED, TANUKU
SHRI VIJAY PAL RAO, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
ST JOHN ANTONY FARINA EDUCATIONAL AND CHARITABLE SOCIETY,GUNTUR vs INCOME TAX OFFICER, EXEMPTIONS WARD, GUNTUR
SHRI VEERAVALLI DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
PERFEX TECHNOCRATS PRIVATE LIMITED,VISAKHAPATNAM vs INCOME-TAX OFFICER,WARD-3(3), VISAKHAPATNAM
Shri V.Durga Rao, Hon'ble (Judicial Member), Shri Balakrishnan.S., Hon'ble (Accountant Member)
