ITAT Visakhapatnam Bench

PONNAM BHAVANI,VIJAYAWADA vs THE INCOME TAX OFFICER (INTERNATIONAL TAXATION), VIJAYAWADA

Shri Vijay Pal Rao, Vice-President A N D Shri Balakrishnan, S. Accountant Member आ.अपी.सं / ITA Nos.331 & 332/Viz/2024 (निर्धारण वर्ष/Assessment Years: 2012-13 & 2014-15) | Smt. Ponnam Bhavani | Vs. | Income Tax Officer | | Vijayawada | | (International Taxation) | | PAN:AJZPP5085E | | Vijayawada | | (Appellant) | | (Respondent) | |---|---|---| | निर्धारिती द्वारा /Assessee by: | Shri G.V.N. Hari, Advocate | | राजस्व द्वारा /Revenue by: | Dr. Aparna Villuri, Sr. AR | | सुनवाई की तारीख / Dat

BAPULAPADU SRI RAMA HANUMAN PRIMARY AGRICULTURAL CO-OP SOCIETY ,BAPULAPADU vs INCOME TAX OFFICER, WARD-1, GUDIWADA

the Ld. CIT(A). Before the Ld. CIT(A), the assessee made the similar submissions. The Ld. CIT(A), relying on certain judicial pronouncements, dismissed the appeal of the assessee. On being aggrieved by the order of the Ld. CIT(A), the assessee is in appeal before us by raising various grounds of appeal.

SRI GOURI PARAMESWARI COOPERATIVE THRIFT SOCIETY LIMITED,YELLAMANCHILI vs INCOME TAX OFFICER, WARD-2(5), VISAKHAPATNAM

the Ld. CIT(A). The Ld. CIT(A) upheld the addition made by the Ld. AO, stating that the assessee did not furnish sufficient evidences.

RAVI PRASAD BOYAPATI,KRISHNA DISTRICT vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA

us: "1. That, on the facts and circumstances of the case and in law, the order u/s 147 r.w.s. 144B of the IT Act, 1961, dt. 01.02.2024, as uphheld by the Learned Commissioner of Income Tax (Appeals) ["CIT(A)"], National Faceless Appeal Centre ["NFAC"], vide order passed u/s 250, dt. 21.11.2024, is contrary to the facts of the case and the provisions of law. 2. The Ld. CIT(A) disposed of the appeal, ex-parte, without granting a reasonable opportunity to the assessee, thereby violating the pr

RAVI PRASAD BOYAPATI,KRISHNA DISTRICT vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA

THE YANAM CO OPERATIVE STORES LIMITED,YANAM vs PRINCIPAL COMMISSIONER OF INCOME TAX, VISAKHAPATNAM

SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

KULAPATHI BOOK TRUST,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM

SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

INDIAN RED CROSS SOCIETY GUNTUR DISTRICT BRANCH,GUNTUR vs INCOME TAX OFFICER (EXEMPTION WARD), GUNTUR

INDIAN RED CROSS SOCIETY GUNTUR DISTRICT BRANCH,GUNTUR vs INCOME TAX OFFICER (EXEMPTION WARD), GUNTUR

INCOME TAX OFFICER, VIZIANAGARAM vs CHITRIPU UMAMAHESWARA RAO, VIZIANAGARAM

SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

THE BSNL EMP CCS LIMITED NO Z 613,CHILAKALURIPETA vs INCOME TAX OFFICER, WARD-2(1), GUNTUR

SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

THE BSNL ENPC CCS LIMITED NO Z 613,CHILAKALURIPETA vs INCOME TAX OFFICER, WARD-2(1), GUNTUR

SHRI RAVISH SOOD (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)

DCIT, CENTRAL CIRCLE-2, VISAKHAPATNAM vs VAMSEE KRISHNA KUPPANNAGARI, PARVATHIPURAM

SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)

DCIT, CENTRAL CIRCLE-2, VISAKHAPATNAM vs VAMSEE KRISHNA KUPPANNAGARI, PARVATHIPURAM

SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)

DCIT, CENTRAL CIRCLE-2, VISAKHAPATNAM vs VAMSEE KRISHNA KUPPANNAGARI, PARVATHIPURAM

SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)

DCIT, CENTRAL CIRCLE-2, VISAKHAPATNAM vs VAMSEE KRISHNA KUPPANNAGARI, PARVATHI PURAM

SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)

DCIT, CENTRAL CIRCLE-2, VISAKHAPATNAM vs VAMSEE KRISHNA KUPPANNAGARI, PARVATHIPURAM

SHRI V. DURGA RAO, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)

SRI ANNAPURNA RICE MILL,EAST GODAVARI DIST vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, KAKINADA

the Ld. CIT(A).

SAGARA VIKASA MUTUALLY AIDED CO OP THRIFT SOCIETY LIMITED,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-2(5), VISAKHAPATNAM

the Ld. CIT(A), NFAC. The Ld. CIT(A)-NFAC vide order dated 06/10/2022 dismissed the appeal of the assessee. On further appeal to ITAT, Visakhapatnam, the Hon'ble Tribunal vide its order dated 29/03/2023 in ITA No. 235/Viz/2022 had remitted the matter back to the file of the Ld. CIT(A) with a direction to re-examine the case on merits. The Ld. CIT(A) complying the directions of the ITAT called for certain information from the assessee. After considering the submissions of the assessee, the L

ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE- 1(1), , GUNTUR vs BBM ESTATES PRIVATE LIMITED, GUNTUR

Shri Vijay Pal Rao (Vice President), Shri S. Balakrishnan. Accountant Member आ.अपी.सं / ITA No.185/Viz/2024 (निर्धारण वर्ष/Assessment Year: 2020-21) | ACIT Circle 1(1) Guntur (Appellant) | Vs. | BBM Estates (P) Ltd Guntur PAN: AAACE2607G (Respondent) | C.O No.12/Viz/2024 (Arising out of ITA No.1895/Viz/2024) | BBM Estates (P) Ltd Guntur PAN: AAACE2607G (Appellant) | Vs. | ACIT Circle 1(1) Guntur (Respondent) | |---|---| | निर्धारिती द्वारा / Assessee by: | Shri G.V.N. Hari, CA | | राजस्व द्