ITAT Visakhapatnam Bench
4,022 judgments
PALAKA SATANARAYANA,KAKINADA vs INCOME TAX OFFICER, WARD-1, KAKINADA
PALAKA SATYANARAYANA,KAKINADA vs INCOME TAX OFFICE, WARD-1, KAKINADA
BLUEFROG MOBILE TECHNOLOGIES PRIVATE LIMITED,VISAKHAPATNAM vs DCIT, CIRCLE- 1(1), VISAKHAPATNAM
RAMINENI VENKATESWARULU,GUNTUR vs INCOME TAX OFFICER, WARD-1, NARASARAOPET
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.
GMR VARALAKSHMI FOUNDATION,RAJAM vs THE COMMISSIONER OF INCOME TAX, EXEMPTION, , HYDERABAD AT VIZAG
NAGA USHARANI CHIRUMAMILLA,GUNTUR vs ASSIATNT COMMISSIONER OF INCOME TX, CIRCLE-1(1), GUNTUR
SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)
ANDHRA PRADESH CAPITAL REGION DEVELOPMENT AUTHORITY,VIJAYAWADA vs DCIT, EXEMPTION, VIJAYAWADA
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
K.B.R. CONSTRUCTIONS & LEASINGS,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
K.B.R CONSTRUCTIONS & LEASINGS,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
K.B.R CONSTRUCTIONS & LEASINGS,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA
us are that the assessee derived rental income on property let out to Reliance group of companies. For the assessment years 2013-14 to 2017-18, assessee had declared income from house property. Learned Assessing Officer found that for the assessment year 2020-21, the assessee declared the income as income from other sources and the same was accepted. Going by the discussion in that respect, learned Assessing Officer recomputed the income for these years as income from other sources.3. Aggri
K.B.R CONSTRUCTIONS & LEASING,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA
us are that the assessee derived rental income on property let out to Reliance group of companies. For the assessment years 2013-14 to 2017-18, assessee had declared income from house property. Learned Assessing Officer found that for the assessment year 2020-21, the assessee declared the income as income from other sources and the same was accepted. Going by the discussion in that respect, learned Assessing Officer recomputed the income for these years as income from other sources.3. Aggri
KBR CONSTRUCTIONS & LEASINGS,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(3), VIJAYAWADA
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI MADHUSUDAN SAWDIA (Accountant Member)
PASUMARTHI CHANDRAKANTH,KODAD vs DCIT, CENTRAL CIRCLE-1, GUNTUR, GUNTUR
SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)
HERMON EDUCATIONAL SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI G. MANJUNATHA (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)
UJWALA MAHILA MUTUALLY AIDED CO-OP THRIFT AND CREDIT SOCIETY LIMITED,GANNAVARAM vs INCOME TAX OFFICER, WARD-3(1), VIJAYAWADA
SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)
UJWALA MAHILA MUTUALLY AIDED CO-OP THRIFT AND CREDIT SOCIETY,GANNAVARAM vs INCOME TAX OFFICER, WARD-3(1), VIJAYAWADA
SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)
SRIDHAR PINNAMANENI,VIJAYAWADA vs ACIT, CENTRAL CIRCLE, VIJAYAWADA
SRIDHAR PINNAMANENI,VIJAYAWADA vs ACIT, CENTRAL CERCLE, VIJAYAWADA
Shri Manjunatha G. (Accountant Member), Shri K. Narasimha Chary (Judicial Member)
SRIDHAR PINNAMANENI,VIJAYAWADA vs ACIT, CENTRAL CIRCLE, VIJAYAWADA
Shri Manjunatha G. (Accountant Member), Shri K. Narasimha Chary (Judicial Member)
HARIPRIYA KOTAPATI,VIJAYAWADA vs INCOME TAX OFFICER, WARD -2(1), VIJAYAWADA, VIJAYAWADA
SHRI MANJUNATHA G (Accountant Member), SHRI K. NARASIMHA CHARY (Judicial Member)
