ITAT Visakhapatnam Bench
4,022 judgments
GURRAM PADMAVATHI,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-2(5), VISAKHAPATNAM
SHRI K NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
GURRAM PADMAVATHI,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-2(5), VISAKHAPATNAM
SHRI K NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
PERFEX TECHNOCRATS PRIVATE LIMITED,VISAKHAPATNAM vs INCOME-TAX OFFICER, WARD-3(3), VISAKHAPATNAM
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
INCOME TAX OFFICER, WARD-2(1), VIJAYAWADA vs AHMED EJAZ, VIJAYAWADA
the Ld. CIT(A). Before the Ld. CIT(A), the assessee contended the validity of the assessment order passed U/s. 143(3) of the Act without issuing notice U/s. 153C of the Act. The Ld. CIT(A) considering the submissions of the assessee, allowed the appeal. On being aggrieved by the order of the Ld. CIT(A), the Revenue is in appeal before the Tribunal by raising the following grounds of appeal:
BANNAVATU TULASI ,KANCHIKACHERLA vs INCOME TAX OFFICER, WARD-1(1), VIJAYAWADA
SHRI K NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
KOPPU VENKATESH,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-1(1), VISAKHAPATNAM
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
DADI HEMA KUMAR,ANAKAPALLE vs INCOME TAX OFFICE, WARD-1, ANAKAPALLE
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI BALAKRISHNAN S (Accountant Member)
MANJU VANI CHIGURUPATI,VIJAYAWADA vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), VIJAYAWADA
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
VENKATA MURALIDHAR ATLURI,GUDIVADA RURAL MANDAL vs INCOME TAX OFFICER, WARD-1, GUDIVADA
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SUNKARA KOTIPALLI NAIDU ,VISAKHAPATNAM vs THE INCOME TAX OFFICER, WARD (INTERNATIONAL TAXATION), VISAKHAPATNAM
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SANDHI RAJA SEKHAR ,BHIMAVARAM vs INCOME TAX OFFICER, WARD-1, BHIMAVARAM
SHRI K NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
RAGHURAM HUME PIPES PRIVATE LIMITED,GUNTUR vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), GUNTUR
the Ld. CIT(A). Before the Ld.CIT(A), the assessee has made similar submissions and accepted voluntarily the low profits declared while filing the original return of income and thereafter filed the return of income in response to the notice U/s.148 of the Act admitting the income accepted during the survey proceedings. The Ld. CIT(A) considered that the assessee has failed to account for its income while filing the original return of income U/s.139(1) of the Act and thereafter, confirmed th
RAMBABU BAMMIDI,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-3(1), VISAKHAPATNAM
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
SUDARSANARAO KOLA,VIZAINAGARAM vs INCOME TAX OFFICER, WARD-2, VIZIANAGARAM
SHRI K NARASIMHA CHARY, HONBLE (Judicial Member), SHRI S BALAKRISHNAN, HONBLE (Accountant Member)
MAQBOOL HUSSAIN EDUCATIONAL WELFARE SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI BALAKRISHNAN S. (Accountant Member)
MAQBOOL HUSSAIN EDUCATIONAL WELFARE SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI BALAKRISHNAN S. (Accountant Member)
MAQBOOL HUSSAIN EDUCATIONAL WELFARE SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI BALAKRISHNAN S. (Accountant Member)
MAQBOOL HUSSAIN EDUCATIONAL WELFARE SOCIETY,VISAKHAPATNAM vs INCOME TAX OFFICER (EXEMPTION WARD), VISAKHAPATNAM
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI BALAKRISHNAN S. (Accountant Member)
INCOME TAX OFFICER, WARD-1, AMALAPURAM vs SRI VENKATA SATYA DURGA DEVI MULTIPURPOSE CO-OPERATIVE SOCIETY LIMITED, ATREYAPURAM
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI BALAKRISHNAN S. (Accountant Member)
INCOME TAX OFFICER,WARD-1, AMALAPURAM vs SRI VENKATA SATYA DURGA DEVI MULTIPURPOSE CO-OPERATIVE SOCIETY LIMITED, ATREYAPURAM
SHRI K.NARASIMHA CHARY (Judicial Member), SHRI BALAKRISHNAN S. (Accountant Member)
