ITAT Visakhapatnam Bench
4,022 judgments
GOLAGANI SREENIVAS,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-5(1), VISAKHAPATNAM
SHRI LALIET KUMAR, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
GOPICHAND NIMMAGADDA,VIJAYAWADA vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE1(1), VIJAYAWADA
SHRI LALIET KUMAR, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
INCOME TAX OFFICER, VIZIANAGARAM vs VIJAYANAGARAM WHEAT PRODUCTS PRIVATE LIMITED, KONDAKARAKAM
GOTTUMUKKALA DHARMA RAJU,VISAKHAPATNAM vs INCOME TAX OFFICER, WARD-4(4), VISAKHAPATNAM
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
VENKATARAM SPINNING MILLS PRIVATE LIMITED,GUNTUR vs INCOME TAX OFFICER, WARD-2(1), GUNTUR
SHRI LALIET KUMAR (Judicial Member), SHRI BALAKRISHNAN. S (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 3(1), VISAKHAPATNAM vs RAMAKRISHNA NUKALA, VISAKHAPATNAM
KANDREGULA KRISHNA,VISAKHAPATNAM vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), VISAKHAPATNAM
SHRI LALIET KUMAR (Judicial Member), SHRI BALAKRISHNAN. S (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(1), VISAKHAPATNAM vs SHRI RAMAKRISHNA NUKALA, VISAKHAPATNAM
SHRI LALIET KUMAR (Judicial Member), SHRI S. BALAKRISHNAN (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(1), VISAKHAPATNAM vs SSNR PROJECTS PRIVATE LIMITED, VISAKHAPATNAM
the due date of filing of the return of income U/s. 139(1) of the Act. Subsequently, the case was selected for scrutiny under CASS and accordingly, statutory notices were issued and served uupon te assessee. Considering the submissions made by the assessee, the Ld. AO passed the assessment order U/s. 143(3) r.w.s 144B of the Act, dated 23/09/2022 and made addition of Rs. 3,11,32,329/-. Further, the Ld. AO also made addition of Rs. 3 56,58,265/- U/s. 36(1)(va) of the Act on account of late d
GOVERNMENT POLYTECHNIC,VISAKHAPATNAM vs INCOME TAX OFFICER, TDS WARD-1, VISAKHAPATNAM
SHRI DUVVURU RL REDDY (Vice President), SHRI S BALAKRISHNAN (Accountant Member)
GOVERNMENT POLYTECHNIC,VISAKHAPATNAM vs INCOME TAX OFFICER, TDS WARD-1, VISAKHAPATNAM
the Ld. CIT(A), NFAC belatedly beyond the prescribed time limit specified under the Act. Before the Ld. CIT(A)-NFAC, the assessee has filed petition explaining the reasons for belated filing of the TDS returns with a prayer for condonation of delay. Before the Ld. CIT(A)-NFAC, the assessee has also submitted that the delay in filing the appeal before the First Appellate Authority may be condoned to advance substantial justice on the ground that the issue involved therein, on merits, is with
GOVERNMENT POLYTECHNIC,VISAKHAPATNAM vs INCOME TAX OFFICER, TDS WARD-1, VISAKHAPATNAM
SHRI DUVVURU RL REDDY (Vice President), SHRI S BALAKRISHNAN (Accountant Member)
RAKESH KUMAR JAIN,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(1), VIJAYAWADA
SHRI VIJAY PAL RAO, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
MADHU DEVI,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(1), VIJAYAWADA
SATTI CHANDRA REDDY,RAJAHMUNDRY vs INCOME TAX OFFICER, WARD-2(1), RAJAHMUNDRY
SHRI DUVVURU RL REDDY, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
NARSAPUR CHRISTIAN HOSPITAL ASSOCIATION,WEST GODAVARI vs INCOME TAX OFFICER, EXEMPTION WARD, RAJAHMUNDRY
SUDERSAN GUPTA SHRIRAM KOLLIPARA,VIJAYAWADA vs INCOME TAX OFFICER, WARD-2(1), VIJAYAWADA
SHRI VIJAY PAL RAO, HON'BLE (Vice President), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
THE VAZRAPUKOTTURU PRIMARY AGRICULTURAL COOPERATIVE CREDIT SOCIETY LIMITED,SRIKAKULAM vs INCOME TAX OFFICER, WARD-1, SRIKAKULAM
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
PANDALAPAKA PRIMARY AGRICULTURAL CO-OP SOCIETY LTD,EAST GODAVARI vs INCOME-TAX OFFICER, WARD-1, KAKINADA
PANDALAPAKA PRIMARY AGRICULTURAL CO-OP CREDIT SOCIETY LTD,EAST GODAVARI vs INCOME-TAX OFFICER-WARD-1, KAKINADA
SHRI K. NARASIMHA CHARY, HON'BLE (Judicial Member), SHRI S BALAKRISHNAN, HON'BLE (Accountant Member)
