CIT v. Indeo Airways Pvt. Ltd.

349 ITR 85High Court2012#937 most cited

What is CIT v. Indeo Airways Pvt. Ltd. authority for?

When the Revenue relies on seized documents reflecting both income and expenditure components, it must consider the entirety of the document holistically and cannot selectively tax only the income side without allowing corresponding expenses. It is inequitable to tax gross cash receipts from business operations without allowing directly linked outflows.

114

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2026.

Also referred to as

CIT v. Indeo Airways Pvt. Ltd. · seized documents · section 132 · section 153A · holistic consideration · income and expenditure entries · allowance of expenses · undisclosed business income · section 292C · selective reliance

Sections most often in play

Section 132Section 132(4)Section 292CSection 69CSection 37(1)Section 143(3)Section 153ASection 69A
Read the full judgment

Issues it is cited on

section 132(1)(a)illegal paymentsection 153(a)(1)section 65b(4)cash found during searchsection 65bsection 65explanation to section 37peak credit theorysection 114section 292csection 132(4a)

Judgments citing CIT v. Indeo Airways Pvt. Ltd.

DCIT, CENTRAL CIRCLE-6, THIRD FLOOR vs. RAMA SHANKAR KHEMKA, GANESH BAZAR

In the result, the appeal filed by the revenue and CO filed by the assessee are dismissed

ITA 1005/DEL/2024[2020-21]Status: DisposedITAT Delhi06 Feb 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmandcit Vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, Natimalivaranashi Delhi Uttar Pradesh 221001 (Pan: Adtpj2728A) Dcit Vs. Pmk Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001

For Appellant: Sh. Gautam Jain AdvFor Respondent: Sh. Jitender Singh, CIT DR
Section 132Section 132(4)

…that seized documents must be read as such. Reliance is placed on the following judgments: i) 83 DTR 88 (Del) CIT vs. D.D. Gears Ltd. (extracted at page 324 of Paper Book) ii) 75 ITD 1 (Pune) Golani Bros vs. ACIT (extracted at pages 324-325 of Paper Book) 349 ITR 85 (Del) CIT vs. Indeo Airways (P) Ltd. (extracted at pages 322-323 of Paper Book) iv) 142 ITD 394 (Kol) Vivek Kumar Kathotia v. DCIT (extracted at pages 325-326 of Paper Book) 28 STATEMENT OF SH. MAYANK KHEMKA DIRECTOR OF THE ASSESSEE COMPANY IN RESPECT OF THE WHATSAPP CHAT ESTABLISHES THE CLAIM OF THE ASSESSEE COMPANY 28 Khemka Group 29 It is s…

DCIT, CENTRAL CIRCLE-6, THIRD FLOOR vs. RAJESH RANI KHEMKA , GANESH BAZAR

In the result, the appeal filed by the revenue and CO filed by the assessee are dismissed

ITA 1004/DEL/2024[2020-21]Status: DisposedITAT Delhi06 Feb 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmandcit Vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, Natimalivaranashi Delhi Uttar Pradesh 221001 (Pan: Adtpj2728A) Dcit Vs. Pmk Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001

For Appellant: Sh. Gautam Jain AdvFor Respondent: Sh. Jitender Singh, CIT DR
Section 132Section 132(4)

…that seized documents must be read as such. Reliance is placed on the following judgments: i) 83 DTR 88 (Del) CIT vs. D.D. Gears Ltd. (extracted at page 324 of Paper Book) ii) 75 ITD 1 (Pune) Golani Bros vs. ACIT (extracted at pages 324-325 of Paper Book) 349 ITR 85 (Del) CIT vs. Indeo Airways (P) Ltd. (extracted at pages 322-323 of Paper Book) iv) 142 ITD 394 (Kol) Vivek Kumar Kathotia v. DCIT (extracted at pages 325-326 of Paper Book) 28 STATEMENT OF SH. MAYANK KHEMKA DIRECTOR OF THE ASSESSEE COMPANY IN RESPECT OF THE WHATSAPP CHAT ESTABLISHES THE CLAIM OF THE ASSESSEE COMPANY 28 Khemka Group 29 It is s…

DCIT, CENTRAL CIRCLE-6, INCOME TAX DEPARTMENT vs. PAYAL KHEMKA , K

In the result, the appeal filed by the revenue and CO filed by the assessee are dismissed

ITA 1000/DEL/2024[2020-21]Status: DisposedITAT Delhi06 Feb 2026AY 2020-21

Bench: Shri Satbeer Singh Godara & Shri S. Rifaur Rahmandcit Vs. Payal Khemka Central Circle- 6 67/85-2 Jhun Bhawan, Natimalivaranashi Delhi Uttar Pradesh 221001 (Pan: Adtpj2728A) Dcit Vs. Pmk Impex Pvt. Ltd. Central Circle- 6 1 Tolstoy Marg, Connaught Place, Delhi New Delhi, Delhi 110001

For Appellant: Sh. Gautam Jain AdvFor Respondent: Sh. Jitender Singh, CIT DR
Section 132Section 132(4)

…that seized documents must be read as such. Reliance is placed on the following judgments: i) 83 DTR 88 (Del) CIT vs. D.D. Gears Ltd. (extracted at page 324 of Paper Book) ii) 75 ITD 1 (Pune) Golani Bros vs. ACIT (extracted at pages 324-325 of Paper Book) 349 ITR 85 (Del) CIT vs. Indeo Airways (P) Ltd. (extracted at pages 322-323 of Paper Book) iv) 142 ITD 394 (Kol) Vivek Kumar Kathotia v. DCIT (extracted at pages 325-326 of Paper Book) 28 STATEMENT OF SH. MAYANK KHEMKA DIRECTOR OF THE ASSESSEE COMPANY IN RESPECT OF THE WHATSAPP CHAT ESTABLISHES THE CLAIM OF THE ASSESSEE COMPANY 28 Khemka Group 29 It is s…

INTEGRATED SERVICE POINT LTD.,CHENNAI vs. ACIT, CENTRAL CIRCLE-2(4), CHENNAI

Accordingly, the assessee’s appeals in ITA Nos. 1881, 1882, and 1883/Chny/2025 for A.Ys. 2016-17, 2019-20, and 2022-23 are allowed

ITA 1882/CHNY/2025[2019-20]Status: DisposedITAT Chennai30 Dec 2025AY 2019-20

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Jagadishआयकर अपील सं./ Ita Nos.1881, 1882 & 1883/Chny/2025 िनधा;रण वष; /Assessment Years: 2016-17, 2019-20 & 2022-23

For Appellant: Mr. Y. Sridhar, FCAFor Respondent: Mr. Bipin C.N, CIT
Section 132Section 132(4)Section 134(4)Section 250

…onsidered in its entirety, and the AO cannot treat receipts of unaccounted money as income while ignoring the expenditures reflected in the same documents. This principle was also upheld by the Hon’ble Delhi High Court in CIT v. Indeo Airways (P.) Ltd. [2012] 26 Taxmann.com 244 (Delhi), which reinforced that the records must be read as a whole before drawing any conclusions regarding income or expenditure. Aforesaid judgment reads as under: “Where receipts recorded in searched documents are believed to be income, entries of expenditure recorded therein are also to be believed without asking for more evidence for…

ACIT, CHENNAI vs. INTEGRATED SERVICE POINT LIMITED, ANNA NAGAR

Accordingly, the assessee’s appeals in ITA Nos. 1881, 1882, and 1883/Chny/2025 for A.Ys. 2016-17, 2019-20, and 2022-23 are allowed

ITA 1879/CHNY/2025[2022-23]Status: DisposedITAT Chennai30 Dec 2025AY 2022-23

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon’Ble Jagadishआयकर अपील सं./ Ita Nos.1881, 1882 & 1883/Chny/2025 िनधा;रण वष; /Assessment Years: 2016-17, 2019-20 & 2022-23

For Appellant: Mr. Y. Sridhar, FCAFor Respondent: Mr. Bipin C.N, CIT
Section 132Section 132(4)Section 134(4)Section 250

…onsidered in its entirety, and the AO cannot treat receipts of unaccounted money as income while ignoring the expenditures reflected in the same documents. This principle was also upheld by the Hon’ble Delhi High Court in CIT v. Indeo Airways (P.) Ltd. [2012] 26 Taxmann.com 244 (Delhi), which reinforced that the records must be read as a whole before drawing any conclusions regarding income or expenditure. Aforesaid judgment reads as under: “Where receipts recorded in searched documents are believed to be income, entries of expenditure recorded therein are also to be believed without asking for more evidence for…

ACIT, NUNGAMBAKKAM vs. INTEGRATED SERVICE POINT LIMITED, ANNA NAGAR

ITA 1876/CHNY/2025[2019-20]Status: DisposedITAT Chennai30 Dec 2025AY 2019-20

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon'Ble Jagadishआयकर अपील सं./ Ita Nos.1881, 1882 & 1883/Chny/2025 निर्धारण वर्ष / Assessment Years: 2016-17, 2019-20 & 2022-23 Integrated Service Point Ltd., (Formerly Integrated Service Point Vs. Pvt. Ltd.,) The Dy./Asst. Commissioner Of Income Tax, Central Circle-2(4), Chennai. 6C, 6Th Floor, Gaiety Palace I/L, Blackers Road, Anna Road H.O., Chennai - 600 002. Pan: Aaaci 9527P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./ Ita Nos.1874, 1876 & 1879/Chny/2025 निर्धारण वर्ष / Assessment Years: 2016-17, 2019-20 & 2022-23 The Dy./Asst. Commissioner Of Income Tax, Central Circle-2(4), Chennai. Integrated Service Point Ltd., (Formerly Integrated Service Point Vs. Pvt. Ltd.,) 6C, 6Th Floor, Gaiety Palace I/L, Blackers Road, Anna Road H.O., Chennai - 600 002. Pan: Aaaci 9527P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Y. Sridhar, Fca प्रत्यर्थी की ओर से /Revenue By : Mr. Bipin C.N, Cit सुनवाई की तारीख/Date Of Hearing : 13.10.2025 घोषण की तारीख / Date Of Pronouncement : 30.12.2025 :- 2 -:

For Appellant: Mr. Y. Sridhar, FCAFor Respondent: Mr. Bipin C.N, CIT
Section 132Section 132(4)Section 134(4)Section 250

…onsidered in its entirety, and the AO cannot treat receipts of unaccounted money as income while ignoring the expenditures reflected in the same documents. This principle was also upheld by the Hon'ble Delhi High Court in CIT v. Indeo Airways (P.) Ltd. [2012] 26 Taxmann.com 244 (Delhi), which reinforced that the records must be read as a whole before drawing any conclusions regarding income or expenditure. Aforesaid judgment reads as under: “Where receipts recorded in searched documents are believed to be income, entries of expenditure recorded therein are also to be believed without asking for more evidence for…

ACIT, NUNAGAMBAKKAM vs. INTEGRATED SERVICE POINT LIMITED, ANNA NAGAR

ITA 1874/CHNY/2025[2016]Status: DisposedITAT Chennai30 Dec 2025

Bench: Hon’Ble Shri Manu Kumar Giri & Shri Hon'Ble Jagadishआयकर अपील सं./ Ita Nos.1881, 1882 & 1883/Chny/2025 निर्धारण वर्ष / Assessment Years: 2016-17, 2019-20 & 2022-23 Integrated Service Point Ltd., (Formerly Integrated Service Point Vs. Income Tax, Pvt. Ltd.,) The Dy./Asst. Commissioner Of Central Circle-2(4), 6C, 6Th Floor, Gaiety Palace I/L, Blackers Road, Anna Road H.O., Chennai - 600 002. Pan: Aaaci 9527P Chennai. (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) आयकर अपील सं./ Ita Nos.1874, 1876 & 1879/Chny/2025 निर्धारण वर्ष / Assessment Years: 2016-17, 2019-20 & 2022-23 The Dy./Asst. Commissioner Of Integrated Service Point Ltd., Income Tax, Central Circle-2(4), Chennai. (Formerly Integrated Service Point Vs. Pvt. Ltd.,) 6C, 6Th Floor, Gaiety Palace I/L, Blackers Road, Anna Road H.O., Chennai - 600 002. Pan: Aaaci 9527P (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Assessee By : Mr. Y. Sridhar, Fca प्रत्यर्थी की ओर से /Revenue By Mr. Bipin C.N, Cit सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख / Date Of Pronouncement 13.10.2025 30.12.2025 - : 2 -:

For Appellant: Mr. Y. Sridhar, FCA
Section 132Section 132(4)Section 134(4)Section 250

…onsidered in its entirety, and the AO cannot treat receipts of unaccounted money as income while ignoring the expenditures reflected in the same documents. This principle was also upheld by the Hon'ble Delhi High Court in CIT v. Indeo Airways (P.) Ltd. [2012] 26 Taxmann.com 244 (Delhi), which reinforced that the records must be read as a whole before drawing any conclusions regarding income or expenditure. Aforesaid judgment reads as under: “Where receipts recorded in searched documents are believed to be income, entries of expenditure recorded therein are also to be believed without asking for more evidence for…

SURESH KUMAR REDDY KRISHNAPURAM,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

ITA 539/HYD/2025[2022-23]Status: DisposedITAT Hyderabad20 Aug 2025AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER | Sl. No. | I.T.A.No. | Name of Appellant | Name of Respondent | A.Y. | Appealed against the Order of the CIT(A)-12, Hyderabad Dated | |---|---|---|---|---|---| | 1. | 514/Hyd./2025 | Skanda Infra Projects India Private Limited, KURNOOL. PIN – 518 002 Andhra Pradesh PAN AAOCS8382G | The ACIT, Central Circle 2(3), HYDERABAD. PIN – 500 004 | 2019-20 | 26.12.2024 | | 2. | 515/Hyd./2025 | | | 2020-21 | 26.12.2024 | | 3. | 516/Hyd./2025 | | | 2021-22 | 06.01.2025 |…

SURESH KUMAR REDDY KRISHNAPURAM,KURNOOL vs. ACIT., CENTRAL CIRCLE - 2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 538/HYD/2025[2021-22]Status: DisposedITAT Hyderabad20 Aug 2025AY 2021-22

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

SURESH KUMAR REDDY KRISHNAPURAM,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 537/HYD/2025[2020-21]Status: DisposedITAT Hyderabad20 Aug 2025AY 2020-21

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

SKANDHANSHI INFRA PROJECTS,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

ITA 535/HYD/2025[2020-21]Status: DisposedITAT Hyderabad20 Aug 2025AY 2020-21

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nHYDERABAD “B” BENCH: HYDERABAD\nBEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT\nAND\nSHRI MANJUNATHA G, ACCOUNTANT MEMBER\n\nSl.\nNo.\nI.T.A.No.\nName of\nAppellant\nName of\nRespondent\nA.Y.\nAppealed\nagainst the\nOrder of the\nCIT(A)-12,\nHyderabad\nDated\n1.\n514/Hyd./2025\nSkanda Infra\nProjects India\nPrivate\nLimited,\nKURNOOL.\nPIN – 518 002\nAndhra\nPradesh\nPAN AAOCS8382G\nThe ACIT,\nCentral Circle\n2(3),\nHYDERABAD.\nPIN – 500 004\n2019-20\n26.12.2024\n2.\n515/Hyd./2025\n2020-21\n26.12.2024\n3.\n516/Hyd./2025\n2021-22\n06.01.2025\n4.\n517/Hyd./2025\n2…

SKANDHANSHI INFRA PROJECTS,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 534/HYD/2025[2019-20]Status: DisposedITAT Hyderabad20 Aug 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

SKANDA DEVELOPERS & BUILDERS,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 533/HYD/2025[2019-20]Status: DisposedITAT Hyderabad20 Aug 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

SKANDA BUILDERS,KURNOOL vs. ACIT., CENTRAL CIRCLE - 2(3), HYDERABAD

ITA 532/HYD/2025[2021-22]Status: DisposedITAT Hyderabad20 Aug 2025AY 2021-22

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nHYDERABAD “B” BENCH: HYDERABAD\nBEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT\nAND\nSHRI MANJUNATHA G, ACCOUNTANT MEMBER\n\nSl.\nNo.\nI.T.A.No.\nName of\nAppellant\nName of\nRespondent\nA.Y.\nAppealed\nagainst the\nOrder of the\nCIT(A)-12,\nHyderabad\nDated\n1.\n514/Hyd./2025\nSkanda Infra\nProjects India\nPrivate\nLimited,\nKURNOOL.\nPIN – 518 002\nAndhra\nPradesh\nPAN AAOCS8382G\nThe ACIT,\nCentral Circle 2(3),\nHYDERABAD.\nPIN – 500 004\n2019-20\n26.12.2024\n2.\n515/Hyd./2025\n2020-21\n26.12.2024\n3.\n516/Hyd./2025\n2021-22\n06.01.2025\n4.\n517/Hyd./2025\n20…

SKANDHANSHI DEVELOPERS,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 527/HYD/2025[2020-21]Status: DisposedITAT Hyderabad20 Aug 2025AY 2020-21

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

SKANDA INFRA PROJECTS,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 522/HYD/2025[2019-20]Status: DisposedITAT Hyderabad20 Aug 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

SKANDHANSHI INFRA PROJECTS INDIA PRIVATE LIMITED,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

ITA 518/HYD/2025[2019-20]Status: DisposedITAT Hyderabad20 Aug 2025AY 2019-20

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\nHYDERABAD “B” BENCH: HYDERABAD\nBEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT\nAND\nSHRI MANJUNATHA G, ACCOUNTANT MEMBER\n\nSl. No.\nI.T.A.No.\nName of Appellant\nName of Respondent\nA.Y.\nAppealed against the Order of the CIT(A)-12, Hyderabad Dated\n1.\n514/Hyd./2025\nSkanda Infra\nProjects India\nPrivate\nLimited,\nKURNOOL.\nPIN – 518 002\nAndhra\nPradesh\nPAN AAOCS8382G\nThe ACIT,\nCentral Circle 2(3),\nHYDERABAD.\nPIN – 500 004\n2019-20\n26.12.2024\n2.\n515/Hyd./2025\n2020-21\n26.12.2024\n3.\n516/Hyd./2025\n2021-22\n06.01.2025\n4.\n517/Hyd./2025\n2022-23\n2…

SKANDA INFRA PROJECTS INDIA PRIVATE LIMITED,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 517/HYD/2025[2022-23]Status: DisposedITAT Hyderabad20 Aug 2025AY 2022-23

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

SKANDA INFRA PROJECTS INDIA PRIVATE LIMITED,KURNOOL vs. ACIT., CENTRAL CIRCLE-2(3), HYDERABAD

ITA 515/HYD/2025[2020-21]Status: DisposedITAT Hyderabad20 Aug 2025AY 2020-21

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. No. I.T.A.No. Name of Appellant Name of Respondent A.Y. Appealed against the Order of the CIT(A)-12, Hyderabad Dated 1. 514/Hyd./2025 Skanda Infra Projects India Private Limited, KURNOOL. PIN – 518 002 Andhra Pradesh PAN AAOCS8382G The ACIT, Central Circle 2(3), HYDERABAD. PIN – 500 004 2019-20 26.12.2024 2. 515/Hyd./2025 2020-21 26.12.2024 3. 516/Hyd./2025 2021-22 06.01.2025 4. 517/Hyd./2025 2022-23 26.12.2024 5. 518/Hyd./2025 Skandhanshi Infra Projects India…

SKANDA INFRA PROJECTS INDIA PRIVATE LIMITED,KURNOOL vs. ACIT, CENTRAL CIRCLE-2(3), HYDERABAD

In the result, all the appeals filed by the different Assessee’s are allowed

ITA 514/HYD/2025[2019-20]Status: DisposedITAT Hyderabad20 Aug 2025AY 2019-20

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH: HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER Sl. Appealed No. I.T.A.No. Name of Name of against the Appellant Respondent A.Y. Order of the CIT(A)-12, Hyderabad Dated Skanda Infra 26.12.2024 514/Hyd./2025 1. 2019-20 The ACIT, Projects India 26.12.2024 2020-21 2. 515/Hyd./2025 Private Central Circle- 06.01.2025 Limited, 516/Hyd./2025 2021-22 3. 2(3), KURNOOL. PIN – 518 002 26.12.2024 2022-23 HYDERABAD. 4. 517/Hyd./2025 Andhra PIN – 500 004 Pradesh PAN AAOCS8382G Skandhanshi The ACIT, 26.12.2024 2019-20 5. 518/…

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