Gopal Lal Bhadruka v. DICT

27 Taxmann.com 167High Court2012#1592 most cited
71

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Also referred to as

Gopal Lal Bhadruka v. DICT · section 132 · section 153A · search and seizure assessment · additions in search assessment · incriminating material · dumb documents · jurisdictional High Court · Revenue favour · Meeta Gutgutia · Kabul Chawla

Sections most often in play

Section 132Section 132(4)Section 143(3)Section 148Section 153ASection 143(1)Section 147Section 158B

Issues it is cited on

section 164(2)section 13(8)section 11(1)(d)section 13(3)section 13(1)(c)cancellation of registrationsection 271aabcorpus donationsection 13(1)section 11(1)dumb documentssection 132(4a)

Judgments citing Gopal Lal Bhadruka v. DICT

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

ITA 813/JPR/2025[2017-18]Status: DisposedITAT Jaipur23 Jul 2025AY 2017-18
For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…{ "clean_text": "आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर\nIN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR\nडा० एस. सीतलक्ष्मी,न्यायिक सदस्य एवं श्री राठौड़ कमलेश जयन्तभई, लेखा सदस्य के समक्ष\nBEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI,\nआ.अ.सं./ITA Nos.809 to 815/JP/2025\nनिर्धारण वर्ष /Assessment Years :2013-14 to 2019-20\nProfessional Automotives Pvt. बनाम ACIT,\nLtd.\nBahu Plaza, Bahu Plaza, Jammu\nCentral Circle- 1,\nand Kashmir\nJaipur\nस्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E\nअपीलार्थी / Appellant\nप्र]ी/Respondent\nनि]र}र)त)ग)र) की और से / Assessee by…

PROFESSIONAL AUTOMOTIVES PRIVATE LIMITED,JAMMU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR

In the result the appeal of the assessee in ITA no

ITA 812/JPR/2025[2016-17]Status: DisposedITAT Jaipur23 Jul 2025AY 2016-17

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, आयकर अपील /ITA Nos.809 to 815/JP/2025 निर्धारण वर्ष /Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. बनाम ACIT, Ltd. Bahu Plaza, Bahu Plaza, Jammu Vs. Central Circle- 1, and Kashmir Jaipur स्थायी लेखा सं./जी.आई.आर. सं./PAN/GIR No.:AAACP9608E अपीलार्थी/Appellant प्र]त्यर्थी/Respondent निर्धारिती की ओर से / Assessee by :Shri Tarun Mittal, CA राजस्व की ओर से /Revenue by: Shri Ajey Malik, CIT (Th. V.C)

For Appellant: Shri Tarun Mittal, CAFor Respondent: Shri Ajey Malik, CIT (Th. V.C)
Section 143(3)Section 37(1)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,o aJh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, vk;dj vihyla-@ITA Nos.809 to 815/JP/2025 fu/kZkj.k o"kZ@Assessment Years :2013-14 to 2019-20 Professional Automotives Pvt. cuke ACIT, Vs. Ltd. Central Circle- 1, Bahu Plaza, Bahu Plaza, Jammu Jaipur and Kashmir LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.:AAACP9608E vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@Assessee by :Shri Tarun Mittal, CA jktLo…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE1-(2), HYDERABAD vs. M/S. VPR MINING INFRASTRUCTURE PVT LTD, HYDERABAD

Accordingly, the learned CIT(A) partly allowed the appeal of the assessee

ITA 90/HYD/2021[2015-16]Status: DisposedITAT Hyderabad16 Apr 2025AY 2015-16

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri S K Gupta, AdvocateFor Respondent: MS. M. Narmada, CIT-DR
Section 115JSection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD “B” BENCH : HYDERABAD BEFORE SHRI VIJAY PAL RAO, VICE PRESIDENT AND SHRI MANJUNATHA G, ACCOUNTANT MEMBER ITA.No.90/Hyd/2021 Assessment Year 2015-2016 The ACIT, Central Circle-1(2), Hyderabad – 500 004. Telangana. (Appellant) M/s. VPR Mining Infrastructure Pvt. Ltd., vs. Hyderabad – 524 003. PAN AACCV6733A (Respondent) For Revenue : MS. M. Narmada, CIT-DR For Assessee : Shri S K Gupta, Advocate Date of Hearing : 26.03.2025 Date of Pronouncement : 16.04.2025 ORDER PER MANJUNATHA G, A.M. : This appeal has been filed by the Revenue against the order dated 28.08.2020, o…

IMTIAZ FAROOQI ,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE-1(3), HYDERABAD

In the result, both the appeals are allowed

ITA 149/HYD/2022[2011-12]Status: DisposedITAT Hyderabad19 Mar 2025AY 2011-12

Bench: Shri K. Narasimha Chary & Shri Madhusudan Sawdia

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Dr.Sachin Kumar, Sr.DR
Section 132Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No. 148 & 149/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2010-11 & 2011-12) Imtiaz Farooqi DCIT, Central Circle-1(3) PAN :AADPF1807D Vs. Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri P.Murali Mohana Rao, AR रधजस्‍व द्वधरध/Revenue by: Dr.Sachin Kumar, Sr.DR सुिवधई की तधरीख/Date of hearing: 26/02/2025 घोर्णध की तधरीख/Pronouncement on: 19/03/2025 आदेश /…

IMTIAZ FAROOQI,HYDERABAD vs. DEPUTY COMMISSIONER OF INCOME TAX ,CIRCLE-1(3) , HYDERABAD

In the result, both the appeals are allowed

ITA 148/HYD/2022[2010-11]Status: DisposedITAT Hyderabad19 Mar 2025AY 2010-11

Bench: Shri K. Narasimha Chary & Shri Madhusudan Sawdia

For Appellant: Shri P.Murali Mohana Rao, ARFor Respondent: Dr.Sachin Kumar, Sr.DR
Section 132Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No. 148 & 149/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2010-11 & 2011-12) Imtiaz Farooqi DCIT, Central Circle-1(3) PAN :AADPF1807D Vs. Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri P.Murali Mohana Rao, AR रधजस्‍व द्वधरध/Revenue by: Dr.Sachin Kumar, Sr.DR सुिवधई की तधरीख/Date of hearing: 26/02/2025 घोर्णध की तधरीख/Pronouncement on: 19/03/2025 आदेश /…

ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE1-(2), HYDERABAD vs. M/S. VPR MINING INFRASTRUCTURE PVT LTD, HYDERABAD

In the result, appeal of the Revenue is dismissed

ITA 89/HYD/2021[2012-13]Status: DisposedITAT Hyderabad23 Sept 2024AY 2012-13

Bench: Shri K.Narasimha Chary & Shri Madhusudan Sawdia

For Appellant: Shri S.K.Gupta, ARFor Respondent: Shri Kumar Pranav, CIT, DR
Section 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No. 89/Hyd/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) Asst.Commissioner of Vs. M/s VPR Mining Infrastructure Pvt. Ltd. Income Tax Hyderabad Central Circle-1(2) [PAN : AACCV6733A] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri S.K.Gupta, AR रधजस्‍व द्वधरध/Revenue by: Shri Kumar Pranav, CIT, DR सुिवधई की तधरीख/Date of hearing: 06/08/2024 घोर्णध की तधरी…

DEEPA GUPTA,HYDERABAD vs. ACIT, CENTRAL CIRCLE-3(1), HYDERABAD

In the result, all the appeals are allowed

ITA 59/HYD/2023[2012-13]Status: DisposedITAT Hyderabad18 Jul 2024AY 2012-13

Bench: Shri Manjunatha G. & Shri K.Narasimha Chary

For Appellant: Advocate Narahari BiswalFor Respondent: Shri CH Rajeswara Reddy, DR
Section 10(38)Section 132Section 143Section 143(3)Section 153ASection 68

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI MANJUNATHA G., ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 59/Hyd/2023 (िनधा"रण वष" / Assessment Year: 2012-13) Smt. Deepa Gupta, Vs. ACIT, Central Circle – 3(1), H. No. 23, 8-2-618/G/1 and 2, Hyderabad Road No. 11, Banjara Hills, Hyderabad 500003 PAN:AAGPG9555N िनधा""रती "ारा/Assessee by: Advocate Narahari Biswal राज" व "ारा/Revenue by: Shri CH Rajeswara Reddy, DR सुनवाई की तारीख/Date of hearing: 01/07/2024 घोषणा की तारीख/Pronouncement on: 18/07/2024 आदेश / O…

ASSISTANT COMMISSIONER OF INCOME TAX ,CENTRAL CIRCLE-3(1) , HYDERABAD vs. VIRENDER KUMAR GUPTA , HYDERABAD

In the result, all the appeals are allowed

ITA 47/HYD/2022[2012-13]Status: DisposedITAT Hyderabad18 Oct 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ष अपीलार्थीर्थी / प्रत्‍यर्थी / / Ita No. / A.Y. Appellant Respondent Narender Kumar Gupta, Assistant 45/Hyd/2022 2012-13 Hyderabad Commissioner Of [Pan: Aezpg9653A] Income Tax, 46/Hyd/2022 2013-14 Central Circle-3(1), Virender Kumar Gupta, Hyderabad 47/Hyd/2022 2012-13 Hyderabad [Pan: Aaspg1887D]

For Appellant: Shri K.C. Devdas, ARFor Respondent: Ms. TH. Vijaya Lakshmi, CIT-DR
Section 10(38)Section 132Section 143Section 143(3)Section 153ASection 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ष अपीलार्थीर्थी / प्रत्‍यर्थी / / ITA No. / A.Y. Appellant Respondent Narender Kumar Gupta, Assistant 45/Hyd/2022 2012-13 Hyderabad Commissioner of [PAN: AEZPG9653A] Income Tax, 46/Hyd/2022 2013-14 Central Circle-3(1), Virender Kumar Gupta, Hyderabad 47/Hyd/2022 2012-13 Hyderabad [PAN: AASPG1887D] निर्धारितीती द्वारा /Assessee by: Shri K.C. Devdas, AR राजस्‍वजस्‍व द्वारा /Revenue by: Ms. TH. Vijaya…

NARENDER KUMAR GUPTA ,HYDERABAD vs. ASSISSTANT COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-3(1), HYDERABAD

In the result, all the appeals are allowed

ITA 46/HYD/2022[2013-14]Status: DisposedITAT Hyderabad18 Oct 2023AY 2013-14

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ष अपीलार्थीर्थी / प्रत्‍यर्थी / / Ita No. / A.Y. Appellant Respondent Narender Kumar Gupta, Assistant 45/Hyd/2022 2012-13 Hyderabad Commissioner Of [Pan: Aezpg9653A] Income Tax, 46/Hyd/2022 2013-14 Central Circle-3(1), Virender Kumar Gupta, Hyderabad 47/Hyd/2022 2012-13 Hyderabad [Pan: Aaspg1887D]

For Appellant: Shri K.C. Devdas, ARFor Respondent: Ms. TH. Vijaya Lakshmi, CIT-DR
Section 10(38)Section 132Section 143Section 143(3)Section 153ASection 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ष अपीलार्थीर्थी / प्रत्‍यर्थी / / ITA No. / A.Y. Appellant Respondent Narender Kumar Gupta, Assistant 45/Hyd/2022 2012-13 Hyderabad Commissioner of [PAN: AEZPG9653A] Income Tax, 46/Hyd/2022 2013-14 Central Circle-3(1), Virender Kumar Gupta, Hyderabad 47/Hyd/2022 2012-13 Hyderabad [PAN: AASPG1887D] निर्धारितीती द्वारा /Assessee by: Shri K.C. Devdas, AR राजस्‍वजस्‍व द्वारा /Revenue by: Ms. TH. Vijaya…

NARENDER KUMAR GUPTA ,HYDERABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX ,CENTRAL CIRCLE-3(1), HYDERABAD

In the result, all the appeals are allowed

ITA 45/HYD/2022[2012-13]Status: DisposedITAT Hyderabad18 Oct 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ष अपीलार्थीर्थी / प्रत्‍यर्थी / / Ita No. / A.Y. Appellant Respondent Narender Kumar Gupta, Assistant 45/Hyd/2022 2012-13 Hyderabad Commissioner Of [Pan: Aezpg9653A] Income Tax, 46/Hyd/2022 2013-14 Central Circle-3(1), Virender Kumar Gupta, Hyderabad 47/Hyd/2022 2012-13 Hyderabad [Pan: Aaspg1887D]

For Appellant: Shri K.C. Devdas, ARFor Respondent: Ms. TH. Vijaya Lakshmi, CIT-DR
Section 10(38)Section 132Section 143Section 143(3)Section 153ASection 68

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ष अपीलार्थीर्थी / प्रत्‍यर्थी / / ITA No. / A.Y. Appellant Respondent Narender Kumar Gupta, Assistant 45/Hyd/2022 2012-13 Hyderabad Commissioner of [PAN: AEZPG9653A] Income Tax, 46/Hyd/2022 2013-14 Central Circle-3(1), Virender Kumar Gupta, Hyderabad 47/Hyd/2022 2012-13 Hyderabad [PAN: AASPG1887D] निर्धारितीती द्वारा /Assessee by: Shri K.C. Devdas, AR राजस्‍वजस्‍व द्वारा /Revenue by: Ms. TH. Vijaya…

BIKASH KUMAR KEDIA ,HYDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(1), HYDERABAD

In the result, appeal of assessee is allowed

ITA 404/HYD/2020[2014-15]Status: DisposedITAT Hyderabad22 Sept 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri P. Murali Mohan Rao, AR
Section 143(1)Section 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 404/Hyd/2020 (निर्धारण वर्ष / Assessment Year: 2014-15) Sri Bikash Kumar Kedia, Asst. Commissioner of Hyderabad Vs. Income Tax, [PAN No. AFAPK8794E] Central Circle-3(1), Hyderabad अपीलार्थीर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धारितीती द्वारा /Assessee by: Shri P. Murali Mohan Rao, AR राजस्‍वजस्‍व द्वारा Ms. TH. Vijaya Lakshmi, CIT-DR /Revenue by: सुनवाई ई की तारीखरीख/Date of hearing: 23/08/202…

SRINIVASA RAJU KONDRAJU,NELLORE vs. DCIT, CENTRAL CIRCLE-1(3), HYDERABAD

In the result, appeal of the assessee is allowed

ITA 615/HYD/2022[2016-17]Status: DisposedITAT Hyderabad31 Jul 2023AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri A. Srinivas, ARFor Respondent: Ms. L. Sunitha Rao, CIT-DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 148Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 615/Hyd/2022 (निर्धारण वर्ष / Assessment Year: 2016-17) Mr. Srinivasa Raju Kondraju, Deputy Commissioner Nellore Vs. of Income Tax, [PAN No. ARLPK3791Q] Central Circle-1(3), Hyderabad अपीलार्थीर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धारितीती द्वारा /Assessee by: Shri A. Srinivas, AR राजस्‍वजस्‍व द्वारा /Revenue by: Ms. L. Sunitha Rao, CIT-DR सुनवाई ई की तारीखरीख/Date of hearing: 25/07/2023 घो…

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 606/HYD/2016[2012-13]Status: DisposedITAT Hyderabad31 Jul 2023AY 2012-13

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH, HYDERABAD. BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos.603 to 606/Hyd/2016 (Assessment Years : 2009-10 to 2012-13) Dy. Commissioner of M/s. HES Infra Pvt. Ltd., Vs. Income Tax, Hyderabad. Central Circle 2(1), Hyderabad. PAN AABCH 8954L (Appellant) (Respondent) Appellant By : Ms. T. Vijaya Lakshmi, CIT-DR Respondent By : Shri A. Srinivas, C.A. Date of Hearing : 04.07.2023 Date of Pronouncement : 31.07.2023 O R D E R PER BENCH : These appeals filed by the Revenue are directed against two separate orders dt…

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 605/HYD/2016[2011-12]Status: DisposedITAT Hyderabad31 Jul 2023AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH, HYDERABAD. BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos.603 to 606/Hyd/2016 (Assessment Years : 2009-10 to 2012-13) Dy. Commissioner of M/s. HES Infra Pvt. Ltd., Vs. Income Tax, Hyderabad. Central Circle 2(1), Hyderabad. PAN AABCH 8954L (Appellant) (Respondent) Appellant By : Ms. T. Vijaya Lakshmi, CIT-DR Respondent By : Shri A. Srinivas, C.A. Date of Hearing : 04.07.2023 Date of Pronouncement : 31.07.2023 O R D E R PER BENCH : These appeals filed by the Revenue are directed against two separate orders dt…

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 604/HYD/2016[2010-11]Status: DisposedITAT Hyderabad31 Jul 2023AY 2010-11

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH, HYDERABAD. BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos.603 to 606/Hyd/2016 (Assessment Years : 2009-10 to 2012-13) Dy. Commissioner of M/s. HES Infra Pvt. Ltd., Vs. Income Tax, Hyderabad. Central Circle 2(1), Hyderabad. PAN AABCH 8954L (Appellant) (Respondent) Appellant By : Ms. T. Vijaya Lakshmi, CIT-DR Respondent By : Shri A. Srinivas, C.A. Date of Hearing : 04.07.2023 Date of Pronouncement : 31.07.2023 O R D E R PER BENCH : These appeals filed by the Revenue are directed against two separate orders dt…

DCIT, CENTRAL CIRLCE-2(1), HYD, HYDERABAD vs. HES INFRA PVT LTD., HYD, HYDERABAD

In the result, the appeal of Revenue in ITA

ITA 603/HYD/2016[2009-10]Status: DisposedITAT Hyderabad31 Jul 2023AY 2009-10

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Ms. T. Vijaya Lakshmi, CIT-DRFor Respondent: Shri A. Srinivas, C.A
Section 143(3)Section 153ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD ‘A’ BENCH, HYDERABAD. BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT AND SHRI LALIET KUMAR, JUDICIAL MEMBER ITA Nos.603 to 606/Hyd/2016 (Assessment Years : 2009-10 to 2012-13) Dy. Commissioner of M/s. HES Infra Pvt. Ltd., Vs. Income Tax, Hyderabad. Central Circle 2(1), Hyderabad. PAN AABCH 8954L (Appellant) (Respondent) Appellant By : Ms. T. Vijaya Lakshmi, CIT-DR Respondent By : Shri A. Srinivas, C.A. Date of Hearing : 04.07.2023 Date of Pronouncement : 31.07.2023 O R D E R PER BENCH : These appeals filed by the Revenue are directed against two separate orders dt…

THATIPALLI DHANALAKSHMI,KOTHAGUDEM vs. DCIT, CENTRAL CIRCLE-3(3), HYDERABAD

In the result, appeal of the assessee is allowed

ITA 609/HYD/2022[2015-16]Status: DisposedITAT Hyderabad25 Jul 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri M. Chandramouleswar Rao, ARFor Respondent: Shri Jeevan Lal Lavidiya, CIT-DR
Section 132Section 143(1)Section 143(2)Section 143(3)Section 148Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 609/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2015-16) Thatipalli Dhana Lakshmi, Deputy Commissioner of Kothagudem Vs. Income Tax, [PAN No. ABIPT3939Q] Central Circle-3(3), Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri M. Chandramouleswar Rao, AR रधजस्‍व द्वधरध/Revenue by: Shri Jeevan Lal Lavidiya, CIT-DR सुिवधई की तधरीख/Date of hearing: 11/07/2023 घोर्…

GOVARDHAN NAIDU GUMMALLA,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(2), HYDERABAD

ITA 168/HYD/2023[2017-18]Status: DisposedITAT Hyderabad03 Jul 2023AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / Ita No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner Of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [Pan No. Actpg9082B] 167/Hyd/2023 2016-17 Hyderabad

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Section 132Section 132ASection 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / ITA No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [PAN No. ACTPG9082B] 167/Hyd/2023 2016-17 Hyderabad 168/Hyd/2023 2017-18 निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR सुिव…

GOVARDHAN NAIDU GUMMALLA,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(2), HYDERABAD

ITA 167/HYD/2023[2016-17]Status: DisposedITAT Hyderabad03 Jul 2023AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / Ita No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner Of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [Pan No. Actpg9082B] 167/Hyd/2023 2016-17 Hyderabad

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Section 132Section 132ASection 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / ITA No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [PAN No. ACTPG9082B] 167/Hyd/2023 2016-17 Hyderabad 168/Hyd/2023 2017-18 निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR सुिव…

GOVARDHAN NAIDU GUMMALLA,HYDERABAD vs. ACIT, CENTRAL CIRCLE-2(2), HYDERABAD

ITA 166/HYD/2023[2016-17]Status: DisposedITAT Hyderabad03 Jul 2023AY 2016-17

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / Ita No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner Of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [Pan No. Actpg9082B] 167/Hyd/2023 2016-17 Hyderabad

For Appellant: Shri P. Murali Mohan Rao, ARFor Respondent: Ms. TH Vijaya Lakshmi, CIT-DR
Section 132Section 132ASection 143(2)Section 143(3)Section 153A

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं निर्धारण वर्ा अपीलधर्थी प्रत् यर्थी / ITA No. / A.Y. / Appellant / Respondent 165/Hyd/2023 2014-15 Assistant Sri Govardhan Naidu 166/Hyd/2023 2015-16 Commissioner of Gummalla, Income Tax, Hyderabad Central Circle-2(2), [PAN No. ACTPG9082B] 167/Hyd/2023 2016-17 Hyderabad 168/Hyd/2023 2017-18 निर्धाररती द्वधरध/Assessee by: Shri P. Murali Mohan Rao, AR रधजस् व द्वधरध/Revenue by: Ms. TH Vijaya Lakshmi, CIT-DR सुिव…

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