M.V.A. Seetharama Raju v. DCIT

137 Taxmann.com 147Reported decision2022#22582 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2022 to 2026.

Judgments citing M.V.A. Seetharama Raju v. DCIT

AMRUTANJAN HEALTHCARE LTD,MYLAPORE vs. DCIT CORP CIRCLE 1(1), NUNGAMBAKKAM

In the result, the Ground Nos

ITA 3851/CHNY/2025[2021-22]Status: DisposedITAT Chennai03 Feb 2026AY 2021-22

Bench: Shri George George K & Shri Inturi Rama Raoआयकर अपील सं./Ita No.: 3851/Chny/2025 िनधा"रण वष"/Assessment Year: 2021-22 & S.A. No. 136/Chny/2025 [In Ita No. 3851/Chny/2025] Amrutanjan Healthcare Ltd., The Deputy Commissioner 103, Luz Church Road, Vs. Of Income Tax, Chennai – 600 004. Corporate Circle 1(1), Chennai. Pan: Aaaca 3164C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri V. Swaminathan, Fca ""यथ" क" ओर से/Respondent By : Ms. Gouthami Manivasagam, Addl.Cit सुनवाई क" तारीख/Date Of Hearing : 03.02.2026 घोषणा क" तारीख/Date Of Pronouncement : 03.02.2026

For Appellant: Shri V. Swaminathan, FCAFor Respondent: Ms. Gouthami Manivasagam
Section 133(6)Section 143(2)Section 143(3)Section 194JSection 250Section 37

…आयकर अपील"य अ"धकरण, ‘बी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, CHENNAI "ी जॉज" जॉज" के, उपा"य" एवं "ी इंटूर" रामा राव, लेखा सद"य के सम" BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 3851/CHNY/2025 िनधा"रण वष"/Assessment Year: 2021-22 & S.A. No. 136/CHNY/2025 [In ITA No. 3851/CHNY/2025] Amrutanjan Healthcare Ltd., The Deputy Commissioner 103, Luz Church Road, Vs. of Income Tax, Chennai – 600 004. Corporate Circle 1(1), Chennai. PAN: AAACA 3164C (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri V.…

M.V.A. Seetharama Raju v. DCIT (137 Taxmann.com 147) — Cited in 3 Judgments | BharatTax