How many judgments cite Raja Kishor Raghuramy Reddy v. ACIT?

66 judgments on BharatTax cite Raja Kishor Raghuramy Reddy v. ACIT (112 Taxmann.com 134), spanning 2020 to 2026.

Which sections of the Income Tax Act does Raja Kishor Raghuramy Reddy v. ACIT come up under?

It is most often cited in judgments turning on Section 250, Section 253(1), Section 144, Section 246A, Section 132, Section 131.

Raja Kishor Raghuramy Reddy v. ACIT

112 Taxmann.com 134Supreme Court of India2019#1702 most cited

What is Raja Kishor Raghuramy Reddy v. ACIT authority for?

The Supreme Court considered the delay in filing an appeal and the appellant's justification for it. The court noted that the appellant's registered address was used for communication and that the postal authorities returned mail. The court referenced its earlier decision in 'Meda Raja Kishor Raghuramy Reddy Vs ACIT' when considering the appellant's case.

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2020 to 2026.

Also referred to as

Raja Kishor Raghuramy Reddy v. ACIT · Senior Bhosale Estate (HUF) v. ACIT · 112 Taxmann.com 134 · Supreme Court · delay in filing appeal · condonation of delay · sufficient cause · section 253(1) · section 246A · section 253(3)

Sections most often in play

Section 250 Section 253(1)Section 144 Section 246A Section 132 Section 131 Section 139(4)Section 139(1)

Issues it is cited on

section 253(1)section 249(2)section 253(3)section 139(4)section 246a section 249 section 156 delay in filing appeal section 253 section 24 first appeal condonation of delay

Judgments citing Raja Kishor Raghuramy Reddy v. ACIT

Shri Vithoba Deosthan Kharigaon Trust, Kharigaon vs. CIT, Exemption, Pune

In the result the appeal filed by the assessee is allowed for statistical purposes

ITA 6101/MUM/2025[2025-26]Status: DisposedITAT Mumbai02 Dec 2025AY 2025-26

Bench: Hon’Ble Shri Sandeep Gosain & Hon’Ble Shri Omkareshwar Chidara & Shri Vithoba Deosthan Vs. Cit(E) Kharigaon Trust Thane Kharigaon, Post Kalwa, Tal. 6Th Floor, Room No. 18 & Dist Thane, Thane Ashar It Park, Wagle Estate, Thane – 400 604 Pan/Gir No. Aaets5678J (Applicant) (Respondent) Assessee By Shri Subodh Ratnaparkhi Revenue By Shri Vivek Prampurna, Cit(Dr)

Section 12ASection 12A(1)(ac)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH MUMBAI BEFORE HON’BLE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & HON’BLE SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER & Shri Vithoba Deosthan Vs. CIT(E) Kharigaon Trust Thane Kharigaon, Post Kalwa, Tal. 6th Floor, Room No. 18 & Dist Thane, Thane Ashar IT Park, Wagle Estate, Thane – 400 604 PAN/GIR No. AAETS5678J (Applicant) (Respondent) Assessee by Shri Subodh Ratnaparkhi Revenue by Shri Vivek Prampurna, CIT(DR) Date of Hearing 26.11.2025 Date of Pronouncement 02.12.2025 आदेश / ORDER PER SANDEEP GOSAIN, JM: These two appeals have been filed by the assessee challenging…

Rinoo, Pimpri- Chinchwad vs. Income Tax Officer, Thane

In the result, grounds of appeal of assessee are allowed for statistical purpose

ITA 918/MUM/2025[2017-18]Status: DisposedITAT Mumbai20 Aug 2025AY 2017-18

Bench: Shri Pawan Singh& Shri Omkareshwar Chidara(Physical Hearing)

Section 115BSection 144Section 147Section 254(1)Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SHRI OMKARESHWAR CHIDARA, ACCOUNTANT MEMBER (Physical hearing) RINOO Income Tax Officer Gate No. 1376, Rajgad Park, Vs Ashar IT Park, Thane (West), 6 More Wasti, Chikhali, Maharashtra – 400604. Maharashtra – 411062. [PAN: AEMPU1860Q] Appellant / Assessee Respondent / Revenue Assessee by Mr. Tanmay Phadke, Advocate Revenue by Shri AnnavaramKosuri, Sr. DR Date of Institution 03.02.2025 Date of hearing 31.07.2025 Date of pronouncement 20.08.2025 Order under section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIA…

Shreeji Ceramic Industries, Morbi vs. The Principal Commissioner of Income Tax-1, Rajkot

In the result, the appeal filed by the assessee is allowed

ITA 266/RJT/2024[2015-16]Status: DisposedITAT Rajkot12 Aug 2025AY 2015-16

Bench: Dr. A.L.Saini, Am & Diesh Mohan Sinha, Jm आयकरअपीलसं./Ita No.266/Rjt/2024 ("नधा"रणवष" / Assessment Year: (2015-16) (Hybrid Hearing) Shreeji Ceramic Industries, The Principal Commissioner Of Vs. 8/A National Highway, Lalpar Income Tax – 1, Morbi - 363642 Rajkot "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aalfs8846B (Appellant) (Respondent) Appellant By : Shri D. M. Rindani, Ld. Ar Respondent By : Shri Sanjay Punglia, Cit (Dr) सुनवाईक"तार"ख/ Date Of Hearing : 17/07/2025 घोषणाक"तार"ख/Date Of Pronouncement : 12/08/2025 आदेश / O R D E R Per Dinesh Mohan Sinha, Jm: This Appeal Has Been Filed By The Assessee Against The Order Of Learned Principle Commissioner Of Income Tax, Rajkot – 1 [In Short, “The Ld. Pcit”], Dated 30.03.2021 For The Assessment Year (Ay) 2015-16. 2. The Grounds Of Appeal Raised By The Assessee Are As Follows.

For Appellant: Shri D. M. Rindani, Ld. ARFor Respondent: Shri Sanjay Punglia, CIT (DR)

Section 142(1)Section 143(2)Section 143(3)Section 144Section 263Section 263o

…IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. A.L.SAINI, AM & DIESH MOHAN SINHA, JM आयकरअपीलसं./ITA No.266/RJT/2024 ("नधा"रणवष" / Assessment Year: (2015-16) (Hybrid Hearing) Shreeji Ceramic Industries, The Principal Commissioner of Vs. 8/A National Highway, Lalpar Income Tax – 1, Morbi - 363642 Rajkot "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AALFS8846B (Appellant) (Respondent) Appellant by : Shri D. M. Rindani, Ld. AR Respondent by : Shri Sanjay Punglia, CIT (DR) सुनवाईक"तार"ख/ Date of Hearing : 17/07/2025 घोषणाक"तार"ख/Date of Pronouncement : 12/08/2025 आदेश / O R D E R PER DINESH MOHAN SINHA,…

Fatimabai Hajimiya Kokani Pvt Trust., Nashik vs. ITO (Exep) Ward 1, Nashik

In the result, appeal of the assessee is allowed for statistical purposes

ITA 2373/PUN/2024[2015-16]Status: DisposedITAT Pune15 May 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2373/Pun/2024 Assessment Year : 2015-16

For Appellant: Shri Sanket JoshiFor Respondent: Mrs. Indira Adakil

Section 143(1)Section 250Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “SMC”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2373/PUN/2024 Assessment Year : 2015-16 Fatimabai Hajimiya Kokani Vs. ITO (Exemption), Pvt. Trust, Ward-1, Nashik 1327, Phule Market, Phalke Road, Nashik-422001 Maharashtra PAN : AAATF0994N Appellant Respondent Appellant by : Shri Sanket Joshi Respondent by : Mrs. Indira Adakil Date of hearing : 05.05.2025 Date of pronouncement : 15.05.2025 आदेश / ORDER PER DR. MANISH BORAD, ACCOUNTANT MEMBER : The captioned appeal at the instance of assessee…

Pme Power Solutions India Ltd, New Delhi vs. Deputy Commissioner of Income Tax, New Delhi

In the result, both the appeal of the assessee are allowed

ITA 249/DEL/2024[2013-14]Status: DisposedITAT Delhi16 Oct 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumar

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR

Section 139Section 139(9)Section 140ASection 143(1)Section 143(2)Section 143(3)Section 154Section 249(4)(a)Section 271(1)(c)Section 276C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “F”: NEW DELHI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER ITA Nos.242 & 249/Del/2024 (Assessment Year: 2013-14) PME Power Projects India Ltd, Vs. DCIT, 303, South Delhi House-12, Circle-19(1) & (2), Community Centre, Zamradpur, New Delhi New Delhi (Appellant) (Respondent) PAN:AAACP1698Q Assessee by : Shri Gaurav Jain, Adv Ms. Bharti Sharma, Adv Revenue by: Shri Rajesh Dhanesta, Sr. DR Date of Hearing 10/10/2024 Date of pronouncement 16/10/2024 O R D E R PER BENCH 1. These appeals in ITA No.242/Del/2024 and 249/Del/2024 for AY 201…

Pme Power Solutions India Ltd, New Delhi vs. Dy. Commissioner of Income Tax, New Delhi

In the result, both the appeal of the assessee are allowed

ITA 242/DEL/2024[2013-14]Status: DisposedITAT Delhi16 Oct 2024AY 2013-14

Bench: Shri M. Balaganesh & Shri Vimal Kumar

For Appellant: Shri Gaurav Jain, AdvFor Respondent: Shri Rajesh Dhanesta, Sr. DR

Section 139Section 139(9)Section 140ASection 143(1)Section 143(2)Section 143(3)Section 154Section 249(4)(a)Section 271(1)(c)Section 276C(2)

Vivek Vazirchand Khanna, New Delhi vs. ITO, Ward 28(5), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1699/DEL/2024[2016-17]Status: DisposedITAT Delhi11 Oct 2024AY 2016-17

Bench: Shri Anubhav Sharma & Shri Naveen Chandra

For Appellant: ShriShantanu Jain, AdvFor Respondent: Shri Sanjay Kumar, Sr. DR

Section 12ASection 143(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘SMC’ BENCH, NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1699/DEL/2024 [A.Y 2016-17] Vivek Vazirchand Khanna Vs. The Income-tax Officer W-5/19, Sainik Farms Ward – 28(5), Delhi New Delhi PAN: AAAPK 7819 B (Applicant) (Respondent) Assessee By : ShriShantanu Jain, Adv Department By : Shri Sanjay Kumar, Sr. DR Date of Hearing : 08.10.2024 Date of Pronouncement : 11.10.2024 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the ld. CIT(A), Delh…

Thimmiah Narayanappa Muralidhar, Shivamogga vs. Income Tax Officer, Ward-3, Shivamogga

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1578/BANG/2024[2017-18]Status: DisposedITAT Bangalore23 Sept 2024AY 2017-18

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2017-18 Shri. Thimmiah Narayanappa Muralidhar, Vs. Ito, No.5, Karidevaraker I Cross, Gandhibazaar, Ward – 3, Shimoge – 577 202. Shivamogga. Pan : Bqkpm 0728 C Appellant Respondent Assessee By : S/Shri. Ravishankar & Monish Sowkar, Advocates. Revenue By : Shri. Ganesh R Gale, Standing Counsel For Department. Date Of Hearing : 23.09.2024 Date Of Pronouncement : 23.09.2024

For Appellant: S/Shri. Ravishankar and Monish Sowkar, AdvocatesFor Respondent: Shri. Ganesh R Gale, Standing Counsel for Department

Section 115BSection 143(3)Section 234ASection 250Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2017-18 Shri. Thimmiah Narayanappa Muralidhar, Vs. ITO, No.5, Karidevaraker I Cross, Gandhibazaar, Ward – 3, Shimoge – 577 202. Shivamogga. PAN : BQKPM 0728 C APPELLANT RESPONDENT Assessee by : S/Shri. Ravishankar and Monish Sowkar, Advocates. Revenue by : Shri. Ganesh R Gale, Standing Counsel for Department. Date of hearing : 23.09.2024 Date of Pronouncement : 23.09.2024 O R D E R Per George George K, Vice President: This appeal at the instance…

Monica Gold Pipes Private Limited, Khasra No vs. Income Tax Officer, Ward 16(2), C R Building

In the result, appeals of the assessee are allowed

ITA 3792/DEL/2023[2014-15]Status: DisposedITAT Delhi21 Aug 2024AY 2014-15

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.3791 & 3792/Del/2023 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

Section 11Section 119Section 119(2)(b)Section 260A

…I.T.A.Nos.3791 & 3792/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC” NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A Nos.3791 & 3792/Del/2023 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15 बनाम MONICA GOLD PIPES PVT. LTD. ITO, 793, Sisana, Bhagpat, Vs. Ward-16(2), Uttar Pradesh. C.R. Building, Delhi. PAN No.AAECM3477A अपीलाथ" Appellant ""यथ"/Respondent Shri R.S. Singhvi, CA & िनधा"रतीक"ओरसे /Assessee by Shri Rajat Garg, CA Shri Om Parkash, Sr. DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 01.07.2024 21.08.2024 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D…

Monica Gold Pipes Private Limited, Khasra No vs. Income Tax Officer, Ward 16(2), C R Building

In the result, appeals of the assessee are allowed

ITA 3791/DEL/2023[2013-14]Status: DisposedITAT Delhi21 Aug 2024AY 2013-14

Bench: Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A Nos.3791 & 3792/Del/2023 िनधा"रणवष"/Assessment Years: 2013-14 & 2014-15

Section 11Section 119Section 119(2)(b)Section 260A

Om Prakash Sharma, Sanganer Jaipur vs. Ward 4(3), Jaipur

ITA 43/JPR/2024[2015-16]Status: DisposedITAT Jaipur20 Aug 2024AY 2015-16

Bench: Him. 2

For Appellant: Sh. Ashish SharmaFor Respondent: Sh. Anoop Singh, Addl. CIT

Section 143(3)

…आयकर अपीलीय अधिकरण, जयपुर न्यायपीठ, जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR डा० एस. सीतालक्ष्मी, न्यायिक सदस्य एवं श्री राठोड कमलेश जयन्तभाई, लेखा सदस्य के समक्ष BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, JM आयकर अपील सं. / ITA No. 43/JP/2024 निर्धारण वर्ष / Assessment Years : 2016-17 Om Prakash Sharma, Sanganer, Jaipur बनाम ITO Vs. Ward 4(3), Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: BKOPS 5112 G अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Ashish Sharma राजस्व की ओर से / Revenue by : Sh. Anoop Singh, Addl. CIT स…

Nav Bharat Stone Crusher, Hisar vs. ITO, Ward-1, Bhiwani

Appeal of the assessee stands allowed for statistical purposes

ITA 1147/DEL/2023[2014-15]Status: DisposedITAT Delhi18 Dec 2023AY 2014-15

Bench: Shri Kul Bharatassessment Year: 2014-15

Section 143(1)Section 221(1)Section 250Section 40Section 40B

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “SMC”: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2014-15 Nav Bharat Stone Crusher, Vs Income-tax Officer, 378, sector-13, Hisar, Ward-1, Bhiwani. Haryana-125005. PAN- AAEFN1817C APPELLANT RESPONDENT Assessee by Sh. Priyanshu, CA Department by Sh. Om Parkash, Sr. DR Date of hearing 12.12.2023 Date of pronouncement 18.12.2023 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the order of the learned Commissioner of Income-tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi dated 20.02.2023,…

Micro Capitals Pvt. Ltd., Thane vs. DCIT, C.C-4(3), Kolkata

In the result, the appeal of the assessee is treated as allowed for statistical purposes

ITA 742/KOL/2023[2013-14]Status: DisposedITAT Kolkata13 Sept 2023AY 2013-14

Bench: Shri Sanjay Garg, J & Dr. Manish Borad

Section 144Section 249Section 253Section 3Section 5

…ITA No.742/KOL/2023 (A.Y. 2013-14) Micro Capitals Pvt. Limited IN THE INCOME TAX APPELLATE TRIBUNAL, ‘SMC’ BENCH, KOLKATA Before Shri Sanjay Garg, Jjudicial Member & Dr. Manish Borad, Accountant Member I.T.A. No. 742/KOL/2023 Assessment Year: 2013-2014 Micro Capitals Pvt. Limited,....................Appellant Shop No. 35, Sonam Shopping Center, Old Golden Nest, Phase-6, Mira Bhayander East, Thane-401105, Maharashtra [PAN: AAACY1834D] -Vs.- Deputy Commissioner of Income Tax,.......Respondent Central Circle-4(3), Kolkata, Aayakar Bhawan Poorva, 110, Shanti Pally, E.M. Bypass, Kolkata-700107 Appearances by: S…

Modern Facilities Management Pvt Ltd, Mumbai vs. Asstt.Director of Income Tax, CPC Bengaluru, Bengaluru

In the result, all these three appeals filed by the assessee are allowed for statistical purposes

ITA 117/MUM/2023[2019-20]Status: DisposedITAT Mumbai05 Jul 2023AY 2019-20

Bench: Shri Prashant Maharishi, Am & Shri Narender Kumar Choudhry, Jm

For Appellant: Shri Bharat L. Gandhi, AdvFor Respondent: ShriSuresh Gaikwad, Sr. AR

Section 147Section 271(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI NARENDER KUMAR CHOUDHRY, JM ITA Nos. 1117/Mum/2023 (Assessment Year: 2010-11) ITA Nos. 1118 & 1113/Mum/2023 (Assessment Year: 2011-12) Bizznet Online Systems Pvt. Ltd. 1st Floor, Gulshan Villa, ACIT, Circle-1 Oomer Park, Thane, Vs. Warden Road, Gowalia Tank, Mumbai-400 026 (Appellant) (Respondent) PAN No. AABCB2432R Assessee by : Shri Bharat L. Gandhi, Adv Revenue by : ShriSuresh Gaikwad, Sr. AR Date of hearing: 04.07.2023 Date of pronouncement : 05.07.2023 O R D E R PER BENCH 01. ITA Nos. 1113, 1118 & 1117/Mu…

M.K Hotels & Resorts Limited, Amritsar vs. Assistant Commissione of Income Tax Circle-1, Amritsar

In the result, the appeal of the assessee bearing ITA No

ITA 57/ASR/2021[2010-11]Status: DisposedITAT Amritsar01 Mar 2023AY 2010-11

Bench: Dr. M. L. Meena & Sh. Anikesh Banerjee

Section 139Section 143(1)Section 245Section 250oSection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR. BEFORE DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. ANIKESH BANERJEE, JUDICIAL MEMBER I.T.A. No.57/Asr/2021 Assessment Year: 2010-11 M.K. Hotels & Resorts Ltd. Vs. Assistant Commissioner Distt. Shopping Complex, of Income Tax, Circle-1, Ranjit Avenue, Amritsar. Amritsar. [PAN: AABCM0913G] (Appellant) (Respondent) Appellant by Sh. Ashwani Kalia, CA Respondent by Sh. Ravinder Mittal, Sr. DR Date of Hearing 22.02.2023 Date of Pronouncement 01.03.2023 ORDER Per:Anikesh Banerjee, JM: The instant appeal of the assessee is directed against the order o…

Pepperazzi Hospitality Pvt. Ltd, Ahmedabad vs. The ITO, Ward-3(1)(2), Ahmedabad

In the result, the appeal is dismissed

ITA 448/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad08 Apr 2022AY 2015-16

Bench: Final Appeal.

For Appellant: Shri Hem Chajad, A.RFor Respondent: Shri R.R. Makwana, Sr. D.R

Section 253Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “SMC” BENCH (Conducted Through Virtual Court) Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2015-16 Pepperazzi Hospitality The ITO, Pvt. Ltd. C/o M.S. Ward-3(1)(2), Chhajed & Co. Vs Ahmedabad “Kamal Shanti” (Respondent) Besides Bank of Baroda, Nr. Sardar Patel Under Bridge Naranpura, Ahmedabad-380014 PAN: AAHCP3354Q (Appellant) Assessee by: Shri Hem Chajad, A.R. Revenue by: Shri R.R. Makwana, Sr. D.R. Date of hearing : 30-03-2022 Date of pronouncement : 08-04-2022 आदेश/ORDER PER : SIDDHARTHA NAU…

Bramhani Industries Limited, Jammalamadugu, Kadapa vs. DCIT, Circle-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 512/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Bench: Shri A. Mohan Alankamony & Sri Chandra Mohan Garga.Y. 2010-11 Bramhani Industries Limited, Vs. Dcit, Jammalamadugu. Circle-1(3), Pan: Aadcb 1666 M Hyderabad. (Appellant) (Respondent) Ay: 2010-11 Dcit, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. Pan: Aadcb 1666 M (Appellant) (Respondent) Assessee By Sri Gowtham Jain Revenue By Sri K.V. Aravind, Sr. Standing Counsel For Dr Date Of Hearing: 12/10/2021 Date Of Pronouncement: 06/01/2022 Order

Section 144Section 234ASection 249(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD (Through Virtual Hearing) BEFORE SHRI A. MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SRI CHANDRA MOHAN GARG, JUDICIAL MEMBER A.Y. 2010-11 Bramhani Industries Limited, VS. DCIT, Jammalamadugu. Circle-1(3), PAN: AADCB 1666 M Hyderabad. (Appellant) (Respondent) AY: 2010-11 DCIT, Vs. Bramhani Industries Circle-1(2), Limited, Hyderabad. Jammalamadugu. PAN: AADCB 1666 M (Appellant) (Respondent) Assessee by Sri Gowtham Jain Revenue by Sri K.V. Aravind, Sr. Standing Counsel for DR Date of hearing: 12/10/2021 Date of pronouncement: 06/01/2022 ORDER PER A. MO…

DCIT, Circle-1(2), Hyderabad vs. Bramhani Industries Limited, Jammalamadugu, Ysr Dist.

In the result, appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 398/HYD/2017[2010-11]Status: DisposedITAT Hyderabad06 Jan 2022AY 2010-11

Section 144Section 234ASection 249(3)Section 68

M/S Aruna Motors Private Limited, Vijayawada` vs. The Assistant Commissioner of Income Tax, Circle-2(1), Vijayawada

In the result, appeal filed by the assessee stands allowed for statistical purpose

ITA 149/VIZ/2020[2012-13]Status: DisposedITAT Visakhapatnam29 Apr 2021AY 2012-13

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

For Appellant: Shri A.Chakradhar, CAFor Respondent: Shri N. Gopi Krishna, Sr.DR

Section 143(3)Section 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI N.K. CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 149/VIZ/2020 (Asst. Year :2012-13) M/s. Aruna Motors Private vs. ACIT, Circle-2(1), Ltd., D.No. 48-10-12/1, Vijayawada. Service road, Ramachandra Nagar, Opp. NTR Health University, Vijayawada. PAN No. AAICA 1800 H (Appellant) (Respondent) Assessee by : Shri A.Chakradhar, CA. Department by : Shri N. Gopi Krishna, Sr.DR Date of hearing : 21/04/2021. Date of pronouncement : 29/04/2021. O R D E R PER D.S. SUNDER SINGH, ACCOUNTANT M…

Kanumuri Bhaskara Raju, Bapulapadu Mandal vs. The the Assistant Commissioner of Income Tax, Central Circle, Vijayawada

In the result, appeals of the assessees are allowed

ITA 75/VIZ/2020[2011-12]Status: DisposedITAT Visakhapatnam27 Apr 2021AY 2011-12

Bench: Shri N.K.Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon’Bleआयकरअपीऱसं./I.T.A.No.704/Viz/2019 To 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 To 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner Of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [Pan : Cnbps7658N]

…आयकरअपीऱीयअधिकरण, विशाखापटणमपीठ, विशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री एन के चौिरी,न्याययकसदस्य एिं श्री डड.एस .सुन्दरससंह, ऱेखासदस्यकेसमऺ BEFORE SHRI N.K.CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER आयकरअपीऱसं./I.T.A.No.704/Viz/2019 to 706/Viz/2019 (निर्धारणवर्ा/Assessment Year:2009-10 to 2011-12) Smt.Samanthapudi Lavanya Vs. Asst.Commissioner of D.No.5-1033-1, Vijayawada Road Income Tax Hanuman Junction, Central Circle Bapulapadu Mandal Vijayawada Krishna Dist. [PAN : CNBPS7658N] आयकरअपीऱसं./I.T.A.No.707/Viz/2019 to 709…