What is Vama Apparels (India) (P) Ltd. v. ACIT authority for?

A substantial delay in filing an appeal requires a proper explanation for the bulk of the period, not necessarily each day.

How many judgments cite Vama Apparels (India) (P) Ltd. v. ACIT?

22 judgments on BharatTax cite Vama Apparels (India) (P) Ltd. v. ACIT (102 Taxmann.com 398), spanning 2019 to 2025.

Which sections of the Income Tax Act does Vama Apparels (India) (P) Ltd. v. ACIT come up under?

It is most often cited in judgments turning on Section 253(5), Section 144, Section 147, Section 249(3), Section 143(3), Section 144B.

Vama Apparels (India) (P) Ltd. v. ACIT (102 Taxmann.com 398)

Srk Constructions and Projects Private Limited, Hyderabad vs. DCIT, Circle-3(1), Hyderabad

In the result, ITA.No.389/Hyd

ITA 359/HYD/2022[2016-17]Status: DisposedITAT Hyderabad24 Apr 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: Shri LV Bhaskara Reddy, CIT-DR

Section 139(1)Section 143(3)Section 263

…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.359/Hyd./2022 & ITA.No.389/Hyd./2020 Assessment Years 2016-2017 & 2017-2018 SRK Constructions And Projects Private Limited, The DCIT, Circle-3(1), vs. Hyderabad – 500 082 Hyderabad. PAN AAHCS6140B (Appellant) (Respondent) ITA.No.1415/Hyd./2019 Assessment Year 2016-2017 SRK Constructions And The DCIT, Circle-3(2), Projects Private Limited, vs. Hyderabad. Hyderabad – 500 082 PAN AAHCS6140B (Appellant) (Respondent) For Assessee : Shri Mohd. Afzal, Advocate For…

Dy. Commissioner of Income Tax, Circle-3(2), Hyderabad vs. Srk Construction Projects Private Limited, Hyderabad

In the result, ITA.No.389/Hyd

ITA 1415/HYD/2019[2016-17]Status: DisposedITAT Hyderabad24 Apr 2025AY 2016-17

Bench: Shri Vijay Pal Rao & Shri Manjunatha G

For Appellant: Shri Mohd. Afzal, AdvocateFor Respondent: Shri LV Bhaskara Reddy, CIT-DR

Section 139(1)Section 143(3)Section 263

…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.359/Hyd./2022 & ITA.No.389/Hyd./2020 Assessment Years 2016-2017 & 2017-2018 SRK Constructions And Projects Private Limited, The DCIT, Circle-3(1), vs. Hyderabad – 500 082 Hyderabad. PAN AAHCS6140B (Appellant) (Respondent) ITA.No.1415/Hyd./2019 Assessment Year 2016-2017 SRK Constructions And The DCIT, Circle-3(2), Projects Private Limited, vs. Hyderabad. Hyderabad – 500 082 PAN AAHCS6140B (Appellant) (Respondent) For Assessee : Shri Mohd. Afzal, Advocate For…

Pch Life Style Limited, Hyderabad vs. DCIT., Circle-5(1), Hyderabad

In the result appeal of the assessee is allowed for statistical purpose

ITA 752/HYD/2024[2011-12]Status: HeardITAT Hyderabad09 Dec 2024AY 2011-12

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdia, Hon’Ble

For Appellant: Shri Raj Kumar Gupta, ARFor Respondent: Ms. Kavitha Rani, DR

Section 250

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” , HYDERABAD BEFORE SHRI LALIET KUMAR, HON’BLE JUDICIAL MEMBER AND SHRI MADHUSUDAN SAWDIA, HON’BLE ACCOUNTANT MEMBER ITA No.752 & 770/Hyd/2024 Assessment Year : 2011-12 PCH Life Style Limited Vs. DCIT Circle-5(1) Hyderabad Hyderabad [PAN : AAFCP1774N] (Appellant) (Respondent) Assessee by: Shri Raj Kumar Gupta, AR Revenue by: Ms. Kavitha Rani, DR Date of hearing: 05.12.2024 Date of pronouncement: 09.12.2024 O R D E R PER LALIET KUMAR, J.M. These appeals are filed by the assessee, feeling aggrieved by the order passed…

Purnima Shetty, United Arab Emirates vs. Income-Tax Officer - 26(2)(4), Mumbai

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

ITA 3435/MUM/2024[2013-2014]Status: DisposedITAT Mumbai19 Sept 2024AY 2013-2014

Bench: Shri Om Prakash Kant & Shri Raj Kumr Chauhan

Section 144Section 147

…1 Purnima Shetty IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI RAJ KUMR CHAUHAN, JUDICIAL MEMBER I.T.A No.3435/Mum/2024 (Assessment Year : 2013-14) Purnima Shetty, United Arab Emirates vs Income-tax Officer-26(2)(4) 605, 6th Floor, Tower 1, Burj Room No.318, 3rd Floor, Kautilya Residences, Downtown, Dubai Bhavan, C-41 to C-43, G-Block United Arab Emirates BKC, Bandra (East), Mumbai-400 PAN : CJKPS4471G 051 Assessee Represented by ShriSanjay Muthe Department represented by Shri Suresh Gaikwad, (Sr.DR.) Date of hearing 14/08/2024 Date of Pr…

Anukampa Homes Pvt. Ltd., Jaipur vs. ACIT, Circle-1, Jaipur

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

ITA 371/JPR/2024[2018-19]Status: DisposedITAT Jaipur05 Aug 2024AY 2018-19

Bench: SHRI SANDEEP GOSAIN (Judicial Member)

For Appellant: Shri P.C. Parwal, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR

Section 143(3)Section 250Section 270A

…g, the ld. DR further objected to such inordinate delay of 312 days made by the assesee in filing the appeal. The ld. DR also relied upon a decision of Hon’ble Bomaby High Court in the case of Vama Apparels (India ) Pvt. Ltd. vs ACIT,Central Circle -42 [2019] 102 Taxmann.com 398 (Bomab) wherein the Hon’ble Bench has dismissed the appeal of the assessee as to the condonation of delay and allowed the appeal of the Revenue. 2.3 The Bench heard both the parties and perused the submissions of the respective parties and the case law advanced by the ld. DR. In this case, it is noticed that the assessee has submitted the…

M.S. Modi and Sons, Jaipur vs. The Assessing Authority, Delhi

ITA 658/JPR/2023[2018-19]Status: DisposedITAT Jaipur02 Aug 2024AY 2018-19

For Appellant: Shri Tarun Mittal, CAFor Respondent: Mrs. Monisha Choudhary, Addl. CIT-DR

Section 10ASection 270A

…). The ld. DR further objected to such inordinate delay of 101 days made by the assesee in filing the appeal. The ld. DR also relied upon a decision of Hon'ble Bomaby High Court in the case of Vama Apparels (India ) Pvt. Ltd. vs ACIT,Central Circle -42 [2019] 102 Taxmann.com 398 (Bomab) wherein the Hon'ble Bench has dismissed the appeal of the assessee as to the condonation of delay and allowed the appeal of the Revenue. 2.4 The Bench has heard both the parties and perused the materials available including the order of the ld. CIT(A), condonation application of the assessee alongwith written affidavit giving the…

M/S. Paravur Service Co-Operative Bank, Kollam vs. Income Tax Officer, Ward 2, Kollam

In the result, the appeal and stay petition filed by the assessee are dismissed

ITA 767/COCH/2023[AY 2017-18]Status: DisposedITAT Cochin08 Jul 2024

Bench: Shri Chandra Poojari & Shri Soundararajan K.Assessment Year: 2017-18

For Appellant: Sri Santosh P. Abraham, A.RFor Respondent: Shri Sanjit Kumar Das, D.R

Section 250Section 80PSection 80P(2)(a)Section 80P(2)(d)

…ITA No.767/Coch/2023 M/s. Paravur Service Co-operative Bank Ltd., Thiruvananthapuram IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH: COCHIN (By virtual hearing) BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER Assessment Year: 2017-18 M/s. Paravur Service Co-operative Bank Ltd. Bank Building, ITO Paravur Post Ward-2 Vs. Thiruvananthapuram 691 301 Kollam Kerala PAN NO : AAAAP1047R APPELLANT RESPONDENT SP No.172/Coch/2023 (Arising out of ITA No.767/Coch/2023) Assessment Year: 2017-18 M/s. Paravur Service Co-operative Bank Ltd. Bank Building, ITO Paravur Post Ward…

M/S. Sjs Enterprises Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-6(1)(1), Bangalore

In the result, appeal of the assessee is dismissed

ITA 972/BANG/2024[2017-18]Status: DisposedITAT Bangalore27 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Prakash Chand Yadavassessment Year:2017-18

For Appellant: Sri Rony Anthony, A.RFor Respondent: Ms. Neha Sahay, D.R

Section 142(1)Section 143(1)Section 143(3)Section 154Section 234B

…ITA No.972/Bang/2024 M/s. SJS Enterprises, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI PRAKASH CHAND YADAV, JUDICIAL MEMBER Assessment Year:2017-18 M/s. S.J.S. Enterprises Sy.Nos.28 P16 Agra Village 85 P6 BM Kaval Village Kengeri, ACIT Hobli, Thatagunj BO Bangalore DCIT Circle-6(1)(1) Vs. South Bangalore Bangalore 560 082 PAN NO : AAJCS0794B APPELLANT RESPONDENT Appellant by : Sri Rony Anthony, A.R. Respondent by : Ms. Neha Sahay, D.R. Date of Hearing : 27.06.2024 Date of Pronouncement : 27.06.2024 O R D E R PER CHANDRA POOJA…

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(2)(1), Bangalore

In the result, all the appeals of the assessee are dismissed

ITA 704/BANG/2024[2014-15]Status: DisposedITAT Bangalore04 Jun 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Shri Ravishankar, A.RFor Respondent: Shri V. Parithivel, D.R

Section 147Section 20Section 202Section 249(3)Section 271(1)(b)Section 271(1)(c)

…ITA Nos.699 to 704/Bang/2024 The Karnataka Chemists & Druggists Association, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA No.699 & 702/Bang/2024 Assessment Years: 2013-14 & 2014-15 The Karnataka Chemists & Druggists Association ® Lakshmi Complex, K.R. Road ITO Opp Vani Vilas Hospital Vs. Ward-5(3)(2) Bangalore 560 002 Bangalore PAN NO : AACAT8119Q APPELLANT RESPONDENT ITA No.700, 701, 703 & 704/Bang/2024 Assessment Year: 2013-14, 2013-14, 2014-15 & 2014-15 respectively The Karnataka Ch…

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(2)(1), Bangalore

In the result, all the appeals of the assessee are dismissed

ITA 703/BANG/2024[2014-15]Status: DisposedITAT Bangalore04 Jun 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Shri Ravishankar, A.RFor Respondent: Shri V. Parithivel, D.R

Section 147Section 20Section 202Section 249(3)Section 271(1)(b)Section 271(1)(c)

…ITA Nos.699 to 704/Bang/2024 The Karnataka Chemists & Druggists Association, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA No.699 & 702/Bang/2024 Assessment Years: 2013-14 & 2014-15 The Karnataka Chemists & Druggists Association ® Lakshmi Complex, K.R. Road ITO Opp Vani Vilas Hospital Vs. Ward-5(3)(2) Bangalore 560 002 Bangalore PAN NO : AACAT8119Q APPELLANT RESPONDENT ITA No.700, 701, 703 & 704/Bang/2024 Assessment Year: 2013-14, 2013-14, 2014-15 & 2014-15 respectively The Karnataka Ch…

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(3)(2), Bangalore

In the result, all the appeals of the assessee are dismissed

ITA 702/BANG/2024[2014-15]Status: DisposedITAT Bangalore04 Jun 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Shri Ravishankar, A.RFor Respondent: Shri V. Parithivel, D.R

Section 147Section 20Section 202Section 249(3)Section 271(1)(b)Section 271(1)(c)

…ITA Nos.699 to 704/Bang/2024 The Karnataka Chemists & Druggists Association, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA No.699 & 702/Bang/2024 Assessment Years: 2013-14 & 2014-15 The Karnataka Chemists & Druggists Association ® Lakshmi Complex, K.R. Road ITO Opp Vani Vilas Hospital Vs. Ward-5(3)(2) Bangalore 560 002 Bangalore PAN NO : AACAT8119Q APPELLANT RESPONDENT ITA No.700, 701, 703 & 704/Bang/2024 Assessment Year: 2013-14, 2013-14, 2014-15 & 2014-15 respectively The Karnataka Ch…

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(3)(1), Bangalore

In the result, all the appeals of the assessee are dismissed

ITA 700/BANG/2024[2013-17]Status: DisposedITAT Bangalore04 Jun 2024AY 2013-17

Bench: Shri Chandra Poojari & Shri Soundararajan K.

For Appellant: Shri Ravishankar, A.RFor Respondent: Shri V. Parithivel, D.R

Section 147Section 20Section 202Section 249(3)Section 271(1)(b)Section 271(1)(c)

…ITA Nos.699 to 704/Bang/2024 The Karnataka Chemists & Druggists Association, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI SOUNDARARAJAN K., JUDICIAL MEMBER ITA No.699 & 702/Bang/2024 Assessment Years: 2013-14 & 2014-15 The Karnataka Chemists & Druggists Association ® Lakshmi Complex, K.R. Road ITO Opp Vani Vilas Hospital Vs. Ward-5(3)(2) Bangalore 560 002 Bangalore PAN NO : AACAT8119Q APPELLANT RESPONDENT ITA No.700, 701, 703 & 704/Bang/2024 Assessment Year: 2013-14, 2013-14, 2014-15 & 2014-15 respectively The Karnataka Ch…

M/S. S J S Enterprises Limited, Bangalore vs. Deputy Commissioner of Income, Circle-6(1)(1), Bangalore

In the result, appeal of the assessee is dismissed

ITA 327/BANG/2024[2018-19]Status: DisposedITAT Bangalore29 May 2024AY 2018-19

Bench: Shri Chandra Poojari & Shri Keshav Dubeyassessment Years: 2018-19

For Appellant: Shri Rony Anthony, A.RFor Respondent: Shri Guru Kumar S., D.R

Section 143(1)Section 234ASection 250

…ITA Nos.327/Bang/2024 SJS Enterprises Limited, Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Years: 2018-19 S.J.S. Enterprises Limited Sy.Nos.28 P 16 Agra Village 85 P6 BM Kaval Village Kengeri Hobli, Thatagunj BO Bangalore South DCIT Vs. Bangalore 560 082 Circle-6(1)(1) Karnataka Bangalore PAN NO : AAJCS0794B APPELLANT RESPONDENT Appellant by : Shri Rony Anthony, A.R. Respondent by : Shri Guru Kumar S., D.R. Date of Hearing : 27.05.2024 Date of Pronouncement : 29.05.2024 O R D E R PER…

Demi Realtors, Hyderabad vs. DCIT, Circle-6(1), Hyderabad

In the result, the appeal of the assessee is partly allowed for statistical purposes on the above terms

ITA 156/HYD/2023[2008-09]Status: DisposedITAT Hyderabad05 Feb 2024AY 2008-09

Bench: Shri R.K. Panda & Shri Laliet Kumar

For Respondent: Ms. T. Vijaya Lakhsmi, CIT-DR

Section 143(3)Section 37(1)Section 40Section 40A(3)Section 40a

…r extraordinary delay of 1271 days in filing appeal was not convincing, delay cannot be condoned. 2. Ajmer Sharaf & Co., Vs. ITO 61 Taxmann.com (Madras) – Each day delay needs to be explained – 754 days delay rejected. 3. Vama Apparels (I) Pvt. Ltd. Vs. ACIT, 102 Taxmann.com 398 (Bombay), 2019- delay of 507 days rejected.” 5. We have heard the rival submissions and perused the material on record. Before we decide on the issue, it is essential for us to reproduce the finding of ld.CIT(A) in this regard. The finding of the ld.CIT(A) is as under : "7. Decision: A search and seizure operation under Section 132 of t…

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 364/HYD/2022[2015-16]Status: DisposedITAT Hyderabad13 Feb 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya

Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.Nos.360 to 364/Hyd/2022 Assessment Years: 2010-11, 2011-12 and 2013-14 to 2015-16 Viswabharati Mutually Vs. Income Tax Officer, Aided Co-operative Credit Ward – 4(3), Society Limited, Hyderabad. Hyderabad. PAN : AAGFV4988Q. (Appellant) (Respondent) Assessee by: Shri K.C. Devdas Revenue by: Shri Kumar Adithya Date of hearing: 08.02.2023 Date of pronouncement: 13.02.2023 O R D E R PER LALIET KUMAR, J.M. The captioned appeals are filed by the assessee, fee…

ITO Ward-4(3), Hyderabad vs. Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad

In the result, the appeal of assessee in ITA

ITA 363/HYD/2022[2014-15]Status: DisposedITAT Hyderabad13 Feb 2023AY 2014-15

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya

Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.Nos.360 to 364/Hyd/2022 Assessment Years: 2010-11, 2011-12 and 2013-14 to 2015-16 Viswabharati Mutually Vs. Income Tax Officer, Aided Co-operative Credit Ward – 4(3), Society Limited, Hyderabad. Hyderabad. PAN : AAGFV4988Q. (Appellant) (Respondent) Assessee by: Shri K.C. Devdas Revenue by: Shri Kumar Adithya Date of hearing: 08.02.2023 Date of pronouncement: 13.02.2023 O R D E R PER LALIET KUMAR, J.M. The captioned appeals are filed by the assessee, fee…

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 362/HYD/2022[2013-14]Status: DisposedITAT Hyderabad13 Feb 2023AY 2013-14

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya

Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.Nos.360 to 364/Hyd/2022 Assessment Years: 2010-11, 2011-12 and 2013-14 to 2015-16 Viswabharati Mutually Vs. Income Tax Officer, Aided Co-operative Credit Ward – 4(3), Society Limited, Hyderabad. Hyderabad. PAN : AAGFV4988Q. (Appellant) (Respondent) Assessee by: Shri K.C. Devdas Revenue by: Shri Kumar Adithya Date of hearing: 08.02.2023 Date of pronouncement: 13.02.2023 O R D E R PER LALIET KUMAR, J.M. The captioned appeals are filed by the assessee, fee…

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 361/HYD/2022[2011-12]Status: DisposedITAT Hyderabad13 Feb 2023AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya

Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.Nos.360 to 364/Hyd/2022 Assessment Years: 2010-11, 2011-12 and 2013-14 to 2015-16 Viswabharati Mutually Vs. Income Tax Officer, Aided Co-operative Credit Ward – 4(3), Society Limited, Hyderabad. Hyderabad. PAN : AAGFV4988Q. (Appellant) (Respondent) Assessee by: Shri K.C. Devdas Revenue by: Shri Kumar Adithya Date of hearing: 08.02.2023 Date of pronouncement: 13.02.2023 O R D E R PER LALIET KUMAR, J.M. The captioned appeals are filed by the assessee, fee…

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO, Ward-4(3), Hyderabad

In the result, the appeal of assessee in ITA

ITA 360/HYD/2022[2010-11]Status: DisposedITAT Hyderabad13 Feb 2023AY 2010-11

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri K.C. DevdasFor Respondent: Shri Kumar Adithya

Section 80P

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.Nos.360 to 364/Hyd/2022 Assessment Years: 2010-11, 2011-12 and 2013-14 to 2015-16 Viswabharati Mutually Vs. Income Tax Officer, Aided Co-operative Credit Ward – 4(3), Society Limited, Hyderabad. Hyderabad. PAN : AAGFV4988Q. (Appellant) (Respondent) Assessee by: Shri K.C. Devdas Revenue by: Shri Kumar Adithya Date of hearing: 08.02.2023 Date of pronouncement: 13.02.2023 O R D E R PER LALIET KUMAR, J.M. The captioned appeals are filed by the assessee, fee…

Sujatha Madhuri, Siddipet vs. Income Tax Officer, Ward-1, Siddipet

In the result, assessee’s appeal is allowed

ITA 375/HYD/2019[2014-15]Status: DisposedITAT Hyderabad11 Nov 2019AY 2014-15

Bench: Smt. P. Madhavi Deviassessment Year: 2014-15

For Appellant: Sri Pawan Kumar GortiFor Respondent: Sri Mookambikeyan S. DR

Section 143(3)

…ITA No 375 of 2019 Sujatha Madduri Siddipet. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ SMC Bench, Hyderabad Before Smt. P. Madhavi Devi, Judicial Member Assessment Year: 2014-15 Smt. Sujatha Madduri Vs. Income Tax Officer Siddipet Ward 1 PAN:BGBPM4729C Siddipet (Appellant) (Respondent) Assessee by: Sri Pawan Kumar Gorti Revenue by: Sri Mookambikeyan S. DR Date of hearing: 04/11/2019 Date of pronouncement: 11/11/2019 ORDER This is assessee’s appeal for the A.Y 2014-15 against the order of the CIT (A)-7, Hyderabad, dated 18.6.2018. 2. Brief facts of the case are that the assessee, an individual,…

Vama Apparels (India) (P) Ltd. v. ACIT

What is Vama Apparels (India) (P) Ltd. v. ACIT authority for?

Also referred to as

Sections most often in play

Issues it is cited on

Judgments citing Vama Apparels (India) (P) Ltd. v. ACIT

Srk Constructions and Projects Private Limited, Hyderabad vs. DCIT, Circle-3(1), Hyderabad

Dy. Commissioner of Income Tax, Circle-3(2), Hyderabad vs. Srk Construction Projects Private Limited, Hyderabad

Pch Life Style Limited, Hyderabad vs. DCIT., Circle-5(1), Hyderabad

Purnima Shetty, United Arab Emirates vs. Income-Tax Officer - 26(2)(4), Mumbai

Anukampa Homes Pvt. Ltd., Jaipur vs. ACIT, Circle-1, Jaipur

M.S. Modi and Sons, Jaipur vs. The Assessing Authority, Delhi

M/S. Paravur Service Co-Operative Bank, Kollam vs. Income Tax Officer, Ward 2, Kollam

M/S. Sjs Enterprises Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-6(1)(1), Bangalore

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(2)(1), Bangalore

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(2)(1), Bangalore

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(3)(2), Bangalore

The Karnataka Chemists & Druggists Association®, Bangalore vs. Income Tax Officer, Ward-5(3)(1), Bangalore

M/S. S J S Enterprises Limited, Bangalore vs. Deputy Commissioner of Income, Circle-6(1)(1), Bangalore

Demi Realtors, Hyderabad vs. DCIT, Circle-6(1), Hyderabad

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

ITO Ward-4(3), Hyderabad vs. Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO Ward-4(3), Hyderabad

Viswabharati Mutually Aided Co- Operative Credit Society Limited, Hyderabad vs. ITO, Ward-4(3), Hyderabad

Sujatha Madhuri, Siddipet vs. Income Tax Officer, Ward-1, Siddipet