← All Phrases

Section 10(1)

Section References (mined)Section 10Section 10(1)218 judgments

JITHENDER REDDY POLU,NALGONDA vs. ITO, WARD-1, SURYAPET

In the result, appeal filed by the assessee is allowed for statistical purposes in terms of our aforesaid observations

ITA 1493/HYD/2025[2017-18]Status: DisposedITAT Hyderabad04 Feb 2026AY 2017-18

Bench: Shri Manjunatha G. & Shri Ravish Soodआ.अपी.सं /Ita No.1493/Hyd/2025 (िनधा"रण वष"/Assessment Year: 2017-18) Jithender Reddy Polu, Vs. Income Tax Officer, Nalgonda. Ward-1, Pan:Ahlpp6612R Suryapet. (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri Nagaraju, Advocate राज" व "ारा/Revenue By: Ms. Aditi Goyal, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 02/02/2026 घोषणा की तारीख/Date Of 04/02/2026 Pronouncement: आदेश / Order Per. Ravish Sood, J.M: The Present Appeal Filed By The Assessee Is Directed Against The Order Passed By The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre, Delhi, Dated 08/01/2025, Which In Turn Arises From The Order Passed By The Assessing Officer (For Short, “Ao”) Under Section 144 Of The Income Tax Act, 1961 (For Short, “The Act”), Dated 05/12/2019 For The Assessment Year (Ay) 2017-18. The Assessee Has Assailed The Impugned Order Of The Cit(A) On The Following Grounds Of Appeal:

For Appellant: Shri Nagaraju, AdvocateFor Respondent: Ms. Aditi Goyal, Sr. AR
Section 10(1)Section 142(1)Section 144Section 271ASection 69A

vide his reply filed on 30/05/2019 submitted that he is a Kisan (farmer) deriving income only from agricultural operations which were exempt under section 10(1) of the Act. 3. During the course of the assessment proceedings, the AO observed that the assessee during the subject year had made substantial

Showing 120 of 218 · Page 1 of 11

...