ITAT Agra Bench
2,282 judgments
VINOD KUMAR GUPTA,JHANSI vs ITO, WARD-2(3)(1), JHANSI
VINOD KUMAR GUPTA,JHANSI vs ITO, WARD-2(3)(1), JHANSI
VINOD KUMAR GUPTA,JHANSI vs ITO, WARD-2(3)(1), JHANSI
SHRI M. BALAGANESH (Accountant Member)
PAWAN AGRAWAL,MATHURA vs INCOME TAX OFFICER 1(3)(1), MATHURA
AKHLESH KUMAR TIWARI,AGRA vs INCOME TAX OFFICER, AGRA
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
VINOD KUMAR GUPTA,JHANSI vs ITO, WARD-2(3)(1), JHANSI
VINOD KUMAR GUPTA,JHANSI vs ITO, WARD-2(3)(1), JHANSI
SHRI M. BALAGANESH (Accountant Member)
VINOD KUMAR GUPTA,JHANSI vs ITO, WARD-2(3)(1), JHANSI
SHRI M. BALAGANESH (Accountant Member)
MEERA YADAV,JHANSI vs DCIT, CIRCLE 2(1)(1), AGRA
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
MEERA YADAV,JHANSI vs DCIT, CIRCLE2(1)(1), AGRA
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
PRIYAVRAT SHARMA,AGRA vs ITO WARD 1(1)(2), AGRA
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
DEEPENDRA KUMAR,ETAH vs ITO,WARD-4(3)(1), ETAH
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
PANKAJ SUJORIA,MANSAROVAR COLONY vs ITO 1(1), GWL, GWALIOR
SHRI M. BALAGANESH (Accountant Member)
SOMENDRA PACHAURI,ETAH vs INCOME TAX OFFICER WARD 4(3)(1), ETAH
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
RAM NARESH,AGRA vs INCOME TAX OFFICER, WARD-2(1)(2), AGRA
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
SUDHINDRA PAL SINGH,ETAH vs INCOME TAX OFFICER WARD-3(2), ETAH, ETAH
SHRI M. BALAGANESH (Accountant Member)
GIREESH CHANDRA,ETAH vs INCOME-TAX OFFICER, WARD 3(1), ETAH, ETAH
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
RENU GOYAL,GWALIOR vs JCIT- RANGE -2, GWALIOR
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
HARISH CHANDER KATYAL,AGRA vs ITO,WARD 1(1)(1), AGRA
the Delhi Tribunal and not before Agra Tribunal in view of the decision of the Hon'ble Supreme Court in the case of PCIT vs ABC Papers Ltd reported in 141 taxmann.com 332 (SC) wherein it was held that the Tribunal's jurisdiction would depend upon the place where the assessing officer is situated. Accordingly, I deem it fit and appropriate to dismiss this appeal in Agra Tribunal for want of jurisdiction with liberty given to the Assessee to prefer fresh appeal before the Delhi Tribunal, if s
SUMIT KUMAR,AGRA vs ITO 1(1)(2), AGRA
SHRI M. BALAGANESH (Accountant Member)
