ITAT Agra Bench
2,282 judgments
MAHESH KUMAR SHARMA,BHIND vs INCOME TAX OFFICER 2(1) GWALIOR, GWALIOR
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
AJAY KUMAR AGARWAL,HATHRAS vs ASSESSMENT UNIT, HATHRAS
SHRI S. RIFAUR RAHMAN (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)
MANJU AGARWAL,GWALIOR vs INCOME TAX OFFICER, WARD 1(2), GWALIOR, GWALIOR
SHRI M. BALAGANESH (Accountant Member)
PRASHANT GUPTA L/H OF LATE SURENDRA KUMAR GUPTA,FARRUKHABAD vs INCOME TAX OFFICER 4(2)(2), FARRUKHABAD
SHRI M. BALAGANESH (Accountant Member)
GUFARAN,BULANDSHAHR vs ITO WARD 4(1)(3), ALIGARH
SHRI M. BALAGANESH (Accountant Member)
ANKUR RICE INDUSTRIES PVT LTD.,ETAWAH vs ITO 2(2)(5), ETAWAH
SHRI M. BALAGANESH (Accountant Member)
JAY SINGH,MORENA vs ITO-1, MORENA
SHRI M. BALAGANESH (Accountant Member)
THE VIJAYPUR PUBLIC CARRIER OPERATORS UNION,GUNA vs ACIT RANGE 3, GWALIOR
SHRI M. BALAGANESH (Accountant Member)
THE VIJAYPUR PUBLIC CARRIER OPERATORS UNION,GUNA vs ACIT RANGE 3, GWALIOR
LAKHMI CHAND KHUSHIRAMANI,GWALIOR vs INCOME TAX OFFICER, WARD 1(1), GWALIOR, GWALIOR
GORA BAI SAHU ,ASHOK NAGAR vs ITO ASHOK NAGAR, ASHOK NAGAR
SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
HARENDRA SHARMA,MORENA vs INCOME TAX OFFICER 2(2) GWALIOR, GWALIOR
SHRI M. BALAGANESH (Accountant Member)
LATE SHRI RAM BABU GUPTA,FIROZABAD vs INCOME TAX OFFICER, WARD-2(2)(1), FIROZABAD
SHRI M. BALAGANESH (Accountant Member)
LIPI JAIN FAMILY TRUST,ASHOKNAGAR vs THE INCOME TAX OFFICER, EXEMPTION WARD GWALIOR, GWALIOR
SHRI M. BALAGANESH (Accountant Member)
AMIT MAHESWARI,BHARATPUR vs ITO WARD 4(2)(1), FARRUKHABAD
KRIPA RAM VYAS,GWALIOR vs ITO, GWALIOR
SHRI M. BALAGANESH (Accountant Member)
PRAMOD KUMAR DUBEY,GWALIOR vs INCOME TAX OFFICER,1(3), GWALIOR
BEFORE, SHRI M. BALAGANESH (Accountant Member)
BUNDELKHAND UNIVERSITY,JHANSI vs DCIT(EXEMPTION), GHAZIABAD
BEFORE, SHRI M. BALAGANESH (Accountant Member)
VANDANA BHADOURIA,GWALIOR vs INCOIME TAX OFFICER, WARD 2(2), GWALIOR, GWALIOR
us, the most crucial ground to be adjudicated therein is as to whether the Learned CITA was justified in disposing of the appeal ex parte in the facts and circumstances of the instant case.
VANDANA BHADOURIA,GWALIOR vs INCOME TAX OFFICER, WARD 2(2), GWALIOR, GWALIOR
us, the most crucial ground to be adjudicated therein is as to whether the Learned CITA was justified in disposing of the appeal ex parte in the facts and circumstances of the instant case.
