ITAT Agra Bench

SOMDUTT BANSAL,GWALIOR vs INCOME T AX OFFICER, GWALIOR

TULSI RAM SINGH,BHIND MP vs ITO GWALIOR, GWALIOR

SHRI S.RIFAUR RAHMAN (Accountant Member)

BABOO LAL NIMORIA,MATHURA vs INCOME TAX OFFICER-3(1), MATHURA

BHAGVAN DAS,FIROZABAD vs ITO WARD 2(2)(1), FIROZABAD

SHRI S.RIFAUR RAHMAN (Accountant Member)

RANVEER SINGH,AGRA vs INCOME TAX OFFICER, WARD 2(1)(2),, AGRA

SHRI S.RIFAUR RAHMAN (Accountant Member)

VINOD KUMAR,FIROZABAD vs INCOME-TAX OFFICER, WARD 2(2)(2), FIROZABAD, FIROZABAD

SHRI S.RIFAUR RAHMAN (Accountant Member)

HIMANSHU MITTAL,FIROZABAD vs INCOME TAX OFFICER, WARD-2(2)(2), FIROZABAD

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. 3. I have heard the rival submissions and perused the materials available on record. On perusal of the order of the Ild NFAC, I find that the Id NFAC had decided the issue ex parte without securing the presence of the assessee. Hence, in the interest of justice and fairplay, I deem it fit and appropriate

V3 CORPORATION,AGRA vs INCOME TAX OFFICER, WARD-1(1)(2), AGRA

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. 3. I have heard the rival submissions and perused the materials available on record. On perusal of the order of the Ild NFAC, I find that the Id NFAC had decided the issue ex parte without securing the presence of the assessee. Hence, in the interest of justice and fairplay, I deem it fit and appropriate

DIWAKAR GUPTA,AGRA vs ITO, 2(1)(1), AGRA, SANJAY PLACE, AGRA

me, in accordance with law. Needless to mention the assessee be given reasonable opportunity of being heard. The assessee is directed to cooperate with Id AO for expeditious disposal of the set aside

DHARMVIR SINGH,MAINPURI vs INCOME TAX OFFICER, WARD 2(4)(5), MAINPURI

BEFORE, SHRI M. BALAGANESH (Accountant Member)

GIRDHARI LAL KEDAR NATH SINGHAL,AGRA vs THE INCOME TAX OFFICER 1(1)(1), AGRA

SHRI S.RIFAUR RAHMAN (Accountant Member)

MOHAMMAD KHAN,ALIGARH vs ITO WARD 4(1)(2), ALIGARH

me. Considering the reason adduced in the condonation petition, I am inclined to condone the delay and admit the appeal of the assessee for adjudication. 3. I find both the assessment order as well as the appellate orders were passed exparte without the presence of the assessee. The addition made is on account of cash deposits made during the demonetization period. Since both the orders of the lower authorities are exparte, in the interest of justice and fairplay, I deem it fit and appropri

GOVARDHAN SINGH,ALIGARH vs ITO 4(1)(3) ALIGARH, ALIGARH

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

INDER MALHOTRA,AGRA vs INCOME TAX OFFICER 1(1)(1), AGRA, AGRA

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

INDER MALHOTRA,AGRA vs INCOME TAX OFFICER 1(1)(1), AGRA, AGRA

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

INDER MALHOTRA,AGRA vs INCOME TAX OFFICER 1(1)(1), AGRA, AGRA

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

S S MEMORIAL SHIKSHAN SAMAJ SEWA SANSTHAN ,ETAWAH vs ITO, EXEMPTION WARD, AGRA, AGRA

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

HARIOM,JHANSI vs ITO WARD 2(3)(1), JHASNI

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

JAY SINGH,AGRA vs INCOME TAX OFFICER, 2(1)(1), AGRA, AGRA

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)

JAY SINGH,AGRA vs INCOME TAX OFFICER, 2(1)(1), AGRA, AGRA

SHRI M. BALAGANESH (Accountant Member), SHRI SUNIL KUMAR SINGH (Judicial Member)