ITAT Agra Bench
2,282 judgments
AASTITVA JAIN FAMILY TRUST,ASHOKNAGAR vs THE INCOME TAX OFFICER CPC BENGALURU, CPC BENGALURU
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SANGEETA JAIN,GWALIOR vs INCOME TAX OFFICER, WARD 1(1), GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SIDDHARTH SINGH,TOTA KA TAL AGRA vs ITO WARD 1(2)(4) AGRA SHRI MAHESH CHAND SHARMA, AAYAKAR BHAWAN AGRA
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ACIT 1, GWALIOR vs PANKAJ ADVERTISING PVT LTD, GWALIOR
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ACIT CIRCLE-1, GWALIOR vs PANKAJ ADVERTISING PVT LTD, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SH. BRAMHJIT SINGH S/O SH.DHARAM PAL SINGH,MORENA vs ITO.,WARD-1, , MORENA
SH. BRAMHAJIT SINGH,MORENA vs ITO.,WARD-1, MORENA
SUMIT KUMRA AGARWAL,GWALIOR vs ITO., WARD-2(3), GWALIOR, GWALIOR
SH. NAVEEN SHIVHARE,GWALIOR vs A.C.I.T.CIRCLE-3,, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
NAVEEN SHIVHARE,GWALIOR vs A.C.I.T., CIRCLE-3, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
M/S R.R.D.DEVELOPERS ,GWLIOR vs PR.CIT.,, GWALIOR
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SH. NAVEEN SHIVHARE,GWALIOR vs ITO.-WARD-3(2), GWALIOR
us. 4. It is quite clear that the impugned additions are not based on any incriminating material as found during the course of search on assessee. This is unabated year. This being so, the ratio of cited decision of Hon'ble Apex Court in the case of Pr. CIT vs. Abhisar Buildwell Pvt. Ltd. (149 Taxmann.com 399) would squarely apply to the fact of this case. In this decision, it was held that in respect of completed
SH. NAVEEN SHIVHARE, ,GWALIOR vs ITO.,-WARD-3(2), GWALIOR
us. 4. It is quite clear that the impugned additions are not based on any incriminating material as found during the course of search on assessee. This is unabated year. This being so, the ratio of cited decision of Hon'ble Apex Court in the case of Pr. CIT vs. Abhisar Buildwell Ltd. (149 Taxmann.com 399) would squarely apply to the fact of this case. In this decision, it was held that in respect of completed
DY. CIT., CIRCLE-2(1), , GWALIOR vs M/S AGRO SOLVENT PRODUCTS , GWALIOR
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
AGRO SOLVENT PRODUCTS PVT. LTD.,GWALIORL vs JCIT.,RANGE-2,, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ACIT 2(1)(1), AGRA vs MADHUKAR KAPUR, AGRA
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SH. NAVEEN SHIVAHRE,GWALIOR vs A.C.I.T.CIRCLE-3,, GWALIOR
us. 4. It is quite clear that the impugned additions are not based on any incriminating material as found during the course of search on assessee. This is unabated year. This being so, the ratio of cited decision of Hon'ble Apex Court in the case of Pr. CIT vs. Abhisar Buildwell Pvt. Ltd. (149 Taxmann.com 399) would squarely apply to the fact of this case. In this decision, it was held that in respect of completed
SH. NAVEEN SHIVAHRE,GWALIOR vs A.C.I.T.CIRCLE-3,, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SH. NAVEEN SHIVAHRE,GWALIOR vs A.C.I.T.CIRCLE-3,, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SH. NAVEEN SHIVAHRE,GWALIOR vs A.C.I.T.CIRCLE-3,, GWALIOR
us. 4. It is quite clear that the impugned additions are not based on any incriminating material as found during the course of search on assessee. This is unabated year. This being so, the ratio of cited decision of Hon'ble Apex Court in the case of Pr. CIT vs. Abhisar Buildwell Pvt. Ltd. (149 Taxmann.com 399) would squarely apply to the fact of this case. In this decision, it was held that in respect of completed
