ITAT Agra Bench
2,282 judgments
MAYANK SHIVHARE,GWALIOR vs ITO 1(2), GWALIOR, GWALIOR
SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
VINOD KUMAR GUPTA ,ALIGARH vs ITO WARD 4-(1)(3), ALIGARH
SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
SURYA AWAS VIKAS PRIVATE LIMITED,GWALIOR vs DCIT C-3, GWALIOR
SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
ADITYA NARAYAN CHATURVEDI,ETAWAH vs ITO WARD-2(2)(5), ETAWAH
SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
PRADEEP KUMAR SAXENA,AGRA vs ITO 1(2)(3), AGRA
SHRI SUNIL KUMAR SINGH (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
SANSKAR NAGAR,JHANSI vs ADDITIONAL COMMISSIONER OF INCOME TAX, KANPUR
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
OXFORD SIKSHA SAMITI BHOPAL,BHOPAL vs ITO, EXEMPTION,, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
OXFORD SIKSHA SAMITI BHOPAL,BHOPAL vs ITO, EXEMPTION, GWALIOR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SHANTI DEVI KUSHWAHA,BHARATPUR vs ACIT,CIRCLE -4(2)(1), FARRUKHABAD
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ACIT, CIRCLE-4(1)(1), ALIGARH, ALIGARH vs MOHD. INTZAR, ALIGARH
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
KOTHIWAL ICE AND COLD STORAGE PRIVATE LIMITED,ETAH vs INCOME TAX OFFICER, ETAH
lower authorities 2.1 During Assessment proceedings it transpired that assessee deposited cash of Rs.168.38 Lacs during demonetization period and accordingly, the assessee was directed to explain the sources of the same. The assessee submitted that the rental income was earned out of cold storage activities. The assessee furnished cash book and details of rent received along with name and addresses of the farmers. The assessee stated that substantial business was in cash. The Ld. AO noted t
THE CHIEF MANAGER (ADMINISTRATION) STATE BANK OF INDIA,JHANSI vs ADDITIONAL CIT(TDS), KANPUR
THE CHIEF MANAGER (ADMINISTRATION) STATE BANK OF INDIA,JHANSI vs ADDITIONAL CIT (TDS), KANPUR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
THE CHIEF MANAGER (ADMINISTRATION)STATE BANK OF INDIA,)N,JHANSI vs ADDITIONAL CIT (TDS), KANPUR
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
RAJESH KUMAR,MAINPURI vs NATIONAL FACELESS ASSESSMENT CENTRE, DELHI
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
VIPIN VERMA,ETAH vs CIT(A) ALIGARH, ALIGARH
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
MOTI LAL YADAV,AGRA vs ITO, WARD 2(1)(2), AGRA
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ITO-1(1), GWALIOR, GWALIOR vs BRAJ GOPAL GUPTA, DABRA
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
KUSHAL PAL SINGH GUPTA,AGRA vs ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1), AGRA, AGRA
HON’BLE SHRI SATBEER SINGH GODARA, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
