ITAT Allahabad Bench
686 judgments
SHIV GANGA VIDYA MANDIR,PRAYAGRAJ vs INCOME TAX OFFICER (EXEMPTION), ALLAHABAD
SHRI SUBHASH MALGURIA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
NEW JAI DURGA ENTERPRISES,ALLAHABAD vs INCOME TAX OFFICER, WARD - 1(3), ALLAHABAD, ALLAHABAD
SHRI SUBHASH MALGURIA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
SAURABH RASTOGI,ALLAHABAD vs DCIT/ACIT(CENTRAL) ALLAHABAD, ALLAHABAD
SHRI SUBHASH MALGURIA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
NAV NIRMAN,ALLAHABAD vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, ALLAHABAD
SHRI SUBHASH MALGURIA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
MANOJ KUMAR SONI ,BANDA vs THE INCOME TAX OFFICER, WARD- 5(4), BANDA , BANDA
SHRI SUBHASH MALGURIA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
YOGESH CHANDRA NISHAD,KADIPUR KHURD vs ASSESSMENT UNIT INCOME TAX DEPARTMENT, SULTANPURA
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
ASHWANI SINGH,FATEHPUR vs ITO, NFAC,, DELHI
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
ASHWANI SINGH,FATEHPUR vs ITO, NFAC, DELHI
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
ASHWANI SINGH,FATEHPUR vs ITO, NFAC, DELHI
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
POOJA GROVER,ALLAHABAD vs DCIT, CIR-2,, ALLAHABAD
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
DHIRENDRA SINGH,MIRZAPUR vs INCOME TAX OFFICER, WARD- 3(1), MIRZAPUR
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
M/S DEORA ELECTRIC WORKS,,ALLAHABAD vs JT.CIT,, ALLAHABAD
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
SBW UDYOG LIMITED,,PRAYAGRAJ vs DCIT, CIR-1,, ALLAHABAD
PRITI MISHRA,ALLAHABAD vs ACIT, CIR-1, ALLAHABAD
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
VISHVANATH ,KAUSHAMBI vs INCOME TAX OFFICER- 2(5), KAUSHAMBI
SHRI SUBHASH MALGURIA (Judicial Member), SHRI NIKHIL CHOUDHARY (Accountant Member)
SURENDRA KUMAR MISHRA,ALLAHABAD vs ACIT, CIR-2, ALLAHABAD
the appellate authority during the course of first round of litigation, which has been remanded back by the Hon'ble ITAT in terms of order dated 09.11.2012, by observing that the return filed by the appellant in terms of letter dated 10.11.2008 as not a valid return in compliance to notice dated 11.02.2008 issued under section 148 of the Act, as the said letter was filed by the appellant after the time limit of 30 days provided to do so in terms of notice dated 11.02.208 issued under sectio
VEENA SINGH,KAUSHAMBI vs ACIT(CIR.-1), ALLAHABAD
SHRI SUBHASH MALGURIA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
ALLAHABAD DEVELOPMENT AUTHORITY,ALLAHABAD vs ACIT (EXEMPTION), LUCKNOW
SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)
ALLAHABAD DEVELOPMENT AUTHORITY,ALLAHABAD vs ACIT (EXEMPTION), LUCKNOW
SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)
ALLAHABAD DEVELOPMENT AUTHORITY,ALLAHABAD vs ACIT (EXEMPTION), LUCKNOW
SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)
