ITAT Amritsar Bench

INCOME TAX OFFICER, FEROZEPUR vs MS.JATIN AGRO, FORT ROAD

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

INCOME TAX OFFICER, WARD-3(1),FEROZEPUR, FEROZEPUR vs MS.JATIN AGRO, FORT ROAD

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

DIVAY MOHINDRU,JALANDHAR vs INCOME TAX OFFICER, JALANDHAR

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

EMM. KAY ELECTRICALS,,JALANDHAR vs ASSISTANT COMMISSIONER OF INCOME TAX, JALANDHAR

Shri MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

CHAND JEWELLERS,NAKODAR vs INCOME TAX OFFICER, JALANDHAR

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

PANKAJ JINDAL CONTRACTOR,MANSA vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-I, BATHINDA, BATHINDA

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

BALJIT SINGH,FIROZEPUR vs INCOME TAX OFFICER, FEROZEPUR

Tribunal.

WECAN,RAJAURI vs CIT(E), CHANDIGARH, CHANDIGARH

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

WE CAN,RAJOURI vs CIT(E), CHANDIGARH, CHANDIGARH

the Tribunal on the following grounds: "1. The order of worthy CIT (E) is bad in law and on facts of the case.

NAZIR AHMAD BHAT,ANANTNAG vs ITO, ANANTNAG

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

NAZIR AHMAD BHAT,ANANTNAG vs ITO, ANANTNAG

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

THE AASH FOUNDATION,TRIKUTA NAGAR, JAMMU vs CIT EXEMPTIONS, CHANDIGARH

the Tribunal, in course of hearing, the ld. AR of the assessee submitted a certificate of registration under the 'Societies Registration Act', 1860, issued by the Registrar J & K Government being Registration No. 161-CSA of 2022 dated 28.02.2022 and submitted that as per provisions, this particular society has been 're-registered' under the Societies Registration Act, 1860 and as such, he has prayed for an opportunity of hearing before the ld. CIT(E) so that this document may be considered

INCOME TAX OFFICER, WARD23 ABOHAR, ABOHAR vs DEEPAK ELECTRONICS, JALALABAD

SHRI JASBIR SINGH SAHNI,BATHINDA vs INCOME TAX OFFICER WARD-1, BATHINDA

Tribunal.

SURJIT SINGH 29-D GURU AMAR DASS AVENUE AJANALA ROAD AMRITSAR,AMRITSAR vs INCOME TAX OFFICER WARD 2(1) AMRITSAR INCOME TAX OFFICE AAYKAR BHAWAN MAQBOOL ROAD AMRITSAR, AMRITSAR

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

SURJIT SINGH 29-D GURU MAR DASS AVENUE AJNALA ROAD AMRITSAR,AMRITSAR vs INCOME TAX OFFICER WARD 2(1) AMRITSAR INCOEM TAX OFFICE AAYKAR BHAWAN MAQBOOL ROAD AMRITSAR, AMRITSAR

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

TRANSWORLD MUSLIM UNIVERSITY DIAGNOSTIC CENTRE,BARBAR SHAH SRINAGAR vs INCOME TAX OFFICER WARD-( EXEMPTIONS), JAMMU

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

TRANSWORLD MUSLIM UNIVERSITY DIAGNOSTIC CENTRE,BARBAR SHAH SRINAGAR vs INCOME TAX OFFICER WARD-( EXEMPTIONS), JAMMU

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

RASMA FINANCE CO,BALACHAUR vs ITO WARD, NAWANSHAHR, INCOME TAX OFFICER

Tribunal.

MANINDER JIT SINGH SON OF SH HAKAM SINGH NEAR CHIEF AGRI OFFICE CIRCULAR ROAD FARIDKOT,FARIDKOT vs INCOME TAX OFFICER WARD 3(4) FARIDKOT, FARIDKOT

Tribunal.