ITAT Amritsar Bench

MUZAFAR AHMAD SHAH,ANANTNAG vs INCOME TAX OFFICER WARD, ANANTNAG

SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

CHINTPURANI MANDIR ( BRAHAM AKHARA) PARBHANDAK COMMITTEE,JALANDHAR vs COMMISSISSIONER OF INCOME TAX ( EXEMPTIOPNS), CHANDIGARH

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

NAVJOT KAUR,SUBHANPUR vs INCOME TAX OFFICER, KAPURTHALA

first appellate authority and accordingly, the assessment was confirmed against which the assessee is in further appeal before Tribunal.

AMNINDER SINGH,PATHANKOT vs INCOME TAX OFFICER, WARD-1, PATHANKOT, PATHANKOT

Tribunal. The Ld. Sr. DR pleaded for dismissal of the appeal.

SHRI SHABIR AHMAD GANIE,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR

lower authorities which has been opposed by Ld. Sr. DR. The Ld. AR stated that the assessee is in a position to substantiate its case. The registry has noted delay of 442 days, the condonation of which has been sought by Ld. AR on the strength of condonation petition which is accompanied by an affidavit of the assessee wherein it has been stated that the notices were served on email Id of the tax consultant who failed to respond to the same.

SHRI VIPAN GUPTA,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, JAMMU

Tribunal. The only prayer of Ld. AR is another opportunity of hearing on the ground that the assessee is in a position to substantiate its case. The Ld. Sr. DR pleaded for dismissal of the appeals.2. Keeping in mind the principles of natural justice, I deem it fit to grant another opportunity of hearing to the assessee. Accordingly, the impugned orders are set aside for all the years and the respective appeals are restored back to Ld. CIT(A) for de novo adjudication on merits with a directi

SHRI VIPAN GUPTA,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, JAMMU

Tribunal. The only prayer of Ld. AR is another opportunity of hearing on the ground that the assessee is in a position to substantiate its case. The Ld. Sr. DR pleaded for dismissal of the appeals.2. Keeping in mind the principles of natural justice, I deem it fit to grant another opportunity of hearing to the assessee. Accordingly, the impugned orders are set aside for all the years and the respective appeals are restored back to Ld. CIT(A) for de novo adjudication on merits with a directi

SHRI VIPAN GUPTA,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE, JAMMU

Tribunal. The only prayer of Ld. AR is another opportunity of hearing on the ground that the assessee is in a position to substantiate its case. The Ld. Sr. DR pleaded for dismissal of the appeals.2. Keeping in mind the principles of natural justice, I deem it fit to grant another opportunity of hearing to the assessee. Accordingly, the impugned orders are set aside for all the years and the respective appeals are restored back to Ld. CIT(A) for de novo adjudication on merits with a directi

SATIA INDUSTRIES LIMITED,MUKTSAR vs DCIT/ACIT CIRCLE I, BATHINDA, BATHINDA

DAMANJOT SINGH JUNEJA,JALANDHAR vs ITO, WARD 2(1), JALANDHAR, JALANDHAR

Tribunal.

SHRI. MOHAMMAD YOUSF SOFI,PULWAMA vs INCOME TAX OFFICER WARD-1, SRINAGAR

Tribunal.

SHRI NAVAL KISHORE SINGH,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, JAMMU

DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)

BALWINDER SINGH,MOGA vs INCOME TAX OFFICER, WARD-1, MOGA

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

KUNAL ARORA,AMRITSAR vs AO WARD 5 (3), AMRITSAR

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

MASTER GENERAL STORE PROP MOHAMMAD FAROOQ BHAT MAHARAJA BAZAR SRINAGAR J AND K,SRINAGAR vs INCOME TAX OFFICER WARD 2 SRINAGAR INCOME TAX OFFICE DHARMARTH TRUST BUILDING BARBAR SHAH SRINAGAR, SRINAGAR

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

SNATAN DHARM SABHA,MUKERIAN vs INCOME TAX OFFICER WARD( EXEMPTIONS), JALANDHAR

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

GURPREET SINGH PANNU,JALANDHAR vs INCOME TAX OFFICER, JALANDHAR

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

SALIL KUMAR,AMRITSAR vs DCIT CIRCLE 4 ASR, C R REVENUE BUILDING AMRITSAR

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

ASSISTANT COMMISSIONER OF INCOME TAX, JAMMU vs SH. TAAHOOO AHMED BAZAZ, SRINAGAR

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

PRAMJEET KAUR,MANDI DABWALI vs INCOME TAX OFFICER, MANSA

the Tribunal has been filed on 12th April, 2025 and as such, the delay in filing this appeal was not willful and there was no intentional neglect on the part of the assessee in filing the same. She prayed for condonation of the delay and admission of the appeal to be heard on merits.3. The ld. DR has no objection.