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ITAT Amritsar Bench

3,234 judgments

SHRI MOHAMMAD AMIN SOFI,SRINAGAR vs INCOME TAX OFFICER WARD-2, SRINAGAR

ITA 358/ASR/2024[2017-18]Status: Disposed21/11/2025AY 2017-18

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

JAGTAR SINGH BRAR PROP. JAGTAR SINGH SADHU SINGH,BAGAPURANA vs INCOME TAX OFFICER, WARD 3, MOGA, MOGA

ITA 70/ASR/2025[2015-16]Status: Disposed18/11/2025AY 2015-16

SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)

PIRTPAL SINGH BRAR,MUKTSAR vs THE INCOME TAX OFFICER, WARD-2(2), MUKTSAR, MUKTSAR

ITA 38/ASR/2025[2019-20]Status: Disposed18/11/2025AY 2019-20

INDIAN TOOL TECHNOLOGY CENTRE,JALANDHAR vs ITO, WARD 1(1) , JALANDHAR

ITA 262/ASR/2024[2014-15]Status: Disposed18/11/2025AY 2014-15

SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)

SURJIT SINGH PARMAR,JALANDHAR vs INCOME TAX OFFICER, JALANDHAR

ITA 303/ASR/2023[2017-18]Status: Disposed18/11/2025AY 2017-18

the tribunal on the grounds contained in the memorandum of appeal.

VALLEY OIL MILLS PRIVATE LIMITED,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, JAMMU

ITA 95/ASR/2025[2013-14]Status: Disposed17/11/2025AY 2013-14

us.3. From assessee's paper-book, it is quite clear that the assessee had furnished voluminous documents (approx. 300 Pages) before Ld. AO in support of the impugned purchases. However, the same has not been considered at all and the assessment has been framed in a cryptic manner. This being so, we set aside the orders of lower authorities and direct Ld. AO for de novo assessment with a direction to the assessee to plead and prove its case forthwith.

SMT. ANITA RANI,JAMMU vs INCOME TAX OFFICER WARD-1, PATHANKOT

ITA 246/ASR/2025[2012-13]Status: Disposed17/11/2025AY 2012-13

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SHRI JASPAL SINGH,DASUYA vs INCOME TAX OFFICER WARD, DASUYA

ITA 245/ASR/2025[2019-20]Status: Disposed17/11/2025AY 2019-20

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SHRI BASHIR AHMED BEIGH,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR

ITA 244/ASR/2025[2017-18]Status: Disposed17/11/2025AY 2017-18

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

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

ITA 243/ASR/2025[2012-13]Status: Disposed17/11/2025AY 2012-13

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

YADWINDER SINGH,CHHEHRATA vs ITO WARD 5(5), AMRITSAR , MALL ROAD AMRITSAR

ITA 52/ASR/2024[2017-18]Status: Disposed17/11/2025AY 2017-18

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SHRI AJIT SINGH S/O SH. KARTAR SINGH ,SHEED BHAGAT SINGH NAGAR vs INCOME TAX OFFICER , NAWANSHAHAR

ITA 336/ASR/2024[2012-13]Status: Disposed17/11/2025AY 2012-13

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SHRI HARJINDER SINGH ,GURDASPUR vs INCOME TAX OFFICER WARD-6 (4)(, GURDASPUR

ITA 207/ASR/2024[2011-12]Status: Disposed17/11/2025AY 2011-12

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

RADHE SHAMKA FOUNDATION,AMRITSAR vs DCIT/ACIT CIRCLE-1 ASR, AMRITSAR

ITA 345/ASR/2025[2025-26]Status: Disposed14/11/2025AY 2025-26

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

RADHE SHAMKA FOUNDATION,AMRITSAR vs DCIT/ACIT CIRCLE-1, ASR, AMRITSAR

ITA 344/ASR/2025[2025-26]Status: Disposed14/11/2025AY 2025-26

the Worthy CIT(E) 6. That on law, facts and circumstances of the case, the worthy CIT(E) has erred in rejecting the application of the applicant seeking registration u/s 12A on erroneous holding that salary of Rs.1,20,000/ being paid to one of the trustees is not mentioned in any clause of the Trust deed even when there is no such requirement of mentioning this in the Trust deed.

YASIR BILAL KHAN PROP. MS KHAN IMPEX FRUIT MANDI, PARIMPORA SRINAGAR,JAMMU AND KASHMIR vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE JAMMU , SRINAGAR

ITA 332/ASR/2024[2017-2018]Status: Disposed14/11/2025AY 2017-2018

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

SHRI SAJID BASHIR KHAN,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR

ITA 302/ASR/2024[2017-18]Status: Disposed14/11/2025AY 2017-18

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

SANTOKH SINGH,AMRITSAR vs ITO WARD 2(1), AMRITSAR

ITA 28/ASR/2024[2018-19]Status: Disposed14/11/2025AY 2018-19

the ld. First appellate authority has been dismissed without adjudication on the grounds contained in Form No. 35, in absence of any submission or any response to notices on four separate occasions.5. Now, the assessee is in appeal before the tribunal and the ld. AR of the assesse was aggrieved on the ground that no proper opportunity was allowed by the ld. First appellate authority and the grounds of appeal contained in the memorandum of appeal has not been adjudicated on merits.6. He furt

SHADI LAL TICKOO,SARKANLIGUND, ANANTNAG vs CIT(APPEALS), NFAC DELHI

ITA 318/ASR/2023[2017-18]Status: Disposed14/11/2025AY 2017-18

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

KHURSHID AHMAD DAR,JAMMU AND KASHMIR, INDIA vs ITO WARD, UDHAMPUR, UDHAMPUR

ITA 236/ASR/2025[2017-18]Status: Disposed10/11/2025AY 2017-18

DR. MITHA LALMEENA, HON'BLE (Accountant Member), SHRI UDAYAN DAS GUPTA, HON'BLE (Judicial Member)