ITAT Amritsar Bench
3,234 judgments
KASHMIR ANIMAL WELFARE FOUNDATION,DARD PORA, KREERI, BARAMULLA, JAMMU AND KASHMIR vs ITO WARD 1, SRINAGAR, SRINAGAR
HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
KASHMIR ANIMAL WELFARE FOUNDATION,DARD PORA, KREERI, BARAMULLA, JAMMU AND KASHMIR vs ITO WARD 1, SRINAGAR, SRINAGAR
HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SHRI BALJINDER SINGH CHAHAL,AMRITSAR vs INCOME TAX OFFICER WARD-2(1), AMRITSAR
HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
TRIKUTA TRADERS,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE--1, SRINAGAR
us, has filed various documents which include copy of partnership deed, synopsis, and financial statements in support of impugned deposits.2. Keeping in mind the principles of natural justice, we set aside the impugned order and restore the appeal back to the file of Ld. CIT(A) to reconsider these evidences with a direction to the assessee to plead and prove its case forthwith.
RASHPAL CHAND,NAWANSHAHR vs ITO, WARD NAWANSHAHR, NAWANSHAHR
HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
RAJ KUMAR & CO,NAWANSHAHR vs INCOME TAX OFFICER, NAWANSHAHR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
NARDEEP SINGH,HOSHIARPUR vs INCOME TAX OFFICER WARD, DASUYA
HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
BALWINDER KAUR,MOGA vs INCOME TAX OFFICER WARD-1, MOGA
us.3. The Ld. AR has raised a pertinent legal ground to state that reopening was bad-in-law and in derogation of the provisions of Sec.151A read with CBDT Notification No.18/2022 dated 29-03-2022 which mandate issuance of such notice by Faceless Assessing Officer (FAO) only. The Ld. AR asserted that in terms of ratio of various decisions of jurisdictional High Court, issuance of notice u/s 148 by Jurisdictional Assessing Officer (JAO) instead of Faceless Assessing Officer (FAO) would vitiat
SHRI NISAR AHMED ,JAMMU vs INCOME TAX OFFICER WARD-1(1), JAMMU
HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
SHRI KRISHAN KUMAR,BATHINDA vs INCOME TAX OFFICER WARD-1(1), BATHINDA
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
PEPSU ROAD TRANSPORT CORPORATION,KAPURTHALA vs INCOME TAX OFFICER (TDS), JALANDHAR, JALANDHAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
RAVINDER SINGH BRAR,FARIDKOT, PUNJAB vs INCOME TAX OFFICER, FARIDKOT
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
INCOME TAX OFFICER, JALANDHAR vs SANT TARLOK SINGH SATSANG GHAR RELIGIOUS CHARITABLE TRUST, KAHNA DHESIAN
the Income Tax Appellate Tribunal is Rs.60,00 000/-. The relevant Paras 2, 3 & 5 of said Circular read as under: -
INCOME TAX OFFICER, WARD-4(2), JALANDHAR, , CIVIL LINES vs SH. BARJESH SINGHAL, MODERN COLONY
KARNAIL SINGH UPPAL,PHILLAUR vs ITO-2, PHAGWARA, PHAGWARA
SHRI GURDEV SINGH,FEROZEPUR vs INCOME TAX OFFICER WARD-1(5), JALANDHAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
AMARJOT SINGH VILLAGE BABEHALI DISTT GURDASPUR,GURDASPUR vs INCOME TAX OFFICER WARD GURDASPUR G T ROAD GURDASPUR, GURDASPUR
AMARJOT SINGH VILLAGE BABEHALI DISTT GURDASPUR,GURDASPUR vs INCOME TAX OFFICER WARD GURDASPUR, GURDASPUR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
AMARJOT SINGH VILLAGE BABEHALI DISTT GURDASPUR,GURDASPUR vs INCOME TAX OFFICER WARD GURDASPUR, GURDASPUR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
AMARJOT SINGH,VILLAGE BABEHALI DISTT GURDASPUR vs INCOME TAX OFFICER GURDASPUR, GURDASPUR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
