ITAT Amritsar Bench
3,234 judgments
AMARJOT SINGH,GURDASPUR vs INCOME TAX OFFICER WARD GURDASPUR, GURDASPUR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SANDEEP SINGH,NAWANSHAHR vs INCOME TAX OFFICER, NAWANSHAHR
SH. YASH PAUL KHANNA PROP.,JALANDHAR vs INCOME TAX OFFICER, JALANDHAR
FAQIR CHAND PROP FAQIR CHAND & SONS R S PURA JAMMU,JAMMU vs INCOME TAX OFFICER WARD 1(1) JAMMU AAYKAR BHAWAN RAIL HEAD COMPLEX PANAMA CHOWK JAMMU, JAMMU
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
MBS IMPEX INDIA,NAWANSHAHAR vs INCOME TAX OFFICER, NAWANSHAHAR
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
OM CHANDAN BRAHAM PUTRA SANSTHA OLD AGE HOME,JAGTI JAMMU vs CIT EXEMPTIONS, CHANDIGARH
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
OM CHANDAN BRAHAM PUTRA SANSTHA OLD AGE HOME,JAGIT, JAMMU vs CIT EXEMPTIONS, CHANDIGARH
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
BOARD OF PROFESSIONAL ENTRANCE EXAMINATIONS,JK BOARD OF PROFESSIONAL ENTRANCE EXAMINATIONS vs ITO (TDS), SRINAGAR, ITO (TDS), SRINAGAR
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
BOARD OF PROFESSIONAL ENTRANCE EXAMINATIONS,JK BOARD OF PROFESSIONAL ENTRANCE EXAMINATIONS vs ITO (TDS), SRINAGAR, SILK FACTORY ROAD SRINAGAR
ABDUL REHMAN BHAT,SRINAGAR vs ITO WARD 1 SRINAGAR, SRINAGAR
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHEERAZ MUSTAFA CHOPAN,SHOPIAN vs INCOME TAX OFFICER- WARD, ANANTNAG
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
YUVA GAU SEWAK WELFARE SOCIETY,BARNALA vs CIT EXEMPTIONS, CHANDIGARH
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SUMAN CHHABRA,JAMMU AND KASHMIR vs WARD 1(1), JAMMU, JAMMU AND KASHMIR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
GARDEX HUMAN FOUNDATION ,KARTAR PUR vs COMMISSIONER OF INCOME TAX ( EXEMPTIONS), CHANDIGARH
the tribunal the ld. AR of the assessee trust submitted that the trust is very much engaged in various charitable activities as per its objects contained in the trust deed and he further referred to (page no. 29) of the paper book where the acknowledgment of response as called for by the ld. CIT(E) has been uploaded in the online portal.
GARDEX HUMAN FOUNDATION,KARTAR PUR vs COMMISSIONER OF INCOME TAX( EXEMPTIONS), CHANDIGARH
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI SANATAN DHARAM SHITAL NATH ASHRAM SABHA,JAMMU vs CIT EXEMPTIONS, CHANDIGARH
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
NEERAJ KUMAR SETHI,DELHI vs ITO, NATIONAL FACELESS APPEAL CENTRE (NFAC)
framing the, assessment requiring the assessee to submit as to why the proposed variation to the returned income should not be made as a result the order passed by Id. CIT(A) also becomes null and void and infructuous.2. That the Id. CIT(A) has erred in law and on facts in confirming the addition of Rs.1,98,47,645 made by the AO simply relying upon the statement of a third party recorded by DDIT (inv.) at the back of the assessee without allowing any opportunity to the assessee to rebut the
SHRI MOHMMAD YASEEN ,DODA vs INCOME VTAX OFFICER WARD, UDHAMPUR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
BHABRIANI SAMADH BABA VERA JI WELFARE SOCIETY,AMRITSAR vs THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH, CHANDIGARH
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
PARDHAN ACHARYA PUJYA SHRI SOHAN LAL JAIN SAMARAK SAMITI,AMRITSAR vs THE COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
