ITAT Amritsar Bench
3,234 judgments
LATE SH BHAGAT CHAJJU RAM MEMORIAL TRUST,JAMMU vs ITO EXEMPTION, JAMMU
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
LATE SH BHAGAT CHAJJU RAM MEMORIAL TRUST,JAMMU vs ITO EXEMPTION, JAMMU
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
LATE SH BHAGAT CHAJJU RAM,JAMMU vs ITO EXEMPTION JAMMU, JAMMU
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
LATE SH BHAGAT CHAJJU RAM MEMORIAL TRUST,JAMMU vs ITO, JAMMU
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
PRANAY MAHAJAN WELFARE TRUST,AMRITSAR vs INCOME TAX OFFICER- WARD 2(1), AMRITSAR
the Tribunal. Only a request for adjournment has been filed on the grounds that the ld. AR is busy on professional duties. It is seen from the order sheet entries that this appeal has been adjourned earlier on three previous occasions at the instance of the ld. AR.
PRANAY MAHAJAN WELFARE TRUST,AMRITSAR vs INCOME TAX OFFICER WARD -2(1), AMRITSAR
the Tribunal. Only a request for adjournment has been filed on the grounds that the ld. AR is busy on professional duties. It is seen from the order sheet entries that this appeal has been adjourned earlier on three previous occasions at the instance of the ld. AR.
PRANAY MAHAJAN WELFARE TRUST,AMRITSAR vs INCOME TAX OFFICER WARD 2(1), AMRITSAR
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
PRANAY MAHAJAN WELFARE TRUST,AMRITSAR vs INCOME TAX OFFICER WARD-2(1), AMRITSAR
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
PRANAY MAHAJAN WELFARE TRUST,MEDICAL ENCLAVE vs INCOME TAX OFFICER WARD -2(1), AMRITSAR
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SAINT BABA FATEH SINGH TRUST,BATHINDA vs EXEMPTION WARD, AMRITSAR
us, we condone the delay, taking into consideration the medical certificate of Fortis Hospital enclosed as evidence.
SHRI MOHAMMAD AMIN BHAT,ANANTNAG vs INCOME TAX OFFICER WARD-1, SRINAGAR
the Hon'ble Tribunal.
SHRI ABDUL AHAD WANI,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
HARBANS SINGH,P.O. KHERA DONA vs INCOME TAX OFFICER, BSNL EXCHANGE COLONY
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI VIPAN GUPTA ,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL- CIRCL;E, JAMMU
the learned CIT appeal. The Ld. AR undertakes to corporate in furnishing all the information may be required by the learned CIT appeal for the adjudication of the appeal on the issue raised by the assessee.
NASA AGRO INDUSTRIES PRIVATE LIMITED,FAZILKA vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-II, BATHINDA
LAKSHMI CHARITABLE TRUST,LAKSHMI NAGAR, JAMMU vs CIT EXEMPTION, CHANDIGARH
rejecting the application for registration on the ground that the trust deed does not contain a dissolution clause which makes it difficult to ascertain the distribution of assets if the trust were to be dissolved or ceased to exists.3. The ld. AR of the assessee in course of hearing submitted that the deed of trust has been amended and the necessary clause regarding the issue raised by the ld. CIT(E) has been cured and the supplementary deed of trust executed on 1st day of June 2025 contai
LAKSHMI CHARITABLE TRUST,LAKSHMI NAGAR, JAMMU vs CIT EXEMPTIONS, CHANDIGARH
DR. M. L. MEENA, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
GURDEV SINGH,JHOKE ROAD, FEROZEPUR vs THE INCOME TAX OFFICER, WARD-3(1), FEROZEPUR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
INDERJIT KAUR,NAKODAR vs INCOME TAX OFFICER, WARD, NAKODAR, NAKODAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
ABDUL FAROOQ,REASI vs ITO WARD, KATRA
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
