ITAT Amritsar Bench
3,234 judgments
SHRI FAYAZ AHMED BEIG,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
YADAV RICE MILLS,MUKTSAR vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2, BATHINDA, BATHINDA
him in the grounds of appeal.
ASHWANI KUMAR,UDHAMPUR vs ADDL. CIT, RANGE -2, JAMMU (AO), JAMMU
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
FARUKH KABIR,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR
rejection of the appeal, for inordinate delay u/s 249(3) of the Act.
SAINIK CO OPERATIVE HOUSE BUILDING SOCIETY LIMITED,JAMMU AND KASHMIR vs ITO WARD 1(1), JAMMU, JAMMU
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHAKEEL AHMAD SHEIKH,SRINAGAR vs INCOME TAX OFFICER WARD-3(3), SRINAGAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
CALORIES COUNT ,JALANDHAR vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
HANS RAJ MEMORIAL EDUCATIONAL SOCIETY,JALANDHAR vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, JALANDHAR
us.2. The Ld. AR advanced arguments and drew attention to settlement arrived at by assessee-group before Hon'ble Income Tax Settlement Commission (interim board) (in short ITSC). On the basis of these documents, Ld. AR contended that the assessee would be eligible to lay claim on impugned deduction. The Ld. CIT-DR also advanced arguments supporting rejection of application. Having heard rival submissions and upon perusal of case records, the appeal is disposed-off as under.
M/S. B. M. L. WELFARE TRUST,SRINGAR vs INCOME TAX OFFICER WARD- ( EXEMPTIONS), JAMMU
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
ZAKAT INFAQ&SADAQAH TRUST,SRINAGAR vs CIT(EXPEMPTION), CHANDIGARH
the Tribunal, the ld. AR of the assessee submitted that the registration application has been rejected on the grounds of deficiency in factual evidence and in absence of submissions of the applicant. He further submitted that the assessee has already filed documentary evidences of his activities including financial statement, bank statements and proof of activities conducted in online portal.
SAINIK CO-OPERATIVE HOUSE BUILDING SOCIETY LTD,JAMMU AND KASHMIR vs ITO WARD 1(1), JAMMU, JAMMU AND KASHMIR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
ISHAR INFRASTRUCTURE DEVELPOPERS PRIVATE LIMITED,BATHINDA vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, BATHINDA
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
MOHAMMAD HANIFA,CHUMIK, BAROO, KARGIL (LADAKH) vs INCOME TAX OFFICER, SRINAGAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
HERKULDIP SINGH,VPO BUTARI vs ITO WARD 4(2) ASR, AMRITSAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
AJAY AGGARWAL,AMRITSAR vs WARD 2(1), AMRITSAR, NEW C R BUILDING
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SAINIK COOPERATIVE HOUSE BUILDING SOCIETY LIMITED,SAINIK COLONY vs INCOME TAX OFFICER - WARD-1, JAMMU
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
CHETANAYA TRADERS,JALANDHAR vs ITO WARD 1(1), JALANDHAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI ALAKH SAHIBA TRUST,TALAB TILLO JAMMU vs CIT EXEMPTIONS, CHANDIGARH
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
SHRI ALAKH SAHIBA TRUST,TALAB TILLO JAMMU vs CIT EXEMPTIONS, CHANDIGARH
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
SHRI SAJAD RASOOL KHAN,SRINAGAR vs INCOME TAX OFFICER WARD-3, SRINAGR
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
