ITAT Amritsar Bench
3,234 judgments
SIKH MISSIONARYCOLLEGE,LUDHIANA vs INCOME TAX OFFICE, EXMEPTION WARD, JALANDHAR
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
MESODINI FOUNDATION,JALANDHAR vs INCOME TAX OFFICER (EXEMPTION), JALANDHAR
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
MOHAMMAD MUZAMIL MUSHTAQ WANI,KULGAM vs INCOME TAX OFFICER, INCOMETAX DEPARTMENT
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
GEETA VASHISTHA,TALWANDI BHAI vs INCOME TAX OFFICER WARD -3 (1), FEROZEPUR
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
SHRI LAKHBIR SINGH ,TARAN TARAN vs INCOME TAX OFFICER WARD, TARN TARAN
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
SHRI KARTAR SINGH ,HOSHIARPUR vs INCOME TAX OFFICER, DASUYA
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
DARSHAN SINGH,MOGA vs ITO WARD I MOGA, MOGA
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX, JALANDHAR vs M/S JASDEEP KAUR CHADHA, JALANDHAR
the CIT(A), but the Ld.CIT(A) has failed to consider the same.
BHAI DAYA SINGH JI BHAI HIMMAT SINGH JI NISHKAM SATSANG SABHA THROUGH ITS MANAGING TRUSTEE,LUDHIANA, PUNJAB vs THE COMMISSIONER OF INCOME-TAX (EXEMPTIONS), CHANDIGARH
SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
BHAI DAYA SINGH JI BHAI DHARAM SINGH JI NISHKAM SATSANG SABHA,LUDHIANA vs THE COMMISSIONER OF INCOME-TAX (EXEMPTIONS), CHANDIGARH
SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
JASDEEP KAUR CHADHA-JALANDHAR,PUNJAB vs JAO THE DCIT CIRCLE-4 JALANDHAR, PUNJAB
SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
SHRI BILAL AHMAD HAZARI,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
DCIT, CENTRAL CIRCLE, SRINAGAR vs SH. JALAL UD DIN KHUROO, SRINAGAR
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
DCIT, CENTRAL CIRCLE,, SRINAGAR vs SH. JALAL UD DIN KHUROO, SRINAGAR
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
DCIT, CENTRAL CIRCLE, SRINAGAR vs SH. JALAL UD DIN KHUROO, SRINAGAR
or at the time of hearing of the appeal."
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, SRINAGAR, SRINAGAR vs SH. JALALU UD DIN KHUROO, SRINAGAR
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
CHANCHALA KUMARI,JAMMU AND KASHMIR vs INCOME TAX OFFICER, WARD 1(1), JAMMU, JAMMU
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
GURPREET SINGH KHURANA,JALANDHAR vs ITO WARD 1(5), JALANDHAR
us. The ld. AR has submitted an application for condonation of delay which is reproduced as below: That the appeal filed before the Hon'ble Bench in this case on 27.09.2024, against the order dated 19.07.2024 of NFAC/CIT(A), as pointed out by the registry, is late by 10 days, and the cause of delay is humbly explained below while seeking the delay to be condoned: "1. The appellant herein has been living in Canada for the past over two years and the orders/notices are received by him in his
SHRI GULZAR AHMAD DAR ,ANANTNAG vs INCOME TAX OFFICER WARD-1, SRINAGAR
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI BRAJESH KUMAR SINGH (Accountant Member)
MONIKA SHEKHRI MOHALLA DEVI ASTHAN NOORMAHAL JALANDHAR ,PUNJAB vs THE INCOME TAX OFFICER WARD-2, JAO THE INCOME TAX OFFICER WARD-1 PHAGWARA , PUNJAB
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KHETTRA MOHAN ROY (Accountant Member)
