ITAT Amritsar Bench
3,234 judgments
INCOME TAX OFFUICER WARD-1(4), MANSA vs SH. HARDEV SINGH THROUGH LEGAL HEIR SON OF SH. NIRANJAN SINGH, BUDHLADA
EEH EFF BROTHERS,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, AMRITSAR vs SMT. JYOTI SAROOP GROVER, MALOUT
HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI UDAYAN DAS GUPTA (Judicial Member)
JYOTI SAROOP GROVER PROP. MS SANT METAL INDUSTRIES SEKHU ROAD, WARD 7 MALOUT,PUNJAB vs THE AO NFAC DELHI JURISDICTIONAL AO THE ACIT CENTRAL CIRCLE AMRITSAR, PUNJAB
SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA, JM 1. आयकर अपील सं./ ITA No. 335/ASR/2024 (निर्धारण वर्ष / Assessment Year: 2021-22) | | | | |:----------------------------------------------------------------------------------|:------------|:----------------------------------------------------| | Ms. Jyoti Saroop Grover (Prop. Ms. Sant Metal Industries) Sekhu Road, Ward No 7 Malout, Punjab – 152 107 | बनाम / Vs. | DCIT - Central Circle Amritsar Punjab-143001 | | स्थायील
KULBIR SINGH ,SABJI MANDI TARN TARAN vs INCOME TAX OFFICER WARD 1 TARN TARAN , INCOME TAX OFFICER WARD TARN TARAN
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
VIKRAM KHANNA,AMRITSAR vs ITO, INCOME TAX DEPARTMENT
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SMT. RAJWANT KAUR SARAO,AMRITSAR vs INCOME TAX OFFICER WARD-5(4), AMRITSAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI. MOHD SHABIR MIR,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI ABDUL AHAD SHAH,JAMMU vs INCOME TAX OFFICER WARD-1, SRINAGAR
SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
M/S. RPK BRICKS MANUFACTURERS,,FEROZEPUR vs THE INCOME TAX OFFICER, FEROZEPUR
SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
SHRI YASH PAUL MALHOTRA,JALANDHAR vs DEPUTY COMMISSIONER OF INCME TAX CIRCLE-1, JALANDHAR
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. BRAJESH KUMAR SINGH (Accountant Member)
SHRI YASH PAUL MALHOTRA,JALANDHAR vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1, JALANDHAR
initiation of penalty proceedings u/s 271(1)(C) of the Act which makes the penalty imposed illegal and bad in law.
NARESH KUMAR,BALACHAUR vs INCOME TAX OFFICER, NAWANSHAHR, NAWANSHAR
SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. BRAJESH KUMAR SINGH (Accountant Member)
GURU GOBIND SINGH STUDY CIRCLE,LUDHIANA vs INCOME TAX OFFICER (EXEMPTION), JALANDHAR
us. Upon perusal of para 3.2 of the impugned order, it could be seen that the approval has been denied for non-compliance on the part of the assessee. The only prayer of Ld. AR is to afford another opportunity of hearing to plead and prove its case. The Ld. CIT-DR, on the other hand, has pleaded for dismissal of the appeal.
OSAKA ALLOYS & STEEL PRIVATE LIMITED,JALANDHAR vs DCIT/ACIT, CIRCLE-1, JLD, JALANDHAR
disallowing the excise duty credit of Rs.5,26,484/-.
SHRI GURDEV SINGH ,MOGA vs INCOME TAX OFFICER WARD-1, MOGA
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SOOFI TYRE PALACE,ANANTNAG vs INCOME TAX OFFICER WARD, UDHAMPUR
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SOOFI TYRE PALACE,ANANTNAG vs INCOME TAX OFFICER WARD, UDHAMPUR
lower authorities. The Ld. CIT-DR, on the other hand, pleaded for dismissal of the appeal.
SOOFI TYRE PALACE,ANANTNAG vs INCOME TAX OFFICER WARD, UDHAMPUR
us. The Ld. AR has made a prayer for disposal of appeal on merits and stated that the assessee is in a position to plead and prove its case if another opportunity is granted to the assessee before lower authorities. The Ld. Sr. DR has pleaded for dismissal of the appeal.
SOOFI TYRE PALACE,ANANTNAG vs INCOME TAX OFFICER WARD, UDHAMPUR
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
