ITAT Amritsar Bench
3,234 judgments
HUMAIRA IFTIKHAR,JAWAHAR NAGAR SRINGAR vs INCOME TAX OFFICER WARD-3(1), SRINAGAR
SHRI MOHMMAD ABBAS BODA,ANANTNAG vs INCOME TAX OFFICER WARD-3(4), ANANTNAG
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
DILAWAR KOCHAY,ANANTNAG vs INCOME TAX OFFICER ANANTNAG, ANANTNAG
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI BHUSAN KUMAR,JALANDHAR vs INCOME TAX OFFICER WARD- 3 (1) , JALANDHAR
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI TAJINDER KUMAR,BATALA vs INCOME TAX OFFICER WARD-1, BATALA
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
SHRI TAJINDER KUMAR,BATALA vs INCOME TAX OFFICER WARD-1, BATALA
SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DASGUPTA (Judicial Member)
DY. COMMISSIONER OF INCOME TAX, THE CHINARS, NEAR GOVT. SILK FACTORY, RAJBAGH , SRINAGAR vs JAMMU AND KASHMIR POWER DEVELOPMENT CORPORATION LTD., SRINAGAR, KASHMIR
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, SRINAGAR, KASHMIR vs JAMMU AND KASHMIR POWER DEVELOPMENT CORPORATION LTD., SRINAGAR, KASHMIR
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE- SRINAGAR, RAJBAGH SRINGAR vs JAMMU AND KASHMIR POWER DEVELOPMENT CORPORATION LTD., SRINAGAR, KASHMIR
SHERWANI ISHTIAQ AHMED,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SHRI JAGJEET SINGH,PUNCH vs INCOME TAX OFFICER WARD-2(3), JAMMU
SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
BEANT COLLAGE OF ENGINEERING AND TECNOLOGY,GURDAS PUR vs INCOME TAX OFFICER WARD, GURDASPUR
SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
INCOME TAX OFFICER, WARD-1, FARIDKOT, BSNL BUILDING vs M/S VOHRA SOLVEX PVT. LTD, SADIQ ROAD
the ITO, Ward-2(4) in their statements recorded on 12.12.2016 and 13.12.2016 respectively, that they had not supplied any goods to the assessee company and only invoice bills have been issued. 3. The appellant craves leave to add, amend, alter, vary any or all the above grounds of
SHOWKAT SHAFI, S.O. MOHAMMAD YATOO, YATOO MANZIL NAGAM CHADOORA BUDGAM,SRINAGAR vs INCOME TAX OFFICER WARD-3(3), SRINAGAR
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)
HEMOPHILLA SOCIETY OF KASHMIR,SRINAGAR vs COMMISSIONER OF INCOME TAX ( EXEMPTIONS), CHANDIGARH
SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)
THE KASHMIR CROWN,BARAMULLA vs COMMISSIONER OF INCOME TAX ( EXEMPTIONS), CHANDIGARH
SHREE RADHA KRISHAN CHARITABLE SOCIETY,JALANDHAR vs THE COMMISSIONER OF INCOME TAX EXEMPTIONS, CHANDIGARH
SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)
INSTITUTE MANAGEMENT COMMITTEE SOCIETY,BATHINDA vs THE INCOME TAX OFFICER,EXEMPTION WARD,AMRITSAR, AMRITSAR
SH. UDAYAN DAS GUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)
HARBHAJAN SINGH KAHLON,GURDASPUR vs INCOME TAX OFFICER , GURDASPUR
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
SHREE SHYAM PRIVAR TRUST ,MANSA vs COMMISSIONER OF INCOME TAX ( EXEMPTIONS), CHANDIGARH
MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)
