ITAT Amritsar Bench

SHREE SHYAM PRIVAR TRUST,MANSA vs COMMISSIONER OF INCOME TAX ( EXEMPTIONS), CHANDIGARH

MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)

M/S. NATRANG REGD ,JAMMU vs COMMISSIONER OF INCOME TAX ( EXEMPTIONS), CHANDIGARH

MR. CHARAT SINGH,NAWANSHAHAR vs INCOME TAX OFFICER, NAWANSHAHR

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)

SHRI PRINCE KUMAR,AMRITSAR vs INCOME TAX OFFICER WARD_2(1), AMRITSAR

SHRI PRINCE KUMAR,AMRITSAR vs INCOME TAX OFFICER WARD-2(1), AMRITSAR

GST authorities that this stock found was part of the stock of the assessee and these goods which were intercepted at Bathinda Railway Station on 27/09/2017. The DDIT (Investigation) directed the AETC Bathinda on 28/09/2017 to release the Gold. A copy of the letter dated 28/09/2017 is made part & parcel of grounds of appeal. On 29/09/2017 a letter was sent by AETC Bathinda to DDIT (Investigation) wherein the AETC Bathinda 6. 7.

MASTER SANSAR CHAND BARU MEMORIAL CHARITABLE TRUST,JAMMU vs COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH

MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)

MASTER SANSAR CHAND BARU MEMORIAL CHARITABLE TRUST,JAMMU vs COMMISSIONER OF INCOME TAX (EXEMPTIONS), CHANDIGARH

MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)

IRFAN SHAH,SRINAGAR vs INCOME TAX OFFICER, SRINAGAR

SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)

AMARJIT SINGH HUF,BAGHAPURANA, MOGA vs ITO WARD 1, MOGA

MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)

IRFAN AHMAD,SRINAGAR vs INCOME TAX OFFICER, SRINAGAR

M/S. C.L. GULHATI & SONS LIMITED,JAMMU vs DEPUTY COMMISSIONER OF INCOME TAX - CIRCLE-1, JAMMU

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SHRI BISHAN DASS S/O SH. JAGAT RAM ,KATHUA vs INCOME TAX OFFICER WARD, KATHUA

us. 3. Keeping in mind the principles of natural justice and considering the possibility of communication gaps during faceless regime, we deem it fit to afford another opportunity of hearing to the assessee to substantiate its case before Ld. AO. Accordingly, the impugned order is set aside and the assessment is restored back to the file of Ld. AO for de novo assessment after affording reasonable opportunity of hearing to the assessee. The assessee is directed to substantiate its case forth

INCOME TAX OFFICER, FEROZEPUR CANTT vs AROZEPAL SANDHU, VILLAGE RATTA KHERA

SHRI MANOJ KUMAR AGGARWAL (Accountant Member)

DCIT, CIRCLE-1, BATHINDA vs TALWANDI SABO POWER LTD, MANSA

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SHAKTI VIG,KALANAUR vs INCOME TAX OFFICER, GURDAS PUR

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SMT. KARAMJIT KAUR ,PATHANKOT vs INCOME TAX OFFICER WARD-6 (4), GURDASPUR

SHRI MANOJ KUMAR AGGARWAL (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)

SURINDER KUMAR,JALALABAD (W) vs ITO WARD 2(4), ABOHAR

SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)

MR.SURESH KUMAR KAKKAR,NAWANSHAHR vs INCOME TAX OFFICER , NAWANSHAHR

SH. MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER AND SH. UDAYAN DAS GUPTA (Judicial Member)

WANI IRON STEEL,SRINAGAR vs WARD 1 SRINAGAR, SRINAGAR

the tribunal the Ld. AR of the assessee filed a short paper-book containing copies of purchase invoice of all three (allegedly disputed) parties, copies of ledger accounts of the assessee in the books of the respective sellers and copies of confirmations of sales made and payments received and replies filed by the said three parties in response to notice u/s 133(6), with forwarding letters stating that replies could not be filed within stipulated time before AO, due to various reasons. 5. T

INCOME TAX OFFICER WARD-1 SRINAGAR, SRINAGAR vs WANI IRON STEEL, NOWGAM BY PASS

SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY (Accountant Member)