ITAT Amritsar Bench

M/S. RAMSON SWEETS,NAWANSHAHAR vs INCOME TAX OFFICER WARD, NAWANSHAHAR

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

HARDIAL SINGH,HOSHIARPUR vs INCOME TAX OFFICER, HOSHIARPUR

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

SHRI ZAFFAR MEHRAJ SHAH,SRINAGAR vs INCOME TAX OFFICER WARD-3 (3), SRINAGAR

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

THE MARULA CO-OP M/P A/S SOCIETY LIMITED,GARHSHANKAR,HOSHIARPUR vs ITO(WARD-4)HOSHIARPUR, HOSHIARPUR

SHRI YUSUF MOHD WANI,PULWAMA vs INCOME TAX OFFICER WARD, UDHAMPUR

SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)

GANGA SINGH AGRO CO,G.T ROAD, DASUYA vs PRINCIPAL COMMISSIONER OF INCOME TAX - 1, JALANDHAR, JALANDHAR

HILAL AHMAD MIR,SRINAGAR vs INCOME TAX OFFICER, INCOME TAX ASSESSMENT

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

SHRI UPKAR SINGH SANDHU,AMRITSAR vs INCOME TAX OFFICER WARD-2(1), AMRITSAR

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

OXFORD EDUCATIONAL SOCIETY,MOGA vs ITO EXEMPTIONS WARD, JALANDHAR, JALANDHAR

SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)

ASHOK KUMAR CHOPRA,JALANDHAR vs ASSTT. COMMISSIONER OF INCOME TAX, JALANDHAR

SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)

SHRI BILAL AHMAD SHEIKH,SRINAGAR vs INCOME TAX OFFICER WARD-1, SRINAGAR

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

HARVINDER SINGH BULLAR,VPO RANJITGARH, MUKTSAR vs THE INCOME TAX OFFICER, WARD-2(2), MUKTSAR, MUKTSAR

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

GURMEET SINGH,VILLAGE DALA PO BEHARAMPUR vs INCOME TAX OFFICER , WARD GURDASPUR

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

SHRI GURCHARAN SINGH RAI ,NAWANSHAHAR vs INCOME TAX OFFICER WARD, NAWANSHAHAR

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

SHRI GURCHARAN SINGH RAI,NAWANSHAHAR vs INCOME TAX OFFICER WARD, NAWANSHAHR

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

SHRI GURCHARAN SINGH RAI,NAWANSHAHAR vs INCOME TAX OFFICER WARD, NAWANSHAHR

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

SHRI GURCHAHARN SINGH RAI ,NAWANSHAHR vs INCOME TAX OFFICER WARD, NAWANSHAHR

IN THE INCOME TAX APPELLATE TRIBUNAL AMRITSAR BENCH, AMRITSAR (HYBRID COURT) BEFORE SH. UDAYAN DASGUPTA, JUDICIAL MEMBER AND SH. KRINWANT SAHAY, ACCOUNTANT MEMBER I.T.A. Nos. 467 to 471/Asr/2024 Assessment Years: 2013-14 to 2017-18 Gurcharan Singh Rai S/o Atma Singh, Near Shivalik Public School, Chandigarh Road, Nawanshahr 144514 [PAN: AQQPR 8874H] (Appellant) Vs. Income Tax Officer, Nawanshahr (Respondent) Appellant by : Written submissions Respondent by : Sh. Manpreet Singh Duggal, Sr. D.

SHRI GURCHARAN SINGH RAI ,NAWANSHAHAR vs INCOME TAX OFFICER WARD, NAWANSHAHAR

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

SHRI ARUN KUMAR,JAMMU vs INCOME TAX OFFICER WARD-1(1), JAMMU

passing the order u/s Section 147 r.w.s 144B of the Income Tax Act, 1961 thereby making the addition of Rs.18,50,000/-, as such, the order of the AO is liable to be cancelled. Similarly, the CIT(A) has also grossly erred in confirming the addition of Rs. 15,50,000/- out of the addition made of Rs.18,50,000/- by the assessing officer. 3. That this is case which has been reopened on the basis of borrowed satisfaction and there was no independent application of mind of the A.O which is not per

AMIT SHARMA,BASTI NAU, JALANDHAR vs DEPUTY COMMISSIONER OF INCOME TAX, JALANDHAR

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