ITAT Chandigarh Bench
6,746 judgments
RAMAN GOYAL,CHANDIGARH vs DEPUTY COMMISSIONER OF INCOME TAX, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
RAMAN GOYAL,CHANDIGARH vs DEPUTY COMMISSIONER OF INCOME TAX, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
HARPAL KAUR,CHANDIGARH vs INCOME TAX OFFICER WARD 2(1), CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
HARPAL KAUR,CHANDIGARH vs INCOME TAX OFFICER, WARD2(1), CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
DCIT, CIRCLE-I, LUDHIANA, LUDHIANA vs HEMANT SOOD (HUF), LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
JAI GOPAL GOYAL,MOHALI vs INCOME TAX OFFICER, WARD 6(1), MOHALI
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
INCOME TAX OFFICER, KURUKSHETRA vs JASVIR SINGH, VILLAGE DIWANA TEHSIL PEHOWA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
KEHAR SINGH,CHANDIGARH vs INCOME TAX OFFICER, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), CHANDIGARH, CHANDIGARH vs DEEP KAUR PANNU THROUGH L/H RANJI SINGH PANNU & GURBILAS PLATO SINGH PANNU, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
AVTAR SINGH,KHARAR vs PCIT-1, CHANDIGARH, CHANDIGARH
HARYANA BACKWARD CLASSES AND ECONOMICALLY WEAKER SECTION KALYAN NIGAM,CHANDIGARH vs ITO WARD 2(1), CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
PAWAN PURI, H.NO 3343, STREET NO.3, CHEMMA COLONY, LUDHIANA PUNJAB,LUDHIANA vs INCOME TAX OFFICER WARD-2 RISHI NAGAR,LUDHIANA, LUDHIANA
the Tribunal against the order of the ld. Commissioner of Income Tax (Appeals) [in short ‘the CIT (A)'] dated 12.11.2024 passed for assessment year 2017-18.
EMSON TOOLS MFG. CORPN. LTD.,LUDHIANA vs DCIT, CIRCLE 1 LUDHIANA, LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
EMSON TOOLS MFG. CORPN. LTD.,LUDHIANA vs DCIT, CIRCLE 1, LUDHIANA, LUDHIANA
due date of filing of return, then no disallowance is to be made. Thus, according to him, there was no prima-facie case, it was a debatable point and it should have not been disallowed under Section 143(1). In support of his contention, he relied upon judgement of Hon'ble Chhattisgarh High Court rendered in TAXC No. 56 of 2025 in the case of Raj Kumar Bothra Vs DCIT. He placed on record copy of this judgement. By virtue of this judgement, ld. counsel for the assessee sought to contend that
SUNDEEP KAPILA,HIMACHAL PRADESH vs ADDITIONAL COMMISSIONER CENTRAL, CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
SUNDEEP KAPILA,HIMACHAL PRADESH vs ADDITIONAL COMMISSIONER CENTRAL, CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
SUNDEEP KAPILA,HIMACHAL PRADESH vs ADDITIONAL COMMISSIONER CENTRAL, CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), CHANDIGARH vs POONAM KHETRAPAL SINGH, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
MAHARAWAL KHEWAJI TRUST,,FARIDKOT vs DCIT, C-1 (E), CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
SHRI VINOD SHARMA,NEW DELHI vs ACIT, CIRCLE, SHIMLA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
