ITAT Chandigarh Bench
6,746 judgments
PRATIBHA SINGH,SHIMLA vs ACIT CIRCLE, CIRCLE SHIMLA
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
HI TECH FOODS,PARWANOO vs INCOME TAX OFFICER, WARD-1, SHIMLA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
VIKRAM SINGH GROVER,CHANDIGARH vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1 (1) CHANDIGARH, CHANDIGARH
the CIT(A) on 19.04.2023 along with a petition for condonation of delay explaining that the intimation remained unnoticed and the assessee was pursuing rectification proceedings u/s 154. The learned CIT(A), however, held that the reasons did not constitute sufficient cause and dismissed the appeal as non-maintainable without adjudicating the issues on merits.4. Against the order of the Ld. CIT(A) the assessee preferred in appeal before the Tribunal.
PUNJAB MUNICIPAL INFRASTRUCTURE DEVELOPMENT COMPANY,CHANDIGARH vs DCIT EXEMPTION CIRCLE 1, CHANDIGARH, CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
HI TECH FOODS,PARWANOO vs INCOME TAX OFFICER, WARD-1, SHIMLA
HON’BLE SHRI RAJPAL YADAV, VICE PRESIDENT AND HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
HI TECH FOODS,PARWANOO vs INCOME TAX OFFICER, WARD-1, SHIMLA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
HI TECH FOODS,PARWANOO vs INCOME TAX OFFICER, WARD-1, SHIMLA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
HI TECH FOODS,SOLAN vs INCOME TAX OFFICER, WARD-1, SHIMLA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
HI TECH FOODS,PARWANOO vs INCOME TAX OFFICER, WARD-1, SHIMLA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
HARYANA PYTHIANA ASSOCIATION,HARYANA vs CIT (EXEMPTIONS), HARYANA
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
HARYANA PYTHIAN ASSOCIATION,HARYANA vs CIT (EXEMPTIONS), HARYANA
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
ANJU KUMARI,HIMACHAL PRADESH vs ITO, WARD- HAMIRPUR, HIMACHAL PRADESH
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
RANJEET SINGH,KHARAR vs INCOME TAX OFFICER-WARD 6(4) , MOHALI
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
SHEELA DEVI,HIMACHAL PRADESH vs ITO, WARD- HAMIRPUR, HIMACHAL PRADESH
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
NISHA LEGAL HEIR OF LATE SH. RAJINDER NATH, AMBALA,AMBALA vs ITO WARD 1 AMBALA, AMABALA
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
HEALTH BIOTECH LIMITED,CHANDIGARH vs DEPUTY COMMISSIONER OF INCOME TAX,CIRCLE 1(1), CHANDIGARH
the disposal of the same.
SHRI S.S. KAUSHAL,SHIMLA vs INCOME TAX OFFICER, WARD-1, SHIMLA
us.3. It could be seen that Ld. CIT(A), at para 8.1.4 of the impugned order, after considering remand findings, has worked out the funds availability with the assessee as under: -
S.S. KAUSHAL,SHIMLA vs INCOME TAX OFFICER, WARD-1, SHIMLA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
DINESH VERMA,MANALI, HIMACHAL PRADESH vs ITO, ITO WARD KULLU
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
AJAY TANTA,SHIMLA vs INCOME TAX OFFICER, SHIMLA
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
