ITAT Chandigarh Bench
6,746 judgments
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2 , LUDHIANA, LUDHIANA vs NICE EXPORTS PRIVATE LIMITED, A-15A, PHASE-VII,, FOCAL POINT, LUDHIANA, LUDHIANA
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, LUDHIANA, LUDHIANA vs NICE EXPORTS PRIVATE LIMITED, A-15 A PHASE, FOCAL POINT, LUDHIANA, FOCAL POINT, LUDHIANA
or at the time of hearing of appeal.
SAEL LIMITED,FARIDKOT ROAD GURUHARSAHAI vs DCIT, CC-1, LUDHIANA
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
RAJIV GOYAL, PATIALA,PATIALA, PUNJAB vs JAO ITO WARD-3, PATIALA, PATIALA
the CIT(A) have not been considered properly.
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), CHANDIGARH, CHANDIGARH vs FRONTIER AGROTECH PRIVATE LIMITED, CHANDIGARH
the appeal is heard or is disposed off.
GURMEET SINGH,PANCHKULA vs INCOME TAX OFFICER, PANCHKULA
Tribunal.
INCOME TAX OFFICER, LUDHIANA vs KAPIL KUMAR & SONS(HUF), LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SMT. RAJ BALA,CHANDIGARH vs DCIT/ACIT CIRCLE 1(1), CHANDIGARH, CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
INCOME TAX OFFICER, WARD-I, MANDI GOBINDGARH vs ROHIT, MANDI GOBINDGARH
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
VINOD KUMAR,KURUKSHETRA vs INCOME TAX OFFICER, WARD-2, KURUKSHETRA, KURUKSHETRA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
OM SONS MARKETING PRIVATE LIMITED,FARIDKOT vs DCIT, CENTRE CIRCLE-2, , LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
MALBROS INTERNATIONAL PVT LTD, VILLAGE MANSOORWAL, TEHSIL ZIRA HEAD OFFICE, OLD CANTT ROAD, FARIDKOT,FARIDKOT vs DCIT, CENTRAL CIRCLE-2, , LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, LUDHIANA, LUDHIANA vs MALBROS INTERNATIONAL PVT LTD, TEHSIL ZIRA, FARIDKOT -151203, LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, LUDHIANA, LUDHIANA vs OM SONS MARKETING PRIVATE LIMITED, QUILA CHOWK
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
PARMOD KUMAR NEGI,KINNAUR vs INCOME TAX OFFICER, RAMPUR BUSHAHR
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
GURJIT SINGH,ROPAR vs INCOME TAX OFFICER, RUPNAGAR
Tribunal.
ITO, WARD-3, YAMUNA NAGAR, YAMUNA NAGAR vs RAMAN KOHLI, YAMUNA NAGAR
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ITO, YAMUNA NAGAR vs RAMAN KOHLI, YAMUNA NAGAR
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
INCOME TAX OFFICER , SIRHIND vs DEEPAK GOYAL, MANDI GOBINDGARH
Punjab & Haryana High Court on the ground that the notice stood vitiated since it was issued by Jurisdictional AO instead of faceless AO as required under extant law. Since the first appeal was pending, the Hon'ble Court directed Ld. CIT(A) to decide the appeal in terms of decision of Hon'ble Court in the case of Jatinder Singh Bhangu (165 Taxmann.com 115; dated 19-07-2024). Pursuant to the said directions, Ld. CIT(A) applied the ratio of this decision and held that in terms of CBDT notific
A. B. MOTORS PVT. LTD. ,PATIALA vs DY. COMMISSIONER OF INCOME TAX , CIRCLE, PATIALA , PATIALA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
