ITAT Chandigarh Bench
6,746 judgments
AMIT SINGH,CHANDIGARH vs ADDL.CIT-RANGE-5, CHANDIGARH
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
AMIT SINGH,CHANDIGARH vs ADDL.CIT-RANGE-5, CHANDIGARH
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
A B MOTORS PVT. LTD. ,PATIALA vs THE PR. COMMISSIONER OF INCOME TAX, PATIALA, PATIALA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
MANMOHAN SINGH & SONS,LUDHIANA vs CIT(A),, LUDHIANA
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
MANMOHAN SINGH & SONS,LUDHIANA vs CIT(A), LUDHIANA
INCOME TAX OFFICER, KHANNA vs ROHIT GUPTA, KHANNA
it is finally disposed of.
SWARAN KAUR,MOHALI SAS NAGAR vs ASSESSING OFFICER, ROPAR
SHAHEED BHAGAT SINGH POLYTECHNIC,TARN TARAN vs DCIT , EXEMPTIONS CURCLE-1, CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
SHAHEED BHAGAT SINGH POLYTECHNIC,TARN TARAN vs DCIT, EXEMPTIONS CIRCLE-1, CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
SHAHEED BHAGAT SINGH POLYTECHNIC,TARN TARAN vs DCIT, EXEMPTIONS CIRCLE-1, CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
THE SIRSA BANSIVAT COOPERATIVE LABOUR & CONSTRUCTION SOCIETY LIMITED SIRSA,SIRSA vs THE JAO INCOME TAX OFFICER WARD-1 SIRSA, SIRSA
him.
UNIQUE INSURANCE SERVICES,PUNJAB vs ITO WARD 6(1), LUDHIANA, PUNJAB
HON’BLE SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
UNIQUE INSURANCE SERVICES ,LUDHIANA vs ITO WARD 6(1), LUDHIANA, PUNJAB
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
UNIQUE INSURANCE SERVICES,LUDHIANA vs ITO WARD 6(1), LUDHIANA, PUNJAB
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, LUDHIANA vs RITU DHINGRA, SHAKTI VIHAR, HAIBOWAL KALAN, LUDHIANA
him:- (a) That the assessment order dated 31.03.2023 passed u/s 143(3) r.w.s.153C is bad in law in as much no incriminating material was found suggesting any escapement of income at premises of Sh. Avtar Singh Kochhar. (b) That the assessment order passed is non-est and bad in law in as much the proceedings have not been conducted in the manner prescribed by the Department instructions from time to time which are mandatory for compliance by the Learned Authorities particularly with respect
RITU DHINGRA, LUDHIANA,LUDHIANA vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, LUDHIANA, LUDHIANA
him:-
GURMUKH SINGH BHATTI,MOHALI vs ITO, WARD 6(1), MOHALI
HON’BLE SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
JONANG BUDDHIST EDUCATIONAL SOCIETY,KANGRA, HIMACHAL PRADESH vs COMMISSIONER OF INCOME TAX, EXEMPTIONS, CHANDIGARH , CHANDIGARH
HON’BLE SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
SATPAL, PROPRIETOR M/S JIALAL SATPAL,KAITHAL vs INCOME TAX OFFICER, WARD, KAITHAL
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
RAVI PARKESH ,SIRSA vs ITO WARD - 1 , SIRSA
SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
