ITAT Chandigarh Bench
6,746 judgments
SHRI KARAN JEET SINGH,SIRSA vs DCIT/ACIT- INT.TAX,, GURGAON
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SH. AMRISH SINGH,SIRSA vs DCIT/ACIT, INT. TAX., GURGAON.
SARVHITKARI ADHYATMIK KENDRA,VPO DHARAMGARH , KHARAR vs COMMISSIONER OF INCOME TAX (E), CHANDIGARH, CHANDIAGRH
SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SIMMI GUPTA,CHANDIGARH vs DCIT/ACIT TDS, CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
BALDEV SINGH S/O SH. JODHA SINGH,DHURI vs ITO, WARD (1), MALERKOTLA
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
ANURADHA SETH,LUDHIANA PUNJAB vs THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3,, LUDHIANA PUNJAB
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
ANIL KUMAR,UNA vs INCOME TAX OFFICER, WARD, UNA, UNA
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
ARYAN GOYAL,CHANDIGARH vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1, CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं./ ITA No. 32/CHD/2025 निर्धारण वर्ष / Assessment Year : 2021-22 | Shri Aryan Goyal, House No. 309, Sector 9, Chandigarh. | Vs | The DCIT, Central Circle-1, Chandigarh. | |---|---|---| | स्थायी लेखा सं./PAN_NO: AIUPG7578H | | अपीलार्थी/Appellant | प्रत्यर्थी/Respondent | Assessee by : Shri Yogesh Monga, СА Revenue by : Shri Manav Bansal, CIT, DR Date of Hearing : 17.12.2025 Date of Pronouncement : 17.12.
HARKRISHEN SINGH TULI,CHANDIGARH vs INCOME TAX OFFICER, WARD 1(3),, CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
HARKRISHEN SINGH TULI,CHANDIGARH vs INCOME TAX OFFICER, WARD 1(3), CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
HARKRISHEN SINGH TULI,CHANDIGARH vs INCOME TAX OFFICER, WARD 1(3), CHANDIGARH
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
DAMANDEEP KAUR,MOHALI vs ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH
DAMANDEEP KAUR,MOHALI vs ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH
DAMANDEEP KAUR,MOHALI vs ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
DAMANDEEP KAUR,MOHALI vs ASSISTANT COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE-2), CHANDIGARH, CHANDIGARH
CAREER ABROAD EDUCATIONAL CONSULTANTS PRIVATE LIMITED,CHANDIGARH vs ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-5(1), CHANDIGARH , CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
GURDEV SINGH,PINJORE vs INCOME TAX OFFICER, WARD 4. PANCHKULA, PANCHKULA
the Ld. CIT(A). Before the Ld CIT(A), the assessee contended that interest received under Section 28 of the Land Acquisition Act forms part of compensation for rural agricultural land and is exempt U/S Section 10(37), relying on Supreme Court rulings such as Ghanshyam (HUF) and Hari Singh.
AVON CYCLES LIMITED,G.T ROAD, DHANDARI KALAN, LUDHIANA vs PR. COMMISSIONER OF INCOME TAX, 1, RISHI NAGAR, LUDHIANA
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
DALJIT KAUR,HARYANA vs ITO, WARD-1, SIRSA, HARYANA
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
BALAJI FERROUS AND NON-FERROUS,HARYANA vs ITO, WARD - 1, JIND, JIND
SHRI LALIET KUMAR (Judicial Member), SHRI KRINWANT SAHAY (Accountant Member)
