ITAT Chandigarh Bench
6,746 judgments
RAJINDER KUMAR GARG,PATIALA, PUNJAB vs INCOME TAX OFFICER , PATIALA
the disposal of the same.
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA, LUDHIANA vs AMAN FEED INDUSTRIES, KHANNA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA, LUDHIANA vs M/S AFI AGRO PVT. LTD., KHANNA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1 , LUDHIANA vs AMAN FEED INDUSTRIES, KHANNA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, LUDHIANA vs AFI AGRO PVT. LTD., KHANNA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CC-1, , LUDHIANA vs AFI AGRO PVT. LTD., KHANNA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
BHAGWANT KAUR,MOHALI vs INCOME TAX OFFICER, WARD-6(1), CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. KRINWANT SAHAY (Accountant Member)
DY. COMMISSIONER OF INCOME TAX, CC-1, , LUDHIANA vs M/S AMAN FEED INDUSTRIES, KHANNA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
SETH INDUSTRIAL CORPORATION ,LUDHIANA, PUNJAB vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3, LUDHIANA, PUNJAB
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
AFI AGRO PRIVATE LIMITED,KHANNA vs DEPUTY COMMISSIONER OF INCOME TAX, CC-1, LUDHIANA, LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
AFI AGRO PRIVATE LIMITED,KHANNA vs DEPUTY COMMISSIONER OF INCOME TAX, CC-1, LUDHIANA, LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
AFI AGRO PRIVATE LIMITED,KHANNA vs DEPUTY COMMISSIONER OF INCOME TAX, CC-1, LUDHIANA, LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
AMAN FEED INDUSTRIES,KHANNA vs DEPUTY COMMISSIONER OF INCOME TAX, CC-1, LUDHIANA, LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
AMAN FEED INDUSTRIES,KHANNA vs DEPUTY COMMISSIONER OF INCOME TAX, CC-1, , LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
AMAN FEED INDUSTRIES,KHANNA vs DEPUTY COMMISSIONER OF INCOME TAX, CC-1, , LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
AMAN FEED INDUSTRIES,KHANNA vs DEPUTY COMMISSIONER OF INCOME TAX, CC-1, , LUDHIANA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
DCIT, CC-3, LUDHIANA, KITCHLU NAGAR vs SETH INDUSTRIAL CORPORATION, MILLERGANJ
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
DY.CIT, CIRCLE-1(1), CHANDIGARH vs M/S GLAXOSMITHKLINE CONSUMER PVT. LTD., NABHA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No. 121/CHD/2023 निर्धारण वर्ष / Assessment Year : 2016-17 DCIT, M/s Glaxosmithkline Circle 1(I), Consumer Pvt. Ltd., Chandigarh Patiala Road, Vs. Nabha, Punjab स्थायी लेखा सं./PAN NO. AAFCG8415R अपीलार्थी/Appellant प्रत्यर्थी/Respondent ( Hybrid Mode ) निर्धारिती की ओर से /Assessee by : Shri Ajay Vohra, Sr. Advocate with Shri. Neeraj Jain, Advocate, Ms. Somya Jain, CA (Virtual) राजस्व की ओर से /
M/S ORBIT RESORTS (P) LTD.,CHANDIGARH vs DCIT, C-1(1), CHANDIGARH
SHRI. RAJPAL YADAV (Vice President), SHRI. KRINWANT SAHAY, AM आयकर अपील सं. / ITA No. 343 /Chd/2019 निर्धारण वर्ष / Assessment Years : 2013-14 M/s Orbit Resorts Limited बनाम The DCIT H.No. 256, Sector 9C, Chandigarh Circle 1(1), Chandigarh स्थायी लेखा सं./PAN NO: AAACO4024H अपीलार्थी/Appellant प्रत्यर्थी/Respondent आयकर अपील सं. / ITA No. 988 /Chd/2019 निर्धारण वर्ष / Assessment Years : 2014-15 M/s Orbit Resorts Limited बनाम H.No. 256, Sector 9C, Chandigarh The DCIT Circle 1(1), Chandigarh
M/S ORBIT RESORTS (P) LTD.,CHANDIGARH vs DCIT, C-1(1), CHANDIGARH
or at the time of hearing of appeal, with the permission of the Hon'ble Income Tax Appellate Tribunal.