ITAT Chandigarh Bench
6,746 judgments
ITO, SIRSA vs SH. MAHABIR SINGH, SIRSA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
SANJEEV GARG,KURUKSHETRA vs INCOME TAX OFFICER, KURUKSHETRA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ATAMJEET SINGH SANDHU, MOHALI,MOHALI vs ITO WARD 2(1), CHANDIGARH, CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
ATAMJEET SINGH SANDHU, MOHALI,MOHALI vs ITO WARD 2(1), CHANDIGARH, CHANDIGARH
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
ATAMJEET SINGH SANDHU, MOHALI,MOHALI vs ITO WARD 2(1), CHANDIGARH, CHANDIGARH
the appeal is finally heard or disposed off.
IMAME RABBANI FOUNDATION,SANGRUR vs INCOME TAX OFFICER WARD-1, MALERKOTLA
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
COGNEESOL PRIVATE LIMITED,MOHALI vs ADDLJCIT (A), AURANGABAD
DHARVINDER SINGH,VILLAGE DURALI vs COMMISSIONER OF APPEALS, DELHI
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
ARYANS EDUCATIONAL AND CHARITABLE TRUST REGD, MOHALI,MOHALI vs COMMISSIONER OF INCOME TAX, EXEMPTIONS, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
PARAS AND SHUBHAM CHAUDHARY LEGAL HEIR OF KANHAIYA LAL,PANCHKULA vs ITO, WARD 2, PANCHKULA
SHRI RAJPAL YADAV (Vice President), SHRI KRINWANT SAHAY (Accountant Member)
PUNJAB ZOOS DEVELOPMENT SOCIETY,MOHALI vs ITO, EXEMPTIONS WARD, CHD, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
TIRUPATI ENGINEERS AND CONTRUCTIONS,SANGRUR vs ITO, SANGRUR
the Ld. CIT(A). The Ld. CIT(A) submitted that during appellate proceedings, several notices under Section 250 were issued but the assessee failed to file any written submissions or attend hearings. Considering repeated non-compliance, the CIT(A) held that the assessee was not interested in prosecuting the appeal. Relying on judicial precedents, it was observed that an appeal requires active prosecution and mere filing is insufficient. As the assessee provided no evidence or arguments in sup
SHREE RAM GOPAL TEMPLE TRUST,HIMACHAL PRADESH vs ITO WARD NURPUR, NURPUR,HP
VASHISHT ALLOYS,NAHAN vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE, YAMUNA NAGAR, YAMUNA NAGAR
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
JASWINDER SINGH,FEROZEPUR CANTT vs DCIT CENTRAL CIRCLE-2, LUDHIANA
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
M/S HERO INVESTMENT PVT. LTD.,LUDHIANA vs ACIT CIRCLE-5, LUDHIANA
SHRI. LALIET KUMAR (Judicial Member), SHRI. MANOJ KUMAR AGGARWAL (Accountant Member)
DELIGHT BHATIA,CHANDIGARH vs ITO, WARD 5(5), CHANDIGARH, CHANDIGARH
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
RAVDEEP SINGH,CHANDIGARH vs INCOME TAX OFFICER,WARD-4, PATIALA
SHRI RAJPAL YADAV (Vice President), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
ANITA SHARMA ,SHIMLA vs INCOME TAX OFFICER,, WARD- SHIMLA
SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
JASPAL SINGH,MOHALI vs ITO, WARD 6(1), MOHALI, MOHALI
SHRI LALIET KUMAR (Judicial Member), SHRI MANOJ KUMAR AGGARWAL (Accountant Member)
