ITAT Cuttack Bench

DCIT, CENTRAL CIRCLE - 2(1), NAGPUR vs KHARE AND TARKUNDE INFRASTRUCTURE PRIVATE LIMITED, NAGPUR

UDAYKUMAR VYAS,NAGPUR vs ITO WARD 1 (5), BSNL RTTC BUILDING

ALOK KHATUA,CUTTACK vs ITO, WARD-1(1), CUTTACK

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

RASHESWAR DEY,BALASORE vs ACIT, CIRCLE, BALASORE

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

PRAVEEN GARG HUF,ROURKELA vs ITO, WARD 1, ROURKELA, ROURKELA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

PRAVEEN GARG HUF,ROURKELA vs ITO, WARD 1, ROURKELA, ROURKELA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

PRAFULLA KUMAR BIDHARA,BHUBANESWAR vs ITO, WARD 5(1), BHUBANESWAR, BHUBANESWAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

PRAFULLA KUMAR BIDHARA,BHUBANESWAR vs ITO, WARD 5(1), BHUBANESWAR, BHUBANESWAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

RANJAN KUMAR SAHU,KEONJHAR vs ITO, WARD, KEONJHAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

RANJAN KUMAR SAHU,KEONJHAR vs ITO, WARD, KEONJHAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

ACIT, CIRCLE-1(1), BHUBANESWAR vs HI TECH ESTATES & PROMOTERS PRIVATE LIMITED, BHUBANESWAR

the ld. CIT(A). It was the submission that the 1d. CIT(A) allowed the assessee's appeal on two grounds. The first being that no notice/s 143(2) had been issued to the assessee in respect of return filed by the assessee and the second is that there is no incriminating material found in the course of search which has been used for the purpose of

ACIT, CIRCLE-1(1), BHUBANESWAR vs HI TECH ESTATES & PROMOTERS PRIVATE LIMITED, BHUBANESWAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

ACIT, CIRCLE-1(1), BHUBANESWAR vs RAJDHANI SYSTEMS & ESTATES PRIVATE LIMITED, BHUBANESWAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

ACIT, CIRCLE-1(1), BHUBANESWAR vs RAJDHANI SYSTEMS & ESTATES PRIVATE LIMITED, BHUBANESWAR

IN THE INCOME TAX APPELLATE TRIBUNAL “CUTTACK BENCH, CUTTACK VIRTUAL HEARING AT KOLKATA BEFORE SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

ACIT, CIRCLE-1(1), BHUBANESWAR vs RAJDHANI SYSTEMS & ESTATES PRIVATE LIMITED, BHUBANESWAR

ANANTA CHANDRA KHUNTIA,BHADRAK vs INCOME TAX OFFICER, BHADRAK

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

CHHABI LATA SAHU,ROURKELA vs INCOME TAX OFFICER, WARD-4, ROURKELA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

INCOMETAX OFFICER, CUTTACK vs SISHU KALYAN SAMITY SCB, SCB MEDICAL COLLGE CAMPUS,

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

SATYABRATA PANDA,GANJAM vs INCOME TAX OFFICER, WARD-1, BERHAMPUR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

DINDAYAL AGARWAL,BERHAMPUR vs THE INCOME TAX OFFICER, WARD-1, BERHAMPUR., BERHAMPUR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)