ITAT Cuttack Bench
3,788 judgments
DISTRICT MINERAL FOUNDATION,JHARSUGUDA vs THE ASSISTANT COMMISSIONER OF INCOME TAX, EXEMPTION CIRCLE, BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DISTRICT MINERAL FOUNDATION,JHARSUGUDA vs THE ASSISTANT COMMISSIONER OF INCOME TAX, EXEMPTION CIRCLE, BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DISTRICT MINERAL FOUNDATION,JHARSUGUDA vs THE ASSISTANT COMMISSIONER OF INCOME TAX, EXEMPTION CIRCLE, BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DISTRICT MINERAL FOUNDATION,JHARSUGUDA vs THE ASSISTANT COMMISSIONER OF INCOME TAX, EXEMPTION CIRCLE, BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DISTRICT MINERAL FOUNDATION,JHARSUGUDA vs THE ASSISTANT COMMISSIONER OF INCOME TAX, EXEMPTION CIRCLE, BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DISTRICT MINERAL FOUNDATION,JHARSUGUDA vs THE ACIT, EXEMPTION CIRCLE, BHUBANESWAR, BHUBANESWAR
DISTRICT MINERAL FOUNDATION,JHARSUGUDA vs THE ACIT, EXEMPTION CIRCLE, BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
SYLVESA INFOTECH PRIVATE LIMITED,BHUBANESWAR vs ITO WARD -1(1), BHUBANESWAR
SYLVESA INFOTECH PRIVATE LIMITED,BHUBANESWAR vs ITO, WARD-1(1), BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
SYLVESA INFOTECH PRIVATE LIMITED,BHUBANESWAR vs ITO, W1(1), BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
M/S. F. SERAJUDDIN EXPORTS PVT. LTD.,BHUBANESWAR vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
F. SERAJUDDIN EXPORTS PVT. LTD.,BHUBANESWAR vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
YAZDANI INTERNATIONAL PRIVATE LIMITED,BHUBANESWAR vs THE DEPUTY COMMISSIONER OF INCOME TAX,CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
YAZDANI INTERNATIONAL PRIVATE LIMITED,BHUBANESWAR vs DEPUTY COMMISIONER OF INCOME TAX,CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR
him with documentary evidences. It was the submission that one more opportunity be allowed to the assessee to furnish all the relevant documents in support of the claim. In reply, Id CIT DR submitted that the Id CIT(A) has discussed all the issues on merits although there was no compliance from the side of the assessee. 5. We have considered the rival submissions. A perusal of the orders of Id CIT(A) clearly shows that the Id CIT(A) has given seven opportunities as is evident from pages 2 &
M/S. F. SERAJUDDIN EXPORTS PVT. LTD.,BHUBANESWAR vs THE DCIT, CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
M/S. SERAJUDDIN & CO. PVT. LTD.,BHUBANESWAR vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
M/S. SERAJUDDIN & CO. PVT. LTD.,BHUBANESWAR vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHUBAENSWAR, BHUBANESWAWR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
M/S. SERAJUDDIN & CO PVT. LTD.,BHUBANESWAR vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX(EXEMPTIONS), BHUBANESWAR vs STATE POLLUTION CONTROL BOARD ODISHA,, BHUBANESWAR
DEPUTY COMMISSIONER OF INCOME TAX(EXEMPTIONS), BHUBANESWAR vs STATE POLLUTION CONTROL BOARD ODISHA, BHUBANESWAR
the Hon'ble Jurisdictional High Court. It was the submission that this appeal may be kept in abeyance as the appeal is pending before the Hon'ble Jurisdictional High Court against the order of the Tribunal. 5. It was the submission that ITA No.517 & 817/CTK/2025 are against the penalty u/s. 270A deleted by the Id CIT(A) for the assessment year 2017-18 & 2018-19 and ITA No.520 & 502/CTK/2025 are against the quantum orders for the assessment year 2013-14 and 2018-19, respectively.
