ITAT Cuttack Bench

HRUDANANDA SUBUDHI,RATNAPUR SAHI vs ITO, BHUBANESWAR, ITO, WARD KHUDA

SHRI DUVVURU RL REDDY (Vice President), SHRI RAKESH MISHRA (Accountant Member)

SRI GURU TRUST,CUTTACK vs COMMISSIONER OF INCOME TAX (EXEMPTION), HYDERABAD

KAPILDEV DUBEY,MAYURBHANJ vs INCOME TAX OFFICER WARD-2,BARIPADA, MAYURBHANJ

ANCHALIK JANAKALYAN ANUSTHAN,JHARSUGUDA vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

SUKANTI EDUCATIONAL AND CHARITABLE TRUST,SONEPUR vs ITO,EXEMPTION WARD, SAMBALPUR

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

URMILA KISHAN,ANGUL vs COMMISSIONER OF INCOME-TAX (APPEALS), NATIONAL FACELESS APPEAL CENTRE (NFAC)

this Hon'ble Tribunal with a delay of 322 days beyond the prescribed limitation period from order under section 250 on dated 22/02/2024 The delay in filing the appeal is neither intentional nor deliberate but due to reasons beyond the control of the appellant. 2 I am an illiterate individual engaged in the business of wholesale and retail trading of Petrol and Diesel and has minimal knowledge of taxation laws and procedures. Due to My Lack of Knowledge & awareness, I (Accountant Member)

BANDHU N G O,KEONJHAR vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

GRAM VIKAS TRUST,BERHAMPUR vs ITO,EXEMPTION WARD, BERAMPUR

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

GRAM VIKAS TRUST,BERHAMPUR vs ITO, EXEMPTION WARD, BERAMPUR

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

GAJENDRA MOHANTY,MALKANGIRI vs INCOME TAX OFFICER, JEYPORE WARD, JEYPORE

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

GAJENDRA MOHANTY,MALKANGIRI vs INCOME TAX OFFICER, JEYPORE WARD, JEYPORE

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

FOOD CORPORATION OF INDIA WORKERS CO-OP CREDIT SOCIETY,CUTTACK vs ACIT CIRCLE-2(1), CUTTACK

ASST.COMMISSIONER OF INCOME TAX, ROURKELA CIRCLE, ROURKELA, UDITNAGAR, ROURKELA vs DALMIA BHARAT LIMITED (SUCCESSOR OCL INDIA LIMITED), NEW DELHI

SHRI SATBEER SINGH GODARA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

HEMANT KUMAR MAJHI,KONGARA vs ITO, JEYPORE WARD, JEYPORE

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

JEEVAN KALYANA SADHANA KENDRA,KOLKATA vs INCOME TAX OFFICER, EXEMPTION, SAMBALPUR

the Tribunal raising the following grounds of appeal: “1. For that, on the facts and in the circumstances of the case, the Ld. CIT(A) was not justified in confirming the action of the A.O (CPC) in denying the exemption claimed by the assessee u/s 11 of the Act on the alleged ground that the Audit Report in Form 10BB was not filed within due date. 2. The applicant craves leave to add further grounds of appeal or alter the grounds at the time of hearing.” 3. Brief facts of the case are that t

MR. NARENDRA KUMA RBAL,KEONJHAR vs INCOME TAX OFFICER, KEONJHAR WARD, KEONJHAR

SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)

SARASWATI SISHU MANDIR,DHENKANAL vs ASSESSMENT UNIT, INCOME TAX DEPARTMENTDEPARTMENT, BHUBANESWAR

the Tribunal raising the following grounds of appeal: “1. For that, on the facts and circumstance of the case, the Ld. CIT(A) has erred in law, by dismissing the appeal as not maintainable when notices were not served upon the assessee. Therefore on the facts and circumstances of the case, assessment u/s 144 is liable to be null and void. 2. For that, on the facts and circumstance of the case the Ld. CIT(A) has erred in law, by not admitting the appeal of the assessee considering that the a

SARASWATI SHISHU MANDIR MANAGING COMMITTEE,PURI vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)

SARASWATI SHISHU MANDIR MANAGING COMMITTEE,PURI vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)

SARASWATI SHISHU VIDYA MANDIR,PURI vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)