ITAT Cuttack Bench
3,788 judgments
ASHOK BRICKS INDUSTRIES PRIVATE LIMITED ,BELPAHAR R S vs ASST COMMISSIONER OF INCOME TAX , ROURKELA CIRCLE
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
NILIMA NAYAK,KENDRAPARA vs INCOME TAX OFFICER, KENDRAPARA WARD, KENDRAPARA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
PALLISHREE,JAJPUR vs ITO EXEMPTION, CUTTACK
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
PALLISHREE,JAJPUR vs ITO EXEMPTION, CUTTACK
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
KHIMJI & SONS,BHUBANESWAR vs DCIT CIRCLE-1(1), BHUBANESWAR, BHUBANESWAR
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
SHIVANI INDUSTRIES,BHUBANESWAR vs DCIT, CIRCLE 1(1), BHUBANESWAR, BHUBANESWAR
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
PRAJNA FOUNDATION,KOLATHIA, PATRAPADA vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
PRAJNA FOUNDATION,KOLATHIA vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
ODISHA RISING FOUNDATION TRUST,BHUBANESWAR vs INCOME TAX OFFICER, EXEMPTION WARD, BHUBANESWAR
SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)
WOMEN ORGANISATION FOR SOCIO CULTURAL AWARNESS,KEONJHAR vs ITO,EXEMPTIONS, CUTTACK
SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)
SADHANA FOUNDATION,BHUBANESWAR vs ITO (EXEMPTION) BHUBANESWAR, BHUBANESWAR
SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)
LINA MOHANTY,KORAPUT vs INCOME TAX OFFICER, JEYPORE WARD, JEYPORE
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
PRAMOD KUMAR SAHOO,KEONJHAR vs ITO,KEONJHAR WARD, , KEONJHAR
the Ld. AO there was absolutely no response to notices fixing the dates for hearing after the proceedings had been initiated u/s 147 of the Act. Thereafter, the Ld. AO proceeded to add Rs. 12,00,000/- on account of expenditure from unknown sources incurred in the marriage ceremony of the assesses daughter. 1.1 Before the Ld. CIT(A), the assessee filed the appeal with a delay of 1726 days. In justification of the said delay, the assessee had mentioned that due to mental stress triggered by o
MANORANJAN DASH,BHUBANESWAR vs ITO WARD 3(1), BHUBANESWAR
DARGAHI PRASAD SHAW,ROURKELA vs ASSTT.CIT, CENTRAL CIRCLE, SAMBALPUR
ASST. COMMISSIONER OF INCOME TAX, ROURKELA vs Y.K. DALMIA, (HUF), ROURKELA
SRI GURU NANAK DEV JI RELIGIOUS AND CHARITABLE TRUST,PURI vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
BRAHMESWAR MAHAKUD,BASANTAPUR vs PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL), VISAKHAPATNAM
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
BHAWANIPATNA CENTRAL CO-OPERATIVE BANK LTD.,MAHAVIRPADA, BHAWANIPATNA vs PR.C.I.T, SAMBALPUR
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
