ITAT Cuttack Bench
3,788 judgments
SRI ASHOK FOOD PRODUCTS,BOLANGIR vs INCOME TAX OFFICER, WARD-1, BOLANGIR, BOLANGIR
SHRI GEORGE MATHAN (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
GOPALAPILLAI SREEKUMAR,SOORANAD,KOLLAM vs INCOME TAX OFFICER,CENTRAL CIRCLE-2,BBN, CENTRAL CIRCLE-II,BBN
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
GOPALAPILLAI SREEKUMAR,SOORANAD,KOLLAM vs INCOME TAX OFFICER,CENTRAL CIRCLE-2,BBN, CENTRAL CIRCLE-II,BBN
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
GOPALAPILLAI SREEKUMAR,SOORANAD,KOLLAM vs INCOME TAX OFFICER,CENTRAL CIRCLE-2,BBN, CENTRAL CIRCLE-II,BBN
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
GOPALAPILLAI SREEKUMAR,SOORANAD,KOLLAM vs INCOME TAX OFFICER,CENTRAL CIRCLE-2,BBN, CENTRAL CIRCLE-II,BBN
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
GOPALAPILLAI SREEKUMAR,SOORANAD,KUNNATHOOR vs INCOME TAX OFFICER,CENTRAL CIRCLE-2,BBN, CENTRAL CIRCLE-II,BBN
GOPALAPILLAI SREEKUMAR,SOORANAD,KOLLAM,KERALA vs INCOME TAX OFFICER, CENTRAL CIRCLE-II,BBN
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
GOPALAPILLAI SREEKUMAR,KOLLAM, KERALA vs INCOME TAX OFFICER,CENTRAL CIRCLE-2, CENTRAL CIRCLE-II
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
SMRUTI RANJAN SAHU,GIRLA ROAD vs ITO, JEYPORE WARD, JEYPORE
KALPANA MISHRA,BHUBANESWAR vs ITO, WARD 5(4), BHUBANESWAR, BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SMRUTI RANJAN SAHU,GIRLA ROAD vs ITO, JEYPORE WARD, JEYPORE
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
PRAFULLA KUMAR PRADHAN,RAJ SUNAKAHALA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1), BHUBANESWAR , BHUBANESWAR
SHRI GEORGE MATHAN (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
ANKURAN,KORAPUT vs ITO, BERHAMPUR, BERHAMPUR
SHRI GEORGE MATHAN (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SARASWATI SANGHA,BARPALI, BARGARH, ODISHA vs INCOME TAX OFFICER,EXEMPTION WARD, CUTTACK
SHRI GEORGE MATHAN (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
NETRANANDA NAYAK,PURI vs ITO, PURI WARD, PURI
KANHU CHARAN COUDA,NAYAGARH vs ITO, KHURDA WARD, KHURDA
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
SRI BIJESH KUMAR SAHU,MAYURBHANJ vs ITO, WARD-2, BARIPADA
the AO that it was out of sale proceeds of the business and withdrawal from bank accounts but the Id.AO disbelieved the same and added the amount which is not in accordance with law liable to be deleted. 4) That other ground or grounds of appeal if any will be urged at the time of hearing of appeal.
SHREE GANESH POWER TECH,ANGUL vs ITO, WARD, ANGUL
MA Shree Ganesh Kulad, Nalco N Odisha,75914
SMT. NANDITA SAU,MAYURBHANJ vs INCOME TAX OFFICER,WARD-1, BARIPADA
him and confirmed by the Id CIT(A), NFAC vide order dated 19.9.2024 is illegal, arbitrary, uncalled for not in accordance with law deserves to be quashed.
SMT. NANDITA SAU,MAYURBHANJ vs INCOME TAX OFFICER, WARD-1, BARIPADA
SHRI GEORGE MATHAN, JUDICIAL MEMBER AND MANISH AGARWAL (Accountant Member)
