ITAT Dehradun Bench
1,438 judgments
M/S KUMAON MANDAL VIKASH NIGAM LIMITED,NAINITAL vs ACIT, NAINITAL
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
M/S KUMAON MANDAL VIKASH NIGAM LIMIED.,NAINITAL vs ACIT, CIRCLE-3, NAINITAL
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY,MDDA, TRANSPORT NAGAR DEHRADUN vs ASSISTANT COMMISSIONER OF INCOME TAX, NATIONAL FACELESS ASSESSMENT CENTRE
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY,MDDA, TRANSPORT NAGAR DEHRADUN vs ASSISTANT COMMISSIONER OF INCOME TAX, INCOME TAX DEPARTMENT DEHRADUN
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), DEHRADUN, SUBHASH ROAD, DEHRADUN vs AMBEY ASSOCIATES, RAJPUR ROAD, DEHRADUN
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
DCIT, CENTRAL CIRCLE, DEHRADUN vs GOLDEN MANOR, DEHRADUN
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
DCIT, CENTRAL CIRCLE, DEHRADUN vs GOLDEN MANOR, DEHRADUN
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
DCIT, DEHRADUN vs SHRI RAMESH BATTA, DEHRADUN
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
SHRI RAMESH BATTA,DEHRADUN vs ACIT, DEHRADUN
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
RAJU VERMA,DEHRADUN vs DCIT, DEHRADUN
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
M/S. KVN AUTO ENGINEERING (P) LTD.,NEW DELHI vs ITO- 1(2), HALDWANI
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
SHRI RAMESH BATTA,DEHRADUN vs ACIT, DEHRADUN
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
DCIT, DEHRADUN vs SH. RAMESH BATTA AS AGENT OF SMT. KAVITA AHUJA, DEHRADUN
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
UTTARAKHAND CIVIL AVIATION DEVELOPMENT AUTHORITY,DEHRADUN vs CIT(E) , LUCKNOW
SHRI ANUBHAV SHARMA (Judicial Member)
MR. RAMESH CHANDER MEHTA,GURGAON SEC. FIFTY SIX HARYANA vs INCOME TAX OFFICER, WARD ONE (THREE)(THREE), HARIDWAR
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
MUSSORIE DEHRADUN DEVELOPMENT AUTHORITY ,DEHRADUN vs DY.CIT, DEHRADUN
the date of agreement. In his reply AR of the assessee submitted that only Rs.14,00,415/- was received during the year and the assessee has inadvertently forgot to include this amount in its income. So, this may be considered as income from transfer of the above property. He furnished receipt of the above amount which is place on record. MDDA
SH. GULZAR AHMED,NEW DELHI vs DCIT, DEHRADUN
SHRI ANUBHAV SHARMA (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)
CHERRIE GEMS PRIVATE LIMITED ,ROORKEE vs COMMISSIONER OF INCOME TAX(APPEALS), NFAC, DELHI
BEFORESHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
GURDYAL SINGH,RUDRAPUR vs INCOME TAX OFFICER, RUDRAPUR
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
MADAN MOHAN GAHTORI,UDHAM SINGH NAGAR vs ACIT, U.S.NAGAR
SHRI VIKAS AWASTHY (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
