ITAT Guwahati Bench
1,674 judgments
BRAHM ALLOYS LTD,KOLKATA vs DCIT/ACIT CIRCLE - 1, GUWAHATI, GUWAHATI
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
BRAHM ALLOYS LTD,KOLKATA vs DCIT/ACIT, CIRCLE 1, GUWAHATI, GUWAHATI
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
BRAHM ALLOYS LTD,KOLKATA vs DCIT/ACIT CIRCLE - 1, GUWAHATI, GUWAHATI
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
BRAHM ALLOYS LTD,KOLKATA vs DCIT/ACIT CIRCLE - 1, GUWAHATI, GUWAHATI
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
RAJU ALI,MORIGAON vs ITO WARD- MORIGAON , MORIGAON
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
DHARAM CHAND RANKA,SILCHAR vs ITO, WARD-1, SILCHAR, SILCHAR
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
NORTH EAST HEALTHCARE PRIVATE LIMITED,PRAKTISHA HOSPITAL COMPOUND vs DEPUTY COMMISSIONER OF INCOME TAX, GUWAHATI
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
NORTH EAST HEALTHCARE PRIVATE LIMITED,PRATIKSHA HOSPITAL COMPOUND vs DEPUTY COMMISSIONER OF INCOME TAX, GUWAHATI
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
NANDA MANNOU,ARUNACHAL PRADESH vs ITO, SHILLONG
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Laxmi Prasad Sahu (Accountant Member)
SHIWAJI PD. JAISWAL,GUWAHATI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1, GUWAHATI
the Ld. CIT(A) explaining the reason for delay in filing the appeal of 1862 days delay which is as under: "Dear Sir, Sub: Prayer for condonation of delay in filing appeal for the assessment year 2018-19 against the Assessment Order issued U/s. 143(1) of the Income Tax Act, 1961.
AMPLEX PROJECTS PRIVATE LIMITED,AGARTALA vs DCIT/ACIT, CIRCLE SILCHAR, SILCHAR
the Ld. CIT(A).
SOTAI TEA COMPANY PVT. LTD.,SOTAI, JORHAT, ASSAM vs INCOME TAX OFFICER, WARD-4, JORHAT, JORHAT
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI LAXMI PRASAD SAHU (Accountant Member)
LALTHANGVELI PACHUAU,AIZAWL vs ITO W-1 SILCHAR, SILCHAR
IN THE INCOME TAX APPELLATE TRIBUNAL GUWAHATI BENCH, GUWAHATI (VIRTUAL HEARING AT KOLKATA) SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA No. 311 & 312/GTY/2025 Assessment Year : 2015-16 ITA No. 313 & 314/GTY/2025 Assessment Year : 2016-17 Lalthangveli Pachuau, H. No. G 25 Lena Enterprise, Chanmari, Aizwal - 796007 [PAN: AIYPL4174E] APPELLANT Vs. ITO W-1, Silchar, Income Tax Office, CR Building, Circuit House, Road, Silchar - 788001 RESPONDENT Assessee by
LALTHANGVELI PACHUAU,AIZAWL vs ITO W-1 SILCHAR , SILCHAR
the Ld. CIT(A) against the assessment order and penalty orders as under: Sr. No.
LALTHANGVELI PACHUAU,AIZAWL vs ITO W-1 SILCHAR, SILCHAR
the Ld. CIT(A) against the assessment order and penalty orders as under: Sr. No.
LALTHANGVELI PACHUAU,AIZAWL vs ITO W-1 SILCHAR, SILCHAR
the Ld. CIT(A) against the assessment order and penalty orders as under: Sr. No.
CHANGLANG COMMUNITY RESOURCE MANAGEMENT SOCIETY,CHANGLALNG vs ITO(EXEMPTION), 2(4), SHILLONG
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI LAXMI PRASAD SAHU (Accountant Member)
AKHETO YEPTHOMI,DIMAPUR vs INCOME TAX OFFICER, WARD-1, DIMAPUR, DIMAPUR
or at the time of hearing of the appeal.” 2.1 The assessee has raised the following grounds of appeal in ITA No. 246/GTY/2025: “1. For that on the facts and circumstances of the case, the Learned Commissioner of Income Tax (Appeals) erred in law as well as on facts in upholding the penalty levied by the Assessing Officer u/s 271B of the Income-tax Act, 1961. 2. For that the appellant urges leave to add to, modify or delete any ground of appeal, before or at the time of hearing of the appeal
AKHETO YEPTHOMI,DIMAPUR vs INCOME TAX OFFICER, WARD 1, DIMAPUR, DIMAPUR
or at the time of hearing of the appeal.” 2.1 The assessee has raised the following grounds of appeal in ITA No. 246/GTY/2025: “1. For that on the facts and circumstances of the case, the Learned Commissioner of Income Tax (Appeals) erred in law as well as on facts in upholding the penalty levied by the Assessing Officer u/s 271B of the Income-tax Act, 1961. 2. For that the appellant urges leave to add to, modify or delete any ground of appeal, before or at the time of hearing of the appeal
ASSAM VALLEY FINANCE AND INVESTMENT PVT LTD,GUWAHATI vs D.C.I.T., CIRCLE 1, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
