ITAT Guwahati Bench
1,674 judgments
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI vs SRKM STEEL (P) LTD, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
KARAN JAIN,MUMBAI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
KARISHMA JAIN,MUMBAI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
KARISHMA JAIN,MUMBAI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
RESHMI JAIN,MUMBAI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
RESHMI JAIN,MUMBAI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
BELONG TRACOM PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER, WARD-2(1), DIBRUGAHR
SHRI RAJESH KUMAR, AM AND SHRIMANOMOHAN DAS (Judicial Member)
INCOME TAX OFFICER, WARD-3(4), GUWAHATI vs M/S. S.R.K.M. STEELS (P) LTD, GUWAHATI
YASWI COMMERCIAL,GUWAHATI vs INCOME TAX OFFICER, WARD - 1(3), GUWAHATI, GUWAHATI
SHRI RAJESH KUMAR, HON'BLE (Accountant Member), SHRI MANOMOHAN DAS, HON'BLE (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, DIBRUGARH vs GREENPLY INDUSTRIES LIMITED, KOLKATA
or hearing of this appeal.”
GREEN LAND SOCIETY ( N.G.O),DHUBRI vs WARD-2(3) XEMPT , GUWAHATI, GUWAHATI
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MITCHELL WANKHAR,SHILLONG vs ITO W-2, SHILLONG
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MITCHELL WANKHAR,SHILLONG vs ITO W-2, SHILLONG
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ANUP DAS, GUWAHATI,GUWAHATI vs ASSISTANT/ DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, GUWAHATI, GUWAHATI
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
TOSHEVI KEDITSU SEMA,KOHIMA vs INCOME TAX OFFICER, WARD-2, DIMAPUR, DIMAPUR
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
TOSHEVI KEDITSU SEMA,KOHIMA vs INCOME TAX OFFICER, WARD-2, DIMAPUR, DIMAPUR
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
INCOME TAX OFFICER, WARD-1, DIMAPUR, DIMAPUR, NAGALAND vs IMKUMMONGLA PONGEN, SHILLONG
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
AFSANA BEGUM,GUWAHATI vs ACIT CIR-1, GUWAHATI, GUWAHATI
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DILING TATAK,PAPUM PARE vs ITO, WARD- NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI MANOMOHAN DAS, HON’BLE (Judicial Member), SHRI RAKESH MISHRA, HON’BLE (Accountant Member)
HARI NARAYAN BORKATAKY,TINSUKIA vs ITO WARD - 1, TINSUKIA, TINSUKIA
the Hon'ble Bench against the order passed under Section 250 r.w.s.144 read with section 263 read with section 144B of the Income Tax Act, 1961. The date of the order passing the appeal order is 14/05/2025. Being aggrieved by the order, the appellant wanted to appeal before the Hon'ble Income Tax Appellate Tribunal due to be filed on or before 31th July 2025. However, due to unavoidable circumstances, the appeal was filed only on 9th October, 2025 with a delay of 70 days.
