ITAT Guwahati Bench
1,674 judgments
NAGAHAT TEA ESTATE PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER WARD -1, JORHAT
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
NAGAHAT TEA ESTATE PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER WARD -1, JORHAT
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
NAZRUL ISLAM,NALBARI vs ASSESSING OFFICER, NALBARI
the Ld. CIT(A) was not condoned and the appeal was not admitted for adjudication on the basis of detailed reasoning in the impugned order. It is seen that even the assessment was done under Section 144 of the Act in this case. 1.2 Right at the outset, the Ld. ARs drew our attention to the fact that the assessee was running a hardware store in the Nalbari District of Assam. It was averred that the assessee did not have access to good tax advice as he was located in a rather remote area. His
KRIPA RANJAN DEBBARMA,AGARTALA vs ITO, WARD - 1, AGARTALA, AGARTALA
your honour against the rejection order passed by the learned Commissioner of Income Tax (Appeals), National Faceless Appeal Centre passed on 25.11.2024 and in the matter have e-filed the Appeal in Form 35 online with Grounds of Appeal on 16.05.2025 and the appeal fee Rs.10,000 is also paid.
ANJAN KUMAR PAUL,CACHAR vs ACIT CENTRAL CIRCLE-1, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HON'BLE (Accountant Member)
ANJAN KUMAR PAUL,HAILAKANDI vs ACIT, CENTRAL CIRCLE -1, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HON'BLE (Accountant Member)
ANJAN KUMAR PAUL,HAILKANDI vs ACIT, CENTRAL CIRCLE-1, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HON'BLE (Accountant Member)
ANJAN KUMAR PAUL,CACHAR vs ACIT CENTRAL CIRCLE-1, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HON'BLE (Accountant Member)
ANJAN KUMAR PAUL,CACHAR vs ACIT CENTRAL CIRCLE-1 , GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HON'BLE (Accountant Member)
ANJAN KUMAR PAUL,HAILAKANDI vs ACIT, CENTRAL CIRCLE-1, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HON'BLE (Accountant Member)
ANJAN KUMAR PAUL,HAILAKANDI vs ACIT, CENTRAL CIRCLE-1, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HON'BLE (Accountant Member)
SHRI LIKHA SAAYA,NIRJILI vs INCOME TAX OFFICER, WARD- NORTH LAKHIMPUR., LAKHIMPUR.
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBERAND MANMOHAN DAS (Judicial Member)
SHRI LIKHA SAAYA,NIRJILI vs INCOME TAX OFFICER, WARD- NORTH LAKHIMPUR., LAKHIMPUR.
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBERAND MANMOHAN DAS (Judicial Member)
ACIT CENTRAL CIRCLE 1 GUWAHATI, GUWAHATI vs SANDEEP KUMAR SHAH, KOLKATA
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
ACIT CENTRAL CIRLE 1,GUWAHATI, GUWAHATI vs MANJU DEVI SHAH, KOLKATA
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
MANTO TINGKHAHAM,NAMSANGMUKH vs OFFICE OF THE ITO, DIGBOI
the Commissioner of Income Tax (Appeals) was disposed of by order dated 21/03/2025 passed by the Commissioner of Income Tax (Appeals) Vide DIN & Order No :ITBA/NFAC/S/250/2024-25/1074803037(1).
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, GUWAHATI, GUWAHATI vs THE ASSAM COOERATIVE APEX BANK LIMITED, GUWAHATI
the Hon'ble Income Tax Appellate Tribunal (ITAT) was on or before 31/05/2025. However, the appeal was filed before the Hon'ble ITAT, Guwahati, on 18/06/2025, resulting a delay of 18 days due to the following reasons.
RANEE NARAH ,GUWAHATI vs ACIT CIR -2 GUWAHATI, GUWAHATI
the Ld. CIT(A) on the basis of following findings:
AMAR CHAND GANGWAL,GUWAHATI vs INCOME TAX OFFICER, WARD-4(1), GUWAHATI, GUWAHATI
your honour under section 253(1) of the Income Tax Act, 1961 challenging the order dated 17.12.2024 passed under section 250 of the said Act by the Ld. Addl/Joint Commissioner of Income Tax (Appeals) -1, Noida for the assessment year 2017-18.
RANABIR PAUL,GUWAHATI vs ACIT CIR-2, GUWAHATI
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
