ITAT Guwahati Bench
1,674 judgments
TAI TADO,ITANAGAR vs ITO, WARD- NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HONʼBLE (Accountant Member)
SHIVAM PIPE INDUSTRIES,GUWAHATI vs ITO WARD 2(2), GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HONʼBLE (Accountant Member)
JOHN CHHETRI,AIZAWL vs THE INCOME TAX OFFICER, WARD- 1(2), GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, GUWAHATI vs SANKHA PRESS PVT LTD, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, GUWAHATI vs SANKHA PRESS PVT LTD, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
DIPAK DAS,GUWAHATI vs ITO-W3(1), GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
HOLY CROSS CHURCH,NAOJAN vs ITO WARD 2(4) EXEMP, KHARMALKI ROAD SHILLONG
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
SOMEN BHATTACHARJEE,KOLKATA vs INCOME TAX OFFICER, WARD-1, TINSUKIA ASSAM
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
PAWAN KUMAR AGARWALA,GS ROAD vs ACIT CIRCLE-4, GS ROAD
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
TAJING TAPOK,EAST SIANG vs INCOME TAX OFFICER,WARD- NORTH LAKHIMPUR, NORTH LAKHIMPUR
the earned CIT(A). The Id. CIT(A) vide order dated 27.12.2024 dismissed the appeal of the assessee.
TAJING TAPOK,EAST SIANG vs INCOME TAX OFFICER, WARD - NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR, HON’BLE (Accountant Member), SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member)
CHANDRA BHAN GUPTA,TINSUKIA vs INCOME TAX OFFICER WARD-1, TINSUKIA
the earned CIT(A). The Id. CIT(A) vide order dated 25.10.2024 confirmed the addition made by the Id. AO.
EAST INDIA MACHINE COMPANY,KOLKATA vs ITO W-2, IMPHAL, IMPHAL, MANIPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
KHEMANI TEA COMPANY PRIVATE LIMITED,MANCOTTA ROAD, CHOWKIDINGHEE, DIBRUGARH vs ACIT/CIR-1/DIB, MILAN NAGAR, DIBRUGARH
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
SYED IZAZUL HAQUE,GUWAHATI` vs INCOME TAX OFFICER, WARD-3(4), GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
M/S. RAHMAN PROPERTIES LIMITED,GUWAHATI vs JOINT COMMISSIONER OF INCOME TAX, RANGE-2, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, GUWAHATI, GUWAHATI, ASSAM vs ASSAM POWER DISTRIBUTION COMPANY LIMITED, GUWAHATI
the Hon'ble Income Tax Appellate Tribunal (ITAT) was on or before. However, the appeal was filed before the Hon'ble
PURVANCHAL CHINMAYA SEVA TRUST,GUWAHATI, ASSAM vs INCOME TAX OFFICER, WARD-2(3) (EXEMP), WARD-2(3) (EXEMP), GUWAHATI, GUWAHATI, ASSAM
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
KEERTI FLOUR MILLS,GUWAHATI vs INCOME TAX OFFICER, WARD 1(3), GUWAHATI
the first appellate authority and it was also prayed before him that the deduction under Section 80IE of the Act was due to the assessee and should have been allowed. The Ld. AR stated that due to non-condonation of delay by the first appellate authority, the assessee has been denied a justifiable claim under Section 80IE of the Act. The Ld. AR pleaded that the impugned order should be set aside and either his claim should be adjudicated on merit by this Bench or the matter could be, altern
YASH COKE,MEGHALAYA vs INCOME TAX OFFICER WARD 1(3), GUWAHATI, GUWAHATI
the Ld. CIT(A), where he could not succeed basically for the reason that he could not make a presentation of facts before the Ld. CIT(A), as recorded on pages 2 and 3 of the impugned order. The Ld. CIT(A) has basically relied on the findings of the Ld. AO in passing an adverse order against the assessee.
