ITAT Guwahati Bench
1,674 judgments
ITO(EXEMPTION), WARD-2(4), SHILLONG, SHILLONG vs NORTH EAST SOCIETY OF SISTERS OF THE HOLY CROSS, MEGHALAYA
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
SIVA SUNDARI NARISIKSHASRAM AND ANTE NATAL CLINIC,SILCHAR vs ITO(EXEMPTION), WARD-2(3), GUWAHATI
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
RAJULHOUBIENUO ANGAMI,NAGALAND vs ITO WARD 2, DIMAPUR
this Hon'ble Tribunal assailing the order dated 24.06.2024 passed by the Learned Commissioner of Income Tax (Appeals) ["Ld. CIT(A)"]. That the due date for filing the appeal was 24th August, 2024. However, there has been an unintentional delay of 166 days (upto 13th February, 2025), in filing the present appeal, for which the Appellant, with utmost humility, seeks the indulgence of this Hon'ble Tribunal for condonation of the said delay on the grounds set forth herein.
DOCTOR BAWITLUNG ZOTHANKIMA,AIZAWL vs DCIT, SILCHAR
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
K B ASSOCIATES,GUWAHATI vs DCIT, CIRCLE-3, GUWAHATI, GUWAHATI
Ld AO. Full compliance was not even after penalty u/s 274 r.w.s 272A(1)(d) was imposed for incomplete compliance. Further, in the appeal proceeding also, the appellant has filed written submission only with respect to ground of appeal no 6. No details have been furnished except form no 26. Under the circumstances, the contention of the appellant all the compliances were made is totally incorrect. Under the circumstances, I find that Ld AO has correctly rejected the books of the appellant an
SPECIAL JUDGE ASSAM GUWAHATI,GUWAHATI vs ITO-TDS2, GUWAHATI
SHRI RAJESH KUMAR, HONʼBLE (Accountant Member), SHRI MANOMOHAN DAS, HON'BLE (Judicial Member)
SPECIAL JUDGE ASSAM GUWAHATI,GUWAHATI vs ITO-TDS2, GUWAHATI
SHRI RAJESH KUMAR, HONʼBLE (Accountant Member), SHRI MANOMOHAN DAS, HON'BLE (Judicial Member)
SOFIQUL ISLAM,NORTH LAKHIMPUR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
SOFIQUL ISLAM,NORTH LAKHIMPUR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
BODOLAND DEVELOPMENT FOUNDATION,SONITPUR vs CIT (EXMPTION), KOLKATA
SHRI MANOMOHAN DAS, HON'BLE (Judicial Member), SHRI RAKESH MISHRA, HON'BLE (Accountant Member)
BODOLAND DEVELOPMENT FOUNDATION,SONITPUR vs CIT (EXMPTION), KOLKATA
19.09.2024. Similarly, the Id. CIT(E) vide notice dated 13.08.2024 through ITBA was fixed the date of hearing on 20.08.2024 in respect of the application for registration u/s 80G of the Act. However, the assessee failed to comply with the said notices. The Id. CIT(E) further issued notice to the assessee, but there was no compliance by the assessee. Since, there was no compliance to the notices by the assessee, the Id. CIT(E) vide order dated 19.12.2024 and 1309.2024 respectively rejected b
ARECA GLOBAL ASSOCIATES PRIVATE LIMITED,GUWAHATI vs ASSISTANT DIRECTOR OF INCOME TAX, BENGALURU
the I.T.A. No. 22/GTY/2025
DENGTHANSANGA,CHAMPHAI vs DCIT/ACIT CIRCLE SILCHAR, SILCHAR
the Id. CIT(A). The Id. CIT(A) vide order dated 09.01.2025 dismissed the appeal of the assessee.
SAILENDRA KHATOWAL,MAKUM vs ITO WARD - 1 DIGBOI, AAYAKAR BHAWAN
the learned CIT(A) under section 270A of the Act. The Id. CIT(A) vide order dated 21.03.2025 dismissed the appeal of the assessee.
DEBASHISH BISWAS (DECEASED),TEZPUR vs INCOME TAX OFFICER, WARD-1, TEZPUR
the Hon'ble Income Tax Appellate Tribunal, Gauhati Bench, Guwahati against the ex-parte Order of Commissioner of Income Tax (Appeals), National Faceless Appeal Centre (NFAC), Delhi U/s.250 without providing actual and sufficient opportunity of hearing. This is true and correct.
SANJOY SAHA,KARIMGANJ vs COMMISSIONER OF INCOME TAX, GUWAHATI
PAWAN COMMUNICATIONS PRIVATE LIMITED,GUWAHATI ASSAM vs DCIT, CENTRAL CIRCLE-2, GUWAHATI
the learned Income Tax Appellate Tribunal [ITAT for short hereafter] expired on 17.05.2024. There is therefore a delay of about 211 (two hundred eleven) days or more till date in submitting the appeal before the said learned Tribunal.
IMPERIAL EXTRUSIONS,TEZPUR vs ITO W-1(1), GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI RAKESH MISHRA, HON'BLE (Accountant Member)
TRIDENT INFRAPROJECTS PRIVATE LIMITED,GUWAHATI vs THE INCOME TAX OFFICER, WARD - 1(2), GUWAHATI
SHRI MANOMOHAN DAS, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
