ITAT Guwahati Bench
1,674 judgments
KAKUGHA AYEMI,DIMAPUR NAGALAND vs ITO WARD 1 DIMAPUR, DIMAPUR
31st of December 2016: (i) State Bank of India, Dimapur Rs.9,00,000/- (ii) Indusind bank, Dimapur Rs.5,00,000/- No return of income was filed by the assessee and there was no respond to the several notices issued to him. Since, there was no respond from the assessee, the assessment has been completed u/s 144 of the Act making addition of Rs.14,00,000/- as unexplained money u/s 69A.
DHURBA SAIKIA,NORTH LAKHIMPUR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
DHURBA SAIKIA,NORTH LAKHIMPUR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
or at the time of hearing of the appeal.”
DHURBA SAIKIA,SONAPUR BO vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
DHURBA SAIKIA,SONAPUR BO vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
CHUKHU TAJO,ITANAGAR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
CHUKHU TAJO,ITANAGAR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
CHUKHU TAJO,ITANAGAR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
the Bench that the orders of Ld. CIT (A) as well as Ld. AO were ex-parte. The Ld. Counsel for the assessee submitted before the Bench that the orders passed by the Ld. CIT(A) u/s.250 of the Act was without providing sufficient opportunity to the assessee and as such the order is bereft of natural justice and is liable to be set aside.
CHUKHU TAJO,ITANAGAR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
the Bench that the orders of Ld. CIT (A) as well as Ld. AO were ex-parte. The Ld. Counsel for the assessee submitted before the Bench that the orders passed by the Ld. CIT(A) u/s.250 of the Act was without providing sufficient opportunity to the assessee and as such the order is bereft of natural justice and is liable to be set aside.
CHUKHU TAJO,ITANGAR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
CHUKHU TAJO,ITANAGAR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
CHUKHU TAJO,ITANAGAR vs ITO, WARD NORTH LAKHIMPUR, NORTH LAKHIMPUR
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
JAMIA DINEEA MANCHURIA MADRASSA,GOALPARA, ASSAM vs ACIT CIR-2, GUWAHATI, GS ROAD, GUWAHATI
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
RUCHITA HARLALKA,DELHI vs INCOME TAX OFFICER, WARD-1, BONGAIGAON, BONGAIGAON
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
RUCHITA HARLALKA,DELHI vs INCOME TAX OFFICER, WARD-1, BONGAIGAON, BONGAIGAON
SHRI RAJESH KUMAR (Accountant Member), SHRI MANOMOHAN DAS (Judicial Member)
DWIPIKA GOSWAMI,,GUWAHATI vs ITO W-1(1),, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI RAKESH MISHRA, HON'BLE (Accountant Member)
DWIPIKA GOSWAMI,GUWAHATI vs ITO W-1(1), GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI RAKESH MISHRA, HON'BLE (Accountant Member)
ACIT, CIRCLE-2, GUWAHATI vs ARMAN ALI, GUWAHATI
SHRI MANOMOHAN DAS, HONʼBLE (Judicial Member), SHRI SANJAY AWASTHI, HONʼBLE (Accountant Member)
KAMAKHYA PRASAD TASA,JORHAT vs INCOME TAX OFFICER, JORHAT
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
RITU AGARWALA,SHILLONG vs ACIT, CENTRAL CIRCLE-2, GUWAHATI
SHRI MANOMOHAN DAS (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
