ITAT Indore Bench
5,736 judgments
ASHISH SODANI,PIPARIYA vs DCIT/ACIT 1(1), BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M. JOSHI (Judicial Member)
RAJ KUMAR PARMAR,SEHORE vs ASSESSMENT UNIT, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI, SEHORE
SUBHASH CHANDRA AGRAWAL,VIDISHA vs ITO, VIDISHA, VIDISHA
us. 3. The facts apropos to the impugned addition/upward adjustment of Rs. 33,80,000/- made by AO can be fit in a narrow compass and require a very limited mention. The assessee sold an immovable property for actual consideration of Rs. 46,20,000/- and declared resultant capital gain of Rs. 27,85,291/- after deduction of cost, etc. The Valuation of property was done by Stamps Authority at Rs. 80,80,000/- (the assessee mistakenly reported Valuation of Stamps Authority at Rs. 80,00,000/- in t
SHAHANSHAH DAL MILL,BHOPAL vs ITO-5(3), BHOPAL, BHOPAL
SANYA DHANANI,INDORE vs INCOME TAX OFFICER 1(4), INDORE
NARENDRA KUMAR MISHRA,BHOPAL vs ITO-3(1), BHOPAL, BHOPAL
UJJAIN SAHAKARI DUGDH SANGH MARYADIT,UJJAIN vs DCIT/ACIT 1(1) UJJAIN, UJJAIN
MADHYA PRADESH INDUSTRIAL FOUNDATION,POLOGROUND, INDUSTRIAL STATE vs EXEMPTION WARD INDORE, MAIN BUILDING, INDORE
MADHYA PRADESH INDUSTRIAL FOUNDATION,POLOGROUND, INDUSTRIAL STATE vs EXEMPTION WARD INDORE, MAIN BUILDING, INDORE
M/S PUMARTH INFRASTRUCTURE PRIVATE LIMITED,INDORE vs THE ASSTT COMMISSIONER OF INCOME TAX CIRCLE - 4(1), AAYKAR BHAWAN, INDORE
CIT(A) and contested the additions/ disallowances made by AO. The CIT(A) granted part-relief. Still aggrieved, the assessee carried matters in next appeals before ITAT, Indore in IT(SS)A No. 175 to 177/Ind/2017. The ITAT disposed of those appeals through a consolidated order dated 12.02.2019 granting further part-relief to assessee. (iv) Simultaneous with passing of assessment-order dated 29.01.2016 as aforesaid, the AO also initiated proceedings for imposition of penalties u/s 271(1)(c) an
M/S PUMARTH INFRASTRUCTURE PRIVATE LIMITED,INDORE vs THE ASSTT COMMISSIONER OF INCOME TAX CIRCLE 4(1), AAYKAR BHAWAN, INDORE
M/S PUMARTH INFRASTRUCTURE,INDORE vs THE ASST COMMISSIONER IF INCOME TAX CIRCLE 4(1), AAYKAR BHAWAN , INDORE
CIT(A) and contested the additions/ disallowances made by AO. The CIT(A) granted part-relief. Still aggrieved, the assessee carried matters in next appeals before ITAT, Indore in IT(SS)A No. 175 to 177/Ind/2017. The ITAT disposed of those appeals through a consolidated order dated 12.02.2019 granting further part-relief to assessee. (iv) Simultaneous with passing of assessment-order dated 29.01.2016 as aforesaid, the AO also initiated proceedings for imposition of penalties u/s 271(1)(c) an
HRJ INTERNATIONAL PRIVATE LIMITED,INDORE vs PCIT INDORE-1, INDORE
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M. JOSHI (Judicial Member)
REKHA KHANDELWAL,RAJGARH vs ITO WARD RAJGARH, RAJGARH
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M. JOSHI (Judicial Member)
RANVEER SINGH SURYAWANSHI,DHAR vs ITO DHAR, DHAR
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
