ITAT Indore Bench
5,736 judgments
ANIL TURAKHIA,INDORE vs ITO-5(1), INDORE, INDORE
SHIPIJ RATHORE,INDORE vs INCOME TAX OFFICER 1(2), INDORE
RAJESH KUMAR RATHORE,SEHORE vs INCOME TAX OFFICER- WARD 5, SEHORE, SEHORE
RAJESH KUMAR RATHORE,SEHORE vs INCOME TAX OFFICER, WARD-5,SEHORE, SEHORE
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M. JOSHI (Judicial Member)
RAJESH KUMAR RATHORE,SEHORE vs INCOME TAX OFFICER, WARD-5, SEHORE, SEHORE
KAMLESH MOTWANI,BHOPAL vs DCIT-2(1),BHOPAL, BHOPAL
DEEYA AGROTECH PRIVATE LIMITED,BURHANPUR vs ITO BURHANPUR, BURHANPUR
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
DEVI ANUSUIYA VIDYA SANSTHAN,INDORE vs CIT(A), NFAC, DELHI
MOHAMMAD RAFIQ WARSI,PIPARIYA vs INCOME TAX OFFICER-2, ITARSI, ITARSI
RAJESH GOURISHANKAR,DEWAS vs OFFICER, DEWAS
UTTAM DEVELOPERS,INDORE vs ITO 5(1), INDORE
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
BIHARILAL,HOSHANGABAD vs COMISSIONER OF INCOME TAX (APPEALS), NFAC-DELHI
the final hearing if necessary, so arises. Ground9. The appellant prays that the order passed shall be quashed, and the additions made therein be deleted, as the same are unjustified, erroneous and contrary to the applicable provisions of law." The background facts leading to present appeal are such that the AO, on the basis of information available in INSIGHT Portal of Income-tax Department revealing certain sale transactions of immovable properties done by assessee during the previous yea
M/S RAS DEVCON PRIVATE LIMITED ,/, SANVID NAGAR, KANADIA ROAD, INDORE vs ASSISTANT COMMISSIONER OF INCOME TAX, INDORE, AAYKAR BHAWAN, OPPOSITE WHITE CHURCH ROAD, INDORE
S GANDHI JEWELLERY PRIVATE LIMITED,INDORE vs DCIT/ACIT-4(1), INDORE
S GANDHI JEWELLERY PRIVATE LIMITED,INDORE vs DCIT/ACIT-4(1), INDORE
SHEETAL NATH COLONIZERS,BHOPAL vs ITO,1(2), BHOPAL, AAYKAR BHAWAN, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
