ITAT Indore Bench
5,736 judgments
DEVYANI DEEPAK RAWTAL,NAGPUR vs ITO(IT&TP) BHOPAL, BHOPAL
ADIM JATI SEVA SAHAKARI MYDT, MANYAKYEDI, CHARKEDHA,TIMARNI vs INCOME TAX OFFICER (1), HARDA
us. 3. The background facts leading to present appeal are such that the assessee is a society engaged in the activity of providing credit facility to its members. For AY 2018-19, the assessee did not file any return of income. The AO, on the basis of information in his possession, issued notice u/s 148 dated 18.04.2022 and initiated proceeding of assessment u/s 147. In response, the assessee filed return of income. Thereafter, the AO issued notices u/s 143(2)/142(1) which were complied by a
ROHIT DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL, BHOPAL
PRATHMIK KRASHI SAKH SHAKARI SAMITI, VIDISHA,TARVARIYA SIKONJ, VIDISHA vs ITO, VIDISHA, INCOME TAX OFFICE, VIDISHA
PRATHMIK KRASHI SAKH SAHAKARI SAMITI TARVARIYA,TARVARIYA, SIKONJ, VIDISHA vs ITO, VIDISHA, INCOME TAX OFFICE, VIDISHA
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
PRAMILA DHADSE,BETUL vs ITO, BETUL, BETUL
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
PRADEEP JAIN,UJJAIN vs INCOME TAX OFFICER,WARD-1(1), UJJAIN, UJJAIN
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
SHREE TEKCHANDJI MAHARAJ TRUST,UJJAIN vs ASSESSING OFFICER, UJJAIN
HARI SINGH,RAISEN vs ITO RAISEN, RAISEN
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
URBAN ADMINISTRATION AMD DEVELOPMENT,BHOPAL vs DEPUTY COMMISSIONER OF INCOME TAX (TDS), BHOPAL
24.11.2014 (payment made on 01.10.2014. TDS was deducted at 4% instead of 10% [194J]. The Assessee was in Default u/s 201(1) at Rs. 2,98,992/- & u/s 201(1A) at Rs. 2,60,123/-. The total amount of Default for (supra) Non-Deduction of TDS/ irregularity was worked out at Rs. 6,68,33,877 [u/s 201(1) & 201(1A)]. The aforesaid default order dated 28.12.2021 is herein after referred to as the "Impugned Default Order".
DHANDEEP CONCRETES,JAIPUR vs INCOME TAX OFFICER(TDS), UJJAIN
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
SHARD KUMAR DARAK ,INDORE vs ACIT CENTRAL-2, BHOPAL
SHARAD KUMAR DARAK ,INDORE vs ACIT CENTRAL-2 , BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
SHARAD KUMAR DARAK ,INDORE vs ACIT CENTRAL -2 , BHOPAL
SHARAD KUMAR DARAK ,INDORE vs ACIT CENTRAL-2, BHOPAL
SHARAD KUMAR DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
SARAD KUMAR DARAK,INDORE vs ACIT CENTRAL -2, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
ROHIT DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
