ITAT Indore Bench
5,736 judgments
BHARAT KALWANI,INDORE vs ITO-4(3), INDORE
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BHAGIRATH MAL BIYANI (Accountant Member)
BHARAT KALWANI,INDORE vs ITO-4(3), INDORE
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BHAGIRATH MAL BIYANI (Accountant Member)
BHARAT KALWANI,INDORE vs ITO-4(3), INDORE
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BHAGIRATH MAL BIYANI (Accountant Member)
MUKESH JAIN,INDORE vs THE ACIT (CENTRAL)-2, INDORE, INDORE
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BHAGIRATH MAL BIYANI (Accountant Member)
MUKESH JAIN,INDORE vs THE ACIT (CENTRAL)-2, INDORE, INDORE
RAMANLAL PIRODIA,RATLAM vs ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL-3, AAYKAR BHAWAN
JAYGANGA EXIM INDIA PRIVATE LIMITED ,INDORE vs DCIT CENTRAL CIRCLE -2, BHOPAL
us, we set aside the matter to the file of the Assessing Officer for de-novo consideration on merits. We clarify that we have not expressed any opinion on the merits of the additions and all issues are left open to be decided on merits based on evidences produced before the Assessing Officer. 22. In the result, all the appeals of the assessee before us are allowed for statistical purposes. This order pronounced as per Rule 34(4) of ITAT Rules, 1963 on 19/01/2026 Sd/- Sd/- (BHAGIRATH MAL BIY
ZYKA MERCHANDISE PRIVATE LIMITED ,INDORE vs DCIT CENTRAL CIRCLE -2, BHOPAL
ZYKA MERCHANDISE PRIVATE LIMITED ,INDORE vs DCIT CENTRAL CIRCLE -2, BHOPAL
ZYKA MERCHANDISE PRIVATE LIMITED ,INDORE vs DCIT CENTRAL CIRCLE -2, BHOPAL
ZYKA MERCHANDISE PRIVATE LIMITED ,INDORE vs DCIT CENTRAL CIRCLE -2, BHOPAL
JAYGANGA EXIM INDIA PRIVATE LIMITED ,INDORE vs DCIT CENTRAL CIRCLE-2, BHOPAL
us, we set aside the matter to the file of the Assessing Officer for de-novo consideration on merits. We clarify that we have not expressed any opinion on the merits of the additions and all issues are left open to be decided on merits based on evidences produced before the Assessing Officer. 22. In the result, all the appeals of the assessee before us are allowed for statistical purposes. This order pronounced as per Rule 34(4) of ITAT Rules, 1963 on 19/01/2026 Sd/- Sd/- (BHAGIRATH MAL BIY
KANHAIYA LAL PANCHAL,RATLAM vs BPL-W-(91)(95), RATLAM
SURESH JAT,BADNAWAR vs THE INCOME-TAX OFFICER, DHAR, DHAR
PRAMOD KUMAR GUPTA,BHOPAL vs DCIT CIRCLE 5 (1)- BHOPAL, BHOPAL
PRADEEP PATNI,BHOPAL vs CIT(A), DELHI
RADHAKISHAN,KHATEGAON, DEWAS vs ITO-2, DEWAS, DEWAS
SHIVALAYA ENGINEERING WORKS,MANDIDEEP vs ITO, BHOPAL
the Ld. CIT(A) who by the "Impugned Order” has dismissed the 1st appeal of the Assessee on the grounds & reasons stated therein. The core ground & reasons for the dismissal of the 1st appeal was as under:- 4. Hearing Notices and Response of the Appellant:- During the appellate proceedings, hearing notices were issued as under:- S. No. Date of hearing notice Date of Response of the appellant hearing fixed 1 17/08/2023 01/09/2023 No Response 2 26/04/2024 11/07/2024 No Response 3 19/05/2025 30
SANTOSH BAI BHATEVRA,JHABUA vs ITO WARD -1, RATLAM, RATLAM
SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)
