ITAT Indore Bench

RATLAM AHINSA SHIKSHA SAMITI,RATLAM vs COMMISSIONER OF INCOME TAX (EXEMPTION) , BHOPAL

AYUSH ABHAY JAIN,KHANDWA vs WARD 1 KHANDWA, KHANDWA

AJIT BONDRIYA,LIMASSOL, CYPRUS vs ITO 2(5), BHOPAL, BHOPAL, MADHYA PRADESH

RASHIDA BEE,JAORA CHOUPATI vs CIT(A), RATLAM

SHAHID IQBAL,INDORE vs ITO 5(2), INDORE

HARPREET KAUR,BHOPAL vs INCOME-TAX OFFICER, 5(2), BHOPAL, BHOPAL

AKHILESH KUMAR PATEL,SHAHDOL vs INCOME TAX OFFICER DHAR, DHAR

DILIP KUMAR JAIN,MANDIDEEP vs INCOME TAX OFFICER, RAISEN

Tribunal in the captioned two appeals.3. Since these appeals are inter-related, they were heard together and are being disposed of by this common order for the sake of convenience, brevity and clarity.

NARMADA PRATHMIK UPBHOKTA SAHKARI BHANDAR MARYADIT,KHANDWA vs INCOME TAX OFFICER - 1, KHANDWA, KHANDWA

MADHYA PRADESH RAJYA VAN VIKAS NIGAM LIMITED,TT NAGAR vs CPC BANGALORE, HOBLI

DILIP KUMAR JAIN,MANDIDEEP vs INCOME TAX OFFICER, RAISEN, RAISEN

SHRI B.M. BIYANI (Accountant Member), SHRI PARESH M. JOSHI (Judicial Member)

UVEJ MOHAMMAD,BHOPAL vs CIT APPEALS FACELESS, NEW DELHI

RAJNISH BOHRA,NEEMUCH vs INCOME-TAX OFFICER NEEMUCH, NEEMUCH

B.M. BIYANI (Accountant Member), SHRI PARESH M JOSHI (Judicial Member)

SAQUIB AHMED,PIPARIYA vs PRINCIPAL COMMISSIONER OF INCOME TAX-1, BHOPAL, BHOPAL

SHRI SAI BABA SEWA SANSTHAN TRUST,140 B BAIRATHI COLONY NO-2 ,INDORE G.P.O. INDOREH vs CIT EXEMPTION BHOPAL, BHOPAL

VIJAYA DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL, BHOPAL

VIJAYA DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL, BHOPAL

VIJAYA DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL, BHOPAL

VIJAYA DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL, BHOPAL

SHRI B.M. BIYANI, ACCOUNTANT MEMBER, SHRI PARESH M. JOSHI (Judicial Member)

VIJAYA DARAK,INDORE vs ACIT CENTRAL-2, BHOPAL, BHOPAL