ITAT Indore Bench
5,736 judgments
DAYODAY GAU SEVA (JEEV RAKSHA) AVAMPARYAVARAN SANURAKSHAN-SASTHAN TRUST,SAGAR vs CIT EXEMPTION, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
BADRI PRASAD PATEL,VIDISHA vs INCOME TAX OFFICER 3(4), BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
PRATHMIK KRASI SAKH SAHKARI SAMITI MARYADIT RATIKHEDI,MANDSAUR vs ITO, MANDSAUR
SHOUKAT MOHD. KHAN,BHOPAL vs ITO 4(2), BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
SHRI RADHIKA PRAKASHAN RAIPUR PRIVATE LIMITED,BHOPAL (M.P.) vs ASSISTANT COMMISSIONER OF INCOME TAX, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
SARDAR VALLABH BHAI PATEL SANSTHAN TRUST,BHOPAL vs CIT EXEMPTION, BHOPAL, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
RASHMI SAVLA,VIDISHA vs ITO, VIDISHA, VIDISHA
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
MANISH MUNDRA,DEWAS vs INCOME TAX OFFICER - 1, DEWAS, DEWAS
ADITYA MUNDRA,DEWAS vs INCOME TAX OFFICER - 1, DEWAS, DEWAS
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
MANOJ KUMAR MUNDRA,DEWAS vs INCOME TAX OFFICER WARD 1, DEWAS
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
BALUSINGH KIRAR,RAJGARH vs NATIONAL FACELESS ASSESMENT CENTER, NEW DELHI
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
RITESH BANSAL,KHAJURI BAZAR, INDORE vs PCIT, INDORE-1, AAYAKAR BHAWAN, OPP. WHITE CHURCH, WHITE CHURCH ROAD, RESIDENCY AREA, INDORE
SHRI B.M. BIYANI, ACCOUNTANT MEMBER, SHRI DINESH MOHAN SINHA (Judicial Member)
DECORE THERMAL POWER PRIVATE LIMITED,BHOPAL vs DY COMMISSIONER OF INCOME TAX 1(1), BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
PROF. RAJENDRA SINGH SHIKSHAN SAMITI,MANDSAUR vs DCIT, CPC BENGALURU AND ITO, EXEMPTION, UJJAIN, UJJAIN
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
SAMARTHAN CENTRE FOR DEVELOPMENT SUPPORT,BHOPAL vs DCIT(EXEMPTION), BHOPAL
him and to that extent, the order of the CIT(A) is incomplete and vitiated. Not adjudicating those grounds violates the principles of natural justice, and hence, the impugned order of the CIT(A) is contrary to the legal provisions and is liable to be annulled.
SUNITA GARG,INDORE vs ITO 4 (1) INDORE, INDORE
ASHISH GOYAL HUF,NEEMUCH vs INCOME-TAX OFFICER, NEEMUCH
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
ASHISH GOYAL HUF,NEEMUCH vs INCOME -TAX OFFICER , NEEMUCH
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRIMATI SHANTADEVI RAMKRISHNA VIJAYWARGIYA TRUST,INDORE vs CIT EXEMPTION , BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
PARAS SWAYAMSEVI SANSTHA,RAIGARH vs CIT EXEMPTION, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
