ITAT Indore Bench
5,736 judgments
NEMICHAND JAIN HUF,BERASIA vs PCIT(CENTRAL), BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
MAKSON HEALTH CARE PVT LTD MAKSON INDUSTRIES PVT LTD BEFORE MERGER,MANDIDEEP RAISEN vs THE DCIT -10-2 (2), MUMBAI, MUMBAI
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
M/S. TESLA TRANSFORMERS LTD.,BHOPAL vs ACIT-3(1), BHOPAL
SURESHCHAND LAKHMICHAND JAIN,BASODA vs INCOME TAX OFFICER, VIDISHA
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
BHUPENDRA RAGHUVANSHI,INDORE vs DCIT-ACIT-1(1),INDORE, INDORE
AO and also filed first-appeal. But, however, the previous counsel never informed the assessee about fixation of hearings nor made any representation before CIT(A). Further, the CIT(A) has mentioned to have sent email also to another email id: bstkissanmp@gmail.com which again did not reach to assessee's knowledge. Therefore, the assessee could not attend hearings fixed by CIT(A), which has led to the passing of ex-parte order by CIT(A). Ld. AR further submits that the assessee is ready and
JAGDISH KUMAR BASANTANI,BHOPAL vs ITO 4(2), BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
AJAY AGARKAR,UJJAIN vs CIT(A), MADHYA PRADESH
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
ACIT-1(1), INDORE vs FLEXITUFF VENTURES INTERNATIONAL LIMITED, DHAR
us assailing the order of first- appeal passed by CIT(A).
SHREE JEENSHASHAN SEVA SHIKSHA SANSKAR SANKUL TRUST,UJJAIN vs INCOME TAX OFFICER, EXEMPTION, UJJAIN
the date of hearing”
PANKAJ CHADHA,INDORE vs A.O., INDORE
ARUN KUMAR SHRIVASTAVA,INDORE vs ASST. DIRECTOR OF INCOME TAX, CPC, INDORE
SHRI RISHABDEV MOTILAL JAIN,DHAR vs CIT EXEMPTION, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
URMILA SINGH,BHOPAL vs ITO,2(3), BHOPAL
PRADEEP PINJANI,BHOPAL vs ITO-1(2), BHOPAL
INCOME TAX OFFICER - 1(1), BHOPAL, BHOPAL vs M P STATE MINOR FOREST PRODUCE T AND D LIMITED, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
IINCOME TAX OFFICER - 1(1), BHOPAL, BHOPAL vs M P STATE MINOR FOREST PRODUCE T AND D LIMITED, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
INCOME TAX OFFICER - 1(1), BHOPAL, BHOPAL vs M P STATE MINOR FOREST PRODUCE T AND D LIMITED, BHOPAL
SHRI B.M. BIYANI, ACCOUNTANT MEMBER SHRI UDAYAN DAS GUPTA (Judicial Member)
INCOME TAX OFFICER - 1(1), BHOPAL, BHOPAL vs M P STATE MINOR FOREST PRODUCE T AND D LIMITED, BHOPAL
SHRI B.M. BIYANI (Accountant Member), SHRI UDAYAN DAS GUPTA (Judicial Member)
VISHAL RUDRAWAL,CHHATRI ROAD vs INCOME TAX OFFICER, MANDSAUR MP
SHRI B.M. BIYANI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
