ITAT Lucknow Bench

HARI KRISHNA MISHRA,BASTI vs INCOME TAX OFFICER,, BASTI

SHRI ANADEE NATH MISSHRA (Accountant Member)

DINESH CHANDRA SAHU,LAKHIMPUR KHERI vs INCOME TAX OFFICER-3(4), LAKHIMPUR KHERI

SHRI ANADEE NATH MISSHRA (Accountant Member)

POORAN SINGH,SHAHJAHANPUR vs INCOME TAX OFFICER -1(5), SHAHJAHANPUR

SHRI ANADEE NATH MISSHRA (Accountant Member)

M/S AMIT INDUSTRIES,PILIBHIT vs INCOME TAX OFFICER-2(4), PILIBHIT

SHRI ANADEE NATH MISSHRA (Accountant Member)

ABDULLA,BAHRAICH vs ASSESSMENT UNIT, ITO-1, BAHRAICH

SHRI ANADEE NATH MISSHRA (Accountant Member)

UTTAR PRADESH DIPLOMA ENGINEERS MAHASANGH,LUCKNOW vs DY/ASSISTANT COMMISSIONER OF INCOME TAX-1, LUCKNOW

SHRI KUL BHARAT (Vice President), SHRI ANADEE NATH MISSHRA (Accountant Member)

RIT INCUBATOR FOUNDATION,UTTARAKHAND vs CIT EXEMPTION, LUCKNOW

SHRI KUL BHARAT (Vice President), SHRI ANADEE NATH MISSHRA (Accountant Member)

M/S MOTOR & GENERAL SALES LIMITED,LUCKNOW vs INCOME TAX OFFICER(TDS)-II, KANPUR

SHRI KUL BHARAT, VICE PRESIDENT AND SHRI, NIKHIL CHOUDHARY (Accountant Member)

SANJEEV KUMAR SAXENA,LUCKNOW vs ITO-3(4), LUCKNOW -NEW, LUCKNOW

SHRI ANADEE NATH MISSHRA (Accountant Member)

CHHEDI LAL,RAEBARELI vs INCOME TAX OFFICER, RAEBARELI

the Assessing Officer and furnished submissions. After considering the submissions and making necessary enquiries, the Assessing Officer adopted the stamp duty valuation u/s 50C of the Income-tax Act, 1961 (“Act” for short) and assessed the total income at Rs.31,95,000/. Aggrieved by this, the assessee carried the matter before the Ld. CIT(A), who partly allowed the appeal of the assessee, thereby directed the Assessing Officer to consider the value of new residence of property at Rs.8,97,0

DISTRICT COOPERATIVE BANK LIMITED, SHAHJAHANPUR,SHAHJAHANPUR vs ADDL/JDIT (I & CI), LUCKNOW

DISTRICT COOPERATIVE BANK LIMITED, SHAHJAHANPUR,BSHAHJAHANPUR vs ADDL / JDIT (I & CI), LUCKNOW

SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

PREM PRAKASH NARANG (HUF),SHAHJAHANPUR vs INCOME TAX OFFICER-1(5), SHAHJAHANPUR

SHRI KUL BHARAT (Vice President)

KARUNESH KUMAR SHUKLA,LUCKNOW vs INCOME TAX OFFICER-1(1), LUCKNOW

SAHKARI GANNA VIKAS SAMITI LIMITED RUPAPUR,HARDOI vs THE INCOME TAX DEPARTMENT/NFAC, ACIT, SITAPUR

CO-OPERATIVE CANE DEVELOPMENT UNION LTD.,BAHRAICH vs INCOME TAX OFFICER-1, BAHRAICH

SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

CO-OPERATIVE CANE DEVELOPMENT UNION LTD.,BAHRAICH vs INCOME TAX OFFICER-1, BAHRAICH

SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

CO-OPERATIVE CANE DEVELOPMENT UNION LTD.,BAHRAICH vs INCOME TAX OFFICER-1, BAHRAICH

SH. SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER AND SH. NIKHIL CHOUDHARY (Accountant Member)

MALIKA,HARDOI vs ITO-3(2), HARDOI, HARDOI

SH. KUL BHARAT, VICE PRESIDENT AND SH. NIKHIL CHOUDHARY (Accountant Member)

RAMPAL,SITAPUR vs INCOME TAX OFFICER, SITAPUR

SHRI KUL BHARAT (Vice President)