ITAT Lucknow Bench
2,688 judgments
DCIT, CENTRAL CIRCLE - I, LUCKNOW, LUCKNOW vs SAHARA INDIA MUTUAL BENEFIT CO. LTD., LUCKNOW
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
SAHARA INDIA MUTUAL BENEFIT CO.,LUCKNOW vs DCIT, CENTRAL CIRCLE - 1, LUCKNOW, LUCKNOW
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
DCIT, CENTRAL CIRCLE - I, LUCKNOW, LUCKNOW vs M/S. SAHARA INDIA MUTUAL BENEFIT CO. LTD., LUCKNOW
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
DCIT, CENTRAL CIRCLE - I, LUCKNOW, LUCKNOW vs M/S. SAHARA INDIA MUTUAL BENEFIT CO. LTD., LUCKNOW
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)
SMT. NISHA SAHAI,LUCKNOW vs ITO RANGE-1(5), LUCKNOW
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
SARALA SINGH,LUCKNOW vs INCOME TAX OFFICER- 4(3), LUCKNOW
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
MRS. KRISHNAWATI YADAV,RAEBARELI vs INCOME TAX OFFICER-1, RAIBARELI
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
REETA DEVI,BANNAMAU LALGANJ RAEBARELI vs COMMISSIONER OF INCOME TAX (APPEALS) INCOME TAX DEPARTMENT, RAEBARELI
the NFAC came to be dismissed for the reason of delay in filing of the appeals before the NFAC.
REETA DEVI,BANNA MAU LALGANJ RAEBARELI vs COMMISSIONER OF INCOME TAX(APPEALS) INCOME TAX DEPARTMENT, RAEBARELI
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)
GENERAL INSURANCE EMPLOYEES COOPERATIVE CREDIT SOCIETY LTD,KANPUR vs ACIT CIRCLE1(1)(1),, KANPUR
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)
REHANA BEGAM,KANPUR vs ITO WARD-1(3)(3), KANPUR
SHRI KUL BHARAT (Vice President), SHRI ANADEE NATH MISSHRA (Accountant Member)
MRS. JAGZEET KAUR,BAREILLY vs INCOME TAX OFFICER-1(2), BAREILLY
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
ANKIT RUNGTA,BASTI vs ITO, BASTI
the Income Tax Department, vide acknowledgement No.780505850281224 dated 28.12.2024 has also been enclosed. It has been further submitted that the assessee has also deposited the tax due, vide Challan No.03167 dated 27.12.2024. The prayer of the assessee was that in view of the above, he may be permitted to withdraw the appeal.
PRABHA PAL,BAREILLY vs INCOME TAX OFFICER WARD (2)1, BAREILLY, BAREILLY
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
DINESH KUMAR GUPTA,LUCKNOW vs INCOME TAX OFFICER-2(1), LUCKNOW
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
ANIL KUMAR GUPTA,LUCKNOW vs ITO-4(1), LUCKNOW
SHRI KUL BHARAT (Vice President)
SHASHI KANNAUJIYA,BAREILLY vs ITO-2(2), BAREILLY
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
KAMALUDDIN,BARABANKI vs ITO-5(4), BARABANKI
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
ASHOK KUMAR MISRA,KANPUR vs INCOME TAX OFFICER, KANPUR
SHRI. SUDHANSHU SRIVASTAVA (Judicial Member)
RAJBIR SINGH SANGWAN,LUCKNOW vs ITO-6(1), LUCKNOW
SHRI SUDHANSHU SRIVASTAVA (Judicial Member), SHRI ANADEE NATH MISSHRA (Accountant Member)
