ITAT Nagpur Bench
3,585 judgments
SIMA RAVISINGH KACHHAWAH,UMRER vs ITO WARD 3(4), NAGPUR
SHRIPAVAN KUMAR GADALE (Judicial Member)
ASHOK PINJUMAL SACHDEV,SINDHI vs ITO WARD-3, AKOLA
SHRI PAVAN KUMAR GADALE (Judicial Member)
ASHOK PINJUMAL SACHDEV,SINDI vs ITO WARD-3, AKOLA
SHRI PAVAN KUMAR GADALE (Judicial Member)
MADHUR LAXMAN GADIKAR,NAGPUR vs ITO WARD 4(1), NAGPUR
SHRI PAVAN KUMAR GADALE (Judicial Member)
MAHATMA FULEY GRAMIN BIGAR SHETI SAHKARI PAT SANSTHA,KARAJGAON vs ITO, WARD 3, AMRAVATI
SHRI PAVAN KUMAR GADALE (Judicial Member)
SANJAY MOTIRAMJI MULEY,NAGPUR vs ITO WARD (4)(3), NAGPUR
SHRI PAVAN KUMAR GADALE (Judicial Member)
SUBHASH BADRIPRASAD SHAHU,NAGPUR vs ITO WARD 4(3), NAGPUR
SHRI PAVAN KUMAR GADALE (Judicial Member)
GEC INFRASTRUCTURE CO. ,BUTIBORI vs INCOME TAX OFFICER, WARD 3(4), NAGPUR
the course of appellate proceedings in the interest of natural justice.”
SMT . RAJANI SURENDRA ADAMANE ,NAGPUR vs INCOME TAX OFFICER WARD 6(1), NAGPUR
the Ld. AO replied that consideration amount received on account of that property has been reinvested in purchase of new asset and hence, no capital gain was reflected in the return. The Assessee also filed a fresh computation of income tax and copy of sale deed dated 17/09/2012 which shows a sum of Rs.15,35,000/- has been reinvested in purchase of the said property. The Assessee further claimed that she has reinvested the amount of Rs.15,35,000/- in the purchase of plot with an intention t
PRADIP GANGADHARRAO BHUDE,NAGPUR vs THE INCOME TAX OFFICER, WARD - 3(4), NAGPUR, NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHAIKH SULTAN SHAIKH FAKIRA,AMRAVATI vs ITO WARD -3 , AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHAIKH SULTAN SHAIKH FAKIRA,AMRAVATI vs ITO WARD -3 , AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHAIKH SULTAN SHAIKH FAKIRA,AMRAVATI vs ITO WARD -3 , AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHAIKH SULTAN SHAIKH FAKIRA,AMRAVATI vs ITO WARD -3 , AMRAVAT
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHAIKH SULTAN SHAIKH FAKIRA,AMRAVATI vs ITO WARD -3 , AMRAVATI
SANE GURUJI MANAV SEWA SANGH,AMRAVATI vs ASSISTANT COMMISSIONER OF INCOME TAX (EXEMPTIONS), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
HERD EDUCATIONAL & MEDICAL RESEARCH FOUNDATION,NAGPUR vs INCOME TAX OFFICER 4(3), NAGPUR
the Ld. Commissioner, who by considering the fact that the Assessee has not furnished the Form No.10B within the prescribed time limit i.e. before the due date for filing of return of income and requested the Ld. Commissioner for condoning the delay who does not have any power to condone the same under Section 119(2)(b) of the Act and therefore the Assessee should have filed such petition before the appropriate authority and not before the Ld. Commissioner. The Ld. Commissioner consequently
RAJKUMAR BHASKARRAO AGARKAR,AKOLA vs ITO WARD 1, AKOLA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SULABHA RAMESH GANORKAR,NAGPUR vs ITO WARD-3(1), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
VANDANA DEEPAK BANKOTI,NAGPUR vs INCOME TAX OFFICER WARD 4(1), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
