ITAT Nagpur Bench
3,585 judgments
SANJAY DEOKISAN LAKHOTIYA,AMRAVATI vs DEPUTY COMMISSIONER OF INCOME TAX, AMRAVATI CIRCLE, AMRAVATI, AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
WARDHA EDUCATION SOCIETY,WARDHA vs INCOME TAX OFFICER WARD-2, WARDHA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
ANNUVA INFRASTRUCTURE PRIVATE LIMITED,NAGPUR vs THE INCOME TAX OFFICER WARD 4(4) NAGPUR, NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHRI GAJANAN PRASANA ADIWASI MAJOOR KAMGAR SAHKARI SANSTHA,GONDIA vs ITO WARD-1, GONDIA, GONDIA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHRI GAJANAN PRASANA ADIWASI MAJOOR KAMGAR SAHKARI SANSTHA,GONDIA vs ITO WARD-1, GONDIA, GONDIA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHRI GAJANAN PRASANA ADIWASI MAJOOR KAMGAR SAHKARI SANSTHA,GONDIA vs ITO WARD-1, GONDIA, GONDIA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
AWANTIKA CHITNAVIS,NAGPUR vs ITO WARD 2 1, NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
RAVI JAIDEV KUKREJA,AMRAVATI vs ITO WARD -3, AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
JALSAMPDA KARMCHARI SAHAKARI PATSANSTHA MARYADIT,WARDHA vs ITO WARD 2 , WARDHA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
N R FARMS PRIVATE LIMITED,NAGPUR vs THE INCOME TAX OFFICER WARD - 2(2), NAGPUR, NAGPUR
the Ld. Commissioner, however, of no avail, as the Ld. Commissioner mainly by considering the fact that Assessee could not submit any material /additional evidence during the appellate proceedings to substantiate its grounds of appeal, which could not be produced before the Ld. AO, except the documents submitted before the Ld. AO. It is clear that Assessee has no strong evidence to substantiate its grounds of appeal and, therefore, addition of Rs.50 Lac made by the Ld. AO is justified and h
DEEPAK FERUMAL DESARAJE,AMRAVATI vs ITO, WARD 1 , AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SAURABH ASHOK AGRAWAL,NAGPUR vs DCIT/ACIT CIRCLE-2, NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHRI PANDURANG SANSTHAN DEULGAON MALI,MEHKAR vs ITO WARD-2, EXEMP, NAGPUR, NAGPUR
the due date as per Section 139(4) of the Act and claimed exemption under Section 11 of the Act. Subsequently, the return filed by the Assessee was processed under Section 143(1) of the Act on dated 30/12/2020 by the Centralized Processing Centre, whereby a demand of Rs.3,82,168/- has been raised mainly on the ground that Form No. 10B was not filed electronically along with return.
YOGESH SHRIKISAN AGRAWAL,GONDIA vs ITO WARD-1, GONDIA, GONDIA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHRI SANT NARHARI NAGARI SHAHKAR PAT SANSTHA MARYADIT,BHANDRA vs ITO, WARD -2, BHANDARA
the Ld. Commissioner were conducted in a faceless manner and online. Further, the elections of the Assessee society were due in the month of February, 2024 which were subsequently postponed due to National General Elections, causing disruption in the day to day working of the Assessee society and, therefore, the Assessee becoming aware about the order being passed by the Ld. Commissioner, the Assessee immediately filed the appeal without any further delay. The delay occurred was neither int
RAMRATAN SAHEBRAO PUNDKAR,AKOT vs ITO WARD - 3, AKOLA, AKOLA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
AMOGH GAJANAN SAWANT,YAVATMAL vs DCIT/ACIT, CIRCLE-3, NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
BHASKAR RAMCHANDRA NIKHADE,NAGPUR vs ITO, WARD 4(4), NAGPUR
SYED YUNUS SYED RASUL ,AMRAVATI vs INCOME TAX OFFICER, WARD-4, AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHRI VISHWAKARAMA JEWELLERS ,AKOLA vs DCIT AKOLA CIRCLE, AKOLA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
