ITAT Nagpur Bench
3,585 judgments
BHIVRAJ MOHANLAL JAIN,AKOLA vs ITO WARD-2, , AKOLA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
BAHUBALI NAGRI SAHAKARI PAT SANSTHA,NAGPUR vs ITO WARD 1(1), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SANDHYA VITTHALRAO DABRE,NAGPUR vs ITO WARD 1(2), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
GIRAD GRAMIN SAHAKARI PAT SANSTHA,WARDHA vs ITO WARD-1, WARDHA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
M/S MONOPOLY CARRIERS & CARGO PVT. LTD.,NAGPUR vs ACIT CIRCLE-4, NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
BHAVESH BHOOPENDRA PARMAR,NAGPUR vs ITO WARD 4(4), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
DNYANESHWAR KISHAN SARAP,AKOLA vs ITO WARD-3, AKOLA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
NARESH PREMLALJI JUGELE,NAGPUR vs ITO WARD 4(5), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
NARESHCHANDRA KAWALE,NAGPUR vs ACIT CIRCLE 5 NAGPUR, NAGPUR
SUVARNA SHRIKANT DESHMUKH,BULDHANA vs ITO WARD-2, KHAMGOAN
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHAIKH MUKHTAR SHAIKH NOOR ATTAR,MEHKAR vs NGP-W-(101)-(5), KHAMGAON
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
VANDANA RAJENDRA THOTE,AMRAVATI vs THE INCOME TAX OFFICER - WARD 5, AMRAVATI, AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
AKOLA ZILLHA NAYAYALAYIN KARAMCHARI SAHAKARI PAT SANSTHA MARYADIT,AKOLA vs ITO WARD -1, AKOLA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHISHIR KUMAR DAS,HYDERABAD vs DCIT/ACIT CIRCLE-AMRAWATI, AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHISHIR KUMAR DAS,HYDERABAD vs DCIT/ACIT CIRCLE-AMRAWATI, ITO BUILDING,AMRAWATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SHISHIR KUMAR DAS,HYDERABAD vs DCIT/ACIT CIRCLE-AMRAWATI, AMRAVATI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
SUNIL BHAIYAJI MALEWAR,BHANDARA vs ITO WARD -2, BHANDARA
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
PARVEZ SHEIKH,NAGPUR vs ITO WARD 2(3), NAGPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member)
DASARAM TATU PATLE,NAGPUR vs ITO WARD 4(4), NAGPUR, NAGPUR
PANDURANG DAULATRAO KORDE,NAGPUR vs INCOME TAX OFFICER WARD 5(1), NAGPUR
passing the assessment order, the Ld.AO has not issued any notice u/sec. 143(2) of the Act, and therefore, in view of judgment by Apex Court in the case of ACIT vs. Hotel Blue Moon [2010] 3 SCC 259, the assessment order is unsustainable and therefore, is liable to be quashed. 6. On the contrary, learned Departmental Representative refuted the claim of the Assessee by submitting that while passing the order u/sec. 147 r.w.s. 148 of the Act, there is no necessity to issue notice u/sec. 143(2)
