ITAT Panaji Bench
1,437 judgments
SHRI BASAVESWAR CO-OP CREDIT SOCIETY NIYAMIT,PALABHAVI RAIBAG, BELGAUM vs INCOME TAX OFFICER, ITO WARD , BELAGAVI
SHRI PAVAN KUMAR GADALE (Judicial Member)
MAVINKURVE PRIMARY FISHERIES SOCIETY LIMITED,BHATKAL vs INCOME TAX OFFICER, WARD - 2, KARWAR
SHRI PAVAN KUMAR GADALE (Judicial Member)
JAMBAGI LAXMAN SIDDAPPA (HUF),RAIBAG vs INCOME TAX OFFICER, WARD - 1(4), BELAGAUM
SHRI PAVAN KUMAR GADALE (Judicial Member)
SONALI MAHENDRA NAIK GAUNEKAR,PANAJI vs INCOME TAX OFFICER, WARD - 1(1), PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
GOURISH GOPINATH DESAI,UTTAR KANNADA vs ITO -2, KARWAR, KARWAR
SHRI PAVAN KUMAR GADALE (Judicial Member)
GOURISH GOPINATH DESAI,UTTAR KANNADA vs ITO -2, KARWAR, KARWAR
SHRI PAVAN KUMAR GADALE (Judicial Member)
GOURISH GOPINATH DESAI ,KARWAR vs ITO -2, KARWAR , UTTARA KANNADA DISTRICT
SHRI PAVAN KUMAR GADALE (Judicial Member)
M/S SRITHIK ISPAT PRIVATE LIMITED,SANGUEM vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 2(1), PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
PEDNE TALUKA FARMERS SERVICE CO-OPERATIVE SOCIETY LIMITED,PEDNE vs INCOME TAX OFFICER, WARD - 2(2), PANAJI
the Hon'ble Tribunal and the assesse has filed the application and affidavit for condonation of delay. Whereas, the facts mentioned in the affidavit are reasonable and sufficient cause is explained and the Ld. DR has no specific objections. Accordingly, condone the delay and admit the appeal. The assessee has raised the grounds of appeal challenging the order of the CIT(A) sustaining disallowance of claim of deduction u/sec80P of the Act by the Assessing Officer.
SHIRGUPPI SUGAR WORKS LIMITED,BELAGAVI vs INCOME TAX OFFICER, WARD - 1(1), BELGAUM
RUKMINI FABRICS,BELGAUM vs NATIONAL FACELESS ASSESSMENT CENTRE, DELHI
the Hon'ble Tribunal and the assesse has filed an application and the affidavit for condonation of delay. Whereas, the facts mentioned in the affidavit are reasonable and the Ld. DR has no specific objections. Accordingly, condone the delay and admit the appeal.
SHRI PANDMAVATI MINORITY MAHILA MULTI CO-OPERATIVE SOCIETY,BELAGAVI vs INCOME TAX DEPARTMENT, ASSESSMENT UNIT, DELHI
SHRI PAVAN KUMAR GADALE (Judicial Member)
ALLAVUDDIN UMMARASAB HURAKADLI,MAPUSA vs INCOME TAX OFFICER, PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member)
SUREKHA VISHNU PHADKE,VASCO vs INCOME TAX OFFICER, WARD - 2(1), PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member)
JAGDISH SAVANT,BELGAUM vs INCOME TAX OFFICER, BELGAUM
SHRI PAVAN KUMAR GADALE (Judicial Member)
THE DAIVADNYA CO-OPERATIVE CREDIT SOCIETY LIMITED,KARWAR vs THE ASSISTANT COMMISSIONER OF INCOME TAX, NFAC, DELHI
SHRI PAVAN KUMAR GADALE (Judicial Member)
BHARAT HANCHINALE,CHIKODI vs INCOME TAX OFFICER, WARD - 1, NIPPANI
SHRI PAVAN KUMAR GADALE (Judicial Member)
BHARAT HANCHINALE,BELGAUM vs INCOME TAX OFFICER, WARD - 1, NIPPANI
KKOTILYA CHITS LIMITED,BELAGAVI vs ITO WARD-1, INCOME TAX OFFICES OPPOSITE CIVIL HOSPITAL
SHRI PAVAN KUMAR GADALE (Judicial Member)
PRATIBHA P KULKARNI REPRESENTED BY LEGAL HEIR CHIDAMBAR KULKARNI,BELAGAVI vs DCIT CENTRAL CIRCLE BELAGAVI, BELAGAVI
SHRI PAVAN KUMAR GADALE (Judicial Member)
