ITAT Panaji Bench

NIDHI BAR AND RESTAURANT,BELGAUM vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE,, BELAGAVI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)

NIDHI BAR AND RESTAURANT,BELGAUM vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE,, BELAGAVI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)

NIDHI BAR AND RESTAURANT,BELGAUM vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE,, BELAGAVI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)

NIDHI BAR AND RESTAURANT,BELGAUM vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE,, BELAGAVI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)

NIDHI BAR AND RESTAURANT,BELGAUM vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE,, BELAGAVI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)

SHRI GOVIND SHARAD RAIKAR,SHIRODA vs INCOME TAX OFFICER, WARD - 2(3), PANAJI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)

ZUARI INDUSTRIES LIMITED (FORMERLY KNOWN AS ZUARI GLOBAL LTD),ZUARINAGAR vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1), PANAJI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)

KUNDARNAD JANATA SHIKSHAN SANGH ANKALGI,ANKALGI GOKAK vs INCOME TAX OFFICER, GOKAK

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)

PRIME MINERAL EXPORTS PRIVATE LIMITED (NOW AMALGAMATED WITH FOMENTO RESOURCES PRIVATE LIMITED),PANAJI vs JOINT COMMISSIONER OF INCOME TAX, RANGE - 1, PANAJI

Ld. CIT(A) u/s 246A of the Act. Being unsuccessful before first appellate authority, the assessee came in second appeal u/s 253(1) of the Act alleging the actions of tax authorities below on following grounds;

ROQUEZINHO D'SOUZA,CANSAULIM vs INCOME TAX OFFICER, WARD - 2(4), PANAJI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)

M/S DELHI BEST COLLECTION,GOKAK vs INCOME TAX OFFICER, WARD - 1, GOKAK

COFRE DO FUNDO DA CRUZ ALO DE BAMBOLIM,BAMBOLIM vs INCOME TAX OFFICER, NFAC, , DELHI

the Hon'ble Tribunal and the assessee has filed the affidavit for condonation of delay. Whereas, the facts mentioned in the affidavit are reasonable and the Ld. DR has no specific objections. Accordingly, we condone the delay and admit the appeal.

SHRI ANANTANATH ALPASANKHYATAR VIVIDH UDDESHAGAL SOUHARD SAHAKARI SANGH NIY,BELAGAVI vs INCOME TAX OFFICER, NFAC, DELHI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)

NETALKAR POWER TRANSMISSION,BELAGAVI vs NATIONAL E-ASSESSMENT CENTRE, DELHI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)

SHRI BASAVESHWAR PRATHAMIK KRISHI PATTIN SAHAKARI SANGHA N SUNADHOLI,SUNADHOLI vs INCOME TAX OFFICER, GOKAK

the Ld. CIT(A). 2.4 Dissatisfied by the actions of tax authorities below the assessee instituted the present appeal with the sole & substantive ground of jurisdiction of Ld. CPC in disallowing the deduction.

MAHESH SHANKAR KAMBLI,PORVORIM vs PRINCIPAL COMMISSIONER OF INCOME TAX, PANAJI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI ACCOUNTANT MEMBER IT A. Nos.70/PAN/2024 (A.Y.2018-19) | Mahesh Shankar Kambli, 306 C wings Devashri Garden, Bhaswin Garage,Alto Porvorim, Bardez, North Goa.-403501, Goa. | Vs | National Faceless Assessment Centre, New Delhi-110003. | |---|---|---| | PAN/GIR No. ADXPK0520B | |---| | (अपीलार्थी/Appellant) | (प्रत्यर्थी/Respondent) | |---|---| | Assessee by | None(Letter 11-04-2025) | |---|---| | Revenue by | Smt. Rijula Uniyal.Sr

KRISHNA PLANTATIONS PVT. LTD,MARGAO vs ASSESSMENT UNIT - INCOME TAX DEPARTMENT, DELHI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)

SUJATA SOUHARDHA PATTINA SAHAKARI NIYAMITA,ANKOLA vs INCOME TAX OFFICER, WARD - 2, KARWAR

the Ld. CIT(A) on 18/03/2019. The Ld. CIT(A) dismissed the said appeal in limine on the ground that appeal was time barred by 55 days. While dismissing the appeal on the ground of limitation, the Ld. CIT(A) noted that, the claim of the assessee that, the delay was due to time taken in obtaining digital signature was not supported by any evidence.

RUDRESH GHANSHYAM PRABHU TENDULKAR,CURCHOREM vs INCOME TAX OFFICER, WARD - 1, MARGAO

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)

UDAY KARCHI,BELAGAVI vs INCOME TAX OFFICER WARD 4 BELAGAVI, BELAGAVI

SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)