ITAT Panaji Bench

PRIYADARSHANI MAHILA CO-OP CR. SOCIETY LTD,BELAGAVI vs DCIT, CPC, BANGALORE

the Ld. CIT(A).

INDIAN DENTAL ASSOCIATION,VASCO vs INCOME TAX OFFICER, WARD 2(4), PANAJI

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

INDIAN DENTAL ASSOCIATION,VASCO vs INCOME TAX OFFICER, WARD - 2(4), PANAJI

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

INDIAN DENTAL ASSOCIATION,VASCO vs INCOME TAX OFFICER, WARD - 2(4), PANAJI

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

MARIA ESTIBEIRO,PANAJI vs DCIT, CIRCLE - 1(1), PANAJI

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

INCOME TAX OFFICER, PANAJI vs ANIL RAGHUVIR SIRSAT, PARRA BARDEZ

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

SUNIL HANAMANT NAIKWAD,BELGAUM vs INCOME TAX OFFICER, WARD - 2, BELAGAVI

Ld. CIT(A). Aggrieved by the impugned order, the assessee came in appeal.

THE SANKHLI URBAN CO-OPERATIVE CREDIT SOCIETY LTD,SANKHLI vs INCOME TAX OFFICER, WARD - 2(4), PANAJI

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

SAGAR JOLAPURE,MARGAO vs INCOME TAX OFFICER, WARD 1, MARGAO

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

SANGEETA SUNIL JOLAPURE,DAVORLIM, SALCETE, GOA vs INCOME TAX OFFICER, DELHI

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

SHASHIKALA BHIMACHARYA MALAGI,GOKAK, KARNATAKA vs ITO, WARD-1, GOKAK, GOKAK, KARNATKA

Ld. NFAC, which also came to be dismissed on equi-reasons. Aggrieved thereby the assessee is in appeal before us on a dual substantive ground of merits and inapplicability of provisions of section 115BBE of the Act.

PRIYA PRASAD SHIRODKAR,CALANGUTE vs INCOME TAX OFFICER, WARD 2(1), PANAJI, PANAJI

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

SANILA MOL,NAVELIM, MARGAO GOA vs INCOME TAX OFFICER, MARGAO GOA

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

GRAMEEN SEVA SAHAKARI SANGHA NIYAMITA,SHIRALI vs INCOME TAX OFFICER, WARD - 2, KARWAR

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

VIRUPAXAPPA SIDRAMAPPA BEMBALGI,BELAGAVI vs INCOME TAX OFFICER, BELGAVU

Ld. NFAC, which came to be dismissed. Dissatisfied with the impugned order, the assessee came in present appeal agitating the impugned order precisely on following three substantive reasons/grounds as; (i) as being against law and facts of the case. (ii) ad-hoc estimation of sales/turnover is without any material on record and is baseless. (iii) ad-hoc estimation of gross profit is without any material on record and is baseless.3. We have heard the rival party's submission and subject to ru

VIVEK RAJENDRA BIKARNAKATTE,MANGALURU vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2, MANGALURU

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

VIVEK RAJENDRA BIKARNAKATTE,MANGALURU vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2, MANGALURU

SHRI RENUKA CO-OPERATIVE CREDIT SOCIETY LTD,BELGAVI vs ASSESSMENT UNIT, INCOME TAX DEPARTMENT, DELHI

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

ALLAMAPRABHU VUSS NI, KALLOLI,KALLOLI vs INCOME TAX OFFICER, WARD - 1, GOKAK

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

VISHWANATH BELLAD,GOKAK vs INCOME TAX OFFICER, WARD - 1, GOKAK

Ld. NFAC, which also came to be dismissed ex-parte owning to non-prosecution and in absence of evidences. Aggrieved thereby the assessee is in appeals before us.5. Without touching grounds and merits we have heard the rival parties on limited issue of ex-parte dismissal of first appeals and subject to rule 18 of ITAT-Rules 1963 perused material placed on record.