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ITAT Panaji Bench

1,435 judgments

KUDACHI STATION VIVIDODDHESHA PRATHAMIK GRAMEEN KSSN KUDACHI,BELAGAVI vs INCOME TAX OFFICER WARD 4 BELGAUM, BELGAUM

ITA 43/PAN/2025[2017-2018]Status: Disposed3/4/2025AY 2017-2018

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

ALICE LOURDES MARTINS,CHINCHINIM vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, PANAJI

ITA 39/PAN/2025[2018-19]Status: Disposed3/4/2025AY 2018-19

Ld. CIT(A), which also came to be dismissed ex-parte owning to non- prosecution and in the absence of evidences. Dissatisfied by impugned ex-parte order, the assessee came in present appeal challenging the proceedings first as violative of nature justice later on its merits.4. Without touching grounds and merits of the case; we have heard the rival parties on a limited issue of non- prosecution & resultant ex-parte dismissal of first appeals and subject to rule 18 of ITAT-Rules 1963 perused

HARERAM SINGH,BELGAUM vs DY/ASST. COMMISSIONER- CENTRAL CIRCLE, BELGAUM

ITA 31/PAN/2025[2018-19]Status: Disposed3/4/2025AY 2018-19

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

THAQWA PROMOTERS,KODAGU vs ASSIT. COMMISSIONER OF INCOME TAX, HASSAN

ITA 37/PAN/2025[2017-18]Status: Disposed2/4/2025AY 2017-18

SHRI BASAVESHWAR PRATHAMIK KRISHI PATTIN SAHAKARI SANGH EXAMBA,EXAMBA vs INCOME TAX OFFICER WARD -1 NIPANI, NIPANI

ITA 19/PAN/2025[2017-18]Status: Disposed2/4/2025AY 2017-18

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

SEETA RAMCHANDRA CHHAPPAR,BELAGAVI vs INCOME TAX OFFICER, WARD - 4, BELAGAVI

ITA 320/PAN/2024[2017-18]Status: Disposed2/4/2025AY 2017-18

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

ABDULKAREEM MOHADDIN BAGAWAN,NIPANI vs INCOME TAX OFFICER WARD 1 , NIPANI

ITA 312/PAN/2024[2016-17]Status: Disposed2/4/2025AY 2016-17

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

GANGAPPA DUNDAPPA AGASAR,BELAGAVI vs INCOME TAX OFFICER, WARD - 1(5), BELAGAVI

ITA 28/PAN/2025[2017-18]Status: Disposed1/4/2025AY 2017-18

Ld. NFAC, which also came to be dismissed ex-parte owning to non-prosecution and in the absence of evidences.3. Aggrieved by impugned ex-parte order, the assessee came in present appeals challenging the proceedings first on the ground of violation of principle of nature justice later on its merits.4. The case was called twice; none appeared at the behest of the appellant and finding no sufficient reasons to adjourn, the application for same is rejected and proceeded ex-parte u/r 24 of ITAT-

DEMELLO TELEPOWER PRIVATE LIMITED,GOA vs DEPUTY DIRECTOR OF INCOME TAX, CENTRALIZED PROCESSING CENTRE, INCOME TAX DEPARTMENT, GOA

ITA 211/PAN/2024[2023-24]Status: Disposed1/4/2025AY 2023-24

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

SANTOSH DEVIDAS KALGHATGI,BELGAUM vs INCOME TAX OFFICER, WARD-1, BELGAUM, BELGAUM

ITA 21/PAN/2024[2017-18]Status: Disposed1/4/2025AY 2017-18

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

CHOWGULE INDUSTRIES PRIVATE LIMITED,VASCO vs ASSESSMENT UNIT, INCOME TAX DEPARTMENT, PANAJI

ITA 124/PAN/2024[2020-21]Status: Disposed1/4/2025AY 2020-21

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

KRISHNA PLANTATIONS PRIVATE LIMITED,MARGAO vs NATIONAL E-ASSESSMENT CENTRE, DELHI

ITA 106/PAN/2024[2018-19]Status: Disposed1/4/2025AY 2018-19

the Ld. NFAC, who in the absence of forceful evidences dismissed the appeal of the assessee. 4. Aggrieved by impugned order, the assessee came in present appeals on the sole & substantive aground against the addition made u/s 56(2) of the Act. 5. Without touching grounds and merits of the case; we have heard the rival party's submission on limited issue and subject to rule 18 of

EMCO GOA PRIVATE LIMITED,MARGAO vs ASST. DIRECTOR OF INCOME TAX, CPC, BENGALURU

ITA 102/PAN/2024[2019-20]Status: Disposed27/3/2025AY 2019-20

SHIR PAVAN KUMAR GADALE (Judicial Member), SHRI GD PADMAHSHALI (Accountant Member)

MANOJ MULANI RAMACHANDRA,BELGAUM vs INCOME TAX OFFICER, WARD -1, BELGAUM, BELAGAVI, KARNATAKA

ITA 99/PAN/2024[2017-18]Status: Disposed26/3/2025AY 2017-18

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

KWALITY ANIMAL FEEDS PRIVATE LIMITED,BELGAUM vs ACIT CIRCLE 1 BELGAUM, BELGAUM

ITA 217/PAN/2023[2017-18]Status: Disposed25/3/2025AY 2017-18

the CIT(A), whereas the CIT(A) has considered the grounds of appeal, statement of facts and findings of the AO and has issued notices of hearing and the assessee has filed the submissions. But the CIT(A) has confirmed the action of the A.O and dismissed the appeal. Aggrieved by the order of the CIT(A), the assessee has filed an appeal before the Hon'ble Tribunal.

SHREE BASAVESHWAR VIVIDHA UDDESHGALA SAHAKARI SANGHA NIYAMIT,YARGATTI vs INCOME TAX OFFICER, WARD - 1, GOKAK

ITA 20/PAN/2025[2017-18]Status: Disposed24/3/2025AY 2017-18

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

HINDUSTAN LATEX EMPLOYEES MULTIPURPOSE SOUHARD SAHAKARI NIYAMIT,BELAGAVI vs THE INCOME TAX OFFICER, WARD - 1, GOKAK

ITA 21/PAN/2025[2020-21]Status: Disposed21/3/2025AY 2020-21

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

PARASAGAD TALUKA PRATHAMIK SHIKSHAKARA PARASPARA SAHAKARI SANGHA NIYAMIT,SOUNDATTI vs INCOME TAX OFFICER, WARD - 1, BELAGAVI

ITA 15/PAN/2025[2020-21]Status: Disposed21/3/2025AY 2020-21

PARASAGAD TALUKA PRATHAMIK SHIKSHAKARA PARASPARA SAHAKARI SANGHA NIYAMIT,SOUNDATTI vs INCOME TAX OFFICER, WARD - 1, BELAGAVI

ITA 14/PAN/2025[2020-21]Status: Disposed21/3/2025AY 2020-21

MAGA RAM CHOUDHARY,PILERNE vs INCOME TAX OFFICER, PANAJI

ITA 4/PAN/2025[2012-13]Status: Disposed20/3/2025AY 2012-13

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