ITAT Panaji Bench
1,433 judgments
MRS VINI P. KENI,PANAJI vs INCOME TAX OFFICER, WARD - 1(3), PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)
ASHOK TILAK SAPRA,PORVORIM vs INCOME TAX OFFICER, PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
RAJA BHAT AND KUMUDA FOUNDATION,BELAGAVI vs PR.COMMISSIONER OF INCOME TAX , BELAGAVI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
SHREE DUDHGANGA MULTIPURPOSE CO-OPERATIVE SOCIETY LIMITED,BELAGAVI vs PR.COMMISSIONER OF INCOME TAX , BELAGAVI
THE DHANASHREE MULTIPURPOSE CO COPERATIVE SOCIETY LIMITED,BELGAUM vs PRINCIPAL COMMISSSIONER OF INCOME TAX, BELGAUM
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
EMGEE HOUSING PRIVATE LIMITED,GOA vs JCIT(A), KANPUR
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)
MAHALINGESHWAR CO-OPERATIVE CREDIT SOCIETY LTD,BELAGAVI vs INCOME TAX OFFICER, BELAGAVI
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 since there was no compliance by the assessee to notices. Therefore the CIT(A) considering the information on record has dismissed the appeal. Aggrieved by the order of the CIT(A), the assessee has filed an appeal before the Hon'ble Tribunal.
MAHALINGESHWAR CO-OPERATIVE CREDIT SOCIETY LTD,BELAGAVI vs INCOME TAX OFFICER, BELAGAVI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)
CHERYL SAVIA INDIRA LOBO,CALANGUTE vs ACIT, C-1(1), PANAJI, PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
ECOSLAG CEMENTS AND ADDITIVES PRIVATE LIMITED,MANGALURU vs JOINT COMMISSIONER OF INCOME TAX (TDS), PANAJI, PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
KOMAR BEDU GOUDA,KARWAR vs NATIONAL FACELESS ASSESSMENT CENTRE, DELHI
the CIT(A), whereas the CIT(A) has issued notice and there was compliance by the assessee and there was delay of 140 days in filling the appeal and the assessee has filed the sufficient reasons for the delay dealt at para 5 of the order. Whereas the CIT(A) has not condoned the delay and dismissed the assessee appeal in limine. Aggrieved by the CIT(A) order, the assessee has filed an appeal before the Hon'ble Tribunal.
SRI SAI SWADHYAY MANDAL,PORVORIM, GOA vs ITO (EXEMPTION), WARD 1, PANAJI, PANAJI, GOA
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
SHREE SADGURUS EDUCATIONAL & WELFARE TRUST,ALTO PORVORIM vs ITO (EXEMPTIONS) , WARD 1, PANAJI
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
CANARA DIST PRIMARY TEACHERS COOPERATIVE SOCIETY LIMITED,ANKOLA vs ASSESSING OFFICER, KARWAR
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
SHREE SIDDHESHWAR CO-OP CREDIT SOCIETY LIMITED,BELAGAVI vs ASSESSING OFFICER, NATIONAL E-ASSESSMENT CENTRE, 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. The assessee has raised the grounds of appeal challenging the order of the CIT(A) sustaining the denial of claim of deduction under Section 80P(2)(d) of the Act.
PACT FOUNDATION,GOA vs CIT, EXEMPTIONS, BENGALURU
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)
SHREE GEETA DHARM MANDAL,C/O S J KAMAT AND CO, SAKET vs CIT(EXEMPTIONS), BANGALORE
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)
AMAZING GRACE CHARITABLE TRUST,GOA vs COMMISSIONER OF INCOME TAX (EXEMPTIONS), BENGALURU
SHRI PAVAN KUMAR GADALE (Judicial Member), SHRI G D PADMAHSHALI (Accountant Member)
AMAZING GRACE CHARITABLE TRUST,GOA vs COMMISSIONER OF INCOME TAX (EXEMPTIONS), BANGALORE
the Hon'ble Tribunal.
