ITAT Patna Bench
3,035 judgments
AJAY KUMAR,SARAN, BIHAR vs ITO, CHAPRA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DINESH PRASAD,GAYA vs ITO, WRD- 3 (1), GAYA
MS. MADHUMITA ROY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
NITESH DUTT JHA,MADHUBANI vs ITO, WARD- 3 (5), MADHUBANI
MS. MADHUMITA ROY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ZAIMUR RAHMAN,EAST CHAMPARAN vs INCOME TAX DEPARTMENT, NFAC, DELHI
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
AMRENDRA PRATAP SINGH,VARANASI vs INCOME TAX OFFICER WARD- 3(1), GAYA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
AMIT KUMAR,PURNIA vs DCIT/ACIT, CENTRAL CIRCLE-1, PATNA
MS. MADHUMITA ROY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
AMIT KUMAR,PURNIA vs DCIT/ACIT, CENTRAL CIRCLE-1, PATNA
MS. MADHUMITA ROY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
AMIT KUMAR,PURNIA vs DCIT/ACI, CENTRAL CIRCLE-1, PATNA
MS. MADHUMITA ROY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
AMIT KUMAR,PURNIA vs DCIT/ACIT, CENTRAL CIRCLE-1, PATNA
MS. MADHUMITA ROY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ARJUN PANJIAR,PATNA vs ITO, WARD- 6 (4), PATNA
SHRI DUVVURU RL REDDY (Vice President)
PUNAM SINHA,PATNA vs ITO, WARD- 6 (1), PATNA
SHRI DUVVURU RL REDDY (Vice President)
JAI PRAKASH SINGH,PATNA vs ITO, WARD- 6 (1), PATNA
SHRI DUVVURU RL REDDY (Vice President)
PROTECH PACKAGING PVT. LTD,PATNA vs ITO, WARD, 2(2), PATNA, PATNA
SHRI DUVVURU RL REDDY (Vice President)
NIRAJ KUMAR,JEHANABAD vs ACIT, CENTRAL CIRCLE-1, PATNA
S/SHRI DUVVURU RL REDDY, VICE PRESIDENT(KZ) AND RAJESH KUMAR (Accountant Member)
NIRAJ KUMAR,JEHANABAD vs ACIT, CENTRAL CIRCLE-1, PATNA
S/SHRI DUVVURU RL REDDY, VICE PRESIDENT(KZ) AND RAJESH KUMAR (Accountant Member)
NIRAJ KUMAR,JEHANABAD vs ACIT, CENTRAL CIRCLE-1, PATNA
S/SHRI DUVVURU RL REDDY, VICE PRESIDENT(KZ) AND RAJESH KUMAR (Accountant Member)
NIRAJ KUMAR,JEHANABAD vs ACIT, CENTRAL CIRCLE-1, PATNA
S/SHRI DUVVURU RL REDDY, VICE PRESIDENT(KZ) AND RAJESH KUMAR (Accountant Member)
NIRAJ KUMAR,JEHANABAD vs ACIT, CENTRAL CIRCLE-2, JEHANABAD
S/SHRI DUVVURU RL REDDY, VICE PRESIDENT(KZ) AND RAJESH KUMAR (Accountant Member)
NIRAJ KUMAR,JEHANABAD vs ACIT, CENTRAL CIRCLE-1, PATNA
S/SHRI DUVVURU RL REDDY, VICE PRESIDENT(KZ) AND RAJESH KUMAR (Accountant Member)
SAROJ DEVI,PATNA vs ITO, WARD- 6 (4), PATNA
the National Faceless Appeal Centre, Delhi through an advocate. The appellant may mention here that he is barely computer conversant and depends on advocate for income tax matters. 5. That the appellant states that after filing the appeal he was assured that he would receive a notice. The appellant for the purpose of this also made necessary enquiries from his previous counsel. The said counsel assured that a notice would be sent to him from the office of the learned Commissioner of Income
