ITAT Patna Bench
3,036 judgments
M/S OM SAI MEDICAL AGENCY,BHAGALPUR vs CIT, BHAGALPUR
SHRI DUVVURU RL REDDY (Vice President), SHRI SANJAY AWASTHI (Accountant Member)
MAHMOOD ALAM,PATNA vs DC/AC, CIRCLE-5, PATNA, PATNA
SAGYAN EDUCATIONAL RESEARCH CHARITABLE TRUST,GOPALGANJ vs CIT (EXEMPTION), PATNA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
HR DIGHA SHIVALLYA CHARITABLE TRUST,PATNA vs CIT E, PATNA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
DIKSHA EDUCATIONAL RESEARCH FOUNDATION CHARITABLE TRUST, PATNA,PATNA vs CIT E, PATNA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
DIKSHA EDUCATIONAL RESEARCH FOUNDATION,PATNA vs CIT, EXEMPTION, PATNA, PATNA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
SAMEER KUMAR,PATNA vs AO WARD 6(1), PATNA
SHRI DUVVURU RL REDDY (Vice President), SHRI SANJAY AWASTHI (Accountant Member)
SATYA NARAYAN SINGH,PATNA vs ITO, WARD-6(2), PATNA
SHRI DUVVURU RL REDDY (Vice President), SHRI SANJAY AWASTHI (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-1, PATNA., FOURTH FLOOR, DAKBUNGLOW CHAURAHA, PATNA vs BIHAR RAJYA PUL NIRAMAN NIGAM LIMITED, SARDAR PATEL MARG, PATNA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
MAHENDRA PRASAD,EAST CHAMPARAN vs ASSESSMENT UNIT, ITD, DELHI, DELHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DINA NATH YADAV,PATNA vs ITO WARD - 4(2), PATNA
SHRI PRADIP KUAMR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
ITO WARD 4 (1), PATNA, PATNA vs SHRI AMBIKA PRASAD GUPTA, PATNA
09.11.2016 in frequent manner in between 01.11.2016 to 08.11.2016 and so, the closing cash in hand shown by the assessee as on 08.11.2016 is not correct and genuine. It is only manipulated to justify the deposit in the account during the demonetization period. 9. Failed to furnish purchase invoices in respect of payment exceeding 20,000/-. 10. Further, the assessee has failed to furnish details of stock & debtors as on 08.11.2016."
NAGENDRA PRASAD LIQUORS LLP,BUXAR vs CENTRAL CIRCLE-2, PATNA, PATNA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
ASHUTOSH KUMAR PRABHAT,ARRAH vs PCIT-1, PATNA
the Id. Principal Commissioner of Income Tax, Patna-1, Patna whereby the appellant prayed for recall of the ex-parte passed under Section 263 of the Act. 5. That the Id. Principal Commissioner of Income Tax, Patna-1, Patna rejected the application filed under Section 154 of the Act vide order dated 02.08.2024 bearing DIN & Order No: ITBA/COM/F/17/2024- 25/1067269667(1). Сору of dated 02.08.2024 by the Id. Principal Commissioner of Income Tax, Patna-1, Patna. 6. That the appellant was later
MURLACHAK KRISHAK SEWA SWALAMBI SAHKARI SAMITI LIMITED,NAWADA vs ITO WARD 2(3), BIHARSHARIF
MD. SHANAWAJ RIZWI,PURNEA vs ACIT, CC-2, PATNA, PATNA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
PANCHAM PAL,PATNA vs I.T.O, WARD- 6 (4), PATNA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
VIKAS KUMAR,BETTIAH vs NFAC, DELHI
ANIL KUMAR,CHAPRA SARAN vs ASSESSMENT UNIT, CHHAPRA
SUNITI CHATURBHUJ SOCIAL FOUNDATION,,HAJIPUR vs CIT(EXEMPTION), PATNA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
