ITAT Patna Bench
3,036 judgments
CHHAYA DEVI,MUZAFFARPUR vs NFAC, DELHI, DELHI
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
JAYA SINGH,PATNA vs DC,AC CIRCLE-1, BHAGALPUR, BHAGALPUR, BIHAR
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
J M D SERVICES PRIVATE LIMITED,PATNA vs JOINT COMMISSIONER , PUNE
PIONEER EDUCATION SOCIETY,HARYANA vs ITO, PATNA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
ST JOHNS SOCIETY FOR EDUCATION,HAJIPUR vs INCOME TAX OFFICER, EXEMPTION WARD, PATNA
ST JOHNS EDUCATION TRUST,PATNA vs INCOME TAX OFFICER, EXEMPTION WARD, PATNA
PIONEER EDUCATION SOCIETY,HARYANA vs ITO, PATNA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
ANUP KUMAR,PATNA vs ITO, WARD 6(4), PATNA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
JAMIA RAHMANI,MUNGER vs CIT EXEMPTION, PATNA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
SHARDHA DEVI,PATNA vs INCOME TAX OFFICER, PATNA
BAIJNATH PRASAD,PATNA vs ITO, PATNA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
THE NAWADA CENTRAL COOPERATIVE BANK LTD,NAWADAH vs ITO WARD 2(2), PATNA, PATNA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
KUNAL KUMAR,NALANDA vs ITO, WARD-2(4), BIHAR SHARIF
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
BRIJENDRA KUMAR SINGH,KAIMUR vs DCIT, CIRCLE-1, GAYA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
BHARTISH KUMAR,PATNA vs ACIT CENTRAL CIRCLE 1, PATNA
the First Appellate Authority, the status of the decision is as under:
BHARTISH KUMAR,PATNA vs ACIT CENTRAL CIRCLE 1, PATNA
the First Appellate Authority, the status of the decision is as under:
BHARTISH KUMAR,PATNA vs ACIT CENTRAL CIRCLE 1, PATNA
the First Appellate Authority, the status of the decision is as under:
DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD
the Bench that the assessee may be allowed to withdraw these appeals. 3. On the other hand, ld. Departmental Representative did not oppose to withdraw these appeals. 4. We have heard the ld. Departmental Representative and perused the material available on record. By considering the totality of the facts and circumstances of the case, we dismiss the
DAKSHIN BIHAR GRAMIN BANK,PATNA vs CPC TDS, GHAZIABAD
the Bench that the assessee may be allowed to withdraw these appeals.
DAKSHIN BIHAR GRAMIN BANK,PATNA vs ACIT, CPC, TDS, GHAZIABAD
the Bench that the assessee may be allowed to withdraw these appeals.
