ITAT Pune Bench
17,218 judgments
MUSTAFA ALIHUSAIN SUNELWALA,PUNE vs ITO, WARD-14(1), PUNE, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
NAVNATH PITAMBAR PAWAR,SOLAPUR vs ITO WARD 2, PANDHARPUR
JAYDEV MAHADEV ARYA,LATUR vs ITO WARD 1, LATUR, LATUR
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
JAYDEV MAHADEV ARYA,LATUR vs ITO WARD 1, LATUR, LATUR
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER WARD 1 , LATUR vs VIMAL JAYDEV ARYA, LATUR
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
ANIL BHAGWAN TURUK,PUNE vs ITO WARD 8(3), PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ANIL BHAGWAN TURUK,PUNE vs ITO WARD 8(3), PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
INCOME TAX OFFICER WARD-2 AHMEDNAGAR, AHMEDNAGAR vs KANIFNATH GRMAIN BIGAR SHETI SAHAKARI PATSANSTHA MARYADIT, MALDAD
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
NAVEEN NATH,DINESHPUR vs ITO WARD 2(1),NASHIK, NASHIK
the Ld Addit Commissioner of Income Tax Appeals-2, Hyderabad (CIT-A) where the appeal was heard and dismissed and the addition was sustained vide order dated 26-08-2025. The details in respect of order is being enclosed for the kind reference of Your Honor
KANKARIYA AUTOMOBILES PVT LTD,AHILYANAGAR vs ITO WARD-1, AHILYANAGAR, AHILYANAGAR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
KHUSHI,JALGAON vs WARD 1, OIFHDWOIED
the Tribunal (ITAT). The relevant portion of the said application is reproduced herein below :-
GTT COMMUNICATIONS INDIA PRIVATE LIMITED,PUNE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1 (1), PUNE
the Hon'ble ITAT, Pune on 22 January 2026 vide acknowledgement no. 1800058855. The relevant facts for your kind consideration are set out hereinbelow.
SATYAPREM RAJABHAU DHOLE,BEED vs ITO, WARD-1(5), AURANGABAD, AURANGABAD
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
AL KURESH SIX STAR ENTERPRISES,PUNE vs INCOME TAX OFFICER WARD 3, SATARA
RAJENDRAKUMAR SHRISHRIMAL,PUNE vs INCOME TAX OFFICER WARD 5(1), PUNE
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
DATAR KULMANDAL,PUNE vs INCOME TAX OFFICER (EXEMPTION), WARD -1, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHI vs HAKTI NAGARI SAHAKARI PATSANSTHA ,PUNEVS.INCOME TAX OFFICER WARD 10(1), PUNE
the Ld. CIT(A)/NFAC which was dismissed. The Ld. CIT(A)/NFAC sustained the addition of Rs.73,14,914/- made by the Ld. AO by observing as under :
SAI DISHA SAMAJIK VIKAS SANSHTA,AURANGABAD vs EXEMPTION WARD, AURANGABAD
us. We observe that the assessee is a Cooperative Society and income of Rs.4,61,020/- declared in the return of income for A.Y. 2018-19. After making addition of Rs.1,90,09,827/- disallowing the deduction u/s.57 of the Act income assessed at Rs.1,94,70,847/-. Aggrieved with the disallowance made by the Assessing Officer assessee preferred appeal before Id.CIT(A) but with a delay of 448 days. Reasons for delay have been filed before ld.CIT(A). However, ld.CIT(A) has not condoned the delay an
TULSHIRAM SITARAM KADU,PUNE vs ITO WARD 2, AHMEDNAGAR
DR.MANISH BORAD (Accountant Member)
DAGADUDHONDU YEOLA NAGARI SAHAKARI PATSANSTHA MARYADIT,SATANA vs THE INCOME TAX OFFICER, WARD 1(1), NASHIK, NASHIK
me. I observe that the assessee is a Cooperative Society and return of income for A.Y. 2018-19 has been furnished on 18.12.2018 which is beyond the prescribed due date of 31.10.2018. Assessee has claimed deduction u/s.80P of the Act at Rs.5,29,124/- but CPC vide Intimation dated 31.05.2019 has denied the said claim on account of delay in filing the return of income. I observe that the issue is no longer res integra by virtue of catena of decisions passed by this Tribunal.
