ITAT Pune Bench
17,218 judgments
SARJU GURUNAMAL GOKLANI,BEED vs PCIT CIRCLE -1 , JALGAON
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
JAYESH DARBI COLLECTION,SOLAPUR vs ASSISTANT COMMISSIONER OF INCOME TAX, SOLAPUR
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
PATAN EDUCATION SOCIETY,SATARA vs ITO EXEMPTION 1, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RAJRSHI SHAHU CHHATRAPATI BAHUUDESHIY SHIKSHAN PRASARAK MANDAL,AURANGABAD vs ASSISTANT COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE 2, AURANGABAD
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
RAJRSHI SHAHU CHHATRAPATI BAHUUDESHIY SHIKSHAN PRASARAK MANDAL,AURANGABAD vs ASSISTANT COMMISSIONER OF INCOME TAX , CENTRAL CIRCLE 2, AURANGABAD
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
CHITTAPAWAN BRAHMIN SANGHA,NASHIK vs CIT (EXEMPTION), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
INCOME TAX OFFICER, WARD 1,, AHMEDNAGAR vs SUDARSHAN ZUMBERLAL BAFNA, AHMEDNAGAR
MS. ASTHA CHANDRA, JUDICIAL MEMBER AND SHREE DR. DIPAK P. RIPOTE (Accountant Member)
PRATHMESH CONSTRUCTION,PUNE vs DCIT CIRCLE - 2 PUNE, PUNE
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
OPULENT AUTO CARE PRIVATE LIMITED,PUNE vs TDS, WARD-2, PUNE, PUNE
the learned CIT(A). It was contended on behalf of the appellant that there were in all eight appeals filed before the CIT(A) against the order u/s.154 r.w.s.201 of the Act passed by CPC Ghaziabad, out of which three appeals came to be allowed by CIT(A) vide order dated 07.03.2023. It was therefore contended that on parity the appeals deserve to be allowed.
OPULENT AUTO CARE PRIVATE LIMITED,PUNE vs TDS, WARD-2, PUNE, PUNE
Justice (Retd.) CV Bhadang, Hon'ble (President), Shri Rama Kanta Panda, Hon'ble (Vice President)
OPULENT AUTO CARE PRIVATE LIMITED,PUNE vs TDS WARD-2, PUNE, PUNE
Justice (Retd.) C V Bhadang, Hon'ble (President), Shri Rama Kanta Panda, Hon'ble (Vice President)
OPULENT AUTO CARE PRIVATE LIMITED,PUNE vs TDS, WARD-2, PUNE, PUNE
Justice (Retd.) C V Bhadang, Hon'ble (President), Shri Rama Kanta Panda, Hon'ble (Vice President)
OPULENT AUTO CARE PRIVATE LIMITED,PUNE vs TDS, WARD-2, PUNE, PUNE
Justice (Retd.) C V Bhadang, Hon'ble (President), Shri Rama Kanta Panda, Hon'ble (Vice President)
DEVTECH M2M LIMITED,PUNE vs DCIT, CENTRAL CIRCLE - 1(1), PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SANJEEV YASHWANT BARTAKKE ,PUNE vs DCIT CIR-5, PUNE
DR.MANISH BORAD (Accountant Member)
VISHNUANNA SAHAKARI KHAREDI VIKRI SANGH LIMITED ,SANGLI vs ITO WARD-5, SANGLI
lower authorities Without prejudice to the above grounds of appeal, following grounds are also taken on merit
THE KARAD URBAN SEVAK SAHAKARI PATSANSTHA MARYADIT KARAD ,SATARA vs ITO WARD-1, SATARA
DR.MANISH BORAD (Accountant Member)
SWANAND SOCIAL FEDERATION,PUNE vs EXEMPTION, CIRCLE, PUNE, PUNE
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
SWANANAD SOCIAL FEDERATION,PUNE vs EXEMPTION, CIRCLE, PUNE, PUNE
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
MADHUKAR GANPAT DHAKWAL,MANGAON vs INCOME TAX OFFICER, WARD 5, NEW PANVEL
SHRI RAMA KANT PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
