ITAT Pune Bench
17,218 judgments
MADHUKAR GANPAT DHAKWAL,PUNE vs INCOME TAX OFFICER WARD 8(5), RAIGAD
PER SHRI VINAY BHAMORE (Judicial Member)
SHRI RAGHUNATH MARUTI BHOSALE,KOLHAPUR vs ITO, WARD-2(1), KOLHAPUR, KOLHAPUR
DR.MANISH BORAD (Accountant Member)
INCOME TAX OFFICER, WARD - 3(1), PUNE, PUNE vs SACHIN GOVIND APTE, PUNE
PER DR. DIPAK P. RIPOTE (Accountant Member)
TARACHAND GUPTA FOUNDATION,NASHIK vs ITO EXEMPTION WARD1(1), NASHIK
1d.CIT(A) and during the course of appellate proceedings assessee stated that assessee has filed appeal before the Hon'ble Tribunal against the order of ld.CIT(Exemption) rejecting the application for regular registration u/s.12A of the Act and that the Hon'ble Tribunal has restored the issue back to the file of ld.CIT(Exemption) for deciding it afresh. However, 1d.CIT(A) came to the conclusion that since the order of Hon'ble Tribunal does not contain any direction to the authority to withh
MR. ASHISH RAMESH AJMERA,DHULE vs ITO, WARD 1, DHULE, DHULE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DHANANJAY VASANTRAO DESHMUKH (HUF),AURANGABAD vs INCOME TAX OFFICER WARD 1(5), AURANGABAD
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BHASKAR RAJARAM THORAT,NASHIK vs INCOME TAX OFFICER, WARD 2(1), NASHIK
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BHASKAR RAJARAM THORAT,NASHIK vs INCOME TAX OFFICER, WARD 2(1), NASHIK
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ROHAN ATUL KHADILKAR ,PUNE vs ITO, WARD 13(1), PUNE , PUNE
DR.MANISH BORAD (Accountant Member)
BHIMRAV MAHTARJI SONWANE,TAD PIMPALGAON vs ITO WARD 1(5), AURANGABAD
the Investigation Wing and the Assessing Officer, in complete violation of the principles of natural justice and Section 250(6) of the Income-tax Act, 1961.
SHREE VARAD VINAYAK HOSPITAL AND HEALTHCARE FOUNDATION,PUNE vs CIT(EXEMPTION), PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
RAVIKIRAN GOPALRAO ALAVANDI,PUNE vs INCOME-TAX OFFICER, PUNE
this Tribunal in as much as vide earlier order dated 29.04.2025 in ITA No.666/PUN/2025, the matter was remitted back to the file of ld.CIT(A) for denovo adjudication. The Tribunal also gave direction to 1d.CIT(A) to condone the delay and decide the appeals on merits. However, ld.CIT(A) has dismissed the appeal of the assessee. Now the assessee is in appeal before this Tribunal.
BASHIR JAFAR BHALDAR,SONAI SERVICES 1 SONAI SERVICES, BARAMATI ROAD IND vs ASSESSING OFFICER WARD 14(5) PUNE, AAYAKAR SADAN BODHI TOWER SALASBURY PARK GULTEKDI
TUSHAR VASANTRAO AHIRE,NASHIK vs INCOME TAX OFFICER, WARD 1(1), NASHIK, NASHIK
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
THE MAHATMA SAHAKARI GRIHA RACHANA SANSTHA MDT.,PUNE vs INCOME TAX OFFICER WARD 3(3), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
THUSE ELEKTRONICS PVT LTD,PUNE vs DCIT, CIRCLE-7, PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SANGITA RAMCHANDRA MAHADIK,PUNE vs INCOME TAX OFFICER WARD 81(2), PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SWAPNIL SURESH MEHARE,RAIGAD vs ITO WARD 4(5) PUNE, PUNE
ANKUR RAJNIKANT MEHTA,PUNE vs ITO WARD-9(3), PUNE, PUNE
SHRI DR. DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
LATTHE EDUCATION SOCIETYS EMPLOYEES CO OPERATIVE CREDIT SOC LTD,SANGLI vs INCOME TAX OFFICER, SANGLI
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
