ITAT Pune Bench
17,218 judgments
JITENDRA NANASAHEB THORAT,NASHIK vs INCOME TAX OFFICER, WARD 2(4), NASHIK
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ARPITA VENKATESH CHOULWAR,KOTHRUD PUNE vs ITO WD-3, PUNE
SHRI DR. DIPAK P. RIPOTE (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)
BABASAHEB SAHEBARAV JAGDALE,MASANARWADI LINGALI DAUND vs ASSESSING OFFICER WARD 14(5), AAYAKAR SADAN BODHI TOWER SALISBURY PARK GULTEKDI
CIT(A) as per clause (b) Sec 246A of the IT Act, 1961. The Learned CIT(A) further erred to hold that Appellant should have filed Appeal to ITAT.
INCOME TAX OFFICER, KOLHAPUR vs SARVODAY SHIKSHAN SANSTHA, SANGLI
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SMT. BHAGCHAND GOGALU PARADESHI,JALGAON vs ITO WARD 1(4) , JALGAON
DR.MANISH BORAD (Accountant Member)
MAHAVEER NAGARI SAHAKARI PATPEDHI LIMITED,AMALNER vs ITO WARD 1(4) JALGAON, JALGAON
SHRI VINAY BHAMORE (Judicial Member)
MAHAVEER NAGARI SAHAKARI PATPEDHI LIMITED,AMALNER vs ITO WARD 1(4) JALGAON, JALGAON
TAHIR ELIYAS KACCHI MENON,KOLHAPUR vs INCOME TAX OFFICE, KOLHAPUR
DR.MANISH BORAD (Accountant Member)
TAHIR ELIYAS KACCHI MEMON,KOLHAPUR vs INCOME TAX OFFICER, KOLHAPUR
DR.MANISH BORAD (Accountant Member)
SANJAY VASANTRAO PATIL,SATANA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - MALEGAON
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SANJAY VASANTRAO PATIL,SATANA vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - MALEGAON
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
THUSE ELEKTRONICS PVT.LTD,PUNE vs DCIT, CIRCLE-7, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VIJAYMALA VILAS KALOKHE,PUNE vs ITO WARD-10(1), PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
JEEVANDHARA COOP CREDIT SOC LTD,PUNE vs PNE W- 56 (2), PUNE
Ld. CIT(A)/NFAC. Since the assessee remained absent, Ld. CIT(A)/NFAC dismissed the appeal of the assessee.
KARWAR NAGARI SAHAKARI PATSANSTA MARYADIT,PUNE vs PNE -W- 59(1), PUNE
Ld. CIT(A)/NFAC. Since the assessee remained absent, Ld. CIT(A)/NFAC dismissed the appeal of the assessee.
ASHA SHIVAJIRAO BHISE,LATUR vs COMMISSIONER OF INCOME-TAX (APPEALS), DELHI
us. We observe that the assessee is an individual and she declared income of ₹36,41,168/- in the return of income for the A.Y. 2013-14 filed on 31.07.2013. Based on the information about high value transaction carried out by the assessee during the year, valid notice u/s.148 of the Act has been issued followed by issuing of other statutory notices u/s.142(1) and 143(2) of the Act. Ld.AO observed that assessee during the year along with Mrs. Chandrakala Shesherao Sarvade (mother of assessee)
NIRMAN HOMES,PUNE vs DDIT, CPC, BENGALURU
SHRI DR. DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
LAXMIKANT NANDKISHOR TOSHNIWAL,LATUR vs ITO, WARD-1, LATUR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
OMPRAKASH SHRIKISAN KASAT,PUNE vs INCOME TAX OFFICER WARD 3(4), PUNE
Ld. CIT(A). Since the assessee remained absent, Ld. CIT(A) without condoning the above said delay dismissed the appeal filed by the assessee for want of prosecution.
