ITAT Pune Bench
17,218 judgments
DANA INDIA TECHNICAL CENTRE PRIVATE LIMITED,PUNE vs ASSISTANT COMMISSIONER OF INCOME TAX, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
DY. COMMISSIONER OF INCOME TAX, CIRCLE -1, KOLHAPUR, KOLHAPUR vs PAWAN BHAGERIA, ICHALKARANJI
SHRI MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
NERE VIBHAG NAGARI SAH. PATSANSTHA MARYADIT,PUNE vs INCOME TAX OFFICER WARD 5(4), PUNE
lower authorities
JANAKEE PETROLIUM,SATARA vs ITO WD-4, SATARA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DINDAYAL MAGASVARGIYA SAHAKARI SOOT GIRNI LTD ,WAGHWADI vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE, SANGLI., NISHANT COLONY
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
JANAKEE PETROLIUM,SATARA vs ITO WD-4, SATARA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
JAYESH PURUSHOTTAM PATEL,PUNE vs THE COMMISSIONER OF INCOME TAX APPEAL , PUNE
SHRI DR. DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DCIT, CENTRAL CIRCLE-2(2), PUNE vs KAKADE INFRASTRUCTURE PRIVATE LIMITED, MUMBAI
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DCIT, CENTRAL CIRCLE-2(2), PUNE, PUNE vs KAKADE INFRASTRUCTURE PRIVATE LIMITED, MUMBAI
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ARTH FOUNDATION,NASHIK vs COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DON BOSCO AHMEDNAGAR SOCIETY,SATARA vs CIT(EXEMPTION), PUNE, PUNE
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
BOSCO GRAMIN VIKAS KENDRA,AHILYANAGAR vs CIT(EXEMPTION), PUNE, PUNE
the Tribunal for which the respective assessees have filed separate condonation applications along with affidavits explaining the reasons for such delay. After considering the contents of the condonation applications filed along with the affidavits and after hearing the Ld. DR, the delay in filing of the appeals is condoned and the appeals are admitted for adjudication.
KHUSHNUD ANSARI,PUNE vs ITO, WARD-7(1), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1612/PUN/2025 निर्धारण वर्ष / Assessment Year: 2015-16 Khushnud Ismail Ansari, 4A, J K Centre Solapur Bazar, Near Arihant College, Camp, Pune 411001. V/s Income Tax Officer, Ward-7(1), Pune. PAN: AAIPA2202J Appellant/ Assessee Respondent/Revenue Assessee by: Shri Krishna V Gujarathi Revenue by: Smt Neha Thakkar – Virtual Date of hearing: 21/01/2026 Date of pronouncement: 29/01/2026 आदेश/ ORDER
GUNAI SHIKSHAN PRASARAK MANDAL,UDGIR vs DEPUTY COMMISSIONER OF INCOME-TAX, AURANGABAD
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, EXEMPTIONS CIRCLE, AURANGABAD, AURANGABAD. vs GUNAI SHIKSHAN PRASARAK MANDAL, LATUR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
BAJAJ FINANCE LIMITED,PUNE vs PRINCIPAL COMMISSIONER OF INCOME TAX-3, PUNE, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
HARSHAD HIMMATLAL RUPANI,PUNE vs ITO WARD 5(2), PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MR. RAMESH PRABHAKAR PATIL,SOLAPUR vs ITO WARD 2, PANDHARPUR
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
WALWA PANCHAYAT SAMITTEE SALARY EARNERS SAHAKARI PATSANSTHA LTD,ISLAMPUR vs ITO WARD 5, SANGLI, AAYKAR BHAVAN, SANGLI
this Tribunal. Assessee filed an Affidavit for condonation of delay. We have perused the Affidavit and are convinced that there is reasonable and sufficient cause for delay. Hence, delay is condoned.
BIRAMANE EDUCATION FOUNDATION,SATARA, MAHARASHTRA vs THE ITO, EXEMPTION WARD 1(1), PUNE, MAHARASHTRA
DR. MANISH BORAD (Accountant Member)
