ITAT Pune Bench
17,218 judgments
ANANT KESHAV RAJEGAONKAR,NASHIK vs THE ASSTT. COMMISSIONER OF OF INCOME TAX , CENTRAL CIRCLE - 2, NASHIK, NASHIK
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ANANT KESHAV RAJEGAONKAR,NASHIK vs THE ASSTT. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 2, NASHIK, NASHIK
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DCIT CIRCLE 1 NASHIK, NASHIK vs SHREE SAI PROPERTIES, NASHIK
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
HITESH POPATLAL OSWAL,PUNE vs DCIT, CIRCLE 12, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, AURANGABAD vs JAY MALHAR NAGARI SAHKARI PATSANSTHA MARYADIT, AURANGABAD
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
INCOME TAX OFFICER WARD-9(1), PUNE, PUNE vs KAJAL VILAS BANEKAR, PIMPRI
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.476/PUN/2025 निर्धारण वर्ष / Assessment Year: 2022-23 The Income Tax Officer, Ward-9(1), Pune. Vs Kajal Vilas Banekar, Flat No.17, Vijaya Kate Apartment, New Pimple Road, Pimpri, Pune - 411017. PAN: CDMPB0020L. Appellant / Revenue Respondent / Assessee Assessee by Shri Jitendra Tiwari Revenue by Smt Neha Thakkar – Virtual (on Rotation Duty) Date of hearing 22/01/2026 Date of pronouncement 27/0
MR. SINNAPPA VANKU WAGHMODE,VATPALI vs ITO WARD 2, PANDHARPUR
the Tribunal. An affidavit in this regard has been filed giving the reasons led to delay. Precisely, one of the main reason for the delay is serious illness and death of the assessee and his subsequent death and the tax matters were looked after by the tax consultant. Legal heir of the assessee was not communicated about the status of the impugned order.
SHIROL TALUKA KHAJAGI SHIKSHAK SEVKANCHI SHAKARI PAT SANSTHA MARYADIT,JAYSINGPUR (RURAL) vs INCOMETAX OFFICER ICHALKARANJI, ICHALKARANJI
DR.MANISH BORAD (Accountant Member)
SACHIN DATTATRAY JADHAV,SATARA vs ITO WARD-3, SATARA
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MANJREKAR FOUNDATION,PUNE vs CIT, EXEMPTION, PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BHAGYESHREE CHANDRASHEKAR SAKLE,PUNE vs ITO, WARD-9(3), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BHAGYESHREE CHANDRASHEKAR SAKLE,PUNE vs ITO, WAQRD-9(3), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2336/PUN/2025 निर्धारण वर्ष / Assessment Years: 2019-20 | Bhagyeshree Chandrashekar Sakle, Shop No.511, Cantonment Complex, Dehuroad, Ral Haveli, Pune – 412101. PAN: CQYPS6464G | V s | The Income Tax Officer, Ward-9(3), Pune. | |---|---|---| | **Appellant/ Assessee** | | **Respondent / Revenue** | | Assessee by | Shri Pramod S Shingte | | | Revenue by | Smt Neha Thakur (Virtual) | | | Date of
MR. HARIVIJAY PRALHAD JOSHI,PUNE vs ITO WARD 3(3), PUNE, SWARGATE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CARCANET INFRA PROJECTS PRIVATE LIMITED,PUNE vs ITO, WARD1(2), PUNE
ld.CIT(A) in Form No.35 having e-Acknowledgment No.467942661260419. The ld.CIT(A) vide order dated 23.11.2021 for A.Y.2014-15 dismissed the appeal of the assessee as withdrawn as Assessee filed application under Direct Tax Vivad se Vishwas Scheme. The ld.ICT(A) has mentioned that assessee received Form No.5 having Certificate No.826623400161220. Ld.AR has filed copies of Form No.5, ld.CIT(A)'s order, Assessment Order in the paper book.
SAPANA DHARMENDRA SHAH,MALEGAON vs THE INCOME TAX OFFICER, WARD -1, MALEGAON, MALEGAON
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
KISHOR JAGANNATH SATAV,PUNE vs ITO WARD 12(4), PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MAHADEV TUKARAM KURALE,KOLHAPUR vs ITO, WRD-1(5), KOLHAPUR, KOLHAPUR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
AMRAPUR VIKAS SEVA SANSTHA MARYA AURWAD,AURWAD vs WARD-1, ICHALKRANJI, ICHALKARANJI
ld.CIT(A) and ld.CIT(A) confirmed the disallowance made by the Assessing Officer. Now the assessee is in appeal before this Tribunal.
KOLHAR BHAGWATIPUR VAPARI GRAMIN BIGARSETHI SAHAKARI PATSANSTHA LTD,AHILYANAGAR vs ITO, WARD-1, AHILYANAGAR, AHILYANAGAR
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MR. MOHAN MADAN BHOITE,PUNE vs ITO WARD-9, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
