ITAT Pune Bench
17,218 judgments
ELLORA ISPAT,PUNE vs ITO WARD 6(4), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DY. COMMISSIONER OF INCOME TAX CIRCLE-1(1) , PUNE vs FIAT INDIA AUTOMOBILES PRIVATE LIMITED, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
M/S. FIAT INDIA AUTOMOBILES PRIVATE LIMITED,PUNE vs ACIT CIRCLE 1(1), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MANDAR RAWOOL,THANE vs ITO, KUDAL
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
META ARCH PRIVATE LTD,PUNE vs DCIT CIRCLE-7 , PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
ABDULWAHID ABDULKARIM QURESHI,SANGAMNER vs INCOME TAX OFFICER, WARD 2, AHMEDNAGAR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
FRONTLINE ELECTRONICS LIMITED,PUNE vs DCIT CENTRAL CIRCLE 8, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
DADASO ASHOK AWATI,NAVI MUMBAI vs ITO,WARD-1, SANGLI, SANGLI
the Assessing Officer. The Assessing Officer completed the assessment u/s 143(3) r.w.s.144B of the Act determining the total income of the assessee at Rs.59,46,575/- wherein he made addition of Rs.40 lakhs by disallowing the claim for payment of professional / consultancy / technical services made to Anisha Bimal Jhaveri, proprietor of Vibgyor Enterprises treating the same as non- genuine.
KKVIANS VASUNDHARA FOUNDATION KOLHAPUR,KOLHAPUR vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
PREETI MILAN SANKHALA,PUNE vs ITO WARD 14(3), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREE GOVIND STEELS,PIMPRI PUNE vs CIRCLE 8, AKURDI PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ARUNDHATI DNYANDEO KALANE,AHILYANAGAR vs ITO, WARD-1, AHILYANAGAR, AHILYANAGAR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SUDHAKAR BAJIRAO SHISODE,NASHIK vs INCOME TAX OFFICER, NASHIK
us. We observe that the assessee is an individual and income of ₹3,23,150 declared in the return filed for A.Y. 2018-19. Subsequently, based on the information received from Risk Management Strategy, the reassessment proceedings in the case of assessee were carried out. Certain details were submitted by the assessee during the course of reassessment proceedings. However, ld. Assessing Officer concluded the proceedings disallowing the claim of deduction u/s.80C of the Act at ₹1,50,000 and al
ST ANNS EDUCATION TRUST,PUNE vs CIT(EXEMPTION), PUNE, PUNE
30.09.2024. He submitted that since the previous approval was granted on 08.03.2025 it was not possible for the assessee to file application upto 30.09.2024. He further submitted that the assessee has been granted the final registration u/s.12AB(1)(b) of the Act on 25.02.2025 for A.Y. 2026-27 to A.Y. 2030-31. He thus prayed that since there is no intentional delay assessee deserves to be granted approval u/s.80G(5) of the Act.
BINNY KOHLI,PUNE vs ITO, WARD-14(1), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BINNY KOHLI,PUNE vs ITO, WARD-14(1), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BINNY KOHLI,PUNE vs ITO, WARD-14(1), PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
YASHWANTRAO CHAVAN INSTITUTE OF POLYTECHNIC,BEED vs ACIT CENTRALIZED PROCESSING CELL - TDS, GHAZIABAD
PER DR. MANISH BOARD (Accountant Member)
SHRI SHIVAJI COLLEGE,PUNE vs ACIT, CENTRALIZED PROCESSING CELL - TDS, GHAZIABAD
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RAVINDRA BABANRAO KASAR,PUNE vs ITO, WARD-7(3), PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
