ITAT Pune Bench
17,218 judgments
SATARA ENGINEERING PROJECTS AND EQUIPMENTS PRIVATE LIMITED,SATARA vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE, SATARA, SATARA
OR at the time of hearing."
INCOME TAX OFFICER, WARD 5,SANGLI., SANGLI. vs SHREE GANESH NAGARI SAHAKARI PAT SANSTHA MARYADIT, ASHTA,, ASHTA
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
INCOME TAX OFFICER, DHULE vs SANTOSH JAYNARAYAN SHARMA, DHULE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREE HATKESHWARA TRANSLINES,PUNE vs ASS COMMISSIONER, INCOME TAX DEPARTMENT PUNE
the ld. Jurisdictional Assessing Officer in support of the said claim and therefore prayed for providing one more opportunity to furnish these details.4. On the other hand, ld. Departmental Representative submitted that the claim of the assessee of capitalizing the interest is part of the Audited Financial Statements and no revised return of income has been furnished by it for making alleged claim and in absence thereof such claim is not allowable.
SACHIN GANPAT VADANE,SOLAPUR vs ITO, WARD-1(1), SOLAPUR, SOLAPUR
the date of hearing of this appeal.
DUDHAGANGA NAGARI SAHAKARI PATSANSTHA LIMITED,PUNE vs INCOME TAX OFFICER, WARD 2, AHMEDNAGAR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
VAIBHAV SHIKSHAN PRASARAK MANDAL ,AURANGABAD vs CIT(E) , PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHRI GURU GANESH SHRI GURU MISHRI GORAKSHAN CHARITABLE TRUST,JALNA vs EXEMPTION WARD AURANGABAD, AURANGABAD
ld.CIT(Exemption).
HUTATMA MADHYAVARTI SAHAKARI GRAHAK BHANDAR MARYADIT WALWA,SANGLI vs ITO WARD - 5, SANGLI
ld.CIT(A) referring to the affidavit placed on record providing reasons for delay of 127 days in filing the appeal before ld.CIT(A). Relevant contents of affidavit reads as follows :
AL FALAH SOCIAL WELFARESOCIETY,NANDED vs CIT(E), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1833/PUN/2025 Al Falah Social Welfare Society, Vs. CIT (Exemption), Near Masjid Abedin, Pune Shivaji Nagar Naiabadi, Nanded - 431602, Maharashtra PAN : AAETA4637M Appellant Respondent Appellant by : Shri Kishor B. Phadke Respondent by : Shri Amol Khairnar Date of hearing : 03.12.2025 Date of pronouncement : 06.01.2026 आदेश / ORDER PER DR. MANISH BOARD (Accountant Member)
OUR LADY OF PERPETUAL HELP,DHULE vs CIT(E), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
OUR LADY OF PERPETUAL HELP ,DHULE vs CIT(E) , PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHRI AJINKYA MAHADEV KANCHAN,PUNE vs ITO WARD-43(3), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
KIRLOSKAR PNEUMATIC COMPANY LIMITED,PUNE vs THE DCIT CIRCLE 7 PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHRI SWAMI VIVEKANAND NAGARI SAHAKARI PAT SANSTHA MARYADIT,PANDHARPUR vs INCOME TAX OFFICER WARD 2 PANDHARPUR , PANDHARPUR
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MAHARSHI KARVE STREE SHIKSHAN SANSTHAS EMPLOYEES COOP SOCIETY LTD,PUNE vs ITO EASSSESSMENT CENTER, DELHI
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHIKSHAN PRASARAK MANDAL,THANE vs CIT (EXEMPTION), PUNE
the Tribunal. Accordingly, we condone the delay and proceed to decide the appeal on merits of the case.
SHIKSHAN PRASARAK MANDAL,THANE vs CIT (EXEMPTION), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SANDIP GANPAT LOKHANDE,PUNE vs INCOME TAX OFFICER WARD 13(2), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
KALPESH DEEPAK FULDALE,PUNE vs INCOME TAX OFFICER WARD 13(2), PUNE
Ld. CIT(A)/NFAC. Since the appeal was furnished belatedly i.e. with a delay of 380 days, Ld. CIT(A)/NFAC dismissed the appeal without condoning the delay.
