ITAT Pune Bench
17,218 judgments
ITO, NASHIK vs ANKIT NARESH TULSIAN, NASHIK
NEETA SUNIL GADE,AHMEDNAGAR vs THE INCOME TAX OFFICER, WARD-2, AHMEDNAGAR
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MRS. ARCHANA ANIL CHECHANI,JALNA vs ACIT CENTRAL CIRCLE-1, AURANGABAD, AURANGABAD
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
AVINASH MULCHAND GOTHI (HUF),NASHIK vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, NASHIK
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SMT. SUMANDEVI DINESHKUMAR TULSYAN,,NASHIK vs INCOME-TAX OFFICER, WARD - 1(5),, NASHIK
DINESHKUMAR RAMCHANDRA TULSYAN (HUF),,NASHIK vs INCOME-TAX OFFICER, WARD - 1(5),, NASHIK
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME-TAX,, PUNE vs M/S. VISTEON ENGG. CENTRE (I) PVT. LTD.,, PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DATTATRAY MAHADEV TUPE,PUNE vs ITO WARD 14(2) PUNE, PUNE
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
SONU GOMA BHANGALE,JALGAON vs ITO WARD 2(1) JALGAON, JALGAON
SACHIN PRAKASHCHAND AANCHALIYA,AURANGABAD vs ITO WARD 1 (1), AURANGABAD
or at the time of hearing of the appeal.” 2. At the outset of hearing, no one appeared for hearing on behalf of the assessee. No adjournment letter filed. Findings & Analysis : 3. We have heard ld.Departmental Representative(ld.DR) for the Revenue and perused the record. In this case, ld.CIT(A) has dismissed the appeal of the Assessee for non-prosecution without discussing the merits of the case. The ld.CIT(A) has not adjudicated grounds raised by the assessee on merits.4. The relevant para
SANDEEP YASHWANT PAWASKAR ,RATNAGIRI vs INCOME-TAX OFFICER, WARD 1, RATNAGIRI
SHRI VINAY BHAMORE (Judicial Member)
SAP PARTS PRIVATE LIMITED,PUNE vs INCOME TAX OFFICER CIRLE 5,PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VISHNU GANPAT GAIKWAD,RAIGAD vs ITO, WARD-1, PANVEL, PANVEL
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SANJAY CHAMPALAL JAISWAL,NANDED vs ITO, WARD-1, NANDED
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MR RAMSOCH DASHRATH YADAV,PUNE vs ITO, WARD-8(3), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
WESTERN MAHARASHTRA DEVELOPMENT CORPORATION LTD.,SHIVAJINAGAR vs DCIT CIRCLE-12, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DISHA PRATISHTHAN,LATUR vs CIT,EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
DISHA PRATISHTHAN,LATUR vs CIT,EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
BALWANT VASANTRAV JADHAV,NASHIK vs INCOME TAX OFFICER, WARD 3(1), NASHIK, NASHIK
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
OM MARSHAL ART AND SOCIAL SERVICE ASSOCIATION,DAUND vs CIT EXEMPTION, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
