ITAT Pune Bench
17,218 judgments
VIPUL KUMAR TULSIAN,NAVI MUMBAI vs ITO WARD 5, PANVEL, PANVEL
Dr. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
GIRIDHAR GOPAL THAKUR (THROUGH L/H SHRIDHAR GIRDHAR THAKUR),PUNE vs INCOME TAX OFFICER WARD 2, PANVEL
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
RAIGAD ZILLA PARISHAD KARMACHARI SAHAKARI PATPEDHI MARYADIT ALIBAG,ALIBAG vs INCOME TAX OFFICER 3, PANVEL
Dr. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHIVKANT SAKHARAM MOHITE,AURANGABAD vs INCOME TAX OFFICER WAR 1(5), AURANGABAD
BARAMATI TALUKA SAHAKARI PHALUTPADAM SANGH,PUNE vs ITO WARD-14(50, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BARAMATI TALUKA SAHAKARI PHALUTPADAM SANGH,PUNE vs ITO WARD-14(5), PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CHAIRMAN FLORIDA ESTATE B CO OP HOUSING SOCIETY LIMITED,PUNE vs DCIT, CIR-7, PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VAGHMI FOUNDATION,PUNE vs CIT(E), PUNE
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
VAGHMI FOUNDATION,PUNE vs CIT(E) , PUNE
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1977 & 1978/PUN/2025 निर्धारण वर्ष / Assessment Year: - | Vaghmi Foundation, Property No.6, City Corner, Tingre Nagar, Pune – 411032. Maharashtra. | V s. | The CIT Exemption, Pune. | |---|---|---| | PAN: AAGCV7386P | | | | Appellant/ Assessee | | Respondent / Revenue | | Assessee by | Shri Kishor B Phadke | | | Revenue by | Shri Amit Bobde – CIT(DR) | | | Date of hearing | 20/11/2025 | | | Dat
MINAKSHI KISHOR LOLGE,PARBHANI vs ITO, WARD-HINGOLI, PARBHANI, PARBHANI
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
THE MAYANI URBAN CO OP BANK LTD,SATARA vs DCIT, CIRCLE SATARA
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ASMITA AMOL PATIL,KOLHAPUR vs INCOME TAX OFFICER, KOLHAPUR
JUSTICE (RETD.) C V BHADANG (President), SHRI R. K. PANDA (Vice President)
SANT JAGANADE MAHARAJ SHIKSHAN MANDAL,SHINDKHEDA vs ITO EXEMPTION WARD 1(1), NSK, NASHIK
Ld. CIT(E) Accordingly, the order passed by the Ld. CIT(E) be kindly set aside and Appellant be granted just and proper relief in this respect.
SANT JAGANADE MAHARAJ SHIKSHAN MANDAL,SINDKHEDE vs ITO EXEMPTION WARD 1(1), NSK, NAHSIK
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CHAIRMAN FLORIDA ESTATE B CO OP HOUSING SOCIETY LIMITED ,PUNE vs DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE 7 , PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DHANASHREE SANDEEP SHETE ,SANGLI vs ITO , WARD NO- 1 , SANGLI
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CAPGEMINI TECHNOLOGY SERVICES INDIA LIMITED ( SUCCESSOR OF ARICENT TECHNOLOGIES HOLDINGS LIMITED),PUNE vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1), PUNE, PUNE
due date of 31st March 2023 as per Notification no. 111/2022, dated 28-09-2022 issued by Central Board of Direct Taxation (“CBDT”) and even before the date of passing the penalty order (which was passed on 30th March 2023) and consequently the Appellant is eligible for immunity from levy of penalty under provisions of Section 155(18) of the Act.
NYATI BUILDERS PRIVATE LIMITED,PUNE vs ASSISSTANT COMMISSIONER OF INCOME TAX, PUNE
DEVTECH M2M LIMITED,PUNE vs DCIT, CENTRAL CIRCLE - 1(1), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BVG DEVELOPRS,PUNE vs INCOME TAX AUTHORITY, PUNE
JUSTICE (RETD.) C V BHADANG (President), SHRI R. K. PANDA (Vice President)
