ITAT Pune Bench
17,218 judgments
PRAVIN PRAKASHCHAND MEHTA,PUNE vs INCOME TAX OFFICER, WARD 8(3), PUNE, PUNE
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
JEEVAN VIDYADAN SHIKSAN V BAHUUDDESHIY SEVABHAVI SANSTHA,SHELPADA, THANE vs CIT EXEMPTION, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
HARMONY EDUCATIONAL FOUNDATION,PUNE vs CIT(E), PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHRI MURLI MANOHAR NAGARI SAHAKARI PATSANSTHA MARYADIT,MAHAD vs INCOME-TAX OFFICER, PANVEL
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
KAPIL CHAMANLAL SETIA,DHULE vs ADDL/JOINT/DY/ASST.CIT/ITO, ITD, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
TEJAS SHIVAJI ADSUL,KOLHAPUR vs INCOME TAX OFFICER WARD 1(1), KOLHAPUR, KOLHAPUR
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
DCIT CIRCLE-1, NASHIK vs JYOTI PAPER UDYOG LIMITED, NASHIK
JETSYNTHESYS PRIVATE LIMITED,PUNE vs DCIT, CIRCLE-7, PUNE, PUNE
the Ld. CIT(A)/NFAC against the quantum order as well as the penalty order. The assessee withdrew quantum appeal in the light of Hon'ble Apex Court's order passed in the case of Checkmate Services (P) Ltd. vs. CIT, (2022) 143 taxmann.com 178 (SC). However, assessee contested penalty appeal & after considering the reply of the assessee, Ld. CIT(A)/NFAC dismissed the appeal filed by the assessee & confirmed the penalty of Rs.2,74,100/- imposed u/s 270A(9) of the IT Act. It is this order again
AMIT SURESH AGRAWAL,SATARA vs ITO WARD-2, SATARA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SATYAMEV NAGARI SAHAKARI PATSANSTHA MARYADIT,NASHIK vs INCOME TAX OFFICER - WARD 1(1), NASHIK
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RASHMI ARUN CHOUGULE,KOLHAPUR vs INCOME TAX OFFICER WARD 2(1), KOLHAPUR, KOLHAPUR
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RESEARCH INSTITUTE OF COSMIC AWARENESS,PUNE vs CIT EXEMPTION, PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DEEPAK SARDA,PUNE, MAHARASHTRA vs INCOME TAX OFFICER, WARD - 3(2), PUNE, MAHARASHTRA
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
DEEPAK SARDA,PUNE, MAHARASHTRA vs INCOME TAX OFFICER, WARD - 3(2), PUNE, MAHARASHTRA
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
DEEPAK SARDA,PUNE, MAHARASHTRA vs INCOME TAX OFFICER, WARD - 3(2), PUNE, MAHARASHTRA
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
OM SAI RAM CHARITABLE TRUST,CHHATRAPATI SAMBHAJI NAGAR vs CIT EXEMPTION, AURANGABAD, CHHATRAPATI SAMBHAJI NAGAR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं./ITA No.1547/PUN/2025 Om Sai Ram Charitable Trust, Mangalam' Near Youth Hostel, Vishrambaug Colony, Padampura, Chhatrapati Sambhaji Nagar, Maharashtra- 431001. PAN : AAATO8659H Appellant Vs. CIT, Exemption, Pune. Respondent Assessee by Revenue by Shri Alok R. Singh (Virtual) Shri Rakesh Jha Date of hearing Date of pronouncement 13.10.2025 30.10.2025 आदेश / ORDER PER VINAY BHAMORE (Judicial Member)
SHASHIKALA SHIVASHANKAR GUJARE,SOLAPUR vs DCIT, CIRCLE-1, SOLAPUR, SOLAPUR
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
NALINI TUKARAM NIKAM,PUNE vs ITO WARD 2(3), PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SACHIN BHAGWANRAO JOSHI,PALAM vs ITO WARD-1, PARBHANI
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
