ITAT Pune Bench
17,218 judgments
AMBALAL GORAKH CHOUDHARI,PRAKASHA vs INCOME TAX OFFICER, WARD-1, DHULE, DHULE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VIJAY SHAMBHULING POPADE,LATUR vs INCOME TAX OFFICER WARD 1 , LATUR
Dr. MANISH BORAD (Accountant Member)
DEVRAJ VISHWASRAO JADHAV,PUNE vs ITO WARD 3, SATARA
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SAI DISHA SAMJIK VIKAS SANSTHA,AURANGABAD vs THE COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
M/S. BEKAERT INDUSTRIES PRIVATE LIMITED,,PUNE vs DEPUTY COMMISSIONER OF INCOME TAX,, PUNE
CHANDRAKANT KRISHNA PAWAR,SANGLI vs ITO WARD 4, SANGLI
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BRAHM PRECISION MATERIALS PVT. LTD.,AURANGABAD vs COMMISSIONER OF INCOME TAX (APPEALS), NATIONAL FACELESS APPEAL CENTRE, NEW DELHI
SUNIL GOVINDLAL AGRAWAL,DHULE vs INCOME TAX OFFICER, WARD 1, DHULE, DHULE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RATILAL DAGADULAL MUTHA,PUNE vs ITO WARD 14(5), PUNE
the Ld. CIT(A)/NFAC and Ld. CIT(A)/NFAC dismissed the appeal in-limine for non-prosecution, without adjudicating legal & factual grounds. Now the assessee is in appeal before this Tribunal.
BRAHM PRECISION MATERIALS PVT LTD,AURANGABAD vs CIT(A), NATIONAL FACELESS APPEAL CENTRE (NFAC) DELHI
BROSE INDIA AUTOMOTIVE SYSTEMS PRIVATE LIMITED,PUNE vs ACIT CIR-1(1), , PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ANNAPURNA NAGARI SAHKARI PATHSANSTHA MARYADIT,JALGAON vs ITO, WARD 1(4), JALGAON, JALGAON
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
VIVEKANAND AMBADASRAO GHODKE, AURANGABAD vs INCOME TAX OFFICER, WARD 1(1), AURANGABAD
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MAHATMA PHULE GRAMIN BIGARSHETI SAHAKARI PATSANASTHA LTD,MAHARASHTRA vs INCOME TAX OFFICER WARD 1(1) , WARD ONE(ONE)
us. We observe that the assessee is a Cooperative Society and return of income for A.Y. 2019-20 has been furnished on 12.11.2020 after the due date prescribed under Section 139(1) of the Act, i.e. on 31.08.2019. The Central Processing Centre processed the return applying Section 143(1)(a) of the Act and denied the claim of deduction under Section 80P(2)(a)(i) of the Act on the ground that return has been filed after the prescribed due date under Section 139(1) of the Act and thus invoked th
PROADCAT INDIA LIMITED,KOLHAPUR vs ACIT CIRCLE-1, KOLHAPUR
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SUHAS JAGANNATH KANASE,PUNE vs INCOME TAX OFFICER, WARD 1(1), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BHUSHAN BALASAHEB BAGUL,DHULE vs THE INCOME-TAX OFFICER, WARD -1, DHULE, DHULE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ANIL BANSILAL LODHA,NASHIK vs PRINCIPAL COMMISSIONER OF INCOME TAX, NASHIK - 1, NASHIK
DR.MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
LEAR AUTOMOTIVE INDIA P. LTD. ,PUNE vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-8, PUNE, PUNE
NIKHIL RAMESHCHAND RANKA,WARDHA vs ACIT, CENTRL CIRCLE 1(1), PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
