ITAT Pune Bench
17,218 judgments
SHRI CHANDRAKANT PANDHARINATH HAND,PUNE vs ITO WARD-14(4), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RAMKRUSHNA GRAMIN BIGARSHETI SAHAKARI PATSANSTHA MARYADIT,PUNE vs ITO WARD 10(1), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
M/S CHIMANLAL GOVINDDAS,PUNE vs CIRCLE-6, PUNE
SHRI R. K. PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
PRAKASH KATARIYA,PUNE vs INCOME TAX OFFICER WARD 11(1), PUNE
SHRI R. K. PANDA (Vice President)
SWAPNIL BALASAHEB SHETE ,SHIRALA vs NFAC , DELHI
Dr. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
KSHATRIYA DNYATI MARATHA SAMAJ SANGHATANA,GUHAGAR vs INCOME TAX OFFICER, KOLHAPUR
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MR. BHARAT DATTA NAKHAVA,RAIGAD vs ITO WARD 3, PANVEL
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PSR SUSTAINABILITY FOUNDATION,PUNE vs CIT(E), PUNE
this Tribunal. Appellant has filed application(s) for condonation of delay explaining the reasons which led to delay in filing of the appeals.4. Reason for Delay in Filing the Appeal: 4.
PSR SUSTAINABILITY FOUNDATION,PUNE vs CIT(E), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
P Y C HINDU GYMKHANA,PUNE vs COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RAVINDRA JAISINGRAO CHAVAN,AURANGABAD, MAHARASHTRA vs ACIT, CENTRAL CIRCLE 1, , AURANGABAD, MAHARASHTRA
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
NARENDRA KACHRULAL ABAD,JALNA vs INCOME-TAX OFFICER, WARD - 1,, JALNA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DCIT, SWARGATE PUNE vs HONEYWELL AUTOMATION INDIA LIMITED, PUNE
SMT ASTHA CHANDRA (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
SAVTA MAHARAJ GRAMIN BIGARSHETI SANKARI PATHSANSTH MARYADIT,BORBAN GHARGAON vs ITO WARD 2, AHMEDNAGAR
Dr. MANISH BORAD (Accountant Member)
SAVTA MAHARAJ GRAMIN BIGARSHETI SANKARI PATHSANSTH MARYADIT,BORBAN GAHRGAON vs ITO WARD 2, AHMEDNAGAR
Dr. MANISH BORAD (Accountant Member)
BHARATMATA NAGARI SAHAKARI PATSANSTHA MARYADIT,PUNE vs INCOME TAX OFFICER WARD - 2, SATARA
me. Ld. Counsel for the assessee fairly admitted that the appellant did not respond to the notice of hearing given by Ld. CIT(A) nor could file any written submission. She requested to provide the appellant one more opportunity for going before Ld. CIT(A) for necessary adjudication of the issue raised on merits of the case. Ld. Senior Departmental Representative (DR) is also fair enough in not opposing the request made by the Ld. Counsel of the assessee.
BALASAHEB BHAGWAT HORANE,PUNE vs INCOME TAX OFFICER, WARD 2, PUNE
Dr. MANISH BORAD (Accountant Member)
BALASAHEB BHAGWAT HORANE,SOLAPUR vs ITO, WARD-2, PANDHARPUR, PANDHARPUR
Dr. MANISH BORAD (Accountant Member)
SIDHHIVINAYAK GRAMIN SAHKARI PAT SANSTHA MARYADIT,KOLHAPUR vs ITO, WARD-1(4), KOLHAPUR, KOLHAPUR
Ld. CIT(A) assessee had not responded on various notices of hearing. However considering the facts and circumstances of the case and also in the larger interest of justice and being fair to both the parties, I deem it proper to provide one more opportunity to the assessee. Accordingly all the issues raised in the instant appeal are restored to the file of Ld. CIT(A) for afresh adjudication to be carried out in accordance with law as contemplated under Section 250(6) of the Act. Needless to
NAVKAR ASHISH SEVA TRUST,NASHIK vs CIT(E), PUNE, PUNE
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
