ITAT Pune Bench
17,218 judgments
SHREE ATMA KALYAN JAN SEVA SOCIETY,THANE, MAHARASHTRA vs CIT (EXEMPTIONS), PUNE, PUNE, MAHARASHTRA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREE ATMA KALYAN JAN SEVA SOCIETY,THANE, MAHARASHTRA vs CIT (EXEMPTIONS), PUNE, PUNE, MAHARASHTRA
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
THE LIFE ETERNAL TRUST,PUNE vs COMMISSIONER OF INCOME TAX (EXEMPTION),PUNE, PUNE
22.08.2024. In reply to the said notice, the desired information was furnished by the assessee. On verification of the information furnished by the assessee, Ld. CIT, Exemption, Pune found certain discrepancies, therefore, issued another notice on 28.11.2024 and asked the assessee to furnish various other details and also to clarify that the pooja expenses which are religious in nature debited in the account are in excess of 5% of total income of the assessee. The assessee replied that thes
DATTAPRASAD RADHAKISAN REVGADE,HIVARGAON vs ITO WARD 2, AHMEDNAGAR
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
VASANTRAO NAIK SHIKSHAN PRASARAK MANDAL,AURANGABAD vs CIT EXEMPTION, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VASANTRAO NAIK SHIKSHAN PRASARAK MANDAL,AURANGABAD vs CIT EXEMPTIN , PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
THE RATNAKAR BANK EMPLOYEES CO-OP CREDIT SOCIETY LTD,NEW SHAHUPURI, KOLHAPUR vs INCOME TAX OFFICER, KOLHAPUR
or at the time of hearing.” Findings & Analysis : 2. We have heard both the parties and perused the records. For this penalty appeal, the ITAT Pune Bench has already decided the quantum appeal i.e.ITA No.1725/PUN/2025 vide order dated 19.09.2025 in favour of Assessee, therefore, the penalty is not maintainable. Accordingly, grounds of appeal raised by the assessee are allowed. 3. In the result, appeal of the assessee is allowed. Order pronounced in the open Court on 26 September, 2025. VINA
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
CENTRAL ORDNANCE DEPOT,PUNE vs ITO TDS, WARD-1, PUNE, PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MRS NEHA VITTHAL DIMBLE,PUNE vs ITO, WARD-3(3), PUNE, PUNE
DY. COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, AURANAGABAD., AURANGABAD vs NAVIN HANUMANPRASAD BAGADIYA, AURANGABAD
DR.MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER WARD 1 JALNA, JALNA vs VIKRAM TEA PROCESSOR PRIVATE LIMITED, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
JAI BHAVANI GRAMVIKAS BAHUUESHIYA SEVABHAVI SANSTHA,NANDED vs COMMISSIONER OF INCOME TAX EXEMPTION PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
NEW LIFE GRACE MINISTRIES TRUST,SINDHDURG vs CIT (EXEMPTION), PUNE
Dr. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
