ITAT Pune Bench
17,218 judgments
DAR E AQRAM EDUCTAION CHARITABLE TRUST,PUNE vs ITO EXEMPTION WARD 1(2), PUNE
DAR E ARQAM EDUCATION CHARITABLE TRUST,PUNE vs ITO EXEMPTION WARD 1(2), PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SHIVAYYA TAMMAYYA SWAMI,SANGLI vs ITO WARD 2 SANGLI, SANGLI
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHIVAYYA TAMMAYYA SWAMI,SANGLI vs ITO WARD 2 SANGLI, SANGLI
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHIVAYYA TAMMAYYA SWAMI,SANGLI vs ITO WARD 2 SANGLI, SANGLI
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHIVAYYA TAMMAYYA SWAMI,SANGLI vs ITO WARD 2 SANGLI, SANGLI
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHIVAYYA TAMMAYYA SWAMI,SANGLI vs ITO WARD 2 SANGLI, SANGLI
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
OMKAR RAMCHANDRA VELHAL,KOLHAPUR vs INCOME TAX OFFICER, WARD 1(1), KOLHAPUR, KOLHAPUR
JANKALYAN FOUNDATION,PUNE vs CIT EXEMPTION, PUNE
the Tribunal for which the assessee has filed a condonation application along with an affidavit explaining the reasons for such delay. After considering the contents of the condonation application filed along with the affidavit and after hearing the Learned DR, the delay in filing of the appeal is condoned and the appeal is admitted for adjudication.
SHRI GORAKSHAN SANSTHA UDGIR,UDGIR vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SHRI GORAKSHAN SANSTHA UDGIR,UDGIR vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
KALURAM NARAYAN BHUJBAL,WAKAD vs INCOME TAX OFFICER WARD 9(1) PUNE, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
LATE ABDUL RAHIMAN IBRAHIM PATAIT L/H MUJEEB PATAIT,RATNAGIRI vs INCOME TAX OFFICER, RATNAGIRI
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.1570/PUN/2025 निर्धारण वर्ष / Assessment Year: 2017-18 | Late Abdul Rahiman Ibrahim Patait through Legal Heirs Mujeeb Abdul Patait, 318, Kanhe Mohala, AP Kanhe, Tal Chiplun, Ratnagiri-415604. PAN: ADSPP6791D | V | The Income Tax Officer, Ward-1, Ratnagiri. Appellant/ Assessee | Respondent / Revenue Assessee by | None Revenue by | Shri Arvind Renge – Addl.CIT(DR) Date of hearing | 28/07/2025 Da
SAMAJ SHIKSHAN MANDAL,PUNE vs CIT (EXEMPTION), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
AMIT AMBADAS METE,AURANGABAD vs ITO, WARD 1 (5) AURANGABAD, AURANAGABAD
DR.MANISH BORAD (Accountant Member)
SUKHANAND BHAGVAT SAVASE,SAWASE GALLI , MURUD vs ITO, LATUR
SHRI DR. DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BHAGAVAN DEVARAM PATIL,JALGAON vs ITO, WARD-2(1), JALGAON, JALGAON
ITAT. I pray before this Hon'ble bench to condone the delay in filling the appeal and to admit the appeal.”
RAJARAMBAPU PATIL NAGARI SAH PATSANSTA MARYADIT HA ,AT POST ASHTA , TAL WALWA DIST SANGLI vs INCOME TAX OFFICER WARD 5, SANGLI
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MRS POONAM PATNI,PUNE vs ITO(IT), WARD-3, PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ASHIRWAD SEVA SAMITI,NASHIK vs CIT, EXEMPTION, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
