ITAT Pune Bench
17,218 judgments
PRISTINE WOMENS HOSPITAL,KOLHAPUR vs THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, KOLHAPUR
Dr. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RAJKUMARI GULAB MANI,PUNE vs PR. CIT (CIRCLE) 8, PUNE
Dr. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ATHARVA FOUNDRIES PRIVATE LIMITED,PUNE vs ASSISTANT COMISSIONER OF INCOME TAX, CIRCLE 1(1) , PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs ASHISH OMPRAKASH MANTRI, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD 1, JALNA, JALNA vs ASHISH OMPRAKASH MANTRI, JALNA
INCOME TAX OFFICER, WARD -1, JALNA, JALNA vs PRAMILA OMPRAKASH MANTRI, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs PRAMILA OMPRAKASH MANTRI, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs ATUL OMPRAKASH MANTRI, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs ATUL OMPRAKASH MANTRI, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs OMPRAKASH ASARAM MANTRI, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD-1, JALNA, JALNA vs OMPRAKASH ASARAM MANTRI, JALNA
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
VIVEK NARESH SHAH L/H OF DECEASED NARESH UMEDLAL SHAH,SANGLI vs THE ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-1 & 2, SANGLI
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PATEL OSWAL HOUSING,PUNE vs ADDL. CIT (A) - 4, KOLKATA
me. I observe that the assessee is a Partnership firm engaged in the business as Builder. Income of Rs.24,51,660/- declared in the income tax return for A.Y. 2016-17 furnished on 16.10.2016. After the case been selected for Limited Scrutiny by valid serving of notices under Section 142(1) and 143(2) of the Act, assessment proceedings were carried out. Ld. Assessing Officer has only made the addition by disallowing Stamp duty and Registration expenses of Rs.9,79,600/- observing that the esti
YOGESH HANUMANTRAO JOSHI,PUNE vs DCIT CIRCLE - 12, PUNE
DR.MANISH BORAD (Accountant Member)
SINDHDURG DISTRICT EX-SERVICEMEN ASSOCIATION,SAWANTWADI vs INCOME TAX OFFICER, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SINDHDURG DISTRICT EX-SERVICEMEN ASSOCIATION,SAWANTWADI vs INCOME TAX OFFICER, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SINDHDURG DISTRICT EX-SERVICEMEN ASSOCIATION,SAWANTWADI vs INCOME TAX OFFICER, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SINDHDURG DISTRICT EX-SERVICEMEN ASSOCIATION,SAWANTWADI vs INCOME TAX OFFICER, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SINDHDURG DISTRICT EX-SERVICEMEN ASSOCIATION,SAWANTWADI vs INCOME TAX OFFICER, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DY. COMMISSIONER OF INCOME TAX (EXEMPTIONS), CIRCLE, PUNE, PUNE vs SWAMI SHANTI PRAKASH ASHRAM TRUST, THANE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
