ITAT Pune Bench
17,218 judgments
BALVIKAS JANKLYAN & SANSKATIK SEVABHAVI SHIKSHAN PRASARAK MANDAL,AURANGABAD vs CIT EXEMPTION , PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
BHARAT SHIVAJI CHAVAN,SONARSIDDHNAGAR vs ITO WARD 5, SANGLI, SANGLI
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ARK CARTONS PVT. LTD.,PUNE vs ITO, WARD 8(1) PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
GAUSIYA MADARSA EDUCATION TRUST,MIRA ROAD EAST vs COMMISSIONER OF INCOME- TAX EXEMPTION, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
GAUSIYA MADARSA EDUCATION TRUST,MIRA ROAD EAST THANE vs COMMISSIONER OF INCOME TAX, EXEMPTION, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
JANATA SHIKSHAN SANSTHA,PUNE vs ITO EXEMPTION WARD-1, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREE NARSINHA NAGARI SAHAKARI PATSANSTHA,PUNE vs ITO WARD 10(1), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREE NARSINHA NAGARI SAHAKARI PATSANSTHA,PUNE vs ITO WARD 10(1), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREE NARSINHA NAGARI SAHAKARI PATSANSTHA,PUNE vs ITO, WARD10(1), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREEE NARSINHA NAGARI SAHAKARI PATSANSTHA,PUNE vs I.T.O WARD-10(1), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREE NARSINHA NAGARI SAHAKARI PATSANSTHA,PUNE vs I.T.O, WARD-10(1), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MR. ANIL JAGANNATH KEDAR,SOLAPUR vs WARD 1(2), SOLAPUR, SOLAPUR
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DISTRICT PROBATION & AFTER CARE ASSOCIATION SATARA,SATARA vs ITO, EXEMPTION WARD1(1), PUNE
filing the return of income and before due date under Section 139(4) of the Income Tax Act, 1961. As such all the compliances were ensured by the appellant trust and therefore eligible for exemption_under Section 11 of the Income Tax Act, 1961 for the amount spent actually.
ADPR & ASSOCIATES,NASHIK vs ITO WARD 1(1) , NAHSIK
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
ADPR & ASSOCIATES,NASHIK vs ITO WARD 1(1), NASHIK
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
HREYANSH VASUNDHARA FAMILY TRUST,PUNE vs INCOME TAX OFFICER, WARD-7(1), PUNE, PUNE
ANU AGA FAMILY DISCRETIONARY TRUST,PUNE vs INCOME TAX OFFICER, WARD 7(1), PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
