ITAT Pune Bench
17,218 judgments
UNIVERSAL REALTY,PUNE, INDIA vs INCOME TAX OFFICER, WARD 3(3), SWARGATE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
THE SHETKARI SHIKSHAN MANDAL, BAVDHAN (KHURD) vs CIT EXEMPTION, PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RUPESH MAHENDRA KANKARIYA,AHMEDNAGAR vs ITO WARD 1, AHMEDNAHGAR, AHMEDNAGAR
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SINHAGAD TECHNICAL EDUCATION SOCIETY,PUNE vs PCIT(CENTRAL), PUNE, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
PAVAN RAGHUMAL WADHWANI,PUNE vs CIT NFAC, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
MR. ANANDA KONDU AKHADE,PUNE vs ITO WARD 9(5), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
R. K. WINES,PEN vs ITO, WARD 4, PANVEL, PANVEL
INCOME TAX OFFICER, WARD 6(3), PUNE vs MAHARASHTRA BANK EMPLOYEES COOP CREDIT SOCIETY LIMITED, PUNE
INCOME TAX OFFICER, WARD 6(3), PUNE vs MAHARASHTRA BANK EMPLOYEES COOP CREDIT SOCITEY LIMITED, PUNE
CHAITNYA PRATISHTAN,ICHALKARANJI vs COMMISSIONER OF INCOME-TAX, (EXEMPTIONS), PUNE, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
CHAITNYA PRATISHTAN,ICHALKARANJI vs COMMISSIONER OF INCOME-TAX, (EXEMPTIONS), PUNE, PUNE
the Tribunal. The assessee has moved separate condonation applications for condonation of delay. Sworn affidavits have been filed along with the applications stating therein the reason for the said delay. The Ld. Counsel for the assessee has submitted a brief written synopsis of the case inter alia stating the reason for such delay to be that the assessee had filed another registration application in pursuance of CBDT Circular No. 7/2024 within the extended time limit for filing the applica
PRASANNA SADASHIV SHETE,PUNE vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-10, PUNE
the Ld. CIT(A) / NFAC with a delay of 34 and ½ months from the service of the assessment order, the Ld. CIT(A)/NFAC dismissed the appeal for want of delay by observing as under:
VARDAYINI CO-OPERATIVE HOUSING SOCIETY LIMITED,PUNE vs INCOME TAX OFFICER, WARD-2(2), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
HREYANSH VASUNDHARA FAMILY TRUST,PUNE vs INCOME TAX OFFICER, WARD-7(1), PUNE, PUNE
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
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER WARD HINGOLI, WARD HINGOLI (CAMP AT PARBHANI) vs VISHWAS AGRO PRODUCT PVT LTD, PARBHANI
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
ANANDCARE CHARITABLE TRUST,THANE vs CIT, EXEMPTION CIRCLE, PUNE, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
VAISHALI KESHAV KULKARNI,PUNE vs ITO WARD 13(2), PUNE
BRIG. (RETD.) JITENDRA KUMAR NARANG,NOIDA vs ITO, WARD 11(3), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SYAM KESHAV KULKARNI,AURANGABAD vs INCOME TAX OFFICER, WARD-1 (1) , AURANGABAD
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
