ITAT Pune Bench
17,219 judgments
SHRI VIGHNAHAR GANPATI DE vs THAN TRUST,PUNEVS.CIT(EXEMPTION), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHELKE CONSTRUCTIONS AND M/S YASH BUILDERS AND CUNSTRUCTION CO,PUNE vs ITO WARD 1(1), JALGAON
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHELKE CONSTRUCTIONS AND M/S YASH BUILDERS AND CUNSTRUCTION CO ,JALGAON vs ITO WARD 1(1) , JALGAON
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.222 and 223/PUN/2025 Assessment Year: 2018-19 Shelke Constructions and M/s. Yash Builders and Construction Co., 1 Jalgaon, Girna Taki Parisar, Jalgaon - 425001 Maharashtra PaN : ADCFS4639L Appellant Appellant by Respondent by Date of hearing Date of pronouncement Vs. ITO, Ward-1(1), Jalgaon Respondent : Shri Digamber Surwase : Shri Ganesh B Budruk 01.05.2025 : 06.05.2025 आदेश / ORDER PER DR. MAN
AIRAWAT DEVELOPERS PVT LTD,PUNE vs ITO, WARD 1(1), PUNE, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
PRIYANKA PRASHANT KATE,PUNE vs INCOME TAX OFFICER WARD 8(2), PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PURVA KHANDESH KUSHTHA SEWA MANDAL,BHUSAWAL vs INCOME TAX OFFICER, EXEMPTION WARD- 1(2), NASHIK, NASHIK
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PUSHPASWARUP CHARITABLE TRUST,NASHIK vs COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PUSHPASWARUP CHARITABLE TRUST,NASHIK vs COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
AIRAWAT DEVELOPERS PRIVATE LIMITED,PUNE vs ITO WARD 1(1), PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SIDDHIVINAYAK ASSOCIATES,PUNE vs INCOME TAX OFFICER, WARD-6(1), PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SUNIL HARI BENDALE,JALGAON vs DEPUTY COMMISSIONER OF INCOME TAX, CPC, BENGALURU
Dr. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
NYATI ENGINEERS AND CONSULTANTS PRIVATE LIMITED,PUNE vs ACIT CENTRAL CIRCLE 2(3), PUNE (AFTER CHANGE FROM OLD ACIT CENTRAL CIRCLE 2(1) AO), PUNE
SHRI RAMA KANTA PANDA (Vice President), Ms. ASTHA CHANDRA (Judicial Member)
SOYAB RAJJAKBHAI MEMON,NANDURBAR vs DCIT CICLE DHULE WARD 3(2), DHULE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MAHADEO KRISHNA BAAD,KOLHAPUR vs INCOME TAX OFFICER, CIRCLE 1, KOLHAPUR, AAYAKAR BHAVAN, KOLHAPUR
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PRALHAD VASANTRAO MULICK,PUNE, MAHARASHTRA vs THE ITO, (IT) WARD-3, PUNE, PUNE, MAHARASHTRA
AJAY BHAUSO KADAM,SATARA vs ITO, WARD 2, SATARA, SATARA
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
VIKRAM SHIKSHAN SANSTHA SEVAKANCHI SAHAKARI PATSANSTHA MARYADIT,KOLHAPUR vs ITO WARD2(1) KOLHAPUR, KOLHAPUR
the ld. CIT(A) contending that CPC is not justified in disallowing deduction claimed under Section 80P of the Act under intimation under Section 143(1)(a) of the Act as till 31.03.2021 CPC had no power to disallow the deduction under Section 80P of the Act and further placed reliance on plethora of decisions passed by this Tribunal on this very issue. Ld. CIT(A) countenanced the action made by the CPC by observing as under:
SPACO TECHNOLOGIES INDIA PVT LTD KARMACHARI SAHAKARI PATSANSTHA MARYADIT,PUNE vs ITO, WARD-2(1), PUNE, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHREESOMNIDHI INFRASOLUTIONS PVT LTD,PUNE vs DCIT, CIRCLE 8, PUNE, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
