ITAT Pune Bench

17,219 judgments

DHAIRYASHIL SHRIDHAR GAUD ,PUNE vs INCOME TAX OFFICER WARD 9(1), PUNE

ITA 9/PUN/2025[2018-19]Status: Disposed30/4/2025AY 2018-19

SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)

SHRI PRAKASH VILAS RASAL,SANGLI vs ITO, WARD 5, SANGLI, SANGLI

ITA 83/PUN/2025[2015-16]Status: Disposed30/4/2025AY 2015-16

us. Instant four appeals under appeal are against the levy of penalty under Section 271(1)(c) of the Act. We find that the quantum issue was also challenged by the assessee and vide order dated 21.03.2025 this Tribunal has restored the issue of quantum additions to the file of ld.CIT(A) for de novo adjudication. Since quantum additions have already been restored to the file of ld.CIT(A) and the levy of penalty is dependent upon the additions made in the hands of assessee, the instant four a

SHRI PRAKASH VILAS RASAL,SANGLI vs ITO, WARD 5, SANGLI, SANGLI

ITA 81/PUN/2025[2016-17]Status: Disposed30/4/2025AY 2016-17

DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

SHRI PRAKASH VILAS RASAL,SANGLI vs I.T.O WARD-5, SANGLI, SANGLI

ITA 80/PUN/2025[2014-15]Status: Disposed30/4/2025AY 2014-15

DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

SHRI PRAKASH VILAS RASAL,SANGLI vs ITO, WRD.5, SNGLI, SANGLI

ITA 78/PUN/2025[2013-14Q]Status: Disposed30/4/2025

DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)

PIAGGIO & C S.P.A.,ITALY vs ASSISTANT COMMISSIONER OF INCOME TAX (IT),CIRCLE 2, PUNE

ITA 751/PUN/2025[2019-20]Status: Disposed30/4/2025AY 2019-20

DR.MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)

RAJU SHREEDHAR GHODAKE,PUNE vs ITO WARD 14(1), PUNE

ITA 707/PUN/2025[2017-18]Status: Disposed30/4/2025AY 2017-18

SHRI VINAY BHAMORE (Judicial Member)

LATE MR KIRITKUMAR RASIRLAL MEHTA (THROUGH LEGAL HEIR UNCLE SUNIL SHAH),SANGALI vs ITO WARD 2(2), ITO WARD TWO(TWO)

ITA 424/PUN/2025[2010-11]Status: Disposed30/4/2025AY 2010-11

the notice under Section 148 was issued and, as such, the completion of assessment by the Ld. Assessing Officer in the name of deceased person is void ab initio and, thus, the assessment as framed deserves to be quashed.