ITAT Pune Bench
17,219 judgments
DHANVANTARI NAGARI SAHAKARI PATSANSTHA MARYADIT,BARAMATI vs INCOME TAX OFFICER, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ACIT, CENTRAL CIRCLE-2(3), PUNE, PUNE vs NANDU ANTARAM RAJPUT, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MOHAMMAD ABRAR CHOUDHARY,PUNE vs DCIT, CIRCLE-8, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ANU AGA FAMILY DISCRETIONARY TRUST,PUNE vs ITO WARD 7(1), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
AMIT KAMBLE FOUNDATION,SOLAPUR vs CIT EXEMPTION PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
GOKHALE CONSTRUCTIONS,PUNE vs DEPUTY COMMISSIONER OF INCOME TAX (TDS), PUNE, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MAN TRUCK & BUS INDIA PRIVATE LIMITED,PUNE vs DCIT, CIRCLE 7, PUNE
Dr. MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
ANMOL TRUST,PUNE vs INCOME-TAX OFFICER 1(1), PUNE, PUNE
Dr. MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
MITCON FORUM FOR SOCIAL DEVELOPMENT,PUNE vs CIT EXEMPTION, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PRASHANT DNYANDEO VARAL,AHMED NAGAR vs ITO, AHMED NAGAR
Dr. MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
AMOL PRABHAKAR BONDE,JALGAON vs INCOME TAX OFFICER, WARD 2(1), JALGAON, JALGAON
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VIVEK SPARC FOUNDATION,PUNE vs CIT EXEMPTION , PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SANJAYMAMA VITTHALRAO SHINDE,PUNE vs DCIT CIRCLE 12 , PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SHRI VITTHAL RUKHUMAI DEVALAY TRUST,PUNE vs CIT(EXEMPTION), PUNE, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SHRI VITTHAL RUKHUMAI DEVALAY TRUST,PUNE vs CIT(EXEMPTION), PUNE, PUNE
the Tribunal for which the assessee has filed separate condonation applications along with affidavits explaining the reasons for such delay. After considering the contents of the condonation applications filed along with the affidavits and after hearing the Ld. DR, the delay in filing of the appeals is condoned and the appeals are admitted for adjudication.
KALYANI MAHILA NAGAR SAHAKARI PATSANSTHA MARYADIT,NASHIK vs THE ITO, WARD 1(2), NASHIK, NASHIK
DR.MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
MANORAMA MULTI STATE CO- OP. CREDIT SOCIETY,SOLAPUR vs ITO, WARD1(1), SOLAPUR, SOLAPUR
Dr. MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
DY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, AURANGABAD, AURANGABAD vs SIDDHI VINAYAK CONSTRUCTION, AURANGABAD
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
DATTA JAYARAM GARAD,GADHANPURA, DIST. BEED vs THE INCOME TAX OFFICER, WARD 1(5), AURANGABAD
PER DR. MANISH BORAD (Accountant Member)
ELECTRONICA FINANCE LIMITED,PUNE vs D.C.I.T, CIRCLE-1(1), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
