ITAT Pune Bench
17,219 judgments
SRIJAN CONTROL DRIVES,PUNE vs DCIT CIRCLE-5, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
VINOD RAMCHANDRA JADHAV,PUNE vs DCIT, CC-2(1), PUNE, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
BHUJBAL BROTHERS CONSTRUCTION COMPANY,PUNE vs THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(3), PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, PUNE vs BHUJBAL BROTHERS CONSTRUCTION COMPANY, PUNE
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MR. ASHWIN RAJENDRA BADE,KOLHAPUR vs ASSISTANT COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE, KOLHAPUR, KOLHAPUR
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
PUNKAAJ KAALAY,PUNE vs ASSISTANT DIRECTOR OF INCOME TAX ACT, CPC, CPC
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
INCOME TAX OFFICER, WARD-7(1), PUNE, PUNE vs AMBIENCE DEVELOPMENTS, GHORPADI, PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
INCOME TAX OFFICER, WARD-1, ICHALKARANJI, ICHALKARANJI vs SANJAY GHODAWAT BUILDCON LLP , CHIPRI
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
DCIT, CC-2(1), PUNE, PUNE vs VINOD RAMCHANDRA JADHAV, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SHRI GANESH SERVA SEVA SANGHA SHRIPUR,SOLAPUR vs CIT(E), PUNE, PUNE
DR. MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHIVAJI LAXMAN SAHANE,NASHIK vs THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE - 1, NASHIK , NASHIK
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
MEENAMANI GANGA BUILDER LLP ,PUNE vs PCIT (CENTRAL), PUNE , PUNE
RAJARSHI SHAHU SHIKSHAN SANSTHA INAM DHAMANI,SANGLI vs COMMISSIONER OF INCOME TAX, EXEMPTION, PUNE, PUNE
A.O. during the assessment proceeding of A.Y. 2011-12 to A.Y. 2017-18. as it is evident from assessment order and therefore the finding given in the order passed by CIT (Exemptions) are perverse and patently illegal.
ASST. COMMISSIONER OF INCOME TAX , PANVEL vs FLOWLINE SYSTEMS PVT LTD, NEW PANVEL
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
HERITAGE YOUTH FOUNDATION,KOLHAPUR vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
HERITAGE YOUTH FOUNDATION,ICHALKARANJI vs CIT EXEMPTION, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MAHESH MANAV SEVA SANSTHA,KOLHAPUR vs CIT EXEMPTION, PUNE, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
MAHESH MANAV SEVA SANSTHA,KOLHAPUR vs CIT EXEMPTION PUNE, PUNE
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SUVARNA PEZARKAR,PUNE vs COMMISSIONER OF INCOME TAX (APPEALS), DELHI
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
AKASH FISHMEAL & FISHOIL PRIVATE LIMITED,SINDHUDURG vs INCOME TAX OFFICER, KOLHAPUR
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
