ITAT Pune Bench
17,219 judgments
KAI RAKHAMABAI NAMDEV MAHADIK BAHUUDDESHIY SEVABHAVI SANSTHA,SANGLI vs CIT EXEMPTION, PUNE, PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
SANTOSH ASHOKRAO BARHANPURKAR,NASHIK vs INCOME TAX OFFICER WARD 2(1), NASHIK
SHRI MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SANTOSH ASHOKRAO BARHANPURKAR,NASHIK vs INCOME TAX OFFICER WARD 2(1), NASHIK
DCIT, CIRCLE-8, PUNE, AKURDI PUNE vs SHANTI OIL INDUSTRIES, JUNNAR PUNE
DR.MANISH BORAD (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ANITA SHAMKUMAR SABLE,NASHIK vs ITO WARD 2(1), NASHIK
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SACHIN NAGRAJ CHHAJED,PUNE vs ITO CIRCLE 5, PUNE
DR.MANISH BORAD, ACCOUNTANT MEMBER AND MS.ASTHA CHANDRA (Judicial Member)
MUSLIM EDUCATION SOCIETY,RATNAGIRI vs INCOME TAX OFFICER, KOLHAPUR
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 12 PUNE, PUNE vs JANATA GRAHAK MADHYAWARTI SAHKARI SANGH MARYADIT, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12 PUNE, PUNE vs JANATA GRAHAK MADHYAWARTI SAHKARI SANGH MARYADIT, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-12 PUNE, PUNE vs JANATA GRAHAK MADHYAWARTI SAHKARI SANGH MARYADIT, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
PRAVIN RAJARAM THORAT,SATARA vs ITO WARD-1, SATARA
DR. MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-8, PUNE, PUNE vs ADVIK HI-TECH PVT. LTD., PUNE
ADVIK HI TECH PVT LTD,PUNE vs DY.COMM.OF INCOME TAX, CIRCLE 8, PUNE, AKURDI PUNE
the Assessing Officer. The assessment was completed on 29.09.2022 u/s.143(3) of the IT Act by making following additions/disallowances :- (i) Forex gain : Rs.52,44,688/- (ii) Disallowance u/s.14A : Rs.19,61,074/- (iii) Disallowance of 80G claimed on account of CSR spends : Rs.67,87,728/- (iv) Disallowance of Education Cess : Rs.48,00,000/- (v) Late deposit of employees' contribution of PF/ESI : Rs.18,66,524/- (vi) Disallowance of deduction u/s 35(2AB) : Rs.13,46,18,011/- 3. After considerin
SARASWATI MANDIR SANSTHA,PUNE vs C.I.T (EXEMPTION), PUNE, PUNE
DR.MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2650/PUN/2024 Appellant Saraswati Mandir Sanstha, 1359, Saraswati Mandir, Bajirao Road, Pune 411 002 Maharashtra PaN: AACTS1638N Appellant by Revenue by Date of hearing Date of pronouncement Vs. Respondent : Shri Sharad A. Vaze Shri Arvind Desai 11.02.2025 14.02.2025 CIT (Exemption), Pune आदेश / ORDER PER DR. MANISH BORAD (Accountant Member)
SHIVRATAN MOTILALJI RATHI HUF ,INDIA vs INCOME TAX OFFICER, WARD-1, JALNA, INDIA
DR.MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
SHIVRATAN MOTILALJI RATHI HUF,INDIA vs INCOME TAX OFFICER, WARD-1, JALNA, INDIA
DR.MANISH BORAD (Accountant Member), MS. ASTHA CHANDRA (Judicial Member)
CONNECTING TRUST,PUNE vs COMMISSIONER OF INCOME TAX (EXEMPTION), PUNE, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
DEODHAR EDUCATION AND VOCATINAL ACADEMY,PUNE vs CIT(EXEMPTION), PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
JANTA FOUNDATION FOR INCLUSION,PUNE vs CIT(EXEMPTION), PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
JANTA FOUNDATION FOR INCLUSION,PUNE vs CIT(EXEMPTION), PUNE
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
