ITAT Pune Bench
17,219 judgments
QUBIX BUSINESS PARK PRIVATE LIMITED,PUNE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-8, PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SARIKA ZENDE,PUNE vs INCOME TAX OFFICER, WARD-14(5), PUNE, PUNE
ld.CIT(A)/NFAC but with a delay of 191 days. The ld.CIT(A)/NFAC dismissed the appeal of the assessee as not maintainable, without condoning the delay.
SACHIN RAMESH PAWAR,SATARA vs ITO WARD 8(2), SATARA
DR.MANISH BORAD (Accountant Member)
VIKRAM TATYABA CHATUR,SATARA vs INCOME TAX OFFICE WARD 3, SATARA
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
PUDUMJEE PAPER PRODUCTS LIMITED, PUNE vs ACIT CIRCLE 8 PUNE, PUNE
SHRI RAMA KANTA PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
AKSHAY NITIN MALU,SANGLI vs INCOME TAX OFFICER, SANGLI
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
DR. MURUGESH SHANTVEERYA HIREMATH,PUNE vs DCIT,CENTRAL CIRCLE 1(5), PUNE
the due date as prescribed under Section 139(1) of the IT Act, accordingly penalty proceeding under Section 271B of the IT Act were initiated. Subsequently, after considering the reply of the assessee, the AO imposed penalty of Rs.1,50,000/- under Section 271B of the IT Act, by observing that the assessee has committed default in obtaining & e-filing of the Audit Report before the prescribed due date, without having any reasonable cause.
INDRAYANI SEVA SAMITI NYAS,PUNE vs THE INCOME TAX OFFICER, WARD 9(2), PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
ABHINANDAN GRAMIN BIGAR SHETI SAHAKARI PATSANSTHA MARYADIT KUMBHOJ,KOLHAPUR vs INCOME TAX OFFICER, ICHALKARANJI
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
SHRAMIK NAGRI SAHKARI PATSANSTHA, MARYADIT,PUNE vs INCOME TAX OFFICER, WARD-14(1), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
RASHTRIYA VIKAS MANDAL,NASHIK vs COMMISSIONER OF INCOME-TAX, (EXEMPTIONS), PUNE, PUNE
DR.DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
AHMEDNAGAR AUTO AND ENGINEERING ASSOCIATION,AHMEDNAGAR vs ITO, WARD 1, , AHMEDNAGAR
SHRI R. K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SHRI ABHIJIT UTTAMRAO DESHMUKH,BEED vs ACIT, CIRCLE-3, AURANGABAD
SHRI R. K. PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
MAULI NAGARI SAHAKARI PATSANSTHA MARYADIT,AHMEDNAGAR vs ITO WARD-1, AHMEDNAGAR
SHRI RAMA KANTA PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
MAULI NAGARI SAHAKARI PATSANSTHA MARYADIT,AHMEDNAGAR vs ITO WARD-1, AHMEDNAGAR
SHRI RAMA KANTA PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
MAULI NAGARI SAHAKARI PATSANSTHA MARYADIT,AHMEDNAGAR vs ITO WARD-1, AHMEDNAGAR
SHRI RAMA KANTA PANDA (Vice President), SHRI VINAY BHAMORE (Judicial Member)
BANK OF MAHARASHRA,PUNE vs THE PR. COMMISSIONER OF INCOME TAX, PUNE, PUNE
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
MR. ROSHAN A KUDALKAR THROUGH LEGAL HEIR MR. SWAROOP R KUDALKAR,KHED, RATNAGIRI vs ITO, WARD-3, RATNAGIRI, RATNAGIRI
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
MR. ROSHAN A KUDALKAR THROUGH LEGAL HEIR MR. SWAROOP R KUDALKAR,KHED, RATNAGIRI vs ITO, WARD-3, RATNAGIRI, RATNAGIRI
MS.ASTHA CHANDRA, JUDICIAL MEMBER AND DR.DIPAK P. RIPOTE (Accountant Member)
ADARSH CO-OPERATIVE CREDIT SOCIETY LIMITED ATPADI,ATPADI vs INCOME TAX OFFICER WARD 5 SANGLI, PNE, W, PUNE
SHRI DR. DIPAK P. RIPOTE (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
