ITAT Pune Bench
17,219 judgments
SAI HOMES,NAVI MUMBAI vs ACIT, PANVEL CIRCLE, PANVEL, PANVEL
SHRI INTURI RAMA RAO (Accountant Member)
SWAPNIL RAJARAM KOLAMBE,JALGAON vs ACIT, CENTRAL CIRCLE-1, NASHIK, NASHIK
SHRI INTURI RAMA RAO (Accountant Member)
VEENA MOKASHI LEGAL HEIR OF LATE ANAND MOKASHI,PUNE vs INCOME TAX OFFICER, WARD 5(2), PUNE, PUNE
SHRI R.K. PANDA (Vice President), MS. ASTHA CHANDRA (Judicial Member)
SHRI DEVENDRA SWARUPCHAND SHINGAVI,PUNE vs COMMISSIONER OF INCOME TAX(A),, PUNE-11, PUNE
SHRI R. K. PANDA (Vice President), MS ASTHA CHANDRA (Judicial Member)
MADHAV VINAYAK DHADPHALE,PUNE vs DCIT, PUNE
SHRI SATBEER SINGH GODARA (Judicial Member)
M/S NEW VENTURES,NASHIK vs ITO, WARD 2(3), NASHIK, NASHIK
SHRI SATBEER SINGH GODARA (Judicial Member)
BHUSAWAL CABLE NETWORK PVT LTD,JALGAON vs INCOME TAX OFFICER WARD 2 (1), JALGAON, JALGAON
SHRI SATBEER SINGH GODARA (Judicial Member)
MONOPOLY INNOVATIONS PRIVATE LIMITED,KHALPUR vs NATIONAL E-ASSESSMENT CENTRE, DELHI
SHRI S.S.GODARA (Judicial Member), SHRI INTURI RAMA RAO (Accountant Member)
KRANTIAGRANI DR G D BAPU LAD SAHAKARI SAKHAR KARKHANA LTD,KUNDAL vs ACIT, SANGLI
SHRI S.S.GODARA (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)
KRANTIAGANI DR G D BAPU LAD SAHAKARI SAKHAR KARKHANA LIMITED,KUNDAL vs ACIT, SANGLI
SHRI S.S.GODARA (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)
KRANTIAGANI DR G D BAPU LAD SAHAKARI SAKHAR KARKHANA LIMITED,KUNDAL vs ACIT, SANGALI
SHRI S.S.GODARA (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)
RAMSING HIMMATSING RAJPUT,NASHIK vs ITO, WARD 2(1), NASHIK
SHRI INTURI RAMA RAO (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VIJAYRAJ NAGARI SAHAKARI PATSANSTHA MARYADIT,PUNE vs INCOME TAX OFFICER, WARD 8(3), PUNE
SHRI INTURI RAMA RAO (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
THE MUSLIM EDUCATION SOC,RATNAGIRI vs INCOME TAX OFFICER, RATNAGIRI
SHRI INTURI RAMA RAO (Accountant Member), SHRI VINAY BHAMORE (Judicial Member)
VINAYAK SHIVAJI KAND ,PUNE vs ITO, WARD 12(3), PUNE , PUNE
the filing of appeal and challan for the same was uploaded with the appeal. Further, both the payments are reflecting in Form 26AS. 2. Under the facts and circumstances of the case and in law, Ld. CIT(A) is erred in treating Rs.1,00,00,000/- as an unexplained investment u/s 69. 3. Under the facts and circumstances of the case and in law, Ld. CIT(A) is erred in treating Rs.6,00,000/- as an unexplained investment u/s 69. 4. Under the facts and circumstances of the case and in law, Ld. CIT(A)
SAHAKAR MAHARSHI KASHTI VIVIDH KARYAKARI SEWA SAHAKARI SOCIETY LIMITED,AHMEDNAGAR vs INCOME TAC OFFCER, WARD-2, AHMEDNAGAR , AHMEDNAGAR
HON’BLE SMT ASTHA CHANDRA (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
CHANDI KARAKHANDAR ASSOCIATION,KOLHAPUR vs INCOME TAX OFFICER, EXEMPTION, KOLHAPUR, KOLHAPUR
SHRI SATBEER SINGH GODARA (Judicial Member)
MOTIRAM KISAN KAHANDAL,GIRNARE NASHIK vs CIT APPEAL, NASHIK
SHRI SATBEER SINGH GODARA (Judicial Member)
SMT. MANGLA RAMNIWAS MANDHANI ABMM AWAS YOJNA FOUNDATION,JALNA vs CIT ( EXEMPTION ), EXEMPTION
SHRI S.S.GODARA (Judicial Member), SHRI INTURI RAMA RAO (Accountant Member)
DY. COMMISSIONER OF INCOME TAX CIRCLE-1(1), PUNE, PUNE vs ENTERPRISEDB SOFTWARE INDIA PRIVATE LIMITED, PUNE
HON’BLE SHRI G. D. PADMAHSHALI, ACCOUNTANT MEMBER AND HON’BLE SHRI VINAY BHAMORE (Judicial Member)
