ITAT Raipur Bench
3,211 judgments
ASHWANI DWIVEDI, BHILAI,DURG vs INCOME TAX OFFICER-1(3), BHILAI, DURG
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SWARGIYA SHRI MANDANLAL JUNEJA JI MEMORIAL, BILASPUR,BILASPUR vs CIT(EXEMPTION), BHOPAL, BHOPAL
HON’BLE SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
SWARGIYA SHRI MADANLAL JUNEJA JI MEMORIAL NAITRATH SOCEITY, BILASPUR,BILASPUR vs COMMISSIONER OF INCOME TAX(EXEMPTION), BHOPAL, BHOPAL
HON’BLE SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
NANAK RAM TANWANI, RAIPUR,RAIPUR vs ITO-1(1), RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
INCOME TAX OFFICER-3(1), RAIPUR, RAIPUR vs CHRISTI JAIN, NEW DELHI
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
ABHISHEK SHUKLA, RAIPUR,RAIPUR vs ACIT, RAIPUR, RAIPUR
SANTOSH KUMAR SONI,AMBIKAPUR SARGUJA vs INCOME-TAX OFFICER WARD-3, KORBA, KORBA, CHHATTISGARH
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
JHAJI SHIKSHAN SAMITI, DURG,DURG vs DEPUTY COMMISSIONER OF INCOME-TAX EXEMPTION CIRCLE, BHOPAL, BHOPAL
HON’BLE SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI G. D. PADMAHSHALI (Accountant Member)
HARJEET SINGH CHHABRA, RAIPUR,RAIPUR vs ITO, WARD-1, RAIPUR (ERST. ITO-1(3), RAIPUR), RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
YOGESH MATHUR, DURG,DURG vs INCOME TAX OFFICER, WARD-1(1), BHILAI, DURG
the due date specified under sub-section (1) of section 139 for furnishing the returns of income for any previous year relevant to the assessment year commencing on or after the 1st day of April, 2021 and such option once exercised shall apply to subsequent assessment years; (ii) having income other than the income referred to in clause (i), alongwith the return of income to be furnished under sub-section (1) of section 139 for a previous year relevant to the assessment year: Provided that
SATYA ENTERPRISES,BILASPUR vs INCOME TAX OFFICER, WARD-1(2), BILASPUR, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SHRI KANHAIYA LAL SARAF,AMBIKAPUR (CG) vs THE INCOME TAX OFFICER, AMBIKAPUR, AMBIKAPUR (CG)
the Ld. CIT(Appeals) on 25.04.2013 which was dismissed vide order dated 25.03.2017. The assessee further carried the matter as second appeal before the ITAT, Raipur in ITA No.172/RPR/2017. Meanwhile, the Government of India notified the Direct Tax Vivad Se Vishwas Scheme, 2020 and for availing the aforesaid settlement scheme, the assessee as per the mandatory condition applied for withdrawal of the appeal before the Tribunal which was withdrawn vide order dated 02.07.2021. The assessee has
HEM LAL SAHU, RAIPUR,RAIPUR vs ITO-1(1), RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
DEV ANAND SAHU, RAIPUR,RAIPUR vs ITO-1(1), RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
RAJU JANGHEL & SONS HUF, RAIPUR,RAIPUR vs ITO, WARD-1(2), RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SHAILESH JAISWAL, BALRAMPUR,BALRAMPUR vs ITO-1, AMBIKAPUR, AMBIKAPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SHAILESH JAISWAL, BALRAMPUR,BALRAMPUR vs ITO-1, AMBIKAPUR, AMBIKAPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SHRI NARENDRA KUMAR BHOJWANI, BHATAPARA,BHATAPARA vs INCOME TAX OFFICER, BHATAPARA, BHATAPARA
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
RAJENDRA KUMAR SAPRE, BILASPUR,BILASPUR vs ITO-2(1), BILASPUR, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SURESH KUMAR AGRAWAL, RAIGARH, RAIGARH vs ACIT,CENTRAL CIRCLE, BILASPUR, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
