ITAT Raipur Bench
3,211 judgments
INCOME TAX OFFICER-1(3), BHILAI, BHILAI vs RAMANDEEP SINGH SOHI, DURG
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
MAPSS FATS AND PROTEINS PRIVATE LIMITED,RAIPUR vs INCOME TAX OFFICER, WARD 1(2),RAIPUR, AAYKAR BHAWAN CIVIL LINES
JAI KUMAR, RAIPUR,RAIPUR vs INCOME TAX OFFICER-1(1), RAIPUR, RAIPUR
the Ld. CIT(Appeals)/NFAC wherein certain legal grounds have been raised along with grounds on merits. The first objection that had been raised by the assessee regarding reopening is that it was initiated mechanically and on this issue, the Ld. CIT(Appeals)/NFAC has held and observed as follows:
SHANKAR LAL CHHUGANI, RAIPUR,RAIPUR vs ACIT, CENTRAL CIRCLE-1, RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
NIXA FINCAP PVT. LTD., MUMBAI,MUMBAI vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX-1(1), RAIPUR vs SHANTA TECHNO PRIVATE LIMITED, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
AADHARSHILA BUILDERS PVT. LTD., BILASPUR,BILASPUR vs DY. COMMISSIONER OF INCOME TAX, CIRCLE-1 (1), BILASPUR, BILASPUR
hearing of the case."
VINEET SINGH CONSTRUCTION COMPANY PVT. LTD., BILASPUR,BILASPUR vs JOINT COMMISSIONER OF INCOME TAX, RANGE-1, BILASPUR, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
INCOME TAX OFFICER - 1(1), RAIPUR, RAIPUR vs KAMLESH KUMAR KUKREJA, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SUBEDAR PATHAK, GORAKHPUR,GORAKHPUR vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
MAA HARSIDHHI INFRA DEVELOPERS PVT. LTD., BILASPUR,BILASPUR vs DEPUTY COMMISSIONER OF INCOME TAX-1(1), BILASPUR, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
SUNIL KUMAR ROHDA, RAIPUR,RAIPUR vs INCOME TAX OFFICER, WARD-1(2), RAIPUR, RAIPUR
the Tribunal which was time barred by 672 days; (ii) The Tribunal vide its order dated 24.07.2024 dismissed the appeal of the assessee on the ground of delay without adjudicating on merits of the case; (iii) Thereafter, the assessee preferred an appeal before the Hon'ble Jurisdictional High Court and the Hon'ble High Court vide its order passed in TAXC No.208 of 2024, dated 10.03.2025 had condoned the delay of 672 days and remanded the matter back to the ITAT for deciding the appeal on meri
RAJKUMAR THADWANI, RAIPUR,RAIPUR vs INCOME TAX OFFICER, WARD-4(4), RAIPUR, RAIPUR
this Hon'ble Tribunal. I was not aware to check the details on I.T. Portal.
VEER PROJECT,RAIPUR vs ASSISTANT COMMISSIONER OF INCOME TAX, RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
NARENDRA KUMAR AGRAWAL, RAIPUR,RAIPUR vs PRINCIPAL COMMISSIONER OF INCOME TAX, RAIPUR-1, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
ARIHANT AGENCIES,RAJNANDGAON vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -1 RAIPUR, CENTRAL CIRCLE RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
DEEPESH AGRAWAL,SAKTI vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
DEEPESH AGRAWAL,SAKTI vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
DEEPESH AGRAWAL,STATION ROAD, SAKTI vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, BILASPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)