ITAT Raipur Bench
3,213 judgments
RAJESH CHIMNANI L/H LATE SHRI SUDHAM CHAND CHIMNANI, RAIPUR,RAIPUR vs INCOME TAX OFFICER-3(1), RAIPUR, RAIPUR
the first appellate authority, the Ld. CIT(Appeals)/NFAC who set-aside the order of the Assessing Officer and restored the matter back to his file with the direction to frame the assessment afresh after giving adequate opportunity of being heard to the assessee. For the sake of completeness, the observations of the Ld. CIT(Appeals)/NFAC are culled out as follows:
SEWAA PATH SANSTHA, RAIPUR,RAIPUR vs COMMISSIONER OF INCOME TAX (EXEMPTION), BHOPAL, BHOPAL
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
SEWAA PATH SANSTHA, RAIPUR,RAIPUR vs COMMISSIONER OF INCOME TAX, (EXEMPTION), BHOPAL, BHOPAL
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
ASHMIT PULSES PVT. LTD., JAGDALPUR,BASTAR vs INCOME TAX OFFICER, WARD- JAGDALPUR, JAGDALPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
INCOME TAX OFFICER 1(2), RAIPUR, INCOME TAX DEPARTMENT vs MUKESH KEDIA , H.NO. SIXTY FOUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
RAHUL TYAGI,RAIPUR vs INCOME TAX OFFICER, WARD-3(1), RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
RAJ KAMAL VERMA, NOIDA,GAUTAM BUDDH NAGAR vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), RAIPUR, RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
ARVIND KUMAR AGRAWAL HUF, RAIPUR,RAIPUR vs INCOME TAX OFFICER-1(1), RAIPUR (ERSTWHILE ITO BHATAPARA), RAIPUR
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
VINOD KUMAR AGRAWAL, AMBIKAPUR,SURGUJA vs INCOME TAX OFFICER, WARD-1, AMBIKAPUR, SURGUJA
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
M/S M SUBBA RAJU,VIJAYAWADA vs INCOME TAX OFFICER-1, RAJNANDGAON, RAJNANDGAON
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SHRI OM PARSHVANATH DEVELOPERS PVT. LTD., DURG,DURG vs INCOME TAX OFFICER-1(1), BHILAI, DURG
SHRI PARTHA SARATHI CHAUDHURY (Judicial Member)
SUNITHA NAIR, PALAKKAD,PALAKKAD vs INCOME TAX OFFICER, WARD-3(1), RAIPUR, RAIPUR
the CIT (A), NFAC Delhi. This is a clear violation of the principle of natural justice and thus the impugned order liable to be quashed.
NIDHI JAIN,C/O DESHLAHRA INDUSTRIES, NANDINI ROAD BHILAI vs INCOME TAX OFFICER WARD 1 (1), BHILAI
SHRI RAVISH SOOD (Judicial Member)
SHRI OM PARSHAVNATH DEVELOPERS PVT. LTD.,, DURG,DURG vs ACIT-1(1), BHILAI, DURG
SHRI RAVISH SOOD (Judicial Member)
RAMESHWAR THAKUR,DALLI RAJHARA vs INCOME TAX OFFICER, WARD 1(3), BHILAI, BHILAI
SHRI RAVISH SOOD (Judicial Member)
SANKET JHABAK, RAIPUR,RAIPUR vs PRINCIPAL COMMISSIONER OF INCOME TAX-1, RAIPUR, RAIPUR
SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
SAMPAT LAL JHABAK, RAIPUR,RAIPUR vs PRINCIPAL COMMISSIONER OF INCOME TAX-1, RAIPUR, RAIPUR
SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
INCOME TAX OFFICER, CIVIL LINES, RAIPUR vs SANDEEP JHABAK, RAIPUR
SHRI RAVISH SOOD (Judicial Member)
SMT. PUSHPA JHABAK, RAIPUR,RAIPUR vs PCIT-1, RAIPUR, RAIPUR
SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
SMT. TILOTTAMA JHABAK, RAIPUR,RAIPUR vs PCIT-1, RAIPUR, RAIPUR
SHRI RAVISH SOOD (Judicial Member), SHRI ARUN KHODPIA (Accountant Member)
