Fatehraj Singhvi v. UOI

73 Taxmann.com 252High Court2016#15 most cited

What is Fatehraj Singhvi v. UOI authority for?

Late fees under section 234E are not applicable for periods prior to June 1, 2015, as the amendment to section 200A inserting clause (c) was effective from that date.

1,778

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

Fatehraj Singhvi v. UOI · section 234E · section 200A · late fees · TDS returns · prior to June 1 2015 · amendment · Karnataka High Court

Sections most often in play

Section 234ESection 200ASection 154Section 250Section 156Section 220(2)Section 200(3)Section 271H

Issues it is cited on

section 200(3)section 220section 220(2)mistake apparent on recordsection 234esection 200asection 200a(1)(c)section 200section 200a(1)tax collected at sourcetax deducted at sourcesection 206c

Judgments citing Fatehraj Singhvi v. UOI

Central Ordnance Depot, Pune vs. ITO TDS, Ward-1, Pune

In the result, the appeals filed by the assessee are partly allowed for statistical purposes as per the terms indicated above

ITA 1443/PUN/2025[2015-16]Status: DisposedITAT Pune26 Sept 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. No. ITA No(s). Name of the Applicant Name of Asst. Quar Form Respondent Year ter 1-8 ITA Nos.1439 to Central Ordnance Depot, ITO 2014-15 Q1 24Q to COD (TDS), 2014-15 Q3 24Q 1446/PUN/2025 Dehu Road Catt S.O., Ward-1, Pune 2014-15 Q4 24Q Pune 412 101 2015-16 Q4 24Q Maharashtra TAN : PNEC06467G 2015-16 Q3 24Q 2015-16 Q2 24Q 2015-16 Q1 24Q 2014-15 Q2 24Q Assessee by : Shri Pramod S. Shingte Revenue by : Shri Ramnath P. Murkunde Date of hearing : 25.09.2025 Date of prono…

Central Ordnance Depot, Pune vs. ITO TDS, Ward-1, Pune

In the result, the appeals filed by the assessee are partly allowed for statistical purposes as per the terms indicated above

ITA 1442/PUN/2025[2015-16]Status: DisposedITAT Pune26 Sept 2025AY 2015-16

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. No. ITA No(s). Name of the Applicant Name of Asst. Quar Form Respondent Year ter 1-8 ITA Nos.1439 to Central Ordnance Depot, ITO 2014-15 Q1 24Q to COD (TDS), 2014-15 Q3 24Q 1446/PUN/2025 Dehu Road Catt S.O., Ward-1, Pune 2014-15 Q4 24Q Pune 412 101 2015-16 Q4 24Q Maharashtra TAN : PNEC06467G 2015-16 Q3 24Q 2015-16 Q2 24Q 2015-16 Q1 24Q 2014-15 Q2 24Q Assessee by : Shri Pramod S. Shingte Revenue by : Shri Ramnath P. Murkunde Date of hearing : 25.09.2025 Date of prono…

Central Ordnance Depot, Pune vs. ITO TDS, Ward-1, Pune

In the result, the appeals filed by the assessee are partly allowed for statistical purposes as per the terms indicated above

ITA 1441/PUN/2025[2014-15]Status: DisposedITAT Pune26 Sept 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. No. ITA No(s). Name of the Applicant Name of Asst. Quar Form Respondent Year ter 1-8 ITA Nos.1439 to Central Ordnance Depot, ITO 2014-15 Q1 24Q to COD (TDS), 2014-15 Q3 24Q 1446/PUN/2025 Dehu Road Catt S.O., Ward-1, Pune 2014-15 Q4 24Q Pune 412 101 2015-16 Q4 24Q Maharashtra TAN : PNEC06467G 2015-16 Q3 24Q 2015-16 Q2 24Q 2015-16 Q1 24Q 2014-15 Q2 24Q Assessee by : Shri Pramod S. Shingte Revenue by : Shri Ramnath P. Murkunde Date of hearing : 25.09.2025 Date of prono…

Central Ordnance Depot, Pune vs. ITO TDS, Ward-1, Pune

In the result, the appeals filed by the assessee are partly allowed for statistical purposes as per the terms indicated above

ITA 1440/PUN/2025[2014-15]Status: DisposedITAT Pune26 Sept 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. No. ITA No(s). Name of the Applicant Name of Asst. Quar Form Respondent Year ter 1-8 ITA Nos.1439 to Central Ordnance Depot, ITO 2014-15 Q1 24Q to COD (TDS), 2014-15 Q3 24Q 1446/PUN/2025 Dehu Road Catt S.O., Ward-1, Pune 2014-15 Q4 24Q Pune 412 101 2015-16 Q4 24Q Maharashtra TAN : PNEC06467G 2015-16 Q3 24Q 2015-16 Q2 24Q 2015-16 Q1 24Q 2014-15 Q2 24Q Assessee by : Shri Pramod S. Shingte Revenue by : Shri Ramnath P. Murkunde Date of hearing : 25.09.2025 Date of prono…

Central Ordnance Depot, Pune vs. ITO TDS, Ward-1, Pune

In the result, the appeals filed by the assessee are partly allowed for statistical purposes as per the terms indicated above

ITA 1439/PUN/2025[2014-15]Status: DisposedITAT Pune26 Sept 2025AY 2014-15

Bench: Dr.Manish Borad & Shri Vinay Bhamore

For Appellant: Shri Pramod S. ShingteFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER Sl. No. ITA No(s). Name of the Applicant Name of Asst. Quar Form Respondent Year ter 1-8 ITA Nos.1439 to Central Ordnance Depot, ITO 2014-15 Q1 24Q to COD (TDS), 2014-15 Q3 24Q 1446/PUN/2025 Dehu Road Catt S.O., Ward-1, Pune 2014-15 Q4 24Q Pune 412 101 2015-16 Q4 24Q Maharashtra TAN : PNEC06467G 2015-16 Q3 24Q 2015-16 Q2 24Q 2015-16 Q1 24Q 2014-15 Q2 24Q Assessee by : Shri Pramod S. Shingte Revenue by : Shri Ramnath P. Murkunde Date of hearing : 25.09.2025 Date of prono…

Rooman Technologies Pvt Ltd, Bangalore vs. Income Tax Officer, Ward-3(1)& TDS, Bangalore

In the result, appeals of the assessee are allowed

ITA 536/BANG/2025[2015-16 Q 3]Status: DisposedITAT Bangalore23 Jul 2025

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Vinod Gard, CAFor Respondent: Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore
Section 2Section 200ASection 234ESection 271(1)(a)Section 271H

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.533 to 536/Bang/2025 Assessment Years : 2015-16 (Quarters 1 to 4) M/s. Rooman Technologies Pvt. Ltd., Vs. ITO (TDS), 130, Dr. Rajkumar Road, 1st Block, Ward –3(1), Rajajinagar, Bengaluru. Bengaluru – 560 010. PAN : AABCR 2857 A APPELLANT RESPONDENT Assessee by : Shri. Vinod Gard, CA Revenue by : Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore. Date of hearing : 17.07.2025 Date of Pronouncement : 23.07.2025 ORDER Per Bench : These appeals are filed by the…

Rooman Technologies Pvt Ltd, Bangalore vs. Income Tax Officer, Ward-3(1), Bangalore

In the result, appeals of the assessee are allowed

ITA 535/BANG/2025[2015-16 Q2]Status: DisposedITAT Bangalore23 Jul 2025

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Vinod Gard, CAFor Respondent: Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore
Section 2Section 200ASection 234ESection 271(1)(a)Section 271H

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.533 to 536/Bang/2025 Assessment Years : 2015-16 (Quarters 1 to 4) M/s. Rooman Technologies Pvt. Ltd., Vs. ITO (TDS), 130, Dr. Rajkumar Road, 1st Block, Ward –3(1), Rajajinagar, Bengaluru. Bengaluru – 560 010. PAN : AABCR 2857 A APPELLANT RESPONDENT Assessee by : Shri. Vinod Gard, CA Revenue by : Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore. Date of hearing : 17.07.2025 Date of Pronouncement : 23.07.2025 ORDER Per Bench : These appeals are filed by the…

Rooman Technologies Pvt Ltd., Bengaluru vs. Income Tax Officer, Ward-3(1), Bangalore

In the result, appeals of the assessee are allowed

ITA 534/BANG/2025[2015-16 Q1]Status: DisposedITAT Bangalore23 Jul 2025

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Vinod Gard, CAFor Respondent: Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore
Section 2Section 200ASection 234ESection 271(1)(a)Section 271H

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.533 to 536/Bang/2025 Assessment Years : 2015-16 (Quarters 1 to 4) M/s. Rooman Technologies Pvt. Ltd., Vs. ITO (TDS), 130, Dr. Rajkumar Road, 1st Block, Ward –3(1), Rajajinagar, Bengaluru. Bengaluru – 560 010. PAN : AABCR 2857 A APPELLANT RESPONDENT Assessee by : Shri. Vinod Gard, CA Revenue by : Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore. Date of hearing : 17.07.2025 Date of Pronouncement : 23.07.2025 ORDER Per Bench : These appeals are filed by the…

Rooman Technologies Pvt Ltd, Bengaluru vs. Income Tax Officer, Ward-3(1), Bangalore

In the result, appeals of the assessee are allowed

ITA 533/BANG/2025[2015-16 Q4]Status: DisposedITAT Bangalore23 Jul 2025

Bench: Shri. Laxmi Prasad Sahu & Shri. Soundararajan K

For Appellant: Shri. Vinod Gard, CAFor Respondent: Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore
Section 2Section 200ASection 234ESection 271(1)(a)Section 271H

…IN INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI. LAXMI PRASAD SAHU, ACCOUNTANT MEMBER AND SHRI. SOUNDARARAJAN K, JUDICIAL MEMBER ITA Nos.533 to 536/Bang/2025 Assessment Years : 2015-16 (Quarters 1 to 4) M/s. Rooman Technologies Pvt. Ltd., Vs. ITO (TDS), 130, Dr. Rajkumar Road, 1st Block, Ward –3(1), Rajajinagar, Bengaluru. Bengaluru – 560 010. PAN : AABCR 2857 A APPELLANT RESPONDENT Assessee by : Shri. Vinod Gard, CA Revenue by : Shri. R. Rajamanohar, JCIT(DR)(ITAT), Bangalore. Date of hearing : 17.07.2025 Date of Pronouncement : 23.07.2025 ORDER Per Bench : These appeals are filed by the…

Chate Tutorials Pvt Ltd, Aurangabad vs. Assistant Commissioner of Income Tax, TDS Circle, Nashik

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 480/PUN/2024[2022-23]Status: DisposedITAT Pune25 Jun 2025AY 2022-23

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Chate Tutorials Pvt. Ltd., Aurangabad vs. Ld. Assistant Commissioner of Income Tax, TDS Circle, Nashik

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 476/PUN/2024[2017-18]Status: DisposedITAT Pune25 Jun 2025AY 2017-18

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Shri Bhaskaracharya Pratishthan, Chh. Sambhajinagar vs. Ld. Deputy Commissioner of Income Tax, CPC-TDS

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 2366/PUN/2024[2022-23]Status: DisposedITAT Pune25 Jun 2025AY 2022-23

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Shree Bhaskaracharya Pratishthan, Chh Sambhajinagar vs. Ld. Deputy Commissioner of Income Tax, Ghaziabad

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 2364/PUN/2024[2021-22]Status: DisposedITAT Pune25 Jun 2025AY 2021-22

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Shree Bhaskaracharya Pratishthan, Chh Sambhajinagar vs. Ld. Deputy Commissioner of Income Tax, CPC-TDS

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 2362/PUN/2024[2023-24]Status: DisposedITAT Pune25 Jun 2025AY 2023-24

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Shri Bhaskaracharya Pratishthan, Chh. Sambhajinagar vs. Ld. Deputy Commissioner of Income Tax, CPC-TDS

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 2361/PUN/2024[2021-22]Status: DisposedITAT Pune25 Jun 2025AY 2021-22

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Shree Bhaskaracharya Pratishthan, Chh Sambhajinagar vs. Ld. Deputy Commissioner of Income Tax CPC TDS, Ghaziabad

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 2360/PUN/2024[2023-2024]Status: DisposedITAT Pune25 Jun 2025AY 2023-2024

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Shree Bhaskaracharya Pratishthan, Chh Sambhajinagar vs. Ld. Deputy Commissioner of Income Tax, Ghaziabad

In the result, both the bunch of appeals filed by the respective assessee’s in ITA Nos

ITA 2359/PUN/2024[2020-21]Status: DisposedITAT Pune25 Jun 2025AY 2020-21

Bench: Dr.Manish Borad & Shri Vinay Bhamoreआयकर अपील सं. / Ita Nos.476 To 480/Pun/2024 Chate Tutorials Pvt. Ltd., Vs. Acit,Tds Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, Cidco, Aurangabad – 431 003 Maharashtra Tan : Nskco1565E Appellant Respondent

For Appellant: Shri Aditya NavandarFor Respondent: Shri Ramnath P. Murkunde
Section 200ASection 234E

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “A”, PUNE BEFORE DR.MANISH BORAD, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA Nos.476 to 480/PUN/2024 Chate Tutorials Pvt. Ltd., Vs. ACIT,TDS Circle, Chate House, Plot No.4, Nashik Near N-2 Cricket Stadium, CIDCO, Aurangabad – 431 003 Maharashtra TAN : NSKCO1565E Appellant Respondent आयकर अपील सं. / ITA Nos.2356, 2357, 2359 to 2368 and ITA No.2377 /PUN/2024 Shree Bhaskaracharya Pratishthan, Vs. DCIT,TDS Circle, Chate House, Plot No.4, CPC, Ghaziabad, Near N-2 Cricket Stadium, Uttarpradesh- CIDCO, Aurangabad – 431 003 201010 Ma…

Chakrabarti Eye Care Centre, Thiruvananthapuram vs. ACIT, Thiruvananthapuram

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 852/COCH/2024[2013-14]Status: DisposedITAT Cochin04 Apr 2025AY 2013-14

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am

For Appellant: Shri Sreeram Sekhar, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI GEORGE GEORGE K., VP AND SHRI INTURI RAMA RAO, AM ITA Nos. 850 to 852/Coch/2024 Assessment Year: 2013-14 Chakrabarti Eye Care Centre .......... Appellant Opp. Indianoil Petrol Pump, Kanjirampara SO Thiruvananthapuram 695030 [PAN: AAEFC5336K] vs. ACIT, Thiruvananthapuram .......... Respondent Appellant by: Shri Sreeram Sekhar, CA Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 03.04.2025 Date of Pronouncement: 04.04.2025 O R D E R Per: George George K., VP These appeals at the instance of the assessee is directed against three separate orde…

Chakrabarti Eye Care Centre, Thiruvananthapuram vs. ACIT, Thiruvananthapuram

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 851/COCH/2024[2013-14]Status: DisposedITAT Cochin04 Apr 2025AY 2013-14

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am

For Appellant: Shri Sreeram Sekhar, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI GEORGE GEORGE K., VP AND SHRI INTURI RAMA RAO, AM ITA Nos. 850 to 852/Coch/2024 Assessment Year: 2013-14 Chakrabarti Eye Care Centre .......... Appellant Opp. Indianoil Petrol Pump, Kanjirampara SO Thiruvananthapuram 695030 [PAN: AAEFC5336K] vs. ACIT, Thiruvananthapuram .......... Respondent Appellant by: Shri Sreeram Sekhar, CA Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 03.04.2025 Date of Pronouncement: 04.04.2025 O R D E R Per: George George K., VP These appeals at the instance of the assessee is directed against three separate orde…

Chakrabarti Eye Care Centre, Thiruvananthapuram vs. ACIT, Thiruvananthapuram

In the result, all the appeals by the assessee are treated as allowed for statistical purpose

ITA 850/COCH/2024[2013-14]Status: DisposedITAT Cochin04 Apr 2025AY 2013-14

Bench: Shri George George K., Vp & Shri Inturi Rama Rao, Am

For Appellant: Shri Sreeram Sekhar, CAFor Respondent: Smt. Leena Lal, Sr. D.R
Section 200ASection 234ESection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH BEFORE SHRI GEORGE GEORGE K., VP AND SHRI INTURI RAMA RAO, AM ITA Nos. 850 to 852/Coch/2024 Assessment Year: 2013-14 Chakrabarti Eye Care Centre .......... Appellant Opp. Indianoil Petrol Pump, Kanjirampara SO Thiruvananthapuram 695030 [PAN: AAEFC5336K] vs. ACIT, Thiruvananthapuram .......... Respondent Appellant by: Shri Sreeram Sekhar, CA Respondent by: Smt. Leena Lal, Sr. D.R. Date of Hearing: 03.04.2025 Date of Pronouncement: 04.04.2025 O R D E R Per: George George K., VP These appeals at the instance of the assessee is directed against three separate orde…