Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 4 in Income-Tax (Appellate Tribunal) Rules, 1963

4. Powers of Bench - (1) A Bench shall hear and determine such appeals and applications made under the Act as the President may by general or special order direct.

(2)[ Where there are two or more Benches of the Tribunal working at any headquarters, the President or, in his absence, the Senior Vice-President/Vice-President of the concerned zone or, in his absence, the seniormost member of the station present at the headquarters may transfer an appeal or an application from any one of such Benches to any other.] [Substitued by the Income-tax (Appellate Tibunal) Amendment Rules, 1987 (w.e.f. 1st August, 1987)]
1 2
1Bombay Benches 5Districts of Greater Bombay and Thane of Bombay Division ofMaharashtra.
2Ahmedabad Benches 2Gujarat, the Union Territories of Dadra, Nagar Haveli nad Damanand Diu districts fo the Union territory of Goa, Daman and Diu.
3Nagpur Bench NagpurDivision of Maharashtra and Raipur Division of Madhya Pradesh.
4Pune Bench Alldistricts of Pune and Aurangabad Divisions and Districts ofKolaba, Ratnagiri, Nasik, Dhulia and Jalgaon of Bombay Divisionof Maharashtra and the District of Goa of the Union territory ofGoa, Daman and Diu.
5Madras Benches 4Tamil Nadu and Union territory of Pondicherry excluding Mahe.
6Hyderabad Benches 2Andhra Pradesh.
7Cochin Bench Keralaand the Union territories of Laccadive, Minicoy and AmindiviIslands and the Territory of Mahe forming part of the Unionterritory of Pondicherry.
8Bangalore Bench Karnataka
9Calcutta Bench 5West Bengal and the Union territories of Andaman & NicobarIslands.
10Patna Benches 2Bihar
11Cuttuck Bench Orissa.
12Gauhati Bench AssamNagaland, Maghalaya, Tripura, Manipur and the Union territoriesof Arunachal Pradesh and Mizoram.
13Delhi Benches 5Delhi, Bareilly Division (Except Shahjahanpur District) Meerut,Morandabad, Kumaon and Garhwal Division and Agra, Aligarh andMathura districts of Agra Division of U.P., Gwalior Divison ofM.P. and Bhiwani, Hissar, Faridabad, Gurgaon, Rohatak, Karnal,Sonepat and Mohindergarh Districts of Haryana.
14Allahabad Benches 2U.P. (excluding all districts of Rohilkhand Division exceptShahjahanpur District, Meerut & Kumaon Divisions and Agra,Aligarh and Mathura Districts of Agra Divison).
15Indore Bench IndoreDivision and Bhopal Division excluding Disricts fo Hoshangabadand Betul of M.P.
16Chandigarh Bench Punjab(excluding districts of Amritsar, Jullundhar, Kapurthala,Gurdaspur, Hoshiarpur, Firozepur, and Bhatinda, Haryana(excluding the districts of Bhiwani, Hissar, Faridabad, Gurgaon,Rohtak, Sonepat and Mohindergarh) Himachal Pradesh and the Unionterritory of Chandigarh.
17Jaipur Bench Rajasthan
18Jabalpur Bench Rewa,Jabalpur and Bilaspur Divisons and Districts and Districts ofHoshangabad and Betul of Bhopal Division of M.P.
19Amritsar Bench Districtsof Amritsar, Firozepur, Jullundhar, Kapurthala, Gurdaspur,Hoshiarpur, Faridkot and Bhatinda of Punjab and the State ofJammu and Kashmir.