ITAT Jaipur Bench
7,649 judgments
SIYARAM EXPORTS INDIA PRIVATE LIMITED,JAIPUR vs ITO WARD 6(4), JAIPUR, JAIPUR
SIYARAM EXPORTS INDIA PRIVATE LIMITED,JAIPUR vs ITO WARD 6(4), JAIPUR, JAIPUR
RAM SHRAN KATTA, 257, KATTA STREET, JAIN MANDIR WALI GALI, DURGAPURA, JAIPUR,JAIPUR vs ITO WARD-6(4), JAIPUR
RAM SHARAN KATTA, 257, KATTA STREET, JAIN MANDIR WALI GALI, DURGAPURA, JAIPUR,JAIPUR vs ITO WARD-6(4), JAIPUR, WARD-6(4), JAIPUR
M/S SHANTINATH BUILDCON PVT. LTD.,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR
M/S SHANTINATH BUILDCON PVT. LTD.,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)
SIYARAM EXPORTS INDIA PVT. LTD.,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR
SHRI SATISH CHANDRA KATTA,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR
SHRI SATISH CHANDRA KATTA,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR
SHRI SATISH CHANDRA KATTA,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR
SHRI SATISH CHAND KATTA,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR
DEPUTY COMMISSIONER OF INCOME TAX, JAIPUR vs SHRI SATISH CHAND KATTA, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)
SUMAN KATTA,JAIPUR vs DCIT, JAIPUR
MIKUNI INDIA PRIVATE LIMITED,ALWAR vs PRINCIPAL COMMISSIONER OF INCOME TAX, PCIT,
passing the impugned order, Learned PCIT issued notice to the assessee, as Learned PCIT found that the Assessing Officer, while framing the above said assessment and the making addition, did not initiate penalty proceedings 270A of the Act. Learned PCIT was of the view that penalty proceedings were to be initiated under the said provision on account of misreporting of income, which came to be added by the Assessing Officer to the total income of the assessee company. It being a Transfer Pri
JOSH EDUCATION FOUNDATION,JAIPUR, RAJASTHAN vs CIT (EXEMPTION), JAIPUR, RAJASTHAN
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
HARISH JAIN,KOTA vs ACIT CENTRAL CIRCLE-2, KOTA, KOTA
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
HARISH JAIN,KOTA vs ACIT CENTRAL CIRCLE-2, KOTA, KOTA
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;dj vihy la-@ITA. No. 389, 624 to 626/JPR/2024 fu/kZkj.k o"kZ@Assessment Years : 2012-13, 2014-15 to 2016-17 Sh. Harish Jain 2-PA-8, Vigyan Nagar, Kota -324005. cuke Vs. The ACIT, Central Circle, Kota. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AEHPJ 4764 K vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Mahendra Gargieya, Adv., Shri Hemang Gargieya, Adv. jktLo dh vksj ls@ Revenue
HARISH JAIN,KOTA vs ACIT CENTRAL CIRCLE-2, KOTA, KOTA
PINK CITY JEWEL HOUSE PRIVATE LIMITED ,JAIPUR vs PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL), JAIPUR
HARISH JAIN, KOTA,KOTA vs ACIT,CENTRAL CIRCLE,KOTA, KOTA
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
