ITAT Jaipur Bench
7,649 judgments
NIDHIVAN FOUNDATION,ALWAR vs CIT(EXEMPTION), JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)
SHRI OP DARGAR FOUNDATION,JAIPUR vs CIT EXEMPTION, JAIPUR, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)
SHRI OP DARGAR FOUNDATION,JAIPUR vs CIT EXEMPTION, JAIPUR, JAIPUR
SHRI OP DARGAR FOUNDATION,JAIPUR vs CIT EXEMPTION, JAIPUR, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI SUDHIR PAREEK, JM vk;dj vihy la-@ITA. No. 1243 & 1244/JPR/2024 Shri OP Dargar Foundation P. N D-29, Janpath Shyam Nagar, Jaipur. cuke Vs. The CIT-Exemption, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: ABGCS7209B vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri R.S. Poonia (C.A.) jktLo dh vksj ls@ Revenue by : Mrs. Meenakshi Vohar, (C.A.) (Th. V.C.), Shri Kamlesh Kumar Meena (CIT) Proxy DR a lqu
SHRI OP DARGAR FOUNDATION,JAIPUR vs CIT EXEMPTION, JAIPUR, JAIPUR
ITAT, then assessee-company engage a counsel and prepare appeal & filed the same before Hon'ble ITAT, Jaipur Bench on 05.10.2024 (i.e. with a delay of 164 days). 4. Therefore, the non compliance was due to confusion of non- clarity of about the exact and right legal remedy available to the trust viz. re-apply or appeal. Therefore, the same can be treated as sufficient cause for delay in filing of appeal. In view of above submission you are requested that kindly consider this as reasonable c
SURBHI AGARWAL,JAIPUR vs ITO WARD 6(4), JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI SUDHIR PAREEK (Judicial Member)
JAIPUR OPHTHALMOLOGICAL SOCIETY,JAIPUR vs CIT APPEALS , NFAC INCOME TAX DEPARTMENT
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
INCOME TAX OFFICER, WARD-7(2), JAIPUR, JAIPUR vs AMAR PRATAP STEELS PRIVATE LIMITED, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
SHRI BANSI LAL,KOTA vs INCOME TAX OFFICER, WARD-2-4, KOTA
Learned CIT(A), finding no merit in the said appeal on any of the grounds raised therein, the same was dismissed, while upholding the assessment order in toto. 3
RAJASTHAN PRAGATISHEEL SANSTHAN,SURAJGARH vs CIT EXEMPTION JAIPUR, CIT EXEMPTION JAIPUR
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
RAJASTHAN PRAGATISHEEL SANSTHAN,SURAJGARH vs CIT EXEMPTION JAIPUR, CIT EXEMPTION JAIPUR
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
SHREE SHYAM BUILDSTRUCTURE PRIVATE LIMITED,SIKAR vs ITO WARD -1, SIKAR
SMT. BELA GUPTA,JAIPUR vs THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 3, , JAIPUR
CIT(A) on 6 dates was not deliberate. 4. Learned DR for the department has referred to the impugned order to point out that notices were issued to the assessee while listing the appeal for hearing on 8 dates, but, the appellant did not furnish any response on 6 dates and as regards remaining two dates, simply adjournment was sought. The contention is that the appellant has not furnished any justification for non appearance or non submission of information/evidences before CIT(A), and as suc
SAKET AGARWAL,JAIPUR vs INCOME TAX OFFICER WARD 1(3) JAIPUR, JAIPUR
HARISH KUMAR,JAIPUR vs NFAC, DELHI
Dr. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)
EFY THECHNOLOGIES,JAIPUR vs INCOME TAX OFFICER WD 5(4), JPR, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
NIKHIL SHARMA,JAIPUR vs ITO WD 1(3), JAIPUR, JAIPUR
Dr. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)
BARMER LIGNITE MINING CO. LTD.,C-SCHEME, JAIPUR vs DCIT, CIRCLE-6, JAIPUR, JAIPUR
BARMER LIGNITE MINING CO. LTD.,C-SCHEME, JAIPUR vs DCIT, CIRCLE-6, JAIPUR, JAIPUR
BARMER LIGNITE MINING CO. LTD.,C-SCHEME, JAIPUR vs DCIT, CIRCLE-6, JAIPUR, JAIPUR
Dr. S. SEETHALAKSHMI (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)
