ITAT Jaipur Bench
7,649 judgments
MANJU DEVI AGRAWAL,JAIPUR vs ITO WARD 6(1), JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member)
UDAI PARNAMI,JAIPUR vs ITO WARD - 5(2), JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member)
VIMLADEVI AGROTECH LIMITED ,KOTA vs ACIT, WD -1(2), KOTA, KOTA
HON’BLE SHRI SANDEEP GOSAIN (Judicial Member)
ACIT, CIRCLE-7, JAIPUR, SIDDHNATH BHAWAN LAL KOTHI, JAIPUR vs PRADEEP KUMAR GUPTA, JAIPUR
DR. MITHA LAL MEENA, AM, SHRI NARINDER KUMAR (Judicial Member)
PARIVARTAN SEVA SAMITI,KOTA vs CIT(EXEMPTION), JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
KANHIAYA LAL SAIN,JAIPUR vs JCIT RANGE-7 JAIPUR, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member)
BHARAT TYAGI,DHOLPUR vs ITO, WARD-1, BHARATPUR, BHARATPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
NRI-BUILDTECH (INDIA) PRIVATE LIMITED,BHIWADI vs PCIT JAIPUR-1, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)
MOHAN BALLABH SHARMA (THROUGH LEGAL HEIR KANHAIYA LAL SHARMA) HEIR,BAHARATPUR vs INCOME TAX OFFICER, BHARATPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SHRI GARGI BUILDCON PVT LTD,JAIPUR vs ITO WD 2(2), JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member)
GINIYA DEVI BADANGARIA CHARITABLE TRUST,JHUNJHUNU vs CIT(E), JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
GINIYA DEVI BADANGARIA CHARITABLE TRUST,JHUNJHUNU vs CIT(E), JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
BALU RAM,JAIPUR vs INCOME TAX OFFICER WARD-7(2), JAIPUR
the AO as well as before the ld. CIT(A) because of the reasons that the copies of these documents could not be obtained by the assessee. The ld AR further submitted that these documents are crucial material for just decision of the appeal. On the contrary, the ld. DR strongly contested this application for leading the additional evidences and submitted that the documents now filed record are not public documents and are self styled documents. Therefore, none of these documents are required
MAGENDRA SINGH RATHORE,ALWAR vs DCIT CENTRAL CIRCLE-2, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
MAGENDRA SINGH RATHORE,ALWAR vs ACIT CENTRAL CIRCLE-2, JAIPUR
ADITYA BAHETI,JAIPUR vs INCOME TAX OFFICER, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
BHARITAYA JAIN SANGHATANA,KOTA vs COMMISSIONER OF INCOME TAX (EXEMPTION), JAIPUR
this Appellate Tribunal. 3. Arguments heard. File perused. 4. It may be mentioned here that earlier on 07.08.2024 on behalf of the appellant, a paper book was submitted with Index depicting 21 documents. Today, fresh Index to the said paper book consisting of only 20 documents has been furnished. Copy supplied to Ld. DR for the Department.
MEGHA COLONIZERS PVT. LTD.,JAIPUR vs ITO, WARD-6(2), JAIPUR, JAIPUR
PARADISE INFRASTRUCTURE,JAIPUR vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1,, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
PARIS ELYSEES INDIA PVT. LTD.,JAIPUR vs DCIT, CIRCLE-7, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
