ITAT Jaipur Bench
7,649 judgments
ARJUN TARA MAYA FOUNDATION,JAIPUR vs CIT EXEMPTION, JAIPUR
ARJUN TARA MAYA FOUNDATION,JAIPUR vs CIT EXEMPTION, JAIPUR
MAHAVEER PRASAD AND SONS (HUF),KOTA vs INCOME TAX OFFICER WARD 2(1), KOTA
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
RAATH VIDYAPEETH,ALWAR vs ITO (EXMP.), WARD-ALWAR, ALWAR
SHRI SANDEEP GOSAIN (Judicial Member)
DCIT, CIRCLE-6, JAIPUR, NCRB, JAIPUR vs PARADISE PROPERTIES, SAROJNI MARG, JAIPUR
the Id. CIT(A). 2. Revenue has assailed the appeal in ITA No. 324/JP/2024 on the following grounds; Grounds of revenue's appeal: "1. On the facts and circumstances and in law, the Ld. CIT(A) has erred in admitting the additional evidences under Rule 46A of the Income Tax Rules, 1962 without giving adequate opportunity to the AO in remand proceedings. 2. On the facts and circumstances and in law, the Ld. CIT(A) has erred in admitting the additional evidences under Rule 46A of the Income Tax
SMT. LAKSHMI AGARWAL ,JAIPUR vs ITO, WARD-4(5), JAIPUR, JAIPUR
recording satisfaction for issuance of notice since the information is specific. Thus the reasons recorded for re-opening is on borrowed satisfaction and not on any satisfaction by the AO. The
ALL INDIA DERAWAL BHATIA BRADARI TRUST,JAIPUR vs ITO WARD 1 (EXEMPTION), JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
ALL INDIA DERAWAL BHATIA BIRADARI TRUST,JAIPUR vs ITO WARD 1 (EXEMPTION), JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, ALWAR, ALWAR vs MAN MOHAN KRISHNA, ALWAR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
MAHENDRA SINGH,SIKAR vs ITO WARD NEEM KA THANA, NEEM KA THANA
ANURADHA KUMARI,JAIPUR vs DCIT, CIRCLE-6, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SHREE RAJPUT SABHA,JAIPUR vs CIT(EXEMPTION), JAIPUR
SH. JAGTAR SINGH,ALWAR vs ACIT, CIRCLE-1, ALWAR, ALWAR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
OM PRAKASH AGRAWAL HUF,JAIPUR vs ITO WARD 5(1), JAIUPR, JAIPUR
BRIJ NANDAN BENIWAL,HINDAUNCITY vs ITO WARD KARAULI, KARAULI
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
SH. PREM SINGH SAINI,SIKAR vs ADDL. CIT, SIKAR, SIKAR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SH. PREM SINGH SAINI,SIKAR vs ADDL. CIT, SIKAR, SIKAR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
DIVYA AGROFOOD PRODUCT PRIVATE LIMITED,KOTA RAJASTHAN vs DCIT,ACIT, CENTRAL CIRCLE-2, KOTA, KOTA RAJASTHAN
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
AMROS ENGINEERING PVT LTD,JAIPUR vs ITO WD 4(4), JPR, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member)
VENKATESHWARA WIRES PVT. LTD.,JAIPUR vs ASSISTANT COMMISSIONER OF INCOME TAX, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
