ITAT Jaipur Bench
7,649 judgments
SHOBNA AGARWAL,AJMER ROAD JAIPUR vs ACIT CIRCLE-2 , JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
AAGAZ SAMAJIK VIKAS SANSTHA ,JAIPUR vs THE CIT EXEMPTION, JAIPUR, JAIPUR
DR.S.SEETHALAKSHMI (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)
AAGAZ SAMAJIK VIKAS SANSTHA ,JAIPUR vs THE CIT EXEMPTION, JAIPUR, JAIPUR
DR.S.SEETHALAKSHMI (Judicial Member), DR. DIPAK P. RIPOTE (Accountant Member)
SH. ANOOP KUMAR GUPTA,AJMER vs ITO, WARD-2(1), AJMER, AJMER
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
KANCHAN DEVI BHAG CHAND JAIN FOUNDATION,JAIPUR vs CIT EXEMPTION, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
KANCHAN DEVI BHAG CHAND JAIN FOUNDATION,JAIPUR vs CIT EXEMPTION , JAIPUR
MAHENDRA KUMAR SHARMA,CHURU vs PCIT (CENTRAL), JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
SH. KIRODI MAL SINGHAL,ALWAR vs PCIT(CENTRAL), JAIPUR, JAIPUR
moving towards the facts of the case we would like to mention that the assessee has assailed the appeal in ITA No.664/JP/2024 on the following grounds; "1. Under the facts and circumstances of the case, order passed by the Ld. PCIT u/s 263 is illegal & bad in law and the same be quashed. 2. The Ld. PCIT has erred on facts and in law in holding that the
SH. KAMLESH SINGHAL,ALWAR vs PCIT(CENTRAL), JAIPUR, JAIPUR
moving towards the facts of the case we would like to mention that the assessee has assailed the appeal in ITA No.664/JP/2024 on the following grounds; "1. Under the facts and circumstances of the case, order passed by the Ld. PCIT u/s 263 is illegal & bad in law and the same be quashed. 2. The Ld. PCIT has erred on facts and in law in holding that the
SARITA GUPTA,ALWAR vs PCIT(CENTRAL), JAIPUR, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SH. VINOD KUMAR GUPTA,ALWAR vs PCIT(CENTRAL), JAIPUR, JAIPUR
moving towards the facts of the case we would like to mention that the assessee has assailed the appeal in ITA No.644/JP/2024 on the following grounds; "1. Under the facts and circumstances of the case, order passed by the Ld. PCIT u/s 263 is illegal & bad in law and the same be quashed. 2. The Ld. PCIT has erred on facts and in law in holding that the
SH. RAJEEV JAIN,ALWAR vs PCIT(CENTRAL), JAIPUR, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SANTOSH CHOUDHERY,BARAN vs ITO WARD-BARAN, BARAN
SHRI SANDEEP GOSAIN (Judicial Member)
SH. SANJAY GODHA,JAIPUR vs ACIT, CIRCLE-1, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
SUCHET SINGH YADAV HUF,BEHROR vs INCOME TAX OFFICER, BEHROR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SUCHET SINGH YADAV HUF,BEHROR, ALWAR vs INCOME TAX OFFICER, BEHROR
MUKESH KUMAR JAJORIYA,JAIPUR, RAJASTHAN vs ITO WD 2(3), JPR, JAIPUR, RAJASTHAN
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
KIRAN INFRA ENGINEERS LTD.,JAIPUR vs THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCLE-4, JAIPUR
or at the time of hearing of
ABHIMANYU EDUCATION SOCIETY,JAIPUR vs CIT EXEMPTION, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
FATEHPURIA TRANSFORMERS AND SWITCHGEARS PVT. LTD.,JAIPUR vs PCIT-1, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
