ITAT Jaipur Bench
7,649 judgments
ARVIND KUMAR AGRAWAL,GURGAON vs PRINCIPAL COMMISSIONER OF INCOME TAX, INCOEM TAX DEPARTMENT
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
BRIJ BIHARI AGRAWAL,JAIPUR vs THE ASSISTANT COMMISSIONER OF INCOME TAX CENTRAL CIRCLE - 1 , JAIPUR
VIDYA SAMITI ARYA SAMAJ,JAIPUR vs ITO, EXEMPTION - 1, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
VIDYA SAMITI ARYA SAMAJ,JAIPUR vs ITO, EXEMPTION - 1, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SH. PUNEET NARANG,BHARATPUR vs ITO, WARD-1, BHARATPUR, BHARATPUR
AO in response to notice issued under section 143 (2) of the Income Tax Act however, default was same and, therefore penalty of Rs.10,000 could be imposed for first default made by the appellant in this regard only. As penalty under section 272A(1) (d) could not be imposed for each and every notice issued under section 143 (2), that remained not complied with, on the part of the appellant. The provisions of section 272A (1) (d) are of deterrent in nature and not for earning revenue, therefo
SHAKUNTLA DEVI,TIJARA vs INCOME TAX OFFICER, RIICO INDUSTRIAL AREA, BHIWADI
SHRI SANDEEP GOSAIN (Judicial Member)
SH. GAURAV MITRA,JAIPUR vs ITO, WARD-6(1), JAIPUR, JAIPUR
DATA INGENIOUS GLOBAL LIMITED,ALWAR RAJASTHAN vs ACIT, CENTRAL CIRCLE, ALWAR
DATA INGENIOUS GLOBAL LIMITED,ALWAR vs ACIT, CENTRAL CIRCLE, ALWAR
PADAM KUMAR GOYAL,TONK vs ITO WARD-TONK, INCOME TAX DEPARTMENT, TONK
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
RAJASTHAN HERITAGE ART AND CULTURAL FOUNDATION,JAIPUR vs COMMISSIONER OF INCOME TAX (EXEMPTION), JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
DHRUV BUILDCON AND DESIGNERS PRIVATE LIMITED,KOTA RAJASTHAN vs ACIT,DCIT, CENTRAL CIRCLE, KOTA, KOTA RAJASTHAN
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
LILA MEENA,RAGHUNATHPURA vs ITO WARD PRATAPGARH, PRATAPGARH
SHRI SANDEEP GOSAIN (Judicial Member)
JAGDISH MALAKAR,KISHANGARH (RAJASTHAN) vs ITO ASSESSING OFFICER, KISHANGARH (RAJASTHAN)
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
GOYAL VEGOILS LIMITED ,KASAR ,KOTA vs DCIT , CIRCLE -2, KOTA
DR. S. SEETHALAKSHMI (Judicial Member)
SAMBODHI FOUNDATION,KOTA vs ITO WARD-2(1) KOTA, KOTA
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
INCOME TAX OFFICER, JAIPUR vs ABHILASHA JAIN, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member)
SMT. GYAN DEVI,ALWAR vs ITO, WARD-1(1), ALWAR, ALWAR
SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
BHAGWATIKRIPA PAPER MILLS PVT LTD,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6,, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
UMA SHANKER SHARMA,VRINDAVAN, MATHURA vs ITO, WARD 2, ITO WD TWO, BHARATPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
