ITAT Jaipur Bench

AACHARYA SHRI HIRA LAXMI GURU JAIN GAUSHALA SANSTHAN,AJMER vs CIT(E), JAIPUR, JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

KISHAN GOPAL RUNGTA PVT. LTD.,JAIPUR vs DCIT, CIRCLE-1, JAIPUR, JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

SANTOSH DEVI AGARWAL,JAIPUR vs ITO WARD 4(2), JAIPUR

Hon’ble SHRI SANDEEP GOSAIN (Judicial Member)

SUSHILA SAND LEGAL HEIR LATE SHRI JAGWANT MAL SAND,JAIPUR vs ITO, WARD 1(1), JAIPUR, JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member)

VIJAY GALAV,KOTA vs DCIT/ACIT, CIRCLE-2, KOTA

SHRI SANDEEP GOSAIN (Judicial Member)

SURENDRA SINGH RAJAWAT,JAIPUR vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, JAIPUR, JAIPUR

K.S. DISTRIBUTORS,JAIPUR vs ITO, WARD-3(2), JAIPUR, JAIPUR

BABU LAL AGARWAL,JAIPUR vs ITO WARD 5(1), JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member)

JHUNJHUNU KRAYA VIKRYA SAHAKARI SAMITI LIMITED,JHUNJHUNU vs INCOME TAX OFFICER WARD-1, JHUNJHUNU

SHRI SANDEEP GOSAIN (Judicial Member)

RAM LAL,JAIPUR vs INCOME TAX OFFICER, ITO WD, BEHROR

SHRI SANDEEP GOSAIN (Judicial Member)

AMRITA SOCIETY,JAIPUR vs INCOME TAX OFFICER WARD-I EXEMPTION, JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member)

SHREEYANS KUMAR GODHA,JAIPUR vs ITO, WARD 6(4), JAIPUR

DR. S. SEETHALAKSHMI (Judicial Member)

DEEPANK JAIN,JAIPUR vs ITO, WARD-2(1), JAIPUR, JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member)

NARENDRA SINGH SHEKHAWAT,JAIPUR vs ITO WD 1(3), JAIPUR

BAJRANGI GAU SEVA SAMITI SUJANGARH,SUJANGARH vs CIT EXEMPTION JAIPUR, CIT EXEMPTION JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

RUKSHMANI SINGH NATHAWAT,JAIPUR vs ITO, WARD 2(3), JAIPUR, JAIPUR

MOHAMMED ALI,FATEHPUR vs ITO WARD-2 SIKAR, SIKAR

SHRI SANDEEP GOSAIN (Judicial Member)

SEEMA RAJENDRA HARSH,SANGANER vs INCOME TAX OFFICER, WARD- 7(2), JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member)

YASHI CONSULTING SERVICES PRIVATE LIMITED,JAIPUR vs INCOME TAX OFFICER, JAIPUR

the Bench submitted that the assessee was not aware about the delay in filing the appeal before the ld CIT(A) and, therefore, he could not file any formal application. Moreover, the ld. CIT(A) by rejecting the appeal of the assessee has not provided any opportunity to the assessee regarding the delay in filing the appeal. 2.3 On the contrary, the ld. DR relied upon the orders of the lower authorities. 2.4 After hearing both the parties at length and perusing the order of the ld. CIT(A), the

AGARWAL ASSOCIATES,JAIPUR vs THE INCOME TAX OFFICER, WARD-4(5), JAIPUR

SHRI SANDEEP GOSAIN (Judicial Member)