ITAT Jaipur Bench
7,649 judgments
GULAB BAI,KOTA vs ITO, INCOME TAX
PAWAN KUMAR BAJ,JAIPUR vs INCOME TAX OFFICER, JAIPUR
SHRI SANDEEP GOSAIN (Judicial Member)
M.S. MODI AND SONS ,JAIPUR vs THE ASSESSING AUTHORITY, DELHI
RAJENDRA AGARWAL,JAIPUR vs ACIT, CENTRAL CIRCLE-1, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
RAJENDRA AGARWAL,JAIPUR vs ACIT, CENTRAL CIRCLE-1, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
RAJENDRA AGARWAL,JAIPUR vs ACIT, CENTRAL CIRCLE-1, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
RAJENDRA AGARWAL,JAIPUR vs ACIT, CENTRAL CIRCLE-1, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
BEEKAU BHARDWAJ,NEW DELHI vs INCOME TAX OFFICER, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
BEEKAU BHARDWAJ,NEW DELHI vs INCOME TAX OFFICER, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
BEEKAU BHARDWAJ,NEW DELHI vs INCOME TAX OFFICER, JAIPUR
BEEKAU BHARDWAJ,NEW DELHI vs INCOME TAX OFFICER, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
MAHAWAR VAISHYA SEWA SANSTHA,JAIPUR vs CIT EXEMPTION, JAIPUR, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
INDIA COMMERCIAL SERVICES ,JAIPUR vs INCOME TAX OFFICER, JAIPUR
PRAKASH CHAND SAINI,SIKANDRA vs PCIT(CENTRAL)JAIPUR, JAIPUR
LAXMI NARAYAN SAINI,SIKANDRA vs PCIT(CENTRAL), JAIPUR
MUKESH KUMAR SAINI,SIKANDARA vs PCIT(CENTRAL), JAIPUR
or at the time of hearing.” 5. It is seen that the only grievance raised by the assessee is that PCIT erred in holding the order of the assessment as erroneous in so far as prejudicial to the interest of the revenue. Brief facts related to the issue are culled out are that in this case a Survey action u/s 133A of the Act was carried out on 26.02.2019 at the business premises of the assessee firm M/s Nirankar Tiles and Sanitory 4
