ITAT Jaipur Bench
7,611 judgments
WHEATONS DESIGN PRIVATE LIMITED,JAIPUR vs ACIT / DCIT, CIRCLE -6, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SONU DUSAD,JAIPUR vs DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR
SONU DUSAD,JAIPUR vs DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
SONU DUSAD,JAIPUR vs DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SONU DUSAD,JAIPUR vs DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
SONU DUSAD,JAIPUR vs DCIT CENTRAL CIRCLE, 1, JAIPUR, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकर अपील सं./ITA Nos.505 to 509/JP/2025 निर्धारण वर्ष / Assessment Years : 2015-16, 2016-17, 2018-19, 2020-21 & 2021-22 72 First Floor New Rajdhani Vs. DCIT, Sonu Dusad Enclave, Vikas Marg, Delhi बनाम Central Circle-01, Jaipur स्थायी लेखा सं. / जीआईआर सं./PAN/GIR No.: BEPPD9765M अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. Mukesh Soni, Adv. राजस्व की ओर से / Revenue by : Mrs.
CREATIVE REALMART PRIVATE LIMITED,JAIPUR vs INCOME TAX OFFICER WARD-3(5), JAIPUR
filing of appeal in Form-35 and appellant has not done any non-compliance as per Section 249(4)(b) of the Income-tax Act, 1961 2. That Ld. Lower Authority Initiated the proceeding under Section 147 and issued Notice under Section 148 for which reason recorded were not correct and does not exist and on other legal grounds which is illegal and bad and the finding of the Ld Lower Authority is without material, contrary to the material on record, perverse, vitiated and against the principle of
AHLUWALIA ERECTORS & FABRICATORS PRIVATE LIMITED, KOTA,KOTA vs DCIT/ACIT CIR-2, KOTA
AHLUWALIA ERECTORS & FABRICATORS PRIVATE LIMITED, KOTA,KOTA vs DCIT/ACIT CIR-2, KOTA, KOTA
AHLUWALIA ERECTORS & FABRICATORS PRIVATE LIMITED,KOTA vs DCIT/ACIT CIR-2, KOTA
BALA DEVI,JAIPUR RURAL vs ITO, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI, AM आयकरअपीलसं./ITA No.1306/JPR/2025 निर्धारणवर्ष / AssessmentYear : 2013-14 Smt. Bala Devi Dhani :Kankaraiwali, Saravatpura Gram: Amer, Via: Kalwad, Tehsil: Amer Jaipur 303 706 (Raj) Vs. बनाम The ITO Ward 7(4) Jaipur प्रत्यर्थी / Respondent स्थायीलेखा सं. / जीआईआरसं./PAN/GIR No.: CPCPD 3195 L अपीलार्थी / Appellant निर्धारिती की ओरसे / Assesseeby : Shri Shyam Sunder Jangid, Advocate राजस्व की ओरसे/Revenue by: Mrs. Harshi
SCHOLARS EDUCATION TRUST OF INDIA,JAIPUR vs CIT EXEMPTION, JAIPUR , JAIPUR
MONIKA JAIN,JAIPUR vs ITO, WARD-6(1), JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member)
ABHAY CHORDIA,JAIPUR vs THE ACIT, JAIPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
JAMBO CREDIT AND THRIFT CO-OPERATIVE SOCIETY LIMITED,JAIPUR vs ITO-6(1),, JAIPUR
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
ALI BAKSH THRU L/H GAFFAR KHAN ,JAIPUR vs INCOME TAX OFFICER , JAIPUR
SHRIGAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
DCIT,INT.TAX, JAIPUR vs DEVIDASS ASWANI, JODHPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
DCIT, JAIPUR vs DEVIDASS ASWANI, JODHPUR
DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)
INDIAN SOCIETY FOR SUSTAINABLE DEVELOPMENT SOCIETY,JAIPUR vs CIT EXEMPTION, JAIPUR, JAIPUR
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
DAULAT SINGH HALDEA,JAIPUR vs ITO WD 3(3), JAIPUR
SHRIGAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
