ITAT Jaipur Bench
7,611 judgments
VIKAS OIL MILL,KHAIRTHAL vs ITO WARD 1(5), ALWAR, ALWAR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR, JM आयकर अपील सं. / ITA No. 721/JP/2025 निर्धारण वर्ष / Assessment Year : 2011-12 M/s Vikas Oil Mill बनाम ITO, Ward 1(5), Alwar G-26/27, Ind. Area, Khairthal, Vs.301404, Alwar स्थायी लेखा सं./जीआईआर सं./PAN/GIR No.: AABFV2322F अपीलार्थी / Appellant प्रत्यर्थी / Respondent निर्धारिती की ओर से / Assessee by: Sh. P. C. Parwal, CA राजस्व की ओर से / Revenue by : Sh. Gautam Singh Choudhary, JCIT सुनवाई की तारीख / Date of Hear
NORATAN LAL SHARMA,JAIPUR vs INCOME TAX OFFICER, WARD 2(2), JAIPUR, JAIPUR
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
GOVIND JEE,JAIPUR vs ITO WARD -1(1), JAIPUR, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
UGRASEN YADAV,JAIPUR vs ITO WD 7(2), JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
MANU CHAUDHARY,JAIPUR vs ITO, WARD 6(1), JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR, JM आयकरअपीलसं. / ITA No. 768/JPR/2025 निर्धारणवर्ष / AssessmentYear : 2009-10 Shri Manu Chaudhary 7-CHA-11, Jawahar Nagar Jaipur - 302 017 बनाम ITO Vs. Ward 6(1) Jaipur } प्रत्यर्थी / Respondent स्थायीलेखा सं. / जीआईआरसं./PAN/GIR No.: ADIPC 0353 R अपीलार्थी / Appellant निर्धारिती की ओरसे / Assesseeby : Shri Dheeraj Borad, CA राजस्व की ओरसे /Revenue by: Shri Gautam Singh Choudhary, JCIT-DR सुनवाई की तारीख / Date of Hear
VINOD KUMAR GUPTA,JAIPUR vs ITO WARD 1(2), JAIPUR, JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
MAHESH MEDATWAL,JAIPUR vs ITO WARD,1 (4), JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
SH. NANU RAM CHOYAL,JAIPUR vs ITO, WARD-BEHROR, ALWAR, ALWAR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
INDER KUMAR NIGOTIYA,JAIPUR vs ITO WARD,1 (1), JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
M/S DEEPS SPECIAL STEELS LIMITED,LUDHIANA vs DCIT, CIRCLE-1, ALWAR
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
VISHNO MOTWANI,AJMER vs CIRCLE(INTTAX), JAIPUR
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, KOTA, KOTA vs CHAMBAL FERTILIZERS AND CHEMICALS LTD., KOTA
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, KOTA, KOTA vs CHAMBAL FERTILIZERS AND CHEMICALS LTD, KOTA
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, KOTA, KOTA vs CHAMBAL FERTILIZERS AND CHEMICALS LTD., KOTA
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, KOTA, KOTA vs CHAMBAL FERTILIZERS AND CHEMICALS LTD, KOTA
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2, KOTA, KOTA vs CHAMBAL FERTILIZERS AND CHEMICALS LTD, KOTA
SHRI GAGAN GOYAL (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
M/S SINGHAL TEL EVAM PASHU AHAR UDYOG,TONK vs INCOME TAX OFICER WARD TONK, TONK
CIT(A), the assessee firm had engaged Shri Mahaveer Lal Jain, but said counsel left this world on 30.05.2021, and as such, the applicant had no information or knowledge about the impugned order, dated 13.03.2025, passed by Learned CIT(A). So, the prayer is that the appeal be admitted.
A AND J INDUSTRIAL AND FINANCIAL CONSULTANCY PRIVATE LIMITED,JAIPUR vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3, JAIPUR, JAIPUR
NIRANJAN LAL,KISHANGARH BASS vs ITO, WARD 1(1), ALWAR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
SUSHILA NANDWANA,JAIPUR vs ITO WD 1(1), JAIPUR
SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)
