ITAT Jodhpur Bench

AKHIL BHARTIYA BRAHMKSHTRIY DHARAMSHALA TRUST ,RAMDEORA, POKARAN vs ITO, EXEMPTION, JODHPUR

BEFOREDR. MITHA LAL MEENA (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)

AMRITADEVI PARYAVARAN AVAM SHAIKSHIK SANSTHAN, ,BALOTRA vs CIT(EXEMPTION),, JAIPUR

BEFOREDR. MITHA LAL MEENA (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)

NARESH KUMAR SEWAK,DUNGARPUR vs INCOME TAX OFFICERS, WARD DUNGARPUR, DUNGARPUR

DR MITHA LAL MEENA (Accountant Member), DR. S. SEETHALAKSHMI (Judicial Member)

RAMESHWAR SONI,JODHPUR vs DCIT, CENTRAL CIRCLE-2, JODHPUR

RAMESHWAR SONI,JODHPUR vs DCIT, CENTRAL CIRCLE-2, JODHPUR

the Ld.CIT(A). But due to illness, the assessee was unable to comprehend that the notices of hearing on different dates were issued by the Ld.CIT(A). Accordingly, the appeal order was passed exparte and the impugned additions were confirmed. Aggrieved assessee filed an

PARASMAL SAREMAL GOGAD,PALI vs ITO, , PALI

MAHENDRA RATHI,BIKANER vs ITO, BIKANER

VIJAY PURI,NAGAUR vs ITO, WARD-1,, NAGAUR

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

VANDANA BHURA,BIKANER vs ITO, WARD,, NOKHA

SHRI RAJPAL YADAV, HONʼBLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

BHOPAL GARH CO OPERATIVE MARKETING SOCIETY LIMITED,BHOPALGARH vs ITO, WARD-1(1),, JODHPUR

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

AHUJA AND SONS,SHOP AT NEW DHAN MANDI vs ADDL COMMISSIONER APPEAL, KOLKATA

SHRI RAJPAL YADAV, HONʼBLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

DEEPESH SINGH BENIWAL,JODHPUR vs RJN-W-(510)(2) / ITO, WARD-1(2), JODHPUR

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

RAHUL JOSHI,BIKANER vs ITO, WARD 1(2), BIKANER

SHRI RAJPAL YADAV, HONʼBLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

GHANSHYAM LAL DHAKAD,BHILWARA vs INCOME TAX OFFICER, WARD-3, BHILWARA, BHILWARA

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

CHETAN RAM,BHITU BHIMJI vs INCOME TAX OFFICER, BARMER, BARMER

the Ld.CIT(A). The Ld.CIT(A) rejected the appeal of the assessee on the ground that the assessee has not paid the advance-tax or has not discharged the obligation for payment of disputed tax, thereby contravening the provisions of section 249(4)(a) of the Act. So, the Ld.CIT(A) dismissed the appeal of the assessee in an exparte order passed without considering the assessee's submission. Being aggrieved, the assessee filed an

RAIS AHMED MEWAFAROSH,DUNGARPUR vs DCIT, CENTRAL CIRCLE-2 UDAIPUR, UDAIPUR

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

RAIS AHMED MEWAFAROSH,DUNGARPUR vs DCIT, CENTRAL CIRCLE-2, UDAIPUR

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

DARSHAN LAL KATHPAL HUF,SRIGANGANAGAR vs AO, CPC (RNJ-W-(570((92) / ITO, WARD-1,, SRIGANGANAGAR

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

SH. DILIP SINGH,PALI vs ITO, WARD-1, PALI, PALI

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)

LAXMI NARAYAN PAREEK,BIKANER vs ACIT,CIRCLE-1, BIKANER

SHRI RAJPAL YADAV, HON'BLE (Vice President), DR. MITHA LAL MEENA, HON'BLE (Accountant Member)