ITAT Rajkot Bench
3,677 judgments
SHREENATHJI DEVLOPERS,RAJKOT vs THE ITO, WARD-2 (1) (1), RAJKOT, RAJKOT
Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)
THE DY. COMMR. OF INCOME TAX, JUNAGADH CIRCLE,, JUNAGADH vs M/S MAHASAGAR TRAVELS LTD.,, JUNAGADH
Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)
M/S WESTERN INDIA CERAMICS P. LTD.,,BARODA vs THE DY. COMMR. INCOME TAX, CEN. CIR.-1,, RAJKOT-GUJARAT
Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)
KALPATARU CREDIT CO-OPERATIVE SOCIETY LTD,RAJKOT vs ITO, WARD-1(1)(2), RAJKOT, RAJKOT
MS. SUCHITRA KAMBLE (Judicial Member), SHRI WASEEM AHMED (Accountant Member)
SHRI GIRISHBHAI NANJIBHAI SOLANKI,RAJKOT vs THE ITO, WARD-1 (1) (2), RAJKOT
SHRI WASEEM AHMED (Accountant Member), MS. MADHUMITA ROY (Judicial Member)
SHRI GIRISHBHAI NANJIBHAI SOLANKI,RAJKOT vs THE ITO, WARD-1 (1) (2), RAJKOT
SHRI WASEEM AHMED (Accountant Member), MS. MADHUMITA ROY (Judicial Member)
NAZIMA ZAHIRABBAS ,DAMAN-396210 vs THE INCOME TAX OFFICER, WARD-2, GANDHIDHAM-KUTCH
MRS. ANNAPURNA GUPTA (Accountant Member), MRS. MADHUMITA ROY (Judicial Member)
SMT. DINUMATIBEN DAMJIBHAI SHILU,RAJKOT vs THE INCOME TAX OFFICER, WARD-2 (2) (5), RAJKOT
SMT.ANNAPURNA GUPTA (Accountant Member), SMT. MADHUMITA ROY, JUDICIAL MEMBER (Judicial Member)
SHRI NARESH RAMJI BHANUSHALI,GANDHIDHAM vs THE ITO, WARD-1, GANDHIDHAM
SMT.ANNAPURNA GUPTA (Accountant Member), Ms. MADHUMITA ROY (Judicial Member)
SHRI TEJAS MAHENDRA SANGHAVI,JAMNAGAR vs THE ITO, WARD-3 (1), JAMNAGAR
SMT.ANNAPURNA GUPTA (Accountant Member), SMT. MADHUMITA ROY (Judicial Member)
M/S ASHAPURA ARCADIA LOGISTICS P. LTD.,,JAMNAGAR. vs THE ASST. COMMR. OF INCOME TAX & THE ITO-TDS-CIRCLE-1,, JAMNAGAR
SHRI WASEEM AHMED (Accountant Member), SHRI T.R SENTHIL KUMAR (Judicial Member)
KUTCH MANDAP & ELECTRICAL HIRES ASSOCIATION ,BHUJ-KUTCH vs THE CIT(EXEMPTIONS), , AHMEDABAD
MRS. ANNAPURNA GUPTA (Accountant Member), MRS. MADHUMITA ROY (Judicial Member)
SHRI RAJKOT DISTRICT CO-OP. BANK LTD. RAJKOT,RAJKOT vs THE PR. CIT-1, RAJKOT, RAJKOT
us, the error noted in the assessment order passed in the case of the assessee under Section 143(3) of the Act for the impugned year i.e. AY 2017-18 was that the assessee’s claim of deduction for creation of special reserve from the profit of “eligible business” as per Section 36(1)(viii) of the Act had been allowed in excess by the Assessing Officer without properly examining the calculation of the claim submitted by the assessee.
DAHIDA SEVA SAHAKARI MANDALI LIMITED ,VILLAGE: - DAHIDA, DIST.:- AMRELI vs THE ADIT (CPC), BENGALURU, BENGALURU
Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)
SHREE ANTALIYA KHETI VIKAS KARYAKARI SEVA SAHAKARI MANDALI LIMITED,LILIYA MOTA, DIST. AMRELI vs THE ADIT (CPC), BANGALURU, BENGALURU
Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)
ALIUDEPUR SEVA SAHAKARI MANDALI LIMITED,ALIUDEPUR VILLAGE, TALUKA LATHI, DIST.: - AMRELI-365430 vs THE ADIT (CPC), BENGALURU, BENGALURU
Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)
KISHORBHAI CHHAGANBHAI ANDIPARA,RAJKOT vs ITO, WARD-1(2)(1), RAJKOT
Shri Waseem Ahmed (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)
SHRI PRASHANTSINH AJITSINH CHAUHAN,RAJKOT vs THE PR. CIT-1, RAJKOT, RAJKOT
Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)
CORUS VITRIFIED PVT. LTD.,MORBI vs THE PRINCIPAL COMMISSIONER OF INCOME TAX - 1, RAJKOT, RAJKOT
Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)
THE ITO(TDS)-3, JAMNAGAR, JAMNAGAR vs SHRI PURANMAL JAMANLAL KABRA, JAMNAGAR
Shri Waseem Ahmed (Accountant Member), Shri Siddhartha Nautiyal (Judicial Member)
