ITAT Rajkot Bench
3,677 judgments
RAJKOT INSURANCE INSTITUTE,RAJKOT, GUJARAT vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
INCOME TAX OFFICER, MORBI vs NEETABEN ATULBHAI SHERASIYA, MORBI
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
BHANU PRATAPBHAI GOHEL,PORBANDAR, GUJARAT vs INCOME TAX OFFICER, WARD-2(3), PORBANDAR, GUJARAT
DR. ARJUN LAL SAINI (Accountant Member)
NISHANT PAREKH - LEGAL HEIR OF MINA PAREKH,JAMNAGAR vs INCOME TAX OFFICER, WARD 1(3), JAMNAGAR
SANT TRIKAM SHAHEB VADI EDUCATION AND CHERITABLE TRUST,JAMNAGAR vs INCOME TAX OFFICE, EXEMPTION, WD-2, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHREE SWAMINARAYAN MANDIR,AMRELI vs THE CIT(EXEMPTION) AHMEDABAD, AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
LABHUBEN KIRANBHAI RATOJA,RAJKOT vs ITO WD 1(2)(4), RAJKOT
Dr. Arjun Lal Saini (Accountant Member), Shri Dinesh Mohan Sinha (Judicial Member)
JITO GANDHIDHAM CHAPTER,GANDHIDHAM vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
DILIP DAYABHAI DHORIYANI,MORBI vs INCOME TAX OFFICER WARD 1, MORBI, MORBI
INCOME TAX OFFICER, INCOME TAX DEPARTMENT vs NAVINCHANDRA VELJIBHAI SHAHQ, JAMNAGAR
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
PANKAJKUMAR MANILAL KALARIYA,MORBI vs PR. CIT-1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
RATANSHI,RAJKOT vs INCOME TAX OFFICER, MORBI
MEENA SAMAJ SEVA SAMITI TRUST,GANDHIDHAM vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
KATARIA SNACK PELLETS PRIVATE LIMITED,RAJKOT vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SUNRISE ENTERPRISE,RAJKOT vs THE PRINCIPAL COMMISSIONER OF INCOME TAX -1, RAJKOT
us is a Partnership- Firm, and engaged in the business of providing Angadia service during the year under consideration. The Assessee had filed its return of income for assessment year (A.Y.) 2018-19, on 21/07/2018, declaring total income of Rs. 9,690/-. The Assessment was finalised u/s 143(3) r.w.s.143(3A) & 143(3B) of the Income-tax Act, 1961, on 09/04/2021, determining the total income of Rs.35,72,14,689/-, by making an addition u/s 69A of the I.T. Act of Rs.35,72,04,999/-, treating the
NATHABHAI PARSANA (LR. GANESHBHAI PARSANA),RAJKOT vs ACIT CIR -2(1), RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SOBHARAJ JAWAHAR CHARITABLE TRUST,RAJKOT vs THE PRINCIPAL COMMISSIONER OF INCOME TAX (EXEMPTION), RAJKOT
DR. ARJUN LAL SAINI, AM & DINESH MOHAN SINHA (Judicial Member)
JAIN SANGHATANA FOUNDATION-JAMNAGAR,JAMNAGAR vs THE PRINCIPAL COMMISSIONER OF INCOME TAX (EXEMPTION), AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
TAKDIR TRADERS,RAJKOT vs THE PCIT-1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
TAKDIR TRADERS,RAJKOT vs THE PCIT-1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
