ITAT Rajkot Bench
3,677 judgments
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), RAJKOT, RAJKOT vs BHAWANI INDUSTRIES INDIA LLP, RAJKOT
ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2(1), RAJKOT, RAJKOT vs BHAWANI INDUSTRIES INDIA LLP, RAJKOT
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), RAJKOT, RAJKOT vs BHAWANI INDUSTRIES INDIA LLP, RAJKOT
JYOTSHNA BHIKHUBHAI VADHER,PORBANDAR vs INCOME TAX OFFICER, WARD 2(4), PORBANDAR
the Commissioner of Income Tax (Appeals). Moreover, the E-filed appeal is not accepted due to reason that as delay is more than 1700 days and the same is barred by limitation, which is without appreciating the fact that Ld. CIT(A) has taken 2305 days (04/04/2017 to 27/07/2023) to give direction to file appeal electronically. Hence the delay in filing appeal electronically is not attributable in any manner to the appellant.
KUNJAN JAGDISHCHANDRA SEDANI,JAMANGAR vs PRINCIPAL COMMISSIONER OF INCOME TAX, JAMNAGAR
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
ACIT, CIRCLE-1(1), RAJKOT, RAJKOT vs GANDHI REALITY (INDIA) PRIVATE LIMITED, RAJKOT
DR. ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA (Judicial Member)
KETAN GORI,JAMNAGAR vs INCOME TAX OFFICER, WARD 2(10), JAMNAGAR
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
PRAVINBHAI MOHANBHAI VADI,JAMNAGAR vs PR. COMMISSIONER OF INCOME TAX, JAMNAGAR, JAMNAGAR
the ld. Pr. CIT, along with documentary evidences. The assessee submitted that various notices issued by the AO in the course of
BHIKHALAL PRAHALADRAI AGARWAL HUF,GANDHIDHAM vs ASSISTANT COMMISSIONER OF INCOME TAX, GANDHIDHAM CIRCLE, GANDHIDHAM
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
BHIKHALAL PRAHLADRAI AGARWAL HUF,GANDHIDHAM vs ASSISTANT COMMISSIONER OF INCOME TAX GANDHIDHAM CIRCLE, GANDHIDHAM
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
THE DY. COMMR. OF INCOME TAX, CIR.-3(1), RAJKOT-GUJARAT vs M/S. SONPAL EXPORTS PVT. LTD., RAJKOT-GUJARAT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHIVEN CERAMIC LLP,MORBI vs ITO, NATIONAL E ASSESSMENT, DELHI, DELHI
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHREE SARDAR PATEL VISHWAVIDHYA SANSTHAN,RAJKOT (PEDHLA, JETPUR) vs THE ITO (EXEMPTION) WARD-1, RAJKOT, RAJKOT
SAKINABAI SAIFUDDIN MAKATI,JAMNAGAR vs AO, AAYKAR BHAWAN, JAMNAGAR
MAHENDRAKUMAR BHANJIBHAI CHHANIYARA,RAJKOT vs THE ITO WARD 1 (2) (1) RAJKOT, RAJKOT
SHRI SAJISAVAI MOXDHAM SEVA TRUST ,SAVARKUNDLA, DIST. AMRELI vs THE CIT(EXEMPTION), AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI SAJISAVAI MOXDHAM SEVA TRUST ,SAVARKUNDLA, DIST. AMRELI vs THE CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
BAN LABS PRIVATE LIMITED,RAJKOT vs THE PRINCIPAL COMMISSIONER OF INCOME TAX-1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
DASHA SHRIMALI KANDOI GNATI,RAJKOT vs COMMISSIONER OF INCOME TAX (EXEMPTION), AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DIESH MOHAN SINHA (Judicial Member)
SHRI CHAMPABERAJA MITRA MANDAL,JAMNAGAR vs INCOME TAX OFFICER - EXEMPTION, WARD 2, RAJKOT
Dr. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
