ITAT Rajkot Bench
3,680 judgments
CLASSIC NETWORK PRIVATE LIMITED,RAJKOT vs THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL -1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER., SHRI DINESH MOHAN SINHA (Judicial Member)
VINAYAKAANJNEY IMPEX PRIVATE LIMITED,RAJKOT vs THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1), RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
BHAVESH ISHWARLAL PANCHASARA,RAJKOT vs ASSISTANT COMMISSIONER OF INCOME TAX, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
AHIR SAMAJ TRUST,PORBANDAR vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
RAFIKBHAI AJIJBHAI VIRANI,JAMNAGAR vs THE ASSESSEMENT UNIT NFAC INCOME TAX DEPARTMENT, DELHI
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI PANCHTALAVADA SEVA SAHKARI MANDLI LIMITED,AMRELI vs THE ITO WARD-3(1)(4), RAJKOT-AMRELI., AMRELI
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
JAYESHBHAI HARSUKHBHAI BHESDADIYA,RAJKOT vs THE ITO WARD 3 (1) (3) RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI UMIYA MATAJI ISHVER RAMJI ANNAKSHETRA TRUST,BHUJ KUTCH vs CIT (EXEMPTION), AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI JIVICO KARMACHARI CO-OPERATIVE CREDIT SOCIETY LIMITED,RAJKOT, GUJARAT vs INCOME TAX OFFICER, WARD 2(1)(1), RAJKOT, GUJARAT
the Bench. 4. On the other hand, Ld. Sr. DR for the Revenue fairly agreed with the Ld. Counsel for the assessee that issue under consideration is covered by the judgment of the Division Bench of this Tribunal in the case of Shri Avadh Nagarik Sahkari Mandli Ltd. (supra). Nonetheless, Ld. Sr. DR also relied on the findings of Assessing Officer. 5. We see no reason to take any other view of the matter then the view so taken by the Division Bench of this Tribunal in the case of Shri Avadh Naga
BHAVISHABEN HARESHBHAI RATHOD,RAJKOT vs WARD 2(1)(2), RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHREEJI EDUCATION AND CHARITABLE TRUST,JAM KANDORANA vs ITO EXEMPTION WD 1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI NANABHAI BHARVAD SEVA SAMAJ GUJRAT,RAJKOT vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
SHRI KADVA PATIDAR SAMAJ ISHVARIYA MAHADEV,ISHWARIYA, DIST. AMRELI vs THE CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER., SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI LEUVA PATEL SAMAJ NANI KUNKAVAV,AMRELI vs THE CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER., SHRI DINESH MOHAN SINHA (Judicial Member)
SATYAY MATAJI MANDIR MANGROLIYA PARIVAR TRUST- PITHVAJAL,AMRELI vs THE CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHREE SATYAY MATAJI MANDIR MANGROLIYA PARIVAR TRUST PITHVAJAL,AMRELI vs THE CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
SHREE NANI KHAKHAR RAJPUT KSHATRIYA SAMAJ SEVA TRUST,KACHCHH vs CIT (EXEMPTION), RAJKOT
or at the time of hearing of appeal" 3. Brief facts qua the issue are that the assessee-trust has filed the application in Form 10AB under sub-clause (iii) of clause (ac) of sub-section (1) of section 12A of the Act. The assessee has been granted provisional registration in Form 10AC, under sub- clause (vi)of clause (ac) of sub-section (1) of section 12A on 31.12.2021 from A.Y. 2022-23and in reference to the present application filed by the assessee, in Form No. 10AB, the assessee was reque
SHRI VINOD MUNSHIANI FOUNDATION ,ADIPUR KUTCH vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
DR. ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA (Judicial Member)
SHRI VINOD MUNSHIANI FOUNDATION,ADIPUR KUTCH vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
RUPALKUMAR KANTILAL SHAH,MANDVI vs CIT(A), DELHI
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
