ITAT Rajkot Bench
3,680 judgments
SHRI BHARATKUMAR IASHWARBHAI BHATIYA,RAJKOT vs THE ITO, WARD-1 (1) (2),, RAJKOT
SHRI BHARATKUMAR IASHWARBHAI BHATIYA,RAJKOT vs THE ITO, WARD-1 (1) (2),, RAJKOT
SHRI BHARATKUMAR IASHWARBHAI BHATIYA,RAJKOT vs THE ACIT, CENTRAL CIRL-1,, RAJKOT
DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER & DINESH MOHAN SINHA (Judicial Member)
THE ITO WARD-1 (2) (1),, RAJKOT vs SHRI KHRAJMAL LEKHRAJBHAI THAVRANI, RAJKOT
THE ITO WARD-1 (2) (1),, RAJKOT vs SHRI KHRAJMAL LEKHRAJBHAI THAVRANI, RAJKOT
THE INCOME TAX OFFICER-WARD-2,, JUNAGADH vs SHRI DAMJIBHAI LEKHRAJBHAI THAVRANI,, JUNAGADH
THE INCOME TAX OFFICER-WARD-2,, JUNAGADH vs SHRI DAMJIBHAI LEKHRAJBHAI THAVRANI,, JUNAGADH
THE INCOME TAX OFFICER-WARD-2,, JUNAGADH vs SHRI DAMJIBHAI LEKHRAJBHAI THAVRANI,, JUNAGADH
SHRI DAMJIBHAI LEKHRAJBHAI THAVRANI,,JUNAGADH vs THE INCOME TAX OFFICER-WARD 1(2)(4),, RAJKOT
THE DY. COMMR. OF INCOME TAX, CEN. CIR.-1,, RAJKOT vs BHARATKUMAR ISHWARBHAI BHATIYA,, RAJKOT
BHARATKUMAR ISHWARBHAI BHATIYA,,RAJKOT vs ASSTT. COMMR. OF INCOME TAX, CEN. CIR.-1,, RAJKOT
SHRI BHARATKUMAR ISHWARBHAI BHATIYA,RAJKOT-GUJARAT vs THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1,, RAJKOT-GUJARAT
ROGI KALYAN SAMITI CHITAL,CHITAL AMRELI vs ITO EXEMPTION WARD-2 RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI KUTCH VAGAD BE CHOVISI STHANKUASI JAIN VISHA SHRIMALI SAMAJ,BHUJ vs ITO EXEMPTION, GUJARAT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI GAJRAJ NATUBHA JETHVA,JAMNAGAR vs THE ITO WARD-3 (2), JAMNAGAR, JAMNAGAR
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
ACIT, CIRCLE-1(1), RAJKOT vs SUNSHINE TILES COMPANY PVT. LTD., MORBI
or during the proceedings before the Hon'ble ITAT." 3. Succinctly, the factual panorama of the case is that assessee before us is a private limited company, and has e-filed return of income for the assessment year(A.Y.) 2011-12, on 29/09/2011 and declared net taxable income of Rs. 3,16,50,460/-. The assessee's case was selected regular for scrutiny accordingly statutory notice u/s 143(2) of the Act, was issued on 08.09.2012 and served upon the assessee on 10.09.2012. In order to furnish det
PARAS RAMESHCHANDRA DOSHI,RAJKOT vs THE PCIT - 1, RAJKOT , RAJKOT
ALUMNI ASSOCIATION OF INDUBHAI PAREKH SCHOOL OF ARCHITECTURE - RAJKOT,RAJKOT vs COMMISSIONER OF INCOME-TAX (EXEMPTION), AHMEDABAD
DR. ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA (Judicial Member)
