ITAT Rajkot Bench
3,680 judgments
SHREE BALAJI LUMBERS PRIVATE LIMITED,GANDHIDHAM vs ACIT CIRCLE , GANDHIDHAM
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SURYA ELECTROMECH PRIVET LIMITED,GANDHIDHAM vs INCOME TAX OFFICER, WARD 2, GANDHIDHAM, GANDHIDHAM
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SPECTRUM JOHNSON TILES PRIVATE LIMITED,RAJKOT vs THE DCIT/ACIT CIR 1(1),RAJKOT., RAJKOT
SHRI SAJADIALI SARDAR PATEL SEVA SAHKARI MANDLI LTD. ,RAJKOT vs THE ITO WARD-2(1)(2), RAJKOT., RAJKOT
DR. ARJUN LAL SAINI, AM. DINESH MOHAN SINHA (Judicial Member)
SHRI BHARATBHAI RAYSINH VALA,DEVALI DEDA, KODINAR, DIST. JUNAGADH vs THE ITO, WARD-3(1)(4), AMRELI, AMRELI
CHAMPUBHAI DESABHAI VALA,AMRELI vs THE I.T.O., WARD 3(1)(4), AMRELI, AMRELI
SHRI ANISH HASAN BAKHAI,KESHOD vs THE AO, WARD-1, JUNAGADH, JUNAGADH
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHREE RAJPAR SEVA SAHKARI MANDALI LIMITED,RAJPAR vs ITO WD 1, MORBI, MORVI
DHWANI FINSERVE PVT LTD,RAJKOT vs PRINCIPAL COMMISSONER OF INCOME TAX-1, RAJKOT
KISHAN BEEJ,JAMNAGAR vs ITO WARD 2(1), JAMNAGAR
the assessing officer, therefore assessing officer made addition of Rs. 21,92,000/-, under section 69A r.w.s. 115BBE of the Income-tax Act, 1961. 5. Aggrieved by the order of the assessing officer, the assessee carried the matter in appeal before the ld.CIT(A), who has confirmed the action of the assessing officer. The ld.CIT(A) has just narrated the facts mentioned in the
RETIRED BANK EMPLOYEES CHARITABLE AND EDUCATIONAL TRUST,BHUJ vs CIT (EXEMPTION), AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
THE ONE WORLD ENTERPRISE,RAJKOT vs THE INCOME-TAX OFFICER, WARD 1(1)(1), RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
ACIT, CIRCLE-1(1), RAJKOT, RAJKOT vs JAGAMAL MALDE BHATU, JUNAGADH
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
P C PATEL INFRA PRIVATE LIMITED,BHUJ-KUTCH vs ACIT, CIRCLE-1, INCOME TAX OFFICE
the Bench that assessee has applied for settlement of dispute under the scheme of the “Direct Tax Vivad Se Vishwas Scheme, 2025". That the assessee prayed for withdrawal of the appeal from this Tribunal to which, the learned Departmental Representative (DR) did not raise any objection. 3. That the assessee has received Form No. 2 (Vide Acknowledgement No. 802386291020125) under rule 5 of the under Direct Tax Vivad se Vishwas Scheme, 2024 (Dispute Settled) issued by Revenue Department. (copy
SHRI PRATAPBHAI HAMIRBHAI RATHOD,VILLAGE DUDANA, TALUKA KODINAR, DIST. GIR SOMNATH vs THE ITO WARD-1, JUNAGADH
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
ASHOKBHAI MAHADEVBHAI CHAVDA,SURENDRANAGAR vs INCOME TAX OFFICER, WARD 1, SURENDRANAGAR, SURENDRANAGAR
GOHEL KELAVANI TRUST,RAJKOT vs CIT EXEMPTIONS , AHMEDABAD
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
