ITAT Rajkot Bench
3,680 judgments
KRISHNA CONSTRUCTION CO,TALALA, JUNAGADH vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI SHARDAGRAM ALUMNI EDUCATION AND CHARITABLE TRUST,RAJKOT vs CIT(EXEMPTION), AHMEDABAD, AHMEDABAD
KALINDI JAYENDRA RANPARA RAJKOT,RAJKOT vs THE ITO WARD-2(1)(2), RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SAURASHTRA RACHNATMAK SAMITI SEVA TRUST,RAJKOT, GUJARAT vs ADIT, CPC, BENGALURU, JURISDICTION - RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
VIPULBHAI BABUBHAI AMIPARA,JETPUR vs INCOME TAX OFFICER, WARD 1(2)(5), RAJKOT
DR. ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
him i.e. Assessment proceedings completed without servicing notice regarding reason for reopening to the assessee Page 2 6. The Ld. Commissioner of Income Tax (A)-2, Rajkot being against well settled law in this behalf, deserves to be set aside, failed to consider on merits because he also
SHRI CHETAN HARILAL BHALODIYA,RAJKOT vs THE ACIT CENTRAL CIRCLE-1,, RAJKOT
him i.e. Assessment proceedings completed without servicing notice regarding reason for reopening to the assessee Page 2 6. well settled law in this behalf, deserves to be set aside, failed to consider on merits
THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RAJKOT vs SHRI PANKAJ CHIMANLAL LODHIYA, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RAJKOT vs SHRI PANKAJ CHIMANLAL LODHIYA, RAJKOT
THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RAJKOT vs SHRI PANKAJ CHIMANLAL LODHIYA, RAJKOT
THE ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RAJKOT vs SHRI PANKAJ CHIMANLAL LODHIYA, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
THE DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2, RAJKOT vs SHRI PANKAJ CHIMANLAL LODHIYA, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
