ITAT Rajkot Bench
3,680 judgments
VISHAL ENTERPRISES,JAMNAGAR vs ITO, TDS - 3, JAMNAGAR, JAMNAGAR
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SHYAMLAL MOHANDAS KHESKWANI,GANDHIDHAM vs ITO WARD - 2, GANDHIDHAM, GANDHIDHAM
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
LEADER ELECTRIC CO.,RAJKOT vs THE PCIT-1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI, AM. DINESH MOHAN SINHA (Judicial Member)
LEADER ELECTRIC CO.,RAJKOT vs THE PCIT-1, RAJKOT, RAJKOT
SOBER CERAMICS,MORBI vs ITO, WARD-4, MORBI, MORBI
SHRI MAHMADHUSEN SALMANJI GANDHI,JAMNAGAR vs THE PR. CIT-JAMNAGAR, JAMNAGAR
KANDLA EXPORT CORPORATION,,GANDHIDHAM vs THE DY. COMMR. OF INCOME TAX, CEN. CIR.-2(3),, AHMEDABAD
DR. ARJUN LAL SAINI, AM.& DINESH MOHAN SINHA (Judicial Member)
SULTANPUR JUTH SEVA SAHAKARI MANDALI LTD.,SULTANPUR, TAL. GONDAL, DIST. RAJKOT vs THE DCIT, CIRCLE-1 (1), RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SULTANPUR JUTH SEVA SAHKARI MANDLI LTD,RAJKOT vs ASSESSMENT UNIT, NFAC (PRESENT JURIS. ACIT-DCIT CIR 1(1),, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SULTANPUR JUTH SEVA SAHKARI MANDLI LTD,RAJKOT vs ASSESSMENT UNIT, NFAC (PRESENT JURIS. ACIT-DICT CIR 1(1) RAJKOT), RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
RAU RAM,MORBI vs ITO WARD 1, MORBI, MORBI
BALAJI AGENCY,RAJKOT vs PCIT, RAJKOT-1, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SACHIN MAGANLAL KOTAK,BHUJ-KUTCH vs ITO WARD-4, GANDHIDHAM-BHUJ-2
Ld. CIT(A) and the order being an ex parte order, stood vitiated on account of violation of principle of natural justice. Ld. Counsel for the assessee submitted that during the appellate proceeding, the assessee took adjournment from time to time, however, assessee could not submit the documents and evidences before the Ld. CIT(A), due to circumstances beyond control, therefore another opportunity to contest the appeal before the First Appellate Authority may be granted to the assessee. 3.
MANOJBHAI ARVINDBHAI PAREKH,RAJKOT vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 2(1), RAJKOT, RAJKOT
DR. ARJUN LAL SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
ANKITKUMAR NANJIBHAI MANSURIA,UPLETA vs ITO, WARD-1(2)(5), RAJKOT, RAJKOT
DR. ARJUN LAL SAINI, AM & DINESH MOHAN SINHA (Judicial Member)
NEXION SURFACES PVT. LTD.,LALPAR, GUNGAN, RAJKOT vs THE ACIT CIR-1(1), RAJKOT
BHIMJI KARSAN GHEEWALA,PORBANDAR vs THE ITO WARD-2 (3) , PORBANDAR
us is an Individual. The assessee has filed his return of income for assessment year 2017-18, under section 139(1) of the Income Tax Act 1961, showing income of Rs.35,110/-. The assessee is engaged in small business in purchasing and selling of ghee (retail sale). The assessee has deposited the cash in the bank account out of sale of ghee ( retail business) of Rs. 25,82,579/-. Therefore, during the
PARESHKUMAR NENSHIBHAI THAKKAR,RAJKOT vs THE PCIT-1, RAJKOT, RAJKOT
DR. ARJUN LAL SAINI, AM.- & DINESH MOHAN SINHA (Judicial Member)
PARESHKUMAR NENSHIBHAI THAKKAR,RAJKOT vs THE PCIT- RAJKOT, RAJKOT
DR. ARJUN LAL SAINI, AM.- & DINESH MOHAN SINHA (Judicial Member)
YASMEEN WASEEM PARMAR ,JAMNAGAR vs THE PR. CIT , JAMNAGAR
DR. A. L. SAINI (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
