ITAT Surat Bench
5,224 judgments
SAHAJANAND MEDICAL TECHNOLOGIES LIMITED ,SURAT vs SURAT, SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
ANIL SINGH HARIPRASAD SINGH RAJPUT,SURAT vs ITO, WARD-3(2)(1), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
AJAY KALISHCHANDRA BOHRA,DAMAN vs PCIT, VALSAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SURESHBHAI RAGHUBHAI THORAT,VALSAD vs ITO, WARD-7, VAPI
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHRI KAMALUDDIN POPATLAL SURANI,VAPI vs PCIT, VALSAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
R AND R INFRASPACE PRIVATE LIMITED,NA vs ARIVS.PRINCIPAL COMMISSIONER OF INCOME TAX VALSAD, VALSAD
coming to the conclusion that income be added u/s 68 instead of being taxed under the head "income from capital gain". As the ingredients laid down u/s 68 are not satisfied, the order is bad in law and erroneous. The said receipts of Rs.1,55,63,560/- were sale proceeds of the inventory of premises held by assessee, from which their purchase price of raw materials, direct costs and other relevant expenses debited to P/L a/c ought to have been deducted before arriving at the taxable income. T
SHREE AADINATH EDUCATION AND CHARITABLE TRUST,SURAT vs CIT (EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHREE AADINATH EDUCATIONAL AND CHARITABLE TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
BAVANGAM NAVGAM BHA vs AR CARE CHARITABLE TRUST,SURATVS.CIT (EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SURAT DIAMOND CUTTING AND POLISHING CLUSTER SVP TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SURAT DIAMOND CUTTING AND POLISHING CLUSTER SPV TRUST,SURAT vs CIT (EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
LOK KALYAN VRUDDHASHRAM & CHARITABLE TRUST,SURAT vs CIT (EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SAWANI FOUNDATION TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHREE MAHAVIDEH CHARITABLE TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
DHARMESH KANUBHAI PATEL,SURAT vs INCOME TAX OFFICER, WARD-2(3)(1), AAYKAR BHAVAN, MAJURA GATE, SURAT, SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHREEKOTESHWER MAHADEV PUBLIC TRUST ,SURAT vs ITO, EXEMPTION WARD, SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
THAKORBHAI DAHYABHAI PATEL,SURAT vs INCOME TAX OFFICER,WARD-2(3)(4), SURAT
SHRI PAWAN SINGH (Judicial Member), DR. A. L. SAINI (Accountant Member)
SHREE CHEMOPHARMA ANKLESHWAR PVT. LTD.,,ANKLESHWAR vs INCOME TAX OFFICER, WARD - 2(1), BHARUCH
SHRI PAWAN SINGH (Judicial Member), DR. A. L. SAINI (Accountant Member)
GHANSHYAM BHIKHBHAI SUTARIA,SURAT vs ACIT, CIRCLE-2(1)(1), SURAT, AAYAKAR BHAVAN, MAJURA GATE, SURAT
DR. A. L. SAINI (Accountant Member)
BHANUBEN RAJESHBHAI RATHOD,SURAT vs INCOME TAX OFFICER, WARD 1(3)(6), SURAT
DR. A. L. SAINI (Accountant Member)
