ITAT Surat Bench
5,224 judgments
SHILPI SURESHBHAI BAPNA,SURAT vs ADIT, CPC BENGALURU
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
KIRITBHAI BHIKHABHAI PATEL,NA vs ARIVS.ITO, WARD-3, NAVSARI
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SADIK DAUDBHAI NANDOLIYA,SURAT vs ITO, WARD 2(1), BHARUCH
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
INCOME TAX OFFICER, WARD-3, NA vs ARI, NAVSARIVS.KIRITBHAI BHIKHABHAI PATEL, NAVSARI
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
MAHESHBHAI DAHYABHAI AHIR,SURAT vs ITO, WARD-2(3)(1), SURAT
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
LABHUBEN MANUBHAI MANGUKIYA,SURAT vs INCOME TAX OFFICER WARD 3(3)(5), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
DIVYAM CHARITABLE TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
CHILD CARE FOUNDATION TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
KHUSHI EDUCATION AND WELFARE TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
JASHUBHAI MANJIBHAI PATEL,SURAT vs ITO, WARD-1, BARDOLI
SHRI BIJAYANANDA PRUSETH (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
AREFABANU YUNUS PATEL,BHARUCH vs INCOME TAX OFFICER, WARD 1(1), BHARUCH
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
CHANDRA DALPAT SINGH PAGARIA,MAIN BAZAR ROAD vs ADDITIONAL/JOINT/DEPUTY/ASSISTANT COMMISSIONER OF INCOME TAX/ INCOME TAX OFFICER, (NFAC), NEW DELHI
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHREE SUIGAM KHODADHOR PANJARA POLE,SURAT vs ITO, EXEMPTION WARD, SURAT
SHRI SIDDHARTHA NAUTIYAL (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
MAHMAD ATIK FARUKMIYA SHEIKH,VALSAD vs INCOME TAX OFFICER- WARD (5), VALSAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
KAMLESHBHAI DWARKADAS PATEL,SURAT vs ITO, WARD 3(2)(1), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
BARDOLI VIBHAG GRAM VIKAS CREDIT SOCIETY CHARITABLE TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
Shri Sanjay Garg (Judicial Member), Shri Bijayananda Pruseth (Accountant Member)
BARDOLI VIBHAG GRAM VIKAS CREDIT SOCIETY ,SURAT vs CIT(EXEMPTION), AHMEDABAD
01.04.2021, had to apply for fresh registration under the provisions of Section 12A(1)(ac)(i) of the Act. The assessee-trust accordingly applied for registration u/s 12A(1)(ac)(i) of the Act in the prescribed form i.e. Form No. 10A on 03.05.2021. The said application of the assessee was allowed vide order dated 28.05.2021of the Ld. CIT(E) and the order of Registration was granted in the prescribed form i.e. Form No. 10AC which was valid up to AY 2026-27. Since in the order/Form No. 10AC, it
SHREE RAM KABIR MANDIR TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
Shri Sanjay Garg (Judicial Member), Shri Bijayananda Pruseth (Accountant Member)
SHREE RAM KABIR MANDIR TRUST,SURAT vs CIT(EXEMPTION), AHMEDABAD
01.04.2021, had to apply for fresh registration under the provisions of Section 12A(1)(ac)(i) of the Act. The assessee-trust accordingly applied for registration u/s 12A(1)(ac)(i) of the Act in the prescribed form i.e. Form No. 10A on 03.05.2021. The said application of the assessee was allowed vide order dated 28.05.2021of the Ld. CIT(E) and the order of Registration was granted in the prescribed form i.e. Form No. 10AC which was valid up to AY 2026-27. Since in the order/Form No. 10AC, it
SHREE PALWADA KELVANI MANDAL,SURAT vs CIT(EXEMPTION), AHMEDABAD
Shri Sanjay Garg (Judicial Member), Shri Bijayananda Pruseth (Accountant Member)
