ITAT Surat Bench
5,224 judgments
AMITKUMAR AGRAWAL,SURAT vs ACIT, CIRCLE 1(2), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
KALPESH PANDHARINATH AGLAVE,SURAT vs INCOME TAX OFFICER WARD-2(3)(2), SURAT
SHRI BIJAYANANDA PRUSETH (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
SWARSANGYA CHARITABLE TRUST,SURAT vs CIT(EXEMPTION), AHEMEDABAD
SHRI BIJAYANANDA PRUSETH (Accountant Member), SHRI DINESH MOHAN SINHA (Judicial Member)
NEENA KUMARI TIWARI,SURAT vs ITO, WARD 1(3)(8), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
MANJULABEN MADHUBHAI HAPANI,SURAT vs ITO, WARD3(2)(5), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHRI ALPESHBHAI SHAMJIBHAI KALAVADIA,VAPI vs ITO, WARD-1, VAPI
SARLABEN DAHYABHAI PATEL,SURAT vs INCOME TAX OFFICER, WARD - 2(2)(4), SURAT
Ld. CIT(A) the assessee has filed detailed written submission explaining the fact that for valuation of agricultural land, the DVO is not qualified as per Rule 8A of Wealth Tax Rules. The assessee also raised objection that there is high tension passing over the land and there is no power supply in the nearby area. Such fact was not considered by Ld.CIT(A) 4. On the other hand, Ld. Sr-DR for the Revenue supported the order of lower authorities. The Ld.SR-DR submits that report of Government
SHRAMDEEP URBAN CO OP. CREDIT SO. LTD.,SURAT vs ACIT CIRCLE-3(3), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
AMALSAD VIBHAG VIVISH KARYAKARI SAHKARI KHEDUT MANDLI LTD.,NA vs ARIVS.PCIT, VALSAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHREE SURATI MODH GANCHI GNATI JILLA NANPURA PANCH,SURAT vs CIT (EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
INDUBEN GHANSHYAMBHAI KEVADIYA,SURAT vs ITO, WARD-1(3)(7), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
VISHNUBHAI CHELABHAI PATEL,SURAT vs PCIT, SURAT-1, SURAT, SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
RAVI SHANKAR HARI MALPANI,SURAT vs ACIT CIRCLE-1(2), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
MUNIR AHMED SHAIKH ,BHARUCH vs INCOME TAX OFFICER WARD-1(1), BHARUCH
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
KHILAN N. PATEL (HUF),SURAT vs THE DCIT, CIRCLE-2(3), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
BILLIMORANA SHANTINATH BHAGWAN NA JAIN DERASAR TRUST,BILLIMORA vs CIT(EXEMPTION), AHMEDABAD
SOHANLAL G CHOPRA (HUF),SURAT vs DY. COMMISSIONER OF INCOME TAX, CIRCLE 1(1)(2), SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHRENIKKUMAR NATVARLAL VORA,NEW PASHUPATI MARKET vs INCOME TAX OFFICER, WARD 2(2)(4), AAYAKAR BHAVAN, SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
DIVINE JEWELLRY,SURAT vs THE ACIT CIRCLE 1(2) SURAT CURRENT JURI. -ACIT CIRCLE 1(1) (1) SURAT, SURAT
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
SHRIYUVA RANA SAMAJ SURAT,SURAT vs CIT(EXEMPTION), AHMEDABAD
SHRI PAWAN SINGH (Judicial Member), SHRI BIJAYANANDA PRUSETH (Accountant Member)
