Jodhpur Sahakari Bhoomi Vikas Bank v. ITO

53 Taxmann.com 113Reported decision2015#25212 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 346,713 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 143(2)Section 145(3)Section 234B Section 69A

Judgments citing Jodhpur Sahakari Bhoomi Vikas Bank v. ITO

Laxmikant Tak, Panchsheel Ajmer vs. DCIT Circle -2 Ajmer, Jaipur Road Ajmer

In the result, appeal of the assessee is partly allowed

ITA 110/JPR/2024[2017-18]Status: DisposedITAT Jaipur28 Mar 2024AY 2017-18

For Appellant: Sh. C. M. AgarwalFor Respondent: Smt. Monisha Chaudhary (Addl.CIT)

Section 142(1)Section 143(2)Section 143(3)Section 145(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh euh"k cksjkM] ys[kk lnL; ,oa Mk0 ,l- lhrky{eh] U;kf;d lnL; ds le{k BEFORE: SHRI MANISH BORAD, AM &DR. S. SEETHALAKSHMI, JM vk;dj vihy la-@ITA No. 110/JPR/2024 fu/kZkj.k o"kZ@AssessmentYears : 2017-18 Laxmikant Tak cuke DCIT, B-513 Panchsheel, Near Vinayak Vs. Circle-02, Complex, Makadwali Road, Ajmer Ajmer. LFkk;hys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAHPT 5195 L vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby : Sh. C. M. Agarwal jktLo dh vksjls@Revenue by: Smt. Monisha Chaudhary (…

Om Prakash Bishu, Kuchaman City vs. DCIT, Jodhpur

In the result, appeal of the assessee is allowed

ITA 107/JODH/2022[2019-20]Status: DisposedITAT Jodhpur18 Aug 2023AY 2019-20

Section 115BSection 133ASection 142ASection 142A(4)Section 143(2)Section 143(3)Section 2Section 69B

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR VIRTUAL HEARING BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM Sh. Om Prakash Bishnu Vs DCIT, Marwar Zanana Hospital, Jodhpur Ward No. 4, Hospital Road, Tehsil Kuchaman City, Nagaur (Appellant) (Respondent) PAN NO. AKKPB 3832 H Assessee By Sh. C. M. Agarwal, CA Revenue By Sh. S. M. Joshi, JCIT-DR Date of hearing 13/07/2023 Date of 18/08/2023 Pronouncement O R D E R PER: RATHOD KAMLESH JAYANTBHAI, AM This appeal is filed by assessee and is arising out of the order of the Commissioner of Income Tax (Appeals)-2, Udaipur dated…

Shri Rajendra Gupta, Kishangarh vs. Deputy Commissioner of Income Tax, Circle-1, Ajmer

In the result, the appeal of the assessee is allowed

ITA 1038/JPR/2018[2015-16]Status: DisposedITAT Jaipur25 Apr 2019AY 2015-16

Bench: The Hon’Ble Itat For The First Time, For Which No Further Investigation Of Facts Is Required. Therefore, The Same May Kindly Be Admitted In View Of The Decision Of Hon’Ble Supreme Court In The Case Of Ntpc Ltd Vs. Cit 229 Itr 383(Sc)}. 2. The Assessee Has Raised The Said Additional Ground On The Issue

For Appellant: Shri O.P. Batheja, ITP,ld.ARFor Respondent: Smt. Anuradha, JCIT, ld.DR

Section 127Section 143(2)Section 143(3)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”B” JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 1038/JP/2018 fu/kZkj.k o"kZ@Assessment Year : 2015-16 cuke Shri Rajendra Gupta D.C.I.T, Circle-1, Ajmer Vs. C/o O.P Batheja, Income Tax Practioner, D-18 Anand Vihar Railway Colony, Jagatpura, Jaipur-302017. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAZPG3181H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri O.P. Batheja, I…