Pawan Kumar Singhal v. ACIT

Saw Chhaganlal Arjanbhai Thacker Medical & Education Trust, Bhachau-Kutch vs. The DCIT/ACIT (CPC), Bangaluru

In the result, the appeal of the assessee is upheld for statistical purposes

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT [CONDUCTED THROUGH VIRTUAL COURT] Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2014-15 Saw Chhaganlal Arjanbhai The DCIT/ACIT, Thacker Medical And CPC, Education Trust, Vs Bengaluru Bhachau (Respondent) PAN: AAGTS6564F (Appellant) Assessee by: Ms. Devina Patel, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 19-10-2022 Date of pronouncement : 20-10-2022 आदेश/ORDER PER :SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER :- This assessee’s appeal for A.Y. 2014-15, arises from order…

Tricot Impex Pvt. Ltd., Rajkot vs. The Deputy Commissioner of Income Tax, Circle-2(1), Rajkot

In the result, appeal of the assessee is allowed for statistical purposes

Bench: Hearing Of Appeal.”

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2015-16 Tricot Impex Pvt. Ltd., The Dy. CIT, A-308, the Imperial Circle-2(1) Heights, 150 Feet Ring Vs (Respondent) Road, Opp. Big Bazar, Rajkot PAN: AAFCT0371D (Appellant) Assessee by: None Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 07-07-2022 Date of pronouncement : 21-09-2022 आदेश/ORDER PER BENCH:- This assessee’s appeal for A.Y. 2015-16, arises from order of the CIT(A)-2, Rajkot dated 18-10-2018, in proceedings under sect…

Shri Hasmukh Keshavlal Kesaria-HUF, Rajkot-Gujarat vs. The Income Tax Officer, WD-2(1), Rajkot-Gujarat

In the result, the appeal filed by the Assessee is allowed for statistical purposes

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 1997-98 Hasmukh keshavlal The ITO, Kesaria-HUF, Ward-2(1), 107-Kapad Market, Vs Rajkot Para Bazar, Rajkot (Respondent) PAN: AABHK6682H (Appellant) Assessee by: Written Submission Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 07-07-2022 Date of pronouncement : 21-09-2022 आदेश/ORDER PER BENCH:- This assessee’s appeal for A.Y. 1997-98, arises from order of the CIT(A)-2, Rajkot dated 10-10-2018, in proceedings under section 154 of…

Shri Kirit Jayantibhai Kapadiya, Rajkot vs. The Income Tax Officer, Ward-1(2)(3), Rajkot

In the result, appeal of the assessee is allowed for statistical purposes

…IN THE INCOME TAX APPELLATE TRIBUNAL RAJKOT BENCH, RAJKOT Before: Shri Waseem Ahmed, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member ITA No. 376 /Rjt/2018 Assessment Year 2011-12 Shri Kirit Jayantibhai The ITO, Kapadia, Amarnagar Ward-1(2)(3), Road, Nr. Vivekanand Vs Rajkot School, Jasdan, Rajkot (Respondent) PAN: BCDPK4791A (Appellant) Assessee by: Shri Deepak Rindani, A.R. Revenue by: Shri B.D. Gupta, Sr. D.R. Date of hearing : 29-06-2022 Date of pronouncement : 06-07-2022 आदेश/ORDER PER BENCH:- This assessee’s appeal for A.Y. 2011-12, arises from order of the CIT(A)-6, Ahmedabad…

Everon Educational Society, Bhimavaram vs. The Assistant Commissioner of Incometax, Circle-1(1), Rajahmundry

In the result, appeal filed by the assessee stands allowed for statistical purpose

Bench: Shri N.K. Choudhry, Hon’Ble & Shri D.S. Sunder Singh, Hon'Ble

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM (Through web-based video conferencing platform) BEFORE SHRI N.K. CHOUDHRY, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 172/VIZ/2019 (Asst. Year :2015-16) M/s. EveronEducational Vs. ACIT, Circle-1(1), Society, Survey No. Rajamahendravaram. 173/1,2&3, West Berry School, Pedamiram, Kalla Mandal, Bhimavaram. PAN No. AAAAE 3708 N (Appellant) (Respondent) Assessee by : None. Department by : Smt.Suman Malik, DR Date of hearing : 29/04/2021. Date of pronouncement : 05/05/2021. O R D E R PER D.S. SUNDER S…

Shri Sudeep Kumar Agarwal, Surat vs. The Income Tax Officer, Ward-6(4) Now Ward-2(3)(4), Surat

In the result, the appeal of the assessee for the assessment year under consideration / assessment years 2008-09 and 2009-10, in I

Bench: Shri Pawan Singh, Hon'Ble & Shri Arjun Lal Saini, Hon'Bleआ.अ.सं./I.T.A No.699/Ahd/2016, िनधा"रण वष"/Assessment Year: 2009-10 (Virtual Court) Sudeep Kumar Agarwal, Vs. The Income Tax Officer, Prop. Of M/S.Shree Salasar Fabrics, Ward -6(4), Surat. D/41, 202 Akshar Township, New Jurisdiction: Pune Kumbhariya Road, Surat. The Income Tax Officer, Other Address: Ward-2(3)(4), Surat. 1012, Rohic A/C Market, Ring Road, Surat. [Pan: Agkpa 4478 L] अपीलाथ" / Appellant ""यथ"/Respondent Shri P.M. Jagasheth – Ca िनधा"रती क" ओरसे /Assessee By Smt. Anupama Singla – Sr.Dr राज"व क" ओर से /Revenue By सुनवाईक"तारीख/ Date Of Hearing: 15.10.2020 15.10.2020 उ"ोषणाक"तारीख/Pronouncement On: आदेश /O R D E R Per Pawan Singh, Jm: 1. This Appeal By The Assessee Is Directed Against The Order Of Ld. Commissioner Of Income Tax(Appeals)-1 [“Cit(A)” ], Surat Dated 26.02.2016, Which In Turn Arises From The Assessment Order Dated 31.03.2009 Passed Under Section 144 R.W.S 147 Of Income-Tax Act (Act) For Assessment Year 2009-10. 2. Grounds Raised By The Assessee Read As Under: On The Circumstances Of The Case As Well As Law On The Subject, The Learned “1. Commissioner Of The Income Tax (Appeals) Has Erred In Confirming The Action Of The Assessing Officer In Reopening The Assessment U/S.147 Of The I.T. Act, 1961 & Issuing Notice U/S.148 Of The Income Tax Act, 1961. Sudeep Kumar Agarwal Vs. Ito, Ward-6(4) Surat

…ay HC),  Roadmaster Industries of India (P) Ltd. Vs. I.AC [2006] 156 Taxman 351 (Punjab& Haryana HC),  Shri Jitendra N TalpadaVs. ITO [2020] ITL 61 (ITAT, AHD.),  Dynamic Process Pvt Ltd. Vs. ACIT; ITA No. 768/Kol/2012,  Pawan Kumar SinghalVs. ACIT [2019] 108 Taxmann.com 548 (Delhi – Trib.) and  SWATI PAWA VS. DCIT; [2019] 103 Taxmann.com 300 (Delhi- Trib.). 9. On the other hand, the ld.Sr.DR supported the order of ld.CIT(A). The ld.Sr.DR submitted that despite granting sufficient opportunity, assessee failed to comply with the notices of ld. CIT(A). The ld. CIT(A) has no option except to pass the order on t…