ITAT Kolkata Bench
22,193 judgments
DCIT, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs RAJA SHELTERS PRIVATE LIMITED , KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
HINDCON CHEMICALS LIMITED,KOLKATA vs D.C.I.T., CIRCLE - 11(1),, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
KRISHNA CHANDRA DAS,TWENTY FOUR PARGANAS SOUTH vs I.T.O., WARD - 25(1),, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
KRYPTON DISTRIBUTORS LLP (EARLIER KNOWN AS KRYPTON DISTRIBUTORS PVT. LTD.,),KOLKATA vs ITO, WARD 12(1),, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
KANNADASAN,PORT BLAIR vs DCIT, CIRCLE 3(2),, PORT BLAIR
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
JOYGOPALPUR YOUTH DEVELOPMENT CENTRE,SANDESHKHALI vs ITO, WARD 1(1)(EXEMPTIONS), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
D.C.I.T., CC - 3(1),, KOLKATA vs GLIX SECURITIES PRIVATE LIMITED, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PARDIP KUMAR CHOUBEY (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs SOBHA CHAND BHANSALI, KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
M/S. BENGAL OMNITECH NIRMAN LTD.,KOLKATA vs A.C.I.T./I.T.O., WARD - 8(1), KOLKATA , KOLKATA
SHRI RAJESH KUMAR, AM\nAND\nSHRIPRADIP KUMAR CHOUBEY, JM\nITA No.1551/KOL/2024\n(Assessment Year:2018-19)\nM/s Bengal Omnitech Nirman Ltd.\n30, Chowringhee Road,\nChowranghee Mansion,\npark Street, Kolkata-700016\nWest Bengal\n(Appellant)\nVs.\nACIT/ ITO, Ward 8(1), Kolkata\nAaykar Bhawan, P-7,\nChowringhee Square,\nKolkata-700069, West Bengal\n(Respondent)\nPAN No. AACCB1063F\nAssessee by\n: S/Shri S.M. Surana &\nSunil Surana, ARs\nRevenue by\n: Shri Pankaj Pandey, DR\nDate of hearing:\n13
NABARUN S K U S LTD.,NADIA vs I.T.O.WARD-41(1), KRISHNANAGAR
PANORAMA ELECTRONICS PRIVATE LIMITED (EARLIER KNOWN AS ASAHI ELECTRONICS PVT. LTD.,),KOLKATA vs ITO, WARD 8(1),, KOLKATA
the Ld. CIT(A), hence an exparte order was passed confirming the action of Ld. AO. It was averred by the Ld. AR that the main grievance of the assessee was that a demand was raised under Section 147 of the Act which had already been raised earlier under Section 143(3) of the Act, even when no return was filed for M/s Asahi Electronics Pvt. Ltd., the income of which was purportedly used in the present case. 1.2 Aggrieved with this action of the Ld. CIT(A), the assessee has approached the ITA
BHUBAN MONDAL,MURSHIDABAD vs ITO, WARD 42(2),, MURSHIDABAD
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
BHARGAB ENGINEERING WORKS,HOWRAH vs PCIT, CENTRAL KOLKATA 2, , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ASSOCIATED GLOBAL FINANCE LTD.,,KOLKATA vs ACIT, CENTRAL CIRCLE 4(1),, KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
ITO, MALDA vs DIPALI SINGHA ROY, SOUTH DINAJPUR
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
SETH SOORAJMULL JALAN GIRLS COLLEGE,KOLKATA vs ITO, WARD 1(3), EXEMPTION, , KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIGEORGE MATHAN (Judicial Member)
MADINA RICE MILL PVT. LTD.,HOOGHLY vs A.C.I.T., CC - 4(4), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
MADINA RICE MILL PVT. LTD.,HOOGHLY vs A.C.I.T., CC - 4(4), KOLKATA
MADINA RICE MILL PVT. LTD.,HOOGHLY vs A.C.I.T., CENTRAL CIRCLE - 4(4), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
MADINA RICE MILL PVT. LTD.,HOOGHLY vs A.C.I.T., CC - 4(4), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
