ITAT Kolkata Bench
22,193 judgments
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(1), KOLKATA, KOLKATA vs RAJSHRI IRON INDUSTRIES PRIVATE LIMITED, KOLKATA
SHRI RAJESH KUMAR, AM AND SHRISSONJOY SARMA (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(1), KOLKATA, KOLKATA vs RAJSHRI IRON INDUSTRIES PRIVATE LIMITED, KOLKATA
SHRI RAJESH KUMAR, AM AND SHRISONJOY SARMA (Judicial Member)
SAHARA WELFARE FOUNDATION,KOLKATA vs DCIT (EXEMPTIONS), CIRCLE - 1, KOLKATA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
M/S. RELIABLE STOKISTS PVT. LTD.,KOLKATA vs D.C.I.T., CC-2(3), , KOLKATA
RADHANAGAR COLD STORES PRIVATE LIMITED,KOLKATA vs ITO, WARD 9(3), , KOLKATA
Shri Duvvuru RL Reddy (Vice President)
STAR PAPER MILLS LIMITED,KOLKATA vs PCIT - 2, , KOLKATA
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
PRABHA COMMERCIAL PVT. LTD.,KOLKATA vs INCOME TAX OFFCIER WARD-5(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
GLORIOUS HOLDINGS PVT. LTD.,KOLKATA vs I.T.O., WARD - 2(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
R S ISPAT LIMITED,SALT LAKE vs DCIT, CIRCLE 12(1),, KOLKATA
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
GUJARAT COMPOSITE LIMITED,KOLKATA vs D.C.I.T., CIRCLE - 6(1),, KOLKATA
the Ld. CIT(A), where also he could not succeed on the basis of the following findings: “The reply of the appellant is considered. The AO had observed that, the appellant had not offered entire amount of sales consideration received during the year. As claimed by the appellant, part amount was received by M/S. Raj Corporation, the Confirming Party. Further, the appellant had claimed that, Memorandum of Understanding (MOU) was executed between the Appellant Company, the Vendor and M/S. Raj C
TIRUPATI TIMBERS & PACKAGING P. LTD.,,KOLKATA vs ITO, WARD 4(1),, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
DEPUTY COMMISSIONER OF INCOME TAX, KOLKATA vs SANTOSH PROMOTERS PRIVATE LIMITED, KOLKATA
SRIDHARPUR CO-OPERATIVE BANK,BARDHAMAN vs ITO, WARD-3(2), BURDWAN
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
JCIT (OSD), CENTRAL CIRCLE-20, JAHANDEWALAN vs AVANTHA REALTY LTD. (EARLIER KNOW AS JANPATH INVESTMENT HOLDING LTD.), DELHI
appropriate Jurisdictional Tribunal citing the Hon'ble Supreme Court judgment in the case of Commissioner of Income Tax vs. Balak Capital Pvt Ltd in Special Leave to Appeal (C) No. 7019/2017 as the assessment order which was subject of appeal was passed by AO, Circle-6, Koltaka.
TEST JEWELLERY PVT. LTD.,KOLKATA vs I.T.O., WARD - 4(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
M/S. MUSE ADVERTISING AND MEDIA PVT. LTD.,KOLKATA vs I.T.O., WARD - 10(3), KOLKATA, KOLKATA
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
DCIT, KOLKATA vs FORUM IT PARKS PRIVATE LIMITED, KOLKATA
DCIT, KOLKATA vs FORUM IT PARKS PRIVATE LIMITED, KOLKATA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAJESH KUMAR (Accountant Member)
M/S ESTIN TIE UP PVT. LTD.,KOLKATA vs A.C.I.T., CENTRAL CIRCLE-1(2), KOLKATA
the Tribunal raising the following grounds of appeal:
A.C.I.T.,CENTRAL CIRCLE-1(2), KOLKATA vs M/S ESTIN TIE UP PVT. LTD., KOLKATA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAKESH MISHRA (Accountant Member)
