ITAT Kolkata Bench
22,193 judgments
M/S. LAXMIPATI DEALERS PVT. LTD.,KOLKATA vs D.C.I.T., CC - 2(3),, KOLKATA
M/S. LAXMIPATI DEALERS PVT. LTD.,KOLKATA vs D.C.I.T., CC - 2(3),, KOLKATA
M/S. LAXMIPATI DEALERS PVT. LTD.,KOLKATA vs D.C.I.T., CC-2(3),, KOLKATA
SHRI DAYAL AGARWAL,SILIGURI vs D.C.I.T., CC - 4(4),, KOLKATA
KANHA VILLA LLP,KOLKATA vs ITO, WARD 29(1), , KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
ANIRUDH KHEMKA,KOLKATA vs ITO, WARD 30(7), KOLKATA
SHRI RAJESH KUMAR, AM\nAND\nSHRI PRADIP KUMAR CHOUBEY, JM\nITA No.185/KOL/2025\n(Assessment Year: 2017-18)\nAnirudh Khemka\nITO, Ward 30(7)\n117, Block-F, New Alipore,\nAayakar Bhawan (Dakshin), 2,\nAlipore, Kolkata-700053\nGariahat Road, Kolkata-700068,\nWest Bengal\nWest Bengal\n(Appellant)\nVs.\n(Respondent)\nPAN No. AFOPK6596A\nAssessee by\nRevenue by\nDate of hearing:\nDate of pronouncement:\nS/Shri Giridhar Dhelia,\nRajeeva Kumar, ARs\nShri Manas Mondal, DR\n15.10.2025\n19.11.2025\nOR
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs SHREE RAMCHANDRA INGOT INDIA PRIVATE LIMITED , KOLKATA
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs SHREE RAMCHANDRA INGOT INDIA PRIVATE LIMITED, KOLKATA
S/SHRI AND RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs SHREE RAMCHANDRA INGOT INDIA PRIVATE LIMITED, KOLKATA
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs SHREE RAMCHANDRA INGOT INDIA PRIVATE LIMITED, KOLKATA
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs SHREE RAMCHANDRA INGOT INDIA PRIVATE LIMITED, KOLKATA
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs SHREE RAMCHANDRA INGOT INDIA PRIVATE LIMITED, KOLKATA
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY (Judicial Member)
DHANTERASH MERCHANDISE (P) LTD,.,KOLKATA vs ACIT, WARD 6(1),, KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
SHREE RAMCHANDRA INGOT INDIA PVT. LTD.,KOLKATA vs D.C.I.T., CC-4(3),, KOLKATA
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY (Judicial Member)
SHREE RAMCHANDRA INGOT INDIA PVT. LTD.,KOLKATA vs D.C.I.T., CC - 4(3),, KOLKATA
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY (Judicial Member)
SHREE RAMCHANDRA INGOT INDIA PVT. LTD.,KOLKATA vs D.C.I.T., CC-4(3), , KOLKATA
SHREE RAMCHANDRA INGOT INDIA PVT. LTD.,KOLKATA vs D.C.I.T., CC-4(3),, KOLKATA
S/SHRIAND RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY (Judicial Member)
SHREE RAMCHANDRA INGOT INDIA PVT. LTD.,KOLKATA vs D.C.I.T., CC - 4(3),, KOLKATA
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER Assessee by : Shri Manish Rastogi, Adv Revenue by : Shri Sanat Kumar Raha, CIT DR Date of Hearing : 26/08/2025 Date of Pronouncement : 19/11/2025 PER: RAJESH KUMAR (Accountant Member)
SHREE RAMCHANDRA INGOT INDIA PVT. LTD.,KOLKATA vs D.C.I.T., CC-4(3),, KOLKATA
AMITY PHARMACEUTICALS MARKETING,KOLKATA vs ITO, WARD-22(2), KOLKATA
the AO. Accordingly, appeal is allowed for statistical purposes.4. In result, appeal of the assessee is allowed for statistical purposes.
