ITAT Kolkata Bench
22,193 judgments
VIKASH MIMANI,SIKKIM vs I.T.O., WARD - 3(1), , GANGTOK
the Tribunal. An affidavit explaining the reasons for such delay has been filed. We, after considering the contents of the affidavit and submissions of both sides, we are satisfied that the delay was due to reasonable cause and the same is condoned.
RISHI TRADECOM PVT. LTD.,KOLKATA vs ITO, WARD-8(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1), KOLKATA, KOLKATA vs BANDHAN FINANCIAL SERVICES LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ADHIRA VINICOM PRIVATE LIMITED,HOWRAH vs INCOME TAX OFFICER, WARD (10)1, KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
EXCEL FINANCIAL CONSULTANTS (P)LTD.,KOLKATA vs ITO, KOLKATA
SHRI RAJESH KUMAR, AM\nAND\nSHRIPRADIP KUMAR CHOUBEY, JM\nITA No.990/KOL/2023\n(Assessment Year:2012-13)\n\nExcel Financial Consultants P.\nLtd.\nC/o S.N. Ghosh & Associates,\nAdvocates 2, Garstin Place, 2nd\nFloor, Suite No.203, Off hare\nstreet, Kolkata-700001,\nWest Bengal\n(Appellant)\nVs.\nIncome Tax Officer, Ward 5(3)\nAaykar Bhavan, P-7,\nChowringhee Square, Eight\nFloor, Kolkata-700069,\nWest Bengal\n(Respondent)\n\nPAN No. AACCE1409J\n\nAssessee by\nRevenue by\nDate of hearing:\nDa
MALLARPUR NAISUVA,BIRBHUM vs CIT (EXEMPTION), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MONDAL EDUCATION TRUST,HOOGHLY vs DCIT, CIRCLE 23(1), , HOOGHLY
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SOUMYADIP DIGITAL PVT. LTD.,KOLKATA vs I.T.O.(TDS), WARD - 3(3),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SOUMYADIP DIGITAL PVT. LTD.,KOLKATA vs I.T.O.(TDS), WARD - 3(3),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
INCOME TAX OFFICER WARD-37(1),KOLKATA, KOLKATA vs RAJESH SARAF, CHATTISHGARH
SHRI SONJOY SARMA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
INCOME TAX OFFICER WARD-37(1), KOLKATA, KOLKATA vs RAJESH SARAF, CHATTISGARH
SHRI SONJOY SARMA (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
INCOME TAX OFFICER, WARD - 41(3),, NADIA vs VIVEKANANDA ACADEMY, NADIA
DEPUTY COMMISSION OF INCOME TAX , KOLKATA vs SURAJ FINVEST PRIVATE LIMITED , KOLKATA
PRAMOD DEVI MAHESHWARI,POLLOCK STREET vs INCOME TAX OFFICER, AAYAKAR BHAVAN POORVA
SHREE RAM SEVA PARIVAR,SILIGURI vs CIT(EXEMPTION),, KOLKTA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DCIT, CIRCLE-1, SILIGURI vs VAISHNODEVI BUILDCON PRIVATE LIMITED, SILIGURI
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DCIT,CIRCLE-1, SILIGURI vs VAISHNODEVI BUILDCON PRIVATE LIMITED, SILIGURI
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
CIC SOCIETY,KOLKATA vs D.C.I.T., CIRCLE - 32, KOLKATA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DHARMADANGA SAMABAY KRISHI UNNAYAN SAMITY LTD.,KALNA, PURBA BARDHAMAN vs I.T.O., WARD - 1(3),, BURDWAN
the Ld. CIT(A), who upheld the order of the Assessing Officer by holding that interest income derived from bank deposits was not attributable to the business of providing credit facilities to its members and therefore, not eligible for deduction under Section 80P(2)(a)(i).
NALANDA GROUP OF MANAGEMENT EDUCATION,KOLKATA vs ITO, WARD-1(1)EXEMPTION, , KOLKATA
the Tribunal raising the following grounds of appeal:
