ITAT Kolkata Bench
22,193 judgments
M/S. JEWEL INDIA JEWELLERS,KOLKATA vs DCIT, CENTRAL CIRCLE 4(4),, KOLKATA
the CIT(A) and the Tribunal, the primary contention of the assessee is that there was no concealment of income or furnishing of inaccurate particulars thereof. The income declared in the course of the survey had already been disclosed in the original return filed under Section 139(1). Therefore, there was no case of concealment warranting penalty under Section 271(1)(c) of the Act.
YOGESH TRANSPORT PVT LTD,RAIPUR vs INCOME TAX OFFICER, WD-1(1), KOLKATA, KOLKATA
ANUPAMA VINTRADE PRIVATE LIMITED,KOLKATA vs ITO, WARD 10(2), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DCIT, CC-2(1),KOLKATA, KOLKATA vs AMANAT TRADE COMM PVT LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DCIT,CC-2(1),KOLKATA, KOLKATA vs AMANAT TRADE COMM PVT LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DCIT,CC -2(1),KOLKATA, KOLKATA vs AMANAT TRADE COMM PVT LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DCIT,CC-2(1),KOLKATA, KOLKATA vs FRANKDEAL TRACOM PVT LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DCIT,CC-2(1),KOLKATA, KOLKATA vs FRANKDEAL TRACOM PVT. LTD., KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
JUSTIN TRADELINK PRIVATE LIMITED,KOLKATA vs ITO, WARD 9(1),, KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DCIT,CC-2(1),KOLKATA, KOLKATA vs FRANKDEAL TRACOM PVT LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
KAMLAWATI CHOWHAN,HOWRAH vs ITO, WARD 46(1),, KOLKATA
the CIT(A). However, due to non-compliance on consecutive dates, the CIT(A) dismissed the appeal ex parte. The assessee has now preferred the present appeal before the Tribunal, contending that the authorities below passed the orders without affording a reasonable opportunity to substantiate its claim with supporting evidence. The assessee, therefore, prayed that one more opportunity may be granted to substantiate its case before the Assessing Officer.
SAKTINAGAR SAMABAY KRISHI UNNAYAN SAMITY LIMITED,NADIA vs ITO, WARD 41(1), , NADIA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
SHYAM GREENFIELD DEVELOPER PRIVATE LIMITED,KOLKATA vs ITO, WARD 2(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHREE CAPITAL SERVICES LTD.,KOLKATA vs A.C.I.T., CIRCLE - 5(1),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DURGA PROPERTIES,KOLKATA vs I.T.O., WARD - 46(3),, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEBASISH BANERJEE,KOLKATA vs ITO, WARD 44(1), , KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
M/S. ROTARY CLUB OF HOOGHLY WELFARE TRUST,HOOGHLY vs CIT(EXEMPTION), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
TATA CONSUMER PRODUCTS LIMITED (SUCCESSOR OF TATA COFFEE LTD.),KOLKATA vs A.C.I.T., CIRCLE - 4(1), KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
EREVMAX TECHNOLOGIES PVT. LTD.,KOLKATA vs D.C.I.T./A.C.I.T., TP-1, , KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
PRAMOD LAKRA, DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 11(1), KOLKATA, KOLKATA vs M/S. DALMIA IMPEX PRIVATE LIMITED , KOLKATA
SHRI RAJESH KUMAR, ACCOUNTANT MEMBER SHRI SONJOY SARMA (Judicial Member)
