ITAT Kolkata Bench
22,193 judgments
ITO, WARD 10(2), KOLKATA, KOLKATA vs ALEX TRADECOM PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ITO, WARD-10(2), KOLKATA, KOLKATA vs ALEX TRADECOM PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
REGAL DEALMARK PVT. LTD.,KOLKATA vs WBG-W-104(1), KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
SAIGEN PARENTERALS (P)LTD,KOLKATA vs ITO, WARD-5(2), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
M/S IMPEX FERRO TECH LTD.,KOLKATA vs A.CI.T.,CENTRAL CIRCLE-4(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
D.CI.T.,CENTRAL CIRCLE-4(1), KOLKATA vs M/S IMPEX FERRO TECH LTD., KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
NETRA PRADEEP RURAL EYE TRUST,HOOGHLY vs ITO, WARD 1(1) EXEMPT, , KOLKATA
Shri Pradip Kumar Choubey, Judicial Member Shri Rakesh Mishra (Accountant Member)
MANORAMA PATWA,HOWRAH vs I.T.O., WARD - 47(1), KOLKATA
Shri Pradip Kumar Choubey, Judicial Member Shri Rakesh Mishra (Accountant Member)
RAJESH AGARWAL,KOLKATA vs ITO, WARD 25(3),, KOLKATA
the learned CIT(A), who sustained the order of the Assessing Officer, granting partial relief. The assessee is now in further appeal before the Tribunal.
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), KOLKATA, KOLKATA vs RAIC INTEGRATED SPONGE & POWER PRIVATE LIMITED, KOLKATA
Shri Udayan Dasgupta (Judicial Member), Shri Rakesh Mishra (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, KOLKATA vs RAIC INTEGRATED SPONGE & POWER PRIVATE LIMITED, KOLKATA
Shri Udayan Dasgupta (Judicial Member), Shri Rakesh Mishra (Accountant Member)
SUSANTA MALLICK,KALIKAPUR vs D.C.I.T., CIRCLE-11(1),, KOLKATA
PARTHA ROY,WEST BENGAL vs ITO, WARD - 50(2), KOLKATA
Shri Pradip Kumar Choubey, Judicial Member Shri Rakesh Mishra (Accountant Member)
PUSHPA DEVI SOBHASARIA FOUNDATION,KOLKATA vs CIT(EXEMPTION), , KOLKATA
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
TAPAS KUMAR SARKAR,BARASAT, NORTH TWENTY FOUR PARGANAS vs I.T.O., WARD - 50(1),, KOLKATA
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
TAPAS KUMAR SARKAR,BARASAT, NORTH TWENTY FOUR PARGANAS vs I.T.O., WARD - 50(1),, KOLKATA
SHRI UDAYAN DAS GUPTA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
VIVEKANANDA BHABA SAMANWAY KENDRA,KOLKATA vs CIT (EXEMPTION) - 1, , KOLKATA
Shri Udayan Dasgupta (Judicial Member), Shri Rakesh Mishra (Accountant Member)
DIPAK AGARWALLA HUF,MALDA vs ITO, WARD 3(1),, MALDA
this Tribunal. The assessee has filed a petition along with an affidavit explaining the reasons for the delay. After considering the petition and the submissions made, we are satisfied that there was sufficient cause for the delay. Accordingly, the delay is condoned, and the appeal is admitted for adjudication.
PRIMULA BHANDARI,GANGTOK vs DCIT, CIRCLE 3(2),, GANGTOK
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
KAMAKSHI JUTE INDUSTRIES LTD.,KOLKATA vs D.C.I.T., CPC, BENGALURU, BENGALURU
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
