ITAT Kolkata Bench
22,193 judgments
DCIT, CC-3(3), KOLKATA. , KOLKATA vs LOHARUKA INFRASTRUCTURE PVT. LTD. , KOLKATA
DCIT, CC-3(3), KOLKATA. , KOLKATA vs LOHARUKA INFRASTRUCTURE PVT. LTD. , KOLKATA
CRYSTAL MERCANTILES PRIVATE LIMITED,KOLKATA vs ITO, WARD 7(1), , KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MALAY KARJEE, INCOME TAX OFFICER, WARD-38(1), MIDNAPUR, MIDNAPUR vs KURKUTBANDHI SKUS LTD., KURKUTBANDHI
DCIT CIR-5(1), KOLKATA, KOLKATA vs DHUNSERI VENTURES LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
M/S. SARVLOK REALTORS PVT. LTD.,KOLKATA vs I.T.O., WARD - 5(1),, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DCIT, CIRCLE-1, SILIGURI, SILIGURI vs SANJAY KUMAR AGARWAL, SILIGURI
DEBASISH BANERJEE,KOLKATA vs ITO, WARD 40(1),, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
SAMRAT FINVESTORS PRIVATE LIMITED,KOLKATA vs DCIT, CENT. CIR. 4(2), , KOLKATA
the Tribunal against the order of Ld. CIT (A). It is only subsequently in the first week of May 2025, that some other taxation matter was discussed with some other counsel and he advised the assessee for filing the appeal as such immediately with condonation of delay. 03. Having considered the reasons attributable to the late filing the appeals, we are of the considered opinion that the delay is for bonafide and genuine reasons and therefore, the delay is condoned and appeals are admitted f
SAMRAT FINVESTORS PRIVATE LIMITED,KOLKATA vs DCIT, CENT. CIR. 4(2), , KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIGEORGE MATHAN (Judicial Member)
SAMRAT FINVESTORS PRIVATE LIMITED,KOLKATA vs DCIT, CENT. CIR. 4(2), , KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIGEORGE MATHAN (Judicial Member)
SAMRAT FINVESTORS PRIVATE LIMITED,KOLKATA vs ITO, WARD 5(2) (NOW DCIT, CENT.CIR. 4(2)), KOLKATA
the Tribunal against the order of Ld. CIT (A). It is only subsequently in the first week of May 2025, that some other taxation matter was discussed with some other counsel and he advised the assessee for filing the appeal as such immediately with condonation of delay.
SOLLFEGE ELECTRONICS PRIVATE LIMITED (PRESENTLY KNOWN AS SOLLFEGE ELECTRONICS LIMITED),KOLKATA vs ITO, WARD 8(2), , KOLKATA
DCIT, CC-2(3), KOLKATA, AAYAKAR BHAWAN POORVA vs MAXCAB INDUSTRIES PVT. LTD., KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs SOMANI SERVICES PRIVATE LIMITED, KOLKATA
the Hon'ble ITAT, Kolkata.
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs SOMANI SERVICES PRIVATE LIMITED, KOLKATA
the Hon'ble ITAT, Kolkata.
GOUTAM DEY,NORTH 24-PGS. vs I.T.O., WARD - 50(1),, KOLKATA
PRAVESH KUMAR JAISWAL,KOLKATA vs I.T.O., WARD - 62(1), KOLKATA, KOLKATA
SHRI SONJOY SARMA (Judicial Member)
SUMANGAL JEWELS P. LTD.,KOLKATA vs D.C.I.T., CC - 4(3), KOLKATA
RIDHI VINCOM PVT. LTD.,KOLKATA vs I.T.O., WARD - 4(1),, KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
