ITAT Kolkata Bench

SANTLAL ENTERPRISE,SILIGURI vs ITO, WARD 1(1), , SILIGURI

INCOME TAX OFFICER, WARD-9(1), KOLKATA, KOLKATA vs S G S FASHION PRIVATE LIMITED, KOLKATA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

SAMPA MAJHI,KALYANI, NADIA vs I.T.O., WARD - 41(1), , NADIA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

ACIT, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs SUMANGAL JEWELS PRIVATE LIMITED, KOLKATA

INCOME TAX OFFICER, WARD-2(1), KOLKATA, KOLKATA vs RAJ TRIMURTI INFRAPROJECTS PRIVATE LIMITED, KOLKATA

SUNIL BHAGAT,,KALIMPONG vs I.T.O., WARD - 3(1),, GANGTOK

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

GAUTAM KUMAR SADHU,HOOGHLY vs A.C.I.T., CIRCLE - 24(1),, HOOGHLY

SHRI RAJESH KUMAR (Accountant Member)

WELCOME DISTILLERIES PRIVATE LIMITED,BILASPUR, CHHATTISGARH vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(2), KOLKATA, KOLKATA, WEST BENGAL

the Bench that in all these appeals the learned CIT(A) has passed ex-parte orders without deciding the issue on merits. The Ld. Counsel for the assessee submitted that on the date appointed by the learned CIT(A) for hearing, the assessee moved an adjournment application/request before the appellate authority to allow some time to furnish the reply, however, instead of granting the adjournment, the learned CIT(A) passed the appellate order dismissing the appeal in limine. The learned Authori

WELCOME DISTILLERIES PRIVATE LIMITED,CHHATTISGARH vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), KOLKATA, KOLKATA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

WELCOME DISTILLERIES PRIVATE LIMITED,CHHATTISGARH vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(2), KOLKATA, KOLKATA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

WELCOME DISTILLERIES PRIVATE LIMITED,CHHATTISGARH vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 2(2), KOLKATA, KOLKATA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

PADMINI RETAILERS PRIVATE LTD.,,KOLKATA vs ITO, WARD 10(2),, KOLKATA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs RAJESH AUTO MERCHANDISE PRIVATE LIMITED, KOLKATA

SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

PROMISING EXPORTS PVT. LTD.,,KOLKATA vs DCIT, CIRCLE 11(1),, KOLKATA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

M/S. PARAMA CONSTRUCTION PVT. LTD.,DURGAPUR vs I.T.O., WARD-2(3),, DURGAPUR

the learned AO within the time allowed u/s 148 of the Act and the assessment was framed u/s 144/147 of the Act. The learned AO made an addition of ₹2,35,00,000/- on account of unexplained cash credit u/s 68 of the Act in respect of share application money/ share premium received by the assessee though the learned AO computed the income by taking the return as per the return of income filed on 21.12.2016, wherein the assessee declared ₹77,316/- and then added ₹2,35,00,000/-. However, no noti

A.H. CHEMICALS PVT. LTD., ,KOLKATA vs DCIT, CIRCLE 10(1), , KOLKATA

SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)

CHINMOY MONDAL,BURDWAN vs ACIT, CIRCLE 1, , BURDWAN

SUNIL SINGH,KOLKATA vs I.T.O., WARD - 30(1),, KOLKATA

SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)

SUMANGAL JEWELS P. LTD.,KOLKATA vs D.C.I.T., CC- 4(3), KOLKATA

DCIT, CENTRAL CIRCLE - 4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs UMA VINIMAY PRIVATE LIMITED, MIDDLETON STREET