ITAT Kolkata Bench
22,193 judgments
JAS EQUIPMENTS & ENGINEERS PVT. LTD.,DURGAPUR vs D.C.I.T., CIRCLE - 2,, DURGAPUR
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)
BIKAS BHALOTIA,KOLKATA vs INCOME TAX OFFICER, WARD - 37(1),, KOLKATA
SHRI DUVVURU RL REDDY (Vice President)
M/S. PINNACCLE EDUCATIONAL TRUST,SODEPUR vs DCIT, CIRCLE 1(1), EXEMPT, , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
BANSIA FOUNDATION,KOLKATA vs CIT (EXEMPTION),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MAHISHADAL VIDYASAGAR SOCIAL WELFARE SOCIETY,PURBA MEDINIPUR vs CIT EXEMPTION, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MAHISHADAL VIDYSAGAR SOCIAL WELFARE SOCIETY,PURBA MEDINIPORE vs CIT EXEMPTION, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
WESTERN COMMERCIAL CORPORATION,KOLKATA vs PCIT - 9, KOLKATA, AAYKAR BHAVAN DAKSHIN
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
RELIABLE HIDES PRIVATE LIMITED,KOLKATA vs ITO, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DIAMOND TRADECOM PRIVATE LTD.,MAHARASHTRA vs NATIONAL FACELESS APPEAL CENTRE (NFAC), DELHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHAMBHU NATH DESIGNER PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER, WARD -7(1) KOLKATA, WEST BENGAL, KOLKATA
SHRI ANIKESH BANERJEE (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHAMBHU NATH DESIGNER PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER, WARD -7(1) KOLKATA, WEST BENGAL, KOLKATA
SHRI ANIKESH BANERJEE (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ACIT, CC - 3(4), KOLKATA vs RAMESWARA INFRSTRUCTURES LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, CC - 3(4), KOLKATA vs RAMESWARA INFRASTRUCTURES LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, CC - 3(4), KOLKATA vs RAMESWARA INFRASTRUCTURES LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, CC-3(4), KOLKATA vs KHETAWAT PROPERTIES LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, CC - 3(4), KOLKATA vs KHETAWAT PROPERTIES LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, KOLKATA vs KHETAWAT PROPERTIES LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, CC - 3(4), KOLKATA vs KHETAWAT PROPERTIES LIMITED, KOLKATA
the ld. CIT(A) by taking two grounds. One is legal i.e. no addition was permissible in the absence of any incriminating material found in the course of search and the other is on merits. The ld. CIT(A) has dismissed the legal ground of the assessee but allowed the appeal of the assessee on merits.5. Being aggrieved and dissatisfied, the revenue has preferred the appeals and the assessee filed corresponding cross-objections. For the sake of convenience, ITA No.2643/Kol/2024 & corresponding C
