ITAT Kolkata Bench

M/S. WINDAMERE HOTEL PVT. LTD.,,DARJEELING vs ACIT, CIRCLE 3(1),, SILIGURI

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

ASHRAMA PRAKTAN CHHATRA SANGHA,NARENDRAPUR vs CIT(EXEMPTIONS),, KOLKATA

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

ASHRAMA PRAKTAN CHHATRA SANGHA,NARENDRAPUR vs CIT(EXEMPTIONS),, KOLKATA

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

DCIT, CIRCLE - 5(1), KOLKATA, KOLKATA vs PUFFCO DISTRIBUTORS PVT LTD, KOLKATA

the Id. CIT(A), wherein the appeal of the assessee has been allowed and the Id.CIT(A) had directed to delete the addition of Rs.97 lakhs.4. Being aggrieved and dissatisfied with the order of the Id. CIT(A), the revenue is in appeal before the Tribunal by taking following grounds :- 1. Whether on facts and circumstances of the case and in law, the Ld CIT(A) erred in fact in holding that the A.O. has not brought anything on record which shows hat the appellant routed its own unaccounted money

PRAVEEN KUMAR PATWA HUF,HOWRAH vs ITO, WARD-47(2), KOLKATA

us submitted that in this case the AO has framed the assessment u/s 147 r.w.s 144 of the Act assessing the total income of the assessee at Rs.59,77,593/- thereby making addition u/s 68 of the Act at Rs.36,09,222/- and addition made u/s 69C of the Act at Rs.1,80,461/-. In appeal, the Ld. CIT(A) dismissed the appeal of the assessee. It has also been submitted by the Ld. AR that both the authorities below have erred in not considering the fact that the notice issued u/s 148 of the Act is inval

SONTHALIA CAPITAL PRIVATE LIMITED,KOLKATA vs DCIT, CIRCLE 7(2), , KOLKATA

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

PARSAN BROTHERS,KOLKATA vs DCIT, CIRCLE 36, , KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)

REACHASIA,KOLKATA vs D.C.I.T./A.C.I.T., CIRCLE - 29,, KOLKATA

PARASPYARA COMMERCIAL PVT. LTD.,,HOWRAH vs ITO, WARD 13(1), , KOLKATA

Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)

PARIJAT COMMODITIES PRIVATE LIMITED,HAZARIBAGH vs ITO, WARD 13(3), , KOLKATA

Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)

INCOME TAX OFFICER, WARD-9(1), KOLKATA, KOLKATA vs BHUSARG MERCANTILE PRIVATE LIMITED, KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

BHABNA,KOLKATA vs CIT (EXMPTION), KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)

LILY SARKAR, LEGAL HEIR OF LATE SUDHIR CHOWDHURY,DURGAPUR vs ITO, WARD 1(2),, DURGAPUR

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

AVIRAL MARKETING PVT. LTD.,,KOLKATA vs DCIT, CIRCLE 4(1),, KOLKATA

Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)

FORUM VINIYOG PVT. LTD.,KOLKATA vs ITO, WARD-8(2), KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)

DY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(4), KOLKATA, KOLKATA vs ADARSH HEIGHTS PVT LTD, KOLKATA

this Hon'ble ITAT, Kolkata under Section 253 of the IT Act 1961.

PAHALAMPUR SAMABAY KRISHI UNNAYAN SAMITY LTD., ,HOOGHLY vs ITO, WARD 23(1), , HOOGHLY

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

INTENSIVE KHADI AND RURAL DEVELOPMENT CENTRE,KIRNAHAR vs INCOME TAX OFFICER (EXEMPTIONS), WARD 2(1), DURGAPUR, DURGAPUR

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

JCIT(IN-CITU) CIRCLE1(1),KOLKATA, KOLKATA vs THE PEERLESS GENERAL FINANCE AND INVESTMENT COMPANY LIMITED, KOLKATA

Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)

M/S. MALDA DIGAMBAR JAIN MANDIR TRUST,MALDA vs CIT (EXEMPTION), KOLKATA

SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)