ITAT Kolkata Bench
22,193 judgments
ANUP MAJEE,BHAMURIA vs ACIT, CENTRAL CIRCLE 2(1), WEST BENGAL
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
BHAI BHAI CO.,SILIGURI vs I.T.O., WARD - 1(2),, SILIGURI
the ITAT with the following grounds: “1. For that the Ld. CIT(A) was not justified in confirming the addition of Rs.62,00,000/- made by the AO on account of withdrawal from bank by wrongly invoking the provisions of sec. 68 of the Act.
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs DHARMENDRA SINGH, KOLKATA
the Hon'ble ITAT received from the Office of the Pr. CIT, Central-2, Kolkata | | 26.06.2024 | Filed 2nd Appeal u/s 253 before the Hon'ble ITAT, Kolkata |
KAUSHIK MONDAL,KOLKATA vs I.T.O., WARD - 61(2), KOLKATA, KOLKATA
the Ld. CIT(A) also the assessee could not succeed as it was held that evidence was not produced to substantiate the impugned deposits as being out of gifts received.
ADITI MITRA,KOLKATA vs I.T.O., WARD - 37(3), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
INCOME TAX OFFICER, WARD-5(1), KOLKATA, KOLKATA vs EXPRESSION NOVELTIES PRIVATE LIMITED, KOLKATA
the Tribunal raising the following grounds of appeal:
RAJASTHAN INDUSTRIES LTD,KOLKATA vs DCIT, CIR. -5(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
DANIELI AND C OFFICINE MECCANICHE SPA,SOUTH DELHI vs A.C.I.T., CIRCLE - 1(1), IT, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
JCIT(OSD), CIR011(1), KOLKATA vs M/S. PHILIPS CARBON BLACK LTD. , KOLKATA
Shri Duvvuru RL Reddy (Vice President), Shri Rajesh Kumar (Accountant Member)
BEEJAY INVESTMENT AND FINANCIAL CONSULTANTS PVT. LTD., ,KOLKATA vs ITO, WARD 1(1), , KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar, Accountant Member I.T.A. No. 996/KOL/2025 Assessment Year: 2013-2014 Beejay Investment And Financial Consultants Pvt. Limited,...............Appellant 13, 2nd, 205, Bipin Behari Ganguly Street, Kolkata-700012 [PAN:AABCB0832B] -Vs.- Income Tax Officer,.....................Respondent Ward-1(1), Kolkata, Aayakar Bhawan, P-7, Chowringhee Square, Kolkata-700069 Appearances by: Shri Miraj D Shah, A.R., appeared on behalf of the assess
ARIHANT TRAVEL SOLUTION PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER 11(3), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
NIBEDITA DEB BARMA,KOLKATA vs ITO, WARD 60(2),, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
MA SHANTI AGRO FOODS PVT. LTD.,,BIRBHUM vs ACIT, CC 2(1),, KOLKATA
the Tribunal: “1. For that in view of facts and circumstances of the case, learned Commissioner of Income Tax (Appeal), NFAC erred on facts as well as in law in confirming the action of learned Assessing Officer in applying tax Rates applicable for Old Regime overlooking the fact that the assessee have opted for tax rates prescribed under Section 115BAA of the I.T. Act, 1961 1.1 For that, without prejudice to the above, the learned CIT (appeal) erred on facts as well as in law in not consid
MUKHERJEE ENTERPRISE,HOWRAH vs A.C.I.T.,CIRCLE-46, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
ACIT, CIRCLE-34, KOLKATA vs SKYBRIDGE REAL ESTATES LLP, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
DHANTERASH TRADEWING PVT. LTD.,NAVI MUMBAI vs ITO, WARD- 10(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President), Shri Rajesh Kumar (Accountant Member)
NANDINI BANDYOPADHYAY,KOLKATA vs ITO, WARD-25(1), KOLKATA
the Ld. AO so that the correct taxable income could be determined. 1.2 The Ld. DR relied on the orders of authorities below.
PRIMEROSE TRADERS PVT. LTD.,KOLKATA vs D.C.I.T., CIRCLE - 5(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ANJU NEOTIA,KOLKATA vs I.T.O., WARD - 34(1), KOLKATA, KOLKATA
your lordship that in order to buy peace and avoid unwanted litigation, I have opted to settle the instant matter by way of making a declaration under The Direct Tax Vivad Se Vishwas Scheme, 2024. Accordingly, I have filed Form 1 as prescribed under the aforesaid scheme. In response to form filed by me, the Designated Authority under which my jurisdiction is vested, has issued Form 2. A letter for withdrawal of appeal was filed before your lordship on 15.01.2025 (copy enclosed) and along wi
