ITAT Kolkata Bench
22,193 judgments
A.C.I.T., CC - 3(3), KOLKATA vs PAWANPUTRA ADVERTISING PRIVATE LIMITED, KOLKATA
A.C.I.T., CC - 3(3), KOLKATA vs PAWANPUTRA ADVERTISING PRIVATE LIMITED, KOLKATA
A.C.I.T., CC - 3(3), KOLKATA vs PAWANPUTRA ADVERTISING PRIVATE LIMITED, KOLKATA
A.C.I.T., CC - 3(3), KOLKATA vs PAWANPUTRA ADVERTISING PRIVATE LIMITED, KOLKATA
A.C.I.T., CC - 3(3), KOLKATA vs PAWANPUTRA ADVERTISING PRIVATE LIMITED, KOLKATA
KANCHENJUNGA DISTILLERIES & LIQUORS,SOUTH SIKKIM vs DCIT, CIRCLE 3(2), , GANGTOK
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
HITESH TRADING COMPANY,KOLKATA vs ITO, WARD 34(3), , KOLKATA
arriving at an estimation of GP to the extent of 5%. Also, the Ld. AO has not rejected the books of accounts before making the impugned addition. 1.2 The assessee carried this matter in appeal where also he could not succeed on the ground of a cryptic finding in para 6.4 of the impugned order to the extent that the assessee should have presented better documents and should have established his claim on the basis of comparable GP of similar enterprises.1.3 Further aggrieved, the assessee has
KRISHNA KUMAR KEDIA ,KOLKATA vs ITO, WARD 30(1), , KOLKATA
RAJ KUMAR GOENKA,KOLKATA vs DCIT, CIRCLE 11(1),, KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ELA BERA,KOLKATA vs ITO, WARD - 44(1), , KOLKATA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAJESH KUMAR (Accountant Member)
JCIT (IN SITU), CIRCLE-1(1), KOLKATA, KOLKATA vs THE PEERLESS GENERAL FINANCE AND INVESTMENT COMPANY LIMITED, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
DCIT,CC-4(4),KOLKATA, KOLKATA vs HEMRAJ INDUSTRIES PRIVATE LIMITED, KOLKATA
CLINISYS (INDIA) PRIVATE LIMITED,KOLKATA vs DCIT, CIRCLE 1(1), , KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
DR. LAXMI AGARWAL,,KOLKATA vs A.C.I.T., CIRCLE - 22,, KOLKATA
ASSOCIATION FOR DEVELOPMENT OF HUMAN AND COMMUNITY REBUILDING,KOLKATA vs CIT(EXEMPTION),, KOLKATA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAJESH KUMAR (Accountant Member)
KUSHAL SENGUPTA,KOLKATA vs ITO, WARD 25(1), , KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
BANGIYA SANGIT PARISHAD,HOWRAH vs I.T.O., WARD - 29(1) , KOLKATA
KAMDHENU UDYOG PVT. LTD.,KOLKATA. vs A.C.I.T., CIRCLE - 12(1), KOLKATA
SHRI RAJESH KUMAR, AM AND SHRIPRADIP KUMAR CHOUBEY (Judicial Member)
JAYDEB PAL,NORTH TWENTY FOUR PARGANAS vs ITO, WARD 49(1), , KOLKATA
the Id. CIT(A) during the course of appellate proceedings, resulting into dismissal of the appeal of the assessee. However, Id. counsel for the assessee submitted that there are certain details and information as required by the Assessing Officer could not be furnished before him. Therefore, the assessee may be given one more opportunity to furnish the relevant documents before the Assessing Officer to substantiate his case.
M/S. HARDEV CONSTRUCTION PVT. LTD., ,KOLKATA vs DCIT, CIRCLE 11(1), , KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
