ITAT Kolkata Bench
22,199 judgments
SRI S L DUGAR CHARITABLE TRUST,KOLKATA vs ITO, WARD 1(3), EXEMPT, , KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
CHANDRA KUMAR SUREKA,KOLKATA vs DCIT, CENTRAL CIRCLE - 3(3), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SUNVIEW RETAIL PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER,WARD-5(1),KOLKATA, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
MANGALAM VINIYOG PVT. LTD.,KOLKATA vs I.T.O., WARD - 9(1), KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)
LUDLOW JUTE COMPANY LIMITED PROVIDENT FUND,KOLKATA vs A.D.I.T., CPC, BENGALURU, BENGALURU
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
UMANG WEBTECH PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(3), KOLKATA, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DURGAPUR STEEL CITY SOCIETY FOR EDUCATION ,BARDHAMAN vs ITO, WARD 2(1), EXEMPTION,, DURGAPUR
SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
M/S. ABHEEK DEALTRADE PRIVATE LIMITED,KOLKATA vs ITO, WARD 4(3), KOLKATA
SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
MOHAMMAD ALI,BURDWAN vs ITO, WARD 1(1),, DURGAPUR
CIT(A) through online and the appeal hearing notice not issued in registered e-mail. That in the months of March and April, 2025 I have received many message from department to avail VSVS, then I personally appeared before the A.O. immediately and the A.O. intimated me that the CIT(A) has been passed the appellate order. I enquired about appeal order and said to A/R. the current status of the appeal order. The said advocate has shown in I.T. Portal on 28.04.2025 and immediately said to him
TAPAS KUMAR GHOSH,MURSHIDABAD vs ITO, WARD-56(3), MURSHIDABAD, MURSHIDABAD
him. The facts regarding this issue are recorded on page 3 of the impugned order and it is clearly mentioned that the assessee has not filed any reason why the delay should be condoned and the appeal be admitted for adjudication. Thereafter, the Ld. Addl/JCIT(A) has found that u/s 249(3) of the Act good and sufficient reasons were not presented before him for condoning the delay. Thereafter, the appeal has been dismissed without any adjudication on merits.1.1 The assessee is aggrieved with
GREENZEN BIO PVT. LTD.,SILIGURI vs ADIT, CPC, BENGALURU, KOLKATA
SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
INDIA CONSTRUCTION,DIAMOND HARBOUR vs ITO, WARD - 25(1), KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
INDANE BOTTLING PLANT LOADING AND UNLOADING LABOUR COOPERATIVE SOCIETY LTD., ,DURGAPUR vs ACIT, CIRCLE 1, , DURGAPUR
him in spite of opportunities provided. Thereafter, the Ld. AO disallowed claim of Rs.50,000/- under Section 80P of the Act and also added Rs.62,53,600/- under Section 68 of the Act, pertaining to cash deposits.1.2 The assessee carried this matter before the Ld. CIT(A) where he did not comply with the notices issued fixing the case for hearing. In fact, this specific fact is recorded in para 4 at page 4 of the impugned order. Due to this non-compliance, an adverse view has been taken at the
SURAJGOVIND ESTATES PVT. LTD.,KOLKATA vs D.C.I.T., CIRCLE - 4(2), KOLKATA, KOLKATA
him and explaining relevant entries in their books of accounts. Needless to say, none of the investors appeared before the Ld. AO in response to such summons. These factors prompted the Ld. AO to make the impugned addition which duly gave credit to amounts shown against two non-resident investors viz. Ms. Pushpa Patel and Mr. Mahendra Kumar Rajivbhai Patel.
SOUTHOPEN INFRANIRMAN CONSULTANTS PRIVATE LIMITED,KOLKATA vs ITO, WARD 9(1), , KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
SANTANU ROY, ITO, WARD 10(2), KOLKATA, KOLKATA vs EMS POLYSET PRIVATE LIMITED, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
ITO, WARD 10(2), KOLKATA, KOLKATA vs EMS POLYSET PRIVATE LIMITED, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
PRICEWATERHOUSE COOPERS PVT. LTD.,KOLKATA vs D.C.I.T., CIRCLE - 1(1),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
M/S. ANADYA TECHNOLOGIES PRIVATE LIMITED,KOLKATA vs ITO, WARD 8(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
PEARL PARK BEACH RESORTS,PORT BLAIR vs I.T.O., WARD - 3(4),, PORT BLAIR
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
