ITAT Kolkata Bench
22,199 judgments
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(1), KOLKATA, KOLKATA vs VRINDA ENGINEERS PRIVATE LIMITED, KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
INTER GLOBE FINANCE LIMITED,KOLKATA vs D.C.I.T., CC - 4(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
OVERSURE AGENCIES PVT. LTD.,KOLKATA vs I.T.O., WARD - 6(3),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
BLACKBERRY PROPERTIES PVT. LTD.,KOLKATA vs INCOME TAX OFFICER, WARD-10(2), KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
LOVELY DAS,DUM DUM vs ADDL/JCIT, NASHIK
SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA (Accountant Member)
LOVELY DAS,DUM DUM vs ADDL/JCIT, NASHIK
SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA (Accountant Member)
LOVELY DAS,DUM DUM vs ADDL/JCIT, NASHIK
SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA (Accountant Member)
LOVELY DAS,DUMDUM vs ADDL/JCIT, NASHIK
SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA (Accountant Member)
TWOPIRADIAN INFOTECH PRIVATE LIMITED,KOLKATA vs ITO WARD 2(1)-KOL, KOLKATA
the Joint Commissioner (Appeals) or the Commissioner of Income Tax (Appeals) under Section 246A of the Income Tax Act, 1961, on 13/02/2024, though belatedly, vide e-Filing Acknowledgement Number: 110773970130224 for the Assessment Year 2021-22 belatedly on the grounds explained WARI the Statement of Facts and Grounds of Appeal.
TWOPIRADIAN INFOTECH PRIVATE LIMITED,KOLKATA vs ITO WARD 2(1)-KOL, KOLKATA
the Joint Commissioner (Appeals) or the Commissioner of Income Tax (Appeals) under Section 246A of the Income Tax Act, 1961, on 13/02/2024, though belatedly, vide e-Filing Acknowledgement Number: 110773970130224 for the Assessment Year 2021-22 belatedly on the grounds explained WAR the Statement of Facts and Grounds of Appeal.
TWOPIRADIAN INFOTECH PRIVATE LIMITED,KOLKATA vs ITO WARD 2(1), KOLKATA, KOLKATA
the Joint Commissioner (Appeals) or the Commissioner of Income Tax (Appeals) under Section 246A of the Income Tax Act, 1961, on 13/02/2024, though belatedly, vide e-Filing Acknowledgement Number: 110773970130224 for the Assessment Year 2021-22 belatedly on the grounds explained WARI the Statement of Facts and Grounds of Appeal.
ARINDAM CHATTERJEE,KOLKATA vs ITO, WARD 29(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
ARINDAM CHATTERJEE,KOLKATA vs ITO, WARD 29(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
ARINDAM CHATTERJEE,KOLKATA vs ITO, WARD 29(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
ARINDAM CHATTERJEE,KOLKATA vs ITO, WARD 29(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
ARINDAM CHATTERJEE,KOLKATA vs ITO, WARD 29(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
B P PROJECTS PRIVATE LIMITED,KOLKATA vs ASSESSING OFFICER, KOLKATA
MAISALI SAMABAY KRISHI UNNAYAN SAMITY LTD.,CONTAI, EAST MEDINIPORE vs I.T.O., WARD - 27(2), , HALDIA
SHRI GEORGE MATHAN (Judicial Member)
BIBHISANPUR SAMABAY KRISHI UNNAYAN SAMITY LTD.,KOLKATA vs I.T.O., WARD - 27(4), HALDIA/ WBG-W-176(3), HALDIA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
