ITAT Kolkata Bench
22,199 judgments
ACIT, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs ARISTRO CAPITAL MARKETS LIMITED, KOLKATA
ACIT, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs ARISTRO CAPITAL MARKETS LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
NOVA VYAPAAR PVT. LTD.,,NADIA vs ACIT, CIRCLE 41, , NADIA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2(3), KOLKATA, AAYAKAR BHAWAN POORVA vs DAILMER INDUSTRIES PRIVATE LIMITED, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
M/S. BATA INDIA LTD., ,KOLKATA vs DDIT, CPC, , BENGALURU
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MOHAMMED GYASUDDIN ,KOLKATA vs ITO, WARD 30(2), , KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
BENGAL GHG DEVELOPERS PVT. LTD.,KOLKATA vs I.T.O., WARD - 5(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
BENGAL GHG DEVELOPERS PVT. LTD.,KOLKATA vs I.T.O., WARD - 5(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, CIRCLE-34, KOLKATA vs VINOD KUMAR LAHOTI, KOKATA
the Ld. CIT(A) wherein the appeal of the assessee has been partly allowed as the addition made under Section 69C of the Act has been deleted.
SALARPURIA PROPERTIES PVT. LTD.,KOLKATA vs D.C.I.T., CENTRAL CIRCLE - 1(2), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 1986/Kol/2024 Assessment Year: 2012-13 Salarpuria Properties Pvt. Ltd. Vs. DCIT, Central Circle-1(2), Kolkata (PAN: AAGCS 8492 P) Appellant / (अपीलार्थी) Respondent / प्रत्यर्थी Date of Hearing / सुनवाई 21.07.2025 की तिथि Date of Pronouncement/ 25.07.2025 आदेश उद्घोषणा की तिथि For the assessee / Shri S. Jhajharia, AR निर्धारिती की ओर से For the revenue / राजस्व Shri Abhijit Adhikari, JCIT, Sr. D.R
SAYED SOFICK ALI,KOLKATA vs ITO, WARD 3(3), MALDA
Shri Duvvuru RL Reddy (Vice President)
RAJ KUMAR AGARWAL,KOLKATA vs DCIT, CC 4(1),, KOLKATA
RAJ KUMAR AGARWAL ,KOLKATA vs DCIT, CC 4(1), , KOLKATA
RAJ KUMAR AGARWAL,KOLKATA vs DCIT, CC 4(1), , KOLKATA
CHIRANJIT KARMAKAR,MANDALPUR,JAMURIA vs ITO, WARD - 1(1), ASANSOL
SHRI GEORGE MATHAN (Judicial Member)
ELCON ESTATE PVT. LTD., ,HOWRAH vs ITO, WARD 13(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
ISDEC INDIA PRIVATE LIMITED,MILKHIRAM MARKET, SAKCHI, JAMSHEDPUR vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 1(1), KOLKATA, AAYAKAR BHAWAN, CHOWRINGHEE SQUARE
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
OMPRAKASH DARUKA,RANIGANJ vs ITO, WARD 3(1), , ASANSOL
SHRI GEORGE MATHAN (Judicial Member)
SANMOY RAY,HOOGHLY vs INCOME TAX OFFICER 24(2), HOOHGHLY
us, the Ld. AR argued that the filing of Form 67 within the stipulated time was a directory provision and not mandatory. It was averred that the US-India DTAA would come to the rescue of the assessee in this regard. 2.1 The Ld. DR relied on the orders of authorities below.
M/S. SOFTZONE TECHPARK PVT. LTD.,,KOLKATA vs ACIT, CIRCLE 1(1), , KOLKATA
passing order under Section 143(1), the AO is directed to obtain necessary details from the appellant to decide the merits of the case in the light of above discussion and pass necessary order after providing sufficient opportunities of being heard under Section 154 on suomotto. The appellant may furnish all the details as requested by AO for passing order under Section 154. For statistical purpose, this ground is treated as allowed.”
