ITAT Kolkata Bench
22,199 judgments
ANUP NAYAK,ASANSOL vs COMMISSIONER OF INCOME TAX (APPEAL), DELHI
Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)
VIKASH BAFNA,KOLKATA vs I.T.O., WARD - 30(4), KOLKATA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
UNITED BANK OF INDIA,KOLKATA vs DCIT, LTU, CIRCLE - 1, KOLKATA, KOLKATA
the ITAT. The grounds may be extracted for reference:
DCIT/ACIT, LTU - 1, KOLKATA, KOLKATA vs M/S. UNITED BANK OF INDIA, KOLKATA
the ITAT. The grounds may be extracted for reference:
ACIT, CIRCLE - 2(1), KOLKATA , KOLKATA vs M/S. BATA INDIA LTD., KOLKATA
the Hon'ble Income Tax Appellate Tribunal, Kolkata in ITA No. 1844/Kol/2017 for the assessment year 2009-10;
MADAPPA FAMILY TRUST,KOLKATA vs ITO, WARD 33(2), , KOLKATA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAJESH KUMAR (Accountant Member)
DEVNADI ADVISORY PRIVATE LIMITED,HOWRAH vs ITO, WARD 13(1),, KOLKATA
the Ld. CIT(A) wherein the appeal of the assessee has been dismissed as it has been filed after a delay of 172 days and there was no sufficient cause has been shown.
MD PARWEZ KHAN,KOLKATA vs ITO, WARD 40(3), KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
KAILAS REGENCY PRIVATE LIMITED,KOLKATA vs ITO, WARD 12(3), , KOLKATA
Shri Duvvuru RL Reddy (Vice President)
KAUSHALYA SUPPLIERS PRIVATE LIMITED,KOLKATA vs I.T.O., WARD 7(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
MANAKSIA LIMITED,KOLKATA vs DCIT, CIRCLE 4(1), , KOLKATA
GMS ALUMNI,SILIGURI vs CIT(EXEMPTION), , KOLKATA
us.3. The Ld. AR has only prayed that appeal of the assessee be restored to the file of Ld. CIT(E) for fresh consideration with a liberty to the assessee to file necessary documents.4. The Ld. DR did not raise any objection.
FARHAN AHMED,KOLKATA vs I.T.O., WARD - 31(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
M/S. VEDIKA CREDIT CAPITAL LTD., ,RANCHI vs ITO, CIRCLE 7(1),, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
BINOD MOKTAN,KALIMPONG vs ITO, WARD-3(4), KALIMPONG
Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)
JASWANT SINGH,KOLKATA vs ITO, WARD 29(2),, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
BRILLANT VINCOM LLP (SUCCESSOR OF BRILLANT VINCOM PVT. LTD.,),KOLKATA vs ITO, WARD 37(1), KOLKATA
IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA श्री प्रदीप कुमार चौबे, न्यायिक सदस्य एवं श्री संजय अवस्थी, लेखा सटस्य के समक्ष [BeforeShri Pradip Kumar Choubey (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
INDRAJIT GHOSH,HOOGHLY vs ITO, WARD 23(3), CHINSURAH, HOOGHLY
Shri Duvvuru RL Reddy (Vice President)
BITUSH AND RAJIB CONSTRUCTION PRIVATE LIMITED,NADIA vs ADDL/JCIT (A)-1 , VADODARA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
AMRITA JHUNJHUNWALA, L/H OF SAKET KHAITAN (SINCE DECEASED),KOLKATA vs ACIT, CENTRAL CIRCLE 3(4), KOLKATA
the Ld. CIT(A) wherein the appeal was disposed off on the ground that appeal has been filed against the order passed u/s 154 of the Act though the grounds of appeal has been taken against the order passed u/s 143(3) of the act.
