ITAT Kolkata Bench
22,199 judgments
BARARANKUA SAMABAY KRISHI UNNAYAN SAMITY LTD.,PURBA MEDINIPUR vs I.T.O., WARD - 38(1), KOLKATA, PASCHIM MEDNIPUR
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DR. GRAHAMS HOMES, KALIMPONG,KALIMPONG vs ACIT (EXEMPT), CIRCLE 31,, KOLKATA
the Ld. CIT(A) wherein the appeal of the assessee has been dismissed by upholding that the valid audit report in form no. 10B must be filed one month prior to the due date, failure to furnish such report in prescribed form result in disentitlement of the trust from claiming exemption u/s 11 and 12 of the Act.
SURYA SEN COLONY SARADA VIDYAMANDIR PARICHALAK SAMITY,JALPAIGURI vs ITO, WARD 1(4), , JALPAIGURI
SHRI GEORGE MATHAN (Judicial Member)
SUDHIR JAISWAL,KOLKATA vs ITO, WARD 37(1),, KOLKATA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAKESH MISHRA (Accountant Member)
SULEKHA PAL,BANKURA vs ITO, WARD 3(1),, BANKURA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAKESH MISHRA (Accountant Member)
KAJLA COOPERATIVE AGRICULTURAL CREDIT SOCIETY LTD,PURBA MEDINIPUR vs DCIT, CIRCLE 27(1),, HALDIA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ARUN KUMAR DAS,KOLKATA vs INCOME TAX OFFICER 7(2)/KOLKATA, KOLKATA
the Ld. CIT(A) wherein the appeal of the assessee has been dismissed as the assessee has failed to substantiate the contention in the grounds of appeal during the appellate proceedings. 4. Being aggrieved and dissatisfied the assessee preferred an appeal before us. The Ld. A.R instead of arguing into the merit of the case has only prayed that the assessee has to give an opportunity to place documentary evidences as required by the AO by remitting the appeal of the assessee back to the file
NIRANJAN KUMAR SHARMA,HOOGHLY vs I.T.O., WARD - 23(1), HOOGHLY
the Ld. CIT(A) where also he could only partially succeed since the Ld. CIT(A) remanded the matter back to the file of Ld. AO with the direction to afford an opportunity
DEPUTY COMMISSIONER OF INCOME TAX, CC-2(3), KOLKATA, AAYAKAR BHAWAN POORVA vs KAMLANG SAW & VENEER MILLS PVT. LTD., ASSAM
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
AADARSH LADDHA, LEGAL HEIR OF KAILASH CHAND LADDHA,KOLKATA vs ITO, WARD 37(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
KESHAB UMA CHARITABLE TRUST,GANGADHARPUR vs CIT (EXEMPTIONS), KOLKATA, KOLKATA
SHRI DUVVURU RL REDDY (Vice President), SHRI RAKESH MISHRA (Accountant Member)
M/S. SAFAL COMMODEAL PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(1), KOLKATA, KOLKATA vs MULTIPLEX VYAPAAR PRIVATE LIMITED, KOLKATA
ITAT, Kolkata were collected and prepared. | | 06.12.2024 | 2nd Appeal was filed. |
BIBEKANANDA GOSWAMI,PURULIA vs I.T.O., WARD - 3(2), , PURULIA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
HARIPUR LAYALGANJ SKUS LTD.,,SOUTH TWENTY FOUR PARGANAS vs ITO, WARD 26(4), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
MARSONS TEXTILE LIMITED,HOWRAH vs ITO, WARD 11(4), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
WELKIN TELECOM INFRA PVT. LTD.,,KOLKATA vs ACIT, CIRCLE 11(1), , KOLKATA
SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)
ANIL SINGH,KOLKATA vs I.T.O., WARD - 49(1),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
SHREE SHREE RAMKRISHNA SAMITY,,SILIGURI vs CENTRALIZED PROCESSING CENTER, INCOME TAX DEPARTMENT,, BENGALURU
SHRI GEORGE MATHAN (Judicial Member)
PRAMOD LAKRA DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE -11(1), KOLKATA, KOLKATA vs NIS MANAGEMENT LIMITED, KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
