ITAT Kolkata Bench
22,199 judgments
DIPAK KUMAR NAYAK,DARJEELING vs I.T.O., WARD - 1(3), DARJEELING
SHRI GEORGE MATHAN (Judicial Member)
DIPAK KUMAR NAYAK,DARJEELING vs I.T.O., WARD - 1(3), , SILIGURI
SHRI GEORGE MATHAN (Judicial Member)
DIPAK KUMAR NAYAK,DARJEELING vs I.T.O., WARD - 1(3), SILIGURI
SHRI GEORGE MATHAN (Judicial Member)
REKHA RANI GUPTA,BURDWAN (EAST) vs I.T.O., WARD - 1(1), BURDWAN, BURDWAN
SHRI GEORGE MATHAN (Judicial Member)
KARTICK MALLICK,BANKURA vs ITO, WARD 3(1),, BANKURA
SHRI GEORGE MATHAN (Judicial Member)
BROADWAY CHARITABLE TRUST,,NADIA vs I.T.O., WARD - 1(2) (EXEMPTION), KOLKATA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
CHIRANABIN,HOWRAH vs C.I.T.(EXEMPTION),, KOLKATA
Income Tax Appellate Tribunal, Kolkata against the order of the Ld. Commissioner of Income Tax (Exemptions) / Kolkata, rejection the approval of exemption under clause (iii) of second proviso to sub-section (5) of Section 80G of the Income Tax Act, 1961.
SHYAMA SHREE,ASANSOL vs I.T.O., WARD - 1(1),, ASANSOL
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ANKIT AGARWAL,BARAKAR, WEST BURDWAN vs I.T.O., WARD - 1(1),, ASANSOL
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
CHAIR LITERARY TRUST,,UKHRA, PASCHIM BARDHAMAN vs I.T.O., WARD - 2(1), EXEMPTION,, DURGAPUR
the AO during the assessment proceedings. Hence, the appellants ground to consider it as an AOP/BOI rather than Trust during the appellate proceedings is not considered and hence dismissed.
AKASH JAIN,KOLKATA vs ITO, WARD 32(1), , KOLKATA
the Ld. CIT(A), NFAC on 08.11.2022 against order dated 24.12.2019 u/s 144/263.
AKASH JAIN,KOLKATA vs ITO, WARD 32(1), , KOLKATA
the Ld. CIT(A), NFAC on 08.11.2022 against order dated 24.12.2019 u/s 144/263.
GLOBAL ENVIRONMENT RESEARCH FOUNDATION,NADIA vs CIT (EXEMPTION), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHREE RUKMINI INTERNATIONAL,KOLKATA vs ITO,WARD-44(2), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
RAJYADHARPARA CHANDPUR SAMABAY KRISHI UNNAYAN SAMITY LIMITED,PURBA BARDHAMAN vs ITO, WARD - 2(4), BURDWAN
SHRI GEORGE MATHAN (Judicial Member)
PRAMOD LAKRA, DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 11(1), KOLKATA, KOLKATA vs M/S. AMICUS HEALTHCARE SERVICES & SOLUTIONS PVT. LTD. , KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
MECONS COMMOTRADE PRIVATE LIMITED,KOLKATA, WEST BENGAL vs ITO, WARD 4(2), KOL, KOLKATA, WEST BENGAL
SHRI GEORGE MATHAN (Judicial Member)
SUBHRA SANTI SINHA,MURSHIDABAD vs I.T.O., WARD - 42(1),, MURSHIDABAD
the Assessing Officer in its entirety. It was the submission that the Id. CIT(A) without affording sufficient opportunity has dismissed the appeal of the assessee. It was also submitted that the assessee may be given one more opportunity to represent its case before the Id. AO, so that the assessee could be able to provide the details to substantiate its case for the year under consideration before the Id.AO.
GREAT EASTERN RETAIL PVT. LTD.,KOLKATA vs D.C.I.T., CIRCLE - 5(1),, KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
BLUEBELL TRADECOM LLP (SUCCESSOR OF BLUEBELL TRADECOM PVT. LTD.),KOLKATA vs I.T.O., WARD-1(1) NOW I.T.O., WARD-5(1), KOLKATA, KOLKATA
the Honorable ITAT and accordingly the appeal was prepared.
