ITAT Kolkata Bench
22,199 judgments
BLUEBELL TRADECOM LLP (SUCCESSOR OF BLUEBELL TRADECOM PVT. LTD.),KOLKATA vs ITO, WARD-2(4), KOLKATA CURRENTLY ITO, WARD-5(1), KOLKATA, KOLKATA
the Honorable ITAT and accordingly the appeal was prepared.
PRAVIN JAIN ,KOLKATA vs ITO, WARD 1(1), , JALPAIGURI
YEAKUB MONDAL,SURI, BIRBHUM vs INCOME TAX OFFICER, SURI, BIRBHUM, SURI, BIRBHUM
SHRI GEORGE MATHAN (Judicial Member)
PRADIP DUTTA,DURGAPUR vs WARD 1(3), DURGAPUR, DURGAPUR
SHRI GEORGE MATHAN (Judicial Member)
SALWEEN SECURITIES PVT LTD,INDORE vs NEAC DELHI, DELHI
the ld. Assessing Officer. The ld. Sr. DR vehemently supported the order of the ld. CIT(A).
BALAGERIA CENTRAL CO-OPERATIVE LTD.,PURBA MEDINIPUR vs ACIT CIRCLE-27(1), HALDIA
SHRI GEORGE MATHAN (Judicial Member)
M/S. ANKIT METAL & POWER LTD.,KOLKATA vs D.C.I.T., CC - 3(3), KOLKATA, KOLKATA
us in both the appeals.5. In the result, both appeals of the assessee are dismissed.
M/S ANKIT METAL & POWER LTD.,KOLKATA vs DCIT, CC-3(3), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
NOPANY FOUNDATION ,KOLKATA vs ITO, WARD 1(1), EXEMPTION, , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
SOUMYA PAUL,KOLKATA vs ITO, WARD 37(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
DUNIGRAM JANA KALYAN SAMITY ,BIRBHUM vs DCIT/CPC, BENGALORE
SHRI GEORGE MATHAN (Judicial Member)
DHANMAN JEWELLS PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(1),, KOLKATA
the ITAT with the following grounds: “1. That the impugned order passed by the Ld. Commissioner of Income Tax (Appeals), NFAC dismissing the appeal of the Appellant Assessee Company is against law and facts of the case without allowing proper and reasonable opportunity of hearing violating the principles of natural justice.
DIPIKA DE,KOLKATA vs ITO, WARD 24(1), , KOLKATA
the Ld. AO.
INDRAVATI DEVI BAGRODIA CHARITABLE TRUST,KOLKATA vs I.T.O., WARD - 1.1, EXEMPTION, KOLKATA
BIPRAJIT DEB,COOCHBEHAR vs ITO, WARD 2(1), , COOCHBEHAR
the end of relevant assessment year no Notice u/s 142(1) could have been issued by the A.O. calling for the return of income as per the provision of Sec. 142(1)(1) of the Act.
NAVODAYA, HARIPADA SAHITYA MANDIR,PURULIA vs ITO, WARD 3(1),, ASANSOL
SHRI GEORGE MATHAN (Judicial Member)
HIFILL TRACON PVT. LTD., ,KOLKATA vs DCIT, CC 4(1), , KOLKATA
HIFILL TRACON PVT. LTD., ,KOLKATA vs DCIT, CC 4(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
OBOLOMBON SOCIAL WELFARE ASSOCIATION,WEST MIDNAPORE vs CIT (EXEMPTION), KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
OBOLOMBON SOCIAL WELFARE ASSOCIATION,WEST MIDNAPORE vs CIT (EXEMPTION), KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
