ITAT Kolkata Bench
22,199 judgments
SUBHANKAR GHOSH,SILIGURI vs ITO, WARD 1(2), , SILIGURI
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
CALCUTTA FRUITS COMPANY,KOLKATA vs I.T.O., WARD - 43(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
M/S. POSITIVE VYAPAAR PVT. LTD.,KOLKATA vs I.T.O., WARD - 9(1), KOLKATA
SH. GEORGE MATHAN, JUDICIAL MEMBER & SH. RAKESH MISHRA (Accountant Member)
PRIYA MANJARI TODI,KOLKATA vs INCOME TAX OFFICER, KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
ALTFORT MERCHANTS PVT. LTD., ,KOLKATA vs ITO, WARD 1(1), KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
M/S FANTASTIC FINANCIAL CONSULTANTS PVT. LTD.,KOLKATA vs ITO, WARD-9(1), KOLKATA, KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
ABHINANDAN HIGHRISE PVT. LTD.,KOLKATA vs PR. C.I.T. (CENTRAL) - 1,, KOLKATA
CHINKI TREXIM PVT. LTD.,KOLKATA vs I.T.O., WARD - 9(1),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
ANSHUL SINGH,KOLKATA vs ITO, WARD 49(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
BARJORA GRAMYA SOLOANA BABA BHUBANESWAR WELFARE SOCIETY,BARJORA vs CIT(EXEMPTION), KOLKATA
us and heard the Ld. DR. We find that in this case the assessee deserves another chance to present the requisite clarifications and required documents before the Ld. CIT(E). Accordingly, we set aside the impugned order and remand the same back to the file of Ld. CIT(E) for fresh consideration. The assessee would do well to comply with the notices issued for hearing from the office of Ld. CIT(E).
GRANT MARTIN WALSH,KOLKATA vs I.T.O., WARD-30(2), KOLKATA
the Hon'ble ITAT was beyond my control as I don't stay in India and I was never intimated or served with the copy of the order and there was complete miscommunication.
JAY SHREE TEA & INDUSTRIES LTD., ,KOLKATA vs DCIT, CIRCLE 4(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
JAY SHREE TEA & INDUSTRIES LTD., ,KOLKATA vs DCIT, CIRCLE 4(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
SOCIALIST UNITY CENTRE OF INDIA COMMUNIST,KOLKATA vs ACIT, CPC, , BENGALURU
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
KESHAVA JUTE MILLS PRIVATE LIMITED,KOLKATA vs ITO, WARD 1(1), , KOLKATA
the Id. CIT(A), who had originally vide orders dated 18.08.2022 for A.Y.2018-2019, dated 04.08.2022 for A.Ys.2019-2020 & 2020-2021, directed the AO to allow the EPF and ESI payments made before the due date of filing of the return of income after necessary verifications. It was the submission that the AO made an application u/s.154 of the Act before the Id. CIT(A), NFAC and the Id. CIT(A), NFAC vide order dated 28.01.2025 for all the three assessment years rectified his earlier orders and f
KESHAVA JUTE MILLS PRIVATE LIMITED,KOLKATA vs ITO, WARD 1(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
KESHAVA JUTE MILLS PRIVATE LIMITED,KOLKATA vs ITO, WARD 1(1), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE -2(4), KOLKATA vs M/S GD REALITY PRIVATE LIMITED, KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
RAJESHWARI IRON AND STEEL COMPANY PVT. LTD.,,KOLKATA vs DCIT, CIRCLE 1(1), , KOLKATA
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
SUMITRA DEVI AGARWAL, LEGAL HEIR OF LATE GOKUL CHAND AGARWAL,KOLKATA vs ITO, WARD 28(4), , KOLKATA
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
