ITAT Kolkata Bench
22,199 judgments
PRASANNA KUMAR ROY HUF,NORTH TWENTY FOUR PARGANAS vs NATIONAL FACELESS ASSESSMENT CENTRE,, NEW DELHI
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
PAKEZAH FISH CO,HOWRAH vs ADDL / JCIT (APPEALS)-7, MUMBAI PRESENT JAO, INCOME TAX OFFICER, WARD-47(2), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
JAYNTA KUMAR MAITRA,SARENGABAD BUDGE BUDGE vs INCOME TAX OFFICER , KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
SRI SUBRATA BANIK,KOLKATA vs DCIT, CC 1(2), , KOLKATA
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra, Accountant Member] I.T.A. No. 1034/Kol/2025 Assessment Year: 2011-12 Shri Subrata Banik Vs. DCIT, CC-1(2), Kolkata (PAN: AECPB 8509 В) Appellant / (अपीलार्थी) Respondent / प्रत्यर्थी Date of Hearing / सुनवाई की तिथि 25.06.2025 Date of Pronouncement/ आदेश उद्घोषणा की तिथि 03.07.2025 For the assessee / निर्धारिती की ओर से Shri S. Jhajharia, AR For the revenue / राजस्व की ओर से Shri S. B. Chakraborthy, Addl. CIT Sr. DR ORDER / आद
M/S. ABHIMAN DISTRIBUTOR PVT. LTD.,,KOLKATA vs ITO, WARD - 13(1), KOLKATA
us, the Learned AR pointed out the chronology of events through detailed submissions filed for the purpose of assisting the Bench. He reiterated the fact that ultimately the notice under Section 148 of the Act was issued beyond the time prescribed for issuing such notice. 2.2 The Learned DR relied on the orders of authorities below.
HIRANMOY BHATTACHERJEE,KOLKATA vs ITO, WARD 52(2), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
DCIT, CENTRAL CIRCLE, 1-(4), KOLKATA, KOLKATA vs KKALPANA INDUSTRIES INDIA LIMITED, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
AMIT MEHTA,KOLKATA vs D.C.I.T., CIRCLE - 32, , KOLKATA
the Ld. CIT(A) due to the fact that there was some communication gap between the assessee and his tax counsel. The Ld. AR prayed that they may be given an opportunity to present the facts before either the Ld. CIT(A), or the Ld. AO since even at the level of the Ld. AO the compliance could not be made to the fullest extent possible.
SAMPAT MAL PARAKH,KOLKATA vs I.T.O., WARD - 6(3), KOLKATA
SELWELL PROTEIN FOOD P. LTD.,KOLKATA vs I.T.O., WARD - 7(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member)
GOURI SHANKAR GOYAL,SILIGURI vs A.C.I.T., CIRCLE - 1, SILIGURI, SILIGURI
SHRI GEORGE MATHAN (Judicial Member)
R.R. DEVELOPERS,PAASCHIM BARDHAMAN vs I.T.O., WARD - 1(1), DURGAPUR, DURGAPUR
SHRI GEORGE MATHAN (Judicial Member)
SOMNATH DASBISWS, KOLKATA vs LYKIS LIMITED, KOLKAAT
the Hon'ble ITAT due to (1) the order was passed and uploaded in ITBA system but it come to notice after 3-4 months (2) as online submission is a new thing to us, we were unaware of it, therefore it attributed to delay of some days, (3) non availability of assessment record. For the reasons stated above, a delay of two hundred sixty four (264) days in filing appeal against the order of the Ld. CIT(A) is occurred which may kindly be condoned.
SEEMA SUREKA,KOLKATA vs DCIT, CENTRAL CIR-3(3), KOLKATA
SUDHA SUREKA,KOLKATA vs DCIT, CENTRAL CIR-3(3), KOLKATA
SATYAM SUREKA,KOLKATA vs DCIT, CENTRAL CIR-3(3), KOLKATA
ASSISTANT COMMISSIONER OF INCOME, CENTRAL CIRCLE - 4(10, KOLKATA, KOLKATA vs SRI BALAJI MINERALS PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 4(1), KOLKATA, KOLKATA vs SRI BALAJI MINERALS PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 4(1), KOLKATA, KOLKATA vs SRI BALAJI MINERALS PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
MEHANATI KISHAN S K U S LTD.,GHATAL, PASCHIM MEDINIPORE vs I.T.O., WARD - 38(1),, MIDNAPUR
SHRI GEORGE MATHAN (Judicial Member)
