ITAT Kolkata Bench
22,216 judgments
PAMMI JAISWAL,KOLKATA vs INCOME TAX OFFICER-33(2)/KOLKATA, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
NIRMAL KUMAR ROY,KOLKATA vs I.T.O., WARD - 49(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
INCOME TAX OFFICER, KOLKATA vs NETAI BHADRA, KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
PRAVAT RANJAN GHOSH,KOLKATA vs I.T.O., WARD - 2(1), ASANSOL
Shri Duvvuru RL Reddy (Vice President)
GAJANAND AGARWAL,SIKKIM vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2), GANGTOK, SIKKIM
GAJANAND AGARWAL,SIKKIM vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2), GANGTOK, SIKKIM
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
GAJANAND AGARWAL,SIKKIM vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2), GANGTOK, SIKKIM
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
GAJANAND AGARWAL,SIKKIM vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE3(2), GANGTOK, SIKKIM
SHRI GEORGE MATHAN, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
GAJANAND AGARWAL,SIKKIM vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 3(2), GANGTOK, SIKKIM, GANGTOK
THE BHAGIRATHI COOPERATIVE MILK PRODUCERS UNION LTD., ,MURSHIDABAD vs ITO, WARD 56(3), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
THE GASPER EDUCATION SOCIETY,KOLKATA vs ITO, WARD 7(1),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER आदेश / ORDER Per George Mathan (Judicial Member)
KRISHNA PHARMA DISTRIBUTORS,KOLKATA vs ITO, WARD 22(2), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
KRISHNA PHARMA DISTRIBUTORS,KOLKATA vs ITO, WARD 22(2), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
KRISHNA PHARMA DISTRIBUTORS,KOLKATA vs ITO, WARD 22(2), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
KRISHNA PHARMA DISTRIBUTORS,KOLKATA vs ITO, WARD 22(2), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
A M FOUNDATION,KOLKATA vs ITO, WARD 1(4), EXEMPT, , KOLKATA
the finalisation of their computation of income. Since the computation of income is finalised at the time of furnishing of return of income, therefore, the trusts should be allowed to furnish Form No. 10 and Form No. 9A by the due date of furnishing their income tax return.
ITO WARD 2(1), KOLKATA, KOLKATA vs INFINITY HOUSING PROOJECTS PVT LTD, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
R.C. BOTHRA FOUNDATION,KOLKATA vs CIT(EXEMPTION),, KOKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
R. C. BOTHRA FOUNDATION,KOLKATA vs CIT (EXEMPTION), , KOLKATA
SELVEL ENKON PROJECTS,KOLKATA vs DCIT, CIRCLE 29,, KOLKATA
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
