ITAT Kolkata Bench
22,230 judgments
SINHAL CORPORATION PVT. LTD.,,KOLKATA vs ITO, WARD 9(4), , KOLKATA
SHRI DUVVURU RL REDDY (Vice President)
DCIT, CC-1(4), KOLKATA, KOLKATA vs KKALPANA INDUSTRIES INDIA LIMITED, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER आयकर अपील सं/ITA No.452/KOL/2025 (निर्धारण वर्ष / Assessment Year : 2016-2017) | DCIT, CC-1(4), Kolkata | Vs | Kkalpana Industries India Ltd. | | | 2B, Pretoria Street, Middleton Row, Kolkata-700071 | | | PAN No. : AABCK 2239 D | (अपीलार्थी / Appellant) | .. | (प्रत्यर्थी / Respondent) | निर्धारती की ओर से / Assessee by | : | Shri S.K.Tulsiyan, Advocate, Ms. Puja Somani, CA | राजस्व की ओर से /Revenue by | : | Shri
GURUPADA MAJI,PURULIA vs ADDL. C.I.T., CENTRAL RANGE - 2,, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
GURUPADA MAJI,PURULIA vs ADDL. C.I.T., CENTRAL RANGE - 2,, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
GURUPADA MAJI,PURULIA vs ADDL. C.I.T., CENTRAL RANGE - 2,, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
AMIT KUMAR SEN,HOOGHLY vs ACIT, CIRCLE 23(1), , HOOGHLY
the tribunal, which reads as under :-
GURUPADA MAJI,PURULIA vs ADDL. CIT, CENTRAL RANGE - 2,, KOLKATA
the CIT(A). The appellant contends that until the quantum addition is finalized, the penalty imposed on the same ground is premature and unjustified.
DISHARI SOCIAL WELFARE AND DEVELOPMENT TRUST,DUBRAJPUR vs CIT(EXEMPTION), KOLKATA
IQ CITY KNOWLEDGE AND HEALTH CAMPUS,KOLKATA vs CIT (EXMPTION), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
JOGMAYA CONSTRUCTION COMPANY,KOLKATA vs ITO, WARD 37(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SERI MULTIPLE ASSET INVESTMENT,KOLKATA vs ACIT, CIR-29, KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
PRAMOD LAKRA, DCIT CIRCLE 11.1, KOLKATA, KOLKATA vs PHILIPS INDIA LTD, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
D.C.I.T., CIRCLE-11(1), KOLKATA, KOLKATA vs PHILIPS INDIA LIMITED, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
D.C.I.T., CIRCLE-11(1), KOLKATA, KOLKATA vs PHILIPS INDIA LIMITED, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DCIT CIRCLE-5(1), KOLKATA vs S K SARAWAGI AND COMPANY PVT LTD, KOLKATA
DCIT, CIRCLE-5(1), KOLKATA vs S K SARAWAGI AND COMPANY PRIVATE LIMITED, KOLKATA
the O/o PCIT-2, Kolkata | | 23.01.2024 | Certificate of filing 2nd appeal was received from the O/o Pr. CIT-2, Kolkata | | 24.01.2024 | Necessary hardcopies of documents/ paper/ details required for filing 2nd Appeal before the Hon'ble ITAT, Kolkata were collected and prepared. | | 25.01.2024 | 2nd Appeal was filed |
DIGVIJAY FINLEASE LTD.,KOLKATA vs A.C.I.T., CIRCLE - 5(1), KOLKATA, KOLKATA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
WELSOME FINANCE PVT. LTD., ,KOLKATA vs ITO, WARD 6(4), , KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
SANJOY KUMAR GHOSH,BURDWAN vs ITO, WARD 1(4), , BURDWAN
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
ASOKE KUMAR DHAR,SOUTH TWENTY FOUR PARGANAS vs DCIT, CIRCLE 32, , KOLKATA
the Hon'ble Tribunal and handed over him all the relevant documents on 10.04.2025. d) That the office of the said counsel prepared the appeal and finally filed on 15.04.2025 with a delay of around 365 days. e) Thus, there is a reasonable cause for not filing appeal within time and it is humbly prayed that the delay of around 365 days may please be condoned and the case of your petitioner be heard on merit. In the circumstances, your petitioner prays that the delay in filing appeal before th
