ITAT Kolkata Bench

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

ARNAB DAS,KOLKATA vs ITO, WARD 46(1), , KOLKATA

the Ld. CIT(A). It was averred that the assessee filed a petition seeking condonation of said delay before the Ld. CIT(A). The Ld. AR pointed out that the reasons for seeking condonation were mentioned on page 3 of the impugned order. Thereafter, the Ld. AR stated that instead of hearing the appeal on merit the Ld. CIT(A) passed an order dismissing the appeal by not admitting the same for adjudication. The Ld. AR prayed that the assessee may be allowed an opportunity to plead his case befor

ARCHANA GHOSH,KOLKATA vs ITO , WARD - 25(1), KOLKATA

the Ld. CIT(A), the assessee did not comply to any of the notices issued fixing the case for hearing. Thereafter, the Ld. CIT(A) passed the impugned order by confirming the action of Ld. AO.

ACIT(IN-SITU), WARD-8(2), KOLKATA, KOLKATA vs SRIYASH VYAPAAR PRIVATE LIMITED, KOLKATA

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)

VIJAY SHANKAR PANDEY,KOLKATA vs WARD 33(2), KOLKATA, KOLKATA

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)

VIGOROUS COMMERCE PRIVATE LIMITED,DELHI vs ITO, WARD 10(3), , KOLKATA

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)

ARISTODIC COMMERCIAL PVT. LTD., ,KOLKATA vs ITO, WARD 1(1),, KOLKATA

the Tribunal. Therefore, he pleaded to condone the delay.

ARISTODIC COMMERCIAL PVT. LTD.,,KOLKATA vs ITO, WARD 1(1), , KOLKATA

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)

CYRUS MERCHANDISE PVT. LTD.,KOLKATA vs I.T.O., WARD-11(2)., KOLKATA

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)

CYRUS MERCHANDISE PVT. LTD.,KOLKATA vs I.T.O., WARD - 11(2), KOLKATA

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)

BHAWNA,ENGLISH BAZAR, MALDA vs I.T.O., WARD - 3(1),, MALDA

the Hon'ble Income Tax Appellate Tribunal, Kolkata;

BAHALNAGAR S.K.U.S. LIMITED,JANGIPUR, MURSHIDABAD vs I.T.O., WARD - 42(1),, MURSHIDABAD

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)

KAVERI MULTIPURPOSE ARTICLES PVT. LTD.,KOLKATA vs I.T.O., WARD - 7(3), KOLKATA

SHRI DUVVURU RL REDDY (Vice President)

HIJALBERIA CHATRADARI S.K.U.S. LTD.,,EAST MIDNAPORE vs ITO, WARD 27(3), HALDIA, , MIDNAPUR

SHRI DUVVURU RL REDDY (Vice President)