ITAT Kolkata Bench
22,243 judgments
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)
BPO SOLUTIONS PRIVATE LIMITED (SUCCESSOR TO M/S. ARCEE FINVEST LIMITED),KOLKATA vs DCIT, CIRCLE 1(1), , KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
BHAKTIPADA KUNDU,KOLKATA vs D.C.I.T., CIRCLE - 61,, KOLKATA
him would fall only against an order of AO and not any order passed by another CIT(A). On this ground, the appeal of the assessee has been rejected through the impugned order.
M/S. SUBASH KUMAR AGARWAL ,HOWRAH vs ITO, WARD 48(4), , KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHIVAYAJNA SAMITY ,COOCH BEHAR vs CIT (EXEMPTION), , KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHIVAYAJNA SAMITY,COOCH BEHAR vs CIT (EXEMPTIONS), , KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
THE BECAN INDIA FOUNDATION TRUST,MURSHIDABAD vs CIT (EXEMPTION),, KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
THE BECAN INDIA FOUNDATION TRUST,MURSHIDABAD vs CIT (EXEMPTION),, KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
VIKRAM KASERA,KOLKATA vs DCIT, CIRCLE 61,, KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rakesh Mishra (Accountant Member)
SILIGURI HEIGHTS PVT LTD,SILIGURI vs ITO, WARD-1(3),, SILIGURI
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
CHITRAGUPTA SALES & SERVICES PVT. LTD.,KOLKATA vs CIT(A), KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi, Accountant Member I.T.A. No. 127/KOL/2025 Assessment Year: 2017-2018 Chitragupta Sales & Services Pvt. Ltd.,......Appellant 39, Shree Centre, Kali Krishna Tagore Street, Kolkata-700007 [PAN:AACCC4454B] -Vs.- Commissioner of Income Tax (Appeals),....Respondent Kolkata-27, 110, Shanti Pally, Aayakar Bhawan Poorva, Kolkata-700107 Appearances by: None, appeared on behalf of the assessee Shri Subhro Das, Addl. CIT, Sr. D.R., appear
SUJATA MAKHAL,HOWRAH vs ITO, WARD - 47(1), KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
RITIKA JALAN,KOLKATA vs ITO, WARD 43(5), KOLKATA
the First Appellate Authority where also he did not file any submissions or details to as many as 7 to 8 opportunities given to him. Thereafter, the Ld. CIT(A) confirmed the action of Ld. AO.
IMRAN SHARIF,KOLKATA vs ITO, WARD 13(2),, KOLKATA
the Ld. CIT(A). The Ld. AR pointed out paras 2 to 4 on page 2 of the impugned order in this regard. We find that through the impugned order, the assessee's appeal has been dismissed in limine. During the course of submissions, the Ld. AR pointed out that there were two sets of appeals before the CIT(A) in which one was filed online and the other was being considered in physical form. In fact, the Ld. AR also placed on record a remand report dated 29.04.2019 called for by the CIT(A) in this
KANTA DEPURA,KOLKATA WEST BENGAL vs I.T.O., WARD - 36(6), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
