ITAT Kolkata Bench
22,243 judgments
PARMESHWAR MERCHANDISE PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(1), KOLKATA
the Ld. AO.
PARMESHWAR MERCHANDISE PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(1), KOLKATA
the Ld. AO. 1.4 Before the Ld. CIT(A) also it is recorded on pages 3 and 4 of the impugned order that there was no response to the notices issued from time to time, as many as 7 times by the Ld. CIT(A), fixing the dates for hearing. Needless to say, the action of the Ld. AO was confirmed and the appeal filed by the assessee was dismissed.
AMARKANTAK INFRACON PVT. LTD.,KOLKATA vs ITO, WARD 9(1), KOLKATA
SHRI DUVVURU RL REDDY (Vice President)
ENGSER LIMITED,HOWRAH vs ITO, WARD-13(1), KOLKATA
SHRI DUVVURU RL REDDY (Vice President)
METMAGNA PROJECTS PVT. LTD.,KOLKATA vs I.T.O., WARD - 10(2), KOLKATA
the Tribunal expired on 06.07.2024.
ALPS TRADECOM LLP (CONVERTED FROM ALPS TRADECOM PVT. LTD.),KOLKATA vs ITO, WARD - 1(1), KOLKATA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
CHANDRAMA PRASAD GUPTA,KOLKATA vs I.T.O., WARD - 1(2),, KOLKATA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
GOPAL PODDER,BARASAT, NORTH 24 PARGANAS vs A.C.I.T., CIRCLE - 50(1), KOLKATA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
MAS PHARMECHEM,,NALAGARH, HIMACHAL PRADESH vs A.C.I.T., CC - 2(4),, KOLKATA
MAS PHARMECHEM,NALAGARH, HIMACHAL PRADESH vs A.C.I.T., CC - 2(4), , KOLKATA
M/S. MANOHAR DEALCOM PRIVATE LIMITED,KOLKATA vs ITO, WARD 9(1), , KOLKATA
us, the Ld. AR pointed out the chronology of event 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 Ld. DR relied on the orders of authorities below.
OPLUS STEEL AND POWER PRIVATE LIMITED (FORMERLY KNOWN AS SWATI CONCAST & POWER PRIVATE LIMITED),KOLKATA vs DCIT, CIRCLE 5(1), , KOLKATA
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
M/S. OPLUS STEEL AND POWER PRIVATE LIMITED (FORMERLY KNOWN AS M/S. SWATI CONCAST & POWER PRIVATE LIMITED),KOLKATA vs DCIT, CIRCLE 5(1),, KOLKATA
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
DCIT EXEMPTIONS CIRCLE 1(1), KOLKATA vs B P PODDAR FOUNDATION FOR EDUCATION, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
DCIT, KOLKATA vs M/S NEW CHARAN KANWAL FINANCE COMPANY PVT. LTD., KOLKATA
the Ld. CIT (A), wherein the appeal of the assessee has been allowed.
AJITNATH SUPPLIERS PVT. LTD.,KOLKATA vs INCOME TAX OFFICER, WARD-9(1),, KOLKATA
the Id. CIT(A) in the appellate proceedings. Ld. AR before us requested for one more opportunity to produce the documents before the Id.CIT(A) to substantiate its claim, to which Id. Sr. DR has no objection. Considering the prayer of the Id. AR and in the interest of justice, we restore the issues to the file of Id. CIT(A) for readjudicating the issues afresh after granting the assessee adequate opportunity of being heard, subject to a payment of cost of Rs.1,00,000/- (Rupees One Lakh only)
NALANDA GROUP OF MANAGEMENT EDUCATION,KOLKATA vs INCOME TAX OFFICER, WARD- 59(2), KOLKATA
the Ld. CIT(A) wherein the appeal of the assessee has been dismissed as the assessee failed to respond to the notices.
VIKASH AGRAWAL,KOLKATA vs ACIT, CIR. 8(2), KOLKATA
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra, Accountant Member] I.T.A. No. 708/Kol/2024 Assessment Year: 2017-18 Vikash Agarwal Vs. ACIT, Circle-8(2), Kolkata (PAN: ACYPΑ 6431 Η) Appellant / (अपीलार्थी) Respondent / प्रत्यर्थी Date of Hearing / सुनवाई की तिथि 12.06.2025 Date of Pronouncement/ आदेश उद्घोषणा की तिथि 23.06.2025 For the assessee / निर्धारिती की ओर से Shri Kashi Nath Prasad, Office Staff on behalf of AR For the revenue / राजस्व की ओर से Shri S. B. Chakraborth
LAXMI NARAYAN PODDAR,DURGAPUR vs ITO, , DURGAPUR
Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)
NEHA CASSETTES PVT. LTD.,KOLKATA vs ACIT, (OSD), KOLKATA
the Assessing Officer to explain the nature of source of such credits being the share application money received by the assessee.
