ITAT Kolkata Bench
22,243 judgments
PRADIP JALAN,KOLKATA vs A.C.I.T., CIRCLE - 43, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
RAIGANJ CENTRAL CO-OPERATIVE BANK LTD.,UTTAR DINAJPUR vs D.C.I.T., CIRCLE - 2(1), JALPAIGURI
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
RAIGANJ CENTRAL CO-OPERATIVE BANK LTD.,UTTAR DINAJPUR vs A.C.I.T., CIRCLE - 2(2), JALPAIGURI
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
RAIGANJ CENTRAL CO-OPERATIVE BANK LTD.,UTTAR DINAJPUR vs D.C.I.T., CIRCLE - 2(2), JALPAIGURI
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
LAXMIDHAN TRADELINK PVT. LTD.,KOLKATA vs ITO, WARD-2(2), KOLKATA
your good self for such type of lapses on our part and request your good self to condone the delay beyond sixty days of statutory period and allow us to file the appeal before your honour for which we shall remain ever grateful to you and we are assuring you that such lapses will never occur from this end." 1.2. Considering the condonation application and the reasons stated therein, we are satisfied that the assessee had reasonable and sufficient cause and was prevented from filing the inst
SANJAY RUNGTA,RANCHI vs ACIT. CC - 3(1), KOLKATA
SANJAY RUNGTA,RANCHI vs A.C.I.T., CC-3(1), KOLKATA
SANJAY RUNGTA,RANCHI vs A.C.I.T., CC-3(1), KOLKATA
GODAVARI DEALCOM (P) LTD,KOLKATA vs A.C.I.T., CENTRAL CIRCLE - 3(2), KOLKATA
DEPUTY COMMISSIONER OF INCOME TAX, KOLKATA vs LOKENATH PRASAD GUPTA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
LAXSHMI OJHA,KOLKATA vs I.T.O.,WARD-25(1), KOLKATA
the Hon'ble ITAT on 22.12.2024 but it was filed by separate post on 09.12.2024. Hence according to him, there was no delay on those parts but since the registry has noted that there is a delay of 10 days, his submission is that the delay, if any, may be condoned. The Ld. A.R further submits that since he did not receive any message of order and when he received, he filed the appeal within time. Hence the delay was not intentional rather Bonafide. The Ld. AR filed an Affidavit. Keeping in vi
XPONSE TECHNOLOGIES LIMITED,KOLKATA vs I.T.O., WARD - 2(1),, KOLKATA
going into the brief of the case of the assessee, it is important to mention here that the submission of the Ld. A.R is only to this effect that the assessee has to give an opportunity to place its case before the AO as the order passed by the AO confirmed by the Ld. CIT(A) without hearing the assessee. The Ld. A.R submitted before us that in both the cases, the assessment order was passed ex-parte when there was non-compliance on behalf of the assessee and when the assessee preferred an ap
PUROTECH MERCHANTS PVT. LTD.,KOLKATA vs ITO, WARD-9(3), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
PUROTECH MERCHANTS PVT. LTD.,KOLKATA vs ITO, WARD-9(3), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
PUROTECH MERCHANTS PVT. LTD.,KOLKATA vs ITO, WARD -9(3), KOLKATA
THE NOTARY PUBLIC AFFIDAVIT OF INDIA 06AC 913641
SOUMITRA KUMAR SHAW,KOLKATA vs ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE 43 KOLKATA, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ACIT, CENTRAL CIRCLE-4(3), KOLKATA, KOLKATA vs JAIDEEP HALWASIYA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
COAL EMPLOYEES COOPERATIVE CREDIT SOCIETY LIMITED,KOLKATA vs ITO, WARD 36(1), , KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ASIAN INSTITUTE OF PUBLIC POLICY AND DEVELOPMENT STUDIES KOLKATA,KOLKATA vs CIT (EXEMPTION),, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
SWETA SONTHALIA,KOLKATA vs ITO, WARD 7(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
