ITAT Kolkata Bench
22,243 judgments
KHEMKA MINERALS PVT. LTD., ,KOLKATA vs ITO, WARD 12(2),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
HIMALAYAN ENDEAVOUR PVT. LTD.,KOLKATA vs ACIT, CIRCLE-1, SILIGURI
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
HIMALAYAN ENDEAVOUR PVT. LTD.,KOLKATA vs DCIT, CIRCLE-1, SILIGURI
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
HIMALAYAN ENDEAVOUR PVT. LTD.,KOLKATA vs ACIT, CIRCLE-1, , SILIGURI
COMPACT AGENCIES PVT. LTD.,,KOLKATA vs DCIT/ACIT, CIRCLE 3(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma, Judicial Member I.T.A. No.200/Kol/2025 Assessment Year: 2017-18 Compact Agencies Pvt. Ltd................................................................Appellant Room No.1A, 20B, West Bengal, East India House, BBD Bag, West Bengal-700069. [PAN: AADCC6607K] vs. DCIT/ACIT, Circle-3(1), Kolkata....................................................................Respondent Appearances by: Shri Manish Tiwari, FCA, appeared on behalf of th
M/S. BNA COMMERCE PVT. LTD.,,KOLKATA vs ITO, WARD 5(1), KOLKATA
M/S. BNA COMMERCE PVT. LTD.,,KOLKATA vs ITO, WARD 5(1), KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
RAINA VYAPAAR PRIVATE LIMITED,KOLKATA vs ACIT CC-3(2) KOLKATA, KOLKATA
REMIX SUPPLIERS PVT LTD,KOLKATA vs WORD-2(1) KOLKATA, KOLKATA
VINKAS ESTATES PVT. LTD.,KOLKATA vs DCIT,CIR. 9(2), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
VINKASH ESTATES PVT. LTD.,KOLKATA vs DCIT, CIR. 9(2), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
SWADESHI DEALER PVT.LTD.,KOLKATA vs ITO, WARD-5(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
SUVIDHI GOLD PRIVATE LIMITED,AHMEDABAD vs DEPUTY COMMISSIONER OF INCOME TAX CENTRAL CIRCLE 3(2) KOLKATA, 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 u/s 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.
AL MADRASATUL QUADERIATUL MUSTARSHIDIA,BIRBHUM vs CIT (EXEMPTION), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
PREMIER VINIMAY PRIVATE LIMITED,KOLKATA, WEST BENGAL vs ITO, KOLKATA, WEST BENGAL
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
VEERPRABHU COMMUNICATION PVT. LTD.,KOLKATA vs ACIT, CC - 2(4), KOLKATA, KOLKATA
M/S. HOWRAH FORGINGS LTD.,,KOLKATA vs ACIT, CIRCLE 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
M/S. HOWRAH FORGINGS LTD.,,KOLKATA vs ACIT, CIRCLE 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
KAKOLI GANGULY, LEGAL HEIR OF HARADHAN HALDER,KOLKATA vs ITO, WARD 12(1),, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)
