ITAT Kolkata Bench
22,243 judgments
INDIANO CHROME PRIVATE LIMITED,KOLKATA vs DCIT, CIRCLE 11(1), KOLKATA
BENGAL EDUCATION FOUNDATION,KOLKATA vs ITO, WARD-1(2), EXEMPTION, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
M/S ANANDAMELA,BURDWAN vs ACIT, CIR. 1, BURDWAN
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(1), KOLKATA, KOLKATA vs RADHESHYAM AGARWALA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(1), KOLKATA, KOLKATA vs RADHESHYAM AGARWALA, KOLKATA
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(1), KOLKATA, KOLKATA vs RADHESHYAM AGARWALA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(1), KOLKATA, KOLKATA vs RADHESHYAM AGARWALA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(1) KOLKATA, KOLKATA vs RADHESHYAM AGARWALA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MURARILAL MURARKA,KOLKATA vs I.T.O., WARD-61(3), KOLKATA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
INDIAN COAL AGENCY,KOLKATA vs DCIT, CIRCLE-35, KOLKATA, KOLKATA
SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA (Accountant Member)
INDIAN COAL AGENCY,KOLKATA vs PRINCIPAL CIT, CIRCLE - 12, KOLKATA , KOLKATA
SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA (Accountant Member)
DCIT, CIRCLE-35, KOLKATA, KOLKATA vs M/S. INDIAN COAL AGENCY, KOLKATA
SONJOY SARMA, JUDICIAL MEMBER & SRI RAKESH MISHRA (Accountant Member)
VDR CONSULTANTS PVT. LTD., KOLKATA,KOLKATA vs ITO, WARD 11(1), KOLKATA, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
M/S. LOVELY INTERNATIONAL PVT LTD.,KOLKATA vs DCIT, CIRCLE 7(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 u/s 148 of the Act was issued beyond the time prescribed for issuing such notice.
LOKENATH FOUNDATION,KOLKATA vs CIT(EXEMPTION), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
LOKENATH FOUNDATION,KOLKATA vs CIT(EXEMPTION), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
LAHANDA GOMARDA SAMABAY KRISHI UNNAYAN SAMITY LTD.,UTTAR DINAJPUR vs ITO WARD-2(4), RAIGANJ
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
SMT. KAJARI BANERJEE,KOLKATA vs ITO WARD-29(1), KOLKTAT
INCOME TAX OFFICER, WARD-3(2), PURULIA, PURULIA vs LADHURKA C S SHOP, PURULIA
ACIT, CIRCLE-7.1, KOLKATA, AAYAKAR BHAWAN vs ITC LIMITED, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
