ITAT Kolkata Bench

SWARAJ MUKHERJEE MEMORIAL MEDICAL COLLEGE AND MANIKAMAL HOSPITAL,HOOGHLY vs CIT (EXEMPTION), KOLKATA

SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

BIG BOSS FOODS PVT. LTD.,BURDWAN vs ACIT, CIR. 1, BURDWAN

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

BIG BOSS FOODS PVT. LTD.,BURDWAN vs ACIT, CIR. 1, BURDWAN

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

SUNNY TREXIM PRIVATE LTD.,,KOLKATA vs DCIT, CIRCLE - 5(1) , KOLKATA

Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra (Accountant Member)

BIG BOSS FOODS PVT. LTD.,BURDWAN vs ACIT,CIR. 1, BURDWAN

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

M/S. ALBELI FASHIONS PVT. LTD.,KOLKATA vs ACIT, CIR.-10(1), KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

M/S. ALBELI FASHIONS PVT. LTD.,,KOLKATA vs ACIT, CIRCLE - 10(1), KOLKATA

the Ld. CIT(A) and produce all the evidence to substantiate its case. The Ld. Sr. DR did not raise any serious objection in setting aside the issues in this appeal to the file of Ld. CIT(A). This being so, in the interest of justice, the issues in this appeal are restored to the file of Ld. CIT(A) for readjudication afresh after granting the assessee adequate opportunity of being heard. The assessee is directed to cooperate in the readjudication proceedings before the Ld. CIT(A) positively.

DHARMESH VORA,KOLKATA vs I.T.O., WARD - 33(2), KOLKATA

us, the Ld. AR pointed out that the assessee was merely seeking credit for taxes deducted at source which were appearing in Form 26AS (TRACES). The Ld. DR on the other hand, supported the orders of authorities below.

DHATRIGRAM NIRALGACHI SAMABAY KRISHI UNNAYAN SAMITY LIMITED,WEST BENGAL, PURBA BARDHAMAN vs INCOME TAX OFFICER, WARD-1(3), BURDWAN

SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

SWARAJ MUKHERJEE MEMORIAL MEDICAL COLLEGE AND MANIKAMAL HOSPITAL,HOOGHLY vs CIT, EXEMPTION, KOLKATA

SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)

MONISH RANJAN DASGUPTA,KOLKATA vs ITO, WARD - 61(3), KOLKATA

ITAT could not be filed earlier. The assessee was not negligent, careless, capricious or had no malafide or dilatory intention to delay any proceedings under the tax laws. Due to late receipt of information, the time gap between date of order and date of filing of appeal arises. There being reasonable cause for delay in filing of this appeal as compared from the date of the appeal order, the assessee prays for condonation of the delay in filing of this appeal. In case the delay is not condo

ASSAM SAII MOTORS PVT. LTD.,KOLKATA vs I.T.O., WARD - 7(1), KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

NASKAR LAND DEVELOPER PVT. LTD.,SOUTH CHABIS PARGANAS vs I.T.O., WARD - 6(3), KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

TARA PADA KUNDU,RIVERSIDE ROAD vs ASSESSING OFFICER, ASANSOL

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

RUPAHALI SAREES PVT. LTD.,KOLKATA vs I.T.O., WARD - 8(3), KOLKATA

RUDRAMUKHI VINTRADE LTD.,KOLKATA vs A.C.I.T., CIRCLE - 11(1), KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)

PRESIDENCY MERCHANTS PRIVATE LIMITED,KOLKATA, WEST BENGAL vs OFFICE OF INCOME TAX OFFICER, KOLKATA, WEST BENGAL

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

PAYAL SOCIAL AND CULTURAL ORGANISATION,KOLKATA vs C.I.T.(EXEMPTION), KOLKATA

Shri Pradip Kumar Choubey (Judicial Member), Shri Rakesh Mishra, Accountant Member] Ι.Τ.Α. No. 2052/Kol/2024 Assessment Year: NA | | | |---|---| | Payal Social and Cultural Organization | Vs. CIT(Exemption), Kolkata | | (PAN: AAAAP 5441 P) | | | Appellant / (अपीलार्थी) | Respondent / प्रत्यर्थी | | Date of Hearing / सुनवाई की तिथि | 24.04.2025 | |---|---| | Date of Pronouncement/ आदेश उद्घोषणा की तिथि | .05.2025 | | For the assessee / निर्धारिती की ओर से | Shri Miraj D Shah, AR | | For the

CANNING MAHILA CO-OPERPPATIVE CREDIT SOCIETY LTD,CANNING vs INCOME TAX OFFICER, KOLKATA

SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)

MANGALAM DEALMARK PRIVATE LIMITED,AHMEDABAD vs ITO, WARD 9(1), KOLKATA

the Ld. CIT(A) wherein the appeal of the assessee has been dismissed as there was no response from the side of the assessee. Being aggrieved and dissatisfied the assessee preferred an appeal before us.4. The Ld. A.R instead of arguing into the merit of the case has only submitted that the Ld. CIT(A) has passed an order ex-parte without giving any opportunity to the assessee to be heard and further submitted that the AO has also passed assessment order in haste without giving proper opportun