ITAT Kolkata Bench
22,248 judgments
ASSISTANT COMMISSIONER OF INCOME TAX, KOLKATA vs GOURI SHANKAR JAIN (HUF), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
INCOME TAX OFFICER, WARD-9(1), KOLKATA, KOLKATA vs SUR MANGAL HOLDINGS PRIVATE LIMITED, KOLKATA
or hearing of this appeal.
ASSAM INFRASTRUCTURE FINANCING AUTHORITY,GUWAHATI vs THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 2 (EXEMPTION), KOLKATA, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
PRITI SOMANI,KOLKATA vs ITO, WARD-3(1), GANGTOK
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR COUBEY (Judicial Member)
PRITI SOMANI,KOLKATA vs ITO, WARD -3(1), GANGTOK
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR COUBEY (Judicial Member)
MACO CORPORATION INDIA (P) LTD. ,KOLKATA vs DCIT, CIR-12(1), KOLKATA. , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
HIGHLAND TARDELINK (P) LTD. ,KOLKATA vs A.O, NFAC.DELHI., DELHI
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
SAVITA & NIRMALA VORA CHARITABLE TRUST,KOLKATA vs CIT(EXEMPTIONS),, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
SAVITA & NIRMALA VORA CHARITABLE TRUST,KOLKATA vs CIT (EXEMPTIONS), , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
RAMU SONKAR,KOLKATA vs ITO, WARD-33(2), KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
REDSTRIP MERCHANTS PVT. LTD.,KOLKATA vs ITO, WARD-4(1),, KOLKATA
REDSTRIP MERCHANTS PVT. LTD.,,KOLKATA vs ITO, WARD 4(1), KOLKATA
ITO WARD 4(1), KOLKATA, KOLKATA vs TRIBUTE TRADING AND FINANCE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ITO WARD-46(1), KOLKATA, KOLKATA vs ALOKE KUMAR BANERJEE, HOWRAH
SWEETMITA ROYCHOUDHURY,KOLKATA vs ITO, WARD-4(3), KOLKATA
the Ld. CIT (A) that these purchases were paid in installments, however, the Ld. CIT (A) dismissed the appeal without giving any finding on this issue merely relying on the admission of the counsel of the assessee before the Ld. Assessing Officer. The Ld. Counsel for the assessee submitted that the appeal may be restored to the file of the Ld. AO for denovo adjudication after looking into the evidences which the assessee has filed evidencing the fact that the payments not exceeding ₹20,000/
MULTICOAT VINIMAY PVT. LTD. , KOLKATA vs ITO, WARD-4(2), KOLKATA. , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
MULTICOAT VINIMAY PVT. LTD. ,KOLKATA vs ITO, WARD- 4(2), KOLKATA. , KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)
BOLPUR KRISHIJA BIPANAN SMABAYAN SAMITY LIMITED,BOLPUR vs ACIT, CIR. 3, BIRBHUM
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
KAILASH REGENCY PVT. LTD.,KOLKATA vs I.T.O., WARD - 12(3), KOLKATA
BALMER LAWRIE & CO. LTD. STAFF PROVIDENT FUND,KOLKATA vs ITO, WARD - 34(1), , KOLKATA
SHRI RAJESH KUMAR (Accountant Member)
