ITAT Kolkata Bench
22,248 judgments
SEVAYAN SOCIAL WELFARE FOUNDATION,KOLKATA, WEST BENGAL vs CIT (EXEMPTION), KOLKATA, KOLKATA, WEST BENGAL
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
SEVAYAN SOCIAL WELFARE FOUNDATION,KOLKATA, WEST BENGAL vs CIT (EXEMPTION), KOLKATA, KOLKATA, WEST BENGAL
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
SUDAM SAHOO,PURBA MEDINIPORE vs ITO, WARD 27(1), HALDIA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
GVN FUELS LIMITED,HOWRAH vs DCIT, KOL-5, , KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 595/Kol/2024 Assessment Year: 2018-19 GVS Fuels Limited Vs. PCIT, Kolkata-5, Kolkata (PAN: AAACG 9200 D) Appellant / (अपीलार्थी) Respondent / प्रत्यर्थी Date of Hearing / सुनवाई की तिथि 08.04.2025 Date of Pronouncement/ आदेश उद्घोषणा की तिथि 16.04.2025 For the assessee / निर्धारिती की ओर से Shri Sunil Surana, A.R For the revenue / राजस्व की ओर से Shri P. N. Barnwal, CIT DR ORDER / आदेश Per Pradip K
M/S. KNIGHT DEAL TRADE PVT. LTD.,KOLKATA vs I.T.O., WARD - 4(2), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ADITYA SOMANI ,HOOGHLY vs INCOME TAX OFFICER, WARD 34(1), KOLKATA, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
CHANDRIMA MERCHANTS PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER WARD 1(1) KOLKATA, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
DCIT CIR-4(1), KOLKATA, AAYAKAR BHAWAN vs MCLEOD RUSSEL INDIA LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
NIPUN AGENCY PVT. LTD,BHOPAL vs INCOME TAX OFFICER, WARD - 6 (3), KOLKATA , AAYAKAR BHAWAN, INCOME TAX DEPARTMENT KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 1147/Kol/2023 Assessment Year: 2010-11 M/s Nipun Agency Pvt. Ltd. Vs. ITO, Ward-6(3), Kolkata (PAN: AACCN 9459 M) Appellant / (अपीलार्थी) Respondent / प्रत्यर्थी Date of Hearing / सुनवाई की तिथि 19.03.2025 Date of Pronouncement/ आदेश उद्घोषणा की तिथि 16.04.2025 For the assessee / निर्धारिती की ओर से Shri Arun Dwivedi, AR For the revenue / राजस्व की ओर से Shri Sailen Samadder, Addl. CIT Sr. D.R ORDE
SARASWATI CONCLAVE PVT. LTD.,MEERUT vs ITO, WARD 12(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
FASTSPEED CREATION PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER, WARD 7(3), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] Ι.Τ.Α. No. 1609/Kol/2024 Assessment Year: 2012-13 | | | | |:---|:---:|:---| | Fastspeed Creation Pvt. Ltd. | Vs. | ITO, Ward- 7(3), Kolkata | | (PAN: AABCF 9210 H) | | | | Appellant / (अपीलार्थी) | | Respondent / प्रत्यर्थी | | Date of Hearing / सुनवाई की तिथि | 08.04.2025 | | | Date of Pronouncement/ आदेश उद्घोषणा की तिथि | 09.04.2025 | | | For the assessee / निर्धारिती की ओर से | Shri Amit Agarwal. Advocat
ASHOK CHAURASIA,PARBATIPUR vs INCOME TAX OFFICER, HALDIA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
VIBGYOR PRINTING & PACKAGING (P) LTD.,AHMEDABAD vs A.C.I.T., CC-4(3), KOLKATA
SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
M/S. SETH B D GOYAL CHARITABLE TRUST,KOLKATA vs I.T.O. WARD - 1(3), EXEMPTION, KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHRI PALASH KUMAR KAPAS,HOWRAH vs ACIT, CIR. 47, KOLKATA
SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)
ZING RESTAURANTS (P) LTD.,KOLKATA vs I.T.O., WARD-8(2), KOLKATA
the Id. CIT(A) could not be represented by the assessee in spite of two opportunities granted by the CIT(A) i.e on 20.11.24 & 04.12.24 and the Id. CIT(A) decided the appeal ex parte. The Id. Counsel moved to the Bench certain documents in the form of original tax report and revised tax audit report which are available from page nos.42 to 80 of the paper-book and prayed that the appeal may be restored to the file of the Id. CIT(A) so that the same may be decided on merit afresh after taking
SHELTER INFRA PROJECTS LTD.,KOLKATA vs ACIT, CIR. 10(2), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1, SILIGURI, SILIGURI vs SUNIL KUMAR KUNDU, SILIGURI
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] Ι.Τ.Α. No. 2110/Kol/2024 Assessment Year: 2016-17 | DCIT, Circle-1, Siliguri | | :---------------------- | | Appellant / (अपीलार्थी) | | Vs. Sunil Kumar Kundu | | :-------------------- | | (PAN: AAWFS 9435 R) | | Respondent / प्रत्यर्थी | | Date of Hearing / सुनवाई की तिथि | | :----------------------------- | | Date of Pronouncement/ आदेश उद्घोषणा की तिथि | | :----------------------------------------- | | For
INCOME TAX OFFICER, WARD-9(1), KOLKATA, KOLKATA vs MANISH COMPANY PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 3(2), KOLKATA vs LAKHOTIA DIAGNOSTIC SERVICE PVT. LTD. , HOWRAH
the Tribunal has to be of the monetary limit of Rs.60,00,000/-. The relevant extract of the aforesaid circular are as follows:
