ITAT Kolkata Bench
22,248 judgments
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5(1), KOLKATA vs EMAMI LIMITED, KOLKATA
ARISTOCRAT RESIDENCES LLP ,KOLKATA vs INCOME TAX OFFICER WARD 34 (1), KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5.1, KOLKATA vs ICA EDU SKILLS PRIVATE LIMITED, KOLKATA
Per Shri Rajesh Kumar (Accountant Member)
JAGDISH PRASAD SINGH,KOLKATA vs D.C.I.T., CC - 1(1), KOLKATA
APURVA GOENKA, HUF,KOLKATA vs ACIT, CIR. 40, KOLKATA
SHRI RAJESH KUMAR (Accountant Member)
M/S MAJESTIC SALES PROMOTION PVT. LTD. ,KOLKATA vs DCIT, CIR.-8(1), KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
M\S MAJESTIC SALES PROMOTION PVT. LTD.,KOLKATA vs DCIT, CIR. 8(1), KOLKATA
SANJAY KUMAR AGARWAL,KOLKATA vs ITO, CENTRAL CIRCLE-4(4),, KOLKATA
SHRI RAJESH KUMAR (Accountant Member)
KACHAN METALS PVT. LTD.,KOLKATA vs DY. CIT, CIRCLE- 8(1), , KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
M/S. KEYNESIAN FINANCIAL SERVICES LTD.,KOLKATA vs D.C.I.T., CIRCLE - 7(1), KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
LIONS CLUB OF BURDWAN WELFARE CHARITABLE TRUST,BURDWAN vs C.I.T., EXEMPTION, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5(1) , KOLKATA vs P L G POWER LTD, KOLKATA
SHRAWAN KUMAR BAJAJ HUF,KOLKATA vs ITO, KOLKATA
DEPUTY.COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(4),KOLKATA, AAYAKAR BHAWAN POORVA vs PCJ FINVEST PRIVATE LIMITED, SILIGURI, WEST BENGAL
KIRAN AGARWAL,KOLKATA vs ITO, WARD 46(1), KOLKATA
HAP GARMENTS PVT. LTD.,KOLKATA vs DCIT,CIR.11(1), KOLKATA
us. A perusal of the order of the Ld. CIT(A) shows that before the Ld. CIT(A), the assessee has submitted that all relevant documents are in the custody of the Central Bureau of Investigation (CBI) after this agency raided them. The Ld. CIT(A) has stated that it was the duty of the assessee to obtain the copies from the CBI and provide the same before the Ld. AO. Consequently, the Ld. CIT(A) has dismissed the appeal of the assessee.
LATE SH. KANHAIYA LAL BOTHRA,DELHI vs ITO, WARD-22(4), KOLKATA
JAISWAL TUBE CENTRE PVT. LTD.,KOLKATA vs I.T.O., WARD - 7(3)., KOLKATA
ARIES DESIGNERS PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
