ITAT Kolkata Bench
22,248 judgments
NEELAM TOSAWAD,VISAKHAPATNAM vs D.C.I.T., CIRCLE - 1(1), KOLKATA
RAJENDRA TOSAWAD,MUMBAI vs ACIT, CENTRAL CIRCLE 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
SYNDICATE JEWELLERS PRIVATE LIMITED,KOLKATA vs DCIT, CENTRAL CIRCLE 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
SYNDICATE JEWELLERS PRIVATE LIMITED,KOLKATA vs DCIT, CENTRAL CIRCLE 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
RAJENDRA TOSAWAD,MUMBAI vs DCIT, CENTRAL CIRCLE 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
ITO, WARD-3(1), KOLKATA, KOLKATA vs SUBHLABH STEELS PRIVATE LIMITED, KOLKATA
the Ld. CIT(A) which is the impugned order in appeal before the Tribunal. It was fairly agreed by the Ld. CIT, DR that the order passed on 26.03.2016 was the subject matter of an appeal before the Tribunal in ITA No. 207/Kol/2018 and vide an order dated 20.03.2020 the order u/s.263 has been quashed.
LIFE SAVING SOCIETY OF INDIA,KOLKATA vs I.T.O. (EXEMPTION), WARD - 1(4), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
LIFE SAVINGS SOCIETY OF INDIA,KOLKATA vs I.T.O., (EXEMPTION), WARD - 1(4), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
AYAZ AHMED,WEST BENGAL vs I.T.O., WARD - 32(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
ITO WD-2(1), KOL, KOLKATA vs DEVINE DISTRIBUTORS (P) LTD, DELHI
us, the Ld. DR read out from relevant portions from the Ld. AO's order and stated that before the Ld. AO, the assessee did not produce the necessary details in justification of the source of investment in said property. However, it is seen that in the impugned order, it is clearly recorded in para 5.3 that to obtain funds for the impugned investment, the assessee company sold its investments in as many as 9 companies to obtain Rs.3 Crores for effecting the impugned transactions. The Ld. CIT
TIMIRBARAN MAZUMDER,KOLKATA vs D.C.I.T./A.C.I.T., CIRCLE 2(1), INTERNATIONAL TAXATION, KOLKATA
KAKDWEEP UNION COOP LARGESIZED PRIMARY AGRICULTURAL CREDIT SOCIETY LIMITED.,SOUTH 24 PGS. vs I.T.O., WARD - 26(4), KOLKATA
Shri Duvvuru RL Reddy (Vice President)
KULATEGHARI KETERA SAMABAY KRISHI UNNAYAN SAMITY LTD.,HOOGHLY vs I.T.O., WARD - 24(1), HOOGHLY, HOOGHLY
the bench 'A' With reference to the above, our client has acknowledged the receipt of the notice dated 18.03.2025 regarding the hearing scheduled on 20.03.2025 for the above-referenced case. However, I, Mr. Sukanta Sinha Ray, Authorized Representative (A.R.) of the assessee regret to inform you that, I will be out of the station due to pre-scheduled professional commitments, including bank audit and NABARD assignments from that date. In light of the above, I request you to adjourn the heari
KULATEGHARI KETERA SAMABAY KRISHI UNNAYAN SMITY LTD.,HOOGHLY vs P.C.I.T. - 5, KOLKATA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
CALCUTTA DIVISION LIFE INSURANCE EMPLOYEES CO OP CREDIT SOCIETY LTD. ,KOLKATA vs DCIT, CIR. 32(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
UMANG COMMO TRADE PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(3), KOLKATA, KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
THE BANK OF TOKYO-MITSUBISHI LIMITED,KOLKATA vs ADIT, INT. TAX., KOLKATA
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)
THE BANK OF TOKYO- MITSUBISHI LIMITED,KOLKALTA vs ACIT, SPL. RANGE-3, KOLKATA
SHRI SATBEER SINGH GODARA (Judicial Member), SHRI S. RIFAUR RAHMAN (Accountant Member)
BOOGIE WOOGIE COMPUTER CENTER,MIHIJAM vs ITO, WARD-2(2), ASANSOL
Shri Duvvuru RL Reddy (Vice President)
GOPMAHAL SAMABAY KRISHI UNNAYAN SAMITY LTD.,PASCHIM MEDINIPUR vs ACIT, CIR. 38, MIDNAPUR
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
