ITAT Kolkata Bench
22,248 judgments
ITO WARD-7(1), KOLKATA, KOLKATA vs LOGIC INFOTECH LIMITED, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
M/S. INDIVAR MARKETING PVT. LTD.,KOLKATA vs I.T.O., WARD - 14(1), KOLKATA, KOLKATA
Shri Duvvuru RL Reddy (Vice President)
DHAR & COMPANY PVT. LTD.,HOWRAH vs I.T.O., WARD - 3(3), KOLKATA, KOLKATA
PUSHPMALA DISTRIBUTORS PVT. LTD. ,KOLKATA vs ITO,WD-9(3),KOLKATA. , KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. No. 775/Kol/2023 Assessment Year: 2012-13 Pushpmala Distributors Pvt. Ltd. Vs. ITO, Ward-9(3), Kolkata (PAN: AAGCP 0993 E) Appellant / (अपीलार्थी) Respondent / प्रत्यर्थी Date of Hearing / सुनवाई की तिथि 24.02.2025 Date of Pronouncement/ आदेश उद्घोषणा की तिथि 17.03.2025 For the assessee / निर्धारिती की ओर से None For the revenue / राजस्व की ओर से Shri Sailen Samadder, Addl. CIT Sr. D.R Per Pradip Kuma
TATA CONSUMEX PRODUCTS LTD. ,KOLKATA vs DCIT,CIR-4, KOLKATA. , KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
TATA CONSUMER PRODUCTS LIMITED.,KOLKATA vs DCIT,CIR-4, KOLKATA, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(1), KOLKATA, KOLKATA vs TIDE WATER OIL CO. (INDIA) LTD, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
DCIT CIR-4(1), KOLKATA, KOLKATA vs TATA CONSUMER PRODUCTS LIMITED, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
SATBIR MAHATO,KOLKATA vs ITO, WARD 24(3), HOOGHLY
KRISHNA KUMAR TEKRIWAL,KOLKATA vs ITO, WARD - 25(4), KOLKATA, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
SHAKILA BEGUM,KOLKATA vs ADIT, CPT, BANGALURU
SHRI GEORGE MATHAN (Judicial Member), SHRI SANAJY AWASTHI (Accountant Member)
RADHA KRISHNA MANDIR TRUST,KOLKATA vs INCOME TAX OFFICER(EXEMPTION), WARD - 1(1), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANAJY AWASTHI (Accountant Member)
BHAWANI APARTMENT PVT. LTD.,HOWRAH vs DCIT, CEN. CIR. 3(2), KOLKATA
UTPAL SARKAR,HOOGHLY vs D.C.I.T., CIRCLE - 23, HOOGHLY, HOOGHLY
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
KOSC INDUSTRIES PVT. LTD.,KOLKATA vs I.T.O., CIRCLE - 4(1), KOLKATA, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
KOSC INDUSTRIES PVT. LTD.,KOLKATA vs I.T.O., CIRCLE - 4(1), KOLKATA, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
RAVILOCHANAH MERCANTILE PRIVATE LIMITED,KOLKATA vs ITO, WARD 4(1), KOLKATA, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
VARIYA DENIM PRIVATE LIMITED,KOLKATA vs ITO, WARD - 11(1), KOLKATA
them because the Ld. Counsel for the assessee did not intimate the assessee about the dates of hearing. However, in the interest of natural justice, we restore the appeal of the assessee to the file of the Assessing Officer subject to paying a cost of Rs.1,00,000/- is to be paid to the DTPA within sixty days from the date of this order and receipt of the same would be produced before the Assessing Officer at the first hearing. Should the assessee not pay the abovementioned cost of Rs.1,00,0
M/S. TOP TEN VANIJYA PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(3), KOLKATA
SHRI GEORGE MATHAN (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
INCOME TAX OFFICER, AAYAKAR BHAWAN POORVA KOL vs SITA RAM PAREEK, BURRABAZAR
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)