ITAT Kolkata Bench
22,285 judgments
MANOJ KUMAR JAJU,KOLKATA vs I.T.O., WARD - 36(1), KOLKAKTA, KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SANTOSH DEVI SONI,HOWRAH vs ITO, WARD-48(4), KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)
DCIT, CIR. 4(1), KOLKATA vs M/S AMALGAMATED PLANTATIONS PVT. LTD., KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
M/S KESVAN JEWELLERS ,KOLKATA vs ACIT, CIR. 32, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
SHYAMSUNDAR POLYMERS PVT. LTD.,DURGAPUR vs I.T.O., WARD - 2(4), DURGAPUR, DURGAPUR
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
JCIT (IN-SITU), DCIT CIR-4(1), KOLKATA, KOLKATA vs ARCH VYAPAAR P PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIR-4(1), KOLKATA, KOLKATA vs SUBLIME AGRO LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
I.T.O.,WARD-1(2), KOLKATA vs M/S KA VANIJYA PVT. LTD., KOLKATA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
M/S SUNCITY NIKETAN PVT.LTD.,KOLKATA vs INCOME TAX OFFICER, 5(1), KOLKATA, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
M/S. NEWJET TREXIM PVT. LTD., ,KOLKATA vs ITO, WARD - 6(1), KOLKATA
the Bench that the assessee may be allowed to withdraw the said appeal with the liberty to request for restoration of the matter in case the assessee is not successful in settling the matter for some reason. It is seen that as per the VSVS the assessee has to withdraw his appeal as per the scheme.
M/S MOONLIGHT RESIDENCY PVT. LTD.,KOLKATA vs I.T.O.-13(1), KOLKATA
the Ld. CIT(A) also the assessee could not succeed primarily because there was an alleged delay of more than 7 years in the filing of first appeal. The Ld. CIT(A) did not condone the delay and thereafter dismissed the assessee's appeal.
M/S MOONLIGHT RESIDENCY PVT. LTD.,KOLKATA vs I.T.O.-13(1), KOLKATA
the Ld. CIT(A) also the assessee could not succeed primarily because there was an alleged delay of more than 7 years in the filing of first appeal. The Ld. CIT(A) did not condone the delay and thereafter dismissed the assessee's appeal.
METROPOLITAN COMMERCIAL PVT. LTD,KOLKATA vs I.T.O., WARD - 4(2), KOLKATA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
PARTHA SANYAL,KOLKATA vs ACIT/DCIT (IT) - 2(1), KOLKATA, KOLKATA
the 11th July 2024 counting the period of sixty days from the aforesaid date of communication of the order but it could not be filed because I being a NRI as per Income Tax Act, 1961 was out of India on my occupational duties from dated 20/08/2023 to 19/07/2024 duly supported by Passport Immigration stamps of Departure and Arrival as enclosed herewith. On my arrival in India I immediately devoted myself to the cause of arranging necessary paper works in filing the Appeal which took some tim
ADONIS MARKETING (P) LTD.,KOLKATA vs I.T.O., WARD - 9(1), , KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
SUCCESS VYAPAAR PVT. LTD.,KOLKATA vs I.T.O., WARD - 6(1), KOLKATA, KOLKATA
INCOME TAX OFFICER, WARD-3(1),, KOLKATA vs INTIME VANIJYA PRIVATE LIMITED, KOLKATA
DR.MANISH BORAD, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.1684/KOL/2024 Assessment Year : 2013-14 | | | | | :--------------------- | :-: | :----------------------------------------------------------------------------------------- | | ITO, Ward-3(1), Kolkata | V/s | Intime Vanijya Private Limited, Sapvai Bari Ram Krishna Sarani, Behala – 700 060 West Bengal | | Appellant | | Respondent | | | | PAN : AACCI0813Q | | Assessee by | : | None | | :--------------------- | :- | :--------------------
SWARUP PALIT,KOLKATA vs I.T.O., WARD - 44(2), KOLKATA, KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
ASHOK KUMAR MAITI,PANSKURA vs ASST COMMISSIONER CIR 1(1), KOLKATA
the Tribunal raising the following grounds of appeal:
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2, DURGAPUR, DURGAPUR vs SRI GAYATRI MINERALS PVT. LTD., DURGAPUR
SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)
