ITAT Kolkata Bench
22,285 judgments
M/S. MERINO INDUSTRIES LIMITED ,KOLKATA vs DCIT, CIRCLE - 12(1), KOLKATA , KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
DCIT, CIRCLE - 12(1), KOLKATA , KOLKATA vs M/S. MERINO INDUSTRIES LIMITED , KOLKATA
BIKASH KUMAR MONDAL,ARAMBAGH vs ITO WARD 1(4) HOOGHLY, CHINSURA
Shri Duvvuru RL Reddy (Vice President)
INCOME TAX OFFICER WARD-7(1), KOLKATA vs TIRUMALA REALCON PRIVATE LIMITED, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
SHREE RAGHWENDRA CHARITABLE TRUST,KOLKATA vs C.I.T. (EXEMPTION), KOLKATA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
SHYAMGANJ PIRIJPUR SAMABAY KRISHI UNNAYAN SAMITY LTD.,WEST MIDNAPORE vs A.C.I.T., CIRCLE - 38, WEST MIDNAPUR
DR.MANISH BORAD (Accountant Member)
SASHA ASSOCIATION FOR CRAFT PRODUCERS, KOLKATA,KOLKATA vs I.T.O., WARD - 1(3), EXEMPTION, KOLKATA, KOLKATA
DR.MANISH BORAD (Accountant Member)
VIJAY RAJ DOSHI,KOLKATA vs INCOME TAX OFFICER 61(1), KOLKATA
DR.MANISH BORAD (Accountant Member)
M/S. K.R. TRADELINK PRIVATE LIMITED. ,HOWRAH vs NE-AC, DELHI. , DELHI.
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
SHREEKRISHAN MULTANCHAND JHAWAR FOUNDATION ,KOLKATA vs CIT(EXEMPTION), KOLKATA
SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
MAHENDRA KUMAR SARAOGI,KOLKATA vs ITO,WARD-9(3), KOLKATA
the First Appellate Authority. The Ld. CIT(A) has recorded the following findings against the assessee.
BHAGAWAN RAM SHARMA,SIKKIM vs I.T.O., WARD - 3(1),, GANGTOK, SIKKIM
the Ld. CIT(A) also it is recorded in para 4.1 at page 2 of the impugned order that the assessee did not make any fruitful compliance before him and thereafter, the addition made was confirmed by not condoning the delay in filing of appeal.
BHAGAWAN RAM SHARMA,SIKKIM vs I.T.O., WARD - 3(1),, GANGTOK
the Ld. CIT(A) also it is recorded in para 4.1 at page 2 of the impugned order that the assessee did not make any fruitful compliance before him and thereafter, the addition made was confirmed by not condoning the delay in filing of appeal.
BHAGAWAN RAM SHARMA,SIKKIM vs I.T.O., WARD - 3(1),, GANGTOK
the Ld. CIT(A) also it is recorded in para 4.1 at page 2 of the impugned order that the assessee did not make any fruitful compliance before him and thereafter, the addition made was confirmed by not condoning the delay in filing of appeal.
M/S. SHROFF PROPERTIES PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(1), KOLKATA
DR.MANISH BORAD (Accountant Member)
S.R.P. INFOCOM PVT. LTD.,KOLKATA vs I.T.O., WARD - 4(4), KOLKATA, KOLKATA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
DCIT, KOLKATA vs SAROJ EMBRODS PRIVATE LIMITED, HOOGHLY
the Hon'ble ITAT received from the Office of the Pr. CIT, Central-2, Kolkata | | 18.06.2024 | Filed 2nd Appeal u/s 253 before the Hon'ble ITAT, Kolkata |
M/S. INVOREX TRADING PVT. LTD.,KOLKATA vs I.T.O., WARD-7(4), KOLKATA, KOLKATA
the Id. CIT(A) as well as before us. Secondly, the assessee has miserably failed to establish the three ingredients as prescribed u/s 68 of the Act i.e., identity, creditworthiness of the share subscribers and genuineness of the transactions. Under these given facts and circumstances, we do not find any reason to interfere with the findings of the Ld. CIT(A) in confirming the addition u/s 68 of the Act.” 1.2 Aggrieved with this action, the assessee approached the Hon'ble High Court of Calcu
SNEHA BASU ROY CHOWDHURY L/H OF LATE SUMIT BASU ROY CHOWDHURY ,DURGAPUR vs ITO, WARD-2(1), DURGAPUR
Shri Pradip Kumar Choubey (Judicial Member), Shri Sanjay Awasthy, Accountant Member] Ι.Τ.Α. No. 874/Kol/2024 Assessment Year: 2013-14 | Appellant | Respondent | | :------------------------------------------------------------- | :--------------------------- | | Sneha Basu Roy Chowdhury (L/H of Late Sumita Basu Roy Chowdhury) (PAN: AKEPB 8875 G) Appellant / (अपीलार्थी) | ITO, Ward-2(1) Durgapur Respondent / प्रत्यर्थी | | Particulars | Details | | :----------------------------------------
PBN CONSTRUCTION PVT. LTD.,SILIGURI vs D.C.I.T., CIRCLE - 3(1),, SILIGURI
the Ld. CIT(A), Siliguri against the assessment order. The Ld. CIT(A) in his order u/s 250 of the Act dated 27.05.2015 had deleted the additions to the extent of Rs.5,09,32,182/- made by the AO in the assessment order u/s 143(3) of the Act dated 31.03.2015. Against the order of the Ld. CIT(A) Siliguri the department preferred a second appeal before the Hon'ble ITAT, Kolkata. The Hon'ble ITAT {A} Bench, Kolkata, pronounced its order in ITA No. 1034/Kol/2015 dated 19.06.2019 and deleted the e
