ITAT Kolkata Bench
22,285 judgments
PARAMSUKH TRADELINK PVT. LTD.,KOLKATA vs I.T.O., WARD - 7(2), KOLKATA
SHRI SANJAY GARG, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(2), KOLKATA, KOLKATA vs RAVI MODI, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos.1672 & 1673/Kol/2024 Assessment Years: 2018-19 & 2019-20 DCIT, CC-3(2), Kolkata Vs. Ravi Modi (PAN: ADTPM 5363 Q) Appellant / ) अपीलाथȸ ( Respondent / Ĥ×यथȸ Date of Hearing / सुनवाई कȧ Ǔतͬथ 27.11.2024 Date of Pronouncement/ आदेश उɮघोषणा कȧ Ǔतͬथ .12.2024 For the assessee / Ǔनधा[ǐरती कȧ ओर से Shri S. M. Surana, Advocate Shri Sunil Surana, FCA For the revenue / राजèव कȧ ओर से Shri Subhendu Datta, CITD
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(2), KOLKATA, KOLKATA vs RAVI MODI, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos.1672 & 1673/Kol/2024 Assessment Years: 2018-19 & 2019-20 DCIT, CC-3(2), Kolkata Vs. Ravi Modi (PAN: ADTPM 5363 Q) Appellant / ) अपीलाथȸ ( Respondent / Ĥ×यथȸ Date of Hearing / सुनवाई कȧ Ǔतͬथ 27.11.2024 Date of Pronouncement/ आदेश उɮघोषणा कȧ Ǔतͬथ .12.2024 For the assessee / Ǔनधा[ǐरती कȧ ओर से Shri S. M. Surana, Advocate Shri Sunil Surana, FCA For the revenue / राजèव कȧ ओर से Shri Subhendu Datta, CITD
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(2), KOLKATA, KOLKATA vs SHILPI MODI, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos.1670 & 1671/Kol/2024 Assessment Years: 2018-19 & 2019-20 DCIT, CC-3(2), Kolkata Vs. Shilpi Modi (PAN: AEXPM 7841 J) Appellant / ) अपीलाथȸ ( Respondent / Ĥ×यथȸ Date of Hearing / सुनवाई कȧ Ǔतͬथ 27.11.2024 Date of Pronouncement/ आदेश उɮघोषणा कȧ Ǔतͬथ 19.12.2024 For the assessee / Ǔनधा[ǐरती कȧ ओर से Shri S. M. Surana, Advocate Shri Sunil Surana, FCA For the revenue / राजèव कȧ ओर से Shri Subhendu Datta,
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(2), KOLKATA, KOLKATA vs SHILPI MODI, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey, Judicial Member] I.T.A. Nos.1670 & 1671/Kol/2024 Assessment Years: 2018-19 & 2019-20 DCIT, CC-3(2), Kolkata Vs. Shilpi Modi (PAN: AEXPM 7841 J) Appellant / ) अपीलाथȸ ( Respondent / Ĥ×यथȸ Date of Hearing / सुनवाई कȧ Ǔतͬथ 27.11.2024 Date of Pronouncement/ आदेश उɮघोषणा कȧ Ǔतͬथ 19.12.2024 For the assessee / Ǔनधा[ǐरती कȧ ओर से Shri S. M. Surana, Advocate Shri Sunil Surana, FCA For the revenue / राजèव कȧ ओर से Shri Subhendu Datta,
TIRUPATI NAG,KOLKATA vs ITO, BURDWAN
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
TIRUPATI NAG,KOLKATA vs ITO, BURDAWAN
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-4(2), KOLKATA, AAYAKAR BHWAN POORVA vs REGENT HIRISE PRIVATE LIMITED, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs REGENT HIRISE PRIVATE LIMITED, KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs REGENT HIRISE PRIVATE LIMITED, KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs REGENT HIRISE PRIVATE LIMITED, KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
T P ROY CHOWDHURY & COMPANY PVT. LTD.,KOLKATA vs D.C.I.T., CIRCLE - 7(1), KOLKATA, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Rakesh Mishra (Accountant Member)
HOWARD MEMORIAL SCHOOL,24 PARGANS SOUTH vs I.T.O., WARD - 1(4), (EXEMPTION), KOLKATA, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
RAI BHAGWAN DAS BAGLA BAHADURS MARWARI HINDU HOSPITAL,KOLKATA vs I.T.O., WARD - 49(3) NOW, I.T.O., WARD - 44(2), KOLKATA, KOLKATA
SHRI RAJESH KUMAR (Accountant Member), SHRI PRADIP KUMAR CHOUBEY (Judicial Member)
CHHOTELAL RAM,MALDA vs ITO,WARD-3(1), MALDA. , MALDA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
GANAPATI FINANCIAL CONSULTANCY SERVICES PVT. LTD.,KOLKATA vs ITO, WARD - 9(1), KOLKATA, KOLKATA
the Ld. CIT(A) also the assessee failed on two counts; firstly, on account of not responding to as many as six notices fixing the case for hearing and also for not giving any cogent reason for filing the appeal belatedly by as many as 124 days. Needless to say, the Ld. CIT(A) affirmed the action of Ld. AO. 2.1 Aggrieved with this action, the assessee has approached the ITAT through relevant grounds of appeal: “5. That under the facts and circumstances of the case the Learned CIT(Appeals) ha
HIRANMOY DAS,DURGAPUR vs PCIT, ASANSOL
25.04.2022.
SAJJAN KUMAR AGRAWAL,SILIGURI vs ITO, WARD-2(3), SILIGURI
Shri Rajesh Kumar, AccountantMember andShri Pradip Kumar Choubey, JudicialMember
BALARAMPUR COLLEGE,BALARAMPUR vs COMMISSIONER OF INCOME TAX (APPEALS), INCOME TAX DEPARTMENT
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
VISHWA INDUSTRIAL COMPANY LTD.,KOLKATA vs D.C.I.T., CIRCLE - 1(1), KOLKATA
Shri Rajesh Kumar, AccountantMember, Shri Pradip Kumar Choubey, JudicialMember
