ITAT Kolkata Bench
22,285 judgments
ITO(EXEMPTION),WARD-1(3), KOLKATA, KOLKATA vs SURESH AMIYA MEMORIAL TRUST, KOLKATA
SHRI RAJPAL YADAV (Vice President), SHRI RAKESH MISHRA (Accountant Member)
SUBHRA DUGAR,KOLKATA vs ITO, WARD-33(7), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Rajesh Kumar (Accountant Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(2) GANGTOK, AAYAKAR BHAWAN BHANUPATH, NEAR WHITE MEMORIAL HALL, GANGTOK vs BISHNU PRASAD AGARWAL, RANIPOOL PAKYONG ROAD GANGTOK
SHRI SANJAY GARG (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
CHUNAKHALI SAMABAY KRISHI UNNAYAN SAMITY LTD.,MURSHIDABAD vs ITO, WARD-42(1), MURSHIDABAD
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
M/S. DULICHAND MOTORS PVT. LTD.,KOLKATA vs A.C.I.T., CPC,, BENGALURU
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
TAMAL KUNDU,KOLKATA vs A.C.I.T., CIRCLE - 37, , KOLKATA
SHRI SANJAY GARG (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
SUBODH RAJBANSHI,KOLKATA vs I.T.O., WARD - 61(1), KOLKATA
Shri Duvvuru RL Reddy (Vice President), Shri Rajesh Kumar (Accountant Member)
SIKKIM CRICKET ASSOCIATION,GANGTOK vs CIT (EXEMPTION) , KOLKATA, KOLKATA
Shri Rajpal Yadav (Vice President), Shri Rajesh Kumar, Accountant Member ] I.T.A. No. 1749/Kol/2024 Assessment Year: 00 Sikkim Cricket Association (PAN: AAMAS 5651 E) Vs. CIT(Exemption), Kolkata Appellant / ) अपीलाथȸ ( Respondent / (Ĥ×यथȸ) Date of Hearing / सुनवाई कȧ Ǔतͬथ 24.10.2024 Date of Pronouncement/ आदेश उɮघोषणा कȧ Ǔतͬथ 20.11.2024 For the Appellant/ Ǔनधा[ǐरती कȧ ओर से Shri Girdhar Dhelia, A.R For the Respondent/ राजèव कȧ ओर से Shri Subhendu Datta, CITDR ORDER / आदेश Per Rajesh Kumar (
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs CHEMICON ENGINEERING CONSULTANTS PRIVATE LIMITED, MUMBAI
Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 4(2), KOLKATA, AAYAKAR BHAWAN POORVA vs CHEMICON ENGINEERING CONSULTANTS PRIVATE LIMITED, MUMBAI
Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-3(1), KOLKATA vs SOUTH CALCUTTA DIESELS PVT LTD, KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
MOHAMMED TAJ,KOLKATA vs D.C.I.T., CC - 3(1), KOLKATA, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
M/S. YASHODA INN PRIVATE LIMITED. ,KOLKATA vs DCIT, CIRCLE-7(1), KOLKATA. , KOLKATA
SRI RAJPAL YADAV, VICE PRESIDENT & SRI RAKESH MISHRA, ACCOUNTANT MEMBER I.T.A. No.: 1262/KOL/2023 Assessment Year: 2014-15 M/s. Yashoda Inn Private Limited………………………………………Appellant [PAN: AABCT 5191 K] Vs. DCIT, Circle-7(1), Kolkata.....................................................Respondent Appearances: Assessee represented by: C. Roy, A.R. Department represented by: Arup Chatterjee, Addl. CIT, Sr. DR. Date of concluding the hearing : October 3rd, 2024 Date of pronouncing the order : Nove
DCIT CIR-4(1), KOLKATA, KOLKATA vs ARIHANT PLANTATION PVT LTD, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
INCOME TAX OFFICER, WARD 25(1), KOL, AAYAKAR BHAWAN DAKSHIN vs SHYAMASREE GHOSH, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
SRIMANTA KUMAR SHIT,PURBA MEDINAPORE vs A.C.I.T., CIRCLE - 27(2), HALDIA
Shri Rajpal Yadav (Vice President), Shri Rajesh Kumar (Accountant Member)
INSTITUTE FOR STEEL DEVELOPMENT AND GROWTH,KOLKATA vs D.D.I.T., CPC, BANGALORE
SRI RAJPAL YADAV, VICE PRESIDENT & SRI RAJESH KUMAR, ACCOUNTANT MEMBER I.T.A. No.: 1908/KOL/2024 Assessment Year: 2022-23 Institute for Steel Development and Growth.............................Appellant [PAN: AAAAI 0466 P] Vs. DDIT, CPC/Bengaluru...........................................................Respondent Appearances: Assessee represented by: Mrs. Saswati Mitra (Dutta), Adv. Department represented by: Pradip Kumar Biswas, Addl. CIT. Date of concluding the hearing : October 22nd, 20
JASPAL SINGH BINDRA,MUMBAI vs DEPUTY COMMISSIONER OF INCOME TAX, CPC, BANGALORE
SHRI SANJAY GARG (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SSK EXPORTS LIMITED,KOLKATA vs D.C.I.T., CIRCLE - 4(1),/ASSESSMENT UNIT, NFAC, KOLKATA
SHRI SANJAY GARG (Judicial Member), SHRI SANJAY AWASTHI (Accountant Member)
ASHOK KMAR BHOTIKA,KOLKATA vs A.C.I.T., CIRCLE - 30, KOLKATA CURREN J.A.O., I.T.O., WARD - 32(1), KOLKATA, KOLKATA
the Ld. CIT(A) also and has thus approached the ITAT with as many as 16 grounds which may be summarized issue-wise as under: (i) The application of section 68 of the Act on the amount of Rs.40,00,000/- has been assailed on the ground of perversity (ii) The re-opening of the case u/s 147 of the Act has been challenged, both on the grounds of non-application of mind and as being based on allegedly dubious facts. (iii) Denial of opportunity to examine the material available with the Ld. AO, on
