ITAT Kolkata Bench
22,285 judgments
DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -1(4), KOLKATA, KOLKATA vs GIRDHAR TRACOM PVT LTD, KOLKATA
DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -1(4), KOLKATA , KOLKATA vs GIRDHAR TRACOM PVT LTD.,, KOLKATA
DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE-1(4), KOLKATA , KOLKATA vs GRIDHAR TRACOM PVT LTD, KOLKATA
DY. COMMISSIONER OF INCOME TAX CENTRAL CIRCLE -1(4), KOLKATA vs GIRDHAR TRACOM PVT LTD, KOLKATA
DCIT CENTRAL CIRCLE 1(4), KOLKATA vs GIRDHAR TRACOM PVT LTD, KOLKATA
DCIT CC-1(4), KOLKATA, KOLKATA vs GIRHAR TRACOM PVT LTD , KOLKATA
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs VINOD KUMAR SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs SMITA SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs SAUMITRA SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs VINOD KUMAR SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs SMITA SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs MADHU SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs VIKRAM SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLAKTA vs VIKRAM SARAF, GORAKHPUR
ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), KOLKATA, KOLKATA vs VANDANA SARAF, GORAKHPUR
M/S GOLDMAN STOCK & SHARE BROKERS PVT. LTD. ,KOLKATA vs ITO, WARD-8(2), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
ENERGY DEVELOPMENT COMPANY LIMITED,KOLKATA vs DCIT, CIRCLE-12(1), KOLKATA, KOLKATA
SHRI ANIKESH BANERJEE (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
NANI GOPAL JANA,KOLKATA vs A.C.I.T., CIRCLE - 50(1), KOLKATA
us, the Ld. AR argued that the nature of business is such that there are mainly cash sales. The Ld. AR also stated that an year on year comparison was not justified since after demonetization the cash sales increased. It was also averred that the appellant deserves another opportunity to present his case before the authorities below so that the genuineness of the sale transactions could be established conclusively. 2.2 The Ld. DR stated that the appellant was negligent in not responding to
ASSISTANT COMMISSIONER OF INCOME TAX,CENTRAL CIRCLE-2(1),KOLKATA, KOLKATA vs PUJITA MERCHANDISE PRIVATE LIMITED, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
PRADEEP MODI,KOLKATA vs I.T.O., WARD - 40(1), KOLKATA, KOLKATA
PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
