ITAT Kolkata Bench
22,285 judgments
POLLY SAHA,KOLKATA vs ITO WARD 45(3), KOLKATA
SHRI RAJPAL YADAV (Vice President), SHRI RAKESH MISHRA (Accountant Member)
M/S.WINWOOD MARKETING PVT. LTD. ,KOLKATA vs ITO, WARD-6(4), KOLKATA. , KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)
M/S. ANOOP TEA CO. PVT. LTD.,KOLKATA vs DCIT, CC - 4(3), KOLKATA, KOLKATA
M/S. ANOOP TEA CO. PVT. LTD.,KOLKATA vs DCIT, CC - 4(3), KOLKATA, KOLKATA
M/S. ANOOP TEA CO. PVT. LTD.,KOLKATA vs D.C.I.T., CC - 4(3), KOLKATA, KOLKATA
M/S. ANOOP TEA CO. PVT. LTD.,SILIGURI vs DCIT, CC - 4(3), KOLKATA, KOLKATA
PALSONS DERMA PVT. LTD.,KOLKATA vs DCIT, CIRCLE - 11(1), KOLKATA
SRI RAJESH KUMAR, ACCOUNTANT MEMBER & PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER I.T.A. No.: 971/KOL/2024 Assessment Year: 2014-15 Palsons Derma Pvt. Ltd............................................................Appellant [PAN: AAECP 5629 D] Vs. DCIT, Circle-11(1), Kolkata...................................................Respondent Appearances: Assessee represented by: Manish Tiwari, AR. Department represented by: P.P. Barman, Addl, CIT, Sr. DR. Date of concluding the hearing : July 31st, 2024
ZULA MERCHANDISC PVT. LTD.,KOLKATA vs ITO, WARD-5(1), KOLKATA
Shri Rajpal Yadav (Vice President), Shri Rajesh Kumar (Accountant Member)
SILVERLAKE TRADERS PVT. LTD.,KOLKATA vs ITO, WARD-5(1), KOLKATA
SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI (Accountant Member)
M/S GARIAHAT MARKET BYABASAYEE COOPERATIVE CREDIT SOCIETY LTD. ,KOLKATA vs ITO, WARD 30(1), KOLKATA
PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
INCOME TAX OFFICER, WARD - 12(1), KOLKATA vs POOBONG PLANTATION PVT LTD., KOLKATA
the appellate proceedings, or in the course of appellate proceedings.” 3. It is seen, at the outset, that the tax effect on the disputed additions before us is less than Rs.50 lacs as the prescribed in the CBDT‟s latest Circular No.17/2019 dated 08.08.2019. It will be pertinent to reproduce the relevant portion of the said Circular as follows:- “2 . As a step toward further management of litigation, it has been decided by the Board that monetary limits for filing of appeals in income-tax ca
MALLICKPUR SAMABAY KRISHI UNNAYAN SAMITY LIMITED,HOOGHLY vs I.T.O., WARD - 24(2), HOOGHLY, HOOGHLY
PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
SUBRATA DAS,KOLKATA vs I.T.O., WARD - 44(2), KOLKATA, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
SAFAL PROPERTIES PVT. LTD.,KOLKATA vs D.C.I.T., CIRCLE - 11(2), KOLKATA, KOLKATA
SHRI SANJAY GARG (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
GHANSHYAM LALWANI,KOLKATA vs I.T.O., WARD - 43(4), KOLKATA, KOLKATA
the Ld. CIT(A).
AMBIA SOHRAB,KOLKATA vs P.C.I.T. (CENTRAL) - 2, KOLKATA, KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
DWARKA DAS AGARWAL,PARK CIRCUS vs INCOME TAX OFFICER, WARD-3(2)KOL, CHOWRINGHEE SQUARE
SHRI RAJPAL YADAV (Vice President), SHRI RAKESH MISHRA (Accountant Member)
TRIMURTI GRIHANIRMAN PVT. LTD. ,KOLKATA vs PCIT, KOL-2, KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 525/KOL/2023 Assessment Year: 2018-19 Trimurti Grihanirman Pvt. Ltd………..……………………………….Appellant [PAN: AADCT 0482 H] Vs. PCIT, Kol-2, Kolkata.............................................................Respondent Appearances: Assessee represented by: R. Patodia, AR. Department represented by: A. Kundu, CIT DR. Date of concluding the hearing : August 5th, 2024 Date of pronouncing the order : September 23rd, 20
INCOME TAX OFFICER, GANGTOK vs KAILASH AGARWAL, GANGTOK
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
INCOME TAX OFFICER, GANGTOK vs KAILASH AGARWAL, GANGTOK
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
