ITAT Kolkata Bench
22,285 judgments
TOPGRAIN VYAPAAR PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(3), KOLKATA, KOLKATA
the Tribunal. On this aspect assessee had filed petition praying for condonation of such delay.
SRI NIRMALENDU NAG,PURBA MIDNAPORE vs ITO WD. 27(2), HALDIA, HALDIA
the Ld Valuation Officer U/S 50C(2) of the IT Act, 961. 4 For that the Ld. CIT(A)NFAC failed to consider the order of Ld, CIT(A)NFAC in the matter of appellant's wife, Smt. Purnima Nag, who was the joint owner (50% share) of the said immoveable property sold to same purchaser jointly at a sale consideration of Rs.14,90,000/-
SATYA KINKAR ROY ,KOLKATA vs ACIT, CIR-23(1).HG, HOOGHLY.
Shri Sanjay Garg, Judicial Member and Rajesh Kumar (Accountant Member)
HARBANS SINGH BAGGA,KOLKATA vs DCIT,CIR-11(1), KOLKATA. , KOLKATA
Shri Sanjay Garg, Judicial Member and Rajesh Kumar (Accountant Member)
CHAMPALALL RAJKUMAR TEXTILE PVT. LTD. ,KOLKATA vs ITO, WARD- 12(1), KOLKATA. , KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI Sanjay Awasthi (Accountant Member)
S S FOUNDATION,KUMARPARA vs CIT(EXEMPTION), KOLKATA
us.2. The assessee has raised the following grounds of appeal: “1 That the impugned order passed by CIT(EXEMPTION), Kolkata is bad in law, facts and procedure.
SHELTER INFRA PROJECTS LTD. ,KOLKATA vs A.O. CIR. 11(1), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
ESTATE OF ARJUN DAS AGARWAL,KOLKATA vs ITO, WARD-40(3), KOLKATA
Shri Sanjay Garg, Judicial Member and Rajesh Kumar (Accountant Member)
ARTLINE FINANCIAL MANAGEMENT PVT. LTD.,KOLKATA vs I.T.O., WARD - 14(3), KOLKATA, KOLKATA
SRI SONJOY SARMA, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
GIASUDDIN SHAIKH,MURSHIDABAD vs ACIT, CIRCLE - 42, MURSHIDABAD, MURSHIDABAD
SHRI RAJPAL YADAV (Vice President), SHRI RAKESH MISHRA (Accountant Member)
INDUSTRIAL INVESTMENT BANK OF INDIA LIMITED,KOLKATA vs PCIT, KOL-2, KOL, KOLKATA
SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 406/KOL/2023 Assessment Year: 2018-19 Industrial Investment Bank of India Limited...........................Appellant [PAN: AABCI 0324 D] Vs. PCIT, Kolkata -2, Kolkata.....................................................Respondent Appearances: Assessee represented by: Sanjay Bhattacharaya, FCA. Department represented by: Subhendu Datta, CIT DR. Date of concluding the hearing : July 9th, 2024 Date of pronoun
BALAJEE METALLIC,PCIT vs PCIT-1, KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)
M/S TERAPANTH TRACON PVT LTD,KOLKATA vs C.I.T KOLKATA - II, KOLKATA
SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No.: 1696/KOL/2013 Assessment Year: 2008-09 M/s. Terapanth Tracon Pvt. Ltd...............................................Appellant [PAN: AACCT 6188 M] Vs. CIT, Kolkata-II…...................................................................Respondent Appearances: Assessee represented by: None. Department represented by: Subhendu Datta, CIT DR. Date of concluding the hearing : September 5th, 2024 Date of pronouncin
DCIT, CIRCLE-5(1), KOLKATA vs EMAMI REALTY LIMITED, KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
UNIWORTH LTD.,KOLKATA vs DCIT, CIR-11(1),KOL, KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
MAJESTIC DEALMARK PRIVATE LIMITED,KOLKATA vs ITO WARD 4(2), KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
PEE KAY VANIJYA PVT. LTD.,KOLKATA vs DCIT, CIR. 7(1), KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SHARDA DEVI AGARWAL,GANGTOK vs A.C.I.T., CIRCLE - 3(1), GANGTOK
such authority.
SMT. REENA DAGA,BURDWAN vs I.T.O., WARD - 1(3), BUDWAN, BURDWAN
or at the time of hearing.”
SUNIL KUMAR DAGA,BURDWAN vs I.T.O., WARD - 1(3), BURDWAN, BURDWAN
or at the time of hearing.”
