ITAT Kolkata Bench
22,285 judgments
VIDYASAGAR HIMGHAR PVT. LTD., PASCHIM MIDNAPUR,PASCHIM MIDNAPUR vs I.T.O., WARD - 38(1), MIDNAPUR, MIDNAPUR
the date of hearing of the appeal.” 3. At the outset, the Ld. AR stated that the impugned order passed by the Ld. CIT(A) is an ex-parte order without discussing on the merit of the case. Therefore, the impugned order passed by the Ld. CIT(A) is not in accordance with law and liable to be quashed. On the other hand, on the contention of such prayer made by the AR of the assessee. Ld. DR did not raise any objection to such prayer made by AR before the Bench.
WEST BENGAL TEXT BOOK CORPORATION LIMITED, KOLKATA,KOLKATA vs I.T.O., CIRCLE - 11(1), KOLKATA, KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
M/S. BINDHYA BASHINI TRADERS ,LILUAH, HOWRAH vs D.C.I.T., CIRCLE - 32, KOLKATA, KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
M/S. BINDHYA BASHINI TRADERS,LIUAH, HOWRAH vs DCIT, CIRCLE - 32, KOLKATA, KOLKATA
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
M/S TOPLINK COMMERCE LIMITED,KOLKATA vs ITO, WARD 10(2), KOLKATA
SHRI RAJPAL YADAV (Vice President), SHRI RAKESH MISHRA (Accountant Member)
SENBO ENGINEERING LIMITED,KOLKATA vs DCIT, CIR-11, KOLKATA. , KOLKATA
SHRI SANJAY GARG (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ANSAR ALI MOLLA. ,KOLKATA vs ITO,WD-50(2),KOLKATA. , KOLKATA
the Ld. CIT (A) was duly explained with relevant evidences with reference to the grounds taken by the appellant and that the source of the deposits in the bank having been explained, the Ld. CIT (A) ought not to have rejected the same.
M/S HARISH CHANDRA BALDEWA,HOWRAH vs I.T.O.,WARD-46(2), KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
SOUMITRA GANGULI,KOLKATA vs INCOME TAX OFFICER, WARD 61(3), KOLKATA, KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
AAJ FOUNDATION,KUMARPARA vs CIT(EXEMPTION), KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
JCIT (IN-SITU) CIRCLE-4(1),KOLKATA, KOLKATA vs TITAGARH INDUSTRIES LIMITED, KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
CHHABIL DASS AGARWAL,SINGTAM, GANGTOK vs DCIT, CIR 3(2), GANGTOK, GANGTOK
the time of hearing.”
RADHESHYAM TOSHNIWAL,KOLKATA vs I.T.O., WARD - 44(2), KOLKATA, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Rakesh Mishra (Accountant Member)
M/S. BENGAL SHRISTI INFRASTRUCTURE DEVELOPMENT LTD.,DURGAPUR vs ACIT, CIRCLE - 2, DURGAPUR, DURGAPUR
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
SAJJAN KUMAR BANSAL,KOLKATA vs ITO, WARD-37(4), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Rakesh Mishra (Accountant Member)
JT. COMMISSIONER OF INCOME TAX (IN SITU) CIRCLE-4(1), KOLKATAJ, KOLKATA vs CHENGMARI TEA COMPANY LIMITED, KOLKATA
the appellate proceedings, or in the course of appellate proceedings.”
ALOKE SARAOGI, L/H OF LATE KASHI PRASAD SARAOGI,KOLKATA vs D.C.I.T., CIRCLE - 36, KOLKATA, KOLKATA
the Bench.
ARCHANA BAID,SILCHAR, ASSAM vs I.T.O., WARD - 34(1), KOLKATA, KOLKATA
SHRI RAJPAL YADAV (Vice President), SHRI RAKESH MISHRA (Accountant Member)
ROBERT STERLING TRADE ENTERPRISES PVT. LTD.,KOLKATA vs I.T.O.,WARD-4(1), KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
INCOME TAX OFFICER, BURDWAN vs NANDANPUR SAMABAY KRISHI UNNAYAN SAMITY LTD, BURDWAN
the appellate proceedings, or in the course of appellate proceedings.”
