ITAT Kolkata Bench
22,285 judgments
INCOME TAX OFFICER, BURDWAN vs NANDANPUR SAMABAY KRISHI UNNAYAN SAMITY LTD, BURDWAN
the appellate proceedings, or in the course of appellate proceedings.”
AAYUSH GOEL,KOLKATA vs I.T.O., WARD - 29(1), KOLKATA, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
SHWETA SINGH,SILIGURI vs ITO, WARD 2(3) , SILIGURI
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
SUJATA BANIK, BONGAON,NORTH 24 PARGANAS vs I.T.O., WARD - 49(1), KOLKATA, KOLKATA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
TRIPURA HOUSING AND CONSTRUCTION BOARD,AGARTALA vs DCIT, CIRCLE - 2, EXEMPTION, KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
M/S. HUMARA INDIA CREDIT COOPERATIVE SOCIETY LIMITED. ,KOLKATA vs NFAC, DELHI. , DELHI
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
PAHARPUR COOLING TOWERS LIMITED. ,KOLKATA vs ACIT, CC-2(1), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Rakesh Mishra (Accountant Member)
BISSESWARLAL MANNALAL & SONS. ,KOLKATA vs ACIT, CIR-33, KOLKATA. , KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Rakesh Mishra (Accountant Member)
M/S INTENT INFRAPROJECTS PVT LTD,KOLKATA vs ITO, WARD 7(3), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Rakesh Mishra (Accountant Member)
M/S. KAUSHALYA INFRASTRUCTURE DEVELOPMENT CORPORATION LTD.,KOLKATA vs DCIT, CC - 3(3), KOLKATA , KOLKATA
Dr. Manish Borad (Accountant Member), Shri Anikesh Banerjee (Judicial Member)
THE W.B STATE CO-OP AGRI AND RURAL DEVELOPMENT BANK LIMITED. ,KOLKATA vs DCIT, CIR-54,KOLKATA, KOLKATA
SHRI SANJAY GARG (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
ACIT,C.C-4(1),KOLKATA. , KOLKATA vs GOPAL BANIK, KOLKATA
GOPAL BANIK. ,KOLKATA vs ACIT,C.C-4(1), KOLKATA
GOPAL BANIK. ,KOLKATA vs ACIT,C.C-4(1), KOLKATA
INCOME TAX OFFICER, HALDIA vs CONTAI COOPERATIVE AGRICULTURE AND RURAL DEVELOPMENT BANK LIMITED, CONTAI
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 cases be enhanced further through amendment in Para 3 of the Circular mentioned above and accordingly, the table for monetary limits specified in Para 3 of
BENGAL SHELTER HOUSING DEVELOPMENT LIMITED. ,KOLKATA vs ITO, WARD-2(1), KOLKATA. , KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
THE W.B STATE CO-OP AGRI AND RURAL DEVELOPMENT BANK LIMITED,KOLKATA vs ACIT,CIR-32/ KOLKATA. , KOLKATA
SHRI SANJAY GARG (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
BRIJDHAM MERCANTILE PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER, WARD 5(3), KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
MULTIPLE CONCRETE PVT. LTD.,KOLKATA vs ITO, WARD-10(3), KOLKATA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
