ITAT Kolkata Bench
22,285 judgments
NAINI PLYWOOD PVT. LTD.,UDHAM SINGH NARGAR vs DCIT, CEN. CIR. -VII, KOLKATA
NAINI PLYWOOD PVT. LTD.,UDHAM SINGH NARGAR vs DCIT, CEN. CIR. -VII, KOLKATA
NAINI PLYWOOD PVT. LTD.,UDHAM SINGH NARGAR vs DCIT, CEN. CIR. -VII, KOLKATA
NAINI PLYWOOD PVT. LTD.,UDHAM SINGH NARGAR vs DCIT, CEN. CIR. -VII, KOLKATA
NAINI PLYWOOD PVT. LTD.,UDHAM SINGH NARGAR vs DCIT, CEN. CIR. -VII, KOLKATA
ASITAVA BHATTACHARYA,HOWRAH vs ACIT, CIR,. 46, KOLKATA
Dr. Manish Borad (Accountant Member)
RAM AWATAR DHOOT,KOLKATA vs WARD 22(4) KOLKATA, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
MURARI MOHAN MONI,PURULIA vs ITO, WARD 3(3), PURULIA
DR. MANISH BORAD (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
SUDARSHAN PANJA,HALDIA vs DCIT, CIR. 27(1), HALDIA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
BAGNAN SANKALPA WELFARE SOCIETY,HOWRAH vs CIT (EXMPTION), KOLKATA
Shri Sanjay Garg (Judicial Member), Dr. Manish Borad (Accountant Member)
ATINDRA INFRASTRUCTURE PVT. LTD.,KOLKATA vs I.T.O., WARD - 1(1), KOLKATA, KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
NIBEDITA DUTTA,KOLKATA vs ITO, WARD-43(1), KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
M/S SIKAR ZILLA WELFARE TRUST ,KOLKATA vs ITO, WARD-1(3), EXEMPT, KOLKATA
DR. MANISH BORAD (Accountant Member), SHRI SONJOY SARMA (Judicial Member)
PRAMOD KUMAR SARAF,KOLKATA vs ITO, WARD-22(2), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
INCOME TAX OFFICER, BURDWAN vs PANCHRA UNION CO OPERATIVE AGRICULTURAL CREDIT SOCIETY LIMITED, BURDWAN
the appellate proceedings, or in the course of appellate proceedings.” 3. The Revenue has raised the following grounds of appeal in ITA No. 518/Kol/2024: “1 Whether on the facts and circumstances of the case and in law, the Ld. CIT(A), NFAC is justified in deleting the addition made by the AO disallowing deduction u/s 80P of the Act in spite of the fact that the assessee-society had claimed interest income, (by investing surplus or idle funds) earned on F.D/T.D as profit and gains of busine
INCOME TAX OFFICER, BURDWAN vs PANCHRA UNION CO OPERATIVE AGRICULTURAL CREDIT SOCIETY LIMITED, BURDWAN
the appellate proceedings, or in the course of appellate proceedings.” 3. The Revenue has raised the following grounds of appeal in ITA No. 518/Kol/2024: “1 Whether on the facts and circumstances of the case and in law, the Ld. CIT(A), NFAC is justified in deleting the addition made by the AO disallowing deduction u/s 80P of the Act in spite of the fact that the assessee-society had claimed interest income, (by investing surplus or idle funds) earned on F.D/T.D as profit and gains of busine
RAJIV DASGUPTA,KOLKATA vs ITO, WARD-36(1), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
INCOME TAX OFFICER, INCOME TAX DEPARTMNT(EXEMPTION) vs GUJRATI RELIEF SOCIETY, KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
M/S. SYNERGY ELECTRIC PVT. LTD.,KOLKATA vs A.C.I.T., CIRCLE - 12(2), KOLKATA, KOLKATA
the lower authority below. As a result, the impugned orders were passed ex-parte against the assessee. Therefore, one more opportunity may be given to the assessee so that the assessee can represent its case properly before the lower authority.
M/S. SYNERGY ELECTRIC PVT. LTD.,KOLKATA vs ACIT, CIRCLE - 12(2), KOLKATA, KOLKATA
the lower authority below. As a result, the impugned orders were passed ex-parte against the assessee. Therefore, one more opportunity may be given to the assessee so that the assessee can represent its case properly before the lower authority.
