ITAT Kolkata Bench
22,285 judgments
SHREE SHIROMANI PROJECT PVT. LTD.,KOLKATA vs ITO, WARD-2(1), KOLKATA
Shri Sanjay Garg (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
M/S VENKATESWAR MEDICARE PVT. LTD.,ITO, WARD-2(1) vs ITO, WARD-2(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
M/S VENKATESWAR MEDICARE PVT. LTD.,KOLKATA vs ITO, WARD 2(1), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
M/S MALDA DIGAMBAR JAIN MANDIR TRUST ,MALDA vs CIT(EXEMPTION), KOLKATA
the Bench that the assessee is a Trust and has granted provisional approval u/s 12A(i)(ac)(ii) of the Act in Form 10AC vide order dated 03.11.2021 for a period commencing from AY 2022- 23 to AY 2024-25. Subsequently, assessee also filed an application for registration u/s 12A(1)(ac)(ii) of thse Act electronically on 29.09.2023 in Form 10AB under Rule
M/S MALDA DIGAMBAR JAIN MANDIR TRUST,MALDA vs CIT(EXEMPTION), KOLKATA
the Bench that the assessee is a Trust and has granted provisional approval u/s 12A(i)(ac)(ii) of the Act in Form 10AC vide order dated 03.11.2021 for a period commencing from AY 2022- 23 to AY 2024-25. Subsequently, assessee also filed an application for registration u/s 12A(1)(ac)(ii) of thse Act electronically on 29.09.2023 in Form 10AB under Rule
PATHER SATHI,KOLKATA vs CIT(EXEMPTION), KOLKATA
Shri Sanjay Garg, Judicial Member and Rajesh Kumar (Accountant Member)
SHREE MANAV SEVA TRUST,KOLKATA vs CIT(EXEMPTION), KOLKATA
Shri Sanjay Garg, Judicial Member and Rajesh Kumar (Accountant Member)
HIRAK SARKAR,HOOGHLY vs ACIT, CIR. 23(1), HOOGHLY
the Ld CIT(Appeals) as his mother was not well because of prolonged disease was going under medical supervision and I.T.A. No. 892/Kol/2024 Hirak Sarkar
SHREEKANT RAY ,KOLKATA vs ITO, WARD-61(3), KOLKATA
SHRI SONJOY SHARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
HAYDEN HALT INSTITUTE,KOLKATA vs CIT(EXEMPTION), KOLKATA
SHRI SANJAY GARG (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SANJAY KUMAR GUPTA,SILIGURI vs ITO, WARD-2(3), SILIGURI
the Ld. AO and also before the Ld. Commissioner of Income Tax (Appeals) showing that the opening cash in hand of the appellant as on 8.11.2016 was for Rs.18,53,843/-.
ANINDYA SARKAR,KOLKATA vs A.D.I.T., CPC, BENGALURU, BENGALRU
SHRI SANJAY GARG (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
M/S. NEXCARE AGENCY PVT. LTD.,KOLKATA vs I.T.O., WARD - 7(1), KOLKATA, KOLKATA
SRI RAJPAL YADAV, VICE-PRESIDENT & SRI SANJAY AWASTHI (Accountant Member)
PRADEEP KUMAR SARA,KOLKATA vs ACIT, CIR. 9(1), KOLKATA
Dr. Manish Borad (Accountant Member)
M/S PLEASANT VINIMAY PVT. LTD.,KOLKATA vs ITO, WARD-6(3), KOLKATA
Shri Rajesh Kumar (Accountant Member), Shri Pradip Kumar Choubey (Judicial Member)
SNEH LATA SARAF,KOLKATA vs ITO, WARD-50(3), KOLKATA
Dr. Manish Borad (Accountant Member)
SOUMENDRA GUPTA,SUJAPUR, MALDA vs ITO, WARD - 3(1), KOLKATA, KOLKATA
Dr. Manish Borad (Accountant Member)
SPLENDOUR VILLA MAKERS PVT. LTD. ,KOLKATA vs ACIT,CIR-12(2),KOLKATA, KOLKATA
Shri Rajpal Yadav, Vice-President (KZ), Dr. Manish Borad (Accountant Member)
CHETAK DEALMARK PVT. LTD.,HOWRAH vs ITO, WARD-13(1), KOLKATA
SRI SANJAY GARG, JUDICIAL MEMBER & SRI SANJAY AWASTHI (Accountant Member)
BCDA MEMBERS BENEVOLENT TRUST,KOLKATA vs ITO, WARD-1(2), EXEMPTION, KOLKATA
Dr. Manish Borad (Accountant Member), Shri Sonjoy Sarma (Judicial Member)
