M/S ROSEMERY MECHANTS PRIVATE LIMITED,SILIGURI vs. I.T.O WD - 2(2),KOLKATA, SILIGURI
In the result, the appeal of the assessee is treated as allowed for statistical purpose
ITA 422/KOL/2013[2009-10]Status: DisposedITAT Kolkata23 Jan 2019AY 2009-10
Bench: Shri P.M. Jagtap & Shri S.S. Viswanethra Ravi] I.T.A. No. 422/Kol/2013 Assessment Year: 2009-10 M/S. Rosemery Merchants Pvt. Ltd..................................…………………………...........Appellant Barobisha, Near Girls School, Dakshin Rampur, Alipurduar, Jalpaiguri, West Bengal – 736207. [Pan: Aadcr 5312 A] Ito Ward 2(2) Siliguri....................…………………………………….............................Respondent Aayakar Bhawan, Matigara, Siliguri – 734 010. Appearances By: Shri Subash Agarwal, Advocate Appearing On Behalf Of The Assessee. Shri Nicholas Murmu, Addl. Cit, Sr. Dr Appearing On Behalf Of The Revenue Date Of Concluding The Hearing : January 03, 2019 Date Of Pronouncing The Order : January 23, 2019 Order Per P.M. Jagtapthis Appeal Filed By The Assessee Is Directed Against The Order Of Ld. Cit(A), Siliguri Dated 06.09.2012 Whereby He Dismissed The Appeal Of The Assessee In Limine By Treating The Same As Invalid.
Section 144Section 68
…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH (A), KOLKATA [Before Shri P.M. Jagtap, Vice President & Shri S.S. Viswanethra Ravi, Judicial Member] I.T.A. No. 422/Kol/2013 Assessment Year: 2009-10 M/s. Rosemery Merchants Pvt. Ltd..................................…………………………...........Appellant Barobisha, Near Girls School, Dakshin Rampur, Alipurduar, Jalpaiguri, West Bengal – 736207. [PAN: AADCR 5312 A] ITO Ward 2(2) Siliguri....................…………………………………….............................Respondent Aayakar Bhawan, Matigara, Siliguri – 734 010. Appearances by: Shri Subash Agarwal, Advocate appearing on behalf…