Jt. CIT v. Bajranglal Chowdhury

58 Taxmann.com 204High Court2015#11720 most cited
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judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2016 to 2018.

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Judgments citing Jt. CIT v. Bajranglal Chowdhury

Raguvalika Trading Pvt Ltd ( Since Merged With M.M.Murarka Share & Securities Pvt Ltd), Kolkata vs. D.C.I.T Cir - 4, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 851/KOL/2013[2008-2009]Status: DisposedITAT Kolkata14 Feb 2018AY 2008-2009

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A Nos. 848 To 850/Kol/2013 Assessment Years : 2005-06 To 2007-08 Ruguvalika Trading Pvt. Ltd. -Vs- Dcit, Circle-4, Kolkata (Since Merged With M.M. Murarka Share & Securities Pvt. Ltd. [Pan: Aabcr 5743 B] (Appellant) (Respondent)

For Appellant: Shri J.P.Khaitan, Sr. CounselFor Respondent: Shri P.K.Srihari, CIT
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Shri S.S.Viswanethra Ravi, JM] I.T.A Nos. 848 to 850/Kol/2013 Assessment Years : 2005-06 to 2007-08 Ruguvalika Trading Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata (Since merged with M.M. Murarka Share & Securities Pvt. Ltd. [PAN: AABCR 5743 B] (Appellant) (Respondent) I.T.A No. 851/Kol/2013 Assessment Year : 2008-09 M.M. Murarka Share & Securities Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata [PAN: AABM 7219 F] (Appellant) (Respondent) For the Appellant : Shri J.P.Khaitan, Sr. Counsel Shri Arvind Agarwal, Advocate F…

Raguvalika Trading Pvt Ltd ( Since Merged With M.M.Murarka Share & Securities Pvt Ltd), Kolkata vs. D.C.I.T Cir - 4, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 850/KOL/2013[2007-08]Status: DisposedITAT Kolkata14 Feb 2018AY 2007-08

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A Nos. 848 To 850/Kol/2013 Assessment Years : 2005-06 To 2007-08 Ruguvalika Trading Pvt. Ltd. -Vs- Dcit, Circle-4, Kolkata (Since Merged With M.M. Murarka Share & Securities Pvt. Ltd. [Pan: Aabcr 5743 B] (Appellant) (Respondent)

For Appellant: Shri J.P.Khaitan, Sr. CounselFor Respondent: Shri P.K.Srihari, CIT
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Shri S.S.Viswanethra Ravi, JM] I.T.A Nos. 848 to 850/Kol/2013 Assessment Years : 2005-06 to 2007-08 Ruguvalika Trading Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata (Since merged with M.M. Murarka Share & Securities Pvt. Ltd. [PAN: AABCR 5743 B] (Appellant) (Respondent) I.T.A No. 851/Kol/2013 Assessment Year : 2008-09 M.M. Murarka Share & Securities Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata [PAN: AABM 7219 F] (Appellant) (Respondent) For the Appellant : Shri J.P.Khaitan, Sr. Counsel Shri Arvind Agarwal, Advocate F…

Raguvalika Trading Pvt Ltd ( Since Merged With M.M.Murarka Share & Securities Pvt Ltd), Kolkata vs. D.C.I.T Cir - 4, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 849/KOL/2013[2006-07]Status: DisposedITAT Kolkata14 Feb 2018AY 2006-07

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A Nos. 848 To 850/Kol/2013 Assessment Years : 2005-06 To 2007-08 Ruguvalika Trading Pvt. Ltd. -Vs- Dcit, Circle-4, Kolkata (Since Merged With M.M. Murarka Share & Securities Pvt. Ltd. [Pan: Aabcr 5743 B] (Appellant) (Respondent)

For Appellant: Shri J.P.Khaitan, Sr. CounselFor Respondent: Shri P.K.Srihari, CIT
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Shri S.S.Viswanethra Ravi, JM] I.T.A Nos. 848 to 850/Kol/2013 Assessment Years : 2005-06 to 2007-08 Ruguvalika Trading Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata (Since merged with M.M. Murarka Share & Securities Pvt. Ltd. [PAN: AABCR 5743 B] (Appellant) (Respondent) I.T.A No. 851/Kol/2013 Assessment Year : 2008-09 M.M. Murarka Share & Securities Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata [PAN: AABM 7219 F] (Appellant) (Respondent) For the Appellant : Shri J.P.Khaitan, Sr. Counsel Shri Arvind Agarwal, Advocate F…

Raguvalika Trading Pvt Ltd ( Since Merged With M.M.Murarka Share & Securities Pvt Ltd), Kolkata vs. D.C.I.T Cir - 4, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 848/KOL/2013[2005-06]Status: DisposedITAT Kolkata14 Feb 2018AY 2005-06

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm] I.T.A Nos. 848 To 850/Kol/2013 Assessment Years : 2005-06 To 2007-08 Ruguvalika Trading Pvt. Ltd. -Vs- Dcit, Circle-4, Kolkata (Since Merged With M.M. Murarka Share & Securities Pvt. Ltd. [Pan: Aabcr 5743 B] (Appellant) (Respondent)

For Appellant: Shri J.P.Khaitan, Sr. CounselFor Respondent: Shri P.K.Srihari, CIT
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Shri S.S.Viswanethra Ravi, JM] I.T.A Nos. 848 to 850/Kol/2013 Assessment Years : 2005-06 to 2007-08 Ruguvalika Trading Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata (Since merged with M.M. Murarka Share & Securities Pvt. Ltd. [PAN: AABCR 5743 B] (Appellant) (Respondent) I.T.A No. 851/Kol/2013 Assessment Year : 2008-09 M.M. Murarka Share & Securities Pvt. Ltd. -vs- DCIT, Circle-4, Kolkata [PAN: AABM 7219 F] (Appellant) (Respondent) For the Appellant : Shri J.P.Khaitan, Sr. Counsel Shri Arvind Agarwal, Advocate F…

Income Tax Officer-Ward-31(3), Kolkata vs. Dilip B Besai (HUF), Kolkata

In the result, the appeals of the revenue are dismissed

ITA 2799/KOL/2013[2006-2007]Status: DisposedITAT Kolkata27 Jan 2017AY 2006-2007

Bench: Hon’Ble Shri M.Balaganesh, Am & Shri S.S.Viswanethra Ravi, Jm]

For Appellant: Shri Nicholas Murmu, JCIT, Sr.DRFor Respondent: Shri Vijay Shah, FCA
Section 10(38)Section 143(3)Section 263

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “B”, KOLKATA [Before Hon’ble Shri M.Balaganesh, AM & Shri S.S.Viswanethra Ravi, JM] ITA Nos.2799 & 2800/Kol/2013 Assessment Years : 2006-07 & 2009-10 I.T.O., Ward-31(3), -versus- Dilip B.Desai, HUF Kolkata Kolkata (PAN:AABHD 7897 K) (APPELLANT ) (RESPONDENT) For the Appellant : Shri Nicholas Murmu, JCIT, Sr.DR For the Respondent : Shri Vijay Shah, FCA Date of Hearing : 20.12.2016. Date of Pronouncement : 27.01.2017. ORDER Per Shri M.Balaganesh, AM These appeals of the revenue arise out of the orders of the Learned CIT(A)- XIX, Kolkata in Appeal Nos. 261 & 262/C…

DCIT, Circle - 10, Kolkata vs. M/S. Veda Commercial Pvt. Ltd., Kolkata

Appeal is partly allowed for statistical purposes

ITA 1527/KOL/2010[2007-08]Status: DisposedITAT Kolkata16 Nov 2016AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Rabin Chaudhury, JCIT
Section 143(3)Section 14A

…& CO Nos. 153 & 154/Kol/2010 Veda Commercial Pvt. Ltd., AY 2006-07 & 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 1064/Kol/2010 Assessment Year: 2006-07 Deputy Commissioner of Income-tax, Vs. Veda Commercial Pvt. Ltd. Circle-10, Kolkata. (PAN: AAACV8506H) (Appellant) (Respondent) & C.O. No. 153/Kol/2010 In I.T.A No. 1064/Kol/2010 Assessment Year: 2006-07 Veda Commercial Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, Circle-10, Kolkata. (Cross Objector) (Respondent) & I.T.A No. 1527/Kol/2010 Assessment Year: 2007…

DCIT, Circle - 10, Kolkata vs. M/S. Veda Commercial Pvt. Ltd., Kolkata

Appeal is partly allowed for statistical purposes

ITA 1064/KOL/2010[2006-07]Status: DisposedITAT Kolkata16 Nov 2016AY 2006-07

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Subash Agarwal, AdvocateFor Respondent: Shri Rabin Chaudhury, JCIT
Section 143(3)Section 14A

…& CO Nos. 153 & 154/Kol/2010 Veda Commercial Pvt. Ltd., AY 2006-07 & 2007-08 IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S. S. Viswanethra Ravi, JM] I.T.A No. 1064/Kol/2010 Assessment Year: 2006-07 Deputy Commissioner of Income-tax, Vs. Veda Commercial Pvt. Ltd. Circle-10, Kolkata. (PAN: AAACV8506H) (Appellant) (Respondent) & C.O. No. 153/Kol/2010 In I.T.A No. 1064/Kol/2010 Assessment Year: 2006-07 Veda Commercial Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, Circle-10, Kolkata. (Cross Objector) (Respondent) & I.T.A No. 1527/Kol/2010 Assessment Year: 2007…

ACIT, Circle - 31, Kolkata vs. Pradyumna Dalmia, Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1280/KOL/2010[2007-08]Status: DisposedITAT Kolkata20 Jan 2016AY 2007-08

Bench: : Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Sanjay Mukherjee, JCIT, ld. Sr.DRFor Respondent: Shri R.N Bajoria, Sr. Advocate &
Section 143(3)Section 144ASection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, KOLKATA Before : Shri Mahavir Singh, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA No. 1280/Kol/2010 A.Y: 2007-08 A.C.I.T, Cir-31, Kolkata Vs. Shri Pradyumna Dalmia PAN: AFNPD 6485Q (Appellant) (Respondent) ITA No. 1245/Kol/2010 A.Y: 2007-08 Shri Pradyumna Dalmia Vs. A.C.I.T, Cir-31, Kolkata (Appellant) (Respondent) For the Appellant: Shri Sanjay Mukherjee, JCIT, ld. Sr.DR For the Respondent: Shri R.N Bajoria, Sr. Advocate & Shri A.K. Gupta, FCA, ld.AR Date of Hearing: 15-12--2015 Date of Pronouncement: 20 -01-2016 ORDER SHRI…

ITO, Ward - 12(1), Kolkata vs. M/S. Lyons & Roses Pvt. Ltd., Kolkata

In the result, the appeal of the revenue in ITA No

ITA 1148/KOL/2009[2005-06]Status: DisposedITAT Kolkata20 Jan 2016AY 2005-06

Bench: : Shri Mahavir Singh & Shri M. Balaganesh

For Appellant: Shri Sanjay Mukherjee, JCIT, ld. Sr.DRFor Respondent: Shri R.N Bajoria, Sr. Advocate &
Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, “C” BENCH, KOLKATA Before : Shri Mahavir Singh, Judicial Member, and Shri M. Balaganesh, Accountant Member ITA No. 1148 & 1437/Kol/09 A.Ys: 2005-06 & 2006-07 I. T. O, Ward 12(1), Kolkata Vs. M/s. Lyons & Roses Pvt. Ltd PAN: AAACL4728N (Appellant) (Respondent) C.O No. 52/Kol/09[ arising out of ITA No.1148/Kol/09 A,Y 2005-06] M/s. Lyons & Roses Pvt. Ltd Vs. I. T. O, Ward 12(1), Kolkata (Assessee/cross objector) (Respondent) For the Appellant: Shri Sanjay Mukherjee, JCIT, ld. Sr.DR For the Respondent: Shri R.N Bajoria, Sr. Advocate & Shri A.K. Gupta, FCA, ld.ARs…