ORIENT CEMENT LIMITED ,KOLKATA vs. DCIT, CIRCLE - 6(1), KOLKATA, KOLKATA
In the result, the appeal of the assessee is treated as partly allowed
ITA 1272/KOL/2018[2013-14]Status: DisposedITAT Kolkata16 Mar 2022AY 2013-14
Bench: Shri Sanjay Garg&Shri Girish Agrawali.T.A. No.1272/Kol/2018 Assessment Year: 2013-14 Orient Cement Ltd...................................................................…………………Appellant 9/1, R.N. Mukherjee Road, Kolkata-1. [Pan:Aabco5420A] Vs. Dcit, Circle-6(1), Kolkata…............…...........……………….....………..…..Respondent Appearances By: Shri Akkal Dudhwewala, Fca, Appeared On Behalf Of The Appellant. Shri Sallong Yaden, Addl. Cit, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : February 08, 2022 Date Of Pronouncing The Order : March 16, 2022 Hearing Through Video Conferencing Order Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 14.05.2018 Of The Commissioner Of Income Tax (Appeals)-2, Kolkata [Hereinafter Referred To As ‘Cit(A)’]Passed U/S 250 Of The Income Tax Act(Hereinafter Referred To As The ‘Act’). The Assessee In This Appeal Has Taken The Following Grounds Of Appeal:
Section 143(3)Section 250Section 36Section 37
…IN THE INCOME TAX APPELLATE TRIBUNAL “C” (Virtual Court Hearing) BENCH KOLKATA Before Shri Sanjay Garg, Judicial Member &Shri Girish Agrawal, Accountant Member I.T.A. No.1272/Kol/2018 Assessment Year: 2013-14 Orient Cement Ltd...................................................................…………………Appellant 9/1, R.N. Mukherjee Road, Kolkata-1. [PAN:AABCO5420A] vs. DCIT, Circle-6(1), Kolkata…............…...........……………….....………..…..Respondent Appearances by: Shri Akkal Dudhwewala, FCA, appeared on behalf of the Appellant. Shri Sallong Yaden, Addl. CIT, DR, appeared on behalf of the Respondent. Date of conclud…
