M/S Rahul Premier India Agency Pvt. Ltd., Kolkata vs. ITO, Ward-4(4), Kolkata
In the result, appeal filed by the assessee is allowed for statistical purposes
ITA 2002/KOL/2016[2011-12]Status: DisposedITAT Kolkata13 Jan 2017AY 2011-12
Bench: Shri S.S.Viswanethra Ravi, Jm & Dr. A.L.Saini, Am आयकर अपील सं./Ita No.2002/Kol/2016 ("नधा"रण वष" /Assessment Year:2011-2012) M/S Rahul Premier India Vs. Ito, Ward-4(4), Agency Private Limited, Aayakar Bhawan, P-7, 234/3A, Ajc Bose Road, Chowringhee Square, 5Th Floor, Suite No.A-4, Kolkata-700069 Kolkata -700017 "थायी लेखा सं./जीआइआर सं./Pan/Gir No.: Aabcr 2687 I .. (अपीलाथ" /Appellant) (""यथ" / Respondent) Assessee By : Shri S.M.Surana, Advocate Revenue By : Md. Ghyas Uddin, Jcit सुनवाई क" तार"ख / Date Of Hearing : 04/01/2016 घोषणा क" तार"ख/Date Of Pronouncement 13/01/2017 आदेश / O R D E R Per Dr. Arjun Lal Saini, Am The Captioned Appeal Filed By The Assessee, Pertaining To The Assessment Year 2011-12, Is Directed Against The Order Passed By Ld. Commissioner Of Income Tax (Appeals)-2, Kolkata, In Appeal No.1320/Cit(A)-2/14-15, Dated 26.07.2016, Which In Turn Arises Out Of An Order Passed By The Assessing Officer (Ao) Under Section 143(3) Of The Income Tax Act 1961, (In Short The ‘Act’), Dated 03.03.2014. 2. Brief Facts Of The Case Qua The Assessee Are That The Assessee Filed Its Return Of Income On 30.09.2012 Declaring Total Income Of Rs.23,95,270/-. Asessee’S Case Was Selected For Scrutiny U/S.143(3) Of The Act & The Ao Has Completed The Assessment By Making The Various Additions. 3. Aggrieved From The Order Of The Ao, Assessee Filed An Appeal Before The Cit(A), Who Dismissed The Appeal Filed By The Assessee On M/S Rahul Premier India Agency Pvt. Ltd.
For Appellant: Shri S.M.Surana, AdvocateFor Respondent: Md. Ghyas Uddin, JCIT
Section 143(3)Section 249
