REGENT COMPUTRONICS PVT. LTD.

BHURA EXPORTS LTD. Appellant

V/S

INCOME-TAX OFFICER (TDS) WARD-57 (2) KOL. Respondents

Referred Judgements :-

RAVULU SABBA RAO VS. COMMR OF INCOME TAX MADRAS [REFERRED TO]
STATE OF GUJARAT VS. PATIL RAGHAV NATHA [REFERRED TO]
ISHAR SINGH VS. FINANCIAL COMMISSIONER [REFERRED TO]
RAM CHAND VED PRAKASH VS. UNION OF INDIA [REFERRED TO]
HINDUSTAN COCA COLA BEVERAGE PVT LTD VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
STATE OF PUNJAB VS. BHATINDA DISTRICT COOP MILK P UNION LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX DELHI VS. KELVINATOR OF INDIA LIMITED [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. TRICHUR COOPERATIVE BANK LTD [REFERRED TO]
COMMISSIONER OF INCOME TAX VS. NHK JAPAN BROADCASTING CORPORATION [REFERRED TO]

JUDGEMENT

(1.) This appeal under Section 260A of the Income-tax Act, 1961 ("Act") is at the instance of an alleged "deemed Assessee in default" and is directed against an order dated February 18, 2011, passed by the Income-tax Appellate Tribunal, "B" Bench, Kolkata in I.T. A. No. 495/ Kol/ 2010 for the Assessment Year 2002-03 modifying the order of the CIT(A) and partly allowing the appeal preferred by the Appellant before us.

(2.) Being dissatisfied, the alleged deemed Assessee in default has come up with this appeal.

(3.) The facts giving rise to filing of this appeal may be summed up thus:

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BHURA EXPORTS LTD Vs. INCOME TAX OFFICER TDS

Referred Judgements :-

JUDGEMENT

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