ITAT Cuttack Bench

TANUJA CHHATOI,CUTTACK vs INCOME TAX OFFICER, WARD-1(1), CUTTACK

SHRI DUVVURU RL REDDY (Vice President), SHRI RAJESH KUMAR (Accountant Member)

ASSISTANT COMMISSIONER OF INCOME TAX , SECOND FLOOR, AAYAKAR BHAWAN, AINTHAPALI vs SHIVA CEMENT LIMITED, ROURKELA

SHRI DUVVURU RL REDDY, VP AND SHRIRAJESH KUMAR (Accountant Member)

ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE,SECOND FLOOR vs SHIVA CEMENT LIMITED, ROURKELA, SUNDARGARH

SHRI DUVVURU RL REDDY, VP AND SHRIRAJESH KUMAR (Accountant Member)

AVINANDITA MOHANTY,BHUBANESWAR vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-2 , BHUABENSWAR

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)

BHUBANESWAR DEVELOPMENT AUTHORITY,BHUBANESWAR vs DCIT (EXEMPTION), BHUBANESWAR

Before Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)

DHRUPAD MUSIC FOUNDATION,KARANJASUL vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Rajesh Kumar (Accountant Member)

INDIAN METALS AND FERRO ALLOYS LTD,BHUBANESWAR vs DCIT, CIRCLE-1(1), BHUBANESWAR

SHRI DUVVURU RL REDDY, VICE PRESIDENT (KZ), SHRI RAKESH MISHRA (Accountant Member)

SURESH CHANDRA BEHERA,BALASORE vs INCOME TAX OFFICER, WARD-1, BALASORE, BALASORE

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

SOCIETY FOR WELFARE ANIMATION AND DEVELOPMENT,RAYADAGA vs INCOME TAX OFFICER, BERHAMPUR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

GUDARI LARGE SIZED MULTIPURPOSE CO OPERATIVE SOCIETY LIMITED,GUDARI vs ITO WARD RAYGADA, RAYGADA

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

PROJECT SWARAJYA,CUTTACK vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD, HYDERABAD

rejecting an application for registration on account of delay, it would be worthwhile to grant the assessee an opportunity of being heard. This being so, in the interest of justice, the issues in this appeal in respect of grant of registration u/s.80G of the Act is restored to the file of Id. CIT(E) for granting the assessee adequate opportunity to explain the delay in filing the application for regular registration u/s.80G of the Act. It is also directed that the Id.CIT(E) shall grant the

SRI SRI JADIMAHAL YOUTH CLUB,TALAKIA vs COMMISSIONER-OF-INCOME TAX(EXEMPTION), HYDERABAD, HYDERABAD

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

M/S. BINAPANI IRON STORE,BERHAMPUR vs THE INCOME TAX OFFICER, WARD-1, BERHAMPUR, BERHAMPUR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

SK KALIMUDDIN,BHADRAK vs INCOME TAX OFFICER BHADRAK WARD,BHADRAK, BHADRAK

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

JYOTI RANJAN BISWAL,ANGUL vs THE INCOME TAX OFFICER, ANGUL WARD, ANGUL, ANGUL

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

AYIMAT KHAN,BHADRAK vs INCOME TAX OFFICER, BHARAK WARD, BHADRAK

AYIMAT KHAN,BHADRAK vs INCOME TAX OFFICER, BHADRAK

the Id. Assessing Officer or before the Id. CIT(A). It was the submission that looking to the non- cooperative attitude of the assessee, a reasonable cost deserves to be levied. 4. We have considered the rival submissions. As it is noticed from the orders of the authorities below that the assessee could not substantiate its claim by providing relevant documents neither before the Id. CIT(A) in appellate proceedings nor before the Id. AO in assessment proceedings. However, the Id. AR has mad

RAJENDER PRASAD GOEL,BHUBANESWAR vs INCOME TAX OFFICER, WARD-2(1), BHUBANESWAR, BHUBANESWAR

SANKAR CHARAN MARANDI,MAYURBHANJ vs ACIT, BALESHWAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)

B C SAHU ASSOCIATES,BERHAMPUR vs ITO WARD-1, BERHAMPUR

SHRI GEORGE MATHAN (Judicial Member), SHRI RAJESH KUMAR (Accountant Member)