ITAT Patna Bench
3,036 judgments
JANARADAN SINGH(HUF),BUXAR vs ACIT, CIR-1, PATNA, PATNA
the Ld. CIT(A). It was submitted that the Ld. CIT(A) without considering the submissions of the assessee has adjudicated in an exparte manner and did not consider the evidence submitted before him. In reply, the Ld. Sr. DR supported the order of Ld. CIT(A). We have considered the rival submissions. A perusal of the submissions produced by the assessee shows that the assessee has submitted substantial evidence before the Ld. CIT(A). The e-proceedings acknowledgment shows as follows: e-Procee
JITENDRA KUMAR,ARWAL vs ADDL/JCIT(A)-2 DELHI, DELHI
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
SRI BAL KRISHNA TIBREWAL,PATNA vs ACIT CIRCLE-4, PATNA, PATNA
Shri Duvvuru RL Reddy (Vice President)
ACIT, CENTRAL CIRCLE-2, PATNA vs M/S JAGMOHAN LAL SHIVRATAN LAL, PATNA
the Ld. CIT(A), the assessee had produced certain documents and the Ld. CIT(A) without calling for any remand report had deleted the addition. It was prayed that the order of Ld. CIT(A) is liable to be quashed and the order of the Ld. AO deserves to be upheld. In reply the Ld. AR on behalf of the assessee, submitted that all details called for by the AO had been produced. The Ld. AR also drew our attention to the certificate issued by the banks of the assessee at pages 937 to 945 which read
AJAY KUMAR,PATNA vs ITO, WARD- 6 (3), PATNA, PATNA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
MAHANTH KUMAR SINGH,MUZAFFARPUR vs ITO, MUZAFFARPUR
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
RAM KUMAR,SUPAUL vs ITO, 3(5), SAHARSA
the Hon'ble Tribunal in stipulated period of time. The assessee was prevented by sufficient cause in presenting this appeal before this Hon'ble Tribunal in stipulated period of time. 6. That the appellant submits that since the delay in filing of the appeal is due to reasonable cause. The appellant submits that the delay in filing of the present appeal be condoned and the appeal be heard on merits.” 1.2. The assessee has also filed an affidavit requesting for condonation of delay on account
USHA KESHRI,SAHARSA vs ITO, WARD-3(4), SAHARSA, SAHARSA
SHRI SANJAY GARG, JUDICIAL MEMBER SHRI SANJAY AWASTHI (Accountant Member)
MADHURI DEVI,SAHARSA vs ITO WARD- 3 (4), SAHARSA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
INDIAN INSTITUTE OF TECHNOLOGY, PATNA,PATNA vs ACIT, TDS CIRCLE, PATNA
the Ld. CIT(A), it is seen that 5 notices of hearing were given but the same could not be attended by the assessee and thereafter the action of Ld. AO was upheld through the impugned order. 1.3 Further aggrieved with this action of Ld. CIT(A), the assessee is in
JAGDISH SHARMA (HUF),JAHANABAD vs DCIT CENTRAL CIRCLE-5, PATNA
Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)
JAGDISH SHARMA (HUF),JAHANABAD vs DCIT CENTRAL CIRCLE-5, PATNA
Shri Sonjoy Sarma (Judicial Member), Shri Rakesh Mishra (Accountant Member)
GOVERDHAN LAL RASTOGI JEWELLERS PVT. LTD.,BIHARSHARIF vs ASSISTANT/DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1, PATNA
Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Sanjay Awasthi (Accountant Member)
DINESH KUMAR,BIHARSHARIF vs ITO, WARD-2(4), BIHARSHARIF
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1, PATNA, LOK NAYAK BHAWAN, DAK BUNGLOW CHAURAHA, PATNA vs MOHAMAD ISRAIL COLD STORAGES PRIVATE LIMITED, ARA
Shri Sonjoy Sarma (Judicial Member), Shri Sanjay Awasthi (Accountant Member)
PRERNA AGENCY PRIVATE LIMITED,KOLKATA vs INCOME TAX OFFICER, WARD 2(2), PATNA
SHRI DUVVURU RL REDDY, VICE PRESIDENT SHRI SANJAY AWASTHI (Accountant Member)
AASHIRBAD ENTERPRISES,FORBESGANJ vs INCOME TAX OFFICER, PURNEA
SHRI SONJOY SARMA (Judicial Member), SHRI RAKESH MISHRA (Accountant Member)
LATE RATAN DEV RAO,WEST CHAMPARAN vs ITO WARD 1(5), BETTIAH
Shri Duvvuru RL Reddy (Vice President)
LATE RATAN DEV RAO,WEST CHAMPARAN vs ITO WARD 1(5), BETTIAH
Shri Duvvuru RL Reddy (Vice President)
MAA BHAGWATI CEMENT LOGISTICS,SIWAN, BIHAR vs INCOME TAX OFFICER, PATNA, BIHAR
Shri Duvvuru RL Reddy (Vice President)
