ITAT Ranchi Bench

SUMITRA KUMAR BHUYAN,ROURKELA vs AO, JAMSHEDPUR

SHRI GEORGE MATHAN (Judicial Member)

PRAVIN KUMAR,RANCHI vs ACIT, C.C.1, RANCHI

ASHOK KUMAR SINGHAL,ADITYAPUR vs DCIT/ACIT, CIRCLE-1, JAMSHEDPUR

SHRI GEORGE MATHAN (Judicial Member)

RAJARAM AGRAWAL,CHAKRADHARPUR vs ITO, CHAIBASA

SHRI GEORGE MATHAN (Judicial Member)

ST PATRICKS EDUCATIONAL SOCIETY,GUMLA vs INCOME TAX OFFICER W3(1), RANCHI

SHRI GEORGE MATHAN (Judicial Member)

KIRTIMAN SINGH,RANCHI vs ACIT, C. C.-2, RANCHI

SHRI GEORGE MATHAN (Judicial Member)

KIRTIMAN SINGH,RANCHI vs ACIT, C. C.-2, RANCHI

SHRI GEORGE MATHAN (Judicial Member)

KIRTIMAN SINGH,RANCHI vs ACIT, C. C.- 2, RANCHI

the AO the assessee did not provide the details. It was prayer that the issues in this appeal may be restored to the file of the AO and that the assessee would explain transactions before the AO.

GOUTAM KUMAR HARODIA,DHANBAD vs ITO, WARD-1(1) , DHANBAD

SHRI GEORGE MATHAN (Judicial Member)

SHIO SHANKAR PRASAD,RANCHI vs ITO, WARD-3(1), RANCHI

the AO the assessee did not provide the details. It was prayer that the issues in this appeal may be restored to the file of the AO and that the assessee would explain transactions before the AO.

MINTU LAL,RANCHI vs ITO, WARD-2(5), RANCHI

SHRI GEORGE MATHAN (Judicial Member)

ULKA SARKAR,SONARI vs ITO , ITO WARD , JAMSHEDPUR

SHRI GEORGE MATHAN (Judicial Member)

RAJESH JALAN,DHANBAD vs DCIT/ACIT, CIRCLE-1, DHANBAD

SHRI SONJOY SARMA, JUDICIAL MEMBER SHRI RATNESH NANDAN SAHAY (Accountant Member)

PALGANJ PRIYAMARY AGRICULTURE CREDIT CO OPERATIVE SOCIETY LTD,GIRIDIH vs ITO, GIRIDIH

SHRI GEORGE MATHAN (Judicial Member)

PALGANJ PRIYAMARY AGRICULTURE CREDIT CO OPERATIVE SOCIETY LTD,GIRIDIH vs ITO, GIRIDIH

making any adjustment, a show cause notice has to be issued to the assessee. It was the submission that no show cause notice has been issued to the assessee, therefore, the intimation issued u/s.143(1) is liable to be quashed and in consequence thereof the order passed by the Id. CIT(A) deserves to be dismissed.

RANJIT KUMAR SINGH,BOKARO vs ITO, WARD-3(1), BOKARO

the Assessing Officer, so that the assessee could be able to provide the details before the Assessing Officer to substantiate its case for the years under consideration.

DHUKHI SAH MEMORIAL FOUNDATION,DEOGHAR vs ITO, DUMKA

SHRI GEORGE MATHAN (Judicial Member)

RAM NIWAS SINGH,JHARKHAND vs ITO WARD 1(1), RANCHI, RANCHI

NFAC / Id. CIT(A) and represent his case on merits. As per the above terms, the grounds of appeal raised by the assessee stand allowed for statistical purposes only."

AJAY ENGICONE PRIVATE LIMITED,RANCHI vs DCIT CIRCLE 1 RANCHI, RANCHI

SHRI GEORGE MATHAN (Judicial Member)

ITO, WARD-3(1), DEOGHAR, DEOGHAR vs JAGDAMBA CONSTRUCTION, JAMTARA

SHRI GEORGE MATHAN (Judicial Member)