ITAT Ranchi Bench
1,968 judgments
KAMLA EDUCATIONAL TRUST,DEOGHAR vs ITO WARD 3(3), DUMKA
SHRI GEORGE MATHAN (Judicial Member)
CHHABI SAHA,JAMSHEDPUR vs ITO WARD 1 (1) JAMSHEDPUR, JAMSHEDPUR
SHRI GEORGE MATHAN (Judicial Member)
SANJAY KUMAR JAISWAL,DHANBAD vs ITO, DHANBAD
SHRI GEORGE MATHAN (Judicial Member)
KROSS LIMITED,ADITYAPUR vs DCIT, CIRCLE-1, JAMSHEDPUR
the CIT(A) where appeal was dismissed on wrong facts.4. Dissatisfied with the above order, assessee is in appeal before this Tribunal.
KROSS LIMITED,ADITYAPUR vs DCIT,CIRCLE-1, JAMSHEDPUR
the CIT(A) where appeal was dismissed on wrong facts.4. Dissatisfied with the above order, assessee is in appeal before this Tribunal.
NATIONAL HUMAN RIGHTS AND CRIME CONTROL BUREAU,RANCHI vs COMMISSIONER OF INCOME TAX EXEMPTION, RANCHI, RANCHI
the Tribunal. The assessee stated that necessary documents and explanations could not be furnished due to unavoidable circumstances.4. When the appeals were called for hearing, although notices had been duly served, none appeared on behalf of the assessee. Since the matters were pending for a considerable time, the Bench proceeded to hear the DR and perused the records. The Ld. DR submitted that the assessee is a habitual non-compliant entity, having failed to respond before the CIT (Exempt
NATIONAL HUMAN RIGHTS AND CRIME CONTROL BUREAU,RANCHI vs COMMISSIONER OF INCOME TAX EXEMPTION, RANCHI , RANCHI
the Tribunal. The assessee stated that necessary documents and explanations could not be furnished due to unavoidable circumstances.4. When the appeals were called for hearing, although notices had been duly served, none appeared on behalf of the assessee. Since the matters were pending for a considerable time, the Bench proceeded to hear the DR and perused the records. The Ld. DR submitted that the assessee is a habitual non-compliant entity, having failed to respond before the CIT (Exempt
VIKAS SEVA NIKETAN,NEORI VIKAS vs INCOME TAX OFFICER, EXEMPTION WARD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
NATIONAL UNIVERSITY OF STUDY AND RESEARCH IN LAW,RANCHI vs ASST. DIRECTOR OF INCOME TAX ,CPC, BENGALURU
SHRI PRADIP KUMAR CHOUBEY (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
HIRALAL AGENCIES PVT. LTD.,,RANCHI vs DCIT, CIRCLE-1, RANCHI
the Ld. CIT(A) where appeal of the assessee was dismissed sustaining the order of the AO.
VISION & VISION PRIVATE LIMITED,JAMSHEDPUR vs ACUT/ DCIT CIRCLE 1, JAMSHEDPUR
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
M/S MUNNA CONSTRUCTION,JAMSHEDPUR vs DCIT, CIRCLE-1, JAMSHEDPUR
the Id. CIT(A), though the Id.CIT(A) has issued notices on various dates as mentioned in page 4 of the order, however, the assessee could not furnish the detail to substantiate its claim. Also before the Tribunal, none appeared on behalf of the assessee. This being so, in the interest of justice, the issues in these appeals are restored to the file of Id.AO for readjudication. Liberty is granted to the assessee to challenge all legal issues that it so desires to raise before the Assessing O
M/S MUNNA CONSTRUCTION,JAMSHEDPUR vs DCIT, CIRCLE-1,, JAMSHEDPUR
the Id. CIT(A), though the Id.CIT(A) has issued notices on various dates as mentioned in page 4 of the order, however, the assessee could not furnish the detail to substantiate its claim. Also before the Tribunal, none appeared on behalf of the assessee. This being so, in the interest of justice, the issues in these appeals are restored to the file of Id.AO for readjudication. Liberty is granted to the assessee to challenge all legal issues that it so desires to raise before the Assessing O
PRITAM JAISWAL,DUMKA vs INCOME TAX OFFICER, WARD - 3(1), DEOGHAR, DEOGHAR
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
PRITAM JAISWAL,DUMKA vs INCOME TAX OFFICER, WARD - 3(1), DEOGHAR
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
GARIMA CONSTRUCTION,RANCHI vs ITO, WARD-1(1), RANCHI
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
KONDA KARABI,JAMSHEDPUR vs DCIT, CIRCLE-1, JAMSHEDPUR
SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
M/S NANDLAL KESHARDEO,RANCHI vs ACIT, CENTRAL CIRCLE (1), RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
JHARKHAND INDUSTRIES & TRADE ASSICIATION,DHANBAD vs CIT, EXEMPTION, PATNA
Shri Pradip Kumar Choubey (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
JHARKHAND INDUSTRIES & TRADE ASSOCIATION,DHANBAD vs CIT, EXEMPTION, PATNA
Shri Pradip Kumar Choubey (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
