ITAT Ranchi Bench
1,968 judgments
JHARKHAND INDUSTRIES & TRADE ASSOCIATION,DHANBAD vs CIT (EXEMPTION), PATNA
Shri Pradip Kumar Choubey (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
RAJENDRA KUMAR SAHI,RANCHI vs CIT (APPEAL), DELHI
the CIT(A) was delayed by 52 days. The CIT(A) dismissed the appeal on the ground that the assessee had failed to file it within the prescribed time limit and did not condone the delay. Thus, the appeal was dismissed without examining the merits of the case.
XLRI ALUMUNI ASSOCIATION,JAMSHEDPUR vs INCOME TAX OFFICER EXEMPTION WARD, JAMSHEDPUR
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
MAA CHINTPURNI MINING PVT LTD,RAMGARH vs INCOME TAX OFFICER, WARD2(4), RAMGARH
imposition of penalty which is against the principles of natural justice and therefore, deserves to be deleted.
SHAMBU DAYAL MODI,MODI PLASTIC UDYOG vs ASSESSING OFFICER, ITO WARD
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
RENU LATA TIWARY,RANCHI vs COMMISSIONER OF INCOME-TAX (APPEALS), DELHI
the Ld. CIT(A). However, despite several opportunities, the assessee neither appeared nor filed any written submissions. The Ld. CIT(A), therefore, dismissed the appeal ex parte and upheld the assessment order.
RAJESH KUMAR PANDEY,RAMGARH vs ITO, WARD 2(4), RANGARH
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
JAI PRAKASH SINGHANIA ( HUF ),RANCHI vs DEPUTY COMMISSIONER OF INCOME TAX , CIRCLE - 1, RANCHI, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
MAAN PROMOTERS PVT. LTD,,RANCHI vs ACIT, C.C.2, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
RITA SINGH,DEOGHAR vs ITO, WARD 3(2), DEOGHAR
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
UMESH KUMAR SINGH,RANCHI vs ITO, WARD - 3 (1), RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ADHUNIK AKSHAT UDYOG PVT. LTD.,,DUMKA vs ACIT, CIRCLE-3(1), DEOGHAR
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
ANIL KUMAR SINHA,RANCHI vs ITO WARD 1(1), RANCHI
the Id. CIT under Section 264 and evidences were produced before him. However, the Id. CIT had not granted the requisite relief, consequently, the assessee had filed writ petition before the Hon'ble Jurisdictional High Court and after getting the necessary relief from the Hon'ble Jurisdictional High Court, has filed the appeal before the Id. CIT(A). It was a submission that this had led to a delay of 1154 days. It was a submission that the Id. CIT(A) did not condone the delay even though th
ALL INDIA WOMENS CONFERENCE,JAMSHEDPUR vs ITO, EXEMPTION WARD, JAMSHEDPUR
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
GOLDEN GOENKA COMMERCE PVT. LTD.,,KOLKATA vs ACIT CIRCLE-2(1),, JAMSHEDPUR
Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)
SUBAL CHANDRA NAG,DHANBAD vs ACIT CIRCLE-2, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SUBAL CHANDRA NAG,DHANBAD vs ACIT, CIRCLE-2, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
DULU MAHATO,DHANBAD vs DCIT/ACIT, CIRCLE-1, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
DULU MAHATO,DHANBAD vs DCIT/ACIT CIRCLE-1, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SHRI RANI SATI FOODS AND GRAINS PRIVATE LIMITED,RANCHI vs INCOME TAX OFFICER, NEW DELHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
