ITAT Ranchi Bench
1,968 judgments
AKSHAY KUMAR,JAMSHEDPUR vs ITO, WARD 1(1), JAMSHEDPUR
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SUKUN VINCOM PRIVATE LIMITED,KOLKATA vs ITO, WARD 1(2), RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
NIKIT KUMAR MITTAL,BOKARO vs NATIONAL FACELESS ASSESSMENT CENTER, DELHI
the Id.CIT(A). Even before the Id.CIT(A) the assessee did not comply on the various dates, therefore, the Id. CIT(A) upheld the order of the Assessing Officer by dismissing the appeal of the assessee. Aggrieved by the above order, the assessee is in further appeal before this Tribunal stating that since the impugned passed by the Id. CIT(A) is an ex-parte order without looking into the merits of the case, therefore, another opportunity may be given to the assessee by setting aside the order
MD HASNAIN ANSARI,JAMSHEDPUR vs ITO, WARD-2(3), JAMSHEDPUR
SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SERVICE HOUSING COOPERATIVE SOCIETY LTD.,,RANCHI vs ITO, EXEMPTION WARD, RANCHI
the learned CIT(A). However, the appeal was dismissed, sustaining the assessment order, absence of supporting documents.5. Aggrieved by the order of Ld. CIT(A) the assessee is in appeal before this tribunal. At the time of hearing also, no one appeared on behalf of the assessee to substantiate the grounds. We have, however, heard the learned Departmental Representative and perused the record. The learned DR supported the orders of the authorities below, stating that repeated non- compliance
KUNTI DEVI,JHARKHAND vs CIT (A), NFAC
SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SAI ENGINEERING,JAMSHEDPUR vs I.T.O. WARD 3(1), JAMSHEDPUR
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SAI ENGINEERING,JAMSHEDPUR vs ITO WARD 3(1), JAMSHEDPUR, JAMSHEDPUR
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ARUN KUMAR SINGH,RANCHI vs DCIT CIRCLE-1 , DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ARUN KUMAR SINGH,RANCHI vs DCIT CIRCLE-1, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ARUN KUMAR SINGH,RANCHI vs DCIT CIRCLE-1, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ACIT, CENTRAL CIRCLE, DHANBAD, DHANBAD vs KUMBH NATH SINGH, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ACIT, CC, DHANBAD, DHANBAD vs KUMBH NATH SINGH, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ACIT, CC, DHANBAD, DHANBAD vs LAL BAHADUR SINGH, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ACIT, CC, DHANBAD, DHANBAD vs LAL BAHADUR SINGH, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ACIT, CC, DHANBAD, DHANBAD vs LAL BAHADUR SINGH, DHANBAD
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ASSTT. COMMISSIONER OF INCOME TAX, RANCHI vs JHARKHAND STATE MINERAL DEVELOPMENT CORPORATION LTD, RANCHI, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ASSTT. COMMISSIONER OF INCOME TAX, RANCHI vs JHARKHAND STATE MINERAL DEVELOPMENT CORPORATION LTD, RANCHI, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ASSTT. COMMISSIONER OF INCOME TAX, RANCHI vs JHARKHAND STATE MINERAL DEVELOPMENT CORPORATION LTD, RANCHI, RANCHI
ASSTT. COMMISSIONER OF INCOME TAX, RANCHI vs JHARKHAND STATE MINERAL DEVELOPMENT CORPORATION LTD, RANCHI, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
