ITAT Ranchi Bench
1,968 judgments
M/S JHARKHAND STATE FOREST DEVELOPMENT CORPORATION LTD., ,RANCHI vs DCIT,CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
DCIT,CIRCLE-1,, RANCHI vs M/S JHARKHAND STATE FOREST DEVELOPMENT CORPORATION LTD.,, RANCHI
Income Tax Appellate Tribunal, Ranchi Bench, Ranchi Assessment Year: 2014-15 Appeal against the order passed u/s 250 by the C.I.T. (Appeals), Ranchi Grounds of Appeal:
SMT MENON UJJANA EKKA vs DCIT CIRCLE-1, RANCHI
06.10.2025 by evening, but till date no case records have been submitted by the AO.
SMT MENON UJJANA EKKA vs DCIT CIRCLE-1, RANCHI
06.10.2025 by evening, but till date no case records have been submitted by the AO.
SMT MENON UJJANA EKKA vs DCIT CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SHRI ANOSH EKKA vs DCIT CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SHRI ANOSH EKKA vs ACIT,CIR-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SHRI ANOSH EKKA vs DCIT CIRCLE-1, RANCHI
06.10.2025 by evening, but till date no case records have been submitted by the AO.
SHRI ANOSH EKKA vs DCIT CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SHRI ANOSH EKKA,SAHIBGANJ vs DCIT CIRCLE-1, RANCHI
06.10.2025 by evening, but till date no case records have been submitted by the AO.
M/S EKKA CONSTRUCTION PVT LTD vs DCIT CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
M/S EKKA CONSTRUCTION PVT LTD vs DCIT CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
M/S EKKA CONSTRUCTION PVT LTD vs DCIT CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
M/S EKKA CONSTRUCTION PVT LTD vs DCIT CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
JAY PRAKASH SINGH,HAZARIBAGH vs ASSESSING OFFICER, HAZARIBAGH
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
SANJAY CHAWLA,CHAIBASA vs PR. CIT, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
CRYSTAL THERMOTECH PRIVATE LIMITED,KOLKATA vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE, JAMSHEDPUR
the Id.CIT(A), the assessee claimed that the AO in the show cause notice for levying penalty did not specifically pointed out as to whether the penalty was w.r.t. concealment of income or furnishing inaccurate particular of income. Accordingly, the show cause notice was claimed to be defective on which no penalty could be imposed. The Id.CIT(A),however, rejected the contention of the assessee and held that mere not striking off of one limb in the show cause notice issued u/s 274 of the Act
VIDYA AGRAWAL,RANCHI vs ITO WARD 1(1), RANCHI, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ABHISHEK KUMAR,RANCHI vs ITO WARD 1(1), RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
ADITYA DHANUKA,RANCHI vs DCIT/ACIT, CIRCLE-1, RANCHI
SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)
