ITAT Ranchi Bench

SUMANT KUMAR TIWARY HUF,JAMSHEDPUR vs INCOME TAX OFFICER - 3(1), JAMSHEDPUR

the Ld. CIT(A) where the appeal of the assessee was dismissed by upholding the order of Ld. AO due to non-prosecution on various dates.3. Dissatisfied with the above order, the assessee is in appeal before this Tribunal. At the time of hearing, the Ld. AR fairly stated that the impugned order passed by the Ld. CIT(A) is an exparte order therefore, another opportunity may be given to the assessee so that the assessee may contest the case properly before the Ld. CIT(A) by furnishing supported

PREM CHAND SINGH,CHATRA vs PR.CIT, DHANBAD

Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)

MAYA DEVI,MANOHARPUR, CHAIBASA vs ITO WARD 2(1) , JAMSHEDPUR

MAYA DEVI,MANOHARPUR, CHAIBASA vs ITO WARD 2(1), JAMSHEDPUR

MAYA DEVI,MANOHARPUR, CHAIBASA vs ITO WARD 2(1), JAMSHEDPUR

SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

PRAVIN ENGINEERING PRIVATE LIMITED,JAMSHEDPUR vs ACIT , NATIONAL E-ASSESSMENT CENTRE

Shri Sonjoy Sarma (Judicial Member), Shri Ratnesh Nandan Sahay (Accountant Member)

ANUBHAV KUMAR,RANCHI vs ITO 1(1), RANCHI

the Id.CIT(A) wherein the appeal of the assessee was also dismissed. However, while considering the submission made by the assessee the Id.CIT(A) viewed that the assessee withdrawn during the year Rs.14,50,800/- from various bank accounts maintained by the assessee and deposited Rs.10,42,000/- during the year but no relief was granted because the assessee could not justify about keeping the large cash in his hand and deposited only towards the fag end of the demonetization period. According

CYPRESS AUTO PRIVATE LIMITED,JAMSHEDPUR vs ITO - 1(4), JAMSHEDPUR

the competent authority. The assessee already stated the facts before the Bench on 06.03.2025 by filing an application for withdrawal of the appeal and the prayer of the assessee was considered by the Bench, however, the appeal is again listed today for adjudication. The contention of the Id. AR is that since the appeal was already withdrawn vide order dated 06.03.2025, therefore, this Bench needs not to adjudicate this appeal and accordingly the appeal may be treated as dismissed as withdr

MEERA SHARAN,JAMSHEDPUR vs ITO - 2(1), JAMSHEDPUR

SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

AVIRALDHAANI FOUNDATION,DHANBAD vs COMMISSIONER OF INCOME TAX (EXEMPTION), PATNA, PATNA

the Id. CIT(E) for granting regular registration under sub-clause (iii) of clause (ac) of sub-section (1) of Section 12A r.w.s.12AB(1)(b) of the Act. On the examination of the submission filed by the assessee, the Id.CIT(E) calling for explanation from the assessee. In response to the same, the submitted reply before the Id.CIT(E), however, after considering the submission of the assessee the Id. CIT(E) found that the main object clause stated in the memorandum of association authorizes the

INDRA TRADING CORPORATION,RAIPUR vs DCIT CIRCLE-1 RANCHI, RANCHI

SHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

THE ADIBASI WELFARE SOCIETY,JAMSHEDPUR vs PCIT, RANCHI

BEFORESHRI SONJOY SARMA (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

RAM KUMAR,JAMSHEDPUR vs ACIT CENTRAL CIRCLE, JAMSHEDPUR

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Ratnesh Nandan Sahay, Accountant Member Ι.Τ.Α. No. 189/RAN/2025 Assessment Year: 2018-2019 Ram Kumar,.........................................Appellant C/o. Ram Bilash Prasad Gupta, Gayatri Niwas, Ekta Colony, Majhi Tola, Adityapur, Jamshedpur-831013, Jharkhand [PAN:ANSPK0996Q] -Vs.- Assistant Commissioner of Income Tax,....Respondent Central Circle, Office Road, Jamshedpur-831001, Jharkhand Appearances by: Shri Akshay Ringasia, A.R., appeare

SUBIR MANDAL,JAMSHEDPUR vs ITO WARD 3(4), CHAIBASA, JAMSHEDPUR

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Ratnesh Nandan Sahay (Accountant Member)

TRINETRA INNOVATIONS PVT. LTD.,DHANBAD vs DCIT/ACIT, CIRCLE, DHANBAD

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Ratnesh Nandan Sahay, Accountant Member Ι.Τ.Α. No. 369/RAN/2024 Assessment Year: 2020-2021 Trinetra Innovations Pvt. Limited,..............Appellant Dhansar, S.O. Jharia, Dhanbad-828106, Jharkhand [PAN:AABCT8553H] -Vs.- Deputy Commissioner /Assistant Commissioner of Income Tax,.........................................Respondent Circle-1, Dhanbad, Office of the DCIT/ACIT, Aayakar Bhawan, Luby Circular Road, Dhanbad-826001, Jharkhand Appearance

AYODHYA SINGH,JAMSHEDPUR vs ASSESSMENT UNIT, NATIONAL FACELESS ASSESSMENT UNIT, INCOME TAX DEPARTMENT, RANCHI

Shri Duvvuru RL Reddy, Vice-President (KZ), Shri Ratnesh Nandan Sahay (Accountant Member)

SHIV PRASAD RAM,BOKARO vs ASSESSEEING OFFICER, BOKARO

the Assessing Officer at an amount of ₹ 62,95,535/-. It was a submission that the assessee does not own any time deposit with the Bank of Baroda, Ranchi to the extent of ₹ 39,91,000/- and that the assessee has received his provident fund, leave encashment and other benefits which has totaling to ₹ 27,79,943/-. It was a submission that the assessee may be granted an opportunity to explain the issues before the Assessing Officer.

JAYANT KUMAR,MUMBAI vs NATIONAL FACELESS ASSESSMENT CENTRE AND ITO WARD 3(1), JAMSHEDPUR, RANCHI

the Id CIT(A) and the cause for delay was not sufficiently explained. Even before the Id CIT(A) except appearing once virtually, the assessee has not filed any evidences in support of the delay. Therefore, he prayed to uphold the order of the Id CIT(A).

DIVYA ENGICON PRIVATE LIMITED ,BHAGALPUR, DUMKA vs ITO , DEOGHAR

SHRI GEORGE MATHAN (Judicial Member), SHRI RATNESH NANDAN SAHAY (Accountant Member)

ARUN KUMAR TIWARI,JAMSHEDPUR vs ASSISTANT COMMISSIONER OF INCOME TAX, JAMSHEDPUR

the Id CIT(A) but due to some unavoidable circumstances, the documents/submissions were not furnished in the last date of hearing, failing which, Id CIT(A) passed the order exparte. He prayed that one more opportunity be granted to the assessee to resent his case before the AO as during the assessment proceedings also, all the relevant documents were not furnished.