ITAT Ranchi Bench

HARJEET SINGH,TELCO vs ACIT , JCIT , DCIT, NATIONAL FACELESS CENTRE

the Assessing Officer. 4. In reply, Id CIT DR vehemently supported the order of the AO and Id CIT(A). 5. We have considered the rival submissions. A perusal of the impugned order clearly shows that on account of non-appearance before the Id CIT(A), the orders were passed exparte by the Id CIT(A) by upholding the additions made by the AO. It is also noticed that the Assessing Officer has also passed the order u/s.147/144 of the Act for want of evidence. However, before us, Id AR undertakes t

HARJEET SINGH,TELCO vs ACIT , JCIT , DCIT, NATIONAL FACELESS CENTRE

the Assessing Officer. 4. In reply, Id CIT DR vehemently supported the order of the AO and Id CIT(A). 5. We have considered the rival submissions. A perusal of the impugned order clearly shows that on account of non-appearance before the Id CIT(A), the orders were passed exparte by the Id CIT(A) by upholding the additions made by the AO. It is also noticed that the Assessing Officer has also passed the order u/s.147/144 of the Act for want of evidence. However, before us, Id AR undertakes t

DY. COMMISSIONER OF INCOME TAX, JAMSHEDPUR vs KHOKHAR INFRASTRUCTRE PVT LTD, CHAIBASA

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

JAY NARAYAN TIWARY,JAMSHEDPUR vs PCIT, RANCHI

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

PRANIDHI CONSTRUCTIONS PRIVATE LIMITED,KOLKATA vs ASSISTANT COMMISSSIONER OF INCOME TAX, CENTRAL CIRCLE-1, RANCHI, RANCHI

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

ITO, WARD-2(2), JAMSHEDPUR vs M/S JAMSHEDPUR SECURITIES LTD, JAMSHEDPUR

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

M/S PATO BUILDERS PVT. LTD.,,JAMSHEDPUR vs ACIT,CIRCLE-2, JAMSHEDPUR

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

SRI KAMLESH KUMAR SINGH,DALTONGANJ vs ACIT,CIR-1, RANCHI

BEFORES/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

SRI KAMLESH KUMAR SINGH,DALTONGANJ vs DCIT CIRCLE-1, RANCHI

BEFORES/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

SRI KAMLESH KUMAR SINGH,DALTONGANJ vs DCIT CIRCLE-1, RANCHI

BEFORES/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

RAM KRISHNA KHANDELWAL HUF,DHANBAD vs ITO, WARD 2(1), DHANBAD

S/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

BISHNU SHANKAR SABOO,RANCHI vs ACIT, CIRCLE-1, RANCHI

the AO. 4. सुलभ In reply, Id Sr DR vehemently supported the orders of the lower authorities. 5. We have considered the rival submissions. A perusal of the order of the Id CIT(A) clearly7 shows that the Id CIT(A) has issued four notices of hearing i.e. on 16.11.2022, 14.2.2024 .2024 7.3.2024 7.3.2024 and and 26.3.2024 26.3.2024 but but the the assesse assessee has failed to IMPARTIAL, EASY AND comply with the notices issued by the Id CIT(A). It is also noticed that the SPEEDY JUSTICE Assessi

BISHNU SHANKAR SABOO,RANCHI vs ACIT, CIRCLE-1, RANCHI

the AO. 4. In reply, Id Sr DR vehemently supported the orders of the lower authorities. 5. We have considered the rival submissions. A perusal of the order of the Id CIT(A) clearly7 shows that the Id CIT(A) has issued four notices of hearing i.e. on 16.11.2022, 14.2.2024 .2024 7.3.2024 7.3.2024 and and 26.3.2024 26.3.2024 but but the the assesse assessee has failed to comply with the notices issued by the Id CIT(A). It is also noticed that the Assessing Officer has passed order u/s.147 r.w.

NIRANJAN SHARMA,RANCHI vs ACIT, CIRCLE-1, RANCHI

the Id CIT(A) for disposal of the appeal. 4. In reply, Id Sr DR supported supported the the orders orders of of the the AO AO and and I Id CIT(A). 5. We have considered the submissions. A perusal of the order of Id CIT(A) shows that various notices were issued for hearing of the appeal to the assessee and the assessee has not complied with the same. Before us, Id AR submit that no notice were served upon the assessee as the email address of the previous Id AR was given who was dealing with

RAJENDRA PRASAD,HAZARIBAGH vs DCIT CIRCLE 1, HAZARIBAGH

the AO. 4. In reply, Id Sr DR vehemently supported the orders of lower authorities. 5. We have considered the rival submissions. A perusal of the order of the Id CIT(A) clearly shows that the Id CIT(A) has issued four notices of hearing i.e. on 10.6..2022, 5.8.2022, 724.8.2022 and 19.10.2022 but the assessee has failed to comply with the notices issued by the Id CIT(A). It is also noticed that the Assessing Officer has passed order u/s.147 r.w.s 144 of the Act due to non- representation by

RAJENDRA PRASAD,HAZARIBAGH vs DCIT CIRCLE 1, HAZARIBAGH

BEFORES/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)

RISHIRAJ TRANSPORT CO,JAMSHEDPUR vs ACIT CIRCLE-2(1), JAMSHEDPUR

us, it was prayed that if one more opportunity is given, the assessee would be in a position to comply with all the notices by furnishing all the required documents in support of the claim. Therefore, in the interest of justice, the issues in this appeal are restored to the file of the Id CIT(A) for fresh adjudication after allowing reasonable opportunity of hearing to the assessee. We also direct assessee to make proper submissions and appear before the Id.CIT (A) on the date of hearing an

DCIT CENTRAL CIRCLE, JAMSHEDPUR vs MAHENDRA GOPE,, JAMSHEDPUR

PAWAN KUMAR JAIPRAKASH GUPTA,RANCHI vs ITO WARD 1(1),, RANCHI

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

ZOOM COMMERCIAL PVT LTD,RANCHI vs ITO WARD 3 (1), RANCHI

S/SHRI GEORGE MATHAN, JUDICIAL MEMBER AND RATNESH NANDAN SAHAY (Accountant Member)