MOHAMMED SAYEED,RANCHI vs. ACIT, C. C.-2, RANCHI

ITA 451/RAN/2025Status: DisposedITAT Ranchi29 June 20263 pages
AI SummaryRemanded

What did the Tribunal hold?

The tribunal decided to restore the appeals to the Assessing Officer. The Assessing Officer is directed to proceed with the assessments only after the finalization of the CBI proceedings concerning the assessee.

What were the facts?

The appeals relate to assessment years affected by alleged corruption in the fodder scam, with ongoing CBI proceedings and matters pending before the Jharkhand High Court. The final outcome of the CBI proceedings is expected to significantly impact the assessee's case.

What were the issues?

The primary issue is the impact of ongoing corruption investigations (CBI proceedings) on the finalization of income tax assessments for the relevant assessment years.

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “RANCHI BENCH, RANCHI

Before: SHRI GEORGE MATHAN & SHRI RATNESH NANDAN SAHAY

For Appellant: Shri M. K. Choudhary, Advocate
For Respondent: Shri Sandipan Kha, Sr. DR
Hearing: 29.06.2026Pronounced: 29.06.2026

Per George Mathan, JM:

These are the appeals filed by the assessee against the separate orders of the Commissioner of Income Tax (Appeals)-3, Patna [hereinafter referred to as the ‘CIT(A)’] in Appeal Nos.CIT(A), Patna-3/10054/2002- 03, CIT(A), Patna-3/10052/2000-01, CIT(A), Patna-3/10035/2001-02, CIT(A), Patna-3/10055/2002-03 & CIT(A), Patna-3/10347/2015-16 all dated 30.06.2025. ITA No.450 to 454/Ran/2025

2.

Shri M. K. Choudhary, Advocate represented on behalf of the assessee and Shri Sandipan Kha, Sr. DR represented on behalf of the revenue.

3.

It is noticed that these are the matters of alleged corruption in t

The order continues below.

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