MOHAMMAD HUBBAN MALLICK,DHANBAD vs. ITO, WARD-2(1), DHANBAD
What did the Tribunal hold?
The Tribunal restored the issues to the file of the Assessing Officer for readjudication after affording the assessee a reasonable opportunity of being heard. The assessee was directed to cooperate in the proceedings.
What were the facts?
The assessee, suffering from cancer, was unable to represent his case before the Assessing Officer and CIT(A). He requested the appeals be restored to the AO for readjudication, undertaking to provide all evidence.
What were the issues?
Whether the assessee's inability to represent his case due to illness warrants restoration of the appeals to the Assessing Officer for fresh adjudication.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, RANCHI BENCH, RANCHI
Before: S/SHRI GEORGE MATHAN & RATNESH NANDAN SAHAY
Heard together (9 matters)
Read from the judgment's own cause title. This page is filed under one of them.
Per Bench These are appeals filed by the assessee against the separate orders of ld CIT(A), NFAC Delhi as per details given below:
ITA No. Date of order of ld CIT(A) Section Asst. Year
433/Ran/25 12.9.2025 147/144 2013-14
P a g e 1 | 3
ITA No.433 to 441/Ran/2025 Assessment Years : 2013-14 to 2015-16
434/Ran/25 12.9.2025 271(1
The order continues below.
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