GREATER RANCHI DEVELOPMEMT AGENCY LTD.,RANCHI vs. DCIT, CIRCLE-1, RANCHI

ITA 5/RAN/2026Status: FixedITAT Ranchi10 July 20262 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal noted the assessee's intention to withdraw the miscellaneous applications. Consequently, the Tribunal dismissed the applications as withdrawn.

What were the facts?

The assessee filed miscellaneous applications seeking withdrawal of appeals. The assessee had previously moved before the CIT(A) for readjudication as per the ITAT's directions. The assessee sought liberty to approach the ITAT again if the CIT(A) failed to pass an order in accordance with the directions.

What were the issues?

The primary issue was the assessee's request to withdraw miscellaneous applications filed before the Tribunal.

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 Sharwan Kumar Jha, A.R
For Respondent: Shri Sandipan Khan, Sr. DR
Hearing: 10/07/2026Pronounced: 10/07/2026

Heard together (2 matters)

M.A. No. 04/Ran/2026
M.A. No. 05/Ran/2026

Read from the judgment's own cause title. This page is filed under one of them.

PER: BENCH

1.

These Misc. applications have been filed by the assessee against the order of the Tribunal in IT(SS)A No. 25 & 26/Ran/2021 alongwith CO No. 06 & 07/Ran/2022 order dated 12/06/2025. 2. The ld. CIT-DR for the revenue sought adjourn

The order continues below.

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