SITWANTO DEVI MAHILA KALYAN SANSTHAN,BARIDIH vs. EXEMPTION WARD, OFFICE ROAD

ITA 95/RAN/2026Status: DisposedITAT Ranchi02 July 2026AY 2017-183 pages
AI SummaryRemanded

What did the Tribunal hold?

The Tribunal restored the issues to the file of the CIT(A) for re-adjudication. The assessee was directed to cooperate in the set-aside proceedings to ensure an adequate opportunity of being heard.

What were the facts?

The assessee filed appeals against ex parte orders passed by the CIT(A) for assessment years 2017-18 and 2018-19. The assessee had failed to produce necessary details and documents before the CIT(A).

What were the issues?

Whether the CIT(A) was justified in passing ex parte orders without granting adequate opportunity to the assessee to present its case.

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 Ritesh Kr. Jha, AR
For Respondent: Shri Huidrom Robindro Singh, CIT DR
Hearing: 02.07.2026Pronounced: 02.07.2026

Per Bench: These are the appeals filed by the assessee against the separate orders of the NFAC, Delhi [hereinafter referred to as the ‘CIT(A)’] in appeal no.CIT(A), Ranchi/10729/2019-20 dated 16.04.2025 & CIT(A), Ranchi/2017-18/10084350 dated 24.04.2025 for the assessment years 2017-18 & 2018-19. ITA No.95 & 96/Ran/2026

2.

Shri Ritesh Kr. Jha, AR represented on behalf of the assessee and Shri Huidrom Robindro Singh, CIT DR represented on behalf of the revenue.

3.

The assessee has filed adjournment applications. However, looking to the facts of the case that the order of the ld. CIT(A) is an ex parte order, the adjou

The order continues below.

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