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“opportunity of being heard”

Natural JusticeAudi Alteram PartemAudi Alteram Partem22,508 judgments

The decision most relied on for opportunity of being heard is CIT v. Multiplan India Ltd. (38 ITD 320), cited in 2,267 judgments on BharatTax.

Leading authorities on opportunity of being heard

CIT v. Multiplan India Ltd.
38 ITD 320 · 1991 · ITAT
2,267
citing judgments

An appeal before the Income Tax Appellate Tribunal can be dismissed for non-prosecution or treated as unadmitted when the appellant fails to appear, cooperate, or show diligence, in accordance with Rule 19(2) of the Income-tax (Appellate Tribunal) Rules. The law aids the vigilant, not those who sleep on their rights.

CIT v. B.N. Bhattacharya & Another
118 ITR 461 · 1997 · Supreme Court
1,656
citing judgments

Appealing a tax assessment requires more than just filing the appeal; it involves actively pursuing it. The assessee must effectively engage with the appellate process.

Rashmikant Kundalia v. Union of India
54 Taxmann.com 200 · 2015 · High Court
702
citing judgments

Section 234E, levying late fees for delayed filing of TDS statements under section 200(3), is constitutionally valid and constitutes a compensatory fee, not a punitive penalty. Before treating any person as an assessee-in-default, an opportunity of being heard must be provided.

Tin Box Company v. CIT
249 ITR 216 · 2001 · Supreme Court
624
citing judgments

When an issue is remitted to the Assessing Officer for fresh adjudication, the AO must conduct a de novo examination and provide the assessee a full opportunity of being heard. The assessee is bound to comply with the notices issued by the AO.

CIT v. Vikas Polymers
341 ITR 537 · 2012 · High Court
318
citing judgments

An assessment order is not erroneous and prejudicial under Section 263 merely because the Assessing Officer did not record an enquiry and its satisfactory answer in the assessment order, provided such an enquiry was conducted. For revision under Section 263, the Commissioner must also provide the assessee an opportunity of being heard and examine their explanation.

Commissioner of Income Tax Madras v. Chenniyappa Mudiliar
1 SCC 591 · 1985 · Reported
225
citing judgments

The appellate tribunal must render a proper decision on both facts and law, disposing of an appeal on its merits rather than dismissing it solely due to the appellant's absence. This obligation is derived from Section 33(4) of the Income Tax Act, 1922, and reflects principles of natural justice.

ITO v. M. Pirai Choodi
334 ITR 262 · 2011 · Supreme Court
211
citing judgments

If an assessee was denied an adequate opportunity of being heard, including the right to cross-examine a witness, the assessment should be set aside and restored for fresh adjudication after affording due opportunity, even if the assessee failed to appear at an appellate stage. The Tribunal, in the interest of justice, should ensure such matters are re-adjudicated.

Indian & Eastern Newspaper Society v. CIT
119 ITR 996 · 1979 · Supreme Court
205
citing judgments

An assessment cannot be reopened under Section 147/148 based on a mere change of opinion by the Assessing Officer on material already considered during the original assessment, clarifying the scope of 'escaped assessment'.

Judgments citing opportunity of being heard

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 151/RAN/2024[2020-21]Status: DisposedITAT Ranchi06 Oct 2025AY 2020-21

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

appeals are restored to the file of the ld. CIT(A) for readjudication afresh on merits after granting the assessee adequate opportunity of being heard. The findings of the ld. CIT(A) applying the principle laid down by the Hon’ble Supreme Court in the case of Abhishar Buildwell

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 150/RAN/2024[2019-20]Status: DisposedITAT Ranchi06 Oct 2025AY 2019-20

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

appeals are restored to the file of the ld. CIT(A) for readjudication afresh on merits after granting the assessee adequate opportunity of being heard. The findings of the ld. CIT(A) applying the principle laid down by the Hon’ble Supreme Court in the case of Abhishar Buildwell

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 149/RAN/2024[2018-19]Status: DisposedITAT Ranchi06 Oct 2025AY 2018-19

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

appeals are restored to the file of the ld. CIT(A) for readjudication afresh on merits after granting the assessee adequate opportunity of being heard. The findings of the ld. CIT(A) applying the principle laid down by the Hon’ble Supreme Court in the case of Abhishar Buildwell

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 148/RAN/2024[2017-18]Status: DisposedITAT Ranchi06 Oct 2025AY 2017-18

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

appeals are restored to the file of the ld. CIT(A) for readjudication afresh on merits after granting the assessee adequate opportunity of being heard. The findings of the ld. CIT(A) applying the principle laid down by the Hon’ble Supreme Court in the case of Abhishar Buildwell

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 147/RAN/2024[2016-17]Status: DisposedITAT Ranchi06 Oct 2025AY 2016-17

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

appeals are restored to the file of the ld. CIT(A) for readjudication afresh on merits after granting the assessee adequate opportunity of being heard. The findings of the ld. CIT(A) applying the principle laid down by the Hon’ble Supreme Court in the case of Abhishar Buildwell

ACIT, CC, Dhanbad vs. Lemongrass Investment Consultants Pvt Ltd, Kolkata

In the result, all the appeals of the revenue are partly allowed for statistical purposes

ITA 146/RAN/2024[2015-16]Status: DisposedITAT Ranchi06 Oct 2025AY 2015-16

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.146-152/Ran/2024 (निि ारण वर्ा / Assessment Year :2015-2016 To 2021-2022) Acit, Cc, Dhanbad, Jharkhand Vs. Lemongrass Investment Consultants Private Limited, 35, Lake Temple Road, Kolkata-700029 स्थायी लेखा सं./Pan No. : Aabcl 9229 N (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) राजस्व की ओर से /Revenue By : None निर्ाारिती की ओर से /Assessee By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Revenue Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, All Dated 15.02.2024, For The Assessment Years 2015-2016, 2016-2017, 2017-2018, 2018-2019, 2019- 2020, 2020-2021 & 2021-2022, Respectively. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :-

For Appellant: NoneFor Respondent: None
Section 153A

appeals are restored to the file of the ld. CIT(A) for readjudication afresh on merits after granting the assessee adequate opportunity of being heard. The findings of the ld. CIT(A) applying the principle laid down by the Hon’ble Supreme Court in the case of Abhishar Buildwell

Amit Realtors Private Limited, Kolkata vs. DCIT, Circle-3, Bokaro

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 243/RAN/2023[2012-13]Status: DisposedITAT Ranchi06 Oct 2025AY 2012-13

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita No.243/Ran/2023 (निि ारण वर्ा / Assessment Year :2012-2013) M/S Amit Realtors Private Limited Vs. Dcit, Circle-3, Bokaro 20/1,Ashutosh Chowdhury Avenue 1St Floor, Kolkata-700019 स्थायी लेखा सं./Pan No. : Aafca 8143 E (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : None राजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : This Is An Appeal Filed By The Assessee Against The Order Passed By The Ld. Cit(A), Patna-3, Dated 31.10.2023, For The Assessment Year 2012-2013. 2. The Assessee Has Filed An Adjournment Application For All The Years Under Consideration As Follows :- To The Hon’Ble Income Tax Appellate Tribunal, Db-Bench, Ranchi Date:04.10.2025 Respected Sir, Sub: Appeal In The Case Of Amit Realtors Pvt. Ltd.-Ita No.243/Ran/2023: Assessment Year 2012-13 The Above Appeal Has Been Fixed For Hearing On 06.10.2025. In This Connection It Is Submitted That The Ld. Senior Counsel Shri S.M.Surana Is Out Of Kolkata & Shall Return On 06.10.2025. It Is Therefore Requested Your Honour To Kindly Allow A Short Adjournment & Oblige. For This Act Of Kindness The Petitioner As In Duty Bound Shall Every Pray. Yours Faithfully, (Abhishek Bansal, Fca) 3. It Must Be Mentioned Here That Said Mr. S.M.Surana Is Not A Senior Advocate Nor There Is Any Vakalatnama Has Been Filed In The Present Appeal. Thus, The Adjournment Application Of The Assessee Is Rejected. 4. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: NoneFor Respondent: None
Section 133(6)

justice, the issues in this appeal are restored to the file of ld. AO for readjudication afresh after granting the assessee adequate opportunity of being heard. The assessee shall produce the directors/responsible person of the said share applicant companies before the AO for examination and to prove the share application

Late Promod Kumar Jayaswal, Ranchi vs. ACIT Central Circle-2, Ranchi

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 111/RAN/2023[1996-97]Status: DisposedITAT Ranchi06 Oct 2025AY 1996-97

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.106-111/Ran/2023 (निि ारण वर्ा / Assessment Year :1991-1992 To 1996-1997) Late Pramod Kumar Jayaswal, Vs. Acit, Central Circle-2, Ranchi L/H Manish Kumar Jaiswal, North Samaj Street, Tharpakhana, Ranchi-834001 स्थायी लेखा सं./Pan No. : Adepj 3479 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, Dated 22.03.2023 & 23.03.2023 For The Assessment Years 1991-1992 To 1996-1997. 2. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: None

being so, the issues in these appeals are restored to the file of ld. AO for readjudication afresh after granting the assessee adequate opportunity of being heard. It has been mentioned by the ld. AR that the assessee per se is no more and affidavit filed

Late Promod Kumar Jayaswal, Ranchi vs. ACIT Central Circle-2, Ranchi

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 110/RAN/2023[1995-96]Status: DisposedITAT Ranchi06 Oct 2025AY 1995-96

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.106-111/Ran/2023 (निि ारण वर्ा / Assessment Year :1991-1992 To 1996-1997) Late Pramod Kumar Jayaswal, Vs. Acit, Central Circle-2, Ranchi L/H Manish Kumar Jaiswal, North Samaj Street, Tharpakhana, Ranchi-834001 स्थायी लेखा सं./Pan No. : Adepj 3479 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, Dated 22.03.2023 & 23.03.2023 For The Assessment Years 1991-1992 To 1996-1997. 2. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: None

being so, the issues in these appeals are restored to the file of ld. AO for readjudication afresh after granting the assessee adequate opportunity of being heard. It has been mentioned by the ld. AR that the assessee per se is no more and affidavit filed

Late Promod Kumar Jayaswal, Ranchi vs. ACIT Central Circle-2, Ranchi

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 109/RAN/2023[1994-95]Status: DisposedITAT Ranchi06 Oct 2025AY 1994-95

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.106-111/Ran/2023 (निि ारण वर्ा / Assessment Year :1991-1992 To 1996-1997) Late Pramod Kumar Jayaswal, Vs. Acit, Central Circle-2, Ranchi L/H Manish Kumar Jaiswal, North Samaj Street, Tharpakhana, Ranchi-834001 स्थायी लेखा सं./Pan No. : Adepj 3479 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, Dated 22.03.2023 & 23.03.2023 For The Assessment Years 1991-1992 To 1996-1997. 2. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: None

being so, the issues in these appeals are restored to the file of ld. AO for readjudication afresh after granting the assessee adequate opportunity of being heard. It has been mentioned by the ld. AR that the assessee per se is no more and affidavit filed

Late Promod Kumar Jayaswal, Ranchi vs. ACIT Central Circle-2, Ranchi

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 108/RAN/2023[1993-94]Status: DisposedITAT Ranchi06 Oct 2025AY 1993-94

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.106-111/Ran/2023 (निि ारण वर्ा / Assessment Year :1991-1992 To 1996-1997) Late Pramod Kumar Jayaswal, Vs. Acit, Central Circle-2, Ranchi L/H Manish Kumar Jaiswal, North Samaj Street, Tharpakhana, Ranchi-834001 स्थायी लेखा सं./Pan No. : Adepj 3479 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, Dated 22.03.2023 & 23.03.2023 For The Assessment Years 1991-1992 To 1996-1997. 2. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: None

being so, the issues in these appeals are restored to the file of ld. AO for readjudication afresh after granting the assessee adequate opportunity of being heard. It has been mentioned by the ld. AR that the assessee per se is no more and affidavit filed

Promod Kumar Jayaswal, Ranchi vs. ACIT Central Circle-2, Ranchi

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 107/RAN/2023[1992-93]Status: DisposedITAT Ranchi06 Oct 2025AY 1992-93

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.106-111/Ran/2023 (निि ारण वर्ा / Assessment Year :1991-1992 To 1996-1997) Late Pramod Kumar Jayaswal, Vs. Acit, Central Circle-2, Ranchi L/H Manish Kumar Jaiswal, North Samaj Street, Tharpakhana, Ranchi-834001 स्थायी लेखा सं./Pan No. : Adepj 3479 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, Dated 22.03.2023 & 23.03.2023 For The Assessment Years 1991-1992 To 1996-1997. 2. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: None

being so, the issues in these appeals are restored to the file of ld. AO for readjudication afresh after granting the assessee adequate opportunity of being heard. It has been mentioned by the ld. AR that the assessee per se is no more and affidavit filed

Late Pramod Kumar Jayaswal, Ranchi vs. ACIT Central Circle-2, Ranchi

In the result, all appeals of the assessee are partly allowed for statistical purposes

ITA 106/RAN/2023[1991-92]Status: DisposedITAT Ranchi06 Oct 2025AY 1991-92

Bench: Shri George Mathan, Jm & Shri Ratnesh Nandan Sahay, Am आयकर अपील सं./Ita Nos.106-111/Ran/2023 (निि ारण वर्ा / Assessment Year :1991-1992 To 1996-1997) Late Pramod Kumar Jayaswal, Vs. Acit, Central Circle-2, Ranchi L/H Manish Kumar Jaiswal, North Samaj Street, Tharpakhana, Ranchi-834001 स्थायी लेखा सं./Pan No. : Adepj 3479 P (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) निर्ाारिती की ओर से /Assessee By : Shri Devesh Poddar, Advocate राजस्व की ओर से /Revenue By : None सुनवाई की तारीख / Date Of Hearing : 06/10/2025 घोषणा की तारीख/Date Of Pronouncement : 06/10/2025 आदेश / O R D E R Per Bench : These Are The Appeals Filed By The Assessee Against The Separate Orders Passed By The Ld. Cit(A), Patna-3, Dated 22.03.2023 & 23.03.2023 For The Assessment Years 1991-1992 To 1996-1997. 2. The Ld. Cit-Dr Also Sought Adjournment In These Cases On The Following Grounds :-

For Appellant: Shri Devesh Poddar, AdvocateFor Respondent: None

being so, the issues in these appeals are restored to the file of ld. AO for readjudication afresh after granting the assessee adequate opportunity of being heard. It has been mentioned by the ld. AR that the assessee per se is no more and affidavit filed