ITAT Cochin Bench

VAIDYANATHAN RAJESH,KOCHI vs ASSISTANT COMMISSIONER, KOCHI

SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)

PHOS INFRASTRUCTURE AND POWER SOLUTION PRIVATE LIMITED,KOZHIKODE vs ITO, CIRCLE-1(1) & TPS, KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)

VILLIAPPALLY PANCHAYAT SERVICE COOPERATIVE BANK LIMITED,BADAGARA vs ITO, WARD-2(2), KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)

KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON COP WARD 2(4) & TPS, COCHIN

SHRI INTURI RAMA RAO (Accountant Member), SHRI SONJOY SARMA (Judicial Member)

KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON COP WARD 2(4) & TPS, COCHIN

SHRI INTURI RAMA RAO (Accountant Member), SHRI SONJOY SARMA (Judicial Member)

KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON COP WARD 2(4) & TPS, COCHIN

SHRI INTURI RAMA RAO (Accountant Member), SHRI SONJOY SARMA (Judicial Member)

KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON COP WARD 2(4) & TPS, COCHIN

SHRI INTURI RAMA RAO (Accountant Member), SHRI SONJOY SARMA (Judicial Member)

KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON COP WARD 2(4) & TPS, COCHIN

SHRI INTURI RAMA RAO (Accountant Member), SHRI SONJOY SARMA (Judicial Member)

RAJU JOSEPH VAYALAT,ERNAKULAM vs ITO, WARD-2(5), KOCHI

SHRI INTURI RAMA RAO (Accountant Member), SHRI SONJOY SARMA (Judicial Member)

KALARICKAL SUKUMARAN VINOD,ERNAKULAM vs ACIT, CORPORATE CIRCLE 1(2), KOCHI

SHRI INTURI RAMA RAO (Accountant Member)

PAVANA MANUEL XAVIER,ERNAKULAM vs ITO, CORPORATE WARD 2(3), KOCHI

AZHIYUR SERVICE COOPERATIVE BANK LIMITED,KOZHIKODE vs ITO WARD 2(2), KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member)

SICILY PAUL,PATHANAMTHITTA vs ITO WARD 3, KOLLAM

SHRI INTURI RAMA RAO (Accountant Member)

VARGHESE VARGHESE,TRIVANDRUM vs ACIT CIRCLE 1(2), TRIVANDRUM

SHRI INTURI RAMA RAO (Accountant Member)

SHALOM CHARITABLE MINISTRIES OF INDIA,PALAKKAD vs ITO (EXEMPTION), THRISSUR

SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

DEPUTY COMMISSIONER OF INCOME TAX (CENTRAL CIRCLE), TRIVANDRUM vs RADHAKRISHNAN NAIR PARAMESWARAN PILLAI, TRIVANDRUM

SHRI INTURI RAMA RAO (Accountant Member), SHRI RAHUL CHAUDHARY (Judicial Member)

MUTHOOT FINCORP LIMITED,TRIVANDRUM vs ITO,CIRCLE CENTRAL, TRIVANDRUM

SHRI INTURI RAMA RAO (Accountant Member), SHRI RAHUL CHAUDHARY (Judicial Member)

MUTHOOT FINCORP LIMITED,THIRUVANANTHAPURAM vs JCIT, SPECIAL RANGE, THIRUVANANTHAPURAM

SHRI INTURI RAMA RAO (Accountant Member), SHRI RAHUL CHAUDHARY (Judicial Member)

MUTHOOT FINCORP LIMITED,THIRUVANANTHAPURAM vs JCIT, SPECIAL RANGE, THIRUVANANTHAPURAM

SHRI INTURI RAMA RAO (Accountant Member), SHRI RAHUL CHAUDHARY (Judicial Member)

M/S.COOL MINDS TECHNOLOGIES P. LTD,COCHIN vs THE ACIT, COCHIN

CIT(A) the it was claimed by the Assessee that deduction under Section 10B of the Act was initially claimed by the Assessee under the bona fide belief that it is entitled to deduction under Section 10B of the Act. The CITT(A) dismissed the appeal of the Assessee agreeing with the Assessing Officer and holding that the Assessing Officer was justified in not considering the claim made by the Assessee under Section 10A of the Act. Now the Assessee is in