ITAT Cochin Bench
5,690 judgments
ELLIAS MOHAMMED NAJEEB,TRIVANDRUM vs COMMISSIONER OF INCOME TAX(APPEALS)-3, KOCHI
KUNJUMON UNNIKUNJU,KARTHIKAPPALLY vs INCOME TAX OFFICER, WARD 2, ALAPPZUHA
ADAT FARMERS SERVICE CO-OP BANK LTD,THRISSUR vs THE ITO WARD 2(1), THRISSSUR
Shri Satbeer Singh Godara (Judicial Member), Shri Amarjit Singh (Accountant Member)
CHATHAMANGALAM SERVICE CO-OPERATIVE BANK LTD,CHATHAMANGALAM vs ASST. COMMISSIONER OF INCOME TAX, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
JANATHA CHARITABLE SOCIETY,KANNUR vs ITO, CIRCLE-1, KANNUR
ZACHARIA VARUGHESE,KOTTAYAM vs ITO WARD 5, KOTTAYAM
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
A & B ASSOCIATES,THIRUVANANTHAPURAM vs THE INCOME TAX OFFICER, THIRUVANANTHAPURAM
the Ld. CIT(A). The Ld.CIT(A) partly allowed the appeal filed by the assessee by directing the AO to -
ABDULRAHIMAN ABDULKADAR,PALAKKAD vs ITO, WARD-5, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member)
MUKALEL PHILIP JOSE,KANNUR vs ITO, WARD-4, KANNUR
SHRI INTURI RAMA RAO (Accountant Member)
ORBIT DIAMONDS,KOCHI vs ITO, WARD-2(3), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member)
BINUKALA SIVARAJENDRAN,THIRUVANANTHAPURAM vs THE INCOME TAX OFFICER, THIRUVANANTHAPURAM
SHRI INTURI RAMA RAO (Accountant Member)
CGR HALLMARKERS PRIVATE LIMITED,ERNAKULAM vs ASSESING OFFICER,(ITO), COCHIN
SHRI INTURI RAMA RAO (Accountant Member)
KALLIDUMBIL NECHITHADATHI SHAJAHAN,MALAPPURAM vs ITO, WARD-2, TIRUR
the CIT(A) with a delay of 118 days. The CIT(A) had dismissed the appeal in limine without condoning the delay rejecting the explanation of the appellant stating that medical ground cannot be accepted because no medical certificate was produced for the delay of 124 days.4. Being aggrieved, the appellant is in appeal before this Tribunal in the present appeal.
THE CHITTATUKARA SERVICE CO OPERATIVE BANK LIMITED NO F 1642,CHITTATTUKARA vs INCOME TAX OFFICER, GURUVAYUR
the CIT(A), who vide the impugned order confirmed the action of the AO.
ELOOR VANITHA KSHEMODHARANA CO-OPERATIVE SOCIETY LTD.,UDYOGAMANDAL vs ITO WARD -1 &TPS, ALUVA
the CIT(A), who vide the impugned order confirmed the action of the AO.
VISWAKARMA DHARMEEKA SEVANA SANGHAM,ERNAKULAM vs ITO, EXEMPTION WARD, KOCHI
SHRI INTURI RAMA RAO (Accountant Member)
ABDUL JALEEL,PALAKKAD vs ITO, WARD 1 & TPS, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member)
TABLEZ FOOD COMPANY PRIVATE LIMITED,KOCHI vs CORPORATE CIR 2(1), KOCHI
SHRI INTURI RAMA RAO (Accountant Member)
MUSLIM EDUCATIONAL TRUST,KOTTAYAM vs CIT(EXEMPTION). , ERNAKULAM
this Tribunal in the present appeal. 4. I heard the rival contentions and perused the material available on record. On a careful perusal of the impugned order it would reveal that the application was filed u/s.10AB seeking approval u/s.80G of the Act was rejected by the learned Commissioner of Income Tax (Exemption) solely on the ground that the application was filed belatedly and beyond the extended time, i.e. 20.06.2024. The proviso to clause (ix) of sub-section (v) of Section 80G provide
TOUFEEQ CHARITABLE TRUST,MALAPPURAM vs ITO, EXEMPTION, THRISSUR
SHRI INTURI RAMA RAO (Accountant Member)
