ITAT Cochin Bench
5,691 judgments
PUTHAN PURAYIL ABDURAHIMAN,KOZHIKODE vs ACIT, CENTRAL CIRCLE 2, KOZHIKODE
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON CORPORATE WARD 2(4), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON CORPORATE WARD 2(4), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON CORPORATE WARD 2(4), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON CORPORATE WARD 2(4), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON CORPORATE WARD 2(4), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
KOOTHERY NARAYANAN VIJAYAN,PALAKKAD vs ITO, NON CORPORATE WARD 2(4), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
GOPALAKRISHNAN PUKALAKKAT BALAKRISHNAN,ERNAKULAM vs ACIT, NON-CORPORATE CIRCLE , KOCHI
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
KUNNATHAN CHIP BOARDS PRIVATE LTD,MUVATTUPUZHA vs ITO, CORPORATE WARD-1(4), KOCHI
the CIT(A), the learned Counsel for the assessee argued that no addition can be made u/s.69C of the Act on estimation basis, however, the CIT(A) could not find any force in the arguments of the assessee and affirmed the order of the AO.
PULLOKARAN VARGHESE NIXON,CHALAKUDY vs INCOME TAX OFFICER WARD 2(3), THRISSUR, THRISSUR
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
THE KASARGOD DISTRICT CO-OPERATIVE BANK LTD,KASARAGOD vs ASSESSMENT UNIT, NFAC, DELHI
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
THE DHARMODAYAM COMPANY,THRISSUR vs ITO, WARD-1(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
THE DHARMODAYAM COMPANY,THRISSUR vs ITO, WARD-1(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
THE DHARMODAYAM COMPAN,THRISSUR vs ITO, WARD-1(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
THE DHARMODAYAM COMPANY,THRISSUR vs ITO, WARD-1(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
THE DHARMODAYAM COMPANY,THRISSUR vs ITO, WARD-1(1), THRISSUR
the CIT(A), primarily contesting that the AO ought not have initiated reassessment proceedings without any fresh material to indicate the income escaped assessment to tax. The reassessment proceedings were initiated on the same set of facts which means change of opinion. Thus, it was contested that the reassessment was bad in law.
THE DHARMODAYAM COMPANY,THRISSUR vs ITO, WARD-1(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
THE DHARMODAYAM COMPANY,THRISSUR vs ITO, WARD-1(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV. (Judicial Member)
THE DHAMODAYAM COMPANY,THRISSUR vs ITO, WARD-1(1), THRISSUR
the CIT(A), primarily contesting that the AO ought not have initiated reassessment proceedings without any fresh material to indicate the income escaped assessment to tax. The reassessment proceedings were initiated on the same set of facts which means change of opinion. Thus, it was contested that the reassessment was bad in law.
THE CENTRE FOR MANAGEMENT DEVELOPMENT,THIRUVANANTHAPURAM vs ACIT (EXEMPTION), THIRUVANANTHAPURAM
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
