ITAT Cochin Bench

MUHAMMAD ALI,KOZHIKODE vs ASST. COMMISSIONER OF INCOME TAX, CENTRE CIRCLE-2, KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Accountant Member)

MOHAMMAD ALI,KOZHIKODE vs ASST. COMMISSIONER OF INCOME TAX, CENTRE CIRCLE-2, KOZHIKODE

the CIT(A) contending that there was no evidence to show that the appellant had received income of Rs.6,47,700/- on investment made with Malabar Group. It is further contended that the appellant has been offering the income on receipt basis and no income can be taxed based on the entries found in the books of third party. It is further contended that in the absence of any conclusive evidence brought on record by the Department, no addition can be made based merely on the entries found in th

MOHAMMAD ALI,KOZHIKODE vs ASST. COMMISSIONER OF INCOME TAX CENTRE CIRCLE-2, KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Accountant Member)

MOHAMMAD ALI,KOZHIKODE vs ASST. COMMISSIONER OF INCOME TAX ,CENTRAL CIRCLE-2, KOZHIKODE, KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Accountant Member)

MUHAMMAD ALI,KOZHIKODE vs ASST. COMMISSIONER OF INCOME TAX, KOZHIKODE

the CIT(A) contending that there was no evidence to show that the appellant had received income of Rs.6,47,700/- on investment made with Malabar Group. It is further contended that the appellant has been offering the income on receipt basis and no income can be taxed based on the entries found in the books of third party. It is further contended that in the absence of any conclusive evidence brought on record by the Department, no addition can be made based merely on the entries found in th

YOOSAF CHALUPARAMBATH,KANNUR vs ASSISTANT COMMISSIONER OF INCOME TAX,CENTRALCIRCLE-2,KOZHIKODE, KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Accountant Member)

YOOSAF CHALUPARAMBATH,KANNUR vs ASSISTANT COMMISSIONER OF INCOME TAX,CENTRALCIRCLE-2,KOZHIKODE, KOZHIKODE

the CIT(A) contending that there was no evidence to show that the appellant had received income of Rs.4,95,000/- on investment made with Malabar Group. It is further contended that the appellant has been offering the income on receipt basis and no income can be taxed based on the entries found in the books of third party. It is further contended that in the absence of any conclusive evidence brought on record by the Department, no addition can be made based merely on the entries found in th

YOOSAF CHALUPARAMBATH,KANNUR vs ASSISTANT COMMISSIONER OF INCOME TAX ,CENTRALCIRCLE-2,KOZHIKODE, KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Accountant Member)

MUHAMMADALI,KOZHIKODE vs ASST. COMMISSIONER OF INCOME TAX , KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Accountant Member)

V.K.M FEEDS PRIVATE LIMITED,TAMILNADU vs ACIT,CENTRAL CIRCLE, THRISSUR

SHRI INTURI RAMA RAO (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)

CHENTRAPPINI SERVICE CO OPERATIVE BANK LTD NO R 276,CHENTRAPPINI vs INCOME TAX OFFICER, THRISSUR

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

THE SOUTH INDIAN BANK LIMITED,THRISSUR vs PCIT, , THRISSUR

HIGH RANGE FOODS PRIVATE LIMITED,ERNAKULAM vs DCIT CORPORATE CIR 1(1), KOCHI

PERINGANDOOR SERVICE CO-OPERATIVE BANK LTD,ATHANI P.O, THRISSUR vs INCOME TAX OFFICER, WARD 2(5), THRISSUR

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

AFAQ IMPEX INDIA PRIVATE LIMITED,THRISSUR vs DCIT, CIRCLE 1(1)& TPS, THRISSUR

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

THE SOUTH INDIAN BANK,THRISSUR vs DCIT, CIRCLE 1(1) & TPS, THRISSUR

SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL (Judicial Member)

MATS N MORE,ALAPPUZHA vs ITO, WARD 1 & TPS, ALAPPUZHA

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

V P RASHEED,ERNAKULAM vs ASSISTANT COMMISSIONER OF INCOME TAX, ERNAKULAM

Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)

V P RASHEED,ERNAKULAM vs ASSISTANT COMMISSIONER OF INCOME TAX, ERNAKULAM

Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)

V P RASHEED,ERNAKULAM vs ASSISTANT COMMISSIONER OF INCOME TAX, ERNAKULAM

Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)