ITAT Cochin Bench
5,691 judgments
THOMAS MUTHOOT,ERNAKULAM vs DCIT,CIRCLE 1,THIRUVALLA, THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
THOMAS MUTHOOT,ERNAKULAM vs DCIT, THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
THOMAS MUTHOOT,ERNAKULAM vs JOINT COMMISSIONER OF INCOME TAX, THIRUVALLA RANGE, TRIVANDRUM
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
FAIZAL LATHEEF,ALAPPUZHA vs ITO, WARD 1 & TPS, ALAPPUZHA
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
PARAYANIKKAL VARGEESE ANTONY,KANNUR vs ITO,WARD 3, KANNUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
ROSHNA BABURAJ,KANNUR vs ACIT, CIRCLE-1, KANNUR
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
FACT CD EMPLOYEES CO OPERATIVE CREDIT SOCIETY LTD NO E 709 ,ERNAKULAM vs WARD 1 AND TPS, ALUVA, ERNAKULAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
THE THUDANGANAD SERVICE CO-OPERATIVE BANK LTD,THUDANGANAD vs ITO, WARD-1, THODUPUZHA
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
ST.ANTONYS FRANCE CHURC,THIRUVANANTHAPURAM vs CIT(EXEMPTION), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
JBS MEMORIAL EDUCATIONAL AND CHARITABLE SOCIETY,TRIVANDRUM vs CIT(EXEMPTION), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
VISWAPRAKASH EDUCATIONAL AND CHARITABLE TRUST,TRIVANDRUM vs CIT(EXEMPTION), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
SALVA WELFARE TRUST,PANDIKKAD vs ITO, EXEMPTION WARD, KOZHIKODE
the CIT(A), who after considering the fact that there was no registration was granted under Section 12A of the Act for AY 2021-22, confirmed the action of the CPC by holding that the benefit under Section 11(2) would be available to the assessee from the assessment year following the financial year in which registration under Section 12AC was given placing reliance on the decision of the Hon'ble Allahabad High Court in the case of CIT v. Shiv Kumar Sumitra Devi Smarak Shikshan Sansthan 442
THE MANGODE SERVICE CO-OP BANK LIMITED,PALAKKAD vs THE ITO WARD -3 , PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
CHOICE ESTATES AND CONSTRUCTIONS P. LTD,COCHIN vs DCIT, KOCHI
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
THE ITO WARD 1 & TPS , THODUPUZHA vs M/S HIGH RANGE RURAL DEVELOPMENT SOCIETY , PALAKKAD
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
KADAMKURUSSI PALLI NAGARAJAN,PALAKKAD vs ITO WARD 5, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
M/S.PODIKUNJU MUSALIAR MEMORIAL CHARITABLE AND EDUCATIONAL TRUST,KOLLAM vs CIT EXEMPTIONS, KOCHI
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
SRI.JOSE THOMAS,ADOOR P.O., PATHANAMTHITTA vs THE ACIT,CEN-CIRCLE, KOTTAYAM
the Hon'ble High Court these appeals were listed as under:-
SRI.JOSE THOMAS,ADOOR P.O., PATHANAMTHITTA vs THE ACIT,CEN-CIRCLE, KOTTAYAM
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
MRS.GRACY BABU,ADOOR P.O., PATHANAMTHITTA vs THE DCIT, CEN-CIRCLE, KOTTAYAM
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
