ITAT Cochin Bench
5,691 judgments
STARCARE HOSPITAL KOZHIKODE PVT.LTD,CALICUT vs DCIT, CIRCLE 1(1) & TPS, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
YOOSUF VALIYA PARAMBATH,KANNUR vs INCOME TAX OFFICER WARD 1 AND TPS, KANNUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
JEEVAN TELECASTING CORPORATION LIMITED,KOCHI vs JOINT COMMISSIONER OF INCOME TAX TDS CIRCLE KOCHI, KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
NEW CHALAI AGENCIES,TRIVANDRUM vs ACIT, CIRCLE 1(2), TRIVANDRUM
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
THE KUNDARA PANCHAYATH SERVICE COOPERATIVE BANK LTD,KOLLAM vs INCOME TAX OFFICER, WARD-4, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
THE KUNDARA PANCHAYATH SERVICE COOPERATIVE BANK LTD,KOLLAM vs INCOME TAX OFFICER, WARD 4, KOLLAM
THE KUNDARA PANCHAYATH SERVICE COOPERATIVE BANK LTD,KOLLAM vs INCOME TAX OFFICER, WARD 4, KOLLAM
JOMON JOHN,BAZAR vs I. T. O, WARD 2, ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SADHUJANA SAHAYA SANGHAM,KOTTAYAM vs CIT (EXEMPTION), KOCHI
Tribunal.
TRIVANDRUM AGENDA TASK FORCE,TRIVANDRUM vs CIT EXEMPTION , KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
BENEESH KUMAR,KOCHI vs ITO, NON CORP WARD 1(1), KOCHI
the CIT(A), who vide the impugned order dismissed the appeal for non-prosecution.
PALLICHANKUDI JOSEPH PETER,WAYANAD vs JCIT, RANGE -2, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
E. L TONY,THRISSUR vs DCIT INTERNATIONAL TAXATION, KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
MAMMAYIL THEKKEPURAYIL MANSHOOR,KANNUR vs DCIT (INTERNATIONAL TAXATION), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
MAMMAYIL THEKKEPURAYIL MANSHOOR,KANNUR vs DCIT (INTERNATIONAL TAXATION), KOCHI
the CIT(A) contending as follows: - i) The notice issued Section 148 of the Act was barred by limitation and also there was no reasons to believe that income escaped assessment to tax as ultimately the AO completed the assessment proceedings by resorting to protective assessment. ii) In case of a non-resident, only income received in India or income deemed to have accrued in India alone can be taxed.
CORRA TECHNOLOGY RESEARCH AND DEVELOPMENT INDIA PRIVATE LIMITED,BANGALORE vs INCOME TAX OFFICE, CORPORATE WARD 1 (1) KOCHI, CORPORATE WARD KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
INCOME TAX OFFICER, WARD 2(1), THIRUVANANTHAPURAM vs TVM DISTRICT MERCANTILE CO-OPERATIVE SOCIETY, THIRUVANANTHAPURAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
PULAMANTHOLE SERVICE COOPERATIVE BANK LIMITED,PULAMANTHOLE vs INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SASI CHELLAN,TRIVANDRUM vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(2), THIRUVANANTHAPURAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
CLASSIC PHARMA,ALAPPUZHA vs ITO, WARD 2, ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
