ITAT Cochin Bench
5,691 judgments
PUNNILATH MEERAS RASHEED,ERNAKULAM vs ITO,WARD 3, ALUVA
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
JOHN GEORGE,ERNAKULAM vs THE DEPUTY COMMISSIONER OF INCOME TAX, CORPORATE CIRCLE 1(1), KOCHI
the Ld. CIT(A). However, the learned CIT(A) dismissed the appeal of the assessee in limine as the appeal has been filed late by 193 days.3. Aggrieved, assessee is in appeal before us.4. Before us, the Ld. AR for assessee read out para 5 of the impugned order wherein reasons for delay are recorded as medical emergency. The Ld. D.R relied upon the order of the Ld. CIT(A) and pleaded for the dismissal of the appeal.
SURESHKUMAR KUTTAPPAN KAILATHU,KOZHIKODE vs ITO, WARD 2(3), KOZHIKODE, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
BALAKRISHNAN MOOTHEDATH,PALAKKAD vs INCOME TAX OFFICER, WARD 1 & TPS, PALAKKAD, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
AJOYKUMAR BERA,THRISSUR vs INCOME TAX OFFICER WARD 1 (1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
RAJESH SIVAN,ERNAKULAM vs INCOME TAX OFFICER, WARD 1 & TPS, KANNUR, KANNUR
the CIT(A), who vide the impugned order confirmed the action of the AO.
FRANCIS LISTON,ERNAKULAM vs INCOME TAX OFFICER, NONCORPORATE WARD 2(1), KOCHI, ERNAKULAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI ANIKESH BANERJEE (Judicial Member)
VISWANATHAN KRISHNAKUMAR,ALUVA vs INCOME TAX OFFICER, ALUVA
the Ld. CIT(A). The Ld.CIT(A) partly allowed the appeal filed by the assessee. Being aggrieved, the assessee has filed the appeal before the Tribunal.
THE STATE FARMING CORPORATION OF KERALA LTD,KOLLAM vs ACIT, KOLLAM CIRCLE, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
KURUVAMBALAM SERVICE CO OPERATIVE BANK LIMITED,KURUVAMBALAM vs INCOME TAX OFFICER, NATIONAL FACELESS ASSESSMENT CENTRE, DELHI
SHRI INTURI RAMA RAO (Accountant Member)
HEALTH CARE FOUNDATION,KOZHIKODE vs INCOME TAX OFFICER,EXEMPTION WARD ,KOZHIKODE, KOZHIKODE
the CPC and the same was disposed on 12.01.2023. Being aggrieved by the said order of the CPC appeal was filed before the CIT(A) with a delay of 25 days. The CIT(A) refused to condone the delay of 25 days and dismissed the appeal in limine on grounds of delay.
GEORGE THOMAS,KOTTAYAM vs INCOME TAX OFFICER WARD 1 KOTTAYAM, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member)
GTN TEXTILES LIMITED,ERNAKULAM vs DCIT CORPORATE CIR 1(1) KOCHI, ERNAKULAM
SHRI INTURI RAMA RAO (Accountant Member)
MELAYIL RAZAK,NANNAMMUKKU vs ITO(JAO), WARD 2, MALAPPURAM
the CIT(A) contending that the cash deposits are made out of loan received from wife's cousin. Since the appellant had failed to prove the creditworthiness of wife's cousin, the addition was confirmed by the CIT(A).
NOORANAD SERVICE COOPERATIVE SOCIETY LIMITED,ALAPPUZHA vs ITO, WARD 2, THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member)
THE EZHUMZTTOOR SERVICE CO-OPERATIVE BANK LTD,PATHANMTHITTA vs ITO, WARD-2, THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member)
KOLLAMKULAM TOMY MATHEW,KOTTAYAM vs INCOME TAX OFFICER, ASSESSMENT UNIT
SHRI INTURI RAMA RAO (Accountant Member)
VALUZHATHIL PADMANABHAN SIVADASAN,THIRUVALLA vs INCOME TAX OFFICER , WARD-2, THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member)
JOJO,THRISSUR vs ITO WARD-1(1), THRISSUR, THRISSUR
SHRI INTURI RAMA RAO (Accountant Member)
SHAMSUDEEN ABDUL KHADAR,KOLLAM vs ITO, WARD-2, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member)
