ITAT Cochin Bench
5,691 judgments
THE VELLATHOOVAL SERVICE CO-OPERATIVE BANK LTD,IDUKKI vs ITO, WARD 1 & TPS, THODUPUZHA
SHRI GEORGE GEORGE K. (Vice President), SHRI INTURI RAMA RAO (Accountant Member)
INCOME TAX OFFICER, KOWDIAR vs THE KERALA UNIVERSITY EMPLOYEES CO-OPERATIVE SOCIETY LIMITED, KERALA UNIVERSITY CAMPUS
SHRI GEORGE GEORGE K. (Vice President), SHRI INTURI RAMA RAO (Accountant Member)
MALLAPPALLY SERVICE CO-OPERATIVE BANK LTD NO. A 155,PATHANAMTHITTA vs ITO, WARD-1 & TPS, PATHANAMTHITTA
SHRI GEORGE GEORGE K. (Vice President), SHRI INTURI RAMA RAO (Accountant Member)
SINUJ VIJAYAN,VADAKKENCHERRY vs ITO,WARD2, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member)
PANICHIKANDY MOHANDASAN,KASARGOD vs ACIT, CIRCLE-1,KANNUR RANGE, KANNUR
SHRI GEORGE GEORGE K. (Vice President), SHRI INTURI RAMA RAO (Accountant Member)
PADMAKUMAR K P,ALAPPUZHA vs ITO, WARD-2, ALAPPUZHA
Shri George George K (Vice President), Shri Inturi Rama Rao (Accountant Member)
MAHE SERVICE CO-OPERATIVE CREDIT SOCIETY LTD,KOZHIKODE vs ITO,WARD-1 & TPS, KANNUR
Shri George George K (Vice President), Shri Inturi Rama Rao (Accountant Member)
AYYAPPAN PILLAI KRISHNAKUMAR,TRIVANDRUM vs ITO,WARD 1(4), TRIVANDRUM
Shri George George K (Vice President), Shri Inturi Rama Rao (Accountant Member)
INCOMETAX OFFICER, NON CORPORATE WARD 2(4), KOCHI, KOCHI vs KOCHIN CO OPERATIVE SOCIETY LTD, MATTANCHERRY
the CIT(A), who vide the impugned order, while confirming the denial of deduction under Section 80P of the Act for non submission of return of income under Section 139(1) of the Act, placing reliance on the decision of the Hon'ble Jurisdictional High Court in the case of Nileshwar Range Kallu Chethu Vyavasaya Thozihilali Sahararana Sangham v. CIT [2023] 459 ITR 730 (Ker), however, granted relief in respect of addition made under Section 69A of the Act on account of unexplained cash credit i
INCOME TAX OFFICER, I S PRESS ROAD, KOCHI vs KOCHIN CO OPERATIVE SOCIETY LTD, MATTANCHERRY
SHRI GEORGE GEORGE K. (Vice President), SHRI INTURI RAMA RAO (Accountant Member)
INTERFIELD LABORATORIES,KOCHI vs THE JOINT COMMISSIONER OF INCOME TAX, RANGE -3 , KOCHI, ERNAKULAM
SHRI GEORGE GEORGE K. (Vice President), SHRI INTURI RAMA RAO (Accountant Member)
CHERIAMMAL MUMTAZEER,KANNUR vs INCOME TAX OFFICER, WARD 2, KANNUR, KANNUR
SHRI INTURI RAMA RAO (Accountant Member)
SIMON THANATHARA JOSEPH,TRICHUR vs ITO, WARD 2(2), RANGE 2, TRICHUR
Shri Inturi Rama Rao (Accountant Member)
GOOD SHEPHERD MONASTERY SOCIETY,KOTTAYAM vs ITO,WARD 1, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member)
MEETHALE PURAYIL HASHIM,PAYANGADI vs INCOME TAX OFFICER, WARD INT. TAX , KOZHIKODE, KOZHIKODE
me in the present appeal. The appellant raised the preliminary ground that the notice issued under Section 148 is barred by limitation. The first ground of appeal reads as follow:-
SHAHNAVAS PARIYANGADU MUHAMMED,PALAKKAD vs ITO, WARD 2, PALAKKAD
the CIT(A), who vide the impugned order dismissed the appeal exparte for non prosecution.
ATHOLI VANITHA CO-OPERATIVE SOCIETY LTD,KOZHIKODE vs ITO, WARD 2(1), KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member)
ST JOSEPHS CHURCH NEDUVALOOR,NEDUVALOOR vs ITO, EXEMPTION WARD,KANNUR, KANNUR
Shri Inturi Rama Rao (Accountant Member)
MAMMALASSERY MOR MICHAEL JACOBITE SYRIAN CHRISTIAN CHURCH TRUST,RAMAMANGALAM vs ITO, CORPORATE WARD 1 (1), KOCHI
the CIT(A), who vide the impugned order confirmed the action of the AO stating that registration under Section 12AA was not renewed before the due date. 4. Being aggrieved, the appellant is in appeal before the Tribunal in the present appeal. 5. The learned A.R. submitted that the assessee had filed an application before the Commissioner of Income Tax (Exemption), Kochi on 19.12.2024 for condoning the delay in renewal of the exemption registration. Therefore, it is prayed that the matter ma
CANNANORE PHARMA,KANNUR vs ITO, WARD 1 & TPS, KANNNUR
Shri Inturi Rama Rao (Accountant Member)
