ITAT Cochin Bench
5,691 judgments
THE KOLLENGODE AGRICULTURAL SERVICE CO OPERATIVE BANK LIMITED 7561,KOLLENGODE vs ITO-WARD 5, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
DEV FUELS (MAVUNGAL AGENCIES)A,KANHANGAD vs INCOME TAX OFFICER, KASARAGOD
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
SAHRDAYA TBII HUB,IRINJALAKUDA vs COMMISSIONER OF INCOME TAX EXEMPTIONS, ERNAKULAM
this Tribunal.
SAHRDAYA EDUCATIONAL TRUST,IRINJALAKUDA vs COMMISSIONER OF INCOME TAX(EXEMPTIONS), ERNAKULAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
INCOME TAX OFFICER (EXEMPTIONS), KOTTAYAM, KOTTAYAM vs MALANADU MILK PRODUCERS SOCIETY, KANJIRAPALLY, KOTTAYAM
this Tribunal in ITA No. 633/Coch/2022 and the Tribunal had allowed the appeal filed by the assessee by setting aside the order passed by the Ld.CIT(E) u/s.263 of the Act.
SREEPRIYA MOHANAN SAJI,PARAVUR vs INCOME TAX OFFICER, WARD - 2, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
ACIT, KOTTAYAM vs THOMAS CHANDY, KANJIRAPALLY
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
IR BAHULEYAN MEMORIAL CHARITABLE TRUST,ERNAKULAM vs CIT (EXEMPTION), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SAMAJA SEVA SAMITHY,KOLLAM vs ITO (EXEMPTION), COCHIN
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SEVABHARATHI PERINGARA,THIRUVALLA vs INCOME TAX OFFICER (EXEMPTION), ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
PARESH DAYASHANKAR MADEKA ,C/O ROLEX RINGS PVT. LTD. vs INCOME TAX OFFICER, RAJKOT
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SOCIETY FOR THE REHABILITATION OF THE VISUALLY CHALLENGED,KOCHI vs ITO (EXEMPTION), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
CONDIS INDIA HEALTHCARE PRIVATE LIMITED,THIRUVANANTHAPURAM vs ACIT, CIRCLE-1(1), THIRUVANANTHAPURAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
RAJESH MATHEW,ERNAKULAM vs ITO, WARD 1 & TPS ALUVA, ALUVA
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
VIJAYARANI PURUSHOTHAMAN,BANGALORE vs INCOME TAX OFFICER, BANGALORE
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SABU JOSEPH,KOTTAYAM vs ITO, WARD 4 KOTTAYAM, KOTTAYAM
the CIT(A), who vide the impugned order confirmed the action of the AO by not admitting the additional evidence filed in the form of copies of paying slips, deposit slips by holding that the same were not produced before the AO.
DESAI HOMES,ERNAKULAM vs THE ACIT NON CORP CIRCLE 2(1), COCHIN
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
NARIKKOLIL HAMEED,KOZHIKODE vs ACIT INTERNATIONAL TAXATION, KOCHI
the CIT(A), who vide the impugned order partly allowed the appeal of the assessee by directing the AO to recompute the capital gain after allowing brokerage expenditure of Rs.1,67,500/- and the balance amount was confirmed by the CIT(A). 4. Being aggrieved, the appellant is in appeal before us in the present appeal. 5. At the outset we find that there is a delay of 37 days in filing the present appeal. The appellant filed a condonation petition seeking condonation of delay on the ground tha
SIVAN CHANDRAN,PALAKKAD vs THE ITO WARD 5, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
M/S NADUVANNUR REGIONAL CO-OP BANK LTD,KOZHIKODE vs ITO WARD 2(3), KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
