ITAT Cochin Bench
5,691 judgments
APTIV CONNECTIONS SYSTEMS INDIA PRIVATE LIMITED,KOCHI vs DCIT CORPORATE CIRCLE 1(1), KOCHI, KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
THOMSON GRANITES PRIVATE LIMITED,KOMBODINJAMAKKAL vs ACIT, CIRCLE 1(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
PALAKKAL KRISHNANKUTTY RAGHAVAN,THRISSUR vs INCOME TAX OFFICER, GURUVAYOOR
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
PALAKKAL KRISHNANKUTTY RAGHAVAN,THRISSUR vs INCOME TAX OFFICER, GURUVAYOOR
the Authorities.
PALLOOTTIGIRI SOCIETY,TRIVANDRUM vs ITO,EXEMPTION WARD, TRIVANDRUM
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
T.J.MATHAI AND COMPANY,ERNAKULAM vs COMMISSIONER OF INCOME TAX , KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
JOY THOMAS,KURAVILANGADU vs ASSESSMENT UNIT, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
RASILY THENAMMACKAL KUNJUPILLA,KOTTAYAM vs INCOME TAX OFFICER WARD 1 , KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member)
GURUVAYUR SERVICE CO OPERATIVE BANK LIMITED,GURUVAYUR vs INCOME TAX OFFICER, GURUVAYUR
SHRI INTURI RAMA RAO (Accountant Member)
VASULAL TEXTILES,KANNUR vs ITO, WARD 1 & TPS, KANNUR
SHRI INTURI RAMA RAO (Accountant Member)
VADAKKEVILA SERVICE CO OPERATIVE BANK LTD,KOLLAM vs INCOME-TAX OFFICE, WARD 2, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member)
VADAKKEVILA SERVICE CO OPERATIVE BANK LTD,KOLLAM vs INCOME-TAX OFFICE, WARD 2, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member)
VADAKKEVILA SERVICE CO OPERATIVE BANK LTD,KOLLAM vs INCOME-TAX OFFICE, WARD 2, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member)
VADAKKEVILA SERVICE CO OPERATIVE BANK LTD,KOLLAM vs INCOME-TAX OFFICE, WARD 2, KOLLAM
the CIT(A), who vide order dated 05.03.2019 allowed the appeal. Subsequently, the learned CIT(A), noticing the Full Bench judgement of the Hon'ble High Court of Kerala in the case of Mavilayi Service Co-operative Bank Ltd. v. CIT [2019] 414 ITR 67 (Ker) (FB) issued a notice u/s.154 of the Act proposing to rectify the order passed by him in view of the above decision in the absence of any objection filed by the appellant. The learned CIT(A) rectified the order by withdrawing the deduction cl
VADAKKEVILA SERVICE CO OPERATIVE BANK LTD,KOLLAM vs INCOME-TAX OFFICE, WARD 2, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member)
KOTHAMANGALAM HOUSING CO-OPERATIVE SOCIETY LTD,KOTHAMANGALAM vs ITO, WARD 1 & TPS, THODUPUZHU
SHRI INTURI RAMA RAO (Accountant Member)
IDENTITY INFRASTRUCTURES TWIN TOWERS,MARADU, ERNAKULAM vs DCIT CORPORATE CIR 1(1), KOCHI
SHRI INTURI RAMA RAO (Accountant Member)
M/S. PERINJANAM SERVICE CO-OPERATIVE BANK LTD. NO. R 720,THRISSUR vs ITO, WARD 2(5), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member)
ABDULRAHIMAN KUNJU PUTHENVEETIL MOHAMMEDKUNJU,KAYAMKULAM vs ITO, WARD 1 & TPS, ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
KUTHANUR SERVICE CO-OPERATIVE BANK LIMITED,KUTHANUR, PALAKKAD vs INCOME TAX OFFICER, WARD 1, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member)
