ITAT Cochin Bench
5,691 judgments
SIVARAMAPILLAI ANILKUMAR,KOLLAM vs ITO,W-1(3), TRIVANDRUM
SHRI INTURI RAMA RAO (Accountant Member)
PUTHIYARAMBATH BALAKRISHNAN,KOZHIKODE vs ITO, WARD 1(1), KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member)
THE NALLEPILLY SERVICE COOPERATIVE BANK LIMITED NOR43,NALLEPILLY vs ITO, WARD-1 ASSESSMENT UNIT INCOME TAX, AAYAKAR BHAVAN PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member)
NOTIONAL CHITS & LOANS PVT LTD,THRISSUR vs ITO WARD 1(1), TRICHUR
SHRI INTURI RAMA RAO (Accountant Member)
MINA WOOD INDUSTRIES,MATTANNUR vs ITO , WARD-3, KANNUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
KERALA STATE DRUGS AND PHARMACEUTICALS LIMITED,KALAVOOR vs THE ASSISTANT COMMISSIONER OF INCOME TAX, ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
PLANT LIPIDS (P) LTD,KOLENCHERY vs DCIT, CORPORATE CIRCLE-2(1), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SIB STAFF CREDIT SOCIETY LTD NO.731,THRISSUR vs ITO, WARD 2(1), THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
ABDUL JALEEL,PALAKKAD vs INCOME TAX OFFICER-WARD 1, PALAKKAD
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
RENJITH JACOB,THODUPUZHA vs ITO, THODUPUZHA
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
ELANTHOOR SERVICE CO OPER BANK LIMITED,ELANTHOOR vs ITO, WARD 2, THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
ELANTHOOR SERVICE CO OPER BANK LIMITED,ELANTHOOR vs ITO, WARD 2 , THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
WELLNESS FOUNDATION,PALARIVATTOM vs CIT(EXEMPTION), KOCHI
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
WELLNESS FOUNDATION,PALARIVATTOM vs CIT(EXEMPTION), KOCHI
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
KODUNGALLUR ONNU KURE AYIRAM YOGAM EAST NADA,KODUNGALLUR vs ITO(EXEMPTION), EXEMPTION WARD, THRISSUR
SHRI INTURI RAMA RAO (Accountant Member)
K A MATHEW FOUNDATION,KOCHI vs ITO (EXEMPTION), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
AMRITA HEART CARE FOUNDATION,ERNAKULAM vs ITO, NON CORP WARD 1(1), KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
RANJITH THACHUPARAMBIL SANKARANKUTTY,KAKKANAD vs DCIT, CORPORATE CIRCLE-1, KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
PUNJAB NATIONAL BANK,THRISSUR vs THE ITO(TDS), THRISSUR
the ld.CIT(A) and hence the ld.CIT(A) has dismissed the appeal of the assessee holding that the assessee failed to explain the reasons for the delay of 550 days. The ld.CIT(A) held that no reasons have been cited before him much less constituting sufficient cause for the condonation of delay.
VARKEY MATTATHIL JOSEPH,KOTTAYAM vs ACIT KOTTAYAM, KOTTAYAM
Shri Inturi Rama Rao (Accountant Member), Shri Prakash Chand Yadav (Judicial Member)
