ITAT Cochin Bench
5,691 judgments
AMIT KUMAR PAL,THRISSUR vs WARD 1(1) THRISSUR, THRISSUR
SHRI INTURI RAMA RAO (Accountant Member)
SREE PAZHANCHIRA DEVI TEMPLE,TRIVANDRUM vs ASSESSING OFFICER, EXEMPTION WARD, TVM
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
SNDP YOGAM VAIKOM UNION,KOTTAYAM vs ITO, WARD-1, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
SNDP YOGAM VAIKOM UNION,KOTTAYAM vs ITO WARD-1, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
ALHIND TRAVEL PORTAL LLP,KOZHIKODE vs ITO, WARD 1(1), KOZHIKODE
the CIT(A) contending that there was no basis for estimating the profit at 3.75% by treating the cash deposit of Rs.39,28,71,394/- as business receipt of the appellant and also contended that the entire cash deposits were made out of the proceeds of sale of air tickets and duly recorded in the books of account. However, the CIT(A), without addressing the written submissions filed by the appellant, merely confirmed the action of the AO.
KAYAMKULAM VILLAGE SERVICE CO-OPERATIVE BANK LTD NO 1596,ALAPPUZHA vs ASSESSING OFFICER,WARD 2, ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
ATTU PURATTU ISMAIL,THALASSERY vs INCOME TAX OFFICER, WARD-2, , KANNUR
the CIT(A), who vide the impugned order confirmed the penalty.
NITTA GELATIN INDIA LIMITED,KOCHI vs CORPORATE CIRCLE 2(1), KOCHI, KOCHI
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
AVITTATHUR SERVICE COOPERATIVE BANK LTD NO 706,THRISSUR vs WARD 1(1), THRISSSUR, THRISSUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
HUBSPIRE,ERNAKULAM vs ASSESSING OFFICER, ERNAKULAM
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
THE PALODE SERVICE CO OPERATIVE BANK LTD,THIRUVANANTHAPURAM vs ITO, WARD-2(1), TRIVANDRUM
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
MOHAMMED KUTTY PUDUKKUDI,MALAPPURAM vs ACIT,CENTRAL CIRCLE-2, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
CALICUT CITY SERVICE CO OPERATIVE BANK LTD,CALICUT vs PRINCIPAL COMMISSIONER OF INCOME TAX, KOZHIKODE, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
NAIPPALLI CHIRAYIL CHANDY JOSEPH,ALAPPUZHA vs ITO WARD 2 , ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member)
MOYALAN ELECTRODES PRIVATE LIMITED,THRISSUR vs INCOME TAX OFFICER, WARD 1(1),THRISSUR, THRISSUR
the CIT(A), who vide the impugned order confirmed the action of the CPC on the ground that the appellant had failed to file Form 10-IB within the prescribed period.
MOYALAN ELECTRODES PRIVATE LIMITED,TRICHUR vs INCOME TAX OFFICER, WARD 1(1),THRISSUR, THRISSUR
SHRI INTURI RAMA RAO (Accountant Member)
URBAN WHOLESALE MARKET AUTHORITY,KOZHIKODE vs INCOME TAX OFFICER,WARD 1(3),KOZHIKODE, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member)
KRISHNAN SARAVANAN,PALAKKAD vs ITO WARD 2, PALAKKAD
SHRI INTURI RAMA RAO (Accountant Member)
MOHAMMED KUTTY PUDUKKUDI,KOZHIKODE vs ACIT CENTRAL CIRCLE 2, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
THE THIMIRI SERVICE CO-OPERATIVE BANK LTD,KASARAGOD vs ITO WARD, KASARAGOD
SHRI INTURI RAMA RAO (Accountant Member)
