ITAT Cochin Bench

ARUMAKKATTUKUDI VASU SREENIVAS,KALADY vs INCOME TAX OFFICER, WARD 2(4), KOCHI, KOCHI

PATINHARE PURAYIL JAYAPRASANTH,KANNUR vs ITO,WARD-4, KANNUR

SHRI INTURI RAMA RAO (Accountant Member)

PUZHAKKAL RAPPAI JOJO,THRISSUR vs ITO,WARD 1(1), THRISSUR

Shri Inturi Rama Rao (Accountant Member)

SAHADEVAN NALUPURAKKAL,KOZHIKODE vs ITO,WARD 2(2), KOZHIKODE

Shri Inturi Rama Rao (Accountant Member)

SAIDALI KUTTY POOLAKKODAN,TIRUR vs ITO, TIRUR

Shri Inturi Rama Rao (Accountant Member)

MEAT PRODUCTS OF INDIA LIMITED,EDAYAR vs DCIT CORPORATE CIR 1(1), KOCHI, KOCHI

the CIT(A), who vide the impugned order dismissed the appeal ex parte for non-prosecution. 4. Being aggrieved, the assessee is in appeal before the Tribunal in the present appeal. 5. We find that the learned CIT(A) dismissed the appeal in limine for non-prosecution. As contemplated u/s.250(6) of the Act the CIT(A) is required to frame points of determination followed by a detailed discussion thereupon before passing the order. It is the settled position of law that the CIT(A), even while di

HOSDURG AJITH KUMAR KAMATH,PALLIKULAM, KANNUR vs DCIT CIRCLE-1,, KANNUR

SHRI INTURI RAMA RAO (Accountant Member)

KUTTAMASSERY SERVICE CO-OPERATIVE BANK LIMITED NO 766,ERNAKULAM vs ITO, WARD 2, ALUVA, ALUVA

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)

ROY CHERIAN KAILATH,PATHANAPURAM vs ITO, WARD-4, KOLLAM

Shri Inturi Rama Rao (Accountant Member)

TATA AUTOMOBILES,THRISSUR vs INCOME TAX OFFICER, THRISSUR

the CIT(A), who vide the impugned order dismissed the appeal ex parte for non prosecution placing reliance on the judgment of the Hon'ble Bombay High Court in the case of M/s.Chemipol v. Union of India in Excise Appeal No.62 of 2009 and a few other judgments.4. Being aggrieved, the assessee is in appeal before the Tribunal in the present appeal. When the matter was called upon, none appeared on behalf of the assessee despite due service of notice. Therefore, I proceed to dispose of this app

AUGUST CINEMA,TRIVANDRUM vs ACIT, CIRCLE-1, TRIVANDRUM

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)

INDIA GATEWAY TERMINAL PRIVATE LIMITED ,ICTT, VALLARPADAM vs THE JOINT COMMISSIONER OF INCOME TAX (OSD), CIRCLE 1(2), KOCHI, KOCHI

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)

INDIA GATEWAY TERMINAL PRIVATE LIMITED,ICTT, VALLARPADAM vs THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(2), KOCHI, KOCHI

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)

SOORYA PRABHA HOTELS PVT LTD,TRIVANDRUM vs DCIT CIRCLE 1(1), TRIVANDRUM

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)

MALABAR REGIONAL CO-OP MILK PRODUCERS UNION LTD,CALICUT vs ACIT CIRCLE 2(1), CALICUT

SHRI INTURI RAMA RAO (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)

NIZAR POOLAKKODAN,MALAPPURAM vs ITO WARD 1 & TPS, TIRUR, TIRUR

Shri Inturi Rama Rao (Accountant Member)

THE CANNANORE TALUK CO OPERATIVE EMPLOYEES COOPERATIVE SOCIETY LTD,KANNUR vs ITO, WARD 1 & TPS, KANNUR

SHRI INTURI RAMA RAO (Accountant Member)

SOFTWARE ASSOCIATES INFORMATION TECHNOLOGIES PRIVATE LTD,KOZHIKODE vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 1(1), KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member)

MUHAMMED RAMSI MALIKA KUNHITHAN,KOZHIKODE vs ITO, WARD 1(2), KOZHIKODE

SHRI INTURI RAMA RAO (Accountant Member)

PUTHUSSERY KATTALAN ANTONY BENNY,PERAMBRA vs ITO, WARD 1(1),THRISSUR, TPS, AYAKAR BHAVAN

Shri Inturi Rama Rao (Accountant Member)