ITAT Cochin Bench
5,691 judgments
SUBHASH CHANDRAN PUNDARIKASHAN,THIRUVANANTHAPURAM vs ITO WARD 1(3), THIRUVANANTHAPURAM
SHRI INTURI RAMA RAO (Accountant Member)
SUBHASH CHANDRAN PUNDARIKASHAN,THIRUVANANTHAPURAM vs ITO WARD 1(3), THIRUVANANTHAPURAM
SHRI INTURI RAMA RAO (Accountant Member)
WATERWORLD TOURISM COMPANY PRIVATE LIMITED,ALAPPUZHA vs ITO WARD 1 & TPS, ALAPPUZHA
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
KOYAMU KAKKAT,KOZHIKODE vs ITO WARD 2(3), KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
THOMAS JOSEPH,KARKUTTY vs ITO WARD 2, ALUVA
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
POOCHIBA VALAPPIL NELLIYAT DHANESH,KANNUR vs ITO WARD 1 AND TPS, KANNUR
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
MANIPARAMBATHIRUMBAN MOHAMED KUTTY,KOZHIKODE vs ITO WARD 1, KOZHIKODE
SHRI INTURI RAMA RAO (Accountant Member), SHRI MANU KUMAR GIRI (Judicial Member)
PUSHPALATHA,KOLLAM vs ITO WARD 2, KOLLAM
SHRI INTURI RAMA RAO (Accountant Member)
M/S THE REGIONAL AGRO INDUSTRIAL DEVELOPMENT COOPERATIVE OF KERALA LTD,KANNUR vs ASST. COMMISSIONER OF INCOME TAX, CIRCLE-1, KANNUR RANGE
the Tribunal within the time prescribed. Accordingly, the delay of 69 days in filing the present appeal is condoned.
M/S B KRISHNAKUMAR,MAVELIKARA vs WARD 1 & TPS, THIRUVALLA, THIRUVALLA
SHRI INTURI RAMA RAO (Accountant Member)
JAMES JOSEPH PALACKAN,PALACKAL vs ITO, WARD-2, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member)
JAMES JOSEPH PALACKAN,PALACKAL vs ITO, WARD-2, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member)
KULATHUMKUZHIYIL MUHAMMED ASHRAF,KOTTAYAM vs INCOME TAX OFFICER WARD 1 KOTTAYAM, KOTTAYAM
SHRI INTURI RAMA RAO (Accountant Member)
KERALA BEEDI AND CIGAR WORKERS WELFARE FUND BOARD,KANNUR vs ITO,EXEMPTION WARD , KANNUR
BEFORESHRI. INTURI RAMA RAO, ACCOUNTANT MEMBERAND SHRI. ANIKESH BANERJEE (Judicial Member)
KERALA BEEDI AND CIGAR WORKERS WELFARE FUND BOARD,KANNUR vs ASSESSMENT UNIT, INCOME TAX DEPARTMENT
BEFORESHRI. INTURI RAMA RAO, ACCOUNTANT MEMBERAND SHRI. ANIKESH BANERJEE (Judicial Member)
VIJAYAKUMAR SIVANNDAN NAIR,CHERTHALA vs INCOME TAX OFFICER, ALAPPUZHA
the Ld. CIT(A). The Ld.AR stated that appeal was filed with a delay of 268 days before the Ld. CIT(A) against the order of Ld.AO. The Ld. CIT(A) passed the order without considering the merit of the case and rejected the appeal on the ground of limitation. Being aggrieved the assessee filed an appeal before us.3. The Ld. CIT(A), however, rejected the appeals on the ground of limitation, without allowing reasonable opportunity to the assessee on merits. In our considered view, reasonable opp
KAYANNA SERVICE CO-OPERATIVE BANK,KOZHIKODE vs ITO, KRL-W-(32)(3), KOZHIKODE
SHRI. INTURI RAMA RAO (Accountant Member), SHRI. ANIKESH BANERJEE (Judicial Member)
KAYANNA SERVICE CO-OPERATIVE BANK,KOZHIKODE vs ITO, KRL-W-(32)(3), KOZHIKODE
BEFORESHRI. INTURI RAMA RAO, ACCOUNTANT MEMBERAND SHRI. ANIKESH BANERJEE (Judicial Member)
SALIM MOHAMMED KABEER,THIRUVANANTHAPURAM vs ITO, WARD-1(3), TRIVANDRUM
the Ld. CIT(A). The Ld. CIT(A), however, dismissed the appeal for non-prosecution and thereby upheld the penalty order passed by the Ld. AO. Being aggrieved the assessee filed an appeal before us.4. During the appeal before us the Ld.AR submitted the paper book containing pages of 1- 89 which is kept in record. The Ld.AR stated that the assessee was not allowed to submit the evidences before the Ld. CIT(A) though reasonable opportunity was denied.
SALIM MOHAMMED KABEER,THIRUVANANTHAPURAM vs ITO, WARD-1(3), TRIVANDRUM
the Ld. CIT(A). The Ld. CIT(A), however, dismissed the appeal for non-prosecution and thereby upheld the penalty order passed by the Ld. AO. Being aggrieved the assessee filed an appeal before us.4. During the appeal before us the Ld.AR submitted the paper book containing pages of 1- 89, which is kept in record. The Ld.AR stated that the assessee was not allowed to submit the evidences before the Ld. CIT(A) though reasonable opportunity was denied.
