M/S.Malankara Orthodox Syrian Church Medical Mission Hospital, Cochin vs. The Dy DIT (Exemption), Cochin
In the result, the appeal filed by the assessee is allowed
ITA 127/COCH/2016[2011-12]Status: DisposedITAT Cochin16 Mar 2017AY 2011-12
Bench: S/Shri Abraham P George, Am & George George K, Jm Malankara Orthodox Syrian Church Vs The Dy Director Of Income Tax Medical Mission Hospital (Exemption) Kolencherry 682 311 Kochi ( Appellant) (Respondent)
Section 11Section 11(4)Section 12ASection 143(3)Section 263Section 40A(7)Section 47A(7)
…ITA No.127/Coch/2012016 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH KOCHI BEFORE S/SHRI ABRAHAM P GEORGE, AM & GEORGE GEORGE K, JM Malankara Orthodox Syrian Church Vs The Dy Director of Income Tax Medical Mission Hospital (Exemption) Kolencherry 682 311 Kochi ( Appellant) (Respondent) PAN No. AAATM3854A Assessee By Shri Thomson James Revenue By Sh Shanthom Bose, CIT-DR Date of Hearing 15th March 2017 Date of pronouncement 17th March 2017 ORDER PER GEROGE GEORGE K, JM: This appeal, at the instance of the assessee, is directed against the CIT’s order dated 24.2.2016 passed u/s 263 of the I T Act. The…
