Roshan Di Hatti v. CIT (SC). 2) Further, the Hon’ble High Court of Kerala

286 ITR 412Reported decision#24228 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2019 to 2019.

Judgments citing Roshan Di Hatti v. CIT (SC). 2) Further, the Hon’ble High Court of Kerala

Smt.Jammela S, Kollam vs. The DCIT, Kollam

In the result, all the three appeals of the Assessee are dismissed

ITA 293/COCH/2017[2008-09]Status: DisposedITAT Cochin29 Aug 2019AY 2008-09

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 142(1)Section 69

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No 291,292 & 293/Coch/2017 Assessment Years : 2006-07, 2007-08 & 2008-09 Smt. Jameela. S The ACIT, M/s. J.S. Cashew Exporters Central Circle, Ayathil, Kollam Kollam Vs. [PAN:ACUPJ8583H] (Assessee-Appellant) (Revenue-Respondent) Shri. Iype Mathew,CA Assessee by Shri.Shanthom Bose, CIT DR Revenue by Date of hearing 27/08/2019 29/08/2019 Date of pronouncement O R D E R Per CHANDRA POOJARI, AM: These appeals by the assessee are directed against the order of the CIT(A)-IV, Kochi dated 1…

Smt.Jammela S, Kollam vs. The DCIT, Kollam

In the result, all the three appeals of the Assessee are dismissed

ITA 292/COCH/2017[2007-08]Status: DisposedITAT Cochin29 Aug 2019AY 2007-08

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 142(1)Section 69

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No 291,292 & 293/Coch/2017 Assessment Years : 2006-07, 2007-08 & 2008-09 Smt. Jameela. S The ACIT, M/s. J.S. Cashew Exporters Central Circle, Ayathil, Kollam Kollam Vs. [PAN:ACUPJ8583H] (Assessee-Appellant) (Revenue-Respondent) Shri. Iype Mathew,CA Assessee by Shri.Shanthom Bose, CIT DR Revenue by Date of hearing 27/08/2019 29/08/2019 Date of pronouncement O R D E R Per CHANDRA POOJARI, AM: These appeals by the assessee are directed against the order of the CIT(A)-IV, Kochi dated 1…

Smt.Jammela, Kollam vs. The DCIT, Kollam

In the result, all the three appeals of the Assessee are dismissed

ITA 291/COCH/2017[2006-07]Status: DisposedITAT Cochin29 Aug 2019AY 2006-07

Bench: S/Shri Chandra Poojari, Am & George George K., Jm

Section 142(1)Section 69

…1 IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM I.T.A. No 291,292 & 293/Coch/2017 Assessment Years : 2006-07, 2007-08 & 2008-09 Smt. Jameela. S The ACIT, M/s. J.S. Cashew Exporters Central Circle, Ayathil, Kollam Kollam Vs. [PAN:ACUPJ8583H] (Assessee-Appellant) (Revenue-Respondent) Shri. Iype Mathew,CA Assessee by Shri.Shanthom Bose, CIT DR Revenue by Date of hearing 27/08/2019 29/08/2019 Date of pronouncement O R D E R Per CHANDRA POOJARI, AM: These appeals by the assessee are directed against the order of the CIT(A)-IV, Kochi dated 1…