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“stay petition”

AppealsSection 254Section 254340 judgments

The decision most relied on for stay petition is Allahabad in Dr. V.S. Chauhan v. Director of Income-tax, Investigations (336 ITR 533), cited in 21 judgments on BharatTax.

Leading authorities on stay petition

Allahabad in Dr. V.S. Chauhan v. Director of Income-tax, Investigations
336 ITR 533 · 2011 · High Court
21
citing judgments

A writ petition challenging a search operation is liable to be dismissed on the ground of laches if the assessee unduly delays challenging the proceedings and only seeks to stall them when they anticipate an adverse outcome.

KishoreJagjivandasTanna v. Joint Director of Income Tax (Inv.)
98 Taxmann.com 235 · 2018 · High Court
11
citing judgments

A litigant who delays in pursuing their rights for over a decade, despite a favorable court order, does not deserve relief in discretionary and equitable jurisdiction.

Judgments citing stay petition

V S Abdul Salam, Ernakulam vs. The ITO Non Corporate Ward 2(4) & Tps, Kochi

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 611/COCH/2023[2014-15]Status: DisposedITAT Cochin04 Jul 2024AY 2014-15

Bench: Shri Chandra Poojari & Shri Soundararajan K.Assessment Year: 2014-15

For Appellant: Sri Alan Dev, A.RFor Respondent: Sri Sanjit Kumar Das, D.R
Section 250Section 69

Income Tax Act, 1961 (in short “The Act”). ITA No.611/Coch/2023 & SP No.135/Coch/2023 V.S. Abdul Salam, Ernakulam Page 2 of 6 2. Originally the stay petition was posted before this bench on 10.6.2024. The Bench passed order sheet as follows: 2.1 However, this appeal No. ITA 611/Coch/2023 is not listed ... hearing on 4.7.2024. In the cause list circulated by the bench, only the stay petition is listed for hearing for today. 2.2 Before us, ld. A.R. submitted that the appeal is already listed for hearing and the same may be taken up. Acceding to the request of the Counsel

The Mangode Service Co-Operative Bank Ltd., Palakkad vs. ITO, Palakkad

In the result, appeal of the assessee is partly allowed for statistical purposes and stay petition filed by the assessee is dismissed

ITA 700/COCH/2023[AY 2020-21]Status: DisposedITAT Cochin01 Jul 2024

Bench: Shri Chandra Poojari & Shri Soundararajan K.Assessment Year: 2020-21

For Appellant: Sri Suresh Kumar, A.RFor Respondent: Sri Ilaiyaraja K.S., Sr. D.R
Section 80PSection 80P(2)(a)Section 80P(2)(d)Section 80P(4)

Date of Hearing : 01.07.2024 Date of Pronouncement : 01.07.2024 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal and stay petition by assessee are directed against order of NFAC for the assessment year 2020-21 dated 24.8.2023. The Mangode Service Co-operative Bank Ltd., Palakkad Page ... fresh consideration. 7. Since the issue in dispute is remitted to the file of ld. AO for fresh consideration the stay petition filed by the assessee becomes infructuous and dismissed. 8. In the result, appeal of the assessee is partly allowed for statistical purposes and stay petition filed

Nagaraj Angadi, Sindhanur vs. Income Tax Officer, Ward-1, Raichur

In the result, appeal of the assessee is partly allowed for statistical purposes and the stay petition filed by the assessee is dismissed

ITA 1073/BANG/2024[2017-18]Status: DisposedITAT Bangalore01 Jul 2024AY 2017-18

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year: 2017-18

For Appellant: Ms. Lakshmi, A.RFor Respondent: Sri Tamil Selvan S., D.R
Section 115BSection 234ASection 250Section 271ASection 69A

Selvan S., D.R. Date of Hearing : 01.07.2024 Date of Pronouncement : 01.07.2024 O R D E R PER CHANDRA POOJARI, ACCOUNTANT MEMBER: This appeal and stay petition by assessee are directed against order of NFAC dated 24.4.2024 for the assessment year 2017-18 passed u/s 250 of the Income ... hearing to the assessee. 5. Since the main disputed issue in this appeal is remitted to the file of NFAC for fresh consideration, the stay petition filed by the assessee becomes infructuous and dismissed. ITA No.1073/Bang/2024 & SP 27/Bang/2024 Nagaraj Angadi, Sindhanur Page 5 of 5 6. In the result, appeal

Senthurpandi Pathirakali Muthu, Chennai vs. ITO, Ward-1, Tuticorin

In the result, appeal filed by the assessee is allowed for statistical purpose and stay petition of the assessee is dismissed

ITA 1713/CHNY/2024[2017-18]Status: DisposedITAT Chennai28 Jun 2024AY 2017-18

Bench: Hon’Ble Shri Manu Kumar Giri, Jm & Shri S.R. Raghunathaआयकर अपील सं./Ita No.1713/Chny/2024 & S P No.30/Chny/2024 (In Ita No.1713/Chny/2024) िनधा"रण वष"/Assessment Year: 2017-18 Senthurpandi Pathirakali Muthu, The Income Tax Officer, No.1F152, Maghilchipuram, Vs. Ward 1, Chidambaranagar S.O. Tuticorin. Madathur, Tuticorin 628 008. Pan: Akipp 1641G (अपीलाथ"/Appellant/Petitioner) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. G. Vairava Subramanian, C.A. ""यथ" क" ओर से/Respondent By : Shri. D. Hema Bhupal सुनवाई क" तारीख/Date Of Hearing : 27.06.2024 घोषणा क" तारीख/Date Of Pronouncement : 28.06.2024 आदेश /O R D E R Per Manu Kumar Giri () This Appeal Filed By The Assessee Is Directed Against The Order Of The Ld. Commissioner Of Income Tax (Appeals)(Nfac) Delhi [Cit(A)] Dated 04.10.2023 For Assessment Year 2017-18. Ita No.1713/Chny/2024 & Sp 30/2024

For Appellant: Shri. G. Vairava Subramanian, C.AFor Respondent: Shri. D. Hema Bhupal
Section 139(1)Section 144Section 147Section 148Section 54

No.30/Chny/2024 filed by the assessee. Since we have allowed the appeal of the assesse for statistical purpose in above terms therefore, the stay petition has become infructuous. Hence, we dismiss stay petition as infructuous. ITA No.1713/Chny/2024 & SP 30/2024 7. In the result, appeal filed by the assessee is allowed ... statistical purpose and stay petition of the assessee is dismissed. Order pronounced in the open court on 28th June, 2024 at Chennai. एस.आर. रघुनाथा (मनु कुमार "ग"र) (S.R. RAGHUNATHA) (MANU KUMAR GIRI) "या"यक सद"य / JUDICIAL MEMBER लेखा सद"य/ ACCOUNTANT MEMBER चे"ई/Chennai, "दनांक/Dated

Vijay Malleshappa Dundasi, Gadg vs. Income-Tax Officer, Ward-1, Gadag

In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay petition is dismissed

ITA 980/BANG/2024[2017-18]Status: DisposedITAT Bangalore28 Jun 2024AY 2017-18

Bench: Shri Laxmi Prasad Sahu & Shri Soundararajan K. & Sa No. 28/Bang/2024 (Assessment Year:2017-18) Vijay Malleshappa Dundasi The Income Tax Officer Near Apmc Yard Ward -1, Gadag Behind Dc Office Plot Vs. Kashivishwanath Nagar Gadag 582102 Pan – Aoepd8252P (Appellant) (Respondent) Assessee By: Shri Mahesh Hindi, Ca Revenue By: Shri Subramanian S., Jcit-Dr Date Of Hearing: 27.06.2024 Date Of Pronouncement: 28.06.2024 O R D E R Per: Soundararajan K., J.M. This Is An Appeal Filed By The Assessee Against The Order Of The National Faceless Appeal Centre, Delhi [Cit(A)] Dated 03.05.2024 In Respect Of Assessment Year (Ay) 2017-18. The Assessee Has Also Filed A Stay Application Qua The Appeal.

For Appellant: Shri Mahesh Hindi, CAFor Respondent: Shri Subramanian S., JCIT-DR
Section 144Section 68

will serve the notice of hearing through the new email ID given by the assessee, i.e camaheshhindi@gmail.com. 7. In so for as the stay petition is concerned, since we are disposing the main appeal, there is no need to consider the stay application filed by the assessee and therefore ... 28/Bang/2024 Vijay Malleshappa Dundasi 8. In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay petition is dismissed. Order pronounced in the open Court on 28th June, 2024. (Laxmi Prasad Sahu) Judicial Member Bengaluru, Dated: 28th June, 2024 n.p. Copy

Kattappana Service Co-Operative Bank Ltd., Idukki vs. The Income Tax Officer, Thodupuzha

In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay application is dismissed

ITA 706/COCH/2023[AY 2020-21]Status: DisposedITAT Cochin21 Jun 2024

Bench: Shri Waseem Ahmed & Shri Soundararajan K.

For Appellant: Shri Anil D. Nair, AdvocateFor Respondent: Shri Ilaiyaraja K.S., Sr. D.R
Section 119(2)(b)Section 139Section 142(1)Section 143(2)Section 143(3)Section 80Section 80P

made u/s 80P of the Act and pass appropriate order in accordance with law. Since the appeal of the assessee is disposed of, the stay petition becomes infructuous and hence dismissed. 10.In the result, the appeal filed by the assessee is allowed for statistical purposes and the stay application

Temenos Headquarters Sa, Switzerland vs. Deputy Commissioner of Income Tax, International Taxation 2(2), Chennai

In the result, appeals filed by the assessee for assessment years 2016-17, 2020-21 & 2021-22 are allowed and stay applications filed by the assessee for assessment years

ITA 1575/CHNY/2023[2021-22]Status: DisposedITAT Chennai12 Jun 2024AY 2021-22

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Ragunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 1573, 1574 & 1575/Chny/2023 िनधा"रणवष" / Assessment Years: 2016-17, 2020-21 & 2021-22 & S.A. Nos. 20, 21/Chny/2024 [In Ita Nos. 1574 & 1575/Chny/2023] िनधा"रण वष" / Assessment Years : 2020-21, 2021-22 Temenos Headquarters Sa, Deputy Commissioner Of No.2, Rue De Lecole De V. Income Tax, Chimie, International Taxation -2(2), 1205 Geneva, Chennai. Switzerland- 1205. [Pan:Aadct-7868-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri. R. Sivaraman, Advocate ""यथ" क" ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 24.04.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(2)Section 143(3)

revenue authorities and decide the issue in favour of the assessee for both the assessment years. SA Nos: 20 & 21/Chny/2024: 12. These stay petitions are filed by the assessee seeking stay of outstanding demand of Rs.4,687,458/- and Rs.11,621,490/- for assessment years ... respectively. Since, we have disposed off the main appeals in ITA No. 1574 & 1575/Chny/2023, the stay petitions becomes infructuous and hence, dismissed. :-22-: ITA. Nos: 1573, 1574 & 1575/Chny/2023 SA Nos: 20 & 21/Chny/2024 13. In the result, appeals filed by the assessee for assessment years

Temenos Headquarters Sa, Switzerland vs. Deputy Commissioner of Income Tax, International Taxation 2(2), Chennai

In the result, appeals filed by the assessee for assessment years 2016-17, 2020-21 & 2021-22 are allowed and stay applications filed by the assessee for assessment years

ITA 1574/CHNY/2023[2020-21]Status: DisposedITAT Chennai12 Jun 2024AY 2020-21

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Ragunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 1573, 1574 & 1575/Chny/2023 िनधा"रणवष" / Assessment Years: 2016-17, 2020-21 & 2021-22 & S.A. Nos. 20, 21/Chny/2024 [In Ita Nos. 1574 & 1575/Chny/2023] िनधा"रण वष" / Assessment Years : 2020-21, 2021-22 Temenos Headquarters Sa, Deputy Commissioner Of No.2, Rue De Lecole De V. Income Tax, Chimie, International Taxation -2(2), 1205 Geneva, Chennai. Switzerland- 1205. [Pan:Aadct-7868-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri. R. Sivaraman, Advocate ""यथ" क" ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 24.04.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(2)Section 143(3)

revenue authorities and decide the issue in favour of the assessee for both the assessment years. SA Nos: 20 & 21/Chny/2024: 12. These stay petitions are filed by the assessee seeking stay of outstanding demand of Rs.4,687,458/- and Rs.11,621,490/- for assessment years ... respectively. Since, we have disposed off the main appeals in ITA No. 1574 & 1575/Chny/2023, the stay petitions becomes infructuous and hence, dismissed. :-22-: ITA. Nos: 1573, 1574 & 1575/Chny/2023 SA Nos: 20 & 21/Chny/2024 13. In the result, appeals filed by the assessee for assessment years

Temenos Headquarters Sa, Switzerland vs. Deputy Commissioner of Income Tax, International Taxation 2(2), Chennai

In the result, appeals filed by the assessee for assessment years 2016-17, 2020-21 & 2021-22 are allowed and stay applications filed by the assessee for assessment years

ITA 1573/CHNY/2023[2016-17]Status: DisposedITAT Chennai12 Jun 2024AY 2016-17

Bench: Shri Mahavir Singh, Hon’Ble & Shri S. R. Ragunatha, Hon’Bleआयकर अपीलसं./Ita Nos.: 1573, 1574 & 1575/Chny/2023 िनधा"रणवष" / Assessment Years: 2016-17, 2020-21 & 2021-22 & S.A. Nos. 20, 21/Chny/2024 [In Ita Nos. 1574 & 1575/Chny/2023] िनधा"रण वष" / Assessment Years : 2020-21, 2021-22 Temenos Headquarters Sa, Deputy Commissioner Of No.2, Rue De Lecole De V. Income Tax, Chimie, International Taxation -2(2), 1205 Geneva, Chennai. Switzerland- 1205. [Pan:Aadct-7868-H] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओरसे/Appellant By : Shri. R. Sivaraman, Advocate ""यथ" क" ओरसे/Respondent By : Shri. V. Nandakumar, Cit सुनवाई क" तारीख/Date Of Hearing : 24.04.2024 घोषणा क" तारीख/Date Of Pronouncement : 12.06.2024

For Appellant: Shri. R. Sivaraman, AdvocateFor Respondent: Shri. V. Nandakumar, CIT
Section 143(2)Section 143(3)

revenue authorities and decide the issue in favour of the assessee for both the assessment years. SA Nos: 20 & 21/Chny/2024: 12. These stay petitions are filed by the assessee seeking stay of outstanding demand of Rs.4,687,458/- and Rs.11,621,490/- for assessment years ... respectively. Since, we have disposed off the main appeals in ITA No. 1574 & 1575/Chny/2023, the stay petitions becomes infructuous and hence, dismissed. :-22-: ITA. Nos: 1573, 1574 & 1575/Chny/2023 SA Nos: 20 & 21/Chny/2024 13. In the result, appeals filed by the assessee for assessment years

Kddi Corporation, Japan vs. Deputy Commissioner of Income Tax (International Taxation), Circle 2(1), Bangalore

ITA 811/BANG/2024[2017-18]Status: DisposedITAT Bangalore05 Jun 2024AY 2017-18

Bench: Shri Chandra Poojari & Shri Keshav Dubeyit(It)A No.811/Bang/2024 & Sp No.22/Bang/2024

Section 143(3)Section 144C(13)Section 147Section 201Section 9Section 9(1)(vi)

IT(IT)A No.811/Bang/2024 & SP No.22/Bang/2024 KDDI Corporation, Japan IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH: BANGALORE BEFORE SHRI

M/S Pallipuram Service Co-Op Bank Ltd, Ernakulam vs. The ITO Non Corp Ward 2(5), Kochi

In the result, the appeal filed by the assessee is dismissed, and it’s stay petition, dismissed as infructuous

ITA 322/COCH/2023[2011-12]Status: DisposedITAT Cochin31 May 2024AY 2011-12

Bench: Shri Sanjay Arora, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sri. Alan P Dev, AdvocateFor Respondent: Smt.J.M.Jamuna Devi, Sr. DR
Section 139Section 143(3)Section 147Section 148Section 148(1)Section 154Section 156Section 234ASection 234A(1)

dated 30.12.2016 for assessment year (AY) 2011-2012, vide rectification order u/s.154 dated 31.03.2019. The assessee has also filed a stay petition, also posted along with. 2. The brief facts of the case are that the assessee’s assessment, noticing it had failed to file any return of income u/s.139 ... provision, admitting, again, no two views and, thus, liable to be rectified u/s. 154. 4.2 We having decided the appeal, the assessee’s stay petition becomes infructuous. 4.3 We decide accordingly. 5. In the result, the appeal filed by the assessee is dismissed, and it’s stay petition, dismissed

Thalore Service Co-Op Bank Ltd No 435, Thrissur vs. ITO Ward 2(1), Thrissur

In the result, the assessee’s appeal is allowed for statistical purposes, and it’s stay petition, dismissed

ITA 226/COCH/2023[2012-13]Status: DisposedITAT Cochin31 May 2024AY 2012-13

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopal

For Appellant: Shri M. Ramdas, CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 147Section 80PSection 80P(1)Section 80P(2)(a)Section 80P(2)(d)

factual findings per his earlier order, i.e., to the extent not challenged or disputed. We decide accordingly. As we have decided the appeal, the stay petition becomes infructuous and, accordingly, is dismissed as not maintainable. 6. In the result, the assessee’s appeal is allowed for statistical purposes ... stay petition, dismissed. Order pronounced on May 31, 2024 under Rule 34 of The Income Tax (Appellate Tribunal) Rules, 1963 (Kavitha Rajagopal) Accountant Member Cochin, Dated: May 31, 2024 n.p. Copy to: 1. The Appellant 2. The Respondent 3. The Pr. CIT concerned 4. The Sr. DR, ITAT, Cochin

Jesudason Biji, Chennai vs. Office of Income Tax Officer Int. Taxn Ward1(1), Chennai

In the result, appeal filed by the assessee is allowed

ITA 567/CHNY/2024[2014-15]Status: DisposedITAT Chennai30 May 2024AY 2014-15

Bench: Shri Aby T. Varkey & Shri S.R.Raghunatha

For Appellant: Shri M.V.Swaroop, AdvocateFor Respondent: Shri D. Hema Bhupal, JCIT
Section 119(2)(b)Section 139(1)Section 139(5)Section 147Section 148Section 148ASection 149Section 54ESection 54F

BEFORE SHRI ABY T. VARKEY, JUDICIAL MEMBER AND SHRI S.R.RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.567/Chny/2024 िनधा"रण वष"/Assessment Year: 2014-15 & Stay Petition No.24/Chny/2024 िनधा"रण वष"/Assessment Year: 2014-15 v. Shri Jesudason Biji, The Income Tax Officer, 8, Murphy Square, International Taxation - 1st Cross Street ... Therefore, assessee succeeds on the legal issue. And since, assessee succeeded on the legal issue, other grounds are rendered academic and Stay Petition has become infructuous and dismissed. 14. In the result, appeal filed by the assessee is allowed. Order pronounced on the 30th day of May, 2024, in Chennai

Koonthali Kunjuvareed Johnson, Thrissur vs. The ITO Ward 2(2), Thrissur

In the result, the assessee’s appeal is allowed for statistical purposes, and his stay petition, dismissed

ITA 383/COCH/2023[2014-15]Status: HeardITAT Cochin28 May 2024AY 2014-15

Bench: Shri Sanjay Arora, Am & Shri Soundararajan K, Jm

For Appellant: Sh. Biju P.K., AdvFor Respondent: Sh. Sanjit Kumar Das, CIT-DR
Section 139(9)Section 139DSection 143(2)Section 143(3)Section 68

section 143(3) of the Income-tax Act, 1961 (the Act) for assessment year (AY) 2014-15, vide order dated 30.12.2016. The assessee’s stay petition was also posted along with his appeal. 2. The appeal, filed on 17.05.2023, is delayed by 4 days, which stands suitably explained ... decide thereon in accordance with law per a speaking order. We decide accordingly. As we have heard and decided the appeal, the assessee’s stay petition becomes infructuous. 6. In the result, the assessee’s appeal is allowed for statistical purposes, and his stay petition, dismissed. Order pronounced

Varghese Chacko, Ernakulam vs. The ITO Ward 1(5) Non Corporate, Kochi

In the result, appeal of the assessee is dismissed

ITA 212/COCH/2023[2014-15]Status: DisposedITAT Cochin27 May 2024AY 2014-15

Bench: Shri Sanjay Arora & Shri Soundararajan K.

For Appellant: Shri Anilkumar P.J., A.RFor Respondent: Smt. Jamuna Devi, Sr.D.R
Section 250Section 44A

lower authorities. 6. In the result, appeal of the assessee is dismissed. 7. Since the appeal of the assessee is dismissed, the stay petition filed by the assessee becomes infructuous and dismissed. 8. In the result, stay petition filed by the assessee is dismissed. Order pronounced in the open court

Manganga Sahakari Patsanstha Limited, Mumbai vs. Income Tax Officer, National E-Assessment Centre

ITA 1843/MUM/2024[2018-19]Status: HeardITAT Mumbai27 May 2024AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Raj Kumar Chauhan, Jm

For Appellant: Shri S.V. Apate, Adv
Section 142(1)Section 143(2)

well as the appellate order passed, in the case of the assessee for this assessment year are ex parte. Therefore, during the course of stay petition itself a question was put to both the parties that if the whole appeal itself, instead of deciding the stay petition, is restored back ... completing assessment proceedings if given further opportunity. 7. In view of the above facts, we proceed to disposed off the appeal itself instead of stay petition. 8. The brief facts clearly show that assessee is an association of person carrying on the activities of credit co-operative society. It collects

Mullagolla Praneeth, K V Rangareddy vs. Income-Tax Officer, Ward-1 & Tps, Hospet

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 601/BANG/2024[AY 2020-21]Status: DisposedITAT Bangalore13 May 2024

Bench: Shri Chandra Poojari & Shri Keshav Dubey & Sp No.21/Bang/2024 Assessment Year: 2020-21

For Appellant: Shri R.E. Balasubramaniyan, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 144

result, appeal of the assessee is partly allowed for statistical purposes. 6. Since we have disposed of the appeal itself, stay petition filed by the assessee is dismissed as infructuous. Order pronounced in the open court on 13th May, 2024 (Keshav Dubey) Accountant Member Bangalore, Dated 13th May, 2024. VG/SPS

Kathikode Charitable Trust, Thrissur vs. Income Tax Officer, Thrissur

In the result, the assessee’s appeals are allowed for statistical purposes, and it’s stay petitions dismissed as infructuous

ITA 948/COCH/2022[2015-16]Status: DisposedITAT Cochin10 May 2024AY 2015-16

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopal

For Appellant: Shri Jojo, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(3)Section 2

APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Ms. Kavitha Rajagopal, Judicial Member ITA Nos. 947& 948/Coch/2022 (along with stay petitions SA 73 & 74/Coch/2022) (Assessment Years: 2014-15& 2015-16) Kathikode Charitable Trust Income Tax Officer Koolimuttam P.O. Ward - 2(1), Thrissur vs. Thrissur ... relevant years, become infructuous. 5.4 We decide accordingly. 6. In the result, the assessee’s appeals are allowed for statistical purposes, and it’s stay petitions dismissed as infructuous. Order pronounced on May 10, 2024 under Rule 34 of The Income Tax (Appellate Tribunal) Rules, 1963 (Kavitha Rajagopal) Accountant Member

Kathikode Charitable Trust, Thrissur vs. Income Tax Officer., Thrissur

In the result, the assessee’s appeals are allowed for statistical purposes, and it’s stay petitions dismissed as infructuous

ITA 947/COCH/2022[2014-15]Status: DisposedITAT Cochin10 May 2024AY 2014-15

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopal

For Appellant: Shri Jojo, AdvocateFor Respondent: Smt. J.M. Jamuna Devi, Sr. DR
Section 11Section 11(1)(a)Section 12ASection 143(1)Section 143(3)Section 2

APPELLATE TRIBUNAL COCHIN BENCH, COCHIN Before Shri Sanjay Arora, Accountant Member and Ms. Kavitha Rajagopal, Judicial Member ITA Nos. 947& 948/Coch/2022 (along with stay petitions SA 73 & 74/Coch/2022) (Assessment Years: 2014-15& 2015-16) Kathikode Charitable Trust Income Tax Officer Koolimuttam P.O. Ward - 2(1), Thrissur vs. Thrissur ... relevant years, become infructuous. 5.4 We decide accordingly. 6. In the result, the assessee’s appeals are allowed for statistical purposes, and it’s stay petitions dismissed as infructuous. Order pronounced on May 10, 2024 under Rule 34 of The Income Tax (Appellate Tribunal) Rules, 1963 (Kavitha Rajagopal) Accountant Member

M/S Payyavoor Service Co-Op Bank Limited, Kannur vs. ITO Ward -3, Kannur

In the result, the assessee’s appeal is allowed for statistical purposes and it’s stay application dismissed

ITA 945/COCH/2022[2018-19]Status: DisposedITAT Cochin03 May 2024AY 2018-19

Bench: Shri Sanjay Arora & Ms. Kavitha Rajagopalsa No. 72/Coch/2022 (Assessment Year: 2018-19) Payyavoor Service Co-Op. Income Tax Officer Bank Ltd. Ward - 3, Kannur Vs. Payyavoor, Kannur 670633 [Pan: Aacap5073F] (Appellant) (Respondent)

For Appellant: Shri Suresh Kumar C., CAFor Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 139(1)Section 142(1)Section 143(3)Section 80P

appropriate head of account within 15 days of the receipt of this order. 4.4 We having decided it’s appeal, the assessee’s stay petition is rendered infructuous and, accordingly, is dismissed as such. 4.5 We decide accordingly. 5 | P a g e SA No. 72/Coch/2022 Payyavoor Service