ITAT Bangalore Bench
18,441 judgments
SREESHARADA CREDIT CO-OPERATIVE SOCIETY LTD,UDUPI vs ITO WARD- 1&TPS , UDUPI
SHRI PRASHANT MAHARISHI (Vice President)
SREESHARADA CREDIT CO-OPERATIVE SOCIETY LTD,UDUPI vs ITO WARD- 1&TPS , UDUPI
SHRI PRASHANT MAHARISHI (Vice President)
M/S. BIEVEN TECHNOLOGY PRIVATE LIMITED,BENGALURU vs DCIT, CIRCLE-2(1)(1), BENGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
MR. MUNIYAPPA RAMACHANDRA ,BANGALORE vs INCOME TAX OFFICER, WARD-3(2)(1), BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
SHABANA BANU,BANGALORE vs INCOME TAX OFFICER, WARD-7(2)(3), BANGALORE
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
UNIVERSE ART FOUNDATION,BANGLORE vs CIT (EXEMPTION), BANGLORE
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
MAHANTH MOTORS,DAVANGERE vs DCIT, CIRCLE-1(1), BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
MAHANTH MOTORS ,DAVANGERE vs DCIT, CIRCLE-1(1), BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
VINAYA KUMAR,MANGALORE vs ACIT, CIRCLE-1(1) & TPS, MANGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI KESHAV DUBEY (Judicial Member)
VINAYA KUMAR,MANGALORE vs ACIT, CIRCLE-1(1) & TPS, MANGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI KESHAV DUBEY (Judicial Member)
VINAYA KUMAR,MANGALORE vs ACIT-CIRCLE-1(1) & TPS, MANGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI KESHAV DUBEY (Judicial Member)
MADHUSHREE ENTERPRISES,KAMPLI, HOSPET vs DCIT, BENGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), BANGALORE vs AMD INDIA PRIVATE LIMITED, BANGALORE
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
EDUNXT GLOBAL SDN. BHD,BANGALROE vs DCIT, INTERNATIONAL TAXATION, CIRCLE-1(1), BANGALORE
MLPI FOUNDATION,BENGALURU vs THE COMMISSIONER OF INCOME TAX, EXEMPTION, BANGALORE
us in ITA No. 112/Bang/2025 and 113/Bang/2025. In those appeals, both the issues are restored back to the file of the Ld. CIT (Exemptions) to examine the issue afresh of granting registration u/s 12AB as well as Recognition u/s 80G (5) of the Act. Therefore, these two applications are duplicate appeals where the subject matter would be decided whether assessee is eligible for Registration u/s 12AB and u/s 80G (5) of the Act. 3. Accordingly, both these appeals are dismissed. Order pronounced
MLPI FOUNDATION ,BENGALURU vs THE COMMISSIONER OF INCOME TAX, EXEMPTION, BENGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI KESHAV DUBEY (Judicial Member)
MLPI FOUNDATION ,BENGALURU vs CIT(EXEMPTIONS), BENGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
MLPI FOUNDATION,BENGALURU vs COMMISSIONER OF INCOME TAX, EXEMPTIONS,, BENGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
MANJU ANAND LEGAL HIER OF MS. LALITHA NARAYANAN,KAMMANAHALLI MAIN ROAD, BEGUR HOBLI, BANGALORE vs INCOME-TAX OFFICER, BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
DY.COMMISSIONER OF INCOME TAX CIRCLE-3(1)(2),, AHMEDABAD vs M/S.QUINTILES RESEARCH INDIA PVT.LTD.,, AHMEDABAD
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
