ITAT Bangalore Bench
18,441 judgments
SRI GMH HARITY FOUNDATION,DAVANAGERE vs THE INCOME TAX OFFICER- EXEMPTION (EXEMPTION WARD-1), HUBBALLI
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SRI GMH HARITY FOUNDATION,DAVANAGERE vs THE INCOME TAX OFFICER, EXEMPTION, EXEMPTION WARD-1, HUBBALLI, HUBBALLI
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
THE ROTARY CHARITABLE TRUST MALAVALLI,MANDYA vs ITO, EXEMPTIONS, WARD-1, MYSORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
GOLDMAN SACHS SERVICES PRIVATE LIMITED,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE
KOWSHIKA SANKETHI SANGHA ,BANGALORE vs INCOME TAX OFFICER, WARD-1, EXEMPTIONS, BANGALORE
us.2. The issue involved in this appeal is that income of the assessee trust is determined at Rs 80,26,057/- by not allowing the claim of corpus donation u/s 11 (1) (d) of the Act of Rs.72,14,721/- and not allowing accumulation to the extent of 15 % of the gross receipt restricted to Rs.811336/- to the assessee.
SHREE KHANDAL VIPRA TRUST ,BANGALORE vs COMMISSIONER OF INCOME TAX, EXEMPTIONS, WARD-3, BANGALORE
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SHREE KHANDAL VIPRA TRUST ,BANGALORE vs COMMISSIONER OF INCOME TAX, EXEMPTIONS, WARD-3, BANGALORE
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SHRI MAHAVEER CO-OPERATIVE CREDIT SOCIETY LTD,ALAGUR vs INCOME TAX OFFICER, ALAGUR
SANIKERE VEERABHADRAPPA RAJU,CHITRADURGA vs ACIT, CIRCLE-2(2)(1), BANGALORE
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
BOLLERA UTHAPPA MUDDAPPA,BENGALURU vs INCOME TAX OFFICER, WARD-4(1)(3), BENGALURU
SHRI PRASHANT MAHARISHI (Vice President)
HARANAHALLI LAKSHMANA SETTY NAGARAJA,RAJAJINAGAR vs INCOME TAX OFFICER-WARD-2(2)(2), BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
SANGHAMITHRA RURAL FINANCIAL SERVICES,BENGALURU vs ACIT, (EXEMPTIONS), BENGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
MALAKENDRAGOUD BASANAGOUD PATIL,BIJAPUR vs INCOME TAX OFFICER, WARD-3, VIJAYAPUR
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
TIE INDIA FOUNDATION, BANGALORE,BANGALORE vs CIT (EXEMPTION), BANGALORE, BANGALORE
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
RANGEGOWDA NAKOPPALU MURTHY SIDDAPPA ,KOPPALU vs INCOME TAX OFFICER, WARD-1, CHICKMAGALUR
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
TIE INDIA FOUNDATION, BANGALORE,BANGALORE vs CIT (EXEMPTION), BANGALORE, BANGALORE
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
KAYNES TECHNOLOGY INDIA LIMITED ,MYSORE vs INCOME TAX OFFICER, WARD-1 , MYSORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
SHANTHALA ENTERPRISES,BANGALORE vs THE INCOME TAX OFFICER, TDS, WARD - 3(2), BANGALORE, BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
PRATHIK RAVIKUMAR ,BANGALORE vs INCOME TAX OFFICER, WARD-2(2)(2), BANGALORE
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
ANIL RADDI KARAKALLI,TALIKOTI vs INCOME TAX OFFICER, WARD-1(1) & TPS, BIJAPUR
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
