ITAT Bangalore Bench
18,462 judgments
MR. KALLIMUDDANAHALLI THAMMANNAGOWDA LOKESH,HASSAN vs DCIT, CIRCLE-1, HASSAN
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
MAHADEVI,KALABURGI vs ITO, WARD-1 & TPS, GULBARGA
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
THE RON TALUKA PRIMARY TEACHERS CO-OPEARATIVE BANK LIMITED ,GADAG vs ACIT, CIRLCE-2(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
JAGADISH BOLOOR,MANGALURU vs ASST. COMMISSIONER OF INCOME TAX, CIRCLE - 1 (1) AND TPS MANGALORE , MANGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
JAGADISH BOLOOR,MANGALURU vs ASST. COMMISSIONER OF INCOME TAX, CIRCLE - 1 (1) AND TPS MANGALORE , MANGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
BHARATHI JAGDISH BOLOOR,MANGALURU vs ASST. COMMISSIONER OF INCOME TAX, CIRCLE - 1 (1) AND TPS MANGALORE , MANGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
SRI ANANTHAPADMANABHA CREDIT CO-OPERATIVE SOCIETY LTD,UDUPI vs ITO,WARD 1 & TPS, UDUPI, UDUPI
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SRI ANANTHAPADMANABHA CREDIT CO-OPERATIVE SOCIETY LTD,UDUPI vs ITO, WARD 1 & TPS, UDUPI, UDUPI
SRI ANANTHAPADMANABHA CREDIT CO-OPERATIVE SOCIETY LTD,UDUPI vs ITO, WARD 1 & TPS , UDUPI, UDUPI
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SIDDHARATHA PATTINA SAHAKARI SANGHA NIYAMITA,BELLARY vs INCOME TAX OFFICER, WARD-1 & TPS, HOSPET
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
GAURAV BANERJEE,BENGALURU vs INCOME TAX OFFICER, WARD (IT),1(1), BENGALURU
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
ITO, WARD-6(3)(1), BANGALORE, BANGALORE vs SAHAKARA NAGAR CREDIT CO-OPERATIVE SOCIETY LIMITED, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
M/S. EAGLE TRADERS & LOGISTICS,BELLARY vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2(3), BANGALORE
SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. KESHAV DUBEY (Judicial Member)
M/S. EAGLE TRADERS & LOGISTICS,BELLARY vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2(3), BANGALORE
SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. KESHAV DUBEY (Judicial Member)
M/S. EAGLE TRADERS & LOGISTICS,BELLARY vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2(3), BANGALORE
M/S. EAGLE TRADERS & LOGISTICS,BELLARY vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 2(3), BANGALORE
SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. KESHAV DUBEY (Judicial Member)
DR S B BHAMASAGAR MEMORIAL TRUST,MUDGAL, LINGASAGUR TQ RAICHUR DIST vs THE INCOME TAX OFFICER, EXEMPTION, EXEMPTION WARD -1, KALBURGI, KALBURGI
the Tribunal. On going through the affidavit filed by the assessee, we are of the view that assessee had reasonable cause to not file the appeal within the stipulated time and has explained the reasons. Therefore, relying on the judgment of Hon'ble Apex Court in the case of Collector, Land Acquisition Vs. Mst. Katiji (1987) 167 ITR 471 (SC), we condone the delay.
PRIMARY AGRICULTURE COOPERATIVE CREDIT SOCIETY LIMITED, ADARAKATTI,LAKSHMESHWAR TALUK GADAG DISTRICT vs INCOME TAX OFFICER WARD 1, GADAG
SHRI WASEEM AHMED (Accountant Member)
CHILUME SOCIAL SERVICE SOCIETY,BANGALORE vs ITO(EXEMPTIONS) WARD-1,, BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
CHILUME SOCIAL SERVICE SOCIETY ,BANGALORE vs ITO(EXEMPTIONS) WARD-1, BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
