ITAT Bangalore Bench
18,462 judgments
M/S. THE RAJAJI NAGAR HOUSING CO-OPERATIVE SOCIETY LTD., ,BENGALURU vs INCOME TAX OFFICER, WARD-5(2)(3), BANGALORE
SHRI WASEEM AHMED (Accountant Member)
SHRI SIWANCHI OSWAL JAIN BHAVAN TRUST,BANGALORE vs COMMISSIONER OF INCOME TAX, EXEMPTIONS, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
SHRI SIWANCHI OSWAL JAIN BHAVAN TRUST,BANGALORE vs COMMISSIONER OF INCOME TAX, EXEMPTIONS, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
HIKKLLU RANGAMUTHAIAH GOPAL ,BANGALORE vs INCOME TAX OFFICER, WARD-6(2)(1), BENGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
AB INBEV GCC SERVICES INDIA PRIVATE LIMITED,BANGALORE, KARNATAKA vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1) , BANGALORE
SHRI. LAXMI PRASAD SAHU (Accountant Member), SHRI. KESHAV DUBEY (Judicial Member)
CANARA BANK ( E SYNDICATE BANK),BENGALURU vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE, BENGALURU
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(3), BANGALORE vs M/S. GOPALAN ENTERPRISES (INDIA) PRIVATE LIMITED, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(3), BANGALORE vs M/S. GOPALAN ENTERPRISES (INDIA) PRIVATE LIMITED, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-11(3), BANGALORE vs M/S. GOPALAN ENTERPRISES (INDIA) PRIVATE LIMITED, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
SANJAY NAYAK,BENGALURU vs DCIT, CENTRAL CIRCLE-2(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
NISARGA CHARITABLE TRUST,BANGALORE vs COMMISSIONER OF INCOME TAX EXEMPTIONS, BANGALORE
obtaining provisional registration under Section 12AB of the Act, or delay in filing supporting documents, should not defeat the substantive claim where the charitable activities have been initiated in line with the stated objects. Hence, in the interest of justice, both issues are restored to the file of the Ld. CIT(E) for fresh adjudication.
NISARGA CHARITABLE TRUST,BANGALORE vs COMMISSIONER OF INCOME TAX EXEMPTIONS , BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
TOYOTA BOSHOKU AUTOMOTIVE INDIA PRIVATE LIMITED,BIDADI vs ASSESSMENT UNIT, INCOME TAX DEPARTMENT OR THE DCIT, CIRCLE - 7(1)(1), KORAMANGALA
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
AVIDA EDUCATIONAL TRUST ,BANGALORE vs INCOME TAX OFFICER, WARD-3(2)(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
DAIVAGNA CREDIT CO-OP SOCIETY LIMITED,DAVANAGERE vs INCOME TAX OFFICER, WARD - 1, DAVANAGERE, DAVANAGERE
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
ALOK KUMAR JAIN,MUMBAI vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(3)(1), BANGALORE
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
WPA CLEAN ENERGY PRIVATE LIMITED,BENGALURU vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-7(1)(2), BENGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SANGEETA PUNDALEEK SHIBARAGATTI,DHARWAD vs INCOME TAX OFFICER, WARD-1, HUBLI
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SANGEETA PUNDALEEK SHIBARAGATTI,DHARWAD vs INCOME TAX OFFICER, WARD-1, HUBLI
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
