ITAT Bangalore Bench
18,478 judgments
MUDDAYYA AMARAYYA HIREMATH,YADGIR vs INCOME TAX OFFICER, WARD-1, YADGIR
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
MUDDAYYA AMARAYYA HIREMATH,YADGIR vs INCOME TAX OFFICER, WARD-1, YADGIR
the CIT(A) raising various grounds. The details of the written submissions have been incorporated by the CIT(A) and as per para No.6, various notices were issued to the assessee but assessee failed to respond in spite of various opportunities were provided to the assessee. Accordingly, the CIT(A) decided the issue on the basis of the material available and dismissed the
MUDDAYYA AMARAYYA HIREMATH,YADGIR vs INCOME TAX OFFICER, WARD-1 , YADGIR
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
MUDDAYYA AARAYYA HIREMATH,YADGIR vs INCOME TAX OFFICER, WARD-1, , YADGIR
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
EXCELLENT POWER CONTROLS,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1(, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
EXCELLENT POWER CONTROLS,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
EXCELLENT POWER CONTROLS,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
KALIDOSS NATARAJAN,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(3)(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
MAAX SUPER SPECIALITY HOSPITAL,SHIMOGA vs INCOME TAX OFFICER, WARD 1, SHIMOGA
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SAYEEDITYA YATHEEM KHANA TRUST, ,BANGALORE vs INCOME TAX OFFICER, WARD-6(1)(1), BENGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
LRDE EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD,BENGALURU vs INCOME TAX OFFICER, WARD-4(2)(2), BENGALURU
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
LRDE EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LIMITED,BENGALURU vs INCOME TAX OFFICER, WARD-4(2)(2) , BENGALURU
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
LRDE EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LIMITED,BENGALURU vs INCOME TAX OFFICER, WARD-4(2)(2), BENGALURU
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
LRDE EMPLOYEES HOUSING CO-OPERATIVE SOCIETY LTD,BENGALURU vs INCOME TAX OFFICER, WARD-4(2)(2), BENGALURU
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
GREENS NATURES FRESH PRODUCE PRIVATE LIMITED,BENGALURU vs INCOME TAX OFFICER, WARD-3(1)(1), BENGALURU
the Tribunal. Hence, we proceed to dispose off the appeals on merits. 4. In both the appeals, the issue raised by the assessee is regarding disallowance of agricultural income claimed as exemption in the return of income. For the Assessment Year 2017-18, the agricultural income declared by the assessee is Rs.1,36,84,050/- and out of this 30% was disallowed, resultantly, Rs.41,05,215/- was treated as business income. During the course of assessment proceedings, the financial statements and o
GREENS NATURES FRESH PRODUCE PRIVATE LIMITED,BENGALURU vs INCOME TAX OFFICER, WARD-3(1)(1), BANGALORE
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)
REBECCA POOJA DSOUZA,BENGALURU vs INCOME TAX OFFICER WARD 4(3)(3), BENGALURU
SHRI. ASLAM PASHA,CHIKKABALLAPUR vs THE INCOME TAX OFFICER, WARD-1, , CHIKKABALLAPUR
SHRI PRASHANT MAHARISHI (Vice President), SHRI PRAKASH CHAND YADAV (Judicial Member)
BANK OF BARODA ( ERSTWHILE VIJAYA BANK),MUMBAI vs JOINT COMMISSIONER OF INCOME TAX, LTU, BANGALORE, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
BANK OF BARODA,MUMBAI vs JOINT COMMISSIONER OF INCOME TAX, LTU, BANGALORE, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)