ITAT Bangalore Bench
18,478 judgments
ACE DEVELOPERS ,MANGALURU vs DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 , MANGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
ACE DEVELOPERS ,MANGALURU vs DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 , MANGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
ACE DEVELOPERS ,MANGALURU vs DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1 , MANGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
ACE DEVELOPERS ,MANGALURU vs DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-1, MANGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
MANJUNATH B ,BANGALORE vs INCOME TAX OFFICER, WARD-1, , RAMNAGAR
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
SMT. REKHA GANESH,DAVANGERE vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(1), DAVANGERE
KHODAY ESHWARSA AND SONS PVT LTD (FORMERLY MS KHODAY ESHWARSA AND SONS),BANGALORE vs DCIT- CENTRAL CIRCLE 1(1) BGL, BANGALORE
KHODAY ESHWARSA AND SONS ( PRESENTLY KHODAY ESHWARSA AND SONS PVT LTD,BANGALORE vs DCIT - CENTRAL CIRCLE 1(1) BANGALORE, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
GHISULAL NAVEEN KUMAR,BANGALORE vs INCOME TAX OFFICER, EXEMPTIONS, WARD-4(2)(2), BANGALORE
SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)
RAYATHARA SAHAKARI SANGHA LTD.,,UDUPI vs INCOME TAX OFFICER, WARD-1,, UDUPI
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
RAYATHARA SAHAKARI SANGHA LTD.,,UDUPI vs INCOME TAX OFFICER, WARD-1, , UDUPI
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
BASAVALINGA SADASIVAIAH AJAIKUMAR,MYSORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(1), BENGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
M/S. SSSS AND SPAS PUNYAKSHETRA TEMPLE TRUST®,TUMKUR vs INCOME TAX OFFICER, WARD-3, BENGALURU
us. 4. The Id. AR before us contended that filing of the audit report on Form 10B is directory in nature and not mandatory. Furthermore, the audit report was filed along with the return of income much before the date of intimation processed u/s 143(1) of the Act, therefore, the assessee should be allowed exemption u/s 11 of the Act. 5. On the other hand, the Id. DR vehemently supported the order of the authorities below. 6. We have heard the rival contentions of both the parties and perused
AVINASH ARADHYA,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 1(2), BANGALORE , BENGALURU
DCIT, INTL. TAXN., CIRCEL1(2), BANGALORE vs BLUE YONDER INC., U.S.A, USA
SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)
DCIT, INTL TAXN, CIRCLE-1(2), BNG, BENGALURU vs BLUE YONDER INC., U.S.A
SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)
NEELAKANTH KUNTOJI BASAVARAJ ,BENGALURU vs INCOME TAX OFFICER, WARD-6(2)(1), BANGALORE
SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)
INNOVIOR ADVISORY PRIVATE LIMITED ,BANGALORE vs INCOME TAX OFFICER, WARD-3(1)(3), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
VEERANNA MURTHY RAGHAVENDRA DEEKSHITH,BENGALURU vs INCOME TAX OFFICER, WARD 6(2)(4), BENGALURU
Shri Waseem Ahmed (Accountant Member), Shri Keshav Dubey (Judicial Member)
BHADRAIAHKALLENAHALLIDINESHA,MANDYA vs INCOME TAX OFFICER, WARD-1, , MANDYA
SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)
