ITAT Bangalore Bench

MEGHANA SATISH SHETTY,SHIMOGA vs INCOME TAX OFFICER, WARD-2, , SHIVAMOGGA

SHRI WASEEM AHMED (Accountant Member), SHRI YOGESH KUMAR US (Judicial Member)

MEGHANA SATISH SHETTY ,SHIMOGA vs INCOME TAX OFFICER, WARD-2, , SHIVAMOGGA

SHRI WASEEM AHMED (Accountant Member), SHRI YOGESH KUMAR US (Judicial Member)

MALATESH BEGOOR NADIG ,BANGALORE vs INCOME TAX OFFICER, WARD-6(2)(1), BANGALORE

SHRI WASEEM AHMED (Accountant Member), SHRI PRAKASH CHAND YADAV (Judicial Member)

VIVIDHODDESHA PRATHAMIKA GRAMEENA KRASHI SAHAKARA SANGHA NIYAMITA TARGOD,SIRSI vs INCOME TAX OFFICER, WARD-1, SIRSI

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

SEKHON JAGTAR SINGH,BANGALORE vs INCOME TAX OFFICER, WARD-5(3)(5), BANGALORE

us. 5. The Id. AR before us submitted that all the due tax on the income earned by the assessee under the head ‘salary' were already deducted by the employer and, therefore, there was bona-fide belief on the part of the assessee that he has not underreported the income in pursuance to the provisions of sec. 270A(6) of the Act. Therefore, the penalty u/s 270A of the Act cannot be levied. 6. On the other hand, the Id. DR vehemently supported the order of the authorities below.

MOHAMMED KALEEM,SINDHANUR vs INCOME TAX OFFICER, WARD-1, , RAICHUR

SHRI WASEEM AHMED (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

MOODBIDRI MITHUN CHOWTER ,MANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)&TPS, , MANGALORE

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

FEATHERLITE OFFICE SYSTEMS PRIVATE LIMITED ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1) , BANGALORE

SMT. BEENA PILLAI (Judicial Member), SHRI WASEEM AHMED (Accountant Member)

BSNL EMPLOYEES CO-OPERATIVE CREDIT SOCIETY LIMITED,HUBLI vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-3(1), HUBLI

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PVT LTD ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

Q2 SOFTWARE INC ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION, CIRCLE-2(1), BANGALORE

MAHANTESH H,BANGALORE vs DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 4(1)(1), BANGALORE), BANGALORE

Shri Chandra Poojari (Accountant Member), Shri Keshav Dubey (Judicial Member)

GANGANAGHATTA SHANKARAPPA RANGANATHA ,BENGALURU vs INCOME TAX OFFICER, WARD-5(3)(2), BANGALORE

Shri Chandra Poojari (Accountant Member), Shri Keshav Dubey (Judicial Member)

CHANDRA SHEKHAR ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME, CENTRAL CIRCLE-1(3), BANGALORE

Shri Chandra Poojari (Accountant Member), Shri Soundararajan K. (Judicial Member)

ITI EDUCATION COMMITTE ,BENGALURU vs INCOME TAX OFFICER, WARD-1, BENGALURU

SHRI GEORGE GEORGE K (Vice President), SHRI WASEEM AHMED (Accountant Member)

NAGALLI NAGARAJ ,BALLARI vs INCOME TAX OFFICER, WARD-1 & TPS, BELLARY

SHRI CHANDRA POOJARI (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)

HOSAHALLI JODINARASAPPA LAKSHMINARAYANA ,BENGALURU vs INCOME TAX OFFICER, WARD-3(3)(2) , BENGALURU

SHRI GEORGE GEORGE K (Vice President)

PRATHAMIKA KRISHI PATTINA SAHAKARA SANGA NIYAMITA MANTUR,BAGALKOT vs INCOME TAX OFFICER, WARD-1 , BAGALKOT

us. 6. The Id. AR before us filed a written submission and a paper book running from pages 1 to 7 and 1 to 56 and contended that source of money in the hands of the assessee was accepted by the AO during the

GOVINDAPPA PEDRIPAD SUSHILA ,TUMAKURU vs INCOME TAX OFFICER, WARD-2, , TUMKUR

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)

SRI. POLICE GOWDRU RAMESH,DAVANGERE vs INCOME TAX OFFICER, WARD-1, , DAVANGERE

SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)