ITAT Bangalore Bench

SRI. GANDHINAGARA NARAYANA HARIKRISHNA RAI,,BENGALURU vs INCOME TAX OFFICER, WARD-5(3)(2), BENGALURU

SHRI GEORGE GEORGE K (Vice President)

SHRI. PARSHWANATHASWAMY SAHAKARA SANGHA NIYAMITHA, ,HOSADURDA vs INCOME TAX OFFICER, WARD-3, DAVANAGERE

SMT. BEENA PILLAI (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)

SASKEN FOUNDATION ,BANGALORE vs INCOME TAX OFFICER, WARD-1, EXEMPTIONS, , BANGALORE

SHRI CHANDRA POOJARI (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

M/S. LAKSHMI GOLD KHAZAANAA PRIVATE LIMITED ,BENGALURU vs ASSISTANT COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BENGALURU

SHRI CHANDRA POOJARI (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

NAGINI CO OPERATIVE CREDIT SOCIETY LIMITED ,BANGALORE vs INCOME TAX OFFICER, WARD-6(2)(1), BANGALORE

SHRI CHANDRA POOJARI (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

NARAYANAREDDY NALINI,BENGALURU vs INCOME TAX OFFICER WARD - 4(3)(2), BENGALURU

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

M/S. ARJUNA SOUHARDHA PATHINA SAHAKARI NIYAMITHA,BENGALURU vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), BENGALURU

M/S. ARJUNA SOUHARDHA PATHINA SAHAKARI NIYAMITHA ,BENGALURU vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3) , BENGALURU

SMT. BEENA PILLAI (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)

M/S. SKANDA LAND PROMOTERS PVT LTD., ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(1), BANGALORE

SMT. BEENA PILLAI (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)

RAMESH KUMAR KOTHARI ,HASSAN vs INCOME TAX OFFICER, WARD-1 & TPS , HASSAN

HAMPI HEMAKUTA SRI GAYATHRI PEETA MAHASAMSTHANA TRUST ,BANGALORE vs INCOME TAX OFFICER, WARD-1, EXEMPTIONS, BANGALORE

SHRI GEORGE GEORGE K (Vice President)

HINDUSTAN MARBLE & GRANITE ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), BENGALURU

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

DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(4), BENGALURU vs ALAGAPPA ANNAMALAI (HUF), BENGALURU

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE - 2(4), BENGALURU vs ALAGAPPA MUTHAIAH HUF, BENGALURU

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

SRI ALAGAPPA ANNAMALAI(HUF),BANGALORE vs DEPUTY COMMISSIONER OF INCOME-TAX, CENTRAL CIRCLE-2(4), BANGALORE

SRI ALAGAPPA MUTHIAH(HUF),BANGALORE vs DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-2(4), BANGALORE

INDIAN RED CROSS SOCIETY ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, EXEMPTIONS, CIRCLE-1 , BANGALORE

SMT. BEENA PILLAI (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)

BANYAN TREE DIAGNOSTICS AND RESEARCH CENTRE,R T NAGAR vs INCOME-TAX OFFICER, WARD-6(3)(1), BANGALORE

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

PRATHAMIKA KRISHI PATTIN SAHAKARA SANGH NIYAMIT TELAGI,BIJAPUR vs INCOME-TAX OFFICER, WARD-2, BIJAPUR

SMT. BEENA PILLAI (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)

LAKKONDAHALLI NARAYANAPPA NARAYANASWAMY ,HOSKOTE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BENGALURU

this Tribunal commonly for both the assessment years under consideration against the impugned order. Subsequently, it was brought to the notice of the assessee regarding the defect to be rectified and the assessee filed another appeal for A.Y. 2019-20 thereby causing a delay of 57 days. It is noted that it was a bonafide mistake on behalf of assessee in filing consolidated appeal for both the years under consideration. As the assessee had filed ITA No. 1065/Bang/2024 for A.Y. 2018-19 within