ITAT Bangalore Bench

HASAN BASIR ALIABBA ,MANGALORE vs INCOME TAX OFFICER, WARD-2(1) , MANGALORE

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

MEDIRATTA MANAV,BANGALORE vs DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-3(3)(1), BANGALORE

us. 5. The Id. AR before us submitted that this Tribunal in the case of M/s 42 Hertz Software India Pvt. Ltd., Vs. ACIT in ITA No. 29/Bang/2021 for the

FATHIMATH SOUDHA ,DAKSHINA KANNADA vs INCOME TAX OFFICER, WARD-2(5), MANGALORE

BLUE YONDER INC. ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION, CIRCLE-1(2), BENGALURU

SHIVASHREE SOUHARDA CREDIT CO-OPERATIVE LIMITED ,TUMAKURU vs INCOME TAX OFFICER, WARD-3, , TUMKUR

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

CHETHAN NARAYAN ,HASSAN vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), BENGALURU

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)

SRI. VAKALAPUDI RAMACHANDRA RAO ,SINDHANUR vs INCOME TAX OFFICER, WARD-1, , RAICHUR

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

SURYA ADIGA ,BENGALURU vs INCOME TAX OFFICER, WARD-4(2)(1), INCOME TAX OFFICER, WARD-4(2)(1) DEPARTMENT LOCATION: *BENGALURU

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

SRI. HEMARAJ ADIVEPPA BADNI,HUBBALLI vs INCOME TAX OFFICER, WARD-1(1) , HUBLI

SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)

UDUPI NIRMITHI KENDRA,UDUPI vs DEPUTY COMMISSIONER OF INCOME TAX, EXEMPTIONS, CIRCLE-1, MANGALORE

MANJUSHREE TECHNOPACK LIMITED ,BENGALURU vs DEPUTY COMMISIONER OF INCOME TAX, CIRCLE-4(1)(1), BENGALURU

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

MOHAMMED WASEEM ,BANGALORE vs INCOME TAX OFFICER, WARD-6(2)(1) , BANGALORE

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

SRIDHAR SUNDARAM ,TAMIL NADU vs INCOME TAX OFFICER, INTERNATIONAL TAXATION, WARD-2(1), , BANGALORE

BALUSA VENKATA MURALIKRISHNA,BANGALORE vs THE INCOMETAX OFFCIER, INTL TAXN, WARD1(2), BANGALORE, KORAMANGALA

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

DEEPAK SHIMOGA PADMARAJU,BANGALORE vs INCOME TAX OFFICER, WARD-5(3)(5) , BANGALORE

SHRI GEORGE GEORGE K, VICE PRESIDENT SHRI LAXMI PRASAD SAHU (Accountant Member)

KUVEMPU CO OPERATIVE CREDIT SOCIETY ,BANGALORE vs INCOME TAX OFFICER, WARD-2(2)(2) , BANGALORE

TEJAS INTERNATIONAL EDUCATIONAL INSTITUTIONS,BAGALKOT vs COMMISSIONER OF INCOME-TAX (EXEMPTION), BANGALORE

the CIT(Exemptions) for getting permanent registration and submitted Form 10AB on 18.7.2023. 3. The Id. A.R. submitted that the section 12AB of the Act clearly stated that the application for permanent registration should be filed atleast 6 months before the expiry of provisional registration or 6 months from the commencement of Charitable activities, whichever is earlier. Relying on the said provisions, the assessee filed form No.10AB for getting permanent registration. He submitted that t

M/S. BANGALORE UNIVERSITY,BANGALORE vs ASSISTANT COMMISSIONER OF INCOME-TAX, EXEMPTIONS CIRCLE-1, BENGALURU

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

KARNATAKA POWER CORPORATION LIMITED,BANGALORE vs INCOME-TAX OFFICER, WARD-1(2)(1), BANGALORE

this Hon'ble Tribunal of Rs. io,000/- be directed to be refunded to the appellant, since the order passed is without application of mind, on the facts and circumstances of the case. 5. The learned CIT(A) was not justified in not deciding on the merits of the matter and upholding the addition made under section 80P(2)(d) of the Act, when such interest income is treated as income from other sources, the respective cost of fund expenses were to be deducted, on the facts and circumstances of th

THE BANGALORE FRUIT COMMISSION AGENTS ASSOCIATION ,BANGALORE vs INCOME TAX OFFICER, EXEMPTIONS, WARD-2, BENGALURU