ITAT Bangalore Bench
18,481 judgments
GOOGLE IRELAND LIMITED,IRELAND vs DCIT (IT), JCIT(OSD) (IT) - CIRCLE 1(1), BENGALURU
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
GOOGLE IRELAND LIMITED,IRELAND vs DCIT (IT), JCIT(OSD) (IT) - CIRCLE 1(1), BENGALURU
GOOGLE IRELAND LIMITED,IRELAND vs DCIT (IT), JCIT(OSD) (IT) - CIRCLE 1(1), BENAGLURU
GOOGLE IRELAND LIMITED,IRELAND vs DCIT (IT), JCIT(OSD) (IT) - CIRCLE 1(1), BENGALURU
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
MICRO FOCUS MARIGALANTE LTD,UNITED KINGDOM vs DEPUTY COMMISSIONER OF INCOME TAX, INTERNATIONAL TAXATION, CIRCLE-1(1), BANGALORE
HORTICULTURAL PRODUCERS COOPERATIVE MARKETING AND PROCESSING SOCIETY LIMITED,BENGALURU vs INCOME-TAX OFFICER, WARD-5(2)(1), BENGALURU
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
INCOME TAX OFFICER, EXEMPTIONS, WARD-1, MANGALORE vs SHRI MAHALINESHWARA TEMPLE, PUTTUR
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
KALIDAS CO-OPERATIVE CREDIT SOCIETY LIMITED KAMATAGI,BAGALKOT vs INCOME TAX OFFICER WARD 1 BAGALKOT, BAGALKOT
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
M/S. HASSAN CITY HOUSE BUILDING CO-OPERATIVE SOCIETY ,HASSAN vs INCOME TAX OFFICER, WARD-1 & TPS, , HASSAN
SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)
SHRI. GURULINGESHWAR SOUHARD PATTIN SAHAKARI NIYAMIT SINDAGI ,BIJAPUR vs INCOME TAX OFFICER, WARD-3, , BIJAPUR
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
RUKMINI,MYSURU vs INCOME TAX OFFICER, WARD-1(3), MYSURU
SMT. SHOBHA LAKSHMAN,BENGALURU vs INCOME-TAX OFFICER, WARD-7(2)(4), BENGALURU
SHRI N. K. CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
HOSKOTE CHIKKEGOWDA MADEGOWDA ,MYSURU vs INCOME TAX OFFICER, WARD-1(3), MYSURU
the Assessing Officer under the facts and in the circumstances of the appellant's case. 4.1 The learned CIT[A] ought to have appreciated that the cash deposits made are from known and explainable sources of funds under the facts and in the circumstances of the appellant's case. 4.2 The learned CIT[A] is not justified in sustaining the invocation the provisions of section 115BBE and taxing the aforesaid addition made at the rate of 60% under the facts and in the circumstances of the appellan
SANDEEP MITHALAL JAIN ,VIJAYAPUR vs INCOME TAX OFFICER, WARD-1 & TPS, BIJAPUR , VIJAYAPUR
SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)
NARAYANASWAMY RAJU ,BENGALURU vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-1(2)(2), BANGALORE
SHRI GEORGE GEORGE K, VICE PRESIDENT SHRI LAXMI PRASAD SAHU (Accountant Member)
KANAK PATTIN SAHAKARI SANGH NIYIAMIT, BILAGI,BILAGI vs INCOME-TAX OFFICER, WARD-1 & TPS, BAGALKOT
SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)
INCOME TAX OFFICER, WARD-1, BALLARI vs H R GAVIAPPA AND CO, BALLARI
MR. ABDUL KHADER KODI,KASARGOD, KARNATAKA vs MR. C. VIJAY JAYAN, DEPUTY COMMISSIONER OF INCOME TAX, MANGALURU
SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)
MR. ABDUL KHADER KODI,KASARGOD, KARNATAKA vs MR. C. VINOD JAYAN, DEPUTY COMMISSIONER OF INCOME TAX, MANGALORE
SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)
MR. ABDUL KHADER KODI,KASARGOD, KARNATAKA vs MR. C. VINOD JAYAN, DEPUTY COMMISSIONER OF INCOME TAX, MANGALORE
SHRI CHANDRA POOJARI (Accountant Member), SMT. BEENA PILLAI (Judicial Member)
