ITAT Bangalore Bench
18,481 judgments
GOVINDASWAMY,BANGALORE vs INCOME TAX OFFICER-WARD (1)(2)(5), BANGALORE
SHRI N. K. CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
IKA YOGA WEAR PRIVATE LIMITED,BANGALORE vs ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE-3(1)(1), BANGALORE
SHRI N. K. CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
SYED ABDUL WAJID (DECEASED)THROUGH LEGAL HEIR, SADATH WAJID,,BANGALORE vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(2)(1)), BANGALORE
SHRI GEORGE K (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
HEERENDRA PRASAD MANNAVA,BALLARI vs INCOME-TAX OFFICER, WARD-1(TPS), BELLARY
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
BHARATH HI-TECH BUILDERS PVT. LTD.,BANGALORE vs DY. CIT, CIRCLE-1(1)(2), BANGALORE, BANGALORE
Shri George George K (Vice President), Shri Laxmi Prasad Sahu (Accountant Member)
M/S. CANARA BANK ,BENGALURU vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE
SHRI GEORGE GEORGE K (Vice President), SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 1996-97 M/s. Canara Bank, FM Wing, Head Office, 112, J C Road, Bengaluru – 560 002. PAN : AAAJS 1557 Q Vs. DCIT, Circle – 2(1)(1), Bengaluru. APPELLANT RESPONDENT Assessee by : Shri. S. Ananthan, Advocate Revenue by : Shri. Subramanian S, Addl. CIT(DR)(ITAT), Bengaluru. Date of hearing : 07.03.2024 Date of Pronouncement : 08.03.2024 O R D E R Per George George K (Vice President)
UMA MAHESHWAR RAO VENDAVELLI ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5 (3)(2), BANGALORE
Shri George George K (Vice President), Shri Laxmi Prasad Sahu (Accountant Member)
SHASHIDHAR MARISWAMY,BENGALURU vs INCOME TAX OFFICER, WARD-3(2)(3), BENGALURU
SHRI GEORGE GEORGE K (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
SHRI. RAMKUMAR MUNIRAJU,BENGALURU vs INCOME-TAX OFFICER, WARD-3(3)(1), BENGALURU
SHRI N. K. CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
SRI PRAJA CO-OPERATIVE CREDIT SOCIETY LIMITED,BANGALORE vs INCOME-TAX OFFICER, WARD-2(2)(1), BANGALORE
SHRI GEORGE GEORGE K (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
M/S. JAIN FARMS & RESORTS LTD,BANGALORE vs INCOME-TAX OFFICER, WARD-4(1)(1), BENGALURU
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)
M/S. JAIN FARMS PRIVATE LTD,BANGALORE vs INCOME-TAX OFFICER, WARD-4(1)(1), BENGALURU
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)
MR. SHASHI BHARTIA,BANGALORE vs INCOME TAX OFFICER, WARD-6(3)(1), , BANGALORE
the CIT(Appeals). The CIT(Appeals) noted that there is a delay of 2 years 5 months for filing the appeal which was to be filed by 23.01.2020, however it was filed on 14.6.2022. No sufficient reason was explained by the assessee for the inordinate delay in filing the
ANUGRAHA VIVIDHODDESHA SAHAKARI SANGHA,BELTHANGADY vs INCOME TAX OFFICER, WARD-1, , PUTTUR
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)
GHISUDAS,BANGALORE vs INCOME-TAX OFFICER, WARD- 5(2)(5), BANGALORE, BANGALORE
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)
SRI. MOHAMMADALI THAYALEPURAYIL ,BENGALURU vs INCOME TAX OFFICER, WARD-5(2)(1), BENGALURU
KNOWLEDGEHUT SOLUTIONS PRIVATE LIMITED,BANGALORE vs DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-4(3)(1), BANGALORE
SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI SANDEEP SINGH KARHAIL (Judicial Member)
VEETIL KIZHAKKE NIRMAL,BANGALORE vs INCOME-TAX OFFICER, WARD-5(3)(6), BANGALORE
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
VEETIL KIZHAKKE NIRMAL,BANGALORE vs INCOME TAX OFFICER, WARD-5(3)(6), BANGALORE
SHRI GEORGE GEORGE K. (Vice President), SHRI LAXMI PRASAD SAHU (Accountant Member)
