ITAT Bangalore Bench
18,481 judgments
INCOME TAX OFFICER, KORAMANGALA BANGALORE vs NADAKRISHNA THIMMAIAH, BANGALORE
M/S. ISLAMIC ACADEMY OF EDUCATION,MANGALORE vs PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL), BANGALORE
M/S. SPR SPIRITS PRIVATE LIMITED (FORMERLY KNOWN AS SPR GROUP HOLDINGS PRIVATE LIMITED),BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE- 1(3), BANGALORE
M/S. MANJUNATHESHWARA CREDIT CO-OPERATIVE SOCIETY LTD., ,BENGALURU vs INCOME TAX OFFICER, WARD-6(2)(2), BENGALURU
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
TATA ELXSI LIMITED ,BANGALORE vs DEPUTY COMMISIONER INCOMER TAX, CIRCLE-7(1)(1), BANGALORE
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
MRS. PARVATI BANDI,IIKAL vs INCOME-TAX OFFICER, WARD-1, KOPPAL
the CIT(A) on 07/03/2023 with a delay of 46 days. For which, the assessee stated the reason and the CIT(A) has also noted in para 5.3 in his order and did not accept, which is as under:- “A perusal of the facts shows that the contention of the appellant that ‘due to upset of health because of sever back ache on account of age factor, and due to ignorance of provisions of Income Tax Act and rules there under, since the main activity of the appellant's family is agriculture,” cannot be accept
ANITA SIROYA,BANGALORE vs DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-1(1)(1), BANGALORE
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
SUMANTHA PATHINA SOUHARDA SAHAKARI NIYAMITA,KONDLAHALLI vs INCOME TAX OFFICER, CHITRADURGA
SHRI GEORGE GEORGE K (Vice President), SHRI CHANDRA POOJARI (Accountant Member)
NATARAJA KAILAR,BANTWAL vs INCOME TAX OFFICER, WARD-2(1) , MANGALORE
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
SHIVANAGOUDA PANCHANGOUDA HUDED,DHARWAD vs INCOME TAX OFFICER, WARD-2(1), HUBLI
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
NORTH FACING REAL TECH PVT LTD,BANGALORE vs INCOME TAX OFFICER, WARD-5(1)(1), BANGALORE
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
SHOBHA JAIN ,BENGALURU vs INCOME TAX OFFICER, WARD-5(2)(5), BENGALURU
BYNDOOR SUDHINDRA SHET,KARNATKA vs ACIT, CIRCLE-1, UDUPI
SHRI NARENDER KUMAR CHOUDHRI (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
KMB ESTATES LLP,BANGALORE vs THE PRINCIPAL COMMISSIONER OF INCOME-TAX, BANGALORE - 1, BANGALORE
the Tribunal is condoned. 4. The brief facts of the case are that the assessee filed return of income on 30.09.2018 declaring total loss of Rs.1,17,34,205 and processed u/s. 143(1) on 18.3.2020. The case was selected for scrutiny and statutory notices issued to the assessee. The AO noted that in Form 3CD Sl.No.2(a) under the head “Expenditure incurred at club for entrance fee and subscription" expenditure of Rs.8,27,747 is in nature of personal expenditure and disallowed the same in the ass
MACHINA SERVICE CO-OP. SOCIETY LIMITED ,BELTHANGADY vs INCOME TAX OFFICER, WARD-1, PUTTUR
SHRI GEORGE GEORGE K (Vice President), SHRI CHANDRA POOJARI (Accountant Member)
MACHINA SERVICE CO-OP. SOCIETY LTD., ,BELTHANGADY vs INCOME TAX OFFICER, WARD-1 , PUTTUR
PARIMALA SHYLAJA RUDRAPPA,BANGALORE vs INCOME-TAX OFFICER, WARD-3(2)(1), BANGALORE, BANGALORE
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
THE KARNATAKA ALPASANKYATAR PATTIN SAHAKARI SANGH NIYAMIT, KERUR,KERUR vs ITO W(1) BAGALKOT, BAGALKOT
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
MOHAMMED HANEEF ,BENGALURU vs INCOME TAX OFFICER, WARD-5(2)(5), BENGALURU
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
ARUSH TECHNOLOGY ,VIJAYAPUR vs INCOME TAX OFFICER, WARD-1 & TPS, , BIJAPUR
SHRI NARENDER KUMAR CHOUDHRY (Judicial Member), SHRI LAXMI PRASAD SAHU (Accountant Member)
