ITAT Bangalore Bench

NEETA BHAMBHANI,BENGALURU vs DCIT, (IT), CIRCLE-1(1), BENGALURU

SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

BABULAL RAMESHWARI,BANGALORE vs INCOME TAX OFFICER, WARD-7(2)(1), BANGALORE

SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

KARNATAKA STATE BEVERAGES CORPORATION LIMITED,BANGALORE vs ACIT, CIRCLE-4(3)(1), BANGALORE

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

BALAMURUGAN RAJSUNIL ,BANGALORE vs INCOME TAX OFFICER, WARD-7(2)(1), BANGALORE

KOWLANAHALLI NINGEGOWDA SOMASHEKAR,BANGALORE vs INCOME TAX OFFICER, WARD-5(2)(3), BANGALORE

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

INCOME TAX OFFICER, WARD-1(1), MYSORE vs HAGAMILALDAK GOUTHAMCHAND, MYSORE

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

INCOME TAX OFFICER, WARD-1(1), MYSORE vs HAGAMILALDAK GOUTHAMCHAND, MYSORE

SHRI LAXMI PRASAD SAHU (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

SRI GURU VAPPATHINA SWAMY PATHINA SAHAKARA SANGHA NIYAMITHA,OPP OPPATHINA SANGHA MATT, HOSADURGA vs INCOME TAX OFFICER, INCOME TAX OFFICER, WARD , CHITRADURGA

SHRI PRASHANT MAHARISHI, VICE – (President)

NANDHASHRI CREDIT CO-OPERATIVE SOCIETY LIMITED,UDUPI vs INCOME TAX OFFICER, WARD-1 & TPS, UDUPI

SHRI PRASHANT MAHARISHI, VICE – (President)

MULIYA GOU VIHARA PRATHISHTANA ,DAKSHINA KANNADA vs CIT(EXEMPTIONS), BANGALORE

SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)

PERISWAMY SATHISH,BANGALORE vs INCOME TAX OFFICER, WARD-2(2)(2), BANGALORE

the Ld.CIT(A). The assessee had not appeared before the Ld.CIT(A) and also not filed any written submissions to the three notices issued by him and therefore the Ld.CIT(A) had rejected the ground raised by the assessee as not substantiated with any evidence. The Ld.CIT(A) had also not accepted the ground that notice u/s. 148 as well as u/s. 143(2) were not served to the assessee since the assessee had not responded before the Ld.CIT(A). Insofar as the purchase of immovable property, the Ld.

PRIMARY CO-OPERATIVE AGRICULTURE AND RURAL DEVELOPMENT (PCARD) BANK LIMITED ,MOLAKALAMUR vs INCOME TAX OFFICER, WARD-3, DAVANGERE

SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)

TONASAGERI GOUDA MALLIKARJUNA ,KUDLIGI vs DCIT, CIRCLE-1, BALLARI

SHRI PRASHANT MAHARISHI, VICE – (President), SHRI KESHAV DUBEY (Judicial Member)

Q2 SOFTWARE INC,BENGALURU vs DCIT, IT, CIRCLE-2(1), BANGALORE

MRS. JEANETTE DSOUZA LEGAL REPRESENTATIVE OF LATE SHRI. VINOD DSOUZA),MANGALORE vs INCOME TAX OFFICER, WARD-1(1), MANGALORE

SHRI PRASHANT MAHARISHI, VICE – (President), SHRI KESHAV DUBEY (Judicial Member)

GAURAV RAJAN GHOOTA,G-4, SAI KUTEER APARTMENTS, THANISANDRA MAIN ROAD vs INCOME TAX OFFICER WARD 5(3)(2), HMT BUILDING BANGALORE

SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)

LATE ADIREDDY RAMA REDDY L/R BY T N JAYALAKSHMI ,BANGALORE vs INCOME TAX OFFICER, WARD-7(2)(1), BANGALORE

SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)

IBM INDIA PVT LTD,BANGALORE vs DCIT, CIRCLE-3(1)(1), BANGALORE

G CORP PRIVATE LIMITED ,BANGALORE vs ASSISTANT COMMISSIONER OF INCOME-TAX 3(1)(2), BANGALORE

AFZAL PASHA,BENGALURU vs DCIT, CIRCLE-5(1)(1), BENGALURU

SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)