ITAT Bangalore Bench
18,441 judgments
RAGHURAM ENTERPRISES,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
RAGHURAM ENTERPRISES,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
RAGHURAM ENTERPRISES,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3),, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
RAGHURAM ENTERPRISES ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
RAGHURAM ENTERPRISES,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
RAGHURAM ENTERPRISES ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(3), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
ATLASSIAN PTY LIMITED,BENGALURU vs DCIT, (INTERNATIONAL TAXATION), CIRCLE-1(1), BENGALURU
TECHNICOLOR INDIA PRIVATE LIMTIED ,BANGALORE vs DCIT, CIRCLE-7(1)(1), BANGALORE
YASKAWA INDIA PRIVATE LIMITED,BANGALORE vs ASSESSMENT UNIT, INCOME-TAX DEPARTMENT AND DEPUTY COMMISSIONER OF IT, CIRCLE 7(1)(1), BANGALORE, BANGALORE
JAYANTA MADAB BORUAH,BENGALURU vs WARD INTL. TAXATION 1(1), BLR, BENGALURU
RAMANAGARAM NAGALINGASWAMY VASUDEV,BENGALURU vs THE INCOME TAX OFFICER, WARD 3(2)(1), BANGALORE, BENGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
S. KHODY SLIK TNISTING FACTORY ,BENGALURU vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BENGALURU
the lower authorities. 4.1 Considering the submissions of the learned AR and the fact that the learned DR has not raised any objection to restoring the matter to the file of the Assessing Officer, we are of the considered view that, in the interest of justice, the matter deserves to be restored to the file of the AO for fresh adjudication. 4.2 Accordingly, we set aside the orders of the lower authorities and restore the issue to the file of the Assessing Officer, who shall decide the same a
SNN SPIRITUA DEVELOPER,BANGALORE vs DCIT, CIRCLE-2(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
SNN SPIRITUA DEVELOPER,BENGALURU vs DCIT, CIRCLE-2(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K (Judicial Member)
INDEPENDENT AND PUBLIC SPIRITED MEDIA FOUNDATION ,BENGALURU vs PRINCIPAL COMMISSIONER OF INCOME-TAX, (CENTRAL), BENGALURU
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
ALCON LABORATORIES (INDIA) PRIVATE LIMITED ,BANGALORE vs ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)(1), BANGALORE
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
HEMARADDI MALLAMMA SOUHARDHA PATTINA SAHAKARI NI ILKAL,ILKAL vs INCOME TAX OFFICER, WARD-1, BAGALKOT
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
KAIRALI BHAVAN RESTAURANT,MANGALURU vs DCIT, CENTRAL CIRCLE-2, MANGALORE, MANGALURU
KAIRALI ADUKKALA,MANGALORE vs DCIT, CENTRAL CIRCLE-2, MANGALORE, MANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
KAIRALI ADUKKALA,MANGALORE vs DCIT, CENTRAL CIRCLE-2, MANGALORE, MANGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI SOUNDARARAJAN K. (Judicial Member)
