ITAT Bangalore Bench
18,441 judgments
DORISWAMY GOPI,BENGALURU vs INCOME TAX OFFICER, WARD 3(1)(1), BENGALURU
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
DEPUTY COMMISSIONER OF INCOME TAX,(E), CIRCLE-1, BANGALORE vs K J FOUNDATION, BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
SURAJ ALWANDI,HUBLI vs ACIT, CENTRAL CIRCLE, HUBLI
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
SURAJ ALWANDI,HUBLI-DHARWAD vs ACIT, CENTRAL CIRCLE, HUBLI, HUBLI
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
SURAJ ALWANDI,HUBLI vs ACIT, CENTRAL CIRCLE, HUBLI, HUBLI
SHRI PRASHANT MAHARISHI (Vice President), SHRI KESHAV DUBEY (Judicial Member)
M/S. RAMYA RESORTS PRIVATE LIMITED,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BENGALURU
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
M/S. RAMYA RESORTS PRIVATE LIMITED,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(2), BENGALURU
SHRI PRASHANT MAHARISHI (Vice President), SHRI SOUNDARARAJAN K. (Judicial Member)
NSL SUGARS LIMITED ,BENGALURU vs DCIT, CENTRAL CIRCLE-3(2), BENGALURU
ASSISTANT COMMISSIONER OF INCOME TAX-CIRCLE-4(1)(1), BANGALORE, BANGALORE vs MSOURCE (INDIA) PRIVATE LIMITED, BANGALORE
SRI GANGADHARESHWARA SOUHARDHA PATTINA SAHAKARI SANGHA NIYAMITHA,KOPPAL vs ITO WARD - 1 KOPPAL, KOPPAL
the Ld. CIT(A), he confirmed the action of the Ld. AO. Therefore, Assessee is in Appeal. Page 3 of 5
SMT. NILESHWAR JAYANTHI PRABHU L/R OF LATE SRI. NILESHWAR DAMODAR PRABHU,BENGALURU vs DCIT, CIRCLE-1(1)(1) , BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
TE CONNECTIVITY INDIA PRIVATE LIMITED,BANGALORE vs THE OFFICE OF THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE 7(1)(1), BANGALORE
us submitted that the assessee does not wish to pursue the issue raised in the captioned ground of appeal. Hence, the impugned ground of appeal is hereby dismissed as not pressed. 6. The issue raised by the assessee through Ground No. 5 of its
MADIVAL COMMUNITY FOUNDATION ,BANGALORE vs COMMISSIONER OF INCOME TAX, EXEMPTIONS, BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
MFAR CONSTRUCTIONS PRIVATE LIMITED ,BANGALORE vs DCIT, CIRCLE-4(1)(1), BANGALORE
LAXMI VENKATESH CREDIT CO-OPERATIVE SOCIETY LIMITED,UDUPI vs INCOME TAX OFFICER, WARD-1 & TPS , UDUPI
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
SANJEEVKUMAR UMAKANTH KHYADE,BIDAR vs INCOME TAX OFFICER, WARD-1, BIDAR
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
BHUWALKA PIPES PRIVATE LIMITED ,BANGALORE vs DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE
SHRI WASEEM AHMED (Accountant Member), SHRI KESHAV DUBEY (Judicial Member)
H KESARIMAL HUF,BANGALORE vs INCOME TAX OFFICER - WARD 1(2)(1), BANGALORE
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
AQUILA HEIGHTS APARTMENT OWNERS ASSOCIATION ,BANGALORE vs DC/ACIT, CIRCLE-6(1)(1), BANGALORE
SRI BRAMARAMBA PATTINA SOUHARDA SHAKARI SANGHA NIYAMITHA,MASKI vs INCOME TAX OFFICER, WARD-1, RAICHUR
SHRI PRASHANT MAHARISHI, VICE – (President), SHRI SOUNDARARAJAN K. (Judicial Member)
