DCIT (CC) -6(2), MUMBAI, MUMBAI vs. INDIAWIN SPORTS PRIVATE LIMITED, MUMBAI

ITA 3884/MUM/2023Status: DisposedITAT Mumbai16 April 2026AY 2018-1919 pages
AI SummaryDismissed

What were the facts?

The Revenue appealed against the CIT(A)'s order deleting disallowances related to franchise fees paid to BCCI and hospitality expenses. The assessee owns and operates the Mumbai IPL team and claimed these payments as revenue expenditure.

What did the Tribunal hold?

The Tribunal held that the franchise fees paid to BCCI for participating in the IPL were revenue in nature and deductible. The disallowance of hospitality expenses was also deleted, upholding the CIT(A)'s decision.

What were the issues?

The key issues were whether franchise fees paid for IPL participation are capital or revenue expenditure and whether hospitality expenses are related to the assessee's business.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 32(1)(ii),Section 55(2)(a)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “C” BENCH, MUMBAI

[ Per Rahul Chaudhary, Judicial Member:

1.

These are three appeals preferred by the Revenue pertaining to Assessment Years 2016-2017, 2017-2018 and 2018-2019. Since identical issues were raised in the appeals, the same were heard together and are, therefore, being disposed by way of a common order.

2.

We would take-up appeal for the Assessment Year 2016-2017 as the lead matter.

ITA No. 4497/Mum/2019, ITA No.266/Mum/2021 & ITA No.3884/Mum/2023 Assessment Year 2016-2017, 2017-20

The order continues below.

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