Dahisar Sports Foudation, Mumbai vs. ITO (E) (I), Mumbai
In the result, this appeal filed by the assessee stands allowed
ITA 7046/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Nov 2017AY 2011-12
Bench: Shri Shamim Yahyaआयकर अपील सं./I.T.A. No. 7046/Mum/2016 ("नधा"रण वष" / Assessment Year: 2011-12) Dahisar Sports Foundation Ito (Exemptions)-(1), Dahisar Sports Foundation Ground, Piramal Chambers, Lalbaug, बनाम/ Opp. Viday Mandir School, Parel, Mumbai-400 012 Vs. C. S. Road, Dahisar (E), Mumbai-400 068 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. Aaatd 3769 P (अपीलाथ" /Appellant) (""यथ" / Respondent) : अपीलाथ" क" ओर से / Appellant By : Shri Vipul Joshi ""यथ" क" ओर से/Respondent By : Ms. Hemalatha सुनवाई क" तार"ख / : 31.08.2017 Date Of Hearing घोषणा क" तार"ख / : 09.11.2017 Date Of Pronouncement आदेश / O R D E R Per Shamim Yahya, A. M.: This Appeal By The Assessee Is Directed Against The Order By The Commissioner Of Income Tax (Appeals)-1, Mumbai (‘Cit(A)’ For Short) Dated 08.09.2016 & Pertains To The Assessment Year (A.Y.) 2011-12. 2. The Grounds Of Appeal Read As Under: 1.1 The Learned Commissioner Of Income - Tax (Appeals) - 1, Mumbai, ["Ld. C1T (A)"] Erred In Confirming The Action Of The A.O. In Denying The 2 Dahisar Sports Foundation Vs. Ito (E) Benefit Of Exemption U/S. 11 Of The Income - Tax Act, 1961 ["The Act"] To The Appellant. 1.2 The Ld. Cit (A) Erred In Confirming The Action Of The A.O. In Holding That The Case Of The Appellant Was Covered By The Proviso To Section 2 (15) Of The Act. 1.3 It Is Submitted That In The Facts & The Circumstances Of The Case & In Law, No Denial Of Exemption Was Called For. 2 Without Prejudice To The Above, In The Alternative, Assuming - But Not Admitting - That Some Addition Was Called For, The Computation Of The Same Is Not In Accordance With The Law, Is Arbitrary & Excessive.
For Appellant: Shri Vipul JoshiFor Respondent: Ms. Hemalatha
Section 11Section 13(8)Section 2Section 2(15)Section 271
…Ltd. vs. DIT(E) [2012] 149 TTJ 471 (Mum) 5. Delhi & District Cricket Association v. DIT(E) [2015] 38 ITR (T) 326 (Del-Trib) 6. Tamil Nadu Cricket Association vs. DDIT(E) [2015] 42 ITR (T) 546 (Chennai-Trib) 7. DDIT(E) vs. All India Football Federation [2015] 43 ITR 656 (Del-Trib) 8. Rajasthan Cricket Association vs. ACIT [2017] 164 ITD 212 (Jaipur- Trib) 8. Per contra, the ld. Departmental Representative placed reliance upon the orders of the authorities below. 9. I have carefully considered the submissions and perused the records. In this regard, the relevant provision of section 2(15) may be gainfully referr…
