24 ITR 551 (SC), Sports Club of Gujarat Ltd. v. CIT

169 ITR 732High Court1988#6897 most cited
17

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Also reported as

37 Taxmann 38

Sections most often in play

Section 143(3)Section 234ASection 234BSection 234C

Issues it is cited on

persontotal income

Judgments citing 24 ITR 551 (SC), Sports Club of Gujarat Ltd. v. CIT

ASSOCIATION OF CONSULTING CIVIL ENGINEERS,RAJKOT vs. INCOME TAX OFFICER GUJ-W-201-1, RAJKOT, RAJKOT

ITA 731/RJT/2024[2023-24]Status: DisposedITAT Rajkot05 May 2025AY 2023-24

Bench: Dr. Arjun Lal Saini, Am. & Dinesh Mohan Sinha, Jm आयकरअपीलसं/.Ita No.731/Rjt/2024 िनधा"रणवष"/ Assessment Year: (2023-24) (Hybrid Hearing)

For Appellant: Shri Bakul Ganatra, Ld. ARFor Respondent: Shri Abhimanyu Singh Yadav, Ld.Sr.DR
Section 143Section 143(1)Section 143(3)

…ITA NO.731/RJT/2024 ASSOCIATION OF CONSULTING CIVIL ENGINEERS IN THE INCOME TAX APPELLATE TRIBUNAL,RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, AM. & DINESH MOHAN SINHA, JM आयकरअपीलसं/.ITA No.731/RJT/2024 िनधा"रणवष"/ Assessment Year: (2023-24) (Hybrid Hearing) Association of Consulting Civil V Income-tax Officer Guj-W- Engineers, 201-1,Rajkot 360001 s Opp. Nest Primary School, Raiya . Road, Rajkot- 360007 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AACAA3806F (Appellant) (Respondent) Appellant by : Shri Bakul Ganatra, Ld. AR Respondent by : Shri Abhimanyu Singh Yadav, Ld.Sr.DR Date of Hearing : 13/02 /2025 Date of…

HPC EMPLOYEES COOPERATIVE SOCIETY LTD,VISAKHAPATNAM vs. INCOME TAX OFFICER, WARD-2(5), VISAKHAPATNAM

In the result, appeal of the assessee is dismissed

ITA 144/VIZ/2023[2018-19]Status: DisposedITAT Visakhapatnam24 Jul 2024AY 2018-19

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकरअपीलसं./ I.T.A. No.144/Viz/2023 (निर्धारणवर्ा/ Assessment Year: 2018-19) Hpc Employees Cooperative Vs. The Income Tax Officer, Society Limited, Ward-2(5), Visakhapatnam. Visakhapatnam. Pan: Aaah5103. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थीकीओरसे/ Assessee By : Sri Gvn Hari, Ar प्रत्यधर्थीकीओरसे/ Revenue By : Dr. Aparna Villuri, Sr. Ar

For Appellant: Sri GVN Hari, ARFor Respondent: Dr. Aparna Villuri, Sr. AR
Section 139(1)Section 139(4)Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 80ASection 80PSection 80P(2)

…आयकरअपीलीयअधिकरण, धिशाखापटणमपीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्वूरुआर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON’BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON’BLE ACCOUNTANT MEMBER आयकरअपीलसं./ I.T.A. No.144/Viz/2023 (निर्धारणवर्ा/ Assessment Year: 2018-19) HPC Employees Cooperative Vs. The Income Tax Officer, Society Limited, Ward-2(5), Visakhapatnam. Visakhapatnam. PAN: AAAH5103. (अपीलधर्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलधर्थीकीओरसे/ Assessee by : Sri GVN Hari, AR प्रत्यधर्थीकीओ…

M/S FEDERATION OF FREIGHT FORWARDERS ASSOCIATIONS IN INDIA,MUMBAI vs. ITO 1(3), MUMBAI

In the result, ground no.1 of the assessee is allowed and additions amounting to Rs

ITA 710/MUM/2020[2014-15]Status: DisposedITAT Mumbai07 Jul 2022AY 2014-15

Bench: Shri Pavan Kumar Gadale & Shri Gagan Goyalm/S Federation Of Freight Forwarders Associations, 311/313, Mahinder Chambers, W.T. Patil Marg, Opp. Dukes Factory, Chembur, Mumbai-400071 Pan: Aaatf0039J ...... Appellant Vs. Ito (Exemption)-1(3), Piramal Chambers 4Th Floor, Dr. S.S. Road, Parel, Mumbai-400012. ..... Respondent Appellant By : Sh. Nitesh Joshi Respondent By : Sh. Indira Adakil, Cit-Dr Date Of Hearing : 13/04/2022 Date Of Pronouncement : 07/07/2022 Order Per Gagan Goyal, A.M:

For Appellant: Sh. Nitesh JoshiFor Respondent: Sh. Indira Adakil, CIT-DR
Section 11Section 11(5)Section 12ASection 142(1)Section 2Section 2(15)

…as a class must be able to participate in the surplus. It is immaterial whether the surplus is paid back to the members in cash or put to reserve with the Trust for its development and for providing benefits to its members. CIT v/s Natraj Finance Corporation 169 ITR 732, 735 Andhra Pradesh. iii. The application of the principle of Mutuality is not destroyed by the presence of transactions with, or profits derived from non-members. The said principle could apply to transactions with members. The two activities in appropriate cases be separated and the profits if any from the members can be taken for exemption on…

SUN DIVINE CO. OP. HOUSING SOCIETY LTD.,AHMEDABAD vs. ITO, WARD-4(2)(5), AHMEDABAD

In the result, the appeal preferred by the assessee is allowed

ITA 619/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad15 Jun 2022AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri Prakash D. Shah, ARFor Respondent: Shri R. R. Makwana, Sr. DR
Section 142(1)Section 143(2)Section 143(3)Section 154Section 250Section 56

…lso in the case of Cooperative Housing Society has much larger weight as it is rendered by two member bench as against SMC Bench relied upon by appellant. Further that the Hon’ble Jurisdictional High Court in the case of Gujarat Sports Club Ltd., reported in 171 ITR 504 held that the interest received by Blub from Bank FDs is not covered by principle of mutuality. The Hon’ble Jurisdictional High Court in the case of Rajpath Club Ltd., reported in 211 ITR 379 has held that interest derived from fixed deposits with banks by assessee club should not be said to be income from mutual activity and as such was eligible…

THE ASSOCIATION OF PHYSICIAN OF INDIA ,MUMBAI vs. ASST DIRECTOR OF INCOME TAX (E) II (2), MUMBAI

In the result, Ground No.1 of the assessee’s appeal is allowed

ITA 2623/MUM/2019[2011-12]Status: DisposedITAT Mumbai03 Mar 2021AY 2011-12
Section 11Section 12ASection 143(3)Section 2Section 2(15)

…as a class must be able to participate in the surplus. It is immaterial whether the surplus is paid back to the members in cash or put to reserve with the trust for its development and for providing benefits to its members. CIT v/s Natraj Finance Corporation 169 ITR 732, 735 Andhra Pradesh. iv. The application of the principle of Mutuality is not destroyed by the presence of transactions with, or profits derived from, non members. The said principle could apply to transactions with members. The two activities in appropriate cases be separated and the profits if any from the members can be taken for exemption on…

ARMED FORCES CO-OPERATIVE HOUSING SOCIETY LIMITED,SECUNDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-15(1), HYDERABAD

Appeals are dismissed”

ITA 648/HYD/2018[2014-15]Status: DisposedITAT Hyderabad01 Feb 2021AY 2014-15

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri B.Prabhakar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER ITA No. AY. Appellant Respondent 1013/Hyd/17 2009-10 Income Tax Officer, 1014/Hyd/17 2010-11 The Armed Forces Ward-10(3), 1015/Hyd/17 2011-12 Officers Co-operative Hyderabad 1016/Hyd/17 2012-13 Housing Society Ltd., Asst.Commissioner Secunderabad 1017/Hyd/17 2013-14 of Income Tax, [PAN: AAATT3927H] Circle-15(1), 648/Hyd/18 2014-15 Hyderabad For Assessee : Shri B.Prabhakar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing…

THE ARMED FORCES OFFICERS CO-OPERATIVE HOUSING SOCIETY LIMIYRF,SECUNDERABAD vs. ASST. COMMISSIONER OF INCOME TAX, CIRCLE-15(1), HYDERABAD

Appeals are dismissed”

ITA 1017/HYD/2017[2013-14]Status: DisposedITAT Hyderabad01 Feb 2021AY 2013-14

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri B.Prabhakar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER ITA No. AY. Appellant Respondent 1013/Hyd/17 2009-10 Income Tax Officer, 1014/Hyd/17 2010-11 The Armed Forces Ward-10(3), 1015/Hyd/17 2011-12 Officers Co-operative Hyderabad 1016/Hyd/17 2012-13 Housing Society Ltd., Asst.Commissioner Secunderabad 1017/Hyd/17 2013-14 of Income Tax, [PAN: AAATT3927H] Circle-15(1), 648/Hyd/18 2014-15 Hyderabad For Assessee : Shri B.Prabhakar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing…

ARMED FORCES CO-OPERATIVE HOUSING SOCIETY LTD.,,SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(3)., HYDERABAD.

Appeals are dismissed”

ITA 1016/HYD/2017[2012-13]Status: DisposedITAT Hyderabad01 Feb 2021AY 2012-13

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri B.Prabhakar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER ITA No. AY. Appellant Respondent 1013/Hyd/17 2009-10 Income Tax Officer, 1014/Hyd/17 2010-11 The Armed Forces Ward-10(3), 1015/Hyd/17 2011-12 Officers Co-operative Hyderabad 1016/Hyd/17 2012-13 Housing Society Ltd., Asst.Commissioner Secunderabad 1017/Hyd/17 2013-14 of Income Tax, [PAN: AAATT3927H] Circle-15(1), 648/Hyd/18 2014-15 Hyderabad For Assessee : Shri B.Prabhakar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing…

THE ARMED FORCES OFFICERS CO-OPERATIVE HOUSING SOCIETY LIMITED,SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(3), HYDERABAD

Appeals are dismissed”

ITA 1015/HYD/2017[2011-12]Status: DisposedITAT Hyderabad01 Feb 2021AY 2011-12

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri B.Prabhakar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER ITA No. AY. Appellant Respondent 1013/Hyd/17 2009-10 Income Tax Officer, 1014/Hyd/17 2010-11 The Armed Forces Ward-10(3), 1015/Hyd/17 2011-12 Officers Co-operative Hyderabad 1016/Hyd/17 2012-13 Housing Society Ltd., Asst.Commissioner Secunderabad 1017/Hyd/17 2013-14 of Income Tax, [PAN: AAATT3927H] Circle-15(1), 648/Hyd/18 2014-15 Hyderabad For Assessee : Shri B.Prabhakar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing…

THE ARMED FORCES OFFICERS CO-OPERATIVE HOUSING SOCIETY LIMITED,SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(3), HYDERABAD

Appeals are dismissed”

ITA 1014/HYD/2017[2010-11]Status: DisposedITAT Hyderabad01 Feb 2021AY 2010-11

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri B.Prabhakar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER ITA No. AY. Appellant Respondent 1013/Hyd/17 2009-10 Income Tax Officer, 1014/Hyd/17 2010-11 The Armed Forces Ward-10(3), 1015/Hyd/17 2011-12 Officers Co-operative Hyderabad 1016/Hyd/17 2012-13 Housing Society Ltd., Asst.Commissioner Secunderabad 1017/Hyd/17 2013-14 of Income Tax, [PAN: AAATT3927H] Circle-15(1), 648/Hyd/18 2014-15 Hyderabad For Assessee : Shri B.Prabhakar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing…

THE ARMED FORCES OFFICERS CO-OPERATIVE HOUSING SOCIETY LIMITED,SECUNDERABAD vs. INCOME TAX OFFICER, WARD-10(3), HYDERABAD

Appeals are dismissed”

ITA 1013/HYD/2017[2009-10]Status: DisposedITAT Hyderabad01 Feb 2021AY 2009-10

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri B.Prabhakar, ARFor Respondent: Shri Rohit Mujumdar, DR
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER ITA No. AY. Appellant Respondent 1013/Hyd/17 2009-10 Income Tax Officer, 1014/Hyd/17 2010-11 The Armed Forces Ward-10(3), 1015/Hyd/17 2011-12 Officers Co-operative Hyderabad 1016/Hyd/17 2012-13 Housing Society Ltd., Asst.Commissioner Secunderabad 1017/Hyd/17 2013-14 of Income Tax, [PAN: AAATT3927H] Circle-15(1), 648/Hyd/18 2014-15 Hyderabad For Assessee : Shri B.Prabhakar, AR For Revenue : Shri Rohit Mujumdar, DR Date of Hearing…

INDUS STEELS AND ALLOYS LIMITED ,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-3(1)(1), BANGALORE

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2383/BANG/2018[2015-16]Status: DisposedITAT Bangalore20 Sept 2019AY 2015-16

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadale

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Vikas Suryavamshi, Addl. CIT (DR)

…igh Court in the case of (i) CIT v. Merchant Navy Club [1974] 96 ITR 261; CIT v. Royal Western India Turf Club Ltd. [1953] 24 ITR 551 (SC), Sports Club of Gujarat Ltd. v. CIT [1988] 171 ITR 504/37 Taxman 38 (Guj.) and (iv) CIT v. Nataraj Finance Corpn. [1988] 169 ITR 732/ [1987] 35 Taxman 280 (AP). Based on these principles of mutuality, the Punjab and Haryana High Court in the case of Soda Silicate & Chemical Works (supra) has held that the surplus sum received from a chit fund cannot be treated as income in the hands of the participants. The Court has further held that in case there is a loss to a chit fund hol…

INDUS STEELS AND ALLOYS LIMITED ,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-3(1)(1), BANGALORE

In the result, both the appeals filed by the assessee are allowed for statistical purposes

ITA 2382/BANG/2018[2014-15]Status: DisposedITAT Bangalore20 Sept 2019AY 2014-15

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadale

For Appellant: Smt. Suman Lunkar, CAFor Respondent: Shri Vikas Suryavamshi, Addl. CIT (DR)

…igh Court in the case of (i) CIT v. Merchant Navy Club [1974] 96 ITR 261; CIT v. Royal Western India Turf Club Ltd. [1953] 24 ITR 551 (SC), Sports Club of Gujarat Ltd. v. CIT [1988] 171 ITR 504/37 Taxman 38 (Guj.) and (iv) CIT v. Nataraj Finance Corpn. [1988] 169 ITR 732/ [1987] 35 Taxman 280 (AP). Based on these principles of mutuality, the Punjab and Haryana High Court in the case of Soda Silicate & Chemical Works (supra) has held that the surplus sum received from a chit fund cannot be treated as income in the hands of the participants. The Court has further held that in case there is a loss to a chit fund hol…

DDIT (E), NEW DELHI vs. NATIONAL ASSOCIATION OF SOFTWARE AND SERVICE COMPANIES, NEW DELHI

In the result, appeal of the revenue is dismissed

ITA 6521/DEL/2013[2009-10]Status: DisposedITAT Delhi20 Sept 2019AY 2009-10

Bench: Shri Prashant Maharishi & Shri K. Narasimha Chary

For Appellant: Shri Aajy Vohra, Sr. AdvocateFor Respondent: Ms Naina Soin Kapil, Sr.DR
Section 11Section 12ASection 2(15)Section 28

…ciple of mutuality. They have placed reliance on the decisions reported in (i) CIT vs Merchant Navy Club, 96 ITR 261 (AP); (ii) CIT vs Bankipur Club Ltd., 226 ITR 97 (SC); (iii) Chelmsford Club vs CIT, 243 ITR 89 (SC); (iv) Sports Club of Gujarat Ltd. vs CIT, 171 ITR 504 (Guj); (v) CIT vs Delhi Race Club, 196 ITR 777 (Del); (vi) Ranchi Club Ltd. vs CIT, 196 ITR 137 (Patna); and (vii) CIT vs National Sports Club of India, 230 ITR 777 (Del). 5. Learned CIT(A) considered submissions of the assessee in the light of the law settled in the decisions relied upon by the assessee and reached a conclusion that the members…

SHRI. K. SOMASEKHAR,HOSPET vs. DCIT, BANGALORE

In the result, the appeal filed by the assessee is partly allowed

ITA 988/BANG/2015[2009-10]Status: DisposedITAT Bangalore28 Aug 2019AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadaleassessment Year : 2009-10 Shri K. Somasekhar, The Deputy “Dwaraka Mayee”, Commissioner Of Joladarashi Guda, Income Tax, Vs. Vivekananda Nagar, Central Circle – 1 Hospet. (1), Pan: Alups3545F Bangalore. Appellant Respondent Assessee By : Shri Prashanth G.S, Ca : Shri K.V. Aravind, Standing Counsel Revenue By & Shri Dilip, Advocate Date Of Hearing : 24.07.2019 Date Of Pronouncement : 28.08.2019

For Appellant: Shri Prashanth G.S, CA
Section 132(1)(a)Section 132(2)Section 153A

…of Rs. 50,000 for 8 years. Thus, the income of Rs. 4 lakhs is not correctly treated as undisclosed income for the block period. Secondly, he relied upon the decision of Hon'ble Andhra Pradesh High Court in the case of CIT v. Nataraj Finance Corporation (1988) 169 ITR 732 (AP) for the proposition that the income from chit is by way of. income from oneself and hence applying the principle of mutuality, such income cannot be treated as undisclosed income even though declared by the assessee. Learned CIT(A) Page 9 of 13 dismissed this ground holding that the assessee himself has admitted having conducted chit busines…

KALAIMAGHAL SABHA,CHENNAI vs. ITO, CHENNAI

In the result, the appeals filed by the assessee are partly allowed

ITA 1404/CHNY/2017[2013-14]Status: DisposedITAT Chennai08 Jan 2018AY 2013-14

Bench: Shri Abraham P.George & Shri George Mathan

For Respondent: Mr.N.Madhavan, ACIT

…letting out the rooms was held as not taxable. Mutuality principle has been upheld in the following cases also:- a) Wankaner Jam Social Welfare Society Vs CIT (260 ITR 241 (Mad) b) CIT Vs Merchant Navy Club (96 ITR 261 (AP) c) CIT Vs Nataraj Finance Corpn (169 ITR 732 (AP) d) CIT Vs J.K.Organisation Ltd (279 ITR 503 (All) e) Chelmsford Club Vs CIT (243 ITR 89 (SC) f) CIT Vs Rayal Western India Turb Club Ltd (24 ITR 551) g) CIT Vs I.T.I. Employees (234 ITR 308 Kar) h) CIT Vs Cawnpore Club (140 Taxman 378) ITA Nos.1997 & 1998/Mds/2016 ITA Nos.1403 & 1404/Mds/2017 :- 5 -: The case laws where it has been held th…

KALAIMAGHAL SABHA,CHENNAI vs. ITO, CHENNAI

In the result, the appeals filed by the assessee are partly allowed

ITA 1403/CHNY/2017[2012-13]Status: DisposedITAT Chennai08 Jan 2018AY 2012-13

Bench: Shri Abraham P.George & Shri George Mathan

For Respondent: Mr.N.Madhavan, ACIT

…letting out the rooms was held as not taxable. Mutuality principle has been upheld in the following cases also:- a) Wankaner Jam Social Welfare Society Vs CIT (260 ITR 241 (Mad) b) CIT Vs Merchant Navy Club (96 ITR 261 (AP) c) CIT Vs Nataraj Finance Corpn (169 ITR 732 (AP) d) CIT Vs J.K.Organisation Ltd (279 ITR 503 (All) e) Chelmsford Club Vs CIT (243 ITR 89 (SC) f) CIT Vs Rayal Western India Turb Club Ltd (24 ITR 551) g) CIT Vs I.T.I. Employees (234 ITR 308 Kar) h) CIT Vs Cawnpore Club (140 Taxman 378) ITA Nos.1997 & 1998/Mds/2016 ITA Nos.1403 & 1404/Mds/2017 :- 5 -: The case laws where it has been held th…