Bangalore Turf Club Ltd. v. Union of India

52 Taxmann.com 290Reported decision2014#18116 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2021.

Judgments citing Bangalore Turf Club Ltd. v. Union of India

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(2), BANGALORE vs. M/S. BANGALORE TURF CLUB LIMITED, BANGALORE

In the result, appeal filed by assessee stands partly allowed and appeal filed by revenue stands dismissed

ITA 2248/BANG/2019[2013-14]Status: DisposedITAT Bangalore11 Oct 2021AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2013-14

For Respondent: Shri Padamchand Khincha

Section 194BSection 201fSection 37Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2013-14 M/s. Bangalore Turf Club The Deputy Ltd., Commissioner of Post Box No. 5038, Income Tax, #52, Race Course Road, Circle-1 (1) (2), Bangalore – 560001. Vs. Bangalore. PAN: AABCB6217G APPELLANT RESPONDENT & Assessment Year : 2013-14 M/s. Bangalore Turf The Deputy Club Ltd., Commissioner of Post Box No. 5038, Income Tax, #52, Race Course Circle-1 (1) (2), Road, Bangalore. Vs. Bangalore – 560001. PAN: AABCB6217G APPELLANT RESPONDENT : Shri Padamchan…

BANGALORE TURF CLUB LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)(2), BENGALURU

In the result, appeal filed by assessee stands partly allowed and appeal filed by revenue stands dismissed

ITA 1849/BANG/2019[2013-14]Status: DisposedITAT Bangalore11 Oct 2021AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillaiassessment Year : 2013-14

For Respondent: Shri Padamchand Khincha

Section 194BSection 201fSection 37Section 37(1)Section 40

BANGALORE TRUF CLUB LIMITED,BENGALURU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BENGALURU

In the result appeal filed by assessee for assessment year 2012-

ITA 1848/BANG/2019[2012-13]Status: DisposedITAT Bangalore18 Dec 2020AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Respondent: Shri Padamchand Khincha, C.A

Section 143(3)Section 194BSection 201fSection 234BSection 234CSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI , ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER ITA No.1848 & 1850/BANG/2019 Assessment Year : 2012 – 13 & 2015-15 Bangalore Turf Club Ltd., The Asst. Commissioner Post Box No.5038, Income Tax, (ITA 1848) #52, Race Course Road, Circle-2(1)(1), Vs. Bengaluru-560 001. The Dy. Commissioner Income Tax, (ITA 1850) PAN – AABCB 6217 G Circle-1(1)(2), Bengaluru. APPELLANT RESPONDENT : Shri Padamchand Khincha, C.A Appellant by Respondent by : Ms. Neera Malhotra, CIT (DR) Date of Hearing : 10-12-2020 Date of Pronouncement…

ROYAL WESTERN INDIA TURF CLUB LTD,MUMBAI vs. ACIT TDS 3(2), MUMBAI

In the result, appeal of the assessee is allowed, as above

ITA 6625/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Jun 2019AY 2012-13

Bench: Shri G.S. Pannu & Shri Ram Lal Negi: A.Y : 2012-13

For Appellant: Shri Salil Kapoor, Ms. Ananya Kapoor &For Respondent: Shri Manish Kumar

Section 194BSection 201Section 201(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI G.S. PANNU, VICE PRESIDENT AND SHRI RAM LAL NEGI, JUDICIAL MEMBER : A.Y : 2012-13 Royal Western India Turf Club Ltd., Vs. ACIT TDS – 3(2), Race Course, Mahalaxmi, Mumbai. (Respondent) Mumbai 400 034. PAN : AABCR8519H (Appellant) Appellant by : Shri Salil Kapoor, Ms. Ananya Kapoor & Shri Sumit Lalchandani Respondent by : Shri Manish Kumar Date of Hearing : 24/06/2019 Date of Pronouncement : 28/06/2019 O R D E R PER G.S. PANNU, VICE PRESIDENT The captioned appeal filed by the assessee is directed against an order passed by the CIT(A)-…

MADRAS RACE CLUB,CHENNAI vs. DCIT, CHENNAI

In the result, the appeals of the assessee is ITA Nos

ITA 646/CHNY/2015[2007-08]Status: DisposedITAT Chennai28 Oct 2015AY 2007-08

Bench: Shri N.R.S. Ganesan & Shri Chandra Poojari] आयकर अपील सं./I.T.A.Nos.646, 647, 648, 649, 650, 651, 652, 653, 654, 655, 656 & 657/Mds/2015 "नधा"रण वष" /Assessment Years : 2007-08, 2007-08, 2008-09, 2008- 09, 2009-10, 2009-10, 2010-11, 2010-11, 2011-12, 2011-12, 2012-13 & 2012-13. M/S. Madras Race Club Vs. The Deputy Commissioner Of Race Course Road, Income Tax, Guindy, Tds Circle –I, Chennai 600 032. Chennai [Pan Aaacm 7640R] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Dr. Anitha Sumanth, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, IRS, CIT

Section 194Section 194BSection 201Section 201(1)Section 25Section 74A

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘ D’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी चं" पूजार", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A.Nos.646, 647, 648, 649, 650, 651, 652, 653, 654, 655, 656 and 657/Mds/2015 "नधा"रण वष" /Assessment years : 2007-08, 2007-08, 2008-09, 2008- 09, 2009-10, 2009-10, 2010-11, 2010-11, 2011-12, 2011-12, 2012-13 and 2012-13. M/s. Madras Race Club Vs. The Deputy Commissioner of Race Course Road, Income Tax, Guindy, TDS Circle –I, Chennai 600…