CIT v. Cawnpore Club Ltd.

140 Taxmann 378Supreme Court of India2004#13441 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2022.

Judgments citing CIT v. Cawnpore Club Ltd.

THE FATEH MAIDAN CLUB(AOP),HYDERABAD vs. DCIT, CIRCLE -5 (1), HYDERABAD

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 99/HYD/2022[2014-15]Status: DisposedITAT Hyderabad30 Jun 2022AY 2014-15

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

DCIT, CIRCLE -5 (1), HYDERABAD vs. THE FATEH MAIDAN CLUB, HYDERABAD

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 98/HYD/2022[2012-13]Status: DisposedITAT Hyderabad30 Jun 2022AY 2012-13

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

THE FATEH MAIDAN CLUB(AOP),HYDERABAD vs. DCIT, CIRCLE -5 (1), HYDERABAD

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 101/HYD/2022[2016-17]Status: DisposedITAT Hyderabad30 Jun 2022AY 2016-17

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

THE FATEH MAIDAN CLUB(AOP),HYDERABAD vs. DCIT, CIRCLE -5 (1), HYDERABAD

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 100/HYD/2022[2015-16]Status: DisposedITAT Hyderabad30 Jun 2022AY 2015-16

Bench: Shri R. K. Panda

For Appellant: Sri S. Rama Rao, AdvocateFor Respondent: Sri Waseem Ur Rehman,DR
Section 142(1)Section 144Section 147Section 148

…ITA Nos 98 to 101 of 2022 The Fateh Maidan Club आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad SMC Bench, Hyderabad Before Shri R. K. PANDA, ACCOUNTANT MEMBER ITA Nos.98 to 101/Hyd/2022 Assessment Years: 2012-13 to 2016-17 The Fateh Maidan Club Vs. Dy. C.I.T. Hyderabad Circle 5(1) PAN:AAFAT7563F Hyderabad (Appellant) (Respondent) Assessee by: Sri S. Rama Rao, Advocate Revenue by: Sri Waseem Ur Rehman,DR Date of hearing: 14/06/2022 Date of pronouncement: 30/06/2022 ORDER The above batch of 4 appeals filed by the assessee are directed against the separate orders dated 31.0…

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

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी अ"ाहम पी. जॉज", लेखासद"य एवं "ी जॉज! माथन, "या$यक सद"य के सम% BEFORE SHRI ABRAHAM P.GEORGE, ACCOUNTANT MEMBER AND SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./ITA Nos.1997 & 1998/Mds/2016 & ITA Nos.1403 & 1404/Mds/2017 $नधा!रण वष! /Assessment Years: 2010-11 to 2013-14 Vs. M/s.Kalaimaghal Sabha, The Income Tax Officer, New No.17, Old No.48, Non-Corporate Ward-1(4), North Usman Road, Chennai-34. T.Nagar, Chennai-600 017. [PAN: AAAAK 1638 B] (अपीलाथ'/Appellant) (()यथ'/Respondent) : अपीलाथ' क* ओर से/ Appellant…

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

…आयकर अपील"य अ"धकरण, ’सी’ "यायपीठ, चे"नई। IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH: CHENNAI "ी अ"ाहम पी. जॉज", लेखासद"य एवं "ी जॉज! माथन, "या$यक सद"य के सम% BEFORE SHRI ABRAHAM P.GEORGE, ACCOUNTANT MEMBER AND SHRI GEORGE MATHAN, JUDICIAL MEMBER आयकर अपील सं./ITA Nos.1997 & 1998/Mds/2016 & ITA Nos.1403 & 1404/Mds/2017 $नधा!रण वष! /Assessment Years: 2010-11 to 2013-14 Vs. M/s.Kalaimaghal Sabha, The Income Tax Officer, New No.17, Old No.48, Non-Corporate Ward-1(4), North Usman Road, Chennai-34. T.Nagar, Chennai-600 017. [PAN: AAAAK 1638 B] (अपीलाथ'/Appellant) (()यथ'/Respondent) : अपीलाथ' क* ओर से/ Appellant…

M/S INDEPENDENT SCHOOL'S FEDERATION OF INDIA,GHAZIABAD vs. ADDL. CIT, GHAZIABAD

In the result, the appeal filed by the assessee stands allowed for statistical purposes

ITA 5099/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Oct 2015AY 2010-11

Bench: Shri H.S. Sidhua.Y. : 2010-11 Independent School’S Federation Of India Vs. Addl. Cit, Range-1 C/O Akhilesh Kumar, Advocate, Ghaziabad Chamber No. 206-207, Ansal “Satnam” Rdc Raj Nagar, Ghaziabad (Pan : Aaatt4223R) (Appellant) (Respondent) Assessee By : Sh. Akhilesh Kumar, Adv. Department By : Sh. P. Dam Kanunjna, Sr. Dr

For Appellant: Sh. Akhilesh Kumar, AdvFor Respondent: Sh. P. Dam Kanunjna, Sr. DR
Section 12ASection 143(1)Section 143(3)Section 2(15)Section 37(1)

…IN THE INCOME TAX APPELATE TRIBUNAL DELHI BENCH “SMC-2”: NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER A.Y. : 2010-11 Independent School’s Federation of India vs. Addl. CIT, Range-1 C/o Akhilesh Kumar, Advocate, Ghaziabad Chamber No. 206-207, Ansal “Satnam” RDC Raj Nagar, Ghaziabad (PAN : AAATT4223R) (Appellant) (Respondent) Assessee by : Sh. Akhilesh Kumar, Adv. Department by : Sh. P. Dam Kanunjna, Sr. DR Date of Hearing : 29-10--2015 Date of Order : 29-10-2015 O R D E R This appeal by the Assessee is directed against the Order of the Ld. Commissioner of Income Tax (Appeals)-Ghaziabad pertaining to assessm…

CIT v. Cawnpore Club Ltd. (140 Taxmann 378) — Cited in 7 Judgments | BharatTax