Cricket Australia, Australia vs. ACIT (International Taxation), Circle-1(2)(1), Delhi
In the result, the appeal of the assessee is partly allowed
ITA 1179/DEL/2022[2018-19]Status: DisposedITAT Delhi24 Aug 2023AY 2018-19
Bench: Shri Kul Bharat & Shri M.Balaganesh[Assessment Year : 2018-19] Cricket Australia, Vs Acit (International No.60, Jolimant Street, Jolimont Taxation), Victoria, Australia-3002. Circle-1(2)(1), Pan-Aaecc5341D Delhi. Appellant Respondent Appellant By Shri Percy Pardiwala, Sr.Adv. & Shri Nitesh Joshi, Adv. Respondent By Shri Vizay B.Vasanta, Cit Dr Date Of Hearing 06.06.2023 Date Of Pronouncement 24.08.2023 Order Per Kul Bharat, Jm : The Present Appeal Filed By The Assessee For The Assessment Year 2018- 19 Is Directed Against The Assessment Order Passed U/S 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (“The Act”) Dated 27.03.2022. 2. The Assessee Has Raised Following Grounds Of Appeal:-
Section 142(1)Section 143(2)Section 143(3)Section 144CSection 144C(5)Section 195Section 234ASection 234BSection 270ASection 9
…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI “D” BENCH: NEW DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER [Assessment Year : 2018-19] Cricket Australia, vs ACIT (International No.60, Jolimant Street, Jolimont Taxation), Victoria, Australia-3002. Circle-1(2)(1), PAN-AAECC5341D Delhi. APPELLANT RESPONDENT Appellant by Shri Percy Pardiwala, Sr.Adv. & Shri Nitesh Joshi, Adv. Respondent by Shri Vizay B.Vasanta, CIT DR Date of Hearing 06.06.2023 Date of Pronouncement 24.08.2023 ORDER PER KUL BHARAT, JM : The present appeal filed by the assessee for the assessment year 2018- 19 is d…
