CIT v. Royal Western India Turf Club Ltd.

CRICKET CLUB OF INDIA P.LTD,MUMBAI vs. CIT 1, MUMBAI

Accordingly, concise Ground No. 1 raised by the Appellant in appeal for the Assessment Year 2012-13 is allowed while all the other grounds raised by the Appellant are dismissed as being infructuous

…wn members, was exempt on the principles of mutuality. The Tribunal followed its own order dated 17.6.1974 for the Asst Years 1970-71 and 1972-73 and by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs R.W.I.T.C. reported in 24 ITR 551 (SC) held that the assessee is a mutual association and the amounts received by it from its 7 ITA No.4033/Mum/2017 (AY 2012-13) members for sale of tickets to a cricket match do not have the character of income. It was submitted by the ld. AR as a statement from the Bar, that against this order of tribunal, no appeal has been preferred by the depa…

CRICKET CLUB OF INDIA P.LTD,MUMBAI vs. CIT 1, MUMBAI

In the result, the appeal of the assessee is allowed

Bench: Us:-

…n members, was exempt on the principles of mutuality. The Tribunal followed its own order dated 17.6.1974 for the Asst Years 1970- 71 and 1972-73 and by placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs R.W.I.T.C. reported in 24 ITR 551 (SC) held that the assessee is a mutual association and the amounts received by it from its members for sale of tickets to a cricket match do not have the character of income. It was submitted by the ld. AR as a statement from the Bar, that against this order of tribunal, no appeal has been preferred by the department before the Hon’ble Bombay Hig…