Commissioner of Income Tax (Exemptions) v. Rajasthan Cricket Association
98 Taxmann.com 425Reported decision2018#10824 most cited
What is Commissioner of Income Tax (Exemptions) v. Rajasthan Cricket Association authority for?
The case establishes that the Rajasthan High Court has jurisdiction over Commissioner of Income Tax (Exemptions) v. Rajasthan Cricket Association.
10
judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2019.
Also referred to as
Commissioner of Income Tax (Exemptions) v. Rajasthan Cricket Association · Rajasthan High Court · jurisdiction · 2018 · taxmann.com 425