DIT(E) v. Chembur Gymkhana

33 Taxmann.com 526High Court2013#24534 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2022.

Judgments citing DIT(E) v. Chembur Gymkhana

Navi Mumbai Sports Association, Navi Mumbai vs. ADIT (E) II (2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 7710/MUM/2019[2012-13]Status: DisposedITAT Mumbai03 Mar 2022AY 2012-13

Bench: Shri Vikas Awasthy () & Shri Gagan Goyal ()

Section 11Section 12ASection 2(15)

…1 ITAs 6160, 6161 &7710/Mum/2019 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.6160/Mum/2019 - A.Y. 2009-10 I.T.A No.6161/Mum/2019 - A.Y. 2011-12 I.T.A No.7710/Mum/2019 - A.Y. 2012-13 Navi Mumbai Sports Association vs ADIT (E) II(2), Mumbai Sector 1A, Vashi, Navi Mumbai-400 703 PAN : AAATN0547A (Appellant) (Respondent) Assessee represented by : Shri Prakash Pandit Department represented by : Shri Anoop Hiwase, DR Date of hearing : 08/02/2022 Date of pronouncement : /02/2022 O R D E R Per: Gagan…

Navi Mumbai Sports Association, Mumbai vs. ADIT (E)-II (2), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 6160/MUM/2019[2009-2010]Status: DisposedITAT Mumbai03 Mar 2022AY 2009-2010

Bench: Shri Vikas Awasthy () & Shri Gagan Goyal ()

Section 11Section 12ASection 2(15)

…1 ITAs 6160, 6161 &7710/Mum/2019 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “SMC”, MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI GAGAN GOYAL (ACCOUNTANT MEMBER) I.T.A No.6160/Mum/2019 - A.Y. 2009-10 I.T.A No.6161/Mum/2019 - A.Y. 2011-12 I.T.A No.7710/Mum/2019 - A.Y. 2012-13 Navi Mumbai Sports Association vs ADIT (E) II(2), Mumbai Sector 1A, Vashi, Navi Mumbai-400 703 PAN : AAATN0547A (Appellant) (Respondent) Assessee represented by : Shri Prakash Pandit Department represented by : Shri Anoop Hiwase, DR Date of hearing : 08/02/2022 Date of pronouncement : 02/03/2022 O R D E R Per: Gagan…

Otters Club, Mumbai vs. DDIT (E)-II(1), Mumbai

In the result, appeal is partly allowed in terms indicated above

ITA 648/MUM/2013[2009-10]Status: DisposedITAT Mumbai07 Aug 2019AY 2009-10

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Abirama Kartikeyan
Section 11Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.648/Mum./2013 ITA no.1551/Mum./2015 (Assessment Year: 2009–10) (Assessment Year: 2010–11) ITA no.1552/Mum./2015 ITA no.6913/Mum./2016 (Assessment Year: 2011–12) (Assessment Year: 2012–13) ITA no.6914/Mum./2016 (Assessment Year: 2013–14) Otters Club Carter Road ……………. Appellant Mumbai 400 050 PAN – AAATO0013F v/s Income Tax Officer (Exemp.) ……………. Respondent Ward–2(2), Mumbai Revenue by : Shri Abirama Kartikeyan Assessee by: Shri Porus Kaka a/w Shri Nitesh Joshi…

DIT(E) v. Chembur Gymkhana (33 Taxmann.com 526) — Cited in 3 Judgments | BharatTax