DIT(E) v. Goregaon Sports Club

21 Taxmann.com 479High Court2012#23603 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2019.

Judgments citing DIT(E) v. Goregaon Sports Club

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…

ACIT (E) 1(1), Mumbai vs. Goregaon Sports Club, Mumbai

In the result, the appeal filed by the Revenue is dismissed

ITA 7033/MUM/2016[2012-13]Status: DisposedITAT Mumbai16 May 2018AY 2012-13

Bench: Shri Joginder Singh & Shri G. Manjunathaassessment Year: 2012-13

For Appellant: Shri. Haresh Purushottamdas Shah, A.RFor Respondent: Mrs. N. Hemalatha, D.R
Section 11Section 12ASection 143(2)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “G”, MUMBAI BEFORE SHRI JOGINDER SINGH, JUDICIAL MEMBER AND SHRI G. MANJUNATHA, ACCOUNTANT MEMBER Assessment Year: 2012-13 Office of the DCIT M/s. Goregaon Sports (Exemption)-1(1), Club, Room No.506, Chincholi Bunder, 5th Floor, Vs. Linking Road, Piramal Chamber, Opp. Swagat Park, Lalbaug, Malad (West), Mumbai - 400012 Mumbai – 400 064 PAN: AAATG0279P (Appellant) (Respondent) Present for: Assessee by : Shri. Haresh Purushottamdas Shah, A.R. Revenue by : Mrs. N. Hemalatha, D.R. Date of Hearing : 03.05.2018 Date of Pronouncement : 16.05.2018 O R D E R Per G.…

ACIT (Exemption) - 1(1), Mumbai vs. Goregaon Sports Club, Mumbai

In the result, appeal of Revenue is dismissed

ITA 2139/MUM/2016[2011-12]Status: DisposedITAT Mumbai06 Mar 2018AY 2011-12

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm Acit (Exemption)-1(1) Vs. Goregaon Sports Club 506, 5Th Floor Chincholi Bunder, Linking Piramal Chambers Road, Opp. Swagat Park Lalbaug, Mumbai – 400 012 Malad (West), Mumbai – 400 064 Pan/Gir No. Aaaaj0028Q Appellant) .. Respondent)

Section 11Section 12ASection 143(3)Section 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “G”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ACIT (Exemption)-1(1) Vs. Goregaon Sports Club 506, 5th Floor Chincholi Bunder, Linking Piramal Chambers Road, Opp. Swagat Park Lalbaug, Mumbai – 400 012 Malad (West), Mumbai – 400 064 PAN/GIR No. AAAAJ0028Q Appellant) .. Respondent) Revenue by Shri V.Vidhyadhar Assessee by Shri Haresh P. Shah Date of Hearing 03/01/2018 Date of Pronouncement 06/03/2018 आदेश / O R D E R PER R.C.SHARMA (A.M): This is an appeal filed by the Revenue against the order of CIT(A)- 1, Mumbai dated 06/01/2016 for A.Y.2011-12 in…

DIT(E) v. Goregaon Sports Club (21 Taxmann.com 479) — Cited in 3 Judgments | BharatTax