Gujarat Cricket Association & Ors* (*including Baroda Cricket Association) v. JCIT

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

Judgments citing Gujarat Cricket Association & Ors* (*including Baroda Cricket Association) v. JCIT

The DCIT, Central Circle-1, Baroda vs. Shri Dhaval D. Patel, Baroda

In the result, the file is being restored to the Ld

ITA 1461/AHD/2018[2014-15]Status: DisposedITAT Ahmedabad10 Nov 2022AY 2014-15

For Appellant: Shri Sunil Talati, A.RFor Respondent: Shri Atul Pandey, Sr. D.R

Section 23(1)(a)Section 24

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Shri P.M. Jagtap, Vice President And Shri Siddhartha Nautiyal, Judicial Member IT(SS)A No. 207/Ahd/2018 Assessment Year 2013-14 The DCIT, Shri Dhaval D. Central Circle-1, Patel, Aayakar Bhavan, Vs 901, Arundeep, Race Course Circle-1, Race Course Circle, Baroda-390007 Vadodara-390007 (Appellant) PAN: AEKPP4961R (Respondent) Assessment Year 2014-15 The DCIT, Shri Dhaval D. Central Circle-1, Patel, Aayakar Bhavan, Vs 901, Arundeep, Race Course Circle-1, Race Course Circle, Baroda-390007 Vadodara-390007 (Appellant) PAN: AEKPP4961R (Respondent) Ass…

Shri Kamal Kumar, New Delhi vs. ACIT, New Delhi

The appeal is allowed and the impugned orders are set aside

ITA 2003/DEL/2017[2013-14]Status: DisposedITAT Delhi28 Apr 2022AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmash. Kamal Kumar Vs. Acit, 13, Ashoka Avenue Road, Central Circle-26, E-2, Dlf Farms Chattarpur, Room No. 323, Ara Centre, New Delhi Jhandewalan, New Delhi (Appellant) (Respondent)

Section 132Section 153ASection 23(1)(c)Section 234ASection 234BSection 234CSection 250(6)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘D’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER Sh. Kamal Kumar Vs. ACIT, 13, Ashoka Avenue Road, Central Circle-26, E-2, DLF Farms Chattarpur, Room No. 323, ARA Centre, New Delhi Jhandewalan, New Delhi (APPELLANT) (RESPONDENT) Assessee by Shri Rajesh Malhotra, CA and Ms. Shivangi Kumar, Adv. Revenue by Ms. Swati Joshi, CIT-DR Date of hearing: 11.04.2022 Date of Pronouncement: 28.04.2022 ORDER PER ANUBHAV SHARMA, JM: The appeal is preferred by the assessee against order dated 18/01/2017 in appeal no…

Baroda Cricket Association, Vadodara vs. The Dy. CIT, (Exemption), Circle-2, Ahmedabad

In the result, appeal is allowed

ITA 2675/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad11 Jun 2019AY 2014-15

Section 11Section 11(1)(a)Section 11(2)Section 143(3)Section 2Section 2(15)Section 234BSection 271Section 28

…ITA No. 2675/Ahd/2017 Baroda Cricket Association Vs. DCIT Assessment year: 2014-15 Page 1 of 15 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2014-15 Baroda Cricket Association ............…………......Appellant BCA House, 78, Harbhakti Extension, Race Course Circle, Vadodara-390007 [PAN : AAAAB 1410 E] Vs. Dy. Commissioner of Income-tax (Exemptions) ...........................Respondent Circle-2, Ahmedabad Appearances by: SN Soparkar & Parin Shah, for the Appellant Aparna Agarwal, for the Respondent Date of concluding…

Baroda Cricket Association, Vadodara vs. The Dy. CIT, (Exemption), Circle-2, Ahmedabad

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

ITA 1373/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad11 Jun 2019AY 2012-13

Section 11Section 11(1)(a)Section 11(1)(d)Section 11(2)Section 143(3)Section 2Section 2(15)Section 28

…ITA No. 1373/Ahd/2017 Baroda Cricket Association Vs. DCIT Assessment year: 2012-13 Page 1 of 17 IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH, AHMEDABAD [Coram: Pramod Kumar, VP and Ms. Madhumita Roy, JM] Assessment Year: 2012-13 Baroda Cricket Association ............…………......Appellant BCA House, 78, Harbhakti Extension, Race Course Circle, Vadodara-390007 [PAN : AAAAB 1410 E] Vs. Dy. Commissioner of Income-tax (Exemptions) ...........................Respondent Circle-2, Ahmedabad Appearances by: SN Soparkar & Parin Shah, for the Appellant Aparna Agarwal, for the Respondent Date of concluding…