Maharashtra Cricket Association v. Commissioner of Income Tax-1, Pune

152 ITD 1Income Tax Appellate Tribunal2015#8778 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 367,181 Indian tax judgments — from 2018 to 2019.

Also referred to as

Maharashtra Cricket Association v CIT · 152 ITD 1 · ITAT Pune · charitable trusts · exemptions · income tax act · sporting associations

Judgments citing Maharashtra Cricket Association v. Commissioner of Income Tax-1, Pune

M/S. Gujarat Cricket Association, Ahmedabad vs. The Deputy Commissioner of Income Tax Exeptions, Circle-1, Ahmedabad

In the result, ITA No. 2841/Ahd/17, i

ITA 408/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2012-13
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Saurashtra Cricket Association, Rajkot vs. The Dy. CIT (Exemption), Circle-2, Ahmedabad

In the result, ITA No. 2841/Ahd/17, i

ITA 2841/AHD/2017[2014-15]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2014-15
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Saurashtra Cricket Association, Rajkot vs. The Dy. CIT (Exemption), Circle-2, Ahmedabad

In the result, ITA No. 2841/Ahd/17, i

ITA 2840/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2013-14
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Saurashtra Cricket Association, Rajkot vs. The Dy. CIT (Exemption), Circle-2, Ahmedabad

In the result, ITA No. 2841/Ahd/17, i

ITA 2839/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2012-13
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

M/S. Gujarat Cricket Association, Ahmedabad vs. The Jt.. Director of Income Tax (Exemption), Ahmedabad

In the result, ITA No. 2841/Ahd/17, i

ITA 3304/AHD/2016[2011-12]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2011-12
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

M/S. Gujarat Cricket Association, Ahmedabad vs. The Jt.. Director of Income Tax (Exemption), Ahmedabad

In the result, ITA No. 2841/Ahd/17, i

ITA 3303/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2010-11
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Baroda Cricket Association, Baroda vs. The Dy.CIT, Circle-5., Baroda

In the result, ITA No. 2841/Ahd/17, i

ITA 337/AHD/2015[2011-12]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2011-12
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Baroda Cricket Association, Baroda vs. The Dy.CIT, Circle-5., Baroda

In the result, ITA No. 2841/Ahd/17, i

ITA 336/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2009-10
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Baroda Cricket Association, Baroda vs. The Jt. CIT, Range-5, Baroda

In the result, ITA No. 2841/Ahd/17, i

ITA 2957/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2010-11
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Gujarat Cricket Association, Ahmedabad vs. The Jt..Director of Income Tax(Exemption), Ahmedabad

In the result, ITA No. 2841/Ahd/17, i

ITA 1257/AHD/2013[2009-10]Status: DisposedITAT Ahmedabad24 Jan 2019AY 2009-10
Section 11Section 2(15)

…ssociation vs. Addl. Commissioner of Income Tax, Range-2(3), Jaipur – [2017] 79 taxmann.com 464 (Jaipur) [2017] 164 ITD 212 (Jaipur.), order of ITAT Pune Bench ‘A’ in the case of Maharashtra Cricket Association vs. Commissioner of Income Tax-1, Pune [2015] 152 ITD 1 (Pune - Trib.), order of ITAT Rajkot Bench in the case of Saurashtra Cricket Association vs. Commissioner of Income Tax, Rajkot [2014] 148 ITD 58 (Rjt) order of ITAT Delhi Bench ‘A’ in the case of Deputy Director of Income Tax vs. All India Football Federation [2015] 62 taxmann.com 362 (Delhi - Trib.) [2015] 43 ITR(T) 656 (Del), and order of I…

Shri Dilip Kumar Jain S/O. Samrathmal Jain, Indore vs. The DCIT 1(1), Indore

In the result, the appeal filed by the assessee is

ITA 530/IND/2015[2010-11]Status: DisposedITAT Indore07 Jun 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. Nos. 529 & 530/Ind/2015 "नधा"रणवष" / Assessment Years: 2010-11 & 2011-12 Shri Dilip Kumar Jain, Vs. Dy. Cit, S/O Shri Samrathmal Indore. Jain, Prop. M/S. Shree Kshemkari Steel, 559, Ushanagar Extn., Indore अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Abjrj8096M

Section 143(3)Section 145

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. Nos. 529 & 530/Ind/2015 "नधा"रणवष" / Assessment Years: 2010-11 & 2011-12 Shri Dilip Kumar Jain, vs. Dy. CIT, S/o Shri Samrathmal Indore. Jain, Prop. M/s. Shree Kshemkari Steel, 559, Ushanagar Extn., Indore अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: ABJRJ8096M : Shri Rajesh Mehta, अपीलाथ" क" ओर से/Appellant CA by : Shri K. G. Goyal, ""यथ" क" ओर से/Res…

Shri Dilip Kumar Jain S/O. Samrathmal Jain, Indore vs. The DCIT 1(1), Indore

In the result, the appeal filed by the assessee is

ITA 529/IND/2015[2010-11]Status: DisposedITAT Indore07 Jun 2018AY 2010-11

Bench: Shri Kul Bharat & Shri Manish Boradआ.अ.सं /.I.T.A. Nos. 529 & 530/Ind/2015 "नधा"रणवष" / Assessment Years: 2010-11 & 2011-12 Shri Dilip Kumar Jain, Vs. Dy. Cit, S/O Shri Samrathmal Indore. Jain, Prop. M/S. Shree Kshemkari Steel, 559, Ushanagar Extn., Indore अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./Pan: Abjrj8096M

Section 143(3)Section 145

…आयकर अपील"य अ"धकरण ,इ"दौर "यायपीठ ,इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी कुल भारत, "या"यक सद"य तथा "ी मनीष बोरड, लेखा सद"य के सम" BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER AND SHRI MANISH BORAD, ACCOUNTANT MEMBER आ.अ.सं /.I.T.A. Nos. 529 & 530/Ind/2015 "नधा"रणवष" / Assessment Years: 2010-11 & 2011-12 Shri Dilip Kumar Jain, vs. Dy. CIT, S/o Shri Samrathmal Indore. Jain, Prop. M/s. Shree Kshemkari Steel, 559, Ushanagar Extn., Indore अपीलाथ" /Appellant ""यथ" /Respondent "था.ले.सं./PAN: ABJRJ8096M : Shri Rajesh Mehta, अपीलाथ" क" ओर से/Appellant CA by : Shri K. G. Goyal, ""यथ" क" ओर से/Res…

Maharashtra Cricket Association v. Commissioner of Income Tax-1, Pune (152 ITD 1) — Cited in 12 Judgments | BharatTax