Mumbai Cricket Association v. DIT, Mumbai Cricket Association v. DIT (Exemption)

138 ITD 338Income Tax Appellate Tribunal2012#18507 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2026.

Also reported as

24 Taxmann.com 99

Sections most often in play

Section 11Section 115 TDSection 12 AB (4)Section 127Section 127(2)(a)Section 12ASection 12A/12AA/12ABSection 12AA(3)

Judgments citing Mumbai Cricket Association v. DIT, Mumbai Cricket Association v. DIT (Exemption)

Independent and Public Spirited Media Foundation, Bengaluru vs. Principal Commissioner of Income-Tax, (Central), Bengaluru

In the result appeal of the assessee is dismissed

ITA 625/BANG/2023[Nill]Status: DisposedITAT Bangalore16 Jan 2026

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyassessment Year : Na

For Appellant: S/Shri. A. Sheshadri, CA and Bhardwaj Sheshadri, AdvocateFor Respondent: Shri
Section 11Section 12Section 12ASection 133A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER Assessment Year : NA M/s. Independent and Public Vs. The Principal Commissioner Spirited Media Foundation, of Income Tax (Central), No. 4/6, 1st Floor, Miller Road, Bengaluru. High Ground, Bengaluru –560052. PAN : AABTI413E APPELLANT RESPONDENT Appellant by : S/Shri. A. Sheshadri, CA and Bhardwaj Sheshadri, Advocate Respondent by : Shri. Shivanand Kalakeri, CIT(DR)(ITAT), Bangalore. Date of hearing : 17.12.2025 Date of Pronouncement : 16.01.2026 O R D E R Per Prashan…

Sunil Gupta, Delhi vs. ACIT, Circle-55(1), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 634/DEL/2020[2012-13]Status: DisposedITAT Delhi21 Feb 2025AY 2012-13

Bench: Shri Vikas Awasthy & Shri Naveen Chandraadvantage India Vs. The Pr. C.I.T 101-102, Oriental House Central - 2 Gulmohar Enclave New Delhi New Delhi

For Appellant: Shri Sanjay Mehra, FCAFor Respondent: Shri Javed Akhtar, CIT [DR]
Section 127Section 127(2)Section 12ASection 13(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Advantage India Vs. The Pr. C.I.T 101-102, Oriental House Central - 2 Gulmohar Enclave New Delhi New Delhi PAN – AAATA 3811 F (Applicant) (Respondent) Assessee By : Shri Sanjay Mehra, FCA Department By : Shri Javed Akhtar, CIT [DR] Date of Hearing : 24.06.2025 Date of Pronouncement : 18.09.2025 ORDER PER NAVEEN CHANDRA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferred against the order of the PCIT(C)-2, New Delhi, dated 21.12.2018 cancelling…

Mumbai Cricket Assoication, Mumbai vs. ADIT (E), Mumbai

In the result, both the appeals of assessee are allowed in part for statistical purposes

ITA 4639/MUM/2013[2006-07]Status: DisposedITAT Mumbai24 Sept 2018AY 2006-07

Bench: Shri R.C.Sharma, Am & Shri Amarjit Singh, Jm

Section 11Section 12ASection 143(1)Section 143(3)Section 147Section 39

…IN THE INCOME TAX APPELLATE TRIBUNAL “B”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMARJIT SINGH, JM ITA No.4639/Mum/2013 & 4640/Mum/2013 (Assessment Year :2006-07 & 2007-08) M/s. Mumbai Cricket Association, V Asst. Director of Income 3rd Floor, Cricket Centre s. Tax (Exemption)-1(1) 5th Floor, Wankhade Stadium D-Road, Churchgate Piramal Chambers Mumbai – 400 021 Lalbaug, Mumbai PAN/GIR No. AAAAM0223A Appellant) .. Respondent) Assessee by Shri Arvind Sonde & Shri Jayant Gokhale Revenue by Shri Rajesh Kumar Sharma Date of Hearing 07/09/2018 Date of Pronouncement 24/09/2018 आदेश / O R D E R PER R.C.SHAR…

Mumbai Cricket Association, Mumbai vs. Addl.D.I.T.(E) RG.1, Mumbai

In the result, the appeal of the assessee filed for AY 2008-09 is treated as allowed for statistical purposes and the appeal of the revenue filed for AY

ITA 4533/MUM/2012[2008-09]Status: DisposedITAT Mumbai06 Feb 2018AY 2008-09

Bench: Shri B.R. Baskaran (Am)& Shri Pawan Singh (Jm)

Section 11Section 12ASection 2(15)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” Bench, Mumbai Before Shri B.R. Baskaran (AM)& Shri Pawan Singh (JM) I.T.A. No. 4533/Mum/2012 (Assessment Year 2008-09) Mumbai Cricket Addl.DIT(E) Association Vs. Rage -1 Wankhede Stadium Piramal Chambers North Stand, A&C Block Lalbaug, Parel D-Road, Churchgate Mumbai-400 012. Mumbai-400 020. (Appellant) (Respondent) I.T.A. No. 207/Mum/2014 (Assessment Year 2008-09) Dy.DIT(E)-1(1) Mumbai Cricket Piramal Chambers Vs. Association 5th Floor Wankhede Stadium Lalbaug, Parel North Stand, A&C Block Mumbai-400 012. D- Road, Churchgate Mumbai-400 020. (Appellant) (Respondent)…

M.I.G. Cricket Club, Mumbai vs. DIT (E), Mumbai

In the result, appeal in ITA no 602/Mum/2012 filed by the assessee is allowed for statistical purposes

ITA 602/MUM/2012[2009-10]Status: DisposedITAT Mumbai18 Apr 2017AY 2009-10

Bench: Shri Joginder Singh & Shri Ramit Kochar

Section 12ASection 143Section 2(15)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, बी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member आयकर अपील सं./I.T.A. No.602/Mum/2012 ("नधा"रण वष" / Assessment Year: 2009-10) MIG Cricket Club Director of Income- बनाम/ MIG Colony tax(Exemption) v. Bandra(East) Mumbai Mumbai-400051 "थायी लेखा सं./PAN : AAATM4779J (राज"व / Revenue) .. (अपीलाथ" /Appellant) आयकर अपील सं./I.T.A. No 4638/Mum/2013 ("नधा"रण वष" / Assessment Year : 2009-10) MIG Cricket Club…

Mumbai Cricket Association v. DIT, Mumbai Cricket Association v. DIT (Exemption) (138 ITD 338) — Cited in 5 Judgments | BharatTax