Saurashtra Cricket Association v. Commissioner of Income Tax, Rajkot

148 ITD 58Income Tax Appellate Tribunal2014#10182 most cited

What is Saurashtra Cricket Association v. Commissioner of Income Tax, Rajkot authority for?

This case is authority for the proposition that the proviso to Section 2(15) of the Income Tax Act may be invoked to deny exemption to an entity.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2019.

Also referred to as

Saurashtra Cricket Association v. CIT · 148 ITD 58 · Section 2(15) · proviso · denial of exemption · charitable trust · objects of general public utility

Judgments citing Saurashtra Cricket Association v. Commissioner of Income Tax, Rajkot

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…

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)

…TAT 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 ITAT Mumbai Bench ‘SMC’ in the case of Dahisar Sports Foundation vs. Income Tax Officer (Exemptions)-(1), Mumbai [2017] 167 ITD 710 (Mum). The comm…