Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. v. CIT

41 ITR 415Reported decision#7912 most cited

What is Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. v. CIT authority for?

The case distinguishes between voting rights of regular/permanent members and non-voting members, drawing a parallel to the treatment of different membership categories.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2022 to 2022.

Also referred to as

Delhi Stock Exchange Association Ltd. v. CIT · 41 ITR 415 · voting rights · permanent members · non-voting members · membership rights · club receipts · expenditure deduction

Judgments citing Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. v. CIT

Poona Club Ltd, Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 892/PUN/2017[2008-09]Status: DisposedITAT Pune20 Apr 2022AY 2008-09

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Poona Club Ltd, Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 891/PUN/2017[2007-08]Status: DisposedITAT Pune20 Apr 2022AY 2007-08

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Poona Club Ltd, Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 890/PUN/2017[2006-07]Status: DisposedITAT Pune20 Apr 2022AY 2006-07

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Assistant Commissioner of Income-Tax, Circle - 4, Pune vs. M/S. Poona Club Ltd, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 1939/PUN/2017[2013-14]Status: DisposedITAT Pune20 Apr 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Assistant Commissioner of Income Tax, Pune vs. M/S. Poona Club Ltd., Pune

In the result, the appeal filed by the Revenue in ITA

ITA 1238/PUN/2017[2012-13]Status: DisposedITAT Pune20 Apr 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Assistant Commissioner of Income Tax, Pune vs. M/S. Poona Club Ltd., Pune

In the result, the appeal filed by the Revenue in ITA

ITA 1237/PUN/2017[2011-12]Status: DisposedITAT Pune20 Apr 2022AY 2011-12

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Assistant Commissioner of Income Tax, Pune vs. M/S. Poona Club Ltd., Pune

In the result, the appeal filed by the Revenue in ITA

ITA 1235/PUN/2017[2008-09]Status: DisposedITAT Pune20 Apr 2022AY 2008-09

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Poona Club Ltd, Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 895/PUN/2017[2012-13]Status: DisposedITAT Pune20 Apr 2022AY 2012-13

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Poona Club Ltd, Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 894/PUN/2017[2011-12]Status: DisposedITAT Pune20 Apr 2022AY 2011-12

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Poona Club Ltd, Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 893/PUN/2017[2009-10]Status: DisposedITAT Pune20 Apr 2022AY 2009-10

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Poona Club Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 4, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 2242/PUN/2017[2014-15]Status: DisposedITAT Pune20 Apr 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Assistant Commissioner of Income-Tax, Circle - 4, Pune vs. M/S. Poona Club Ltd, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 2221/PUN/2017[2014-15]Status: DisposedITAT Pune20 Apr 2022AY 2014-15

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Poona Club Ltd., Pune vs. Deputy Commissioner of Income-Tax, Circle - 4, Pune

In the result, the appeal filed by the Revenue in ITA

ITA 1653/PUN/2017[2013-14]Status: DisposedITAT Pune20 Apr 2022AY 2013-14

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…

Assistant Commissioner of Income Tax, Pune vs. M/S. Poona Club Ltd., Pune

In the result, the appeal filed by the Revenue in ITA

ITA 1236/PUN/2017[2009-10]Status: DisposedITAT Pune20 Apr 2022AY 2009-10

Bench: Shri Inturi Rama Rao & Shri S. S. Viswanethra Ravisl.

For Appellant: Shri Neelesh KhandelwalFor Respondent: Shri M. G. Jasnani
Section 143(1)Section 143(3)Section 147Section 148

…g for regular/permanent members much different from non-voting members placing reliance on the decision of the Hon’ble Supreme Court in the case of CIT vs. Calcutta Stock Exchange Association Ltd., 36 ITR 222 and Delhi Stock Exchange Association Ltd. vs. CIT, 41 ITR 415. 18. Being aggrieved by the above additions, an appeal was filed before the ld. CIT(A), who vide impugned order confirmed the disallowances of expenditure @ 7.5% claimed against the interest income and also confirmed the disallowance of expenditure claimed against the three receipts like venue charges, dinner receipts and receipts from providing c…