Delhi High Court - Orders
Commissioner Ofincome Tax (Exemption) vs Delhi & District Cricket Association on 7 February, 2019
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, Prateek Jalan
$~21 & 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 449/2015
COMMISSIONER OFINCOME TAX (EXEMPTION) ..... Appellant
Through: Mr. Ashok K. Manchanda, Sr. Std.
Counsel.
versus
DELHI & DISTRICT CRICKET ASSOCIATION ..... Respondent
Through: Ms. Renu Sangal, Adv.
+ ITA 1190/2017 & CM Appl. 47033/2017
COMMISSIONER OF INCOME TAX (EXEMPTION) ..... Appellant
Through: Mr. Zoheb Hossain, Sr. Std. Counsel.
versus
DELHI DISTRICT CRICKET ASSOCIATIONION) ..... Respondent
Through: Ms. Renu Sangal, Adv.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.02.2019 List on 9th May, 2019.
S. RAVINDRA BHAT, J PRATEEK JALAN, J FEBRUARY 07, 2019 „pv‟