Gujarat High Court
Director Of Income Tax (Exemption) vs Gujarat Cricket Association on 17 September, 2019
Author: J. B. Pardiwala
Bench: J.B.Pardiwala, A.C. Rao
C/TAXAP/268/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/TAX APPEAL NO. 268 of 2012
With
R/TAX APPEAL NO. 152 of 2019
With
R/SPECIAL CIVIL APPLICATION NO. 2321 of 2014
With
R/SPECIAL CIVIL APPLICATION NO. 2323 of 2014
With
R/TAX APPEAL NO. 123 of 2014
With
R/TAX APPEAL NO. 317 of 2019
With
R/TAX APPEAL NO. 318 of 2019
With
R/TAX APPEAL NO. 319 of 2019
With
R/TAX APPEAL NO. 333 of 2019
With
R/TAX APPEAL NO. 334 of 2019
With
R/TAX APPEAL NO. 335 of 2019
With
R/TAX APPEAL NO. 336 of 2019
With
R/TAX APPEAL NO. 337 of 2019
With
R/TAX APPEAL NO. 338 of 2019
With
R/TAX APPEAL NO. 339 of 2019
With
R/TAX APPEAL NO. 340 of 2019
With
R/TAX APPEAL NO. 375 of 2019
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DIRECTOR OF INCOME TAX (EXEMPTION)
Versus
GUJARAT CRICKET ASSOCIATION
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Appearance:
MRS MAUNA M BHATT(174) for the Appellant(s) No. 1
DARSHAN R PATEL(8486) for the Opponent(s) No. 1
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C/TAXAP/268/2012 ORDER
CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
and
HONOURABLE MR.JUSTICE A.C. RAO
Date : 17/09/2019
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE J.B.PARDIWALA) We have heard Mr. M.R. Bhatt, the learned senior counsel appearing for the appellant - Revenue at length. Mr. Bhatt has completed his submissions. Mr. J.P. Shah, the learned senior counsel has commenced with his submissions.
The matters to be treated as Part-heard.
Post the matters for further hearing on 23/09/2019 as Item No.1.
In the meantime, Mr. B.S. Soparkar shall furnish the details as regards the Tax Appeal No.320 of 2019, in which, he is appearing for the assessee i.e. the Baroda Cricket Association.
The Registry is directed to notify the Tax Appeal No.358 of 2019; Tax Appeal No.359 of 2019; Tax Appeal No.360 of 2019 and the Tax Appeal No.320 of 2019 along with the abovereferred matters.
(J. B. PARDIWALA, J) (A. C. RAO, J) aruna Page 2 of 2 Downloaded on : Wed Sep 18 21:51:11 IST 2019