Supreme Court Disposes of Contempt Petition against Chhattisgarh Tax Authorities  ||  NCLAT Partially Upholds CCI’s Decision that Google Leveraged its Dominance in Play Store Ecosystem  ||  SC: No Absolute Rule that When Investigation is at Nascent Stage, High Court Cannot Quash an Offence  ||  Delhi HC: CESTAT’s Order Interdicting GST Dept. from Invoking Extended Period of Limitation Upheld  ||  AP HC: Posting Matters to Longer Dates Defeats Purpose of Urgent Notice under O.39 R.1 CPC  ||  Delhi HC: Initiation / Expansion of Live Streaming Must be Preceded by Adequate Preparation  ||  MP HC: Centre to File Response Over Compliance of Public Awareness of POCSO Act in 2 Weeks  ||  Rajasthan HC: Decision to Close Hostel Mess Due to Covid Won’t Amount to Abolition of Post  ||  Allahabad HC: Conversion to Islam Bonafide if Individual Embraces by Own Freewill  ||  Telangana HC: Cohabitation on Pretext of False Divorce from First Wife Amounts to Rape    

Bom. HC Quashes Order of IT Department regarding BCCI’s Tax Exemption Status - (19 Feb 2025)

DIRECT TAXATION

Bombay High Court has quashed Income Tax (IT) Department’s order regarding the Board of Control for Cricket in India (BCCI)'s tax exemption status under section 12A of Income Tax Act, 1961.

Tags : BOMBAY HIGH COURT   IT DEPARTMENT   BCCI  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved