ZIRCON COTEX PRIVATE LIMITED ,MUMBAI vs. CIT, CENTRAL CIRCLE 5(4), MUMBAI
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IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER & SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No. 8986/MUM/2025 (A.Y.: 2017-18) (Physical hearing) Zircon Cotex Private Limited Shashank Shekhar, Deputy 4-A Vikas Centre, 104 S.V Road, Near Vs Commissioner of Income Tax, Best Depot, Santacruz (West) Central Circle-5(4), Mumbai. Mumbai 400056. PAN: AAACZ4644A Appellant /Revenue Respondent /Assessee
Assessee by Shri. Vijay Mehta, CA & Tarang Mehta, Advocate Revenue by Shri. Basavaraj Hiremath – CIT DR a/w. Shri. Rajgopal Parthasarathi – Sr. DR Date of hearing 07.07.2026 Date of pronouncement 07.07.2026
Order under section 254(1) of Income Tax Act
PER PAWAN SINGH, JUDICIAL MEMBER:
These group of five appeals by the assessee are directed against the separate orders of ld. Commissioner of Income Tax (Appeals) – 53,
Mumbai, [for short “CIT(A)”] all dated 15/11/2025, for the assessment
years (AYs) 2014-15 to 2018-2019. In all the appeals, the assessee has raised the certain common grounds of appeals; certain are common
therefore, with the consent of both the parties all the appeals were clubbed, h
The order continues below.
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