306 ITR 392/174 Taxman 87 and Sahney Steel and Press Works Ltd. v. CIT

94 Taxmann 368Supreme Court of India1997#1078 most cited
102

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 143(3)Section 153ASection 115JBSection 139(5)Section 132Section 139(1)Section 147Section 2(24)(xviii)

Issues it is cited on

section 11bsection 2(24)(xviii)section 62section 2(45)section 80ia(8)section 115jasection 158bb(1)section 43asection 32(1)(iia)specified domestic transactionexplanation to section 37third party information

Judgments citing 306 ITR 392/174 Taxman 87 and Sahney Steel and Press Works Ltd. v. CIT

PURI OIL MILLS LTD.,NEW DELHI vs. DCIT, CIRCLE- 20(1), NEW DELHI

In the result, appeal of the assessee is allowed

ITA 1681/DEL/2018[2014-15]Status: DisposedITAT Delhi19 Dec 2025AY 2014-15

Bench: Vikas Awasthy & Shri Brajesh Kumar Singh

Section 143(2)Section 143(3)Section 2(24)Section 44Section 44ASection 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, F: NEW DELHI BEFORE VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER ITA No.- 1681/Del/2018 [Assessment Year: 2014-15] Puri Oil Mills Limited, The ACIT/ DCIT, 302, Jyoti Shikhar, Janak Puri, Circle 20(1), New Delhi- 110058. Vs IP Estate, Room no. 219, New Delhi. PAN- AAACP3653M Assessee Revenue Assessee by Shri S.K. Vatta, CA Revenue by Ms. Harpreet Kaur Hansra, Sr. DR Date of Hearing 24.09.2025 Date of Pronouncement 19.12.2025 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal by the assessee is directed against the order of the le…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3(3), MUMBAI, MUMBAI vs. WELSPUN LIVING LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year 2015-

ITA 3697/MUM/2025[2015-16]Status: DisposedITAT Mumbai27 Oct 2025AY 2015-16

Bench: Shri Sandeep Singh Karhailshri Prabhash Shankar

For Appellant: Shri Harsh KapadiaFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3696/MUM/2025 ITA No.3697/MUM/2025 (Assessment Year: 2013-14) (Assessment Year: 2015-16) Deputy Commissioner of Income Tax, Central Circle – 3(3), Room No.404, Kautilya Bhawan, Bandra Kurla Complex, ............... Appellant Mumbai - 400051 v/s Welspun Living Limited, B Wing, 9th Floor, Trade World, Kamala Mills Compound, ……………… Respondent Senapati Bapat Marg, Lower Parel Mumbai – 400013 PAN: AAACW1259N Assessee by : Shri Harsh Kapadia Shri Ajay Nagpal Reve…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE 3(3), MUMBAI, MUMBAI vs. WELSPUN LIVING LIMITED, MUMBAI

In the result, the appeal by the Revenue for the assessment year 2015-

ITA 3696/MUM/2025[2013-14]Status: DisposedITAT Mumbai27 Oct 2025AY 2013-14

Bench: Shri Sandeep Singh Karhailshri Prabhash Shankar

For Appellant: Shri Harsh KapadiaFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115Section 14ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER ITA No.3696/MUM/2025 ITA No.3697/MUM/2025 (Assessment Year: 2013-14) (Assessment Year: 2015-16) Deputy Commissioner of Income Tax, Central Circle – 3(3), Room No.404, Kautilya Bhawan, Bandra Kurla Complex, ............... Appellant Mumbai - 400051 v/s Welspun Living Limited, B Wing, 9th Floor, Trade World, Kamala Mills Compound, ……………… Respondent Senapati Bapat Marg, Lower Parel Mumbai – 400013 PAN: AAACW1259N Assessee by : Shri Harsh Kapadia Shri Ajay Nagpal Reve…

DCIT CENTRAL CIRCLE-31 DELHI, DELHI vs. RSWM LTD., BHILWARA

In the result, the revenue appeals are dismissed

ITA 909/JODH/2024[2013]Status: DisposedITAT Jodhpur29 Sept 2025

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, HON'BLE ACCOUNTANT MEMBER AND ANIKESH BANERJEE, HON'BLE (Judicial Member)

Section 139(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, HON'BLE ACCOUNTANT MEMBER AND ANIKESH BANERJEE, HON'BLE JUDICIAL MEMBER ITA No. 906 to 909/Jodh/2024 (Assessment Year 2009-10) (Assessment Year 2011-12 to 2013-14) DCIT, Central Circle-31, Delhi. Vs. RSWM Ltd. P.B. No. 28 Kharigarm, Gulabpura, Bhilwara - 311001. PANNo.AAACR9700M Assessee by Shri S.S. Nagar, C.A. Revenue by Shri M.K. Jain, CIT (DR) Date of Hearing 21.08.2025. Date of Pronouncement 29.09.2025. DR. MITHA LAL MEENA, A.M.: ORDER The Captioned appeals are filed by the Revenue against the separate order passed by the…

DCIT CENTRAL CIRCLE-31 NEW DELHI, NEW DELHI vs. RSWM LTD., BHILWARA

In the result, the revenue appeals are dismissed

ITA 908/JODH/2024[2012-13]Status: DisposedITAT Jodhpur29 Sept 2025AY 2012-13

Bench: Dr. Mitha Lal Meena, Hon'Ble & Anikesh Banerjee, Hon'Ble

Section 139(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, HON'BLE ACCOUNTANT MEMBER AND ANIKESH BANERJEE, HON'BLE JUDICIAL MEMBER ITA No. 906 to 909/Jodh/2024 (Assessment Year 2009-10) (Assessment Year 2011-12 to 2013-14) DCIT, Central Circle-31, Delhi. Assessee by Revenue by Date of Hearing Date of Pronouncement Vs. RSWM Ltd. P.B. No. 28 Kharigarm, Gulabpura, Bhilwara - 311001. PANNo.AAACR9700M Shri S.S. Nagar, C.A. Shri M.K. Jain, CIT (DR) 21.08.2025. 29.09.2025. DR. MITHA LAL MEENA, A.M.: ORDER The Captioned appeals are filed by the Revenue against the separate order passed by the…

DCIT CENTRAL CIRCLE-31 DELHI, NEW DELHI vs. RSWM LTD., BHILWARA

In the result, the revenue appeals are dismissed

ITA 907/JODH/2024[2011]Status: DisposedITAT Jodhpur29 Sept 2025

Bench: Dr. Mitha Lal Meena, Hon'Ble & Anikesh Banerjee, Hon'Ble

Section 139(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, HON'BLE ACCOUNTANT MEMBER AND ANIKESH BANERJEE, HON'BLE JUDICIAL MEMBER ITA No. 906 to 909/Jodh/2024 (Assessment Year 2009-10) (Assessment Year 2011-12 to 2013-14) DCIT, Central Circle-31, Delhi. Assessee by Revenue by Date of Hearing Date of Pronouncement Vs. RSWM Ltd. P.B. No. 28 Kharigarm, Gulabpura, Bhilwara - 311001. PANNo.AAACR9700M Shri S.S. Nagar, C.A. Shri M.K. Jain, CIT (DR) 21.08.2025. 29.09.2025. DR. MITHA LAL MEENA, A.M.: ORDER The Captioned appeals are filed by the Revenue against the separate order passed by the…

DCIT CENTRAL CIRCLE-31 DELHI, DELHI vs. RSWM LTD., BHILWARA

In the result, the revenue appeals are dismissed

ITA 906/JODH/2024[2009-10]Status: DisposedITAT Jodhpur29 Sept 2025AY 2009-10

Bench: Dr. Mitha Lal Meena, Hon'Ble & Anikesh Banerjee, Hon'Ble

Section 139(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL JODHPUR BENCH, JODHPUR BEFORE DR. MITHA LAL MEENA, HON'BLE ACCOUNTANT MEMBER AND ANIKESH BANERJEE, HON'BLE JUDICIAL MEMBER ITA No. 906 to 909/Jodh/2024 (Assessment Year 2009-10) (Assessment Year 2011-12 to 2013-14) DCIT, Central Circle-31, Vs. RSWM Ltd. Delhi. P.B. No. 28 Kharigarm, Gulabpura, Bhilwara - 311001. Assessee by PANNo.AAACR9700M Revenue by Shri S.S. Nagar, C.A. Date of Hearing Shri M.K. Jain, CIT (DR) Date of Pronouncement 21.08.2025. 29.09.2025. DR. MITHA LAL MEENA, A.M.: ORDER The Captioned appeals are filed by the Revenue against the separate order passed by the…

GANESH POLYCHEM LIMITED,MUMBAI vs. DCIT, CC-3(2), MUMBAI

The appeal of the assessee is allowed for statistical purposes

ITA 2145/MUM/2025[2017-18]Status: DisposedITAT Mumbai05 Sept 2025AY 2017-18

Bench: Shri Saktijit Dey & Ms Padmavathy S, Am

For Appellant: Shri Sanjay Parekh, ARFor Respondent: Shri Arun Kanti Datta, CIT-DR
Section 115JSection 132Section 139(1)Section 153ASection 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT & MS PADMAVATHY S, AM I.T.A. No. 2145/Mum/2025 (Assessment Year: 2017-18) Ganesh Polychem Limited., CIT(Appeals)-51, 2nd Floor, Udyog Kshetra, Mulund Aayakar Bhavan, M.K. Road, Goregaon Link Road, Mulund (West), Vs. Mumbai-400020. Mumbai-400080. PAN: AABCG6160B Appellant) : Respondent) Appellant /Assessee by : Shri Sanjay Parekh, AR, Revenue / Respondent by : Shri Arun Kanti Datta, CIT-DR : 28.08.2025 Date of Hearing : 05.09.2025 Date of Pronouncement O R D E R Per Padmavathy S, AM: This appeal by the assessee is agai…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3183/MUM/2025[2018-19]Status: DisposedITAT Mumbai31 Jul 2025AY 2018-19
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER &\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\n\nITA No.3177/Mum/2025 to 3183/Mum/2025\n(Assessment Year :2012-13 to 2018-19)\n&\nITA No. 3184/Mum/2025\n(Assessment Year : 2020-21)\n\nLeshark Global LLP Vs. DCIT CC 4(1), Mumbai\n307,\nPremosns\nIndustrial Estate\nTahira Compound\nCaves Road,\nJogeshwari East\nMumbai - 400 060\n\nPAN/GIR No. AADFL8780F\n(Appellant)\n(Respondent)\n\nAssessee by\nShri Vinod Kumar Bindal\n(Virtually appeared) & Shri\nSatish Kumar\n\nRevenue by\nShri Rajesh Kumar Yadav,\n…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3182/MUM/2025[2017-18]Status: DisposedITAT Mumbai31 Jul 2025AY 2017-18
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, \u2018A\u2019 BENCH\nMUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER &\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\n\nITA No.3177/Mum/2025 to 3183/Mum/2025\n(Assessment Year :2012-13 to 2018-19)\n&\nITA No. 3184/Mum/2025\n(Assessment Year: 2020-21)\n\nLeshark Global LLP\nVs. DCIT CC 4(1), Mumbai\n(Appellant)\n(Respondent)\n\nShri Vinod Kumar Bindal\n(Virtually appeared) & Shri\nSatish Kumar\nShri Rajesh Kumar Yadav,\nCIR DR\n25/06/2025\n31 /07/2025\n\nassessee by\nRevenue by\nDate of Hearing\nDate of Pronouncement\n\nआदेश / ORDER\n\nPER AMIT SHUKLA (J.M.)\n…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3181/MUM/2025[2016-17]Status: DisposedITAT Mumbai31 Jul 2025AY 2016-17
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER &\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\n\nITA No.3177/Mum/2025 to 3183/Mum/2025\n(Assessment Year :2012-13 to 2018-19)\n&\nITA No. 3184/Mum/2025\n(Assessment Year: 2020-21)\nLeshark Global LLP Vs. DCIT CC 4(1), Mumbai\n(Appellant) (Respondent)\nAssessee by\nShri Vinod Kumar Bindal\n(Virtually appeared) & Shri\nSatish Kumar\nRevenue by\nShri Rajesh Kumar Yadav, CIR DR\nDate of Hearing\n25/06/2025\nDate of Pronouncement\n31/07/2025\nआदेश / ORDER\nPER AMIT SHUKLA (J.M):\nThe aforesaid appeals hav…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3180/MUM/2025[2015-16]Status: DisposedITAT Mumbai31 Jul 2025AY 2015-16

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.3177/Mum/2025 to 3183/Mum/2025 (Assessment Year :2012-13 to 2018-19) & Leshark Global LLP Vs. DCIT CC 4(1), Mumbai 307, Premosns Industrial Estate Tahira Compound Caves Road, Jogeshwari East Mumbai – 400 060 PAN/GIR No.AADFL8780F (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal (Virtually appeared) & Shri Satish Kumar Revenue by Shri Rajesh Kumar Yadav, CIR DR Date of Hearing 25/06/2025 Date of Pronouncement 31 /07/2025 आदेश / O R D E R PER AMIT SHUK…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3179/MUM/2025[2014-15]Status: DisposedITAT Mumbai31 Jul 2025AY 2014-15
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER\n&\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\n\nITA No.3177/Mum/2025 to 3183/Mum/2025\n(Assessment Year :2012-13 to 2018-19)\n&\nITA No. 3184/Mum/2025\n(Assessment Year: 2020-21)\n\nLeshark Global LLP\nVs. DCIT CC 4(1), Mumbai\n\n(Appellant)\nPAN/GIR No.AADFL8780F\n(Respondent)\nAssessee by\nRevenue by\nDate of Hearing\nDate of Pronouncement\nShri Vinod Kumar Bindal\n(Virtually appeared) & Shri\nSatish Kumar\nShri Rajesh Kumar Yadav,\nCIR DR\n25/06/2025\n31 /07/2025\n\nआदेश / ORDER\n\nPER AMIT SHUK…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3178/MUM/2025[2013-14]Status: DisposedITAT Mumbai31 Jul 2025AY 2013-14

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA No.3177/Mum/2025 to 3183/Mum/2025 (Assessment Year :2012-13 to 2018-19) & Leshark Global LLP Vs. DCIT CC 4(1), Mumbai 307, Premosns Industrial Estate Tahira Compound Caves Road, Jogeshwari East Mumbai – 400 060 PAN/GIR No.AADFL8780F (Appellant) .. (Respondent) Assessee by Shri Vinod Kumar Bindal (Virtually appeared) & Shri Satish Kumar Revenue by Shri Rajesh Kumar Yadav, CIR DR Date of Hearing 25/06/2025 Date of Pronouncement 31 /07/2025 आदेश / O R D E R PER AMIT SHUK…

LESHARK GLOBAL LLP ,MUMBAI vs. DCIT CC 4(1), MUMBAI

In the result, all the appeals for A

ITA 3177/MUM/2025[2012-13]Status: DisposedITAT Mumbai31 Jul 2025AY 2012-13
Section 143(3)Section 153ASection 153CSection 153DSection 56Section 69

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A’ BENCH MUMBAI\n\nBEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER &\nSHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER\n\nITA No.3177/Mum/2025 to 3183/Mum/2025 (Assessment Year :2012-13 to 2018-19) &\nITA No. 3184/Mum/2025 (Assessment Year: 2020-21)\n\nLeshark Global LLP\nVs.\nDCIT CC 4(1), Mumbai\n\n(Appellant)\nPAN/GIR No.\nAADFL8780F\n(Respondent)\n\nAssessee by\nRevenue by\nDate of Hearing\nDate of Pronouncement\n\nShri Vinod Kumar Bindal\n(Virtually appeared) & Shri\nSatish Kumar\nShri Rajesh Kumar Yadav, CIR DR\n25/06/2025\n31/07/2025\n\nआदेश / ORDER\n\nPER AMIT SHU…

SYLVAN GREENS PRIVATE LIMITED,JAIPUR vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 6, JAIPUR

In the result, the appeal of the assessee is allowed

ITA 414/JPR/2025[2015-16]Status: DisposedITAT Jaipur25 Jul 2025AY 2015-16

Bench: DR. S. SEETHALAKSHMI (Judicial Member), SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member)

For Appellant: Smt. Neelam Bhala, AdvocateFor Respondent: Shri Gorav Avasthi, JCIT-DR
Section 142(1)Section 143(3)Section 147Section 148Section 250Section 801C

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,’’B” JAIPUR Mk0 ,l- lhrky{eh]U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; ds le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, AM vk;djvihyla-@ITA No.414/JPR/2025 fu/kZkj.ko"kZ@AssessmentYear : 2015-16 Sylvan Greens Private Ltd. cuke The DCIT Vs. 4-A, Kamla Nehru Market Circle-6 East Ajmeri Gate, Jaipur – 302 004 Jaipur LFkk;hys[kk la-@thvkbZvkjla-@PAN/GIR No.: AAFCS5914 H vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksjls@Assesseeby :Smt. Neelam Bhala, Advocate jktLo dh vksjls…

M/S CHATTA SUGAR CO. LTD,MATHURA vs. A.C.I..T CIRCLE-3, MATHURA

In the result, the appeal of the assessee is allowed

ITA 129/AGR/2015[2009-10]Status: DisposedITAT Agra01 Jul 2025AY 2009-10

Bench: Shri Sunil Kumar Singh & Shri Brajesh Kumar Singh[Assessment Year: 2009-10]

Section 142(1)Section 143(3)Section 28Section 41(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL AGRA BENCH ‘DB’ AGRA (Through Physical/Virtual Hearing) BEFORE SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER AND SHRI BRAJESH KUMAR SINGH, ACCOUNTANT MEMBER [Assessment Year: 2009-10] M/s Chatta Sugar Co. Ltd. Asst. Commissioner of Income Tax, Tehsil Chatta Distt. Mathura, Circle-3, Radhika Vihar, Phase-II, Uttar Pradesh-281401 Vs Mathura-281004 PAN-AAACC8388C Appellant Respondent Appellant by Shri Anurag Sinha, Adv. Respondent by Shri Sukesh Kumar Jain, CIT(DR) Date of Hearing 03.04.2025 Date of Pronouncement 01.07.2025 ORDER PER BRAJESH KUMAR SINGH, AM, This appeal by the as…

M/S JINDAL PHOTO LTD.,,NEW DELHI vs. ACIT, NEW DELHI

In the result, all the appeals of the assessee in ITA No

ITA 5451/DEL/2016[2013-14]Status: DisposedITAT Delhi21 May 2025AY 2013-14

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

M/S. JINDAL PHOTO LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, all the appeals of the assessee in ITA No

ITA 5254/DEL/2015[2009-10]Status: DisposedITAT Delhi21 May 2025AY 2009-10

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs.The A.C.I.T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E’ BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

M/S. JINDAL PHOTO LTD.,NEW DELHI vs. ACIT, NEW DELHI

ITA 5253/DEL/2015[2008-09]Status: DisposedITAT Delhi21 May 2025AY 2008-09

Bench: Shri Vikas Awasthy & Shri Naveen Chandra

For Appellant: Shri Rohit Jain, AdvFor Respondent: Ms. Baljeet Kaur, CIT-DR
Section 132Section 139(5)Section 153A

…ITA No. 5251 to 5257/DEL/2015 [A.Y 2006-07 to A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14]; ITA No. 4492/DEL/2017 [A.Y 2014-15] M/s Jindal Photo LtdVs. The A.C.I. T IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘E' BENCH, NEW DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 5251/DEL/2015 [A.Y 2006-07] ITA No. 5252/DEL/2015 [A.Y 2007-08] ITA No. 5253/DEL/2015 [A.Y 2008-09] ITA No. 5254/DEL/2015 [A.Y 2009-10] ITA No. 5255/DEL/2015 [A.Y 2010-11] ITA No. 5256/DEL/2015 [A.Y 2011-12] ITA No. 5257/DEL/2015 [A.Y 2012-13] ITA No. 5451/DEL/2016 [A.Y 2013-14] ITA No. 449…

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