PCIT v. Greenply Industries Ltd.

172 Taxmann.com 294Reported decision2025#19501 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2026.

Sections most often in play

Section 10(34)Section 10AA Section 115JB Section 143(3)Section 144C(3)Section 14A Section 1961 Section 1962

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Issues it is cited on

section 2(24)(xviii)section 80ic corporate guarantee section 92ca(3)section 2(24)section 115j tnmm international transaction liable to tax capital expenditure section 115jb cross objection

Judgments citing PCIT v. Greenply Industries Ltd.

DCIT, Circle-3(4), Mumbai vs. Glenmark Pharmaceuticals Limited, Mumbai

In the result, appeal of the Revenue for Assessment Year 2016-17

ITA 3991/MUM/2025[2016-17]Status: DisposedITAT Mumbai12 Mar 2026AY 2016-17

Bench: Shri Pawan Singh & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Neena Jeph, CIT DR

Section 143(3)Section 35Section 41(1)Section 801C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 3971 and 3991/MUM/2025 Assessment Years: 2015-16 and 2016-17 Deputy Commissioner of Glenmark Pharmaceuticals Income Tax, Limited Circle-3(4), B/2, Mahalaxmi Chambers, Mumbai Vs. 22 Bhulabhai Desai Road, Mahalaxmi, Cumballa Hill S.O Mumbai - 400026 (PAN: AAACG2207L) (Appellant) (Respondent) Present for: Assessee : Shri Vijay Mehta, CA Revenue : Ms. Neena Jeph, CIT DR Date of Hearing : 15.12.2025 and 22.12.2025 Date of Pronouncement : 12.03.2026 O R D E R PER GIRISH AGRA…

DCIT, Circle-3(4), Mumbai vs. Glenmark Pharmaceuticals Limited, Mumbai

In the result, appeal of the Revenue for Assessment Year 2016-17

ITA 3971/MUM/2025[2015-16]Status: DisposedITAT Mumbai12 Mar 2026AY 2015-16

Bench: Shri Pawan Singh & Shri Girish Agrawal

For Appellant: Shri Vijay Mehta, CAFor Respondent: Ms. Neena Jeph, CIT DR

Section 143(3)Section 35Section 41(1)Section 801C

Assistant Commissioner of Income Tax, Circle-1, Dibrugarh vs. Greenply Industries Limited, Kolkata

In the result, the appeal of the Revenue is dismissed

ITA 140/GTY/2024[2013-14]Status: DisposedITAT Guwahati15 Dec 2025AY 2013-14

Bench: Shri Rajesh Kumar, Am & Shrimanomohan Das, Jm Greenply Industries Ltd Acit, Circle-1 Madgul Lounge, 5 Th Floor, 23 Aaykar Bhawan, Milan Nagar, Chetiacental Road, Kolkata- Vs. Dibrugarh-786001, Assam 700027, West Bengal (Appellant) (Respondent) Pan No. Aaacg7284R Assessee By : Shri Ashok Tulsyan, Ar Revenue By : Shri Sanjay Jha, Dr Date Of Hearing: 02.12.2025 Date Of Pronouncement: 15.12.2025

For Appellant: Shri Ashok Tulsyan, ARFor Respondent: Shri Sanjay Jha, DR

Section 115J

…IN THE INCOME TAX APPELLATE TRIBUNAL “Guwahati” BENCH, GUWAHATI (Through virtual hearing at Kolkata) BEFORE SHRI RAJESH KUMAR, AM AND SHRIMANOMOHAN DAS, JM Greenply Industries Ltd ACIT, Circle-1 Madgul Lounge, 5 th Floor, 23 Aaykar Bhawan, Milan Nagar, chetiaCental Road, Kolkata- Vs. Dibrugarh-786001, Assam 700027, West Bengal (Appellant) (Respondent) PAN No. AAACG7284R Assessee by : Shri Ashok Tulsyan, AR Revenue by : Shri Sanjay Jha, DR Date of hearing: 02.12.2025 Date of pronouncement: 15.12.2025 O R D E R Per Rajesh Kumar, AM: This is an appeal preferred by the Revenue against the order of the Commissioner…

Balaji Powertronics, New Delhi vs. DCIT, Circle- 43(1), New Delhi

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 2743/DEL/2022[2017-18]Status: DisposedITAT Delhi02 Dec 2025AY 2017-18

Bench: Shri M Balaganesh & Shri Vimal Kumarassessment Year: 2017-18 M/S. Balaji Powertronics, Vs. Dcit, Circle-43(1), H-56, Udyog Nagar, New Delhi Main Rohtak Road, Delhi – 1100 41 Pan :Aagfb0501M (Appellant) (Respondent)

Section 142(1)Section 143(2)Section 143(3)Section 144BSection 144CSection 144C(13)Section 144C(5)Section 270ASection 80Section 928A

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘H’ NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Assessment Year: 2017-18 M/s. Balaji Powertronics, Vs. DCIT, Circle-43(1), H-56, Udyog Nagar, New Delhi Main Rohtak Road, Delhi – 1100 41 PAN :AAGFB0501M (Appellant) (Respondent) Assessee by S/Shri SS Nagar & Basant Maheshwari, CAs. Department by Shri Chetan P.S. Rao, CIT DR Date of hearing 03.09.2025 Date of pronouncement 02.12.2025 ORDER PER VIMAL KUMAR, JUDICIAL MEMBER: The appeal filed by the assessee is against order dated 02.03.2022 of Learned Assessing Offi…