PCIT v. Nitin Spinners Ltd.

116 Taxmann.com 26High Court2020#1937 most cited

What is PCIT v. Nitin Spinners Ltd. authority for?

Subsidies received under schemes like the Focus Marketing Scheme (FMS) are classified as capital receipts, not taxable as income, if their purpose is to enhance India's export potential and not to meet day-to-day business expenditure or competition costs.

59

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2026.

Also referred to as

PCIT v. Nitin Spinners Ltd. · 116 Taxmann.com 26 · Rajasthan High Court · capital receipt · revenue receipt · taxability of subsidy · Focus Marketing Scheme · FMS · export incentive · Section 37(1) · Section 115JB

Sections most often in play

Section 143(3)Section 115JBSection 14ASection 153ASection 250Section 37(1)Section 139(5)Section 147

Issues it is cited on

section 11bsection 2(24)(xviii)convertible foreign exchangesection 256(2)section 207perquisite valuesection 2(45)section 256(1)section 108section 115jasection 211profit split method

Judgments citing PCIT v. Nitin Spinners Ltd.

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-4(2), DELHI, DELHI vs. CRYSTAL CROP PROTECTION LIMITED, DELHI

Accordingly, we find no error in the order of Ld. CIT(A) which is hereby uphold. Accordingly, grounds of appeal No. 2 & 3 of the Revenue are dismissed

ITA 2379/DEL/2023[2013-14]Status: DisposedITAT Delhi09 Jan 2026AY 2013-14

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalita No.2330/Del/2023 (Assessment Year 2018-19) Dy. Cit, Crystal Crop Protection Circle-4(2), Delhi. Limited, Vs. B-95, Wazirpur, Industrial Area Delhi, Delhi-110052. Pan-Aabcj3574E (Appellant) (Respondent) C.O. No.159/Del/2023 Arising Out Of Ita No.2330/Del/2023 (Assessment Year 2018-19) Crystal Crop Protection Dy. Cit, Limited, Circle-4(2), Delhi. B-95, Wazirpur, Vs. Industrial Area Delhi, Delhi-110052. Pan-Aabcj3574E (Appellant) (Respondent) Assessee By Shri S.S. Nagar, Ca Department By Shri Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 30.10.2025 Date Of Pronouncement 09.01.2026 C.O. No.159/Del/2023 Dcit Vs. Crystal Crop Protection Limited O R D E R Per Manish Agarwal, Am: The Captioned Two Appeals Are Filed By The Revenue & Cross Objection Is Filed By The Assessee For Following Assessment Years.

Section 1Section 143(3)Section 148Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.2330/Del/2023 (ASSESSMENT YEAR 2018-19) Dy. CIT, Crystal Crop Protection Circle-4(2), Delhi. Limited, Vs. B-95, Wazirpur, Industrial Area Delhi, Delhi-110052. PAN-AABCJ3574E (Appellant) (Respondent) C.O. No.159/Del/2023 Arising out of ITA No.2330/Del/2023 (ASSESSMENT YEAR 2018-19) Crystal Crop Protection Dy. CIT, Limited, Circle-4(2), Delhi. B-95, Wazirpur, Vs. Industrial Area Delhi, Delhi-110052. PAN-AABCJ3574E (Appellant) (Respondent) Assessee…

DCIT CIRCLE 4(2), NEW DELHI vs. CRYSTAL CROP PROTECTION LIMITED, DELHI

Accordingly, we find no error in the order of Ld. CIT(A) which is hereby uphold. Accordingly, grounds of appeal No. 2 & 3 of the Revenue are dismissed

ITA 2330/DEL/2023[2018-19]Status: DisposedITAT Delhi09 Jan 2026AY 2018-19

Bench: Shri Yogesh Kumar U.S. & Shri Manish Agarwalita No.2330/Del/2023 (Assessment Year 2018-19) Dy. Cit, Crystal Crop Protection Circle-4(2), Delhi. Limited, Vs. B-95, Wazirpur, Industrial Area Delhi, Delhi-110052. Pan-Aabcj3574E (Appellant) (Respondent) C.O. No.159/Del/2023 Arising Out Of Ita No.2330/Del/2023 (Assessment Year 2018-19) Crystal Crop Protection Dy. Cit, Limited, Circle-4(2), Delhi. B-95, Wazirpur, Vs. Industrial Area Delhi, Delhi-110052. Pan-Aabcj3574E (Appellant) (Respondent) Assessee By Shri S.S. Nagar, Ca Department By Shri Rajesh Kumar Dhanesta, Sr. Dr Date Of Hearing 30.10.2025 Date Of Pronouncement 09.01.2026 C.O. No.159/Del/2023 Dcit Vs. Crystal Crop Protection Limited O R D E R Per Manish Agarwal, Am: The Captioned Two Appeals Are Filed By The Revenue & Cross Objection Is Filed By The Assessee For Following Assessment Years.

Section 1Section 143(3)Section 148Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI MANISH AGARWAL, ACCOUNTANT MEMBER ITA No.2330/Del/2023 (ASSESSMENT YEAR 2018-19) Dy. CIT, Crystal Crop Protection Circle-4(2), Delhi. Limited, Vs. B-95, Wazirpur, Industrial Area Delhi, Delhi-110052. PAN-AABCJ3574E (Appellant) (Respondent) C.O. No.159/Del/2023 Arising out of ITA No.2330/Del/2023 (ASSESSMENT YEAR 2018-19) Crystal Crop Protection Dy. CIT, Limited, Circle-4(2), Delhi. B-95, Wazirpur, Vs. Industrial Area Delhi, Delhi-110052. PAN-AABCJ3574E (Appellant) (Respondent) Assessee…

SRF LIMITED,NEW DELHI vs. DCIT, CIRCLE- 1, LTU, NEW DELHI

In the result, the appeal being ITA No

ITA 4539/DEL/2017[2013-14]Status: DisposedITAT Delhi12 Dec 2025AY 2013-14

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.4539/Del/2017 (Assessment Year: 2013-14) SRF Limited, vs. ACIT, Circle 1, C – 8, Commercial Complex, LTU, New Delhi. Safdarjang Development Area, New Delhi – 110 016. (PAN : AAACS0206P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Pradeep Dinodia, CA Shri Ravi Kumar, CAR Shri Shubham, CA REVENUE BY : Shri S.K. Jadhav, CIT DR Date of Hearing : 15.10.2025 Date of Order : 12.12.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. These appeals are fi…

SRF LTD.,NEW DELHI vs. ACIT, NEW DELHI

In the result, the appeal being ITA No

ITA 80/DEL/2016[2011-12]Status: DisposedITAT Delhi12 Dec 2025AY 2011-12

Bench: Shris.Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Shri Pradeep Dinodia, CAFor Respondent: Shri S.K. Jadhav, CIT DR
Section 10ASection 143(3)Section 144C(5)Section 14ASection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES ‘H’: NEW DELHI. BEFORE SHRIS.RIFAUR RAHMAN, ACCOUNTANT MEMBER and SHRI SUDHIR PAREEK, JUDICIAL MEMBER ITA No.4539/Del/2017 (Assessment Year: 2013-14) SRF Limited, vs. ACIT, Circle 1, C – 8, Commercial Complex, LTU, New Delhi. Safdarjang Development Area, New Delhi – 110 016. (PAN : AAACS0206P) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Pradeep Dinodia, CA Shri Ravi Kumar, CAR Shri Shubham, CA REVENUE BY : Shri S.K. Jadhav, CIT DR Date of Hearing : 15.10.2025 Date of Order : 12.12.2025 O R D E R PER S. RIFAUR RAHMAN, ACCOUNTANT MEMBER : 1. These appeals are fi…

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…

SHYAM METALICS AMD ENERGY LIMITED,KOLKATA vs. DCIT, CENTRAL CIRCLE 1(1), , KOLKATA

In the result, the appeal of the assessee is partly allowed for statistical purpose

ITA 1074/KOL/2025[2014-2015]Status: DisposedITAT Kolkata15 Sept 2025AY 2014-2015

Bench: Shri Rajesh Kumar & Shri Pradip Kumar Choubeyassessment Year: 2014-15 Shyam Metalics & Engery Ltd…...………..............................……….……Appellant 83, Trinity Tower, 7Th Floor, Topsia, Kol-700046, [Pan: Aahcs5842A] Vs. Dcit, Central Circle-1(1), Kolkata…………………………...……...…..…..Respondent Appearances By: Shri Akkal Dudhewala, Ar, Appeared On Behalf Of The Appellant. Shri Praveen Kishore, Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : July 23, 2025 Date Of Pronouncing The Order : September 15, 2025 Order Per Rajesh Kumar: The Present Appeal Has Been Preferred By The Assessee Against The Order Dated 08.04.2025 Of The Commissioner Of Income Tax (Appeals)- 22, Kolkata [Hereinafter Referred To As The “Ld. Cit(A)”] Passed U/S 250 Of The Income Tax Act, 1961 [Hereinafter Referred To As The “Act”].

Section 250Section 68

…आयकर अपील"य अ"धकरण, कोलकाता पीठ, कोलकाता IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA Before Shri Rajesh Kumar, Accountant Member and Shri Pradip Kumar Choubey, Judicial Member Assessment Year: 2014-15 Shyam Metalics And Engery Ltd…...………..............................……….……Appellant 83, Trinity Tower, 7th Floor, Topsia, Kol-700046, [PAN: AAHCS5842A] vs. DCIT, Central Circle-1(1), Kolkata…………………………...……...…..…..Respondent Appearances by: Shri Akkal Dudhewala, AR, appeared on behalf of the appellant. Shri Praveen Kishore, DR, appeared on behalf of the Respondent. Date of concluding the hearing : July 23,…

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…

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