DCIT, CENTRAL CIRCLE-3(2), MUMBAI vs. GANESH POLYCHEM LTD., MUMBAI
In the result, the appeal by the Revenue is dismissed
ITA 2664/MUM/2025[2018-19]Status: DisposedITAT Mumbai18 Jun 2025AY 2018-19
Bench: Ms. Padmavathy Sshri Sandeep Singh Karhaildcit, Central Circle – 3(2) Room No.402, Kautilya Bhawan, Bkc, Mumbai - 400051 ……………. Appellant Pan – Aabcg6160B V/S Ganesh Polychem Ltd., 2Nd Floor Udyog Kshetra, Mulund Goregoan Link Road Mulund (W) ……………. Respondent Mumbai - 400080 Assessee By : Shri Sanjay R. Parikh, Ca Revenue By : Shri Arun Kanti Datta, Cit(Dr)
For Appellant: Shri Sanjay R. Parikh, CAFor Respondent: Shri Arun Kanti Datta, CIT(DR)
Section 115JSection 132Section 139(1)Section 143(3)Section 153ASection 154Section 250
MEIS subsidy has been treated as a revenue receipt by the Department in other years. Further, by placing reliance upon the provisions of section 2(24)(xxviii) of the Act, the learned DR submitted that after the amendment by the Finance Act, 2015,
5
w.e.f. 1st April, 2016, the MEIS
