M/S GOLDLINE PHARMACEUTICALS PVT. LTD.,NAGPUR vs. ACIT, CIRCLE- 6, NAGPUR

ITA 522/NAG/2014Status: DisposedITAT Nagpur29 March 2019AY 2010-115 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the CBDT circular relied upon by the CIT(A) does not apply to pharmaceutical companies. However, it found merit in the Assessing Officer's partial disallowance of expenditure not connected to the assessee's business.

What were the facts?

The assessee incurred significant expenditure on foreign tours for doctors. The Assessing Officer disallowed a portion of this expenditure, but the CIT(A) enhanced the disallowance to the entire amount.

What were the issues?

Whether expenditure on foreign tours of doctors sponsored by a pharmaceutical company is disallowable based on a CBDT circular, and the extent of such disallowance.

Which sections of the Income-tax Act were involved?

Section 37(1)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, NAGPUR BENCH, NAGPUR

Before: SHRI D. KARUNAKARA RAO, AM & SHRI VIKAS AWASTHY, JM

For Appellant: Shri S.C. Thakar
For Respondent: Shri U.U. Kasar

PER VIKAS AWASTHY, JM :

This appeal by the assessee is directed against the order of Commissioner of Income Tax (Appeals)-II, Nagpur dated 30-09-2014 for the assessment year 2010-11. 2. The brief facts of the case as emanating from records are : The assessee is engaged in manufacturing of pharmaceuticals. In scrutiny assessment proceedings the Assessing Officer observed that the assessee has incurred ex

The order continues below.

Read the full judgment

A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

More judgments on Section 37(1)

All 6,995 judgments and leading authorities on Section 37(1) →

Recent GST High Court judgments

Search GST case law →