DY. CIT CIRCLE 3(4), MUMBAI, MUMBAI vs. ASIAN PAINTS LTD, MUMBAI

ITA 3083/MUM/2023Status: DisposedITAT Mumbai26 July 2024AY 2018-19Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘A‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHRI (Accountant Member)1 pages
AI SummaryPartly Allowed

What did the Tribunal hold?

The Tribunal held that the claim for deduction under Section 80G is independent of CSR expenses and should be allowed. It also ruled that the disallowance of R&D expenditure by the AO was not justified as per previous tribunal decisions. The grounds not pressed were dismissed.

What were the facts?

The assessee, Asian Paints Limited, filed appeals against orders concerning assessment years 2016-17, 2017-18, and 2018-19. The appeals involved various grounds, including disallowance of R&D expenditure, disallowance of foreign tax credit, and issues related to CSR expenses and deductions under Section 80G.

What were the issues?

Whether R&D expenditure disallowed by DSIR is eligible for weighted deduction, and if CSR expenses can be claimed as a deduction under Section 80G.

Which sections of the Income-tax Act were involved?

Section 35(2AB),Section 80G,Section 37(1),Section 90,Section 91

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Income Tax Appellate Tribunal, ‘A‘ BENCH

Before: SHRI AMIT SHUKLA & SMT RENU JAUHRI

For Appellant: Shri Madhur Agrawal &, Shri Ronak Doshi
For Respondent: Shri Ajay Chandra
Hearing: 21/05/2024Pronounced: 26/07/2024

Heard together (2 matters)

ITA No.2697/Mum/2023
ITA No.3063/Mum/2023

Read from the judgment's own cause title. This page is filed under one of them.

PER AMIT SHUKLA (J.M): The aforesaid cross appeals have been filed by the assessee as well as by the Revenue against separate impugned orders dated 26/06/2023 for the A.Y.2016-17; and order dated 13/07/2023 for

The order continues below.

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