ACIT v. M/s. Live Healthcare Ltd.

181 TTJ 433Income Tax Appellate Tribunal2016#23235 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2022 to 2022.

Issues it is cited on

section 92f(v)bright line testamp expendituresection 92fexplanation to section 37section 92ca(1)prohibited by lawtransactional net margin methodsection 33section 92bcomparable companiesmost appropriate method

Judgments citing ACIT v. M/s. Live Healthcare Ltd.

Alcon Laboratories (India) Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 224/BANG/2021[2016-17]Status: DisposedITAT Bangalore19 Dec 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Percy Pardiwala, Sr. CounselFor Respondent: Shri K. Sankar Ganesh, Jt.CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)Section 92C

…for the purposes of business and it is not sufficient that it has some connection with the business of the assessee. Reliance is placed on the decision of Hon'ble ITAT !shortie in the case of ACIT vs. M/s. Live Healthcare Ltd dated September 12, 2016, [2016) 181 TTJ 433 (Mumbai Trib.) which squarely covers the facts of the case. 3.3 Out of expenses towards Seminar and Convention expenses and Sales promotion expenses, the expenditure incurred by the assessee company towards travel and stay charges amounts to Rs.1,58,88,337/- respectively. These expenses are construed as freebies given to doctors, Therefore in ins…

M/S Alcon Laboratories India Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore

In the result, the appeals filed by the assessee in IT(TP)A No

ITA 3376/BANG/2018[2014-15]Status: DisposedITAT Bangalore16 Nov 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.2889/Bang/2017 It(Tp)A No.3376/Bang/2018 Assessment Years: 2013-14 & 2014-15

For Appellant: Shri Percy Pardiwala, Sr. A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 143(3)

…the purposes of business and it is not sufficient that it has some connection with the business of the assessee. The ld. AO placed reliance on the decision of Tribunal v. Mumbai in the case of ACIT vs. M/s. Liva Healthcare Ltd dated September 12, 2016, [2016] 181 TTJ 433 (Mumbai - Trib.). 4.2 Since the assessee company has not produced the exact amount spent in relation doctors in the form of seminars and conventions and sales promotion expenses. Therefore, 50% of Seminars and conventions amounting to Rs.796 Lakhs and 25 % of sales promotions amounting to Rs.161.25 Lakhs are disallowed by the Ld. AO under sectio…

Alcon Laboratories (India0 Pvt Ltd, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bengaluru

In the result, the appeals filed by the assessee in IT(TP)A No

ITA 2889/BANG/2017[2013-14]Status: DisposedITAT Bangalore16 Nov 2022AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.2889/Bang/2017 It(Tp)A No.3376/Bang/2018 Assessment Years: 2013-14 & 2014-15

For Appellant: Shri Percy Pardiwala, Sr. A.RFor Respondent: Shri Sankar Ganesh K., D.R
Section 143(3)

…the purposes of business and it is not sufficient that it has some connection with the business of the assessee. The ld. AO placed reliance on the decision of Tribunal v. Mumbai in the case of ACIT vs. M/s. Liva Healthcare Ltd dated September 12, 2016, [2016] 181 TTJ 433 (Mumbai - Trib.). 4.2 Since the assessee company has not produced the exact amount spent in relation doctors in the form of seminars and conventions and sales promotion expenses. Therefore, 50% of Seminars and conventions amounting to Rs.796 Lakhs and 25 % of sales promotions amounting to Rs.161.25 Lakhs are disallowed by the Ld. AO under sectio…

ACIT v. M/s. Live Healthcare Ltd. (181 TTJ 433) — Cited in 3 Judgments | BharatTax