Apex Laboratories Pvt. Ltd. v. CIT

135 Taxmann.com 286Supreme Court of India2022#674 most cited

What is Apex Laboratories Pvt. Ltd. v. CIT authority for?

Expenditure incurred by pharmaceutical companies on freebies provided to medical practitioners is not deductible under Explanation 1 to Section 37(1) of the Income-tax Act, as such gifting is prohibited by the Medical Council Regulations, 2002. The court also held that what is directly prohibited by law cannot be indirectly evaded through contrivance.

148

judgments rely on this decision, according to BharatTax’s citation analysis of 367,154 Indian tax judgments — from 2022 to 2026.

Also referred to as

Apex Laboratories Pvt. Ltd. v. CIT · 135 Taxmann.com 286 · Section 37(1) · Explanation 1 to Section 37(1) · freebies to doctors · pharmaceutical companies expenditure · prohibited by law · MCI Regulations 2002 · non-deductible expenses · indirect evasion · Section 2(24)(xviii)

Sections most often in play

Section 37(1)Section 115JBSection 14ASection 80JJAASection 36(1)(va)Section 2(24)(xviii)Section 43BSection 80-IE
Read the full judgment

Issues it is cited on

freebies to doctorsprohibited by lawsection 2(24)(xviii)explanation to section 37weighted deductionsection 35(1)section 14a disallowancer&d expendituresection 80jjasection 80jjaasection 35(2ab)real income theory

Judgments citing Apex Laboratories Pvt. Ltd. v. CIT

Hegde and Hegde Pharmaceutica LLP, Kemps Corner vs. DCIT Central Circle- 7(2), New Marine Lines

In the result, all the appeals of the Revenue and assessee are dismissed

ITA 1892/MUM/2024[2019-2020]Status: DisposedITAT Mumbai08 Nov 2024AY 2019-2020

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singh

For Appellant: Shri Jaiprakash Bairagra, a/wFor Respondent: Shri Biswanath Das, CIT-DR
Section 131Section 133ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “E” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 1895/Mum/2024 2016-17 Hegde and Hegde 1894/Mum/2024 2017-18 Pharmaceutica DCIT, 1893/Mum/2024 2018-19 LLP, Central Circle-7(2), 1892/Mum/2024 2019-20 301, 6th Floor, 1891/Mum/2024 2020-21 Om Chambers, 123 Aayakar Bhavan, 1890/Mum/2024 2021-22 August Kranti Maharshi Karve 1889/Mum/2024 2022-23 Marg, Road, Kemps Corner, Mumbai Mumbai PAN: AAHFH3649H 2441/Mum/2024 2016-17 Hegde and Hegde Asst. 2438/Mum/2024 2017-18 Pharmaceutica LL…

Hegde and Hegde Pharmaceutica LLP, Kemps Corner vs. DCIT Central Circle- 7(2), New Marine Lines

In the result, all the appeals of the Revenue and assessee are dismissed

ITA 1889/MUM/2024[2022-2023]Status: DisposedITAT Mumbai08 Nov 2024AY 2022-2023

Bench: Shri B.R. Baskaran & Shri Sunil Kumar Singh

For Appellant: Shri Jaiprakash Bairagra, a/wFor Respondent: Shri Biswanath Das, CIT-DR
Section 131Section 133ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI “E” BENCH : MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SUNIL KUMAR SINGH, JUDICIAL MEMBER ITA No. A.Y. Appellant Respondent 1895/Mum/2024 2016-17 Hegde and Hegde 1894/Mum/2024 2017-18 Pharmaceutica DCIT, 1893/Mum/2024 2018-19 LLP, Central Circle-7(2), 1892/Mum/2024 2019-20 301, 6th Floor, 1891/Mum/2024 2020-21 Om Chambers, 123 Aayakar Bhavan, 1890/Mum/2024 2021-22 August Kranti Maharshi Karve 1889/Mum/2024 2022-23 Marg, Road, Kemps Corner, Mumbai Mumbai PAN: AAHFH3649H 2441/Mum/2024 2016-17 Hegde and Hegde Asst. 2438/Mum/2024 2017-18 Pharmaceutica LL…

Dr Reddys Laboratories Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle 8(1), Hyderabad

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

ITA 408/HYD/2023[2009-10]Status: DisposedITAT Hyderabad16 Oct 2024AY 2009-10

Bench: Shri Manjunatha G. & Shri K.Narasimha Chary

For Appellant: Shri SP Chidambaram, ARFor Respondent: Shri B.Bala Krishna,CIT- DR
Section 37(1)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI MANJUNATHA G., ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 408/Hyd/2023 (धििाारण वर्ा / Assessment Year: 2009-10) Dr. Reddy’s Laboratories Dy. Commissioner of Ltd. Vs. Income Tax Hyderabad Circle-8(1) [PAN :AAACD7999Q] Hyderabad अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee by: Shri SP Chidambaram, AR राजस्‍व द्वारा/Revenue by: Shri B.Bala Krishna,CIT- DR सुिवाई की तारीख/Date of hearing: 09/10/2024 घोर्णा की तारीख/Pronouncement on:…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharma Laboratories Ltd., Mumbai

In the result, the Department’s appeal is partly allowed

ITA 741/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2015-16

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 14ASection 36(1)(va)Section 37(1)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Asst Year 2015-16 Sun Pharma Laboratories Ltd., The D.C.I.T, Plot No.201/B-1, Sun House, Circle-2(1(1), Western Express Highway, V Vadodara. Goregaon East, s Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Asst Year 2015-16 The D.C.I.T, Sun Pharma Laboratories Ltd., Circle-2(1(1), Plot No.201/B-1, Vadodara. Vs Sun House, Western Express Highway, Goregaon East, Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Assessee Represented: Shri SN Soparka…

Sun Pharma Laboratories Ltd., Mumbai vs. The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda

In the result, the Department’s appeal is partly allowed

ITA 712/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad09 Oct 2024AY 2015-16

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 115JSection 143(3)Section 14ASection 36(1)(va)Section 37(1)Section 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member Asst Year 2015-16 Sun Pharma Laboratories Ltd., The D.C.I.T, Plot No.201/B-1, Sun House, Circle-2(1(1), Western Express Highway, V Vadodara. Goregaon East, s Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Asst Year 2015-16 The D.C.I.T, Sun Pharma Laboratories Ltd., Circle-2(1(1), Plot No.201/B-1, Vadodara. Vs Sun House, Western Express Highway, Goregaon East, Mumbai-400063. PAN: AACCS6163P (Appellant) (Respondent) Assessee Represented: Shri SN Soparka…

Abbvie Therapeutics India Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

In the result, appeal filed by the assessee is allowed for statistical purposes

ITA 1095/BANG/2024[2018-19]Status: DisposedITAT Bangalore01 Oct 2024AY 2018-19

Bench: Shri George George K & Shri Laxmi Prasad Sahuassessment Year : 2018-19 M/S. Abbvie Therapeutics India Pvt. Ltd., Vs. Dcit, Level 7 & Level 7 Prestige, Obelisk, Circle – 1(1)(1), Kasturba Road, Bangalore North, Bengaluru. Bengaluru – 560 001. Pan : Aabca 6884 A Appellant Respondent Assessee By : Smt. Tanmayee Rajkumar, Advocate. Revenue By : Shri. D. K. Mishra, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 30.09.2024 Date Of Pronouncement : 01.10.2024

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Shri. D. K. Mishra, CIT(DR)(ITAT), Bengaluru
Section 115JSection 143(2)Section 143(3)Section 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2018-19 M/s. Abbvie Therapeutics India Pvt. Ltd., Vs. DCIT, Level 7 and Level 7 Prestige, Obelisk, Circle – 1(1)(1), Kasturba Road, Bangalore North, Bengaluru. Bengaluru – 560 001. PAN : AABCA 6884 A APPELLANT RESPONDENT Assessee by : Smt. Tanmayee Rajkumar, Advocate. Revenue by : Shri. D. K. Mishra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 30.09.2024 Date of Pronouncement : 01.10.2024 O R D E R Per George George K, Vice President: This appeal…

Hbc Lifesciences Private Limited, Gandhinagar vs. The Pr. CIT-3, Ahmedabad

In the result, appeal preferred by the assessee is allowed

ITA 328/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad05 Jul 2024AY 2018-19

Bench: Ms. Suchitra Raghunath Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 328/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2018-19) िनधा"रण वष" Hbc Lifesciences Private Principal Commissioner बनाम बनाम/ बनाम बनाम Limited Of Income Tax-3 Vs. B-218, Mayur House, Ahmedabad G.I.D.C., Electronic Estate Sector-25, Gandhinagar, Gujarat, 382016 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacch1407M (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate & अपीलाथ" ओर से /Appellant By : Shri Parin Shah, A.R. ""यथ" क" ओर से/Respondent By : Dr. Darsi Suman Ratnam, Cit. Dr 20/06/2024 Date Of Hearing Date Of Pronouncement 05/07/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The Principal Commissioner Of Income Tax-3, Ahmedabad, (In Short The ‘Pcit’) Dated 25.03.2023 In Exercise Of The Revisionary Powers Under Section 263 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act” In Short], For The Assessment Year 2018-19. 2. The Brief Facts Of The Case Are That The Return Of Income For A.Y. 2018-19 Was Filed By The Assessee On 30.10.2018 Declaring

For Appellant: Shri Parin Shah, A.RFor Respondent: Dr. Darsi Suman Ratnam, CIT. DR
Section 143(3)Section 263Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA RAGHUNATH KAMBLE, JUDICAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 328/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2018-19) िनधा"रण वष" HBC Lifesciences Private Principal Commissioner बनाम बनाम/ बनाम बनाम Limited of Income Tax-3 Vs. B-218, Mayur House, Ahmedabad G.I.D.C., Electronic Estate Sector-25, Gandhinagar, Gujarat, 382016 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCH1407M (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate & अपीलाथ" ओर से /Appellant by : Shr…

Cook India Medical Devices Private Limited, Chennai vs. DCIT Corp Circle-1(2), Chennai

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 441/CHNY/2024[2016-17]Status: DisposedITAT Chennai19 Jun 2024AY 2016-17

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos. 1310 & 1311/Chny/2023 & Ita No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 & 2016-2017) M/S. Cook India Medical Devices Vs. The Deputy Commissioner Of Private Limited, Income Tax, Plot No.22, Sp, 3Rd & 4Th Floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-Vi-Ka Industrial Estate, Guindy, Chennai 600 032. [Pan: Aaccc 7628P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Respondent By : Shri. R. Mukundan, Irs, Jcit.

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Mukundan, IRS, JCIT

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA Nos. 1310 & 1311/Chny/2023 & ITA No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 and 2016-2017) M/s. Cook India Medical Devices Vs. The Deputy Commissioner of Private Limited, Income Tax, Plot No.22, SP, 3rd and 4th floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-vi-ka Industrial Estate, Guindy, Chennai 600 032…

Cook India Medical Devices Private Limited, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 1311/CHNY/2023[2015-16]Status: DisposedITAT Chennai19 Jun 2024AY 2015-16

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos. 1310 & 1311/Chny/2023 & Ita No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 & 2016-2017) M/S. Cook India Medical Devices Vs. The Deputy Commissioner Of Private Limited, Income Tax, Plot No.22, Sp, 3Rd & 4Th Floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-Vi-Ka Industrial Estate, Guindy, Chennai 600 032. [Pan: Aaccc 7628P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Respondent By : Shri. R. Mukundan, Irs, Jcit.

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Mukundan, IRS, JCIT

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA Nos. 1310 & 1311/Chny/2023 & ITA No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 and 2016-2017) M/s. Cook India Medical Devices Vs. The Deputy Commissioner of Private Limited, Income Tax, Plot No.22, SP, 3rd and 4th floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-vi-ka Industrial Estate, Guindy, Chennai 600 032…

Cook India Medical Devices Private Limited, Chennai vs. DCIT, Corporate Circle-1(2), Chennai

In the result, the appeals of the assessee are allowed for statistical purposes

ITA 1310/CHNY/2023[2014-15]Status: DisposedITAT Chennai19 Jun 2024AY 2014-15

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm आयकरअपील सं./ Ita Nos. 1310 & 1311/Chny/2023 & Ita No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 & 2016-2017) M/S. Cook India Medical Devices Vs. The Deputy Commissioner Of Private Limited, Income Tax, Plot No.22, Sp, 3Rd & 4Th Floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-Vi-Ka Industrial Estate, Guindy, Chennai 600 032. [Pan: Aaccc 7628P] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri. R. Vijayaraghavan, Advocate ""यथ" क" ओर से /Respondent By : Shri. R. Mukundan, Irs, Jcit.

For Appellant: Shri. R. Vijayaraghavan, AdvocateFor Respondent: Shri. R. Mukundan, IRS, JCIT

…आयकर अपीलीय अिधकरण ‘ए’ "ायपीठ चे"ई म"। IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI माननीय "ी मनोज कुमार अ"वाल ,लेखा सद" एवं माननीय "ी मनु कुमार िग"र, "ाियक सद" के सम"। BEFORE HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM AND HON’BLE SHRI MANU KUMAR GIRI, JM आयकरअपील सं./ ITA Nos. 1310 & 1311/Chny/2023 & ITA No.441/Chny/2024 (िनधा"रणवष" / Assessment Years:2014-15, 2015-16 and 2016-2017) M/s. Cook India Medical Devices Vs. The Deputy Commissioner of Private Limited, Income Tax, Plot No.22, SP, 3rd and 4th floor, Corporate Circle 1(2) Kochar Jade, Chennai. Thiru-vi-ka Industrial Estate, Guindy, Chennai 600 032…

Grass Associates Pvt Ltd, Kochi vs. The ITO, Corp.Ward-13), Kochi

In the result, the appeal filed by the assessee is dismissed

ITA 71/COCH/2022[2009-10]Status: DisposedITAT Cochin30 May 2024AY 2009-10

Bench: Shri Sanjay Arora, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Sri. Mathew Joseph, CAFor Respondent: Smt.J.M. Jamuna Devi, Sr. DR
Section 143(3)

…enditure is sanctioned by the Agreement and, two, even so, if it, being in violation of law, is liable to be disallowed u/s.37(1) r/w Explanation thereto. This aspect has received consideration by the Apex Court, as in Apex Laboratories Ltd. v. Dy. CIT [2022] 442 ITR 1 (SC), 3 | P a g e Grass Associates Pvt. Ltd. v. ITO explaining the words ‘offence’ and ‘prohibited by law’ in the Explanation. Again, more recently, in the context of an illegal business, in CIT v. Prakash Chand Lunia [2023] 454 ITR 61 (SC), where the claim was of loss suffered on account of confiscation of silver by the Custom Authorities. It stan…

Merck Specialities Private Limited, Mumbai vs. The Dy. Commissioner of Income Tax, Circle 7(1)(1), Mumbai

In the result appeal filed by the assessee is allowed for statistical purposes

ITA 3262/MUM/2022[2017-2018]Status: DisposedITAT Mumbai22 Apr 2024AY 2017-2018

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Merck Specialities Private The Dy. Cit Limited Circle 7(1)(1) 8Th Floor, Godrej One, Room No. 126, 1St Floor, Vs. Vikhroli S.O. Aaykar Bhavan, M.K. Road, Mumbai-400 079 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaecm2634N

For Appellant: Smt. Arati Vissanji
Section 143Section 37

…, which are covered as prohibited by the Medical Council of India's guidelines as well as circular of the CBDT. The disallowance was also confirmed by the learned CIT – A. Subsequently, the honourable Supreme Court of India in case of Apex laboratories (2022) 442 ITR 1 have held that certain expenses incurred by the doctors as mentioned therein are held as not allowable under section 37 (1) read with explanation 1. Assessee has prepared the details and information along with the supporting evidences explaining the nature and purpose of the expenditure and expenditure incurred for in connection with the doctors. T…

Sri Sravan Kumar Neela, Nalgonda vs. ACIT Central Circle 1, Kozhikode

In the result, the instant appeals by the assesses are dismissed

ITA 899/COCH/2022[2017-18]Status: DisposedITAT Cochin15 Apr 2024AY 2017-18

Bench: Shri Sanjay Arora & Shri Manomohan Dasuma Maheshwara Rao Chinni Asst. Cit, Central Circle -1, Hno. 7-298, 7 Ward Aayakar Bhavan (North Block) Gandhi Bomma Centre Vs. Kozhikode 673001 Dachepalle, Guntur 522414 [Pan:Arjpc0342D] (Appellant) (Respondent)

For Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 115BSection 132ASection 143(3)Section 147Section 148Section 153ASection 69A

…n in Piara Singh (supra) was distinguished and, in fact, doubted, and the decision in Dr. T. A. Quereshi v. CIT [2006] 287 ITR 547 (SC) held as not good law. Reference was also made to it’s earlier decisions, viz. Apex Laboratories (P.) Ltd. v. Dy. CIT [2022] 442 ITR 1 (SC); Chuharmal v. CIT [1988] 172 ITR 250 (SC); Haji Aziz & Abdul Shakoor Bros. v. CIT [1961] 41 ITR 350 (SC); Badridas Daga v. CIT [1958] 34 ITR 10 (SC). Further, the silver bars seized being not recorded in the assessee’s books, who could not furnish any explanation as to their source, income was held by the Hon’ble Court as rightly brought to ta…

Sri Uma Maheshwara Rao Chinni, Guntur vs. Asst Commissioner of Income Tax, Central Circle-1, Kozhikode

In the result, the instant appeals by the assesses are dismissed

ITA 895/COCH/2022[2017-18]Status: DisposedITAT Cochin15 Apr 2024AY 2017-18

Bench: Shri Sanjay Arora & Shri Manomohan Dasuma Maheshwara Rao Chinni Asst. Cit, Central Circle -1, Hno. 7-298, 7 Ward Aayakar Bhavan (North Block) Gandhi Bomma Centre Vs. Kozhikode 673001 Dachepalle, Guntur 522414 [Pan:Arjpc0342D] (Appellant) (Respondent)

For Respondent: Smt. J.M. Jamuna Devi, Sr. D.R
Section 115BSection 132ASection 143(3)Section 147Section 148Section 153ASection 69A

…n in Piara Singh (supra) was distinguished and, in fact, doubted, and the decision in Dr. T. A. Quereshi v. CIT [2006] 287 ITR 547 (SC) held as not good law. Reference was also made to it’s earlier decisions, viz. Apex Laboratories (P.) Ltd. v. Dy. CIT [2022] 442 ITR 1 (SC); Chuharmal v. CIT [1988] 172 ITR 250 (SC); Haji Aziz & Abdul Shakoor Bros. v. CIT [1961] 41 ITR 350 (SC); Badridas Daga v. CIT [1958] 34 ITR 10 (SC). Further, the silver bars seized being not recorded in the assessee’s books, who could not furnish any explanation as to their source, income was held by the Hon’ble Court as rightly brought to ta…

Ipca Laboratories Ltd., Mumbai vs. Dy CIT -CC-5(2), Mumbai

In the result, both the appeals of the assessee as well as the revenue for AYs 2009-10, 2010-11, 2011-12, 2012-13 & 2014-15 are partly allowed

ITA 881/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Apr 2024AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15)

For Appellant: Shri Madhur Agrawal (Adv)For Respondent: Shri K. C Selvamani (DR)
Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2014-15) IPCA Laboratories Ltd बिधम/ DCIT, Central Circle-5(2) 19th Floor, Air India 48 Kandivli I…

Ipca Laboratories Ltd., Mumbai vs. Dy CIT -CC-5(2), Mumbai

In the result, both the appeals of the assessee as well as the

ITA 880/MUM/2021[2009-10]Status: DisposedITAT Mumbai08 Apr 2024AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) Ipca Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. Vs. Dcit, Central Circle-5(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 2563/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 2565/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 2567/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 2569/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 2571/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15)

Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) IPCA Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. Vs.…

Dy.CIT CC -5(2) Cent. RG. -5, Mumbai vs. M/S. Ipca Laboratories Ltd, Mumbai

In the result, both the appeals of the assessee as well as the

ITA 2571/MUM/2021[2014-15]Status: DisposedITAT Mumbai08 Apr 2024AY 2014-15

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) Ipca Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बिधम/ Vs. Dcit, Central Circle-5(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 2563/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 2565/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 2567/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 2569/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 2571/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15)

Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) IPCA Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बि…

DCIT- CC5(2), Mumbai vs. Ipca Laboratories Ltd., Mumbai

In the result, both the appeals of the assessee as well as the

ITA 2569/MUM/2021[2012-13]Status: DisposedITAT Mumbai08 Apr 2024AY 2012-13

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) Ipca Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बिधम/ Vs. Dcit, Central Circle-5(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 2563/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 2565/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 2567/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 2569/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 2571/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15)

Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) IPCA Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बि…

CIT -CC5(2) Central RG., -5, Mumbai vs. M/S. Ipca Laboratories Ltd, Mumbai

ITA 2565/MUM/2021[2010-11]Status: DisposedITAT Mumbai08 Apr 2024AY 2010-11

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) Ipca Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बिधम/ Vs. Dcit, Central Circle-5(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 2563/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 2565/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 2567/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 2569/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 2571/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) 2

Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) IPCA Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बि…

DCIT -CC5(2) Central RG., -5, Mumbai vs. M/S. Ipca Laboratories Ltd, Mumbai

ITA 2563/MUM/2021[2009-10]Status: DisposedITAT Mumbai08 Apr 2024AY 2009-10

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) Ipca Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बनाम/ Vs. Dcit, Central Circle-5(2) 19Th Floor, Air India Building, Nariman Point, Mumbai-400021. आयकर अपील सं/ I.T. A. No. 2563/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 2565/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 2567/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 2569/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 2571/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15)

Section 115JSection 132Section 143(3)Section 153ASection 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI AMARJIT SINGH, AM आयकर अपील सं/ I.T. A. No. 880/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2009-10) & आयकर अपील सं/ I.T. A. No. 879/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2010-11) & आयकर अपील सं/ I.T. A. No. 882/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2011-12) & आयकर अपील सं/ I.T. A. No. 881/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2012-13) & आयकर अपील सं/ I.T. A. No. 883/Mum/2021 (निर्धारण वर्ा/ Assessment Year: 2014-15) IPCA Laboratories Ltd 48 Kandivli Industries Estate, Charkop Kandivli West, Mumbai-400067. बन…