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 367,181 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

M/S. Medley Pharmaceuticals Ltd., Mumbai vs. Dy Comm. of Income Tax-10(2)(2), Mumbai

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

ITA 290/MUM/2023[2013-14]Status: DisposedITAT Mumbai28 Jun 2023AY 2013-14
Section 14ASection 33Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, „D„ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No.290/Mum/2023 (Assessment Year :2013-14) ITA No.293/Mum/2023 (Assessment Year :2014-15) M/s. Medley Pharmaceuticals Vs. Dy. Commissioner of Ltd. IncomeTax-10(2)(2) D-2, Medley Houses Mumbai 16th Road, MIDC Area Andheri (E) Mumbai – 400 093 PAN/GIR No.AAACM2764J (Appellant) .. (Respondent) ITA No.305/Mum/2023 (Assessment Year :2013-14) Asst.Commissioner Vs. M/s.Medley Pharmaceuticals Ltd. of Income Tax- D-2, Medley Houses 2(2)(1) 16th Road, MIDC Area Mumbai Andheri (E) Mum…

M/S. Medley Pharmaceuticals Ltd., Mumbai vs. Dy Comm. of Income Tax-10(2)(2), Mumbai

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

ITA 289/MUM/2023[2015-16]Status: DisposedITAT Mumbai28 Jun 2023AY 2015-16
Section 14ASection 33Section 35Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL, „D„ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No.290/Mum/2023 (Assessment Year :2013-14) ITA No.293/Mum/2023 (Assessment Year :2014-15) M/s. Medley Pharmaceuticals Vs. Dy. Commissioner of Ltd. IncomeTax-10(2)(2) D-2, Medley Houses Mumbai 16th Road, MIDC Area Andheri (E) Mumbai – 400 093 PAN/GIR No.AAACM2764J (Appellant) .. (Respondent) ITA No.305/Mum/2023 (Assessment Year :2013-14) Asst.Commissioner Vs. M/s.Medley Pharmaceuticals Ltd. of Income Tax- D-2, Medley Houses 2(2)(1) 16th Road, MIDC Area Mumbai Andheri (E) Mum…

Ucb India Pvt. Ltd, Mumbai vs. ACIT 8(3)(1), Mumbai

Appeal is allowed

ITA 1081/MUM/2022[2011-12]Status: DisposedITAT Mumbai27 Jun 2023AY 2011-12
For Appellant: Shri Nishant ThakkarFor Respondent: Ms. Vranda U. Matkari
Section 143(2)Section 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 154Section 220(2)Section 234B

…) was issued on 01/08/2012, and therefore, the same did not apply to the Assessment Year 2011-12 which ended on 31/03/2011. The judgment of the Hon’ble Supreme Court in the case of Apex Laboratories Pvt. Ltd. Vs. Deputy Commissioner of Income Tax, LTU: [2022] 442 ITR 1 (SC)[22-02- 2022] came much later on 22/02/2022. He further submitted that the Tribunal had, vide order, dated 26/12/2016, passed in the case of the Appellant for the Assessment Years 2004-05 (ITA No. 6681 & 6454/Mum/2013), 2005-06 (ITA No. 6682 & 6455/Mum/2013 (and 2007-08 (ITA No. 6558 & 6456/Mum/2013), after taking into 5 consideration Circular…

Usv P. Ltd., Mumbai vs. Dy CIT-C-5(2), Mumbai

In the result, appeal filed by the assessee and appeal filed by the revenue are partly allowed

ITA 891/MUM/2021[2018-19]Status: DisposedITAT Mumbai20 Jun 2023AY 2018-19

Bench: Shri S. Rifaur Rahman, Hon'Ble & Ms. Kavitha Rajagopal, Hon’Blem/S. Usv Private Limited V. Dcit, Central Circle- 5(2) Arvind Vitthal Gandhi Chowk 1908, 19Th Floor Govandi (East), Mumbai- 400088 Air India Building Nariman Point, Mumbai- 400021 Pan: Aaacu1366N (Appellant) (Respondent) Dcit, Central Circle- 5(2) V. M/S. Usv Private Limited 1908, 19Th Floor Arvind Vitthal Gandhi Chowk Air India Building, Nariman Point Govandi (East), Mumbai- 400088 Mumbai- 400021 Pan: Aaacu1366N

Section 132Section 132(4)Section 143(3)Section 245CSection 35Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND MS. KAVITHA RAJAGOPAL, HON’BLE JUDICIAL MEMBER M/s. USV Private Limited v. DCIT, Central Circle- 5(2) Arvind Vitthal Gandhi Chowk 1908, 19th Floor Govandi (East), Mumbai- 400088 Air India Building Nariman Point, Mumbai- 400021 PAN: AAACU1366N (Appellant) (Respondent) DCIT, Central Circle- 5(2) v. M/s. USV Private Limited 1908, 19th Floor Arvind Vitthal Gandhi Chowk Air India Building, Nariman Point Govandi (East), Mumbai- 400088 Mumbai- 400021 PAN: AAACU1366N (Appellant) (Respondent) Assess…

Medley Pharmaceuticals Ltd., Mumbai vs. Dy.C.I.T., Cent.Cir.44, Mumbai

ITA 1210/MUM/2019[2010-11]Status: DisposedITAT Mumbai23 May 2023AY 2010-11

Bench: Amit Shukla () & Ms. Padmavathy S. ()

Section 37(1)Section 80I

…1 ITA 1210 & 1211/Mum/2019 Medley Pharmaceuticals Ltd IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE AMIT SHUKLA (JUDICIAL MEMBER) AND MS. PADMAVATHY S. (ACCOUNTANT MEMBER) I.T.A. No.1210 & 1211 /Mum/2019 (Assessment years 2010-11 & 2011-12) Medley Pharmaceuticals Ltd vs DCIT, C-44, Mumbai D-2, Medley House, 16th Road, Aayakar Bhavan, Maharishi Karve MIDC Area, Andheri East, Mumbai- Road, Mumbai-400 020 400 093 PAN : AAACM2764J APPELLANT RESPONDENT Assessee represented by Shri Prakash Jotwani Department represented by Riddhi Mishra CIT DR Date of hearing 04-05-2023 Date of pronouncement…

Ajanta Pharma Ltd., Mumbai vs. Dy CIT, CC-7(2), Mumbai

In the result appeal of the assessee is partly allowed

ITA 519/MUM/2021[2017-18]Status: DisposedITAT Mumbai15 May 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri Gagan Goyalajanta Pharma Ltd. 98, Charkop, Kandivali (W) Mumbai-400 067 Pan: Aaaca5579P ...... Appellant Vs. Dcit, Cc-7(2) Aayakar Bhavan, M. K. Road Mumbai-400 020 ..... Respondent

For Appellant: Shri J. D. MistriFor Respondent: Smt. Shailja Rai CIT-DR
Section 143(3)Section 28Section 37(1)Section 40

…ated on merits. 6. Ground no. 2 pertains to allowability of sales promotion expenses incurred on doctors for prescribing appellant company’s product. This issue has deliberated in detail by the honorable apex court in the case of Apex Laboratories Ltd Vs CIT 442 ITR 1(S.C). Although the similar issue has been decided in appellants own case by the co-ordinate bench of ITAT Mumbai for the AY 2015-16 and 2016-17 vides ITA NO. 4784 and 4785/Mum/2019 dated 25-05-2021 but in the light of decision of honorable apex court in the case of Apex Laboratories (supra) there is no rescue to the assessee and amount of sales pro…

Galderma India P. Ltd., Mumbai vs. Asstt. CIT - 9(3)(2), Mumbai

In the result, the appeals of the assessee and Revenue are In the result, the appeals of the assessee and Revenue are In the result, the appeals of the assessee and Revenue are allowed for statisti...

ITA 1987/MUM/2020[2014-15]Status: DisposedITAT Mumbai30 Mar 2023AY 2014-15

Bench: Shri Aby T Varkey () & Shri Om Prakash Kant () Assessment Year: 2013-14 & Assessment Year: 2014-15 & Assessment Year: 2015-16 Galderma India Pvt. Ltd. Acit-9(3)(2), (Formerly Known As Nestle Skin Aayakar Bhavan, M.K. Vs. Health India Pvt. Ltd.), Road, Lotus Corporate Park, D Wing, Mumbai-400020. Unit 801 & 802, Graham Firth Steel Compound, Goregaon (E), Mumbai-400063. Pan No. Aacg 8660 M Appellant Respondent Assessment Year: 2014-15 & Assessment Year: 2015-16 Acit-1(3)(1), M/S Galderma India Pvt. Ltd., Room No. 540, 5Th Floor, (Previously Known As M/S Mestle Vs. Aayakar Bhavan, M.K. Skin Health India Pvt. Ltd.), Road, Lotus Corporate Park, ‘D’ Wing, Mumbai-400020. Unit 801 & 802, Graham Firth Steel Compound, Goregaon (E), Mumbai-400063. Pan No. Aacg 8660 M Appellant Respondent

For Respondent: Mr. Kishor Dhule, CIT-
Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “G” MUMBAI BEFORE SHRI ABY T VARKEY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2013-14 & Assessment Year: 2014-15 & Assessment Year: 2015-16 Galderma India Pvt. Ltd. ACIT-9(3)(2), (Formerly known as Nestle Skin Aayakar Bhavan, M.K. Vs. Health India Pvt. Ltd.), Road, Lotus Corporate Park, D Wing, Mumbai-400020. Unit 801 & 802, Graham Firth Steel Compound, Goregaon (E), Mumbai-400063. PAN No. AACG 8660 M Appellant Respondent Assessment Year: 2014-15 & Assessment Year: 2015-16 ACIT-1(3)(1), M/s Galderma India Pvt. Ltd., Room No. 5…

The Kalpetta Service Co-Operative Bank Ltd, Kalpetta vs. The ITO, Ward 1, Kalpetta

ITA 852/COCH/2022[2015-2016]Status: DisposedITAT Cochin27 Feb 2023AY 2015-2016

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

For Appellant: Sri.Anil D.Nair, AdvocateFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 269SSection 271DSection 273B

…in CIT v. Prakash Chand Lunia v. CIT [2023] 454 ITR 61 (SC) again clarified, with reference to it’s earlier decisions, this aspect in the context of deductibility of expenditure of an illegal business (also refer Apex Laboratories (P.) Ltd. v. Dy. CIT [2022] 442 ITR 1 (SC)). We are, with respect, therefore not in agreement with the Tribunal in The Citizen CSL (supra) to the extent it states that violation of BRA has no bearing on the penalty u/ss. 271D/E. A reasonable cause, sure, essentially a matter of fact, has to have it’s genesis in a bona fide conduct, which cannot, without sufficient justification, be asc…

The Kalpetta Service Co-Operative Bank Ltd, Kalpetta vs. The ITO, Ward 1, Kalpetta

ITA 851/COCH/2022[2015-2016]Status: DisposedITAT Cochin27 Feb 2023AY 2015-2016

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

For Appellant: Sri.Anil D.Nair, AdvocateFor Respondent: Sri.Sanjit Kumar Das, CIT-DR
Section 269SSection 271DSection 273B

…in CIT v. Prakash Chand Lunia v. CIT [2023] 454 ITR 61 (SC) again clarified, with reference to it’s earlier decisions, this aspect in the context of deductibility of expenditure of an illegal business (also refer Apex Laboratories (P.) Ltd. v. Dy. CIT [2022] 442 ITR 1 (SC)). We are, with respect, therefore not in agreement with the Tribunal in The Citizen CSL (supra) to the extent it states that violation of BRA has no bearing on the penalty u/ss. 271D/E. A reasonable cause, sure, essentially a matter of fact, has to have it’s genesis in a bona fide conduct, which cannot, without sufficient justification, be asc…

Mead Johnson Nutrition (India) Private Limited, Mumbai vs. Assistant Commissioner of Income Tax, Circle-7(2)(1), Mumbai

In the result, the appeal of the assessee is allowed partly for In the result, the appeal of the assessee is allowed partly for In the result, the appeal of the assessee is allowed partly for stati...

ITA 2751/MUM/2022[2012-13]Status: DisposedITAT Mumbai13 Feb 2023AY 2012-13

Bench: Shri Om Prakash Kant () & Shri Sandeep Singh Karhail () Assessment Year: 2012-13 Mead Johnson Nutrition (India) Acit, Circle-7(2)(1), Pvt. Ltd., Aayakar Bhavan, Room Unit No. 54, 5Th Floor, Kalpataru Vs. No. 573, 5Th Floor, M.K. Square, Andheri Kurla Road, Road, Andheri (East), Mumbai-400020. Mumbai-400059. Pan No. Aafcm 8167 J Appellant Respondent Assessee By : Shri Bhaumik Goda Revenue By : Smt. Mahita Nair, Cit-Dr : Date Of Hearing 11/01/2023 Date Of Pronouncement : 13/02/2023

For Appellant: Shri Bhaumik GodaFor Respondent: Smt. Mahita Nair, CIT-DR
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND SHRI SANDEEP SINGH KARHAIL (JUDICIAL MEMBER) Assessment Year: 2012-13 Mead Johnson Nutrition (India) ACIT, Circle-7(2)(1), Pvt. Ltd., Aayakar Bhavan, Room Unit No. 54, 5th floor, Kalpataru Vs. No. 573, 5th floor, M.K. Square, Andheri Kurla Road, Road, Andheri (East), Mumbai-400020. Mumbai-400059. PAN No. AAFCM 8167 J Appellant Respondent Assessee by : Shri Bhaumik Goda Revenue by : Smt. Mahita Nair, CIT-DR : Date of Hearing 11/01/2023 Date of pronouncement : 13/02/2023 ORDER PER OM PRAKASH KANT, AM…

DCIT 14(3)(1), Mumbai vs. Wockhardt Ltd, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 2738/MUM/2015[2009-10]Status: DisposedITAT Mumbai10 Feb 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Om Prakash Kantvk-Vk-La- 2633@Eaqcbz@2015 ¼Fu-Oa- 2009&10½ M/S Wockhardt Ltd. Wockhardt Towers, Bandra Kurla Complex, Bandra (E) Mumbai-400 051 ..... Vihykfkhz/Appellant Pan No. Aaacw2472M Cuke Vs. Deputy Commissioner Of Income Tax Range 10 (1), Aayakar Bhavan, ..... Izfroknh/Respondent Mumbai-400 020 Vk-Vk-La- 2738@Eaqcbz@2015 ¼Fu-Oa- 2009&10½ Deputy Commissioner Of Income Tax Range 10 (1), Aayakar Bhavan, ..... Vihykfkhz/Appellant Mumbai-400 020 Cuke Vs. M/S Wockhardt Ltd. Wockhardt Towers, Bandra Kurla Complex, Bandra (E) Mumbai-400 051 ..... Izfroknh/Respondent Pan No. Aaacw2472M

For Appellant: Shri Ronak Doshi &Ms Jinal jain dj foHkkx }kjk@For Respondent: Shri Rakesh Ranjan, CIT DR &
Section 115JSection 143(3)Section 14ASection 153Section 35Section 37(1)Section 80I

…laced reliance on the decision of Chennai Bench of the Tribunal in the case of Apex Laboratories (P) ltd. Vs. DCIT 164 ITD 81. 9.1 The learned AR to distinguish the decision rendered by the Hon’ble Apex Court in the case of Apex laboratories (P) ltd. Vs. DCIT 442 ITR 1 (SC) furnished written submissions. The relevant extract of same is reproduced herein below: “6. In the case of Apex Laboratories (P) Ltd [2022) 442 ITR I (SC), the Hon'ble Supreme Court proceeded with the admission of both parties to the said decision that ‘there was violation of MCI regulations and the Board Circular’ and the entire decision of…

Vidhiyasekaran Pradeep Malliraj, Madurai vs. ITO, Non Corp Ward-1(6), Madurai

In the result, the appeal stand partly allowed

ITA 698/CHNY/2022[2017-18]Status: DisposedITAT Chennai07 Feb 2023AY 2017-18

Bench: Hon’Ble Shri Mahavir Singh & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri S. Girish Kumar (Advocate) - Ld. ARFor Respondent: Shri P. Sajit Kumar (JCIT) –Ld. DR
Section 143(3)Section 194Section 40Section 69A

…see, despite being aware of the fact that the SBNs ceased to be valid legal tender, stated to have accepted the same and squared-off the stock and debtors in the books of accounts. The Hon’ble Supreme Court in the case of Apex Laboratories (P.) Ltd. vs. DCIT (135 Taxmann.com 286) has held that one arm of the law cannot be utilized to defeat the other arm of law and doing so would be opposed to public policy and bring the law into ridicule. It was further held that no court will lend its aid to a party that roots its cause of action in an immoral or illegal act meaning that none should be allowed to profit from an…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.224/Bang/2021 Assessment year : 2016-17 Alcon Laboratories (India) Private Ltd., Vs. The Deputy Commissioner 11th Floor, RMZ Azure, of Income Tax, Bellary Road, Hebbal, Circle 1(1)(1), Bangalore – 560 092. Bangalore. PAN: AACCA 3430F APPELLANT RESPONDENT Appellant by : Shri Percy Pardiwala, Sr. Counsel Respondent by : Shri K. Sankar Ganesh, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 06.12.2022 Date of Pronouncement : 19.12.2022 O R D E R Per Padmavathy S…

ACIT Cir 7(2)(1), Mumbai vs. Merck Ltd, Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1798/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Dec 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm M/S. Merk Limited Godrej One, 8Th Floor, Dcit 7(2)(1) Pirojshanagar , Range 7(2)(1) Eastern Express Highway Vs. Mumbai Vikhroli(E) Mumbai-400 079 (Appellant) (Respondent) M/S. Merk Limited Acit Cir 7(2)(1) R.No. 573, 5Th Floor, Aayakar Shivsagar Estate A Dr. Bhavan, M.K. Road, A.B. Road, Worli, Vs. Mumbai-400 020 Mumbai-400 018 (Appellant) (Respondent) Pan No. Aaace2616F Assessee By : Ms. Arativissanji, Ms. Astha Shah Revenue By : Shri. Samuel Pitta Date Of Hearing: 07.09.2022 Date Of Pronouncement : 05.12.2022

For Respondent: Shri. Samuel Pitta
Section 143(3)Section 144C(5)Section 4Section 5Section 92CSection 92C(1)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM M/s. Merk Limited Godrej One, 8th Floor, DCIT 7(2)(1) PirojshaNagar , Range 7(2)(1) Eastern Express Highway Vs. Mumbai Vikhroli(E) Mumbai-400 079 (Appellant) (Respondent) M/s. Merk Limited ACIT CIR 7(2)(1) R.No. 573, 5th Floor, Aayakar Shivsagar Estate A Dr. Bhavan, M.K. Road, A.B. Road, Worli, Vs. Mumbai-400 020 Mumbai-400 018 (Appellant) (Respondent) PAN No. AAACE2616F Assessee by : Ms. AratiVissanji, Ms. Astha Shah Revenue by : Shri. Samuel Pitta Date of hearing: 07.09.2022 Date of pron…

Merck Ltd, Mumbai vs. ACIT 7(2)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 1525/MUM/2016[2011-12]Status: DisposedITAT Mumbai05 Dec 2022AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm M/S. Merk Limited Godrej One, 8Th Floor, Dcit 7(2)(1) Pirojshanagar , Range 7(2)(1) Eastern Express Highway Vs. Mumbai Vikhroli(E) Mumbai-400 079 (Appellant) (Respondent) M/S. Merk Limited Acit Cir 7(2)(1) R.No. 573, 5Th Floor, Aayakar Shivsagar Estate A Dr. Bhavan, M.K. Road, A.B. Road, Worli, Vs. Mumbai-400 020 Mumbai-400 018 (Appellant) (Respondent) Pan No. Aaace2616F Assessee By : Ms. Arativissanji, Ms. Astha Shah Revenue By : Shri. Samuel Pitta Date Of Hearing: 07.09.2022 Date Of Pronouncement : 05.12.2022

For Respondent: Shri. Samuel Pitta
Section 143(3)Section 144C(5)Section 4Section 5Section 92CSection 92C(1)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM M/s. Merk Limited Godrej One, 8th Floor, DCIT 7(2)(1) PirojshaNagar , Range 7(2)(1) Eastern Express Highway Vs. Mumbai Vikhroli(E) Mumbai-400 079 (Appellant) (Respondent) M/s. Merk Limited ACIT CIR 7(2)(1) R.No. 573, 5th Floor, Aayakar Shivsagar Estate A Dr. Bhavan, M.K. Road, A.B. Road, Worli, Vs. Mumbai-400 020 Mumbai-400 018 (Appellant) (Respondent) PAN No. AAACE2616F Assessee by : Ms. AratiVissanji, Ms. Astha Shah Revenue by : Shri. Samuel Pitta Date of hearing: 07.09.2022 Date of pron…

Astrazeneca Pharma India Limited, Bangalore vs. Deputy Commissioner of Income Tax, Ltu, Circle-1, Bangalore

In the result, the revenue appeal is dismissed and the appeal filed by the assessee is partly allowed

ITA 460/BANG/2016[2011-12]Status: DisposedITAT Bangalore30 Nov 2022AY 2011-12

Bench: Smt. Beena Pillai & Ms. Padmavathy S.It(Tp)A No. 460/Bang/2016 (Assessment Year: 2011-12)

For Appellant: Shri Nageswar Rao, AdvFor Respondent: Shri Manjunath Karkihalli, CIT-DR
Section 143(2)Section 143(3)Section 144CSection 144C(11)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “B” BENCH, BENGALURU Before Smt. Beena Pillai, Judicial Member and Ms. Padmavathy S., Accountant Member IT(TP)A No. 460/Bang/2016 (Assessment Year: 2011-12) M/s. Astra Zeneca Pharma India Ltd. vs DCIT (LTU), Circle -1 N1 12th Floor, Manyata Embassy JSS Towers, 100 Feet Ring Road Business Park, Rachenahalli Banashankari III Stage Bengaluru 560085 Outer Ring Road Bengaluru 560045 PAN – AABCA1722B (Appellant) (Respondent) IT(TP)A No. 446/Bang/2016 (Assessment Year: 2011-12) DCIT (LTU), Circle -1 vs M/s. Astra Zeneca Pharma India Ltd. JSS Towers, 100 Feet Ring Road…

DCIT, Bangalore vs. M/S Astra Zenca Pharma India Ltd., Bangalore

In the result, the revenue appeal is dismissed and the appeal filed by the assessee is partly allowed

ITA 446/BANG/2016[2011-12]Status: DisposedITAT Bangalore30 Nov 2022AY 2011-12

Bench: Smt. Beena Pillai & Ms. Padmavathy S.It(Tp)A No. 460/Bang/2016 (Assessment Year: 2011-12)

For Appellant: Shri Nageswar Rao, AdvFor Respondent: Shri Manjunath Karkihalli, CIT-DR
Section 143(2)Section 143(3)Section 144CSection 144C(11)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “B” BENCH, BENGALURU Before Smt. Beena Pillai, Judicial Member and Ms. Padmavathy S., Accountant Member IT(TP)A No. 460/Bang/2016 (Assessment Year: 2011-12) M/s. Astra Zeneca Pharma India Ltd. vs DCIT (LTU), Circle -1 N1 12th Floor, Manyata Embassy JSS Towers, 100 Feet Ring Road Business Park, Rachenahalli Banashankari III Stage Bengaluru 560085 Outer Ring Road Bengaluru 560045 PAN – AABCA1722B (Appellant) (Respondent) IT(TP)A No. 446/Bang/2016 (Assessment Year: 2011-12) DCIT (LTU), Circle -1 vs M/s. Astra Zeneca Pharma India Ltd. JSS Towers, 100 Feet Ring Road…

Assistant Commissioner of Income Tax Central Circle3-(1), Hyderabad vs. M/S. Musaddilal Gems and Jewels Private Limited, Hyderabad

In the result, we uphold the addition of Rs

ITA 59/HYD/2021[2017-18]Status: DisposedITAT Hyderabad28 Nov 2022AY 2017-18

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.K. Gupta, AdvocateFor Respondent: Shri Vijay Bhaskar Reddy
Section 131Section 68

…ITA Nos.560 & 561/Hyd/2020 and ITA 58 & 59/Hyd/2021 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Sl. ITA No Assess- Appellant / Respondent No ment Assessee Year 1 561/Hyd/2020 2017-18 Vaishnavi Bullion ACIT, Private Limited, Central Circle 3(1), Hyderabad. Hyderabad. PAN : AAICM1288K 2 58/Hyd/2021 2017-18 Vaishnavi Bullion ACIT, Private Limited, Central Circle 3(1), Hyderabad. Hyderabad.. PAN : AAICM1288K 3 560/Hyd/2020 2017-18 Musaddilal Gems and Jewels Pvt. ACIT, Ltd., Central Circle 3(1), Hy…

Assistant Commissioner of Income Tax Central Circle3-(1), Hyderabad vs. Vaishnavi Bullion Private Limited, Hyderabad

In the result, we uphold the addition of Rs

ITA 58/HYD/2021[2017-18]Status: DisposedITAT Hyderabad28 Nov 2022AY 2017-18

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.K. Gupta, AdvocateFor Respondent: Shri Vijay Bhaskar Reddy
Section 131Section 68

…ITA Nos.560 & 561/Hyd/2020 and ITA 58 & 59/Hyd/2021 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Sl. ITA No Assess- Appellant / Respondent No ment Assessee Year 1 561/Hyd/2020 2017-18 Vaishnavi Bullion ACIT, Private Limited, Central Circle 3(1), Hyderabad. Hyderabad. PAN : AAICM1288K 2 58/Hyd/2021 2017-18 Vaishnavi Bullion ACIT, Private Limited, Central Circle 3(1), Hyderabad. Hyderabad.. PAN : AAICM1288K 3 560/Hyd/2020 2017-18 Musaddilal Gems and Jewels Pvt. ACIT, Ltd., Central Circle 3(1), Hy…

Vaishnavi Bullion Private Limited, Hyderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(1), Hyderabad

In the result, we uphold the addition of Rs

ITA 561/HYD/2020[2017-18]Status: DisposedITAT Hyderabad28 Nov 2022AY 2017-18

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri S.K. Gupta, AdvocateFor Respondent: Shri Vijay Bhaskar Reddy
Section 131Section 68

…ITA Nos.560 & 561/Hyd/2020 and ITA 58 & 59/Hyd/2021 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ B ‘ Bench, Hyderabad Before Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Sl. ITA No Assess- Appellant / Respondent No ment Assessee Year 1 561/Hyd/2020 2017-18 Vaishnavi Bullion ACIT, Private Limited, Central Circle 3(1), Hyderabad. Hyderabad. PAN : AAICM1288K 2 58/Hyd/2021 2017-18 Vaishnavi Bullion ACIT, Private Limited, Central Circle 3(1), Hyderabad. Hyderabad.. PAN : AAICM1288K 3 560/Hyd/2020 2017-18 Musaddilal Gems and Jewels Pvt. ACIT, Ltd., Central Circle 3(1), Hy…