Biocon Ltd. v. DCIT

35 Taxmann.com 335Income Tax Appellate Tribunal2013#240 most cited

What is Biocon Ltd. v. DCIT authority for?

The discount arising from the grant of Employee Stock Option Plans (ESOPs) is an allowable business expenditure under Section 37(1) of the Income-tax Act, 1961, as it is an ascertained liability, not a contingent one, and constitutes a revenue expense rather than a capital expense.

322

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

Biocon Ltd. v. DCIT · ESOP discount deduction · Employee Stock Option Plan expenditure · Section 37(1) deduction · business expenditure · revenue expenditure · contingent liability · capital expenditure · ITAT Special Bench · 144 ITD 21

Also reported as

144 ITD 21155 TTJ 64925 ITR (Trib) 602

Sections most often in play

Section 37(1)Section 143(3)Section 14ASection 37Section 40A(2)(b)Section 115JBSection 8DSection 144B

Issues it is cited on

section 2(15a)section 17(2)(iiia)section 50(1)section 17(2)section 80absection 54esection 80msection 10(15)section 10(33)section 14a(1)section 36(1)(viii)section 54ec

Judgments citing Biocon Ltd. v. DCIT

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3597/MUM/2016[2009-10]Status: DisposedITAT Mumbai29 Aug 2022AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

DCIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2815/MUM/2015[2010-11]Status: DisposedITAT Mumbai29 Aug 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. Asst CIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 2493/MUM/2015[2008-09]Status: DisposedITAT Mumbai29 Aug 2022AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 3267/MUM/2012[2007-08]Status: DisposedITAT Mumbai29 Aug 2022AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. ACIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 8120/MUM/2010[2005-06]Status: DisposedITAT Mumbai29 Aug 2022AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Ipca Laboratories Ltd, Mumbai vs. DCIT (Ltu), Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 8084/MUM/2010[2006-07]Status: DisposedITAT Mumbai29 Aug 2022AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

ACIT Cen Cir 13, Mumbai vs. Ipca Laboratories Ltd, Mumbai

In the result, appeal filed by the learned assessing officer is dismissed

ITA 7511/MUM/2010[2005-06]Status: DisposedITAT Mumbai29 Aug 2022AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm

For Appellant: Shri F.V. Irani, ARFor Respondent: Shri Sumit Kumar, DR
Section 801BSection 801CSection 80ISection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM ITA No. 8084/Mum/2010 (Assessment Year 2006–07) ITA No. 2493/Mum/2015 (Assessment Year 2008–09) ITA No. 3811/Mum/2016 (Assessment Year 2010–11) IPCA Laboratories Ltd. Asst. CIT (LTU) 28th Floor, Centre no.1, Natvarlal Vepari & CO Oricon House, 4 th Floor, World Trade Centre, Vs. 12 K Dubahsh Marg, Cuffe Parade Mumbai-400 023 Mumbai-400 005 (Appellant) (Respondent) PAN No. AAACI1220M ITA No. 2815/Mum/2015 (Assessment Year 2008–09) ITA No. 5227/Mum/2016 (Assessment Year 2010–11) Ipca Laboratori…

Eicher Motors Ltd., New Delhi vs. Addl. CIT, Special Range- 3, New Delhi

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

ITA 8739/DEL/2019[2014-15]Status: DisposedITAT Delhi29 Aug 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

Section 3Section 35Section 35I

…s Force Motors [2021] 91 ITR (T) 8 (Pune-Trib.) Re: Allowability of ESOP expenses (Additional Ground of appeal) xv. CIT vs M/s PVP Ventures Ltd. 211 Taxman 554 (Mad.) xvi. CIT vs Lemon Tree Hotels Ltd. ITA No.107/2015 (Del HC) xvii. Biocon Limited vs DCIT 155 TTJ 649 (Bang.)(SB) 7. In this regard, we may gainfully refer to the order of the Hon’ble Gujarat High Court in the case of CIT vs Claris Lifescience Ltd. (supra) as under:- “6. The Tribunal has discussed this issue at length in its order. It was contended by the assessee before the Tribunal that nowhere the provisions provide that expenditure from th…

Eicher Motors Ltd., New Delhi vs. Addl. CIT, Special Range- 3, New Delhi

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

ITA 133/DEL/2019[2013-14]Status: DisposedITAT Delhi29 Aug 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Yogesh Kumar Us

Section 3Section 35Section 35I

…s Force Motors [2021] 91 ITR (T) 8 (Pune-Trib.) Re: Allowability of ESOP expenses (Additional Ground of appeal) xv. CIT vs M/s PVP Ventures Ltd. 211 Taxman 554 (Mad.) xvi. CIT vs Lemon Tree Hotels Ltd. ITA No.107/2015 (Del HC) xvii. Biocon Limited vs DCIT 155 TTJ 649 (Bang.)(SB) 7. In this regard, we may gainfully refer to the order of the Hon’ble Gujarat High Court in the case of CIT vs Claris Lifescience Ltd. (supra) as under:- “6. The Tribunal has discussed this issue at length in its order. It was contended by the assessee before the Tribunal that nowhere the provisions provide that expenditure from th…

Novo Nordisk India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-5(1)(1), Bangalore

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

ITA 611/BANG/2021[2016-17]Status: DisposedITAT Bangalore10 Aug 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Smt. Shreya Loyalka, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)Section 194HSection 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.611/Bang/2021 Assessment year : 2016-17 Novo Nordisk India Pvt. Ltd., Vs. The Additional/Joint/ Plot No.32, 47-50, EPIP Area, Deputy/Assistant Whitefield, Commissioner of Income Bangalore- 560 066. Tax/ITO, PAN: AAACN 7425M National Faceless Assessment Centre, Delhi. APPELLANT RESPONDENT Appellant by : Smt. Shreya Loyalka, CA Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 04.08.2022 Date of Pronouncement : 10.08.2022 O…

Morgan Stanley Advantage Services P Ltd., Mumbai vs. CIT (Apeals), Nationa Faceless Appeal Centre, Delhi, Mumbai

In the result, appeal of the assessee is allowed

ITA 1083/MUM/2021[2016-17]Status: DisposedITAT Mumbai27 Jun 2022AY 2016-17

Bench: Shri Kuldip Singh & Shri Gagan Goyalmorgan Stanley Advantage Services Pvt. Ltd. Athena Building No.5, Sector-30, Mindspace, Goregaon (West), Mumbai-400090 Pan: Aaeca3400B ...... Appellant Vs. Commissioner Of Income Tax (Appeals), National Faceless Appeals Centre, Delhi. ..... Respondent Appellant By : Sh. Sunil M. Lala Respondent By : Sh. Amol B. Kirtane Date Of Hearing : 20/06/2022 Date Of Pronouncement : 27/06/2022 Order Per Gagan Goyal, A.M: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals), National Faceless Appeals Centre (Nfac), Delhi. [Hereinafter Referred To As ‘The Cit(A)’] Vide Order Dated 11.12.2018 For The Assessment Year (Ay) 2016-17. The Assessee Has Raised The Following Grounds Of Appeal: “Ground 1: Disallowance Of Expenditure Claimed Towards Employee Stock Option Scheme (Esop) Under Section 37(1) Of The Income-Tax Act, 1961 (Act) Amounting To Rs 1,84,75,816. In This Regard, The Learned Cit(A)/ Learned Assessing Officer Has, On The Facts & Circumstances Of The Case & In Law, Erred On The Following Grounds:

For Appellant: Sh. Sunil M. LalaFor Respondent: Sh. Amol B. Kirtane
Section 143(2)Section 271Section 271(1)(c)Section 30Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER Morgan Stanley Advantage Services Pvt. Ltd. Athena Building No.5, Sector-30, Mindspace, Goregaon (West), Mumbai-400090 PAN: AAECA3400B ...... Appellant Vs. Commissioner of Income Tax (Appeals), National Faceless Appeals Centre, Delhi. ..... Respondent Appellant by : Sh. Sunil M. Lala Respondent by : Sh. Amol B. Kirtane Date of hearing : 20/06/2022 Date of pronouncement : 27/06/2022 ORDER PER GAGAN GOYAL, A.M: This appeal by the assessee is directed against the order of…

Play Games 24 X 7 Private Limited, Mumbai vs. Principal Commissioner of Income Tax - 13, Mumbai

ITA 3600/MUM/2018[2013-14]Status: DisposedITAT Mumbai31 May 2022AY 2013-14

Bench: Shri M. Balaganesh & Shri Kuldip Singhassessment Year: 2013-14

For Appellant: Shri P. J. Pardiwala, A.RFor Respondent: Ms. Surabhi Sharma, D.R
Section 143(3)Section 163Section 263Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “I”, MUMBAI BEFORE SHRI M. BALAGANESH, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year: 2013-14 M/s. Play Games 24X7 Principal Commissioner of Pvt. Ltd., Income Tax-13, 401, B-Wing, 4th Floor, Room No.122, 1st Floor, Interface 16, Vs. Off Malad Link Road, Aayakar Bhavan, Malad (West), Maharshi Karve Road, Mumbai – 400 067 Mumbai - 400020 PAN: AADCP9139P (Appellant) (Respondent) Present for: Assessee by : Shri P. J. Pardiwala, A.R. Shri Jeet Kamdar, A.R. Revenue by : Ms. Surabhi Sharma, D.R. Date of Hearing : 02 . 05 . 2022 Date of Pro…

Cerner Healthcare Solution India Private Limited(Earlier Known As Cerner India Health Services Private Limited) ( Erstwhile Cerner Healthcare Solutions Private Limited), Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

The appeal is allowed in favour of the assessee

ITA 254/BANG/2021[2016-17]Status: DisposedITAT Bangalore18 May 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri Chavali Narayan, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 10ASection 143(1)Section 143(3)Section 144CSection 271(1)(c)Section 37Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.254/Bang/2021 Assessment year : 2016-17 Cerner Healthcare Solutions India Vs. The Deputy Private Ltd. [Erstwhile Cerner Commissioner of Income Healthcare Solutions Pvt. Ltd.], Tax, 10th Floor, Wing B, Block H2, Circle 2(1)(1), Mountain Ash, Manyata Embassy Bangalore. Business Park, Nagawara, Bangalore. PAN: AAFCC 8750R APPELLANT RESPONDENT Appellant by : Shri Chavali Narayan, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of he…

The DCIT, Gandhinagar Circle, Gandhinagar vs. M/S. Gujarat State Petronet Ltd., Gandhinagar

In the result appeal of the Revenue is partly allowed for the statistical purposes

ITA 273/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad29 Apr 2022AY 2015-16

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 272-273/Ahd/2020 िनधा"रण वष"/Asstt. Years: 2014-2015 & 2015-16 D.C.I.T, M/S. Gujarat State Petronet Ltd., Gnr Circle. Vs. Plot No.E-18, Jamnagar Gidc Electronics Estate, Sector-26, Gandhinagar.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Mohd. Usman, CIT. D.R with Smt. Neeju Gupta, Sr.D.R
Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 272-273/AHD/2020 िनधा"रण वष"/Asstt. Years: 2014-2015 & 2015-16 D.C.I.T, M/s. Gujarat State Petronet Ltd., GNR Circle. Vs. Plot No.E-18, Jamnagar GIDC Electronics Estate, Sector-26, Gandhinagar. PAN: AABCG1812E (Applicant) (Respondent) Revenue by : Shri Mohd. Usman, CIT. D.R with Smt. Neeju Gupta, Sr.D.R Assessee by : Shri S.N. Soparkar, Sr. Advocate with Shri Pa…

The DCIT, Gandhinagar Circle, Gandhinagar vs. M/S. Gujarat State Petronet Ltd., Gandhinagar

In the result appeal of the Revenue is partly allowed for the statistical purposes

ITA 272/AHD/2020[2014-15]Status: DisposedITAT Ahmedabad29 Apr 2022AY 2014-15

Bench: Shri Mahavir Prasad & Shri Waseem Ahmedआयकर अपील सं./Ita Nos. 272-273/Ahd/2020 िनधा"रण वष"/Asstt. Years: 2014-2015 & 2015-16 D.C.I.T, M/S. Gujarat State Petronet Ltd., Gnr Circle. Vs. Plot No.E-18, Jamnagar Gidc Electronics Estate, Sector-26, Gandhinagar.

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Mohd. Usman, CIT. D.R with Smt. Neeju Gupta, Sr.D.R
Section 14A

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ D’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI MAHAVIR PRASAD, JUDICIAL MEMBER And SHRI WASEEM AHMED, ACCOUNTANT MEMBER आयकर अपील सं./ITA Nos. 272-273/AHD/2020 िनधा"रण वष"/Asstt. Years: 2014-2015 & 2015-16 D.C.I.T, M/s. Gujarat State Petronet Ltd., GNR Circle. Vs. Plot No.E-18, Jamnagar GIDC Electronics Estate, Sector-26, Gandhinagar. PAN: AABCG1812E (Applicant) (Respondent) Revenue by : Shri Mohd. Usman, CIT. D.R with Smt. Neeju Gupta, Sr.D.R Assessee by : Shri S.N. Soparkar, Sr. Advocate with Shri Pa…

Jt.CIT.(OSD), Circle-1(1)(1), Ahmedabad vs. Axis Bank Limited, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 956/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad29 Mar 2022AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 852/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2015-2016 Axis Bank Limited, J.C.I.T., “Trishul”, 3Rd Floor, Vs. Circle-1(1)(1), Opp. Samtheshwar Mahadev, Ahmedabad. Near Law Garden, Ellisbridge, Ahmedabad-380006. Pan: Aaacu2414K

For Appellant: Shri S.N. Soparkar Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT.D.R
Section 133Section 14ASection 43D

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 852/AHD/2019 िनधा"रण वष"/Asstt. Year: 2015-2016 Axis Bank Limited, J.C.I.T., “Trishul”, 3rd Floor, Vs. Circle-1(1)(1), Opp. Samtheshwar Mahadev, Ahmedabad. Near Law Garden, Ellisbridge, Ahmedabad-380006. PAN: AAACU2414K And आयकर अपील सं./ITA No. 956/AHD/2019 िनधा"रण वष"/Asstt. Year: 2015-2016 J.C.I.T.(OSD), Axis Bank Limited, Circle-1(1)(1), Vs. “Trishul”, 3rd Floo…

Axis Bank Limited, Ahmedabad vs. Jt.CIT., Circle-1(1)(1), Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 852/AHD/2019[2015-16]Status: DisposedITAT Ahmedabad29 Mar 2022AY 2015-16

Bench: Shri Waseem Ahmed & Ms. Madhumita Royआयकर अपील सं./Ita No. 852/Ahd/2019 िनधा"रण वष"/Asstt. Year: 2015-2016 Axis Bank Limited, J.C.I.T., “Trishul”, 3Rd Floor, Vs. Circle-1(1)(1), Opp. Samtheshwar Mahadev, Ahmedabad. Near Law Garden, Ellisbridge, Ahmedabad-380006. Pan: Aaacu2414K

For Appellant: Shri S.N. Soparkar Sr. Advocate with Shri Parin Shah, A.RFor Respondent: Shri Vijaykumar Jaiswal, CIT.D.R
Section 133Section 14ASection 43D

…आयकर अपीलीय अिधकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL, ‘’ A’’ BENCH, AHMEDABAD (CONDUCTED THROUGH VIRTUAL COURT AT AHMEDABAD) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 852/AHD/2019 िनधा"रण वष"/Asstt. Year: 2015-2016 Axis Bank Limited, J.C.I.T., “Trishul”, 3rd Floor, Vs. Circle-1(1)(1), Opp. Samtheshwar Mahadev, Ahmedabad. Near Law Garden, Ellisbridge, Ahmedabad-380006. PAN: AAACU2414K And आयकर अपील सं./ITA No. 956/AHD/2019 िनधा"रण वष"/Asstt. Year: 2015-2016 J.C.I.T.(OSD), Axis Bank Limited, Circle-1(1)(1), Vs. “Trishul”, 3rd Floo…

Centum Learning Ltd., New Delhi vs. DCIT, Circle-5(2), New Delhi

In the result, for the statistical purposes, this appeal is

ITA 5067/DEL/2018[2013-14]Status: DisposedITAT Delhi24 Mar 2022AY 2013-14
Section 143(3)Section 145Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER M/s Centum Learning Dy. Commissioner of Limited Income Tax, Circle-5(2), 127, Neelagagan, New Delhi. Mandi Road Sultanpur, Vs. Mehrauli, New Delhi-110 030. PAN-AADCB 3842R (Appellant) (Respondent) Appellant By Sh. Sh. Anil Bhalla, CA Respondent by Ms. Yagya Saini Kakkar, CIT- DR ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax (Appeals)…

DCIT 9(2)(2), Mumbai vs. M/S Electronic Payment & Services Pvt Ltd., Mumbai

Accordingly, the appeal by the Revenue is dismissed

ITA 545/MUM/2020[2015-16]Status: DisposedITAT Mumbai23 Feb 2022AY 2015-16
For Respondent: Shri B.K. Bagchi (DR)
Section 143(3)Section 250Section 37(1)

…Tax (Appeals) challenging the disallowance 2 ITA. No. 545/Mum/2020 Assessment Year: 2015-16 of ESOP Expenses. The CIT(A) allowed the appeal of the Assessee following the decision of the Special Bench of the Tribunal in the case of Biocon Ltd. v. DCIT (2013) 35 Taxmann.com 335 (Bangalore- Trib.). The CIT(A) held as under: “4.1.2 I have gone through the assessment order and also appellant‟s submission submitted during the course of appellate proceedings. During the year appellant has granted ESOP of eligible employees and charged the expenses on prorate basis over the vesting period of one year. I find merit in…

Ibm India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, appeal by the assessee stands allowed as indicated hereinabove

ITA 289/BANG/2021[2015-16]Status: DisposedITAT Bangalore14 Feb 2022AY 2015-16

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiit(Tp)A No. 289/Bang/2021 Assessment Year : 2015-16 M/S. Ibm India Pvt. Ltd., The Deputy No. 12, Subramanya Commissioner Of Arcade, Income-Tax, Bannerghatta Road, Circle 3 (1)(1), Bangalore – 560 029. Vs. Bangalore. Pan: Aaaci4403L Appellant Respondent Assessee By : Shri Ajay Roti, Ca Revenue By : Shri Pradeep Kumar, Cit Dr Date Of Hearing : 12-01-2022 Date Of Pronouncement : 14-02-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Final Assessment Order Dated 30.04.2021 U/S. 143(3) R.W.S. 144C(13) R.W.S. 144B Of The Act Passed By The National Faceless Assessment Centre, Delhi Relating To Assessment Year 2015-16 On Following Grounds Of Appeal: “The Grounds Stated Hereunder Are Independent Of & Without Prejudice To One Another. The Appellant Submits As Under: 1. Assessment Order Bad In Law 1.1. At The Outset, M/S Ibm India Private Limited (Hereinafter Referred To As 'The Appellant' Or 'The Company') Prays That The Order Dated April 30. 2021

For Appellant: Shri Ajay Roti, CAFor Respondent: Shri Pradeep Kumar, CIT DR
Section 10ASection 143(3)Section 144BSection 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 289/Bang/2021 Assessment Year : 2015-16 M/s. IBM India Pvt. Ltd., The Deputy No. 12, Subramanya Commissioner of Arcade, Income-tax, Bannerghatta Road, Circle 3 (1)(1), Bangalore – 560 029. Vs. Bangalore. PAN: AAACI4403L APPELLANT RESPONDENT Assessee by : Shri Ajay Roti, CA Revenue by : Shri Pradeep Kumar, CIT DR Date of Hearing : 12-01-2022 Date of Pronouncement : 14-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed…