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.

How many judgments cite Biocon Ltd. v. DCIT?

322 judgments on BharatTax cite Biocon Ltd. v. DCIT (35 Taxmann.com 335), spanning 2015 to 2026.

Which sections of the Income Tax Act does Biocon Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 37(1), Section 143(3), Section 14A, Section 37, Section 40A(2)(b), Section 115JB.

Biocon Ltd. v. DCIT (35 Taxmann.com 335)

Deutsche Cib Centre P.Ltd, Mumbai vs. Asst CIT 12(2)(1), Mumbai

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

ITA 2179/MUM/2015[2010-11]Status: DisposedITAT Mumbai31 Jan 2022AY 2010-11

Section 143(3)Section 144C(1)Section 144C(5)Section 37

…rred to details provided during the course of assessment proceedings vide letter dated 18.02.2014. Ld. AR further submitted that Special Bench of the Bangalore Tribunal in the case of 3 M/s. Deutsche CIB Centre Private Limited Biocon Ltd. v. DCIT reported in 144 ITD 21 held that discount in relation to employee stock options vested during the year is not contingent liability. The said decision of Special Bench of Bangalore Tribunal has also been affirmed by Hon’ble Karnataka High Court in CIT v. Biocon Ltd reported in 430 ITR 151. Thus, the employee stock option compensation expenses is allowable under section 3…

Hdfc Bank Ltd (Successor to Businss of Centurion Bank of Punjab Ltd), Mumbai vs. DCIT 2(3), Mumbai

In the result, appeal is partly allowed

ITA 374/MUM/2012[2008-09]Status: DisposedITAT Mumbai13 Jan 2022AY 2008-09

Bench: Shri G.S.Pannu (Hon’Ble) & Shri Saktijit Dey (Hon’Ble)

Section 14A

…on account of difference between the market price of the option and the option price as on the actual date of exercise, though, it is entitled to claim such deduction in view of the decision of the Special Bench of this Tribunal in case of Biocon Ltd vs DCIT 144 ITD 21. 41. Learned standing counsel for the revenue has relied upon the observations of the departmental authorities. 42. Having considered rival submissions, we are of the view that assessee’s claim of deduction of ESOP expenses by way of amortization over the period of grant has to be allowed keeping in view the decision of the ITAT, Special Bench in…

DCIT, Circle3-13(2), New Delhi vs. Jubilant Foodworks Ltd., Noida

In the result, appeals of Revenue are dismissed and Cross Objections of assessee are allowed

ITA 612/DEL/2019[2012-13]Status: DisposedITAT Delhi08 Dec 2021AY 2012-13

Bench: Sh. Anil Chaturvedi & Sh. Kul Bharat(Through Video Conferencing)

Section 143(3)Section 154Section 92A

…ribunal in the case of Biocon Ltd. (supra). The assessee having issued shares to its employees upon exercise of stock options under Employee’s Stock Option Scheme is not disputed. We find that Special Bench of the Tribunal in the case of Biocon Ltd. vs. DCIT (35 Taxmann.com 335 (2013) SB) has inter alia held that the discount on issue of Employees Stock Options is allowable deduction in computing the income under the head “profit and gains of business”. It is also a fact that since the claim was never claimed by the assessee before the lower authorities, there is no finding on the issue by the AO/CIT(A). In such…

DCIT, Circle-1, New Delhi vs. Jubilant Foodworks Ltd., Noida

In the result, appeals of Revenue are dismissed and Cross Objections of assessee are allowed

ITA 6558/DEL/2018[2013-14]Status: DisposedITAT Delhi08 Dec 2021AY 2013-14

Bench: Sh. Anil Chaturvedi & Sh. Kul Bharat(Through Video Conferencing)

Section 143(3)Section 154Section 92A

…ribunal in the case of Biocon Ltd. (supra). The assessee having issued shares to its employees upon exercise of stock options under Employee’s Stock Option Scheme is not disputed. We find that Special Bench of the Tribunal in the case of Biocon Ltd. vs. DCIT (35 Taxmann.com 335 (2013) SB) has inter alia held that the discount on issue of Employees Stock Options is allowable deduction in computing the income under the head “profit and gains of business”. It is also a fact that since the claim was never claimed by the assessee before the lower authorities, there is no finding on the issue by the AO/CIT(A). In such…

Jindal Steel & Power Ltd., New Delhi vs. Addl. CIT, Haryana

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 4185/DEL/2011[2008-09]Status: DisposedITAT Delhi01 Dec 2021AY 2008-09

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

DCIT, Hisar vs. Jindal Steel & Power Ltd., Hisar

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 4067/DEL/2011[2008-09]Status: DisposedITAT Delhi01 Dec 2021AY 2008-09

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

Jindal Steel & Power Ltd., New Delhi vs. DCIT, Hisar

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 2280/DEL/2011[2007-08]Status: DisposedITAT Delhi01 Dec 2021AY 2007-08

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

ACIT, Hisar vs. Jindal Steel & Power Ltd., Hisar

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 2230/DEL/2011[2007-08]Status: DisposedITAT Delhi01 Dec 2021AY 2007-08

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

Jindal Steel & Power Ltd., Haryana vs. DCIT, Hisar

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 413/DEL/2010[2006-07]Status: DisposedITAT Delhi01 Dec 2021AY 2006-07

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

DCIT, Hisar vs. Jindal Steel & Power Ltd., Hisar

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 341/DEL/2010[2006-07]Status: DisposedITAT Delhi01 Dec 2021AY 2006-07

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

ACIT, Hisar vs. M/S Jindal Steel & Power Ltd., Hisar

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 220/DEL/2009[2003-04]Status: DisposedITAT Delhi01 Dec 2021AY 2003-04

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

Jindal Steel & Power Limited vs. Addl. CIT

In the result, the appeal filed by the Revenue for the Assessment Year 2008-09 is dismissed

ITA 167/DEL/2009[2003-04]Status: DisposedITAT Delhi01 Dec 2021AY 2003-04

Bench: Shri Amit Shukla & Dr. B.R.R. Kumar(Through Video Conferencing)

For Appellant: Shri Salil Kapoor, AdvocateFor Respondent: Date of Hearing

Section 115JSection 143(3)Section 234BSection 80H

…s rendered in the form of ESOP now stands covered by the decision of Hon’ble Delhi High Court in the case of CIT vs. Lemon Tree Hotels Limited in ITA 107/2015 dated 18.08.2015 and the decision of Special Bench of ITAT in the case of Biocon Limited reported in 144 ITD 21. This decision of the Tribunal has been affirmed by the Hon’ble Karnataka High Court vide order dated 11.11.2020 holding that employees’ discount represents consideration of services rendered by the employees and hence it is a deductible business expenditure. There is no dispute that here in this case, it is an ascertainable liability since employ…

Bharti Infratel Ltd., New Delhi vs. DCIT, Circle- 2(1), New Delhi

In the result appeal of assessee is allowed

ITA 425/DEL/2018[2011-12]Status: DisposedITAT Delhi15 Nov 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri Rohit Jain, Advocate; &For Respondent: Shri Satpal Gulati [CIT] – DR

Section 115JSection 143(3)Section 2Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “A”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 425/Del/2018 (Assessment Year : 2011-12) M/s. Indus Towers Ltd DCIT, (formerly known as Barati Vs. Infratel Ltd) Circle : 2 (1) 901, Park Centra, ninth floor, sector 30, national highway – 8, New Delhi Guarugram 122001. PAN: AADCB0274F (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Advocate; & Shri Deepesh Jain, Advocate; Department by : Shri Satpal Gulati [CIT] – DR; Date of Hearing 16/08/2021 Date of pronouncem…

Axis Bank Limited, Ahmedabad vs. The Dy.CIT, Circle-1 Now Circle-1(1)(1), Ahmedabad

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

ITA 311/AHD/2016[2010-11]Status: DisposedITAT Ahmedabad28 Oct 2021AY 2010-11

Bench: Shri Rajpal Yadav & Shri Waseem Ahmedsl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 311/Ahd/2016 2010-11 Axis Bank Limited, D.C.I.T., “Trishul”, 3Rd Floor, Circle-1(1)(1) Opp. Samtheshwar Ahmedabad. Mahadev Near Law Garden, Ellisbridge, Ahmedabad-380006. Pan: Aaacu2414K 2. 2176/Ahd/2016 2011-12 Axis Bank Limited, D.C.I.T., “Trishul”, 3Rd Floor, Circle-1(1)(1) Opp. Samtheshwar Ahmedabad. Mahadev Near Law Garden, Ellisbridge, Ahmedabad-380006. Pan: Aaacu2414K 3. 2173/Ahd/2016 2011-12 D.C.I.T., Axis Bank Limited, Circle-1(1)(1) Ahmedabad. Ahmedabad. Pan: Aaacu2414K 4. 165/Ahd/2017 2012-13 Axis Bank Limited, D.C.I.T., Ahmedabad. Circle-1(1)(1) Ahmedabad. Pan: Aaacu2414K 5. 287/Ahd/2017 2012-13 D.C.I.T., Axis Bank Limited, Circle-1(1)(1) Ahmedabad. Ahmedabad. Pan: Aaacu2414K 6-7 520 & 2013-14 Axis Bank Limited, D.C.I.T., 521/Ahd/2018 & Ahmedabad. Circle-1(1)(1) 2014-15 Ahmedabad. Pan: Aaacu2414K 8-9 604 & 605/ 2013-14 D.C.I.T., Axis Bank Limited, Ahd/2018 & Circle-1(1)(1) Ahmedabad. 2014-15 Ahmedabad. Pan: Aaacu2414K

For Appellant: Shri S.N. Soparkar, Sr. Advocate with Smt. Urvashi Shodhan, and Shri Parin Shah,For Respondent: Shri Anshu Prakash, CIT.DR

Section 14A

…ns being greater than the exercise price, there is actual discount offered to the employees. 5.3 The learned CITfA) also failed in correctly applying the ratio of the decision of Bangalore Special Bench of Hon'ble ITAT in case of Biocon Limited vs DCIT [2013] 144 ITD 21 (BangaloreJ(SB) which states that ESOP cost in hands of the company has to be equivalent to amount taxable as perquisite in the hands of employees. Relying on the decision of Hon'ble Special Bench, the difference between market price as on date of exercise of options and the exercise price (i.e. the market price on the grant date) is an allowable…

DCIT, Circle- 12(1), New Delhi vs. Icra Ltd., New Delhi

In the result, the appeals of the Revenue for assessment year 2011-12 and 2012-13 are allowed partly for statistical purposes and Cross Objection of the assessee for assessment year

ITA 5707/DEL/2017[2012-13]Status: DisposedITAT Delhi14 Oct 2021AY 2012-13

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2011-12 & Assessment Year: 2012-13

Section 145

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER [Through Video Conferencing] Assessment Year: 2011-12 And Assessment Year: 2012-13 DCIT, Vs. ICRA Ltd., Circel-12(1), 1105, Kailash Building, New Delhi 11th Floor, 26 Kasturba Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) And C.O. No.8/Del/2018 [Arising out of ITA No.5707/Del/2017] Assessment Year: 2012-13 ICRA Ltd., Vs. DCIT, 1105, Kailash Building, Circel-12(1), 11th Floor, 26 Kasturba New Delhi Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) De…

DCIT, Circle- 12(1), New Delhi vs. Icra Ltd., New Delhi

In the result, the appeals of the Revenue for assessment year 2011-12 and 2012-13 are allowed partly for statistical purposes and Cross Objection of the assessee for assessment year

ITA 5706/DEL/2017[2011-12]Status: DisposedITAT Delhi14 Oct 2021AY 2011-12

Bench: Shri O.P. Kant & Shri Kuldip Singh[Through Video Conferencing] Assessment Year: 2011-12 & Assessment Year: 2012-13

Section 145

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER [Through Video Conferencing] Assessment Year: 2011-12 And Assessment Year: 2012-13 DCIT, Vs. ICRA Ltd., Circel-12(1), 1105, Kailash Building, New Delhi 11th Floor, 26 Kasturba Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) And C.O. No.8/Del/2018 [Arising out of ITA No.5707/Del/2017] Assessment Year: 2012-13 ICRA Ltd., Vs. DCIT, 1105, Kailash Building, Circel-12(1), 11th Floor, 26 Kasturba New Delhi Marg, New Delhi PAN :AAACI0218B (Appellant) (Respondent) De…

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Broadridge Financial Solutions(India) Private Limited, Hyderabad

ITA 448/HYD/2020[2016-17]Status: DisposedITAT Hyderabad05 Oct 2021AY 2016-17

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri H.Srinivasulu, ARFor Respondent: Smt. M.Narmada, DR

Section 143(3)Section 40Section 90Section 91

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER Appellant Respondent ITA No. A.Y. M/s.Broadridge Assistant Financial Solutions Commissioner of 324/Hyd/2020 2016-17 (India) Private Income Tax, Limited, Circle-1(2), HYDERABAD HYDERABAD [PAN: AADCB0321R] M/s.Broadridge Deputy Financial Solutions 448/Hyd/2020 Commissioner of 2016-17 (India) Private Income Tax, Limited, Circle-1(2), HYDERABAD HYDERABAD [PAN: AADCB0321R] For Assessee : Shri H.Srinivasulu, AR For Revenue : Smt. M.Nar…

Broadridge Financial Solutions (India) Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Circle-1(2), Hyderabad

ITA 324/HYD/2020[2016-17]Status: DisposedITAT Hyderabad05 Oct 2021AY 2016-17

Bench: Shri A.Mohan Alankamony & Shri S.S.Godara

For Appellant: Shri H.Srinivasulu, ARFor Respondent: Smt. M.Narmada, DR

Section 143(3)Section 40Section 90Section 91

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” : HYDERABAD (THROUGH VIDEO CONFERENCE) BEFORE SHRI A.MOHAN ALANKAMONY, ACCOUNTANT MEMBER AND SHRI S.S.GODARA, JUDICIAL MEMBER Appellant Respondent ITA No. A.Y. M/s.Broadridge Assistant Financial Solutions Commissioner of 324/Hyd/2020 2016-17 (India) Private Income Tax, Limited, Circle-1(2), HYDERABAD HYDERABAD [PAN: AADCB0321R] M/s.Broadridge Deputy Financial Solutions 448/Hyd/2020 Commissioner of 2016-17 (India) Private Income Tax, Limited, Circle-1(2), HYDERABAD HYDERABAD [PAN: AADCB0321R] For Assessee : Shri H.Srinivasulu, AR For Revenue : Smt. M.Nar…

M/S Northern Operating Services Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

In the result, the appeal filed by the assessee is treated as allowed

ITA 759/BANG/2017[2012-13]Status: DisposedITAT Bangalore01 Sept 2021AY 2012-13

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri K.R. Vasudevan, A.RFor Respondent: Shri Muzaffar Hussain, D.R

Section 143(3)Section 37Section 37(1)Section 40

…6,10,974/-, being the difference between the market price of shares and the issue price as ESOP expenses u/s 37(1) of the Act. The assessee placed its reliance on the decision rendered by the Special bench, Bengaluru in the case of Biocon Ltd. Vs. DCIT (2013) 35 Taxmann.com 335 in support of its claim. In the above said case, the special bench has held that the difference between the market price of shares at the time of grant of ESOP options to the employees and the price at which shares are offered to the employees is allowable as deduction u/s 37(1) of the Act. The A.O. observed that the revenue has not accept…

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

Accordingly. Thus, assessee’s claim is allowed for statistical purposes

ITA 382/AHD/2019[2013-14]Status: DisposedITAT Ahmedabad02 Aug 2021AY 2013-14

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Respondent byFor Respondent: Shri S. N. Soparkar Sr. Adv. & Shri Parin Shah

Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD (CONDUCTING THROUGH VIRTUAL COURT) BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER & Ms. MADHUMITA ROY, JUDICIAL MEMBER ITA Nos.381&382/Ahd/2019 (Assessment Years: 2012-13 & 2013-14) DCIT Vs. M/s.Gujarat State Petronet Ltd. Gandhinagar Circle, Gandhinagar E-18, GIDC Electronic Estate, 4th Floor, Block No. 14, Udhyog Nr. K-7 Circle, Sector-26, Bhavan Sector-11, Gandhinagar Gandhinagar, Gujarat-380026 Gujarat-382011 [PAN No. AABCG1812E] (Appellant) .. (Respondent) Shri Shyam Prasad, Sr. DR Appellant by : Respondent by: Shri S. N. Soparkar Sr. Adv. & Shri Parin…

Biocon Ltd. v. DCIT

What is Biocon Ltd. v. DCIT authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing Biocon Ltd. v. DCIT

Deutsche Cib Centre P.Ltd, Mumbai vs. Asst CIT 12(2)(1), Mumbai

Hdfc Bank Ltd (Successor to Businss of Centurion Bank of Punjab Ltd), Mumbai vs. DCIT 2(3), Mumbai

DCIT, Circle3-13(2), New Delhi vs. Jubilant Foodworks Ltd., Noida

DCIT, Circle-1, New Delhi vs. Jubilant Foodworks Ltd., Noida

Jindal Steel & Power Ltd., New Delhi vs. Addl. CIT, Haryana

DCIT, Hisar vs. Jindal Steel & Power Ltd., Hisar

Jindal Steel & Power Ltd., New Delhi vs. DCIT, Hisar

ACIT, Hisar vs. Jindal Steel & Power Ltd., Hisar

Jindal Steel & Power Ltd., Haryana vs. DCIT, Hisar

DCIT, Hisar vs. Jindal Steel & Power Ltd., Hisar

ACIT, Hisar vs. M/S Jindal Steel & Power Ltd., Hisar

Jindal Steel & Power Limited vs. Addl. CIT

Bharti Infratel Ltd., New Delhi vs. DCIT, Circle- 2(1), New Delhi

Axis Bank Limited, Ahmedabad vs. The Dy.CIT, Circle-1 Now Circle-1(1)(1), Ahmedabad

DCIT, Circle- 12(1), New Delhi vs. Icra Ltd., New Delhi

DCIT, Circle- 12(1), New Delhi vs. Icra Ltd., New Delhi

Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad vs. Broadridge Financial Solutions(India) Private Limited, Hyderabad

Broadridge Financial Solutions (India) Private Limited, Ranga Reddy vs. Asst. Commissioner of Income Tax, Circle-1(2), Hyderabad

M/S Northern Operating Services Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

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