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 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 366,314 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 14A Section 37 Section 40A(2)(b)Section 115JB Section 8D Section 144B

Issues it is cited on

section 2(15a)section 17(2)(iiia)section 50(1)section 17(2)section 80ab section 54e section 80m section 10(15)section 10(33)section 14a(1)section 36(1)(viii)section 54ec

Judgments citing Biocon Ltd. v. DCIT

Assistant Commissioner of Income Tax 2(3)(2), Mumbai vs. Kotak Mahindra Bank Limited, Mumbai

In the result, both the appeals filed by the revenue are dismissed

ITA 781/MUM/2018[2013-14]Status: DisposedITAT Mumbai27 Aug 2019AY 2013-14

Bench: Shri Shamim Yahya & Shri Pawan Singh

Section 143(3)Section 14ASection 36Section 36(1)(vii)

…368/Bang/2010). 16. Before us, the Ld. DR heavily relied upon the order of assessing office. (supra):- 1. Kotak Mahindra Bank Ltd. 89 taxmann.com 223 (ITA No. 698/M/16). 2. DCIT v. Kotak Mahindra Bank Ltd. ITA No. 2817/M/16 & 38/M/18. 3. Biocon Ltd. v. DCIT 144 ITD 21 (Bang) (SB). 4. DCIT v. Avendus Capital P. Ltd. ITA No. 5679/M/2015. 5. CIT v. PVP Ventures Ltd. v. 211 Taxman 554 (Mad). 6. S.S.I. Ltd. v. DCIT 2005-TIOL-30-ITAT-MAD. 7. Goldman Sachs India Securities P. Ltd. v. ACIT ITA No. 1428/Mum/2017. 8. DCIT v. Magma Fincorp Ltd. ITA No. 946/Kol/2017 17. We have considered the submissions of both the partie…

Joint Commissioner of Income Tax(OSD), Circle - 4(1)(2), Bangalore vs. M/S. Molecular Connections Private Limited, Bangalore

In the result appeal filed by revenue stands dismissed

ITA 937/BANG/2019[2013-14]Status: DisposedITAT Bangalore02 Aug 2019AY 2013-14

Bench: Shri B.R.Baskaran & Smt.Beena Pillai, Judical Member

For Appellant: Shri K. Seshadri, CAFor Respondent: Dr.P.V.Pradeep Kumar, Addl.CIT

Section 37(1)

…ITA No937(B)/2019. 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “C”, BANGALORE BEFORE SHRI B.R.BASKARAN ACCOUNTANT MEMBER AND SMT.BEENA PILLAI, JUDICAL MEMBER ITA No.937(Bang)/2019 (Assessment Year : 2013-14) The Joint Commissioner of Income tax, Cirle-4(1)(2), 2nd Floor, BMTC Building, 80ft Road, 6th Block, Koramangala Bangalore Appellant Vs M/s Molecular Connections Pvt.Ltd., No.5, Brigade Seshamahal, Vanivilas Road, Bangalore-560 004 PAN No.AACCM5956A Respondent Revenue by : Dr.P.V.Pradeep Kumar, Addl.CIT Appellant by : Shri K. Seshadri, CA Date of hearing : 30-07-2019 Date of pronouncemen…

Larsen & Toubro Infotech Limited, Mumbai vs. Principal Commissioner of Income Tax - 2, Mumbai

In the result, the appeal of assessee is allowed

ITA 409/MUM/2018[2011-12]Status: DisposedITAT Mumbai17 May 2019AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G Manjunatha, Am

For Appellant: Shri JD Mistri, ARFor Respondent: Shri Anadi Varma, CIT DR

Section 143(3)Section 37

…आयकर अपीलीय अधिकरण “A” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI श्री महावीर स िंह, न्याययक दस्य एविं श्री जी. मंजुनाथ लेखा दस्य के मक्ष । BEFORE SRI MAHAVIR SINGH, JM AND SRI G MANJUNATHA, AM Aayakr ApIla saM./ ITA No. 409/Mum/2018 (inaQa-arNa baYa- / Assessment Year 2011-12) Larsen & Toubro Infotech Pr. Commissioner of Income Limited Tax-2, Room No. 344, 3 rd Taxation Dept., L&T House, Vs. Floor, Aayakar Bhavan, 2nd Floor, N.M. Marg, Ballard M.K. Road, Mumbai-400 Estate, Mumbai-400 001 020 .. (p`%yaqaaI- / Respondent) (ApIlaaqaI- / Appellant) स्थायी लेखा िं./PAN No. AAACL1681…

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

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

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR

Section 143(3)Section 144CSection 80Section 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHE ‘I-1’, NEW DELHI Before Sh. Bhavnesh Saini, Judicial Member And Sh. N. S. Saini, Accountant Member ITA No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (APPELLANT) (RESPONDENT) PAN No. AAACJ7079D Assessee by : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue by : Sh. Sanjay I. Bara, CIT DR Date of Hearing :05.03.2019 Date of Pronouncement : 29.04.2019 ORDER Per N.…

M/S. Oxigen Services India (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal is partly allowed

ITA 3831/DEL/2016[2011-12]Status: DisposedITAT Delhi18 Apr 2019AY 2011-12

Bench: Shri H. S. Sidhushri T. S. Kapoorassessment Year:2011-12

…~ 1 ~ IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘E’ NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER SHRI T. S. KAPOOR, ACCOUNTANT MEMBER Assessment Year:2011-12 M/s Oxigen Services India (P) Vs. Dy.C.I.T., Ltd., G-4, Community Centre, Circle-13(1), Building, C-Block, New Delhi Naraina Vihar, New Delhi. (Appellant) (Respondent) Appellant by Ms. Gargi Sethee, Advocate Shri Satyan Sethee, Advocate Respondent by Ms. Rachna Singh, Sr. D.R. Date of hearing 16/04/2019 Date of pronouncement 18/04/2019 O R D E R PER T. S. KAPOOR, A.M. This is an appeal filed by the assessee against the order of Learned…

M/S. Religare Wealth Management Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1780/DEL/2016[2011-12]Status: DisposedITAT Delhi28 Mar 2019AY 2011-12

Bench: Shri Bhavnesh Saini & Shri O.P. Kantassessment Year: 2011-12 M/S. Religare Wealth Vs. Dcit, Management Ltd., Circle-21(1), C.R. Building, D3, P3B, District Centre, New Delhi Saket, New Delhi Pan :Aadcr5677C (Appellant) (Respondent) Appellant By S/Shri Rohit Jain, Adv. & Tejasvi Jain, Ca Respondent By Ms. Rinku Singh, Sr.Dr

Section 143(3)Section 28Section 37(1)

…he group companies, Religare commodities Ltd for assessment year 2008 - 09 identical issue arose before the coordinate bench, which decided this issue in ITA No. 2283/Del/2013 by order dated 04/01/2017 wherein relying upon the decision of the special bench in 144 ITD 21 claim of the assessee with respect to both the above items were allowed vide para No. 7 of that order. The coordinate bench in para No. 8 also held that the issue is also squarely covered by the decision of the Hon'ble Madras High Court in 211 Taxmann 554 wherein it has been held that the above expenditure on account of employee stock option schem…

DCIT, New Delhi vs. M/S. Info Edge India Ltd., New Delhi

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

ITA 3837/DEL/2015[2011-12]Status: DisposedITAT Delhi02 Jan 2019AY 2011-12

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2011-12

Section 14A

…In the Income-Tax Appellate Tribunal, Delhi Bench ‘E’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2011-12 Dy. CIT, Circle 12(1), vs. M/s. Info Edge India Ltd., New Delhi. GF-12A, 94, Meghdoot Building, New Delhi. (Appellant) (Respondent) Appellant by Sh. Sridhar Dora, Sr. DR Respondent by Sh. Deepesh Jain, CA Sh. Meenal Goyal, CA Date of Hearing 27.11.2018 Date of Pronouncement 02.01.2019 ORDER Per L.P. Sahu, A.M.: This is an appeal filed by the Revenue against the order dated 31.03.2015 of ld. CIT(A)-4, New Delhi for the assessment year 2011…

DCIT, Circle-8(1), Kolkata vs. M/S Magma Fincrop Ltd., Kolkata

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

ITA 946/KOL/2017[2013-14]Status: DisposedITAT Kolkata07 Dec 2018AY 2013-14

Bench: Hon’Ble Shri S.S.Godara, Jm & Hon’Ble Shri M.Balaganesh, Am] I.T.A No. 946/Kol/2017 Assessment Year : 2013-14 Dcit,Circle-8(1), Kolkata -Vs- M/S Magma Fincorp Ltd. [Pan: Aabcm 9445 K] (Appellant) (Respondent)

For Appellant: Shri Robin Chowdhury, Addl. CIT Sr. DRFor Respondent: Smt. A. Chatterjee, AR

Section 115JSection 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S.Godara, JM & Hon’ble Shri M.Balaganesh, AM] I.T.A No. 946/Kol/2017 Assessment Year : 2013-14 DCIT,Circle-8(1), Kolkata -vs- M/s Magma Fincorp Ltd. [PAN: AABCM 9445 K] (Appellant) (Respondent) For the Appellant : Shri Robin Chowdhury, Addl. CIT Sr. DR For the Respondent : Smt. A. Chatterjee, AR Date of Hearing : 04.12.2018 Date of Pronouncement : 07.12.2018 ORDER Per M.Balaganesh, AM 1. This appeal by the Revenue arises out of the order of the Learned Commissioner of Income Tax(Appeals)-3, Kolkata [in short the ld CIT(A)]…

Itc Limited, Kolkata vs. ACIT, RG-8, Kolkata

Appeal is dismissed

ITA 685/KOL/2014[2009-2010]Status: DisposedITAT Kolkata28 Nov 2018AY 2009-2010

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Md. Usman, CIT DRFor Respondent: Shri J.P. Khaitan, Senior Counsel

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : KOLKATA [Before Hon’ble Shri S.S. Godara, JM & Shri M.Balaganesh, AM ] I.T.A No. 685 /Kol/2014 Assessment Year : 2009-10 M/s ITC Limited -vs- ACIT, Range-8, Kolkata [PAN: AAACI 5950 L] (Appellant) (Respondent) I.T.A No. 1267 /Kol/2014 Assessment Year : 2009-10 DCIT, Circle-8, Kolkata -vs- M/s ITC Limited [PAN: AAACI 5950 L] (Appellant) (Respondent) For the Appellant : Shri Md. Usman, CIT DR For the Respondent : Shri J.P. Khaitan, Senior Counsel Shri Bikash Chandra, AR Date of Hearing : 29.08.2018 Date of Pronouncement : 27.11.2018 ORDER Per S.S. Go…

DCIT, Cir-8, Kolkata vs. M/S Itc Limited, Kolkata

Appeal is dismissed

ITA 1267/KOL/2014[2009-2010]Status: DisposedITAT Kolkata28 Nov 2018AY 2009-2010

Bench: Hon’Ble Shri S.S. Godara, Jm & Shri M.Balaganesh, Am ]

For Appellant: Shri Md. Usman, CIT DRFor Respondent: Shri J.P. Khaitan, Senior Counsel

Section 143(3)

Deputy Commissioner of Income Tax Corporate Circle 6 (2), Chennai vs. M/S Solarwinds India Private Limited, Chennai

In the result, the Revenue’s appeal is dismissed

ITA 428/CHNY/2018[2014-15]Status: DisposedITAT Chennai16 Nov 2018AY 2014-15

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं/.I.T.A. No. 428/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15 Deputy Commissioner Of Income Tax, M/S. Solarwinds India Private Limited, Corporate Circle -6(2), Vs. No. 16, Iii Floor, Rms Apartment, Aayakarbhavan, New Block, No. 12, Gopalakrishna Street, 7Th Floor, 121 M.G. Road, Pondy Bazaar, Chennai – 600 034. Chennai 600 017. [Pan: Aacct 4499H] ("#यथ%/Respondent) (अपीलाथ"/Appellant)

For Appellant: Shri. Sandeep Bagmar. R, AdvocateFor Respondent: Ms. D. Rohini, JCIT

Section 263

…आयकर अपील"य अ"धकरण ,’ए’ "यायपीठ,चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, CHENNAI "ी एन.आर.एस .गणेशन, "या"यक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम! BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं/.I.T.A. No. 428/Chny/2018 "नधा"रण वष"/Assessment Year : 2014-15 Deputy Commissioner of Income Tax, M/s. Solarwinds India Private Limited, Corporate Circle -6(2), Vs. No. 16, III Floor, RMS Apartment, AayakarBhavan, New Block, No. 12, Gopalakrishna Street, 7th Floor, 121 M.G. Road, Pondy Bazaar, Chennai – 600 034. Chennai 600 017. [PAN: AACCT 4499H] ("#यथ%/Re…

Financial Institutional Securities Ltd, Mumbai vs. DCIT 4(3)(1), Mumbai

ITA 6891/MUM/2016[2012-13]Status: DisposedITAT Mumbai03 Oct 2018AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No.6479/Mum/2016 (िनधा"रणवष" / Assessment Year:2012-13) Jm Financial Institutional Securities Ltd. Assistant Commissioner Of Income (Now Merged With Jm Financial Limited) Tax- 4(3)(1) बनाम/ 7Th Floor, Cnergy Room No.649, 6Th Floor, Vs. Appasaheb Marathe Marg Aaykar Bhavan, M.K. Road Prabhadevi, Mumbai-400 025 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aabca-2496-G (अपीलाथ"/Appellant) (""थ" / Respondent) :

For Appellant: K. Shivram & Aditya Ajgaonkar, Ld. AR’sFor Respondent: Pooja Swaroop, Ld. JCIT-DR

Section 143(3)

…by lower authorities by submitting that the decision rendered in Ranbaxy Laboratories Ltd. & VIP Industries Ltd. has already been considered in the favorable decision rendered by the Special Bench of Bangalore Tribunal in the case of Biocon Limited Vs. DCIT [144 ITD 21]. The case of Punjab State Industrial Development Corporation Limited dealt with the issue of Assessment Year-2012-13 fees paid to…

ACIT - 4(3)(1), Mumbai vs. J. M. Financial Institutional Securities Pvt. Ltd., Mumbai

ITA 6479/MUM/2016[2012-13]Status: DisposedITAT Mumbai03 Oct 2018AY 2012-13

For Appellant: K. Shivram & Aditya Ajgaonkar, Ld. AR’sFor Respondent: Pooja Swaroop, Ld. JCIT-DR

Section 143(3)

Larsen & Toubro Infotech Ltd., Mumbai vs. Principal Commissioner of Income Tax -2, Mumbai

In the result the grounds of

ITA 2263/MUM/2016[2009-10]Status: DisposedITAT Mumbai19 Sept 2018AY 2009-10

Bench: Shri Pawan Singh & Shri N.K. Pradhanlarsen & Toubro Infotech Pcit-2 Room No. 384, 3Rd Floor, Ltd. Taxation Department, L&T House, 2Nd Floor, N.M. Aayakar Bhavan, M.K. Road, Vs. Marg, Ballard Estate, Mumbai-20. Mumbai-400001 Pan: Abgps5477E (Appellant) (Respondent)

For Appellant: Shri J.D. Mistri (AR)For Respondent: Shri N.S. Jangpangi (CIT-

Section 10ASection 143(3)Section 154Section 253Section 254(1)Section 263Section 37Section 37(1)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL, BENCH “A”,MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER Larsen & Toubro Infotech PCIT-2 Room No. 384, 3rd Floor, Ltd. Taxation Department, L&T House, 2nd Floor, N.M. Aayakar Bhavan, M.K. Road, Vs. Marg, Ballard Estate, Mumbai-20. Mumbai-400001 PAN: ABGPS5477E (Appellant) (Respondent) Assessee by : Shri J.D. Mistri (AR) Revenue by : Shri N.S. Jangpangi (CIT- DR) Date of hearing 16.07.2018 Date of Pronouncement 19.09.2018 Order Under Section 254(1) of Income Tax Act PER PAWAN SINGH, JUDICIAL MEMBER: 1. This appeal by assessee…

Addl CIT 2(3), Mumbai vs. Trent Ltd, Mumbai

In the result, appeal of the assessee is allowed

ITA 1727/MUM/2011[2006-07]Status: DisposedITAT Mumbai27 Aug 2018AY 2006-07

Bench: Shri C.N. Prasad & Shri Rajesh Kumarassessment Year: 2006-07

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri V. Justin, D.R

Section 14ASection 23(1)(a)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2006-07 M/s. Trent Ltd., Additional CIT, Bombay House, Range – 2(3), 2nd Floor, 24, Vs. Aayakar Bhavan, Homy Mody Street, Fort, Mumbai Mumbai – 400 001 PAN: AAACL 1838J (Appellant) (Respondent) Assessment Year: 2006-07 DCIT-2(3), M/s. Trent Ltd., R.No.555, Bombay House, 2nd Floor, 24, Aayakar Bhavan, Vs. Mumbai Homi Mody Street, Fort, Mumbai – 400 001 PAN: AAACL 1838J (Appellant) (Respondent) Present for: Assessee by : Shri Nitesh Joshi, A.R. Revenu…

Trent Ltd, Mumbai vs. ACIT 2(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 1163/MUM/2011[2006-07]Status: DisposedITAT Mumbai27 Aug 2018AY 2006-07

Bench: Shri C.N. Prasad & Shri Rajesh Kumarassessment Year: 2006-07

For Appellant: Shri Nitesh Joshi, A.RFor Respondent: Shri V. Justin, D.R

Section 14ASection 23(1)(a)Section 37(1)

The Pr Commissioner of Income Tax-7 vs. M/S Microchip Technology

ITA/241/2017HC Karnataka16 Aug 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260Section 92

…essee by this tribunal by following the decision of the Special Date of Judgment 16-8-2018, ITA No.241/2017 The Pr. Commissioner of Income Tax – 7 & Anr.Vs. M/s. Microchip Technology (India) Pvt. Ltd., 6/9 Bench in the case of Biocon Ltd. 115 TTJ 649. However since the relevant to details of the claim has not been examined by the Assessing Officer and further the apportionment of the expenditure between 10A and non-10A units is also required to be examined and verified. Therefore that claim of the assessee has to be apportioned between units eligible under Section 10A and the units…

Jyoti Structures Ltd, Mumbai vs. DCIT Cen Cir 41, Mumbai

In the result, the appeal is allowed

ITA 5367/MUM/2015[2006-07]Status: DisposedITAT Mumbai08 Aug 2018AY 2006-07

Bench: Shri Joginder Singh () & Shri N.K. Pradhan () Assessment Year: 2006-07 Jyoti Structures Ltd. Dcit Central Circle- Valecha Chambers, 6Th 7(2), Mumbai, Room Vs. Floor, New Link Road, No. 655, 6Th Floor, Oshiwara, Andheri (W), Aayakar Bhavan, Mumbai-400053. Maharshi Karve Road, Mumbai-400020. Pan No. Aaacj2499R Appellant Respondent Assessee By : Mr. Aditya R. Ajgaonkar, Ar Revenue By : Mr. Ajit K. Srivastava, Dr Date Of Hearing : 05/07/2018 Date Of Pronouncement : 08/08/2018

For Appellant: Mr. Aditya R. Ajgaonkar, ARFor Respondent: Mr. Ajit K. Srivastava, DR

Section 115WSection 143(3)Section 17(2)(iii)

…ted a copy of the computation of ESOS expenditure, which is based on the market closing price of 05.09.2005 at Rs.295.25, the exercise price of Rs.85 and the number of options granted for 234,800 shares. Referring to the decision in Biocon Ltd. v. DCIT (2013) 144 ITD 21 (Bangalore-Trib) (SB), the Ld. CIT(A) observed that in the above order, Jyoti Structures Ltd. 5 the Special Bench have not considered the decision of the Hon’ble Supreme Court in the case of Eimco KCP Ltd. v. CIT (2000) 242 ITR 659(SC). The Ld. CIT(A) was of the opinion that the decision in the above case squarely applies to the facts of the pres…

DCIT, Cir-5(1), Kolkata vs. M/S Spencer'S Retail Ltd., Kolkata

Appeal is dismissed

ITA 1939/KOL/2016[2009-10]Status: DisposedITAT Kolkata25 Jul 2018AY 2009-10

Bench: Shri S.S.Godara & Dr. A.L. Sainiassessment Year :2009-10 Dcit, Circle-5(1) V/S. M/S Spencer’S Retail Ltd., P-7, Chowringhee 31, Netaji Subhas Road, Duncan House, 1St Floor, Square, Kolkata- 700069 Kolkakta-700001 [Pan No.Aabcg 3443 R] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Saurabh Kumar, Addl. Cit-Dr अपीलाथ" क" ओर से/By Appellant Shri D.S. Damle, Ar ""यथ" क" ओर से/By Respondent 10-07-2018 सुनवाई क" तार"ख/Date Of Hearing 25-07-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Revenue’S Appeal For Assessment Year 2009-10 Arises Against Commissioner Of Income Tax(Appeals)-2, Kolkata’S Order Dated 25.07.2016, Passed In Case No.981/Cit(A)-2/14-15, Reversing The Assessing Officer’S Action Inter Alia Disallowing / Adding Assessee’S Club Expenditure Claim, Esop, Section 36(1)(Va) Disallowance On Account Of Late Payment Of Employees’ Contribution To Esi/Pf & Section 14A R.W. Rule 8D Disallowance Of ₹20,32,700/-; Respectively Involving Proceedings U/S. 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. This Assessee Is A Company Engaged In Retail Trading Of Food Items, Non-Food Items, Music, Books Etc. It Claimed Its Club Expenditure Of ₹17,39,624/- In Its Books Of Account. Its Case Therein Was To Have Incurred The

Section 139(1)Section 143(3)Section 14ASection 36(1)(va)

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Dr. A.L. Saini, Accountant Member Assessment Year :2009-10 DCIT, Circle-5(1) V/s. M/s Spencer’s Retail Ltd., P-7, Chowringhee 31, Netaji Subhas Road, Duncan House, 1st Floor, Square, Kolkata- 700069 Kolkakta-700001 [PAN No.AABCG 3443 R] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Saurabh Kumar, Addl. CIT-DR अपीलाथ" क" ओर से/By Appellant Shri D.S. Damle, AR ""यथ" क" ओर से/By Respondent 10-07-2018 सुनवाई क" तार"ख/Date of Hearing 25-07-2018 घोषणा क" तार"ख/Date of Pro…

JCIT, Bangalore vs. M/S Biocon Ltd., Bangalore

In the result, Revenue’s appeal for Assessment Year 2008-09 is dismissed

ITA 1251/BANG/2015[2008-09]Status: DisposedITAT Bangalore25 Apr 2018AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri Jason P Boaz

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri C. H. Sundar Rao, CIT-1 (D.R)

Section 143(1)Section 143(3)Section 195Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ A ’ BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER I.T. A. No.1251/Bang/2015 (Assessment Year : 2008-09) Joint Commissioner of Income Tax (LTU), Bangalore. …. Appellant. Vs. M/s. Biocon Limited, No.20, KM, Hosur Road, Electronic City, Hebbagodi, Bangalore-560 100. ….. Respondent. I.T. A. No.1255/Bang/2015 (Assessment Year : 2008-09) (By Assessee) Assessee By : Shri Padamchand Khincha, CA Revenue By : Shri C. H. Sundar Rao, CIT-1 (D.R) Date of Hearing : 20.02.2018. Date of Pronouncement : 25.04.2018. O R D E R…