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 366,005 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
