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)

State Bank of India, Mumbai vs. Addl CIT RG 2(2), Mumbai

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

ITA 3645/MUM/2016[2009-10]Status: DisposedITAT Mumbai06 Jun 2023AY 2009-10

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: S/Shri P.J. Pardiwala a/w Ninad PatadeFor Respondent: Ms. Surabhi Sharma

Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

…lity in addition to being contingent, is related to an increase in share capital. Accordingly, the AO disallowed the claim made by the assessee. The learned CIT(A), vide impugned order, following the decision of Special Bench of Tribunal in Biocon Ltd v/s CIT 35 Taxmann.com 335 allowed the claim of provision of State Bank of India ITA no.3645/Mum./2016 ITA no.4564/Mum./2016 Employee Stock Purchase Scheme. Being aggrieved, the Revenue is in appeal before us. 109. Having considered the submissions of both parties and perused the material available on record, we find that the coordinate bench of the Tribunal in as…

Thomas Cook (India) Ltd, Mumbai vs. Dy CIT 1 (3)92), Mumbai

In the result, the appeal filed by the assessee is a In the result, the appeal filed by the assessee is a In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 7807/MUM/2019[2015-16]Status: DisposedITAT Mumbai31 May 2023AY 2015-16

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2015-16 Thomas Cook (India) Ltd., Dy. Cit-1(3)(2), A Wing, 11Th Floor, Marathon Room No. 540, 5Th Floor, Vs. Futurex, N.M. Joshi Marg, Aayakar Bhavan, M.K. Lower Parel (East), Road, Mumbai-400013. Mumbai-400020. Pan No. Aaact 4050 C Appellant Respondent Assessee By : Mr. Ketan Ved Revenue By : Ms. Richa Gulati, Dr : Date Of Hearing 30/05/2023 : Date Of Pronouncement 31/05/2023 Order

For Appellant: Mr. Ketan VedFor Respondent: Ms. Richa Gulati, DR

Section 115Section 115JSection 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2015-16 Thomas Cook (India) Ltd., Dy. CIT-1(3)(2), A Wing, 11th floor, Marathon Room No. 540, 5th floor, Vs. Futurex, N.M. Joshi Marg, Aayakar Bhavan, M.K. Lower Parel (East), Road, Mumbai-400013. Mumbai-400020. PAN No. AAACT 4050 C Appellant Respondent Assessee by : Mr. Ketan Ved Revenue by : Ms. Richa Gulati, DR : Date of Hearing 30/05/2023 : Date of pronouncement 31/05/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directe…

ACIT Circle-2 (1)(1), Mumbai vs. M/S Deutsche Asset Management (India) Pvt Ltd, Mumbai

In the result, the appeal of the revenue and the cross objection of the assessee are dismissed

ITA 7227/MUM/2019[2015-16]Status: DisposedITAT Mumbai30 May 2023AY 2015-16

Bench: Shri B.R. Baskaran (Am) & Shri Pavan Kumar Gadale (Jm)

Section 139(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘D’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 7227/Mum/2019 (A.Y. 2015-16) Vs. M/s. Deutsche Asset ACIT, Circle-2(1)(1) Room No. 561 Management (India) Pvt. Ltd. 5th Floor, Aayakar 14th Floor, The Capital Bhavan, M.K.Road C-70, G-Block, Bandra Kurla Mumbai-400 020. Complex, Bandra East Mumbai-400 051. (Appellant) (Respondent) C.O. No. 95/Mum/2021 (A.Y. 2015-16) Vs. ACIT,Circle-2(1)(1) M/s. Deutsche Asset Management (India) Pvt. Ltd. Room No. 561 14th Floor, The Capital 5th Floor, Aayakar C-70, G-Block, Bandra Kurla Bhava…

Dy. CIT-5(2)(2), Mumbai vs. M/S Vodafone Idea Limited (Earlier Know As Vodafone India Limited Which Now Stands Merged With Idea Cellular Limited (Icl) and Consequently Known As Vodafone Idea Limited), Mumbai

Appeal of the Revenue is dismissed being devoid of any merit

ITA 2429/MUM/2019[2009-10]Status: DisposedITAT Mumbai26 May 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri M Balaganeshvk-Vk-La- 2429@Eaqcbz@2019 ¼Fu-Oa- 2009&10½ Deputy Commissioner Of Income Tax 5Th Floor, Room No.525, Aayakar Bhavan, M. K. Road, ..... Vihykfkhz/Appellant Mumbai-400 020 Cuke Vs. M/S Vodafone Idea Limited 10Th Floor, Birla Centurion, Pandurang Budhakar Marg, Worli Mumbai-400 030 ..... Izfroknh/Respondent Pan No. Aaach5332B Izr;K{Ksi-La- 32@Eaqcbz@2020 ¼Fu-Oa- 2009&10½ Co No.32/Mum/2020 (A.Y.2009-10) M/S Vodafone Idea Limited 10Th Floor, Birla Centurion, Pandurang Budhakar Marg, Worli Mumbai-400 030 ..... Vihykfkhz/Appellant Pan No. Aaach5332B Cuke Vs. Deputy Commissioner Of Income Tax 5Th Floor, Room No.525, Aayakar Bhavan, M. K. Road, ..... Izfroknh/Respondent Mumbai-400 020

For Appellant: S/Shri P. J. Pardiwala, Sr. Advocate with Ketan Ved izfroknh }kjk@For Respondent: Shri Anand Mohan, CIT-DR

Section 143(3)Section 144C(3)Section 154

…essee vehemently defended the impugned order. The ld. Counsel for the assessee submits that the issue relevant to disallowance of deduction of employee share based payment is debatable. The Special Bench of the Tribunal in the case of Biocon Limited vs. DCIT, 144 ITD 21 (Bangalore Trib.) (SB) has held that expenditure on account of ESOP is revenue expenditure. The aforesaid decision by Special Bench was upheld by the Hon’ble Karnataka High Court in the case of CIT vs. Biocon Limited 430 ITR 151. The ld. Counsel asserted that it is a settled legal position that P a g e | 4 C.O. NO.32/MUM/2020 (A.Y. 2009-10) M/S.…

M/S Northern Operating Services Private Limited, Bangalore vs. Joint Commissioner of Income Tax (JCIT) Special Range-5, Bangalore

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

ITA 2943/BANG/2018[2014-15]Status: DisposedITAT Bangalore01 May 2023AY 2014-15

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.2943/Bang/2018 : Asst.Year 2014-2015 M/S.Northern Operating Services The Joint Commissioner Of Private Limited, 2Nd Floor, Income-Tax, Special Range 5 V. Rmz Ecospace, Campus 1C Bangalore. Sarjapur Outer Ring Road Bellandur Village, Varthur Hobli Bangalore – 560 103. Pan : Aaccn1652J. (Appellant) (Respondent) Appellant By : Sri.Ankur Pai, Advocate Respondent By : Sri.Sunil Kumar Singh, Cit-Dr Date Of Pronouncement : 01.05.2023 Date Of Hearing : 01.05.2023 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 30.08.2018 Passed U/S 143(3) R.W.S. 144C(13) Of The Income-Tax Act, 1961 (“The Act” For Short). The Relevant Assessment Year Is 2014-2015. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Business Of Providing Transaction Based Business Process Outsourcing Services To Its Group Companies. For The Assessment Year 2014-2015, The Return Of Income Was Filed On 28.11.2014 Declaring Income Of Rs.68,09,26,340. The Case Was Selected For Scrutiny & Notice U/S 143(2) Of The Act Was Issued On 29.08.2015. During The Course Of Assessment Proceedings

For Appellant: Sri.Ankur Pai, AdvocateFor Respondent: Sri.Sunil Kumar Singh, CIT-DR

Section 143(2)Section 143(3)Section 17(2)(iv)Section 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM IT(TP)A No.2943/Bang/2018 : Asst.Year 2014-2015 M/s.Northern Operating Services The Joint Commissioner of Private Limited, 2nd Floor, Income-tax, Special Range 5 v. RMZ Ecospace, Campus 1C Bangalore. Sarjapur Outer Ring Road Bellandur Village, Varthur Hobli Bangalore – 560 103. PAN : AACCN1652J. (Appellant) (Respondent) Appellant by : Sri.Ankur Pai, Advocate Respondent by : Sri.Sunil Kumar Singh, CIT-DR Date of Pronouncement : 01.05.2023 Date of Hearing : 01.05.2023 O R D E R Per Geo…

Unilever India Exports Ltd, Mumbai vs. ACIT, Central Circle 5(3), Mumbai

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 1465/MUM/2021[2016-17]Status: DisposedITAT Mumbai31 Mar 2023AY 2016-17

Section 143(3)Section 14ASection 234BSection 37(1)

…ssion dated 06/12/2019 had explained in detail the various schemes and benefits being provided to the employees. The assessee claimed this amount to be allowable in terms of the Special Bench decision of this Tribunal in the case of Biocon Ltd. v. DCIT [2014] 144 ITD 21 (Bang. Trib.) M/s. Unilever India Exports Ltd. 29. This issue again is covered by the decision of the Tribunal in the case of Unilever Industries Pvt. Ltd. supra where the Tribunal has followed the decision of the Hon’ble Karnataka High Court in the case of M/s. Biocon Ltd, the relevant observation of the Tribunal reads as under:- 10. The Ld. AR h…

Unilever India Exports Ltd., Mumbai vs. Dy CIT Range 1(3)(2), Mumbai

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 566/MUM/2020[2015-16]Status: DisposedITAT Mumbai31 Mar 2023AY 2015-16

Section 143(3)Section 14ASection 234BSection 37(1)

…ssion dated 06/12/2019 had explained in detail the various schemes and benefits being provided to the employees. The assessee claimed this amount to be allowable in terms of the Special Bench decision of this Tribunal in the case of Biocon Ltd. v. DCIT [2014] 144 ITD 21 (Bang. Trib.) M/s. Unilever India Exports Ltd. 29. This issue again is covered by the decision of the Tribunal in the case of Unilever Industries Pvt. Ltd. supra where the Tribunal has followed the decision of the Hon’ble Karnataka High Court in the case of M/s. Biocon Ltd, the relevant observation of the Tribunal reads as under:- 10. The Ld. AR h…

DCIT-14(2)(1), Mumbai vs. Idea Cellular Ltd., Mumbai

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 3147/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Mar 2023AY 2009-10

Section 115JSection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I-2‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Vodafone Idea Ltd Vs. Assistant Commissioner of (formerly known as Idea Income Tax HQ(Judl) to Cellular Limited) CIT-14, Mumbai 10th Floor, Birla Centurian Room No.461/432, 4th Floor Century Mills Compound Aayakar Bhavan Pandurang Budhkar Marg M.K.Road, Worli, Mumbai-400 030 Mumbai – 400 020 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) DCIT-14(2)(1) Vs. M/s. Vodafone Idea Ltd Mumbai (formerly known as Idea Cellular Room No.432, 4th Floor Limited) 5th Floor, Winds…

Idea Cellular Limited, Mumbai vs. Assistant Commissioner of Income Tax Hq (Judl) to CIT-14, Mumbai

In the result, appeal of the assessee is allowed and appeal of the Revenue is dismissed

ITA 2350/MUM/2018[2009-10]Status: DisposedITAT Mumbai31 Mar 2023AY 2009-10

Section 115JSection 143(3)Section 147Section 148

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘I-2‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. Vodafone Idea Ltd Vs. Assistant Commissioner of (formerly known as Idea Income Tax HQ(Judl) to Cellular Limited) CIT-14, Mumbai 10th Floor, Birla Centurian Room No.461/432, 4th Floor Century Mills Compound Aayakar Bhavan Pandurang Budhkar Marg M.K.Road, Worli, Mumbai-400 030 Mumbai – 400 020 PAN/GIR No.AAACB2100P (Appellant) .. (Respondent) DCIT-14(2)(1) Vs. M/s. Vodafone Idea Ltd Mumbai (formerly known as Idea Cellular Room No.432, 4th Floor Limited) 5th Floor, Winds…

DCIT, Cir-5(1), Kolkata vs. M/S. Bandhan Bank Ltd., Kolkata

In the result, appeal of the revenue is dismissed

ITA 370/KOL/2022[2017-2018]Status: DisposedITAT Kolkata27 Mar 2023AY 2017-2018

Bench: Shri Sajnay Garg & Shri Girish Agrawalassessment Year: 2017-18

For Appellant: Shri Biswanath Paul, CAFor Respondent: Smt. Ranu Biswas, Addl. CIT, DR

Section 143(3)Section 17(2)(vi)Section 192Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH KOLKATA BEFORE SHRI SAJNAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2017-18 Deputy Commissioner of Bandhan Bank Ltd., Income-tax, Circle-5(1), Vs. DN-32, Saltlake Sector-V, Kolkata Kolkata-700091. (PAN: AAGCB1323G) (Appellant) (Respondent) Present for: Appellant by : Shri Biswanath Paul, CA Respondent by : Smt. Ranu Biswas, Addl. CIT, DR Date of Hearing : 11. 01.2023 Date of Pronouncement : 27.03.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the revenue is against the order of Ld. CITA), National…

Delhivery Pvt. Ltd., New Delhi vs. Pr, CIT-3, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1036/DEL/2021[2015-16]Status: DisposedITAT Delhi16 Mar 2023AY 2015-16

Bench: Sh. C. N. Prasaddr. B. R. R. Kumarita No. 1036/Del/2021 : Asstt. Year : 2015-16 Delhivery Pvt. Ltd., Vs Pr. Cit-3, Plot No. 5, Sector-44, Central Revenue Building, Gurugram, Haryana-122002 New Delhi (Appellant) (Respondent) Pan No. Aapcs9575E Assessee By : Sh. K. M. Gupta, Adv. & Sh. Shruti Khimta, Ar Revenue By : Sh. M. Baranwal, Cit Dr Date Of Hearing: 05.01.2023 Date Of Pronouncement: 16.03.2023

For Appellant: Sh. K. M. Gupta, Adv. &For Respondent: Sh. M. Baranwal, CIT DR

Section 143(3)Section 14ASection 201Section 263Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Sh. C. N. Prasad, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1036/Del/2021 : Asstt. Year : 2015-16 Delhivery Pvt. Ltd., Vs Pr. CIT-3, Plot No. 5, Sector-44, Central Revenue Building, Gurugram, Haryana-122002 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAPCS9575E Assessee by : Sh. K. M. Gupta, Adv. & Sh. Shruti Khimta, AR Revenue by : Sh. M. Baranwal, CIT DR Date of Hearing: 05.01.2023 Date of Pronouncement: 16.03.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee agai…

M/S. Flipkart India Pvt. Ltd., Bangalore vs. ACIT, Special Range-3, Bangalore

In the result, appeal of the assessee is allowed and appeal of revenue is dismissed

ITA 1141/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Mar 2023AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: S/Shri Ajay Vohra, Sr. Counsel, Kishore Kunal & ParthFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 192Section 195Section 37Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2017-18 Flipkart India Private Limited, Vs. The Assistant Commissioner Alyssa, Begonia and Clover, of Income Tax, Embassy Tech Village, AO AS SPECIAL RANGE-3, Devarabeesanahalli, Bangalore. Outer Ring Road, Bangalore – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Assessment year : 2017-18 The Deputy Commissioner Vs. Flipkart India Private Limited, of Income Tax, Bangalore – 560 103. PAN: AABCF 8078M Central Circle 1(4), Bangalore. APPELLANT RESPONDE…

DCIT, Central Circle-1(4), Bengaluru vs. M/S. Flipkart India Pvt Ltd., Bengaluru

In the result, appeal of the assessee is allowed and appeal of revenue is dismissed

ITA 1115/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Mar 2023AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: S/Shri Ajay Vohra, Sr. Counsel, Kishore Kunal & ParthFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 192Section 195Section 37Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2017-18 Flipkart India Private Limited, Vs. The Assistant Commissioner Alyssa, Begonia and Clover, of Income Tax, Embassy Tech Village, AO AS SPECIAL RANGE-3, Devarabeesanahalli, Bangalore. Outer Ring Road, Bangalore – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Assessment year : 2017-18 The Deputy Commissioner Vs. Flipkart India Private Limited, of Income Tax, Bangalore – 560 103. PAN: AABCF 8078M Central Circle 1(4), Bangalore. APPELLANT RESPONDE…

ACIT Circle-6(2), New Delhi vs. Cvent India Pvt. Ltd., Delhi

In the result, appeal of Revenue is dismissed

ITA 523/DEL/2020[2016-17]Status: DisposedITAT Delhi24 Feb 2023AY 2016-17

Bench: Sh. Anil Chaturvedi & Sh. Yogesh Kumar Usacit Vs. Cvent India Pvt. Ltd. Circle – 6(2) H-89, Naraina Vihar New Delhi New Delhi – 110 028 Pan No. Aaccc 7670 F (Appellant) (Respondent) Assessee By Shri Himanshu Sinha, Adv. Shri Bhuwan Dhoopar, Adv. Revenue By Shri Avikal Manu, Sr. D.R. Date Of Hearing: 15.02.2023 Date Of Pronouncement: 24.02.2023 Order Per Anil Chaturvedi, Am : This Appeal Filed By The Revenue Is Directed Against The Order Dated 08.11.2019 Of The Commissioner Of Income Tax (Appeals)-16, New Delhi Relating To Assessment Year 2016-17. 2. Brief Facts Of The Case As Culled Out From The Material On Record Are As Under :-

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

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’, NEW DELHI BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR US, JUDICIAL MEMBER ACIT Vs. Cvent India Pvt. Ltd. Circle – 6(2) H-89, Naraina Vihar New Delhi New Delhi – 110 028 PAN No. AACCC 7670 F (APPELLANT) (RESPONDENT) Assessee by Shri Himanshu Sinha, Adv. Shri Bhuwan Dhoopar, Adv. Revenue by Shri Avikal Manu, Sr. D.R. Date of hearing: 15.02.2023 Date of Pronouncement: 24.02.2023 ORDER PER ANIL CHATURVEDI, AM : This appeal filed by the Revenue is directed against the order dated 08.11.2019 of the Commissioner of Income Tax (Appeals)-16, New…