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

M/S. Northern Operating Services Private Limited, Bengaluru vs. Joint Commissioner of Income Tax, Special Range - 5, Bengaluriu

In the result, the appealby the assessee is allowed

ITA 2395/BANG/2019[2015-16]Status: DisposedITAT Bangalore27 Jan 2023AY 2015-16

Bench: Shri George George K. & Ms. Padmavathy Sit(Tp)A No.2395/Bang/2019 Assessment Year: 2015-16

For Appellant: S/Shri K.R. Vasudevan & Ankur Pai, AdvocatesFor Respondent: Shri K. N. Suresh Babu, Jt.CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)Section 17(2)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.2395/Bang/2019 Assessment year: 2015-16 Northern Operating Services Pvt. Ltd., Vs. The Joint Commissioner of 2nd Floor, RMZ Ecospace, Campus 1C, Income Tax, Sarjapur Outer Ring Road, Special Range 5, Bellandur Village, Varthur Hobli, Bengaluru. Bengaluru – 560 103. PAN:AACCN 1652J ASSESSEE RESPONDENT Assessee by : S/Shri K.R. Vasudevan & Ankur Pai, Advocates Respondent by : Shri K. N. Suresh Babu, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 25.01.2023 Da…

Deputy Commissioner of Income-Tax, Circle - 8, Pune vs. M/S. Bajaj Finance Ltd, Pune

ITA 1722/PUN/2018[2014-15]Status: DisposedITAT Pune23 Dec 2022AY 2014-15

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Respondent: Assessee by Ms. Vasanti B. Patel
Section 143(3)Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “A”, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA No.1394 &1722/PUN/2018 Assessment Year - 2014-15 Bajaj Finance Limited, The DCIT, Circle-8, 3rd Floor, Panchshil Tech Pratyaksha Kar Park, Plot No.43/1, 43/2, vs. Bhavan, Dr. 44/2, Viman Nagar, Ambedkar Road, Pune 411 014 Near Akurdi Railway PAN : AABCB1518L Station, Akurdi, Pune – 411 044. Appellant Respondent : Assessee by Ms. Vasanti B. Patel : Revenue by Shri Keyur Patel, CIT-DR : Date of hearing 09.12.2022 : Date of 23.12.2022 pronouncement ORDER PER SATBEER S…

Bajaj Finance Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

ITA 1394/PUN/2018[2014-15]Status: DisposedITAT Pune23 Dec 2022AY 2014-15

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripote

For Respondent: Assessee by Ms. Vasanti B. Patel
Section 143(3)Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL BENCH “A”, PUNE BEFORE SHRI SATBEER SINGH GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA No.1394 &1722/PUN/2018 Assessment Year - 2014-15 Bajaj Finance Limited, The DCIT, Circle-8, 3rd Floor, Panchshil Tech Pratyaksha Kar Park, Plot No.43/1, 43/2, vs. Bhavan, Dr. 44/2, Viman Nagar, Ambedkar Road, Pune 411 014 Near Akurdi Railway PAN : AABCB1518L Station, Akurdi, Pune – 411 044. Appellant Respondent : Assessee by Ms. Vasanti B. Patel : Revenue by Shri Keyur Patel, CIT-DR : Date of hearing 09.12.2022 : Date of 23.12.2022 pronouncement ORDER PER SATBEER S…

DCIT, Circle-8 vs. M/S. Bajaj Finance Ltd. Pune, Akurdi Pune

ITA 819/PUN/2018[2013-14]Status: DisposedITAT Pune09 Dec 2022AY 2013-14

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Percy Pardiwala and Ms. Vasanti B. Patel
Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.766 and 767/PUN/2018 Assessment Years : 2012-13 and 2013-14 Bajaj Finance Limited, Vs. DCIT, Circle-8, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respondent ITA Nos.818 and 819/PUN/2018 Assessment Years : 2012-13 and 2013-14 DCIT, Circle-8, Vs. Bajaj Finance Limited, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respon…

Deputy Commissioner of Income-Tax, Circle - 8, Pune vs. M/S. Bajaj Finanace Ltd, Pune

ITA 818/PUN/2018[2012-13]Status: DisposedITAT Pune09 Dec 2022AY 2012-13

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Percy Pardiwala and Ms. Vasanti B. Patel
Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.766 and 767/PUN/2018 Assessment Years : 2012-13 and 2013-14 Bajaj Finance Limited, Vs. DCIT, Circle-8, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respondent ITA Nos.818 and 819/PUN/2018 Assessment Years : 2012-13 and 2013-14 DCIT, Circle-8, Vs. Bajaj Finance Limited, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respon…

Bajaj Finance Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

ITA 767/PUN/2018[2013-14]Status: DisposedITAT Pune09 Dec 2022AY 2013-14

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Percy Pardiwala and Ms. Vasanti B. Patel
Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.766 and 767/PUN/2018 Assessment Years : 2012-13 and 2013-14 Bajaj Finance Limited, Vs. DCIT, Circle-8, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respondent ITA Nos.818 and 819/PUN/2018 Assessment Years : 2012-13 and 2013-14 DCIT, Circle-8, Vs. Bajaj Finance Limited, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respon…

Bajaj Finance Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

ITA 766/PUN/2018[2012-13]Status: DisposedITAT Pune09 Dec 2022AY 2012-13

Bench: Shri S.S. Godara & Dr. Dipak P. Ripote

For Appellant: Shri Percy Pardiwala and Ms. Vasanti B. Patel
Section 14ASection 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “B”, PUNE BEFORE SHRI S.S. GODARA, JUDICIAL MEMBER AND DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER ITA Nos.766 and 767/PUN/2018 Assessment Years : 2012-13 and 2013-14 Bajaj Finance Limited, Vs. DCIT, Circle-8, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respondent ITA Nos.818 and 819/PUN/2018 Assessment Years : 2012-13 and 2013-14 DCIT, Circle-8, Vs. Bajaj Finance Limited, 3rd Floor, Panchshil Tech Park, Pune Plot No.43/1, 43/2, 44/2, Viman Nagar, Pune 411 014 PAN : AABCB1518L Appellant Respon…

Deputy Commissioner of Income Tax, Circle- 4(1)(1), Bangalore vs. M/S. Lifestyle International Private Limited, Bangalore

In the result, the assessee’s appeal stands allowed and revenue’s appeal stands dismissed

ITA 93/BANG/2020[2013-14]Status: DisposedITAT Bangalore18 Nov 2022AY 2013-14

Bench: Smt Beena Pillai & Shri Laxmi Prasad Sahuassessment Year : 2013-14 M/S. Lifestyle International Pvt. Ltd., 77, Town Centre, The Deputy Building No. 3, Commissioner Of West Wing, Income Tax, Off Hal Airport Road, Circle – 4(1)(1), Yamlur, Vs. Bengaluru. Bengaluru – 560 037. Pan: Aaacl2937J Appellant Respondent & Assessment Year : 2013-14 (By Revenue)

Section 2Section 37Section 43(6)(c)Section 50B

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A” BENCH: BANGALORE BEFORE SMT BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2013-14 M/s. Lifestyle International Pvt. Ltd., 77, Town Centre, The Deputy Building No. 3, Commissioner of West Wing, Income Tax, Off HAL Airport Road, Circle – 4(1)(1), Yamlur, Vs. Bengaluru. Bengaluru – 560 037. PAN: AAACL2937J APPELLANT RESPONDENT & Assessment Year : 2013-14 (By Revenue) : Shri K.R. Vasudevan & Assessee by Shri Ankur Pai, Advocates : Shri Binod Kumar Singh, CIT Revenue by DR Date of Hearing : 23-08-2022 Date of Pr…

Mahindra & Mahindra Ltd, Mumbai vs. ACIT RG 2(2)(2), Mumbai

In the result, appeal by the assessee is partly allowed for statistical purpose

ITA 7287/MUM/2018[2014-15]Status: DisposedITAT Mumbai07 Nov 2022AY 2014-15

Bench: Shri Pramod Kumar & Shri Sandeep Singh Karhail

For Appellant: Shri H.P. MahajaniFor Respondent: Smt. Mahita Nair
Section 143(3)Section 144C(13)Section 144C(5)Section 14ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRAMOD KUMAR, VICE PRESIDENT AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No.7287/Mum./2018 (Assessment Year : 2014–15) Mahindra & Mahindra Ltd. Corporate Taxation, P.K. Kurne Chowk ……………. Appellant Worli, Mumbai 400 018 PAN – AAACM3025E v/s Asstt. Commissioner of Income Tax …………….Respondent Central Circle–2(2)(2), Mumbai Assessee by : Shri H.P. Mahajani Revenue by : Smt. Mahita Nair Date of Hearing – 16/09/2022 Date of Order – 07/11/2022 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal has been filed by the assessee challe…

Asst CIT Ltu, Mumbai vs. Ambuja Cements Ltd, Mumbai

In the result, the appeal of the revenue is dismissed

ITA 6405/MUM/2013[2007-08]Status: DisposedITAT Mumbai07 Nov 2022AY 2007-08
Section 143(3)Section 28

…were also placed before us. We also find that in a rather recent order of the Tribunal, in the case of DCIT Vs Kotak Mahindra Bank Ltd [(2018) 168 ITD 529 (Mum)] and taking note of the special bench decision in the case of Biocon Ltd. v. Dy. CIT (LTU) [(2013) 144 ITD 21 (Bang)], has decided the said issue in favour of the assesee. We see no reasons to take any other view of the matter than the view so taken by the coordinate benches in assessee‟s own case. Respectfully following the same, we hold that the impugned addition of Rs 64,50,874 must stand deleted. Ordered, accordingly. 17. We see no reasons to take any…

Deputy Commissioner of Income Tax, Centre-Circle-6(4), Mumbai 400021 vs. Indiabull Financial Services Ltd., New Delhi

In the result, appeal of the Revenue is partly allowed

ITA 1433/MUM/2022[2011-12]Status: DisposedITAT Mumbai31 Oct 2022AY 2011-12

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aabci3612A आअसुं.१४३३/म ुं/२०२२ (धि.ि. २०११-१२) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Financial Services Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aaaci8570Q अपीलाथी द्वारा/Appellant By : Shri. Dharamvir D. Yadav, Sr. Ar प्रधििादी द्वारा/Respondent By : Shri. K. Gopal, Advocate स ििाई की धिधथ/ Date Of Hearing : 17/10/2022 घोषणा की धिधथ/ Date Of Pronouncement : 31/10/2022

For Appellant: Shri. Dharamvir D. Yadav, Sr. ARFor Respondent: Shri. K. Gopal, Advocate
Section 245D(4)Section 37(1)

…आयकर अपीलीय अधिकरण म ुंबई पीठ “सी” श्री विकास अिस्थी, न्याधयक सदस्य एिुं श्री एम.बालगणेश,लेखा सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M BALAGANESH, ACCOUNTANT MEMBER आअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner of Income Tax, Central Circle 6 (4), Room No. 1925, 19th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 PAN No. AABCI3612A आअसुं.१४३३/म ुं/२०२…

DCIT- CC- 6(4), Mumbai vs. Indiabulls Housing Finance Limited, Mumbai

In the result, appeal of the Revenue is partly allowed

ITA 1414/MUM/2022[2013-14]Status: DisposedITAT Mumbai31 Oct 2022AY 2013-14

Bench: Shri Vikas Awasthy & Shri M Balaganeshआअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aabci3612A आअसुं.१४३३/म ुं/२०२२ (धि.ि. २०११-१२) ..... अपीलाथी /Appellant Deputy Commissioner Of Income Tax, Central Circle 6 (4), Room No. 1925, 19Th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Financial Services Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 Pan No. Aaaci8570Q अपीलाथी द्वारा/Appellant By : Shri. Dharamvir D. Yadav, Sr. Ar प्रधििादी द्वारा/Respondent By : Shri. K. Gopal, Advocate स ििाई की धिधथ/ Date Of Hearing : 17/10/2022 घोषणा की धिधथ/ Date Of Pronouncement : 31/10/2022

For Appellant: Shri. Dharamvir D. Yadav, Sr. ARFor Respondent: Shri. K. Gopal, Advocate
Section 245D(4)Section 37(1)

…आयकर अपीलीय अधिकरण म ुंबई पीठ “सी” श्री विकास अिस्थी, न्याधयक सदस्य एिुं श्री एम.बालगणेश,लेखा सदस्य के समक्ष IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “C”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M BALAGANESH, ACCOUNTANT MEMBER आअसुं.१४१४/म ुं/२०२२ (धि.ि. २०१३-१४) ..... अपीलाथी /Appellant Deputy Commissioner of Income Tax, Central Circle 6 (4), Room No. 1925, 19th Flr. Air India Building, Nariman Point, Mumbai-400 021 बिाम Vs. ..... प्रधििादी/Respondent Indiabulls Housing Finance Limited M-62 & 63, First Floor, Connaught Place, New Delhi-110 001 PAN No. AABCI3612A आअसुं.१४३३/म ुं/२०२…

Idea Cellular Ltd, Mumbai vs. DCIT 3(2), Mumbai

In the result, appeal of the Revenue in ITA No

ITA 2285/MUM/2014[2008-09]Status: DisposedITAT Mumbai12 Oct 2022AY 2008-09
Section 143(3)Section 194HSection 40

…by CIT or CCIT is of no relevance for the purpose of allowability of deduction. 3.8. In any case, we find that this issue is no longer res integra in view of the decision of Special Bench of Bangalore Tribunal in the case of Biocon Ltd., vs. DCIT reported in 144 ITD 21 wherein all the arguments advanced by the ld. DR before us in the instant case has already been M/s. Vodafone Idea Ltd., (Formerly known as Idea Cellular Ltd.,) addressed including the decision of Delhi Tribunal in the case of Ranbaxy Laboratories relied upon by the ld. CIT(A). The relevant operative portion of the said decision is reproduced be…

DCIT 3(2), Mumbai vs. Idea Cellular Ltd, Mumbai

In the result, appeal of the Revenue in ITA No

ITA 2273/MUM/2014[2008-09]Status: DisposedITAT Mumbai12 Oct 2022AY 2008-09
Section 143(3)Section 194HSection 40

…by CIT or CCIT is of no relevance for the purpose of allowability of deduction. 3.8. In any case, we find that this issue is no longer res integra in view of the decision of Special Bench of Bangalore Tribunal in the case of Biocon Ltd., vs. DCIT reported in 144 ITD 21 wherein all the arguments advanced by the ld. DR before us in the instant case has already been M/s. Vodafone Idea Ltd., (Formerly known as Idea Cellular Ltd.,) addressed including the decision of Delhi Tribunal in the case of Ranbaxy Laboratories relied upon by the ld. CIT(A). The relevant operative portion of the said decision is reproduced be…

International Travel House Limited, New Delhi vs. ACIT Circle-12(2), New Delhi

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

ITA 8423/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Sept 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2016-17]

Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH, ‘C’: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER [Assessment Year: 2016-17] International Travel House ACIT, Limited, Circle-12(2), T-2 Community Centre, Vs C.R. Building, Sheikh Sarai, Phase-1, ITO, I.P. Estate, New Delhi-110017 New Delhi-110002 PAN-AAACI0093G Assessee Revenue Assessee by Sh. Rohit Jain, Adv. Sh. Saurya Jain, CA, and Sh. Deepsh Jain, CA Revenue by Sh. Anuj Garg, Sr. DR Date of Hearing 08.09.2022 Date of Pronouncement 21.09.2022 ORDER PER SHAMIM YAHYA, AM, This appeal by the assessee is dir…

Bajaj Finance Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

ITA 1393/PUN/2018[2011-12]Status: DisposedITAT Pune29 Aug 2022AY 2011-12

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri Percy Pardiwalla, Sr. AdvocateFor Respondent: Shri Ramnath P. Murkunde
Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER ITA No. 1392 & 1393/PUN/2018 A.Y. 2010-11 & 2011-12 Bajaj Finance Ltd., 3rd floor, Panchshil Tech Park, Plot No. 43/1, 43/2, 44/2, Viman Nagar PUNE – 411 014 PAN: AABCB 1518 L Appellant Vs. The Dy. CIT Circle 8, Pune. Respondent Appellant by : Shri Percy Pardiwalla, Sr. Advocate And Ms. Vasanti B. Patel Respondent by : Shri Ramnath P. Murkunde Date of Hearing : 26-08-2022 Date of Pronouncement : 29-08-2022 ORDER PER PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Thes…

Bajaj Finance Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 8, Pune

ITA 1392/PUN/2018[2010-11]Status: DisposedITAT Pune29 Aug 2022AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Partha Sarathi Chaudhury

For Appellant: Shri Percy Pardiwalla, Sr. AdvocateFor Respondent: Shri Ramnath P. Murkunde
Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, PUNE BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER ITA No. 1392 & 1393/PUN/2018 A.Y. 2010-11 & 2011-12 Bajaj Finance Ltd., 3rd floor, Panchshil Tech Park, Plot No. 43/1, 43/2, 44/2, Viman Nagar PUNE – 411 014 PAN: AABCB 1518 L Appellant Vs. The Dy. CIT Circle 8, Pune. Respondent Appellant by : Shri Percy Pardiwalla, Sr. Advocate And Ms. Vasanti B. Patel Respondent by : Shri Ramnath P. Murkunde Date of Hearing : 26-08-2022 Date of Pronouncement : 29-08-2022 ORDER PER PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER Thes…

DCIT Cent. Cir. 5(2), Mumbai vs. Ipca Laboratories Ltd., Mumbai

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

ITA 5227/MUM/2016[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. DCIT Ltu, Mumbai

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

ITA 3811/MUM/2016[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…

Asst CIT (Ltu) 1, Mumbai vs. Ipca Laboratories Ltd, Mumbai

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

ITA 3691/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…