Biocon Ltd. v. DCIT (supra).The Mumbai ITAT

161 Taxmann.com 511Income Tax Appellate Tribunal2024#5200 most cited

What is Biocon Ltd. v. DCIT (supra).The Mumbai ITAT authority for?

ESOP compensation expenditure and the discount on the issue of ESOPs are allowable as deductions under Section 37(1) of the Income Tax Act.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2024 to 2025.

Also referred to as

Biocon Ltd. v. DCIT · 161 Taxmann.com 511 · ITAT Mumbai · ESOP compensation expenditure · allowable deduction · Section 37(1)

Sections most often in play

Section 115JBSection 12ASection 12ABSection 13(3)Section 143(2)Section 143(3)Section 37Section 37(1)

Issues it is cited on

section 2(15a)rule 8d disallowancesection 100section 80g(1)section 80g(2)(a)section 80g(2)section 135strategic investmentcsr expendituresection 14a(2)interest on securitiessection 37(1)

Judgments citing Biocon Ltd. v. DCIT (supra).The Mumbai ITAT

Axis Bank Limited, Ahmedabad vs. The ACIT., Circle-1(1)(1), Ahmedabad

In the result, the appeal of the Department is dismissed

ITA 142/AHD/2024[2010-11]Status: DisposedITAT Ahmedabad24 Jul 2024AY 2010-11

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Tushar Hemani, Sr. Advocate & ShriFor Respondent: Dr. Darsi Suman Ratnam, CIT DR
Section 143(3)Section 14ASection 254

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos.142&143/Ahd/2024 (Assessment Years: 2010-11 & 2011-12) Axis Bank Ltd., Vs. Assistant Commissioner of “Trishul”, 3rd Floor, Income Tax, Opp. Samtheshwar Mahadev, Circle-1(1)(1), Nr. Law Garden, Ellisbridge, Ahmedabad Ahmedabad-380006 [PAN No.AAACU2414K] (Appellant) .. (Respondent) I.T.A. Nos.48&49/Ahd/2024 (Assessment Years: 2010-11 & 2011-12) Assistant Commissioner of Income Vs. Axis Bank Ltd., “Trishul”, 3rd Floor, Tax, Circle-1(1)(1), Opp. Samtheshwa…

Hbc Lifesciences Private Limited, Gandhinagar vs. The Pr. CIT-3, Ahmedabad

In the result, appeal preferred by the assessee is allowed

ITA 328/AHD/2023[2018-19]Status: DisposedITAT Ahmedabad05 Jul 2024AY 2018-19

Bench: Ms. Suchitra Raghunath Kamble, Judical Member & Shri Narendra Prasad Sinhaआयकर अपील सं./I.T.A. No. 328/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2018-19) िनधा"रण वष" Hbc Lifesciences Private Principal Commissioner बनाम बनाम/ बनाम बनाम Limited Of Income Tax-3 Vs. B-218, Mayur House, Ahmedabad G.I.D.C., Electronic Estate Sector-25, Gandhinagar, Gujarat, 382016 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aacch1407M (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate & अपीलाथ" ओर से /Appellant By : Shri Parin Shah, A.R. ""यथ" क" ओर से/Respondent By : Dr. Darsi Suman Ratnam, Cit. Dr 20/06/2024 Date Of Hearing Date Of Pronouncement 05/07/2024 O R D E R Per Shri Narendra Prasad Sinha, Am: This Appeal Is Filed By The Assessee Against The Order Of The Principal Commissioner Of Income Tax-3, Ahmedabad, (In Short The ‘Pcit’) Dated 25.03.2023 In Exercise Of The Revisionary Powers Under Section 263 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “The Act” In Short], For The Assessment Year 2018-19. 2. The Brief Facts Of The Case Are That The Return Of Income For A.Y. 2018-19 Was Filed By The Assessee On 30.10.2018 Declaring

For Appellant: Shri Parin Shah, A.RFor Respondent: Dr. Darsi Suman Ratnam, CIT. DR
Section 143(3)Section 263Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA RAGHUNATH KAMBLE, JUDICAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. No. 328/Ahd/2023 (िनधा"रण वष" िनधा"रण वष" िनधा"रण वष" / Assessment Year : 2018-19) िनधा"रण वष" HBC Lifesciences Private Principal Commissioner बनाम बनाम/ बनाम बनाम Limited of Income Tax-3 Vs. B-218, Mayur House, Ahmedabad G.I.D.C., Electronic Estate Sector-25, Gandhinagar, Gujarat, 382016 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AACCH1407M (Appellant) .. (Respondent) Shri S. N. Soparkar, Sr. Advocate & अपीलाथ" ओर से /Appellant by : Shr…