CIT v. Biocon Ltd.
40 ITR 151Reported decision1983#4434 most cited
What is CIT v. Biocon Ltd. authority for?
The discount on the issue of Employees Stock Options (ESOPs) is an ascertained liability, not a contingent one, and is an expenditure deductible under Section 37(1) for the purpose of earning profits through employee services.
27
judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2025.
Also referred to as
CIT v Biocon Ltd · Biocon Ltd · ESOP expenses · Section 37(1) · ascertained liability · discount on ESOPs · employee stock options · Karnataka High Court
Also reported as
276 Taxmann 1