What is CIT v. Biocon Ltd. authority for?

Expenditure incurred on Employee Stock Option Plans (ESOPs) is an allowable business deduction under the Income-tax Act, 1961.

How many judgments cite CIT v. Biocon Ltd.?

242 judgments on BharatTax cite CIT v. Biocon Ltd. (121 Taxmann.com 351), spanning 2012 to 2026.

Which sections of the Income Tax Act does CIT v. Biocon Ltd. come up under?

It is most often cited in judgments turning on Section 37(1), Section 143(3), Section 1961, Section 14A, Section 250, Section 115JB.

CIT v. Biocon Ltd. (121 Taxmann.com 351)

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…deduc"on of the discounted premium during the years of ves"ng on a straight line basis, which coincides with our above reasoning.” The decision in the case of Biocon Ltd (supra) has been affirmed by the Karnataka High Court and the same is reported as [2021] 430 ITR 151 (Kar) Similar view was taken by the Madras High Court in the case of CIT vs PVP Ventures Ltd: 211 Taxman 554 (Mad), wherein it has been held that the amount of difference between the market value of the shares issued under Employee Stock Op"on Scheme and the value at which they were allo"ed to the employees, which was debited to the P&L account i…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…deduc"on of the discounted premium during the years of ves"ng on a straight line basis, which coincides with our above reasoning.” The decision in the case of Biocon Ltd (supra) has been affirmed by the Karnataka High Court and the same is reported as [2021] 430 ITR 151 (Kar) Similar view was taken by the Madras High Court in the case of CIT vs PVP Ventures Ltd: 211 Taxman 554 (Mad), wherein it has been held that the amount of difference between the market value of the shares issued under Employee Stock Op"on Scheme and the value at which they were allo"ed to the employees, which was debited to the P&L account i…

Assistant Commissioner of Income Tax-15(3)(1), Mumbai vs. M/S Thyrocare Technologies Limited, Mumbai

In the result, the appeal by the Revenue for the assessment year 2018–

ITA 7293/MUM/2025[2023-24]Status: DisposedITAT Mumbai30 Mar 2026AY 2023-24

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 7292/Mum/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) Ita No. 6721/Mum/2025 Ita No. 7293/Mum/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner Of Income Tax – 15(3)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 Pan : Aabct2577P V/S Thyrocare Technologies Limited, ……………… Respondent D/37, 1 Ttc Industrial Area, Midc, Turbhe, Navi Mumbai - 400703

For Appellant: Shri M. SubramaniamFor Respondent: Shri Hemanshu Joshi, Sr.DR

Section 142(1)Section 143(2)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 7292/MUM/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) ITA No. 6721/MUM/2025 ITA No. 7293/MUM/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner of Income Tax – 15(3)(1), Room No.460, 4th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 PAN : AABCT2577P v/s Thyrocare Technologies Limited, ……………… Respondent D/37, 1 TTC Industrial Area, MIDC, Turbhe, Navi Mumbai - 400703 Assessee by : Shri M.…

Assistant Commissioner of Income Tax-15(3)(1), Mumbai vs. M/S Thyrocare Technologies Limited, Mumbai

In the result, the appeal by the Revenue for the assessment year 2018–

ITA 7292/MUM/2025[2021-22]Status: DisposedITAT Mumbai30 Mar 2026AY 2021-22

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 7292/Mum/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) Ita No. 6721/Mum/2025 Ita No. 7293/Mum/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner Of Income Tax – 15(3)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 Pan : Aabct2577P V/S Thyrocare Technologies Limited, ……………… Respondent D/37, 1 Ttc Industrial Area, Midc, Turbhe, Navi Mumbai - 400703

For Appellant: Shri M. SubramaniamFor Respondent: Shri Hemanshu Joshi, Sr.DR

Section 142(1)Section 143(2)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 7292/MUM/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) ITA No. 6721/MUM/2025 ITA No. 7293/MUM/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner of Income Tax – 15(3)(1), Room No.460, 4th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 PAN : AABCT2577P v/s Thyrocare Technologies Limited, ……………… Respondent D/37, 1 TTC Industrial Area, MIDC, Turbhe, Navi Mumbai - 400703 Assessee by : Shri M.…

ACIT 15(3)(1), Mumbai vs. Thyrocare Technologies Limited, Navi Mumbai

In the result, the appeal by the Revenue for the assessment year 2018–

ITA 6723/MUM/2025[2020-21]Status: DisposedITAT Mumbai30 Mar 2026AY 2020-21

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 7292/Mum/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) Ita No. 6721/Mum/2025 Ita No. 7293/Mum/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner Of Income Tax – 15(3)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 Pan : Aabct2577P V/S Thyrocare Technologies Limited, ……………… Respondent D/37, 1 Ttc Industrial Area, Midc, Turbhe, Navi Mumbai - 400703

For Appellant: Shri M. SubramaniamFor Respondent: Shri Hemanshu Joshi, Sr.DR

Section 142(1)Section 143(2)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 7292/MUM/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) ITA No. 6721/MUM/2025 ITA No. 7293/MUM/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner of Income Tax – 15(3)(1), Room No.460, 4th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 PAN : AABCT2577P v/s Thyrocare Technologies Limited, ……………… Respondent D/37, 1 TTC Industrial Area, MIDC, Turbhe, Navi Mumbai - 400703 Assessee by : Shri M.…

ACIT 15(3)(1), Mumbai vs. Thyrocare Technologies Limited, Navi Mumbai

In the result, the appeal by the Revenue for the assessment year 2018–

ITA 6721/MUM/2025[2018-19]Status: DisposedITAT Mumbai30 Mar 2026AY 2018-19

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 7292/Mum/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) Ita No. 6721/Mum/2025 Ita No. 7293/Mum/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner Of Income Tax – 15(3)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 Pan : Aabct2577P V/S Thyrocare Technologies Limited, ……………… Respondent D/37, 1 Ttc Industrial Area, Midc, Turbhe, Navi Mumbai - 400703

For Appellant: Shri M. SubramaniamFor Respondent: Shri Hemanshu Joshi, Sr.DR

Section 142(1)Section 143(2)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 7292/MUM/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) ITA No. 6721/MUM/2025 ITA No. 7293/MUM/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner of Income Tax – 15(3)(1), Room No.460, 4th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 PAN : AABCT2577P v/s Thyrocare Technologies Limited, ……………… Respondent D/37, 1 TTC Industrial Area, MIDC, Turbhe, Navi Mumbai - 400703 Assessee by : Shri M.…

ACIT 15(3)(1), Mumbai vs. Thyrocare Technologies Limited, Navi Mumbai

In the result, the appeal by the Revenue for the assessment year 2018–

ITA 6715/MUM/2025[2022-23]Status: DisposedITAT Mumbai30 Mar 2026AY 2022-23

Bench: Shri Om Prakash Kantshri Sandeep Singh Karhailita No. 7292/Mum/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) Ita No. 6721/Mum/2025 Ita No. 7293/Mum/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner Of Income Tax – 15(3)(1), Room No.460, 4Th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 Pan : Aabct2577P V/S Thyrocare Technologies Limited, ……………… Respondent D/37, 1 Ttc Industrial Area, Midc, Turbhe, Navi Mumbai - 400703

For Appellant: Shri M. SubramaniamFor Respondent: Shri Hemanshu Joshi, Sr.DR

Section 142(1)Section 143(2)Section 14ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 7292/MUM/2025 (Assessment Year: 2022-23) (Assessment Year: 2021-22) ITA No. 6721/MUM/2025 ITA No. 7293/MUM/2025 (Assessment Year: 2018-19) (Assessment Year: 2023-24) Assistant Commissioner of Income Tax – 15(3)(1), Room No.460, 4th Floor, Aaykar Bhavan, M.K. Road, ............... Appellant Mumbai – 400020 PAN : AABCT2577P v/s Thyrocare Technologies Limited, ……………… Respondent D/37, 1 TTC Industrial Area, MIDC, Turbhe, Navi Mumbai - 400703 Assessee by : Shri M.…

Tsi Yatra Private Limited, Delhi vs. DCIT, Circle-25(1), Delhi

In the result, appeal of assessee in ITA No

ITA 1363/DEL/2025[2018-19]Status: DisposedITAT Delhi16 Jan 2026AY 2018-19

Bench: Shri Anubhav Sharma & Shri Naveen Chandra

For Appellant: Shri C.S. Anand, AdvFor Respondent: Shri Om Prakash, Sr. DR

Section 143(2)Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘C’ BENCH, NEW DELHI BEFORE SHRI ANUBHAV SHARMA, JUDICIAL MEMBER, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER ITA No. 1363/DEL/2025 [A.Y 2018-19] TSI Yatra Private Limited Vs. The Dy. C. I.T. C/o JPMG Associates LLP Circle 25-(1) Chartered Accountants New Delhi 101, CSC, DDA Market Pushpanjali, Delhi PAN – AABCT 7696 P (Appellant) (Respondent) Assessee By : Shri C.S. Anand, Adv Ms. Vaishnavi Yadav, Adv Ms. Asstha Sharma, Adv Department By : Shri Om Prakash, Sr. DR Date of Hearing : 04.12.2025 Date of Pronouncement : 16.01.2026 PER NAVEEN CHANDRA, AM :- Th…

Icici Securities Limited, Mumbai vs. Principal Commissioner of Income Tax, Mumbai -4, Mumbai

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

ITA 3766/MUM/2025[2020-21]Status: DisposedITAT Mumbai06 Jan 2026AY 2020-21

Bench: SHRI AMIT SHUKLA (Judicial Member), SMT RENU JAUHRI (Accountant Member)

Section 143(3)Section 144BSection 263Section 36(1)(iii)Section 37(1)Section 80G

…d submissions and supporting material placed on record. 21. It was further submitted that the allowability of ESOP expenditure under section 37(1) now stands conclusively settled by the judgment of the Hon’ble Karnataka High Court in CIT v. Biocon Ltd. (2021) 430 ITR 151, as well as by the judgments of the Hon’ble Delhi High Court in CIT v. Lemon Tree Hotels Ltd. and CIT v. New Delhi Television Ltd., apart from a series of consistent decisions of various coordinate benches of the Tribunal. 22. On a careful appraisal of the facts and the legal position, it is evident that the assessee had incurred ESOP expenditure…

JCIT Cent. Cir. - 1(4), Mumbai vs. Grasim Industries Ltd, Mumbai

The appeal is allowed

ITA 1561/MUM/2018[2011-12]Status: DisposedITAT Mumbai31 Dec 2025AY 2011-12

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

For Appellant: Shri Yogesh Thar / Ms SukanyaFor Respondent: Shri Arun Kanti Datta, CIT-DR

Section 153CSection 250Section 43BSection 80I

…inding is brought on record by the revenue. 31. Ground Nos. 4 & 5 pertain to the allowance of ESOP Expenditure. The ld. DR fairly conceded that the issue is covered by the decision of the Hon'ble Karnataka High Court in the case of CIT Vs. Biocon Ltd. [2021] 430 ITR 151 (Kar.HC). We in this regard notice that the Co-ordinate Bench has been consistently holding the issue in favour of the assessee and the relevant findings for AY 2009-10 (supra) is extracted as under: “38. Having considered rival submissions, we find identical issue came up for consideration in assessee’s case in A.Y. 2008-09. While deciding the…

Grasim Industries Ltd, Mumbai vs. DCIT Cent. Cir. - 1(4), Mumbai

The appeal is allowed

ITA 1056/MUM/2018[2011-12]Status: DisposedITAT Mumbai31 Dec 2025AY 2011-12

Bench: Justice (Retd.) C V Bhadang & Ms Padmavathy S, Am

Section 153CSection 250Section 43BSection 80I

…finding is brought on record by the revenue. 31. Ground Nos.4 & 5 pertain to the allowance of ESOP Expenditure. The ld. DR fairly conceded that the issue is covered by the decision of the Hon'ble Karnataka High Court in the case of CIT Vs. Biocon Ltd. [2021] 430 ITR 151 (Kar.HC). We in this regard notice that the Co-ordinate Bench has been consistently holding the issue in favour of the assessee and the relevant findings for AY 2009-10 (supra) is extracted as under: “38. Having considered rival submissions, we find identical issue came up for consideration in assessee's case in A.Y. 2008-09. While deciding the i…

Instakart Services Private Limited, Bangalore vs. ACIT, Special Range-3, Bangalore

In the result appeal of the Revenue is hereby dismissed

ITA 544/BANG/2025[2017-18]Status: DisposedITAT Bangalore18 Dec 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Ajay Vohra, Sr. Advocate and Ms. AnkitaFor Respondent: Shri Shivanad Kalakeri, CIT

…` IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.496, 543 & 544/Bang/2025 S.A No.25/Bang/2025 [In ITA No.496/Bang/2025 Assessment Year: 2016-17 to 2017-18 Instakart Services Pvt. Ltd., Vs. The Asst. Commissioner of Alyssa, Begonia and Clover, Embassy Income Tax, Central Circle – 1(4), Tech Village, Outer Ring Road, Bengaluru. Ballandur S.O, Devara Beesana Halli, . Bangalore – 560 103. PAN – AADCI 8374 D APPELLANT RESPONDENT ITA No.530 & 531/Bang/2025 Assessment Year: 2017-18 - 2018-19 The Asst. Commissioner o…

Deputy Commissioner of Income Tax, Bengaluru vs. Flipkart India Pvt Ltd, Bengaluru

In the result, both the appeals filed by the Revenue are dismissed

ITA 1395/BANG/2025[2021-22]Status: DisposedITAT Bangalore04 Dec 2025AY 2021-22

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate

Section 143(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1394 & 1395/Bang/2025 Assessment years : 2020-21 & 2021-22 The Deputy Commissioner Vs. Flipkart India Pvt. Ltd., of Income Tax, Alyssa Begonia and Clover, Central Circle 1(4), Embassy Tech Village, Bengaluru. Bengaluru – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Ajay Vohra, Sr. Advocate Date of hearing : 11.09.2025 Date of Pronouncement : 04.12.2025 O R D E R Per Pra…

Deputy Commissioner of Income Tax, Central Circle-1(4), Bengaluru vs. Flipkart India Pvt Ltd, Bengaluru

In the result, both the appeals filed by the Revenue are dismissed

ITA 1394/BANG/2025[2020-21]Status: DisposedITAT Bangalore04 Dec 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate

Section 143(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1394 & 1395/Bang/2025 Assessment years : 2020-21 & 2021-22 The Deputy Commissioner Vs. Flipkart India Pvt. Ltd., of Income Tax, Alyssa Begonia and Clover, Central Circle 1(4), Embassy Tech Village, Bengaluru. Bengaluru – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Ajay Vohra, Sr. Advocate Date of hearing : 11.09.2025 Date of Pronouncement : 04.12.2025 O R D E R Per Pra…

Sap India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Circle 6(1)(1), Bangalore

In the result appeal filed by the assessee is partly allowed

ITA 704/BANG/2023[2019-20]Status: DisposedITAT Bangalore11 Nov 2025AY 2019-20

Bench: Shri Prashant Maharishi & Shri Soundararajan K, Jm

Section 115Section 143Section 144BSection 144CSection 234DSection 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, Bangalore BEFORE SHRI PRASHANT MAHARISHI, Vice President AND SHRI SOUNDARARAJAN K, JM ITA No. 704/Bang/2023 A. Y. 2019-20 Appellant M/s SAP India private limited sixth floor, RMZ Ecoworld, Plot C1, 8A campus, Sarjapur Marathahalli Outer Ring Road Deverabeesanhaali Bangalore 560103 PAN AACCS7483E For Appellant Mr. Ali Asgar Rampurwala Mr. Vikram Udupa CA For Respondent DR Divya K J CIT DR Date of Hearing 21 August 2025 Date of pronouncement 11 November, 2025. ORDER PER PRASHANT MAHARISHI, Vice President: 1. Respondent The Deputy Commissioner of income tax Circle – 6…

Nuvama Wealth Management Limited, Mumbai vs. DCIT, Pratishtha Bhavan, Mumbai

In the result, the appeal of the assessee stands allowed

ITA 2559/MUM/2024[AY 2018-19]Status: DisposedITAT Mumbai31 Oct 2025

Bench: SHRI AMIT SHUKLA (Judicial Member), MS PADMAVATHY S (Accountant Member)

Section 115JSection 142(1)Section 143(2)Section 143(3)Section 144BSection 263Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘B’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & MS PADMAVATHY S, ACCOUNTANT MEMBER Nuvama Wealth Vs. DCIT, Pratishtha Management Limited Bhavan, Mumbai 801 to 804 Wing A Building No.3 Inspire BKC, G Block BKC, Bandra East Mumbai – 400 051 PAN/GIR No.AAACK3792N (Appellant) .. (Respondent) Assessee by Shri Madhur Agarwal & Shri Ravikant S Pathak Revenue by Shri Kishor Dhule-CIT DR Date of Hearing 09/10/2025 Date of Pronouncement 31/10/2025 आदेश / O R D E R PER AMIT SHUKLA (J.M): This appeal by the assessee is directed against the revisional order dated 26 Mar…

Fairbridge Capital Private Limited, Mumbai vs. Principal Commissioner of Income-Tax, Mumbai - 6, Mumbai, Maharashtra

In the result, appeal of the assessee is allowed

ITA 3626/MUM/2025[2020-21]Status: DisposedITAT Mumbai24 Oct 2025AY 2020-21

Bench: Shri Saktijit Dey, Hon'Ble & Shri Narendra Kumar Billaiya, Hon'Ble

For Appellant: Ms. Chandni Shah a/w Mr. Hardik Nirmal andFor Respondent: Shri Vivek Perampurna, CIT, D/R [virtually

Section 143(3)Section 263

…। आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT & SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER I.T.A. No. 3626/Mum/2025 Assessment Year: 2020-21 Principal Commissioner of Fairbridge Capital Private Limited Vs Income-tax, Mumbai - 6 C, 6th Floor, Cnergy Appasaheb Marathe Marg Maharashtra - 400025 [PAN: AABCF7607C] अपीलार्थी/ (Appellant) प्रत्यर्थी / (Respondent) Assessee by: Ms. Chandni Shah a/w Mr. Hardik Nirmal and Mr. Kinjal Patel, A/Rs Revenue by: Shri Vivek Perampurna, CIT, D/R [virtually appeared] सुनवा…

Colgate Palmolive (India) Limited, Mumbai vs. Principal Commissioner of Income Tax -6, Mumbai

In the result, appeal of the assessee is allowed

ITA 3293/MUM/2025[2018-19]Status: DisposedITAT Mumbai29 Sept 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Shri J D Mistry, Sr. AdvocateFor Respondent: Shri R A Dhyani, CIT DR

Section 143(3)Section 144Section 263Section 37(1)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2018-19 Colgate Palmolive (India) vs Principal Commissioner of Limited Income Tax-6, Mumbai Colgate Research Centre, Main Street, Hiranandani Stree, Powai, Mumbai- 400076 PAN:AAACC4309B Appellant Respondent Present for: Appellant by : Shri J D Mistry, Sr. Advocate Respondent by : Shri R A Dhyani, CIT DR Date of Hearing : 06.08.2025 Date of Pronouncement : 29.09.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against t…

M/S. Patanjali Foods Ltd (Formerly Known As Ruchi Soya Industries Ltd), Mumbai vs. Dy Comm of Income Tax- Central Circle-7(2), Mumbai

In the result the appeal filed by the revenue stands

ITA 321/MUM/2023[2011-12]Status: DisposedITAT Mumbai17 Sept 2025AY 2011-12

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

Section 132Section 143(3)Section 153ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A. No. 319& 321/Mum/2023 A.Ys: 2007-08 & 2011-12 Patanjali Food Ltd (Formerly Vs Known as Ruchi Soya Industries Ltd) 616, Tulsiani Chambers, Nariman Point, Mumbai PAN - AAACR2892L Dy. CIT, CC – 7(2) 655, 6th Floor, Aayakar Bhavan, MK Road, Mumbai 400020. (Appellant) (Respondent) I.T.A. No. 1173 & 1174/Mum/2023 A.Ys: 2007-08, 2011-12 Dy. CIT, CC – 7(2) 655, 6th Floor, Aayakar Bhavan, MK Road, Mumbai 400020. (Appellant) Vs Patanjali Food Ltd (Formerly Known as Ruchi So…

Patanjali Foods Ltd (Formerly Known As Ruchi Soya Industries Ltd), Mumbai vs. Dy Comm of Income Tax-Central Circle-7(2), Mumbai

In the result the appeal filed by the revenue stands

ITA 319/MUM/2023[2007-08]Status: DisposedITAT Mumbai17 Sept 2025AY 2007-08

Bench: Shri Sandeep Gosain & Shri Prabhash Shankar

Section 132Section 143(3)Section 153ASection 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI SANDEEP GOSAIN, JUDICIAL MEMBER & SHRI PRABHASH SHANKAR, ACCOUNTANT MEMBER I.T.A. No. 319& 321/Mum/2023 A.Ys: 2007-08 & 2011-12 Patanjali Food Ltd (Formerly Vs Dy. CIT, CC – 7(2) Known as Ruchi Soya 655, 6th Floor, Aayakar Industries Ltd) Bhavan, MK Road, Mumbai 616, Tulsiani Chambers, 400020. Nariman Point, Mumbai PAN - AAACR2892L (Respondent) (Appellant) I.T.A. No. 1173 & 1174/Mum/2023 A.Ys: 2007-08, 2011-12 Dy. CIT, CC – 7(2) Vs Patanjali Food Ltd 655, 6th Floor, Aayakar (Formerly Known as Ruchi Bhavan, MK Road, Mumbai Soya Industries Ltd) 4…

CIT v. Biocon Ltd.

What is CIT v. Biocon Ltd. authority for?

Also referred to as

Also reported as

Sections most often in play

Issues it is cited on

Judgments citing CIT v. Biocon Ltd.

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

Assistant Commissioner of Income Tax-15(3)(1), Mumbai vs. M/S Thyrocare Technologies Limited, Mumbai

Assistant Commissioner of Income Tax-15(3)(1), Mumbai vs. M/S Thyrocare Technologies Limited, Mumbai

ACIT 15(3)(1), Mumbai vs. Thyrocare Technologies Limited, Navi Mumbai

ACIT 15(3)(1), Mumbai vs. Thyrocare Technologies Limited, Navi Mumbai

ACIT 15(3)(1), Mumbai vs. Thyrocare Technologies Limited, Navi Mumbai

Tsi Yatra Private Limited, Delhi vs. DCIT, Circle-25(1), Delhi

Icici Securities Limited, Mumbai vs. Principal Commissioner of Income Tax, Mumbai -4, Mumbai

JCIT Cent. Cir. - 1(4), Mumbai vs. Grasim Industries Ltd, Mumbai

Grasim Industries Ltd, Mumbai vs. DCIT Cent. Cir. - 1(4), Mumbai

Instakart Services Private Limited, Bangalore vs. ACIT, Special Range-3, Bangalore

Deputy Commissioner of Income Tax, Bengaluru vs. Flipkart India Pvt Ltd, Bengaluru

Deputy Commissioner of Income Tax, Central Circle-1(4), Bengaluru vs. Flipkart India Pvt Ltd, Bengaluru

Sap India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Circle 6(1)(1), Bangalore

Nuvama Wealth Management Limited, Mumbai vs. DCIT, Pratishtha Bhavan, Mumbai

Fairbridge Capital Private Limited, Mumbai vs. Principal Commissioner of Income-Tax, Mumbai - 6, Mumbai, Maharashtra

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