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)

Deputy Commissioner of Income Tax Central Circle-2(4) Mumbai, Mumbai vs. Avanse Financial Services Limited, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 473/MUM/2025[2022-23]Status: DisposedITAT Mumbai28 May 2025AY 2022-23

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Pranav ShahFor Respondent: Shri. Ram Krishn Kedia, SR. DR

Section 143(2)Section 143(3)Section 250Section 3Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 472 & 473/Mum/2025 (Assessment Year: 2021-22 & 2022-23) Dy. Commissioner of Income Tax, Avanse Financial Services Limited Central Circle, 2(4), Mumbai 01 and 002, Fulcrum, A Wing, Room No. 802, 8th Floor, Old CGO Ground Floor Fulcrum, A Wing, Vs. Annex Bldg., M. K. Road, Mumbai – Sahar P & T Colony S.O. Sahargaon 400020. B.O. Mumbai – 400099. PAN/GIR No. AAACA4267A (Appellant) : (Respondent) Assessee by : Shri. Pranav Shah Respondent by : Shri. Ram Krishn Kedia, SR. DR. Date of Hearing : 0…

Dy. Commissioner of Income Tax Central Circle-2(4), Mumbai vs. Avanse Financial Services Limited, Mumbai

In the result, the appeal filed by the revenue is dismissed

ITA 472/MUM/2025[2021]Status: DisposedITAT Mumbai28 May 2025

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri. Pranav ShahFor Respondent: Shri. Ram Krishn Kedia, SR. DR

Section 143(2)Section 143(3)Section 250Section 3Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 472 & 473/Mum/2025 (Assessment Year: 2021-22 & 2022-23) Dy. Commissioner of Income Tax, Avanse Financial Services Limited Central Circle, 2(4), Mumbai 01 and 002, Fulcrum, A Wing, Room No. 802, 8th Floor, Old CGO Ground Floor Fulcrum, A Wing, Vs. Annex Bldg., M. K. Road, Mumbai – Sahar P & T Colony S.O. Sahargaon 400020. B.O. Mumbai – 400099. PAN/GIR No. AAACA4267A (Appellant) : (Respondent) Assessee by : Shri. Pranav Shah Respondent by : Shri. Ram Krishn Kedia, SR. DR. Date of Hearing : 0…

ACIT-2(3)(1), Mumbai vs. Sterling Holiday Resorts Limited, Mumbai

In the result the appeal filed by the assessee stands partly allowed for statistical purposes and appeal filed by the revenue stands dismissed

ITA 940/MUM/2024[2018-19]Status: DisposedITAT Mumbai04 Apr 2025AY 2018-19

Bench: Shri Sandeep Gosain & Smt. Renu Jauhristerling Holiday Resorts Ltd Vs. Dcit – Circle 2(3)(1) 236, 4Th Floor, Purva Room No. 552, 5Th Primus, Okkiyampettai, Old Floor, Aayakar Bhavan, Mahabalipuram Road, Mk Road, New Marine Thoraipakkam, Chennai, Lines, Mumbai – 400 Tamil Nadu – 600 097. 020 Pan/Gir No. Aabct7079G (Applicant) (Respondent) Acit – Circle 2(3)(1) Vs. Sterling Holiday Resorts Room No. 552, 5Th Floor, Ltd Aayakar Bhavan, Mk 236, 4Th Floor, Purva Road, New Marine Lines, Primus, Okkiyampettai, Mumbai – 400 020 Old Mahabalipuram Road, Thoraipakkam, Chennai, Tamil Nadu – 600 097. Pan/Gir No. Aabct7079G (Applicant) (Respondent)

Section 250Section 48Section 55(2)(b)

…e for A.Y 2011-12 to 2013-14 in ITA No. 4611 to 4613/Mum/2018. 5. Apart from the above assessee also placed reliance on other decisions of Coordinate Bench of Tribunal and that of affirmed by the Karnataka High Court in the case of Bicon Ltd. Vs. DCIT, [2020] 430 ITR 151 (Kar). 6. On the contrary, Ld. DR relied on the orders of the revenue authority. 7. We have heard the counsels for both the parties, perused the material placed on record, judgemnets cited before us and orders passed by the revenue authorities. From the records, we found that the identical issue already been decided by the Coordinate Bench of I…

Sterling Holiday Resorts Limited, Tamil Nadu vs. Deputy Commissioner of Income Tax 2(3)(1), Mumbai

In the result the appeal filed by the assessee stands partly allowed for statistical purposes and appeal filed by the revenue stands dismissed

ITA 844/MUM/2024[2018-19]Status: DisposedITAT Mumbai04 Apr 2025AY 2018-19

Bench: Shri Sandeep Gosain & Smt. Renu Jauhristerling Holiday Resorts Ltd Vs. Dcit – Circle 2(3)(1) 236, 4Th Floor, Purva Room No. 552, 5Th Primus, Okkiyampettai, Old Floor, Aayakar Bhavan, Mahabalipuram Road, Mk Road, New Marine Thoraipakkam, Chennai, Lines, Mumbai – 400 Tamil Nadu – 600 097. 020 Pan/Gir No. Aabct7079G (Applicant) (Respondent) Acit – Circle 2(3)(1) Vs. Sterling Holiday Resorts Room No. 552, 5Th Floor, Ltd Aayakar Bhavan, Mk 236, 4Th Floor, Purva Road, New Marine Lines, Primus, Okkiyampettai, Mumbai – 400 020 Old Mahabalipuram Road, Thoraipakkam, Chennai, Tamil Nadu – 600 097. Pan/Gir No. Aabct7079G (Applicant) (Respondent)

Section 250Section 48Section 55(2)(b)

…e for A.Y 2011-12 to 2013-14 in ITA No. 4611 to 4613/Mum/2018. 5. Apart from the above assessee also placed reliance on other decisions of Coordinate Bench of Tribunal and that of affirmed by the Karnataka High Court in the case of Bicon Ltd. Vs. DCIT, [2020] 430 ITR 151 (Kar). 6. On the contrary, Ld. DR relied on the orders of the revenue authority. 7. We have heard the counsels for both the parties, perused the material placed on record, judgemnets cited before us and orders passed by the revenue authorities. From the records, we found that the identical issue already been decided by the Coordinate Bench of I…

Strides Pharma Science Limited, Mumbai vs. Income Tax Officer, 15(3)(2), Mumbai

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

ITA 5721/MUM/2024[2020-21]Status: DisposedITAT Mumbai20 Mar 2025AY 2020-21

Bench: Shri Amit Shukla & Smt. Renu Jauhriआयकर अपील सं./Ita No.5721/Mum/2024 (निर्धारण वर्ष / Assessment Year :2020-21) Strides Pharma Science Limited V/S. Ito 15(3)(2), बनाम Aayakar Bhavan, New 201, Devavrata, Sector-17, Marine Lines, Mumbai-400020 Vashi, Navi Mumbai, Maharashtra-400703 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Blrs03808A .. Appellant/अपीलार्थी Respondent/प्रतिवादी निर्धारिती की ओर से /Assessee By: Shri Nishit Gandhi राजस्व की ओर से /Revenue By: Mr. R. A. Dhyani सुनवाई की तारीख / Date Of Hearing 16.01.2025 20.03.2025 घोषणा की तारीख/Date Of Pronouncement आदेश / Order Per Renu Jauhri [A.M.] :- This Appeal Is Filed By The Assessee Against The Order Of The Learned Commissioner Of Income-Tax (Appeals), Mumbai/National Faceless Appeal Centre, Delhi [Hereinafter Referred To As “Cit(A)”] Dated 06.09.2024 Passed U/S.250 Of The Income-Tax Act, 1961 [Hereinafter Referred To As “Act”] For

For Appellant: Shri Nishit GandhiFor Respondent: Mr. R. A. Dhyani

Section 143(3)Section 144Section 14ASection 250Section 35Section 37(1)

…missions and find that the issue is covered in favour of the assessee by several decisions of the High Courts some of which have been cited by the Ld. AR. Specifically, the decision of the Hon'ble Karnataka High Court in the case of CIT v/s Biocon Ltd. (2021) 430 ITR 151 (KAR) is relevant to the facts of the case. The findings of the High Court on the issue are reproduced below: “6. We have considered the submissions made by learned counsel for the parties and have perused the record. The singular issue, which arises for consideration in this appeal is whether the tribunal is correct in holding that discount or t…

JCIT(OSD)-14(1)(1), Mumbai vs. Avendus Capital Pvt. Ltd., Mumbai

Appeal is allowed

ITA 404/MUM/2025[2020-21]Status: DisposedITAT Mumbai06 Mar 2025AY 2020-21

Bench: Shri Om Prakash Kant () & Ms. Kavitha Rajagopal () Assessment Year: 2020-21 Jcit (Osd)-14(1)(1), M/S Avendus Capital Pvt. Ltd., Room No. 432, 4Th Floor, 901, Platina, 9Th Floor, Plot No. Vs. Aayakar Bhavan, M.K. Road, C59, Bandra Kurla Complex, Mumbai-400020. Bandra East, Mumbai-400051. Pan No.Aabcc 2404 Q Appellant Respondent

For Appellant: Mr. Ashish Mehta &For Respondent: Dr. K.R. Subhash, CIT-DR

Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “A” MUMBAI BEFORE SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) AND MS. KAVITHA RAJAGOPAL (JUDICIAL MEMBER) Assessment Year: 2020-21 JCIT (OSD)-14(1)(1), M/s Avendus Capital Pvt. Ltd., Room No. 432, 4th floor, 901, Platina, 9th floor, Plot No. Vs. Aayakar Bhavan, M.K. Road, C59, Bandra Kurla Complex, Mumbai-400020. Bandra East, Mumbai-400051. PAN NO.AABCC 2404 Q Appellant Respondent Assessee by : Mr. Ashish Mehta & Mr. Ujjaval Gangwal Revenue by : Dr. K.R. Subhash, CIT-DR : 04/03/2025 Date of Hearing Date of pronouncement : 06/03/2025 ORDER PER OM PRAKASH KANT, AM…

DCIT, Circle-5(1), Kolkata vs. Bandhan Bank Ltd, Kolkata

In the result, the appeal filed by the Revenue is dismissed

ITA 242/KOL/2024[2020-21]Status: DisposedITAT Kolkata03 Mar 2025AY 2020-21

Bench: Us With The Following Grounds:

Section 17(2)(vi)Section 250Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH KOLKATA SHRI PRADIP KUMAR CHOUBEY, JUDICIAL MEMBER SHRI SANJAY AWASTHI, ACCOUNTANT MEMBER I.T.A. No. 242/Kol/2024 (Assessment Year 2020-21) DCIT, Circle-5(1), Kolkata, Aayakar Bhawan, 8th Floor, P-7, Chowringhee Square, Kolkata – 700069 ..............…...…………….... Appellant vs. Bandhan Bank Ltd., Kolkata, DN-32, Sector-V, Salt Lake, Kolkata – 700091 [PAN: AAGCB1323G] ..….............................. Respondent Appearances by: Assessee represented by : Biswanath Paul, FCA Department represented by : P.N. Barnwal, CIT-DR Date of concluding the hearing : 10.02.202…