CIT v. Biocon Ltd.

121 Taxmann.com 351High Court2020#360 most cited

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.

242

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2026.

Also referred to as

CIT v. Biocon Ltd. · Biocon Ltd. · ESOP expenditure · ESOP deduction · Employee Stock Option Plan · section 37(1) · allowance of ESOP · Karnataka High Court · 430 ITR 151

Also reported as

430 ITR 151

Sections most often in play

Section 37(1)Section 143(3)Section 1961Section 14ASection 250Section 115JBSection 144BSection 147

Issues it is cited on

section 2(15a)section 17(2)(iiia)section 17(2)section 50(1)section 80absection 54esection 10(15)section 80msection 10(33)section 36(1)(viii)section 14a(1)section 54ec

Judgments citing CIT v. Biocon Ltd.

Hdfc Bank Limited (As Successor to Housing Development Finance Corporation Ltd), Mumbai vs. Addl CIT RG 1(1), Mumbai

In the result, appeals of both, assessee and revenue are decided

ITA 2093/MUM/2017[2009-10]Status: DisposedITAT Mumbai28 Jan 2025AY 2009-10

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and

…ent Years 2000-01 and 2001-02 in ITA Nos.337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) ii. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12. 3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s.80M of the Act. 13. This issue a…

Hdfc Bank Limited (As Successor to Housing Development Finance Corporation Ltd), Mumbai vs. DCIT 1(1), Mumbai

ITA 2867/MUM/2012[2006-07]Status: DisposedITAT Mumbai28 Jan 2025AY 2006-07

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…essment Years 2000-01 and 2001-02 in ITA Nos. 337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) ii. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12.3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s. 80M of the Act. 13. This issue arises in th…

Hdfc Bank Limited (As Successor to Housing Development Finance Corporation Ltd), Mumbai vs. Addl CIT RG 1(1), Mumbai

ITA 5033/MUM/2010[2006-07]Status: DisposedITAT Mumbai28 Jan 2025AY 2006-07

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…essment Years 2000-01 and 2001-02 in ITA Nos. 337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) ii. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12.3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s. 80M of the Act. 13. This issue arises in th…

Hdfc Bank Limited (As Successor to Housing Development Finance Corporation Ltd), Mumbai vs. DCIT RG 1(1), Mumbai

ITA 4314/MUM/2010[2003-04]Status: DisposedITAT Mumbai28 Jan 2025AY 2003-04

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

…sessment Years 2000-01 and 2001-02 in ITA Nos.337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) ii. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12. 3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s.80M of the Act. 13. This issue arises in the…

Hdfc Bank Limited (As Successor to Housing Development Finance Corporation Ltd), Mumbai vs. DCIT RG 1(1), Mumbai

ITA 4313/MUM/2010[2002-03]Status: DisposedITAT Mumbai28 Jan 2025AY 2002-03

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…essment Years 2000-01 and 2001-02 in ITA Nos. 337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) ii. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12.3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s. 80M of the Act. 13. This issue arises in th…

Addl CIT RG 1(1), Mumbai vs. Hdfc Ltd, Mumbai

ITA 3785/MUM/2009[2004-05]Status: DisposedITAT Mumbai28 Jan 2025AY 2004-05

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR
Section 1

…essment Years 2000-01 and 2001-02 in ITA Nos. 337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) ii. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12.3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s. 80M of the Act. 13. This issue arises in th…

Hdfc Bank Limited (As Successor to Housing Development Finance Corporation Ltd), Mumbai vs. The Addl CIT RG 1(1), Mumbai

ITA 4315/MUM/2007[2002-2003]Status: DisposedITAT Mumbai28 Jan 2025AY 2002-2003

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and

…ment Years 2000-01 and 2001-02 in ITA Nos.337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) ii. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12. 3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s.80M of the Act. 13. This issue arises…

DCIT Cir 1(1), Mumbai vs. M/S Housing Developement Finance Corporation Ltd, Mumbai

In the result, appeals of both, assessee and revenue are decided

ITA 4161/MUM/2007[2002-2003]Status: DisposedITAT Mumbai28 Jan 2025AY 2002-2003

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and
Section 1

…ent Years 2000-01 and 2001-02 in ITA Nos.337 and 724/Mum/2005, dated 05.07.2024 (undersigned Accountant Member being its author) wherein claim of the assessee has been allowed after considering the judicial precedents listed below: i. CIT vs. Biocon Ltd. 430 ITR 151 (Kar.) i. Biocon Ltd. vs. DCIT [2013] 144 ITD 21 (Bang) (SB) iii. PVR Ltd. vs. CIT [2022] 145 taxmann.com 331 (Del) 12. 3. In view of the above, there being no material change in the facts and applicable law, ground taken by the assessee is allowed. V. Computation of amount eligible for deduction u/s.80M of the Act. 13. This issue ar…

Patel Engineering Limited, Mumbai vs. DCIT CC-3(4), Mumbai

In the result, appeals of the Revenue are dismissed, except for one ground no

ITA 2801/MUM/2024[2017-18]Status: DisposedITAT Mumbai31 Dec 2024AY 2017-18

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

Section 194ASection 201

…ther a short capital receipt or a capital expenditure. It is nothing but the employees cost incurred by the company." 127. Now the aforesaid decision of the Special Bench has been upheld by the Hon'ble Karnataka High Court in the case of CIT vs. Biocon Ltd. (430 ITR 151). Thus, this judgement also supports our view. 128. Similarly, the Hon'ble Supreme Court in relation to deciding whether a Subsidy granted for setting up of Industries in backward areas is a capital receipt of a revenue receipt, has consistently held that the manner in which the subsidy is disbursed is not the relevant criteria. The intent/object…

Indian Overseas Bank, Chennai vs. ACIT, NFAC, Delhi

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

ITA 1569/CHNY/2024[2019-20]Status: DisposedITAT Chennai18 Dec 2024AY 2019-20

Bench: Shri Manu Kumar Giri, Hon’Ble & Shri S. R. Raghunatha, Hon’Bleआयकर अपील सं./Ita No.: 1569/Chny/2024 िनधा"रण वष" / Assessment Year: 2019-20 Indian Overseas Bank, The Principal Commissioner Of 763, Anna Salai, V. Income Tax, Anna Road, Chennai -4, Chennai – 600 002. Chennai -600 034. [Pan: Aaaci-1223-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri. C. Naresh, Ca : Shri. Nilay Baran Som, Cit ""यथ" क" ओर से/Respondent By सुनवाई क" तारीख/Date Of Hearing : 25.09.2024 घोषणा क" तारीख/Date Of Pronouncement : 18.12.2024 आदेश /O R D E R Per S. R. Raghunatha:

For Appellant: Shri. C. Naresh, CA
Section 143(1)Section 143(3)Section 263Section 41Section 41(1)

…आयकर अपीलीय अिधकरण, ‘ए’ "यायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी मनु कुमार िग"र, "याियक सद"य एवं "ी एस. आर. रघुनाथा, लेखा सद"य के सम" BEFORE SHRI MANU KUMAR GIRI, HON’BLE JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, HON’BLE ACCOUNTANT MEMBER आयकर अपील सं./ITA No.: 1569/Chny/2024 िनधा"रण वष" / Assessment Year: 2019-20 Indian Overseas Bank, The Principal Commissioner of 763, Anna Salai, v. Income Tax, Anna Road, Chennai -4, Chennai – 600 002. Chennai -600 034. [PAN: AAACI-1223-J] (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant by : Shri. C. Naresh, CA : Shri. Nil…

Info Edge (India) Limited, Delhi vs. Assistant Commissioner of Income Tax, Circle 10(1), Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2661/DEL/2023[2020-21]Status: DisposedITAT Delhi29 Nov 2024AY 2020-21

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

Info Edge (India) Limited, Delhi vs. Assistant Commisioner of Income Tax, Circle 10(1), Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2660/DEL/2023[2018-19]Status: DisposedITAT Delhi29 Nov 2024AY 2018-19

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

Info Edge (India) Limited, Delhi vs. Assistant Commissioner of Income Tax, Circle 10(1), Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2659/DEL/2023[2017-18]Status: DisposedITAT Delhi29 Nov 2024AY 2017-18

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

Info Edge (India) Limited, Delhi vs. Assistant Commisioner of Income Tax, Circle 10(1), Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2658/DEL/2023[2015-16]Status: DisposedITAT Delhi29 Nov 2024AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

DCIT, Circle 10(1), New Delhi, C. R. Building vs. Info Edge (India) Ltd., Nehru Place, New Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2657/DEL/2023[2014-15]Status: DisposedITAT Delhi29 Nov 2024AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

Dy. Commissioner of Income Tax, Circle 10(1), New Delhi, C.R. Building vs. Info Edge (India) Ltd., Nehru Place, New Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2649/DEL/2023[2021-22]Status: DisposedITAT Delhi29 Nov 2024AY 2021-22

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

Prabodh Sharma, Dy. CIT10(1), New Delhi, C. R. Building vs. Info Edge (India) Ltd., Nehru Place, New Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2648/DEL/2023[2020-21]Status: DisposedITAT Delhi29 Nov 2024AY 2020-21

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

Dy. Commissioner of Income Tax, Circle 10(1), New Delhi, C.R. Building vs. Info Edge (India) Ltd., Nehru Place, New Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2647/DEL/2023[2018-19]Status: DisposedITAT Delhi29 Nov 2024AY 2018-19

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

DCIT Circle-10(1), C.R. Building vs. Info Edge (India) Ltd., Nehru Place, New Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2646/DEL/2023[2017-18]Status: DisposedITAT Delhi29 Nov 2024AY 2017-18

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…

Deputy Commissioner of Income Tax, Circle 10(1), New Delhi, C.R. Building vs. Info Edge (India) Ltd., Nehru Place, New Delhi

In the result, all the appeals of the Revenue in ITA Nos

ITA 2645/DEL/2023[2015-16]Status: DisposedITAT Delhi29 Nov 2024AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘C’, NEW DELHI BEFORE SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER AND SHRI SUDHIR PAREEK, JUDICIAL MEMBER Sl. ITA/CO No(s) Asst. Appeal(s) by No Year(s) Appellant vs. Respondent Appellant Respondent 1. 2014-15 M/s. Info Edge (India) ACIT Ltd. Circle – 10(1) GF-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -do- -do- 3. 2017-18 -do- -do- 4. 2018-19 -do- -do- 5. 2020-21 -do- -do- 6. 2014-15 Dy. CIT, Circle – 10(1) M/s. Info Edge (India) New Delhi Ltd. GF-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -do- -do 8.…