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.

JCIT, Special Range - 1, New Delhi vs. Ameriprise India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue in ITA No

ITA 1806/DEL/2018[2012-13]Status: DisposedITAT Delhi22 Dec 2023AY 2012-13

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Shri Kamal Sawhney, AdvFor Respondent: Shri Kanv Bali, Sr. DR
Section 14ASection 2(24)(x)Section 36(1)(va)Section 37Section 40Section 40a

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘A’ BENCH, NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 1806/DEL/2018 [A.Y. 2012-13] The J.C.I.T Vs. M/s Ameriprise India Pvt Ltd 50/9, 1st Floor, Tolstoy Lane Circle 52 (1) New Delhi Janpath, New Delhi PAN – AAFCA 3489 B (Applicant) (Respondent) Assessee By : Shri Kamal Sawhney, Adv Shri NikhilAgarwal, Adv Shri Puru Medhir, Adv Department By : Shri Kanv Bali, Sr. DR Date of Hearing : 20.12.2023 Date of Pronouncement : 22.12.2023 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the Revenue is…

Pilani Soft Labs P.Ltd (Now Merged With Ibibo Group P.Ltd), New Delhi vs. Addl. CIT, Special Range-4, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 7334/DEL/2019[2014-15]Status: DisposedITAT Delhi21 Dec 2023AY 2014-15

Bench: Shri Saktijit Dey & Shri N.K. Billaiya

For Appellant: Dr. Rakesh Gupta, AdvFor Respondent: Shri Vivek Vardhan, Sr. DR

…IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘F’ BENCH, NEW DELHI BEFORE SHRI SAKTIJIT DEY, VICE PRESIDENT, AND SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER ITA No. 7334/DEL/2019 [A.Y. 2014-15] Pilani Soft Labs Pvt. Ltd Vs. The Dy. C.I.T. [Now merged with ibibo Group Pvt Ltd Special Range - 4 B -36, First Floor, Pusa Road, New Delhi New Delhi PAN – AADCP 9604 P (Applicant) (Respondent) Assessee By : Dr. Rakesh Gupta, Adv Department By : Shri Vivek Vardhan, Sr. DR Date of Hearing : 19.12.2023 Date of Pronouncement : 21.12.2023 ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER:- This appeal by the assessee is preferre…

Indiabullas Housing Finance Limited, Mumbai vs. DCIT, Central Circle-6(4), Mumbai

ITA 821/MUM/2023[2018-2019]Status: DisposedITAT Mumbai18 Dec 2023AY 2018-2019
For Appellant: Shri K. Gopal &For Respondent: Shri Rakesh Garg
Section 143(1)Section 143(3)Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL "C" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 822/MUM/2023 (Assessment Year: 2018-19) (Assessment Year: 2019-20) Indiabulls Housing Finance Limited, 5th Floor, Building No. 27, K G Marg, Connaught Place, New Delhi - 110001 [PAN: AABCI3612A] …………… Appellant Deputy Commissioner of Income Tax, Circle 6(4), Mumbai, Vs Room No. 1925, 19th Floor, Air India Building, Nariman Point, Mumbai - 400021 ……………. Respondent & ITA No. 1033/MUM/2023 (Assessment Year: 2018-19) (Assessment Year: 2019-20) Deputy Commissioner of Income Tax…

Ge India Industrial Pvt. Ltd. (Formerly Known As Ge India Exports P.Ltd), New Delhi vs. JCIT, Special Range-4, New Delhi

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 9031/DEL/2019[2015-16]Status: DisposedITAT Delhi21 Nov 2023AY 2015-16

Bench: Shri Challa Nagendra Prasada N D Shri M. Balaganesh

For Appellant: Shri Sachit Jolly, Adv. &
Section 143(3)Section 144C(5)Section 2Section 37Section 37(1)

…arely covered by the decision of the jurisdictional High Court in the case of PCIT Vs. New Delhi Television Limited [(2017) 398 ITR 57 (Del.)] and also the decision of the Hon’ble Karnataka High Court in the case of CIT (LTU) & Another Vs. Biocon Ltd. [(2021) 430 ITR 151 (Kar.)] wherein the issue of as to whether the ESOP of expenses are allowable deduction under section 37(1) of the Act has been decided in favour of the assessee. The ld. Counsel further referred to DRP directions and submits that the claim of the assessee was not allowed for the reason that the Revenue filed SLP against the decision of the Hon’b…

Bayer Cropscience Ltd (Sucessor to Monsanto India Limited Mil), Mumbai vs. DCIT RG- 10(2)(2), Mumbai

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

ITA 2302/MUM/2018[2012-13]Status: DisposedITAT Mumbai10 Nov 2023AY 2012-13

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Ms. Riddhi Mishra
Section 10(1)Section 115JSection 142(1)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3763/Mum./2015 (Assessment Year : 2009–10) Bayer Crop Science Ltd. (Successor to Monsanto India Ltd.) Ahura Centre, 5th Floor ……………. Appellant 96, Mahakali Caves Road Andheri (East), Mumbai 400 093 PAN – AAACM2875L v/s Dy. Commissioner of Income Tax ……………. Respondent Range–10(2)(2), Mumbai ITA no.2124/Mum./2018 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Range–10(2)(2), Mumbai v/s M/s. Monsanto India Ltd. Ahura Centre, 5th Fl…

JCIT (OSD)- 10(2)(2), Mumbai vs. Bayer Cropscience Ltd (Sucessor to Monsanto India Limited, Mumbai

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

ITA 2124/MUM/2018[2012-13]Status: DisposedITAT Mumbai10 Nov 2023AY 2012-13

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Ms. Riddhi Mishra
Section 10(1)Section 115JSection 142(1)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3763/Mum./2015 (Assessment Year : 2009–10) Bayer Crop Science Ltd. (Successor to Monsanto India Ltd.) Ahura Centre, 5th Floor ……………. Appellant 96, Mahakali Caves Road Andheri (East), Mumbai 400 093 PAN – AAACM2875L v/s Dy. Commissioner of Income Tax ……………. Respondent Range–10(2)(2), Mumbai ITA no.2124/Mum./2018 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Range–10(2)(2), Mumbai v/s M/s. Monsanto India Ltd. Ahura Centre, 5th Fl…

Bayer Cropscience Ltd (Sucessor to Monsanto India Limited Mil), Mumbai vs. DCIT RG- 10(2)(2), Mumbai

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

ITA 3763/MUM/2015[2009-10]Status: DisposedITAT Mumbai10 Nov 2023AY 2009-10

Bench: Shri Om Prakash Kant & Shri Sandeep Singh Karhail

For Appellant: Shri Nitesh JoshiFor Respondent: Ms. Riddhi Mishra
Section 10(1)Section 115JSection 142(1)Section 143(2)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3763/Mum./2015 (Assessment Year : 2009–10) Bayer Crop Science Ltd. (Successor to Monsanto India Ltd.) Ahura Centre, 5th Floor ……………. Appellant 96, Mahakali Caves Road Andheri (East), Mumbai 400 093 PAN – AAACM2875L v/s Dy. Commissioner of Income Tax ……………. Respondent Range–10(2)(2), Mumbai ITA no.2124/Mum./2018 (Assessment Year : 2012–13) Dy. Commissioner of Income Tax ……………. Appellant Range–10(2)(2), Mumbai v/s M/s. Monsanto India Ltd. Ahura Centre, 5th Fl…

Concentrix Services India Private Limited (Formerly Known As Minacs Private Limited, Minacs Limited & Adity Birla Minacs Worldwide Limited ), Mumbai vs. Joint Commissioner of It (OSD)10(2)(2)Assistant Commissioner of Income Tax-9(2)(2), Mumbai

ITA 5764/MUM/2017[2012-13]Status: DisposedITAT Mumbai18 Oct 2023AY 2012-13
For Appellant: Shri Yogesh TharFor Respondent: Shri Ajit Pal Singh Daia
Section 143(3)Section 144C(3)Section 92(1)Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 5260/MUM/2017 ITA No. 5764/MUM/2017 (Assessment Year: 2011-12) (Assessment Year: 2012-13) Concentrix Services India Private Limited, [Formerly known as Minacs Private Limited, Minacs Limited & Aditya Birla Minacs Wordlwide Limited] 8th Floor, Symphony IT Park, Chandivali Farm Road, Andheri (East), Mumbai - 400072 …………… Appellant [PAN: AAACT1567A] Vs Deputy Commissioner of Income Tax, 10(2)(2), Mumbai, C-10, 7th Floor, Pratyakshakar Bhavan, Bandra Kurla Complex, Bandra (East…

Concentrix Services India Private Limited (Formerly Known As Minacs Private Limited, Minacs Limited & Adity Birla Minacs Worldwide Limited ), Mumbai vs. Deputy Commissioner of Income Tax-10(2)(2), Mumbai

ITA 5260/MUM/2017[2011-12]Status: DisposedITAT Mumbai18 Oct 2023AY 2011-12
For Appellant: Shri Yogesh TharFor Respondent: Shri Ajit Pal Singh Daia
Section 143(3)Section 144C(3)Section 92(1)Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER ITA No. 5260/MUM/2017 ITA No. 5764/MUM/2017 (Assessment Year: 2011-12) (Assessment Year: 2012-13) Concentrix Services India Private Limited, [Formerly known as Minacs Private Limited, Minacs Limited & Aditya Birla Minacs Wordlwide Limited] 8th Floor, Symphony IT Park, Chandivali Farm Road, Andheri (East), Mumbai - 400072 …………… Appellant [PAN: AAACT1567A] Vs Deputy Commissioner of Income Tax, 10(2)(2), Mumbai, C-10, 7th Floor, Pratyakshakar Bhavan, Bandra Kurla Complex, Bandra (East…

Dy. Commissioner of Income Tax, Circle-7(1)(1), Mumbai vs. M/S Motilal Oswal Financial Services Ltd, Mumbai

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 1794/MUM/2023[2016-2017]Status: DisposedITAT Mumbai13 Sept 2023AY 2016-2017

Bench: Shri Kuldip Singh & Shri S Rifaur Rahmanassessment Year: 2016-17

For Appellant: Shri. Vijay Mehta, A.RFor Respondent: Shri. Jasbir S. Chouhan (CIT DR)
Section 143(3)Section 37(1)Section 45

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “D”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2016-17 Dy. Commissioner of M/s. Motilal Oswal Income Tax, Financial Services Ltd., Circle-7(1)(1), Motilal Oswal Tower, Room No.126, 1st Floor, Vs. Rahimtllah Sayani Road, Aayakar Bhavan, Opposite Parel ST Depot, M.K.Road, Prabhadevi, Mumbai- 400 020 Mumbai- 400 064 PAN: AAECM2876P (Appellant) (Respondent) Present for: Assessee by : Shri. Vijay Mehta, A.R. Revenue by : Shri. Jasbir S. Chouhan (CIT DR) Date of Hearing : 29 . 08 . 2023 Date of Pron…

DCIT-7(1)(1), Mumbai vs. M/S Motilal Oswal Securities Ltd (Now Merged With Motilal Oswal Financial Services Ltd), Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 1796/MUM/2023[2018-19]Status: DisposedITAT Mumbai18 Aug 2023AY 2018-19

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Vijay MehtaFor Respondent: Smt. Mahita Nair
Section 135Section 143(3)Section 250Section 37(1)Section 45Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1795/Mum./2023 ITA no.1796/Mum./2023 (Assessment Year : 2017–18) (Assessment Year : 2018–19) Dy. Commissioner of Income Tax ……………. Appellant Circle–7(1)(1), Mumbai v/s M/s. Motilal Oswal Securities Ltd. (Now merged with Motilal Oswal Financial Services Limited), Motilal Oswal Tower ……………. Respondent Rahimtllah Sayani Road Opp. Parel S.T. Depot, Prabhadevi Mumbai 400 0064 PAN – AAECM2876P Assessee by : Shri Vijay Mehta Revenue by : Smt. Mahita Nair Date of He…

DCIT-7(1)(1), Mumbai vs. M/S Motilal Oswal Securities Ltd (Now Merged With Motilal Oswal Financial Services Ltd), Mumbai

In the result, the appeal by the Revenue is dismissed

ITA 1795/MUM/2023[2017-18]Status: DisposedITAT Mumbai18 Aug 2023AY 2017-18

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: Shri Vijay MehtaFor Respondent: Smt. Mahita Nair
Section 135Section 143(3)Section 250Section 37(1)Section 45Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.1795/Mum./2023 ITA no.1796/Mum./2023 (Assessment Year : 2017–18) (Assessment Year : 2018–19) Dy. Commissioner of Income Tax ……………. Appellant Circle–7(1)(1), Mumbai v/s M/s. Motilal Oswal Securities Ltd. (Now merged with Motilal Oswal Financial Services Limited), Motilal Oswal Tower ……………. Respondent Rahimtllah Sayani Road Opp. Parel S.T. Depot, Prabhadevi Mumbai 400 0064 PAN – AAECM2876P Assessee by : Shri Vijay Mehta Revenue by : Smt. Mahita Nair Date of He…

Leariningmate Solutions Private Limited, Mumbai vs. Ld Principle Commissioner of Income Tax-2, Mumbai

ITA 1696/MUM/2023[2018-2019]Status: DisposedITAT Mumbai31 Jul 2023AY 2018-2019
For Appellant: Shri Karthik NatarajanFor Respondent: MS N. V. Nadkarni
Section 143Section 143(1)Section 143(3)Section 263Section 263(1)Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL "A" BENCH, MUMBAI SHRI OM PRAKASH KANT, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER LearningMate Solutions Private Limited, Levels 7 to 10, Techno Park, 74/II, “C”, Cross Road, MIDC, Marol Industrial [PAN: AAACL9067F) …………… Appellant Vs Principal Commissioner of Income Tax, Mumbai - 2 Room No. 344, 3rd Floor, Aayakar Bhavan, Maharishi Karve Road, Respondent ……………. Mumbai - 400020 Appearance For the Appellant/Assessee : Shri Karthik Natarajan For the Respondent/Department : MS N. V. Nadkarni Date Conclusion of hearing : 25.07.2023 Pronouncement of order : 31.07.2023…

DCIT 3(2), Mumbai vs. Idea Cellular Ltd, Mumbai

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

ITA 3674/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jul 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Shri J. D. Mistry /Manish PadhiarFor Respondent: Shri T. Shankar, CIT-DR
Section 194Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER 1. ITA No. 3424/Mum/2014 (A.Y.2009-10) Vodafone Idea Limited (formerly known as Idea Cellular Limited) 10th Floor, Birla Centurion, Century Mills Compound, Pandurang Budhkar Marg, Worli, Mumbai-400 030 PAN: AAACB2199P ....... Appellant Vs. DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..... Respondent & 2. ITA No. 3674/Mum/2014 (A.Y. 2009-10) DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..…

Idea Cellular Limited, Mumbai vs. Dy. Comm of Income Tax-Circle 3(2), Mumbai

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

ITA 3424/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jul 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Shri J. D. Mistry /Manish PadhiarFor Respondent: Shri T. Shankar, CIT-DR
Section 194Section 250Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER 1. ITA No. 3424/Mum/2014 (A.Y.2009-10) Vodafone Idea Limited (formerly known as Idea Cellular Limited) 10th Floor, Birla Centurion, Century Mills Compound, Pandurang Budhkar Marg, Worli, Mumbai-400 030 PAN: AAACB2199P ....... Appellant Vs. DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..... Respondent & 2. ITA No. 3674/Mum/2014 (A.Y. 2009-10) DCIT Cirl. 3(2), R. No. 608, 6th floor, Aayakar Bhavan, M. K. Road, Mumbai-400 020 ..…

ACIT Circle 25(1), New Delhi vs. Vvdn Technologies Pvt. Ltd., New Delhi

In the result, appeal of the Revenue is partly allowed for statistical purpose

ITA 164/DEL/2023[2018-19]Status: DisposedITAT Delhi04 Jul 2023AY 2018-19

Bench: Shri Narendra Kumar Billaiya & Shri Challa Nagendra Prasad

For Appellant: Ms. Monika Aggarwal
Section 154Section 36(1)(va)Section 37Section 43B

…allowing the claim of the assessee followed the decision of the Hon’ble Delhi High Court in the case of PCIT Vs. Lemon Tree Hotels Pvt. Ltd. (supra) and also referred to the decision of the Special Bench Bangalore Tribunal in the case of CIT Vs. Biocon Ltd. [430 ITR 151 (SB)]. Thus, we see no infirmity in the order passed by the ld. CIT (Appeals) in allowing the claim of ESOP expenses under section 37(1) of the Act. The ground raised by the Revenue is rejected. 8. In the result, appeal of the Revenue is partly allowed for statistical purpose. Order pronounced in the open court on : 04/07/2023 ( N. K. BILLAIYA…

Asst CIT Cir 2(2)(1), Mumbai vs. State Bank of India, Mumbai

In the result, the appeal by the Revenue is partly allowed for statistical purposes

ITA 4564/MUM/2016[2009-10]Status: DisposedITAT Mumbai06 Jun 2023AY 2009-10

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: S/Shri P.J. Pardiwala a/w Ninad PatadeFor Respondent: Ms. Surabhi Sharma
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3645/Mum./2016 (Assessment Year : 2009–10) State Bank of India Finance Reporting & Taxation Department 3rd Floor, Corporate Centre ……………. Appellant Madam Cama Road, Nariman Point Mumbai 400 021 PAN – AAACS8577K v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(2)(1), Mumbai ITA no.4564/Mum./2016 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–2(2)(1), Mumbai v/s State Bank of India Finance Reporting & Taxat…

State Bank of India, Mumbai vs. Addl CIT RG 2(2), Mumbai

In the result, the appeal by the Revenue is partly allowed for statistical purposes

ITA 3645/MUM/2016[2009-10]Status: DisposedITAT Mumbai06 Jun 2023AY 2009-10

Bench: Shri B.R. Baskaran & Shri Sandeep Singh Karhail

For Appellant: S/Shri P.J. Pardiwala a/w Ninad PatadeFor Respondent: Ms. Surabhi Sharma
Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 36(1)Section 36(1)(vii)Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA no.3645/Mum./2016 (Assessment Year : 2009–10) State Bank of India Finance Reporting & Taxation Department 3rd Floor, Corporate Centre ……………. Appellant Madam Cama Road, Nariman Point Mumbai 400 021 PAN – AAACS8577K v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(2)(1), Mumbai ITA no.4564/Mum./2016 (Assessment Year : 2009–10) Asstt. Commissioner of Income Tax ……………. Appellant Circle–2(2)(1), Mumbai v/s State Bank of India Finance Reporting & Taxat…

Dy. CIT-5(2)(2), Mumbai vs. M/S Vodafone Idea Limited (Earlier Know As Vodafone India Limited Which Now Stands Merged With Idea Cellular Limited (Icl) and Consequently Known As Vodafone Idea Limited), Mumbai

Appeal of the Revenue is dismissed being devoid of any merit

ITA 2429/MUM/2019[2009-10]Status: DisposedITAT Mumbai26 May 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri M Balaganeshvk-Vk-La- 2429@Eaqcbz@2019 ¼Fu-Oa- 2009&10½ Deputy Commissioner Of Income Tax 5Th Floor, Room No.525, Aayakar Bhavan, M. K. Road, ..... Vihykfkhz/Appellant Mumbai-400 020 Cuke Vs. M/S Vodafone Idea Limited 10Th Floor, Birla Centurion, Pandurang Budhakar Marg, Worli Mumbai-400 030 ..... Izfroknh/Respondent Pan No. Aaach5332B Izr;K{Ksi-La- 32@Eaqcbz@2020 ¼Fu-Oa- 2009&10½ Co No.32/Mum/2020 (A.Y.2009-10) M/S Vodafone Idea Limited 10Th Floor, Birla Centurion, Pandurang Budhakar Marg, Worli Mumbai-400 030 ..... Vihykfkhz/Appellant Pan No. Aaach5332B Cuke Vs. Deputy Commissioner Of Income Tax 5Th Floor, Room No.525, Aayakar Bhavan, M. K. Road, ..... Izfroknh/Respondent Mumbai-400 020

For Appellant: S/Shri P. J. Pardiwala, Sr. Advocate with Ketan Ved izfroknh }kjk@For Respondent: Shri Anand Mohan, CIT-DR
Section 143(3)Section 144C(3)Section 154

…ase of Biocon Limited vs. DCIT, 144 ITD 21 (Bangalore Trib.) (SB) has held that expenditure on account of ESOP is revenue expenditure. The aforesaid decision by Special Bench was upheld by the Hon’ble Karnataka High Court in the case of CIT vs. Biocon Limited 430 ITR 151. The ld. Counsel asserted that it is a settled legal position that P a g e | 4 C.O. NO.32/MUM/2020 (A.Y. 2009-10) M/S. VODAFONE IDEA LIMITED wherever the issue is debatable, it is not a mistake apparent from record and hence, not amenable to proceedings u/s 154 of the Act. The ld. Counsel for the assessee stated at Bar that the assessee has fi…

Dy CIT CC 1(4), Mumbai vs. M/S Ultratech Cement Ltd, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 931/MUM/2020[2015-16]Status: DisposedITAT Mumbai12 May 2023AY 2015-16

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Ultratech Cement Limited V. Dcit, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2Nd Floor Room No. 902, 9Th Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent) Dcit, Central Circle-1(4) V. M/S. Ultratech Cement Limited Room No. 902, 9Th Floor Ahura Centre, ‘B’ Wing 2Nd Floor Mahakali Caves Road Pratishtha Bhavan, Old Cgo Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 Pan: Aaacl6442L (Appellant) (Respondent)

Section 115Section 32Section 32ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI ABY T VARKEY, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. UltraTech Cement Limited v. DCIT, Central Circle-1(4) Ahura Centre, ‘B’ Wing 2nd Floor Room No. 902, 9th Floor Mahakali Caves Road Pratishtha Bhavan, Old CGO Annexe Maharishi Karve Road Andheri (E), Mumbai- 400093 Mumbai- 400020 PAN: AAACL6442L (Appellant) (Respondent) DCIT, Central Circle-1(4) v. M/s. UltraTech Cement Limited Room No. 902, 9th Floor Ahura Centre, ‘B’ Wing 2nd Floor Mahakali Caves Road Pratishtha Bhavan, Old CGO Annexe Maharishi…