CIT v. Cadila Health Care Itd

87 DTR 56Reported decision2013#16186 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Issues it is cited on

r&d expendituredisallowance under section 40(a)(ia)section 32(1)(iia)weighted deductionsection 35(2ab)section 194hadditional depreciationroyalty incomesection 14a(2)right to receiverule of consistencyput to use

Judgments citing CIT v. Cadila Health Care Itd

DCIT (Ltu) 2, Mumbai vs. Asian Paints Ltd, Mumbai

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

ITA 2959/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Mar 2024AY 2015-16

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Fenil Bhatt a/wFor Respondent: Shri Vachashpati Tripathi
Section 10Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 37(1)

…ts of both the sides on this issue and also perused the relevant material on record. In support of the assessee's case, the Id. Counsel for the assessee has relied on the decision of the Hon'ble Gujarat High Court in the case of CIT vs Cadila Health Care Itd. 87 DTR 56. A perusal of the judgment passed by the Hon'ble Gujarat High Court in this case, however, shows that the expenditure on R & D was bifurcated by the prescribed authority as per it's certificate in two parts, one incurred in-house and the other incurred outsider. Relying on the said certificate, the Revenue disallowed the expenditure incurred by the…

Asian Paints Limited, Mumbai vs. Dy. CIT Ltu, Mumbai

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

ITA 1673/MUM/2019[2015-16]Status: DisposedITAT Mumbai08 Mar 2024AY 2015-16

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Fenil Bhatt a/wFor Respondent: Shri Vachashpati Tripathi
Section 10Section 142(1)Section 143(2)Section 143(3)Section 14ASection 250Section 37(1)

…ts of both the sides on this issue and also perused the relevant material on record. In support of the assessee's case, the Id. Counsel for the assessee has relied on the decision of the Hon'ble Gujarat High Court in the case of CIT vs Cadila Health Care Itd. 87 DTR 56. A perusal of the judgment passed by the Hon'ble Gujarat High Court in this case, however, shows that the expenditure on R & D was bifurcated by the prescribed authority as per it's certificate in two parts, one incurred in-house and the other incurred outsider. Relying on the said certificate, the Revenue disallowed the expenditure incurred by the…

Asian Paints Ltd, Mumbai vs. Asst CIT (Ltu) 2, Mumbai

The appeal is dismissed holding that the learned CIT appeal is correct in allowing

ITA 269/MUM/2018[2014-15]Status: DisposedITAT Mumbai06 Mar 2024AY 2014-15

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Vachashpati Tripathi
Section 10(34)Section 142(1)Section 143(2)Section 143(3)Section 144C(3)Section 14ASection 250

…ts of both the sides on this issue and also perused the relevant material on record. In support of the assessee's case, the Id. Counsel for the assessee has relied on the decision of the Hon'ble Gujarat High Court in the case of CIT vs Cadila Health Care Itd. 87 DTR 56. A perusal of the judgment passed by the Hon'ble Gujarat High Court in this case, however, shows that the expenditure on R & D was bifurcated by the prescribed authority as per it's certificate in two parts, one incurred in-house and the other incurred outsider. Relying on the said certificate, the Revenue disallowed the expenditure incurred by the…

Aurobindo Pharma Limited, Hyderabad vs. ACIT, Central Circle-1(2), Hyderabad

In the result, the appeal of assessee is partly allowed

ITA 485/HYD/2022[2018-19]Status: DisposedITAT Hyderabad27 Apr 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri B.G.Reddy, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)Section 144C(5)Section 35

…of main provision that the weighted deduction is restricted to the in-house expenses. DRP further observed that on the SLP of the Department, Hon'ble Supreme Court has set aside the decision of Gujarat High Court in the case of Cadila Health Care Ltd. (2013) 87 DTR 56 vide order No. SLP(Cl NO. 771/2015 dated 13.10.2015 with the following observations: "We have considered the materials on record and the reasons set out in the impugned order. It is our considered view that the three questions extracted are substantial questions of law which needed to be heard in the appeal(s) filed by the revenue. In expressing th…

Asian Paints Ltd, Mumbai vs. Addl CIT Ltu, Mumbai

In the result, appeal filed by the Revenue is dismissed

ITA 655/MUM/2017[2011-12]Status: DisposedITAT Mumbai28 Jul 2022AY 2011-12

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Asian Paints Ltd., V. Addl. Cit – Ltu – 2 6A, Shantinagar 29Th Floor, World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 Pan: Aaaca3622K (Appellant) (Respondent) Addl. Cit – Ltu – 2 V. M/S. Asian Paints Ltd., Centre-1, 29Th Floor 6A, Shantinagar World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 Pan: Aaaca3622K (Appellant) (Respondent)

For Appellant: Shri Madhur AgarwalFor Respondent: Shri S.K. Das
Section 115OSection 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Asian Paints Ltd., v. Addl. CIT – LTU – 2 6A, Shantinagar 29th Floor, World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 PAN: AAACA3622K (Appellant) (Respondent) Addl. CIT – LTU – 2 v. M/s. Asian Paints Ltd., Centre-1, 29th Floor 6A, Shantinagar World Trade Centre Santacruz (East) Cuffe Parade, Mumbai - 400005 Mumbai – 400055 PAN: AAACA3622K (Appellant) (Respondent) Assessee by : Shri Madhur Agarwal Department by : Shri S.…

Asst CIT (Ltu) 2, Mumbai vs. Asian Paints Ltd, Mumbai

In the result, appeal filed by the assessee is partly allowed as directed above

ITA 4675/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 Feb 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Asst. Commissioner Income Asian Paints Ltd. Tax, (Large Taxpayer Unit)-2, 6A Shanti Nagar, Cuffe Parade,, 29 Th Floor, Santacruz (East), World Trade Centre, Cuffee Mumbai-400 055 Vs. Parade, Mumbai-400 005 (Respondent) (Appellant) Pan No. Aaaca3622K Asian Paints Ltd. Vs. Addl. Commissioner Of 6A Shanti Nagar, Income Tax-Ltu Cuffe Parade,, 29 Th Floor, Santacruz (East), Mumbai-400 055 World Trade Centre, Cuffee Parade, Mumbai-400 005 (Appellant) (Respondent) Appellant By : Shri Milind Chavan, Sr Dr Respondent By : Shri Madhur Agrawal, Advocate Date Of Hearing: 09.12.2021 Date Of Pronouncement : 23.02 .2022 O R D E R Per Prashant Maharishi, Am: 01. These Are Cross Appeals Filed By Asian Paints Ltd [Appellant/Assessee] & The Additional Commissioner Of Income Tax – Large Taxpayers Unit

For Appellant: Shri Milind Chavan, Sr DRFor Respondent: Shri
Section 14ASection 35

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI PAVAN KUMAR GADALE, JM Asst. Commissioner Income Asian Paints ltd. Tax, (Large Taxpayer Unit)-2, 6A Shanti Nagar, Cuffe Parade,, 29 th Floor, Santacruz (East), World Trade Centre, Cuffee Mumbai-400 055 Vs. Parade, Mumbai-400 005 (Respondent) (Appellant) PAN No. AAACA3622K Asian Paints ltd. Vs. Addl. Commissioner of 6A Shanti Nagar, Income Tax-LTU Cuffe Parade,, 29 th Floor, Santacruz (East), Mumbai-400 055 World Trade Centre, Cuffee Parade, Mumbai-400 005 (Appellant) (Respondent) Appellant by : Shri Milind Chavan, S…

CIT v. Cadila Health Care Itd (87 DTR 56) — Cited in 6 Judgments | BharatTax