CIT v. Eli Lilly And Co. (India) P. Ltd.

321 ITR 225Supreme Court of India#21067 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 201(1A)Section 203Section 271CSection 271HSection 272A(2)(g)Section 272A(2)(k)Section 273BSection 133A

Issues it is cited on

section 272a(2)(k)section 203section 272a(2)section 276section 271htax collected at sourceinterest under section 201(1a)section 272section 271csection 206csection 272asection 206

Judgments citing CIT v. Eli Lilly And Co. (India) P. Ltd.

XCELLON EDUCATION LIMITED,,AHMEDABAD vs. ADDL. CIT, TDS,, AHMEDABAD

The appeal of the assessee is allowed

ITA 2681/AHD/2017[2016-2017]Status: DisposedITAT Ahmedabad07 Mar 2025AY 2016-2017

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 133ASection 201Section 201(1)Section 250(6)Section 271CSection 272A(2)(g)

…e Govt. treasury within the prescribed time limit owing to financial crunch. Thus, there was a reasonable cause for default. Under such circumstances, no case is made out for levy of penalty. Reliance is placed on "CIT vs. Eli Lilly And Co. (India) P. Ltd. - 321 ITR 225 (SC)". Once assessee is subjected to penalty u/s.271C, question of levy of penalty u/s.272A(2)(g) does not arise at all: It is well settled that once an assessee is subjected to penalty u/s 271C, question of levy of penalty u/s 272A(2)(g) does not arise at all. Reliance is placed on following decisions: Sri Ram Memorial Education Promotion Socie…

XCELLON EDUCATION LIMITED,,AHMEDABAD vs. ADDL. CIT, TDS,, AHMEDABAD

The appeal of the assessee is allowed

ITA 2680/AHD/2017[2016-2017]Status: DisposedITAT Ahmedabad07 Mar 2025AY 2016-2017

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 133ASection 201Section 201(1)Section 250(6)Section 271CSection 272A(2)(g)

…e Govt. treasury within the prescribed time limit owing to financial crunch. Thus, there was a reasonable cause for default. Under such circumstances, no case is made out for levy of penalty. Reliance is placed on "CIT vs. Eli Lilly And Co. (India) P. Ltd. - 321 ITR 225 (SC)". Once assessee is subjected to penalty u/s.271C, question of levy of penalty u/s.272A(2)(g) does not arise at all: It is well settled that once an assessee is subjected to penalty u/s 271C, question of levy of penalty u/s 272A(2)(g) does not arise at all. Reliance is placed on following decisions: Sri Ram Memorial Education Promotion Socie…

XCELLON EDUCATION LIMITED,,AHMEDABAD vs. ADDL. CIT, TDS,, AHMEDABAD

The appeal of the assessee is allowed

ITA 2679/AHD/2017[2015-2016]Status: DisposedITAT Ahmedabad07 Mar 2025AY 2015-2016

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 133ASection 201Section 201(1)Section 250(6)Section 271CSection 272A(2)(g)

…e Govt. treasury within the prescribed time limit owing to financial crunch. Thus, there was a reasonable cause for default. Under such circumstances, no case is made out for levy of penalty. Reliance is placed on "CIT vs. Eli Lilly And Co. (India) P. Ltd. - 321 ITR 225 (SC)". Once assessee is subjected to penalty u/s.271C, question of levy of penalty u/s.272A(2)(g) does not arise at all: It is well settled that once an assessee is subjected to penalty u/s 271C, question of levy of penalty u/s 272A(2)(g) does not arise at all. Reliance is placed on following decisions: Sri Ram Memorial Education Promotion Socie…

XCELLON EDUCATION LIMITED,,AHMEDABAD vs. ADDL. CIT, TDS,, AHMEDABAD

The appeal of the assessee is allowed

ITA 2678/AHD/2017[2015-2016]Status: DisposedITAT Ahmedabad07 Mar 2025AY 2015-2016

Bench: Smt.Annapurna Gupta & Shri Siddhartha Nautiyal

Section 133ASection 201Section 201(1)Section 250(6)Section 271CSection 272A(2)(g)

…e Govt. treasury within the prescribed time limit owing to financial crunch. Thus, there was a reasonable cause for default. Under such circumstances, no case is made out for levy of penalty. Reliance is placed on "CIT vs. Eli Lilly And Co. (India) P. Ltd. - 321 ITR 225 (SC)". Once assessee is subjected to penalty u/s.271C, question of levy of penalty u/s.272A(2)(g) does not arise at all: It is well settled that once an assessee is subjected to penalty u/s 271C, question of levy of penalty u/s 272A(2)(g) does not arise at all. Reliance is placed on following decisions: Sri Ram Memorial Education Promotion Socie…