CIT v. Glenmark Pharmaceuticals Ltd.

ITO 27(2)(1), Navi Mumbai vs. Kbl Pil Consortium, Mumbai

In the result, appeal of the Revenue is dismissed, whereas cross objection filed by assessee is allowed for statistical purposes

Bench: Shri R.C.Sharma, Am & Shri Ravish Sood, Jm आमकय अऩीर सं./Ita No.1304/Mum/2015 (नििाारण वषा / Assessment Year : 2010-2011) Ito 27(2)(1), Mumbai Vs. M/S. Kbl Pil Consortium, C/O. Jayesh Sanghrajka & Co., Chartered Accountants Llp Unit No.405-408, Hind Rajasthan Centre, D.S.Phalke Road, Dadar (E), Mumbai – 400 014 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaak7818F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & Cross Objection No.164/Mum/2016 (Arising Out Of Ita No.1304/Mum/2015) (नििाारण वषा / Assessment Year : 2010-2011) M/S. Kbl Pil Consortium, Vs. Ito 27(2)(1), Mumbai C/O. Jayesh Sanghrajka & Co., (Formerly Known As Ito Chartered Accountants Llp 22(2)(1), Mumbai Unit No.405-408, Hind Rajasthan Centre, D.S.Phalke Road, Dadar (E), Mumbai – 400 014 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaaak7818F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘एच’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “A”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI RAVISH SOOD, JM आमकय अऩीर सं./ITA No.1304/Mum/2015 (नििाारण वषा / Assessment Year : 2010-2011) ITO 27(2)(1), Mumbai Vs. M/s. KBL PIL Consortium, C/o. Jayesh Sanghrajka & Co., Chartered Accountants LLP Unit No.405-408, Hind Rajasthan Centre, D.S.Phalke Road, Dadar (E), Mumbai – 400 014 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AAAAK7818F (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. AND Cross Objection No.164/Mum/2016 (Arising out of ITA No.1304/Mum/2015) (नििाारण वषा /…

ACIT/DCIT 31(2), Mumbai vs. Patel Pratibha Jv, Mumbai

In the result, appeal of the revenue is dismissed

…lanation to Section 8018 with retrospective effect of 1.4.2001 would have no material bearing in the cases on hand if contract is not work contract. After relying upon the decision of Hon. Bombay High Court in matter of CIT v. Glenmark Pharmaceuticals Limited 324 ITR 199 Hon. Gujarat High Court held that nature of the contract was not the work contract and assessee is eligible for the deduction u/s 801B. It has been held by Hon. Bombay High Court in matter of CIT v. Glenmark Pharmaceuticals Limited 324 ITR 199 as under: Para 15. In Govt. of Andhra Pradesh V/So Guntur Tobaccos Ltd. A.IR. 1965 Supreme Court 1396, t…

Pfizer Ltd, Mumbai vs. Addl CIT RG 8(2), Mumbai

In the result, the appeal filed by the assessee is partly allowed for statistical purpose and the appeal filed by the Revenue is dismissed

Bench: Shri Rajendra & Shri C.N. Prasadआयकर अपील सं /I.Ta No. 2241/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10 M/S. Pfizer Ltd., The Dcit Range 8(2), बनाम/ Pfizer Center, Aayakar Bhavan, Vs. 5, Patel Estate, Mumbai-400 020 Off. S.V. Road, Jogeshwari (W), Mumbai-400 102 आयकर अपील सं /I.Ta No. 2069/Mum/2014 ("नधा"रण वष" / Assessment Year: 2009-10 The Dcit Range 8(2), M/S. Pfizer Ltd., बनाम/ Aayakar Bhavan, Pfizer Center, Vs. Mumbai-400 020 5, Patel Estate, Off. S.V. Road, Jogeshwari (W), Mumbai-400 102

…distinction on facts from the cases followed and applied by the Tribunal. He would submit that this Court’s decision in the case of M/s. Glenmark pharmaceuticals Limited and to be precise Commissioner of Income Tax vs. Glenmark Pharmaceuticals Limited, (2010) 324 ITR 199, was distinguishable. In that a question of patent being allowed to be used and exploited never arose. If that authority or right is retained then this would be a clear case of a works contract and not that of a safe sale. 4. We are not in agreement with Mr. Malhotra inasmuch as in paragraph 14 of the Tribunal’s order, it discussed this issue. T…

Asst CIT (TDS) 2(2), Mumbai vs. Pfizer Ltd, Mumbai

In the result, appeals of the revenue as well as cross objection of the assessee i

Bench: Shri R.C.Sharma & Shri Sanjay Gargआयकर अपील सं./Ita No.5053 To 5057/Mum/2013 (िनधा"रण िनधा"रण वष" वष" / Assessment Years :2004-05, 2005-06, 2006-07, िनधा"रण िनधा"रण वष" वष" 2008-09 & 2009-10) Dcit(Tds)-2(2), Room Vs. M/S Pfizer Limited, Pfizer 7Th No.703, Floor, Smt. Centre, Patel Estate, K.G.Mittal Ayurvedic Hospital S.V.Road, Jogeshwari Building, Charni Road, (West), Mumbai-400102 Mumbai-400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 3334 M (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & आयकर अपील सं./Ita No.2450/Mum/2014 (िनधा"रण िनधा"रण वष" वष" / Assessment Year :2009-10) िनधा"रण िनधा"रण वष" वष" Acit (Tds)-2(2), Room Vs. M/S Pfizer Limited, Pfizer 7Th No.703, Floor, Smt. Centre, Patel Estate, K.G.Mittal Ayurvedic Hospital S.V.Road, Jogeshwari Building, Charni Road, (West), Mumbai-400102 Mumbai-400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 3334 M (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & Cross Objection No.141/Mum/2015 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year :2009-10) वष" M/S Pfizer Limited, Pfizer Vs. Acit (Tds)-2(2), Room No.703, 7Th Floor, Smt. K.G.Mittal Ayurvedic Centre, Patel Estate, S.V.Road, Jogeshwari Hospital Building, Charni Road, (West), Mumbai-400102 Mumbai-400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 3334 M (अपीलाथ" /Appellant) (""यथ" / Respondent) .. राज"व क" क" क" ओर क" ओर ओर सेसेसेसे /Revenue By ओर : Shri S.Pandian िनधा"रती क" क" क" ओर क" ओर सेसेसेसे /Assessee By ओर ओर : Shri Kirit Kamdar सुनवाई क" तारीख / Date Of Hearing : 29/02/2016 घोषणा क" तारीख/Date Of Pronouncement 25/05/2016

…hat there is no need to differ from the order of the CIT (A). The learned CIT (A) has followed the principles established by the Hon'ble High Court in the case of BDA Ltd vs. Income Tax Officer (TDS) 281 ITR 99 (Bom.) and CIT vs. Glenmark Pharmaceuticals Ltd, 324 ITR 199. Since the issues are crystallized in favour of assessee by the orders of the jurisdictional High Court, respectfully following the same we affirm the order of the CIT (A).” 9. Respectfully following the above findings of the Tribunal in the own case of assessee, we affirm the order of the CIT(A) on this issue. 8 ITA Nos.5053-5057/13 ITA No.24…

DCIT (TDS) 2(2), Mumbai vs. Pfizer Ltd, Mumbai

In the result, appeals of the revenue as well as cross objection of the assessee i

Bench: Shri R.C.Sharma & Shri Sanjay Gargआयकर अपील सं./Ita No.5053 To 5057/Mum/2013 (िनधा"रण िनधा"रण वष" वष" / Assessment Years :2004-05, 2005-06, 2006-07, िनधा"रण िनधा"रण वष" वष" 2008-09 & 2009-10) Dcit(Tds)-2(2), Room Vs. M/S Pfizer Limited, Pfizer 7Th No.703, Floor, Smt. Centre, Patel Estate, K.G.Mittal Ayurvedic Hospital S.V.Road, Jogeshwari Building, Charni Road, (West), Mumbai-400102 Mumbai-400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 3334 M (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & आयकर अपील सं./Ita No.2450/Mum/2014 (िनधा"रण िनधा"रण वष" वष" / Assessment Year :2009-10) िनधा"रण िनधा"रण वष" वष" Acit (Tds)-2(2), Room Vs. M/S Pfizer Limited, Pfizer 7Th No.703, Floor, Smt. Centre, Patel Estate, K.G.Mittal Ayurvedic Hospital S.V.Road, Jogeshwari Building, Charni Road, (West), Mumbai-400102 Mumbai-400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 3334 M (अपीलाथ" /Appellant) (""यथ" / Respondent) .. & Cross Objection No.141/Mum/2015 (िनधा"रण िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" / Assessment Year :2009-10) वष" M/S Pfizer Limited, Pfizer Vs. Acit (Tds)-2(2), Room No.703, 7Th Floor, Smt. K.G.Mittal Ayurvedic Centre, Patel Estate, S.V.Road, Jogeshwari Hospital Building, Charni Road, (West), Mumbai-400102 Mumbai-400002 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacp 3334 M (अपीलाथ" /Appellant) (""यथ" / Respondent) .. राज"व क" क" क" ओर क" ओर ओर सेसेसेसे /Revenue By ओर : Shri S.Pandian िनधा"रती क" क" क" ओर क" ओर सेसेसेसे /Assessee By ओर ओर : Shri Kirit Kamdar सुनवाई क" तारीख / Date Of Hearing : 29/02/2016 घोषणा क" तारीख/Date Of Pronouncement 25/05/2016

…hat there is no need to differ from the order of the CIT (A). The learned CIT (A) has followed the principles established by the Hon'ble High Court in the case of BDA Ltd vs. Income Tax Officer (TDS) 281 ITR 99 (Bom.) and CIT vs. Glenmark Pharmaceuticals Ltd, 324 ITR 199. Since the issues are crystallized in favour of assessee by the orders of the jurisdictional High Court, respectfully following the same we affirm the order of the CIT (A).” 9. Respectfully following the above findings of the Tribunal in the own case of assessee, we affirm the order of the CIT(A) on this issue. 8 ITA Nos.5053-5057/13 ITA No.24…

Pfizer Ltd, Mumbai vs. Addl CIT RG 8(2), Mumbai

In the result, both the appeals of the assessee are partly allowed

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2007-08 & Assessment Year: 2008-09 Pfizer Limited, Acit Range 8(2), Patel Estate, Off S.V. Rd. Aayakar Bahwan, बनाम/ Jogeshwari (W), M.K. Marg, Vs. Mumba-400102 Mumbai- (Assessee) (Revenue) P.A. No.Aaacp3334M

…s 194C. This order had reached up to Tribunal. The Tribunal passed an order dated 31.10.2012 in ITA No.1765/2010, and followed the orders of Jurisdictional High Court in the case of BDA Ltd. vs. ITO 281 ITR 99 (Bombay) and CIT vs. Glenmark Pharmaceutical Ltd. 324 ITR 199, for holding that the assessee was not liable for deduction of tax on these transactions. The Department had carried this matter before the High Court. The Hon’ble Bombay High Court has upheld the decision of the Tribunal and did not admit the appeal filed by the department. 8.11. Thus, when it has been held that the assessee was not liable for…