Wockhardt Limited, Aurangabad vs. Assistamt Commissioner of Income Tax, Circle -3, Aurangabad
In the result, the appeal filed by Revenue is partly allowed, the appeal filed by assessee is partly allowed and the CO filed by assessee is dismissed as withdrawn
ITA 758/PUN/2019[2013-14]Status: DisposedITAT Pune10 May 2022AY 2013-14
Bench: Shri Inturi Rama Rao & Shri S.S. Viswanethra Raviआयकर अपीऱ सं. / Ita No.775/Pun/2019 निर्धारण वषा / Assessment Year : 2013-14 Acit, Circle-3, Aurangabad .......अऩीऱाथी / Appellant बिधम / V/S. Wockhardt Ltd., R&D Centre, D-4, Midc, Chikalthana, Aurangabad. Pan: Aaacw2472M ……प्रत्यथी / Respondent आयकर अपीऱ सं. / Ita No.758/Pun/2019 निर्धारण वषा / Assessment Year : 2013-14 Wockhardt Ltd., R&D Centre, D-4, Midc, Chikalthana, Aurangabad. Pan: Aaacw2472M .......अऩीऱाथी / Appellant बिधम / V/S. Acit, Circle-3, Aurangabad ……प्रत्यथी / Respondent Co No.43/Pun/2019 निर्धारण वषा / Assessment Year : 2013-14 Wockhardt Ltd., R&D Centre, D-4, Midc, Chikalthana, Aurangabad. Pan: Aaacw2472M .......Cross Objector बिधम / V/S. Acit, Circle-3, Aurangabad ……प्रत्यथी / Respondent Co No.43/Pun/2019
For Appellant: Shri Rajan VoraFor Respondent: Shri Anurag Shivastava
Section 143(3)Section 14ASection 35Section 80ISection 92B
…held not allowable as deduction. As regards to the disallowance u/s 14A, the ld. CIT(A) directed the AO not to make any addition in the absence of any exempt income following the decision of Hon’ble Bombay High Court in the case of CIT vs. HDFC Bank Limited (366 ITR 505). As regards to the Freebies to Doctors, the ld. CIT(A) confirmed the addition on account of Freebies to Doctors of Rs.1,19,82,100/-. Being aggrieved by the decision of ld. CIT(A) disallowing the part of expenditure incurred on R&D u/s 35(2AB) and distribution of freebies to Doctors, the assessee is in appeal vide ITA No.758/PUN/2019 and being ag…
