CIT v. M/s PVP Ventures Ltd.

104 Taxmann.com 26High Court2019#3636 most cited

What is CIT v. M/s PVP Ventures Ltd. authority for?

Expenditure incurred on Employee Stock Option Plans (ESOPs) is an allowable deduction under Section 37(1) of the Income Tax Act, 1961. Courts have consistently allowed ESOP expenses as a deduction, following earlier precedents.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

CIT v. PVP Ventures Ltd. · ESOP deduction · Section 37(1) · employee stock option plan · business expenditure · allowability of ESOP expense · deduction of ESOP · ITAT · High Court · taxability of ESOP

Sections most often in play

Section 1961Section 1963Section 143(3)Section 143(3) of the Income Tax ActSection 14A of the Income Tax ActSection 37(1)Section 14ASection 199
Read the full judgment

Issues it is cited on

section 8dsection 2(15a)section 17(2)(iiia)section 148(2)ddtforeign tax creditsection 17(2)section 199dividend distribution taxsection 14a(2)section 92ca(1)section 90

Judgments citing CIT v. M/s PVP Ventures Ltd.

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

…ITA. No. 164/Del/2023 IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “H” NEW DELHI ] BEFORE SHRI NARENDRA KUMAR BILLAIYA, ACCOUNTANT MEMBER AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं .I.T.A No. 164/Del/2023 िनधा"रण वष"/Assessment Year : 2018-19 M/s. VVDN ACIT, Technologies Pvt. Ltd., बनाम Vs. 0, 12/10, East Patel Circle : 25 (1) Nagar, New Delhi – 110 008. New Delhi. PAN No. AABCE7582R अपीलाथ"/ Appellant ""थ"/ Respondent िनधा"रतीक"ओरसे / Assessee by : Ms. Monika Aggarwal, Advocate; Shri Toufel Tahir, राज"वक"ओरसे / Department by Sr. D. R.; : सुनवाईक"तारीख/ Date of hearing 22.06.2023 : उ"ोषणाक…

Delhivery Pvt. Ltd., New Delhi vs. Pr, CIT-3, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1036/DEL/2021[2015-16]Status: DisposedITAT Delhi16 Mar 2023AY 2015-16

Bench: Sh. C. N. Prasaddr. B. R. R. Kumarita No. 1036/Del/2021 : Asstt. Year : 2015-16 Delhivery Pvt. Ltd., Vs Pr. Cit-3, Plot No. 5, Sector-44, Central Revenue Building, Gurugram, Haryana-122002 New Delhi (Appellant) (Respondent) Pan No. Aapcs9575E Assessee By : Sh. K. M. Gupta, Adv. & Sh. Shruti Khimta, Ar Revenue By : Sh. M. Baranwal, Cit Dr Date Of Hearing: 05.01.2023 Date Of Pronouncement: 16.03.2023

For Appellant: Sh. K. M. Gupta, Adv. &For Respondent: Sh. M. Baranwal, CIT DR
Section 143(3)Section 14ASection 201Section 263Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘H’, NEW DELHI Before Sh. C. N. Prasad, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1036/Del/2021 : Asstt. Year : 2015-16 Delhivery Pvt. Ltd., Vs Pr. CIT-3, Plot No. 5, Sector-44, Central Revenue Building, Gurugram, Haryana-122002 New Delhi (APPELLANT) (RESPONDENT) PAN No. AAPCS9575E Assessee by : Sh. K. M. Gupta, Adv. & Sh. Shruti Khimta, AR Revenue by : Sh. M. Baranwal, CIT DR Date of Hearing: 05.01.2023 Date of Pronouncement: 16.03.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee agai…

Centum Learning Ltd., New Delhi vs. DCIT, Circle-5(2), New Delhi

In the result, for the statistical purposes, this appeal is

ITA 5067/DEL/2018[2013-14]Status: DisposedITAT Delhi24 Mar 2022AY 2013-14
Section 143(3)Section 145Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘B’: NEW DELHI (Through Video Conferencing) BEFORE, SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER M/s Centum Learning Dy. Commissioner of Limited Income Tax, Circle-5(2), 127, Neelagagan, New Delhi. Mandi Road Sultanpur, Vs. Mehrauli, New Delhi-110 030. PAN-AADCB 3842R (Appellant) (Respondent) Appellant By Sh. Sh. Anil Bhalla, CA Respondent by Ms. Yagya Saini Kakkar, CIT- DR ORDER PER ANADEE NATH MISSHRA, AM: (A) This appeal by Assessee is filed against the order of Learned Commissioner of Income Tax (Appeals)…

Ibm India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

In the result, appeal by the assessee stands allowed as indicated hereinabove

ITA 289/BANG/2021[2015-16]Status: DisposedITAT Bangalore14 Feb 2022AY 2015-16

Bench: Shri. B.R. Baskaran & Smt. Beena Pillaiit(Tp)A No. 289/Bang/2021 Assessment Year : 2015-16 M/S. Ibm India Pvt. Ltd., The Deputy No. 12, Subramanya Commissioner Of Arcade, Income-Tax, Bannerghatta Road, Circle 3 (1)(1), Bangalore – 560 029. Vs. Bangalore. Pan: Aaaci4403L Appellant Respondent Assessee By : Shri Ajay Roti, Ca Revenue By : Shri Pradeep Kumar, Cit Dr Date Of Hearing : 12-01-2022 Date Of Pronouncement : 14-02-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Final Assessment Order Dated 30.04.2021 U/S. 143(3) R.W.S. 144C(13) R.W.S. 144B Of The Act Passed By The National Faceless Assessment Centre, Delhi Relating To Assessment Year 2015-16 On Following Grounds Of Appeal: “The Grounds Stated Hereunder Are Independent Of & Without Prejudice To One Another. The Appellant Submits As Under: 1. Assessment Order Bad In Law 1.1. At The Outset, M/S Ibm India Private Limited (Hereinafter Referred To As 'The Appellant' Or 'The Company') Prays That The Order Dated April 30. 2021

For Appellant: Shri Ajay Roti, CAFor Respondent: Shri Pradeep Kumar, CIT DR
Section 10ASection 143(3)Section 144BSection 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI. B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 289/Bang/2021 Assessment Year : 2015-16 M/s. IBM India Pvt. Ltd., The Deputy No. 12, Subramanya Commissioner of Arcade, Income-tax, Bannerghatta Road, Circle 3 (1)(1), Bangalore – 560 029. Vs. Bangalore. PAN: AAACI4403L APPELLANT RESPONDENT Assessee by : Shri Ajay Roti, CA Revenue by : Shri Pradeep Kumar, CIT DR Date of Hearing : 12-01-2022 Date of Pronouncement : 14-02-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assessee has been filed…

The Commissioner of Income - Tax vs. M/S Biocon Ltd

In the result, we do not find any merit in this

ITA/653/2013HC Karnataka11 Nov 2020

Bench: ALOK ARADHE,H.T. NARENDRA PRASAD

Section 260Section 260ASection 37

…1 IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 11TH DAY OF NOVEMBER 2020 PRESENT THE HON’BLE MR. JUSTICE ALOK ARADHE AND THE HON’BLE MR. JUSTICE H.T.NARENDRA PRASAD I.T.A. NO.653 OF 2013 BETWEEN: 1. THE COMMISSIONER OF INCOME-TAX LTU JSS TOWERS BSK III STAGE BANGALORE. 2. THE DY. COMMISSIONER OF INCOME-TAX LTU JSS TOWERS BSK III STAGE BANGALORE ... APPELLANTS (BY SRI.K.V.ARAVIND, ADV.,) AND: M/S BIOCON LTD. 20TH KM, HOSUR ROAD ELECTRONIC CITY HEBBAGODI BANGALORE - 560 100. ... RESPONDENT (BY SRI.T.SURYANARAYANA, ADV.) - - - 2 THIS ITA IS FILED UNDER SE…

Aricent Technologies (Holdings) Ltd., New Delhi vs. Addl. CIT, Special Range- 1, New Delhi

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

ITA 5708/DEL/2019[2015-16]Status: DisposedITAT Delhi23 Dec 2019AY 2015-16

Bench: Ms. Sushma Chowla, Jm & Dr.B.R.R.Kumar, Am

For Appellant: Sh. Ajay Vohra, Sr.AdvFor Respondent: Sh. Sanjay I.Bara, CIT DR
Section 144Section 153Section 32Section 37Section 40

…आयकर अपील"य अ"धकरण, "द"ल" "यायपीठ “आई-1”, नई "द"ल" म" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI सु"ी सुषमा चावला, "या"यक सद"य एवं डॉ. बी. आर. आर. कुमार, लेखा सद"य के सम" BEFORE MS. SUSHMA CHOWLA, JM & DR.B.R.R.KUMAR, AM आयकर अपील सं./ITA No.5708/Del/2019 "नधा"रण वष" / Assessment Year: 2015-16 Aricent Technologies Holdings Ltd., 5, Jain Mandir Marg (Annex), Connaught Place, New Delhi-110001. ...........अपीलाथ"/Appellant PAN-AACCK8280B vs The Addl. CIT, …………. ""यथ" / Respondent Special Range-1, New Delhi. अपीलाथ" क" ओर से / Appellant by : Sh. Ajay Vohra, Sr.Adv., Sh. Neeraj Jain, Adv…

Addl. CIT, Special Range- 1, New Delhi vs. Aricent Technologies (Holdings) Ltd., New Delhi

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

ITA 5026/DEL/2018[2011-12]Status: DisposedITAT Delhi29 Nov 2019AY 2011-12

Bench: Ms. Sushma Chowla & Shri Prashant Maharishi

For Appellant: Sh. Ajay Vohra, Sr.Adv. &For Respondent: Sh. Sanjay I.Bara, CIT DR
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 92C

…"द"ली म"म"म"म" आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, "द"ली आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “आई "यायपीठ आई आई-1”, "द"ली आई "द"ली "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’, NEW DELHI) सुौी सुषमा चावला सुौी सुषमा चावला सुौी सुषमा चावला, सुौी सुषमा चावला , , , "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं ौी ौी ौी ूशांत मह"ष" ौी ूशांत मह"ष" ूशांत मह"ष", , , , लेखा सदःय के ूशांत मह"ष" लेखा सदःय के लेखा सदःय के सम" लेखा सदःय के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER आय…

Aricent Technologies (Holdings) Ltd., New Delhi vs. DCIT, Circle- 3(1), New Delhi

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

ITA 4913/DEL/2018[2011-12]Status: DisposedITAT Delhi29 Nov 2019AY 2011-12

Bench: Ms. Sushma Chowla & Shri Prashant Maharishi

For Appellant: Sh. Ajay Vohra, Sr.Adv. &For Respondent: Sh. Sanjay I.Bara, CIT DR
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 92C

…"द"ली म"म"म"म" आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, "द"ली आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “आई "यायपीठ आई आई-1”, "द"ली आई "द"ली "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’, NEW DELHI) सुौी सुषमा चावला सुौी सुषमा चावला सुौी सुषमा चावला, सुौी सुषमा चावला , , , "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं ौी ौी ौी ूशांत मह"ष" ौी ूशांत मह"ष" ूशांत मह"ष", , , , लेखा सदःय के ूशांत मह"ष" लेखा सदःय के लेखा सदःय के सम" लेखा सदःय के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER आय…

M/S. Aricent Technologies (Holdings) Ltd., New Delhi vs. Addl. CIT, New Delhi

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

ITA 1944/DEL/2017[2012-13]Status: DisposedITAT Delhi29 Nov 2019AY 2012-13

Bench: Ms. Sushma Chowla & Shri Prashant Maharishi

For Appellant: Sh. Ajay Vohra, Sr.Adv. &For Respondent: Sh. Sanjay I.Bara, CIT DR
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 92C

…"द"ली म"म"म"म" आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, "द"ली आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “आई "यायपीठ आई आई-1”, "द"ली आई "द"ली "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’, NEW DELHI) सुौी सुषमा चावला सुौी सुषमा चावला सुौी सुषमा चावला, सुौी सुषमा चावला , , , "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं ौी ौी ौी ूशांत मह"ष" ौी ूशांत मह"ष" ूशांत मह"ष", , , , लेखा सदःय के ूशांत मह"ष" लेखा सदःय के लेखा सदःय के सम" लेखा सदःय के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER आय…

Aricent Technologies (Holdings) Ltd., New Delhi vs. Addl. CIT, Special Range- 1, New Delhi

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

ITA 7637/DEL/2018[2014-15]Status: DisposedITAT Delhi29 Nov 2019AY 2014-15

Bench: Ms. Sushma Chowla & Shri Prashant Maharishi

For Appellant: Sh. Ajay Vohra, Sr.Adv. &For Respondent: Sh. Sanjay I.Bara, CIT DR
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 92C

…"द"ली म"म"म"म" आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, "द"ली आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “आई "यायपीठ आई आई-1”, "द"ली आई "द"ली "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’, NEW DELHI) सुौी सुषमा चावला सुौी सुषमा चावला सुौी सुषमा चावला, सुौी सुषमा चावला , , , "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं ौी ौी ौी ूशांत मह"ष" ौी ूशांत मह"ष" ूशांत मह"ष", , , , लेखा सदःय के ूशांत मह"ष" लेखा सदःय के लेखा सदःय के सम" लेखा सदःय के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER आय…

Aricent Technologies (Holdings) Ltd., New Delhi vs. JCIT, Special Range- 1, New Delhi

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

ITA 7112/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Nov 2019AY 2013-14

Bench: Ms. Sushma Chowla & Shri Prashant Maharishi

For Appellant: Sh. Ajay Vohra, Sr.Adv. &For Respondent: Sh. Sanjay I.Bara, CIT DR
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 92C

…"द"ली म"म"म"म" आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, "द"ली आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “आई "यायपीठ आई आई-1”, "द"ली आई "द"ली "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’, NEW DELHI) सुौी सुषमा चावला सुौी सुषमा चावला सुौी सुषमा चावला, सुौी सुषमा चावला , , , "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं ौी ौी ौी ूशांत मह"ष" ौी ूशांत मह"ष" ूशांत मह"ष", , , , लेखा सदःय के ूशांत मह"ष" लेखा सदःय के लेखा सदःय के सम" लेखा सदःय के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER आय…

Arivent Technologies Holdings Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 1308/DEL/2015[2010-11]Status: DisposedITAT Delhi29 Nov 2019AY 2010-11

Bench: Ms. Sushma Chowla & Shri Prashant Maharishi

For Appellant: Sh. Ajay Vohra, Sr.Adv. &For Respondent: Sh. Sanjay I.Bara, CIT DR
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 92C

…"द"ली म"म"म"म" आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, "द"ली आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण "द"ली "द"ली "यायपीठ "द"ली "यायपीठ "यायपीठ “आई "यायपीठ आई आई-1”, "द"ली आई "द"ली "द"ली IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’, NEW DELHI) सुौी सुषमा चावला सुौी सुषमा चावला सुौी सुषमा चावला, सुौी सुषमा चावला , , , "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं "याियक सदःय एवं ौी ौी ौी ूशांत मह"ष" ौी ूशांत मह"ष" ूशांत मह"ष", , , , लेखा सदःय के ूशांत मह"ष" लेखा सदःय के लेखा सदःय के सम" लेखा सदःय के सम" सम" सम" BEFORE MS. SUSHMA CHOWLA, JUDICIAL MEMBER & SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER आय…