CIT v. PVP Ventures Ltd.

211 Taxmann 554High Court2012#708 most cited

What is CIT v. PVP Ventures Ltd. authority for?

Employee Stock Option Plan (ESOP) expenses are an allowable business deduction. Such costs are to be recognized and deducted over the vesting period, as they are not considered contingent in nature.

143

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. PVP Ventures Ltd. · PVP Ventures Ltd. · Section 37(1) · ESOP expenses · employee stock option plan · allowability of deduction · vesting period · share-based payments · contingent expenses

Also reported as

23 Taxmann.com 28690 DTR 340

Sections most often in play

Section 37(1)Section 143(3)Section 153ASection 250Section 115JBSection 132Section 139Section 145(3)

Issues it is cited on

section 2(15a)section 17(2)(iiia)profit split methodsection 17(2)section 92ca(4)cost plus methodcomparable uncontrolled price methodsection 43ainterest on interestsection 32(1)(iia)section 80hinterest free advances

Judgments citing CIT v. PVP Ventures Ltd.

ACIT, Circle- 19(2), New Delhi vs. People Strong Hr Services Pvt. Ltd., New Delhi

ITA 7539/DEL/2017[2014-15]Status: DisposedITAT Delhi07 Dec 2021AY 2014-15

Bench: Shri Amit Shukla & Shri Anadee Nath Misshra(Through Video Conferencing)

For Appellant: Ms. Devika ChaudharyFor Respondent: Shri Prakash Dubey, Sr
Section 37Section 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH “G”: NEW DELHI ] BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI ANADEE NATH MISSHRA, ACCOUNTANT MEMBER (Through Video Conferencing) ITA. No. 7539/Del/2017 (Assessment Year: 2014-15) ACIT, People Strong HR Circle :19 (2), Vs. Services Pvt. Ltd., New Delhi. 216 (72B) Lane–12, East Azad Nagar, Krishna Nagar, Delhi–110 051. PAN: AADCP8140Q (Appellant) (Respondent) Assessee by : Ms. Devika Chaudhary, Department by: Shri Prakash Dubey, Sr. D.R.; Date of Hearing : 07/10/2021 Date of pronouncement : 07/12/2021 O R D E R PER AMIT SHUKLA, J. M. 1. This appeal by the…

M/S Subex Ltd vs. The Assistant Commissioner of Income Tax

In the result, appeal is partly allowed as indicated

ITA/705/2017HC Karnataka01 Oct 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 260Section 35D

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 1ST DAY OF OCTOBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.705/2017 BETWEEN : M/s SUBEX LTD., RMZ ECOWORLD DEVARABISANAHALLI, OUTER RING ROAD, BENGALURU-560 103 REP BY ITS DIRECTOR, SRI ASHWIN CHALAPATHY, S/O SRI NARAYANA VENKATA CHALAPATHY AGED ABOUT 45 YEARS PAN: AABCS9255R ...APPELLANT (BY SRI CHYTHANYA K.K., ADV.) AND : THE ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 6(1)(2) ROOM No.238, 2ND FLOOR, BMTC BUILDING…

Pr Commissioner of vs. M/S Subex Ltd

In the result, appeal stands dismissed

ITA/684/2015HC Karnataka01 Oct 2021

Bench: S.SUJATHA,RAVI V HOSMANI

Section 143Section 2Section 260Section 260ASection 263Section 35D

…IN THE HIGH COURT OF KARNATAKA AT BENGALURU DATED THIS THE 1ST DAY OF OCTOBER, 2021 PRESENT THE HON’BLE MRS.JUSTICE S.SUJATHA AND THE HON’BLE MR. JUSTICE RAVI V. HOSMANI I.T.A.No.684/2015 BETWEEN : PR. COMMISSIONER OF INCOME TAX-VI, CENTRAL REVENUE BUILDINGS, QUEENS ROAD, BANGALORE-560 001. ...APPELLANT (BY SRI JEEVAN J. NEERALGI, ADV. A/W SRI T.N.C.SRIDHAR, ADV. FOR SRI E.I.SANMATHI, ADV.) AND : M/s SUBEX LTD., RMZ ECOWORLD, DEVARABISANAHALLI, OUTER RING ROAD, BANGALORE-560 037. PAN: AABCS 9255R. …RESPONDENT (BY SRI CHYTHANYA K.K., ADV.) THI…

Onward Technologies Ltd, Mumbai vs. DCIT 7(1), Mumbai

In the result, the assessee’ appeal stand partly allowed whereas the revenue’s appeal stands dismissed

ITA 266/MUM/2014[2008-09]Status: DisposedITAT Mumbai02 Aug 2021AY 2008-09

Bench: Hon’Ble Shri Amarjit Singh, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.266/Mum/2014 (धििाारण वर्ा / Assessment Year: 2008-09) & आयकरअपील सं./ I.T.A. No.1785/Mum/2014 (धििाारण वर्ा / Assessment Year: 2009-10) Onward Technologies Limited Dcit-7(1) Sterling Centre, 2Nd Floor Room No.622, 6Th Floor बिाम/ Dr. Annie Besant Road Aaykar Bhavan, M.K. Marg Vs. Worli, Mumbai-400 018 Mumbai-400 020 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaaco-3742-J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : & आयकरअपील सं./ I.T.A. No.1793/Mum/2014 (धििाारण वर्ा / Assessment Year: 2009-10) Dcit-7(1) Onward Technologies Limited Room No.622, 6Th Floor बिाम/ Sterling Centre, 2Nd Floor Aaykar Bhavan, M.K. Marg Dr. Annie Besant Road Vs. Mumbai-400 020 Worli, Mumbai-400 018 स्थायीलेखासं./जीआइआरसं./ Pan/Gir No. Aaaco-3742-J (अपीलाथी/Appellant) (प्रत्यथी / Respondent) : Assessee By : S/Shri J.P. Bairagra & Ashish Bairagra - Ld. Ars Revenue By : Shri Manpreet S. Duggal- Ld. Sr. Dr सुनवाई की तारीख/ : 23/07/2021 Date Of Hearing घोषणा की तारीख / : 02/08/2021 Date Of Pronouncement

For Appellant: S/Shri J.P. Bairagra & Ashish Bairagra - Ld. ARsFor Respondent: Shri Manpreet S. Duggal- Ld. Sr. DR
Section 10ASection 92Section 92B

…1 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 आयकर अपीलीय अधिकरण “जे” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI माननीय श्री अमरजीत स िंह, न्याययक सदस्य एवुं माननीय श्री मनोज कुमार अग्रवाल ,लेखा सदस्य के समक्ष। BEFORE HON’BLE SHRI AMARJIT SINGH, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM (Hearing Through Video Conferencing Mode) आयकरअपील सं./ I.T.A. No.266/Mum/2014 (धििाारण वर्ा / Assessment Year: 2008-09) & आयकरअपील सं./ I.T.A. No.1785/Mum/2014 (धििाारण वर्ा / Assessment Year: 2009-10) Onward Technologies Limited DCIT-7(1) Sterling Centre, 2nd Floor Roo…

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6525/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…CIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all facts are available on record, therefore, the additional ground should be admitted. Referring to the decision of the Tribunal in assessee’s own case for the immediately preceding assessment year, he submitted that identical additional ground w…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 6256/DEL/2014[2008-09]Status: DisposedITAT Delhi18 Feb 2021AY 2008-09

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…CIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all facts are available on record, therefore, the additional ground should be admitted. Referring to the decision of the Tribunal in assessee’s own case for the immediately preceding assessment year, he submitted that identical additional ground w…

M/S. Dabur India Ltd., New Delhi vs. Addl.CIT, New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3241/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…CIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all facts are available on record, therefore, the additional ground should be admitted. Referring to the decision of the Tribunal in assessee’s own case for the immediately preceding assessment year, he submitted that identical additional ground w…

DCIT, New Delhi vs. M/S. Dabur India Ltd., New Delhi

In the result, the appeals filed by the Revenue are partly allowed and the appeals filed by the assessee are partly allowed for statistical purposes

ITA 3114/DEL/2014[2007-08]Status: DisposedITAT Delhi18 Feb 2021AY 2007-08

Bench: Shri R.K. Panda & Ms Suchitra Kamble

For Appellant: Shri Ajay Vohra, Sr. AdvocateFor Respondent: Shri Anupam Kant Garg, CIT-DR
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 80GSection 80ISection 92CSection 92E

…CIT reported at 155 TTJ 649 (Bang. SB) ii) Lemon Tree Hotels Ltd. Vs Addl. CIT in ITA No. 4588/Del/2013 order dated 23.06.2014 (Del. IT AT) iii) CIT Vs Lemon Tree Hotels Ltd. in I TA No. 107/2015 order dated 18.08.2015 (Del. H.C.) iv) CIT Vs PVP Ventures Ltd. 90 DTR 340 (Mad.) 115.2 He accordingly submitted that since the additional ground is purely legal in nature and all facts are available on record, therefore, the additional ground should be admitted. Referring to the decision of the Tribunal in assessee’s own case for the immediately preceding assessment year, he submitted that identical additional ground w…

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…

M/S. Havells India Ltd., New Delhi vs. ACIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 4695/DEL/2012[2008-09]Status: DisposedITAT Delhi10 Nov 2020AY 2008-09

Bench: Shri Anil Chaturvedi & Ms Suchitra Kamble(Through Video Conferencing) Vs Havells India Ltd. Acit 1, Raj Narian Marg, Ltu Civil Lines New Delhi New Delhi Aaach0351E (Respondent) (Appellant)

Section 251Section 40Section 80I

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘C’ NEW DELHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Vs Havells India Ltd. ACIT 1, Raj Narian Marg, LTU Civil Lines New Delhi New Delhi AAACH0351E (RESPONDENT) (APPELLANT) Appellant by Sh. Rohit Jain, Adv, Ms. Deepa Shree Rao, CA, Sh. Vibhu Gupta, CA Respondent by Sh. Sunit Singh, CIT DR Date of Hearing 16.09.2020 Date of Pronouncement 10.11.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 03/07/2012 passed by the CIT(A)-LTU, New D…

ACIT, Circle- 21(1), New Delhi vs. Religare Finvest Ltd., New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 2364/DEL/2018[2007-08]Status: DisposedITAT Delhi24 Aug 2020AY 2007-08

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIALMEMBER ITA No.1947/Del./2018 Assessment Year: 2007-08 M/s. Religare Finvest Ltd., Vs. Addl. CIT, 1st Floor, Prius Global, Plot Range-21, No. 11, A-3,4,5, Sector-125, New Delhi Noida PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.2364/Del./2018 Assessment Year: 2007-08 Addl. CIT, Vs. M/s. Religare Finvest Ltd., Range-21(1), 2nd Floor, Rajlok Building, New Delhi Nehru Place, New Delhi PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.6474/Del./2016 Assessment Year: 200…

Religare Finvest Ltd, New Delhi vs. Addl.Ciy, Range-21, New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 1947/DEL/2018[2007-08]Status: DisposedITAT Delhi24 Aug 2020AY 2007-08

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIALMEMBER ITA No.1947/Del./2018 Assessment Year: 2007-08 M/s. Religare Finvest Ltd., Vs. Addl. CIT, 1st Floor, Prius Global, Plot Range-21, No. 11, A-3,4,5, Sector-125, New Delhi Noida PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.2364/Del./2018 Assessment Year: 2007-08 Addl. CIT, Vs. M/s. Religare Finvest Ltd., Range-21(1), 2nd Floor, Rajlok Building, New Delhi Nehru Place, New Delhi PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.6474/Del./2016 Assessment Year: 200…

M/S Religare Finvest Ltd., New Delhi vs. DCIT, New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 6474/DEL/2016[2009-10]Status: DisposedITAT Delhi24 Aug 2020AY 2009-10

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIALMEMBER ITA No.1947/Del./2018 Assessment Year: 2007-08 M/s. Religare Finvest Ltd., Vs. Addl. CIT, 1st Floor, Prius Global, Plot Range-21, No. 11, A-3,4,5, Sector-125, New Delhi Noida PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.2364/Del./2018 Assessment Year: 2007-08 Addl. CIT, Vs. M/s. Religare Finvest Ltd., Range-21(1), 2nd Floor, Rajlok Building, New Delhi Nehru Place, New Delhi PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.6474/Del./2016 Assessment Year: 200…

ACIT, New Delhi vs. M/S Religare Finvest Ltd., New Delhi

In the result, for assessment year 2007-08 the appeal of the assessee as well as Revenue are dismissed

ITA 5872/DEL/2016[2009-10]Status: DisposedITAT Delhi24 Aug 2020AY 2009-10

Bench: Shri O.P. Kant & Shri Kuldip Singh, Judicialmember

Section 143(2)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘F’ NEW DELHI BEFORE SHRI O.P. KANT, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIALMEMBER ITA No.1947/Del./2018 Assessment Year: 2007-08 M/s. Religare Finvest Ltd., Vs. Addl. CIT, 1st Floor, Prius Global, Plot Range-21, No. 11, A-3,4,5, Sector-125, New Delhi Noida PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.2364/Del./2018 Assessment Year: 2007-08 Addl. CIT, Vs. M/s. Religare Finvest Ltd., Range-21(1), 2nd Floor, Rajlok Building, New Delhi Nehru Place, New Delhi PAN :AAAFC6801H (Appellant) (Respondent) And ITA No.6474/Del./2016 Assessment Year: 200…

ACIT, New Delhi vs. M/S Religare Securities Ltd., New Delhi

In the result, the appeal filed by the Revenue is dismissed and the appeal filed by the assessees is allowed for statistical purposes

ITA 574/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Jul 2020AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Religare Securities Ltd., Vs Dcit, 6Th Floor, Prius Global, Circle-21(1), A-3, 4, 5, Plot No.11, Sector-125, Cr Building, Noida. New Delhi. Pan: Aaacf1952D Assessment Year: 2011-12 Dcit, Vs Religare Securities Ltd., Circle-21(1), . D-3, P-3B, District Centre, Cr Building, Saket, New Delhi. New Delhi. Pan: Aaacf1952D (Appellant) (Respondent) Assessee By : Shri Rohit Jain, Advocate & Ms Tejasvi Jain, Advocate Revenue By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 08.06.2020 Date Of Pronouncement : 31.07.2020 Order Per R.K. Panda, Am: These Are Cross Appeals. The First One Is Filed By The Assessee & The Second One Is Filed By The Revenue & Are Directed Against The Order Dated 11.11.2016 Of The Cit(A)-7, New Delhi, For A.Y. 2011-12. Itas No.230 & 574/Del/2017

For Appellant: Shri Rohit Jain, Advocate &For Respondent: Shri Saras Kumar, Sr. DR
Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Religare Securities Ltd., Vs DCIT, 6th Floor, Prius Global, Circle-21(1), A-3, 4, 5, Plot No.11, Sector-125, CR Building, Noida. New Delhi. PAN: AAACF1952D Assessment Year: 2011-12 DCIT, Vs Religare Securities Ltd., Circle-21(1), . D-3, P-3B, District Centre, CR Building, Saket, New Delhi. New Delhi. PAN: AAACF1952D (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Advocate & Ms Tejasvi Jain, Advocate Revenue by : Shri Saras Kumar, Sr. D…

M/S. Religare Enterprise Ltd., Noida vs. DCIT, New Delhi

In the result, the appeal filed by the Revenue is dismissed and the appeal filed by the assessees is allowed for statistical purposes

ITA 230/DEL/2017[2011-12]Status: DisposedITAT Delhi31 Jul 2020AY 2011-12

Bench: Shri R.K. Panda & Ms Suchitra Kambleassessment Year: 2011-12 Religare Securities Ltd., Vs Dcit, 6Th Floor, Prius Global, Circle-21(1), A-3, 4, 5, Plot No.11, Sector-125, Cr Building, Noida. New Delhi. Pan: Aaacf1952D Assessment Year: 2011-12 Dcit, Vs Religare Securities Ltd., Circle-21(1), . D-3, P-3B, District Centre, Cr Building, Saket, New Delhi. New Delhi. Pan: Aaacf1952D (Appellant) (Respondent) Assessee By : Shri Rohit Jain, Advocate & Ms Tejasvi Jain, Advocate Revenue By : Shri Saras Kumar, Sr. Dr Date Of Hearing : 08.06.2020 Date Of Pronouncement : 31.07.2020 Order Per R.K. Panda, Am: These Are Cross Appeals. The First One Is Filed By The Assessee & The Second One Is Filed By The Revenue & Are Directed Against The Order Dated 11.11.2016 Of The Cit(A)-7, New Delhi, For A.Y. 2011-12. Itas No.230 & 574/Del/2017

For Appellant: Shri Rohit Jain, Advocate &For Respondent: Shri Saras Kumar, Sr. DR
Section 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH : F : NEW DELHI BEFORE SHRI R.K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER Assessment Year: 2011-12 Religare Securities Ltd., Vs DCIT, 6th Floor, Prius Global, Circle-21(1), A-3, 4, 5, Plot No.11, Sector-125, CR Building, Noida. New Delhi. PAN: AAACF1952D Assessment Year: 2011-12 DCIT, Vs Religare Securities Ltd., Circle-21(1), . D-3, P-3B, District Centre, CR Building, Saket, New Delhi. New Delhi. PAN: AAACF1952D (Appellant) (Respondent) Assessee by : Shri Rohit Jain, Advocate & Ms Tejasvi Jain, Advocate Revenue by : Shri Saras Kumar, Sr. D…

Trent Ltd, Mumbai vs. Addl. C.I.T.-2(3), Mumbai

ITA 5775/MUM/2011[2007-08]Status: DisposedITAT Mumbai15 Jul 2020AY 2007-08

Bench: Shri C.N. Prasad, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Trent Ltd., V. Add. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) Addl. Cit – 2(3) V. M/S. Trent Ltd., Room No. 556, 5Th Floor Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai - 400 020 Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent) M/S. Trent Ltd., V. Dy. Cit – 2(3) Bombay House, 2Nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 Pan: Aaacl1838J (Appellant) (Respondent)

Section 14ASection 35DSection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “E”, MUMBAI BEFORE SHRI C.N. PRASAD, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Trent Ltd., v. Add. CIT – 2(3) Bombay House, 2nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai Mumbai – 400 001 PAN: AAACL1838J (Appellant) (Respondent) Addl. CIT – 2(3) v. M/s. Trent Ltd., Room No. 556, 5th Floor Bombay House, 2nd Floor, 24 Aayakar Bhavan, M.K. Road Homi Mody Street, Fort Mumbai - 400 020 Mumbai – 400 001 PAN: AAACL1838J (Appellant) (Respondent) M/s. Trent Ltd., v. Dy. CIT – 2(3) Bombay House, 2nd Floor, 24 Aa…

DCIT, New Delhi vs. M/S. New Delhi Television Ltd., New Delhi

ITA 3996/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Jun 2020AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishinew Delhi Television Ltd, Vs. Acit, 207, Okhla Industrial Estate, Phase- Circle-13(1), Iii, New Delhi New Delhi Pan: Aaacn0865D (Appellant) (Respondent) Acit, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-Iii, New Delhi Pan: Aaacn0865D (Appellant) (Respondent)

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 143(3)Section 14ASection 153Section 40Section 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER New Delhi Television Ltd, Vs. ACIT, 207, Okhla Industrial Estate, Phase- Circle-13(1), III, New Delhi New Delhi PAN: AAACN0865D (Appellant) (Respondent) ACIT, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-III, New Delhi PAN: AAACN0865D (Appellant) (Respondent) Assessee by : Shri Sachit Jolly, Adv Shri Rohit Garg, Adv Shri Siddharth Joshi, Adv Revenue by: Shri H. K. Choudhary, CIT DR Date of Hearing Multiples dates and last h…

M/S. New Delhi Television Ltd., New Delhi vs. ACIT, New Delhi

ITA 3865/DEL/2014[2008-09]Status: DisposedITAT Delhi16 Jun 2020AY 2008-09

Bench: Shri H. S. Sidhu & Shri Prashant Maharishinew Delhi Television Ltd, Vs. Acit, 207, Okhla Industrial Estate, Phase- Circle-13(1), Iii, New Delhi New Delhi Pan: Aaacn0865D (Appellant) (Respondent) Acit, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-Iii, New Delhi Pan: Aaacn0865D (Appellant) (Respondent)

For Appellant: Shri Sachit Jolly, AdvFor Respondent: Shri H. K. Choudhary, CIT DR
Section 143Section 143(3)Section 14ASection 153Section 40Section 92C(2)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ―I-2‖: NEW DELHI BEFORE SHRI H. S. SIDHU, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER New Delhi Television Ltd, Vs. ACIT, 207, Okhla Industrial Estate, Phase- Circle-13(1), III, New Delhi New Delhi PAN: AAACN0865D (Appellant) (Respondent) ACIT, Vs. New Delhi Television Ltd, Circle-13(1), 207, Okhla Industrial Estate, New Delhi Phase-III, New Delhi PAN: AAACN0865D (Appellant) (Respondent) Assessee by : Shri Sachit Jolly, Adv Shri Rohit Garg, Adv Shri Siddharth Joshi, Adv Revenue by: Shri H. K. Choudhary, CIT DR Date of Hearing Multiples dates and last h…

ACIT, New Delhi vs. M/S. Indiabulls Financial Services Ltd., New Delhi

In the result, both the appeals of the revenue are dismissed

ITA 6603/DEL/2016[2012-13]Status: DisposedITAT Delhi11 Mar 2020AY 2012-13

Bench: Sh. Amit Shukladr. B. R. R. Kumarita No. 6602/Del/2016 : Asstt. Year : 2012-13 Asstt. Commissioner Of Vs M/S Indiabulls Real Estate Ltd., Income Tax, Circle-12(1), M-62 & 63, First Floor, Connaught New Delhi Place, New Delhi-110001 (Appellant) (Respondent) Pan No. Aabci5194F

For Appellant: Sh. Gautam Jain, Adv. &For Respondent: Sh. Rajesh Kumar Kedia, CIT DR
Section 14A

…on shares was treated as employee cost. The order has ITA Nos. 6602 & 6603/Del/2016 12 Indiabulls Real Estate Ltd. & Indiabulls Financial Services Ltd. been relied upon by the order of the Hon’ble High Court of Madras in the case of CIT Vs PVP Ventures Ltd. 211 Taxmann 554. 20. It was held the amount of discount represents the difference between market price of the shares at the time of the grant of option and the offer price. In order to be eligible for acquiring the shares under the ESOP, the concerned employees are obliged to render services to the company during the vesting period as given in the scheme. 2…