Macleods Pharmaceuticals Ltd. v. Addl. CIT

161 ITD 291Income Tax Appellate Tribunal2016#5897 most cited

What is Macleods Pharmaceuticals Ltd. v. Addl. CIT authority for?

Sales promotion expenditure incurred by a pharmaceutical manufacturer cannot be disallowed by expanding the scope of a CBDT circular issued under different regulations. The circular applies prospectively from its date of issue.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2021.

Also referred to as

Macleods Pharmaceuticals Ltd. v. Addl. CIT · Circular No. 5 of 2012 · Section 37(1) · sales promotion expenditure · pharmaceutical products · disallowance · prospective application · MCI Regulations

Also reported as

74 Taxmann.com 250

Judgments citing Macleods Pharmaceuticals Ltd. v. Addl. CIT

DCIT, CIR-12(2), KOLKATA, KOLKATA vs. M/S. STRATEGIC MARKETING SOLUTION & RESEARCH CENTRE PVT. LTD., KOLKATA

In the result, the appeal of the revenue is dismissed

ITA 742/KOL/2017[2011-12]Status: DisposedITAT Kolkata26 Sept 2018AY 2011-12

Bench: Shri P.M. Jagtap, Am & Shri S.S. Godara, Jm] I.T.A. No. 742/Kol/2017 Assessment Year: 2011-12 Dcit Circle 12(2), Kolkata...............................………………………….........................Appellant Aayakar Bhawan, 6Th Floor, P-7, Chowringhee Square, Kolkata – 700 069. [Pan: Aancs 5110 K] M/S. Strategic Marketing Solution & Research Centre Pvt. Ltd...............Respondent 58/1, Ballygunge Circular Road, Kolkata – 700 019. Appearances By: Shri Robin Chowdhury, Addl. Cit Appearing On Behalf Of The Revenue. Shri Saral Kandoi, Ar Appearing On Behalf Of The Assessee. Date Of Concluding The Hearing : September 18, 2018 Date Of Pronouncing The Order : September 26, 2018 Order Per P.M. Jagtap, Am This Appeal Is Preferred By The Revenue Against The Order Of Ld. Cit(A) – 18, Kolkata Dated 31.01.2017 & The Solitary Ground Raised Therein Reads As Under: “That On The Facts & In The Circumstances Of The Case, The Ld. Cit(A) – 18, Kolkata Has Erred In Deleting The Disallowance Made By The Ao U/S 37(1) Of Rs. 70,61,774/- Regarding Printing Expenses Claimed By The Assessee Company In Which The Gift Of Writing Pads Given To The Medical Practitioners Was Treated By The Ao As ‘Freebies’ & Without Properly Considering The Fact That Circular No. 5 Of 2012 Is Of Clarificatory Nature & Disallowance Of Gift (Freebies) U/S 37(1) Should Be Treated To Be Applicable W.E.F. 10.12.2009 I.E. From The Date Of Prohibition Of Imposition By The Indian Medical Council To The Medical Practitioners.”

Section 194CSection 37Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH (D), KOLKATA [Before Shri P.M. Jagtap, AM & Shri S.S. Godara, JM] I.T.A. No. 742/Kol/2017 Assessment Year: 2011-12 DCIT Circle 12(2), Kolkata...............................………………………….........................Appellant Aayakar Bhawan, 6th Floor, P-7, Chowringhee Square, Kolkata – 700 069. [PAN: AANCS 5110 K] M/s. Strategic Marketing Solution & Research Centre Pvt. Ltd...............Respondent 58/1, Ballygunge Circular Road, Kolkata – 700 019. Appearances by: Shri Robin Chowdhury, Addl. CIT appearing on behalf of the Revenue. Shri Saral Kandoi, AR appearing on beh…

ACIT 9(3)(2), MUMBAI vs. GALDERMA INDIA P.LTD, MUMBAI

In the result, the appeal filed by the assessee is hereby ordered to be allowed and the appeal of the revenue is hereby dismissed

ITA 80/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Apr 2018AY 2011-12

Bench: Shri R.C. Sharma, Am & Shri Amarjit Singh, Jm आयकर अपील सं/ I.T.A. No.80/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Acit-9(3)(2) बिधम/ M/S. Galderma India Pvt. Ltd. 23, 2Nd Floor Steelmade 418, Aayakar Bhavan, 4Th Vs. Indl. Estate, Marol Village Floor, M.K. Marg, Mumbai- Andheri (East), Mumbai- 400020 400059 Ita. No. 138/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2011-12) Galderma India Pvt. Ltd. बिधम/ Dcit 8(1) Lotus Corporate Park, D Aayakar Bhavan, M.K. Vs. Wing, Unit 801 & 802, Road, Mumbai. Graham Firth Steel Compound, Western Express Highway, Goregaon East, Mumbai 400063. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaacg8660M (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri V. Vidhyadhar Assessee By: Ms. Krupa R. Gandhi सुनवाई की तारीख / Date Of Hearing: 03.01.2018 घोषणा की तारीख /Date Of Pronouncement: 02.04.2018 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue As Well As Assessee Have Filed The Above Mentioned Appeals Against The Order Dated 30.10.2015 Passed By The Commissioner Of

For Appellant: Ms. Krupa R. GandhiFor Respondent: Shri V. Vidhyadhar
Section 143(1)Section 143(2)Section 37(1)

…ectively. ITA. No.80/M/16 138/M/2016 A.Y. 2011-12 In this regard, the Ld. Representative of the assessee has placed reliance upon the law settled in DCIT Vs. PHL Pharma (P.) Ltd. (2017) 163 ITD 10 (Mum. Trib.), macleods Pharmaceuticals Ltd. Vs. ADIT (2016) 161 ITD 291 (Mum. Trib.), Syeom formulations India Ltd. (ITA No. 6429/M/2012 (Mum. Trib.) & UCB India Pvt. Ltd. Vs. ITO (ITA No. 6681 & 5454/M/2013) (Mum. Trib.) However, on the other hand, the Ld. Representative of the Department has refuted the said contention. The assessee raised the claim of sale promotion expenses which has been declined fully by the As…

Macleods Pharmaceuticals Ltd. v. Addl. CIT (161 ITD 291) — Cited in 20 Judgments | BharatTax