How many judgments cite Novo Nordisk India P. Ltd. v. DCIT?

35 judgments on BharatTax cite Novo Nordisk India P. Ltd. v. DCIT (42 Taxmann.com 168), spanning 2015 to 2025.

Which sections of the Income Tax Act does Novo Nordisk India P. Ltd. v. DCIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 195, Section 37(1), Section 144C(13), Section 145(3), Section 263.

Novo Nordisk India P. Ltd. v. DCIT

42 Taxmann.com 168Income Tax Appellate Tribunal2014#3432 most cited

What is Novo Nordisk India P. Ltd. v. DCIT authority for?

ESOP cross-charge expenses are allowable as a deduction under Section 37 of the Income Tax Act. The difference between the fair market value of shares and the price at which they are issued to employees of an Indian associated enterprise constitutes an ascertained liability that is revenue in character.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.

Also referred to as

Novo Nordisk India Pvt Ltd v DCIT · Section 37 · ESOP expenses · share-based compensation · cross charge expenses · ascertained liability · revenue expenditure · ITAT Bangalore

Sections most often in play

Section 143(3)Section 195 Section 37(1)Section 144C(13)Section 145(3)Section 263 Section 35DDA Section 37

Issues it is cited on

section 2(15a)section 17(2)section 4(1)captive service provider section 50c(1)section 28(i)dcf method section 192 section 40(a)(i)valuation of shares withholding tax slump sale

Judgments citing Novo Nordisk India P. Ltd. v. DCIT

INSTAKART SERVICES PRIVATE LIMITED,BANGALORE vs. ACIT, SPECIAL RANGE-3, BANGALORE

In the result appeal of the Revenue is hereby dismissed

ITA 544/BANG/2025[2017-18]Status: DisposedITAT Bangalore18 Dec 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Ajay Vohra, Sr. Advocate and Ms. AnkitaFor Respondent: Shri Shivanad Kalakeri, CIT

…` IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.496, 543 & 544/Bang/2025 S.A No.25/Bang/2025 [In ITA No.496/Bang/2025 Assessment Year: 2016-17 to 2017-18 Instakart Services Pvt. Ltd., Vs. The Asst. Commissioner of Alyssa, Begonia and Clover, Embassy Income Tax, Central Circle – 1(4), Tech Village, Outer Ring Road, Bengaluru. Ballandur S.O, Devara Beesana Halli, . Bangalore – 560 103. PAN – AADCI 8374 D APPELLANT RESPONDENT ITA No.530 & 531/Bang/2025 Assessment Year: 2017-18 - 2018-19 The Asst. Commissioner o…

DEPUTY COMMISSIONER OF INCOME TAX, BENGALURU vs. FLIPKART INDIA PVT LTD, BENGALURU

In the result, both the appeals filed by the Revenue are dismissed

ITA 1395/BANG/2025[2021-22]Status: DisposedITAT Bangalore04 Dec 2025AY 2021-22

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate

Section 143(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1394 & 1395/Bang/2025 Assessment years : 2020-21 & 2021-22 The Deputy Commissioner Vs. Flipkart India Pvt. Ltd., of Income Tax, Alyssa Begonia and Clover, Central Circle 1(4), Embassy Tech Village, Bengaluru. Bengaluru – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Ajay Vohra, Sr. Advocate Date of hearing : 11.09.2025 Date of Pronouncement : 04.12.2025 O R D E R Per Pra…

DEPUTY COMMISSIONER OF INCOME TAX, CENTRAL CIRCLE-1(4), BENGALURU vs. FLIPKART INDIA PVT LTD, BENGALURU

In the result, both the appeals filed by the Revenue are dismissed

ITA 1394/BANG/2025[2020-21]Status: DisposedITAT Bangalore04 Dec 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate

Section 143(3)Section 37

COLGATE PALMOLIVE (INDIA) LIMITED ,MUMBAI vs. PRINCIPAL COMMISSIONER OF INCOME TAX -6, MUMBAI

In the result, appeal of the assessee is allowed

ITA 3293/MUM/2025[2018-19]Status: DisposedITAT Mumbai29 Sept 2025AY 2018-19

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GIRISH AGRAWAL (Accountant Member)

For Appellant: Shri J D Mistry, Sr. AdvocateFor Respondent: Shri R A Dhyani, CIT DR

Section 143(3)Section 144Section 263Section 37(1)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2018-19 Colgate Palmolive (India) vs Principal Commissioner of Limited Income Tax-6, Mumbai Colgate Research Centre, Main Street, Hiranandani Stree, Powai, Mumbai- 400076 PAN:AAACC4309B Appellant Respondent Present for: Appellant by : Shri J D Mistry, Sr. Advocate Respondent by : Shri R A Dhyani, CIT DR Date of Hearing : 06.08.2025 Date of Pronouncement : 29.09.2025 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee is against t…

M/S. BANDHAN BANK LTD. (ERSTWHILE GHOSH FINANCE LTD),KOLKATA vs. DCIT,CIR-5(1), KOL, KOLKATA

In the result, the appeal of the assessee is allowed

ITA 465/KOL/2023[2016-17]Status: DisposedITAT Kolkata26 Aug 2024AY 2016-17

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2016-17

For Appellant: Shri Biswanath Paul, FCAFor Respondent: Shri Subhro Das, Addl. CIT, Sr. DR

Section 143(3)Section 17(2)(vi)Section 192Section 250Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Year: 2016-17 M/s Bandhan Bank Limited, Deputy Commissioner of (Erstwhile Gruh Finance Income Tax – 5(1), Kolkata, Limited Merged with Bandhan Aayakar Bhawan, P-7, Bank Ltd. w.e.f 01.01.2019), Vs Chowringhee Square, DN-32, Salt Lake City, Sector-V, Kolkata - 700069 Kolkata - 700091 (PAN: AAACG7010K) (Appellant) (Respondent) Present for: Appellant by : Shri Biswanath Paul, FCA Respondent by : Shri Subhro Das, Addl. CIT, Sr. DR Date of Hearing : 11.07.2024 Date of Pr…

COLGATE-PALMOLIVE (INDIA) LIMITED ,MUMBAI vs. PRINCIPLE COMMISSIONER OF INCOME TAX -6, MUMBAI

ITA 2645/MUM/2024[2017-18]Status: DisposedITAT Mumbai29 Jul 2024AY 2017-18

Bench: Shri Narendra Kumar Billaiya, Hon'Ble & Shri Raj Kumar Chauhan, Hon'Bleι.Τ.Α. No. 2645/Mum/2024

For Appellant: Shri J.D. Mistry & Shri Madhur Agarwal, A/RsFor Respondent: Ms. Madhu Malati Ghosh, CIT, D/R

Section 142(1)Section 143(3)Section 263Section 80GSection 80J

…आयकर अपीलीय अधिकरण न्यायपीठ, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI NARENDRA KUMAR BILLAIYA, HON'BLE ACCOUNTANT MEMBER & SHRI RAJ KUMAR CHAUHAN, HON'BLE JUDICIAL MEMBER Ι.Τ.Α. No. 2645/Mum/2024 Assessment Year: 2017-18 Colgate-Palmolive (India) Limited Vs Principal Commissioner of Income Tax-6, Mumbai Colgate Research Centre Main Street Hiranandani Street, Powai Mumbai - 400076 [PAN: AAACC4309B] अपीलार्थी/ (Appellant) Assessee by : Shri J.D. Mistry & Shri Madhur Agarwal, A/Rs Revenue by : Ms. Madhu Malati Ghosh, CIT, D/R सुनवाई की तारीख/Date of Hearing घोषणा की तारीख / Date of…

JCIT, SPECIAL RANGE-1, NEW DELHI vs. AXIS RISK CONSULTING SERVICES PVT. LTD., NEW DELHI

In the result, the appeal of the Revenue is dismissed

ITA 2920/DEL/2018[2012-13]Status: DisposedITAT Delhi14 Feb 2024AY 2012-13

Bench: Shri Kul Bharat & Shri Pradip Kumar Kedia

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Dr. Anupama Singh, Sr.DR

Section 143(3)Section 144C(3)Section 40Section 40a

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I” DELHI BEFORE SHRI KUL BHARAT, JUDICIAL MEMBER & SHRI PRADIP KUMAR KEDIA, ACCOUNTANT MEMBER I.T.A. No.2920/DEL/2018 Assessment Year 2012-13 JCIT, Special Range-1 Axis Risk Consulting Services P. Ltd. New Delhi Vs. Delhi Information Technology Park Shastri Park Delhi. TAN/PAN: AAECA9833G (Appellant) (Respondent) Appellant by: Shri Vishal Kalra, Adv. Shri Ankit Sahani, Adv. Mr. Yishu Goel, AR Respondent by: Dr. Anupama Singh, Sr.DR Date of hearing: 19 12 2023 Date of pronouncement: 14 02 2024 O R D E R PER PRADIP KUMAR KEDIA-A.M. : The captioned appeal is dir…

M/S NORTHERN OPERATING SERVICES PRIVATE LIMITED ,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX (JCIT) SPECIAL RANGE-5 , BANGALORE

In the result, the appeal filed by the assessee is partly allowed

ITA 2943/BANG/2018[2014-15]Status: DisposedITAT Bangalore01 May 2023AY 2014-15

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.2943/Bang/2018 : Asst.Year 2014-2015 M/S.Northern Operating Services The Joint Commissioner Of Private Limited, 2Nd Floor, Income-Tax, Special Range 5 V. Rmz Ecospace, Campus 1C Bangalore. Sarjapur Outer Ring Road Bellandur Village, Varthur Hobli Bangalore – 560 103. Pan : Aaccn1652J. (Appellant) (Respondent) Appellant By : Sri.Ankur Pai, Advocate Respondent By : Sri.Sunil Kumar Singh, Cit-Dr Date Of Pronouncement : 01.05.2023 Date Of Hearing : 01.05.2023 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 30.08.2018 Passed U/S 143(3) R.W.S. 144C(13) Of The Income-Tax Act, 1961 (“The Act” For Short). The Relevant Assessment Year Is 2014-2015. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In The Business Of Providing Transaction Based Business Process Outsourcing Services To Its Group Companies. For The Assessment Year 2014-2015, The Return Of Income Was Filed On 28.11.2014 Declaring Income Of Rs.68,09,26,340. The Case Was Selected For Scrutiny & Notice U/S 143(2) Of The Act Was Issued On 29.08.2015. During The Course Of Assessment Proceedings

For Appellant: Sri.Ankur Pai, AdvocateFor Respondent: Sri.Sunil Kumar Singh, CIT-DR

Section 143(2)Section 143(3)Section 17(2)(iv)Section 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM IT(TP)A No.2943/Bang/2018 : Asst.Year 2014-2015 M/s.Northern Operating Services The Joint Commissioner of Private Limited, 2nd Floor, Income-tax, Special Range 5 v. RMZ Ecospace, Campus 1C Bangalore. Sarjapur Outer Ring Road Bellandur Village, Varthur Hobli Bangalore – 560 103. PAN : AACCN1652J. (Appellant) (Respondent) Appellant by : Sri.Ankur Pai, Advocate Respondent by : Sri.Sunil Kumar Singh, CIT-DR Date of Pronouncement : 01.05.2023 Date of Hearing : 01.05.2023 O R D E R Per Geo…

M/S. FLIPKART INDIA PVT. LTD.,BANGALORE vs. ACIT, SPECIAL RANGE-3, BANGALORE

In the result, appeal of the assessee is allowed and appeal of revenue is dismissed

ITA 1141/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Mar 2023AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: S/Shri Ajay Vohra, Sr. Counsel, Kishore Kunal & ParthFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 192Section 195Section 37Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2017-18 Flipkart India Private Limited, Vs. The Assistant Commissioner Alyssa, Begonia and Clover, of Income Tax, Embassy Tech Village, AO AS SPECIAL RANGE-3, Devarabeesanahalli, Bangalore. Outer Ring Road, Bangalore – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Assessment year : 2017-18 The Deputy Commissioner Vs. Flipkart India Private Limited, of Income Tax, Bangalore – 560 103. PAN: AABCF 8078M Central Circle 1(4), Bangalore. APPELLANT RESPONDE…

DCIT, CENTRAL CIRCLE-1(4), BENGALURU vs. M/S. FLIPKART INDIA PVT LTD., BENGALURU

In the result, appeal of the assessee is allowed and appeal of revenue is dismissed

ITA 1115/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Mar 2023AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: S/Shri Ajay Vohra, Sr. Counsel, Kishore Kunal & ParthFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 192Section 195Section 37Section 37(1)Section 40

M/S. NORTHERN OPERATING SERVICES PRIVATE LIMITED,BENGALURU vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE - 5, BENGALURIU

In the result, the appealby the assessee is allowed

ITA 2395/BANG/2019[2015-16]Status: DisposedITAT Bangalore27 Jan 2023AY 2015-16

Bench: Shri George George K. & Ms. Padmavathy Sit(Tp)A No.2395/Bang/2019 Assessment Year: 2015-16

For Appellant: S/Shri K.R. Vasudevan & Ankur Pai, AdvocatesFor Respondent: Shri K. N. Suresh Babu, Jt.CIT(DR)(ITAT), Bengaluru

Section 143(2)Section 143(3)Section 17(2)(iv)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.2395/Bang/2019 Assessment year: 2015-16 Northern Operating Services Pvt. Ltd., Vs. The Joint Commissioner of 2nd Floor, RMZ Ecospace, Campus 1C, Income Tax, Sarjapur Outer Ring Road, Special Range 5, Bellandur Village, Varthur Hobli, Bengaluru. Bengaluru – 560 103. PAN:AACCN 1652J ASSESSEE RESPONDENT Assessee by : S/Shri K.R. Vasudevan & Ankur Pai, Advocates Respondent by : Shri K. N. Suresh Babu, Jt.CIT(DR)(ITAT), Bengaluru. Date of hearing : 25.01.2023 Da…

GLOBAL E-BUSINESS OPERATIONS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-5(3)(2), BANGALORE

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 174/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Harinder Kumar, D.R

Section 144(3)Section 37Section 92C

…IT(TP)A No.174/Bang/2022 M/s. Global E-Business Operations Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A No.174/Bang/2022 Assessment Year: 2017-18 M/s. Global E-Business Operations Pvt. Ltd. 1st Floor, Hewlett Packard Deputy Commissioner Enterprise of Income-tax Sy.No.192, Whitefield Road Vs. Circle 5(3)(2) Mahadevpura Post Bangalore Bangalore PAN NO : AABCG2843D APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Harinder Kumar, D.R. Dat…

HEWLETT PACKARD (INDIA) SOFTWARE OPERATION PRIVATE LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 413/BANG/2022[2017-18]Status: DisposedITAT Bangalore03 Oct 2022AY 2017-18

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.413/Bang/2022 Assessment Year: 2017-18

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Sumer Singh Meena, D.R

Section 192Section 195Section 37Section 40Section 92C

…IT(TP)A No.413/Bang/2022 Hewlett Packard (India) Software Operation Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.413/Bang/2022 Assessment Year: 2017-18 Hewlett Packard (India) Deputy Commissioner of Software Operation Pvt. Ltd. Income-tax Survey No.192, Whitefield Road Circle-5(1)(2) Mahadevapura Post Vs. Bengaluru Bangalore 560 048 PAN NO : AAACH7164B APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Sumer Singh Meena, D.R. Date of Hea…

HEWLETT PACKARD (INDIA) SOFTWARE OPERATION PRIVATE LIMITED,2016-17 vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 213/BANG/2021[2016-17]Status: DisposedITAT Bangalore03 Oct 2022AY 2016-17

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.213/Bang/2021 Assessment Year: 2016-17

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Capt. Pradeep Arya, D.R

Section 133(6)Section 143(3)Section 92C

…IT(TP)A No.213/Bang/2021 M/s. Hewlett Packard (India) Software Operation Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.213/Bang/2021 Assessment Year: 2016-17 M/s. Hewlett Packard (India) Software Operation Pvt. Ltd. Deputy Commissioner of Survey No.192, Whitefield Road Income-tax Mahadevapura Post Vs. Circle-3(1)(1) Bangalore 560 048 Bengaluru PAN NO : AAACH7164B APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Capt. Pradeep Arya, D.R. Date…

GLOBAL E-BUSINESS OPERATIONS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

In the result, the appeal filed by the assessee is partly allowed

ITA 212/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Sept 2022AY 2016-17

For Appellant: Sri.P.C.Kincha, CAFor Respondent: Sri.Manjunath Karkihalli, CIT-DR

Section 143(2)Section 143(3)Section 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM IT(TP)A No.212/Bang/2021 : Asst.Year 2016-2017 M/s.Global E-Business The Deputy Commissioner of Operations Private Limited Income-tax, Circle 3(1)(1) v. Bangalore. 1st Floor, Hewlett Packard Enterprises, Sy No.192, Whitefield Road, Mahadevpura Post Bangalore – 560 048. PAN : AABCG2843D. (Appellant) (Respondent) Appellant by : Sri.P.C.Kincha, CA Respondent by : Sri.Manjunath Karkihalli, CIT-DR Date of Pronouncement : 27.09.2022 Date of Hearing : 26.09.2022 O R D E R Per George George K, JM :…

INTERNATIONAL TRAVEL HOUSE LIMITED,NEW DELHI vs. ACIT CIRCLE-12(2), NEW DELHI

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

ITA 8423/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Sept 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2016-17]

Section 37(1)Section 40

…Pvt. Ltd. v. Addl. CIT: ITA No. 72 Taxmann.com 337 (Mum. Trib.)  ACIT v. IM Financial Institutional Securities Ltd.: ITA No.6479/Mum/2016 (Mum Trib.)  DCIT v. Accenture Services Pvt Ltd.: ITA No.4540/M/08 (Mum Trib.)  Novo Nordisk India (P.) Ltd. v. DCIT: 63 SOT 242 ((Bang.)  Caterpillar India (P.) Ltd. v. DCIT: 80 taxmann.com 325 (Chn Trib.)  Religare Commodities Ltd. vs. ACIT:  Religare Macquarie Wealth Management Ltd. vs. ACIT: ITA No.2396/Del/2013 (Del. Trib.)- affirmed in PCIT vs. Religare Macquarie Wealth Management Ltd.: ITA 438/2018 (Del. HC)  Aricent Technologies Holdings Ltd. vs. Addl. CIT: ITA…

M/S. TE CONNECTIVITY SERVICES INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-7(1)(1), BANGALORE

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

ITA 191/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Sept 2022AY 2017-18

Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sit(Tp)A No.191/Bang/2022 Assessment Year : 2017-18 M/S. Te Connectivity Services India Private Vs. National Faceless Assessment Centre, Limited, Delhi. 59/2, 1St Floor, Gurudas Heritage, Block-B, 100 Feet Ring Road, Banashankari 2Nd Stage, Bengaluru – 560 070. Pan: Aafct 3474 R Appellant Respondent Assessee By : Shri. Sriram Seshadri, Ca Revenue By : Dr. Manjunath Karkihalli, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 14.09.2022 Date Of Pronouncement : 16.09.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. Sriram Seshadri, CAFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 144BSection 92Section 92C

…decisions rendered by various other High Courts/Tribunal, viz., Decision Forum PVP Ventures Ltd. 23 High Court, Madras Taxmann.com 286 (Mad) Lemon Tree Hotels Ltd 2015 (11 High Court, Delhi TMI 40 (Delhi) Novo Nordisk India Private Tribunal, Bangalore Limited 63 SOT 242 (Trib.-Bang) 29. Learned DR, however, placed reliance on the directions of the DRP in which the DRP referred to the fact that there was a view expressed in some decisions that ESOP expenses are not allowable as deduction. The decisions referred to in this regard were that of the Delhi ITAT in the case of ACIT Vs. Ranbaxy Laboratories ITA No 2613…

CERNER HEALTHCARE SOLUTIONS INDIA PRIVATE LIMITED (EARLIER KNOWN AS CERNER INDIA HEALTH SERVICES PRIVATE LIMITED),BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE

In the result, the appeal by the assessee is allowed

ITA 274/BANG/2022[2017-18]Status: DisposedITAT Bangalore06 Sept 2022AY 2017-18

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri Sumeet Khurana, CAFor Respondent: Shri V S Chakrapani, CIT(DR)(ITAT), Bengaluru

Section 37Section 43B

…ribunal in assessee’s own case for the AY 2016-17 has considered the same issue and has held as under:- “4. After hearing both the parties we find that similar issue came up for consideration of the Tribunal in the case of Novo Nordisk India (P.) Ltd. (2014) 63 SOT 242 Bang-Trib) wherein it is held as under:- “In the present case, there is no dispute that the liability has accrued to the assessee during the previous year. The only question to be decided is as to whether it is the expenditure of the assessee or that of the parent company. We are of the view that the observations of the CIT(A) in para 5.6 of his o…

EIT SERVICES INDIA PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 210/BANG/2021[2016-17]Status: DisposedITAT Bangalore22 Aug 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Praveen Karanth, D.R

Section 133(6)Section 143(3)Section 92D

…IT(TP)A No.210/Bang/2021 EIT Services India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.210/Bang/2021 Assessment Year: 2016-17 EIT Services India Pvt. Ltd. Digital Park, 39/40, Electronic Deputy Commissioner of City Income-tax Phase II Hosur Road Vs. Circle 2(1)(1) Bangalore 560 100 Bangalore PAN NO : AAACD4078L APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Praveen Karanth, D.R. Date of Hearing : 27.07.2022 Date of Pronouncement :…

NOVO NORDISK INDIA PRIVATE LIMITED,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-5(1)(1), BANGALORE

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

ITA 611/BANG/2021[2016-17]Status: DisposedITAT Bangalore10 Aug 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Smt. Shreya Loyalka, CAFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru

Section 143(2)Section 143(3)Section 194HSection 40

…enditure offered to employees is recharged by the parent company to the assessee and accordingly is eligible for deduction u/s. 37 of the Act. He relied on the decision of the coordinate Bench of this Tribunal in assessee’s own case for AY 2006-07 reported in 63 SOT 242 (Bang. Trib.) and also on the following cases:- (i) Biocon Ltd. [2020] 121 Taxmann 351 (Kar) IT(TP)A No.611/Bang/2021 Page 6 of 12 (ii) People Strong HR Services (P) Ltd. [2022] 134 taxmann.com 351 (Del Trib.) (iii) Accenture Services P. Ltd. [ITA No.4545/Mum/2008] 15. The ld. AR also drew our attention to the fact that the DRP in AYs 2012-13…

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