PCIT v. New Delhi Television Ltd.

398 ITR 57High Court2017#2828 most cited

What is PCIT v. New Delhi Television Ltd. authority for?

Expenditure on Employees Stock Options Plan (ESOP) compensation is an ascertained liability and is allowable as revenue expenditure.

42

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

PCIT v. New Delhi Television Ltd. · ESOP · revenue expenditure · ascertained liability · Income Tax Act · Section 37

Sections most often in play

Section 1961Section 1963Section 143(3)Section 143(3) of the Income Tax ActSection 14A of the Income Tax ActSection 14ASection 199Section 199 of the Income Tax Act

Issues it is cited on

section 8dsection 148(2)ddtsection 199foreign tax creditdividend distribution taxsection 14a(2)section 90advance taxdisallowance under section 14arevenue expendituresection 30

Judgments citing PCIT v. New Delhi Television Ltd.

HCL TECHNOLOGIES LTD.,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…ing the decision in the case of PVP Ventures (supra) held that ESOP expenses are allowable as revenue expenditure. The decision in the case of Lemon Tree (supra) has been followed by the Delhi High Court in the case of PCIT vs New Delhi Television Ltd: [2017] 398 ITR 57 (Del). Similarly, the Delhi High Court in the case of PVR Ltd vs CIT: [2022] 145 taxmann.com 331 (Del) following the decision by Karnataka High Court in the case of Biocon (supra), held that deduc"on for the amount being difference between the price at which stock op"ons were offered to employees of the assessee under ESOP and the prevailing marke…

HCL TECHNOLOGIES LTD,NEW DELHI vs. ACIT, NEW DELHI

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…ing the decision in the case of PVP Ventures (supra) held that ESOP expenses are allowable as revenue expenditure. The decision in the case of Lemon Tree (supra) has been followed by the Delhi High Court in the case of PCIT vs New Delhi Television Ltd: [2017] 398 ITR 57 (Del). Similarly, the Delhi High Court in the case of PVR Ltd vs CIT: [2022] 145 taxmann.com 331 (Del) following the decision by Karnataka High Court in the case of Biocon (supra), held that deduc"on for the amount being difference between the price at which stock op"ons were offered to employees of the assessee under ESOP and the prevailing marke…

DCIT-14(1)(1), MUMBAI vs. L AND T INFRASTRUCTURE FINANCE CO. LTD, MUMBAI

In the result, the appeals of the Revenue in ITA\nNo

ITA 1666/MUM/2024[2020-21]Status: DisposedITAT Mumbai24 Mar 2025AY 2020-21
For Appellant: \nShri Alpesh Dharod,ARFor Respondent: \nDr. K.R. Subhash (CIT-DR)
Section 10(34)Section 14A

…lar views are expressed in decisions in HDFC Bank Ltd.\n-vs- DCIT (2016) 45 ITR(T) 529 (Mum.),ACIT -vs- People\nInteractive India Private Limited (ITA No. 6990 &\n6986/Mum/2013, order dtd. 21-10-2015)(Mum. Trib.),Pr. CIT\nvs.- New Delhi Television Ltd. (2017) 398 ITR 57 (Delhi).Hence,\nhe held that the contention of the AO that expenditure on ESOP is not a\nrevenue expenditure is contrary to the settled legal position. He\naccordingly deleted the addition.\n10. We have carefully considered all the relevant facts of the case.\nThe dispute revolves around deductibility of the impugned sum as revenue\nexpenditure as…

DCIT-14.1.1, , MUMBAI vs. L AND T INFRASTRUCTURE FINANCE COMPANY LIMITED, MUMBAI

In the result, the appeals of the Revenue in ITA\nNo

ITA 3568/MUM/2023[2017-18]Status: DisposedITAT Mumbai24 Mar 2025AY 2017-18
For Appellant: \nShri Alpesh Dharod,ARFor Respondent: \nDr. K.R. Subhash (CIT-DR)
Section 10(34)Section 14A

…lar views are expressed in decisions in HDFC Bank Ltd.\n-vs- DCIT (2016) 45 ITR(T) 529 (Mum.),ACIT -vs- People\nInteractive India Private Limited (ITA No. 6990 &\n6986/Mum/2013, order dtd. 21-10-2015)(Mum. Trib.),Pr. CIT\nvs.- New Delhi Television Ltd. (2017) 398 ITR 57 (Delhi).Hence,\nhe held that the contention of the AO that expenditure on ESOP is not a\nrevenue expenditure is contrary to the settled legal position. He\naccordingly deleted the addition.\n10. We have carefully considered all the relevant facts of the case.\nThe dispute revolves around deductibility of the impugned sum as revenue\nexpenditure as…

INFO EDGE (INDIA) LIMITED,DELHI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 10(1), DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2661/DEL/2023[2020-21]Status: DisposedITAT Delhi29 Nov 2024AY 2020-21

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

INFO EDGE (INDIA) LIMITED,DELHI vs. ASSISTANT COMMISIONER OF INCOME TAX, CIRCLE 10(1), DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2660/DEL/2023[2018-19]Status: DisposedITAT Delhi29 Nov 2024AY 2018-19

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

INFO EDGE (INDIA) LIMITED,DELHI vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE 10(1), DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2659/DEL/2023[2017-18]Status: DisposedITAT Delhi29 Nov 2024AY 2017-18

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

INFO EDGE (INDIA) LIMITED,DELHI vs. ASSISTANT COMMISIONER OF INCOME TAX, CIRCLE 10(1), DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2658/DEL/2023[2015-16]Status: DisposedITAT Delhi29 Nov 2024AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

DCIT, CIRCLE 10(1), NEW DELHI, C. R. BUILDING vs. INFO EDGE (INDIA) LTD., NEHRU PLACE, NEW DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2657/DEL/2023[2014-15]Status: DisposedITAT Delhi29 Nov 2024AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

DY. COMMISSIONER OF INCOME TAX, CIRCLE 10(1), NEW DELHI, C.R. BUILDING vs. INFO EDGE (INDIA) LTD., NEHRU PLACE, NEW DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2649/DEL/2023[2021-22]Status: DisposedITAT Delhi29 Nov 2024AY 2021-22

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

PRABODH SHARMA, DY. CIT10(1), NEW DELHI, C. R. BUILDING vs. INFO EDGE (INDIA) LTD., NEHRU PLACE, NEW DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2648/DEL/2023[2020-21]Status: DisposedITAT Delhi29 Nov 2024AY 2020-21

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

DY. COMMISSIONER OF INCOME TAX, CIRCLE 10(1), NEW DELHI, C.R. BUILDING vs. INFO EDGE (INDIA) LTD., NEHRU PLACE, NEW DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2647/DEL/2023[2018-19]Status: DisposedITAT Delhi29 Nov 2024AY 2018-19

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

DCIT CIRCLE-10(1), C.R. BUILDING vs. INFO EDGE (INDIA) LTD., NEHRU PLACE, NEW DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2646/DEL/2023[2017-18]Status: DisposedITAT Delhi29 Nov 2024AY 2017-18

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE 10(1), NEW DELHI, C.R. BUILDING vs. INFO EDGE (INDIA) LTD., NEHRU PLACE, NEW DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2645/DEL/2023[2015-16]Status: DisposedITAT Delhi29 Nov 2024AY 2015-16

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

INFO EDGE (INDIA) LIMITED,DELHI vs. ASSISTANT COMMISIONER OF INCOME TAX, CIRCLE 10(1), DELHI

In the result, all the appeals of the Revenue in ITA Nos

ITA 2581/DEL/2023[2014-15]Status: DisposedITAT Delhi29 Nov 2024AY 2014-15

Bench: Shri Pradip Kumar Kedia & Shri Sudhir Pareeksl. Ita/Co No(S) Asst. Appeal(S) By No Year(S) Appellant Vs. Respondent Appellant Respondent 1. 2014-15 M/S. Info Edge (India) Acit Ltd. Circle – 10(1) Gf-12A, 94, Meghdoot Delhi Building, Nehru Place, New Delhi – 110019 2. 2015-16 -Do- -Do- 3. 2017-18 -Do- -Do- 4. 2018-19 -Do- -Do- 5. 2020-21 -Do- -Do- 6. 2014-15 Dy. Cit, Circle – 10(1) M/S. Info Edge (India) New Delhi Ltd. Gf-12A, 94, Meghdoot Building, Nehru Place, New Delhi – 110019 7. 2015-16 -Do- -Do 8. 2017-18 -Do- -Do- 9. 2018-19 -Do- -Do- 10. Ita No.2648/Del/2023 2020-21 -Do- -Do- 11. Ita No.2649/Del/2023 2021-22 -Do- -Do- Assessee By Shri S. K. Aggarwal, C.A. & Ms. Jyoti Yadav, C.A. Revenue By Shri Dayainder Singh Sidhu, Cit(D.R.) Date Of Hearing: 19.11.2024 Date Of Pronouncement: 29.11.2024 Order Per Pradip Kumar Kedia, Am : The Captioned Eleven Appeals Arise From The Order Of The Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac) - Delhi In Respective Assessment Orders Passed By The Assessing Officer Tabulated Hereunder:

Section 143(3)Section 14ASection 8D

…and in the case of New Delhi ITA Nos.2581, 2658, 2659, 2660, 2661/Del/2023 (Assessee Appeal- Info Edge (India) Ltd. ITA Nos. 2657, 2645, 2646, 2647, 2648 & 2649/Del/2023 (Department Appeal-Dy.CIT) . Television Limited [2018] 99 taxmann.com 401 (Delhi)/[2017] 398 ITR 57 (Delhi) wherein it was held that expenditure arising on account of ESOP compensation is an ascertained liability It is also seen that a SLP was filed by the Revenue before the Hon'ble Supreme Court against the order of the Delhi High Court in the case of Lemon Tree Hotels (P) Ltd, which was later on withdrawn by the Revenue (Diary No. 1580/2019).…

FORTUNE PARK HOTELS LTD.,GURGAON vs. ACIT CIRCLE-9(2), NEW DELHI

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

ITA 1396/DEL/2020[2016-17]Status: DisposedITAT Delhi12 Jan 2024AY 2016-17

Bench: SHRI M. BALAGANESH (Accountant Member), SHRI YOGESH KUMAR U.S. (Judicial Member)

Section 139(5)Section 143(3)Section 244A

…the company, the Ld. CIT(A) grossly erred in confirming the disallowance. The issue in dispute is squarely covered in favour of the assessee by the decision of Hon’ble Jurisdictional High Court in the case of PCIT vs. New Delhi Television Ltd. reported in 398 ITR 57; decision of Hon’ble Karnataka High Court in the case of CIT vs. Biocon Ltd. vs. DCIT reported in 430 ITR 151; decision of Hon’ble Jurisdictional High Court in the Page 7 of 9 Fortune Park Hotels Ltd. vs. ACIT case of CIT vs. Lemon Tree Hotels Ltd. in ITA No.107/2015; the decision of Hon’ble Jurisdictional High Court in the case of PVR Ltd. vs…

ZENSAR TECHNOLOGIES LTD,MUMBAI vs. DCIT 2(3), MUMBAI

In the result, appeal of the assessee is partly allowed in the terms aforesaid

ITA 8870/MUM/2010[2006-07]Status: DisposedITAT Mumbai01 Dec 2023AY 2006-07

Bench: Shri Vikas Awasthy & Ms. Padmavathy.Sआअसं.8870/मुं/2010 (िन.व. 2006-07) M/S. Zensar Technologies Ltd., Magnet House, 2Nd Floor, N.M.Marg, Ballard Estate, Mumbai – 400 001 Pan: Aaacf- 0742- K ...... अपीलाथ"/Appellant बनाम Vs. Dcit-2(3), 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... "ितवादी/Respondent

For Appellant: Shri Nitesh Joshi, AdvocateFor Respondent: Shri Manoj Kumar- CIT DR
Section 10ASection 143(3)Section 14A

…ent in ITA No.5653/Mum/2009 (supra). The CIT(A) in A.Y.2004-05 and preceding A.Ys had deleted the addition on similar set of facts. The Tribunal after considering the facts and placing reliance on the decision in the case of PCIT vs. New Delhi Television Ltd, 398 ITR 57 (Del) upheld the findings of the CIT(A) and dismissed the ground raised by the Revenue. No contrary material has been placed before us by the Revenue, hence, we see no reason to take a different view. Accordingly, ground No.1 of appeal by the assessee is allowed. 4 Disallowance u/s. 14A: 4. During the relevant period the assessee had earned divi…

GE INDIA INDUSTRIAL PVT. LTD. (FORMERLY KNOWN AS GE INDIA EXPORTS P.LTD),NEW DELHI vs. JCIT, SPECIAL RANGE-4, NEW DELHI

In the result, we do not find any merit in this appeal, the same fails and is hereby dismissed

ITA 9031/DEL/2019[2015-16]Status: DisposedITAT Delhi21 Nov 2023AY 2015-16

Bench: Shri Challa Nagendra Prasada N D Shri M. Balaganesh

For Appellant: Shri Sachit Jolly, Adv. &
Section 143(3)Section 144C(5)Section 2Section 37Section 37(1)

…of expenses under section 37(1) of the Act. 3. The ld. Counsel for the assessee, at the outset, submits that the issue in appeal is squarely covered by the decision of the jurisdictional High Court in the case of PCIT Vs. New Delhi Television Limited [(2017) 398 ITR 57 (Del.)] and also the decision of the Hon’ble Karnataka High Court in the case of CIT (LTU) & Another Vs. Biocon Ltd. [(2021) 430 ITR 151 (Kar.)] wherein the issue of as to whether the ESOP of expenses are allowable deduction under section 37(1) of the Act has been decided in favour of the assessee. The ld. Counsel further referred to DRP direction…

M/S. ZENSAR TECHNOLOGIES LTD,MUMBAI vs. THE ACIT -2(3), MUMBAI

In the result, appeal filed by the revenue is dismissed

ITA 2908/MUM/2008[2003-2004]Status: DisposedITAT Mumbai12 May 2023AY 2003-2004

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Zensor Technologies Ltd V. Acit-2(3) Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent) Acit- 2(3) V. M/S. Zensor Technologies Ltd Room No. 555, Aayakar Bhavan Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent)

Section 10ASection 80HSection 92Section 92(1)Section 92CSection 94(7)

…d that the Ld.CIT(A) is not correct in deleting the disallowance. 13. The Ld.AR submitted that it is a settled issue that the ESOP expenses are an allowable expenditure and in this regard relied on the following decisions:- 1. PCIT vs New Delhi Television Ltd 398 ITR 57 (Del) 2. CIT vs PVP Ventures Ltd (2012) 211 Taxman 554 (Madras) 3. CIT vs Biocon Ltd (2021) 430 ITR 151 (Karnataka) 14. We heard the rival submissions and perused the material on rcord. We notice that the Hon’ble Delhi High Court in the case of PCIT vs New Delhi Television Ltd (supra) has considered a similar issue and held that – “4. The Special…

DCIT-2(3), MUMBAI vs. M/S. ZENSAR TECHNOLOGIES LTD., MUMBAI

In the result, the appeal is partly allowed

ITA 5653/MUM/2009[2004-05]Status: DisposedITAT Mumbai19 Apr 2023AY 2004-05

Bench: Amit Shukla () & Ms. Padmavathy S. ()

Section 10ASection 80Section 92

…that the Ld.CIT(A) is not correct in deleting the disallowance. 13. The Ld.AR submitted that it is a settled issue that the ESOP expenses are an allowable expenditure and in this regard relied on the following decisions:- 1. PCIT vs New Delhi Television Ltd 398 ITR 57 (Del) 2. C IT vs PVP Ventures Ltd (2012) 211 Taxman 554 (Madras) 3. CIT vs Biocon Ltd (2021) 430 ITR 151 (Karnataka) 14. We heard the rival submissions and perused the material on rcord. We notice that the Hon’ble Delhi High Court in the case of PCIT vs New Delhi Television Ltd (supra) has considered a similar issue and held that – “4. The Speci…

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PCIT v. New Delhi Television Ltd. (398 ITR 57) — Cited in 42 Judgments | BharatTax