Principal Commissioner of Income Tax v. Bayer Vapi (P.) Ltd.

106 Taxmann.com 395High Court2019#9290 most cited

What is Principal Commissioner of Income Tax v. Bayer Vapi (P.) Ltd. authority for?

Buyback of its own shares by a company is neither capital expenditure nor does it result in enduring benefits to the company. The consideration of non-deduction of TDS, which was evident from Form 3CD and not considered in the original assessment order, is not a change of opinion for reopening.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2025.

Also referred to as

Bayer Vapi (P.) Ltd · 106 taxmann.com 395 · share buyback · capital expenditure · enduring benefit · revenue expenditure · TDS · section 143(3) · section 40(a)(ia) · change of opinion · reassessment

Sections most often in play

Section 143(3)Section 115QASection 133ASection 142(1)Section 250Section 263Section 36(1)(iii)Section 391
Read the full judgment

Issues it is cited on

enduring benefitcapital expenditurerevenue expenditurefinal assessment ordersection 37(1)section 133section 142section 37section 23section 14asection 115section 13

Judgments citing Principal Commissioner of Income Tax v. Bayer Vapi (P.) Ltd.

ACIT, Chennai vs. Updater Services Limited, Chennai

In the result, the grounds of appeal raised by both the assessee and the Revenue, as well as the grounds raised in the cross-objections filed by the assessee, are treated as allowed for statistical...

ITA 1616/CHNY/2025[2017]Status: DisposedITAT Chennai14 Nov 2025

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/S. Updater Services Limited (Formerly Dcit, Known As Updater Services Private Vs. Central Circle -2(3), Limited), No.2/302-A, Uds Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [Pan:Aaacu-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent)

For Appellant: Shri. K. Prasanna, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 115QSection 250Section 263Section 391Section 77A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस एस िव"ने" रिव, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/s. Updater Services Limited (formerly DCIT, known as Updater Services Private vs. Central Circle -2(3), Limited), No.2/302-A, UDS Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [PAN:AAACU-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent) आयकर अपील सं./…

M/S. Updater Services Ltd., Chennai vs. DCIT, Central Circle-2(3), Chennai

In the result, the grounds of appeal raised by both the assessee and the Revenue, as well as the grounds raised in the cross-objections filed by the assessee, are treated as allowed for statistical...

ITA 1339/CHNY/2025[2017-18]Status: DisposedITAT Chennai14 Nov 2025AY 2017-18

Bench: Shri S.S. Viswanethra Ravi & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/S. Updater Services Limited (Formerly Dcit, Known As Updater Services Private Vs. Central Circle -2(3), Limited), No.2/302-A, Uds Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [Pan:Aaacu-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent)

For Appellant: Shri. K. Prasanna, C.AFor Respondent: Ms. E. Pavuna Sundari, C.I.T
Section 115QSection 250Section 263Section 391Section 77A

…आयकर अपीलीय अिधकरण, ‘ए’ "ायपीठ, चे"ई IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, CHENNAI "ी एस एस िव"ने" रिव, "ाियक सद" एवं "ी एस. आर. रघुनाथा, लेखा सद" के सम" BEFORE SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER AND SHRI S. R. RAGHUNATHA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.:1339 /Chny/2025 िनधा#रण वष# / Assessment Year: 2017-18 M/s. Updater Services Limited (formerly DCIT, known as Updater Services Private vs. Central Circle -2(3), Limited), No.2/302-A, UDS Salai, Chennai. Off Old Mahabalipuram Road, Thoraipakkam, Chennai – 600 097. [PAN:AAACU-6845-J] (अपीलाथ%/Appellant) (&'थ%/Respondent) आयकर अपील सं./…

Nvidia Graphics Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Central Circle 2(4), Bangalore

In the result, appeal filed by the assessee s party allowed

ITA 1111/BANG/2024[2014-15]Status: DisposedITAT Bangalore23 Oct 2024AY 2014-15

Bench: Shri George George K & Ms. Padmavathi. Sr Assessment Year : 2014-15 M/S. Nvidia Graphics Pvt. Ltd., Vs. Acit, Mahadevpura Village, Central Circle – 2(4), K. R. Puram Hobli, Marathalli Bangalore. Bagmane Goldstone Building, North Tower, Mahadevpura S.O, Bangalore – 560 048. Pan : Aabcn 9200 H Appellant Respondent Assessee By : Shri. Nageshwar Rao, Advocate Revenue By : Ms. Neha Sahay, Jcit(Dr)(Itat), Bengaluru. Date Of Hearing : 17.10.2024 Date Of Pronouncement : 23.10.2024

For Appellant: Shri. Nageshwar Rao, AdvocateFor Respondent: Ms. Neha Sahay, JCIT(DR)(ITAT), Bengaluru
Section 143(3)Section 147Section 148Section 234BSection 234CSection 250Section 271(1)(c)Section 28

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K, VICE PRESIDENT AND MS. PADMAVATHI. S, ACCOUNTANT MEMBERR Assessment Year : 2014-15 M/s. Nvidia Graphics Pvt. Ltd., Vs. ACIT, Mahadevpura Village, Central Circle – 2(4), K. R. Puram Hobli, Marathalli Bangalore. Bagmane Goldstone Building, North Tower, Mahadevpura S.O, Bangalore – 560 048. PAN : AABCN 9200 H APPELLANT RESPONDENT Assessee by : Shri. Nageshwar Rao, Advocate Revenue by : Ms. Neha Sahay, JCIT(DR)(ITAT), Bengaluru. Date of hearing : 17.10.2024 Date of Pronouncement : 23.10.2024 O R D E R Per George George K, Vice P…

Avirat Rajendra Sonpal, Mumbai vs. DCIT, CPC, Bangalure

ITA 2198/MUM/2024[2018-19]Status: DisposedITAT Mumbai22 Jul 2024AY 2018-19

Bench: Shri Prashant Maharishi, Am & Shri Anikesh Banerjee, Jm Avirat Rajendra Sonpal Dy. Commissioner Of 54/B, Miramar Co-Op Hsg, Income Tax, Cpc, Society, 3, L. Jagmohandas Bangaluru, Vs. Marg Napeansea Road, Piramal Chambers, Lalbaug, Mumbai-400 036 Mumbai-400 012 (Appellant) (Respondent) Pan No. Aahps2278R Assessee By : Shri Vishal D. Shah, Ar Revenue By : Shri Manoj Kumar Sinha, Dr Date Of Hearing: 11.07.2024 22.07.2024 Date Of Pronouncement :

For Appellant: Shri Vishal D. Shah, ARFor Respondent: Shri Manoj Kumar Sinha, DR
Section 139(1)Section 143(1)Section 250Section 37(1)Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI ANIKESH BANERJEE, JM Avirat Rajendra Sonpal Dy. Commissioner of 54/B, Miramar Co-op Hsg, Income Tax, CPC, Society, 3, L. Jagmohandas Bangaluru, Vs. Marg Napeansea Road, Piramal Chambers, Lalbaug, Mumbai-400 036 Mumbai-400 012 (Appellant) (Respondent) PAN No. AAHPS2278R Assessee by : Shri Vishal D. Shah, AR Revenue by : Shri Manoj Kumar Sinha, DR Date of hearing: 11.07.2024 22.07.2024 Date of pronouncement : O R D E R PER ANIKESH BANERJEE, J.M: Instant appeal of the assessee is preferred against the order of the L…

Malco Energy Ltd., Mumbai vs. Asst CIT Circle-10(2)(2), Mumbai

ITA 7314/MUM/2019[2015-16]Status: DisposedITAT Mumbai13 Sept 2023AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Kuldip Singh, Jm Asst. Commissioner Of Income-Tax Malco Energy Limited Circle 10(2)(2), Vedanta House, Room No.209, 75, Nehru Road, Ville- 2Nd Floor, Parle, Vs. Mumbai-400 099 Aaykar Bhavan Maharashtra, India Maharishi Karve Road, Mumbai-400 020 (Appellant) (Respondent) Pan No. Aahcs6896A Assessee By : Ms. Fereshte Sethna, Shri Mrunal Parekh, Ars Revenue By : Shri Manoj Kumar, Cit Dr

For Appellant: Ms. Fereshte SethnaFor Respondent: Shri Manoj Kumar, CIT DR
Section 115J

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI KULDIP SINGH, JM Asst. Commissioner of Income-tax Malco Energy Limited Circle 10(2)(2), Vedanta House, Room No.209, 75, Nehru Road, Ville- 2nd Floor, Parle, Vs. Mumbai-400 099 Aaykar Bhavan Maharashtra, India Maharishi Karve Road, Mumbai-400 020 (Appellant) (Respondent) PAN No. AAHCS6896A Assessee by : Ms. Fereshte Sethna, Shri Mrunal Parekh, ARs Revenue by : Shri Manoj Kumar, CIT DR Date of hearing: 16.06.2023 Date of pronouncement : 13.09.2023 R D E R PER PRASHANT MAHARISHI, AM: 1. This appeal is filed by Malc…

Balrajsingh Jagjitsingh Kharbanda, Mumbai vs. ADIT, CPC, Bangalore

In the result, appeal of the assessee is In the result, appeal of the assessee is dismissed dismissed

ITA 797/MUM/2023[2019-20]Status: DisposedITAT Mumbai07 Jun 2023AY 2019-20

Bench: Shri Vikas Awasthy () & Shri Om Prakash Kant () Assessment Year: 2019-2020 Balrajsinghjagjitsingh Adit, Cpc Bangalore, Kharbanda, Cpc, Bangalore-560500. C/3, Ravi Darshan, Sherly Vs. Rajan Road, Bandra West, Mumbai-400050. Pan No. Adhpk 1733 G Appellant Respondent Assessee By : Mr. Rajesh S. Kothari Revenue By : Kamble Minal Mohan, Dr : Date Of Hearing 05/06/2023 : Date Of Pronouncement 07/06/2023 Order

For Appellant: Mr. Rajesh S. KothariFor Respondent: Kamble Minal Mohan, DR
Section 0Section 143(1)Section 143(1)(a)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “B” MUMBAI BEFORE SHRI VIKAS AWASTHY (JUDICIAL MEMBER) AND SHRI OM PRAKASH KANT (ACCOUNTANT MEMBER) Assessment Year: 2019-2020 BalrajsinghJagjitsingh ADIT, CPC Bangalore, Kharbanda, CPC, Bangalore-560500. C/3, Ravi Darshan, Sherly Vs. Rajan Road, Bandra West, Mumbai-400050. PAN No. ADHPK 1733 G Appellant Respondent Assessee by : Mr. Rajesh S. Kothari Revenue by : Kamble Minal Mohan, DR : Date of Hearing 05/06/2023 : Date of pronouncement 07/06/2023 ORDER PER OM PRAKASH KANT, AM This appeal by the assessee is directed against order dated 18.01.2023 passed by the…

Scv & Co. LLP, New Delhi vs. DCIT CPC, Bangalore

The appeal is allowed

ITA 1756/DEL/2020[2017-18]Status: DisposedITAT Delhi17 Aug 2022AY 2017-18

Bench: Sh. Anil Chaturvedi & Sh. Anubhav Sharmaita No.1756/Del/2020, A.Y. 2017-18 Scv & Llp Vs. Dcit, B-41, Lower Ground Floor Cpc Panchsheel Enclave New Delhi Pan : Aabfs5902N (Appellant) (Respondent)

Section 143Section 143(1)Section 143(1)(a)Section 154Section 37Section 44A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘G’ : NEW DELHI) BEFORE SH. ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No.1756/Del/2020, A.Y. 2017-18 SCV & LLP Vs. DCIT, B-41, Lower Ground Floor CPC Panchsheel Enclave New Delhi PAN : AABFS5902N (APPELLANT) (RESPONDENT) Assessee by Ms. Aditi Gupta, Adv. Revenue by Shri Abhishek Kumar, Sr. DR Date of hearing: 04.08.2022 Date of Pronouncement: 17.08.2022 ORDER PER ANUBHAV SHARMA, JM: The appeal has been filed by the Assessee against order dated 09.09.2020 in appeal no. CIT(A), Delhi-20/10485/2019-20 in assessment S…

DCIT (Ltu), New Delhi vs. M/S. Indian Railway Finance Corporation Ltd., New Delhi

In the result, appeal of the assessee is partly allowed, appeal of the Assessing Officer and Cross Objection of the assessee are dismissed

ITA 6082/DEL/2016[2012-13]Status: DisposedITAT Delhi14 Feb 2020AY 2012-13

Bench: Ms.Suchitra Kamble & Shri Prashant Maharishiassessment Year: 2011-12 Dcit (Ltu) Indian Railway Finance Circle-1 Vs Corporation Ltd. Nbcc Plaza Pushasp Vihar Ug Floor, East Tower, New Delhi-110017 Nbcc Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2011-12 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2012-13 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket

Section 115JSection 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH ‘C’, NEW DELHI ] BEFORE MS.SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2011-12 DCIT (LTU) Indian Railway Finance Circle-1 Vs Corporation Ltd. NBCC Plaza Pushasp Vihar UG Floor, East Tower, New Delhi-110017 NBCC Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. PAN : AAACI0681C (APPELLANT) (RESPONDENT) A N D Assessment Year: 2011-12 Indian Railway Finance DCIT (LTU) Corporation Ltd. Vs Pushp Vihar, UG Floor, East Tower, NBCC Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110…

M/S. Indian Railway Finance Corporation Ltd., New Delhi vs. DCIT (Ltu), New Delhi

In the result, appeal of the assessee is partly allowed, appeal of the Assessing Officer and Cross Objection of the assessee are dismissed

ITA 5942/DEL/2016[2012-13]Status: DisposedITAT Delhi14 Feb 2020AY 2012-13

Bench: Ms.Suchitra Kamble & Shri Prashant Maharishiassessment Year: 2011-12 Dcit (Ltu) Indian Railway Finance Circle-1 Vs Corporation Ltd. Nbcc Plaza Pushasp Vihar Ug Floor, East Tower, New Delhi-110017 Nbcc Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2011-12 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2012-13 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket

Section 115JSection 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH ‘C’, NEW DELHI ] BEFORE MS.SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2011-12 DCIT (LTU) Indian Railway Finance Circle-1 Vs Corporation Ltd. NBCC Plaza Pushasp Vihar UG Floor, East Tower, New Delhi-110017 NBCC Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. PAN : AAACI0681C (APPELLANT) (RESPONDENT) A N D Assessment Year: 2011-12 Indian Railway Finance DCIT (LTU) Corporation Ltd. Vs Pushp Vihar, UG Floor, East Tower, NBCC Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110…

DCIT, New Delhi vs. M/S Indian Railway Finance Corporation Ltd., New Delhi

In the result, appeal of the assessee is partly allowed, appeal of the Assessing Officer and Cross Objection of the assessee are dismissed

ITA 515/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Feb 2020AY 2011-12

Bench: Ms.Suchitra Kamble & Shri Prashant Maharishiassessment Year: 2011-12 Dcit (Ltu) Indian Railway Finance Circle-1 Vs Corporation Ltd. Nbcc Plaza Pushasp Vihar Ug Floor, East Tower, New Delhi-110017 Nbcc Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2011-12 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2012-13 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket

Section 115JSection 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH ‘C’, NEW DELHI ] BEFORE MS.SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2011-12 DCIT (LTU) Indian Railway Finance Circle-1 Vs Corporation Ltd. NBCC Plaza Pushasp Vihar UG Floor, East Tower, New Delhi-110017 NBCC Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. PAN : AAACI0681C (APPELLANT) (RESPONDENT) A N D Assessment Year: 2011-12 Indian Railway Finance DCIT (LTU) Corporation Ltd. Vs Pushp Vihar, UG Floor, East Tower, NBCC Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110…

M/S Indian Railway Finance Corporation Ltd, New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed, appeal of the Assessing Officer and Cross Objection of the assessee are dismissed

ITA 380/DEL/2016[2011-12]Status: DisposedITAT Delhi14 Feb 2020AY 2011-12

Bench: Ms.Suchitra Kamble & Shri Prashant Maharishiassessment Year: 2011-12 Dcit (Ltu) Indian Railway Finance Circle-1 Vs Corporation Ltd. Nbcc Plaza Pushasp Vihar Ug Floor, East Tower, New Delhi-110017 Nbcc Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2011-12 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110 003. Pan : Aaaci0681C (Appellant) (Respondent) A N D Assessment Year: 2012-13 Indian Railway Finance Dcit (Ltu) Corporation Ltd. Vs Pushp Vihar, Ug Floor, East Tower, Nbcc Saket

Section 115JSection 14ASection 37(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH ‘C’, NEW DELHI ] BEFORE MS.SUCHITRA KAMBLE, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Assessment Year: 2011-12 DCIT (LTU) Indian Railway Finance Circle-1 Vs Corporation Ltd. NBCC Plaza Pushasp Vihar UG Floor, East Tower, New Delhi-110017 NBCC Place, Bhisham Pitamah Marg, Lodhi Road, New Delhi – 110 003. PAN : AAACI0681C (APPELLANT) (RESPONDENT) A N D Assessment Year: 2011-12 Indian Railway Finance DCIT (LTU) Corporation Ltd. Vs Pushp Vihar, UG Floor, East Tower, NBCC Saket Place, Bhisham Pitamah New Delhi Marg, Lodhi Road, New Delhi – 110…

Principal Commissioner of Income Tax v. Bayer Vapi (P.) Ltd. (106 Taxmann.com 395) — Cited in 11 Judgments | BharatTax