Dr.Reddy'S Laboratories Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-17(1), Hyderabad
In the result, we hold that the Tax Authorities were not justified in apportioning R & D expenditure and ESOP cost to the units which claimed exemption u/s 10B, 80IB and 80IC of the Act
ITA 1846/HYD/2017[2010-11]Status: DisposedITAT Hyderabad08 Jun 2018AY 2010-11
Bench: Shri D. Manmohan & Shri S. Rifaur Rahman
For Appellant: Shri S.P. ChidambaramFor Respondent: Shri J. Siri Kumar, CIT-DR
Section 10ASection 10BSection 143(3)Section 147Section 148
…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A” BENCH: HYDERABAD BEFORE SHRI D. MANMOHAN, VICE PRESIDENT AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA. Nos.1844 to 1846/Hyd/2017 Assessment Years:2008-09 to 2010-11 Dr. Reddy’s Laboratories vs. DCIT, Limited, Circle-17(1), Hyderabad. Hyderabad. PAN: AAACD7999Q (Appellant) (Respondent) For Assessee: Shri S.P. Chidambaram For Revenue : Shri J. Siri Kumar, CIT-DR Date of Hearing : 23.05.2018 Date of Pronouncement : 08.06.2018 ORDER PER BENCH: These three appeals, filed at the instance of the assessee- company, are directed against the consolidated order…
