Zandu Pharmaceuticals Ltd. vs. CIT 350 ITR 356(Bom), CIT v. Hindustan Unilever Ltd.

42 Taxmann.com 132High Court2014#9061 most cited

What is Zandu Pharmaceuticals Ltd. vs. CIT 350 ITR 356(Bom), CIT v. Hindustan Unilever Ltd. authority for?

Expenses relatable to a specific industrial undertaking can only be deducted while computing profits and gains of that undertaking. Expenses not relevant to the industrial undertaking cannot be deducted.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2017 to 2024.

Also referred to as

Zandu Pharmaceuticals Ltd. vs CIT · 350 ITR 356 · expenses relatable to undertaking · deduction of head office expenses · Section 80IA · business expediency

Issues it is cited on

interest on refundsection 80hsection 115jasection 35dsection 80hhcsection 145asection 80hhinterest on securitiessection 244adeduction u/s 80iabusiness connectionbusiness expediency

Judgments citing Zandu Pharmaceuticals Ltd. vs. CIT 350 ITR 356(Bom), CIT v. Hindustan Unilever Ltd.

Tata Elxsi Limited, Bangalore vs. Deputy Commisioner Incomer Tax, Circle-7(1)(1), Bangalore

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

ITA 1152/BANG/2023[2018-19]Status: DisposedITAT Bangalore28 Feb 2024AY 2018-19

Bench: Shri Narender Kumar Choudhry & Shri Laxmi Prasad Sahuassessment Year : 2018-19 M/S. Tata Elxsi Ltd., The Deputy 126, Itpb Road, Commissioner Hoody, Of Income Tax, Whitefield, Circle – 7(1)(1), Bangalore – 560 048. Bangalore. Vs. Pan: Aaact7872Q Appellant Respondent

For Appellant: Shri Padam Chand Khincha, CAFor Respondent: Shri Subramanian .S, JCIT DR
Section 10ASection 10A(9)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI NARENDER KUMAR CHOUDHRY, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER Assessment Year : 2018-19 M/s. Tata Elxsi Ltd., The Deputy 126, ITPB Road, Commissioner Hoody, of Income Tax, Whitefield, Circle – 7(1)(1), Bangalore – 560 048. Bangalore. Vs. PAN: AAACT7872Q APPELLANT RESPONDENT Assessee by : Shri Padam Chand Khincha, CA Revenue by : Shri Subramanian .S, JCIT DR Date of Hearing : 28-02-2024 Date of Pronouncement : 28-02-2024 ORDER PER BENCH: This is an appeal filed by the assessee against the order passed by the NFAC, D…

DCIT Cir - 3(1), Mumbai vs. M/S. Bajaj Auto Ltd., Mumbai

In the result, the appeals filed by the assesse are partly allowed and the appeals filed by the revenue are dismissed

ITA 573/MUM/2007[2000-2001]Status: DisposedITAT Mumbai28 Nov 2023AY 2000-2001

Bench: Aby T Varkey & Shri Amarjit Singh

For Appellant: Ms. Vasanti Patel & Shri CharuFor Respondent: Shri. Krishna Bandi
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 3055/Mum/2005 (A.Y. 2000-2001) Bajaj Auto Ltd. Vs. DCIT Rg. 3(1), Bajaj Bhavan, 226 6th Floor, Aayakar Nariman Point, Bhavan, M. K. Road, Mumbai-400021 Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent ITA No. 2655/Mum/2005 DCIT Rg. 3(1), Vs. Bajaj Auto Ltd. 6th Floor, Aayakar Bajaj Bhavan, Bhavan, M. K. Road, 226 Nariman Point, Mumbai-400020 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent C.O. N…

M/S. Bajaj Auto Ltd., Mumbai vs. The Dy CIT Cir 3(1), Mumbai

In the result, the appeals filed by the assesse are partly allowed and the appeals filed by the revenue are dismissed

ITA 3055/MUM/2005[2000-2001]Status: DisposedITAT Mumbai28 Nov 2023AY 2000-2001

Bench: Aby T Varkey & Shri Amarjit Singh

For Appellant: Ms. Vasanti Patel & Shri CharuFor Respondent: Shri. Krishna Bandi
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 3055/Mum/2005 (A.Y. 2000-2001) Bajaj Auto Ltd. Vs. DCIT Rg. 3(1), Bajaj Bhavan, 226 6th Floor, Aayakar Nariman Point, Bhavan, M. K. Road, Mumbai-400021 Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent ITA No. 2655/Mum/2005 DCIT Rg. 3(1), Vs. Bajaj Auto Ltd. 6th Floor, Aayakar Bajaj Bhavan, Bhavan, M. K. Road, 226 Nariman Point, Mumbai-400020 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent C.O. N…

The DCIT 3(1), Mumbai vs. M/S. Bajajaj Auto Ltd., Mumbai

In the result, the appeals filed by the assesse are partly allowed and the appeals filed by the revenue are dismissed

ITA 2655/MUM/2005[2000-2001]Status: DisposedITAT Mumbai28 Nov 2023AY 2000-2001

Bench: Aby T Varkey & Shri Amarjit Singh

For Appellant: Ms. Vasanti Patel & Shri CharuFor Respondent: Shri. Krishna Bandi
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 3055/Mum/2005 (A.Y. 2000-2001) Bajaj Auto Ltd. Vs. DCIT Rg. 3(1), Bajaj Bhavan, 226 6th Floor, Aayakar Nariman Point, Bhavan, M. K. Road, Mumbai-400021 Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent ITA No. 2655/Mum/2005 DCIT Rg. 3(1), Vs. Bajaj Auto Ltd. 6th Floor, Aayakar Bajaj Bhavan, Bhavan, M. K. Road, 226 Nariman Point, Mumbai-400020 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent C.O. N…

M/S. Bajaj Auto Ltd., Mumbai vs. The Dy CIT RG 3(1), Mumbai

In the result, the appeals filed by the assesse are partly allowed and the appeals filed by the revenue are dismissed

ITA 2125/MUM/2005[1999-2000]Status: DisposedITAT Mumbai28 Nov 2023AY 1999-2000

Bench: Aby T Varkey & Shri Amarjit Singh

For Appellant: Ms. Vasanti Patel & Shri CharuFor Respondent: Shri. Krishna Bandi
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 3055/Mum/2005 (A.Y. 2000-2001) Bajaj Auto Ltd. Vs. DCIT Rg. 3(1), Bajaj Bhavan, 226 6th Floor, Aayakar Nariman Point, Bhavan, M. K. Road, Mumbai-400021 Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent ITA No. 2655/Mum/2005 DCIT Rg. 3(1), Vs. Bajaj Auto Ltd. 6th Floor, Aayakar Bajaj Bhavan, Bhavan, M. K. Road, 226 Nariman Point, Mumbai-400020 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent C.O. N…

The Dy CIT RG 3(1), Mumbai vs. M/S. Bajaj Auto Ltd, Mumbai

In the result, the appeals filed by the assesse are partly allowed and the appeals filed by the revenue are dismissed

ITA 1933/MUM/2005[1999-2000]Status: DisposedITAT Mumbai28 Nov 2023AY 1999-2000

Bench: Aby T Varkey & Shri Amarjit Singh

For Appellant: Ms. Vasanti Patel & Shri CharuFor Respondent: Shri. Krishna Bandi
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “F” BENCH, MUMBAI BEFORE ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER ITA No. 3055/Mum/2005 (A.Y. 2000-2001) Bajaj Auto Ltd. Vs. DCIT Rg. 3(1), Bajaj Bhavan, 226 6th Floor, Aayakar Nariman Point, Bhavan, M. K. Road, Mumbai-400021 Mumbai-400020 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent ITA No. 2655/Mum/2005 DCIT Rg. 3(1), Vs. Bajaj Auto Ltd. 6th Floor, Aayakar Bajaj Bhavan, Bhavan, M. K. Road, 226 Nariman Point, Mumbai-400020 Mumbai-400021 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AAACB3370K Appellant .. Respondent C.O. N…

ACIT (Ltu-1), Mumbai vs. Bajaj Holdings & Investment Ltd, Mumbai

In the result, cross objection filed by the assessee is partly allowed

ITA 5030/MUM/2001[1997-98]Status: DisposedITAT Mumbai13 Apr 2023AY 1997-98

Bench: Shri Kuldip Singh, Hon’Ble & Shri S. Rifaur Rahman, Hon'Bleacit (Ltu-1) V. Bajaj Holdings Investment Ltd 29Th, Floor, Centre-1 226, Bajaj Bhavan, 2Nd Floor World Trade Centre Jamnalal Bajaj Marg, Nariman Point Mumbai- 400021 Cuffe Parade, Mumbai- 400075 Pan: Aaacb3370K (Appellant) (Respondent) C.O.No. 96/Mum/2002 [Arising Out Of Ita No.5030/Mum/2001 (A.Y: 1997-98)] Bhajaj Auto Limited V. Acit (Ltu-1) Bhajaj Bhavan 29Th, Floor, Centre-1 Nariman Point World Trade Centre Mumbai - 400020 Cuffe Parade, Mumbai- 400075 Pan: Aaacb3370K (Appellant) (Respondent) Assessee Represented By : Shri Percy Pardiwala& Ms. Vasanti Patel Department Represented By : Shri Rahul Kumar & Shri Vranda U Matkarri

Section 2(24)Section 35DSection 37(2)Section 80H

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “F”, MUMBAI BEFORE SHRI KULDIP SINGH, HON’BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER ACIT (LTU-1) v. Bajaj Holdings Investment Ltd 29th, Floor, Centre-1 226, Bajaj Bhavan, 2nd Floor World Trade Centre Jamnalal Bajaj Marg, Nariman Point Mumbai- 400021 Cuffe Parade, Mumbai- 400075 PAN: AAACB3370K (Appellant) (Respondent) C.O.No. 96/MUM/2002 [ARISING OUT OF ITA NO.5030/MUM/2001 (A.Y: 1997-98)] Bhajaj Auto Limited v. ACIT (LTU-1) Bhajaj Bhavan 29th, Floor, Centre-1 Nariman Point World Trade Centre Mumbai - 400020 Cuffe Parade, Mumbai- 400…

Dr. Reddys Laboratories Limited, Hyderabad vs. DCIT, Circle-17(1), Hyderabad

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

ITA 1723/HYD/2016[2007-08]Status: DisposedITAT Hyderabad08 Jul 2022AY 2007-08

Bench: Shri Laxmi Prasad Sahu & Shri K.Narasimha Charyassessment Years: 2007-08 Dr.Reddy’S Laboratories Vs. Dcit,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034

For Appellant: Shri S.P.ChidambaramFor Respondent: Shri Y.V.S.T.Sai,CIT-DR
Section 143(3)Section 154Section 80I

…1 Dr.Reddy’s Laboratories Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Laxmi Prasad Sahu, Accountant Member AND Shri K.Narasimha Chary, Judicial Member Assessment Years: 2007-08 Dr.Reddy’s Laboratories Vs. DCIT,Circle-17(1) Limited Hyderabad 8-2-337, Road No.3 Banjara Hills Hyderabad-500 034 PAN : AAACD7999Q (Appellant) (Respondent) Assessee by: Shri S.P.Chidambaram, Advocate Revenue by: Shri Y.V.S.T.Sai,CIT-DR Date of hearing: 05.07.2022 Date of pronouncement: 08.07.2022 O R D E R Per Shri Laxmi Prasad Sahu, A.M.: This appeal filed by the assessee is directed agai…

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…

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 1845/HYD/2017[2009-10]Status: DisposedITAT Hyderabad08 Jun 2018AY 2009-10

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…

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 1844/HYD/2017[2008-09]Status: DisposedITAT Hyderabad08 Jun 2018AY 2008-09

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…

M/S. Teradata India Private Limited, Gurgaon vs. DCIT, Gurgaon

In the result ground No. 6 of the appeal of the assessee is allowed with above direction

ITA 1833/DEL/2014[2009-10]Status: DisposedITAT Delhi11 May 2017AY 2009-10

Bench: Shri I. C. Sudhir & Shri Prashant Maharishiteradata India Pvt. Ltd, Vs. Dcit, Unit No. 304, 3Rd Floor, Tower- Circle-Ii, 4A, Gurgaon Gurgaon Pan: Aacct6715A (Appellant) (Respondent)

For Appellant: Shri Percy PardiwalaFor Respondent: Shri Neeraj Kumar
Section 10ASection 143(3)(ii)Section 92C

…y that managing agency commission proportionately cannot be required to be deducted from the profits of the eligible industrial undertaking. [20] Teradata India Private Limited V DCIT ITA No 1833/Del/2014 AY 2009-10 c. CIT versus Hindustan Lever Ltd (2014) 42 Taxmann.com 132 (Madras) to submit that the common head office expenses should not be did proportionately distributed among various units individually on the basis of respective turnover for purpose of calculation of the aforesaid deduction. 23. The Ld. departmental representative vehemently contested that allocation made by the Ld. Assessing Officer and…

Zandu Pharmaceuticals Ltd. vs. CIT 350 ITR 356(Bom), CIT v. Hindustan Unilever Ltd. (42 Taxmann.com 132) — Cited in 12 Judgments | BharatTax