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“weighted deduction”

Business ExpensesSection 35(2AB)Section 35(2AB)486 judgments

The decision most relied on for weighted deduction is CIT v. Claris Lifesciences Ltd. (326 ITR 251), cited in 196 judgments on BharatTax.

Leading authorities on weighted deduction

CIT v. Claris Lifesciences Ltd.
326 ITR 251 · 2010 · High Court
196
citing judgments

If approval from the Department of Scientific and Industrial Research (DSIR) for an in-house R&D centre is granted during the previous year, the assessee is entitled to claim weighted deduction under section 35(2AB) for the entire expenditure incurred during that year.

CIT v. Microlabs Ltd.
383 ITR 490 · 2016 · High Court
175
citing judgments

If an assessee possesses interest-free funds exceeding investments in tax-free securities, it is presumed that investments are made from these own funds, precluding disallowance of interest expenditure under Section 14A read with Rule 8D(2)(ii). Additionally, weighted deduction under Section 35(2AB) is computed on the gross expenditure incurred, not net expenditure after reducing income earned.

CIT v. Sadan Vikas (India) Ltd.
335 ITR 117 · 2011 · High Court
112
citing judgments

Weighted deduction under Section 35(2AB) is allowable for R&D expenditure incurred even if the approval from the DSIR is granted in a subsequent assessment year, provided the application for approval was made in time. The assessee is entitled to the deduction if the approval is based on verification of details submitted.

PCIT v. Maruti Suzuki India Ltd.
397 ITR 681 · 2017 · High Court
84
citing judgments

For claiming weighted deduction under section 35(2AB), the existence of recognition for a Research and Development (R&D) Centre is relevant, not necessarily the date of approval or recognition.

Cummins India Ltd. v. DCIT
96 Taxmann.com 576 · 2018 · ITAT
67
citing judgments

The weighted deduction for scientific research expenditure under Section 35(2AB) is allowable, clarifying that the requirement for the prescribed authority to approve or quantify the expenditure from year to year became effective only from April 1, 2016, through amendments to Rule 6(7A)(b).

CIT v. Cadila Healthcare Ltd.
31 Taxmann.com 300 · 2013 · High Court
65
citing judgments

Section 35(2AB), an incentive provision, allows weighted deduction for expenditure 'on in-house research or development facility' even if related activities like clinical trials are conducted externally, provided they are for the in-house research. This requires a liberal interpretation of the provision.

Sun Pharmaceutical Industries Ltd. v. Pr.CIT
162 ITD 484 · 2017 · ITAT
47
citing judgments

The approval of an in-house R&D centre through Form 3CM is the primary document for claiming weighted deduction under Section 35(2AB) for scientific research expenditure. The case clarifies the significance of this form and the role of the prescribed authority (DSIR) in the approval process.

Tejas Network Ltd. v. DCIT
60 Taxmann.com 309 · 2015 · High Court
41
citing judgments

The Assessing Officer cannot question the correctness of the certificate issued by the prescribed authority for claiming weighted deduction under section 35(2AB) for scientific research expenditure. The deduction is limited to the amount approved and certified by the competent authority.

Judgments citing weighted deduction

Assistant Commissioner of Income Tax, Circle-5(1), Hyderabad vs. Laurus Labs Limited, Visakhapatnam

In the result, ITA No.121/Hyd/2024 is allowed and ITA Nos

ITA 201/HYD/2024[2016-17]Status: DisposedITAT Hyderabad05 Nov 2024AY 2016-17

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 201, 202 & 203/Hyd/2024 (धििाारण वर्ा / Assessment Year: 2016-17, 2017-18 & 2018-19) Asst.Commissioner Of Laurus Labs Limited Income Tax Vs. Visakhapatnam Circle-5(1), Hyderabad [Pan : Aabcl1170C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No. 121/Hyd/2024 (धििाारण वर्ा / Assessment Year: 2016-17 ) Laurus Labs Limited Asst.Commissioner Visakhapatnam Vs. Of Income Tax [Pan : Aabcl1170C] Circle-16(1) Hyderabad अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri Mohd Afzal, ARFor Respondent: Shri Sheetal Sarin, LD.DR
Section 14Section 14ASection 32ASection 35

brought forward unabsorbed depreciation. Assessee claimed investment allowance under section 32AD of the Income Tax Act, 1961 (“the Act”). Assessee further claimed weighted deduction in respect of clinical trials at 200% under section 35(2AB) of the Act also. 3. During the assessment proceedings, learned Assessing Officer observed that ... No.560-636/Hyd/2017 held that even if the expenditure incurred outside the R&D facility, the expenditure on clinical trials is allowable at weighted deduction under section 35(2AB) of the Act. So also, while following the decisions in various cases including the case of PCIT Vs.IL & FS Energy Development

Laurus Labs Limited, Vishakhapatnam vs. Assistant Commissioner of Income Tax, Circle-16(1), Hyderabad

In the result, ITA No.121/Hyd/2024 is allowed and ITA Nos

ITA 121/HYD/2024[2016-17]Status: DisposedITAT Hyderabad05 Nov 2024AY 2016-17

Bench: Shri Manjunatha G. & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 201, 202 & 203/Hyd/2024 (धििाारण वर्ा / Assessment Year: 2016-17, 2017-18 & 2018-19) Asst.Commissioner Of Laurus Labs Limited Income Tax Vs. Visakhapatnam Circle-5(1), Hyderabad [Pan : Aabcl1170C] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent आ.अपी.सं / Ita No. 121/Hyd/2024 (धििाारण वर्ा / Assessment Year: 2016-17 ) Laurus Labs Limited Asst.Commissioner Visakhapatnam Vs. Of Income Tax [Pan : Aabcl1170C] Circle-16(1) Hyderabad अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri Mohd Afzal, ARFor Respondent: Shri Sheetal Sarin, LD.DR
Section 14Section 14ASection 32ASection 35

brought forward unabsorbed depreciation. Assessee claimed investment allowance under section 32AD of the Income Tax Act, 1961 (“the Act”). Assessee further claimed weighted deduction in respect of clinical trials at 200% under section 35(2AB) of the Act also. 3. During the assessment proceedings, learned Assessing Officer observed that ... No.560-636/Hyd/2017 held that even if the expenditure incurred outside the R&D facility, the expenditure on clinical trials is allowable at weighted deduction under section 35(2AB) of the Act. So also, while following the decisions in various cases including the case of PCIT Vs.IL & FS Energy Development

Renu Electronics Pvt. Ltd., Pune vs. ACIT, Circle 5, Pune

In the result, appeal filed by the assessee is allowed

ITA 132/PUN/2024[2017-18]Status: DisposedITAT Pune20 Sept 2024AY 2017-18

Bench: Shri R. K. Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.132/Pun/2024 िनधा"रण वष" / Assessment Year: 2017-18 Renu Electronics Pvt. Ltd., Vs. Acit, Circle-5, Pune. S.No.2/6, Near Baner Telephone Exchange, Baner, Pune- 411045. Pan : Aaacr8741G Appellant Respondent Assessee By : Shri Nikhil S. Pathak Revenue By : Shri Ajay Kumar Keshari Date Of Hearing : 25.06.2024 Date Of Pronouncement : 20.09.2024 आदेश / Order Per Vinay Bhamore, Jm: This Appeal Filed By The Assessee Is Directed Against The Order Dated 29.12.2023 Passed By Ld Cit(A)/Nfac For The Assessment Year 2017-18. 2. The Appellant Has Raised The Following Grounds Of Appeal :- “1] The Learned Cit(A) Erred In Confirming The Disallowance Of Weighted Deduction Amounting To Rs.9,25,79,494/- U/S 35(2Ab) Of The Act. 2] The Learned Cit(A) Erred In Holding That The Assessee Company Was Not Entitled To Claim Weighted Deduction U/S 35(2Ab) Since Form No. 3Cla Was Filed By The Assessee Beyond The Due Date Specified U/S 139(1) Of The Act.

For Appellant: Shri Nikhil S. PathakFor Respondent: Shri Ajay Kumar Keshari
Section 139(1)Section 143(2)Section 35Section 37(1)

year 2017-18. 2. The appellant has raised the following grounds of appeal :- “1] The learned CIT(A) erred in confirming the disallowance of weighted deduction amounting to Rs.9,25,79,494/- u/s 35(2AB) of the Act. 2] The learned CIT(A) erred in holding that the assessee company ... entitled to claim weighted deduction u/s 35(2AB) since Form No. 3CLA was filed by the assessee beyond the due date specified u/s 139(1) of the Act. 2 3] The learned CIT(A) erred in holding that the assessee was in default by not filing the Form No. 3CLA