DENSO HARYANA PVT. LTD.,NEW DELHI vs. ADDL.CIT, SPECIAL RANGE- 3 , NEW DELHI
What did the Tribunal hold?
The Tribunal restored the issue of DTAA benefits on dividend distribution tax to the Assessing Officer to await the Supreme Court's final decision on similar matters. The Tribunal also admitted additional grounds for refund claims and directed the AO to adjudicate them afresh.
What were the facts?
The assessee company, Denso Haryana Private Limited, appealed against the CIT(A)'s orders concerning transfer pricing adjustments for intra-group services and purchase of fixed assets, and the eligibility for DTAA benefits on dividend distribution tax. The appeals covered assessment years 2013-14 to 2015-16.
What were the issues?
The key issues involved transfer pricing adjustments for intra-group services and fixed asset purchases, and the applicability of DTAA provisions to Dividend Distribution Tax.
Which sections of the Income-tax Act were involved?
Section 92CA,Section 92,Section 115-O,Section 90,Section 10(34),Section 237,Section 271(1)(c),Section 234A,Section 234B,Section 234C,Section 234D
AI-generated summary — verify with the full judgment below
Income Tax Appellate Tribunal, DELHI BENCH ‘A’, NEW DELHI
Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL
These assessee’s three appeals ITA Nos. 1250/De/2023, 5389 & 6690/Del/2019 for Assessment Years 2013-14 to 2015- 16, arise against the Commissioner of Income Tax(Appeals) (for short, “CIT(A)”), Delhi-44’s as many orders dated 29.03.2023, 16.04.2019 & 28.06.2019, passed in ITBA/APL/S/250/2022- 23/1051553964(1), order no. 99/2018-19/CIT(A)-44, 233/2018- 19/CIT(A)-44; assessment year wise respectively, involving proceedings u/s 143(3) r.w.s 144C(3) of the Income Tax Act, 1961; hereinafter referred
The order continues below.
Read the full judgment
A free account opens 10 full judgments a month. Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
More judgments on Section 92CA
- Bellsonica Auto Component India Private… vs ACIT, Circle-1(1), GurgaonITA 1041/DEL/2023[2015-16]Status: Disposed7 Oct 2026AY 2015-16
- Smartstream Technologies India Private… vs The Deputy Commissioner of Income Tax…ITA 2220/MUM/2026[2022-23]Status: Disposed30 Sept 2026AY 2022-23
- ACIT-Circle 6(1)(1) Mumbai, Mumbai vs Aditya Birla Real Estate Limited, MumbaiITA 7767/MUM/2026[2013-14]Status: Disposed30 Sept 2026AY 2013-14
- ACIT-Circle6(1)(1) Mumbai., Mumbai vs Aditya Birla Real Estate Limited, MumbaiITA 7766/MUM/2026[2016-17]Status: Disposed30 Sept 2026AY 2016-17
- Airmeet Networks Private Limited, Bengaluru vs Assessing Officer, BengaluruITA 1487/BANG/2026[2022-23]Status: Disposed29 Sept 2026AY 2022-23
Recent GST High Court judgments
Search GST case law →- Manoj Kumar Das vs. The State Of BiharPatna · 15 Oct 2026
- M/S Superwealth Financial Enterprises Private Limited, Khordha vs. Joint Commissioner Good And Service Tax Central Excise, BhubaneswarOrissa · 15 Oct 2026
- Simanchal Sahoo vs. Commissioner Of CT And GST, Odisha, CuttackOrissa · 15 Oct 2026
- M/S. Prafulla Chandra Khatua, Mayurbhanj vs. The State Tax Officer Of CT And GST, MayurbhanjOrissa · 15 Oct 2026
- M/S.Sidhivinayak Roadways, Sundergarh vs. Commissioner Of GST And Central Excise, Rourkela Commissionerate, RourkelaOrissa · 15 Oct 2026