LG ELECTRONICS INDIA PVT. LTD,NEW DELHI vs. DCIT CIRCLE 13(1), NEW DELHI

ITA 1036/DEL/2023Status: DisposedITAT Delhi21 July 2026AY 2018-1921 pages
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What were the facts?

The assessee, L.G. Electronics India Pvt. Ltd., filed appeals against assessment orders for multiple assessment years. The appeals involved issues related to transfer pricing adjustments for advertisement/marketing, sales promotion, royalty payments, headquarter expenses, and service warranty charges.

What did the Tribunal hold?

The Tribunal noted that the assessee and the revenue had arrived at an Advance Pricing Agreement (APA) covering the impugned international transactions. For certain issues, the Tribunal directed the Assessing Officer to recompute them afresh, while other issues were rejected or restored for reconciliation.

What were the issues?

The primary issues concerned the validity and application of transfer pricing adjustments for various international transactions. A significant development was the entry into an Advance Pricing Agreement (APA) by the assessee.

Which sections of the Income-tax Act were involved?

Section 92CC,Section 143(3),Section 144C(13),Section 234A,Section 270A,Section 271(1)(c),Section 234B,Section 234C,Section 234D

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI BENCH ‘I’, NEW DELHI

Before: SHRI SATBEER SINGH GODARA & SHRI MANISH AGARWAL

For Appellant: Adv. Sh. Neeraj Jain, Adv, Adv. (Virtual)
Hearing: 01.06.2026Pronounced: 21.07.2026

PER SATBEER SINGH GODARA, JM: These assessee’s five appeals ITA No. 490/Del/2021, 2493/Del/2022, 1036/Del/2023, 4397/Del/2024 & 187/Del/2026 arise against the National e-Assessment Ce

The order continues below.

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