THE ACIT, CIRCLE-2(1)(1), AHMEDABAD vs. INTAS PHARMA LTD., AHMEDABAD

The grounds of appeal

The assessee company is engaged in the business of manufacturing pharmaceuticals products. The return of income was filed on 28.11.2012

Being aggrieved by the Assessment Order the assessee filed appeal before the CIT(A). The CIT(A) partly allowed the appeal of the assessee.

The Ld. D.R. submitted that the CIT(A) erred in deleting the upward adjustment of Rs. 1,50,75,015/- towards notional interest made in respect of the outstanding receivables. The Ld. D.R. submitted that the ALP interest that was required to be charged by the assessee company from the AEs in view of delay in realization of sale invoices issued beyond the credit period extended by the assessee company. The Ld. D.R. pointed out Page 35 of the Assessment Order wherein the duration was for 335 days. As regards, upward adjustment to the extent of Rs. 24,00,000/- towards notional mark up on transaction in respect of Liason Support services the Ld. D.R. submitted that the CIT(A) totally ignored the fact that certain amount of estimation and approximation is necessary while dealing with transfer pricing adjustment. The Ld. D.R. relied upon the assessment order.

The Ld. A.R. relied upon the order of CIT(A) and submitted that approximately 179 days delay was incurred in realization of sale invoices beyond the credit period extended by the assessee company and therefore, the CIT(A) has rightly deleted the upward adjustment.

We have heard both the parties and perused all the relevant material available on record. It is pertinent to note that the CIT(A) has given a detail finding that the copy of invoices clearly shows that terms of delivery and ACIT vs. Intas Pharma Ltd. Asst.Year –2012-13 - 3 - payment is 180 days from the date of appeal of lading. Therefore, interest is not to be charged up to outstanding period less than 180 days. The CIT(A) has further observed that the TPO has charged interest for 335 days which is not correct but at the same time the TPO has rightly applied the rate at 3.05% which is LIBOR + Foreign Fluctuation Adjustment (FFA) and accordingly the adjustment was confirmed to the extent of Rs. 5,73,996/-. As per RBI policy credit of 180 to 360 days the assessee has to be granted the upward adjustment. Thus, there is no fault pointed out by the Ld. D.R. in respect of delay period which is less than 180 days. There is no need to interfere with the findings of the CIT(A). The appeal of the Revenue is dismissed.

In the result, the appeal of the Revenue is dismissed. This Order pronounced in Open Court on 14/10/2022