SOLVAY SPECIALITIES INDIA P.LTD,MUMBAI vs. DCIT 8(2)(2), MUMBAI

The assessee has filed this appeal challenging the order dated 30-12- 2015 passed by the assessing officer u/s 143(3) r.w.s. 144C(13) of the Act in pursuance of directions given by Ld DRP for assessment year 2011-12.

The assessee is, inter alia, challenging the Transfer Pricing adjustment of Rs.653.58 lakhs made by the tax authorities. 3. The Ld A.R submitted that the assessee is having three distinct segments, viz., manufacturing, trading and providing of services. He submitted that the assessee had provided audited segmental results of all the three segments before the AO. However, the TPO preferred to determine the Arms Length Price of the international transactions at the entity level. He submitted that the TPO had made TP adjustments on similar basis, i.e., at the entity level in the earlier years also and the same has been followed during the year under consideration also. He submitted that the assessee did not furnish audited segmental results before the AO/TPO in the earlier years.

The Ld D.R submitted that the Ld DRP has followed the order passed by it in the earlier years. He further submitted that all the issues may be restored to the file of AO/TPO, since the Tribunal has restored the issues to the file of AO/TPO in the earlier years.

Having heard rival submissions, we are of the view that all the issues contested before us may be set aside to the file of the assessing officer, since identical issues have been restored in the earlier years by the co-ordinate bench, vide the order referred supra. Accordingly we restore all the issues to the file of the AO/TPO with the direction to examine all the issues afresh by duly considering the audited segmental results and also by considering the decision of the Kolkata bench of Tribunal (supra) relied upon by the assessee.