PR. COMMISSIONER OF INCOME TAX -9 vs. M/S WRIGLEY INDIA PVT. LTD.

ITA 592/2019

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$~1 * IN THE HIGH COURT OF DELHI AT NEW DELHI %

Date of decision:18.10.2023 + ITA 592/2019

PR. COMMISSIONER OF INCOME TAX -9 ..... Appellant Through: Mr Sanjeev Menon, Standing Counsel with Mr Zoheb Hossain, Sr Standing Counsel.

versus

M/S WRIGLEY INDIA PVT. LTD.

..... Respondent Through: Mr Ajay Vohra, Sr. Advocate with Mr Divyanshu Agrawal and Mr Vaibhav Niti, Advocates.

CORAM:

HON'BLE MR JUSTICE RAJIV SHAKDHER

HON'BLE MR JUSTICE GIRISH KATHPALIA

[Physical Hearing/Hybrid Hearing (as per request)]

RAJIV SHAKDHER, J.: (ORAL)

ITA 592/2019

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behalf of its AE? 4. To be noted, the Transfer Pricing Officer (“TPO”) has made an adjustment of Rs.73,23,49,876/- on account of Arm’s Length Price for what was construed as an international transaction concerning AMP expenditure. 5. The Tribunal, relying upon the decision rendered in the respondent’s/ assessee’s case for AY 2007-08 to AY 2009-10, ruled in favour of the respondent/assessee. 5.1 To be noted, in the aforementioned AYs, the Tribunal had concluded that the AMP expenses incurred by the respondent/assessee did not amount to an international transaction. In this context, the Tribunal also notes (something which came up even in the aforementioned AYs) the decision of this court passed in Maruti Suzuki India Ltd. v CIT (2016) 381 ITR 117. 6. We may note that on the previous date i.e., 11.09.2023, we had asked Mr Menon to seek instructions with regard to the Miscellaneous Applications (MAs) that the appellant/revenue had filed with the Tribunal concerning AY 2007-08 to AY 2009-10. 6.1 This direction had been issued as Mr Ajay Vohra, learned senior advocate, who appears on behalf of the respondent/assessee, had placed before us a copy of the order dated 11.03.2020, which indicated that MAs preferred by the appellant/revenue with the Tribunal had been dismissed. 7. Mr Menon affirms that the MAs have been dismissed. On being queried further, Mr Menon also affirms that appellant/revenue has not taken recourse to any legal remedy up until today. 8. Given the aforesaid position and the fact that there has been no change in the circumstances concerning the respondent/assessee (something which has been noted by the Tribunal) according to us, in this matter, the Digitally Signed By:VAISHALI CHAUHAN Signing Date:30.10.2023 13:25:42 Signature Not Verified

ITA 592/2019

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principle of consistency would apply. Therefore, we are not inclined to interfere with the impugned order passed by the Tribunal. 9. According to us, no substantial question of law arises for our consideration. 10. The appeal is accordingly, closed.

(RAJIV SHAKDHER)

JUDGE

(GIRISH KATHPALIA) JUDGE OCTOBER 18, 2023/v

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Digitally Signed By:VAISHALI CHAUHAN Signing Date:30.10.2023 13:25:42 Signature Not Verified