D.C.I.T. 2(1), RAIPUR vs. M/S BAGADIYA BROS. PVT. LTD., RAIPUR

ITA 387/BIL/2014Status: DisposedITAT Raipur11 October 2018AY 2010-1114 pages
AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, finding that the transfer pricing adjustment was wrongly made as the transactions were within the arm's length price considering the allowable deviation. The disallowances for travelling and legal expenses were also deleted as the CIT(A) found sufficient details and business connection.

What were the facts?

The Revenue appealed against the CIT(A)'s deletion of a Transfer Pricing adjustment of Rs. 81,44,959/- and disallowances of Rs. 2,00,000/- each for travelling and legal expenses. The assessee filed a cross-objection supporting the CIT(A)'s order.

What were the issues?

Whether the Transfer Pricing Officer's adjustment for arm's length price was justified, and whether the disallowances for travelling and legal expenses were proper.

Which sections of the Income-tax Act were involved?

Section 92C

AI-generated summary — verify with the full judgment below

Cases cited in this judgment(1)Show list

Detected automatically from the text. The count shows how many other judgments on BharatTax rely on the same authority.

  • 18 Taxmann.com 85
    18 Taxmann.com 85 · 2012 · HC
    3 citing

Income Tax Appellate Tribunal, RAIPUR BENCH: RAIPUR

Before: SHRI R. K. PANDA & MS SUCHITRA KAMBLE

For Respondent: Shri Sanjay Kumar, DR
Hearing: 16.08.2018Pronounced: 11.10.2018

PER SUCHITRA KAMBLE, JM

The appeal is filed by the Revenue and the Cross Objection is filed by the assessee against the order dated 30/10/2014 passed by CIT(A)-, Raipur (CG) for Assessment Year 2010-11. C.O No. 90/BIL/2015

2.

The grounds of appeal and cross objection are as under:

I.T.A .No. 387/BIL/2014 (A.Y 2010-11)

“1. Whether in law and on facts and circumstances of the case, the Ld.CIT(A) has erred in deleting

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.

Create a free accountSign in

See plans and prices

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 92C

All 1,769 judgments and leading authorities on Section 92C →

Recent GST High Court judgments

Search GST case law →