UE DEVELOPMENT INDIA PVT LTD vs. THE COMMISSIONER OF INCOME TAX-III

1/4 IN THE HIGH COURT OF KARNATAKA, BENGALURU

DATED THIS THE 25TH DAY OF JULY 2018

PRESENT

THE HON’BLE DR.JUSTICE VINEET KOTHARI

AND

THE HON’BLE MRS.JUSTICE S.SUJATHA

I.T.A.No.195/2015

BETWEEN : UE DEVELOPMENT INDIA PVT LTD., #116, 702, 7TH FLOOR PRIDE HULKUL LALBAGH ROAD BANGALORE-560027

ALSO AT, ‘QUORUM’, #85, 7TH CROSS 4TH BLOCK, KORAMANGALA BANGALORE.

REP. BY ITS COUNTRY MANAGER Ms. HAYATI BINTI TAMZIR. ...APPELLANT

(BY MRS NIVEDITHA THIMMAIAH, ADV. FOR SRI K.ARUN KUMAR, ADV.)

AND : 1. THE COMMISSIONER OF INCOME TAX-III C.R.BUILDING, QUEENS ROAD BANGALORE-560 078.

…RESPONDENTS

(BY SRI K.V. ARAVIND, ADV.)

Date of Judgment 25-07-2018, ITA No.195/2015 UE Development India Pvt. Ltd., Vs. The Commissioner of Income Tax-III & Another.

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THIS INCOME TAX APPEAL IS FILED UNDER SECTION 260-A OF INCOME TAX ACT 1961, ARISING OUT OF ORDER DATED 30.08.2013 PASSED IN ITA NO.284/BANG/2012, FOR THE ASSESSMENT YEAR 2004-2005, ANNEXURE-A, PRAYING TO: 1]. DECIDE THE FOREGOING QUESTION OF LAW AND/OR SUCH OTHER QUESTIONS OF LAW AS MAY BE FORMULATED BY THIS HON’BLE COURT. 2]. SET ASIDE THE ORDER DATED 30/08/2013, ANNEXURE-A, IN SO FAR AS THE ISSUES ANSWERED AGAINST THE APPELLATE IN PROCEEDINGS No.284/BANG/2012 FOR AY 2004-05.

THIS APPEAL COMING ON FOR HEARING, THIS DAY, S. SUJATHA, J., DELIVERED THE FOLLOWING:

J U D G M E N T

Mrs. Niveditha Thimmaiah, Adv. for Mr. K.Arun Kumar, Adv. for Appellant – Assessee. Mr. K.V.Aravind, Adv. for Respondents – Revenue.

This Appeal is filed by the Appellant-Assessee purportedly raising substantial questions of law arising from the Order of the Income Tax Appellate Tribunal, Bangalore Bench ‘A’, Bangalore, in IT[TP]A No.284/Bang/2012 dated 30.08.2013, relating to the Assessment Year 2004-05.

Date of Judgment 25-07-2018, ITA No.195/2015 UE Development India Pvt. Ltd., Vs. The Commissioner of Income Tax-III & Another.

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“a] Whether the provisions of Chapter X of the Income tax Act can be applied to the subject transaction when there is no shifting of profits outside India and where all parts of the transaction occur only in India?

b] Whether the Assessing Officer can take into consideration net margin of comparable entities without also assessing the expected net profit margin of the Appellant which arises considering the peculiar facts of the present case?

c] Could the arms-length pricing determination be resorted to when the price at which the transaction was entered into by the Appellant was beyond the control of the associate entity which had already been awarded a contract at a predetermined price by the National Highways Authority of India?

d] Can the TPO in making an assessment of the Arms-Length Price ignore the circumstances under which a contract was awarded to the associate entity, the price at which it was so awarded, losses suffered and the other surrounding circumstances?”

Date of Judgment 25-07-2018, ITA No.195/2015 UE Development India Pvt. Ltd., Vs. The Commissioner of Income Tax-III & Another.

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order of the learned Tribunal challenged herein, has been considered and dismissed by this Court on 12.07.2018 in I.T.A. Nos.52, 53, 54 and 55/2014.

However, it is made clear that the rights and contentions of the Assessee are left open to be agitated in the appropriate proceedings, in the event of Revenue challenging the orders of this Court in the appeals referred to supra.

Sd/- JUDGE

Sd/- JUDGE

NC.