DCIT, NOIDA vs. M/S. L.G. ELECTRONICS INDIA PVT. LTD., GREATER NOIDA
What did the Tribunal hold?
The Tribunal held that while AMP expenses can constitute an international transaction, the penalty under Section 271(1)(c) is not leviable for mere disallowance of expenditure if the assessee has disclosed all particulars. The penalty order was also found to be barred by limitation in one instance.
What were the facts?
The assessee, LG Electronics India Pvt. Ltd., incurred significant Advertisement, Marketing, and Sales Promotion (AMP) expenses. The Transfer Pricing Officer (TPO) treated these expenses as an international transaction, arguing that a portion was for brand promotion of the parent company and sought compensation.
What were the issues?
Whether AMP expenses constitute an international transaction requiring separate benchmarking, and whether penalty under Section 271(1)(c) is leviable for such expenses or due to procedural limitations.
Which sections of the Income-tax Act were involved?
AI-generated summary — verify with the full judgment below
Cases cited in this judgment(24)Show listHide list
Detected automatically from the text. Citations are also linked where they appear in the judgment. The count shows how many other judgments on BharatTax rely on the same authority.
- CIT v. Reliance Petroproducts Pvt. Ltd.2,228 citing322 ITR 158 · 2010 · SC · Read judgment
- CIT v. Alom Extrusions Ltd.1,344 citing319 ITR 306 · 2009 · SC · Read judgment
- Sony Ericsson Mobile Communications India Pvt. Ltd. v. CIT499 citing55 Taxmann.com 240 · 2015 · HC · Read judgment
- Allied Motors (P) Ltd. v. CIT398 citing224 ITR 677 · 1997 · SC · Read judgment
- Maruti Suzuki India Ltd. v. CIT220 citing381 ITR 117 · 2016 · HC · Read judgment
- R.B. Jodha Mal Kuthiala v. CIT131 citing82 ITR 570 · 1971 · SC
- Whirlpool of India Ltd. v. DCIT119 citing381 ITR 154 · 2016 · HC · Read judgment
- DCIT v. Total Oil India Pvt. Ltd.115 citing149 Taxmann.com 332 · 2023 · ITAT
- LG Electronics India Pvt. Ltd. v. ACIT107 citing140 ITD 41 · 2013 · ITAT
- CIT v. Chaphalkar Bro95 citing88 Taxmann.com 178 · 2017 · SC
- Goodyear v. State of Haryana94 citing188 ITR 402 · 1991 · SC
- CIT v. Calcutta Export Company93 citing404 ITR 654 · 2018 · SC · Read judgment
- Carborandum Co. v. CIT87 citing108 ITR 335 · 1977 · SC · Read judgment
- CIT v. Kirloskar Oil Engines Ltd.53 citing55 Taxmann.com 96 · 2014 · HC
- CIT v. EHPT India P Ltd.41 citing350 ITR 41 · 2013 · HC
- CIT v. Whirlpool of India Ltd.38 citing64 Taxmann.com 324 · 2015 · HC · Read judgment
- LG Electronics India Pvt. Ltd. v. ACIT37 citing29 Taxmann.com 300 · 2013 · HC
- Commissioner of Income-tax v. Sri Jagannath Steel Corporation28 citing191 ITR 676 · 1991 · HC
- Jamshedpur Motor Accessories Stores v. Union of India28 citing189 ITR 70 · 1991 · HC
- Commissioner of Income-Tax v. Chandulal Venichand26 citing209 ITR 7 · 1994 · HC
- Consolidated Coffee Ltd. v. State of Karnataka25 citing248 ITR 432 · 2001 · SC
- BMW India (P) Ltd. v. DCIT, Gurgaon11 citing88 Taxmann.com 26
- 130 ITR 90810 citing130 ITR 908
- 85 Taxmann.com 2989 citing85 Taxmann.com 298
INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”: NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER
ITA Nos. 6838/Del/2017 & 7424/Del/2018 (Assessment Years: 2012-13 & 2013-14) A Wing, Third Floor, D-3, Special Range-5, District Centre, Saket, New Delhi New Delhi (Appellant) (Respondent) PAN: AAACL1745Q A Wing, Third Floor, D-3, Circle-2, Noida (UP) District Centre, Saket, New Delhi (Appellant) (Respondent) PAN: AAACL1745Q
ITA Nos. 433 & 430/Del/2024 (Assessment Years: 2005-06 & 2006-07) A Wing, Third Floor, D-3, Circle-13(1), District Centre, Saket, New Delhi New Delhi (Appellant) (Respondent) PAN: AAACL1745Q Circle-2, Noida (UP) A Wing, Third Floor, D-3, District Centre, Saket, New Delhi (Appellant) (Respondent) PAN: AAACL1745Q A Wing, Third Floor, D-3, Circle-15(2), District Centre, Saket, New Delhi New Delhi (Appellant) (Respondent) PAN: AAACL1745Q Circle-15(2), A Wing, Third Floor, D-3,
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