1) CIT v. Jyothi Industries

123 ITD 557Income Tax Appellate Tribunal2010#8159 most cited

What is 1) CIT v. Jyothi Industries authority for?

Transactions with unrelated parties are presumed to be at Arm's Length Price. Additions based on selective picking of data or failure to consider prices with unrelated parties are to be deleted.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2020.

Also referred to as

CIT v. Jyothi Industries · Arm's Length Price · unrelated parties · selective picking of data · addition to income · transfer pricing · international transactions · ITAT decision

Judgments citing 1) CIT v. Jyothi Industries

M/S. Vijayalaxmicashew Co., Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 49/COCH/2016[2011-12]Status: DisposedITAT Cochin03 Feb 2020AY 2011-12

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

M/S. Vijayalaxmicashew Co., Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 48/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

M/S. Vijayalaxmicashew Co., Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 47/COCH/2016[2008-09]Status: DisposedITAT Cochin03 Feb 2020AY 2008-09

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.K.Ravindranathan Nair, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 46/COCH/2016[2008-09]Status: DisposedITAT Cochin03 Feb 2020AY 2008-09

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Smt. T.C. Usha, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 45/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Smt. T.C. Usha, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 44/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 43/COCH/2016[2011-12]Status: DisposedITAT Cochin03 Feb 2020AY 2011-12

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 42/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 41/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.R.Prakash, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 40/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 39/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 38/COCH/2016[2010-11]Status: DisposedITAT Cochin03 Feb 2020AY 2010-11

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

Sri.R. Pratap, Kollam vs. The ACIT, Kollam

In the result, the appeals of the assessees in ITA Nos

ITA 37/COCH/2016[2009-10]Status: DisposedITAT Cochin03 Feb 2020AY 2009-10

Bench: S/Shri Chandra Poojari, Am&George George K., Jm

…unrelated parties) and hence, the said I.T.A. Nos.37 to 49/Coch/2016 transactions were at Arm’s Length Price. Accordingly, the addition was to be deleted: 1) CIT vs. Jyothi Industries (2011) 330 ITR 573 (P&H) 2) Fabula Trading Co. (P) Ltd. vs. ITO (2010) 123 ITD 557 (Mum. Trib.) 3) ITO vs. Kanchan Tara Exports (2011) 138 TTJ (JP) 592 (Jaipur Trib.) 4. DIT (International Taxation) vs. Boston Scientific International B.V. (2013) 90 DTR (Bom.) 357 6.9 The Ld. AR also relied on the following case laws on selective picking of data: 1) Henkel Adhesives Technologies India (P) Ltd. vs. DCIT (2014) 163 TTJ 491 (…

1) CIT v. Jyothi Industries (123 ITD 557) — Cited in 13 Judgments | BharatTax