10, 12 and 17 of Bechtel India (P) Ltd. v. ACIT, Circle 4(2), New Delhi

85 Taxmann.com 121High Court2017#5093 most cited

What is 10, 12 and 17 of Bechtel India (P) Ltd. v. ACIT, Circle 4(2), New Delhi authority for?

Interest on outstanding receivables from associated enterprises is considered an international transaction under Section 92B, requiring separate benchmarking, and is not automatically covered by working capital adjustments.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

Bechtel India · Section 92B · outstanding receivables · international transaction · transfer pricing adjustment · associated enterprises · benchmarking · working capital adjustment · interest on receivables

Sections most often in play

Section 143(3)Section 144C(13)Section 92BSection 1961Section 271(1)(c)Section 92C(2)Section 92CA(3)Section 10D

Issues it is cited on

interest on outstanding receivablesworking capital adjustmentsection 92bcaptive service providerinterest under section 234ctransfer pricing adjustmenttested partycomparable companiesassociated enterprisesbenchmarking analysisdividend distribution taxassociated enterprise

Judgments citing 10, 12 and 17 of Bechtel India (P) Ltd. v. ACIT, Circle 4(2), New Delhi

Commvault Systems (India) Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(2), Hyderabad

In the result, appeal of the assessee is partly allowed for statistical purposes

ITA 2280/HYD/2017[2013-14]Status: DisposedITAT Hyderabad26 Nov 2020AY 2013-14

Bench: Shri C.N.Prasad, Jm & Shri M.Balaganesh, Am M/S.Commvault Systems Vs. Deputy Commissioner Of (India) Pvt. Ltd., Income Tax, 5Th Floor, Plot No.39, Circle-1(2), B-Block, 7Th Floor, I.T. Towers Phase-Ii, Block-A Ananth Info Park A.C.Guards, Masab Tank Hitech City, Madhapur, Hyderabad – 500 004 Hyderabad Pan/Gir No.Aaccc3708L (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…nnot be any imputation of interest of its outstanding receivables, is concerned, the ld. DRP placed reliance on the decision of the Co-ordinate Bench of Delhi Tribunal in the case of Bechtel India Pvt.Ltd., in ITA No.6530/Del/2016 dated 16/05/2017 reported in 85 Taxmann.com 121 for A.Y.2012-13 wherein it was categorically held that interest on delayed realization of receivables is a separate international transaction and therefore, requires separate benchmarking and it has nothing to do with the operations of 21 M/s.Commvault Systems (India) Pvt. Ltd., the assessee company involving debt free funds. The ld. DRP p…

DCIT Corporate Circle 3(2), Chennai vs. Verizon Data Services Pvt. Ltd., Chennai

In the result, the appeal of the Revenue is allowed

ITA 3090/CHNY/2017[2013-14]Status: DisposedITAT Chennai22 Oct 2019AY 2013-14

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./I.T.A.No.3090/Chny/2017 ("नधा"रण वष" / Assessment Year: 2013-14) Vs M/S. Verizon Data Services Pvt. The Deputy Commissioner Of Income Tax, Ltd., 9Th Floor, Altius Block, Corporate Circle -3(2), Chennai – 34. Olympia Tech Park, Plot No.1, Sidco Industrial, Guindy, Chennai – 600 032. Pan: Aabcv 1758N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/ Appellant By : Shri M. Srinivasa Rao, Cit ""यथ" क" ओर से/Respondent By : Shri Sriram Seshadhri, Ca

For Appellant: Shri M. Srinivasa Rao, CITFor Respondent: Shri Sriram Seshadhri, CA
Section 92B(1)

…आयकर आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL , ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन,"याियक सद"य एवं "ी एस जयरामन, लेखा सद"य के सम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI S. JAYARAMAN, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A.No.3090/CHNY/2017 ("नधा"रण वष" / Assessment Year: 2013-14) Vs M/s. Verizon Data Services Pvt. The Deputy Commissioner of Income Tax, Ltd., 9th Floor, Altius Block, Corporate Circle -3(2), Chennai – 34. Olympia Tech Park, Plot No.1, SIDCO Industrial, Guindy, Chennai – 600 032. PAN: AABCV 1758N (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओ…

Adama India Private Limited, Hyderabad vs. Income Tax Officer, Ward-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2314/HYD/2018[2014-15]Status: DisposedITAT Hyderabad03 Jul 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2014-15 Adama India Pvt. Ltd., Vs. Income-Tax Officer, Hyderabad. Ward – 1(3), Hyderabad. Pan – Aabcm 09294F (Appellant) (Respondent) Assessee By : Shri Raghunathan S. Revenue By : Shri Y.V.S.T. Sai Date Of Hearing : 09-04-2019 Date Of Pronouncement : 03-07-2019 O R D E R

For Appellant: Shri Raghunathan SFor Respondent: Shri Y.V.S.T. Sai
Section 115JSection 143(2)Section 143(3)Section 92CSection 92C(1)

…T HE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2014-15 Adama India Pvt. Ltd., vs. Income-tax Officer, Hyderabad. Ward – 1(3), Hyderabad. PAN – AABCM 09294F (Appellant) (Respondent) Assessee by : Shri Raghunathan S. Revenue by : Shri Y.V.S.T. Sai Date of hearing : 09-04-2019 Date of pronouncement : 03-07-2019 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal of the assessee is directed against the order passed u/s 143(3) rws 144C(13) of the Income-tax Act, 1961 (in short ‘the Act’), dated…