358 ITR 49(Del), (iii) CIT v. Rakhra Technologies P. Ltd.

347 ITR 484High Court2012#24592 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2022 to 2024.

Sections most often in play

Section 1961Section 115-O of the Income-tax ActSection 143(3)Section 143(3) of the Income-tax ActSection 144BSection 144C(13)Section 40(a)(ii) of the Income-tax ActSection 92CA of the Income-tax Act

Issues it is cited on

comparable companiestransfer pricing adjustmentsection 92casection 92cassociated enterprisedispute resolution panelsection 92international transactionfinal assessment ordertransfersection 143company

Judgments citing 358 ITR 49(Del), (iii) CIT v. Rakhra Technologies P. Ltd.

Honda Motorcycle and Scooter India Pvt. Ltd., Gurgaon vs. ACIT, Circle-1(1), Gurugram

In the result, appeal is partly allowed

ITA 1524/DEL/2022[2018-19]Status: DisposedITAT Delhi05 Feb 2024AY 2018-19

Bench: Shri Saktijit Dey, Vice- & Shri Pradip Kumar Kediaassessment Year: 2018-19

For Appellant: Sh. Harpreet Singh Ajmani, AdvFor Respondent: Sh. Rajesh Kumar, CIT-DR
Section 143(3)Section 92C

…d. Counsel of the assessee placed reliance on the following decisions :- (i) CIT v. Pepsico India Holdings Pvt. Ltd. [(2007) 207 Taxman 5 (Del)], (ii) CIT v. Orient Ceramics & Inds Ltd. [(2013) 358 ITR 49(Del), (iii) CIT vs Rakhra Technologies P. Ltd. [(2012) 347 ITR 484 (P&H)] Ld. Counsel further submitted that this issue is covered in favour of the assessee in assessee's own case for AY 2012-13 to 2016- 17. In this regard, he referred to the decision of ITAT in assessee’s own case for AY 2016-17 & 2015-16. 11. Upon careful consideration and hearing both the parties, we find that this issue is squarely covered i…

Honda Motorcycle and Scooter India Pvt. Ltd., Gurgaon vs. ACIT, Circle-1(1), Gurugram

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

ITA 1523/DEL/2022[2017-18]Status: DisposedITAT Delhi22 Aug 2023AY 2017-18

Bench: SHRI SHAMIM YAHYA (Accountant Member), SHRI CHALLA NAGENDRA PRASAD (Judicial Member)

For Appellant: Shri Harpreet Singh Ajmani, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR
Section 143(3)Section 92C

…placed reliance on the following decisions :- (i) CIT v. Pepsico India Holdings Pvt. Ltd. [(2007) 207 Taxman 5 (Del)], 22 ITA No.1523/Del./2022 (ii) CIT v. Orient Ceramics & Inds Ltd. [(2013) 358 ITR 49(Del), (iii) CIT vs Rakhra Technologies P. Ltd. [(2012) 347 ITR 484 (P&H)] Ld. Counsel further submitted that this issue is covered in favour of the assessee in assessee's own case for AY 2012-13 to 2016- 17. In this regard, he referred to the decision of ITAT in assessee’s own case for AY 2016-17 & 2015-16. 11. Upon careful consideration and hearing both the parties, we find that this issue is squarely covered…

M/S. Te Connectivity Services India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle-7(1)(1), Bangalore

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

ITA 300/BANG/2021[2016-17]Status: DisposedITAT Bangalore26 May 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No.300/Bang/2021 Assessment Year : 2016-17

For Appellant: Shri Sriram Sheshadri & Ms. Amulya K., CAsFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(3)

…r reliance is placed on the following decisions, which uphold the comparability principles to be adopted for the purpose of benchmarking, in support of exclusion of amortization of G/W from the operating cost for benchmarking:- Rakhra Technologies (P.) Ltd., 347 ITR 484 (P&H) B.A. Continuum India Pvt Ltd. ITA 440 of 2014 (Telangana) ICON Clinical Research India Pvt. Ltd. ITA No.1034/Mds/2014 Qual Core Logic Ltd., ITA No.893/Hyd/2014 Schefenacker Motherson Ltd.,, 123 TTJ 509 Philips Medical Systems (P.) Ltd., 98 taxmann.com 296 Profit arising from goodwill 12. It was submitted that the Appellant had agreed to p…