395 (Mum Trib) 4. Glenmark Pharmaceuticals Ltd. v. Adds CIT

62 SOT 79Income Tax Appellate Tribunal2014#11743 most cited
9

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2024.

Judgments citing 395 (Mum Trib) 4. Glenmark Pharmaceuticals Ltd. v. Adds CIT

Tata Consumer Products Limited, Kolkata vs. DCIT, Cir.-4(1), Kolkata

In the result, the appeal for AY 2014-15 is partly allowed

ITA 373/KOL/2021[2015-16]Status: DisposedITAT Kolkata17 Sept 2024AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Years: 2014-15 & Assessment Years: 2015-16

For Appellant: Sriram Sashdari, ARFor Respondent: Rakesh Kumar Das, CIT, DR
Section 250Section 43(6)Section 50CSection 50C(2)Section 928

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOL- KATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Years: 2014-15 & Assessment Years: 2015-16 Tata Consumer Products Lim- The Deputy Commissioner of ited, (erstwhile Tata Global Bev- Income Tax, Circle-4(1), Kol- V erages Ltd.) kata - 700069 Vs 1, Bishop Lefroy Rd., Kolkata - 700020 (PAN: AABCT0602K) (Appellant) (Respondent) Present for: Appellant by : Sriram Sashdari, AR Respondent by : Rakesh Kumar Das, CIT, DR Manoj Kumar Pati, Addl. CIT Date of Hearing : 20.06.2024 Date of Pronouncement : 17.09.2024 O R D…

Tata Consumer Products Limited, Kolkata vs. DCIT, Cir.-4(1), Kolkata

In the result, the appeal for AY 2014-15 is partly allowed

ITA 372/KOL/2021[2014-15]Status: DisposedITAT Kolkata17 Sept 2024AY 2014-15

Bench: Shri Sonjoy Sarma & Shri Rakesh Mishraassessment Years: 2014-15 & Assessment Years: 2015-16

For Appellant: Sriram Sashdari, ARFor Respondent: Rakesh Kumar Das, CIT, DR
Section 250Section 43(6)Section 50CSection 50C(2)Section 928

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOL- KATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI RAKESH MISHRA, ACCOUNTANT MEMBER Assessment Years: 2014-15 & Assessment Years: 2015-16 Tata Consumer Products Lim- The Deputy Commissioner of ited, (erstwhile Tata Global Bev- Income Tax, Circle-4(1), Kol- V erages Ltd.) kata - 700069 Vs 1, Bishop Lefroy Rd., Kolkata - 700020 (PAN: AABCT0602K) (Appellant) (Respondent) Present for: Appellant by : Sriram Sashdari, AR Respondent by : Rakesh Kumar Das, CIT, DR Manoj Kumar Pati, Addl. CIT Date of Hearing : 20.06.2024 Date of Pronouncement : 17.09.2024 O R D…

Hindustan Construction Company Limited, Mumbai vs. NFAC, Delhi DCIT14(1)(1), Mumbai

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

ITA 581/MUM/2022[2017-18]Status: DisposedITAT Mumbai10 Mar 2023AY 2017-18

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 143(3)

…he TPO further referred to the decision rendered by Hon’ble Bombay High Court in the case of CIT vs. Everest Kento Cylinders Ltd (378 ITR 57)(Bom) and the decision rendered by the Mumbai Tribunal in the case of Glenmark Pharmaceuticals Ltd vs. Addl CIT (2014)(62 SOT 79) and held that a “downward adjustment” to naked quotes made by banks should be made. Accordingly, the TPO made downward adjustment of 0.18% to the average rate of commission worked out by him and accordingly determined that the transfer pricing adjustment should be made by charging commission @ 2%. 4.3 With regard to the guarantee commission of 0.…

Laqshya Media P.Ltd, Mumbai vs. Asst CIT 10(2)(1), Mumbai

Appeal of the AO is dismissed

ITA 1820/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Jan 2018AY 2011-12
For Appellant: Shri Rajan Vora, Hemen ChandariyaFor Respondent: Shri Saurabh Deshpande-DR
Section 143(3)Section 254(1)

…आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ खंडपीठ आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह,"याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह "याियक "याियक सद"य सद"य Before S/Shri Rajendra, A.M. and Amarjit Singh, J.M. आयकर आयकर अपील अपील संसंसंसं./ITA Nos. 1774 /Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s.Laqshya Media Pvt. Ltd,…

ACIT 10(2)(1), Mumbai vs. Laqshya Media P.Ltd, Mumbai

Appeal of the AO is dismissed

ITA 1774/MUM/2016[2011-12]Status: DisposedITAT Mumbai03 Jan 2018AY 2011-12
For Appellant: Shri Rajan Vora, Hemen ChandariyaFor Respondent: Shri Saurabh Deshpande-DR
Section 143(3)Section 254(1)

…आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई “केकेकेके” खंडपीठ खंडपीठ आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह,"याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह "याियक "याियक सद"य सद"य Before S/Shri Rajendra, A.M. and Amarjit Singh, J.M. आयकर आयकर अपील अपील संसंसंसं./ITA Nos. 1774 /Mum/2016,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2011-12 आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" M/s.Laqshya Media Pvt. Ltd,…

The DCIT1(1), Indore vs. M/S. Agrawal Coal Corporation P Ltd., Indore

ITA 622/IND/2015[2010-11]Status: DisposedITAT Indore08 Mar 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

…be ruled out in providing guarantees, as held in cases of M/s. Prolific Corporation Limited, (2015) 68 SOT 104 (Hyd. Trib.) (URO), Aditya Birla Minacs Worldwide Limited, (2015) 56 taxmann.com 317 (Mumbai Trib.) and Glenmark Pharmaceuticals Limited, (2014) 62 SOT 79 (Mum. Trib.) in M/s Prolifics Corporation Limited, it was held that Section 92B of the Income-tax Act is amended retrospectively w.e.f. 01.04.2002, hence ALP of corporate guarantee has to be determined, as it falls within scope & ambit of international transactions and they directed to adopt the corporate guarantee rate of 0.53%, which is consider…

The DCIT-1(1), Indore vs. M/S. Agrawal Coal Corporation P. Ltd., Indore

ITA 607/IND/2015[2009-10]Status: DisposedITAT Indore08 Mar 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena

…be ruled out in providing guarantees, as held in cases of M/s. Prolific Corporation Limited, (2015) 68 SOT 104 (Hyd. Trib.) (URO), Aditya Birla Minacs Worldwide Limited, (2015) 56 taxmann.com 317 (Mumbai Trib.) and Glenmark Pharmaceuticals Limited, (2014) 62 SOT 79 (Mum. Trib.) in M/s Prolifics Corporation Limited, it was held that Section 92B of the Income-tax Act is amended retrospectively w.e.f. 01.04.2002, hence ALP of corporate guarantee has to be determined, as it falls within scope & ambit of international transactions and they directed to adopt the corporate guarantee rate of 0.53%, which is consider…

M/S. Agrawal Coal Corporation P. Ltd., Indore vs. The DCIT -Circle 1(1), Indore

ITA 602/IND/2015[2010-11]Status: DisposedITAT Indore08 Mar 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

…be ruled out in providing guarantees, as held in cases of M/s. Prolific Corporation Limited, (2015) 68 SOT 104 (Hyd. Trib.) (URO), Aditya Birla Minacs Worldwide Limited, (2015) 56 taxmann.com 317 (Mumbai Trib.) and Glenmark Pharmaceuticals Limited, (2014) 62 SOT 79 (Mum. Trib.) in M/s Prolifics Corporation Limited, it was held that Section 92B of the Income-tax Act is amended retrospectively w.e.f. 01.04.2002, hence ALP of corporate guarantee has to be determined, as it falls within scope & ambit of international transactions and they directed to adopt the corporate guarantee rate of 0.53%, which is consider…

M/S. Agrawal Coal Corporation P. Ltd., Indore vs. The DCIT Range 1(1), Indore

ITA 601/IND/2015[2009-10]Status: DisposedITAT Indore08 Mar 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena

…be ruled out in providing guarantees, as held in cases of M/s. Prolific Corporation Limited, (2015) 68 SOT 104 (Hyd. Trib.) (URO), Aditya Birla Minacs Worldwide Limited, (2015) 56 taxmann.com 317 (Mumbai Trib.) and Glenmark Pharmaceuticals Limited, (2014) 62 SOT 79 (Mum. Trib.) in M/s Prolifics Corporation Limited, it was held that Section 92B of the Income-tax Act is amended retrospectively w.e.f. 01.04.2002, hence ALP of corporate guarantee has to be determined, as it falls within scope & ambit of international transactions and they directed to adopt the corporate guarantee rate of 0.53%, which is consider…

395 (Mum Trib) 4. Glenmark Pharmaceuticals Ltd. v. Adds CIT (62 SOT 79) — Cited in 9 Judgments | BharatTax