Which sections of the Income Tax Act does 80taxmann.com 117 (Bombay) Ratilal Becharlal & Sons. v. CIT come up under?

It is most often cited in judgments turning on Section 143(3), Section 144C(13), Section 154, Section 234B, Section 234C, Section 271(1)(c).

80taxmann.com 117 (Bombay) Ratilal Becharlal & Sons. v. CIT

Q: How many judgments cite 80taxmann.com 117 (Bombay) Ratilal Becharlal & Sons. v. CIT?

14 judgments on BharatTax cite 80taxmann.com 117 (Bombay) Ratilal Becharlal & Sons. v. CIT (70 Taxmann.com 329), spanning 2016 to 2025.

70 Taxmann.com 329High Court2016#7980 most cited

What is 80taxmann.com 117 (Bombay) Ratilal Becharlal & Sons. v. CIT authority for?

Transfer pricing adjustments under Chapter X of the Income Tax Act are to be made only with respect to income arising from international transactions and not with respect to transactions entered into by the assessee with independent unrelated third parties.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Thyssen Krupp Industries India · 70 taxmann.com 329 · Bombay High Court · transfer pricing adjustment · international transactions · arm's length price · ALP · Chapter X · unrelated third parties · profitability

Sections most often in play

Section 143(3)Section 144C(13)Section 154 Section 234B Section 234C Section 271(1)(c)Section 92C(2)

Issues it is cited on

tested party transactional net margin method section 92b most appropriate method arm's length price associated enterprises transfer pricing adjustment comparable companies associated enterprise tnmm section 92c section 144c(13)

Judgments citing 80taxmann.com 117 (Bombay) Ratilal Becharlal & Sons. v. CIT

Vvf (India) Limited, Mumbai vs. Income Tax Department National Faceless Assessment Centre, Mumbai

In the result appeal filed by the assessee stands partly allowed for statistical purposes

ITA 4840/MUM/2024[2020-21]Status: DisposedITAT Mumbai14 Feb 2025AY 2020-21

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 143(3)Section 144C(13)Section 2Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SHRI OMKARESHWAR CHIDARA (ACCOUNTANT MEMBER) I.T.A. No.4840/Mum/2024 Assessment Year: 2020-21 VVF (India) Limited Vs. Assessment Unit, VVF (India) Limited Plot Income Tax 109, Sion Fort Garden, Department, Sion(East), National Faceless Mumbai - 400022 Assessment PAN:AADCV4970G Centre(NFAC) DCIT Circle-8(3)(1), R.No. 665/A, 6th Floor, Ayakar Bhavan, Mumbai-400020 (Appellant) (Respondent) Appellant by Shri Chintan Vajani Respondent by Shri Pankaj Kumar, CIT D.R. Date of Hearing 22/01/2025 Date of Pronouncemen…

Ims Health Analytics Services Private Limited, Bangalore vs. Income Tax Officer, Ward-3(1)(1), Bangalore

ITA 300/BANG/2022[2017-18]Status: DisposedITAT Bangalore18 Dec 2024AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyit(Tp)A No.300/Bang/2022

For Appellant: Shri Ajit Tolani & Sri Darpan Kriplani, CAFor Respondent: Shri A Sreenivasa Rao, CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(TP)A No.300/Bang/2022 Assessment Years : 2017-18 IQVIA Analytics Services Pvt. Ltd., (formerly known as IMS Health Analytics Services Pvt. Ltd.,) Omega 9th Floor, Embassy Techsquare, Marathahalli-Sarjapur Outer Ring Road, Kadubeesanahalli, Bengaluru - 560 008. PAN – AADCP 1532 C APPELLANT Vs. The Income Tax Officer, Ward - 3(1)(1), Bengaluru. NFAC, Delhi. RESPONDENT Assessee by : Shri Ajit Tolani & Sri Darpan Kriplani, CA Revenue by : Shri A Sreenivasa Rao, CIT (DR) Date…

Fis Global Business Solutions India Private Ltd., Delhi vs. ACIT Circle-7(1), Delhi

In the result, the appeal of the assessee is allowed for statistical purpose

ITA 1502/DEL/2022[2005-06]Status: DisposedITAT Delhi21 Aug 2024AY 2005-06

Bench: Dr. B. R. R. Kumarsh. Vimal Kumar

For Appellant: Sh. Himanshu S. Sinha, Adv. &For Respondent: Sh. Rajesh Kumar, CIT-DR

Section 143(3)Section 234BSection 271(1)(c)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Vimal Kumar, Judicial Member ITA No. 1502/Del/2022 : Asstt. Year: 2005-06 FIS Global Business Solutions India Vs ACIT, Pvt. Ltd., S-405, LGF, Greater Circle-7(1), Kailash, Part-II, New Delhi-110048 New Delhi-110002 (APPELLANT) (RESPONDENT) PAN No. AAACH2815H Assessee by : Sh. Himanshu S. Sinha, Adv. & Sh. Paras Bishwal, Adv. Revenue by : Sh. Rajesh Kumar, CIT-DR Date of Hearing: 02.07.2024 Date of Pronouncement: 21.08.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been f…

DCIT, Circle -2(1), Hyderabad vs. Tpsc(India) Private Limited, Hyderabad

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

ITA 225/HYD/2022[2017-18]Status: DisposedITAT Hyderabad18 Mar 2024AY 2017-18

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Chary

For Appellant: Shri P.V.S.S. Prasad, ARFor Respondent: Shri K. Madhusudan, CIT-DR

Section 143(3)Section 92C

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, VICE PRESIDENT & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA-TP No. 225/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) TPSC (India) Private Vs. Deputy Commissioner Limited, of Income Tax, Hyderabad Circle-2(1), [PAN No. AABCT1309H] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध / Assessee by: Shri P.V.S.S. Prasad, AR रधजस्‍व द्वधरध / Revenue by: Shri K. Madhusudan, CIT-DR सुिवधई की तधरीख/Date of hearing: 28/02/2024 घोर्णध की तधर…

Thyssenkrupp Industries India P. Ltd, Mumbai vs. DCIT Cir 3(3)(2), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1886/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Apr 2023AY 2012-13

Bench: Shir M Balaganesh & Shri Pavan Kumar Gadalethyssenkrupp Industries Vs. Dcit, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15Th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. Pan/Gir No. : Aaack1947K Appellant .. Respondent Appellant By : Shri Madhur Aggarwal & Shri Pratik Podar.Ar Respondent By : Shri Samuel Pitta.Dr Date Of Hearing 16.03.2023 Date Of Pronouncement 27.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed U/S 143(3) R.W.S 144C(13) Of The Act In Pursuance To The Directions Of The Dispute Resolution Panel (Drp) Order U/S 144C(5) Of The Act Dated 23.12.2016. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Madhur Aggarwal &For Respondent: Shri Samuel Pitta.DR

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHIR M BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Thyssenkrupp Industries Vs. DCIT, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. PAN/GIR No. : AAACK1947K Appellant .. Respondent Appellant by : Shri Madhur Aggarwal & Shri Pratik Podar.AR Respondent by : Shri Samuel Pitta.DR Date of Hearing 16.03.2023 Date of Pronouncement 27.03.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against…

M/S Continental Automotive Components India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-2(1)(1), Bangalore

In the result, the appeal is partly allowed

ITA 129/BANG/2019[2014-15]Status: DisposedITAT Bangalore29 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year :2014-15 M/S. Continental Automotive Vs. Dcit, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. Pan : Aakcs 9578 C Appellant Respondent Assessee By : Shri. T. Suryanarayana, Senior Advocate Revenue By : Shri. Mudavathu Harish Chandra Naik, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.03.2022 Date Of Pronouncement : 29.03.2022 O R D E R

For Appellant: Shri. T. Suryanarayana, Senior AdvocateFor Respondent: Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year :2014-15 M/s. Continental Automotive Vs. DCIT, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. PAN : AAKCS 9578 C APPELLANT RESPONDENT Assessee by : Shri. T. Suryanarayana, Senior Advocate Revenue by : Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru. Date of hearing : 21.03.2022 Date of Pronouncement : 29.03.2022 O R D E R Per N.…

Amc Cookware (India) Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax Circle 1(1)(2), Bangalore

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

ITA 182/BANG/2017[2012-13]Status: DisposedITAT Bangalore29 Nov 2021AY 2012-13

Bench: Shri Chandra Poojari & Shri George George K

For Appellant: Shri K.P. Srinivas, CAFor Respondent: Shri Deva Rathna Kumar, CIT (DR)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A” BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K, JUDICIAL MEMBER IT(TP)A. No. 182/Bang/2017 Assessment Year: 2012-13 M/s. AMC Cookware (India) Pvt. Ltd., The Deputy #1180, 12th B Main, Commissioner of 1st Cross, HAL 2nd Stage, Income Tax, Indira Nagar, Circle 1 (1) (2), vs. Bangalore-560008. Bangalore. PAN: AACCA4970G (Appellant) (Respondent) Assessee by : Shri K.P. Srinivas, CA Revenue by : Shri Deva Rathna Kumar, CIT (DR) Date of Hearing : 08.11.2021 Date of Pronouncement : 29.11.2021 ORDER PER SHRI CHANDRA…

M/S Continental Automotive Components India Pvt Ltd, Bangalore vs. Assistant Commissioner of Income Tax Circle-2(1)(1), Bangalore

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

ITA 713/BANG/2017[2012-13]Status: DisposedITAT Bangalore24 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No. 713/Bang/2017 Assessment year : 2012-13 M/s. Continental Automotive Vs. The Assistant Commissioner Components (India) Pvt. Ltd., of Income Tax, Plot No.53B, Bommasandra Circle 2(1)(1), Industrial Area, Hosur Road, Bengaluru. Attibele Hobli, Anekal Taluk, Bangalore – 560 099. PAN: AAKCS 9578C APPELLANT RESPONDENT Appellant by : Shri T. Suryanarayana, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 29.09.2021 Date…

Asst CIT 15(2)(1), Mumbai vs. Iot Design & Engineering Ltd, Mumbai

ITA 63/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 Jun 2020AY 2011-12

Bench: Shri Saktijit Dey & Shri G. Manjunathaiot Design & Engineering Vs. Dcit-10(3) Limited Aaykar Bhawan, M.K.Road Plot No.Y2, Ceat Tyre Road, Mumbai-400 020 Near Nahur Railway Station, Bhandup(W) Mumbai-400 078

Section 143(3)Section 144C(1)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER IOT Design & Engineering Vs. DCIT-10(3) Limited Aaykar Bhawan, M.K.Road Plot No.Y2, Ceat Tyre Road, Mumbai-400 020 Near Nahur Railway Station, Bhandup(W) Mumbai-400 078 PAN/GIR No.AABCI7624L (Appellant) .. Respondent) & IOT Design & Engineering Vs. DCIT-15(2)(1) Limited Aaykar Bhawan, M.K.Road Plot No.Y2, Ceat Tyre Road, Mumbai-400 020 Near Nahur Railway Station, Bhandup(W) Mumbai-400 078 PAN/GIR No.AABCI7624L (Appellant) .. Respondent) & ITA.No.63/Mum/2016 (Assessment Year…

Iot Design & Engineering Ltd, Mumbai vs. DCIT 10(3), Mumbai

ITA 4722/MUM/2016[2010-11]Status: DisposedITAT Mumbai17 Jun 2020AY 2010-11

Section 143(3)Section 144C(1)

M/S. Pricewaterhousecoopers Private Limited, Kolkata vs. ACIT, Cir-2(2), Kolkata

ITA 483/KOL/2017[2012-13]Status: DisposedITAT Kolkata12 Sept 2018AY 2012-13

Bench: Shri S.S.Godara & Shri, M. Balaganeshassessment Year :2012-13 M/S Pricewaterhousecoopers V/S. Acit, Circle-2(2), Pvt.Ltd., Block-Ep, Plot-Y-14, Aayakar Bhavan, P-7, Salt Lake City, Sector-V, Chowringhee Square, Kokata-91 Kokata-69 [Pan No.Aabcp 9181 H] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Kanchan Kaushal, Ar अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, Cit-Dr ""यथ" क" ओर से/By Respondent 14-06-2018 सुनवाई क" तार"ख/Date Of Hearing 12-09-2018 घोषणा क" तार"ख/Date Of Pronouncement आदेश /O R D E R Per S.S.Godara:- This Assessee’S Appeal For Assessment Year 2012-13 Arises Against The Asstt. Commissioner Of Income Tax, Circle-2(2), Kolkata’S Assessment Order Dated 30.01.2017, Involving Proceedings Section 144C R.W. 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. 2. The Assessee Appellant’S First Substantive Ground Raised In The Instant Appeal Challenge Correctness Of Transfer Price Adjustment Amounting To ₹345,51,562/- In Course Of Assessment As Pertaining To Its International Transactions With Its Overseas Associate Enterprise (Ae). This Assessee Is A Company Providing Consultancy Including Tax & Regulatory Services. It Filed Its Return On 30.11.2012 Stating Total Income Of ₹51,62,16,310/-. This Followed Its Revised Return Dated 31.03.2014 Reducing Its Taxable Income To ₹49,87,12,700/-. The Assessing Officer Took Up Scrutiny. He Came Across

Section 144CSection 92C

…आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “C” KOLKATA Before Shri S.S.Godara, Judicial Member and Shri, M. Balaganesh, Accountant Member Assessment Year :2012-13 M/s PricewaterhouseCoopers V/s. ACIT, Circle-2(2), Pvt.Ltd., Block-EP, Plot-Y-14, Aayakar Bhavan, P-7, Salt Lake City, Sector-V, Chowringhee Square, Kokata-91 Kokata-69 [PAN No.AABCP 9181 H] .. अपीलाथ" /Appellant ""यथ"/Respondent Shri Kanchan Kaushal, AR अपीलाथ" क" ओर से/By Appellant Shri P.K. Srihari, CIT-DR ""यथ" क" ओर से/By Respondent 14-06-2018 सुनवाई क" तार"ख/Date of Hearing 12-09-2018 घोषणा क" ता…

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-5924/Del/2012 (Assessment Year: 2008-09) Giesecke & Devrient India vs DCIT Pvt. Ltd. Circle-12(1), Corporate Office, Plot #57, Central Revenue Building Sector-44 New Delhi Gurgaon PAN : AABCG4223D Assessee by Sh. Harpreet Ajmani, Adv., Sh. Rohan Khare, Adv. Revenue by Ms. Vatsala Jha, CIT, DR Date of Hearing 24.05.2018 Date of Pronouncement 23.08.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This present appeal by the assessee is preferred agains…

Nihilent Technologies P.Ltd., Pune vs. ITO, Pune

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 2428/PUN/2012[2008-09]Status: DisposedITAT Pune10 May 2018AY 2008-09

Bench: Shri Anil Chaturvedi, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Nikhil PathakFor Respondent: Shri Rajeev Kumar

Section 115JSection 143(3)Section 92C

…आयकर अऩीऱीय अधधकरण “ए” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, PUNE श्री अननऱ चतुर्वेदी, ऱेखा सदस्य, एर्वं श्री वर्वकास अर्वस्थी, न्यानयक सदस्य के समक्ष । BEFORE SHRI ANIL CHATURVEDI, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.2428/PUN/2012 ननधाारण र्वर्ा / Assessment Year : 2008-09 Nihilent Technologies Pvt. Ltd., D Block, 4th Floor, Weikfield IT Citi Infopark, Nagar Road, Pune – 411014 PAN : AABCN0867G .......अऩीऱाथी / Appellant बनाम / V/s. Income Tax Officer, Ward – 2(3), Pune ……प्रत्यथी / Respondent Assessee by : Shri Nikhil Pathak Revenue by : Shri Rajeev Kumar सु…

Aurostar Jewellery India P. Ltd, Mumbai vs. DCIT 3(1), Mumbai

In the result, assessee’s appeal is allowed to the extent indicated above

ITA 7193/MUM/2010[2006-07]Status: DisposedITAT Mumbai17 Aug 2016AY 2006-07

Bench: Shri Saktijit Dey & Shri Ramit Kochar: (A.Y : 2006-07) Aurostar Jewellery India Pvt. Ltd., Vs. Dcit Circle-3(1), Mumbai 310-312, Prasad Chambers, (Respondent) 3Rd Floor, Opera House, Mumbai 400 004. Pan : Aaaca7307D (Appellant)

For Appellant: Shri Yogesh TharFor Respondent: Shri N.K. Chand (CIT-DR)

Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER : (A.Y : 2006-07) Aurostar Jewellery India Pvt. Ltd., Vs. DCIT Circle-3(1), Mumbai 310-312, Prasad Chambers, (Respondent) 3rd floor, Opera House, Mumbai 400 004. PAN : AAACA7307D (Appellant) Assessee by : Shri Yogesh Thar Revenue by : Shri N.K. Chand (CIT-DR) Date of Hearing : 19/07/2016 Date of Pronouncement : 17/08/2016 O R D E R PER SAKTIJIT DEY, JM : The instant appeal of the assessee is directed against the assessment order dated 20.9.2010 passed u/s 143(3) r.w…