(a) DCIT v. Starlite

DCIT, Circle - 11(1), Kolkata vs. M/S. J. J. Exporters Ltd., Kolkata

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…in [2010] 37 SOT 341 (Mum) and wherein tribunal held that the margin of the international transaction can only be compared with uncontrolled transaction and not otherwise. This view was also followed in following decisions as well: (a) DCIT v. Starlite (2010) 40 SOT 401 (Mum) (b) Decision of Delhi Tribunal in the case of Avishek Auto Ltd. v. DClT, Delhi, Circle - 1 (1 ) in ITA No. 1433/Del/2009· for A.Y 2004-05 order dt. 12.11.2010 ) the Hon'ble Tribunal while affirming the aforesaid judgment of Mumbai Tribunal in the case Of UCB India (F) Ltd. v. ACIT (supra) observed at page 8.2 of such order as : "It has not b…

DCIT, Circle - 11(1), Kolkata vs. M/S. J. J. Exporters Ltd., Kolkata

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

…in [2010] 37 SOT 341 (Mum) and wherein tribunal held that the margin of the international transaction can only be compared with uncontrolled transaction and not otherwise. This view was also followed in following decisions as well: (a) DCIT v. Starlite (2010) 40 SOT 401 (Mum) (b) Decision of Delhi Tribunal in the case of Avishek Auto Ltd. v. DClT, Delhi, Circle - 1 (1 ) in ITA No. 1433/Del/2009· for A.Y 2004-05 order dt. 12.11.2010 ) the Hon'ble Tribunal while affirming the aforesaid judgment of Mumbai Tribunal in the case Of UCB India (F) Ltd. v. ACIT (supra) observed at page 8.2 of such order as : "It has not b…

DCIT, Circle - 12, Kolkata vs. M/S. J.J. Exporters Ltd., Kolkata

In the result the appeal by the revenue is dismissed

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am] I.T.A No. 201/Kol/2012 Assessment Year : 2007-08 D.C.I.T., Circle-12 , -Vs.- M/S. J.J.Exporters Ltd. Kolkata Kolkata [Pan : Aaacj 6722 H] (Respondent) (Appellant) For The Appellant : Shri G.Mallikarjuna, Cit(Dr) For The Respondent : Shri R.N.Bajoria, Shri A.Gupta & Shri S.Jhajharia, Ar Date Of Hearing : 04.05.2017. Date Of Pronouncement : 12.05.2017. Order Per N.V.Vasudevan, Jm This Is An Appeal By The Revenue Against The Order Dated 25.11.2011 Of C.I.T.(A)-Xii, Kolkata Relating To A.Y.2007-08. 2. Ground No.1 Raised By The Revenue Reads As Follows :- “1. That On The Facts & In The Circumstances Of The Case The Cit(A) Has Erred In Deleting The Addition U/S. 36(1)(Iii) Made On The Basis Of Auditor'S Certificate In The Form 3Cd. “

…in [2010] 37 SOT 341 (Mum) and wherein tribunal held that the margin of the international transaction can only be compared with uncontrolled transaction and not otherwise. This view was also followed in following decisions as well: (a) DCIT v. Starlite (2010) 40 SOT 401 (Mum) (b) Decision of Delhi Tribunal in the case of Avishek Auto Ltd. v. DClT, Delhi, Circle - 1 (1 ) in ITA No. 1433/Del/2009· for A.Y 2004-05 order dt. 12.11.2010 ) the Hon'ble Tribunal while affirming the aforesaid judgment of Mumbai Tribunal in the case Of UCB India (F) Ltd. v. ACIT (supra) observed at page 8.2 of such order as : "It has not…