ACIT v. Hyundai Motors India Engineering P. Ltd.

64 Taxmann.com 442Reported decision2015#8517 most cited

What is ACIT v. Hyundai Motors India Engineering P. Ltd. authority for?

The Assessing Officer's (AO) order is liable to be set aside if the AO merely follows the Transfer Pricing Officer's (TPO) order without properly considering directions from the Dispute Resolution Panel (DRP). This principle applies even when comparables used by the TPO are identical to those in the assessee's case.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2023.

Also referred to as

ACIT v. Hyundai Motors India Engineering P. Ltd. · 2015 · 64 Taxmann.com 442 · Hyderabad Tribunal · Assessing Officer · Dispute Resolution Panel · Transfer Pricing Officer · comparables · ITES · ITES to AEs

Judgments citing ACIT v. Hyundai Motors India Engineering P. Ltd.

Normura Research Institure Financial Technologies India Private Limited, Kolkata vs. ACIT, Circle-2(2), Kol, Kolkata

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

ITA 204/KOL/2017[2012-13]Status: DisposedITAT Kolkata09 Feb 2023AY 2012-13

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri J. P. Khaitan, Sr. Counsel & ShriFor Respondent: Shri Amal Kamat, CIT, DR
Section 115JSection 143(3)Section 144CSection 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2012-13 Normura Research Institute Assistant Commissioner of Financial Technologies India Income-tax, circle-2(2), Private Limited (formerly Kolkata. known as Anshin Software Private Limited) Vs. Globsyn Crystals, Tower-1, 6th floor, Sector V, Salt Lake Electronics City, Kolkata-700 091. (PAN: AADCA8967A) (Appellant) (Respondent) Present for: Appellant by : Shri J. P. Khaitan, Sr. Counsel & Shri Protyush Jhunjhunwala, Advocate Respondent by : Shri Amal Kamat…

Proseed India Limited (Formerly Green Fire Agri Commodities Limited ), Hyderabad vs. ACIT, Circle-2(2), Hyderabad

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

ITA 206/HYD/2015[2010-11]Status: DisposedITAT Hyderabad22 Jul 2022AY 2010-11

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

For Appellant: Shri P.V.S.S.Prasad, ARFor Respondent: Shri Y.V.S.T.Sai, CIT-DR
Section 115Section 143(3)Section 144C(13)Section 92Section 92C

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 206/Hyd/2015 (िनधा"रण वष" / Assessment Year: 2010-11) M/s.Proseed India Limited, Vs. Asst. Commissioner of (Formerly Green Fire Agri Income Tax, Commodities Limited), Circle-2(2), Hyderabad Hyderabad [PAN No. AABCN7753P] अपीलाथ" / Appellant "" यथ" / Respondent िनधा""रती "ारा / Assessee by: Shri P.V.S.S.Prasad, AR राज" व "ारा / Revenue by: Shri Y.V.S.T.Sai, CIT-DR सुनवाई की तारीख/Date of hearing:…

DCIT, Cir-2(2), Kolkata vs. M/S Nomura Research Institute & Financial Technologies Pvt. Ltd., Kolkata

In the result, the appeal of the assessee in ITA No

ITA 485/KOL/2016[2011-2012]Status: DisposedITAT Kolkata26 Oct 2018AY 2011-2012

Bench: Hon’Ble Shri A.T.Varkey, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -Vs- Dcit, Circle-2(2), Kolkata (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-2(2), Kolkata -Vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Senior AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 139(5)Section 143(3)Section 144C(5)Section 92Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A.T.Varkey, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -vs- DCIT, Circle-2(2), Kolkata (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-2(2), Kolkata -vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) For the Appellant : Shri J.P. Khaitan, Senior…

Nomura Research Institute Financial Technologies India Pvt. Ltd. (Formerly Knows As Anshin Software Pvt. Ltd., Kolkata vs. DCIT, Circle - 2(2), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 284/KOL/2016[2011-2012]Status: DisposedITAT Kolkata26 Oct 2018AY 2011-2012

Bench: Hon’Ble Shri A.T.Varkey, Jm & Hon’Ble Shri M.Balaganesh, Am ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -Vs- Dcit, Circle-2(2), Kolkata (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 Dcit, Circle-2(2), Kolkata -Vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (Formerly Anshin Software Pvt. Ltd.) [Pan: Aadca 8967 A] (Appellant) (Respondent)

For Appellant: Shri J.P. Khaitan, Senior AdvocateFor Respondent: Shri G. Mallikarjuna, CIT DR
Section 139(5)Section 143(3)Section 144C(5)Section 92Section 92F

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Shri A.T.Varkey, JM & Hon’ble Shri M.Balaganesh, AM ] I.T.A No. 284/Kol/2016 Assessment Year : 2011-12 Nomura Research Institute Financial Tech.(I) Pvt. Ltd. -vs- DCIT, Circle-2(2), Kolkata (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) I.T.A No. 485/Kol/2016 Assessment Year : 2011-12 DCIT, Circle-2(2), Kolkata -vs- Nomura Research Institute Financial Tech.(I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd.) [PAN: AADCA 8967 A] (Appellant) (Respondent) For the Appellant : Shri J.P. Khaitan, Senior…

St- Ericsson India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 609/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jul 2018AY 2010-11

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri S.D. Kapila, AdvocateFor Respondent: Shri Sanjay Kumar Yadav, Senior DR
Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.609/Del./2015 (ASSESSMENT YEAR : 2010-11) ST-Ericsson India Pvt. Ltd., vs. DCIT, Circle 24 (2), S – 327, Lower Ground Floor, New Delhi. Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) ITA No.168/Del./2015 (ASSESSMENT YEAR : 2010-11) DCIT, Circle 24 (2), vs. ST-Ericsson India Pvt. Ltd., New Delhi. S – 327, Lower Ground Floor, Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri S.D. Kapila…

DCIT, New Delhi vs. M/S. St Ericsson India Pvt. Ltd., New Delhi

ITA 168/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jul 2018AY 2010-11

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri S.D. Kapila, AdvocateFor Respondent: Shri Sanjay Kumar Yadav, Senior DR
Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I-1’ : NEW DELHI) BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER and SHRI KULDIP SINGH, JUDICIAL MEMBER ITA No.609/Del./2015 (ASSESSMENT YEAR : 2010-11) ST-Ericsson India Pvt. Ltd., vs. DCIT, Circle 24 (2), S – 327, Lower Ground Floor, New Delhi. Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) ITA No.168/Del./2015 (ASSESSMENT YEAR : 2010-11) DCIT, Circle 24 (2), vs. ST-Ericsson India Pvt. Ltd., New Delhi. S – 327, Lower Ground Floor, Greater Kailash – II, New Delhi – 110 048. (PAN : AAMCS1022K) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri S.D. Kapila…

Assistant Commissioner of Income-Tax vs. Visteon Engg. Center (I) Pvt. Ltd., Pune

Accordingly, the appeal of Revenue is dismissed

ITA 540/PUN/2015[2010-11]Status: DisposedITAT Pune28 May 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan Ved & Ms. Nupoor ShahFor Respondent: Smt. Nirupama Kotru
Section 143(3)

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.316/PUN/2015 यनधाारण वषा / Assessment Year : 2010-11 Visteon Engineering Center (India) Private Limited, Office No. 502, 5th Floor, ICC-Devi Gaurav Tech Park, S. No. 191 (Part) and 192 (Part), Sub Plot No. B, Mumbai-Pune Road, Pimpri Waghere, Pune-411018 PAN : AACCT2585N .......अऩीऱाथी / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax,…

Visteon Engineering Center (India) Private Ltd., Pune vs. Assistant Commissioner of Income-Tax

Accordingly, the appeal of Revenue is dismissed

ITA 316/PUN/2015[2010-11]Status: DisposedITAT Pune28 May 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan Ved & Ms. Nupoor ShahFor Respondent: Smt. Nirupama Kotru
Section 143(3)

…आयकर अऩीऱीय अधधकरण “बी” न्यायऩीठ ऩुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH, PUNE श्री डी. करुणाकरा राव, ऱेखा सदस्य, एवं श्री ववकास अवस्थी, न्याययक सदस्य के समक्ष । BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अऩीऱ सं. / ITA No.316/PUN/2015 यनधाारण वषा / Assessment Year : 2010-11 Visteon Engineering Center (India) Private Limited, Office No. 502, 5th Floor, ICC-Devi Gaurav Tech Park, S. No. 191 (Part) and 192 (Part), Sub Plot No. B, Mumbai-Pune Road, Pimpri Waghere, Pune-411018 PAN : AACCT2585N .......अऩीऱाथी / Appellant बनाम / V/s. The Assistant Commissioner of Income Tax,…

Nomura Research Institute Financial Technologies India Pvt. Ltd., Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result the appeal of the assessee is partly allowed and the appeal by the revenue is dismissed

ITA 590/KOL/2015[2010-2011]Status: DisposedITAT Kolkata04 Oct 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am]

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(13)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM] I.T.A No. 587/Kol/2015 Assessment Year : 2010-11 D.C.I.T., Circle-2(2) -vs.- M/s.Nomura Research Institute & Kolkata Financial Technologies Pvt.Ltd.Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) I.T.A No. 590/Kol/2015 Assessment Year : 2010-11 M/s. Nomura Research Institute & -vs- D.C.I.T., Circle-2(2), Financial Technologies Pvt.Ltd. Kolkata Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri J.P.Khaitan,…

DCIT, Cir-2(2), Kolkata vs. M/S Nomura Research Institute & Financial Technologies Pvt. Ltd., Kolkata

In the result the appeal of the assessee is partly allowed and the appeal by the revenue is dismissed

ITA 587/KOL/2015[2010-2011]Status: DisposedITAT Kolkata04 Oct 2017AY 2010-2011

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am]

For Appellant: Shri J.P.Khaitan, ARFor Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144C(13)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Shri M.Balaganesh, AM] I.T.A No. 587/Kol/2015 Assessment Year : 2010-11 D.C.I.T., Circle-2(2) -vs.- M/s.Nomura Research Institute & Kolkata Financial Technologies Pvt.Ltd.Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) I.T.A No. 590/Kol/2015 Assessment Year : 2010-11 M/s. Nomura Research Institute & -vs- D.C.I.T., Circle-2(2), Financial Technologies Pvt.Ltd. Kolkata Kolkata [PAN : AADCA 8967 A] (Respondent) (Appellant) For the Department : Shri G.Mallikarjuna, CIT(DR) For the Assessee : Shri J.P.Khaitan,…

M/S Labvantage Solutions Pvt. Ltd., Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 617/KOL/2015[2010-2011]Status: DisposedITAT Kolkata19 Oct 2016AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: Shri Mawheet Dalal, Advocate & Shri Gunjan Khanna, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(1)Section 143(2)Section 144C(15)(b)Section 144C(5)Section 144C(8)Section 148Section 40Section 92C

…Labvantage Solution Pvt. Ltd. AY 2009-10 & 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A No. 1051/Kol/2015 Assessment Year: 2009-10 M/s. Labvantage Solution Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACL5340H) Circle-2(1), Kolkata. (Appellant) (Respondent) & I.T.A No. 599/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Labvantage Solution Pvt. Ltd. Circle-2(1), Kolkata. (PAN: AAACL5340H) (Appellant) (Respondent) & I.T.A No. 617/Kol/2015 Assessment Year: 2010-11 M/s. Labvantage…

DCIT, Cir-2(1), Kolkata vs. M/S Labvantage Solutions Pvt. Ltd., Kolkata

In the result, the appeal of the assessee in ITA No

ITA 599/KOL/2015[2010-2011]Status: DisposedITAT Kolkata19 Oct 2016AY 2010-2011

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: Shri Mawheet Dalal, Advocate & Shri Gunjan Khanna, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(1)Section 143(2)Section 144C(15)(b)Section 144C(5)Section 144C(8)Section 148Section 40Section 92C

…Labvantage Solution Pvt. Ltd. AY 2009-10 & 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A No. 1051/Kol/2015 Assessment Year: 2009-10 M/s. Labvantage Solution Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACL5340H) Circle-2(1), Kolkata. (Appellant) (Respondent) & I.T.A No. 599/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Labvantage Solution Pvt. Ltd. Circle-2(1), Kolkata. (PAN: AAACL5340H) (Appellant) (Respondent) & I.T.A No. 617/Kol/2015 Assessment Year: 2010-11 M/s. Labvantage…

M/S Labvantage Solutions Pvt. Ltd., Kolkata vs. DCIT, Cir-2(1), Kolkata

In the result, the appeal of the assessee in ITA No

ITA 1051/KOL/2015[2009-2010]Status: DisposedITAT Kolkata19 Oct 2016AY 2009-2010

Bench: Shri M. Balaganesh, Am & Shri S.S. Viswanethra Ravi, Jm]

For Appellant: Shri Mawheet Dalal, Advocate & Shri Gunjan Khanna, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR
Section 143(1)Section 143(2)Section 144C(15)(b)Section 144C(5)Section 144C(8)Section 148Section 40Section 92C

…Labvantage Solution Pvt. Ltd. AY 2009-10 & 2010-11 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA [Before Shri M. Balaganesh, AM & Shri S.S. Viswanethra Ravi, JM] I.T.A No. 1051/Kol/2015 Assessment Year: 2009-10 M/s. Labvantage Solution Pvt. Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACL5340H) Circle-2(1), Kolkata. (Appellant) (Respondent) & I.T.A No. 599/Kol/2015 Assessment Year: 2010-11 Deputy Commissioner of Income-tax, Vs. M/s. Labvantage Solution Pvt. Ltd. Circle-2(1), Kolkata. (PAN: AAACL5340H) (Appellant) (Respondent) & I.T.A No. 617/Kol/2015 Assessment Year: 2010-11 M/s. Labvantage…

ACIT v. Hyundai Motors India Engineering P. Ltd. (64 Taxmann.com 442) — Cited in 13 Judgments | BharatTax