Aditya Birla Minacs Worldwide Ltd. v. JCIT
41 Taxmann.com 386Income Tax Appellate Tribunal2014#5538 most cited
What is Aditya Birla Minacs Worldwide Ltd. v. JCIT authority for?
The determination of the most reasonable rate for corporate guarantee involves considering various benchmarks and applying them to determine the arm's length price. The Income Tax Appellate Tribunal (ITAT) has discussed the case of Everest Kanto Cylinder Ltd. in this context.
21
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2024.
Also referred to as
Aditya Birla Minacs Worldwide Ltd. v. JCIT · corporate guarantee · arm's length price · benchmarking analysis · section 92 · section 92ca(3) · associated enterprises · ITAT
Issues it is cited on
Judgments citing Aditya Birla Minacs Worldwide Ltd. v. JCIT
Showing 1–20 of 21 · Page 1 of 2