Air LiquideEngg. India (P.) Ltd. (supra), Dy. CIT v. SonaOkegawa Precision Forgins Ltd.

49 SOT 520High Court2012#17988 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 348,607 Indian tax judgments — from 2019 to 2024.

Also reported as

17 Taxmann.com 98

Judgments citing Air LiquideEngg. India (P.) Ltd. (supra), Dy. CIT v. SonaOkegawa Precision Forgins Ltd.

The Dy. CIT., Circle-4, Ahmedabad vs. M/S. Invida India Pvt.Ltd. ( Now Known As Menarini India Pvt. Ltd.), Ahmedabad

Appeal of the Revenue is dismissed

ITA 1316/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad30 May 2024AY 2010-11

Bench: Ms. Suchitra Kamble & Shri Waseem Ahmedassessment Year: 2010-11

For Appellant: Shri Ankit Jain, Sr. DRFor Respondent: Shri Tushar Hemani, Sr. Advocate &

Section 142(1)Section 143(1)Section 143(2)

…rmination of the ALP. The Ld. AR relied upon the following decisions: a) DCIT vs. SI Group India Ltd. – ITA 813/Mum/2013 b) DCIT vs. Owens Corning Industries (India) P. Ltd. – 51 taxmann.com 276 (Hyd. Tri.) c) DCIT vs. Sona Okegawa Precision Forgins Ltd. – 49 SOT 520 (Del.) d) ThyssenKrupp Industries India (P) Ltd. vs. ACIT – 25 ITR (T) 243 (Mum). In alternate, the Ld. AR submitted that TNMM must be adopted as Most Appropriate Method at the Entity Level in assessee’s case. As per the search process carried out using Prowess database, Profitability of comparable company (Operating Profit/Operating Revenue) ca…

Hubergroup India Pvt. Ltd. (Formerly Known As Micro Inks Pvt. Ltd.), Vapi vs. The ACIT, Vapi Circle, Vapi

In the result, the appeal of the assessee is partly allowed

ITA 234/AHD/2016[2011-12]Status: DisposedITAT Surat15 Jun 2022AY 2011-12

Bench: Shri Pawan Singh & Dr. Arjun Lal Saini(Hearing In Virtual Court) Huber Group India Pvt. Assistant Commissioner Of Ltd. (Formerly Known As Income Tax, Vapi, Circle, Vs Micro Inks Pvt.Ltd.) Shivam Commercial Bilakhia House, Complex, National High Muktanand Marg, Way No.8 Vapi Chala, Vapi-396191 Pan : Aaach 7063 F Appellant / Assessee Respondent / Revenue

Section 144CSection 144C(5)Section 254(1)Section 92B

…various other Benches of Tribunal in following cases also held that the approval rate of royalty by RBI implies that payment and royalty and no adjustment needs to be made;  DCIT, Circle-9(1) vs. Sona Okegawa Precision Forgings Ltd. (2012) 17 taxmann.com 98/(49 SOT 520 Delhi),  Thyssen Krup Industries India Ltd Vs Add CIT (2013) 33 taxmann.com 107 (Mum-Trib)  Abhisek Auto Industries Vs DCIT (2011) 9 taxmann.com 27 Delhi. 25. The Ld. AR for the assessee submits that if all submissions are not acceptable Nocopi Technology should be considered as a valid comparable instead of Altair technology. 26. On the other h…

DCIT, Cir-11(1), Kolkata vs. M/S. Epcos India Pvt. Ltd., Kolkata

Appeal of the revenue is dismissed

ITA 1783/KOL/2017[2005-06]Status: DisposedITAT Kolkata10 Jul 2020AY 2005-06

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2005-06 Deputy Commissioner Of Income Tax, Circle-11(1), Kolkata……..........….…..........…........Appellant Vs. M/S. Epcos India Pvt. Ltd............................………………..................................……………..........Respondent Kulia Kanchrapara Road Kalyani, Nadia Pin – 741 251 [Pan : Aaace 4000 H] Appearances By: Shri Sanjay Paul, Addl. Cit D/R & Shri Supriyo Pal, Jcit, Sr. D/R, Appearing On Behalf Of The Revenue. Smt. Rituparna Sinha, Fca & S.C. Giri C.A., Appeared On Behalf Of The Assessee. Date Of Concluding The Hearing : January 15Th, 2020 Date Of Pronouncing The Order : July 10Th, 2020 Order Per J. Sudhakar Reddy, Am :-

Section 250

…v. that various Tribunals such as Air Liquide Engg. India (P.) Ltd. (supra), Dy. CIT v. that various Tribunals such as Air Liquide Engg. India (P.) Ltd. (supra), Dy. CIT v. Sona Okegawa Precision Forgins Ltd. a Precision Forgins Ltd. [2012] 17 taxmann.com 98/49 SOT 520 [2012] 17 taxmann.com 98/49 SOT 520 (Delhi), Hero Motocorp Ltd. v. Addl. CIT (IT Appeal No. 5130/Del/2010), , Hero Motocorp Ltd. v. Addl. CIT (IT Appeal No. 5130/Del/2010), , Hero Motocorp Ltd. v. Addl. CIT (IT Appeal No. 5130/Del/2010), ThyssenKrup Industries India Ltd v. Addl. CIT Industries India Ltd v. Addl. CIT [2013] 33 taxmann.com 107 (Mum.…

DCIT, Circle-10(1), Kolkata vs. M/S. Dic India Ltd, Kolkata

In the result, both the appeals of the Revenue are partly allowed

ITA 1363/KOL/2017[2011-12]Status: DisposedITAT Kolkata03 May 2019AY 2011-12

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

Section 14ASection 28Section 36(1)(vii)Section 43B

…e RBI approval of royalty rate was obtained the payment was considered to be held at arm's-length. It is also noted that various Tribunals such as Air LiquideEngg. India (P.) Ltd. (supra), Dy. CIT v. SonaOkegawa Precision Forgins Ltd. [2012] 17 taxmann.com 98/49 SOT 520 (Delhi), Hero Motocorp Ltd. v. Addl. CIT (IT Appeal No. 5130/Del/2010), ThyssenKrup Industries India Ltd v. Addl. CIT [2013] 33 taxmann.com 107 (Mum. - Trib.), Abhishek Auto Industries Ltd. v. Dy. CIT [2011] 9 taxmann.com 27 (Delhi) have taken a view that RBI approval of the Royalty rates itself implies that the payments are at Arm's Length and he…

DCIT, Circle-10(1), Kolkata vs. M/S. Dic India Ltd, Kolkata

In the result, both the appeals of the Revenue are partly allowed

ITA 1362/KOL/2017[2010-11]Status: DisposedITAT Kolkata03 May 2019AY 2010-11

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

Section 14ASection 28Section 36(1)(vii)Section 43B