Asstt. CIT v. MSS India (P.) Ltd.

32 SOT 132Income Tax Appellate Tribunal2009#4500 most cited

What is Asstt. CIT v. MSS India (P.) Ltd. authority for?

The Comparable Uncontrolled Price (CUP) method is preferred when comparable transactions with third parties are available to determine if transfer prices are at arm's length. Transactional profit methods are considered methods of last resort.

26

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2024.

Also referred to as

Asstt. CIT v. MSS India (P.) Ltd. · 32 SOT 132 · transfer pricing · arm's length price · CUP method · resale price method · cost plus method · transactional profit methods · TNMM · profit split method

Sections most often in play

Section 115JBSection 143(3)Section 144BSection 144C(3)Section 201(1A)Section 234CSection 32(1)(ii)Section 37(1)

Issues it is cited on

resale price methodcost plus methodfunctional analysissection 54esection 115jcfar analysissection 54ecminimum alternate taxsection 112section 80ib(10)prejudicial to interest of revenuesection 40(a)(ii)

Judgments citing Asstt. CIT v. MSS India (P.) Ltd.

The Commissioner of Income Tax vs. M/S Genisys Intergrating Systems

ITA/17/2012HC Karnataka09 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 2Section 260Section 260ASection 92Section 92BSection 92C

…ing adjustments for the transfer price. In support of his contention, he placed reliance on the following decisions: 1.M/s Sap Labs India Pvt.Ltd., Vs ACIT 2010-TII-44 ITAT-BANG-TP 2.Philips Software Centre Pvt.Ltd., 26 SOT 226 3. MSS India Pvt.Ltd., 32 SOT 132 4. Customer Services India Pvt.Ltd., Vs ACIT 30 SOT 486 5. Skoda Auto India Pvt.Ltd., Vs ACIT 2009-TIOL-214- ITAT-PUNE 6. Development Consultants Pvt.Ltd., Vs DCIT 23 SOT 455 7. Sony India Pvt.Ltd., 315 ITR 150 8. Cumins India Ltd., Vs DCIT ITA NO.277 & 1412/PN/07 9. TNT India Pvt.Ltd., Vs ACIT 10 Taxman.com 161 10. Abhishek Auto I…

At&S India Private Limited vs. D.C.I.T., Circle-11(1), Kolkata

In the result, appeal filed by the assessee, is allowed

ITA 77/KOL/2017[2012-13]Status: DisposedITAT Kolkata11 May 2018AY 2012-13

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.77/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) At & S India (P) Ltd. Vs. D.C.I.T, Circle-11(1), Kolkata

For Appellant: Smt. Rituparna Sinha, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 143(3)Section 144CSection 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.77/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) AT & S India (P) Ltd. Vs. D.C.I.T, Circle-11(1), Kolkata Aayakar Bhawan, P-7, 12A Industrial Area, Nanjangud – 571301, Mysore District, Karnataka, Chowringhee Square, India. Kolkata – 700 069. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AAECA 2930 J (Appellant) .. (Respondent) Appellant by :Smt. Rituparna Sinha, AR Respondent by :Shri G. Mallikarjuna, CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 05/04/2018 घोषणाक"तार"ख/Date of Pronouncement : 11/05/2…

Srini Pharmaceuticals Limited, Hyderabad vs. DCIT., Circle-3(2), Hyderabad

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

ITA 102/HYD/2015[2010-11]Status: DisposedITAT Hyderabad19 Jan 2018AY 2010-11

Bench: Smt P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2010-11 Srini Pharmaceuticals Ltd., Vs. Dy. Commissioner Of Income- Hyderabad. Tax, Circle – 3(2), Hyderabad.

For Appellant: Shri C.S. SubramanyamFor Respondent: Shri J. Siri Kumar
Section 143(3)Section 92C

…capacity utilization due to lesser demand resulted in some fixed costs remaining not recovered and the cumulative factors lead to lesser profitability and reliance was placed On the decision of Pune Bench of Tribunal in the case of MSS India Pvt. ltd. (2009) 32 SOT 132 (Pune) where it has been held that adjustment for such under utilization of capacity needs to be given. 08.1 DRP has dealt this issue in its order for Asst. year 2008-09 in paras- 5.5 to 5.7 and rejected the objection raised by the assessee which has further been followed by the Panel in Asst.year 2009-10. Facts remaining the same, the Panel decl…

Cornell Overseas P Ltd., New Delhi vs. DCIT, New Delhi

In the result Ground No 4 of the additional grounds raised by the appellant is allowed

ITA 1158/DEL/2014[2006-07]Status: DisposedITAT Delhi24 Oct 2016AY 2006-07

Bench: I.C.Sudhir & Shri Prashant Maharishicornell Overseas P Ltd, Dcit, C-1, Panchsheel Enclave, Circle-3(1), Vs. New Delhi New Delhi Pan:Aaacc0034F (Appellant) (Respondent)

For Appellant: Mrs. Vandana Bhandari, CAFor Respondent: Sh. Amit Raj, Sr. DR
Section 143

…t the Ld. Transfer pricing officer has failed to consider the difference between the TNMM method and the cost plus method. To buttress his claim, He further relied upon the decision of the assistant Commissioner of income tax versus MSS India private limited [32 SOT 132 ( Pune)] . He further submitted that the contention of the Ld. Transfer pricing officer that the loss incurred by the appellant on account of diminution in value of the inventory should have been recovered from the associated enterprises is also against the accepted business practices. He further submitted that the trend of the raw material consum…

At & S India Pvt. Ltd., Karnataka vs. DCIT, Cir-11(1), Kolkata

In the result, assessee’s appeal stands allowed

ITA 179/KOL/2016[2011-2012]Status: DisposedITAT Kolkata03 Aug 2016AY 2011-2012

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2011-12

Section 143(3)

…bunal in the matter of DCIT vs. Isagro (Asia) Agrochemicals (P.) Ltd reported in [2013] 31 taxmann.com 388 (Mumbai - Trib.), wherein the Hon'ble Tribunal interalia held that : "various benches of the Tribunal including Asstt. CIT v. MSS India (P.) Ltd. [2009J 32 SOT 132 (Pune) and Philips Software Centre (P.) Ltd. v. Asstt. CIT ITA No.179/Kol/2016 A.Y 2011-12 AT & S India Pvt. Ltd. vs. DCIT Cir-11(1), Kol Page 37 [2008] 26 SOT 226 (Bang.) have preferred the following of CUP method. It is obvious that when the price of similar goods or services as sold or provided to the non-AEs is available, such a price constit…

Liugong India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal of the assessee is partly allowed, as indicated above

ITA 1482/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Jun 2016AY 2010-11

Bench: Shri I.C. Sudhir & Shri L.P. Sahu

For Appellant: Sh. Manoj Pardasani, CAFor Respondent: Sh. Amrendra Kumar, CIT/DR
Section 143(3)Section 144C(5)

…faulted with. We, therefore, do not find any error in rejecting the TNMM method applied by the assessee and determination of ALP by applying CUP method for Benchmarking international transactions in a case like this. " In case of ACIT vs. Mss India Pvt. Ltd. (32 SOT 132) (Pune) [ITA No. 393/PN/07J, on applicability of CUP Method, the Hon'ble Pune Tribunal held as under: "As long as the assessee has entered into raw material purchase transaction with the AE at an arm 's length price, it is of no consequence whether or not the assessee makes sufficient profits on manufacturing products from such raw material. There…