Aurionpro Solutions Ltd. v. Addl. CIT

33 Taxmann.com 187Income Tax Appellate Tribunal2013#5263 most cited

What is Aurionpro Solutions Ltd. v. Addl. CIT authority for?

Lending by an assessee should not be below the cost of borrowings, and the assessee should earn income it would have earned by advancing loans to third parties.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2025.

Also referred to as

Aurionpro Solutions Ltd. v. Addl. CIT · 2013 · ITAT · Mumbai · transfer pricing · arm's length price · lending · cost of borrowings · income from loans · benchmark rate

Sections most often in play

Section 80IASection 92CSection 10TASection 10TDSection 10TGSection 115JBSection 143(3)Section 147

Issues it is cited on

section 92f(ii)section 45(2)section 43dsection 92c(1)safe harbour rulessection 80ia(8)section 92fsection 92c(3)section 92b(1)substance over formsafe harboursection 92ba

Judgments citing Aurionpro Solutions Ltd. v. Addl. CIT

Polaris Consulting & Services Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for assessment year

ITA 615/CHNY/2016[2011-12]Status: DisposedITAT Chennai18 Aug 2017AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Sanjay Aroraआयकर अपील सं./Ita No.1218/Mds/2016 "नधा"रण वष" / Assessment Year : 2010-11 & आयकर अपील सं./Ita No.615/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Shri N. Venkatraman, Sr. AdvocateFor Respondent: Shri Pathlavath Peerya, CIT
Section 10A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी संजय अरोड़ा, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI SANJAY ARORA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1218/Mds/2016 "नधा"रण वष" / Assessment Year : 2010-11 & आयकर अपील सं./ITA No.615/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12 M/s Polaris Consulting & The Principal Commissioner of Services Limited, v. Income Tax, Chennai-5, No.244, Polaris House, The Deputy Commissioner of Anna Salai, Chennai - 600 006. Income Tax, Corporate Circle 5(2), Ch…

Polaris Software Lab Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal for assessment year

ITA 1218/CHNY/2016[2010-11]Status: DisposedITAT Chennai18 Aug 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Sanjay Aroraआयकर अपील सं./Ita No.1218/Mds/2016 "नधा"रण वष" / Assessment Year : 2010-11 & आयकर अपील सं./Ita No.615/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12

For Appellant: Shri N. Venkatraman, Sr. AdvocateFor Respondent: Shri Pathlavath Peerya, CIT
Section 10A

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी संजय अरोड़ा, लेखा सद"य केसम" BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI SANJAY ARORA, ACCOUNTANT MEMBER आयकर अपील सं./ITA No.1218/Mds/2016 "नधा"रण वष" / Assessment Year : 2010-11 & आयकर अपील सं./ITA No.615/Mds/2016 "नधा"रण वष" / Assessment Year : 2011-12 M/s Polaris Consulting & The Principal Commissioner of Services Limited, v. Income Tax, Chennai-5, No.244, Polaris House, The Deputy Commissioner of Anna Salai, Chennai - 600 006. Income Tax, Corporate Circle 5(2), Ch…