Avenue Asia Advisors Pvt. Ltd. v. Dy CIT

398 ITR 320High Court2017#20736 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2020.

Judgments citing Avenue Asia Advisors Pvt. Ltd. v. Dy CIT

Midland Credit Management India Pvt. Ltd., New Delhi vs. Addl. CIT, Special Range- 6, New Delhi

In the result the appeal of the assessee is allowed in part on the grounds argued before us whereas the appeal of the revenue stands

ITA 3892/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2010-11]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Surendra Pal, CIT - DR
Section 10ASection 115JSection 92C

…re the efficacy of the exercise. There is sufficient flexibility available within the statutory framework to ensure a fair ALP".” 17. The above dictum was followed and reiterated in Avenue Asia Advisors 15 ITA 532/2019 Page 16 of 21 Pvt. Ltd. v. Dy CIT (2017) 398 ITR 320 (Del) where this Court, inter alia, observed that “though in the TNMM method there is sufficient tolerance, mere broad functionality is by itself insufficient.” 18. On the aspect of exclusion of comparables that have a high economic upscale viz., Infosys, TCS and Wipro, particular reference may be made to the decision of this Court in PCIT v. BC…

Addl.CIT, New Delhi vs. M/S Midland Credit Management India Pvt. Ltd., New Delhi

In the result the appeal of the assessee is allowed in part on the grounds argued before us whereas the appeal of the revenue stands

ITA 3765/DEL/2017[2010-11]Status: DisposedITAT Delhi14 Sept 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2010-11]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Shri Surendra Pal, CIT - DR
Section 10ASection 115JSection 92C

…re the efficacy of the exercise. There is sufficient flexibility available within the statutory framework to ensure a fair ALP".” 17. The above dictum was followed and reiterated in Avenue Asia Advisors 15 ITA 532/2019 Page 16 of 21 Pvt. Ltd. v. Dy CIT (2017) 398 ITR 320 (Del) where this Court, inter alia, observed that “though in the TNMM method there is sufficient tolerance, mere broad functionality is by itself insufficient.” 18. On the aspect of exclusion of comparables that have a high economic upscale viz., Infosys, TCS and Wipro, particular reference may be made to the decision of this Court in PCIT v. BC…

Evalueserve.Com P.Ltd, New Delhi vs. ACIT, Circle-8(2), New Delhi

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

ITA 5148/DEL/2017[2011-12]Status: DisposedITAT Delhi28 Jan 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Shri Dinesh Antil. Sr. DR

…ed. This is essential to ensure the efficacy of the exercise. There is sufficient flexibility available within the statutory framework to ensure a fair ALP"." 17. The above dictum was followed and reiterated in Avenue Asia Advisors Pvt. Ltd. v. Dy CIT (2017) 398 ITR 320 (Del) where this Court, inter alia, observed that "though in the TNMM method there is sufficient tolerance, mere broad functionality is by itself insufficient." 18. On the aspect of exclusion of comparables that have a high economic upscale viz., Infosys, TCS and Wipro, particular reference may be made to the decision of this Court in PCIT v. BC…

Evalueserve.Com Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal of the assessee is partly allowed

ITA 1814/DEL/2017[2012-13]Status: DisposedITAT Delhi01 Nov 2019AY 2012-13

Bench: Shri Amit Shukla & Shri O.P. Kantita No. 1814/Del/2017, A.Y. 2012-13

For Appellant: Ms. Ananya Kapoor, AdvFor Respondent: Sh. H.K. Choudhary, CIT- DR
Section 143(3)Section 144

…ed. This is essential to ensure the efficacy of the exercise. There is sufficient flexibility available within the statutory framework to ensure a fair ALP"." 17. The above dictum was followed and reiterated in Avenue Asia Advisors Pvt. Ltd. v. Dy CIT (2017) 398 ITR 320 (Del) where this Court, inter alia, observed that "though in the TNMM method there is sufficient tolerance, mere broad functionality is by itself insufficient." 18. On the aspect of exclusion of comparables that have a high economic upscale viz., Infosys, TCS and Wipro, particular reference may be made to the decision of this Court in PCIT v. BC…

Avenue Asia Advisors Pvt. Ltd. v. Dy CIT (398 ITR 320) — Cited in 4 Judgments | BharatTax