Barclays Bank PLC v. Additional Director of Income-tax, (International Taxation)

100 Taxmann.com 476Reported decision2018#18569 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2020 to 2026.

Sections most often in play

Section 37(1)Section 92CA(3)Section 10B Section 143(3)Section 144C(3)Section 144C(5)Section 44C Section 9(1)(v)(c)

Issues it is cited on

most appropriate method associated enterprises transfer pricing adjustment section 92c associated enterprise section 92 transfer prescribed india interest

Judgments citing Barclays Bank PLC v. Additional Director of Income-tax, (International Taxation)

Australia and New Zealand Banking Group Ltd., Mumbai vs. DCIT (It)-1(1)(2), Mumbai

In the result, appeal of the assessee is allowed

ITA 7487/MUM/2018[2014-15]Status: DisposedITAT Mumbai12 Feb 2026AY 2014-15

Bench: Shri Saktijit Dey, Hon'Ble & Shri Girish Agrawalassessment Year: 2014-15 Australia & New Zealand Deputy Commissioner Of Banking Group Ltd. Income-Tax – 1(1)(2), Unit A, Sixth Floor, Mumbai Cnergy Centre, Appasaheb Marathe Marg, Vs. Prabhadevi, Mumbai – 400 025 (Pan : Aaica3008P) (Appellant) (Respondent) Present For: Assessee : Shri Madhur Agrawal, Advocate Revenue : Shri Annavaram K., Sr. Dr Date Of Hearing : 14.11.2025 Date Of Pronouncement : 12.02.2026 O R D E R Per Girish Agrawal: This Appeal Filed By The Assessee Is Against The Final Assessment Order Passed Pursuant To The Directions Of The Dispute Resolution Panel-1, Mumbai, (Drp) Vide Order Dated 04.09.2018 U/S. 144C(5) Of The Income-Tax Act, 1961 (Hereinafter Referred To As The “Act”), For Assessment Year 2014-15. 2. Grounds Taken By The Assessee Are Reproduced As Under: Ground 1: Determination Of The Arm'S Length Price (Alp) Of The International Transaction Relating To Processing Fees Received On Account Of Guarantees Issued To Indian Companies Based On Counter-Guarantee From Overseas Branches

For Appellant: Shri Madhur Agrawal, AdvocateFor Respondent: Shri Annavaram K., Sr. DR

Section 133(6)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH MUMBAI BEFORE SHRI SAKTIJIT DEY, HON'BLE VICE PRESIDENT AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Australia and New Zealand Deputy Commissioner of Banking Group Ltd. Income-tax – 1(1)(2), Unit A, Sixth Floor, Mumbai Cnergy Centre, Appasaheb Marathe Marg, Vs. Prabhadevi, Mumbai – 400 025 (PAN : AAICA3008P) (Appellant) (Respondent) Present for: Assessee : Shri Madhur Agrawal, Advocate Revenue : Shri Annavaram K., Sr. DR Date of Hearing : 14.11.2025 Date of Pronouncement : 12.02.2026 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal…

Culver Max Entertainment Private Lmited ( Formerly Sony Pictures Networks India Pvt. Ltd. (Successor of Taj Television India Pvt. Ltd.), Mumbai vs. ACIT, Circle- 16 (1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 7210/MUM/2019[2011-12]Status: DisposedITAT Mumbai26 Apr 2024AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm M/S Sony Pictures Networks Asst. Commissioner Of India Private Limited Income-Tax, (Successor Of Taj Television Circle 16(1) India Private Limited) Aaykar Bhavan, Vs. Interface 7, 4Th Floor, Off Malad Room No. 467, Link Road, Malad (W), M.K. Marg, Mumbai-400 020 Mumbai-400 064 (Appellant) (Respondent) Pan No. Aabct5103D Assessee By : Shri Fenil Bhatt, Ar Revenue By : Shri B.K. Bagchi, Dr Date Of Hearing: 01.02.2024 Date Of Pronouncement : 26.04.2024

For Appellant: Shri Fenil Bhatt, ARFor Respondent: Shri B.K. Bagchi, DR

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM M/s Sony Pictures Networks Asst. Commissioner of India Private Limited Income-tax, (Successor of Taj Television Circle 16(1) India Private Limited) Aaykar Bhavan, Vs. Interface 7, 4th Floor, Off Malad Room No. 467, Link Road, Malad (W), M.K. Marg, Mumbai-400 020 Mumbai-400 064 (Appellant) (Respondent) PAN No. AABCT5103D Assessee by : Shri Fenil Bhatt, AR Revenue by : Shri B.K. Bagchi, DR Date of hearing: 01.02.2024 Date of pronouncement : 26.04.2024 O R D E R PER PRASHANT MAHARISHI, AM:…

Jp Morgan Services (I) Pvt. Ltd., Mumbai vs. DCIT 10 (2)(1), Mumbai

In the result, appeal by the assessee is allowed

ITA 3512/MUM/2019[2014-15]Status: DisposedITAT Mumbai05 May 2022AY 2014-15

Bench: Shri Vikas Awasthy & Shri M. Balaganeshआअसं. 3512/मुं/2019 ("न. व. 2014-15) J.P.Morgan Services India Private Limited, Level Nos. 9 To 11, Prism Towers, Mindspace, Link Road, Goregaon (West), Mumbai – 400 104. Pan: Aabcd-0503-B ...... अपीलाथ"/Appellant बनाम Vs. Deputy Commissioner Of Income Tax, Circle 10(2)(1), Room No.509, Aaykar Bhavan, M.K.Road, Mumbai 400 020 . ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant By : Shri Porus Kaka Sr. Advocate With Shri & Divesh Chawla ""तवाद" "वारा/Respondent By : Shri Satya Pinisetty सुनवाई क" "त"थ/ Date Of Hearing : 09/02/2022 घोषणा क" "त"थ/ Date Of Pronouncement : 05/05/2022 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Order Of Commissioner Of Income Tax (Appeals)-55, Mumbai [ In Short ‘The Cit(A)’] Dated 28/02/2019, For The Assessment Year 2014-15. 2 2. The Assessee In Appeal Has Assailed Transfer Pricing (Tp) Adjustment & Disallowance Made U/S. 14A R.W.R. 8D Of The Income Tax Act, 1961 [In Short ‘The Act’]. The Relevant Grounds Raised By The Assessee In Appeal Are As Under:-

For Appellant: Shri Porus Kaka Sr. Advocate with Shri and Divesh ChawlaFor Respondent: Shri Satya Pinisetty

Section 14ASection 92C(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “के” "ी "वकास अव"थी, "या"यक सद"य एवं "ी एम बालगणेश, लेखा सद"य के सम" . IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “ K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M. BALAGANESH, ACCOUNTANT MEMBER आअसं. 3512/मुं/2019 ("न. व. 2014-15) J.P.Morgan Services India Private Limited, Level Nos. 9 to 11, Prism Towers, Mindspace, Link Road, Goregaon (West), Mumbai – 400 104. PAN: AABCD-0503-B ...... अपीलाथ"/Appellant बनाम Vs. Deputy Commissioner of Income Tax, Circle 10(2)(1), Room No.509, Aaykar Bhavan, M.K.Road, Mumbai 400 020 . ..... ""तवाद"/Respondent अपीलाथ" "वारा/ A…

S. Vinodkumar Diamonds P.Tld, Mumbai vs. DCIT 5(3), Mumbai

In the result this ground of appeal is also partly allowed

ITA 79/MUM/2015[2009-10]Status: DisposedITAT Mumbai03 Aug 2020AY 2009-10

Bench: Shri Pawan Singh & Shri Rajesh Kumars. Vinodkumar Diamonds, Dcit – 5(3), बनाम/ Pvt Ltd., Mumbai. Vs. Off No. Bw 3010, Bharat Diamond Bourse, Bandra (E), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaics514N .. (अपीलाथ" /Appellant) (""यथ" / Respondent)

For Appellant: Shri P.J. Pardiwala, SeniorFor Respondent: Shri Uodol Raj Singh, Sr-DR

Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & SHRI RAJESH KUMAR, ACCOUNTANT MEMBER S. Vinodkumar Diamonds, DCIT – 5(3), बनाम/ Pvt Ltd., Mumbai. Vs. Off No. BW 3010, Bharat Diamond Bourse, Bandra (E), Mumbai – 400051 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICS514N .. (अपीलाथ" /Appellant) (""यथ" / Respondent) अपीलाथ" ओर से / Appellant by : Shri P.J. Pardiwala, Senior Advocate with Sh. Madhur Aggarwal Advocate ""यथ" क" ओर से/Respondent by : Shri Uodol Raj Singh, Sr-DR 30/07/2020 सुनवाई क" तार"ख / Date of Hearing घोषणा क" तार"ख /Date of Pronouncement 03/08 /20…