Bausch & Lomb Eye Care (India) Pvt. Ltd. v. Additional CIT

381 ITR 227High Court2016#813 most cited

What is Bausch & Lomb Eye Care (India) Pvt. Ltd. v. Additional CIT authority for?

The existence of an international transaction must be established before its arm's length price can be determined. An alleged 'excessive' AMP expenditure cannot unilaterally expand the scope of an international transaction if its existence is contested.

127

judgments rely on this decision, according to BharatTax’s citation analysis of 367,518 Indian tax judgments — from 2016 to 2026.

Also referred to as

Bausch & Lomb Eye Care (India) Pvt. Ltd. v. Additional CIT · Section 92B · Section 92C · Section 92F · international transaction · AMP expenditure · arm's length price · TNMM intensity approach · bright line test

Also reported as

237 Taxmann 304

Sections most often in play

Section 143(3)Section 234BSection 37(1)Section 92BSection 92CSection 92FSection 10B(2)(c)Section 145
Read the full judgment

Issues it is cited on

bright line testamp expendituresection 92f(v)section 92fsection 92c(3)section 92b(1)functional analysissection 92c(2)tested partysection 92bsection 92dtransactional net margin method

Judgments citing Bausch & Lomb Eye Care (India) Pvt. Ltd. v. Additional CIT

Asst CIT 15(1)(2), Mumbai vs. Brother International (India) P.Ltd, Mumbai

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

ITA 4750/MUM/2017[2010-11]Status: DisposedITAT Mumbai13 Jan 2020AY 2010-11

Bench: Shri Vikas Awasthy () & Shri N.K. Pradhan () Assessment Year: 2010-11 Acit-15(1)(2), M/S Brother International Room No. 483A, 4Th Floor, Vs. (India) Pvt. Ltd., Aayakar Bhavan, M.K. Road, 703/704, Powai Plaza, Mumbai-400020. Hiranandani Business Park, Powai, Mumbai-400076. Pan No. Aadcb0263E Appellant Respondent Assessment Year: 2010-11 M/S Brother International The Assistant (India) Pvt. Ltd., Vs. Commissioner Of Income Unit No. 408, 4Th Floor, B- Tax, 15(1)(2), [Earlier The Wing, 215 Atrium, Andheri Income Tax Officer- Kurla Road, Andheri (East), 10(3)(1)], Room No. 483A, Mumbai-400059. 4Th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. Pan No. Aadcb0263E Appellant Respondent

For Appellant: Mr. Ketan Ved, Mr. Pawan SharmaFor Respondent: Mr. Ashish Heliwal, DR
Section 143(3)Section 92C(3)

…with an ascertainable price, neither substantive nor machinery provision of Chapter X were applicable to the transfer pricing adjustment exercise”. In Bausch & Lomb Eyecare (India) Pvt. Ltd. & Ors. v. Additional Commissioner of Income Tax & Ors. (2015) [2016] 381 ITR 227 (Delhi), the Hon’ble Delhi High Court again held that “where existence of an international transaction involving AMP expense with an ascertainable price is unable to be M/s Brother International (India) Pvt. Ltd. invoked to undertake a TP adjustment exercise. In Commissioner of Income Tax v. Whirpool of India Limited (2015) [2016] 381 ITR 154 (De…

Ngc Network India P. Ltd, Mumbai vs. Addl CIT 11(1), Mumbai

In the result, the appeal is partly allowed

ITA 6829/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Jan 2020AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Ngc Network (India) Pvt. The Additional Cit Range 11(1), Ltd.,Star House Urmi Estate Room No. 467, 4Th Floor, Aayakar Vs. 95 Ganpatrao Kadam Marg, Bhavan, M.K. Road, Mumbai- Lower Parel (W), 400020. Mumbai-400013. Pan No. Aabcn1401A Appellant Respondent

For Appellant: Mr. Porus Kaka, Sr. AdvocateFor Respondent: Mr. Debashis Chanda, CIT-DR &
Section 133(6)Section 143(3)Section 92B(1)Section 92CSection 92C(4)

…e above decision. In this context, reliance is NGC Network (India) Pvt. Ltd. 9 placed by him inter alia on the decision in Maruti Suzuki India Limited v. CIT [2016] 381 ITR 117 (Del.), Bausch & Lomb Eyecare (India) Pvt. Ltd. & Ors. v. Addl. CIT. (2015) [2016] 381 ITR 227 (Del.), CIT v. Whirpool of India Limited (2015) [2016] 381 ITR 154 (Del.), Honda Siel Power Products Limited v. Deputy CIT (2015) (94 CCH 0170) (Del.). Further, it is stated that the AMP expenses form part of the cost base to compute the margin earned by the appellant for benchmarking the international transactions in the distribution and adverti…

M/S. Xerox India Ltd., Gurgaon vs. ACIT, New Delhi

ITA 5528/DEL/2012[2008-09]Status: DisposedITAT Delhi16 Dec 2019AY 2008-09

Bench: Shri R.K. Panda & Shri Kuldip Singh

For Appellant: Shri Tarandeep Singh, AdvocateFor Respondent: Shri Sanjay I. Bara, CIT DR
Section 143Section 143(3)Section 144Section 144CSection 92BSection 92C

…,428 as against ‘nil’ determined by the assessee. The assessing officer shall enhance the income of the assessee by Rs.362,127,428.” 15. Hon’ble Delhi High Court in subsequent decisions viz. Bausch & Lomb Eye Care (India) Pvt. Ltd. v. Additional CIT (2016) 381 ITR 227 (Del.) and Honda Siel Power Products Ltd. v. Dy. CIT (2016) 237 Taxman 304 held that it is for the Revenue to firstly discharge the onus to prove the existence of an international transaction between the taxpayer and its AE and only thereafter ALP of international transactions involving AMP can be computed. 16. Ld. AR for the taxpayer vehemen…

M/S. Motorola Solutions India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

Appeal of the assessee is partly allowed for statistical purpose

ITA 5797/DEL/2012[2008-09]Status: DisposedITAT Delhi31 Oct 2019AY 2008-09

Bench: Shri N.K. Billaiya & Ms Suchitra Kamble, [Assessment Year: 2008-09]

Section 143(3)Section 144CSection 92Section 92C

…s guidelines and principles to determine the ALP of AMP transaction. Subsequent to this, the Hon’ble Delhi High Court expanded the jurisprudence in this regard in cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Hon’ble High Court further held AMP was a function and not a transaction. Sony Ericsson…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 1567/DEL/2014[2009-10]Status: DisposedITAT Delhi04 Oct 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 52/DEL/2013[2008-09]Status: DisposedITAT Delhi04 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

Sansung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, Special Range- 8, New Delhi

ITA 2511/DEL/2018[2011-12]Status: DisposedITAT Delhi04 Oct 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. JCIT, New Delhi

ITA 868/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Oct 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

ITA 6741/DEL/2014[2010-11]Status: DisposedITAT Delhi04 Oct 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

ACIT, New Delhi vs. M/S Samsung India Electronics Ltd., Gurgaon

ITA 3410/DEL/2012[2005-06]Status: DisposedITAT Delhi04 Oct 2019AY 2005-06

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 3248/DEL/2012[2005-06]Status: DisposedITAT Delhi04 Oct 2019AY 2005-06

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 5315/DEL/2011[2007-08]Status: DisposedITAT Delhi04 Oct 2019AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…idelines and principles to determine the ALP of AMP transaction. Subsequent to this the Hon’ble Delhi High Court expanded the jurisprudence in this regard in the cases of Maruti Suzuki [2016] 381 ITR 117, Whirlpool [2016] 381 ITR 154 and Bausch & Lomb [2016] 381 ITR 227 by holding that existence of an international transaction merely on the ground of excess AMP expenditure cannot be presumed. It has to be shown to be existing based on mutual understanding or arrangement between the assessee and its associated enterprise. The Court further held AMP was a function and not a transaction. 18. It was also pointed ou…

Pr. CIT-9, New Delhi vs. M/S Timex Group India Ltd. First Floor, Tower B

ITA/795/2019HC Delhi03 Sept 2019

Bench: HON'BLE MR. JUSTICE VIPIN SANGHI,HON'BLE MR. JUSTICE SANJEEV NARULA

…ITA 795/2019 Page 1 of 7 $~41 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 795/2019 PR. CIT-9, NEW DELHI ..... Appellant Through: Mr. Ajit Sharma, Senior Standing Counsel with Ms. Adeeba Mujahid, Advocate. versus M/S TIMEX GROUP INDIA LTD. FIRST FLOOR, TOWER B, ..... Respondent Through: Mr. Neeraj Jain, Advocate with Mr. Aniket D. Agrawal, Advocate. CORAM: HON'BLE MR. JUSTICE VIPIN SANGHI HON'BLE MR. JUSTICE SANJEEV NARULA O R D E R % 03.09.2019 CM APPL. 39462/2019 (application for condonation of delay of 42 days in re-filing the appeal) 1. By this application, the applicant seeks condonation of delay of 42 da…

Loreal India P.Ltd, Mumbai vs. DCIT, Circle 7(1)(2), Mumbai

The appeal of the assessee is allowed in terms of our aforesaid observations

ITA 7194/MUM/2017[2013-14]Status: DisposedITAT Mumbai23 Aug 2019AY 2013-14

Bench: Shri M.Balaganesh & Shri Ravish Soodm/S L‘Oreal India Pvt. Ltd. Deputy Commissioner Of A-Wing, 8Th Floor, Income Tax, Circle 7(1)(2), Marathan Futurex, Aayakar Bhavan, Vs. N.M. Joshi Marg, Lower Parel, Maharishi Karve Road, Mumbai – 400013 Mumbai - 400020

For Appellant: Shri Niraj Sheth, A.RFor Respondent: Shri Anand Mohan, CIT D.R
Section 143(3)Section 144C(13)Section 4Section 92Section 92B

…’ble High Court of Delhi in the case of (i). Maruti Suzuki India Ltd. Vs. Addl. CIT/TPO (2010) 328 ITR 210 (Del); (ii). Whirlpool of India Vs. CIT [ITA No. 228/2015 & CM No. 5751/2015]; (iii). Bausch & Lomb Eyecare (India) Pvt. Ltd. Vs. Addl. CIT & Ors (2016) 381 ITR 227 (Del); and (iv).Honda Siel Power Products Ltd. Vs. DCIT (2016) 237 Taxman 304 (Delhi), wherein it was held that in absence of an explicit arrangement between the assessee and its AEs for incurring of AMP expenses there could be no international transaction between the assessee and its AEs. It was observed by the DRP that the department had not ac…

Ecolab Food Safety & Hygiene Solutions P.Ltd, Mumbai vs. Asst CIT 9(2)(2), Mumbai

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

ITA 1715/MUM/2017[2012-13]Status: DisposedITAT Mumbai26 Jul 2019AY 2012-13

Bench: Shri M.Balaganesh, Am & Shri Ravish Sood, Jm M/S. Ecolab Food Safety & Vs. Assistant Commissioner Of Hygiene Private Limited Income Tax – 9(2)(2), 215, Atrium, A-Wing Room No.665A, Unit No.808, Andheri-Kurla Aaykar Bhavan Road, Andheri (E) Mk Road, Mumbai - 400020 Mumbai – 400 059 Pan/Gir No.Aabce7541C (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI M.BALAGANESH, AM & SHRI RAVISH SOOD, JM M/s. Ecolab Food Safety & Vs. Assistant Commissioner of Hygiene Private Limited Income Tax – 9(2)(2), 215, Atrium, A-Wing Room No.665A, Unit No.808, Andheri-Kurla Aaykar Bhavan Road, Andheri (E) MK Road, Mumbai - 400020 Mumbai – 400 059 PAN/GIR No.AABCE7541C (Appellant) .. (Respondent) Assessee by Shri Ketan Ved Revenue by Shri M C Omi Ningshen Date of Hearing 10/07/2019 Date of Pronouncement 26/07/2019 आदेश / O R D E R PER M. BALAGANESH (A.M): This appeal in ITA No.1715/Mum/2017 for A.Y.2012-13 prefe…

Shilpa Shetty, Mumbai vs. ACIT CC 13, Mumbai

The appeal stands partly allowed

ITA 5433/MUM/2017[2011-12]Status: DisposedITAT Mumbai25 Jun 2019AY 2011-12

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri M.K. Singh-Ld. DR
Section 14ASection 92ASection 92CSection 92F

…1 Shilpa Shetty Assessment Year-2011-12 आयकर अपीलीय अिधकरण “जे” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.5433/Mum/2017 (िनधा"रण वष" / Assessment Year: 2011-12) Shilpa Shetty ACIT-Central Circle-13 बनाम नाम नाम/ नाम CGO Building Annex-11th Floor 7/D, Aditya Apartments, SVP Nagar Andheri (East) Aaykar Bhavan, M.K. Road Vs. Mumbai-400 054. Mumbai-400 020. "थायीलेखासं./जीआइआरसं./PAN/GIR No. ACPPS-6622-P (अ…

Videojet Technologies (I) P. Ltd, Navi Mumbai vs. Asst CIT Cir 10(3), Mumbai

In the result, appeal of the assessee is allowed

ITA 6956/MUM/2012[2008-09]Status: DisposedITAT Mumbai28 May 2019AY 2008-09

Bench: Shri G.S.Pannu & Shri Ravish Soodm/S Videojet Technologies Vs. Acit, Circle-10(3), Mumbai (I) Pvt. Limited, Unit 101 & 102, Rupa Solitaire, Building No.A-1, Sector-1, Millennium Business Park, Mahape, Navi Mumbai-400710 Pan No.Aaacw0731 B (Appellant) .. (Respondent)

Section 143(3)Section 92C(2)

…specially when goods are purchased from associated entities and there are sales effected to unrelated parties without any further processing. In fact, a Division Bench of this Court in its decision in Bausch & Lomb Eyecare (India) (P.) Ltd. v. Addl. CIT[2016] 381 ITR 227/237 Taxman 24/65 taxmann.com 141 (Delhi), while considering the decision of this Court in Sony Ericsson Mobile Communications India (P.) Ltd. v. CIT[2015] 374 ITR 118/231 Taxman 113/55 taxmann.com 240 (Delhi), noted that: "The RP Method loses its accuracy and reliability where the reseller adds substantially to the value of the product or the goo…

India Medtronic Private Limited, Mumbai vs. ACIT, 10(1)(1), Mumbai

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

ITA 601/MUM/2018[2013-14]Status: DisposedITAT Mumbai08 May 2019AY 2013-14

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2013-14 India Medtronic Pvt. Ltd. Assistant Commissioner Of 1241, Solitaire Corporate Income Tax-10(1)(1), Room Vs. Park, Bldg. No .12, 4Th Floor, No. 209, Aayakar Bhavan, Andheri- Ghatkopar Link Mumbai-400020. Road, Andheri (East), Mumbai-400093. Pan No. Aaaci4227Q Appellant Respondent Assessee By : Mr. Rajan R. Vora, Ar Revenue By : Mr. Rajneesh Yadav, Dr Date Of Hearing : 01/05/2019 Date Of Pronouncement: 08/05/2019

For Appellant: Mr. Rajan R. Vora, ARFor Respondent: Mr. Rajneesh Yadav, DR
Section 143(3)Section 92B

…tional transaction: i. Maruti Suzuki India Ltd. v. CIT (381 ITR 117) (Delhi HC), ii. Whirpool of India Ltd. (381 ITR 154) (Delhi HC), iii. Honda Siel Power Products Ltd. v. DCIT (237 Taxman 304) (Delhi HC), iv. Bausch & Lomb Eyecare (India) Pvt. Ltd. v. ACIT (381 ITR 227) (Delhi HC). 2.3 On the other hand, the Ld. DR submits that as the Department has filed appeal on the above issue before the Supreme Court and the matter is pending, the present issue be restored to the file of the AO. 2.4 We have heard the rival submissions and perused the relevant materials on record. It would be pertinent to refer here to the…

DCIT, New Delhi vs. M/S. Casio India (P) Ltd., New Delhi

ITA 2276/DEL/2015[2010-11]Status: DisposedITAT Delhi22 Apr 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Nageshwar Rao & SandeepFor Respondent: Shri H. K. Choudhary CIT DR &
Section 144CSection 92B

…urt in series of judgment, viz., Sony Ericson Mobile Communication India Ltd. reported in (2015) 374 ITR 118, Maruti Suzuki India Ltd. vs. CIT, (2015) 381 ITR 117, CIT vs. Whirlpool India Ltd., 280 ITR 154 and Bausch & Lomb Eyecare (India) Pvt. Ltd. vs. ACIT, 381 ITR 227. Thus, here in this case, there is no independent international transaction which needs to be separately benchmarked and the issue involved is squarely covered by the decision of Hon'ble High Court wherein the decision of Special Bench of ITAT wherein the case of LG Electronics has been reversed. 17. On the other hand, ld. CIT DR strongly relied…

Casio India Co. Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 1764/DEL/2015[2010-11]Status: DisposedITAT Delhi22 Apr 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: Shri Nageshwar Rao & SandeepFor Respondent: Shri H. K. Choudhary CIT DR &
Section 144CSection 92B

…urt in series of judgment, viz., Sony Ericson Mobile Communication India Ltd. reported in (2015) 374 ITR 118, Maruti Suzuki India Ltd. vs. CIT, (2015) 381 ITR 117, CIT vs. Whirlpool India Ltd., 280 ITR 154 and Bausch & Lomb Eyecare (India) Pvt. Ltd. vs. ACIT, 381 ITR 227. Thus, here in this case, there is no independent international transaction which needs to be separately benchmarked and the issue involved is squarely covered by the decision of Hon'ble High Court wherein the decision of Special Bench of ITAT wherein the case of LG Electronics has been reversed. 17. On the other hand, ld. CIT DR strongly relied…