Bharti Airtel Ltd. v. ACIT

161 TTJ 283Income Tax Appellate Tribunal2014#7695 most cited

What is Bharti Airtel Ltd. v. ACIT authority for?

An adjustment to Arm's Length Price (ALP) for interest on a loan is not sustainable if the Assessing Officer fails to provide specific basis for the chosen rate over LIBOR.

14

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

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Bharti Airtel Ltd. v. ACIT · 161 TTJ 283 · ITAT · transfer pricing · ALP adjustment · interest on loan · LIBOR · basis for rate

Judgments citing Bharti Airtel Ltd. v. ACIT

Hcl Technologies Ltd., New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5465/DEL/2011[2007-08]Status: DisposedITAT Delhi15 Apr 2026AY 2007-08

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…Trib.)  Mahindra & Mahindra Ltd vs DCIT: [2020] 117 taxmann.com 518 (Del Trib.)  Ranbaxy Laboratories Ltd vs ACIT: [2016] 68 taxmann.com 322 (Del Trib.)  Religare Commodi"es Ltd vs ACIT: ITA No. 2283/Del/2013 (Del Trib.)  Bhar" Airtel Ltd. vs. DCIT (LTU):161 TTJ 283 (Del. Trib.)  SSI Ltd vs DCIT: 85 TTJ 1049 (Chen. Trib.)  Spray Engineering Devices: (2012) 53 SOT 70 (Chd. Trib.)  Dr. Reddy’s Laboratories Ltd vs ACIT: ITA No. 294/Hyd/2014 (Hyd Trib.)  Mahindra & Mahindra Ltd. vs ACIT: (2013) ITA No.586/Mum/2013 (Mum. Trib) In view of the aforesaid, it is submi"ed that the issue on hand being squarely cov…

Hcl Technologies Ltd, New Delhi vs. ACIT, New Delhi

The appeal is allowed as indicated above

ITA 5624/DEL/2010[2006-07]Status: DisposedITAT Delhi15 Apr 2026AY 2006-07

Bench: Shri Vikas Awasthy & Shri Brajesh Kumar Singh

Section 10ASection 143Section 144Section 144C(13)

…Trib.)  Mahindra & Mahindra Ltd vs DCIT: [2020] 117 taxmann.com 518 (Del Trib.)  Ranbaxy Laboratories Ltd vs ACIT: [2016] 68 taxmann.com 322 (Del Trib.)  Religare Commodi"es Ltd vs ACIT: ITA No. 2283/Del/2013 (Del Trib.)  Bhar" Airtel Ltd. vs. DCIT (LTU):161 TTJ 283 (Del. Trib.)  SSI Ltd vs DCIT: 85 TTJ 1049 (Chen. Trib.)  Spray Engineering Devices: (2012) 53 SOT 70 (Chd. Trib.)  Dr. Reddy’s Laboratories Ltd vs ACIT: ITA No. 294/Hyd/2014 (Hyd Trib.)  Mahindra & Mahindra Ltd. vs ACIT: (2013) ITA No.586/Mum/2013 (Mum. Trib) In view of the aforesaid, it is submi"ed that the issue on hand being squarely cov…

International Travel House Limited, New Delhi vs. ACIT Circle-12(2), New Delhi

In the result, the appeal of the assessee is partly allowed for

ITA 8423/DEL/2019[2016-17]Status: DisposedITAT Delhi21 Sept 2022AY 2016-17

Bench: Shri Shamim Yahya & Shri Anubhav Sharma[Assessment Year: 2016-17]

Section 37(1)Section 40

…R Ltd. vs. CIT: ITA 564/2012 (Del. HC) dated 23.08.2022  CIT vs. PVP Ventures Ltd.: 211 Taxman 554 (Mad.)  Biocon Ltd vs. DCIT: [2013] 35 taxmann.com 335 (Bang Trib) (SB)- affirmed in CIT vs. Biocon Ltd.: 430 ITR 151 (Kar. HC)  Bharti Airtel Ltd. vs. DCIT: 161 TTJ 283 (Del)  SSI Ltd: V. DCIT: 85 TTJ 1049 (Chennai)  Aricent Technologies Holdings Ltd vs. ACIT:  Ranbaxy Laboratories Ltd vs ACIT: 68 taxmann.com 322 (Del Trib.) 16. The sole contention of the CIT(A) is that the ESOP expenditure, in the present case, is not allowable since the shares/ ESOP are granted by the ultimate parent company (ITC Ltd.) and…

ACIT, New Delhi vs. M/S. Baba Global Ltd., Delhi

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

ITA 6340/DEL/2016[2012-13]Status: DisposedITAT Delhi28 Jan 2020AY 2012-13

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary[Assessment Year: 2012-13]

For Appellant: Shri Ashok Kumar, CAFor Respondent: Shri Sachin Dhania, Sr. DR
Section 143(3)Section 14ASection 271(1)(c)Section 92C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER, AND SHRI N.K. CHOUDHARY, JUDICIAL MEMBER [Assessment Year: 2012-13] A.C.I.T Vs. Baba Global Ltd., Central Circle 29 4873, Chandni Chowk New Delhi Delhi PAN: AAACB 6357 N [Appellant] [Respondent] Date of Hearing : 23.01.2020 Date of Pronouncement : 28.01.2020 Assessee by : Shri Ashok Kumar, CA Revenue by : Shri Sachin Dhania, Sr. DR ORDER PER N.K. BILLAIYA, ACCOUNTANT MEMBER, This appeal by the Revenue is preferred against the order of the Commissioner of Income Tax [Appeals] – 31, New…

Madhusha Holdings P.Ltd, Mumbai vs. ITO 3(2)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 6676/MUM/2013[2010-11]Status: DisposedITAT Mumbai25 Jan 2018AY 2010-11

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 2(22)(e)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.6675 & 6676/Mum/2013 Assessment Years: 2009-10 & 2010-11 M/s Madhusha Holdings P. Income Tax Officer-3(2)(2), Ltd.(formerly known as R. No.609, 6th Floor, बनाम/ UCIL Investment Ltd.), Aayakar Bhavan, Vs. 69A Mittal Chambers, M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACV4048D "नधा"रती…

Madhusha Holdings P.Ltd, Mumbai vs. ITO 3(2)(2), Mumbai

The appeal of the assessee is partly allowed

ITA 6675/MUM/2013[2009-10]Status: DisposedITAT Mumbai25 Jan 2018AY 2009-10

Bench: Shri Joginder Singh & Shri Rajesh Kumar

Section 2(22)(e)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member ITA Nos.6675 & 6676/Mum/2013 Assessment Years: 2009-10 & 2010-11 M/s Madhusha Holdings P. Income Tax Officer-3(2)(2), Ltd.(formerly known as R. No.609, 6th Floor, बनाम/ UCIL Investment Ltd.), Aayakar Bhavan, Vs. 69A Mittal Chambers, M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACV4048D "नधा"रती…

ITO 3(2)(2), Mumbai vs. Millennium Appliances India Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 5149/MUM/2015[2011-12]Status: DisposedITAT Mumbai18 Jan 2018AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 Income Tax Officer-3(2)(2), M/S Millenium Room No.673, 6Th Floor, Appliances India Ltd. बनाम/ Aayakar Bhavan, 171-C, Mittal Court, Vs. M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaccm7838D

Section 143(3)Section 144CSection 14ASection 153A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘B’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2011-12 Income Tax Officer-3(2)(2), M/s Millenium Room No.673, 6th Floor, Appliances India Ltd. बनाम/ Aayakar Bhavan, 171-C, Mittal Court, Vs. M.K. Road, Nariman Point, Mumbai-400020 Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AACCM7838D राज"व क" ओर से / Revenue by Shri Sumar Kumar-DR "नधा"रती क" ओर से / Assessee by Sh…

ACIT, New Delhi vs. M/S Wave Industries Pvt. Ltd., New Delhi

The appeals of the Revenue are dismissed

ITA 6607/DEL/2016[2013-14]Status: DisposedITAT Delhi08 Nov 2017AY 2013-14

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 14ASection 14A(2)

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.6606 & 6607/Del/2016 Assessment Year: 2013-14 ACIT, M/s Wave Infratech Pvt Ltd. Central Circle-29, C-1, Sec-3, Noida, बनाम/ Room No.318, U.P.-201301 Vs. 3rd Floor, ARA Centre, Or Jhandewalan Extn. M/s Wave Infratech Pvt. Ltd. New Delhi Mezzaine Floor, M-4, South Extension, Part-II, New Delhi-110049 (राज"व /Revenue) ("नधा&'रती /Assessee) PAN. No.…

ACIT, New Delhi vs. M/S Wave Infratech Pvt. Ltd., Noida

The appeals of the Revenue are dismissed

ITA 6606/DEL/2016[2013-14]Status: DisposedITAT Delhi08 Nov 2017AY 2013-14

Bench: Shri N.K. Saini & Shri Joginder Singh

Section 14ASection 14A(2)

…आयकर अपील"य अ"धकरण, "द"ल", "यायपीठ, ‘जी’,"द"ल"। IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES “G”, DELHI "ी एन.के. सैनी, लेखा सद"य एवं "ी जो"ग"दर "संह, "या"यक सद"य, के सम! Before Shri N.K. Saini, Accountant Member and Shri Joginder Singh, Judicial Member, ITA Nos.6606 & 6607/Del/2016 Assessment Year: 2013-14 ACIT, M/s Wave Infratech Pvt Ltd. Central Circle-29, C-1, Sec-3, Noida, बनाम/ Room No.318, U.P.-201301 Vs. 3rd Floor, ARA Centre, Or Jhandewalan Extn. M/s Wave Infratech Pvt. Ltd. New Delhi Mezzaine Floor, M-4, South Extension, Part-II, New Delhi-110049 (राज"व /Revenue) ("नधा&'रती /Assessee) PAN. No.…

Ddb Mudra P.Ltd, Mumbai vs. DCIT Cir 6(3), Mumbai

The appeal of the assessee is partly allowed

ITA 5656/MUM/2016[2011-12]Status: DisposedITAT Mumbai02 Nov 2017AY 2011-12

Bench: Shri Joginder Singh & Shri Rajesh Kumarassessment Year: 2011-12 M/S Ddb Mudra Pvt. Ltd. Dcit, Opp. Grand Hyatt, Circle-6(3), बनाम/ Santacruz (E) Mumbai Vs. Mumbai-400055 ("नधा"रती /Assessee) (राज"व /Revenue) Pan. No.Aaacm5763H

Section 14ASection 14A(2)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘सी’ ,मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES, ‘C’ MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी राजेश कुमार, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Rajesh Kumar, Accountant Member Assessment Year: 2011-12 M/s DDB Mudra Pvt. Ltd. DCIT, Opp. Grand Hyatt, Circle-6(3), बनाम/ Santacruz (E) Mumbai Vs. Mumbai-400055 ("नधा"रती /Assessee) (राज"व /Revenue) PAN. No.AAACM5763H "नधा"रती क" ओर से / Assessee by Shri Rishabh Shah Shri Rajat Mittal-DR राज"व क" ओर से / Revenue by 02/11/2017 सुनवाई क" तार"ख / Date of Hearing : 02/11/2017 आदेश…

Zoom Entertainment Network Ltd, Mumbai vs. Asst CIT Cir 11(1), Mumbai

The appeal of the assessee is allowed

ITA 3453/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Apr 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Rajendraassessment Year-2010-11 Zoom Entertainment Acit, Network Limited, Circle-11(1), बनाम/ 1St Floor, Trade Garden Aayakar Bhavan, Vs. Kamala Mills Compound Mumbai-400020 Senapati Bapat Marg, Lower Parel, Mumbai-400013 Pan No.Aaacz2897B ("नधा"रती /Assessee) (राज"व /Revenue)

Section 143(3)Section 144CSection 14ASection 14A(2)Section 153A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ’ ए, मुंबई। IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “A”, MUMBAI "ी जोिग"दर "सह, "याियक सद"य एवं "ी राजे"", लेखा सद"य, के सम" । Before Shri Joginder Singh, Judicial Member and Shri Rajendra, Accountant Member Assessment Year-2010-11 Zoom Entertainment ACIT, Network Limited, Circle-11(1), बनाम/ 1st Floor, Trade Garden Aayakar Bhavan, Vs. Kamala Mills Compound Mumbai-400020 Senapati Bapat Marg, Lower Parel, Mumbai-400013 PAN No.AAACZ2897B ("नधा"रती /Assessee) (राज"व /Revenue) "नधा"रती क" ओर से / Assessee by Shri S. Venkatraman राज"व क" ओर से / Revenue by Shri Rajesh Kum…

Baba Global Ltd., Delhi vs. DCIT, New Delhi

Accordingly we direct the AO to restrict the addition to the exempt income. Accordingly this ground is partly allowed in favour of the assessee

ITA 1086/DEL/2015[2006-07]Status: DisposedITAT Delhi05 May 2016AY 2006-07

Bench: Shri I.C. Sudhir & Shri Prashant Maharishi

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 143(3)Section 144CSection 14ASection 153A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH “I-2” NEW DELHI) BEFORE SHRI I.C. SUDHIR AND SHRI PRASHANT MAHARISHI ITA Nos. 1086 to 1091/Del/2015 Assessment Years: 2006-07 to 2011-12 Baba Global Ltd., vs. DCIT, 4873-Chandni Chowk, Central Circle-29, Delhi. New Delhi (PAN: AAACB6357N) (Appellant) (Respondent) Assessee by: Shri Ved Jain, Adv. Department by: Shri Sanjay Kumar, Sr. DR Date of hearing : 08 .02.2016 Date of pronouncement: 05:05.2016 ORDER PER I.C. SUDHIR: JUDICIAL MEMBER These are six appeals filed by the assessee against the action of the learned DRP upholding the order passed by the AO under Sect…

M/S. Ufo Moviez India Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal is partly allowed in the terms indicated above

ITA 1123/DEL/2014[2009-10]Status: DisposedITAT Delhi08 Jan 2016AY 2009-10
Section 143(3)Section 14A

…his case, the matter can be decided one way or the other rather than sending it back to the TPO for fresh adjudication. 7. While exploring such possibilities, it will be useful to take note of the fact that in the case of Bharti Airtel Limited Vs ACIT [(2014) 161 TTJ 283], and a coordinate bench had deleted a similar ALP adjustment on account of interest amounting to Rs 10,11,786 wherein the same approach of adopting 400 basis points above the LIBOR as ALP was adopted. While deleting this ALP adjustment, speaking through one of us, the Tribunal had, inter alia, observed as follows: 62. As far as the first adjustm…

Ufo Moviez India Ltd., New Delhi vs. ACIT, New Delhi

In the result, the appeal is thus partly allowed in the terms indicated above

ITA 6321/DEL/2012[2008-09]Status: DisposedITAT Delhi08 Jan 2016AY 2008-09
Section 143(3)Section 14A

…is case, the matter can be decided one way or the other rather than sending it back to the TPO for fresh adjudication. 7. While exploring such possibilities, it will be useful to take note of the fact that in the case of Bharti Airtel Limited Vs ACIT [(2014) 161 TTJ 283], and a coordinate bench had deleted a similar ALP adjustment on account of interest amounting to Rs 10,11,786 wherein the same approach of adopting 400 basis points above the LIBOR as ALP was adopted. While deleting this ALP adjustment, speaking through one of us, the Tribunal had, inter alia, observed as follows: 62. As far as the first adjust…

Bharti Airtel Ltd. v. ACIT (161 TTJ 283) — Cited in 14 Judgments | BharatTax