C.A. Computers Association Pvt. Ltd. v. DCIT

THE BOSTON CONSULTING GROUP INDIA P.LTD,MUMBAI vs. DCIT CIR 3(3)(2), MUMBAI

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

Bench: Shri Amit Shukla, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blethe Boston Consulting Group (India) V. Dcit – 3(3)(2) Private Limited Aayakar Bhavan, M.K. Road 14Th Floor, Nariman Bhavan Mumbai - 400020 227, Nariman Point Mumbai - 400021 Pan: Aabcb3524G (Appellant) (Respondent) Assessee Represented By : Shri J.D. Mistri Department Represented By : Shri Rajesh Pardeshi

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI AMIT SHUKLA, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER The Boston Consulting Group (India) v. DCIT – 3(3)(2) Private Limited Aayakar Bhavan, M.K. Road 14th Floor, Nariman Bhavan Mumbai - 400020 227, Nariman Point Mumbai - 400021 PAN: AABCB3524G (Appellant) (Respondent) Assessee Represented by : Shri J.D. Mistri Department Represented by : Shri Rajesh Pardeshi Date o Conclusion of Hearing : 11.01.2024 Date of Pronouncement : 28.02.2024 O R D E R PER S. RIFAUR RAHMAN (AM) 1. This appeal is filed by the as…

TRANSPORTER INDUSTRY INTERNATINAL GMBH,MUMBAI vs. DY CIT INTERNATIONAL TAXATION, CIRCLE-4(1)(2), MUMBAI

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

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1240/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2016-17) Transporter Industry बिधम/ Dcit, Int Tax Circle- International Gmbh. 4(1)(2) Vs. Kalisrabe 57, 74076 Air India Building, Heilbronn, Germany, Pin- Nariman Point, Mumbai- 999999. 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aafct0013Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nikil Tiwari Revenue By: Shri Soumedu Kumar Dash (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 30/03/2023 घोषणा की तारीख /Date Of Pronouncement: 31/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Ao/Dcit, Circle-4(1)(2), Mumbai R.W.S 144C(13) Of The Income Tax Act, 1961 (Hereinafter “The Act”) Dated 25.04.2021 Pursuant To The Direction Of The Ld. Dispute Resolution Panel (Drp) Dated 18.03.2021. 2. Ground No. 1 Is General In Nature, So Dismissed. 3. Ground No. 3 Is A Legal Issue Which Has Been Raised By The Assessee Challenging The Action Of The Transfer Pricing Officer (Tpo) To Have Passed The Transfer Pricing (Tp) Order, After The Due Date Prescribed In Section 92(3A) R.W.S 153 Of The Act. Therefore, The Assessee Is Challenging The Action Of The Tpo In Passing Transfer Pricing Order After Limitation Period By Citing The Decision Of The Hon’Ble Madras High Court (Db) In The Case Of M/S. Saint Gobain

…ors Section 92C of the Act cannot be sustained.” 11 A.Y. 2016-17 Transporter Industry International 12. And the Ld. AR also drew our attention to page no. 564 of PB wherein the copy of the order and the decision of this Tribunal in M/s Kodak India Pvt. Ltd. (155 TTJ 697) is found placed and the Tribunal has held as under: - “64. On the other legal issue that whether the TPO was correct to employ an alien method for arriving at the ALP. Once again, relevant section is very clear, which reads, "The arm's length price in relation to an international transaction shall be determined by any of the following methods, b…

M/S. INDIA MEDTRONICS PVT.LTD.,,BARODA vs. THE DY.CIT.,CIRCLE-1(2),, BARODA

In the result, similarly the Assessee’s appeal is partly allowed

Bench: Shri Amit Shukla & Shri Gagan Goyal

…or the Assessee relied upon the following decisions as well. 19 ITA No.480/Ahd/2011 & ITA No.3361/Ahd/2010 – India Medtronic Private limited. i) C.A. Computers Association Pvt. Ltd., v/s DCIT, [2010] 37 SOT 306; and ii) Kodak India Pvt. Ltd. v/s ACIT, [2013] 155 TTJ 697. 21. The learned Departmental Representative relied upon the observations of the Transfer Pricing Officer and DRP. 22. We have considered rival submissions and perused material on record. We have also applied our mind to the decisions relied upon. The disputed addition on account of commission on direct sales made by the AE to third customer in…

PERI (INDIA) PVT LTD.,MUMBAI vs. DY. CIT 13(1)(2), MUMBAI

In the result, grounds no

Bench: Shri Prashant Maharishi & Shri Sandeep Singh Karhail

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER AND SHRI SANDEEP SINGH KARHAIL, JUDICIAL MEMBER ITA No. 4607/Mum./2019 (Assessment Year : 2013–14) Peri (India) Pvt. Ltd. 1406, DLH Park, S.V. Road ……………. Appellant Goregaon (West), Mumbai 400 062 PAN – AAECP4115E v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–13(1)(2), Mumbai Assessee by : Shri M.P. Lohia Revenue by : Shri Tejender Pal Singh Date of Hearing – 08.02.2022 Date of Order – 14/03/2022 O R D E R PER SANDEEP SINGH KARHAIL, J.M. The present appeal filed by the assessee is listed…

SUMITOMO CHEMICAL (I) P.LTD,MUMBAI vs. DCIT 1(3)(1), MUMBAI

In the result, assessee’s appeal is partly allowed

Bench: Shri Saktijit Deyand Shri S. Rifaur Rahman

…& Johnson Ltd.,(2017) 80 taxmann.com 337 (Bom.); 23. Wartsila India Ltd. v/s ACIT, (2018) (10) TMI 1669, ITAT, Mumbai; 24. CIT v/s Kodak India Pvt. Ltd. (2016) 288 CTR 46 (Bom.); 15 Sumitomo Chemical India Pvt. Ltd. 25. Kodak India Pvt. Ltd. v/s ACIT, (2013) 155 TTJ 697 (Mum.); and 26. UT Worldwide India Pvt. Ltd. v/s DCIT, (2019) 103 taxmann.com 422. 27. The learned Departmental Representative relied upon the observations of the Transfer Pricing Officer and DRP. 28. We have considered rival submissions and perused the material on record. Prima facie, we find that the assessee has not benchmarked the transaction…

BARCLAYS BANK PLC,MUMBAI vs. ADDL DIT (IT) 3, MUMBAI

In the result, the appeal of the assessee is allowed and the appeal of the Revenue is dismissed

Bench: Shri Challa Nagendra Prasad & Shri Rajesh Kumarassessment Year: 2005-06 M/S. Barclays Bank Plc, Additional Director Of 801-808, Ceejay House, Income Tax (International Dr. Annie Besant Road, Vs. Taxation)-3, Worli, Scindia House, Mumbai – 400 018 Ballard Pier, Pan: Aaacu 1414F Mumbai - 400038 (Appellant) (Respondent) Assessment Year: 2005-06 Additional Director Of M/S. Barclays Bank Plc, Income Tax (International 21/23, Maker Chambers Taxation)-3, Vi, Ddit (It)-3(2), Vs. Nariman Point, Scindia House, Mumbai – 21 R.No.132, 1St Floor, Pan: Aaacb 4876G N.M. Road, Mumbai - 400038 (Appellant) (Respondent) Present For: Assessee By : Shri Madhur Agarwal, A.R. Shri Fenil Bhatt, A.R. Revenue By : Shri Avaneesh Tiwari, Sr. D.R. Date Of Hearing : 13.02.2020 Date Of Pronouncement : 19.03.2020 O R D E R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “I”, MUMBAI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2005-06 M/s. Barclays Bank PLC, Additional Director of 801-808, Ceejay House, Income Tax (International Dr. Annie Besant Road, Vs. Taxation)-3, Worli, Scindia House, Mumbai – 400 018 Ballard Pier, PAN: AAACU 1414F Mumbai - 400038 (Appellant) (Respondent) Assessment Year: 2005-06 Additional Director of M/s. Barclays Bank PLC, Income Tax (International 21/23, Maker Chambers Taxation)-3, VI, DDIT (IT)-3(2), Vs. Nariman Point, Scindia House, Mumb…

DCIT RG 8(2), MUMBAI vs. INDIA MEDTRONIC P. LTD, BARODA

In the result, assessee’s appeal is partly allowed

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

…T, ITA no.812/Ahd./2008, dated 25.05.2017. 22. In addition, the learned Counsel for the assessee relied upon the following decisions as well. i) C.A. Computers Association Pvt. Ltd., v/s DCIT, [2010] 37 SOT 306; and ii) Kodak India Pvt. Ltd. v/s ACIT, [2013] 155 TTJ 697. 23. The learned Departmental Representative relied upon the observations of the Transfer Pricing Officer and learned Commissioner (Appeals). 24. We have considered rival submissions and perused material on record. We have also applied our mind to the decisions relied upon. The disputed addition on account of commission on direct sales made by t…

DEEPAK SHANTILAL PAREKH,MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 1(1)(2), MUMBAI

In the result, assessee’s appeal stands allowed

Bench: Shri Shamim Yahya (Am) & Shri Amarjit Singh (Jm)

…d and the exempt income received d. Under the facts and circumstances of the case and in law the CIT(A) erred in not considering the decisions in case of Maxopp Investment Ltd & Ors v/s CIT (2011)347 ITR 272 (Del)(HC) and Kodak India Pvt.Ltd. v/s ACIT (2013) 155 TTJ 697 (Mum)(Trib). e. Without prejudice to the above, under the facts of the case, the CIT(A) erred in not giving clear directions to the AO in re-computing the disallowance under clause (iii) of the Rule 8D. Relief claimed. The Appellant prays that the AO be given suitable directions in the matter after considering the Appellant's submissions in th…

DCIT(IT) 1(2)(1), MUMBAI vs. BARCLAYS BANK PLC, MUMBAI

In the result, both the appeals of the Revenue are dismissed and that of the assessee are allowed

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am Barclays Bank Plc Additional Director Of 9Th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent Pan No. Aaacb4876G Dy. Commissioner Of Income Barclays Bank Plc Tax (It)-1(2)(1), Room No. 8Th Floor, Ceejay House, 118, 1St Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 038 Mumbai-400 018 Appellant .. Respondent Barclays Bank Plc Additional Director Of 9Th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent Dy. Commissioner Of Income Barclays Bank Plc Tax (It)-1(2)(1), Room No. 8Th Floor, Ceejay House, 118, 1St Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 038 Mumbai-400 018 Appellant .. Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM Barclays Bank PLC Additional Director of 9th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent PAN No. AAACB4876G Dy. Commissioner of Income Barclays Bank PLC Tax (IT)-1(2)(1), Room No. 8th Floor, Ceejay House, 118, 1st Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 03…

DCIT(IT) 1(2)(1), MUMBAI vs. BARCLAYS BANK PLC, MUMBAI

In the result, both the appeals of the Revenue are dismissed and that of the assessee are allowed

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am Barclays Bank Plc Additional Director Of 9Th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent Pan No. Aaacb4876G Dy. Commissioner Of Income Barclays Bank Plc Tax (It)-1(2)(1), Room No. 8Th Floor, Ceejay House, 118, 1St Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 038 Mumbai-400 018 Appellant .. Respondent Barclays Bank Plc Additional Director Of 9Th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent Dy. Commissioner Of Income Barclays Bank Plc Tax (It)-1(2)(1), Room No. 8Th Floor, Ceejay House, 118, 1St Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 038 Mumbai-400 018 Appellant .. Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM Barclays Bank PLC Additional Director of 9th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent PAN No. AAACB4876G Dy. Commissioner of Income Barclays Bank PLC Tax (IT)-1(2)(1), Room No. 8th Floor, Ceejay House, 118, 1st Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 03…

BARCLAYS BANK PLC,MUMBAI vs. ADDL DIT (IT) 3, MUMBAI

In the result, both the appeals of the Revenue are dismissed and that of the assessee are allowed

Bench: Sri Mahavir Singh, Jm & Sri Manoj Kumar Aggarwal, Am Barclays Bank Plc Additional Director Of 9Th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent Pan No. Aaacb4876G Dy. Commissioner Of Income Barclays Bank Plc Tax (It)-1(2)(1), Room No. 8Th Floor, Ceejay House, 118, 1St Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 038 Mumbai-400 018 Appellant .. Respondent Barclays Bank Plc Additional Director Of 9Th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent Dy. Commissioner Of Income Barclays Bank Plc Tax (It)-1(2)(1), Room No. 8Th Floor, Ceejay House, 118, 1St Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 038 Mumbai-400 018 Appellant .. Respondent

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI MANOJ KUMAR AGGARWAL, AM Barclays Bank PLC Additional Director of 9th Floor, Nirlon Knowledge Income-Tax, (International Park, Block 6, Western Taxation)-3, Scindia House, Vs. Express Highway, Goregaon Ballrd Estate, N.M. Road, East, Mumbai-400 063 Mumbai -400 038 Appellant .. Respondent PAN No. AAACB4876G Dy. Commissioner of Income Barclays Bank PLC Tax (IT)-1(2)(1), Room No. 8th Floor, Ceejay House, 118, 1st Floor, Scindia House, Shivsagar Estate, Dr. Annie Vs. N.M. Road, Ballard Estate, Besant Road, Worli, Mumbai-400 03…

BARCLAYS BANK PLC,MUMBAI vs. ADDL DIT (IT) 3, MUMBAI

Appeals of the assessee stand partly allowed and the appeals of the AO are dismissed

…आयकर अपीलीय अपीलीय अिधकरण अिधकरण, मुंबई मुंबई “केकेकेके” खंडपीठ खंडपीठ मेमेमेमे आयकर आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी राजे"" राजे"",लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह, "याियक "याियक सद"य सद"य सव"ी सव"ी राजे"" राजे"" लेखा लेखा सद"य सद"य एवं एवं अमरजीत अमरजीत "सह "सह "याियक "याियक सद"य सद"य Before S/Sh.Rajendra,Accountant Member and Amarjit Singh,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./178/Mum/2011,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2006-07 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" आयकर अपी…

ITO 10(2)(1), MUMBAI vs. JPA SOLUTIONS P.LTD, MUMBAI

The appeal of the Revenue is dismissed

Bench: Shri Joginder Singh, Assessment Year:2011-12 Income Tax Officer-10(2)(1), M/S Jpa Solutions Pvt. Ltd. Room No.408, 4Th Floor, 102, Man Gouse, S.V. Road, बनाम/ Aayakar Bhavan, Vile Parle (West), Vs. M.K. Marg, Mumbai-400056 Mumbai-400020 "नधा"रती / Assessee राज"व / Revenue P.A. No.Aabcj7151K

…n in Maxopp Investment Ltd. & Ors. Vs CIT (2011) 347 ITR 272 (Del.) supports my view. Further the ratio laid down in following cases can be relied upon:- • CIT v. Hero Management Service Ltd. [2014J 360 ITR 68 (Del.)(HC) • Kodak India Pvt. Ltd. v. ACIT[2013] 155 TTJ 697 (Mum.)(Trib.) • JK Investors (Bombay) Limited (Mum.) (Trib.) (www.itatonline.org) • Auchtel Products Limited v. ACIT[2012J 52 SOT 39 (Mum.) (Trib.) • Priya Exhibitors Pvt. Ltd. v. ACIT [2012] 54 SOT 356 (Del.) (Trib.) • DCIT v. REI Agro Ltd. (Kol.)(Trib.) • ACIT v. Iqbal M. Chagla (Mum.) (Trib.) I find that the disallowance was mechanically made…