(CIT v. Carlyle India Advisors (P.) Ltd.

32 Taxmann.com 23High Court2013#9239 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Also reported as

384 ITR 271

Issues it is cited on

functional analysis section 144c(3)transactional net margin method arms length price comparable companies most appropriate method section 92ca(3)associated enterprises transfer pricing adjustment associated enterprise tnmm international transaction

Judgments citing (CIT v. Carlyle India Advisors (P.) Ltd.

ROTHSCHILD (INDIA) P. LTD,MUMBAI vs. DCIT CIR 3(2), MUMBAI

In the result, the appeal of the assessee is allowed

ITA 1557/MUM/2014[2009-10]Status: DisposedITAT Mumbai06 Dec 2022AY 2009-10

…THE INCOME TAX APPELLATE TRIBUNAL “J” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Pavan Kumar Gadale (JM) I.T.A. No. 1557/Mum/2014 (A.Y. 2009-10) Vs. DCIT-3(2) Rothschild & Co. India Private Limited Aayakar Bhavan [formerly known as M.K. Road Rothschild (India) Private Mumbai-400 020. Limited/N.M. Rothschild & Sons (India) Private Ltd.] 103, Piramal Tower, Peninsula Corporate Park G.K. Marg, Off Senapati Bapat Marg, Delisle Road Mumbai-400 013. PAN : AAACN8083H (Appellant) (Respondent) Assessee by Shri Dhanesh Bafna, Shri Pratik Shah & Shri Riddhi Maru Department by Shri Samuel Pitta Date of Hearing 28.11.20…

HSBC ASSET MANAGEMENT,MUMBAI vs. DCIT 1(1), MUMBAI

In the result, appeal of the Revenue is partly allowed

ITA 7136/MUM/2012[2007-08]Status: DisposedITAT Mumbai20 Apr 2022AY 2007-08

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘K‘ BENCH MUMBAI BEFORE: SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI M.BALAGANESH, ACCOUNTANT MEMBER M/s. HSBC Asset Management Vs. Deputy Commissioner of (India) Pvt. Ltd., Income Tax-1(1),Mumbai 3rd Floor, Mercantile Bank C-10/703, Pratyakshkar Chamber, 16, Veer Nariman Bhavan, Bandra Kurla Road, Fort, Complex, Mumbai-400 051 Mumbai – 400 001 PAN/GIR No.AABCH0007N (Appellant) .. (Respondent) Assistant Commissioner of Vs. M/s. HSBC Asset Management Income Tax-1(1),Mumbai (India) Pvt. Ltd., R. No.579, Aayakar Bhavan 314, Dr. D.N.Road, Mumbai Fort, Mumbai – 400 001 PAN/GIR N…

DCIT 7(1)(1), MUMBAI vs. GOLDMAN SACHS (INDIA) SECURITIES P.TL, MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1546/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR

Section 133Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE MRS. DIVA SINGH, JUDICIAL MEMBER & SHRI RIFAUR RAHMAN, ACCOUNTANT MEMBER Goldman Sachs (India) Dy.CIT-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.CIT-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. PAN: AAFCA6819F अपीलाथ"/Appellant ""य…

GOLDMAN SACHS (INDIA) SECURITIES P.LTD,MUMBAI vs. DCIT RG 7(1)(1), MUMBAI

In the result, appeal of the Revenue is dismissed

ITA 1115/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR

Section 133Section 143(3)Section 144C(13)

KOTAK MHINDRA ASSET MANAGEMENT CO. LTD,MUMBAI vs. ASST CIT (OSD) 3(2), MUMBAI

In the result, appeal of the assessee is partly allowed as indicated above

ITA 3424/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Sept 2019AY 2011-12

Bench: Shri C.N. Prasad, Hon'Ble & Shri Rajesh Kumar, Hon'Blem/S. Kotak Mahindra Asset V. Asst. Cit Management Company. Ltd., Range – 14(2)(1) 27 Bkc, G. Block Aayakar Bhavan Bandra Kurla Complex Mumbai -400 020 Bandra (E), Mumbai - 51 Pan: Aaack5576C (Appellant) (Respondent) Assessee By : Shri Vispi T. Patel Department By : Shri D.G. Pansari

For Appellant: Shri Vispi T. PatelFor Respondent: Shri D.G. Pansari

Section 14ASection 14A(1)Section 14A(2)Section 4Section 8D

…r the Revenue fairly states that the issue arising herein stands concluded against the Revenue and in favour of the respondent assessee by the decisions of this Court in CIT Vs. Carlyle India Advisors (P) Ltd. 357 ITR 584 and CIT Vs. General Atlantic (P) Ltd. 384 ITR 271 and the order dated 17th November, 2016 passed in the case of CIT Vs. Temasek Holdings Advisors India Pvt. Ltd. (Income Tax Appeal No. 1051 of 2014). 5. In view of the above, as the issue is concluded by orders of this Court, the question as proposed does not give rise to any substantial question of law. Thus, not entertained.” 20. In the case o…

TPG CAPITAL INDIA P.LTD,MUMBAI vs. DCIT CIR 3(3), MUMBAI

In the result, appeal is dismissed

ITA 3068/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Jun 2019AY 2010-11

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Manish K. Singh

…is now fairly well settled that adjustment on account of risk factor has to be provided. In this context, he relied upon the following decisions:– i) PCIT v/s Watson Pharma Pvt. Ltd., [2008] 95 taxmann.com 281; ii) CIT v/s General Atlantic Pvt. Ltd., [2016] 384 ITR 271; iii) DBOI Global Service Pvt. Ltd. v/s ACIT, [2016] 74 taxmann.com 83; iv) Walt Disney Co. India Pvt. Ltd. v/s DCIT, [2017] 81 taxmann.com 321 (Mum.); and v) Watson Pharma Pvt. Ltd. v/s DCIT, [2015] 54 taxmann.com 88 (Mum.). 23. The learned Departmental Representative drawing our attention to the transfer pricing analysis of the assessee submit…

MOUNT KELLETT CAPITAL MANAGEMENT INDIA P.LTD,MUMBAI vs. DCIT 14(2)(2), MUMBAI

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

ITA 1552/MUM/2016[2011-12]Status: DisposedITAT Mumbai27 Jul 2018AY 2011-12

Bench: Shri G S Pannu & Shri Sandeep Gosainit(Tp)A No.1552/Mum/2016 Assessment Year : 2011-12 Mount Kellett Capital Management Dy. Cit 14(2)(2), India Private Limited., Mumbai Vs. 1302 Tower-3, Indiabulls Finance Centre, Senapati Bapat Marg, Elphinstone Road (West), Mumbai 400 013. Pan Aafcm6895B (Appellant) (Respondent)

For Appellant: Shri Yogesh Thar & Ms. Aayushi ModaniFor Respondent: Ms Amrita Ranjan

Section 143(3)Section 144C(5)Section 92C

…gement India Private Limited similar activities as are being tested in the instant case and for said proposition, he has relied upon the following decisions: • CIT vs. Carlyle India Advisors (P.) Ltd. (357 ITR 584) (Bom) • CIT v. General Atlantic (P.) Ltd. (384 ITR 271) (Bom) • AGM India Advisors (P.) Ltd. v. DCIT (79 taxmann.com 86) • TPG Capital India (P.) Ltd. v. DCIT (79 taxmann.com 101) • DCIT v. General Atlantic (P.) Ltd. (91 taxmann.com 406) • Goldman Sachs (India) Securities (P.) Ltd. v. ACIT (78 taxmann.com 142) • Temasek Holdings Advisors (I)(P) Ltd. v. DCIT (27 ITR(T)125) • Sandstone Capital Advisors…

DCIT 5(1)(1), MUMBAI vs. GENERAL ATLANTIC P.LTD, MUMBAI

In the result, assessee’s appeal is partly allowed and Revenu’s appeal is dismissed

ITA 1717/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Feb 2018AY 2011-12

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Jayant Kumar

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.1717/Mum./2016 (Assessment Year : 2011–12) Dy. Commissioner of Income Tax ……………. Appellant Circle–5(1)(1), Mumbai v/s General Atlantic Pvt. Ltd. 151–152, 15th Floor, Maker Chambers–VI ……………. Respondent 220, Nariman Point, Mumbai 400 021 PAN – AABCG7917Q ITA no.2207/Mum./2016 (Assessment Year : 2011–12) General Atlantic Pvt. Ltd. Level–19, Birla Aurora Dr. Annie Besant Road ……………. Appellant Maharshi Karve Marg Churchgate, Mumbai 400 020 PAN – AABCG7917Q v/s Dy. Commissio…

WARBURG PINCUS INDIA PRIVATE LIMITED,MUMBAI vs. DCIT, CC-3(3)(2), MUMBAI

Appeal of the assessee is partly allowed

ITA 1612/MUM/2015[2010-11]Status: DisposedITAT Mumbai12 Apr 2017AY 2010-11

Bench: Shri C.N. Prasad () & Shri Ashwani Taneja (Account Member)

Section 143(3)Section 144CSection 144C(11)Section 92C(3)Section 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNNAL MUMBAI BENCH ‘’K’’, MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI ASHWANI TANEJA (ACCOUNT MEMBER) I.T.A.No.1612/Mum/2015 ( Assessment year : 2010-11) Warburg Pincus India Pvt Ltd V/s Dy.CIT, Cir.3(3)(2), Mumbai 7th Floor, Express Towers Nariman Point, Mumbai-21 PAN : AACW5205E Appellant Respondent Appellant by Shri Porus Kaka & Shri Manish Kanth Respondent by Shri N.K. Chand CIT-DR Date of hearing 21.3.2017 Date of order 12.04.2017 O R D E R Per Ashwani Taneja, AM:- This appeal has been filed by the Assessee against the order dated 15.1.15 passed by the Ass…

BLACKSTONE ADVISORS INDIA P.LTD,MUMBAI vs. DCIT CIR 6(1), MUMBAI

ITA 1582/MUM/2014[2009-10]Status: DisposedITAT Mumbai04 Jan 2017AY 2009-10

For Appellant: S/Shri Porus Kaka & Divesh ChawlaFor Respondent: Shri N.K. Chand -CIT

Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “ केकेकेके” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, , , , शि"जीत डे एवं शि"जीत डे शि"जीत डे, "याियक शि"जीत डे "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Saktijit Dey,Judicial Member आयकर आयकर आयकर अपील आयकर अपील अपील संसंसंसं/ ITA No.1582/Mum/2014 : िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष"/Assessment Year-2009-10 वष" M/…

FIL CAPITAL ADVISORS (INDIA) P.LTD,MUMBAI vs. DCIT CIR 3(1), MUMBAI

In the result, appeal stands partly allowed

ITA 7403/MUM/2014[2010-11]Status: DisposedITAT Mumbai25 Oct 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri N.K. Pradhan

For Appellant: Shri Porus KakaFor Respondent: Shri Nishant Thakkar

Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER ITA no.7403/Mum./2014 (Assessment Year : 2010–11) FIL Capital Advisors India Pvt. Ltd. 304, 3rd Floor, Tower–A Peninsula Business Park ……………. Appellant Ganpatrao Kadam Marg Mumbai 400 013 Pan – AABCF1370N v/s Dy. Commissioner of Income Tax Circle–3(1), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020 Assessee by : Shri Porus Kaka Revenue by : Shri Nishant Thakkar Date of Hearing – 27.07.2016 Date of Order – 25.10.2016 O R D E R PER SAKTIJIT DEY, J.M. Capti…

TA ASSOCITES ADVISORY P.LTD,MUMBAI vs. DCTI CIR 3(3), MUMBAI

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

ITA 496/MUM/2015[2010-11]Status: DisposedITAT Mumbai22 Jan 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Ashwani Tanejaassessment Year: 2010-11 Ta Associates Advisory P. Ltd. Dcit Cir- 3(3) Avantha House, Crompton Aayakar Bhavan बनाम/ Greaves Building, 12Th Floor, Vs. Dr. Annie Besant Road, Worli Mumbai Mumbai -400004 (Assessee) (Revenue) P.A. No.Aadct0884H

Section 143(3)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,K,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri Saktijit Dey, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2010-11 TA Associates Advisory P. Ltd. DCIT CIR- 3(3) Avantha House, Crompton Aayakar Bhavan बनाम/ Greaves Building, 12th Floor, Vs. Dr. Annie Besant Road, Worli Mumbai Mumbai -400004 (Assessee) (Revenue) P.A. No.AADCT0884H "नधा"रती क" ओर से / Assessee by Shri Porus Kaka & Shri Divesh Chawla (AR) राज"व क" ओर से / Revenue by Shri N.K. Chand -CIT (DR) सुनवाई क" तार"ख / Date of 18/1/2016 Hearing : 22/01/201…