CIT v. Cotton Naturals (I) (P.) Ltd.

55 Taxmann.com 523High Court2015#291 most cited

What is CIT v. Cotton Naturals (I) (P.) Ltd. authority for?

The interest rate for benchmarking foreign currency loans advanced to Associated Enterprises should be the market-determined rate applicable to the currency of the loan, such as LIBOR for US Dollar loans, rather than a domestic lending rate like the Indian PLR.

273

judgments rely on this decision, according to BharatTax’s citation analysis of 369,743 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Cotton Naturals (I) (P.) Ltd. · 55 Taxmann.com 523 · 231 Taxmann 401 · section 92B · section 92CA(3) · arm's length interest · foreign currency loan · outstanding receivables · LIBOR · PLR · benchmarking interest · associated enterprise

Also reported as

231 Taxmann 401

Sections most often in play

Section 143(3)Section 92BSection 144C(13)Section 144BSection 144C(5)Section 234BSection 92CA(3)Section 234C
Read the full judgment

Issues it is cited on

interest on outstanding receivablessection 92b(1)safe harbour rulessafe harboursection 92bsection 72asection 92(1)preliminary expensescup methodcorporate guaranteeworking capital adjustmenttransfer pricing order

Judgments citing CIT v. Cotton Naturals (I) (P.) Ltd.

The Indian Hotels Company Ltd, Mumbai vs. DCIT (Osdz0 Cir 2(2), Mumbai

In the result the appeal of the assessee is partly allowed

ITA 9087/MUM/2010[2006-07]Status: DisposedITAT Mumbai06 Sept 2019AY 2006-07

Bench: Shri G.S. Pannu & Shri Pawan Singhthe Indian Hotels Company Ltd, Vs Dy.Cit (Osd), Circle 2(2), Mandlik House, Mandlik Road, Mumbai Colaba, Mumbai-400 001 Pan : Aaact3957G Appellant Respondednt Appellant By Shri Kanchun Kaushal & Aliasgar Rampurawala Ar’S Respondent By Shri Anand Mohan Cit-Dr Date Of Hearing 17-06-2019 Date Of Pronouncement 06-09-2019

Section 143(3)Section 253Section 254(1)

…sel further relied on the decisions of the Hon’ble Bombay High Court rendered in Tata Autocomp Systems Ltd. 276 CTR 481 (Bom) and M/s Aurinpro Solutions Ltd. ITA No. 1869 of 2014 (Mum) and Hon’ble Delhi High Court rendered in M/s Cotton Naturals (1) Pvt. Ltd. 276 CTR 445 (Del). 22. We notice that this issue has been dealt by the coordinate Bench in assessee’s own case for the A.Y. 2003-04 holding as under:- “27 We have considered the rival submissions and also perused the relevant material on record. As regards the issue relating to arm’s length rate of interest charged by the assessee company to its AE on the ou…

M/S. Aricent Technologies (Holdings) Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 2671/DEL/2014[2009-10]Status: DisposedITAT Delhi26 Jul 2019AY 2009-10

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kambleassessment Year: 2008-09

Section 143Section 92C

…directions subsequently mentioning that LIBOR rate has to be applied for charging interest on export credit. 17. The counsel drew our attention to the decision of the Hon’ble Delhi High Court in the case of Cotton Naturals India Private Limited reported in 276 CTR 445. The counsel further pointed out that in subsequent assessment year 2012-13 the DRP has followed the judgment of the Hon’ble Delhi High Court in Cotton Naturals and revenue is not in appeal. It is the say of the 12 counsel that in view of the direct decision of Hon’ble High Court of Delhi (supra) the LIBOR rate + 1.5% should be accepted and no…

M/S. Aricent Technologies (Holdings) Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 90/DEL/2013[2008-09]Status: DisposedITAT Delhi26 Jul 2019AY 2008-09

Bench: Sh. N. K. Billaiya & Ms. Suchitra Kambleassessment Year: 2008-09

Section 143Section 92C

…directions subsequently mentioning that LIBOR rate has to be applied for charging interest on export credit. 17. The counsel drew our attention to the decision of the Hon’ble Delhi High Court in the case of Cotton Naturals India Private Limited reported in 276 CTR 445. The counsel further pointed out that in subsequent assessment year 2012-13 the DRP has followed the judgment of the Hon’ble Delhi High Court in Cotton Naturals and revenue is not in appeal. It is the say of the 12 counsel that in view of the direct decision of Hon’ble High Court of Delhi (supra) the LIBOR rate + 1.5% should be accepted and no…

M/S. Barco Electronic Systems (P) Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed

ITA 1530/DEL/2016[2010-11]Status: DisposedITAT Delhi28 Jun 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2010-11 M/S. Barco Electronic Vs. Deputy Commissioner Of Systems (P.) Ltd., Income Tax, E-20, 1St & 2Nd Floor, Hauz Circle-4(1), New Delhi Khas, New Delhi Pan : Aaacb5865F (Appellant) (Respondent) Appellant By S/Shri Gautam Jain & Piyush Kamal; & Ms. Monika, Ca Respondent By Shri Sandeep Kr. Mishra, Sr.Dr

Section 143(2)

…earned Commissioner of Income Tax (Appeals) has also erred both in law and on facts in not applying the LIBOR rate for computation of interest in view of the judgment of jurisdictional High Court in the case of CIT vs. Cotton Naturals (I) (P) Ltd. reported in 276 CTR 445. It is therefore prayed that, adjustment and addition so upheld by the learned Commissioner of Income Tax (Appeals) be deleted and appeal of the appellant company be allowed. 2. Briefly stated facts of the case are that the assessee is A 100% subsidiary of “Barco NV Belgium” and was engaged in the business of manufacturing of projectors and part…

Technocraft Industries (India) Ltd, Mumbai vs. Asst CIT 11(3)(1), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 1378/MUM/2017[2011-12]Status: DisposedITAT Mumbai19 Jun 2019AY 2011-12

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Vijay MehtaFor Respondent: Shri Manish Kumar Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.1378/Mum./2017 (Assessment Year : 2011–12) Technocraft Industries India Ltd. A–25, MIDC, Marol Industrial Area ……………. Appellant Road no.3, Andheri (East) Mumbai 400 093 PAN – AAACT2724P v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–11(3)(1), Mumbai IT(TP)A no.1487/Mum./2017 (Assessment Year : 2011–12) Asstt. Commissioner of Income Tax ……………. Appellant Circle–11(3)(1), Mumbai v/s Technocraft Industries India Ltd. A–25, MIDC, Marol Industria…

Suashish Diamonds Ltd, Mumbai vs. Addl CIT RG 5(3), Mumbai

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

ITA 7508/MUM/2014[2010-11]Status: DisposedITAT Mumbai31 May 2019AY 2010-11

Bench: Shri C. N. Prasad & Shri G. Manjunatha

Section 115JSection 14A

…cts making further adjustment of 500 BPS is incorrect and also opposite to the principle of rule of consistency. In this regard, the assessee has relied upon the decision of Hon’ble Delhi High Court in the case of CIT vs Cotton Naturals (I) (P.) Ltd. [2015] 276 CTR 445 (Del.) and also the decision of Hon’ble Bombay High Court in the case of CIT vs Tech Mahindra Ltd. (2015) 229 taxman 298 (Bom.). The assessee has also relied upon the decision of Hon’ble Supreme Court in the case of Bharat Sanchar Nigam Ltd. vs UOI (2006) 282 ITR 273 (SC). 12. The Ld. DR on the other hand, submitted that although the assessee…

The ACIT, Circle-8, Ahmedabad vs. The Torrent Pharmaceuticals, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 938/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad15 May 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R
Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

The Torrent Pharmaceuticals, Ahmedabad vs. The Additional CIT, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 907/AHD/2012[2007-08]Status: DisposedITAT Ahmedabad15 May 2019AY 2007-08

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R
Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

The ACIT, (OSD)Circle-8, Ahmedabad vs. The Torrent Pharmaceuticals Ltd., Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1725/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad15 May 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R
Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

The Torrent Pharmaceuticals Ltd., Ahmedabad vs. The ACIT., Circle-8, Ahmedabad

In the result, the appeal of the Revenue is dismissed

ITA 1634/AHD/2012[2008-09]Status: DisposedITAT Ahmedabad15 May 2019AY 2008-09

Bench: Shri Waseem Ahmed & Ms. Madhumita Roysl. Ita No(S) Asset. Appeal(S) By No(S) Year(S) Appellant Vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/S. Torrent Add. Cit, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. Pan No. Aaact 5456 A 2. 938/Ahd/2012 2007-08 The Acit, M/S. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/S. Torrent The Acit, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ahd/2012 2008-09 The Acit M/S. Torrent Ahmedabad. Pharmaceuticals Ltd., Ahmedabad.

For Appellant: Shri S. N. Soparkar & Parin Shah, A.RFor Respondent: Shri Ramesh Chandra Panday, CIT-D.R
Section 35Section 80Section 92C

…आयकर अपील"य अ"धकरण, अहमदाबाद "यायपीठ IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER And Ms. MADHUMITA ROY, JUDICIAL MEMBER Sl. ITA No(s) Asset. Appeal(s) by No(s) Year(s) Appellant vs. Respondent Appellant Respondent 1. 907/Ahd/2012 2007-08 M/s. Torrent Add. CIT, Pharmaceuticals Ltd., Range – 8, Torrent House, Off. Ahmedabad. Ashram Road, Ahmedabad. PAN No. AAACT 5456 A 2. 938/Ahd/2012 2007-08 The ACIT, M/s. Torrent Ahmedabad. Pharmaceuticals Ltd. Ahmedabad. 3. 1634/Ahd/2012 2008-09 M/s. Torrent The ACIT, Pharmaceuticals Ltd. Ahmedabad Ahmedabad. 4. 1725/Ah…

Jindal Steel & Power Ltd., New Delhi vs. ACIT, Hisar

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

ITA 893/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Apr 2019AY 2009-10

Bench: Sh. Bhavnesh Saini & Sh. N. S. Sainiita No. 893/Del/2014 : Asstt. Year : 2009-10 Jindal Steel & Power Ltd., Vs Asstt. Commissioner Of Jindal Centre, 12, Bhikaji Cama Income Tax, Hisar Circle, Place, New Delhi-110066 Hisar (Appellant) (Respondent) Pan No. Aaacj7079D Assessee By : Sh. Salil Kapoor, Adv., Sh. Sumit Lal Chandani, Adv., Ms. Ananya Kapoor, Adv. & Ms. Pallavi Saigal, Adv. Revenue By : Sh. Sanjay I. Bara, Cit Dr Date Of Hearing :05.03.2019 Date Of Pronouncement : 29.04.2019 Order Per N. S. Saini: This Is An Appeal Filed By The Assessee Against The Order Of Assessing Officer U/S 143(3)/144C(13) Of The Income Tax Act, 1961 Dated 29.10.2018 For Assessment Years 2013-14

For Appellant: Sh. Salil Kapoor, AdvFor Respondent: Sh. Sanjay I. Bara, CIT DR
Section 143(3)Section 144CSection 80Section 80I

…nsaction of lending loan in foreign currency to a foreign entity is also an international transaction, as per the RBI guidelines, only the LIBOR rates can be applied. 173. Hon’ble Delhi High Court in the case of CIT vs. Cotton Naturals I. P. Ltd. Reported in 276 CTR 445 (Del) has held that PLR rate is not applicable and LIBOR rate is to be applied when the loan is in foreign currency. 174. The Authorized Representative of the assessee also relied on the decision of Chennai Bench of the Tribunal in the case of Siva Industries and Holdings Ltd. vs. ACIT [ITA No. 2148/Mds/2148], wherein, the Tribunal held that, on…

Apollo International Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 9/DEL/2015[2010-11]Status: DisposedITAT Delhi12 Apr 2019AY 2010-11

Bench: Shri H.S. Sidhu & Shri O.P. Kantassessment Year: 2010-11 M/S. Apollo International Vs. Deputy Commissioner Of Ltd., Income Tax, Office No. 303, 3Rd Floor, Dlf Circle-3(1), C.R. Building, Courtyard, Saket, New Delhi New Delhi Pan :Aaaca6447N (Appellant) (Respondent) Appellant By Shri Manu K. Giri, Adv. Respondent By Shri Sanjay I. Bara, Cit(Dr)

Section 143(2)Section 14ASection 92CSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: “I-1”, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AND SHRI O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2010-11 M/s. Apollo International Vs. Deputy Commissioner of Ltd., Income Tax, Office No. 303, 3rd Floor, DLF Circle-3(1), C.R. Building, Courtyard, Saket, New Delhi New Delhi PAN :AAACA6447N (Appellant) (Respondent) Appellant by Shri Manu K. Giri, Adv. Respondent by Shri Sanjay I. Bara, CIT(DR) Date of hearing 09.04.2019 Date of pronouncement 12.04.2019 ORDER PER O.P. KANT, A.M.: This appeal by the assessee is directed against the final assessment orde…

Sun Pharmaceuticals Industries Ltd., Vadodara vs. The Asstt. Commissioner of Income Tax, Central Circel-1, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 929/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…l contentions and have carefully perused the orders of the authorities below. At the very outset, we have to state that the revenue has no power to re-characterize the transaction. The Hon'ble High Court of Delhi in the case of Cotton Naturals India Pvt. Ltd. 276 CTR 445 at para 17 of its order has held that Chapter X and Transfer Pricing rules do not permit the Revenue authorities to step into the shoes of the assessee and decide whether or not a transaction should not be entered. It is for the assessee to take commercial decisions and decide how to conduct and carry on its business. Actual business transactions…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Limited, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 922/AHD/2017[2010-11]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…l contentions and have carefully perused the orders of the authorities below. At the very outset, we have to state that the revenue has no power to re-characterize the transaction. The Hon'ble High Court of Delhi in the case of Cotton Naturals India Pvt. Ltd. 276 CTR 445 at para 17 of its order has held that Chapter X and Transfer Pricing rules do not permit the Revenue authorities to step into the shoes of the assessee and decide whether or not a transaction should not be entered. It is for the assessee to take commercial decisions and decide how to conduct and carry on its business. Actual business transactions…

Sun Pharmaceuticals Industries Ltd., Vadodara vs. The Deputy Commissioner of Income Tax, Central Circle-2(1)(1), Vadodara

In the result the appeal of the Revenue is dismissed

ITA 1237/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…l contentions and have carefully perused the orders of the authorities below. At the very outset, we have to state that the revenue has no power to re-characterize the transaction. The Hon'ble High Court of Delhi in the case of Cotton Naturals India Pvt. Ltd. 276 CTR 445 at para 17 of its order has held that Chapter X and Transfer Pricing rules do not permit the Revenue authorities to step into the shoes of the assessee and decide whether or not a transaction should not be entered. It is for the assessee to take commercial decisions and decide how to conduct and carry on its business. Actual business transactions…

The Dy. Commissioner of Income Tax, Circle-2(1)(1), Baroda vs. M/S. Sun Pharmaceuticals Industries Limited, Vadodara

In the result the appeal of the Revenue is dismissed

ITA 1234/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad29 Mar 2019AY 2012-13

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy

For Appellant: Shri S.N.Soparkar, Shri Vartik Chokshi and Shri Parin Shah, ArsFor Respondent: Shri N.R. Soni, CIT-DR
Section 92B

…l contentions and have carefully perused the orders of the authorities below. At the very outset, we have to state that the revenue has no power to re-characterize the transaction. The Hon'ble High Court of Delhi in the case of Cotton Naturals India Pvt. Ltd. 276 CTR 445 at para 17 of its order has held that Chapter X and Transfer Pricing rules do not permit the Revenue authorities to step into the shoes of the assessee and decide whether or not a transaction should not be entered. It is for the assessee to take commercial decisions and decide how to conduct and carry on its business. Actual business transactions…

Parveen Industries (P) Ltd., New Delhi vs. Addl. CIT, Special Range- 7, New Delhi

In the result, ground of appeal raised by assessee is partly allowed

ITA 6504/DEL/2017[2013-14]Status: DisposedITAT Delhi29 Mar 2019AY 2013-14

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2013-14 With S.A. No. 972/Del/2018 [Arising Out Of Ita No.6504/Del/2017] Assessment Year: 2013-14 M/S. Parveen Industries (P.) Vs. Addl. Cit, Ltd., Special Range-7, New Delhi Plot No. 32, Phase-Ii, Badli Industrial Area, New Delhi Pan :Aaacp4029K (Appellant) (Respondent) Appellant By S/Shri Gautam Jain, Lalit Mohan & Piyush Kamal, Advocates Respondent By Sh. H.K. Choudhary, Cit(Dr)

Section 143(3)Section 92BSection 92CSection 92F

…LIBOR rate should be considered instead of the cost for funds utilized by the lender. In this regard, the appellant would like to place reliance on the judgment of the Hon’ble Jurisdictional High Court in the case of Cotton Naturals (I) Pvt. Ltd. reported in 276 CTR 445 (Del) wherein Court held that, it is the currency in which the loan is to be repaid which determine the rate of interest and hence the rate calculated by the learned TPO should not be considered for determining the interest rate. Under such circumstances, basis adopted by TPO on account of transfer pricing adjustment towards interest not realized…

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Electrosteel Castings Limited., Kolkata

ITA 192/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2019AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…TAT(Delhi) in case of Kohinoor Foods Ltd. Vs. ACIT[67 SOT 108] I.T.A Nos.191 & 192/Kol/2018 & I.T.A Nos.138 & 139/Kol/2018 M/s. Electrosteel Castings Ltd. Assessment Year: 2012-13 & 2013-14  Delhi High Court in case of CIT Vs. Cotton Naturals (I) Pvt. Ltd. [276 CTR 475]  ITAT (Ahmedabad) in case of Micro Links Ltd.[157 TTJ 289]  ITAT(Delhi) in case of Knorr Bremse India Pvt. Ltd. [56 SOT 349] 4.3.1 Without prejudice to the above, if at all we consider the loan transaction to be an 'international transaction', even then the ALP of 14.41% arrived at by the AO is arbitrary and hence cannot be adopted. The AO in…

DCIT, Central Circle - 4(4), Kolkata vs. M/S. Electrosteel Castings Limited., Kolkata

ITA 191/KOL/2018[2012-13]Status: DisposedITAT Kolkata28 Feb 2019AY 2012-13

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…TAT(Delhi) in case of Kohinoor Foods Ltd. Vs. ACIT[67 SOT 108] I.T.A Nos.191 & 192/Kol/2018 & I.T.A Nos.138 & 139/Kol/2018 M/s. Electrosteel Castings Ltd. Assessment Year: 2012-13 & 2013-14  Delhi High Court in case of CIT Vs. Cotton Naturals (I) Pvt. Ltd. [276 CTR 475]  ITAT (Ahmedabad) in case of Micro Links Ltd.[157 TTJ 289]  ITAT(Delhi) in case of Knorr Bremse India Pvt. Ltd. [56 SOT 349] 4.3.1 Without prejudice to the above, if at all we consider the loan transaction to be an 'international transaction', even then the ALP of 14.41% arrived at by the AO is arbitrary and hence cannot be adopted. The AO in…

M/S. Electrosteel Casting Limited., Kolkata vs. DCIT, Cental Circle - 4(4), Kolkata

ITA 139/KOL/2018[2013-14]Status: DisposedITAT Kolkata28 Feb 2019AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A. L. Saini, Am आयकरअपीलसं./I.T.A Nos.138 & 139/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) M/S. Electrosteel Castings Ltd. Vs. Dcit, Central Circle-4(4), Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Assessee) .. (Revenue) & आयकरअपीलसं./I.T.A Nos.191 & 192/Kol/2018 ("नधा"रण वष" / Assessment Year: 2012-13 & 2013-14) Dcit, Central Circle-4(4), Vs. M/S. Electrosteel Castings Ltd. Kolkata. 19, G. K. Tower, Camac Street, Kolkata – 700 017. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaace 4975 B (Revenue) .. (Assessee)

For Appellant: Shri S.K. Tulsiyan, AdvocateFor Respondent: Dr. P. K. Srihari, CIT-DR & Robin Choudhury, Addl.CIT(DR)
Section 115JSection 143(3)Section 14A

…TAT(Delhi) in case of Kohinoor Foods Ltd. Vs. ACIT[67 SOT 108] I.T.A Nos.191 & 192/Kol/2018 & I.T.A Nos.138 & 139/Kol/2018 M/s. Electrosteel Castings Ltd. Assessment Year: 2012-13 & 2013-14  Delhi High Court in case of CIT Vs. Cotton Naturals (I) Pvt. Ltd. [276 CTR 475]  ITAT (Ahmedabad) in case of Micro Links Ltd.[157 TTJ 289]  ITAT(Delhi) in case of Knorr Bremse India Pvt. Ltd. [56 SOT 349] 4.3.1 Without prejudice to the above, if at all we consider the loan transaction to be an 'international transaction', even then the ALP of 14.41% arrived at by the AO is arbitrary and hence cannot be adopted. The AO in…