CIT v. Eicher Motors Ltd.

293 ITR 464High Court2007#5247 most cited

What is CIT v. Eicher Motors Ltd. authority for?

Expenditure by way of royalty is an allowable revenue deduction if it is for a limited license to use know-how, where the assessee is not vested with proprietary rights. This is especially true if the payment falls within a reasonable range based on comparable transactions.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2024.

Also referred to as

CIT v. Eicher Motors Ltd. · royalty payment · revenue deduction · limited license · technical know-how · CUP method · comparable uncontrolled price · RBI directions

Sections most often in play

Section 132Section 143(3)Section 153ASection 153CSection 69A

Issues it is cited on

section 80ia(8)section 194hsection 80ictested partysection 194jsection 40a(2)(b)section 2(22)section 2(22)(e)section 40a(2)cup methodsection 80iacommercial expediency

Judgments citing CIT v. Eicher Motors Ltd.

Joint Commissioner of Income Tax, Bangalore vs. M/S State Bank of Mysore, H Ead Office, Bangalore

In the result, the assessee's appeals for Assessment Years 2006-07 to 2008-09 are allowed and Revenue’s appeals for Assessment Years 2006-07 and 2008-09 are dismissed

ITA 1079/BANG/2014[2008-09]Status: DisposedITAT Bangalore11 Sept 2015AY 2008-09

Bench: Shri George George K & Shri Jason P. Boazi.T. A. Nos.1079 & 1080/Bang/2014 (Assessment Years : 2006-07 & 2008-09)

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri E.S. Nagendra Prasad, CIT (D.R)
Section 143(3)Section 271(1)(c)Section 274Section 36(1)(viia)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER I.T. A. Nos.1079 & 1080/Bang/2014 (Assessment Years : 2006-07 & 2008-09) Joint Commissioner of Income Tax, LTU, Bangalore. …. Appellant. Vs. M/s. State Bank of Mysore, Head Office, Finance & Accounts Department, K.G. Road, Bangalore. ….. Respondent. ITA Nos.1160 to 1162/Bang/2014 (Assessment Years : 2006-07 to 2008-09) (By Assessee) Assessee By : Shri K.R. Vasudevan, Advocate. Respondent By : Shri E.S. Nagendra Prasad, CIT (D.R) Date of Hearing : 10.8.2015. Date of Pr…

Shri. E. Krishnappa, Bangalore vs. ITO, Bangalore

In the result, the assessee's appeal for Assessment Years 2007-08 to 2009-10 are allowed

ITA 313/BANG/2014[2007-08]Status: DisposedITAT Bangalore14 Aug 2015AY 2007-08
For Appellant: Shri Narendra Sharma, AdvocateFor Respondent: Dr.P.K. Srihari, Addl. CIT (D.R.)
Section 133ASection 143(2)Section 147Section 148Section 200Section 250Section 271(1)(c)Section 274

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI GEORGE GEORGE K, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER I.T. A. Nos.313 to 315/Bang/2014 (Assessment Years : 2007-08 to 2009-10) Shri E. Krishnappa, No.1064, 8th Cross, 7th Block, HMT Layout, Bangalore-560 097 …. Appellant. PAN AHLPK 6031H Vs. Income Tax Officer, Ward 6(1), Bangalore. ….. Respondent. Appellant By : Shri Narendra Sharma, Advocate. Respondent By : Dr.P.K. Srihari, Addl. CIT (D.R.) Date of Hearing : 10.08.2015. Date of Pronouncement : 14.08.2015. O R D E R Per Bench : These appeals by the assessee are directed…