CIT v. EKL Appliances Ltd.

345 ITR 241High Court2012#172 most cited

What is CIT v. EKL Appliances Ltd. authority for?

Transfer pricing adjustments for outstanding receivables are permissible only if the Tax Officer establishes, through analysis over a period, a pattern indicating an international transaction intended to benefit an associated enterprise. The Tax Officer cannot question purely business decisions like royalty payments or exceed jurisdiction by applying cost-benefit analysis to determine the arm's length price of services.

422

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. EKL Appliances Ltd. · Section 92CA · outstanding receivables · interest on outstanding receivables · TPO jurisdiction · business decision · royalty payments · arm's length price · associated enterprise benefit · pattern of delay · intra-group services

Also reported as

24 Taxmann.com 199209 Taxmann 200250 CTR 264

Sections most often in play

Section 143(3)Section 144C(13)Section 234BSection 92CASection 144BSection 92CSection 234CSection 234D
Read the full judgment

Issues it is cited on

intra group servicesinterest on outstanding receivablescup methodtested partyfar analysisworking capital adjustmentsection 92bmost appropriate methodbenchmarking analysistransactional net margin methodcomparable companiesassociated enterprises

Judgments citing CIT v. EKL Appliances Ltd.

Gamesa Renewable Private Limited, Chennai vs. DCIT, Chennai

In the result, both the appeals of the assessee are partly allowed for statistical purposes

ITA 1420/CHNY/2017[2011-12]Status: DisposedITAT Chennai13 Nov 2017AY 2011-12

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri B.Ramakrishnan, FCA &For Respondent: Smt. Vijayalakshmi, CIT,D.R
Section 143(3)Section 144C(1)Section 144C(5)

…easonable payments to relatives and associate concerns and should not be applied in a manner which will cause hardship in bona fide cases. The ld. AR, also placed reliance on the judgment of the Delhi High Court in the case of CIT vs. EKL Appliances Ltd., (345 ITR 241) wherein it has been held that it is not necessary for the assessee to show that any legitimate expenditure incurred by him was also incurred out of necessity. In addition, the Court held that it is also not necessary for the assessee to show that any expenditure incurred by him for the purpose of business carried on by him has actually result…

M/S. Avl India Private Limited, New Delhi vs. DCIT, New Delhi

In the result, the appeal is allowed for statistical purposes

ITA 4529/DEL/2014[2009-10]Status: DisposedITAT Delhi07 Nov 2017AY 2009-10

Bench: Shri R.S. Syal & Shri K. Narasimha Charyassessment Year: 2009-10 Assessment Year : 2010-11

For Appellant: Shri Manoneet Dalal, AdvocateFor Respondent: Shri Sanjay Yadav, Sr. DR
Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: I-2: NEW DELHI BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER Assessment Year: 2009-10 Assessment Year : 2010-11 AVL India Private Limited, Vs. DCIT, CSC, C-9, Vasant Kunj, Circle-2(1), New Delhi. New Delhi. PAN: AAACA0382J (Appellant) (Respondent) Assessee By : Shri Manoneet Dalal, Advocate Department By : Shri Sanjay Yadav, Sr. DR Date of Hearing : 02.11.2017 Date of Pronouncement : 07 .11.2017 ORDER PER R.S. SYAL, VP: These two appeals by the assessee relate to the A.Ys. 2009-10 and 2010-11. Some common issues are invo…

M/S Amd Research Development Centre India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 681/BANG/2017[2012-13]Status: DisposedITAT Bangalore26 Oct 2017AY 2012-13
For Appellant: Shri PadamchandKhincha, C. AFor Respondent: Shri R. N. Parbat, CIT DR
Section 143Section 92B

…arranted and wholly unjustified. The revenue filed appeal before Hon’ble Delhi High Court. The Hon’ble Delhi High Court followed its own earlier judgment rendered in the case of CIT vs. EKL Appliances Ltd. as IT(TP)A No.681/Bang/2017 Page 6 of 10 reported in 345 ITR 241. The relevant paras of this judgment are reproduced below to see as to what was the issue before Hon’ble Delhi High Court in this case. The same are asunder:- “1. In these appeals filed under Section 260A of the Income Tax Act, 1961 ('Act', for short) the Commissioner of Income Tax challenges the common order passed by the Income Tax Appellate T…

M/S. at & T Global Network Services (India) Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed and appeal of the revenue is dismissed

ITA 2538/DEL/2014[2009-10]Status: DisposedITAT Delhi18 Sept 2017AY 2009-10

Bench: Shri I.C.Sudhir & Shri Prashant Maharishiat & T Global Network Services Dcit, (India) Pvt Ltd., Circle-2(1), Vs. Vatika Lok-1, Block-A, Gurgaon New Delhi Pan:Aafca8810L (Appellant) (Respondent) Dcit, At & T Global Network Services Circle-2(1), (India) Pvt Ltd., Vs. New Delhi Vatika Lok-1, Block-A, Gurgaon Pan:Aafca8810L (Appellant) (Respondent)

For Appellant: Shri Kanchan Kaushal, CAFor Respondent: Shri N C Swain CIT DR
Section 143(3)Section 144CSection 144C(5)Section 32Section 36

…this regard, the Appellant also relies on the following judicial precedents: - Ericsson India Private Limited vs Dy CIT [ITA No. 5141/Del/2011 (Delhi ITAT)] (Refer Para 29 on Page no. 175 to 178 of the Case Law Compendium) - CIT v. EKL Appliances Ltd. [2012] 345 ITR 241 (Delhi) (Refer Para 10 on Page no. 141 to 143 of the Case Law Compendium) Hive Communication Pvt. Ltd. (ITA No.306/2011) - (Refer Para 7 on Page no. 205 of the Case Law Compendium) - Commissioner of Income Tax vs. Cushman and Wakefield (India) P. Ltd. (269 CTR 16) (Del.) - (Refer Para 36 on Page no. 90 and 91 of the Case Law Compendium) The Appel…

D.E. Shaw India Advisory Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Appeals of the assessee stand partly allowed in terms of our specific observations and

ITA 1681/DEL/2015[2010-11]Status: DisposedITAT Delhi04 Sept 2017AY 2010-11

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 2010-11 Ay: 2011-12 Ay: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., Vs Dcit, E-20, 1St & 2Nd Floor, Circle 7(1), Main Market, Hauz Khas, New Delhi. New Delhi-110016 (Pan: Aabce6097P) (Appellant) (Respondent) Appellant By : Shri Kapil Hirani, Ca Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent By : Shri T.M. Shivakumar, Cit ( Dr)

For Appellant: Shri Kapil Hirani, CAFor Respondent: Shri T.M. Shivakumar, CIT ( DR)
Section 143(3)Section 144CSection 92D

…us in nature. Appellant has placed reliance on: Lindas India Pvt. Ltd vs. ACIT - 3(2) Mumbai (ITA No. 2024/Mum/2007 Sony India Private Limited (2008) 114 ITD 448 Abhishek Auto Industries Limited (2010) (136 TTJ 530) CIT vs. EKL Appliances Limited (2012) (345 ITR 241) 9. The Appellant follows a consistent policy with respect to the receivables and payables from/ to the AEs. Accordingly, no interest is charged or paid by the Appellant with respect to outstanding payable/ receivable with AEs. The average time taken by the appellant while making payment to AEs (i.e. 160 days) is more than average time taken by…

M/S D.E. Shaw India Advisory Services Pvt. Ltd., New Delhi vs. JCIT, New Delhi

Appeals of the assessee stand partly allowed in terms of our specific observations and

ITA 75/DEL/2017[2012-13]Status: DisposedITAT Delhi04 Sept 2017AY 2012-13

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 2010-11 Ay: 2011-12 Ay: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., Vs Dcit, E-20, 1St & 2Nd Floor, Circle 7(1), Main Market, Hauz Khas, New Delhi. New Delhi-110016 (Pan: Aabce6097P) (Appellant) (Respondent) Appellant By : Shri Kapil Hirani, Ca Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent By : Shri T.M. Shivakumar, Cit ( Dr)

For Appellant: Shri Kapil Hirani, CAFor Respondent: Shri T.M. Shivakumar, CIT ( DR)
Section 143(3)Section 144CSection 92D

…us in nature. Appellant has placed reliance on: Lindas India Pvt. Ltd vs. ACIT - 3(2) Mumbai (ITA No. 2024/Mum/2007 Sony India Private Limited (2008) 114 ITD 448 Abhishek Auto Industries Limited (2010) (136 TTJ 530) CIT vs. EKL Appliances Limited (2012) (345 ITR 241) 9. The Appellant follows a consistent policy with respect to the receivables and payables from/ to the AEs. Accordingly, no interest is charged or paid by the Appellant with respect to outstanding payable/ receivable with AEs. The average time taken by the appellant while making payment to AEs (i.e. 160 days) is more than average time taken by…

D.E. Shaw India Advisory Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

Appeals of the assessee stand partly allowed in terms of our specific observations and

ITA 1018/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Sept 2017AY 2011-12

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastavaay: 2010-11 Ay: 2011-12 Ay: 2012-13 D.E. Shaw India Advisory Services Pvt. Ltd., Vs Dcit, E-20, 1St & 2Nd Floor, Circle 7(1), Main Market, Hauz Khas, New Delhi. New Delhi-110016 (Pan: Aabce6097P) (Appellant) (Respondent) Appellant By : Shri Kapil Hirani, Ca Shri Suresh Tolani, Adv. Shri Darpan Kirpalani Respondent By : Shri T.M. Shivakumar, Cit ( Dr)

For Appellant: Shri Kapil Hirani, CAFor Respondent: Shri T.M. Shivakumar, CIT ( DR)
Section 143(3)Section 144CSection 92D

…us in nature. Appellant has placed reliance on: Lindas India Pvt. Ltd vs. ACIT - 3(2) Mumbai (ITA No. 2024/Mum/2007 Sony India Private Limited (2008) 114 ITD 448 Abhishek Auto Industries Limited (2010) (136 TTJ 530) CIT vs. EKL Appliances Limited (2012) (345 ITR 241) 9. The Appellant follows a consistent policy with respect to the receivables and payables from/ to the AEs. Accordingly, no interest is charged or paid by the Appellant with respect to outstanding payable/ receivable with AEs. The average time taken by the appellant while making payment to AEs (i.e. 160 days) is more than average time taken by…

M/S. Gruner India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 771/DEL/2017[2012-13]Status: DisposedITAT Delhi16 Jun 2017AY 2012-13

Bench: Sh. N. K. Saini, Am & Sh. Kuldip Singh, Jm Ita No. 771/Del/2017 : Asstt. Year : 2012-13 Gruner India Pvt. Ltd. Vs Deputy Commissioner Of Income C/O-S.S. Kothari Mehta & Co., Tax, Circle-10(2), Chartered Accountants, 146, New Delhi Tribhuvan Complex, Ishwar Nagar, Mathura Road, New Delhi-110065 (Appellant) (Respondent) Pan No. Aadcg2938H Assessee By : Sh. H. P. Agarwal, Adv. Revenue By : Sh. Amendra Kumar, Cit Dr Date Of Hearing : 27.03.2017 Date Of Pronouncement : 16.06.2017 Order Per N. K. Saini, Am: This Is An Appeal By The Assessee Against The Order Dated 19.01.2017 Of The Ao Passed U/S 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (Hereinafter Referred To As The Act).

For Appellant: Sh. H. P. Agarwal, AdvFor Respondent: Sh. Amendra Kumar, CIT DR
Section 143(3)Section 234BSection 80ISection 92CSection 92D

…n Magneti Marelli Powertrain India Pvt. Ltd. vs Deputy Commissioner of Income Tax (2016) 290 CTR (Del) 60, this Court had observed after noticing the judgment in Sony Ericsson (supra) as well as in the Commissioner of Income Tax vs. EKL Appliances Ltd. (2012) 345 ITR 241 (Del), and observed as follows: “.....14. The assessee/appellant during 2008-09 entered into four License & Technology Assistance Agreements (LTAAs) with its overseas AE for four products for obtaining ECU technology. In return for the technical know-how, the assessee agreed to compensate the AE through a fee amounting to US$ 2 million for each L…

L.K. India Pvt. Ltd. ( Currently Known As Schneider Electric India Pvt. Ltd.), Baroda vs. The Dy.CIT, Circle-1(2), Baroda

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

ITA 209/AHD/2015[2009-10]Status: DisposedITAT Ahmedabad31 May 2017AY 2009-10
Section 143(3)

…ncurred a particular expense or not. A business enterprise incurs the expenditure on the basis of what is commercially expedient and what is not commercially expedient. As held by Hon'ble jurisdictional High Court in the case of CIT v. EKL Appliances Limited (345 ITR 241), "Even Rule 10B(1)(a) does not authorise disallowance Assessment Year: 2009-10 Page 14 of 16 of any expenditure on the ground that it was not necessary or prudent for the assessee to have incurred the same". 16. The very foundation of the action of the TPO is thus devoid of legally sustainable merits. There is no dispute that the impugned payme…

Corning Sas- India Branch Office, Gurugram vs. DDIT (International Taxation), Gurgaon

ITA 816/DEL/2017[2012-13]Status: DisposedITAT Delhi29 May 2017AY 2012-13

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

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Amrendra Kumar, CIT DR &
Section 143Section 143(3)Section 144CSection 92C

…if it receives benefit from the services. Reliance is also placed on the following decisions: i. M/s. Control Techniques India Pvt Ltd. vs. JCIT (ITA No. 2575/Mds/2016) ii. CIT vs. Max India Ltd. (ITA No. 186/2013) (P&H HC) iii. CIT vs. EKL Appliances Ltd. 345 ITR 241 iv. Ericsson India Pvt. Ltd. vs. DCIT (ITA No. 5141/De1l2011) v. Dresser Rand India Pvt. Ltd. vs. Addl. CIT (ITA No 8753/Mum/2010) vi. LG Polymers India Pvt. Ltd vs Add!. CIT (ITA No 524Nizag/2010) vii. SC Enviro Agro India Ltd vs DCIT (ITA No 2057 & 2058/Mum/2009) viii. AWB India Pvt Ltd vs Add!. CIT (ITA No 4454/De1l2011) ix. PERI India Pvt. Lt…

Corning Sas- India Branch Office, Gurgaon vs. DDIT (International Taxation), New Delhi

ITA 817/DEL/2016[2011-12]Status: DisposedITAT Delhi29 May 2017AY 2011-12

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

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Amrendra Kumar, CIT DR &
Section 143Section 143(3)Section 144CSection 92C

…if it receives benefit from the services. Reliance is also placed on the following decisions: i. M/s. Control Techniques India Pvt Ltd. vs. JCIT (ITA No. 2575/Mds/2016) ii. CIT vs. Max India Ltd. (ITA No. 186/2013) (P&H HC) iii. CIT vs. EKL Appliances Ltd. 345 ITR 241 iv. Ericsson India Pvt. Ltd. vs. DCIT (ITA No. 5141/De1l2011) v. Dresser Rand India Pvt. Ltd. vs. Addl. CIT (ITA No 8753/Mum/2010) vi. LG Polymers India Pvt. Ltd vs Add!. CIT (ITA No 524Nizag/2010) vii. SC Enviro Agro India Ltd vs DCIT (ITA No 2057 & 2058/Mum/2009) viii. AWB India Pvt Ltd vs Add!. CIT (ITA No 4454/De1l2011) ix. PERI India Pvt. Lt…

M/S Corning Sas India Branch Office, Gurgaon vs. DDIT, New Delhi

ITA 548/DEL/2015[2010-11]Status: DisposedITAT Delhi29 May 2017AY 2010-11

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

For Appellant: Shri Ajay Vohra, Senior AdvocateFor Respondent: Shri Amrendra Kumar, CIT DR &
Section 143Section 143(3)Section 144CSection 92C

…if it receives benefit from the services. Reliance is also placed on the following decisions: i. M/s. Control Techniques India Pvt Ltd. vs. JCIT (ITA No. 2575/Mds/2016) ii. CIT vs. Max India Ltd. (ITA No. 186/2013) (P&H HC) iii. CIT vs. EKL Appliances Ltd. 345 ITR 241 iv. Ericsson India Pvt. Ltd. vs. DCIT (ITA No. 5141/De1l2011) v. Dresser Rand India Pvt. Ltd. vs. Addl. CIT (ITA No 8753/Mum/2010) vi. LG Polymers India Pvt. Ltd vs Add!. CIT (ITA No 524Nizag/2010) vii. SC Enviro Agro India Ltd vs DCIT (ITA No 2057 & 2058/Mum/2009) viii. AWB India Pvt Ltd vs Add!. CIT (ITA No 4454/De1l2011) ix. PERI India Pvt. Lt…

M/S. Taegu Tec India Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result appeal filed by the assessee is dismissed

ITA 1337/BANG/2010[2006-07]Status: DisposedITAT Bangalore24 May 2017AY 2006-07

Bench: Shri. Vijay Pal Rao & Shri. Inturi Rama Rao

For Appellant: Shri. Dhanesh Bafna, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143Section 143(1)Section 143(2)Section 143(3)

…the intra group services, TPO was not justified in examining the necessity as well as the profitability of such expenditure Page 6 of 11 and reliance in this regard was placed on the decision of Hon’ble Delhi High Court in the case of CIT Vs. EKL Appliances 345 ITR 241 and the Coordinate Bench decision cited supra. The learned AR further contended that the learned TPO is not justified in rejecting the TNMM at entity level without demonstrating as to how some other method will be more appropriate for the purpose of bench marking the ALP. He also filed some additional evidence vide an application for admissio…

M/S Akzo Nobel India Ltd., Kolkata vs. DCIT, Cir-10, Kolkata

In the result appeal by the Revenue is dismissed

ITA 531/KOL/2014[2009-2010]Status: DisposedITAT Kolkata03 May 2017AY 2009-2010

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am]

For Appellant: Shri S.P.Singh & Shri Manoneet Dalal (AR)For Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144CSection 92

…ITA Nos.531&335/Kol/2014-M/s. Akzo Nobel India Limited A.Y.2009-10 1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No. 531/Kol/2014 Assessment Year : 2009-10 M/s. Akzo Nobel India Limited -vs.- D.C.I.T., Circle-10, Kolkata Kolkata [PAN : AAACI 6297 A] (Appellant) (Respondent) I.T.A No. 335/Kol/2014 Assessment Year : 2009-10 D.C.I.T., Circle-10, -vs- M/s. Akzo Nobel India Limited Kolkata Kolkata [PAN : AAACI 6297 A] (Appellant) (Respondent) For the Assessee : Shri S.P.Singh & Shri Manoneet Dalal (AR) For the Department :…

DCIT, Cir-10, Kolkata vs. M/S Akzo Nobel India Ltd., Kolkata

In the result appeal by the Revenue is dismissed

ITA 335/KOL/2014[2009-10]Status: DisposedITAT Kolkata03 May 2017AY 2009-10

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am]

For Appellant: Shri S.P.Singh & Shri Manoneet Dalal (AR)For Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 144CSection 92

…ITA Nos.531&335/Kol/2014-M/s. Akzo Nobel India Limited A.Y.2009-10 1 IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : KOLKATA [Before Hon’ble Sri N.V.Vasudevan, JM & Dr.Arjun Lal Saini, AM] I.T.A No. 531/Kol/2014 Assessment Year : 2009-10 M/s. Akzo Nobel India Limited -vs.- D.C.I.T., Circle-10, Kolkata Kolkata [PAN : AAACI 6297 A] (Appellant) (Respondent) I.T.A No. 335/Kol/2014 Assessment Year : 2009-10 D.C.I.T., Circle-10, -vs- M/s. Akzo Nobel India Limited Kolkata Kolkata [PAN : AAACI 6297 A] (Appellant) (Respondent) For the Assessee : Shri S.P.Singh & Shri Manoneet Dalal (AR) For the Department :…

Cook India Medical Devices Private Limited, Chennai vs. DCIT Corporate Circle 1(2), Chennai

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

ITA 3137/CHNY/2017[2013-14]Status: DisposedITAT Chennai01 May 2017AY 2013-14

Bench: Shri George Mathan & Shri S. Jayaramanआयकर अपील सं./Ita No.3137/Chny/2017 "नधा"रण वष" /Assessment Year: 2013-14

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

…ce Ground No. 2 is held in favour of the assessee. Hence, the appeal of the Revenue ITA.No.1040/Hyd/2011 is dismissed and Assessee’s appeal in ITA.No.1159/Hyd/2011 is allowed.” 5. Further, he drew our attention to case of CIT Vs. EKL APPLIANCES LTD.in [2012] 345 ITR 241 (Del) wherein the Hon’ble Delhi High Court had occasion to consider an issue of disallowance of royalty by TPO because the assessee in that case had been suffering losses; the Delhi High Court, while holding that so long as the expenditure or payment by assessee has been demonstrated to have been incurred or laid out for the purpose of business,…

DDIT, Dehradun vs. Bg Exploration & Production India Ltd., Mumbai

In the result ground No. 2 of the appeal of the assessee is dismissed

ITA 2227/DEL/2014[2009-10]Status: DisposedITAT Delhi26 Apr 2017AY 2009-10

Bench: Shri I. C. Sudhir & Shri Prashant Maharishidy. Director Of Income Tax, Bg Exploration & Production India International Taxation, Ltd, Dehradun Bg House, Vs. Lake Boulevard Road, Hiranandani Business Park, Powai, Mumbai Pan: Aaace4569K (Appellant) (Respondent)

For Appellant: Sh. Ajay Vohra, Sr. AdvFor Respondent: Sh. NC Swain, CIT DR
Section 143(3)Section 144CSection 92

…of the Ld. Dispute Resolution Panel. He submitted to paper book volumes of index of various judicial precedents relied upon by him to support his contention. He relied upon:- a. CIT V Cushman & wakefield India P Ltd 367 ITR 730 b. CIT V EKL Appliances Limited 345 ITR 241 c. Reebook India Co V ACIT (del ITAT) 5857/Del/2012 d. Atotech India Limited V ACIT 104 /del/2012 e. Dresser Rand India Co V ACIT 8753/Mum/2010 f. Ericsson India P Ltd V DCIT 141/del/2011 g. GE Money Financial services P Ltd V ACIT 5882/Del/2010 h. Peri India P Ltd V DCIT ( Mum ITAT) i. Maruti Suzuki India Ltd V CIT 381 ITR 117 j. Sony Ericsson m…

Cook India Medical Devices Pvt. Ltd., Chennai vs. JCIT (OSD), Chennai

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

ITA 2546/CHNY/2016[2012-13]Status: DisposedITAT Chennai30 Mar 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./Ita No.: 2546/Mds/2016 िनधा"रण वष" / Assessment Years : 2012-13 M/S. Cook India Medical Devices Private The Joint Commissioner Of Limited, V. Income Tax (Osd), 4/249A, Rasim Enclave, Corporate Circle –1(2), Poonamallee High Road, Chennai. Near Savitha Dental College, Goparasanallur, Kattupakkam, Chennai – 600 056. Pan: Aaccc7628P (अपीलाथ"/Appellant) (""यथ"/Respondent) अपीलाथ" क" ओर से/Appellant By : Shri Nageswar Rao, Advocate ""यथ" क" ओर से/Respondent By : Shri Milind Madhukar Bhusari, Cit सुनवाई क" तार"ख/Date Of Hearing : 10.01.2017 घोषणा क" तार"ख/Date Of Pronouncement : 30.03.2017

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Shri Milind Madhukar Bhusari, CIT
Section 143(2)Section 143(3)Section 234ASection 271(1)(c)

…ce Ground No. 2 is held in favour of the assessee. Hence, the appeal of the Revenue ITA.No.1040/Hyd/2011 is dismissed and Assessee’s appeal in ITA.No.1159/Hyd/2011 is allowed.” 5. Further, he drew our attention to case of CIT Vs. EKL APPLIANCES LTD.in [2012] 345 ITR 241 (Del) wherein the Hon’ble Delhi High Court had occasion to consider an issue of disallowance of royalty by TPO because the assessee in that case had been suffering losses; the Delhi High Court, while holding that so long as the expenditure or payment by assessee has been demonstrated to have been incurred or laid out for the purpose of 15 I.T.A.…

The DCIT1(1), Indore vs. M/S. Agrawal Coal Corporation P Ltd., Indore

ITA 622/IND/2015[2010-11]Status: DisposedITAT Indore08 Mar 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

…CIT, (2012) (53 SOT 111) (ITAT Ahmedabad), LGE&C – NCC vs Income- tax officer, (2014) (37 taxmann.com 402) (ITAT Hyderabad) 2.4.19. The Ld. A.R. further relied in the case of Hon`ble High Court ruling in the case of CIT v. EKL Appliances Limited (2012) (345 ITR 241) (Del ) wherein the Hon’ble High Court has affirmed the use of OECD guidelines and stressed that the revenue authorities cannot dictate to an Assessee on how to conduct its business. The relevant extracts of the decision is reproduced as under: M/s. Agrawal Coal Corporation vs. DCIT and DCIT Vs. Agrawal Coal Corporation T.P.A. Nos.601 & 602/In…

The DCIT-1(1), Indore vs. M/S. Agrawal Coal Corporation P. Ltd., Indore

ITA 607/IND/2015[2009-10]Status: DisposedITAT Indore08 Mar 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena

…CIT, (2012) (53 SOT 111) (ITAT Ahmedabad), LGE&C – NCC vs Income- tax officer, (2014) (37 taxmann.com 402) (ITAT Hyderabad) 2.4.19. The Ld. A.R. further relied in the case of Hon`ble High Court ruling in the case of CIT v. EKL Appliances Limited (2012) (345 ITR 241) (Del ) wherein the Hon’ble High Court has affirmed the use of OECD guidelines and stressed that the revenue authorities cannot dictate to an Assessee on how to conduct its business. The relevant extracts of the decision is reproduced as under: M/s. Agrawal Coal Corporation vs. DCIT and DCIT Vs. Agrawal Coal Corporation T.P.A. Nos.601 & 602/In…