CIT v. Indo American Jewellery Ltd.

44 Taxmann.com 310High Court2014#2829 most cited

What is CIT v. Indo American Jewellery Ltd. authority for?

A transfer pricing adjustment for notional interest on delayed receivables from an Associated Enterprise (AE) may not be warranted if the assessee consistently does not charge interest from both AEs and non-AEs.

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judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

CIT v. Indo American Jewellery Ltd. · Section 92B · Section 92CA(3) · transfer pricing · interest on outstanding receivables · delayed receivables · associated enterprise · non-associated enterprise · consistent policy · notional interest adjustment

Also reported as

223 Taxmann 8

Sections most often in play

Section 143(3)Section 144C(13)Section 234CSection 271(1)(c)Section 92BSection 92CA(3)Section 10DSection 115-O

Issues it is cited on

section 8d(2)(ii)ready for usesection 35(1)(i)section 35(1)(iv)section 35(1)(ii)r&d expendituresection 35(1)section 244interest on outstanding receivablesforeign tax creditsection 92bweighted deduction

Judgments citing CIT v. Indo American Jewellery Ltd.

DCIT 5(1)(2), Mumbai vs. Dinurje Jewellery P.Ltd, Mumbai

In the result appeal of revenue for A

ITA 3912/MUM/2015[2009-10]Status: DisposedITAT Mumbai14 Jul 2016AY 2009-10
For Appellant: Shri P.DanielFor Respondent: Shri Mukundraj M. Chate
Section 10ASection 115JSection 143(3)

…आयकर अपीऱीय अधिकरण, म ुंबई न्यायपीठ ‘के’, म ुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL “K”, BENCH MUMBAI BEFORE SHRI R.C.SHARMA, AM & SHRI AMIT SHUKLA, JM आमकय अऩीर सं./ITA No.3912&3913/Mum/2015 (नििाारण वषा / Assessment Year :2009-2010&2010-2011) DCIT-5(1)(2), Mumbai Vs. M/s Dinurje Jewellery Pvt. Ltd., GE-8041/42, 8th Floor, G-Tower, Bharat Diamond Bourse, G-Block, BKC, Bandra(E), Mumbai-400051 स्थामी रेखा सं./ जीआइआय सं./ PAN/GIR No. : AACCD 3988 P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. याजस्व की ओर से /Revenue by : Shri Mukundraj M. Chate ननधाारयती की ओर से /Assessee by : Shri P.Daniel सुनवाई की ता…

Hiraco Jewellery (India) P.Ltd, Mumbai vs. CIT (A) 15, Mumbai

In the result, the appeal of the assessee is allowed

ITA 7297/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Mar 2016AY 2009-10
Section 143(3)

…I.T.A. No.7297/Mum/2014 Assessment year: 2009-10 Page 1 of 19 IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘K’ BENCH, MUMBAI [Coram: Pramod Kumar AM and Pawan Singh JM] I.T.A. No.7297/Mum/2014 Assessment year: 2009-10 Hiraco Jewellery (India) Pvt. Ltd. .....……….………………….Appellant Unit No.501/502, Block-I, Seep++, SEZ, Andheri (E), Mumbai. [PAN: AABCH 5810 P] Vs. Deputy Commissioner of Income Tax Circle 8(2), Mumbai ….......…..…………….…Respondent Appearances by: Bharath Janarthanan, for the appellant Mallikarjun Utture, for respondent Date of concluding the hearing : January 12th, 2016 Date of pronouncing the order :…