CIT v. Lever India Exports Ltd.

78 Taxmann.com 88High Court2017#970 most cited

What is CIT v. Lever India Exports Ltd. authority for?

A Transfer Pricing Officer (TPO) must adhere to prescribed methods under Section 92C for determining Arm's Length Price (ALP); an ALP determination at Nil or an adjustment using the 'Other Method' is unsustainable without proper comparability analysis. The TPO's jurisdiction is confined to ALP determination, respecting the commercial expediency of the assessee's business strategy, such as shared advertisement expenditure.

111

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Lever India Exports Ltd. · Section 92C · Section 92CA · Transfer Pricing Officer jurisdiction · Arm's Length Price determination · ALP Nil · Other Method transfer pricing · comparability analysis · advertisement expenditure · intra-group services · commercial expediency

Also reported as

247 Taxmann 136292 CTR 393

Sections most often in play

Section 143(3)Section 92CSection 144C(13)Section 234DSection 234BSection 92CASection 44CSection 92CA(3)

Issues it is cited on

section 92c(1)section 92ca(3a)section 9(1)(v)section 44csection 144(3)section 35ddause of equipmentsection 35ddintra group servicestransfer pricing ordertransactional net margin methodsection 28(iv)

Judgments citing CIT v. Lever India Exports Ltd.

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2 1 1 , VADODARA, VADODARA vs. NETAFIM IRRIGATION INDIA PRIVATE LIMITED, VADODARA

In the result appeal filed by the Revenue in ITA No

ITA 2006/AHD/2025[2013-14]Status: DisposedITAT Ahmedabad24 Feb 2026AY 2013-14

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 143(3)Section 80ISection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA Nos: 2005 & 2006/Ahd/2025 Assessment Years: 2012-13 & 2013-14 The DCIT Netafim Irrigation Circle-2(1)(1), India Pvt. Ltd. Vadodara Vs Plot No. 268, 270, 271 B, GIDC, Manjusar, Savli, Vadodara, Gujarat 391775. (Appellant) PAN: AAACE4738J Revenue Represented: Shri Kamlesh Makwana, CIT-DR Assessee Represented: Shri Dhinal Shah, A.R. Date of hearing : 09-02-2026 Date of pronouncement : 24-02-2026 आदेश/ORDER PER: T.R. SENTHIL KUMAR, JUDICIAL MEMBER These two appeals…

DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2 1 1 , VADODARA, VADODARA vs. NETAFIM IRRIGATION INDIA PRIVATE LIMITED, VADODARA

In the result appeal filed by the Revenue in ITA No

ITA 2005/AHD/2025[2012-13]Status: DisposedITAT Ahmedabad24 Feb 2026AY 2012-13

Bench: DR. BRR Kumar (Vice President), Shri T. R. Senthil Kumar (Judicial Member)

Section 143(3)Section 80ISection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: DR. BRR Kumar, Vice President And Shri T. R. Senthil Kumar, Judicial Member ITA Nos: 2005 & 2006/Ahd/2025 Assessment Years: 2012-13 & 2013-14 The DCIT Netafim Irrigation Circle-2(1)(1), India Pvt. Ltd. Vadodara Vs Plot No. 268, 270, 271 B, GIDC, Manjusar, Savli, Vadodara, Gujarat 391775. (Appellant) PAN: AAACE4738J Revenue Represented: Shri Kamlesh Makwana, CIT-DR Assessee Represented: Shri Dhinal Shah, A.R. Date of hearing : 09-02-2026 Date of pronouncement : 24-02-2026 आदेश/ORDER PER: T.R. SENTHIL KUMAR, JUDICIAL MEMBER These two appeals…

THERMO FISHER SCIENTIFIC INDIA P. LTD,MUMBAI vs. DCIT 15(3)(1), MUMBAI

ITA 7294/MUM/2018[2014-15]Status: DisposedITAT Mumbai02 Jan 2026AY 2014-15
For Appellant: Shri Dhanesh Bafna, Shri Anmol MahajanFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 143(3)Section 144C(13)Section 32(1)

…ing the same, as held by the\nHon'ble Delhi High Court in the case of CIT v/s EKL Appliances Ltd., reported\nin [2012] 345 ITR 241 (Del.).\n56. We further find that the Hon'ble jurisdictional High Court in CIT v/s Lever\nIndia Exports Ltd., reported in [2017] 246 Taxmann 133 (Bombay), observed\nas follows:\n\"7. We note that the Tribunal has recorded the fact that the respondent\nassessee has launched new products which involved huge advertisement\nexpenditure. The sharing of such expenditure by the respondent assessee is a\nstrategy to develop its business. This results in improving the brand image of\nthe produ…

THERMO FISHER SCIENTIFIC INDIA P. LTD,MUMBAI vs. DCIT 15(3)(1), MUMBAI

ITA 577/MUM/2017[2012-13]Status: DisposedITAT Mumbai02 Jan 2026AY 2012-13
For Appellant: Shri Dhanesh Bafna, Shri Anmol MahajanFor Respondent: Shri Pravin Salunkhe, Sr.DR
Section 143(3)Section 144C(13)Section 32(1)

…ing the same, as held by the\nHon'ble Delhi High Court in the case of CIT v/s EKL Appliances Ltd., reported\nin [2012] 345 ITR 241 (Del.).\n56. We further find that the Hon'ble jurisdictional High Court in CIT v/s Lever\nIndia Exports Ltd., reported in [2017] 246 Taxmann 133 (Bombay), observed\nas follows:\n\"7. We note that the Tribunal has recorded the fact that the respondent\nassessee has launched new products which involved huge advertisement\nexpenditure. The sharing of such expenditure by the respondent assessee is a\nstrategy to develop its business. This results in improving the brand image of\nthe produ…

JOSHI TECHNOLOGIES INTERNATIONAL INC INDIA PROJECTS,AHMEDABAD vs. THE ACIT (INT. TAXA-1), AHMEDABAD

In the result, all the three appeals filed by the assessee are partly allowed

ITA 81/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

JOSHI TECHNOLOGIES INTERNATIONAL INC INDIA PROJECTS,AHMEDABAD vs. THE ACIT (INT. TAXA-1), AHMEDABAD

In the result, all the three appeals filed by the assessee are partly allowed

ITA 80/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2017-18

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

JOSHI TECHNOLOGIES INTERNATIONAL INC INDIA PROJECTS,AHMEDABAD vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE(INT.TAXN.)-1, AHMEDABAD

In the result, all the three appeals filed by the assessee are partly allowed

ITA 244/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2019-20

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before Dr. BRR Kumar, Vice President And Ms. Suchitra Kamble, Judicial Member ITA Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20) Joshi Technologies The ACIT, International Inc India Circle (Intl Taxn) 1, Projects, 701 Vs Ahmedabad. Parshwanath E. Square, Near Titanium Building, Prahladnagar Garden Satellite, Ahmedabad PAN: AAACJ9592P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, A.R. Revenue by: Shri Sher Singh, CIT-D.R. Date of hearing : 25-09-2025 Date of pronouncement : 12-12-2025 आदेश/ORDER Per Suchitra Kamb…

SIEMENS AKTIENGESELLSCHAFT,MUMBAI vs. ASSTT. CIT (INTERNATIONAL TAXATION)-CIRCLE-4(2)(1), MUMBAI

In the result, grounds No

ITA 2259/MUM/2022[2018-19]Status: DisposedITAT Mumbai22 Sept 2025AY 2018-19

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 253(1)(d)Section 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT. RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 1615/Mum/2022 Assessment Year: 2017-18 & I.T.A. No. 2259/Mum/2022 Assessment Year: 2018-19 Siemens Vs. Assistant Commissioner Aktiengesellschaft of Income Werner-von- Tax(International Tax) Siemens-str. 1, - 4(2)(1) Munich 80333, Air India Building, 17th Germany- 80333 Floor, Room No.1708, PAN:AABCS8516K Nariman Point Mumbai-400021 (Appellant) (Respondent) Appellant by Shri Nitesh Joshi/Bhavin Sangoi Respondent by Shri Satya Pal Kumar, CIT D.R. Date of Hearing…

SIEMENS AKTIENGESELLSCHAFT,MUMBAI vs. ASSTT. CIT (INTERNATIONAL TAXATION)-CIRCLE-4(2)(1), MUMBAI

In the result, grounds No

ITA 1615/MUM/2022[2017-18]Status: DisposedITAT Mumbai22 Sept 2025AY 2017-18

Bench: Smt. Beena Pillai () & Smt. Renu Jauhri ()

Section 253(1)(d)Section 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT. BEENA PILLAI (JUDICIAL MEMBER) AND SMT. RENU JAUHRI (ACCOUNTANT MEMBER) I.T.A. No. 1615/Mum/2022 Assessment Year: 2017-18 & I.T.A. No. 2259/Mum/2022 Assessment Year: 2018-19 Siemens Vs. Assistant Commissioner Aktiengesellschaft of Income Werner-von- Tax(International Tax) Siemens-str. 1, - 4(2)(1) Munich 80333, Air India Building, 17th Germany- 80333 Floor, Room No.1708, PAN:AABCS8516K Nariman Point Mumbai-400021 (Appellant) (Respondent) Appellant by Shri Nitesh Joshi/Bhavin Sangoi Respondent by Shri Satya Pal Kumar, CIT D.R. Date of Hearing…

LOREAL INDIA PRIVATE LIMITED,MUMBAI vs. ITO , MUMBAI

In the result, ground no. 25 to 35 including 27(a) are allowed for statistical purpose

ITA 6623/MUM/2024[2021-22]Status: DisposedITAT Mumbai18 Sept 2025AY 2021-22

Bench: Shri Pawan Singh& Smt.Renu Jauhri(Physical Hearing)

Section 143(3)Section 144BSection 254(1)Section 4Section 92Section 928Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER& SMT.RENU JAUHRI, ACCOUNTANT MEMBER (Physical hearing) L’Oreal India Private Limited DCIT, Circle 7(1)(1), Mumbai A-Wing, 8th Floor, Marathon Futurex, Vs Aayakar Bhavan, M.K. Road, N.M. Joshi Marg, Lower Parel, Mumbai – 400020. Mumbai – 400013. [PAN: AAACL0738K] Appellant / Assessee Respondent / Revenue Assessee by Shri Niraj Sheth Advocate Revenue by Ms. Neena Jeph, CIT-DR Date of Institution 18.12.2024 Date of hearing 04.09.2025 Date of pronouncement 18.09.2025 Order under section 254(1) of Income Tax Act PER…

RUBICON RESEARCH LIMITED (FORMERLY KNOWN AS RUBICON RESEARCH PRIVATE LIMITED),THANE, MAHARASHTRA vs. DEPUTY COMMISSIONER OF INCOME TAX - CIRCLE 15(3)(1), MUMBAI

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6647/MUM/2024[2021-22]Status: DisposedITAT Mumbai18 Aug 2025AY 2021-22

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No.6647/Mum/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Rubicon Research V/S. Deputy Commissioner Of Limited (Formerly बिधम Income Tax- Circle Known As Rubicon 15(3)(1), Mumbai Research Private Aaykar Bhavan, Maharshi Limited) Karve Road, New Marine Medone House, B-75, Lines, Churchgate, Mumbai Road No. 33, Wagle 400020 Estate, Thane 400604. Assessment Unit, National Faceless Assessment Centre Income Tax Department, Ministry Of Finance Delhi स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabcr1422M Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी निर्ााररती की ओर से /Assessee By: Shri. Darpan Kirpalani रधजस्व की ओर से /Revenue By: Shri. Asif Karmali (Sr Dr)

For Appellant: Shri. Darpan KirpalaniFor Respondent: Shri. Asif Karmali (SR DR)
Section 143(3)Section 153Section 234BSection 37Section 92CSection 92C(3)Section 92D

…e. (Page 47 of the case law compendium, Para 7 of the Order) 8. The Hon'ble ITAT in the case of M/s Sulzer Tech India Pvt. Ltd. (ITA No. 633/MUM/2021 while relying on the Hon'ble Jurisdictional Bombay HC decision in the case of Lever India Exports Ltd. [2017] 246 Taxmann 133 (Bom.) held that since the TPO while using the "Other Method" did not conduct any search or find out any independent entity in a comparable transaction and no doubts about the payments have been raised by the AO by the AO under Section 37 of the Act then the TP adjustment was not sustainable. (Page 64-66 of the case law compendium, para 21- 2…

THERMO FISHER SCIENTIFIC INDIA P. LTD,MUMBAI vs. DCIT 15(3)(1), MUMBAI

In the result, the appeal by the assessee is partly allowed for statistical\npurposes

ITA 2458/MUM/2015[2010-11]Status: DisposedITAT Mumbai16 Jul 2025AY 2010-11
For Appellant: Shri Dhanesh Bafna, Shri Amol MahajanFor Respondent: Shri Ajay Chandra, CIT-DR
Section 143(3)Section 144CSection 144C(5)Section 32(1)

…ing the same, as held by the Hon'ble Delhi\nHigh Court in the case of CIT v/s EKL Appliances Ltd., reported in [2012] 345\nITR 241 (Del.).\n56. We further find that the Hon'ble jurisdictional High Court in CIT v/s Lever\nIndia Exports Ltd., reported in [2017] 246 Taxmann 133 (Bombay), observed\nas follows: -\n“7. We note that the Tribunal has recorded the fact that the respondent\nassessee has launched new products which involved huge advertisement\nexpenditure. The sharing of such expenditure by the respondent assessee is a\nstrategy to develop its business. This results in improving the brand image of\nthe prod…

DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE - 1(1),, PUNE vs. M/S. IAC INTERNATIONAL AUTOMOTIVE INDIA PVT.LTD,, PUNE

In the result, the appeal of the Revenue is dismissed

ITA 749/PUN/2022[2013-14]Status: DisposedITAT Pune08 Jul 2025AY 2013-14

Bench: Ms. Astha Chandra & Shree Dr. Dipak P. Ripote

For Appellant: Shri Darpan KirpalaniFor Respondent: Shri Madhukar Anand
Section 143(2)Section 92Section 92C

…आयकर अपीलीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE MS. ASTHA CHANDRA, JUDICIAL MEMBER AND SHREE DR. DIPAK P. RIPOTE, ACCOUNTANT MEMBER आयकर अपील सं. / ITA No.749/PUN/2022 धििाारण वर्ा / Assessment Year : 2013-14 Dy. Commissioner of M/s. IAC International Automotive India Income Tax, Private Limited, Circle – 1(1), Pune Vs. Gat No. 140, Village-Mahalunge, Chakan Telegaon Road, Taluka-Khed, Chakan, Pune-410501 PAN : AABCI8434J अपीलार्थी / प्रत्यर्थी / Respondent Appellant Assessee by : Shri Darpan Kirpalani Department by : Shri Madhukar Anand Date of hearing :…

FUGRO SURVEY (INDIA) PRIVATE LIMITED,NAVI MUMBAI vs. DEPUTY COMMISSIONER OF INCOME TAX, MUMBAI

In the result, the grounds of appeal raised by

ITA 6042/MUM/2024[2021-22]Status: DisposedITAT Mumbai25 Jun 2025AY 2021-22

Bench: Shri Pawan Singh & Girish Agrawal(Physical Hearing) Fugro Survey (India) Private Limited, Dcit, Circle -15(1)(1), D-222/30, Furgo House, Ttc Vs Room No. 451, Aayakar Bhawan, Industrial Area, Darave B.O., Nerul, M.K. Road, Navi Mumbai-400706 Mumbai-400020 [Pan No. Aaacf 5343 R] Appellant / Assessee Respondent / Revenue

Section 143Section 143(3)Section 144BSection 144C(13)Section 254(1)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PAWAN SINGH, JUDICIAL MEMBER & GIRISH AGRAWAL, ACCOUNTANT MEMBER (Physical hearing) Fugro Survey (India) Private limited, DCIT, Circle -15(1)(1), D-222/30, Furgo House, TTC Vs Room No. 451, Aayakar Bhawan, Industrial Area, Darave B.O., Nerul, M.K. Road, Navi Mumbai-400706 Mumbai-400020 [PAN No. AAACF 5343 R] Appellant / Assessee Respondent / Revenue Assessee by Sh. Ajit Jain-Advocate Revenue by Sh. Abhishek Tharwal, Sr- DR Date of institution of appeal 21.11.2024 Date of hearing 07.05.2025 Date of pronouncement 25.06.2025 Order under section 254…

MANE INDIA PRIVATE LIMITED,HYDERABAD vs. ACIT., CIRCLE-5(1), HYDERABAD

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

ITA 686/HYD/2024[AY 2020-21]Status: DisposedITAT Hyderabad06 May 2025

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.686/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2020-21) M/S Mane India (P) Ltd Vs. Acit Hyderabad Circle 5(1) Pan:Aaccm1243J Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Mahima Goud राज" व "ारा/Revenue By:: Smt. M. Narmada, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 11/02/2025 घोषणा की तारीख/Pronouncement: 06/05/2025 आदेश/Order

For Appellant: Advocate Mahima GoudFor Respondent: : Smt. M. Narmada, CIT(DR)
Section 143(3)Section 144C(5)

…ITA No 686 of 2024 Mane India P Ltd आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ DB-B ‘ Bench, Hyderabad Before Shri Vijay Pal Rao, Vice-President A N D Shri Madhusudan Sawdia, Accountant Member आ.अपी.सं /ITA No.686/Hyd/2024 (िनधा"रण वष"/Assessment Year: 2020-21) M/s Mane India (P) Ltd Vs. ACIT Hyderabad Circle 5(1) PAN:AACCM1243J Hyderabad (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Advocate Mahima Goud राज" व "ारा/Revenue by:: Smt. M. Narmada, CIT(DR) सुनवाई की तारीख/Date of hearing: 11/02/2025 घोषणा की तारीख/Pronouncement: 06/05/2025 आदेश/ORDER Per Vijay Pal…

ARISTON GROUP INDIA PRIVATE LIMITED,PUNE vs. THE ASSESSEMENT UNIT, INCOME TAX DEPARTMENT, NFAC AND THE DCIT, CIRCLE 1(1), PUNE, PUNE

In the result, appeal of the assessee is partly allowed

ITA 1680/PUN/2024[2020-21]Status: DisposedITAT Pune09 Apr 2025AY 2020-21

Bench: Shri R.K.Panda & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.1680/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 Ariston Group India Private The Assessment Unit, Limited, Income Tax Department, 1St Floor, Office No.103, V National Faceless Mayfai Tower, Wakdewadi, S. Assessment Centre, Shivaji Nagar, Pune-411005. Delhi(“Nfac”), The Dcit, Circle-1(1), Pune. Pan: Aaoca7042D Appellant/ Assessee Respondent / Revenue Assessee By Shri Ketan Ved – Ar Revenue By Shri Prakash L Pathade – Cit(Dr) Date Of Hearing 15/01/2025 Date Of Pronouncement 09/04/2025 आदेश/ Order Per Vinay Bhamore, Jm: This Is An Appeal Filed By The Assessee Against The Assessment Order Passed Under Section 143(3) R.W.S 144C(3) Read With Section 144B Of The Income Tax Act, 1961, Dated 18.06.2024 For A.Y.2020- 21. The Assessee Has Raised The Following Grounds Of Appeal : “Based On The Facts & Circumstances Of The Case, Ariston Group India Private Limited (Hereinafter Referred To As "Ariston India' Or 'The Appellant) Prefers An Appeal For The Assessment Year 2020-21 Against

Section 143(3)Section 144Section 144BSection 144C(13)Section 37(1)Section 92C

…the assessee cannot be the basis for disallowing the same, as held by Hon’ble Delhi High Court in the case of EKL Appliances Ltd. [2012] 345 ITR 241 (Del.). 24. We further find that Hon’ble jurisdictional High Court in CIT v/s Lever India Exports Ltd. [2017] 246 Taxmann 133 (Bom.), observed as under: “7. We note that the Tribunal has recorded the fact that the respondent assessee has launched new products which involved huge advertisement expenditure. The sharing of such expenditure by the respondent assessee is a strates to develop its business. This results in improving the brand image of the products, resulti…

CREDIT AGRICOLE CORPORATE AND INVESTMENT BANK,MUMBAI vs. THE DY-CIT (INT. TAXATION)-2(1)(1), MUMBAI

Accordingly these grounds are dismissed as not pressed

ITA 749/MUM/2022[2017-18]Status: DisposedITAT Mumbai20 Mar 2025AY 2017-18

Bench: Smt Beena Pillai, Jm & Ms Padmavathy S, Am I.T. (Tp) A. No. 1479/Mum/2015 (Assessment Year: 2010-11) Credit Agricole Corporate & Dcit (International Taxation)- Investment Bank (Formerly 2(1)(1), 1St Floor, Room No. 136, Known As ‘Calyon Bank’) Vs. 11Th Floor, Hoechst House, Scindia House, N.M. Marg, Nariman Point, Mumbai-400021. Ballard Pier, Mumbai-400038. Pan: Aaccc3872B Appellant) : Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT BEENA PILLAI, JM & MS PADMAVATHY S, AM I.T. (TP) A. No. 1479/Mum/2015 (Assessment Year: 2010-11) Credit Agricole Corporate and DCIT (International Taxation)- Investment Bank (Formerly 2(1)(1), 1st Floor, Room No. 136, known as ‘Calyon Bank’) Vs. 11th Floor, Hoechst House, Scindia House, N.M. Marg, Nariman Point, Mumbai-400021. Ballard Pier, Mumbai-400038. PAN: AACCC3872B Appellant) : Respondent) I.T.A. No. 1839/Mum/2015 (Assessment Year: 2010-11) ADIT (International Taxation)- Credit Agricole Corporate and 1(2), Investment Bank, Room No. 119, 1st F…

CREDIT AGRICOLE CORPORATE & INVESTMENT BANK,MUMBAI vs. THE DY.CIT OF INCOME TAX (INTERNATIONSL TAXATION) -2(1) (1) , MUMBAI

Accordingly these grounds are dismissed as not pressed

ITA 1234/MUM/2022[2018-19]Status: DisposedITAT Mumbai20 Mar 2025AY 2018-19

Bench: Smt Beena Pillai, Jm & Ms Padmavathy S, Am I.T. (Tp) A. No. 1479/Mum/2015 (Assessment Year: 2010-11) Credit Agricole Corporate & Dcit (International Taxation)- Investment Bank (Formerly 2(1)(1), 1St Floor, Room No. 136, Known As ‘Calyon Bank’) Vs. 11Th Floor, Hoechst House, Scindia House, N.M. Marg, Nariman Point, Mumbai-400021. Ballard Pier, Mumbai-400038. Pan: Aaccc3872B Appellant) : Respondent)

Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “I” BENCH, MUMBAI BEFORE SMT BEENA PILLAI, JM & MS PADMAVATHY S, AM I.T. (TP) A. No. 1479/Mum/2015 (Assessment Year: 2010-11) Credit Agricole Corporate and DCIT (International Taxation)- Investment Bank (Formerly 2(1)(1), 1st Floor, Room No. 136, known as ‘Calyon Bank’) Vs. 11th Floor, Hoechst House, Scindia House, N.M. Marg, Nariman Point, Mumbai-400021. Ballard Pier, Mumbai-400038. PAN: AACCC3872B Appellant) : Respondent) I.T.A. No. 1839/Mum/2015 (Assessment Year: 2010-11) ADIT (International Taxation)- Credit Agricole Corporate and 1(2), Investment Bank, Room No. 119, 1st F…

CREDIT AGRICOLE CORPORATE & INVESTMENT BANK,MUMBAI vs. THE JT CIT (INTERNATIONAL TAXATIONA), MUMBAI

Accordingly these grounds are dismissed as not pressed

ITA 1027/MUM/2021[2016-17]Status: DisposedITAT Mumbai20 Mar 2025AY 2016-17
Section 143(3)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“I” BENCH, MUMBAI\nBEFORE SMT BEENA PILLAI, JM & MS PADMAVATHY S, AM\nI.T. (TP) A. No. 1479/Mum/2015\n(Assessment Year: 2010-11)\nCredit Agricole Corporate and\nInvestment Bank (Formerly\nknown as 'Calyon Bank')\n11th Floor, Hoechst House,\nNariman Point, Mumbai-400021.\nPAN: AACCC3872B\nVs.\nDCIT (International Taxation)-\n2(1)(1),\n1st Floor, Room No. 136,\nScindia House, N.M. Marg,\nBallard Pier, Mumbai-400038.\nAppellant)\n:\nRespondent)\nΙ.Τ.Α. No. 1839/Mum/2015\n(Assessment Year: 2010-11)\nADIT (International Taxation)-\n1(2),\nRoom No. 119, 1st Floor…

CREDIT AGRICOLE CORPORATE AND INVESTMENT BANK,MUMBAI vs. ACIT (IT) 2 (1)(1), MUMBAI

Accordingly these grounds are dismissed as not pressed

ITA 458/MUM/2019[2014-15]Status: DisposedITAT Mumbai20 Mar 2025AY 2014-15
Section 143(3)

…{ "clean_text": "IN THE INCOME TAX APPELLATE TRIBUNAL\n“I” BENCH, MUMBAI\nBEFORE SMT BEENA PILLAI, JM &\nMS PADMAVATHY S, AM\nI.T. (TP) A. No. 1479/Mum/2015\n(Assessment Year: 2010-11)\nCredit Agricole Corporate and\nInvestment Bank (Formerly\nknown as 'Calyon Bank')\n11th Floor, Hoechst House,\nNariman Point, Mumbai-400021.\nPAN: AACCC3872B\nVs.\nDCIT (International Taxation)-\n2(1)(1),\n1st Floor, Room No. 136,\nScindia House, N.M. Marg,\nBallard Pier, Mumbai-400038.\nAppellant)\nRespondent)\nΙ.Τ.Α. No. 1839/Mum/2015\n(Assessment Year: 2010-11)\nADIT (International Taxation)-\n1(2),\nRoom No. 119, 1st Floor,\…

Showing 1–20 of 111 · Page 1 of 6