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 366,470 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.

ADIT (It) 1(2), Mumbai vs. Calyon Bank, Mumbai

ITA 1483/MUM/2014[2008-09]Status: DisposedITAT Mumbai11 Sept 2023AY 2008-09

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.9071/मुं/2010 (िन.व. 2006-07) आअसं.3103/मुं/2014 (िन.व. 2007-08) आअसं.1503/मुं/2014 (िन.व. 2008-09) आअसं.1504/मुं/2014 (िन.व. 2009-10) Credit Agricole Corporate & Investment Bank (Formerly Calyon Bank), 11Th Floor, Hoechst House, Nariman Point, Mumbai – 400 021 Pan: Aaccc-3872-B ...... अपीलाथ"/Appellant बनाम Vs. The Asstt. Director Of Income-Tax (International Taxation)-1(2) Mumbai, 1St Floor, Scindia House, Ballard Pier, Mumbai 400 038 ......"ितवादी/Respondent आअसं.4259/मुं/2014 (िन.व. 2007-08) आअसं.1483/मुं/2014 (िन.व. 2008-09) आअसं.1868/मुं/2014 (िन.व. 2009-10) The Asstt. Director Of Income-Tax (International Taxation)-1(2) Mumbai, 1St Floor, Scindia House, Ballard Pier, Mumbai 400 038. ...... अपीलाथ"/Appellant बनाम Vs. Credit Agricole Corporate & Investment Bank (Formerly Calyon Bank), 11Th Floor, Hoechst House

For Appellant: Shri P.J. Pardiwala, Sr.Advocate gwithFor Respondent: Shri Soumendu Kumar Dash, Sr. AR &
Section 143(3)

…आयकर अपीलीय अिधकरण मुंबई पीठ “आई”,मुंबई "ी िवकास अव"थी, "याियक सद"य एवं "ी एस. "रफौररहमान, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.9071/मुं/2010 (िन.व. 2006-07) आअसं.3103/मुं/2014 (िन.व. 2007-08) आअसं.1503/मुं/2014 (िन.व. 2008-09) आअसं.1504/मुं/2014 (िन.व. 2009-10) Credit Agricole Corporate And Investment Bank (formerly Calyon Bank), 11th Floor, Hoechst House, Nariman Point, Mumbai – 400 021 PAN: AACCC-3872-B ...... अपीलाथ"/Appellant बनाम Vs. The Asstt. Director of Income-tax (Inter…

Credit Agricole Corporate and Investment Bank ( Formerly Calyon Bank), Mumbai vs. ADIT (It) 1(2), Mumbai

ITA 9071/MUM/2010[2006-07]Status: DisposedITAT Mumbai11 Sept 2023AY 2006-07

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.9071/मुं/2010 (िन.व. 2006-07) आअसं.3103/मुं/2014 (िन.व. 2007-08) आअसं.1503/मुं/2014 (िन.व. 2008-09) आअसं.1504/मुं/2014 (िन.व. 2009-10) Credit Agricole Corporate & Investment Bank (Formerly Calyon Bank), 11Th Floor, Hoechst House, Nariman Point, Mumbai – 400 021 Pan: Aaccc-3872-B ...... अपीलाथ"/Appellant बनाम Vs. The Asstt. Director Of Income-Tax (International Taxation)-1(2) Mumbai, 1St Floor, Scindia House, Ballard Pier, Mumbai 400 038 ......"ितवादी/Respondent आअसं.4259/मुं/2014 (िन.व. 2007-08) आअसं.1483/मुं/2014 (िन.व. 2008-09) आअसं.1868/मुं/2014 (िन.व. 2009-10) The Asstt. Director Of Income-Tax (International Taxation)-1(2) Mumbai, 1St Floor, Scindia House, Ballard Pier, Mumbai 400 038. ...... अपीलाथ"/Appellant बनाम Vs. Credit Agricole Corporate & Investment Bank (Formerly Calyon Bank), 11Th Floor, Hoechst House

For Appellant: Shri P.J. Pardiwala, Sr.Advocate gwithFor Respondent: Shri Soumendu Kumar Dash, Sr. AR &
Section 143(3)

…आयकर अपीलीय अिधकरण मुंबई पीठ “आई”,मुंबई "ी िवकास अव"थी, "याियक सद"य एवं "ी एस. "रफौररहमान, लेखाकार सद"य के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “I”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER& SHRI S.RIFAUR RAHMAN, ACCOUNTANT MEMBER आअसं.9071/मुं/2010 (िन.व. 2006-07) आअसं.3103/मुं/2014 (िन.व. 2007-08) आअसं.1503/मुं/2014 (िन.व. 2008-09) आअसं.1504/मुं/2014 (िन.व. 2009-10) Credit Agricole Corporate And Investment Bank (formerly Calyon Bank), 11th Floor, Hoechst House, Nariman Point, Mumbai – 400 021 PAN: AACCC-3872-B ...... अपीलाथ"/Appellant बनाम Vs. The Asstt. Director of Income-tax (Inter…

M/S. Tdk India Private Limited (Formerly Known As Epcos India Private Limited), Nadia vs. DCIT, Circle - 11(1), Kolkata

In the result appeal of the assessee for Assessment Year 2014-15 is partly allowed for statistical purposes and appeal of the assessee for Assessment Year 2015-16, is allowed

ITA 1998/KOL/2019[2015-16]Status: DisposedITAT Kolkata22 Aug 2023AY 2015-16

Bench: Dr. Manish Borad & Shri Sonjoy Sarma]

Section 143(3)Section 144C(13)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘C’, KOLKATA [Before Dr. Manish Borad, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 2646/Kol/2018 & 1998/Kol/2019 Assessment Year : 2014-15 & 2015-16 M/s. TDK India Private Limited Vs. DCIT, Circle-11(1), Kolkata (formerly known as EPCOS India Private Limited) [PAN: AAACI 6950 Q] Assessee Respondent Date of Hearing 25.05.2023 Date of Pronouncement .08.2023 For the Assessee Shri Aarijit Chakravarty, Advocate & Shri Tarun Jain, FCA For the Revenue Shri G.H. Sema, CIT, DR ORDER PER MANISH BORAD, AM: The captioned appeals are directed at…

M/S. Tdk India Private Limited (Formerly Known As Epcos India Private Limited), Nadia vs. DCIT, Circle - 11(1), Kolkata

In the result appeal of the assessee for Assessment Year 2014-15 is partly allowed for statistical purposes and appeal of the assessee for Assessment Year 2015-16, is allowed

ITA 2646/KOL/2018[2014-15]Status: DisposedITAT Kolkata22 Aug 2023AY 2014-15

Bench: Dr. Manish Borad & Shri Sonjoy Sarma]

Section 143(3)Section 144C(13)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH ‘C’, KOLKATA [Before Dr. Manish Borad, Accountant Member & Shri Sonjoy Sarma, Judicial Member] I.T.A. Nos. 2646/Kol/2018 & 1998/Kol/2019 Assessment Year : 2014-15 & 2015-16 M/s. TDK India Private Limited Vs. DCIT, Circle-11(1), Kolkata (formerly known as EPCOS India Private Limited) [PAN: AAACI 6950 Q] Assessee Respondent Date of Hearing 25.05.2023 Date of Pronouncement .08.2023 For the Assessee Shri Aarijit Chakravarty, Advocate & Shri Tarun Jain, FCA For the Revenue Shri G.H. Sema, CIT, DR ORDER PER MANISH BORAD, AM: The captioned appeals are directed at…

Transporter Industry Internatinal Gmbh, Mumbai vs. Dy CIT International Taxation, Circle-4(1)(2), Mumbai

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

ITA 1240/MUM/2021[2016-17]Status: DisposedITAT Mumbai31 May 2023AY 2016-17

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No.1240/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2016-17) Transporter Industry बिधम/ Dcit, Int Tax Circle- International Gmbh. 4(1)(2) Vs. Kalisrabe 57, 74076 Air India Building, Heilbronn, Germany, Pin- Nariman Point, Mumbai- 999999. 400021. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aafct0013Q (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nikil Tiwari Revenue By: Shri Soumedu Kumar Dash (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 30/03/2023 घोषणा की तारीख /Date Of Pronouncement: 31/05/2023 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Company Against The Order Of The Ao/Dcit, Circle-4(1)(2), Mumbai R.W.S 144C(13) Of The Income Tax Act, 1961 (Hereinafter “The Act”) Dated 25.04.2021 Pursuant To The Direction Of The Ld. Dispute Resolution Panel (Drp) Dated 18.03.2021. 2. Ground No. 1 Is General In Nature, So Dismissed. 3. Ground No. 3 Is A Legal Issue Which Has Been Raised By The Assessee Challenging The Action Of The Transfer Pricing Officer (Tpo) To Have Passed The Transfer Pricing (Tp) Order, After The Due Date Prescribed In Section 92(3A) R.W.S 153 Of The Act. Therefore, The Assessee Is Challenging The Action Of The Tpo In Passing Transfer Pricing Order After Limitation Period By Citing The Decision Of The Hon’Ble Madras High Court (Db) In The Case Of M/S. Saint Gobain

For Appellant: Shri Nikil TiwariFor Respondent: Shri Soumedu Kumar Dash (Sr. AR)
Section 153Section 3Section 92Section 92C

…erroneous, but still the DRP’s action of directing the AO to charge 15% mark-up for services providing to its AE by the assessee Foreign Company is erroneous and cited the decision of the jurisdictional High Court in the case of M/s. Lever India Exports Ltd. (292 CTR 393) (Bom) wherein it was held that Adhoc determination of the ALP by the TPO dehors section 92CA of the Act cannot be sustained. And further the Hon’ble High Court clarified that the TPO was bound to determine to ALP of an International Transaction in terms of Chapter – X read with rule 10A to 10E of the Income Tax Rules, 1962 (hereinafter “the Rule…

Kalburgi Cement Private Limited, Hyderabad vs. DCIT Circle -2(1), Hyderabad

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

ITA 573/HYD/2022[2018-19]Status: DisposedITAT Hyderabad15 May 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Sri Kalyanasundaram, C.AFor Respondent: Sri Jeevan Lal Lavidiya
Section 142(1)Section 143(2)Section 143(3)Section 144BSection 263Section 270ASection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘B’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA.No.573/Hyd/2022 Assessment Year: 2018-19 Kalburgi Cement Private Vs. Dy.Commissioner of Limited, Income Tax, Hyderabad. Circle 2(1), Hyderabad. PAN : AACCV8513G. (Appellant) (Respondent) Assessee by: Sri Kalyanasundaram, C.A. Revenue by: Sri Jeevan Lal Lavidiya, CIT-DR Date of hearing: 25.04.2023 Date of pronouncement: 15.05.2023 O R D E R Per Shri Laliet Kumar, J.M. The captioned appeal arose against the assessment order passed by the Deputy Commission…

L'Oreal India Private Limited, Mumbai vs. Assistant Commissioner of Income Tax Income Tax, Circle-7(1)(1), Mumbai

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

ITA 2269/MUM/2022[2018-19]Status: DisposedITAT Mumbai03 May 2023AY 2018-19

Bench: Shri Om Prakash Kant, Am & Ms. Kavitha Rajagopal, Jm L’Oreal India Private Limited Asst. Cit, Circle-7(1)(1) A-Wing, 8Th Floor, Marathon Futurex, Mumbai-400 020 N.M.Joshi Marg, Lower Parel, Vs. Mumbai-400 013

For Appellant: Shri Niraj ShethFor Respondent: Dr. Yogesh Kamat
Section 143(3)Section 4Section 92Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI OM PRAKASH KANT, AM AND MS. KAVITHA RAJAGOPAL, JM L’oreal India Private Limited Asst. CIT, Circle-7(1)(1) A-Wing, 8th Floor, Marathon Futurex, Mumbai-400 020 N.M.Joshi Marg, Lower Parel, Vs. Mumbai-400 013 PAN/GIR No. AAACL 0738 K (Appellant) (Respondent) : Assessee by : Shri Niraj Sheth Revenue by : Dr. Yogesh Kamat Date of Hearing : 07.02.2023 Date of Pronouncement : 03.05.2023 O R D E R Per Kavitha Rajagopal, J M: This is an appeal filed by the assessee, challenging the assessment order passed by the Assessing Officer/Transfer Pricing Offi…

D.C.I.T, Circle-9(1), Kolkata vs. M/S Apollo Gleneagles Hospital, Kolkata

In the result, appeal of the Revenue for AY 2012-13 is dismissed

ITA 1639/KOL/2019[2013-14]Status: DisposedITAT Kolkata27 Apr 2023AY 2013-14

Bench: Shri Sanjay Garg, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Ms. Vandana Bhandari, FCA and Shri SaibalFor Respondent: Shri G. Hukuga Sema, CIT, D/R
Section 143(3)Section 14A

…| आयकर अपील"य अ"धकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1501/Kol/2019 Assessment Year: 2012-13 & I.T.A. No. 1639/Kol/2019 Assessment Year: 2013-14 Deputy Commissioner of Apollo Gleneagles Hospital Limited Income Tax, Circle-9(1), Vs 58, Canal Circular Road Kolkata Kolkata - 700054 PAN: AAECA5407E अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Vandana Bhandari, FCA and Shri Saibal Mukherjee, A/R Revenue by : Shri G. Hukuga Sema, CIT, D/R सुनवाई क" तार"ख…

D.C.I.T, Circle-9(1), Kolkata vs. M/S Apollo Gleneagles Hospital, Kolkata

In the result, appeal of the Revenue for AY 2012-13 is dismissed

ITA 1501/KOL/2019[2012-13]Status: DisposedITAT Kolkata27 Apr 2023AY 2012-13

Bench: Shri Sanjay Garg, Hon’Ble & Shri Girish Agrawal, Hon’Ble

For Appellant: Ms. Vandana Bhandari, FCA and Shri SaibalFor Respondent: Shri G. Hukuga Sema, CIT, D/R
Section 143(3)Section 14A

…| आयकर अपील"य अ"धकरण "यायपीठ, कोलकाता | IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI SANJAY GARG, HON’BLE JUDICIAL MEMBER & SHRI GIRISH AGRAWAL, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 1501/Kol/2019 Assessment Year: 2012-13 & I.T.A. No. 1639/Kol/2019 Assessment Year: 2013-14 Deputy Commissioner of Apollo Gleneagles Hospital Limited Income Tax, Circle-9(1), Vs 58, Canal Circular Road Kolkata Kolkata - 700054 PAN: AAECA5407E अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Ms. Vandana Bhandari, FCA and Shri Saibal Mukherjee, A/R Revenue by : Shri G. Hukuga Sema, CIT, D/R सुनवाई क" तार"ख…

Mitsui Prime Advanced Composites India Pvt. Ltd., Gurgaon vs. DCIT Circle-16(*2), New Delhi

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

ITA 6944/DEL/2019[2013-14]Status: DisposedITAT Delhi06 Apr 2023AY 2013-14

Bench: Dr. B. R. R. Kumar & Sh. Yogesh Kumar Usi.T.A. No. 6944/Del/2019 (A.Y 2013-14)

Section 2Section 92CSection 92C(1)Section 92C(2)Section 92C(4)Section 92D

…1 ITA. 6944/Del/2019 Mitsui Prime Advanced Composites IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH : “I” NEW DELHI ] BEFORE DR. B. R. R. KUMAR, ACCOUNTANT MEMBER AND SH. YOGESH KUMAR US, JUDICIAL MEMBER I.T.A. No. 6944/DEL/2019 (A.Y 2013-14) M/s. Mitsui Prime Advanced Vs. DCIT, Composites India Pvt. Limited, Unit No. 106B, First Floor, Circle : 16 (2) Solitaire Plaza, Near Guru Dronacharya Metro Station, New Delhi. M. G. Road, Gurgaon, [Haryana] – 122 002. PAN No. AAFCM1458C (RESPONDENT) (APPELLANT) Appellant by Shri Deepender Kumar, CA Shri Hariom Jindal, C. A. & Ms. Ritika Aggarwal, AR Responde…

Thyssenkrupp Industries India P. Ltd, Mumbai vs. DCIT Cir 3(3)(2), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1886/MUM/2017[2012-13]Status: DisposedITAT Mumbai04 Apr 2023AY 2012-13

Bench: Shir M Balaganesh & Shri Pavan Kumar Gadalethyssenkrupp Industries Vs. Dcit, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15Th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. Pan/Gir No. : Aaack1947K Appellant .. Respondent Appellant By : Shri Madhur Aggarwal & Shri Pratik Podar.Ar Respondent By : Shri Samuel Pitta.Dr Date Of Hearing 16.03.2023 Date Of Pronouncement 27.03.2023 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Passed U/S 143(3) R.W.S 144C(13) Of The Act In Pursuance To The Directions Of The Dispute Resolution Panel (Drp) Order U/S 144C(5) Of The Act Dated 23.12.2016. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri Madhur Aggarwal &For Respondent: Shri Samuel Pitta.DR
Section 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHIR M BALAGANESH, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Thyssenkrupp Industries Vs. DCIT, Circle – 3(3)(2) India Pvt Ltd., Aayakar Bhavan, 154-C, Mittal Towers, Room No. 609, 15th Floor, 210, Mumbai – 400020. Nariman Point, Mumbai-400021. PAN/GIR No. : AAACK1947K Appellant .. Respondent Appellant by : Shri Madhur Aggarwal & Shri Pratik Podar.AR Respondent by : Shri Samuel Pitta.DR Date of Hearing 16.03.2023 Date of Pronouncement 27.03.2023 आदेश / O R D E R PER PAVAN KUMAR GADALE JM: The assessee has filed the appeal against…

M/S. Continental Automotive Components India Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 280/BANG/2021[2016-17]Status: DisposedITAT Bangalore06 Feb 2023AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 234BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.280/Bang/2021 Assessment year : 2016-17 M/s. Continental Automotive Vs. The Deputy Commissioner Components India Pvt. Ltd., of Income Tax, Plot No.53B, Circle 2(1)(1), Bommasandra Industrial Area, Bengaluru. Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru – 560 099. PAN: AAKCS 9578C ASSESSEE RESPONDENT Assessee by : Shri T. Suryanarayana, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.01.2023 Date of Pronoun…

Wns Global Services P. Ltd., Mumbai vs. Addl/Jt/Dy/Asstt/CIT/ITO, Nationa Faceless Assessment Centre, Dilhi

In the result, appeal filed by the assessee is allowed

ITA 1259/MUM/2021[2016-17]Status: DisposedITAT Mumbai09 Dec 2022AY 2016-17

Bench: Shri Vikas Awasthy & Shri Gagan Goyalwns Global Services Pvt. Ltd., Pl 10, Gate No.4, Godrej & Boyce Complex, Pirojshanagar, Lbs Marg, Vikhroli (West), Mumbai-400079. Pan: Aaacw2598L ...... Appellant Vs.. Addl./Jt/Dy./Acit/Ito/Nfac, Room No. 455, Circle-14(3)(1), Mumbai. ..... Respondent Appellant/Assessee By : Sh. Porus Kaka, Sr. Adv. & Sh. Manish Kant Respondent/Revenue By : Sh. Jasdeep Singh, Cit-Dr

For Appellant: Sh. Porus Kaka, Sr. Adv. &For Respondent: Sh. Jasdeep Singh, CIT-DR
Section 143(3)Section 144C(13)Section 92B

…as there is a substantial fall in the value under DCF method thus arbitrarily reducing the value under market approach in the same proportion. Adhoc determination of arm's length price by the learned TPO is bad in law. CIT vs. Lever India Exports Ltd. [[2017] 292 CTR 393 (Bombay)] PCIT vs. Sabic Innovative Plastic India (P) Ltd [R/TAX APPEAL NOS. 231 AND 248 OF 2018 dated 31 July 2018 Firmenich Armatics India (P) Ltd. v. DCIT [(2018) 96 Taxmann.com 649] 20 ITA No. 1259/Mum/2021-WNS Global Services Pvt. Ltd. Assessee’s contentions (Before the TPO): WNS UK (I.e. entity whose shares are being valued), operated mu…

Raymond Limited, Mumbai vs. Addl C.I.T. -2(3), Mumbai

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

ITA 2660/MUM/2008[2002-2003]Status: DisposedITAT Mumbai14 Nov 2022AY 2002-2003

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Raymond Limited V. Addl. Cit– Range 2(3) New Hind House 5Th Floor, Aayakar Bhavan Narottam Morarjee Marg M.K. Road, Mumbai - 400020 Ballard Estate, Mumbai - 400001 Pan: Aaacr4896A (Appellant) (Respondent) Acit–2(3) V. M/S. Raymond Limited Room No. 555 New Hind House Aayakar Bhavan, Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai - 400001 Pan: Aaacr4896A (Appellant) (Respondent)

For Appellant: Shri Nitesh Joshi &For Respondent: Shri Samuel Pitta
Section 115JSection 14ASection 35DSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Raymond Limited v. Addl. CIT– Range 2(3) New Hind House 5th Floor, Aayakar Bhavan Narottam Morarjee Marg M.K. Road, Mumbai - 400020 Ballard Estate, Mumbai - 400001 PAN: AAACR4896A (Appellant) (Respondent) ACIT–2(3) v. M/s. Raymond Limited Room No. 555 New Hind House Aayakar Bhavan, Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai - 400001 PAN: AAACR4896A (Appellant) (Respondent) Assessee by : Shri Nitesh Joshi & Shri Harsh Shah Department by : Sh…

M/S. ACIT 2(3), Mumbai vs. Raymond Ltd., Mumbai

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

ITA 2519/MUM/2008[2002-2003]Status: DisposedITAT Mumbai14 Nov 2022AY 2002-2003

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Raymond Limited V. Addl. Cit– Range 2(3) New Hind House 5Th Floor, Aayakar Bhavan Narottam Morarjee Marg M.K. Road, Mumbai - 400020 Ballard Estate, Mumbai - 400001 Pan: Aaacr4896A (Appellant) (Respondent) Acit–2(3) V. M/S. Raymond Limited Room No. 555 New Hind House Aayakar Bhavan, Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai - 400001 Pan: Aaacr4896A (Appellant) (Respondent)

For Appellant: Shri Nitesh Joshi &For Respondent: Shri Samuel Pitta
Section 115JSection 14ASection 35DSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI VIKAS AWASTHY, HON'BLE JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER M/s. Raymond Limited v. Addl. CIT– Range 2(3) New Hind House 5th Floor, Aayakar Bhavan Narottam Morarjee Marg M.K. Road, Mumbai - 400020 Ballard Estate, Mumbai - 400001 PAN: AAACR4896A (Appellant) (Respondent) ACIT–2(3) v. M/s. Raymond Limited Room No. 555 New Hind House Aayakar Bhavan, Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai - 400001 PAN: AAACR4896A (Appellant) (Respondent) Assessee by : Shri Nitesh Joshi & Shri Harsh Shah Department by : Sh…

Thyssenkrupp Idustrial Solutions (India) P. Ltd, Mumbai vs. DCIT 15(3)(1), Mumbai

In the result, appeal filed by the assesse is partly allowed for statistical purpose as per above terms

ITA 1957/MUM/2017[2012-13]Status: DisposedITAT Mumbai07 Nov 2022AY 2012-13

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Thyssenkrupp Industrial V. Dcit – Range – 15(3)(1) Solutions (India) Private Limited Room No. 451, 4Th Floor {Formerly Known As Uhde India Aayakar Bhavan, M.K. Road Private Limited} Mumbai - 400020 Uhde House, L.B.S. Marg Vikhroli (W), Mumbai - 400083 Pan: Aaacu1416H Appellant Respondent Assessee Represented By : Shri M.M. Golvala & Shri H. Jamshedji Revenue Represented By : Shri Samual Pitta

Section 144CSection 234BSection 234D

…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.). 12. We further find that Hon’ble jurisdictional High Court in CIT v/s Lever India Exports Ltd. [2017] 246 Taxmann 133 (Bombay), 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 strategy to develop its business. This results in improving the brand image of the products, resu…

Xander Advisors India Pvt. Ltd., New Delhi vs. ACIT, Noida

In the result, the appeal of the assessee in ITA No

ITA 1379/DEL/2016[2012-13]Status: HeardITAT Delhi17 Oct 2022AY 2012-13

Bench: Shri Chandra Mohan Garg & Shri N.K. Billaiya

For Appellant: Shri Mukesh Bhutani, AdvFor Respondent: Shri Mahesh Shah, CIT- DR
Section 153ASection 92C

…erefore, the order of the ld. CIT(A) is also erroneous and deserves to be quashed. 10. In support of his contention, the ld. counsel for the assessee placed reliance on three decisions of the Hon'ble Bombay High Court in the case of Lever India Exports Ltd 292 CTR 393, Merck Ltd 389 ITR 70 and Kodak India [P} Ltd 288 CTR 46. 11. Per contra, the ld. DR strongly stated that it cannot be stated that the Assessing Officer has not determined the ALP by applying most appropriate method. It is the say of the ld. DR that the Assessing Officer has taken a leaf from the proceedings of the TPO for Assessment Years 20…

Xander Advisors India Pvt. Ltd., New Delhi vs. ACIT, Noida

In the result, the appeal of the assessee in ITA No

ITA 1378/DEL/2016[2011-12]Status: HeardITAT Delhi17 Oct 2022AY 2011-12

Bench: Shri Chandra Mohan Garg & Shri N.K. Billaiya

For Appellant: Shri Mukesh Bhutani, AdvFor Respondent: Shri Mahesh Shah, CIT- DR
Section 153ASection 92C

…erefore, the order of the ld. CIT(A) is also erroneous and deserves to be quashed. 10. In support of his contention, the ld. counsel for the assessee placed reliance on three decisions of the Hon'ble Bombay High Court in the case of Lever India Exports Ltd 292 CTR 393, Merck Ltd 389 ITR 70 and Kodak India [P} Ltd 288 CTR 46. 11. Per contra, the ld. DR strongly stated that it cannot be stated that the Assessing Officer has not determined the ALP by applying most appropriate method. It is the say of the ld. DR that the Assessing Officer has taken a leaf from the proceedings of the TPO for Assessment Years 20…

Mumbai DCIT 4.2.1, Mumbai vs. M/S. Hamon Cooling Systems Pvt. Ltd, Mumbai

ITA 2078/MUM/2021[2012-13]Status: DisposedITAT Mumbai19 Sept 2022AY 2012-13
For Appellant: Shri Sanjay R ParikhFor Respondent: Shri Samruddhi D Hande
Section 143(3)Section 144C(3)Section 92

…that both these adjustments have been dealt with by coordinate bench of this Tribunal in assessee‟s own case for AYs 2007-08, 2010-11 & 2011-12. The bench, inter-alia relying upon the decision of Hon‟ble Bombay High Court in CIT V/s Lever India Exports Ltd. (78 Taxmann.com 88), deleted the adjustment vide paragraph 7 to 10 of the order. The relevant findings of the bench were as under: - xxx xxx We find that Ld. TPO has primarily relied upon the order of Ld. DRP in AY 2007-08 while proposing similar adjustments in this year. Since the order of Ld. DRP for AY 2007-08 has been reversed by Tribunal and the facts as…

D.C.I.T., Circle-11(1), Kolkata vs. M/S. at & S India Limited, Karnataka

In the result, the appeal filed by the Revenue is dismissed

ITA 1311/KOL/2018[2014-15]Status: DisposedITAT Kolkata08 Sept 2022AY 2014-15

Bench: Shri Manish Borad & Shri Sonjoy Sarmai.T.A. No. 1311/Kol/2018 Assessment Year: 2014-15 Dcit, Circle-11(1), Kolkata M/S. At&S India Ltd. 12A, Industrial Area, Vs Nanjangud Mysore District Karnataka - 571301 Pan : Aaeca2930J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Smt. Rituparna Sinha, A.R. Revenue By : Shri Gaurav Kanaujia, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 28/07/2022 घोषणा क" तारीख /Date Of Pronouncement: 08/09/2022 आदेश/O R D E R Per Manish Borad:

For Appellant: Smt. Rituparna Sinha, A.RFor Respondent: Shri Gaurav Kanaujia, CIT, D/R
Section 250

…आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER & SHRI SONJOY SARMA, JUDICIAL MEMBER I.T.A. No. 1311/Kol/2018 Assessment Year: 2014-15 DCIT, Circle-11(1), Kolkata M/s. AT&S India Ltd. 12A, Industrial Area, Vs Nanjangud Mysore District Karnataka - 571301 PAN : AAECA2930J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Smt. Rituparna Sinha, A.R. Revenue by : Shri Gaurav Kanaujia, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 28/07/2022 घोषणा क" तारीख /Date of Pronouncement: 08/09/2022 आदेश/O R D E R PER MANISH BORAD,…