CIT v. Tata Autocomp Systems Ltd.
56 Taxmann.com 206High Court2015#888 most cited
What is CIT v. Tata Autocomp Systems Ltd. authority for?
When determining the arm's length price for interest on a foreign currency loan advanced to an Associated Enterprise, the Indian Prime Lending Rate is not applicable. Instead, the interest rate should be benchmarked based on the prevailing foreign currency rate, such as EURIBOR, or the rate in the country where the loan is received/consumed.
119
judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2025.
Also referred to as
CIT v. Tata Autocomp Systems Ltd. · Section 92B · arm's length price · interest rate benchmarking · foreign currency loan · associated enterprise loan · PLR rate · EURIBOR rate · loan to AE · transfer pricing adjustment
Also reported as
374 ITR 516230 Taxmann 649
Sections most often in play
Issues it is cited on
Judgments citing CIT v. Tata Autocomp Systems Ltd.
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