CIT v. Tata Autocomp Systems Ltd.

56 Taxmann.com 206High Court2015#890 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 367,244 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

Section 143(3)Section 92BSection 144C(13)Section 144C(5)Section 144BSection 234BSection 234CSection 271AA

Issues it is cited on

section 92b(1)safe harbour rulessection 72asection 32(2)interest on outstanding receivablessection 92(1)preliminary expensescorporate guaranteesafe harbourcup methodsection 92bsection 115jb(2)

Judgments citing CIT v. Tata Autocomp Systems Ltd.

ACIT, Central Circle-1(2), Hyderabad vs. Aurobindo Pharma Limited, Hyderabad

In the result, appeal of the Revenue is dismissed and the appeal of the assessee is allowed in part

ITA 320/HYD/2023[2016-17]Status: DisposedITAT Hyderabad23 Jul 2024AY 2016-17

Bench: Shri K.Narasimha Chary & Shri Madhusudan Sawdiaआ.अपी.सं / Ita No. 320/Hyd/2023 (िनधा"रण वष" / Assessment Year: 2016-17) Acit, Central Circle 1(2) Vs. Aurobindo Pharma Ltd Hyderabad Hyderabad [Pan : Aabca7366H] आ.अपी.सं / Ita No. 351/Hyd/2023 (िनधा"रण वष" / Assessment Year: 2016-17) Aurobindo Pharma Ltd Vs. Acit, Central Circle 1(2) Hyderabad Hyderabad Pan: Aabca7366H अपीलाथ" / Appellant "" यथ" / Respondent राज" व "ारा/Revenue By: Shri M Vijay Kumar, Cit(Dr) िनधा"रती "ारा/Assessee By: Advocate Bg Reddy

For Appellant: Advocate BG ReddyFor Respondent: Shri M Vijay Kumar, CIT(DR)
Section 35

…आयकर अपीलीय अिधकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA No. 320/Hyd/2023 (िनधा"रण वष" / Assessment Year: 2016-17) ACIT, Central Circle 1(2) Vs. Aurobindo Pharma Ltd Hyderabad Hyderabad [PAN : AABCA7366H] आ.अपी.सं / ITA No. 351/Hyd/2023 (िनधा"रण वष" / Assessment Year: 2016-17) Aurobindo Pharma Ltd Vs. ACIT, Central Circle 1(2) Hyderabad Hyderabad PAN: AABCA7366H अपीलाथ" / Appellant "" यथ" / Respondent राज" व "ारा/Revenue by: Shri M Vijay Kumar, CIT(DR) िनधा"रत…

M/S Kantar Gdc India Pvt. Ltd. (Formerly Tns India Pvt Ltd), Hyderabad vs. Dy. Commissioner of Income Tax, Circle-2(2), Hyderabad

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

ITA 2261/HYD/2017[2013-14]Status: HeardITAT Hyderabad03 Jun 2024AY 2013-14

Bench: Shri Mahavir Singh & Shri Manjunatha, G.आ.अपी.सं /Ita No.2261/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2013-14) M/S. Kantar Gdc India (P) Vs. Dy. C. I. T. Ltd (Formerly Tns India (P) Circle 2(2) Ltd, Hyderabad Hyderabad Pan:Aabcn2278F (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Advocate Harpreet Singh Ajmani राज" व "ारा/Revenue By:: Shri Shiva Sewak, Cit(Dr) सुनवाई की तारीख/Date Of Hearing: 15/05/2024 घोषणा की तारीख/Pronouncement: 03/06/2024 आदेश/Order

For Appellant: Advocate Harpreet Singh AjmaniFor Respondent: : Shri Shiva Sewak, CIT(DR)
Section 143(3)Section 144C(5)Section 271(1)(c)

…ITA No 2261 of 2017 KANTAR GDC INDIA P LTD आयकर अपील"य अ"धकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A‘ Bench, Hyderabad Before Shri Mahavir Singh, Vice President And Shri Manjunatha, G. Accountant Member आ.अपी.सं /ITA No.2261/Hyd/2017 (िनधा"रण वष"/Assessment Year: 2013-14) M/s. Kantar GDC India (P) Vs. Dy. C. I. T. Ltd (formerly TNS India (P) Circle 2(2) Ltd, Hyderabad Hyderabad PAN:AABCN2278F (Appellant) (Respondent) िनधा""रती "ारा/Assessee by: Advocate Harpreet Singh Ajmani राज" व "ारा/Revenue by:: Shri Shiva Sewak, CIT(DR) सुनवाई की तारीख/Date of hearing: 15/05/2024 घोषणा की तारीख…

Satyam Venture Engineering Services Private Limited, Secunderabad vs. Assistant Commissioner of Income Tax, Central Circle -3(2), Hyderabad

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

ITA 192/HYD/2021[2016-17]Status: DisposedITAT Hyderabad31 May 2024AY 2016-17

Bench: Shri K.Narasimha Chary & Shri Madhusudan Sawdiaआ.अपी.सं / Ita-Tp No. 192/Hyd/2021 (धििाारण वर्ा / Assessment Year: 2016-17) Satyam Venture Assistant Commissioner Engineering Services Vs. Of Income Tax, Private Limited, Central Circle-3(2), Secunderabad Hyderabad [Pan No. Aafcs3287D] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent

For Appellant: Shri E.V. Sri Krishna, ARFor Respondent: Ms. L. Sunitha Rao, CIT-DR
Section 143(3)Section 40

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA-TP No. 192/Hyd/2021 (धििाारण वर्ा / Assessment Year: 2016-17) Satyam Venture Assistant Commissioner Engineering Services Vs. of Income Tax, Private Limited, Central Circle-3(2), Secunderabad Hyderabad [PAN No. AAFCS3287D] अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent धििााररती द्वारा/Assessee by: Shri E.V. Sri Krishna, AR राजस्‍व द्वारा/Revenue by: Ms. L. Sunitha Rao, CIT-DR सुिवाई की तारीख/Date of h…

Value Momentum Software Services Private Limited, Hyderabad vs. ACIT, Circle-8(1), Hyderabad

In the result, appeal of the assessee is allowed in part

ITA 497/HYD/2022[2018-19]Status: DisposedITAT Hyderabad21 May 2024AY 2018-19

Bench: Shri K. Narasimha Chary & Shri Madhusudan Sawdia

For Appellant: Ms. Tanmayee Rajkumar, ARFor Respondent: Smt. L. Sunitha Rao, CIT-DR
Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER & SHRI MADHUSUDAN SAWDIA, ACCOUNTANT MEMBER आ.अपी.सं / ITA-TP No. 497/Hyd/2022 (नििाारण वर्ा / Assessment Year: 2018-19) ValueMomentum Software Vs. Asst. Commissioner of Services Private Limited, Income Tax, Hyderabad Circle-8(1), [PAN No. AAACI7400H] Hyderabad अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent नििााररती द्वारा / Assessee by: Ms. Tanmayee Rajkumar, AR राजस्‍व द्वारा / Revenue by: Smt. L. Sunitha Rao, CIT-DR सुिवाई की तारीख/Date of hearing: 08/…

DCIT 2(2)(2), Mumbai vs. The Hongkong and Shanghai Banking Corp Ltd, Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 4786/MUM/2016[2005-06]Status: DisposedITAT Mumbai30 Apr 2024AY 2005-06

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & The Hongkong & Vs. The Joint Director of Shanghai Banking Income Tax Corporation Ltd. (International Srnior Vice President Taxation)-3, Mumbai Tax, 1st Floor, Scindia India Area Management House 5th Floor, Hongkong N.M. Marg, Ballard Bank Building, Estate, Mumbai – 400 52/60, MG Road 038 Fort, Mumbai – 400 001 PAN/GIR No.AAACT4652J (Appellant) .. (Respondent) & Deputy Commissioner Vs. The Hongkong & Shanghai of Income Tax-(IT)- Banking Corporation Ltd. 2(2)(2), Srnior Vice Pre…

The Hong Kong & Shanghai Banking Corporation Ltd., Mumbai vs. Jt. Director of Income Tax (International Taxation) - Range -3, Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 4765/MUM/2016[2005-06]Status: DisposedITAT Mumbai30 Apr 2024AY 2005-06

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & The Hongkong & Vs. The Joint Director of Shanghai Banking Income Tax Corporation Ltd. (International Srnior Vice President Taxation)-3, Mumbai Tax, 1st Floor, Scindia India Area Management House 5th Floor, Hongkong N.M. Marg, Ballard Bank Building, Estate, Mumbai – 400 52/60, MG Road 038 Fort, Mumbai – 400 001 PAN/GIR No.AAACT4652J (Appellant) .. (Respondent) & Deputy Commissioner Vs. The Hongkong & Shanghai of Income Tax-(IT)- Banking Corporation Ltd. 2(2)(2), Srnior Vice Pre…

DDIT (It) 3(1), Mumbai vs. Hongkong & Sanghai Banking Corporation Ltd, Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 7824/MUM/2010[2004-05]Status: DisposedITAT Mumbai30 Apr 2024AY 2004-05

Bench: IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H’ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No.7336/Mum/2010 (Assessment Year :2004-05) & ITA No.4765/Mum/2016 (Assessment Year :2005-06) The Hongkong & Shanghai Banking Corporation Ltd. Srnior Vice President Tax, India Area Management 5th Floor, Hongkong Bank Building, 52/60, MG Road Fort, Mumbai – 400 001 (Appellant) Vs. The Joint Director of Income Tax (International Taxation)-3, Mumbai 1st Flo

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & The Hongkong & Vs. The Joint Director of Shanghai Banking Income Tax Corporation Ltd. (International Srnior Vice President Taxation)-3, Mumbai Tax, 1st Floor, Scindia India Area Management House 5th Floor, Hongkong N.M. Marg, Ballard Bank Building, Estate, Mumbai – 400 52/60, MG Road 038 Fort, Mumbai – 400 001 PAN/GIR No.AAACT4652J (Appellant) .. (Respondent) & Deputy Commissioner Vs. The Hongkong & Shanghai of Income Tax-(IT)- Banking Corporation Ltd. 2(2)(2), Srnior Vice Pre…

The Hongkong & Shanghai Banking Corporation Ltd, Mumbai vs. DDIT (It) 3(1), Mumbai

In the result, assessee’s appeals are allowed wherein

ITA 7336/MUM/2010[2004-05]Status: DisposedITAT Mumbai30 Apr 2024AY 2004-05

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & The Hongkong & Shanghai Banking Corporation Ltd. Srnior (Vice President)

Section 10(15)(iv)Section 10(34)Section 143(3)Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER & The Hongkong & Vs. The Joint Director of Shanghai Banking Income Tax Corporation Ltd. (International Srnior Vice President Taxation)-3, Mumbai Tax, 1st Floor, Scindia India Area Management House 5th Floor, Hongkong N.M. Marg, Ballard Bank Building, Estate, Mumbai – 400 52/60, MG Road 038 Fort, Mumbai – 400 001 PAN/GIR No.AAACT4652J (Appellant) .. (Respondent) & Deputy Commissioner Vs. The Hongkong & Shanghai of Income Tax-(IT)- Banking Corporation Ltd. 2(2)(2), Srnior Vice Pre…

JCIT(OSD), Cir-II(1)., Kolkata vs. M./S Aa Infraproperties Pvt. Ltd, Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 201/KOL/2023[2015-16]Status: DisposedITAT Kolkata13 Jul 2023AY 2015-16

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Ble

For Appellant: Shri Akkal Dudhewala, FCAFor Respondent: Shri G.H. Sema, CIT D/R

…ndustries & Holdings Ltd. Vs. ACIT [145 TTJ (Chennai) 497] iii. The Mumbai Tribunal in case of Tata Autocomp System Ltd. Vs. ACIT [149 TTJ 233]. The said decision has been affirmed by the Hon'ble Bombay High Court in case of CIT vs. Tata Autocomp System Ltd. (374 ITR 516). Applying this settled proposition of law, to the instant case, it is noted that loan transaction is denominated in Indian Currency and thus domestic prime lending rate (PLR) may be reasonably used as a benchmark. The appellant drew my attention to the SBI PLR for the year 2013. A perusal of the same shows that interest rates in the given year w…

JCIT (OSD), Cir-11(1), Kolkata vs. M/S. Aa Infraproperties Pvt. Ltd, Kolkata

In the result, both the appeals of the revenue are dismissed

ITA 200/KOL/2023[2014-15]Status: DisposedITAT Kolkata13 Jul 2023AY 2014-15

Bench: Shri Sanjay Garg, Hon’Ble & Dr. Manish Borad, Hon’Ble

For Appellant: Shri Akkal Dudhewala, FCAFor Respondent: Shri G.H. Sema, CIT D/R

…ndustries & Holdings Ltd. Vs. ACIT [145 TTJ (Chennai) 497] iii. The Mumbai Tribunal in case of Tata Autocomp System Ltd. Vs. ACIT [149 TTJ 233]. The said decision has been affirmed by the Hon'ble Bombay High Court in case of CIT vs. Tata Autocomp System Ltd. (374 ITR 516). Applying this settled proposition of law, to the instant case, it is noted that loan transaction is denominated in Indian Currency and thus domestic prime lending rate (PLR) may be reasonably used as a benchmark. The appellant drew my attention to the SBI PLR for the year 2013. A perusal of the same shows that interest rates in the given year w…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5459/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5458/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Jun 2023AY 2011-12
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

Jsw Steels Ltd, Mumbai vs. DCIT CC 8(3), Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5457/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2023AY 2010-11
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

DCIT CC 8(3)(Erstwhile DCIT, CC-46, Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5327/MUM/2017[2011-12]Status: DisposedITAT Mumbai30 Jun 2023AY 2011-12
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

DCIT CC 8(3)(Erstwhile DCIT, CC-46, Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5326/MUM/2017[2010-11]Status: DisposedITAT Mumbai30 Jun 2023AY 2010-11
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 5325/MUM/2017[2009-10]Status: DisposedITAT Mumbai30 Jun 2023AY 2009-10
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

DCIT CC 8(3), Mumbai vs. Jsw Steels Ltd, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4632/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

Jsw Steel Limited, Mumbai vs. ACIT, CC-46, Mumbai

Appeal of the revenue is partly allowed and appeal of the assessee is dismissed

ITA 4287/MUM/2017[2008-09]Status: DisposedITAT Mumbai30 Jun 2023AY 2008-09
Section 14A

…als (I) Pvt. Ltd. [55 Taxmann.com 523] while confirming the said view, has observed that there could not be different parameters to benchmark outbound and inbound loans. The Hon'ble M/s. JSW Steels Ltd. Bombay High Court in CIT V/s Tata Autocomp Systems Ltd. [56 Taxmann.com 206] has concluded the issue as under: - “7. We find that the impugned order of the Tribunal inter alia has followed the decisions of the Bombay Bench of the Tribunal in cases of VVF Ltd. v. Dy. CIT [ITAppeal No. 673 (Mum.) of 2006] and Dy. CIT v. Tech Mahindra Ltd. [2011] 12taxmann.com 132/46 SOT 141 (Mum.) (URO) to reach the conclusion that…

Imedx Information Services Private Limited, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

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

ITA 1755/HYD/2019[2015-16]Status: DisposedITAT Hyderabad10 May 2023AY 2015-16

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyआ.अपी.सं / Ita-Tp No. 1755/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2015-16)

For Appellant: Shri H. Srinivasulu, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA-TP No. 1755/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) iMedX Information Deputy Commissioner Services Private Limited, Vs. of Income Tax, Hyderabad Circle- 2(1), [PAN No. AABCI3550P] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri H. Srinivasulu, AR रधजस्‍व द्वधरध / Revenue by: Shri Rajendra Kumar, CIT-DR सुिवधई की तधरीख/Date of hearing: 26/04/202…

Kantar Gdc India Private Limited, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

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

ITA 484/HYD/2022[2018-19]Status: DisposedITAT Hyderabad09 May 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Chary

For Appellant: Shri Ajit Kumar Jain, ARFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 143(3)Section 92B

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 484/Hyd/2022 (निर्धारण वर्ा / Assessment Year: 2018-19) Kantar GDC India Private Vs. The Deputy Commissioner Limited, of Income Tax, Hyderabad Circle-2(1), [PAN No. AABCN2278F] Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri Ajit Kumar Jain, AR रधजस्‍व द्वधरध/Revenue by: Shri Rajendra Kumar, CIT-DR सुिवधई की तधरीख/Date of hearing: 25/04/2023 घोर्णध की त…