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.

Gkc Projects Limited, Hyderabad vs. ACIT, Central Circle-3(1), Hyderabad

The appeals are partly allowed, accordingly

ITA 421/HYD/2022[2018-19]Status: DisposedITAT Hyderabad28 Apr 2023AY 2018-19

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

For Appellant: Shri P.V.S.S. Prasad, 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 निर्धारण वर्ा आ.अपी.सं / अपीलधर्थी / प्रत्‍यर्थी / / A.Y. ITA-TP No. Appellant Respondent Asst. Commissioner of 552/Hyd/21 2017-18 Income Tax, GKC Projects Limited, Circle-3(1) / Hyderabad Asst. Commissioner of [PAN No. AACCG1395F] Income Tax, 421/Hyd/22 2018-19 Central Circle-3(1), Hyderabad निर्धाररती द्वधरध/Assessee by: Shri P.V.S.S. Prasad, AR रधजस्‍व द्वधरध/Revenue by: Shri Rajendra Kumar, CIT-DR सुिवधई की तधरी…

Gkc Projects Limited, Hyderabad vs. Assistant Commissioner of Income Tax, Circle-3(1), Hyderabad

The appeals are partly allowed, accordingly

ITA 552/HYD/2021[2017-18]Status: DisposedITAT Hyderabad28 Apr 2023AY 2017-18

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

For Appellant: Shri P.V.S.S. Prasad, 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 निर्धारण वर्ा आ.अपी.सं / अपीलधर्थी / प्रत्‍यर्थी / / A.Y. ITA-TP No. Appellant Respondent Asst. Commissioner of 552/Hyd/21 2017-18 Income Tax, GKC Projects Limited, Circle-3(1) / Hyderabad Asst. Commissioner of [PAN No. AACCG1395F] Income Tax, 421/Hyd/22 2018-19 Central Circle-3(1), Hyderabad निर्धाररती द्वधरध/Assessee by: Shri P.V.S.S. Prasad, AR रधजस्‍व द्वधरध/Revenue by: Shri Rajendra Kumar, CIT-DR सुिवधई की तधरी…

Dy. Commissioner of Income Tax, (International Taxation)-1, Hyderabad vs. Fair Field Development Limited, Cyprus

In the result, the appeal of Revenue in ITA

ITA 488/HYD/2019[2014-15]Status: DisposedITAT Hyderabad25 Apr 2023AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2014-15 M/S. Fairfield Developments Vs. Dy. Commissioner Of Income Limited, Tax, Hyderabad. International Taxation – 1 Pan : Aabcf3158N Hyderabad. (Appellant) (Respondent) Ita 488/Hyd/2019 Assessment Year 2014-15 Dy. Commissioner Of Income Vs. M/S. Fairfield Developments Tax, Limited, International Taxation – 1, Hyderabad. Hyderabad. Pan : Aabcf3158N (Appellant) (Respondent) Assessee By: Shri Akshay Surana & Siddharth Surana, C.A Revenue By: Shri K.P.R.R. Murthy Date Of Hearing: 27.03.2023 Date Of Pronouncement: 25.04.2023 O R D E R Per Laliet Kumar, J.M. These Two Appeals Filed By The Assessee & The Revenue, Respectively, Are Directed Against The Order Of Commissioner Of Income Tax (Appeals) – 10, Hyderabad Dated 16.01.2019 For The Assessment Year 2014-15. 2 M/S. Fairfield Developments Limited

For Appellant: Shri Akshay Surana & SiddharthFor Respondent: Shri K.P.R.R. Murthy
Section 142(1)Section 92(4)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2014-15 M/s. Fairfield Developments Vs. Dy. Commissioner of Income Limited, Tax, Hyderabad. International Taxation – 1 PAN : AABCF3158N Hyderabad. (Appellant) (Respondent) ITA 488/Hyd/2019 Assessment Year 2014-15 Dy. Commissioner of Income Vs. M/s. Fairfield Developments Tax, Limited, International Taxation – 1, Hyderabad. Hyderabad. PAN : AABCF3158N (Appellant) (Respondent) Assessee by: Shri Akshay Surana & Siddh…

Fairfield Development Limited, Hyderabad vs. Dy. Commissioner of Income Tax, (International Taxation), Hyderabad

In the result, the appeal of Revenue in ITA

ITA 347/HYD/2019[2014-15]Status: DisposedITAT Hyderabad25 Apr 2023AY 2014-15

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2014-15 M/S. Fairfield Developments Vs. Dy. Commissioner Of Income Limited, Tax, Hyderabad. International Taxation – 1 Pan : Aabcf3158N Hyderabad. (Appellant) (Respondent) Ita 488/Hyd/2019 Assessment Year 2014-15 Dy. Commissioner Of Income Vs. M/S. Fairfield Developments Tax, Limited, International Taxation – 1, Hyderabad. Hyderabad. Pan : Aabcf3158N (Appellant) (Respondent) Assessee By: Shri Akshay Surana & Siddharth Surana, C.A Revenue By: Shri K.P.R.R. Murthy Date Of Hearing: 27.03.2023 Date Of Pronouncement: 25.04.2023 O R D E R Per Laliet Kumar, J.M. These Two Appeals Filed By The Assessee & The Revenue, Respectively, Are Directed Against The Order Of Commissioner Of Income Tax (Appeals) – 10, Hyderabad Dated 16.01.2019 For The Assessment Year 2014-15. 2 M/S. Fairfield Developments Limited

For Appellant: Shri Akshay Surana & SiddharthFor Respondent: Shri K.P.R.R. Murthy
Section 142(1)Section 92(4)

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Shri R.K. Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2014-15 M/s. Fairfield Developments Vs. Dy. Commissioner of Income Limited, Tax, Hyderabad. International Taxation – 1 PAN : AABCF3158N Hyderabad. (Appellant) (Respondent) ITA 488/Hyd/2019 Assessment Year 2014-15 Dy. Commissioner of Income Vs. M/s. Fairfield Developments Tax, Limited, International Taxation – 1, Hyderabad. Hyderabad. PAN : AABCF3158N (Appellant) (Respondent) Assessee by: Shri Akshay Surana & Siddh…

ACIT Cir 6(3), Mumbai vs. Hindalco Industries Ltd, Mumbai

In the result, the appeal of the learned Assessing Officer is partly allowed

ITA 5302/MUM/2013[2007-08]Status: DisposedITAT Mumbai16 Mar 2023AY 2007-08

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm Addl Cit Range 6(3) M/S Hindalco Industries Ltd 5Th Floor, Room No. 522, 3Rd Floor, Century Bhavan, Dr A.B. Vs. Rd, Worli Aayakar Bhavan,M.K. Road, Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) Dcit, Cir- 6(3) M/S Hindalco Industries Ltd 5Th Floor, Room No. 522, 3Rd Floor, Century Bhavan, Dr A.B. Vs. Aayakar Bhavan,M.K. Road, Rd, Worli Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) Pan No. Aaach1201R

For Appellant: ShriFor Respondent: Dr. Samuel Pitta –SR AR
Section 80Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL, JM ADDL CIT Range 6(3) M/s Hindalco Industries Ltd 5th Floor, Room No. 522, 3rd Floor, Century Bhavan, Dr A.B. Vs. Rd, Worli Aayakar Bhavan,M.K. Road, Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) DCIT, CIR- 6(3) M/s Hindalco Industries Ltd 5th Floor, Room No. 522, 3rd Floor, Century Bhavan, Dr A.B. Vs. Aayakar Bhavan,M.K. Road, Rd, Worli Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) PAN No. AAACH1201R Assessee by : Shri Percy Pardiwala & S.M. Bandi Revenue by : Dr. Samuel Pitta –SR AR Da…

Hindalco Industries Ltd, Mumbai vs. Addl CIT RG 6(3), Mumbai

In the result, the appeal of the learned Assessing Officer is partly allowed

ITA 5242/MUM/2013[2007-08]Status: DisposedITAT Mumbai16 Mar 2023AY 2007-08

Bench: Shri Prashant Maharishi, Am & Ms Kavitha Rajagopal, Jm Addl Cit Range 6(3) M/S Hindalco Industries Ltd 5Th Floor, Room No. 522, 3Rd Floor, Century Bhavan, Dr A.B. Vs. Rd, Worli Aayakar Bhavan,M.K. Road, Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) Dcit, Cir- 6(3) M/S Hindalco Industries Ltd 5Th Floor, Room No. 522, 3Rd Floor, Century Bhavan, Dr A.B. Vs. Aayakar Bhavan,M.K. Road, Rd, Worli Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) Pan No. Aaach1201R

For Appellant: ShriFor Respondent: Dr. Samuel Pitta –SR AR
Section 80Section 801ASection 80I

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS KAVITHA RAJAGOPAL, JM ADDL CIT Range 6(3) M/s Hindalco Industries Ltd 5th Floor, Room No. 522, 3rd Floor, Century Bhavan, Dr A.B. Vs. Rd, Worli Aayakar Bhavan,M.K. Road, Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) DCIT, CIR- 6(3) M/s Hindalco Industries Ltd 5th Floor, Room No. 522, 3rd Floor, Century Bhavan, Dr A.B. Vs. Aayakar Bhavan,M.K. Road, Rd, Worli Mumbai-400 030 Mumbai-20 (Appellant) (Respondent) PAN No. AAACH1201R Assessee by : Shri Percy Pardiwala & S.M. Bandi Revenue by : Dr. Samuel Pitta –SR AR Da…

Bombay Rayon Holding Ltd., Mumbai vs. Addl/Jt/Dy/CIT/Asstt. ITO, National E-Assessment Centre, Delhi

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

ITA 1208/MUM/2021[2016-17]Status: DisposedITAT Mumbai01 Feb 2023AY 2016-17

Bench: Shri B.R. Baskaran (Am) & Shri Rahul Chaudhary (Jm)

Section 143(3)Section 234ASection 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI ‘K’ BENCH, MUMBAI. Before Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 1208/Mum/2021 (A.Y. 2016-17) Vs. Addl./Joint/Deputy/ Bombay Rayon Holding Limited D-6139, Oberoi Garden Estate ACIT/ITO E-assessment Chandivali Farms Road Centre, Delhi Andheri East, Mumbai-400 072. PAN : AADCB1263A (Appellant) (Respondent) Assessee by Shri Dharmesh Shah, Shri Dhaval Shah, Ms. Shikha Upadhyay & Ms. Mitali Gopani Department by Dr. Yogesh Kamat Date of Hearing 16.11.2022 Date of Pronouncement 01.02.2023 O R D E R Per B.R.Baskaran (AM) :- The assessee has fil…

Deputy Commissioner of Income Tax 14(2)(1), Mumbai vs. India Debt Management Private Limited, Mumbai

In the result, appeal by the Revenue is dismissed

ITA 5533/MUM/2017[2011-12]Status: DisposedITAT Mumbai29 Dec 2022AY 2011-12

Bench: Shri B.R. Baskaran & Shri Vikas Awasthyआअसं. 5533/मुं/2017 ("न.व. 2011-12) Dy. Commissioner Of Income Tax-14(2)(1) Room No. 432, 4Th Floor Aayakar Bhavan, M.K. Road, Mumbai 400020 ...... अपीलाथ"/Appellant बनाम Vs. M/S. India Debt Management P. Ltd. C-59, Platina, 'G' Block ..... ""तवाद"/Respondent Bkc, Bandra (East)Mumbai 400051 Pan:Aabci4256N अपीलाथ" "वारा/ Appellant By : Shri Uodal Raj Singh, Sr. Ar ""तवाद" "वारा/Respondent By : Shri Vijay Mehta

For Appellant: Shri Uodal Raj Singh, Sr. ARFor Respondent: Shri Vijay Mehta

…of the foreign corporate group member) the borrowing company might not have completely refrained from making investment for which it borrowed the money." 5. Similarly this Court in case of Commissioner Income Tax2, Vs. Tata Autocomp Systems Ltd., reported in 374 ITR 516, had observed 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 (supra) and Dy. CIT v. Tech Mahindra Ltd. (supra) to reach the conclusion that ALP in the case of loans advanced to AEs would be determined on the basis of rate of in…

Sasken Technologies Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 404/BANG/2017[2012-13]Status: DisposedITAT Bangalore30 Nov 2022AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 404/Bang/2017 Assessment Year : 2012-13 M/S. Sasken Technologies Ltd., (Formerly Known As The Deputy Sasken Communication Commissioner Of Technologies Ltd.), Income Tax, No. 139/25, Domlur Circle – 6(1)(1), Ring Road, Vs. Bangalore. Bangalore – 560 071. Pan: Aaecs6424R Appellant Respondent : Shri Padam Chand Khincha, Assessee By Ca : Shri K. Sankar Ganesh, Jcit Revenue By Dr Itat Date Of Hearing : 15-11-2022 Date Of Pronouncement : 30-11-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Assessment Order Dated 31.01.2017 Passed By Ld.Dcit, Circle – 6(1)(1), Bangalore For A.Y. 2012-13 On Following Concise Grounds Of Appeal: “1. General:- The Learned Ao & The Drp Erred In Passing The Order / Directions In The Manner Passed By Them. The Orders Passed Being Bad In Law Is Liable To Be Quashed.

For Respondent: Shri Padam Chand Khincha
Section 133(6)Section 2(24)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 404/Bang/2017 Assessment Year : 2012-13 M/s. Sasken Technologies Ltd., (Formerly known as The Deputy Sasken Communication Commissioner of Technologies Ltd.), Income Tax, No. 139/25, Domlur Circle – 6(1)(1), Ring Road, Vs. Bangalore. Bangalore – 560 071. PAN: AAECS6424R APPELLANT RESPONDENT : Shri Padam Chand Khincha, Assessee by CA : Shri K. Sankar Ganesh, JCIT Revenue by DR ITAT Date of Hearing : 15-11-2022 Date of Pronouncement : 30-11-2022 ORDER PER BEENA…

ACIT CC 3(4) Cen RG 3, Mumbai vs. Patel Engineering Ltd, Mumbai

In the result, cross objection filed by the assessee is partly allowed

ITA 2758/MUM/2017[2009-10]Status: DisposedITAT Mumbai31 Oct 2022AY 2009-10

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 14ASection 199(2)Section 801A(4)Section 80I

…rejudice to the above, the interest rate ought to be charged at Libor +. This has been held by the Hon'ble Bombay High Court in the case of CIT v. Aurionpro Solutions Ltd. in ITA No. 1869 of 2014, wherein after relying upon the case of Tata Autocom System Ltd 374 ITR 516 (Bom) and Tech Mahindra Ltd. 12 taxmann.com 132 (ITAT Mum), the Hon'ble Court held that LIBOR has to be the benchmark for US dollar transactions which would be reasonable and proper in commercial principle rather than the interest on domestic borrowings. 32. In support of the above submissions, Ld. AR placed reliance on the following decisions:…

ACIT CC 3(4) Cen RG 3, Mumbai vs. Patel Engineering Ltd, Mumbai

In the result, cross objection filed by the assessee is partly allowed

ITA 2757/MUM/2017[2008-09]Status: DisposedITAT Mumbai31 Oct 2022AY 2008-09

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

Section 14ASection 199(2)Section 801A(4)Section 80I

…rejudice to the above, the interest rate ought to be charged at Libor +. This has been held by the Hon'ble Bombay High Court in the case of CIT v. Aurionpro Solutions Ltd. in ITA No. 1869 of 2014, wherein after relying upon the case of Tata Autocom System Ltd 374 ITR 516 (Bom) and Tech Mahindra Ltd. 12 taxmann.com 132 (ITAT Mum), the Hon'ble Court held that LIBOR has to be the benchmark for US dollar transactions which would be reasonable and proper in commercial principle rather than the interest on domestic borrowings. 32. In support of the above submissions, Ld. AR placed reliance on the following decisions:…

M/S. Mahindra Homes Pvt. Ltd, Mumbai vs. Addl/Jt/Dy/ACIT/ITO/NFAC, Mumbai

In the result, the appeal of the assessee for Asst Year 2016-17 is partly allowed for statistical purposes

ITA 2179/MUM/2021[2017-18]Status: DisposedITAT Mumbai30 Sept 2022AY 2017-18

Bench: Us That The Issues In Asst Year 2016-17 May Be Taken As The Lead Case & The Decision Rendered Thereon Would Apply With Equal Force For The Asst Year 2017-18 Also In View Of Identical Facts Except With Variance In Figures.

Section 143(3)Section 144C(13)Section 144C(5)Section 92C

…dering the fact that CCDs funds have been utilised in India and accordingly, the rate of borrowing prevailing in the India (eg. SBI PLR) would be appropriate benchmark for CCDs in light of decision of Jurisdiction High Court in case of Tata Auto-comp Systems (374 ITR 516) and other decisions of jurisdictional ITAT 13. Without prejudice, erred in not adding premium on the rate of interest on CCDs, without appreciating the fact that the CCDs issued by the Assessee are unsecured borrowings. Corporate tax Disallowance of Legal and Professional expenses of Rs 4,14,28,019/- 14. Erred in not appreciating the fact that l…

Mahindra Homes P. Ltd., Mumbai vs. ITO, Range-7(2)(1), Mumbai

In the result, the appeal of the assessee for Asst Year 2016-17 is partly allowed for statistical purposes

ITA 1008/MUM/2021[2016-17]Status: DisposedITAT Mumbai30 Sept 2022AY 2016-17

Bench: Us That The Issues In Asst Year 2016-17 May Be Taken As The Lead Case & The Decision Rendered Thereon Would Apply With Equal Force For The Asst Year 2017-18 Also In View Of Identical Facts Except With Variance In Figures.

Section 143(3)Section 144C(13)Section 144C(5)Section 92C

…dering the fact that CCDs funds have been utilised in India and accordingly, the rate of borrowing prevailing in the India (eg. SBI PLR) would be appropriate benchmark for CCDs in light of decision of Jurisdiction High Court in case of Tata Auto-comp Systems (374 ITR 516) and other decisions of jurisdictional ITAT 13. Without prejudice, erred in not adding premium on the rate of interest on CCDs, without appreciating the fact that the CCDs issued by the Assessee are unsecured borrowings. Corporate tax Disallowance of Legal and Professional expenses of Rs 4,14,28,019/- 14. Erred in not appreciating the fact that l…

Watermarke Residency Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, the appeals of the assessee vide ITA Nos

ITA 740/HYD/2019[2013-14]Status: DisposedITAT Hyderabad21 Sept 2022AY 2013-14

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri CA Raghunathan KannanFor Respondent: Ms. M. Narmada, CIT-DR and Ms. N. Swapna

…ITA Nos.740/Hyd/2019, 1590/Hyd/2019 and 1591/Hyd/2019 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Sl. ITA No Assess- Appellant / Assessee Respon- No ment Year dent 1 740/Hyd/2019 2013-14 DCIT, Watermarke Residency Circle – Limited, Hyderabad. 2 1590/Hyd/2019 2014-15 17(2), PAN : AAACW7096B Hyderabad. 3 1591/Hyd/2019 2015-16 Appellant by : Shri CA Raghunathan Kannan & Akshay Surna Siddharth Surna Respondent by : Ms. M. Narmada, CIT-DR and Ms. N. Swapna Date of Hearing : 08.09.2022 Date of Pron…

Watermark Residency Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, the appeals of the assessee vide ITA Nos

ITA 1591/HYD/2019[2015-16]Status: DisposedITAT Hyderabad21 Sept 2022AY 2015-16

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri CA Raghunathan KannanFor Respondent: Ms. M. Narmada, CIT-DR and Ms. N. Swapna

…ITA Nos.740/Hyd/2019, 1590/Hyd/2019 and 1591/Hyd/2019 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Sl. ITA No Assess- Appellant / Assessee Respon- No ment Year dent 1 740/Hyd/2019 2013-14 DCIT, Watermarke Residency Circle – Limited, Hyderabad. 2 1590/Hyd/2019 2014-15 17(2), PAN : AAACW7096B Hyderabad. 3 1591/Hyd/2019 2015-16 Appellant by : Shri CA Raghunathan Kannan & Akshay Surna Siddharth Surna Respondent by : Ms. M. Narmada, CIT-DR and Ms. N. Swapna Date of Hearing : 08.09.2022 Date of Pron…

Watermark Residency Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-17(2), Hyderabad

In the result, the appeals of the assessee vide ITA Nos

ITA 1590/HYD/2019[2014-15]Status: DisposedITAT Hyderabad21 Sept 2022AY 2014-15

Bench: Before Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri CA Raghunathan KannanFor Respondent: Ms. M. Narmada, CIT-DR and Ms. N. Swapna

…ITA Nos.740/Hyd/2019, 1590/Hyd/2019 and 1591/Hyd/2019 IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘ A ‘ Bench, Hyderabad Before Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Sl. ITA No Assess- Appellant / Assessee Respon- No ment Year dent 1 740/Hyd/2019 2013-14 DCIT, Watermarke Residency Circle – Limited, Hyderabad. 2 1590/Hyd/2019 2014-15 17(2), PAN : AAACW7096B Hyderabad. 3 1591/Hyd/2019 2015-16 Appellant by : Shri CA Raghunathan Kannan & Akshay Surna Siddharth Surna Respondent by : Ms. M. Narmada, CIT-DR and Ms. N. Swapna Date of Hearing : 08.09.2022 Date of Pron…

Epam Systems India Private Limited (Previously Known As M/S Alliances Global Service It India Private Limited ), Hyderabad vs. DCIT., Circle-1(1), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 148/HYD/2015[2010-11]Status: DisposedITAT Hyderabad07 Sept 2022AY 2010-11

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

For Appellant: Shri UtpalsenFor Respondent: 29/07/2022
Section 143(3)Section 144CSection 92Section 92B

…आयकर अपील"य अ"धकरण, हैदराबाद पीठ म" IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “B”, HYDERABAD BEFORE SHRI RAMA KANTA PANDA, ACCOUNTANT MEMBER & SHRI K.NARASIMHA CHARY, JUDICIAL MEMBER आ.अपी.सं / ITA No. 148/Hyd/2015 ("नधा"रण वष" / Assessment Year: 2010-11) EPAM Systems India Private Vs. Deputy Commissioner of Limited, Income Tax, (Previously known as Circle-1(1), M/s.Alliance Global Services Hyderabad IT India Private Limited) Raidurg Village, Serilingampally Mandal [PAN No. AAACW2012R] अपीलाथ" / Appellant "" यथ" / Respondent "नधा"रती "वारा/Assessee by: Shri Utpalsen, Shri Aliasgar Rampurwala & Sh…

Afton Chemical India Private Limited, Hyderabad vs. Income Tax Officer, Ward-1(2), Hyderabad

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

ITA 1467/HYD/2019[2015-16]Status: DisposedITAT Hyderabad02 Sept 2022AY 2015-16

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

For Appellant: Shri Aliasgar Rampurwala &For 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 No. 1467/Hyd/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) Afton Chemical India Vs. Income Tax Officer, Private Limited, Ward-1(2), Hyderabad Hyderabad [PAN No. AADCP3112G] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध / Assessee by: Shri Aliasgar Rampurwala & Shri Pratheek Shah, ARs रधजस्‍व द्वधरध / Revenue by: Shri Rajendra Kumar, CIT-DR सुिवधई की तधरीख/Date of hearing: 27/07/20…

DCIT, CC-29, New Delhi vs. Dharampal Satyalpal Ltd., New Delhi

ITA 1977/DEL/2020[2014-15]Status: DisposedITAT Delhi02 Sept 2022AY 2014-15

Bench: Shri G. S. Pannu & Shri Yogesh Kumar U.S.I.T.A. No. 1977/Del/2020 (A.Y 2014-15)

For Respondent: Shri Vivek Verma
Section 132Section 142Section 144C(4)Section 153ASection 80Section 801BSection 80I

…1 ITA Nos. 1977/Del/2020 DCIT Vs. Dharampal Satyapal Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘I’ NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 1977/DEL/2020 (A.Y 2014-15) DCIT, Central Circle-29 Dharampal Satyapal Ltd. Room No. 318, 3rd Floor, E- Vs. 1711, S.P. Mukherjee Marg, 2, ARA Centre, New Delhi Jhandewalan Extension, PAN No. AAACD0132H New Delhi (APPELLANT) (RESPONDENT) Assessee by : Sh. R. S. Singhvi & Satyajeet Goel, CA Department by: Shri Vivek Verma, [CIT] – D.R.; Date of Hearing 05.07.2022 Date of Pronouncement 02.09.202…

DCIT, CC-29, New Delhi vs. Dharampal Satyapal Ltd., New Delhi

ITA 1976/DEL/2020[2013-14]Status: DisposedITAT Delhi02 Sept 2022AY 2013-14

Bench: Shri G. S. Pannu & Shri Yogesh Kumar U.S.I.T.A. No. 1976/Del/2020 (A.Y 2013-14)

For Respondent: Shri Vivek Verma
Section 144C(4)Section 80Section 801BSection 80I

…1 ITA Nos. 1976 & 1977/Del/2020 DCIT Vs. Dharampal Satyapal Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL [ DELHI BENCH: ‘I’ NEW DELHI ] BEFORE SHRI G. S. PANNU, PRESIDENT AND SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER I.T.A. No. 1976/DEL/2020 (A.Y 2013-14) DCIT, Central Circle- Dharampal Satyapal Ltd. 29Room No. 318, 3rd Floor, Vs. 1711, S.P. Mukherjee Marg, E-2, ARA Centre, New Delhi Jhandewalan Extension, PAN No. AAACD0132H New Delhi (APPELLANT) (RESPONDENT) Assessee by : Sh. R. S. Singhvi & Satyajeet Goel, CA Department by: Shri Vivek Verma, [CIT] – D.R.; Date of Hearing 05.07.2022 Date of Pronouncement 02.0…