CIT v. Tata Power Solar Systems Ltd.

77 Taxmann.com 326High Court2017#4766 most cited

What is CIT v. Tata Power Solar Systems Ltd. authority for?

An assessee can withdraw a company from the list of comparables if it was inadvertently included and is not genuinely comparable.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2018 to 2026.

Also referred to as

CIT v. Tata Power Solar Systems Ltd · section 10B(4) · section 10C · section 10D · section 143(3) · section 144C(3) · section 250 · section 271(1)(c) · section 274 · TNMM · comparable companies · associated enterprises · arm's length price · dispute resolution panel · comparable exclusion

Also reported as

298 CTR 197

Sections most often in play

Section 10B(4)Section 10CSection 10DSection 143(3)Section 144C(3)Section 250Section 271(1)(c)Section 274

Issues it is cited on

section 144c(3)far analysisrelated party transactiontransactional net margin methodcomparable companiesassociated enterprisesassociated enterprisesection 92ca(3)tnmminternational transactionarm's length pricedispute resolution panel

Judgments citing CIT v. Tata Power Solar Systems Ltd.

Approva Systems Pvt. Ltd., Pune vs. Deputy Commissioner of Income-Tax, Pune

In the result, the appeal is allowed for statistical purposes

ITA 2444/PUN/2016[2012-13]Status: DisposedITAT Pune07 Jun 2019AY 2012-13

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhury

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI PARTHA SARATHI CHAUDHURY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2444/PUN/2016 िनधा"रण वष" / Assessment Year : 2012-13 Approva Systems Private Limited DCIT, Circle-1(1), (now merged with Infor (India) Vs. Pune Private Limited), C-501, Pune IT Park, 34, Aundh Road, Pune – 411 020 PAN : AADCA4150F (Appellant) (Respondent) Appellant by Dr. Sunil Moti Lala, Advocate Respondent by Shri Sandip Kumar R. Salunke Date of hearing 06-06-2019 Date of pronouncement 07-06-2019 आदेश / ORDER PER R.S.SYAL, VP : This ap…

Assistant Commissioner of Income-Tax vs. M/S. John Deere India Pvt. Ltd., Pune

In the result, both the appeals are partly allowed

ITA 575/PUN/2015[2010-11]Status: DisposedITAT Pune25 Apr 2019AY 2010-11

Bench: Shri R.S. Syal & Shri Vikas Awasthy

Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI VIKAS AWASTHY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.518/PUN/15 िनधा"रण वष" / Assessment Year : 2010-11 M/s.John Deere India Pvt. Ltd., ACIT, Circle-14, Cybercity, Magarpatta City, Pune Vs. Hadapsar, Pune – 411 028 PAN : AAACJ4233B (Appellant) (Respondent) आयकर अपील सं. / ITA No.575/PUN/15 िनधा"रण वष" / Assessment Year : 2010-11 ACIT, Circle-14, M/s.John Deere India Pvt. Ltd., Pune Vs. Cybercity, Magarpatta City, Hadapsar, Pune – 411 028 PAN : AAACJ4233B (Appellant) (Respondent) Assessee by Shri Nikh…

John Deere India Pvt. Ltd., Pune vs. Assistant Commissioner of Income-Tax

In the result, both the appeals are partly allowed

ITA 518/PUN/2015[2010-11]Status: DisposedITAT Pune25 Apr 2019AY 2010-11

Bench: Shri R.S. Syal & Shri Vikas Awasthy

Section 10ASection 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI VIKAS AWASTHY, JUDICIAL MEMBER आयकर अपील सं. / ITA No.518/PUN/15 िनधा"रण वष" / Assessment Year : 2010-11 M/s.John Deere India Pvt. Ltd., ACIT, Circle-14, Cybercity, Magarpatta City, Pune Vs. Hadapsar, Pune – 411 028 PAN : AAACJ4233B (Appellant) (Respondent) आयकर अपील सं. / ITA No.575/PUN/15 िनधा"रण वष" / Assessment Year : 2010-11 ACIT, Circle-14, M/s.John Deere India Pvt. Ltd., Pune Vs. Cybercity, Magarpatta City, Hadapsar, Pune – 411 028 PAN : AAACJ4233B (Appellant) (Respondent) Assessee by Shri Nikh…

Giesecke & Devrient (India) Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, the appeal is partly allowed

ITA 2544/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Mar 2019AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2009-10

Section 143(3)Section 144CSection 144C(10)

…In the Income-Tax Appellate Tribunal, Delhi Bench ’I-2’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2009-10 Giesecke & Devrient (India) vs. DCIT, Circle 12(1), Private Ltd, Plot No. 57, Sector-44, New Delhi. Gurgaon PAN- AABCG 4223D (Appellant) (Respondent) Appellant by Sh. Deepak Chopra, Adv. Sh. Harpreet Singh Ajmaini, Adv. Sh. Rohan Khare, Adv. Respondent by Sh. H.K. Choudhary, CIT/DR Date of Hearing 08.01.2019 Date of Pronouncement 29.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal by the assessee is directed against the final Assessment O…

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…na in [2011] 244 CTR 542] he argued that there is no estoppel against law and the assessee can agitate its own comparables. He submitted that recently the Hon’ble High Court of Bombay in the case of CIT vs. Tata Power Solar Systems Ltd. reported in [2017] 298 CTR 197 (Bombay) has taken similar view. He submitted that although the said comparable was submitted by the assessee itself in the Transfer Pricing study, but it was objected to during the TP proceedings itself as is evident from Pg. 68 of the TPO’s order. 3.2.32 On merits, the Ld. Counsel submitted that LGS could not be considered as a comparable ow…