D. DCIT v. Starlite

133 TTJ 425Income Tax Appellate Tribunal#12157 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Judgments citing D. DCIT v. Starlite

FROST & SULLIVAN (INDIA) P.LTD,CHENNAI vs. DCIT (OSD) 8(1), MUMBAI

In the result, the appeal filed by the assessee is treated as allowed and the appeal of the revenue is dismissed

ITA 1124/MUM/2014[2009-10]Status: DisposedITAT Mumbai11 May 2022AY 2009-10

Section 143(3)Section 144C(13)Section 36(1)(vii)Section 40

…usted profit with reference to the 45.51 per cent of the turnover, and not to the total turnover of the assessee. Therefore, to this extent, the addition made by the AO and further confirmed by the CIT(A) is reduced. We order accordingly." D. DCIT v Starlite 133 TTJ 425 Mum AY 2002-03 Page Para 13 at 478 of the Paper Book: "13. As in this case, TPO has not applied TNMM, as contemplated in the Act, we have no other alternative but to set aside her order……….. We also agree with the arguments of learned counsel for the assessee that adjustments, if any, arising due to computation of ALP should be restricted only t…

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

In the result, the appeal is partly allowed

ITA 129/BANG/2019[2014-15]Status: DisposedITAT Bangalore29 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year :2014-15 M/S. Continental Automotive Vs. Dcit, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. Pan : Aakcs 9578 C Appellant Respondent Assessee By : Shri. T. Suryanarayana, Senior Advocate Revenue By : Shri. Mudavathu Harish Chandra Naik, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.03.2022 Date Of Pronouncement : 29.03.2022 O R D E R

For Appellant: Shri. T. Suryanarayana, Senior AdvocateFor Respondent: Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 92

…3 taxmann.com 438 (Bombay)  Kyungshin Industrial Motherson Limited v. DCIT reported in [2015] 57 taxmann.com 166 (Delhi - Trib.)  Emersons Process Management India (P) Ltd v. ACIT reported in [2011] 13 taxmann.com 149 (Mumbai)  DCIT Vs Starlite reported in 133 TTJ 425(Mum)  Gillete India Ltd v. ACIT reported in [2014] 44 taxmann.com 133 (Jaipur - Trib.)  Phoenix Mecano (India) Private Limited v. ITO reported in [2014] 42 taxmann.com 469 (Mumbai - Trib.)  Penfort (Israel) Limited v. Deputy Director of Income-tax reported in [2013] 36 taxmann.com 499 (Mumbai - Trib.)  ACIT v. Super Diamonds reported in [2012…

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PVT LTD ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

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

ITA 713/BANG/2017[2012-13]Status: DisposedITAT Bangalore24 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

Section 92C

…3 taxmann.com 438 (Bombay) • Kyungshin Industrial Motherson Limited v. DCIT reported in [2015] 57 taxmann.com 166 (Delhi - Trib.) • Emersons Process Management India (P) Ltd v. ACIT reported in [2011] 13 taxmann.com 149 (Mumbai) • DCIT Vs Starlite reported in 133 TTJ 425 (Mum) • Gillete India Ltd v. ACIT reported in [2014] 44 taxmann.com 133 (Jaipur - Trib.) • Phoenix Mecano (India) Private Limited v. ITO reported in [2014] 42 taxmann.com 469 (Mumbai - Trib.) • Penfort (Israel) Limited v. Deputy Director of Income-tax reported in [2013] 36 taxmann.com 499 (Mumbai - Trib.) • ACIT v. Super Diamonds reported in [201…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. M/S. HYUNDAI CONSTRUCTION EQUIPMENT INDIA PVT. LTD.,, PUNE

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

ITA 1670/PUN/2015[2009-10]Status: DisposedITAT Pune19 Mar 2019AY 2009-10

For Appellant: Shri M. P. LohiaFor Respondent: Shri S. B. Prasad, CIT

Section 143(3)Section 92C

…usted profit with reference to the 45.51 per cent of the turnover, and not to the total turnover of the assessee. Therefore, to this extent, the addition made by the AO and further confirmed by the CIT(A) is reduced. We order accordingly.” D. DCIT vs Starlite 133 TTJ 425 Mum AY 2002-03 Page Para 13 at 478 of the Paper Book “13. As in this case, TPO has not applied TNMM, as contemplated in the Act, we have no other alternative but to set aside her order……….. We also agree with the arguments of learned counsel for the assessee that adjustments, if any, arising due to computation of ALP should be restricted only to…

M/S. HYUNDAI CONSTRUCTION EQUIPMENT INDIA PVT. LTD.,,PUNE vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

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

ITA 1472/PUN/2015[2009-10]Status: DisposedITAT Pune19 Mar 2019AY 2009-10

For Appellant: Shri M. P. LohiaFor Respondent: Shri S. B. Prasad, CIT

Section 143(3)Section 92C

…usted profit with reference to the 45.51 per cent of the turnover, and not to the total turnover of the assessee. Therefore, to this extent, the addition made by the AO and further confirmed by the CIT(A) is reduced. We order accordingly.” D. DCIT vs Starlite 133 TTJ 425 Mum AY 2002-03 Page Para 13 at 478 of the Paper Book “13. As in this case, TPO has not applied TNMM, as contemplated in the Act, we have no other alternative but to set aside her order……….. We also agree with the arguments of learned counsel for the assessee that adjustments, if any, arising due to computation of ALP should be restricted only to…

DEPUTY COMMISSIONER OF INCOME-TAX vs. VISHAY COMPONENTS INDIA PRIVATE LTD.,, PUNE

In the result, the appeal of Revenue is dismissed

ITA 1678/PUN/2014[2006-07]Status: DisposedITAT Pune20 Dec 2018AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Farrokh V. IraniFor Respondent: Shri Sudhendu Das

Section 143(3)

…evenue has opposed allowing of proportionate adjustment and working capital adjustment. The Tribunal had remitted the issue back to the file of Assessing Officer after placing reliance on the decision rendered in the case of DCIT Vs. M/s. Starlite reported as 133 TTJ 425 (Bom) and T Two International Pvt. Ltd., Tara Jewels Exports Pvt. Ltd., Tara Ultimo Pvt. Ltd. Vs. ACIT reported as 122 TTJ 957 (Mum). The Tribunal furnished the copy of order of the Tribunal in ITA No. 133/PN/2011 (supra). 4. On the other hand Shri Sudhendu Das representing the Department vehemently supported the order of Assessing Officer. The…

LANDIS + GYR LIMITED,SOUTH 24 PARGANAS vs. DCIT, CIRCLE - 1, KOLKATA, KOLKATA

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

ITA 37/KOL/2012[2007-08]Status: DisposedITAT Kolkata03 Aug 2016AY 2007-08

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Rahul Mitra, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR

Section 144C(5)Section 144C(8)Section 43B

…ansaction approach for determination of the arm's length price has also been upheld in the following mentioned judicial precedents: • Ankit Diamonds ( 2011) 43 SOT 523( Mumbai Trib.) • Avineon India (P) Ltd, TS-308-ITAT-2013(Hyd)-TP • DCIT -vs- M/s Starlite (133 TTJ 425) (Mumbai Trib.) • Symantec Software Solutions (P) Ltd., (2011) 46 SOT 48 (Mumbai Trib) • Tecnimount ICB (P) Ltd., (2011) 11 taxmann.com 49 (Mumbai Trib.) Accordingly, he argued that the ‘transaction by transaction approach’ adopted by the assessee should be considered for benchmarking the international transactions undertaken by the assessee. 5.…

M/S LANDIS+GYR LIMITED,,KOLKATA vs. DCIT, CIRCLE -1, KOLKATA, KOLKATA

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

ITA 1623/KOL/2012[2008-2009]Status: DisposedITAT Kolkata03 Aug 2016AY 2008-2009

Bench: Shri M. Balaganesh, Am & Shri S. S. Viswanethra Ravi, Jm]

For Appellant: Shri Rahul Mitra, ARFor Respondent: Shri G. Mallikarjuna, CIT, DR

Section 144C(5)Section 144C(8)Section 43B