DCIT v. Bebo Technologies Pvt. Ltd.

40 Taxmann.com 168Reported decision2014#7146 most cited

What is DCIT v. Bebo Technologies Pvt. Ltd. authority for?

A penalty under section 271AA of the Income Tax Act is not leviable if the international transaction entered into by the assessee with its associate concern has been held to be at arm's length, especially when transfer pricing documentation was accepted for prior assessment years.

16

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2018 to 2025.

Also referred to as

DCIT v. Bebo Technologies · penalty u/s 271AA · section 271AA · international transaction · arm's length · transfer pricing documentation · CIT(A) deleted addition · ITAT

Sections most often in play

Section 271AASection 92DSection 143(3)Section 153ASection 10DSection 92CASection 271GSection 132

Issues it is cited on

section 92d(3)section 92ca(2)section 271gsection 271basection 92fsection 92dsection 9(1)(i)specified domestic transactioncorporate guaranteetransfer pricing ordersection 129section 271aa

Judgments citing DCIT v. Bebo Technologies Pvt. Ltd.

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 640/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2019-20

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 633 to 640/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 to 2019-20) बनाम/ DCIT Best Oasis Limited Room No.303, 3rd Floor, Kesar Orion Hindu Colony Vs. Aayakar Bhavan,Ashram Lane Nos, Dadar Eadt, Road, Ahmedabad, Gujarat Mumbai, Maharashtra - - 380009 400014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICB9490J (Appellant) .. (Respondent) Revenue by : Shri Abhay Thakur, CIT.DR & Shri B. P. Srivastava, Sr. DR Assessee by : Shri Tushar H…

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 639/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 633 to 640/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 to 2019-20) बनाम/ DCIT Best Oasis Limited Room No.303, 3rd Floor, Kesar Orion Hindu Colony Vs. Aayakar Bhavan,Ashram Lane Nos, Dadar Eadt, Road, Ahmedabad, Gujarat Mumbai, Maharashtra - - 380009 400014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICB9490J (Appellant) .. (Respondent) Revenue by : Shri Abhay Thakur, CIT.DR & Shri B. P. Srivastava, Sr. DR Assessee by : Shri Tushar H…

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 638/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2017-18

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 633 to 640/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 to 2019-20) बनाम/ DCIT Best Oasis Limited Room No.303, 3rd Floor, Kesar Orion Hindu Colony Vs. Aayakar Bhavan,Ashram Lane Nos, Dadar Eadt, Road, Ahmedabad, Gujarat Mumbai, Maharashtra - - 380009 400014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICB9490J (Appellant) .. (Respondent) Revenue by : Shri Abhay Thakur, CIT.DR & Shri B. P. Srivastava, Sr. DR Assessee by : Shri Tushar H…

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 637/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 633 to 640/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 to 2019-20) बनाम/ DCIT Best Oasis Limited Room No.303, 3rd Floor, Kesar Orion Hindu Colony Vs. Aayakar Bhavan,Ashram Lane Nos, Dadar Eadt, Road, Ahmedabad, Gujarat Mumbai, Maharashtra - - 380009 400014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICB9490J (Appellant) .. (Respondent) Revenue by : Shri Abhay Thakur, CIT.DR & Shri B. P. Srivastava, Sr. DR Assessee by : Shri Tushar H…

DCIT, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 636/AHD/2024[2015-16]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2015-16

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 633 to 640/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 to 2019-20) बनाम/ DCIT Best Oasis Limited Room No.303, 3rd Floor, Kesar Orion Hindu Colony Vs. Aayakar Bhavan,Ashram Lane Nos, Dadar Eadt, Road, Ahmedabad, Gujarat Mumbai, Maharashtra - - 380009 400014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICB9490J (Appellant) .. (Respondent) Revenue by : Shri Abhay Thakur, CIT.DR & Shri B. P. Srivastava, Sr. DR Assessee by : Shri Tushar H…

DCIT, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Maharastra

In the result, the appeal of the Revenue is dismissed

ITA 634/AHD/2024[2013-14]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 633 to 640/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 to 2019-20) बनाम/ DCIT Best Oasis Limited Room No.303, 3rd Floor, Kesar Orion Hindu Colony Vs. Aayakar Bhavan,Ashram Lane Nos, Dadar Eadt, Road, Ahmedabad, Gujarat Mumbai, Maharashtra - - 380009 400014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICB9490J (Appellant) .. (Respondent) Revenue by : Shri Abhay Thakur, CIT.DR & Shri B. P. Srivastava, Sr. DR Assessee by : Shri Tushar H…

DCIT, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Maharastra

In the result, the appeal of the Revenue is dismissed

ITA 633/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B
Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH, AHMEDABAD BEFORE Ms. SUCHITRA KAMBLE, JUDICIAL MEMBER & SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER आयकर अपील सं./I.T.A. Nos. 633 to 640/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 to 2019-20) बनाम/ DCIT Best Oasis Limited Room No.303, 3rd Floor, Kesar Orion Hindu Colony Vs. Aayakar Bhavan,Ashram Lane Nos, Dadar Eadt, Road, Ahmedabad, Gujarat Mumbai, Maharashtra - - 380009 400014 "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAICB9490J (Appellant) .. (Respondent) Revenue by : Shri Abhay Thakur, CIT.DR & Shri B. P. Srivastava, Sr. DR Assessee by : Shri Tushar H…

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad, Gujarat vs. Priya Blue Industries Pvt. Ltd., Gujarat

In the result the appeals filed by the Revenue in ITA No

ITA 324/AHD/2024[2019-20]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2019-20

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

Deputy Commissioner of Income -Tax, Central Circle 1(1), Ahmedabad vs. Priya Blue Industries Pvt. Ltd, Gujarat

In the result the appeals filed by the Revenue in ITA No

ITA 323/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2018-19

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

DCIT Central Circle 1(1), Ahmedabad, Gujarat vs. Priya Blue Industries Pvt. Ltd., Gujarat

In the result the appeals filed by the Revenue in ITA No

ITA 322/AHD/2024[2017-18]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2017-18

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

Deputy Commissioner of Income-Tax, Central Circle 1(1), Gujarat vs. Priya Blue Industries Pvt. Ltd., Gujarat

In the result the appeals filed by the Revenue in ITA No

ITA 321/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2016-17

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Priya Blue Industries Pvt. Ltd., Gujarat

In the result the appeals filed by the Revenue in ITA No

ITA 319/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad21 Jan 2025AY 2014-15

Bench: Shri T.R. SENTHIL KUMAR (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

Section 132Section 143Section 143(3)Section 271ASection 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “C” BENCH Before: Shri T.R. SENTHIL KUMAR, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member ITA Nos. 317 to 324/Ahd/2024 Assessment Years. 2012-13 to 2019-20 The DCIT, Priya Blue Industries Central Pvt. Ltd. Circle-1(1), Vs 1563/A, Aashirwad Rupani, Ahmedabad Sardarnagar Road, Bhavnagar, Gujarat-364001 (Appellant) (Respondent) Assessee Represented: Shri Tushar Hemani, Sr. Adv. & Shri Parimalsinh B. Parmar, A.Rs. Revenue Represented: Shri Rignesh Das, Sr.D.R. Date of hearing : 19-12-2024 Date of pronouncement : 21-01-2025 आदेश/ORDER PER…

ACIT, New Delhi vs. M/S. Mahashian Di Hatti Pvt. Ltd., New Delhi

Appeals are allowed

ITA 2374/DEL/2016[2009-10]Status: DisposedITAT Delhi29 Oct 2018AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 271ASection 271G

…on on similar facts for earlier assessment years namely 2005-06 to 2007-08 and subsequent A.Y 2010- 11 by AO/TPO, there is no case for levy the penalty u/s 271AA of the I.T. Act. I rely on the decision in the case of DCIT Vs. Bebo Technologies (P) Ltd. (2014) 148 ITD 122 (Chd.)(Trib.) while arriving at the above conclusion as penalty u/s 271AA is not leviable because international -transaction entered upon by the appellant with its associates concern has been held to be at. arms length. Accordingly, penalty levied by the assessing officer u/s '271AA is hereby quashed. These grounds of appeals are allowed.” The C…

ACIT, New Delhi vs. M/S. Mahashian Di Hatti Ltd., New Delhi

Appeals are allowed

ITA 5667/DEL/2015[2008-09]Status: DisposedITAT Delhi29 Oct 2018AY 2008-09

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 271ASection 271G

…on on similar facts for earlier assessment years namely 2005-06 to 2007-08 and subsequent A.Y 2010- 11 by AO/TPO, there is no case for levy the penalty u/s 271AA of the I.T. Act. I rely on the decision in the case of DCIT Vs. Bebo Technologies (P) Ltd. (2014) 148 ITD 122 (Chd.)(Trib.) while arriving at the above conclusion as penalty u/s 271AA is not leviable because international -transaction entered upon by the appellant with its associates concern has been held to be at. arms length. Accordingly, penalty levied by the assessing officer u/s '271AA is hereby quashed. These grounds of appeals are allowed.” The C…

ACIT, New Delhi vs. Mahashiyan Di Hatti Ltd, New Delhi

Appeals are allowed

ITA 1800/DEL/2015[2009-10]Status: DisposedITAT Delhi29 Oct 2018AY 2009-10

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 271ASection 271G

…on on similar facts for earlier assessment years namely 2005-06 to 2007-08 and subsequent A.Y 2010- 11 by AO/TPO, there is no case for levy the penalty u/s 271AA of the I.T. Act. I rely on the decision in the case of DCIT Vs. Bebo Technologies (P) Ltd. (2014) 148 ITD 122 (Chd.)(Trib.) while arriving at the above conclusion as penalty u/s 271AA is not leviable because international -transaction entered upon by the appellant with its associates concern has been held to be at. arms length. Accordingly, penalty levied by the assessing officer u/s '271AA is hereby quashed. These grounds of appeals are allowed.” The C…

ACIT, New Delhi vs. Mahashiyan Di Hatti Ltd, New Delhi

Appeals are allowed

ITA 1799/DEL/2015[2008-09]Status: DisposedITAT Delhi29 Oct 2018AY 2008-09

Bench: Shri N. K. Billaiya & Ms Suchitra Kamble

Section 271ASection 271G

…on on similar facts for earlier assessment years namely 2005-06 to 2007-08 and subsequent A.Y 2010- 11 by AO/TPO, there is no case for levy the penalty u/s 271AA of the I.T. Act. I rely on the decision in the case of DCIT Vs. Bebo Technologies (P) Ltd. (2014) 148 ITD 122 (Chd.)(Trib.) while arriving at the above conclusion as penalty u/s 271AA is not leviable because international -transaction entered upon by the appellant with its associates concern has been held to be at. arms length. Accordingly, penalty levied by the assessing officer u/s '271AA is hereby quashed. These grounds of appeals are allowed.” The C…