DCIT v. Govind Rubber (P) Ltd.

143 ITD 87Income Tax Appellate Tribunal#19129 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2024 to 2025.

Sections most often in play

Section 143(3)Section 144C(13)Section 144C(5)Section 37 Section 92C(1)Section 92CA(1)

Issues it is cited on

cup method transactional net margin method most appropriate method section 92ca(3)associated enterprises tnmm commercial expediency section 92ca section 92c associated enterprise section 92 international transaction

Judgments citing DCIT v. Govind Rubber (P) Ltd.

M/S Gujarat Guardian Ltd., New Delhi vs. DCIT, New Delhi

ITA 2539/DEL/2017[2005-06]Status: DisposedITAT Delhi16 Jul 2025AY 2005-06

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh

For Appellant: Shri Ajay Vohra, Sr. A.RFor Respondent: Shri Bhopal Singh, Sr. D.R

Section 92C

…essee: ITA No.1430/Mds/2010 (Chen) – N.W. Export Limited v ITO: ITA No. 3123/Mum/2010 (Mum) – Addl. CIT v Weizmann Ltd and Weizmann Ltd.: IT.A No.4603 & 4161/Mum/2008 (Mum) – DCIT vs. Govind Rubber (P) Ltd: 89 ITD 457 (Mum-Tri) – Garware Polyester Ltd vs ACIT:143 ITD 87 (Mum-Tri) – M/s Bonfiglioli Transmissions Pvt. Ltd. V ACIT: ITA No.457Mds/2007 (Chen) – ACIT vs Varinder Agro Chemicals Ltd: 161 Taxman 134 (Chd)(Mag) 33.2 In addition to the above, Mr Vohra ld Sr Counsel further submitted that the book profits under section 115JB of the Act should be computed with reference to adjusted book profits and not the t…

Gujarat Guardian Ltd., New Delhi vs. DCIT, New Delhi

ITA 159/DEL/2010[2003-04]Status: DisposedITAT Delhi16 Jul 2025AY 2003-04

Bench: Shri Prakash Chand Yadav & Shri Brajesh Kumar Singh

Section 92C

…i V. Assessee: ITA No.1430/Mds/2010 (Chen) N.W. Export Limited v ITO: ITA No. 3123/Mum/2010 (Mum) Addl. CIT v Weizmann Ltd and Weizmann Ltd.: IT.A No.4603 & 4161/Mum/2008 (Mum) DCIT vs. Govind Rubber (P) Ltd: 89 ITD 457 (Mum-Tri) Garware Polyester Ltd vs ACIT:143 ITD 87 (Mum-Tri) M/s Bonfiglioli Transmissions Pvt. Ltd. V ACIT: ITA No.457Mds/2007 (Chen) ACIT vs Varinder Agro Chemicals Ltd: 161 Taxman 134 (Chd)(Mag) 33.2 In addition to the above, Mr Vohra ld Sr Counsel further submitted that the book profits under section 115JB of the Act should be computed with reference to adjusted book profits and not the taxab…

Borgwarner Emissions Systems India Private Limited, New Delhi vs. DCIT, Circle-4(2), Delhi

Appeal is allowed

ITA 2015/DEL/2022[2013-14]Status: DisposedITAT Delhi29 Aug 2024AY 2013-14

Bench: Shri Pradip Kumar Kedia & Shri Narinder Kumar

For Appellant: Shri Rohit Tiwari, AdvocateFor Respondent: Shri Rajesh Kumar, CIT(DR)

Section 143(3)Section 234BSection 271(1)(c)Section 92C

…, is an arm length price. TPO is also to find out whether the prices paid by the assessee for availing of the services are at arms length price or not. 34. As regards application of the method to determine arms length price, in Garware Polyster Ltd. V. ACIT, 143 ITD 87 (Mum) and TNS India Pvt. Ltd. V. ACIT, 163 TTJ 576 (Hyd), it has been held by the Co-ordinate Benches of the Appellate Tribunal that in absence of any comparable uncontrolled instances, CUP method is not to be applied, and that only TNM method would be applicable. In the course of arguments, we raised a specific query to Learned DR as to why TNM…

Gates India Pvt Ltd, Delhi vs. ACIT, Circle-10(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 2379/DEL/2022[2018-19]Status: DisposedITAT Delhi22 Aug 2024AY 2018-19

Bench: Shri Saktijit Dey & Shri Pradip Kumar Kedia

For Appellant: Shri M.P. Rastogi, AdvFor Respondent: Shri Rajesh Kumar, CIT-(DR)

Section 143(3)Section 144CSection 144C(13)Section 144C(5)Section 92CSection 92C(1)

…test has no great relevance in TP analysis. 14. In the following cases, it has been held by the Coordinate Bench of the Tribunal that in the absence of any comparable uncontrolled instances, the CUP method not be applied and only TNM method is applicable. o 143 ITD 87 (Mum), Garware Polyster Ltd. vs. ACIT o 163 TTJ 576 (Hyd), TNS India Pvt. Ltd. vs. ACIT 15. As contended on behalf of assessee, the transfer pricing provisions and the rules do not require that before making any payment to AEs, the assessee should get cost audited the accounts of AE because the payment as per the agreement is based on cost alloca…