DCIT v. McKensey

96 Taxmann.com 237High Court2018#4078 most cited

What is DCIT v. McKensey authority for?

The explanation to Section 92B of the Income Tax Act, introduced by the Finance Act, 2012, makes it determinable that any delay in realizing credit from the sale of goods or services rendered is liable for transfer pricing adjustment on account of interest income that was short or uncharged.

29

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2025.

Also referred to as

DCIT v. McKensey · Section 92B · Finance Act 2012 · delay in realization of credit · transfer pricing adjustment · interest income short charged · uncharged interest income · international transaction · arms length price

Sections most often in play

Section 92BSection 143(3)Section 1961Section 271AASection 92CASection 263Section 144BSection 1962

Issues it is cited on

interest on outstanding receivablessection 92b(1)section 92bcorporate guaranteeclarificatory amendmentweighted deductionsection 35(2ab)transfer pricing adjustmentsection 92ca(3)working capital adjustmentbenchmarking analysisarms length price

Judgments citing DCIT v. McKensey

Apache Footwear India Private Limited, Nellore vs. ACIT, Circle-1(1), Tirupati

In the result, the appeal of the assessee is dismissed

ITA 568/HYD/2022[2018-19]Status: DisposedITAT Hyderabad16 Jan 2023AY 2018-19

Bench: Shri Rama Kanta Panda & Shri Laliet Kumar

For Appellant: Shri Kuriachan, CAFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 142(1)Section 143(2)Section 143(3)Section 144CSection 270A

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member ITA-TP.No.568/Hyd/2022 Assessment Year: 2018-19 Apache Footwear India Vs. ACIT, Private Limited Circle-1(1), Apache SEZ, Tirupati Mambattu Village, TADA, Nellore Andhra Pradesh-524 401. PAN : AAFCA6140B (Appellant) (Respondent) Assessee by: Shri Kuriachan, CA Revenue by: Shri Rajendra Kumar, CIT-DR Date of hearing: 09.01.2023 Date of pronouncement: 16.01.2023 O R D E R Per Shri Laliet Kumar, J.M. This appeal is filed by the assessee, feeling aggrieved by…

Bsc C&C Jv, New Delhi vs. Neac, New Delhi

In the result, the appeal of the assessee is partly allowed as

ITA 705/DEL/2021[2016-17]Status: DisposedITAT Delhi30 Nov 2022AY 2016-17

Bench: Shri G.S. Pannu, Hon’Ble & Shri Challa Nagendra Prasadआ.अ.सं/.I.T.A No.705/Del/2021 िनधा"रणवष"/Assessment Year: 2016-17 बनाम Bsc C&C Jv Assessing Officer, 74, Hemkunt Colony, Vs. National E-Assessment New Delhi. Centre, Delhi. Pan No. Aadfb8115G अपीलाथ" Appellant ""यथ"/Respondent

Section 143(2)Section 143(3)Section 144BSection 144C(13)Section 144C(5)Section 80I

…I.T.A.No.705/Del/2021 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1” NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER आ.अ.सं/.I.T.A No.705/Del/2021 िनधा"रणवष"/Assessment Year: 2016-17 बनाम BSC C&C JV Assessing Officer, 74, Hemkunt Colony, Vs. National e-Assessment New Delhi. Centre, Delhi. PAN No. AADFB8115G अपीलाथ" Appellant ""यथ"/Respondent Shri Tarandeep Singh, Adv. िनधा"रतीक"ओरसे /Assessee by Shri Surender Pal, CIT DR राज"वक"ओरसे /Revenue by सुनवाईक"तारीख/ Date of hearing: 23.09.2022 30.11.2022 उ"ोषणाक"तारीख/Pronouncement on आदेश /O R D E R PER C.N…

Zeta Interactive Systems (India) Private Limited, Hyderabad vs. Income Tax Officer, Ward-17(4), Hyderabad

Appeal of the assessee is partly allowed

ITA 1812/HYD/2017[2011-13]Status: DisposedITAT Hyderabad07 Jun 2022AY 2011-13

Bench: Shri R.K. Panda & Shri Laliet Kumarassessment Year: 2011-12

For Appellant: Sri P.V.S.S. PrasadFor Respondent: Sri T. Sunil Goutam, DR

…ITA No 1812 of 2017 Zeta Interactive Systems India P Ltd Hyderabad 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: 2011-12 Zeta Interactive Systems Vs. Income Tax Officer (India) Pvt. Ltd, Hyderabad Ward 17(4) PAN:AAACZ2688N Hyderabad (Appellant) (Respondent) Assessee by: Sri P.V.S.S. Prasad Revenue by: Sri T. Sunil Goutam, DR Date of hearing: 01/06/2022 Date of pronouncement: 07/06/2022 ORDER Per Laliet Kumar, J.M. This is assessee’s appeal for the A.Y 2011-12 against the order of the C…

M/S Erm India P Ltd., New Delhi vs. Neac, New Delhi

In the result appeal of the assessee is allowed in part and for statistical purpose

ITA 513/DEL/2021[2016-17]Status: DisposedITAT Delhi28 Sept 2021AY 2016-17

Bench: Shri Anil Chaturvedi & Shri K. Narasimha Chary & Sa No. 92/Del/2021 (In Ita No. 513/Del/2021) Assessment Year: 2016-17

For Appellant: Mr. Ajit Jain, A.R. &For Respondent: Mr. Bhagwati Charan, Sr. DR
Section 144CSection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’ NEW DLEHI BEFORE SHRI ANIL CHATURVEDI, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER And SA No. 92/Del/2021 (in ITA No. 513/Del/2021) Assessment Year: 2016-17 M/s. ERM India Pvt. Ltd., vs. National e-assessment Building No. 10, 3rd Floor, Centre, New Delhi. Tower-B, DLF, Cyber City, Phase-II, Gurgaon. PAN : AAACE1502C (Appellant) (Respondent) Appellant by :Mr. Ajit Jain, A.R. & Mr. Arpan Khanna, CA Respondent by:Mr. Bhagwati Charan, Sr. DR Date of hearing: 04.08.2021 Date of order : 28.09.2021 ORDER PER K. NARASIMHA CHARY, J.M. This…

Adama India Private Limited, Hyderabad vs. Income Tax Officer, Ward-1(3), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 2314/HYD/2018[2014-15]Status: DisposedITAT Hyderabad03 Jul 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2014-15 Adama India Pvt. Ltd., Vs. Income-Tax Officer, Hyderabad. Ward – 1(3), Hyderabad. Pan – Aabcm 09294F (Appellant) (Respondent) Assessee By : Shri Raghunathan S. Revenue By : Shri Y.V.S.T. Sai Date Of Hearing : 09-04-2019 Date Of Pronouncement : 03-07-2019 O R D E R

For Appellant: Shri Raghunathan SFor Respondent: Shri Y.V.S.T. Sai
Section 115JSection 143(2)Section 143(3)Section 92CSection 92C(1)

…T HE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “B”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2014-15 Adama India Pvt. Ltd., vs. Income-tax Officer, Hyderabad. Ward – 1(3), Hyderabad. PAN – AABCM 09294F (Appellant) (Respondent) Assessee by : Shri Raghunathan S. Revenue by : Shri Y.V.S.T. Sai Date of hearing : 09-04-2019 Date of pronouncement : 03-07-2019 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal of the assessee is directed against the order passed u/s 143(3) rws 144C(13) of the Income-tax Act, 1961 (in short ‘the Act’), dated…

Satyam Venture Engineering Services Private Limited, Secunderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad

In the result, the assessee’s appeal for the A

ITA 865/HYD/2018[2014-15]Status: DisposedITAT Hyderabad01 Jul 2019AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman, Accountant Memebr Assessment Year: 2012-13 &

For Appellant: Shri C.S. SubramanyamFor Respondent: Shri Y.V.S.T. Sai
Section 115JSection 143(3)Section 194JSection 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A” HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMEBR Assessment Year: 2012-13 & ITA Nos. 864 & 865/Hyd/2018 Assessment Years: 2013-14 & 2014-15 Satyam Venture vs. ACIT, Engineering Services Pvt Central Circle – 3(2), Ltd., Secunderabad. Hyderabad. PAN – AAFCS3287D (Applicant) (Respondent) Assessee by : Shri C.S. Subramanyam Revenue by : Shri Y.V.S.T. Sai Date of hearing : 02-04-2019 Date of pronouncement : 01-07-2019 ORDER PER P. MADHAVI DEVI, J.M.: All are assessee’s appeals for the A.Ys 2012-13, 2013-…

Satyam Venture Engineering Services Private Limited, Secunderabad vs. Asst. Commissioner of Income Tax, Central Circle-3(2), Hyderabad

In the result, the assessee’s appeal for the A

ITA 864/HYD/2018[2013-14]Status: DisposedITAT Hyderabad01 Jul 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman, Accountant Memebr Assessment Year: 2012-13 &

For Appellant: Shri C.S. SubramanyamFor Respondent: Shri Y.V.S.T. Sai
Section 115JSection 143(3)Section 194JSection 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A” HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMEBR Assessment Year: 2012-13 & ITA Nos. 864 & 865/Hyd/2018 Assessment Years: 2013-14 & 2014-15 Satyam Venture vs. ACIT, Engineering Services Pvt Central Circle – 3(2), Ltd., Secunderabad. Hyderabad. PAN – AAFCS3287D (Applicant) (Respondent) Assessee by : Shri C.S. Subramanyam Revenue by : Shri Y.V.S.T. Sai Date of hearing : 02-04-2019 Date of pronouncement : 01-07-2019 ORDER PER P. MADHAVI DEVI, J.M.: All are assessee’s appeals for the A.Ys 2012-13, 2013-…

Satyam Venture Engineering Services Private Limited, Secunderabad vs. ACIT, Central Circle-3(2), Hyd, Hyderabad

In the result, the assessee’s appeal for the A

ITA 382/HYD/2017[2012-13]Status: DisposedITAT Hyderabad01 Jul 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman, Accountant Memebr Assessment Year: 2012-13 &

For Appellant: Shri C.S. SubramanyamFor Respondent: Shri Y.V.S.T. Sai
Section 115JSection 143(3)Section 194JSection 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A” HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMEBR Assessment Year: 2012-13 & ITA Nos. 864 & 865/Hyd/2018 Assessment Years: 2013-14 & 2014-15 Satyam Venture vs. ACIT, Engineering Services Pvt Central Circle – 3(2), Ltd., Secunderabad. Hyderabad. PAN – AAFCS3287D (Applicant) (Respondent) Assessee by : Shri C.S. Subramanyam Revenue by : Shri Y.V.S.T. Sai Date of hearing : 02-04-2019 Date of pronouncement : 01-07-2019 ORDER PER P. MADHAVI DEVI, J.M.: All are assessee’s appeals for the A.Ys 2012-13, 2013-…

Opex Text Technologies India Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle-16(2), Hyderabad

In the result, assessee’s appeal is partly allowed

ITA 2071/HYD/2017[2013-14]Status: DisposedITAT Hyderabad03 May 2019AY 2013-14

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2013-14 Open Text Technologies Vs. Dcit, India Private Limited, Circle-16(2), Hyderabad. It Towers, A.C. Guards, Pan: Aabcv 9961 D Hyderabad-500 004. (Appellant) (Respondent) Assessee By: Smt. Suvibha Nolkha Revenue By: Sri Y.V.S.T. Sai, Cit-Dr Date Of Hearing: 02/04/2019 Date Of Pronouncement: 03/05/2019 Order Per Smt. P. Madhavi Devi, J.M.:

For Appellant: Smt. Suvibha NolkhaFor Respondent: Sri Y.V.S.T. Sai, CIT-DR
Section 10ASection 143(3)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2013-14 Open Text Technologies Vs. DCIT, India Private Limited, Circle-16(2), Hyderabad. IT Towers, A.C. Guards, PAN: AABCV 9961 D Hyderabad-500 004. (Appellant) (Respondent) Assessee by: Smt. Suvibha Nolkha Revenue by: Sri Y.V.S.T. Sai, CIT-DR Date of hearing: 02/04/2019 Date of pronouncement: 03/05/2019 ORDER PER Smt. P. Madhavi Devi, J.M.: This appeal filed by the assessee is against the final assessment order of the A.O. dated 09/10/201…