Denso India Ltd. v. CIT

240 Taxmann 713High Court2016#8632 most cited

What is Denso India Ltd. v. CIT authority for?

The Comparable Uncontrolled Price (CUP) method has been rightly applied by the Transfer Pricing Officer (TPO) in determining the arm's length price (ALP) of international transactions, and the court will critically evaluate materials submitted by the assessee.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,421 Indian tax judgments — from 2017 to 2023.

Also referred to as

Denso India Ltd. v. CIT · 240 Taxmann 713 · 388 ITR 324 · Delhi High Court 2016 · Transfer Pricing Officer · Comparable Uncontrolled Price method · CUP method · Arm's Length Price · ALP · international transactions · related party transaction · use of equipment · intra group services · tested party

Also reported as

388 ITR 324
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Issues it is cited on

use of equipmentcomparable uncontrolled price methodintra group servicestransfer pricing orderfar analysisrelated party transactiontested partyright to receivecup methodmliarms length priceintangible assets

Judgments citing Denso India Ltd. v. CIT

Gurner India Private Ltd., Delhi vs. Circle 10(2), Delhi

The appeal of the assessee is hereby allowed

ITA 796/DEL/2022[2017-18]Status: DisposedITAT Delhi10 Oct 2023AY 2017-18

Bench: Sh. Shamim Yahya & Sh. Anubhav Sharmaita No. 796/Del/2022, A.Y. 2017-18 M/S. Gurner India Pvt. Ltd. Vs. National Faceless Assessmetn 714, International Trade Centre, Tower, Nehru Place, New Delhi Delhi-110019 Pan : Aadcg2938H (Appellant) (Respondent)

Section 143(3)Section 144BSection 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘I’ : NEW DELHI) BEFORE SH. SHAMIM YAHYA, ACCOUNTANT MEMBER AND SH. ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 796/Del/2022, A.Y. 2017-18 M/s. Gurner India Pvt. Ltd. Vs. National Faceless Assessmetn 714, International Trade Centre, Tower, Nehru Place, New Delhi Delhi-110019 PAN : AADCG2938H (APPELLANT) (RESPONDENT) Appellant by Mr. Pancham Sethi, CA Respondent by Shri Manvendra Goyal, CIT(DR) Date of hearing: 27.09.2023 Date of Pronouncement: 10.10.2023 ORDER PER ANUBHAV SHARMA, JM: The appellant/ assessee has come in appeal challenging the final assessme…

Gruner India Pvt. Ltd., New Delhi vs. ACIT, Circle- 10(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 4062/DEL/2019[2012-13]Status: DisposedITAT Delhi03 Jul 2023AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4062/Del/2019 : Asstt. Year : 2012-13 M/S Gruner India Pvt. Ltd., Vs Acit, 15 Dsidc, Okhla Industrial Area, Circle-10(2), Phase-Ii, Scheme-1, New Delhi New Delhi-110020 (Appellant) (Respondent) Pan No. Aadcg2938H Assessee By : Sh. Pancham Sethi, Ca Revenue By : Sh. Mrinal Kumar Das, Sr. Dr Date Of Hearing: 05.04.2023 Date Of Pronouncement: 03.07.2023 Order Per Dr. B. R. R. Kumar: The Present Appeal Has Been Filed By The Assessee Against The Order Dated Xx.02.2019 Passed By The Ao U/S 254/143(3) R.W.S. 144C Of The Income Tax Act, 1961. 2. Following Grounds Have Been Raised By The Assessee:

For Appellant: Sh. Pancham Sethi, CAFor Respondent: Sh. Mrinal Kumar Das, Sr. DR
Section 234BSection 254Section 271(1)(c)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI Before Dr. B. R. R. Kumar, Accountant Member Sh. Yogesh Kumar US, Judicial Member ITA No. 4062/Del/2019 : Asstt. Year : 2012-13 M/s Gruner India Pvt. Ltd., Vs ACIT, 15 DSIDC, Okhla Industrial Area, Circle-10(2), Phase-II, Scheme-1, New Delhi New Delhi-110020 (APPELLANT) (RESPONDENT) PAN No. AADCG2938H Assessee by : Sh. Pancham Sethi, CA Revenue by : Sh. Mrinal Kumar Das, Sr. DR Date of Hearing: 05.04.2023 Date of Pronouncement: 03.07.2023 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the…

Addl. CIT, Special Range- 5, New Delhi vs. Johnson Matthey India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee are partly allowed and all the appeals of the Revenue are dismissed

ITA 889/DEL/2018[2013-14]Status: DisposedITAT Delhi03 Nov 2021AY 2013-14

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2025/Del/2017 : Asstt. Year : 2011-12 Ita No. 279/Del/2018 : Asstt. Year : 2012-13 Ita No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. Cit, Vs M/S Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacj2919A

For Appellant: Sh. Sumit Mangal, Adv. &For Respondent: Sh. Surenderpal, CIT DR &

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 2025/Del/2017 : Asstt. Year : 2011-12 ITA No. 279/Del/2018 : Asstt. Year : 2012-13 ITA No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. CIT, Vs M/s Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACJ2919A ITA No. 2209/Del/2017 : Asstt. Year : 2011-12 ITA No. 252/Del/2018 : Asstt. Year : 2012-13 ITA No. 253/Del/2018 : Asstt. Year : 2013-14…

Addl.CIT, Special Range-5, New Delhi vs. Johnson Matthey India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee are partly allowed and all the appeals of the Revenue are dismissed

ITA 279/DEL/2018[2012-13]Status: DisposedITAT Delhi03 Nov 2021AY 2012-13

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2025/Del/2017 : Asstt. Year : 2011-12 Ita No. 279/Del/2018 : Asstt. Year : 2012-13 Ita No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. Cit, Vs M/S Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacj2919A

For Appellant: Sh. Sumit Mangal, Adv. &For Respondent: Sh. Surenderpal, CIT DR &

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 2025/Del/2017 : Asstt. Year : 2011-12 ITA No. 279/Del/2018 : Asstt. Year : 2012-13 ITA No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. CIT, Vs M/s Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACJ2919A ITA No. 2209/Del/2017 : Asstt. Year : 2011-12 ITA No. 252/Del/2018 : Asstt. Year : 2012-13 ITA No. 253/Del/2018 : Asstt. Year : 2013-14…

Johnson Matthey India Pvt. Ltd., New Delhi vs. DCIT, Circle- 13(2), New Delhi

In the result, all the appeals of the assessee are partly allowed and all the appeals of the Revenue are dismissed

ITA 253/DEL/2018[2013-14]Status: DisposedITAT Delhi03 Nov 2021AY 2013-14

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2025/Del/2017 : Asstt. Year : 2011-12 Ita No. 279/Del/2018 : Asstt. Year : 2012-13 Ita No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. Cit, Vs M/S Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacj2919A

For Appellant: Sh. Sumit Mangal, Adv. &For Respondent: Sh. Surenderpal, CIT DR &

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 2025/Del/2017 : Asstt. Year : 2011-12 ITA No. 279/Del/2018 : Asstt. Year : 2012-13 ITA No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. CIT, Vs M/s Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACJ2919A ITA No. 2209/Del/2017 : Asstt. Year : 2011-12 ITA No. 252/Del/2018 : Asstt. Year : 2012-13 ITA No. 253/Del/2018 : Asstt. Year : 2013-14…

Johnson Matthey India Pvt. Ltd., New Delhi vs. DCIT, Circle- 13(2), New Delhi

In the result, all the appeals of the assessee are partly allowed and all the appeals of the Revenue are dismissed

ITA 252/DEL/2018[2012-13]Status: DisposedITAT Delhi03 Nov 2021AY 2012-13

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2025/Del/2017 : Asstt. Year : 2011-12 Ita No. 279/Del/2018 : Asstt. Year : 2012-13 Ita No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. Cit, Vs M/S Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacj2919A

For Appellant: Sh. Sumit Mangal, Adv. &For Respondent: Sh. Surenderpal, CIT DR &

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 2025/Del/2017 : Asstt. Year : 2011-12 ITA No. 279/Del/2018 : Asstt. Year : 2012-13 ITA No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. CIT, Vs M/s Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACJ2919A ITA No. 2209/Del/2017 : Asstt. Year : 2011-12 ITA No. 252/Del/2018 : Asstt. Year : 2012-13 ITA No. 253/Del/2018 : Asstt. Year : 2013-14…

Johnson Matthey India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, all the appeals of the assessee are partly allowed and all the appeals of the Revenue are dismissed

ITA 2209/DEL/2017[2011-12]Status: DisposedITAT Delhi03 Nov 2021AY 2011-12

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2025/Del/2017 : Asstt. Year : 2011-12 Ita No. 279/Del/2018 : Asstt. Year : 2012-13 Ita No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. Cit, Vs M/S Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacj2919A

For Appellant: Sh. Sumit Mangal, Adv. &For Respondent: Sh. Surenderpal, CIT DR &

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 2025/Del/2017 : Asstt. Year : 2011-12 ITA No. 279/Del/2018 : Asstt. Year : 2012-13 ITA No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. CIT, Vs M/s Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACJ2919A ITA No. 2209/Del/2017 : Asstt. Year : 2011-12 ITA No. 252/Del/2018 : Asstt. Year : 2012-13 ITA No. 253/Del/2018 : Asstt. Year : 2013-14…

Addl. CIT, New Delhi vs. M/S. Johnson Matthey India Pvt. Ltd., New Delhi

In the result, all the appeals of the assessee are partly allowed and all the appeals of the Revenue are dismissed

ITA 2025/DEL/2017[2011-12]Status: DisposedITAT Delhi03 Nov 2021AY 2011-12

Bench: Ms. Suchitra Kambledr. B. R. R. Kumar(Through Video Conferencing) Ita No. 2025/Del/2017 : Asstt. Year : 2011-12 Ita No. 279/Del/2018 : Asstt. Year : 2012-13 Ita No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. Cit, Vs M/S Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (Appellant) (Respondent) Pan No. Aaacj2919A

For Appellant: Sh. Sumit Mangal, Adv. &For Respondent: Sh. Surenderpal, CIT DR &

…FIN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-1’, NEW DELHI Before Ms. Suchitra Kamble, Judicial Member Dr. B. R. R. Kumar, Accountant Member (Through Video Conferencing) ITA No. 2025/Del/2017 : Asstt. Year : 2011-12 ITA No. 279/Del/2018 : Asstt. Year : 2012-13 ITA No. 889/Del/2018 : Asstt. Year : 2013-14 Addl. CIT, Vs M/s Johnson Matthey India Pvt. Ltd., Special Range-5, 103, Ashok Estate, Barakhamba Road New Delhi New Delhi (APPELLANT) (RESPONDENT) PAN No. AAACJ2919A ITA No. 2209/Del/2017 : Asstt. Year : 2011-12 ITA No. 252/Del/2018 : Asstt. Year : 2012-13 ITA No. 253/Del/2018 : Asstt. Year : 2013-14…

ACIT, New Delhi vs. M/S. Wrigley India Pvt. Ltd., New Delhi

In the result, appeal of Assessee is allowed and appeal of Department is dismissed

ITA 1596/DEL/2016[2011-12]Status: DisposedITAT Delhi10 Jan 2019AY 2011-12

Bench: Shri Bhavnesh Saini, J.M. & Shri L.P. Sahu, A.M.

For Appellant: Shri C.S. AgarwalFor Respondent: Shri H.K. Choudhary, CIT-DR
Section 143(3)Section 144CSection 92BSection 92F

…usch & Lomb Eyecare (India) (P.) Ltd. vs. Additional Commisssioner of Income-tax [2016] 381 ITR 227 (Delhi) 27 ITA.No.1536/Del./2016 & ITA.No.1596/Del./2016 Wrigley India Private Limited, New Delhi. vii. Denso India Ltd. vs. Commissioner of Income-tax [2016] 388 ITR 324 (Delhi) viii. Expenditure had been incurred on account of commercial expediency: Knorr-Bremse India (P.) Ltd. vs. Asst. CIT 2016] 380 ITR 307 (Punjab & “ 11. He further referred to the various documents submitted in the paper book to support his claim, such as the annual accounts of the assessee and the methodology adopted by the assessee for det…

Wrigley India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of Assessee is allowed and appeal of Department is dismissed

ITA 1536/DEL/2016[2011-12]Status: DisposedITAT Delhi10 Jan 2019AY 2011-12

Bench: Shri Bhavnesh Saini, J.M. & Shri L.P. Sahu, A.M.

For Appellant: Shri C.S. AgarwalFor Respondent: Shri H.K. Choudhary, CIT-DR
Section 143(3)Section 144CSection 92BSection 92F

…usch & Lomb Eyecare (India) (P.) Ltd. vs. Additional Commisssioner of Income-tax [2016] 381 ITR 227 (Delhi) 27 ITA.No.1536/Del./2016 & ITA.No.1596/Del./2016 Wrigley India Private Limited, New Delhi. vii. Denso India Ltd. vs. Commissioner of Income-tax [2016] 388 ITR 324 (Delhi) viii. Expenditure had been incurred on account of commercial expediency: Knorr-Bremse India (P.) Ltd. vs. Asst. CIT 2016] 380 ITR 307 (Punjab & “ 11. He further referred to the various documents submitted in the paper book to support his claim, such as the annual accounts of the assessee and the methodology adopted by the assessee for det…

Wrigley India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee are allowed accordingly

ITA 656/DEL/2015[2010-11]Status: DisposedITAT Delhi25 Sept 2018AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishiwrigley India Pvt. Ltd, Vs. Dcit, 206, Okhla Industrial Estate, Circle-27(2), Phase-Iii, New Delhi New Delhi Pan: Aaacw1789P (Appellant) (Respondent)

For Appellant: Shri C.S. Aggarwal, Sr. AdvFor Respondent: Shri Sanjai Kumar Yadav, Sr
Section 143Section 143(3)Section 144CSection 92BSection 92F

…r before the I.T.A.T. on 01.02.2017. The appeal is partly allowed in the above terms. vi. Bausch & Lomb Eyecare (India) (P.) Ltd. vs. Additional Commisssioner of Income-tax [2016] 381 ITR 227 (Delhi) vii. Denso India Ltd. vs. Commissioner of Income-tax [2016] 388 ITR 324 (Delhi) viii. Expenditure had been incurred on account of commercial expediency: Knorr-Bremse India (P.) Ltd. vs. Asst. CIT 2016] 380 ITR 307 (Punjab & “ Wrigley India Pvt. Ltd Vs DCIT, 11. He further referred to the various documents submitted in the paper book to support his claim, such as the annual accounts of the assessee and the methodology…

ACIT, New Delhi vs. M/S. Denso India Ltd., New Delhi

In the result ground No. 4 and 5 of the appeal of the revenue are dismissed

ITA 4365/DEL/2011[2005-06]Status: DisposedITAT Delhi05 Dec 2017AY 2005-06

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Kanchal Kaushal, CAFor Respondent: Shri Amrendra Kumar, CIT DR
Section 92C

…o not contemplate taking into account future data for the purpose of bench marking. Hence in respect of 7 components, the TPO's action in using future data is rightly held as not in consonance with Transfer Pricing Provisions. ” • In Denso India Ltd. vs. CIT [388 ITR 324] the Hon‟ble Delhi High Court upheld the stand taken by the Hon‟ble ITAT in respondent‟s own case (supra) and held that CUP has been rightly applied by the TPO. In reaching such conclusion the court gave the following observation: “Now, there can be no dispute that the Assessing Officer would normally accept the figures given, if they do not show…

ACIT, New Delhi vs. M/S Denso India Ltd., New Delhi

In the result ground No. 4 and 5 of the appeal of the revenue are dismissed

ITA 1751/DEL/2011[2004-05]Status: DisposedITAT Delhi05 Dec 2017AY 2004-05

Bench: Shri Bhavnesh Saini & Shri Prashant Maharishi

For Appellant: Shri Kanchal Kaushal, CAFor Respondent: Shri Amrendra Kumar, CIT DR
Section 92C

…o not contemplate taking into account future data for the purpose of bench marking. Hence in respect of 7 components, the TPO's action in using future data is rightly held as not in consonance with Transfer Pricing Provisions. ” • In Denso India Ltd. vs. CIT [388 ITR 324] the Hon‟ble Delhi High Court upheld the stand taken by the Hon‟ble ITAT in respondent‟s own case (supra) and held that CUP has been rightly applied by the TPO. In reaching such conclusion the court gave the following observation: “Now, there can be no dispute that the Assessing Officer would normally accept the figures given, if they do not show…

Denso India Ltd. v. CIT (240 Taxmann 713) — Cited in 13 Judgments | BharatTax