Destination of the World (Subcontinent) P. Ltd. v. ACIT

47 SOT 1Income Tax Appellate Tribunal2011#20934 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2017 to 2022.

Judgments citing Destination of the World (Subcontinent) P. Ltd. v. ACIT

Schneider Electric Infrastructure Ltd, Vadodara vs. The Add./Jt. DCIT/ITO Natonal E-Assessment Centre, Delhi

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

ITA 64/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad07 Dec 2022AY 2017-18

Bench: Shri Waseem Ahmed & Shri Siddhartha Nautiyalassessment Year : 2017-18 Schneider Electric Infrastructure D.C.I.T, Limited, Vs Circle-2(1)(1), Milestone 87, Vadodara Halol Vadodara. Highway, Village Kotambi, Po Jaroad, Vadodara-391510 Pan : Aapcs 6078 Q

For Appellant: Shri Rohit Tiwari, ARFor Respondent: Shri Alok Kumar, CIT-DR
Section 143(3)Section 144BSection 144C(13)Section 92D

…104/47 SOT 120 (Mum.)(URO) - held that internal TNMM to be adopted c. Asstt. CIT v Birla Soft Ltd. [2011] 12 taxmann.com 31/46 SOT 437 (Delhi) - internal TNMM accepted d. Destination of the World (Subcontinent) (P.) Ltd. v Asstt. CIT [2011] 12 taxmann.com 310/47 SOT 1 (Delhi) - held that preference should be given to internal comparison. 10.17 In the latest order of the Mumbai Tribunal in the case of Tecnimont ICB (P.) Ltd. v. Addl. CIT [2012] 138 ITD 23/24 taxmann.com 28 (Mum.)(TM), the Hon'ble Third Member was considering the following issue on a difference of opinion:- Schneider Electric Infrastructure Ltd V…

Bertelsmann Marketing Services India Pvt. Ltd., New Delhi vs. ACIT, New Delhi

Appeal of the assessee is partly allowed

ITA 6577/DEL/2016[2012-13]Status: DisposedITAT Delhi12 Nov 2021AY 2012-13

Bench: Ms Suchitra Kamble & Dr. B. R. R. Kumar(Through Video Conferencing) Vs Majorel India Pvt. Ltd. Acit (“Company”) (Earlier Known Circle 4(2) As Bertelsmann Marketing New Delhi Services India Pvt. Ltd.)215, Second Floor, Suneja Tower- Ii, District Centre, Janakpuri, New Delhi Aabcb8378G (Appellant) (Respondent) Appellant By Sh. Vishal Kalra, Adv & Sh. Yishu Goel, Adv Respondent By Sh. F. R. Meena, Sr. Dr Date Of Hearing 17.08.2021 Date Of Pronouncement 12.11.2021

Section 144CSection 271Section 92Section 92CSection 92C(3)

…herein it has been held that segments do not have to be audited and that they cannot be rejected without any basis: 7  Lummus Technology Heat Transfer BV Vs. DCIT (2014) 64 SOT 47 (Delhi Tri.)  Destination of the World Subcontinent (P) Ltd. Vs. ACIT (2011) 47 SOT 1 (Delhi Tri.)  CSR Technology India Pvt. Ltd. Vs. ACIT (2018) 90 Taxman.com 85 (Delhi Tri.)  Birlasoft (India) Ltd. Vs. DCIT (2011) 44 SOT 664 (Delhi Tri.)  S.B.& T Designs Ltd. Vs. ACIT (2017) 82 Taxman.com 385 (Mumbai Tri.) 9. The Ld. DR submitted that the TPO in the show cause notice, proposed to reject internal TNMM applied by the assessee fo…

DCIT, New Delhi vs. M/S. Tractabel Engineering Pvt. Ltd., New Delhi

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

ITA 456/DEL/2014[2009-10]Status: DisposedITAT Delhi23 Nov 2017AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Vs. Dcit, Circle-16(1), New Delhi M/S. Tractebel Engineering Pvt. Ltd., 10-A, Shivaji Marg, New Delhi Pan : Aabct1757B (Appellant) (Respondent) & Assessment Year: 2009-10 Vs. M/S. Tractebel Engineering Pvt. Dcit, Circle-16(1), New Delhi Ltd., 10-A, Shivaji Marg, New Delhi Pan : Aabct1757B (Appellant) (Respondent)

Section 92C

…ant Commissioner Of Income TaxlTA No. 2152/Mds/2011 (for segmental information) • Cable & Wireless (India) Ltd. [ITA No.822/Mum/2013] • Birlasoft (India) Ltd. Vs DCIT [2011, 44 SOT 664 (Delhi)] • Destination of the World (Subcontinent) P. Ltd. Vs. ACIT [2011, 47 SOT 1, Delhi • DCIT vs. T, Two International P. Ltd. [ITA No.7331/Mum/2011] In view of this, DRP is of the view that internal TNMM is available in this case and therefore there is no need to go for external comparables and external TNMM. Since the margin earned in the AE and non AE segment are 15.02% and 15.05% respectively there is no justification for m…

M/S. Tractebel Engineering Pvt. Ltd., New Delhi vs. DCIT, New Delhi

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

ITA 1078/DEL/2014[2009-10]Status: DisposedITAT Delhi23 Nov 2017AY 2009-10

Bench: Sh. H.S. Sidhu & Sh. O.P. Kantassessment Year: 2009-10 Vs. Dcit, Circle-16(1), New Delhi M/S. Tractebel Engineering Pvt. Ltd., 10-A, Shivaji Marg, New Delhi Pan : Aabct1757B (Appellant) (Respondent) & Assessment Year: 2009-10 Vs. M/S. Tractebel Engineering Pvt. Dcit, Circle-16(1), New Delhi Ltd., 10-A, Shivaji Marg, New Delhi Pan : Aabct1757B (Appellant) (Respondent)

Section 92C

…ant Commissioner Of Income TaxlTA No. 2152/Mds/2011 (for segmental information) • Cable & Wireless (India) Ltd. [ITA No.822/Mum/2013] • Birlasoft (India) Ltd. Vs DCIT [2011, 44 SOT 664 (Delhi)] • Destination of the World (Subcontinent) P. Ltd. Vs. ACIT [2011, 47 SOT 1, Delhi • DCIT vs. T, Two International P. Ltd. [ITA No.7331/Mum/2011] In view of this, DRP is of the view that internal TNMM is available in this case and therefore there is no need to go for external comparables and external TNMM. Since the margin earned in the AE and non AE segment are 15.02% and 15.05% respectively there is no justification for m…

Destination of the World (Subcontinent) P. Ltd. v. ACIT (47 SOT 1) — Cited in 4 Judgments | BharatTax