Det Norske Veritas As v. Addl. DIT

268 ITR 1022Reported decision2016#24117 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 358,232 Indian tax judgments — from 2016 to 2016.

Judgments citing Det Norske Veritas As v. Addl. DIT

Durr India Private Limited, Chennai vs. DCIT, Chennai

In the result, the appeals of the assessee for all the three assessment years are allowed for statistical purpose

ITA 455/CHNY/2016[2011-12]Status: DisposedITAT Chennai21 Dec 2016AY 2011-12

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Mr. Kapil Hirani, Mr. DarpanFor Respondent: Shri. V. Anjaneyalu, IRS, CIT
Section 143(3)Section 144C

…ld. Authorised Representative adjustment made by the ld. TPO was an adhoc one which was not possible under Transfer Pricing Rules. Reliance was placed on the decision of Mumbai Bench of this Tribunal in the case of Det Norske Veritas As vs. Addl. DIT (2016) 268 ITR 1022. For his contention that CUP could not be preferred over TNMM in the absence of a comparable, ld. Authorised Representative placed reliance on a decision of Delhi Bench of this Tribunal in the case of Frigoglass India (P) Ltd vs. ACIT, 180 TTJ 265. For his contention that lower authorities ought to have accepted TNMM based on the study done by…

Durr India Private Limited, Chennai vs. DCIT, Chennai

In the result, the appeals of the assessee for all the three assessment years are allowed for statistical purpose

ITA 972/CHNY/2015[2010-11]Status: DisposedITAT Chennai21 Dec 2016AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Mr. Kapil Hirani, Mr. DarpanFor Respondent: Shri. V. Anjaneyalu, IRS, CIT
Section 143(3)Section 144C

…ld. Authorised Representative adjustment made by the ld. TPO was an adhoc one which was not possible under Transfer Pricing Rules. Reliance was placed on the decision of Mumbai Bench of this Tribunal in the case of Det Norske Veritas As vs. Addl. DIT (2016) 268 ITR 1022. For his contention that CUP could not be preferred over TNMM in the absence of a comparable, ld. Authorised Representative placed reliance on a decision of Delhi Bench of this Tribunal in the case of Frigoglass India (P) Ltd vs. ACIT, 180 TTJ 265. For his contention that lower authorities ought to have accepted TNMM based on the study done by…

Durr India Private Limited, Chennai vs. ACIT, Chennai

In the result, the appeals of the assessee for all the three assessment years are allowed for statistical purpose

ITA 754/CHNY/2014[2009-10]Status: DisposedITAT Chennai21 Dec 2016AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Mr. Kapil Hirani, Mr. DarpanFor Respondent: Shri. V. Anjaneyalu, IRS, CIT
Section 143(3)Section 144C

…ld. Authorised Representative adjustment made by the ld. TPO was an adhoc one which was not possible under Transfer Pricing Rules. Reliance was placed on the decision of Mumbai Bench of this Tribunal in the case of Det Norske Veritas As vs. Addl. DIT (2016) 268 ITR 1022. For his contention that CUP could not be preferred over TNMM in the absence of a comparable, ld. Authorised Representative placed reliance on a decision of Delhi Bench of this Tribunal in the case of Frigoglass India (P) Ltd vs. ACIT, 180 TTJ 265. For his contention that lower authorities ought to have accepted TNMM based on the study done by…

Det Norske Veritas As v. Addl. DIT (268 ITR 1022) — Cited in 3 Judgments | BharatTax