DIT v. Morgan Stanley Co. Inc.

399 ITR 34Supreme Court of India2017#610 most cited

What is DIT v. Morgan Stanley Co. Inc. authority for?

Once a transfer pricing analysis has been undertaken for an Indian associated enterprise, no further profits are attributable to it as a Permanent Establishment, thereby extinguishing the need for additional profit attribution.

162

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2026.

Also referred to as

DIT v. Morgan Stanley · transfer pricing analysis · permanent establishment · profit attribution · associated enterprise · Section 143(3) · Section 144C · profit split method

Sections most often in play

Section 1961Section 143(3)Section 234BSection 234ASection 144C(13)Section 270ASection 9(1)(vi)Section 144C

Issues it is cited on

dependent agent pefixed place peagency peprofit split methodsection 44bbbsection 209(1)service pemake available clausesection 44bbpermanent establishmentconstruction pesection 44b

Judgments citing DIT v. Morgan Stanley Co. Inc.

Espn Star Sports Mauritius S.N.C. Et Compagnie, Mauritius vs. ACIT Circle-1(2)(2) (International Taxation), New Delhi

In the result, assessee’s appeal is allowed, whereas,

ITA 3016/DEL/2019[2014-15]Status: DisposedITAT Delhi21 Nov 2022AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2014-15 Espn Star Sports Mauritius Vs. Acit, S.N.C. Et Compagnie (Now Circle-1(2)(2), Known As Ess Advertising (International Taxation), (Mauritius) S.N.C. Et New Delhi Compagnie, 5Th Floor, Ebene Esplanade, 24 Cyber City, Ebene, Mauritius Pan :Aabfe6801E (Appellant) (Respondent) & Assessment Year: 2014-15

…ivil Appeal Nos.2833 to 2840 of 2018, judgement dated 14.03.2018, reported in [2018] 92 taxmann.com 353 (SC) held as under:- 3. In the judgment of this Court dated 24.10.2017 in Asstt.DIT vs E- funds IT Solutions Inc. [2017] 86 taxmann.com 240/251 Taxman 280/399 ITR 34 (SC) and connected matters, it has been held that once arm's length principle has been satisfied, there can be no further profit attributable to a person even if it has a permanent establishment in India. 4. Since, the impugned notice for the reassessment is based only on the allegation that the appellant(s) has permanent establishment in India, t…

ACIT (International Taxation), Circle-1(2)(2), New Delhi vs. Ess Distribution (Mauritius) Snc Ett Compagnie, Mauritius

ITA 5303/DEL/2018[2014-15]Status: DisposedITAT Delhi21 Nov 2022AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Ess Distribution (Mauritius) S.N.C. Et Compagnie, Mauritius vs. ACIT (International Taxation), Circle-1(2)(2), New Delhi

ITA 5084/DEL/2018[2014-15]Status: DisposedITAT Delhi21 Nov 2022AY 2014-15

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

ACIT (International Taxation), Circle-1(2)(2), New Delhi vs. Ess Distribution (Mauritius) S.N.C. Et Compagnie, Mauritius

ITA 6706/DEL/2017[2009-10]Status: DisposedITAT Delhi21 Nov 2022AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Ess Distribution (Mauritius) S.N.C. Et Compagnie, Mauritius vs. ACIT (International Taxation), Circle-1(2)(2), New Delhi

ITA 6705/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Nov 2022AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Ess Distribution (Mauritius) S.N.C. Et Compagnie, Mauritius vs. DCIT (International Taxation), New Delhi

ITA 1220/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Nov 2022AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

ACIT (International Taxation), New Delhi vs. M/S. Ess Distribution (Mauritius) S.N.C.E.T Compagnie, New Delhi

ITA 1201/DEL/2017[2012-13]Status: DisposedITAT Delhi21 Nov 2022AY 2012-13

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

ACIT (International Taxation), New Delhi vs. M/S Ess Distribution (Mauritius) Snc Et. Compqagnie, Mauritius

ITA 6579/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Nov 2022AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

ACIT (International Taxation), New Delhi vs. M/S Ess Distribution (Mauritius) Snc Et. Compqagnie, Mauritius

ITA 6578/DEL/2016[2009-10]Status: DisposedITAT Delhi21 Nov 2022AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Ess Distribution (Mauritius) S.N.C. Et Compagnie, Mauritius vs. ACIT (International Taxation), New Delhi

ITA 4543/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Nov 2022AY 2011-12

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Ess Distribution(Mauritius) S.N.C. Et Compagnie, Mauritius vs. Additional Director of Income Tax, New Delhi

ITA 4426/DEL/2016[2009-10]Status: DisposedITAT Delhi21 Nov 2022AY 2009-10

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Ess Distribution Mauritius S.N.C. Et Compagnie, Mauritius vs. DDIT, New Delhi

ITA 3413/DEL/2010[2004-05]Status: DisposedITAT Delhi21 Nov 2022AY 2004-05

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Ess Distribution Mauritius S.N.C. Et Compagnie, Mauritius vs. DDIT, New Delhi

ITA 3412/DEL/2010[2003-04]Status: DisposedITAT Delhi21 Nov 2022AY 2003-04

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

DCIT, New Delhi vs. M/S. Ess Distribution (Mauritius), New Delhi

ITA 3388/DEL/2010[2004-05]Status: DisposedITAT Delhi21 Nov 2022AY 2004-05

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

DCIT, New Delhi vs. M/S. Ess Distribution (Mauritius), New Delhi

ITA 3387/DEL/2010[2003-04]Status: DisposedITAT Delhi21 Nov 2022AY 2003-04

Bench: Shri G.S. Pannu, Hon’Ble & Shri Saktijit Deyassessment Year: 2003-04 & Assessment Year: 2004-05 Ess Distribution (Mauritius) Vs. Ddit, Snc Et Compagnie, Circle-1(2), 605, St. James Court, International Taxation, St. Denies Street Port Louis, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent) & Assessment Year: 2009-10 & Assessment Year: 2011-12 & Assessment Year: 2012-13 & Assessment Year: 2012-13 & Assessment Year: 2014-15 Ess Distribution (Mauritius) Vs. Adit/Dcit/Acit, Snc Et Compagnie, Range - 1, 5Th Floor, Ebene Esplanade, International Taxation, 24 Cyber City, Ebene, New Delhi Mauritius Pan :Aabfe6800F (Appellant) (Respondent)

…unerated on arm’s length basis, learned counsel drew our attention to the orders passed by the Transfer Pricing Officer (TPO). Further, in support of his submission, learned counsel relied upon the following decisions: 1) ADIT vs. E-Funds IT Solutions Inc (399 ITR 34) (SC) (page no. 288-327 of Legal Paper book) 2) DIT vs. BBC Worldwide Ltd (203 Taxman 554) (am) (Delhi HC) (page no. 330-337 of Legal Paper book) 3) Set Satellite (Singapore) Pte Ltd. vs. DDIT (2008) (307 ITR 205) (Bombay HC) (page no. 338-354 of Legal Paper book) 4) DIT vs. B4U International Holdings limited (2015) (374 ITR 453) (Bombay HC) (page…

Adobe Systems Software Ireland Limited, Ireland vs. ACIT, Circle-1(1)(1) Int. Tax., Delhi

In the result, the appeal is allowed

ITA 774/DEL/2022[2017-18]Status: DisposedITAT Delhi21 Oct 2022AY 2017-18

Bench: Shri G.S. Pannu & Shri Saktijit Deyassessment Years: 2017-18

Section 143(3)Section 144C(1)Section 274

…. We find the above view of the Ld. CIT(A) is not sustainable in the light of the decision of the Hon'ble Supreme Court as above in the case of DIT vs Morgain Stanley & Co.(supra). To the same effect is the order of the ADIT v. E- Funds IT Solution Inc.[2017] 399 ITR 34(SC), Honda Motor Co. Ltd vs. ADIT (301 CTR 601)(SC) and of the Hon'ble Delhi High Court in the case of Adobe Systems Inc. v. ADIT [WP(C)2384, 2385, 2390 of 2013] and DIT v.BBC Worldwide Ltd.[2011] 203 Taxman 554(Delhi), once a transfer pricing analysis has been undertaken in respect of the Indian AE, nothing further would be left to be attributed…

M/S. Ariba Inc., Gurgaon vs. ADIT, New Delhi

In the result, all these appeals filed by the assessee stand partly

ITA 1470/DEL/2015[2011-12]Status: DisposedITAT Delhi17 Oct 2022AY 2011-12
For Appellant: Shri Himanshu Sinha, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 115ASection 182Section 234BSection 28Section 44DSection 9(1)

…ssee’s plea that no further attribution is permissible on the touchstone of Hon’ble Apex Court decision pronounced in the case of DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416. To the same effect is the order of the ADIT v. E-Funds IT Solution Inc. [2017] 399 ITR 34(SC), Honda Motor Co. Ltd vs. ADIT (301 CTR 601)(SC) and of the Hon'ble Delhi High Court in the case of Adobe Systems Inc. v. ADIT [WP(C)2384, 2385, 2390 of 2013] and DIT v.SSC Worldwide Ltd.[2011] 203 Taxman 554(Delhi), once a transfer pricing analysis has been undertaken in respect of the Indian AE, nothing further would be left to be attribu…

M/S. Ariba Inc., Gurgaon vs. ADIT, New Delhi

In the result, all these appeals filed by the assessee stand partly

ITA 1469/DEL/2015[2010-11]Status: DisposedITAT Delhi17 Oct 2022AY 2010-11
For Appellant: Shri Himanshu Sinha, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 115ASection 182Section 234BSection 28Section 44DSection 9(1)

…ssee’s plea that no further attribution is permissible on the touchstone of Hon’ble Apex Court decision pronounced in the case of DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416. To the same effect is the order of the ADIT v. E-Funds IT Solution Inc. [2017] 399 ITR 34(SC), Honda Motor Co. Ltd vs. ADIT (301 CTR 601)(SC) and of the Hon'ble Delhi High Court in the case of Adobe Systems Inc. v. ADIT [WP(C)2384, 2385, 2390 of 2013] and DIT v.SSC Worldwide Ltd.[2011] 203 Taxman 554(Delhi), once a transfer pricing analysis has been undertaken in respect of the Indian AE, nothing further would be left to be attribu…

Ariba Inc., New Delhi vs. ADIT, New Delhi

In the result, all these appeals filed by the assessee stand partly

ITA 1538/DEL/2013[2009-10]Status: DisposedITAT Delhi17 Oct 2022AY 2009-10
For Appellant: Shri Himanshu Sinha, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 115ASection 182Section 234BSection 28Section 44DSection 9(1)

…ssee’s plea that no further attribution is permissible on the touchstone of Hon’ble Apex Court decision pronounced in the case of DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416. To the same effect is the order of the ADIT v. E-Funds IT Solution Inc. [2017] 399 ITR 34(SC), Honda Motor Co. Ltd vs. ADIT (301 CTR 601)(SC) and of the Hon'ble Delhi High Court in the case of Adobe Systems Inc. v. ADIT [WP(C)2384, 2385, 2390 of 2013] and DIT v.SSC Worldwide Ltd.[2011] 203 Taxman 554(Delhi), once a transfer pricing analysis has been undertaken in respect of the Indian AE, nothing further would be left to be attribu…

Ariba Inc., New Delhi vs. ADIT, New Delhi

In the result, all these appeals filed by the assessee stand partly

ITA 3923/DEL/2012[2008-09]Status: DisposedITAT Delhi17 Oct 2022AY 2008-09
For Appellant: Shri Himanshu Sinha, AdvocateFor Respondent: Shri Sanjay Kumar, Sr. DR
Section 115ASection 182Section 234BSection 28Section 44DSection 9(1)

…ssee’s plea that no further attribution is permissible on the touchstone of Hon’ble Apex Court decision pronounced in the case of DIT vs. Morgan Stanley and Co. Inc. 292 ITR 416. To the same effect is the order of the ADIT v. E-Funds IT Solution Inc. [2017] 399 ITR 34(SC), Honda Motor Co. Ltd vs. ADIT (301 CTR 601)(SC) and of the Hon'ble Delhi High Court in the case of Adobe Systems Inc. v. ADIT [WP(C)2384, 2385, 2390 of 2013] and DIT v.SSC Worldwide Ltd.[2011] 203 Taxman 554(Delhi), once a transfer pricing analysis has been undertaken in respect of the Indian AE, nothing further would be left to be attribu…