Exxon Mobil Company India P. Ltd. v. Deputy Commissioner of Income-tax

15 ITR (Trib) 353Income Tax Appellate Tribunal#14948 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 352,026 Indian tax judgments — from 2015 to 2019.

Judgments citing Exxon Mobil Company India P. Ltd. v. Deputy Commissioner of Income-tax

M/S Itc Infotech India Ltd., Kolkata vs. DCIT, Cir - 2(1), Kolkata

ITA 485/KOL/2019[2008-09]Status: DisposedITAT Kolkata23 Oct 2019AY 2008-09

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Dcit, Circle-2(1), Kolkata Vs. M/S. Itc Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/S. Itc Infotech India Ltd. Vs. Dcit, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Assessee ) .. (Revenue) Appellant/Revenue By : Dr. P. K. Srihari, Cit(Dr) Assessee By : Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, Fca सुनवाईक"तार"ख/ Date Of Hearing : 06/08/2019 घोषणाक"तार"ख/Date Of Pronouncement : 23/10/2019 आदेश / O R D E R Per Shri S. S. Godara: These Revenue’S & Assessee’S Cross Appeal For Assessment Year 2008-09 Arise Against The Commissioner Of Income Tax (A) - Vi, Kolkata Dated 24.10.2014 Passed In Case No.Tp-07/Cit(A)-Vi/R-2/2012-13/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. We Come To The Revenue’S Appeal Ita No.67/Kol/2015. Its First Substantive Ground Pleads That The Cit(A) Has Erred In Law & On Facts In Reversing The

For Appellant: Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, FCAFor Respondent: Dr. P. K. Srihari, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI J. SUDHAKAR REDDY, AM & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) DCIT, Circle-2(1), Kolkata Vs. M/s. ITC Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACI7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/s. ITC Infotech India Ltd. Vs. DCIT, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACI7376Q (Assessee ) .. (Revenue)…

DCIT, Cir - 2(1), Kolkata vs. M/S Itc Infotech India Ltd., Kolkata

ITA 67/KOL/2015[2008-2009]Status: DisposedITAT Kolkata23 Oct 2019AY 2008-2009

Bench: Shri J. Sudhakar Reddy, Am & Shri S. S. Godara, Jm आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) Dcit, Circle-2(1), Kolkata Vs. M/S. Itc Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/S. Itc Infotech India Ltd. Vs. Dcit, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Aaaci7376Q (Assessee ) .. (Revenue) Appellant/Revenue By : Dr. P. K. Srihari, Cit(Dr) Assessee By : Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, Fca सुनवाईक"तार"ख/ Date Of Hearing : 06/08/2019 घोषणाक"तार"ख/Date Of Pronouncement : 23/10/2019 आदेश / O R D E R Per Shri S. S. Godara: These Revenue’S & Assessee’S Cross Appeal For Assessment Year 2008-09 Arise Against The Commissioner Of Income Tax (A) - Vi, Kolkata Dated 24.10.2014 Passed In Case No.Tp-07/Cit(A)-Vi/R-2/2012-13/Kol Involving Proceedings U/S 143(3) Of The Income Tax Act, 1961; In Short ‘The Act’. Heard Both The Parties. Case File Perused. 2. We Come To The Revenue’S Appeal Ita No.67/Kol/2015. Its First Substantive Ground Pleads That The Cit(A) Has Erred In Law & On Facts In Reversing The

For Appellant: Shri J. P Khaitan, Sr. Adv. & Bikash Chanda, FCAFor Respondent: Dr. P. K. Srihari, CIT(DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI J. SUDHAKAR REDDY, AM & SHRI S. S. GODARA, JM आयकर अपीलसं./I.T.A No.67/Kol/2015 ("नधा"रण वष" / Assessment Year: 2008-09) DCIT, Circle-2(1), Kolkata Vs. M/s. ITC Infotech India Ltd. 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACI7376Q (Appellant/Revenue) .. (Assessee ) & आयकर अपीलसं./I.T.A No.485/Kol/2019 ("नधा"रण वष" / Assessment Year: 2008-09) M/s. ITC Infotech India Ltd. Vs. DCIT, Circle-2(1), Kolkata 37, J.L Nehru Road, Kolkata – 700071. "थायीलेखासं./जीआइआरसं./PAN/GIR No.: AAACI7376Q (Assessee ) .. (Revenue)…

Essilor Manufacturing India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeals of the assessee are partly allowed and the

ITA 1019/BANG/2014[2008-09]Status: DisposedITAT Bangalore24 Feb 2016AY 2008-09

Bench: Shri Abraham P George & Shri Vijay Pal Rao

For Appellant: Shri Sampath Raghunathan, AdvocateFor Respondent: Mrs. Neera Malhotra & Ms.S. Praveena
Section 143(3)Section 250Section 92CSection 92C(3)Section 92D

…& 974/Bang/2014 “10.2.1 I have examined the TPO’s working and find that she has not provided a working capital adjustment in the computation of ALP in her order. Recently, the Mumbai Bench of the Hon'ble Tribunal in Exxon Mobil Company India P. Ltd. Vs. DCIT (15 ITR (Trib) 353) has observed :- “The other issue is grant of adjustments, i.e. working capital adjustment and risk adjustment while arriving at the arm’s length price. In this case, the assessee in his transfer pricing study, has not made any working capital adjustment or risk adjustment. The Assessing Officer has, in fact, granted working capital adjust…

Deputy Commissioner of Income Tax, Circle-12(3), Bangalore vs. M/S Software Ag Bangalore Technolgies P Ltd, Bangalore

In the result, both the appeals by the assessee and the Revenue are partly allowed

ITA 1343/BANG/2014[2009-10]Status: DisposedITAT Bangalore04 Sept 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri S. Rifaur Rahman

For Appellant: Shri Chavali Narayan, C.AFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 92

…rking and find that he has provided a working capital adjustment on the basis of the detailed working as per Annexure-C of his order. Recently, the Mumbai Bench of the Hon’ble Tribunal in Exxon Mobil Company India P. Ltd. v. Deputy Commissioner of Income-tax (15 ITR (Trib) 353) has observed :- “The other issue is grant of’ adjustments, i.e, working capital adjustment and risk adjustment while arriving at the arm length price. In this case, the assessee in his transfer pricing study, has not made any working capital adjustment or risk adjustment. The Assessing Officer has, in fact, granted working capital adjustme…

Software Ag Bangalore Techn Pvt Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, both the appeals by the assessee and the Revenue are partly allowed

ITA 1291/BANG/2014[2009-10]Status: DisposedITAT Bangalore04 Sept 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri S. Rifaur Rahman

For Appellant: Shri Chavali Narayan, C.AFor Respondent: Dr. P.K. Srihari, Addl. CIT(DR)
Section 92

…rking and find that he has provided a working capital adjustment on the basis of the detailed working as per Annexure-C of his order. Recently, the Mumbai Bench of the Hon’ble Tribunal in Exxon Mobil Company India P. Ltd. v. Deputy Commissioner of Income-tax (15 ITR (Trib) 353) has observed :- “The other issue is grant of’ adjustments, i.e, working capital adjustment and risk adjustment while arriving at the arm length price. In this case, the assessee in his transfer pricing study, has not made any working capital adjustment or risk adjustment. The Assessing Officer has, in fact, granted working capital adjustme…

Income Tax Officer, Ward-11(1), Bangalore vs. M/S Decho Technology India P Ltd, Bangalore

In the result, the appeal by the Revenue is partly allowed

ITA 1326/BANG/2014[2009-10]Status: DisposedITAT Bangalore08 Apr 2015AY 2009-10

Bench: Shri N.V. Vasudevan & Shri Jason P. Boaz

For Appellant: Dr. Shankar Prasad, Jt. CIT(DR)For Respondent: Shri T. Suryanarayana, Advocate
Section 92Section 92C

…king and find that she has provided a working capital adjustment on the basis of the detailed working as per Annexure-C of her order. Recently, the Mumbai Bench of the Hon’ble Tribunal in Exxon Mobil Company India P. Ltd. v. Deputy Commissioner of Income-tax (15 ITR (Trib) 353) has observed :- “The other issue is grant of adjustments, i.e., working capital adjustment and risk adjustment while arriving at the arm’s length price. In this case, assessee in his transfer pricing study, has not made any working capital adjustment or risk adjustment. The Assessing Officer has, in fact, granted working capital adjustment…