Flipkart India Pvt. Ltd. v. ACIT\n

ACIT-15(1)(2),MUMBAI , MUMBAI vs. NEST CHILDCARE SERVICES PRIVATE LIMITED, MUMBAI

In the result appeals of the a In the result appeals of the assessee for Assessment ssessee for Assessment

Bench: Shri Om Prakash Kant () & Shri Raj Kumar Chauhan ()

…v. ACIT Flipkart India Pvt. Ltd. v. ACIT authorities, ITA No. 6072,6073,6074/MUM/2025 ITA No. 6072,6073,6074/MUM/2025 20 I.T.A. No. 6215/MUM/2025 I.T.A. No. 6215/MUM/2025 Nest Childcare Services Private Limited Nest Childcare Services Private Limited (2022) 441 ITR 618 (Karnataka HC) (2022) 441 ITR 618 (Karnataka HC), to contend that , to contend that online retailers adopting deep online retailers adopting deep-discount penetration discount penetration strategies strategies cannot cannot be be subjected subjected to to notional notional or or hypothetical income additions merely because the AO hypothetical inc…

NEST CHILDCARE SERVICES PRIVATE LIMITED,MUMBAI vs. DCIT 15(1)(2), MUMBAI

In the result appeals of the assessee for Assessment\nYears 2012-13 to

…pricing policy adopted by the assessee does\nnot conform to the Assessing Officer's perception of\nwhat is commercially prudent or desirable. The\nassessee placed reliance on a compilation of\nauthorities, including Flipkart India Pvt. Ltd. v. ACIT\n\n(2022) 441 ITR 618 (Karnataka HC), to contend that\nonline retailers adopting deep-discount penetration\nstrategies cannot be subjected to notional or\nhypothetical income additions merely because the AO\nconsiders the pricing commercially inexpedient. The\nHon'ble Karnataka High Court in Flipkart India Pvt.\nLtd. (supra) has held (a) Deep-discount pricing is a\nkn…

NEST CHILDCARE SERVICES PRIVATE LIMITED,MUMBAI vs. DCIT 15(1)(2), MUMBAI

In the result appeals of the assessee for Assessment\nYears 2012-13 to

…he pricing policy adopted by the assessee does\nnot conform to the Assessing Officer's perception of\nwhat is commercially prudent or desirable. The\nassessee placed reliance on a compilation of\nauthorities, including Flipkart India Pvt. Ltd. v. ACIT\n(2022) 441 ITR 618 (Karnataka HC), to contend that\nonline retailers adopting deep-discount penetration\nstrategies cannot be subjected to notional or\nhypothetical income additions merely because the AO\nconsiders the pricing commercially inexpedient. The\nHon'ble Karnataka High Court in Flipkart India Pvt.\nLtd. (supra) has held (a) Deep-discount pricing is a\nkn…

NEST CHILDCARE SERVICES PRIVATE LIMITED,MUMBAI vs. DCIT 15(1)(2), MUMBAI

In the result appeals of the assessee for Assessment\nYears 2012-13 to

…he pricing policy adopted by the assessee does\nnot conform to the Assessing Officer's perception of\nwhat is commercially prudent or desirable. The\nassessee placed reliance on a compilation of\nauthorities, including Flipkart India Pvt. Ltd. v. ACIT\n(2022) 441 ITR 618 (Karnataka HC), to contend that\nonline retailers adopting deep-discount penetration\nstrategies cannot be subjected to notional or\nhypothetical income additions merely because the AO\nconsiders the pricing commercially inexpedient. The\nHon'ble Karnataka High Court in Flipkart India Pvt.\nLtd. (supra) has held (a) Deep-discount pricing is a\nkn…