G.V.K. Industries Ltd. v. ITO

228 ITR 564High Court1997#2886 most cited

What is G.V.K. Industries Ltd. v. ITO authority for?

A 'business connection' for a non-resident requires continuity of activity or operations and a real, intimate relation between the non-resident's business outside India and its activities in India, rather than merely isolated or stray transactions.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2016 to 2025.

Also referred to as

GVK Industries Ltd v ITO · 228 ITR 564 · Section 9(1)(i) · business connection · non-resident taxation · continuity of activity · isolated transaction · real and intimate relation · fees for technical services · DTAA · fees for included services · Andhra Pradesh High Court

Also reported as

96 Taxmann 179

Sections most often in play

Section 9(1)(vii)Section 9(1)(vi)Section 195Section 13(4)Section 143(3)Section 9(1)(i)Section 115ASection 13(3)(a)

Issues it is cited on

section 209(1)section 9(1)(v)section 14(a)section 209make available clausecopyrighted articlesection 9(1)(vii)tax residency certificatesection 9(1)(vi)fees for included servicesbright line testfees for technical services

Judgments citing G.V.K. Industries Ltd. v. ITO

M/S. Shell International B.V., Mumbai vs. The Dy. CIT, Intl. Taxn.-1, Ahmedabad

ITA 2788/AHD/2017[2009-10]Status: DisposedITAT Ahmedabad20 Mar 2024AY 2009-10

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos. 2788 & 2789/Ahd/2017 (Assessment Years: 2009-10 & 2014-15) Shell International B.V., Vs. Deputy Commissioner of C/o. B.S.R. Associates & LLP, Income Tax, 903, Commerce House V, International Taxation-I, Nr. Vodafone House, Prahaladnagar, Ahmedabad-380014 Corporate Road, Ahmedabad-380051 [PAN No.AAHCS9360D] (Appellant) .. (Respondent) I.T.A. Nos. 2388 & 2389/Ahd/2018 (Assessment Years: 2010-11 & 2011-12) Shell International B.V., Vs. Assistant Commissi…

M/S. Shell International B.V., Mumbai vs. The Dy. CIT, Intl. Taxn.-1, Ahmedabad

ITA 176/AHD/2017[2013-14]Status: DisposedITAT Ahmedabad20 Mar 2024AY 2013-14

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos. 2788 & 2789/Ahd/2017 (Assessment Years: 2009-10 & 2014-15) Shell International B.V., Vs. Deputy Commissioner of C/o. B.S.R. Associates & LLP, Income Tax, 903, Commerce House V, International Taxation-I, Nr. Vodafone House, Prahaladnagar, Ahmedabad-380014 Corporate Road, Ahmedabad-380051 [PAN No.AAHCS9360D] (Appellant) .. (Respondent) I.T.A. Nos. 2388 & 2389/Ahd/2018 (Assessment Years: 2010-11 & 2011-12) Shell International B.V., Vs. Assistant Commissi…

M/S. Shell International B.V., Mumbai vs. The Dy. CIT, Intl. Taxn.-1, Ahmedabad

ITA 175/AHD/2017[2012-13]Status: DisposedITAT Ahmedabad20 Mar 2024AY 2012-13

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD BEFORE SMT. ANNAPURNA GUPTA, ACCOUNTANT MEMBER & SHRI SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER I.T.A. Nos. 2788 & 2789/Ahd/2017 (Assessment Years: 2009-10 & 2014-15) Shell International B.V., Vs. Deputy Commissioner of C/o. B.S.R. Associates & LLP, Income Tax, 903, Commerce House V, International Taxation-I, Nr. Vodafone House, Prahaladnagar, Ahmedabad-380014 Corporate Road, Ahmedabad-380051 [PAN No.AAHCS9360D] (Appellant) .. (Respondent) I.T.A. Nos. 2388 & 2389/Ahd/2018 (Assessment Years: 2010-11 & 2011-12) Shell International B.V., Vs. Assistant Commissi…

Ge Precision Healthcare Llc, Usa vs. The Assistant Commissioner of Income Tax, Circle 1(3)(1), Minto Road, New Delhi

In the result, the appeal of the assessee is allowed

ITA 2623/DEL/2023[AY 2021-22]Status: DisposedITAT Delhi17 Jan 2024

Bench: Sh. Saktijit Deydr. B. R. R. Kumar

For Appellant: Sh. Ravi Sharma, AdvFor Respondent: Sh. Vizay B. Vasanta, CIT-DR
Section 143(3)Section 144C(13)Section 234ASection 234BSection 234FSection 270ASection 56Section 9(1)(vii)

…ss activity if there exists a real and intimate relation between trading activity carried on outside the taxable territories and trading activity within the territories. The landmark judgment of the Andhra Pradesh High Court in the case of GVK Industries Ltd (228 ITR 564) was also relied upon to argue that to constitute a business activity there must be continuity of activity or operation of the non- resident with the Indian party and a stray or isolated transaction is not enough to constitute business activity. He also placed reliance the Authority of Advance Ruling in the case of Honeywell Technologies SARL, wh…

We Are Voices Entertainment Inc, Gurgaon vs. DCIT International Taxation 3(1)(1), Delhi

In the result, the appeal of the assessee is allowed

ITA 1474/DEL/2022[2019-20]Status: DisposedITAT Delhi25 Jul 2023AY 2019-20

Bench: Shri G.S. Pannu, Hon’Ble & Ms. Astha Chandraasstt. Year: 2019-20

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Vizay Vasanta, CIT-DR
Section 143(3)Section 195Section 234ASection 270A

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI G.S. PANNU, HON’BLE PRESIDENT AND MS. ASTHA CHANDRA, JUDICIAL MEMBER Asstt. Year: 2019-20 We Are Voices Vs. DCIT (Intl.Tax.) Entertainment Inc. Circle, Gurugram 7th Floor, Building 10, Tower B, DLF, Cyber City Complex, DLF City Phase-II, Gurgaon, Haryana, 122 002 PAN AACCW4684P (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, Advocate Ms. Snigdha Gautam, Advocate Ms. Reema Grewal, CA Department by: Shri Vizay Vasanta, CIT-DR Date of Hearing: 26.04.2023 Date of 25 07.2023 pronouncement: O R D E R PER ASTHA CHANDRA, JM The appeal fil…

Inter Continental Hotels Group (Asia Pacific) Pte Ltd., Gurgaon vs. DCIT, Circle- 2(1)(1), International Taxation, New Delhi

In the result, the appeal is allowed

ITA 4608/DEL/2019[2013-14]Status: DisposedITAT Delhi11 Jan 2023AY 2013-14

Bench: Shri G.S. Pannu & Shri Saktijit Dey

Section 144C(3)

…ed areas which was accumulated through study, experience and experimentation with regard to management, budgeting, risk, etc. of the same business is nothing but a technical knowledge. Further, Andhra Pradesh High Court in G.V.K. Industries Ltd. v. ITO [1997] 228 ITR 564/(1998] 96 Taxman 179, held that the advice given by non-resident company in taking a financial decision either to procure loan or to strengthen the finance would be a technical or consultancy services. This shows that the advise given related to managerial including operational and financial aspects would tantamount to delivery of managerial, con…

Inter Continental Hotels Group (Asia Pacific) Pte Ltd., Singapore vs. ACIT, Circle- 2(1)(1), International Taxation, New Delhi

In the result, the appeal is allowed

ITA 2986/DEL/2019[2014-15]Status: DisposedITAT Delhi11 Jan 2023AY 2014-15

Bench: Shri G.S. Pannu & Shri Saktijit Dey

Section 144C(3)

…ed areas which was accumulated through study, experience and experimentation with regard to management, budgeting, risk, etc. of the same business is nothing but a technical knowledge. Further, Andhra Pradesh High Court in G.V.K. Industries Ltd. v. ITO [1997] 228 ITR 564/(1998] 96 Taxman 179, held that the advice given by non-resident company in taking a financial decision either to procure loan or to strengthen the finance would be a technical or consultancy services. This shows that the advise given related to managerial including operational and financial aspects would tantamount to delivery of managerial, con…

Renaissance Services Bv, Mumbai vs. DCIT (International Tax) 4(1) (1), Mumbai

In the result, appeal filed by assessee is allowed

ITA 1526/MUM/2021[2016-17]Status: DisposedITAT Mumbai25 Nov 2022AY 2016-17

Bench: Shri Vikas Awasthy & Shri Gagan Goyalrenaissance Services Bv, C/O Marriott Hotels India Pvt. Ltd. 303A, 304, Fulcrum, B-Wing, Hiranandani Business Park, Sahar Road, Andheri (East), Mumbai-400099 Pan: Aaecr4995E ...... Appellant Vs. Dcit (International Taxation)-4(1)(1), 17Th Floor, Room No. 1712, Air India Building, Nariman Point, Mumbai-400021 ..... Respondent

For Appellant: Sh. Paras Savla/Pratik PoddarFor Respondent: Sh. Soumendu Kumar Dash- Sr. DR
Section 143(2)Section 250Section 9(1)(vi)Section 9(1)(vii)

…C), wherein it was observed that 'technical services' included 'professional services. Still further, we find that the A.O also had relied on certain judgments/orders, viz. (i). Intertek Testing Services (2008) 307 ITR 418 (AAR). (ii). G.V.K Industries (1997) 228 ITR 564 (AP); (iii). Continental Construction Ltd. Vs. CIT (1992) 195 ITR 81 (SC); (iv). CBDT Vs. Oberoi Hotels (India) Pvt. Ltd 15 ITA No. 1526, 1760 & 2360/Mum/2021-Renaissance Services BV (1998) 231 ITR 148 (SC); and (v). Dean, Goa Medical College Vs. Dr. Sudhir Kumar Solanki (2001) 7 SCC 645, to support his view that technical services included 'p…

DCIT (It) -4(1) (1), Mumbai vs. Renaissance Services Bv, Mumbai

1758/Mum/2021 2013-14

ITA 1759/MUM/2021[2015-16]Status: DisposedITAT Mumbai27 Jun 2022AY 2015-16
Section 143(3)Section 9(1)(vi)Section 9(1)(vii)

…SC), wherein it was observed that technical services‟ included „professional services‟. Still further, we find that the A.O also had relied on certain judgments/orders,viz. (i). Intertek Testing Services (2008) 307 ITR 418 (AAR); (ii). G.V.K Industries (1997) 228 ITR 564 (AP); (iii). Continental Construction Ltd. Vs. CIT (1992) 195 ITR 81 (SC); (iv). CBDT Vs. Oberoi Hotels (India) Pvt. Ltd (1998) 231 ITR 148 (SC); and (v).Dean, Goa Medical College Vs. Dr. Sudhir Kumar Solanki (2001) 7 SCC 645, to support his view that „technical services‟ included” professional services‟. We find substantial force in the contenti…

DCIT (It) -4 (1) (1), Mumbai vs. Renaissance Services Bv, Mumbai

1758/Mum/2021 2013-14

ITA 1758/MUM/2021[2013-14]Status: DisposedITAT Mumbai27 Jun 2022AY 2013-14
Section 143(3)Section 9(1)(vi)Section 9(1)(vii)

…SC), wherein it was observed that technical services‟ included „professional services‟. Still further, we find that the A.O also had relied on certain judgments/orders,viz. (i). Intertek Testing Services (2008) 307 ITR 418 (AAR); (ii). G.V.K Industries (1997) 228 ITR 564 (AP); (iii). Continental Construction Ltd. Vs. CIT (1992) 195 ITR 81 (SC); (iv). CBDT Vs. Oberoi Hotels (India) Pvt. Ltd (1998) 231 ITR 148 (SC); and (v).Dean, Goa Medical College Vs. Dr. Sudhir Kumar Solanki (2001) 7 SCC 645, to support his view that „technical services‟ included” professional services‟. We find substantial force in the contenti…

Renaissance Services Bv, Mumbai vs. ACIT (International Tax) 4(1) (1), Mumbai

1758/Mum/2021 2013-14

ITA 1453/MUM/2021[2015-16]Status: DisposedITAT Mumbai27 Jun 2022AY 2015-16
Section 143(3)Section 9(1)(vi)Section 9(1)(vii)

…SC), wherein it was observed that technical services‟ included „professional services‟. Still further, we find that the A.O also had relied on certain judgments/orders,viz. (i). Intertek Testing Services (2008) 307 ITR 418 (AAR); (ii). G.V.K Industries (1997) 228 ITR 564 (AP); (iii). Continental Construction Ltd. Vs. CIT (1992) 195 ITR 81 (SC); (iv). CBDT Vs. Oberoi Hotels (India) Pvt. Ltd (1998) 231 ITR 148 (SC); and (v).Dean, Goa Medical College Vs. Dr. Sudhir Kumar Solanki (2001) 7 SCC 645, to support his view that „technical services‟ included” professional services‟. We find substantial force in the contenti…

Inter Continental Hotels Group (Asia Pacific) Pte Ltd., Singapore vs. ACIT, Circle- 2(1)(1), International Taxation, New Delhi

In the result, the appeal of the assessee is allowed

ITA 4524/DEL/2017[2012-13]Status: DisposedITAT Delhi24 Sept 2021AY 2012-13

Bench: Sh. Kul Bharatdr. B. R. R. Kumar(Through Video Conferencing)

For Appellant: Sh. S. K. Agarwal, CAFor Respondent: Sh. Umesh Takyar, Sr. DR
Section 139(1)Section 144C(3)

…ed areas which was accumulated through study, experience and experimentation with regard to management, budgeting, risk, etc. of the same business is nothing but a technical knowledge. Further, Andhra Pradesh High Court in G.V.K. Industries Ltd. v. ITO [1997] 228 ITR 564/(1998] 96 Taxman 179, held that the advice given by non-resident company in taking a financial decision either to procure loan or to strengthen the finance would be a technical or consultancy services. This shows that the advise given related to managerial including operational and financial aspects would tantamount to delivery of managerial, con…

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

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

ITA 3865/DEL/2015[2010-11]Status: DisposedITAT Delhi01 May 2020AY 2010-11

Bench: Shri Sudhanshu Srivastava & Shri O.P. Kant

Section 143(3)Section 144CSection 92C(2)Section 92C(3)

…income which is attributable to the operations carried out in India , shall accrue or arise in India. 6.18 The coordinate bench of Tribunal in the case of Evergreen International Ltd (supra) has referred to decisions in the case of GVK industries Ltd Vs. ITO 228 ITR 564 wherein the term“ business connection has been analysed as under: “4.8.3 Further, Hon’ble Andhra Pradesh High Court in the case of GVK Industries Ltd. versus Income Tax Officer, (1997) 228 ITR 564 analysed various decisions of the courts and laid certain principles to decide existence of ‘business connection’, as under: “12. Clause (i) of sub-s.…

M/S. Voith Paper Gmbh, New Delhi vs. DDIT, New Delhi

In the result, appeal of the assessee is dismissed

ITA 1077/DEL/2014[2010-11]Status: DisposedITAT Delhi21 Feb 2020AY 2010-11

Bench: Shri O.P. Kant & Shri K.N. Charyassessment Year: 2010-11

Section 143(3)Section 144CSection 5(2)Section 9

…or from the business connection in India. In view of the decision of the Hon’ble Supreme Court in the case of CIT Vs RD Agarwal & Co. (1965) 56 ITR 20 (SC), and decision of the Hon’ble Andhra Pradesh High court in the case of GVK Industries Ltd. Vs ITO (1997) 228 ITR 564 (AP), he summarized the essential of “business connection” as under: (i) a real and intimate relation must exist between the trading or other business activities by a non-resident carried on outside India and the activities within India; 12 Voith Paper GmbH (ii) the relation contributes directly or indirectly to the earning of income by the no…

Renaissance Services Bv, Mumbai vs. DDIT (It) 2(1), Mumbai

In the result, both the appeal filed by assessee is allowed

ITA 5678/MUM/2016[2011-12]Status: DisposedITAT Mumbai09 Aug 2019AY 2011-12

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singh

For Appellant: Shri Paras Savla with Shri Pratik Poddar (AR)For Respondent: Shri Nishant Samaiya
Section 254(1)

…C), wherein it was observed that ‘technical services’ included ‘professional services’. Still further, we find that the A.O also had relied on certain judgments/orders,viz. (i). Intertek Testing Services (2008) 307 ITR 418 (AAR); (ii). G.V.K Industries (1997) 228 ITR 564 (AP); (iii). Continental Construction Ltd. Vs. CIT (1992) 195 ITR 81 (SC); (iv). CBDT Vs. Oberoi Hotels (India) Pvt. Ltd (1998) 231 ITR 148 (SC); and (v). Dean, Goa 7 ITA No. 5678 Mum 2016 & 764 Mum 2017-Renaissance Services BV Medical College Vs. Dr. Sudhir Kumar Solanki (2001) 7 SCC 645, to support his view that ‘technical services’ included…

ACIT, New Delhi vs. M/S. Minda Corporation Ltd., Delhi

In the result, the appeal is dismissed

ITA 5053/DEL/2013[2009-10]Status: DisposedITAT Delhi11 Jul 2019AY 2009-10

Bench: Sh. Bhavnesh Sainidr. B. R. R. Kumarita No. 5053/Del/2013 : Asstt. Year : 2009-10 Deputy Commissioner Of Vs M/S Minda Corporation Ltd., Income Tax, Central Circle-03, 36A, Rajasthan Udog Nagar, New Delhi-110055 Delhi-110033 (Appellant) (Respondent) Pan No. Aaacm0344C Assessee By : Sh. Somil Aggarwal, Adv. Revenue By : Ms. Rinku Singh, Sr. Dr Date Of Hearing: 10.07.2019 Date Of Pronouncement: 11.07.2019 Order Per Dr. B. R. R. Kumar:

For Appellant: Sh. Somil Aggarwal, AdvFor Respondent: Ms. Rinku Singh, Sr. DR
Section 14ASection 40Section 9(1)

…dent for runni ng any managerial or techni cal or consultancy service, w ould be income by way of fees for technical servi ces and w ould therefore, be withi n in the ambit of "income deemed to accrue or arise i n I ndia" - G.V. K. Industries Ltd V ITO [1997] 228 ITR 564 (AP).” 5. Aggrieved the assessee went before the ld. Commissioner of Income Tax (Appeals) who has deleted the addition on the grounds that the Assessing Officer has not determined whether such payment is subjected to tax and subsequently whether the tax is deductible at source under Chapter XVIIB. The ld. CIT(A) held that in view of the Board Cir…

DCIT, International Taxation), New Delhi vs. M/S E'S Inc., Bangalore

The appeal of the Revenue is dismissed

ITA 3405/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Dec 2018AY 2011-12

Bench: Shri G. D. Agrawal & Ms Suchitra Kambledcit Vs E’S Inc. International Taxation C/O. Kpmg, Maruti Infotech Circle 1(2)(2), Centre, 11/1 & 12/1, East New Delhi Wingh Iind Floor, Karmangla, Inner Ring Road, Bangalore Aacce9293N (Appellant) (Respondent)

Section 143(3)Section 2Section 271(1)(c)Section 274Section 9

…ection 9(l)(vii) read with Article 12 of Indo-Japan DTAA. The Assessing Officer was not satisfied with this explanation and relied upon the AAR ruling in the case of Intertek testing Services (2008) 307 ITR 418 and the decision in the case of G.V.K industries 228 ITR 564 wherein it was held that as the services provided by appellant were relating to Engineering & applied sciences, were 'technical' in nature and, therefore, taxable as FTS. 4. The assessee filed objections before DRP dated 20.03.2014, thereby submitting that the training services provided by the assessee to BSL were not technical in nature, but we…

Renaissance Services Bv, Mumbai vs. DDIT (It) 2(1), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

ITA 7159/MUM/2012[2009-10]Status: DisposedITAT Mumbai08 Jun 2018AY 2009-10

Bench: Shri G.S.Pannu, Am & Shri Ravish Sood, Jm Renaissance Services Bv The Deputy Director Of C/O Bmr & Associates Llp Income-Tax (International बिधम/ Bmr House, 36B Taxation)-2(1), 1St Floor 36B, Dr. R.K Shirodkar Marg, Room No. 120, Scindia Vs. Parel, Mumbai- 400 012 House, Ballard Estate Mumbai- 400 038 स्थामी रेखा सं./ जीआइआय सं./ Pan No. Aaecr4995E (अऩीराथी /Appellant) (प्रत्मथी / Respondent) :

For Appellant: S/shri Paras S. Savla and PratikFor Respondent: Shri M.V. Rajguru, Sr.D.R
Section 143(2)Section 143(3)Section 144C(3)Section 234BSection 250

…C), wherein it was observed that „technical services‟ included „professional services‟. Still further, we find that the A.O also had relied on certain judgments/orders,viz. (i). Intertek Testing Services (2008) 307 ITR 418 (AAR); (ii). G.V.K Industries (1997) 228 ITR 564 (AP); (iii). Continental Construction Ltd. Vs. CIT (1992) 195 ITR 81 (SC); (iv). CBDT Vs. Oberoi Hotels (India) Pvt. Ltd (1998) 231 ITR 148 (SC); and (v). Dean, Goa Medical College Vs. Dr. Sudhir Kumar Solanki (2001) 7 SCC 645, to support his view that „technical services‟ included „professional services‟. We find substantial force in the content…

Exxon Mobil Company India P.Ltd, Mumbai vs. Addl CIT RG 3(1)), Mumbai

ITA 3601/MUM/2014[2008-09]Status: DisposedITAT Mumbai23 May 2018AY 2008-09
For Appellant: Shri Girish Dave & Ms. Kadambari DaveFor Respondent: Dr. Saurabh Deshpande-DR
Section 143(3)Section 254(1)Section 40

…आयकर अपीलीय आयकर अपीलीय अिधकरण अिधकरण, मुंबई मुंबई “केकेकेके” खंडपीठ खंडपीठ आयकर आयकर अपीलीय अपीलीय अिधकरण अिधकरण मुंबई मुंबई खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी सव"ी सव"ी राजे"" सव"ी राजे"" राजे"",लेखा राजे"" लेखा लेखा सद"य लेखा सद"य सद"य एवं सद"य एवं एवं, संदीप एवं संदीप संदीप गोसांई संदीप गोसांई गोसांई, "याियक गोसांई "याियक "याियक सद"य "याियक सद"य सद"य सद"य Before S/Shri Rajendra,Accountant Member and Sandeep Gosain,Judicial Member आयकर आयकर अपील आयकर आयकर अपील अपील संसंसंसं./I.T.A./3601/Mum/2014,िनधा"रण अपील िनधा"रण िनधा"रण वष" िनधा"रण वष" वष" /Assessment Year: 2008-09 वष" Exx…

Exxon Mobil Company India P. Ltd, Mumbai vs. Addl CIT Cir 3(1), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 6708/MUM/2011[2007-08]Status: DisposedITAT Mumbai21 Feb 2018AY 2007-08

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Girish Dave a/wFor Respondent: Shri Saurabh Deshpande a/w
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.6708/Mum./2011 (Assessment Year : 2007–08) ExxonMobil Company India Pvt. Ltd. Kalpataru Point, Plot no.107 ……………. Appellant Road no.8, Sion (East) Mumbai 400 022 – AACE3157H v/s Addl. Commissioner of Income Tax ……………. Respondent Range–3(1), Mumbai Assessee by : Shri Girish Dave a/w Ms. Kadambari Dave Revenue by : Shri Saurabh Deshpande a/w Shri Jayant Kumar Date of Hearing – 06.12.2017 Date of Order – 21.02.2018 O R D E R PER SAKTIJIT DEY, J.M. Captioned appeal…