GAP International Sourcing (India) Ltd. v. ACIT

25 Taxmann.com 414Reported decision2012#23968 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,254 Indian tax judgments — from 2015 to 2016.

Judgments citing GAP International Sourcing (India) Ltd. v. ACIT

ACIT, New Delhi vs. M/S. Sojitz India Pvt. Ltd., New Delhi

In the result, the appeal of the department is dismissed

ITA 6298/DEL/2015[2011-12]Status: DisposedITAT Delhi10 Jun 2016AY 2011-12

Bench: Shri N.K. Saini & Shri Kuldip Singhi.T.A. No. 6298/Del/2015 Ay: 2011-12 Acit, Vs Sojitz India Pvt. Ltd., Circle 24(1), 7Th Floor, Eros Corporate Tower, Room No. 163, Nehru Place, C.R. Building, New Delhi. New Delhi. (Pan: Aaics8883N) (Appellant) (Respondent) Appellant By: Shri Piyush Jain, Cit Dr Respondent By: S/Shri Ved Jain, Adv., Ashish Goyal,Ca Date Of Hearing: 08.06.2016 Date Of Pronouncement: 10.06.2016

For Appellant: Shri Piyush Jain, CIT DRFor Respondent: S/Shri Ved Jain, Adv., Ashish Goyal,CA
Section 143(3)Section 144CSection 182Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I(1)’ NEW DELHI BEFORE SHRI N.K. SAINI, ACCOUNTANT MEMBER AND SHRI KULDIP SINGH, JUDICIAL MEMBER I.T.A. No. 6298/Del/2015 AY: 2011-12 ACIT, vs Sojitz India Pvt. Ltd., Circle 24(1), 7th Floor, EROS Corporate Tower, Room No. 163, Nehru Place, C.R. Building, New Delhi. New Delhi. (PAN: AAICS8883N) (Appellant) (Respondent) Appellant by: Shri Piyush Jain, CIT DR Respondent by: S/Shri Ved Jain, Adv., Ashish Goyal,CA Date of hearing: 08.06.2016 Date of pronouncement: 10.06.2016 ORDER PER N.K. SAINI, ACCOUNTANT MEMBER This is an appeal by the department against…

Roca Bathroom Products Private Limited, Chennai vs. JCIT, Chennai

In the result, I.T.A. Nos

ITA 586/CHNY/2014[2009-10]Status: DisposedITAT Chennai18 Dec 2015AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.586/Mds/2014 & आयकर अपील सं./Ita No.610/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11

For Appellant: Shri Raghunathan Sampath, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, CIT

…rs all risks relating to the distribution function. In such a scenario, the application of Berry Ratio is inappropriate in the present case. Referring to the decision of Delhi Bench of this Tribunal in GAP International Sourcing (India) Ltd. v. ACIT (2012) 25 Taxmann.com 414, the Ld.counsel submitted that the Transfer Pricing Officer placed reliance on the decision of Delhi Bench of this Tribunal for application of Berry Ratio. According to the Ld. counsel, in the case before Delhi Bench, the service provider did not have title to the goods. Therefore, the Delhi Bench of the Tribunal found that Berry Ratio…

DCIT, Chennai vs. Parryware Roca Pvt. Ltd., Chennai

In the result, I.T.A. Nos

ITA 1169/CHNY/2014[2009-10]Status: DisposedITAT Chennai18 Dec 2015AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri A. Mohan Alankamonyआयकर अपील सं./Ita No.586/Mds/2014 & आयकर अपील सं./Ita No.610/Mds/2015 "नधा"रण वष" / Assessment Years : 2009-10 & 2010-11

For Appellant: Shri Raghunathan Sampath, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, CIT

…rs all risks relating to the distribution function. In such a scenario, the application of Berry Ratio is inappropriate in the present case. Referring to the decision of Delhi Bench of this Tribunal in GAP International Sourcing (India) Ltd. v. ACIT (2012) 25 Taxmann.com 414, the Ld.counsel submitted that the Transfer Pricing Officer placed reliance on the decision of Delhi Bench of this Tribunal for application of Berry Ratio. According to the Ld. counsel, in the case before Delhi Bench, the service provider did not have title to the goods. Therefore, the Delhi Bench of the Tribunal found that Berry Ratio…