G.S.Caltex India P.Ltd, Mumbai vs. DCIT Cir 2(1)(2), Mumbai
The appeal of the assessee is allowed for statistical purposes as indicated above
ITA 228/MUM/2016[2011-12]Status: DisposedITAT Mumbai01 Jun 2018AY 2011-12
Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.228/Mum/2016 (नििाारण वर्ा / Assessment Year : 2011-12) M/S. G.S Caltex India P. Ltd. बिाम/ Deputy Commissioner Of 215, Altrium, “C”Wing, Income-Tax, Circle 2(1)(2), Unit No. 816/817, 8 T H Floor, Aayakar Bhawan, V. Chakala, Andheri Kurla M K Road, Road, Andheri (E), Mumbai-400020 Mumbai-400059 स्थायी ऱेखा सं./ Pan : Aadcg6605R (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..
For Appellant: Shri. Ajay R. SinghFor Respondent: Shri Jayant Kumar, CIT-Dr &
Section 143(3)Section 144C(5)Section 92C
…tions of AE with its customers in different markets is presented in the form of chart(said chart is reproduced in this order also in preceding para) .Reliance were also placed on the Mumbai-tribunal decision in the case of Gharda Chemicals Ltd. v. DCIT (2010) 130 TTJ 556 (Mum) . Our attention was also drawn to the decision of Mumbai-tribunal in the case of Welspun Zucchi Textiles Ltd. v. ACIT in ITA no. 6539/Mum/2009 , vide order dated 11.01.2013, it was submitted that assessee AE is parent company which supplied to different geographical market and hence the CUP method was rejected and TNMM was applied by TPO/AO…
