Global One India (P). Ltd. v. Assisstant Commissioner

44 Taxmann.com 100Income Tax Appellate Tribunal2014#7939 most cited
14

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2024.

Issues it is cited on

section 40a(9)section 40a(7)section 40(b)section 143(1)(a)(ii)section 143(1)(a)(iv)section 10aasection 10asection 44asection 2(24)(x)section 2(24)section 143(1)(a)section 40a

Judgments citing Global One India (P). Ltd. v. Assisstant Commissioner

JAIPRAKASH CHOUDHARY,VADODARA vs. THE DCIT, CIRCLE-1(1)(1), VADODARA

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 310/AHD/2022[2020-21]Status: DisposedITAT Ahmedabad29 Feb 2024AY 2020-21

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 139(1)Section 143(1)Section 143(1)(a)Section 2Section 28Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No: 310/Ahd/2022 for Asst. Year: 2020-21 & ITA Nos: 311 & 312/Ahd/2021 for Asst. Years: 2018-19 & 2019-20 Jai Prakash Choudhary The ADIT, CPC, S-5, Dev Commercial Bengaluru Centre, Vs Near Nathubhai Circle Gotri Road, Vadodara Gotri Road, Vadodara-390007 PAN: ACZPC4345F (Respondent) (Appellant) Assessee Represented: Shri Rohan Sogani, A.R. Revenue Represented: Shri Santosh Kumar, Sr.D.R. Date of hearing : 28-02-2024 Date of pronouncement : 29-02-2024…

JAI PRAKASH CHOUDHARY,VADODARA vs. THE ADIT CPC, BENGLURU

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 312/AHD/2021[2019-20]Status: DisposedITAT Ahmedabad29 Feb 2024AY 2019-20

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 139(1)Section 143(1)Section 143(1)(a)Section 2Section 28Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No: 310/Ahd/2022 for Asst. Year: 2020-21 & ITA Nos: 311 & 312/Ahd/2021 for Asst. Years: 2018-19 & 2019-20 Jai Prakash Choudhary The ADIT, CPC, S-5, Dev Commercial Bengaluru Centre, Vs Near Nathubhai Circle Gotri Road, Vadodara Gotri Road, Vadodara-390007 PAN: ACZPC4345F (Respondent) (Appellant) Assessee Represented: Shri Rohan Sogani, A.R. Revenue Represented: Shri Santosh Kumar, Sr.D.R. Date of hearing : 28-02-2024 Date of pronouncement : 29-02-2024…

JAI PRAKASH CHOUDHARY,VADODARA vs. THE ADIT CPC, BENGLURU

In the result, the appeal filed by the Assessee is hereby dismissed

ITA 311/AHD/2021[2018-19]Status: DisposedITAT Ahmedabad29 Feb 2024AY 2018-19

Bench: Smt. Annapurna Gupta (Accountant Member), Shri T.R. Senthil Kumar (Judicial Member)

Section 139(1)Section 143(1)Section 143(1)(a)Section 2Section 28Section 36(1)(va)

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “B” BENCH Before: Smt. Annapurna Gupta, Accountant Member And Shri T.R. Senthil Kumar, Judicial Member ITA No: 310/Ahd/2022 for Asst. Year: 2020-21 & ITA Nos: 311 & 312/Ahd/2021 for Asst. Years: 2018-19 & 2019-20 Jai Prakash Choudhary The ADIT, CPC, S-5, Dev Commercial Bengaluru Centre, Vs Near Nathubhai Circle Gotri Road, Vadodara Gotri Road, Vadodara-390007 PAN: ACZPC4345F (Respondent) (Appellant) Assessee Represented: Shri Rohan Sogani, A.R. Revenue Represented: Shri Santosh Kumar, Sr.D.R. Date of hearing : 28-02-2024 Date of pronouncement : 29-02-2024…

M/S TOYOTA KIRLOSKAR AUTO PARTS PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1 , BANGALORE

In the result, both the appeals by the assessee are allowed

ITA 1915/BANG/2017[2013-14]Status: DisposedITAT Bangalore18 Mar 2020AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B R Baskaranit(Tp)A No.1915/Bang/2017 & It(Tp)A No. 3377/Bang/2018 Assessment Years : 2013-14 & 2014-15

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.1915/Bang/2017 & IT(TP)A No. 3377/Bang/2018 Assessment years : 2013-14 & 2014-15 Toyota Kirloskar Auto Parts Vs. The Deputy Commissioner Pvt. Ltd., of Income Tax, LTU, Plot No.21, Bidadi Industrial Area, Circle 1, Bidadi – 562 109. Bengaluru. Ramanagara District. Karnataka. & PAN: AABCT 5590Q The Assistant Commissioner of Income Tax, LTU, Circle 2, Bengaluru. APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, Advocate Respondent by : Shri Muzaffar Hussa…

M/S TOYOTA KIRLOSKAR AUTO PARTS PRIVATE LIMITED ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2 LTU , BANGALORE

In the result, both the appeals by the assessee are allowed

ITA 3377/BANG/2018[2014-15]Status: DisposedITAT Bangalore18 Mar 2020AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B R Baskaranit(Tp)A No.1915/Bang/2017 & It(Tp)A No. 3377/Bang/2018 Assessment Years : 2013-14 & 2014-15

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B R BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.1915/Bang/2017 & IT(TP)A No. 3377/Bang/2018 Assessment years : 2013-14 & 2014-15 Toyota Kirloskar Auto Parts Vs. The Deputy Commissioner Pvt. Ltd., of Income Tax, LTU, Plot No.21, Bidadi Industrial Area, Circle 1, Bidadi – 562 109. Bengaluru. Ramanagara District. Karnataka. & PAN: AABCT 5590Q The Assistant Commissioner of Income Tax, LTU, Circle 2, Bengaluru. APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, Advocate Respondent by : Shri Muzaffar Hussa…

STAR INTERNAITONAL MOVIES LTD,MUMBAI vs. ASST CIT (IT) 4(2)(2), MUMBAI

In the result, the ground taken by the assessee is allowed for statistical purposes

ITA 1637/MUM/2016[2011-12]Status: DisposedITAT Mumbai22 Jul 2019AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1519/Mum/2016 (नििाारण वर्ा / Assessment Year: 2011-12) बिाम/ Channel V Music Networks Deputy Commissioner Of Income-Tax(International Limited Taxation)- 2(1)(1) Partnership V. Scindia House, C/O Star India Private Ltd., Mumbai- 400038 Star House, Urmi Estate, 95, Ganpat Rao Kadam Marg, Lower Parel (W), Mumbai-400013 स्थायी ऱेखा सं./ Pan :Aaefc6136H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Porus KakaFor Respondent: Shri. Pavan K Beerla (DR)
Section 143(3)Section 144C(1)Section 144C(10)Section 144C(13)Section 144C(5)Section 253Section 92C

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR…

CHANNEL MUSIC NETWORKS LTD PARTNERSHIP,MUMBAI vs. DCIT (IT) 2(1)(1), MUMBAI

In the result, the ground taken by the assessee is allowed for statistical purposes

ITA 1519/MUM/2016[2011-12]Status: DisposedITAT Mumbai22 Jul 2019AY 2011-12

Bench: Shri Mahavir Singh & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.1519/Mum/2016 (नििाारण वर्ा / Assessment Year: 2011-12) बिाम/ Channel V Music Networks Deputy Commissioner Of Income-Tax(International Limited Taxation)- 2(1)(1) Partnership V. Scindia House, C/O Star India Private Ltd., Mumbai- 400038 Star House, Urmi Estate, 95, Ganpat Rao Kadam Marg, Lower Parel (W), Mumbai-400013 स्थायी ऱेखा सं./ Pan :Aaefc6136H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Porus KakaFor Respondent: Shri. Pavan K Beerla (DR)
Section 143(3)Section 144C(1)Section 144C(10)Section 144C(13)Section 144C(5)Section 253Section 92C

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR…

SGL ENTERTAINMENT LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

ITA 32/MUM/2013[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 144C(13)Section 253

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR f…

STAR TELEVISION ENTERTAINMENT LTD ( SINCE AMALGAMATED WITH STAR INDIA P. LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

ITA 7684/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 144C(13)Section 253

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR f…

SATR ASIA REGION FZ LLC (SINCE AMALGAMATED WITH STAR INDIA P.LTD),MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

ITA 7683/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 144C(13)Section 253

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR f…

STAR ASIAN MOVIES LTD ( SINCE AMALGAMATED WIH STAR INDIA P. LTD),MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

ITA 7682/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 144C(13)Section 253

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR f…

STAR INTERNATIONAL MOVIES LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

ITA 7681/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 144C(13)Section 253

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR f…

SATELLITE TELEVISION ASIAN REGION LTD,MUMBAI vs. DDIT (IT) 2(1), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

ITA 7680/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 144C(13)Section 253

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR f…

CHANNEL V MUSIC NETWORKS LTD PARTNERSHIP,MUMBAI vs. ADIT IIT) 1(2), MUMBAI

In the result, the appeal filed by the assessee is allowed on this ground

ITA 7679/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Sept 2016AY 2008-09

Bench: Shri R.C.Sharma, Am & Shri Amit Shukla, Jm आमकय अऩीर सं./Ita No.7680/Mum/2012 (नििाारण वषा / Assessment Year :2008-2009 Satellite Television Asian Vs. Ddit(International Region Limited, C/O Star India Taxation)-2(1), Scindia Private Limited, Star House, Off House, Mumbai-400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaacs 5680 D (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7679/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Channel V Music Networks Vs. Asstt. Director Of Income Limited Partnership (Channel V) Tax ( International C/O Star India Pvt. Limited, Star Taxation)1 (2) Scindia House, Office Dr. E Moses House, Mumbai-400038 Road, Mahalaxmi, Mumbai- 400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. :Aaefc6136H (अऩीराथी /Appellant) (प्रत्मथी / Respondent) .. & आमकय अऩीर सं./Ita No.7681/Mum/2012 (नििाारण वषा / Assessment Year :2008-09) Star International Movies Vs. Ddit ( It) 2(1) Limited(Siml) C/O Star India Scindia House, Mumbai- Private Limited, Star House, Off 400038 Dr. E.Moses Road, Mahalaxmi, Mumbai-400011 स्थामी रेखा सं./ जीआइआय सं./ Pan/Gir No. : Aaics3256P (अऩीराथी /Appellant) (प्रत्मथी / Respondent) ..

Section 143(3)Section 144C(13)Section 253

…ere can not be such variation between profit from transactions with AEs and transactions with Non-AEs. If it is a Non-AE transaction then the question of estimation cannot arise. The assessee also relied on the decision in the case of Globe One India Pvt Ltd. 44 Taxmann.com 100 ( ITAT Del). 4.4 On the other hand, the Ld. DR for the Revenue has primarily reiterated the stand of the DRP/TPO,which we have already noted in earlier paras and is not being repeated for the sake of brevity. 4.5 We have heard the rival parties at length and considered the same carefully. We noticed merit in the submissions of the Ld. AR f…

Global One India (P). Ltd. v. Assisstant Commissioner (44 Taxmann.com 100) — Cited in 14 Judgments | BharatTax