Goldstar Jewellery Ltd. v. Jt. CIT

53 Taxmann.com 353Income Tax Appellate Tribunal2015#9228 most cited
12

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2025.

Also reported as

68 SOT 259

Issues it is cited on

section 92b(1)interest on outstanding receivablesrelated party transactionworking capital adjustmentspecified domestic transactionsection 92bcomparable companiesmost appropriate methoddirections of the drpassociated enterprisestnmmarm's length price

Judgments citing Goldstar Jewellery Ltd. v. Jt. CIT

VAIBHAV GLOBAL LIMITED,JAIPUR vs. DCIT, CC-4, JAIPUR

In the result, the appeal of the assessee in ITA no

ITA 1144/JPR/2024[2020-21]Status: DisposedITAT Jaipur30 Jun 2025AY 2020-21
For Appellant: Shri Vinod Kumar Gupta, AdvFor Respondent: Shri Rajesh Ojha, CIT-DR
Section 115JSection 115QSection 143(3)Section 144C(5)Section 36(1)(va)

…![](_page_0_Picture_0.jpeg) # vk;dj vihyh; vf/kdj.k] t;i qj U;k;ihB] t;i qj IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,"A" JAIPUR Mk0 ,l- lhrky{eh] U;kf;d lnL; ,oa Jh jkBksM deys'k t;UrHkkbZ] ys[kk lnL; d s le{k BEFORE: DR. S. SEETHALAKSHMI, JM & SHRI RATHOD KAMLESH JAYANTBHAI, > vk;dj vihy la-@ITA No. 1144/JP/2024 fu/kZkj.k o"kZ@Assessment Year : 2020-21 | M/s Vaibhav Global Limited<br>K-6B, Fateh Tiba, Jaipur | cuke<br>Vs. | DCIT,<br>Central Circle-04,<br>Jaipur | | |----------------------------------------------------------|-------------|---------------------------------------|--| | LFkk;h y…

FINASTRA SOFTWARE SOLUTIONS (INDIA) PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

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

ITA 268/BANG/2021[2016-17]Status: DisposedITAT Bangalore28 Nov 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S.It(Tp)A No. 268/Bang/2021 (Assessment Year: 2016-17)

For Appellant: Shri T. Suryanarayana, AdvFor Respondent: Shri Manjunath Karkihalli, CIT-DR
Section 143(3)Section 80G

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “B” BENCH, BENGALURU Before Shri George George K., Judicial Member and Ms. Padmavathy S., Accountant Member IT(TP)A No. 268/Bang/2021 (Assessment Year: 2016-17) M/s. Finastra Software Solutions vs DCIT, Circle 3(1)(1) (India) Pvt. Ltd. 2nd Floor, BMTC Building 4th to 6th Floor, Virgo Building 80 Feet Road, Koramangala Bengaluru 560095 Bagmane Constellatin Business Park, Other Ring Road, Dodanekundi, Bangalore 560037 PAN – AAACK9067G (Assessee) (Respondent) Assessee by: Shri T. Suryanarayana, Adv Revenue by: Shri Manjunath Karkihalli, CIT-DR Date of hearing: 21/11/2…

SAMI-SABINSA GROUP LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-6(1)(1), BANGALORE

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

ITA 184/BANG/2022[2017-18]Status: DisposedITAT Bangalore07 Nov 2022AY 2017-18

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Shri K.P. Srinivas, A.RFor Respondent: Shri Sunil Kumar Singh, DR
Section 234ASection 35(1)(i)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER IT(TP)A No.184/Bang/2022 Assessment Year : 2017-18 Sami-Sabinsa Group Limited Deputy Commissioner of Income- 19(1)&(2) Peenya Industrial Area tax II Phase Circle 6(1)(1) Chokkasandra Village Vs. Bangalore Bangalore PAN NO : AADCS2549E APPELLANT RESPONDENT Appellant by : Shri K.P. Srinivas, A.R. Respondent by : Shri Sunil Kumar Singh, DR Date of Hearing : 19.09.2022 Date of Pronouncement : 07.11.2022 O R D E R PER LAXMI PRASAD SAHU, ACCOUNTANT MEMBER: This a…

M/S. TIVO TECH PRIVATE LIMITED (FORMERLY KNOWN AS VEVEO (INDIA) PRIVATE LIMITED),BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-7(1)(1), BANGALORE

In the result, the appeal by the assessee is partly allowed

ITA 237/BANG/2021[2016-17]Status: DisposedITAT Bangalore12 Oct 2022AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 234BSection 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.237/Bang/2021 Assessment year : 2016-17 M/s. TiVo Tech Private Limited Vs. The Deputy Commissioner [formerly Veveo (India) Private Ltd.), of Income Tax, 10th Floor, Primrose 7B, Circle 7(1)(1), Embassy Tech Village, Bangalore. Outer Ring Road, Devarabisanahalli Village, Bangalore – 560 103. PAN: AABCV 9504G ASSESSEE RESPONDENT Assessee by : Smt. Tanmayee Rajkumar, Advocate Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru. Date of hearing…

M/S APPLIED MATERIALS INDIA PRIVATE LIMITED ,BANGALORE vs. INCOME TAX OFFICER WARD-1(1)(1), BANGALORE

In the result, the appeal of the assessee is partly allowed

ITA 3403/BANG/2018[2014-15]Status: DisposedITAT Bangalore08 Jun 2022AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bangalore
Section 143(3)Section 92(1)Section 92ASection 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.3403/Bang/2018 Assessment year : 2014-15 Applied Materials India Pvt. Ltd., Vs. The Income Tax Officer, Unit 5, 3rd Floor, Explorer Building, Ward 1(1)(1), International Tech Park, Bangalore. Whitefield Road, Bangalore – 560 066. PAN: AAECA 2635C ASSESSEE RESPONDENT Assessee by : Smt. Tanmayee Rajkumar, Advocate Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bangalore. Date of hearing : 30.05.2022 Date of Pronouncement : 08.06.2022 O R D E R Pe…

M/S. BAYER VAPI PRIVATE LTD. (FORMERLY KNOWN AS BILAG INDUSTRIES P. LTD.),VAPI vs. THE ASSTT. COMMISSIONER OF INCOME TAX, VAPI CIRCLE,, VAPI

In the result, the appeal of the assessee is partly allowed for A

ITA 1769/AHD/2016[2011-12]Status: DisposedITAT Surat24 Oct 2019AY 2011-12

Bench: Shri Amarjit Singh & Shri O.P. Meena, Accoutant Member आ.अ.सं/.I.T.A No’S.2886/Ahd/2010, 794/Ahd/2014 & 1769/Ahd/2016 िनधा"रण वष"/Assessment Years:2006-07, 2009-10 & 2011-12 बनाम M/S. Bilag Industries Pvt. Ltd. , Addl. Cit Range- ( Now Known As M/S. Bayer Vapi Vs. Vapi, Range Vapi Private Limited) 306/3,Phase-Ii Shivam Commercial Complex Gidc-1, Vapi Gujarat National Highway No 8 Vapi Pan: Aabcb 2100 L अपीलाथ" Appellant ""यथ"/Respondent Shri A. Gopalakrishnan Aiyer - Ca िनधा"रती क" ओर से /Assessee By Shri O. P. Singh Cit (D.R.) राज"व क" ओर से /Revenue By 26.09.2019 सुनवाई क" तारीख/ Date Of Hearing: 24.10.2019 उ"ोषणा क" तारीख/Pronouncement On आदेश /O R D E R Per O. P. Meena, Am: 1. The Above Captioned Three Appeals For The Assessment Year 2006-07, 2009-10 & 2011-12 By The Assessee Are Directed Against The Assessment Order Passed U/S. 143(3) R.W.S. 144C Dated 28.07.2010 & Dated 15.01.2014 Respectively Under The Income-Tax Act,1961 ['The Act' For Short] On The Direction Of Drp By The Addl. Cit Range-Vapi Range Vapi (Herein After Referred As The Ao) & The Appeal For The Assessment Year 2011-12 By The Assessee Is Directed Against The Order Of Ld. Cit (A) Dated 29.04.2016. Since The Common Issues Are Involved In These Appeals Therefore, These Were Heard Together & Consolidated Order Is Being Passed As Under: It(Tp)A No.2886/Ahd/2010/A.Y. 2006-07/ By The Assessee: 2. Ground Nos.1 Is General In Nature & Do Not Require Adjudication.

For Appellant: 2. Ground Nos.1 is general in nature and do not require adjudication
Section 143(3)

…1 Bilag Industries Pvt. Ltd. Now Bayer Vapi Pvt. Ltd. v. Addl. CIT – R- Vapi I.T.A.No.2886/AHD/2010 & 794/AHD/2014 & 1769/AHD/2016/A.Y. 2006-07 , 2009-10 & 2011-2 आयकर अपीलीय अिधकरण,सुरत "यायपीठ, सुरत IN THE INCOME TAX APPELLATE TRIBUNAL-SURAT-BENCH-SURAT BEFORE SHRI AMARJIT SINGH, JUDICIAL MEMBER & SHRI O.P. MEENA, ACCOUTANT MEMBER आ.अ.सं/.I.T.A No’s.2886/AHD/2010, 794/AHD/2014 and 1769/AHD/2016 िनधा"रण वष"/Assessment Years:2006-07, 2009-10 and 2011-12 बनाम M/s. Bilag Industries Pvt. Ltd. , Addl. CIT Range- ( Now known as M/s. Bayer Vapi Vs. Vapi, Range Vapi Private Limited) 306/3,Phase-II Shivam Commercial Com…

M/S. BARCO ELECTRONIC SYSTEMS (P) LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result, the appeal of the assessee is allowed

ITA 1530/DEL/2016[2010-11]Status: DisposedITAT Delhi28 Jun 2019AY 2010-11

Bench: Shri Amit Shukla & Shri O.P. Kantassessment Year: 2010-11 M/S. Barco Electronic Vs. Deputy Commissioner Of Systems (P.) Ltd., Income Tax, E-20, 1St & 2Nd Floor, Hauz Circle-4(1), New Delhi Khas, New Delhi Pan : Aaacb5865F (Appellant) (Respondent) Appellant By S/Shri Gautam Jain & Piyush Kamal; & Ms. Monika, Ca Respondent By Shri Sandeep Kr. Mishra, Sr.Dr

Section 143(2)

…• Reliance is placed on following judicial pronouncements: - 403 ITR 45 (Del) PCIT vs. B.C. Management Services (P) Ltd. - 34 taxmann.com 298 (Mum) ACIT Vs. Nimbus Communications Ltd. - 94 Taxmann.com (Visakhapatnam) GVK Power & Infrastructure Ltd vs. ACIT - 68 SOT 259 (Mum) Goldstar Jewellery Ltd vs. JCIT - 65 Taxmann.com 187 (Bang) Avnet India (P) Ltd vs. Dy CIT 3.2 No separate adjustment in respect of interest is required once ALP of the sale/service transaction has been determined; • Overdue debts are necessary outcome of any form of business of normal buy and sale transaction of goods and services. • Early…

JAIPUR RUGS COMPANY PVT. LTD.,JAIPUR vs. ACIT, JAIPUR

Appeals are allowed for statistical purposes only

ITA 1125/JPR/2016[2010-11]Status: DisposedITAT Jaipur22 Jan 2019AY 2010-11
For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri Varinder Mehta (CIT-DR) &
Section 92CSection 92C(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 738/JP/2012 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Dy. Commissioner of M/s Jaipur Rugs Company Pvt. Vs. Income Tax, Ltd., Circle-2, Jaipur. G-250, Mansarovar Industrial Area, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ 6934 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 1124/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 20…

JAIPUR RUGS COMPANY PVT. LTD.,JAIPUR vs. DCIT, JAIPUR

Appeals are allowed for statistical purposes only

ITA 1124/JPR/2016[2009-10]Status: DisposedITAT Jaipur22 Jan 2019AY 2009-10
For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri Varinder Mehta (CIT-DR) &
Section 92CSection 92C(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 738/JP/2012 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Dy. Commissioner of M/s Jaipur Rugs Company Pvt. Vs. Income Tax, Ltd., Circle-2, Jaipur. G-250, Mansarovar Industrial Area, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ 6934 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 1124/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 20…

DCIT, JAIPUR vs. JAIPUR RUGS COMPANY (P) LTD., JAIPUR

Appeals are allowed for statistical purposes only

ITA 1083/JPR/2016[2009-10]Status: DisposedITAT Jaipur22 Jan 2019AY 2009-10
For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri Varinder Mehta (CIT-DR) &
Section 92CSection 92C(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 738/JP/2012 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Dy. Commissioner of M/s Jaipur Rugs Company Pvt. Vs. Income Tax, Ltd., Circle-2, Jaipur. G-250, Mansarovar Industrial Area, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ 6934 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 1124/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 20…

DCIT, JAIPUR vs. M/S JAIPUR RUGS COMPANY PVT. LTD., JAIPUR

Appeals are allowed for statistical purposes only

ITA 738/JPR/2012[2008-09]Status: DisposedITAT Jaipur22 Jan 2019AY 2008-09
For Appellant: Shri Rajiv Sogani (CA)For Respondent: Shri Varinder Mehta (CIT-DR) &
Section 92CSection 92C(2)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh fot; iky jko] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE: SHRI VIJAY PAL RAO, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 738/JP/2012 fu/kZkj.k o"kZ@Assessment Year : 2008-09 cuke Dy. Commissioner of M/s Jaipur Rugs Company Pvt. Vs. Income Tax, Ltd., Circle-2, Jaipur. G-250, Mansarovar Industrial Area, Jaipur. LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AABCJ 6934 C vihykFkhZ@Appellant izR;FkhZ@Respondent vk;dj vihy la-@ITA No. 1124/JP/2016 fu/kZkj.k o"kZ@Assessment Year : 20…

M/S SUNQUEST INFORMATION SYSTEMS (INDIA) PRVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

In the result, the appeal by the assessee is partly allowed

ITA 552/BANG/2015[2010-11]Status: DisposedITAT Bangalore21 Dec 2018AY 2010-11

Bench: Shri N.V Vasudevanshri Jason P Boazit(Tp)A No.552/Bang/2015

For Respondent: Shri C.H Sundar Rao, CIT
Section 143(3)Section 40Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH “A” BEFORE SHRI N.V VASUDEVAN, VICE PRESIDENT SHRI JASON P BOAZ, ACCOUNTANT MEMBER IT(TP)A No.552/Bang/2015 Assessment year : 2010-11 M/s Sunquest Information Vs. The Dy. Commissioner Systems (India) Pvt. Ltd., of Income-tax, 3rd Floor, Indraprastha Circle-6(1)(1), Equinox, No.23, Bengaluru. 100 Ft. Inner Ring Road, Ejipura, Bengaluru. PAN – AAEC S 2754 E APPLICANT RESPONDENT Applicant by : Shri Sharath Rao, C.A Respondent by : Shri C.H Sundar Rao, CIT Date of hearing : 28.11.2018 Date of : 21.12.2018 Pronouncement O R D E R PER SHRI N.V.VASUDEVAN, JU…

Goldstar Jewellery Ltd. v. Jt. CIT (53 Taxmann.com 353) — Cited in 12 Judgments | BharatTax