(i) Carraro India Pvt. Ltd. v. DCIT

104 Taxmann.com 166Reported decision2019#9284 most cited

What is (i) Carraro India Pvt. Ltd. v. DCIT authority for?

The benchmarking methodology used by an assessee, including the adoption of the Comparable Uncontrolled Price (CUP) method or another most appropriate method, is considered for determining the arm's length price of international transactions.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2020 to 2023.

Also referred to as

Carraro India Pvt. Ltd. v. DCIT · 104 Taxmann.com 166 · comparable uncontrolled price method · benchmarking analysis · most appropriate method · arm's length price · international transaction · royalty payment · CUP method · benchmarking methodology

Issues it is cited on

comparable uncontrolled price methodfunctional analysiscarry forward of lossessection 92c(3)section 145abenchmarking analysistransactional net margin methodunabsorbed depreciationcup methodblock of assetsmost appropriate methodassociated enterprises

Judgments citing (i) Carraro India Pvt. Ltd. v. DCIT

Sac Finance Comany Ltd, Hong Kong vs. ACIT, Circle International Taxation 3(1)(2), New Delhi

In the result appeal of the assessee in ITA no

ITA 2336/DEL/2022[2017-18]Status: DisposedITAT Delhi22 Nov 2023AY 2017-18

Bench: Shri Shamim Yahya & Shri Kul Bharatassessment Year: 2017-18

Section 143(3)Section 144CSection 144C(13)Section 48Section 92C

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI KUL BHARAT, JUDICIAL MEMBER Assessment Year: 2017-18 SAC Finance Company limited, Vs ACIT, 26/F Tower One Time Square, Circle International Taxation 1 Matheson Street Causeway Bay, 3(1)(2), New Delhi. Hong Kong. PAN- AAYCS9516J APPELLANT RESPONDENT Assessee represented by Sh. S.K. Aggarwal, CA Department represented by Sh. Vijay B. Vasanta, CIT(DR) Date of hearing 31.10.2023 Date of pronouncement 22.11.2023 O R D E R PER KUL BHARAT, JM: This appeal, by the assessee, is directed against the or…

DCIT, 1(1)(1), Mumbai vs. Cabot India Ltd., Navi Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 2595/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Aug 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2014 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Cabot India Ltd., Mumbai vs. ACIT 15 (1) (2), Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 2586/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Aug 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2016 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Cabot India Ltd., Mumbai vs. DCIT 1(1), Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 2108/MUM/2016[2010-11]Status: DisposedITAT Mumbai21 Aug 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2016 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Asst CIT 15(1)(2), Mumbai vs. Cabot India Ltd, Navi Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 1911/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Aug 2023AY 2011-12

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2016 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Cabot India Ltd, Mumbai vs. DCIT 1(1), Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 1842/MUM/2016[2006-07]Status: DisposedITAT Mumbai21 Aug 2023AY 2006-07

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2016 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Cabot India Ltd, Mumbai vs. DCIT 1(1), Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 6318/MUM/2014[2009-10]Status: DisposedITAT Mumbai21 Aug 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2016 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Cabot India Ltd, Mumbai vs. DCIT 1(1), Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 2539/MUM/2014[2007-08]Status: DisposedITAT Mumbai21 Aug 2023AY 2007-08

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2016 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Cabot India Ltd, Mumbai vs. Asst CIT 1(1), Mumbai

In the result ITA number 1911/M/2016 filed by the learned assessing officer for assessment year 2011 – 12 is dismissed

ITA 7496/MUM/2012[2008-09]Status: DisposedITAT Mumbai21 Aug 2023AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm

For Appellant: Mr. Percy J Pardiwala Sr AdvFor Respondent: Ms. Samruddhi Hande, Sr.AR
Section 143Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI RAHUL CHAUDHARY, JM By Assessee ITA No. 2539 /MUM/2014 (Assessment Year 2007-08) ITA No 6318/MUM/2016 ( AY 2009-10) ITA no 2586/MUM/2016 (AY 2011-12) By AO AY 2010-11 A Y 2011-12 Cabot India Ltd DCIT-1(3)(2) C/o. Kalyaniwalla & Mistry LLP Room No. 564, 5 th Floor, 2nd Floor, Esplanade House, 29, Aayakar Bhavan, M.K.Marg, Vs. Hazarimal Somani Marg, Fort Mumbai Mumbai-400 001 (Appellant) (Respondent) DCIT-1(3)(2) vs Cabot India Ltd Room No. 564, 5th Floor, C/o. Kalyaniwalla & Mistry LLP ITA No.1842, 2108, 2595, 191…

Majesco Software and Solutions India Pvt Ltd., Mumbai vs. Asst CIT 15 (2)(2), Mumbai

In the result, appeal of the assessee is allowed in the aforesaid terms

ITA 7070/MUM/2019[2015-16]Status: DisposedITAT Mumbai12 Nov 2020AY 2015-16

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanआअसं. 7070/मुं/2019 ("न.व. 2015-16) Majesco Software & Solutions India Pvt. Ltd., P-136 Mndc Millenium Business Park, Mahape, Navi Mumbai 400 710 Pan: Aajcm5178K ...... अपीलाथ" /Appellant

For Appellant: Dr. Sunil M. LalaFor Respondent: Shri A.Mohan
Section 143(3)Section 92C

…आयकर अपील"य अ"धकरण मुंबई पीठ “ जे ”, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J ”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य एवं "ी नबीन कुमार "धान, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI N.K.PRADHAN, ACCOUNTANT MEMBER आअसं. 7070/मुं/2019 ("न.व. 2015-16) Majesco Software and Solutions India Pvt. Ltd., P-136 MNDC Millenium Business Park, Mahape, Navi Mumbai 400 710 PAN: AAJCM5178K ...... अपीलाथ" /Appellant बनाम Vs. The ACIT -15(2)(2), 3rd Floor, Aaykar Bhavan, M.K. Road, Mumbai 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Dr. Sunil M. Lala ""तवाद" "वारा/Re…

Nivea India Private Limited, Mumbai vs. Dy. Commissioner of Income Tax 10(3)(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 7174/MUM/2018[2014-15]Status: DisposedITAT Mumbai27 Jul 2020AY 2014-15

Bench: Shri Vikas Awasthy & Shri N.K.Pradhanआअसं. 7174/मुं/2018 ("न.व. 2014-15) Nivea India Private Limited, 4Th Floor, Art Guild House, Phoenix Market City, Kurla (West) Mumbai Pan: Aaccn1990P ...... अपीलाथ" /Appellant

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri A. Mohan
Section 143(3)

…आयकर अपील"य अ"धकरण मुंबई पीठ “ जे ”, मुंबई IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI "ी "वकास अव"थी, "या"यक सद"य एवं "ी नबीन कुमार "धान, लेखा सद"य के सम" BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI N.K.PRADHAN, ACCOUNTANT MEMBER आअसं. 7174/मुं/2018 ("न.व. 2014-15) NIVEA India Private Limited, 4th Floor, Art Guild House, Phoenix Market City, Kurla (West) Mumbai PAN: AACCN1990P ...... अपीलाथ" /Appellant बनाम Vs. The DCIT , Range 10(3)(1) Room No.217, 2nd Floor, Aaykar Bhavan, M.K.Road, Mumbai 400 020 ..... ""तवाद"/Respondent अपीलाथ" "वारा/ Appellant by : Shri Dhanesh Bafna ""तवाद" "वार…

(i) Carraro India Pvt. Ltd. v. DCIT (104 Taxmann.com 166) — Cited in 11 Judgments | BharatTax