Intervet India (P.) Ltd. v. Asstt. CIT

39 SOT 59Income Tax Appellate Tribunal2010#8456 most cited

What is Intervet India (P.) Ltd. v. Asstt. CIT authority for?

The Comparable Uncontrolled Price (CUP) method is preferred for determining the arm's length price (ALP) of an international transaction when it can be reasonably applied, unless another method is demonstrably more reliable for the specific facts. Adjustments for differences between comparable transactions and enterprises are crucial under Rule 10B(3) for a valid comparison.

13

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2021.

Also referred to as

Intervet India (P.) Ltd. v. Asstt. CIT · 39 SOT 59 · determination of ALP · comparable uncontrolled price method · priority of methods · rule 10B(3) · comparability adjustments · international transaction

Judgments citing Intervet India (P.) Ltd. v. Asstt. CIT

Tata Coffee Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal of the assessee is partly allowed, while the appeal by the department is dismissed

ITA 647/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bangalore
Section 143(3)Section 92

…141/162 Taxman 119 (Bang.) (SB) - UCB India (P.) Ltd. v. Asstt. CIT [2009] 30 SOT 95 (Mum.) - Gharda Chemicals Ltd. v. Oy. CIT [2010] 35 SOT 406 (Mum.) - Intervet India (P.) Ltd. v. Asstt. CIT [2010] 39 SOT 93 (Mum.) - Asstt. CIT v. Dufon Laboratories [2010] 39 SOT 59 (Mum.) 11" (b) The Mumbai Tribunal in the case of Serdia Pharmaceuticals (India) (P.) Ltd. v. Asstt. CIT [2011] 44 SOT 391/9 taxmann.com 13 while dealing with the priority of applications of methods for the determination of ALP, has held as under:— "64. . . as long as CUP method can be reasonably applied in determining the arm's length price of an…

DCIT, Bangalore vs. M/S Tata Coffee Pvt. Ltd., Bangalore

In the result, the appeal of the assessee is partly allowed, while the appeal by the department is dismissed

ITA 560/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Nov 2021AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bangalore
Section 143(3)Section 92

…141/162 Taxman 119 (Bang.) (SB) - UCB India (P.) Ltd. v. Asstt. CIT [2009] 30 SOT 95 (Mum.) - Gharda Chemicals Ltd. v. Oy. CIT [2010] 35 SOT 406 (Mum.) - Intervet India (P.) Ltd. v. Asstt. CIT [2010] 39 SOT 93 (Mum.) - Asstt. CIT v. Dufon Laboratories [2010] 39 SOT 59 (Mum.) 11" (b) The Mumbai Tribunal in the case of Serdia Pharmaceuticals (India) (P.) Ltd. v. Asstt. CIT [2011] 44 SOT 391/9 taxmann.com 13 while dealing with the priority of applications of methods for the determination of ALP, has held as under:— "64. . . as long as CUP method can be reasonably applied in determining the arm's length price of an…

Floressence Perfumes Pvt. Ltd., Pune vs. Income-Tax Officer

In the result, the appeal of assessee is partly allowed for statistical purpose in the terms aforesaid

ITA 220/PUN/2015[2010-11]Status: DisposedITAT Pune31 Jul 2019AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri R.M. RajapurkarFor Respondent: S/Shri Rajeev Kumar & Ashok Babu
Section 143(3)Section 92C

…e following decisions : i. Atul Ltd. Vs. ACIT, 26 taxmann.com 300 (Ahd.-Trib.); ii. DCIT Vs. American Mega Trends India (P.) Ltd., (Chennai-Trib.); iii. Trimex Industries (P.) Ltd. Vs. ACIT, 25 taxmann.com 19 (Chennai- Trib.); iv. ACIT Vs. Dufon Laboratories, 39 SOT 59 (Mum.-Trib.); v. M/s. Intervet India Private Limited, 2010-TIOL-240 (Mum.-Trib.); vi. DCIT Vs. Colour Chem Ltd., 43 taxmann.com 254 (Mumbai-Trib.). 3.4 The ld. AR further contended that non-AE with whom assessee is having very small share of international transactions is located altogether in a different geographical location, having different par…

DCIT, New Delhi vs. M/S Jsl Ltd., Hisar

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 4110/DEL/2013[2007-08]Status: DisposedITAT Delhi19 Nov 2018AY 2007-08

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…e differences if any: - UCB India Pvt. Ltd. vs ACIT (2009) 30 SOT 95(Mum) - ACIT vs. MSS India Pvt.Ltd.:123 TTJ 653 (Pune) - Gharda Chemicals vs DCIT (2009) 35 SOT 406 (Mum) - Intervet India Pvt .Ltd.ACIT :130 TTJ 301(Mum) - ACIT vs Dufon Laboratories: (2010) 39 SOT 59 (Mum) Further, the cardinal principle of the transfer pricing regulations is to compare like with like and to eliminate differences, if any, by suitable adjustment. Rule 10B(3) also provides for appropriate comparability adjustments to made in the PLI of the tested party and comparable companies while computing the arm‘s length price. Rule 10B(3)…

Jindal Stainless Ltd., Hisar vs. DCIT, New Delhi

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 6337/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Nov 2018AY 2008-09

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…e differences if any: - UCB India Pvt. Ltd. vs ACIT (2009) 30 SOT 95(Mum) - ACIT vs. MSS India Pvt.Ltd.:123 TTJ 653 (Pune) - Gharda Chemicals vs DCIT (2009) 35 SOT 406 (Mum) - Intervet India Pvt .Ltd.ACIT :130 TTJ 301(Mum) - ACIT vs Dufon Laboratories: (2010) 39 SOT 59 (Mum) Further, the cardinal principle of the transfer pricing regulations is to compare like with like and to eliminate differences, if any, by suitable adjustment. Rule 10B(3) also provides for appropriate comparability adjustments to made in the PLI of the tested party and comparable companies while computing the arm‘s length price. Rule 10B(3)…

At&S India Private Limited, Karnataka vs. D.C.I.T., Circle-11(1), Kolkata

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

ITA 69/KOL/2018[2013-14]Status: DisposedITAT Kolkata10 Oct 2018AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A.L.Saini, Am At&S India Private Limited Vs. Dcit, Circle 11(1), Kolkata P-7, Chowringhee Square, 12A, Industrial Area, Nanjangud – 571 301 Kolkata – 700 069. Mysore District, Karnataka, India "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaeca 2930 J (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Shri Anup Sinha & Ms. Rituparna Sinha, ARFor Respondent: Shri P.K. Srihari, CIT, DR
Section 143(3)Section 144C(13)Section 37(1)Section 92C

…141/162 Taxman 119 (Bang.) (SB) - UCB India (P.) Ltd. v. Asstt. CIT [2009] 30 SOT 95 (Mum.) - Gharda Chemicals Ltd. v. Oy. CIT [2010] 35 SOT 406 (Mum.) - Intervet India (P.) Ltd. v. Asstt. CIT [2010] 39 SOT 93 (Mum.) - Asstt. CIT v. Dufon Laboratories [2010] 39 SOT 59 (Mum.) 11. Reliance in this regard is also placed on the decision of Hon'ble Mumbai Tribunal in the case of Serdia Pharmaceuticals (India) (P.) Ltd. v. Asstt. CIT reported in [2011] 44 SOT 391/9 taxmann.com 13 wherein the Hon'ble Tribunal while dealing with the priority of applications of methods for the determination of ALP, has held as under: "64…

At&S India Private Limited vs. D.C.I.T., Circle-11(1), Kolkata

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

ITA 77/KOL/2017[2012-13]Status: DisposedITAT Kolkata11 May 2018AY 2012-13

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.77/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) At & S India (P) Ltd. Vs. D.C.I.T, Circle-11(1), Kolkata

For Appellant: Smt. Rituparna Sinha, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 143(3)Section 144CSection 37Section 92C

…141/162 Taxman 119 (Bang.) (SB) - UCB India (P.) Ltd. v. Asstt. CIT [2009] 30 SOT 95 (Mum.) - Gharda Chemicals Ltd. v. Oy. CIT [2010] 35 SOT 406 (Mum.) - Intervet India (P.) Ltd. v. Asstt. CIT [2010] 39 SOT 93 (Mum.) - Asstt. CIT v. Dufon Laboratories [2010] 39 SOT 59 (Mum.) 11. Reliance in this regard is also placed on the decision of Hon'ble Mumbai Tribunal in the case of Serdia Pharmaceuticals (India) (P.) Ltd. v. Asstt. CIT reported in [2011] 44 SOT 391/9 taxmann.com 13 wherein the Hon'ble Tribunal while dealing with the priority of applications of methods for the determination of ALP, has held as under: "64…

At & S India Pvt. Ltd., Karnataka vs. DCIT, Cir-11(1), Kolkata

In the result, assessee’s appeal stands allowed

ITA 179/KOL/2016[2011-2012]Status: DisposedITAT Kolkata03 Aug 2016AY 2011-2012

Bench: Shri Waseem Ahmed & Shri S.S.Viswanethra Raviassessment Years:2011-12

Section 143(3)

…9] 107 ITO 141/162 Taxman 179 (Bang.)(SB) - UCB India (P) Ltd. v. Asstt CIT [2009130 SOT 95 (Mum.) - Gharda Chemicals Ltd. v. Dy. CIT [2070135 SOT 406(Mum.) - Intervet India (P) Ltd. v. Asstt CIT [2070139 SOT 93 (Mum.) - Asstt. CIT v. Dufon Laboratories [2070139 SOT 59 (Mum.) ITA No.179/Kol/2016 A.Y 2011-12 AT & S India Pvt. Ltd. vs. DCIT Cir-11(1), Kol Page 19 2.7.76. Reliance in this regard is also placed on the decision of Hon 'ble Mumbai Tribunal in the case of Serdia Pharmaceuticals (India) (P) Ltd v. Asstt. CIT reported in [2011] 44SOT 391/9 taxmann.com 13, wherein the Hon'ble Tribunal while dealing with t…

M/S Obulapuram Mining Company P. Ltd., Bellary vs. DCIT, Bangalore

In the result, the appeal of the assessee is allowed

ITA 545/BANG/2012[2008-09]Status: DisposedITAT Bangalore29 Jul 2016AY 2008-09

Bench: Shri Sunil Kumar Yadav & Shri A.K.Garodia, Accounant Member

For Appellant: Shri Mayank Jain, AdvocateFor Respondent: Dr. Sibichen K.Mathew, CIT-III
Section 263Section 92A

…enefit u/s 1OA of the Act, the TP provisions ought not to be applied to the assessee. 53. Similar is the position in the following cases, amongst others: i)"ITO vs. Zydus Altana Healthcare (P) Limited", 44 SOT 132 (Mumbai) ii) "ACIT vs. Dufon Laboratories", 39 SOT 59 (Mumbai) and iii) "UM (India) Infrastructure", 28 ITR (Trib) 176 (Hyd) 54. For the above discussion, the assessee's support to the impugned order on both counts is found to be correct. The AO erred in not himself examining the issue of TP and with the approval of the ld. CIT, made a reference to the TPO u/s 92CA(l) of the Act; that the AO as well…

Avt Mc Cormick Ingredients Pvt Ltd., Chennai vs. Addl. CIT, Chennai

In the result, the appeals of the Revenue in ITA No

ITA 58/CHNY/2015[2010-11]Status: DisposedITAT Chennai19 Feb 2016AY 2010-11

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. A.V.Sreekanth, IRS, JCIT
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 92C

…s per notification dated 24.06.2003, applicable to the assessee, the royalty was paid at 0.75% on FOB value of exports which is below 8% prescribed rate under the automatic route and supported the case with the decision of ACIT vs. Dufon Laboratoies (2010) 39 SOT 59 (Mum) and EKL Appliances (24 Taxmann 199). The Commissioner of Income Tax (Appeals) observed at para No.4.3 at page no. 4 and directed the Assessing Officer to consider royalty at Arms Length Price. ‘’Coming to the determination of the ALP of the payment of royalty at Nil, the Id. AR has submitted that the royalty paid by the appellant company t…

DCIT, Chennai vs. M/S. Avt Mc Cormick Ingredients Ltd., Chennai

In the result, the appeals of the Revenue in ITA No

ITA 2169/CHNY/2013[2008-09]Status: DisposedITAT Chennai19 Feb 2016AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. A.V.Sreekanth, IRS, JCIT
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 92C

…s per notification dated 24.06.2003, applicable to the assessee, the royalty was paid at 0.75% on FOB value of exports which is below 8% prescribed rate under the automatic route and supported the case with the decision of ACIT vs. Dufon Laboratoies (2010) 39 SOT 59 (Mum) and EKL Appliances (24 Taxmann 199). The Commissioner of Income Tax (Appeals) observed at para No.4.3 at page no. 4 and directed the Assessing Officer to consider royalty at Arms Length Price. ‘’Coming to the determination of the ALP of the payment of royalty at Nil, the Id. AR has submitted that the royalty paid by the appellant company t…

DCIT, Chennai vs. M/S. Avt Mc Cormick Ingredients Ltd., Chennai

In the result, the appeals of the Revenue in ITA No

ITA 2168/CHNY/2013[2005-06]Status: DisposedITAT Chennai19 Feb 2016AY 2005-06

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. A.V.Sreekanth, IRS, JCIT
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 92C

…s per notification dated 24.06.2003, applicable to the assessee, the royalty was paid at 0.75% on FOB value of exports which is below 8% prescribed rate under the automatic route and supported the case with the decision of ACIT vs. Dufon Laboratoies (2010) 39 SOT 59 (Mum) and EKL Appliances (24 Taxmann 199). The Commissioner of Income Tax (Appeals) observed at para No.4.3 at page no. 4 and directed the Assessing Officer to consider royalty at Arms Length Price. ‘’Coming to the determination of the ALP of the payment of royalty at Nil, the Id. AR has submitted that the royalty paid by the appellant company t…

DCIT, Chennai vs. M/S. Avt Mc Cormick Ingredients Ltd., Chennai

In the result, the appeals of the Revenue in ITA No

ITA 2167/CHNY/2013[2004-05]Status: DisposedITAT Chennai19 Feb 2016AY 2004-05

Bench: Shri Chandra Poojari & Shri G. Pavan Kumar

For Appellant: Shri. T. Banusekar, C.AFor Respondent: Shri. A.V.Sreekanth, IRS, JCIT
Section 115JSection 143(1)Section 143(2)Section 143(3)Section 92C

…s per notification dated 24.06.2003, applicable to the assessee, the royalty was paid at 0.75% on FOB value of exports which is below 8% prescribed rate under the automatic route and supported the case with the decision of ACIT vs. Dufon Laboratoies (2010) 39 SOT 59 (Mum) and EKL Appliances (24 Taxmann 199). The Commissioner of Income Tax (Appeals) observed at para No.4.3 at page no. 4 and directed the Assessing Officer to consider royalty at Arms Length Price. ‘’Coming to the determination of the ALP of the payment of royalty at Nil, the Id. AR has submitted that the royalty paid by the appellant company t…

Intervet India (P.) Ltd. v. Asstt. CIT (39 SOT 59) — Cited in 13 Judgments | BharatTax