Johnson & Johnson Ltd. v. CIT

Colgate Palmolive (India) Ltd, Mumbai vs. Addl CIT 10(3), Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () Ita No.1431 /Mum/2014 (Assessment Year: 2009-10) Colgate Palmolive (India) Ltd. Addl. Commissioner Of Income- Colgate Research Centre, Main Vs. Tax-10(3) Street, Hiranandani Gardens, Powai, Mumbai – 400076

…cognized methodology and not one of the prescribed methods as envisaged by Rule 10B. 5.4 Upon due consideration, we find that the facts of the above case are quite similar to facts in the decision of Mumbai Tribunal rendered in Johnson & Johnson Ltd. Vs. CIT [43 Taxmann.com 15] wherein it has held as under:- 37. Relevant facts are that the TPO has stated that the assessee incurred publicity and sales promotion expenses of Rs.163.27 crores during the ITA Nos.1431 &1350/Mum/2014 & ITA Nos.1925 & 1852/Mum/2015 21 A.Ys. 2009-10 and 2010-11 Colgate Palmolive (India) Ltd. Vs. Addl. CIT-10(3)/ACIT relevant financial ye…

DCIT 10(3), Mumbai vs. Colgate Palmolive (India) Ltd, Mumbai

The appeal of the assessee is partly allowed in terms of our aforesaid observations

Bench: Shri S.Rifaur Rahman () & Shri Ravish Sood () Ita No.1431 /Mum/2014 (Assessment Year: 2009-10) Colgate Palmolive (India) Ltd. Addl. Commissioner Of Income- Colgate Research Centre, Main Vs. Tax-10(3) Street, Hiranandani Gardens, Powai, Mumbai – 400076

…cognized methodology and not one of the prescribed methods as envisaged by Rule 10B. 5.4 Upon due consideration, we find that the facts of the above case are quite similar to facts in the decision of Mumbai Tribunal rendered in Johnson & Johnson Ltd. Vs. CIT [43 Taxmann.com 15] wherein it has held as under:- 37. Relevant facts are that the TPO has stated that the assessee incurred publicity and sales promotion expenses of Rs.163.27 crores during the ITA Nos.1431 &1350/Mum/2014 & ITA Nos.1925 & 1852/Mum/2015 21 A.Ys. 2009-10 and 2010-11 Colgate Palmolive (India) Ltd. Vs. Addl. CIT-10(3)/ACIT relevant financial ye…

Colgate Palmolive (India) Ltd, Mumbai vs. Addl CIT 10(3), Mumbai

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

Bench: Shri Saktijit Dey () & Shri N.K. Pradhan () Assessment Year: 2008-09

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI SAKTIJIT DEY (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Colgate – Palmolive (India) Ltd., Addl. Commissioner of Income Colgate Research Centre, Main Vs. Tax-10(3), Mumbai. Street, Hiranandani Gardens, Powai, Mumbai-400076. PAN No. AAACC4309B Appellant Respondent Assessee by : Ms. Soumya Kulkarni/Mr. Arvind V. Sonde, AR Revenue by : Mr. Michael Jerald, DR Last Date of Hearing : 06/03/2020 Date of pronouncement : 31/07/2020 ORDER PER N.K. PRADHAN, A.M. This is an appeal filed by the assessee. Th…

Colagate-Palmolive (I) Ltd, Mumbai vs. Addl CIT 10(3), Mumbai

In the result, appeal of the assessee is allowed

Bench: Shri G.S. Pannu & Shri Pawan Singhcolgate Palmolive (India) Ltd., Additional Commissioner Of Colgate Research Centre, Income Tax-10(3) Main Street, Vs. Hiranandani, Gardens, Pawai, Mumbai-400076 Pan: Aaacc4309B Appellant Respondent

…ognized methodology and not one of the prescribed methods as envisaged by Rule 10B. 5.4 Upon due consideration, we find that the facts of the above case are quite similar to facts in the decision of Mumbai Tribunal rendered in Johnson & Johnson Ltd. Vs. CIT [43 Taxmann.com 15] wherein it has held as under:- 37. Relevant facts are that the TPO has stated that the assessee incurred publicity and sales promotion expenses of Rs.163.27 crores during the relevant financial year. The TPO has stated that said expenses on publicity and sales promotion has resulted into higher sales on which correspondingly higher royal…

Asst CIT 10(3) (OSD), Mumbai vs. Colgate Palmolive (I) Ltd, Mumbai

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 6073/Mum/2014 & Cross Objection No.243/Mum/2014 (िनधा"रणवष" / Assessment Year: 2007-08) Assistant Commissioner Of Colgate Palmolive (India) Limited Colgate Research Centre Income Tax 10(3) (Osd) बनाम/ Main Street Room No.403,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 2778/Mum/2011 & Cross Objection No.126/Mum/2011 (िनधा"रणवष" / Assessment Year: 2005-06) Colgate Palmolive (India) Limited Assistant Commissioner Of Colgate Research Centre Income Tax 10(3) बनाम/ Main Street Room No.451,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan, M.K.Road Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) :

…ation, we find that the facts of the above case are quite similar to facts in the decision of Mumbai Tribunal rendered in CO.Nos.243/Mum/2014 & 126/Mum/2011 Colgate Palmolive (India) Limited Assessment Years : 2005-06 & 2007-08 Johnson & Johnson Ltd. Vs. CIT [43 Taxmann.com 15] wherein it has held as under:- 37. Relevant facts are that the TPO has stated that the assessee incurred publicity and sales promotion expenses of Rs.163.27 crores during the relevant financial year. The TPO has stated that said expenses on publicity and sales promotion has resulted into higher sales on which correspondingly higher royalty…

ACIT 10(3), Mumbai vs. Colgate Palm Olive (I) Ltd, Navi Mumbai

Bench: Shri Mahavir Singh, Jm & Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./I.T.A. No. 6073/Mum/2014 & Cross Objection No.243/Mum/2014 (िनधा"रणवष" / Assessment Year: 2007-08) Assistant Commissioner Of Colgate Palmolive (India) Limited Colgate Research Centre Income Tax 10(3) (Osd) बनाम/ Main Street Room No.403,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) : & आयकरअपीलसं./I.T.A. No. 2778/Mum/2011 & Cross Objection No.126/Mum/2011 (िनधा"रणवष" / Assessment Year: 2005-06) Colgate Palmolive (India) Limited Assistant Commissioner Of Colgate Research Centre Income Tax 10(3) बनाम/ Main Street Room No.451,4Th Floor Hiranandani Gardens, Powai Vs. Aaykar Bhavan, M.K.Road Mumbai – 400 076 Mumbai – 400 020 "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aaccc-4309-B (अपीलाथ"/Appellant) (""थ" / Respondent) :

…ation, we find that the facts of the above case are quite similar to facts in the decision of Mumbai Tribunal rendered in CO.Nos.243/Mum/2014 & 126/Mum/2011 Colgate Palmolive (India) Limited Assessment Years : 2005-06 & 2007-08 Johnson & Johnson Ltd. Vs. CIT [43 Taxmann.com 15] wherein it has held as under:- 37. Relevant facts are that the TPO has stated that the assessee incurred publicity and sales promotion expenses of Rs.163.27 crores during the relevant financial year. The TPO has stated that said expenses on publicity and sales promotion has resulted into higher sales on which correspondingly higher royalty…