Kearney India (P.) Ltd. v. Addl. CIT (

141 ITD 456Income Tax Appellate Tribunal#13405 most cited
7

judgments rely on this decision, according to BharatTax’s citation analysis of 331,145 Indian tax judgments — from 2020 to 2025.

Sections most often in play

Section 14ASection 35(2AB)Section 115JBSection 32(1)(iia)Section 35(1)(iv)Section 80ICSection 35(1)Section 35(1)(i)

Issues it is cited on

section 35(1)(i)section 92bar&d expendituresection 35(1)weighted deductionsection 35(2ab)specified domestic transactionsection 80ictax benefitsection 92bbusiness connectioneligible business

Judgments citing Kearney India (P.) Ltd. v. Addl. CIT (

Deputy Commissioner of Income Tax, Chennai vs. Ashok Leyland Limited, Chennai

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

ITA 1663/CHNY/2024[2019-20]Status: DisposedITAT Chennai07 Jul 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shukla

For Appellant: Mr.R. VijayaraghavanFor Respondent: Ms.Ann Marry Baby, CIT
Section 14ASection 92C

…ssee is further supported by the decisions of the coordinate Benches of this Tribunal in A.T. Kearney India (P.) Ltd v. Addl. CIT [2014] 50 taxmann.com 26/153 ITD 693/66 SOT 140 (Delhi - Trib.) (URO) and Zavata India (P.) Ltd. v. ITO [2013] 31 taxmann.com 147/141 ITD 456 (Hyd -Trib.) 5.21 Coming to the argument of the Ld. CIT, DR that, the AO was legally empowered to estimate the profits, we find the same to be fundamentally flawed. The Ld. AR brought to our attention that, the AO could have legally interfered with the stand-alone profits of the eligible unit only if he could first point out, (a) as to whether h…

Ashok Leyland Limited, Chennai vs. DCIT Non Corp Circle 8(1) Ltu - II, Chennai

ITA 1402/CHNY/2024[2019-20]Status: DisposedITAT Chennai07 Jul 2025AY 2019-20

Bench: Shri Aby T. Varkey & Shri Amitabh Shuklaआयकर अपील सं./Ita No.1402/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (अपीलार्थी/Appellant) V. The Dcit, Ncc-8(1), Ltu-Ii, Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita No.1663/Chny/2024 निर्धारण वर्ष/Assessment Year: 2019-20 The Dcit, Ncc-8, Chennai. (अपीलार्थी/Appellant) V. M/S. Ashok Leyland Ltd., No.1, Sardar Patel Road, Guindy, Chennai-600 032. [Pan: Aaaса 4651 L] (प्रत्यर्थी/Respondent) Assessee By : Mr.R. Vijayaraghavan, Advocate Department By : Ms.Ann Marry Baby, Cit सुनवाईकीतारीख/Date Of Hearing : 04.06.2025 घोषणाकीतारीख /Date Of Pronouncement : 07.07.2025 आदेश / Order Per Aby T. Varkey, Jm: These Are Cross-Appeals Preferred By The Assessee As Well As The Revenue Against The Order Of The Learned Commissioner Of Income Tax

For Appellant: Mr.R. Vijayaraghavan, AdvocateFor Respondent: Ms.Ann Marry Baby, CIT
Section 14ASection 92C

…assessee is further supported by the decisions of the coordinate Benches of this Tribunal in A.T. Kearney India (P.) Ltd v. Addl. CIT [2014] taxmann.com 26/153 ITD 693/66 SOT 140 (Delhi Trib.) (URO) and Zavata India (P.) Ltd. v. ITO [2013] 31 taxmann.com 147/141 ITD 456 (Hyd -Trib.) 50 5.21 Coming to the argument of the Ld. CIT, DR that, the AO was legally empowered to estimate the profits, we find the same to be fundamentally flawed. The Ld. AR brought to our attention that, the AO could have legally interfered with the stand-alone profits of the eligible unit only if he could first point out, (a) as to whether…

ACIT Non Corporate Circle 8(1)-Ltu-2, Chennai vs. M/S. Ashok Leyland Limited, Chennai

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue stands dismissed

ITA 561/CHNY/2023[2018-19]Status: DisposedITAT Chennai14 Feb 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 35Section 35(1)(iv)

…assessee ITA Nos.554 & 561/Chny/2023 (AY 2018-19) M/s. Ashok Leyland Ltd. :: 32 :: is further supported by the decisions of the coordinate Benches of this Tribunal in AT Kearney India (P.) Ltd. v. Addl. CIT (153 ITD 693) and Zavata India (P.) Ltd. v. ITO (141 ITD 456). 5.21 Coming to the argument of the Ld. CIT, DR that, the AO was legally empowered to estimate the profits, we find the same to be fundamentally flawed. The Ld. AR brought to our attention that, the AO could have legally interfered with the stand-alone profits of the eligible unit only if he could first point out, (a) as to whether he was of…

M/S. Ashok Leyland Limited, Chennai vs. ACIT Non Corporate Circle 8(1)-Ltu-2, Chennai

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue stands dismissed

ITA 554/CHNY/2023[2018-19]Status: DisposedITAT Chennai14 Feb 2025AY 2018-19

Bench: Shri Aby T. Varkey & Shri Jagadish

Section 35Section 35(1)(iv)

…assessee ITA Nos.554 & 561/Chny/2023 (AY 2018-19) M/s. Ashok Leyland Ltd. :: 32 :: is further supported by the decisions of the coordinate Benches of this Tribunal in AT Kearney India (P.) Ltd. v. Addl. CIT (153 ITD 693) and Zavata India (P.) Ltd. v. ITO (141 ITD 456). 5.21 Coming to the argument of the Ld. CIT, DR that, the AO was legally empowered to estimate the profits, we find the same to be fundamentally flawed. The Ld. AR brought to our attention that, the AO could have legally interfered with the stand-alone profits of the eligible unit only if he could first point out, (a) as to whether he was of…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Deepak Industries Ltd., Kolkata

In the result, the appeal of the revenue and CO of the assessee in A

ITA 264/KOL/2020[2015-16]Status: DisposedITAT Kolkata23 Jun 2022AY 2015-16

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 32(1)(iia)Section 80ISection 92C

…o. 127/Kol/2012 dated 26.10.2021. The Ld. A.R further submitted that even otherwise mere extra ordinary profits cannot be criteria for adjustments in transfer pricing by relying on the decision of A.T.Kearney (P) Ltd.- 153 ITD 694 (Del) and Zavata India Ltd.- 141 ITD 456 (Hyd). The Ld. A.R. contended that since Rudrapur Unit is engaged in contract manufacturing and it procures the semi-finished goods and does contractual job work for Faridabad unit, therefore in terms of section 92B read with Rule 10B(1), 10C(1) &(2), CPM was the most appropriate method and has rightly been followed by the assessee. The Ld. A.R.…

D.C.I.T., Circle-6(1), Kolkata vs. M/S Deepak Industries Ltd., Kolkata

In the result, the appeal of the revenue and CO of the assessee in A

ITA 263/KOL/2020[2014-15]Status: DisposedITAT Kolkata23 Jun 2022AY 2014-15

Bench: Shri Rajesh Kumar & Shri Sonjoy Sarma]

Section 143(3)Section 32(1)(iia)Section 80ISection 92C

…o. 127/Kol/2012 dated 26.10.2021. The Ld. A.R further submitted that even otherwise mere extra ordinary profits cannot be criteria for adjustments in transfer pricing by relying on the decision of A.T.Kearney (P) Ltd.- 153 ITD 694 (Del) and Zavata India Ltd.- 141 ITD 456 (Hyd). The Ld. A.R. contended that since Rudrapur Unit is engaged in contract manufacturing and it procures the semi-finished goods and does contractual job work for Faridabad unit, therefore in terms of section 92B read with Rule 10B(1), 10C(1) &(2), CPM was the most appropriate method and has rightly been followed by the assessee. The Ld. A.R.…

DCIT, Ltu-2, Kolkata vs. M/S Century Plyboards (I), Ltd, Kolkata

In the result, the appeal of the revenue is dismissed and cross objections of assessee are allowed

ITA 2149/KOL/2019[2014-15]Status: DisposedITAT Kolkata04 Nov 2020AY 2014-15

Bench: Shri P.M. Jagtap(Kz) &Shri A. T. Varkey, Jm] Assessment Year: 2014-15

Section 10(34)Section 115JSection 14A

…1 ITA No. 2149/Kol/2019 & C.O. No. 22/Kol/2020 M/s Century Plyboards (I) Ltd. A.Y. 2014-15 आयकर अपील"य अधीकरण, "यायपीठ –“C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")"ी पी. एम.जगताप,उपा"य" एवं "ी ए.ट". वक!,"या"यक सद$य) [Before Shri P.M. Jagtap, Vice President (KZ) &Shri A. T. Varkey, JM] Assessment Year: 2014-15 DCIT, Circle-2, LTU, Kolkata Vs. M/s Century Plyboards (I) Ltd. (PAN: AABCC 1682 J) Appellant Respondent & C.O. No. 22/Kol/2020 In ITA No.2149/Kol/2019 Assessment Year: 2014-15 M/s Century Plyboards (I) Ltd. Vs. DCIT, Circle-2, LTU, Kolkata (PAN: AABCC 1682 J) Cross Objec…