LG Polymers India (P.) Ltd. v. Addl. CIT

48 SOT 269Income Tax Appellate Tribunal2011#17983 most cited
5

judgments rely on this decision, according to BharatTax’s citation analysis of 348,615 Indian tax judgments — from 2017 to 2025.

Sections most often in play

Section 143(1)Section 143(3)Section 144C(1)Section 144C(5)Section 194JSection 2(47)Section 234BSection 35ABB

Issues it is cited on

section 35abbsection 43(1)section 144c(1)section 144c(5)commercial expediencytransfer pricing adjustmentsection 92casection 92cdispute resolution panelsection 92section 144cinternational transaction

Judgments citing LG Polymers India (P.) Ltd. v. Addl. CIT

DCIT, New Delhi vs. M/S. Vodafone Essar Digilink Ltd., New Delhi

ITA 1158/DEL/2015[2010-11]Status: DisposedITAT Mumbai14 Oct 2025AY 2010-11

Bench: SHRI RAHUL CHAUDHARY, JUDICIAL MEMBER SHRI OMKARESHWAR CHIDARA (Accountant Member)

For Appellant: Shri Ketan Ved & Shri Ninad PatadeFor Respondent: Shri Pankaj Kumar
Section 143(1)Section 143(3)Section 144C(1)Section 144C(5)Section 92C

…the determination of arm’s length price (ALP) of the Royalty transaction at ‘NIL’ was erroneous in the light of the following judicial precedence (i) CIT Vs. EKL Appliances Ltd. (2012) 345 ITR 241 (Delhi); and (ii) LG Polymers India Pvt. Ltd. Vs. ACIT (2011) 48 SOT 269 (Vishakhapatnam). - the use of Vodafone Brand has resulted in the financial growth including increase in footprint in the market and thus, the ALP at zero by the TPO is erroneous. - The Ld. Counsel has taken the objection that this comparable proposed by the TPO in the Remand Report is a related party transaction between two Associated Enterprises…

Vodafone Digilink Limited, New Delhi vs. Deputy Commissioner of Income-Tax, New Delhi

ITA 1073/DEL/2015[2010-11]Status: DisposedITAT Mumbai14 Oct 2025AY 2010-11
Section 143(1)Section 143(3)Section 144C(1)Section 144C(5)Section 92C

…the determination of arm’s length price (ALP) of the Royalty transaction at ‘NIL’ was erroneous in the light of the following judicial precedence (i) CIT Vs. EKL Appliances Ltd. (2012) 345 ITR 241 (Delhi); and (ii) LG Polymers India Pvt. Ltd. Vs. ACIT (2011) 48 SOT 269 (Vishakhapatnam). - the use of Vodafone Brand has resulted in the financial growth including increase in footprint in the market and thus, the ALP at zero by the TPO is erroneous. - The Ld. Counsel has taken the objection that this comparable proposed by the TPO in the Remand Report is a related party transaction between two Associated Enterpris…

Vodafone Digilink Ltd., New Delhi vs. DCIT, New Delhi

In the result, appeal of the assessee Ground Nos 9 & 10 is allowed

ITA 1169/DEL/2014[2009-10]Status: DisposedITAT Mumbai12 Feb 2025AY 2009-10

Bench: Shri Anikesh Banerjee & Shri Prabhash Shankar

For Appellant: Shri Percy J. Pardiwalla/wShriFor Respondent: Ms. Vatsala Jha (PCIT)
Section 143(3)Section 144CSection 144C(1)Section 144C(5)Section 35ASection 36(1)(m)Section 37(1)Section 40Section 43(1)

…tted that the determination of arm's length price (ALP) of the Royalty transaction at NIL is erroneous in the light of the following judicial precedence- a) CIT v/s EKL. Appliances Ltd. (2012) 345 ITR 241 (Delhi). b) LG Polymers India Pvt Ltd. V/s ACIT (2011) 48 SOT 269 (Vishakhapatnam). 28 ITA No.1169/Mum/2014 Vodafone Digilink Limited The Ld. Counsel has further submitted that the use of Vodafone' Brand has resulted in the financial growth including increase in footprint in the market and thus, the ALP at zero by the TPO is erroneous. The Ld. Counsel has further submitted that the use of Vodafone' Brand has res…

M/S. Volvo India Pvt. Ltd., Bangalore vs. DCIT, Bangalore

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

ITA 1353/BANG/2010[2006-07]Status: DisposedITAT Bangalore11 Dec 2017AY 2006-07

Bench: Shri Inturi Rama Rao & Shri Lalit Kumarm/S.Volvo India Private Limited, Yalachahally Village, Tavarakere Post, Hoskote, Bangalore – 562 122. Pan: Aaacv 6747N … Appellant Vs. The Deputy Commissioner Of Income Tax, Ltu, … Respondent

For Appellant: Shri Neeraj Jain, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 10ASection 143(3)Section 234CSection 234DSection 92C

….) Ltd. v. Asstt. CIT [2013] 56 SOT 349/[2012] 27 taxmann.com 16 Page 22 (Delhi - Trib.) xiv. Thyssen Krupp Industries India (P.) Ltd. v. Asstt. CIT [2013] 55 SOT 497/[2012] 27 taxmann.com 334 (Mum. - Trib.) xv. LG Polymers India (P.) Ltd. v. Addl. CIT [2011] 48 SOT 269/15 taxmann.com 79 (Visakha). 12. Thus in the light of the above legal position, the ALP of services of AE cannot be determined at Nil by questioning the necessity of benefits of expenditure incurred. But the matter does not end there. The onus lies on the assessee to prove that the services are actually rendered by the AE. But the assessee had fa…

ITO, Bangalore vs. M/S Safran Engineering Services India Private Limited, Bangalore

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

ITA 451/BANG/2015[2010-11]Status: DisposedITAT Bangalore20 Nov 2017AY 2010-11

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Raoit(Tp)A No.451/Bang/2015 (Assessment Year: 2010-11)

For Appellant: Ms.Neera Malhaotra, CIT(DR)For Respondent: Shri K.R.Vasudevan, Advocate
Section 10ASection 143(3)Section 92C

…India (P.) Ltd. v. Asstt. CIT [2013] 56 SOT 349/[2012] 27 taxmann.com 16 (Delhi - Trib.) xiv. Thyssen Krupp Industries India (P.) Ltd. v. Asstt. CIT [2013] 55 SOT 497/[2012] 27 taxmann.com 334 (Mum. - Trib.) xv. LG Polymers India (P.) Ltd. v. Addl. CIT [2011] 48 SOT 269/15 taxmann.com 79 (Visakha). 12. Thus in the light of the above legal position, the ALP of services of AE cannot be determined at Nil by questioning the necessity of benefits of expenditure incurred. But the matter does not end there. The onus lies on the assessee to prove that the services are actually rendered by the AE. But the assessee had fa…

LG Polymers India (P.) Ltd. v. Addl. CIT (48 SOT 269) — Cited in 5 Judgments | BharatTax