M/s. Jt. Jin Electronics I P. Ltd. v. ACIT

36 SOT 227Income Tax Appellate Tribunal2010#3691 most cited

What is M/s. Jt. Jin Electronics I P. Ltd. v. ACIT authority for?

Transfer pricing adjustments are determined solely on the value of the international transaction, not the entire turnover of the assessee at the entity level.

32

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2025.

Also referred to as

Jin Electronics I P Ltd. v. ACIT · 36 SOT 227 · ITAT · transfer pricing adjustment · international transaction · arm's length price · value of transaction · entity level turnover

Issues it is cited on

resale price methodcomparable companiesdirections of the drptnmmmost appropriate methodsection 144cinternational transactiondispute resolution panelassociated enterprisestransfer pricing adjustmentsection 92cassociated enterprise

Judgments citing M/s. Jt. Jin Electronics I P. Ltd. v. ACIT

DCIT, Circle - 11(1), Kolkata vs. M/S. J. J. Exporters Ltd., Kolkata

ITA 1372/KOL/2017[2009-10]Status: DisposedITAT Kolkata19 Sept 2018AY 2009-10

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 92C

…/ Mum/ 07 for A.Y 2004- 05 order dt. 30.04.2010. (d)ACIT v. T. Two International P. Ltd. & DCIT v. Tarajewels Exports P. Ltd. & ACIT v. Tara Ultimo P. Ltd. in ITA No. 5644, 5645 & 5646/ Mum/ 08 order dt. 29.2.2010. (e) IIjin Electronics Pvt. Ltd. v. ACIT (10) 36 SOT 227 20. It is not disputed by the TPO that the net profit margin earned by the Assessee from the controlled international transaction was 39.25% in comparison to the average net profit margin earned by the comparables chosen by the Assessee at 27.072%. If one were to proceed on the basis of the comparable selected by the TPO and apply its profit margi…

DCIT, Circle - 11(1), Kolkata vs. M/S. J. J. Exporters Ltd., Kolkata

ITA 1371/KOL/2017[2008-09]Status: DisposedITAT Kolkata19 Sept 2018AY 2008-09

Bench: Shri A. T. Varkey, Jm & Dr. A. L. Saini, Am]

Section 92C

…/ Mum/ 07 for A.Y 2004- 05 order dt. 30.04.2010. (d)ACIT v. T. Two International P. Ltd. & DCIT v. Tarajewels Exports P. Ltd. & ACIT v. Tara Ultimo P. Ltd. in ITA No. 5644, 5645 & 5646/ Mum/ 08 order dt. 29.2.2010. (e) IIjin Electronics Pvt. Ltd. v. ACIT (10) 36 SOT 227 20. It is not disputed by the TPO that the net profit margin earned by the Assessee from the controlled international transaction was 39.25% in comparison to the average net profit margin earned by the comparables chosen by the Assessee at 27.072%. If one were to proceed on the basis of the comparable selected by the TPO and apply its profit margi…

Income-Tax Officer vs. Magic Software Enterprises India Pvt. Ltd., Pune

In the result, cross objection filed by assessee is partly allowed for statistical purpose

ITA 1802/PUN/2013[2008-09]Status: DisposedITAT Pune18 Jul 2018AY 2008-09

Bench: Shri D.Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.1802/Pun/2013 "नधा"रण वष" / Assessment Year : 2008-09 Ito, Ward-11(1), Pune अपीलाथ"/Appellant ….

For Appellant: Shri Arun Chhabra & Ms. Shilpa SFor Respondent: Shri Achal Sharma
Section 143(2)Section 92C

…s Exports Pvt. Ltd [ITA No. 1814/2013] • Huntsman Advanced Materials (I) Pvt. Ltd vs. DCIT [ITA No. 8237/Mum/2010] • M/s Starlite vs DCIT [2010] 40 SOT 421 (MUM • ACIT v/s Ms Tej Diam [I.TA. No. 5034/Mum/2007] • IL Jin Electronics (I) (P) Ltd v/s ACIT [(2010) 36 SOT 227 (DELHI)] • Chiron Behring Vaccines Pvt Ltd Vs Asst CIT, Mumbai ITAT 2011 The Ld. CIT(A) was principally in favor of the above argument raised by the Respondent that the transfer pricing adjustment should be made only in relation to the international transaction (refer para 2.2.3 page 247 of the paper book). However, he rejected the above ground o…

Terex India Private Ltd., Pune vs. Deputy Commissioner of Income-Tax

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

ITA 583/PUN/2016[2011-12]Status: DisposedITAT Pune06 Jun 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.583/Pun/2016 यििाारण वषा / Assessment Year : 2011-12

For Appellant: Shri M.P. LohiaFor Respondent: Ms. Nirupama Kotru, CIT
Section 143(3)Section 144C(13)Section 234BSection 271(1)(c)Section 92C(2)

…ules and certain precedents by way of decisions of the co-ordinate Benches, finally accepted the plea of the assessee in the following words: "49. All these cited decisions in general and the decision in the case of M/s. Jt. Jin Electronics I P. Ltd. Vs. ACIT 36 SOT 227, in particular are uniform in asserting that the TP adjustments are to be computed not considering the entity level sales. Rather it should be done ideally considering the relatable sales drawing the quantitative relationship to the imports from the AEs, i.e. controlled cost. The principle of proportionality is relevant here and it is a settled la…

Deputy Commissioner of Income-Tax, Pune vs. Demag Cranes & Components India Pvt. Ltd., Pune

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

ITA 552/PUN/2016[2011-12]Status: DisposedITAT Pune06 Jun 2018AY 2011-12

Bench: Ms. Sushma Chowla, Jm & Shri Anil Chaturvedi, Am आयकर अपीऱ सं. / Ita No.583/Pun/2016 यििाारण वषा / Assessment Year : 2011-12

For Appellant: Shri M.P. LohiaFor Respondent: Ms. Nirupama Kotru, CIT
Section 143(3)Section 144C(13)Section 234BSection 271(1)(c)Section 92C(2)

…ules and certain precedents by way of decisions of the co-ordinate Benches, finally accepted the plea of the assessee in the following words: "49. All these cited decisions in general and the decision in the case of M/s. Jt. Jin Electronics I P. Ltd. Vs. ACIT 36 SOT 227, in particular are uniform in asserting that the TP adjustments are to be computed not considering the entity level sales. Rather it should be done ideally considering the relatable sales drawing the quantitative relationship to the imports from the AEs, i.e. controlled cost. The principle of proportionality is relevant here and it is a settled la…

DCIT, Circle - 12, Kolkata vs. M/S. J.J. Exporters Ltd., Kolkata

In the result the appeal by the revenue is dismissed

ITA 201/KOL/2012[2007-08]Status: DisposedITAT Kolkata12 May 2017AY 2007-08

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Shri M.Balaganesh, Am] I.T.A No. 201/Kol/2012 Assessment Year : 2007-08 D.C.I.T., Circle-12 , -Vs.- M/S. J.J.Exporters Ltd. Kolkata Kolkata [Pan : Aaacj 6722 H] (Respondent) (Appellant) For The Appellant : Shri G.Mallikarjuna, Cit(Dr) For The Respondent : Shri R.N.Bajoria, Shri A.Gupta & Shri S.Jhajharia, Ar Date Of Hearing : 04.05.2017. Date Of Pronouncement : 12.05.2017. Order Per N.V.Vasudevan, Jm This Is An Appeal By The Revenue Against The Order Dated 25.11.2011 Of C.I.T.(A)-Xii, Kolkata Relating To A.Y.2007-08. 2. Ground No.1 Raised By The Revenue Reads As Follows :- “1. That On The Facts & In The Circumstances Of The Case The Cit(A) Has Erred In Deleting The Addition U/S. 36(1)(Iii) Made On The Basis Of Auditor'S Certificate In The Form 3Cd. “

For Appellant: Shri G.Mallikarjuna, CIT(DR)For Respondent: Shri R.N.Bajoria, Shri A.Gupta &
Section 10BSection 14ASection 36Section 36(1)(iii)

…Pvt. Ltd. v. ACIT (2009) 121 JD 131 (ii) Addl. CIT v. Tej Diam (20) 0) 37 SOT 341 (Mum) (iii) DClT v. Starlite (2010) 40 SOT (41) (Murn) (iv) Avisek Auto Ltd. v. DCIT, Delhi-ITA No. 1433-De1/2009 dt. 12.11.20-10 (v) IIjin Electronics Pvt. Ltd. v. ACIT (2010) 36 SOT 227 Following the ratio laid down in the aforesaid decisions, the CIT(A) deleted the additions made by the AO. 17. Aggrieved by the order of CIT(A) the revenue has raised ground nos. 2 and 3 before the Tribunal. The ld. DR relied on the order of AO/TPO. The ld. Counsel reiterated the submissions as were made before CIT(A). 18. We have considered the…

M/S Alcatel-Lucent India Ltd., Gurgaon vs. DCIT, New Delhi

The appeal of the assessee is allowed

ITA 6856/DEL/2015[2011-12]Status: DisposedITAT Delhi24 Aug 2016AY 2011-12

Bench: Shri S.V. Mehrotra & Shri Sudhanshu Srivastavaalcatel-Lucent India Ltd. Vs Dcit Dlf Cyber Greens, 14 & 15Th Floor Circle 2(1), Tower C, Phase-Iii, Dlf City, New Delhi. Gurgaon. Aacca8667N

Section 143(3)Section 144C(13)

…ire turnover. The Ld. AR also relied on the following decisions in this regard – T Two International P. Ltd. and Tara Jewels Exports P. Ltd. and Tara Ultimo P. Ltd. (ITA No. 5644, 5645 & 5646/Mum/2008) (AY 2004-05), IL Jin Electronics India P. Ld. Vs. ACIT (36 SOT 227), SMCC Construction India Ltd. vs. ACIT [2011] 44 SOT 63 (Del.), ACIT vs. Super Diamonds [2012] 53 SOT 243 (Mum.) and DCIT Vs. Twinkle Diamonds [2012] 53 SOT 243 (Mum.). 10.4.1 The Ld. CIT DR placed reliance on the TPO’s order. 10.5 On the corporate tax grounds 1, 2 and 3 the Ld. AR submitted that in the draft assessment order the liquidated…

ACIT, New Delhi vs. M/S. Timex Group India Ltd., New Delhi

ITA 259/DEL/2013[2006-07]Status: DisposedITAT Delhi21 Jun 2016AY 2006-07

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2769/Del/2012 : Asstt. Year : 2004-05 Asstt. Commissioner Of Income Tax Vs M/S Timex Watches Ltd., Circle-16(1), 117, Ground Floor, World Trade New Delhi Centre, Babar Road, New Delhi-110001 (Appellant) (Respondent) Co No. 323/Del/2012 : Asstt. Year : 2004-05 M/S Timex Watches Ltd., Vs Asstt. Commissioner Of Income 117, Ground Floor, World Trade Tax, Circle-16(1), Centre, Babar Road, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaact0773C

For Appellant: Sh. K.M. Gupta, Adv. & Sh. Gautam Jain, CAFor Respondent: Sh. Hemant Gupta, Sr. DR

…to the international transaction in the proportion of 5.63/13.92 which came up 40.44% by observing as under: “The appellant placed reliance on the rulings pronounced by the Hon'ble Delhi Bench of the ITAT in the case of IL Jin Electronics (I) Pvt. Ltd. [2010 36 SOT 227], and by the Hon’ble Bangalore Bench in the case of Genisys Integrating Systems (India) Pvt. Ltd. (IT 1231 / Bang-2010). In the said ruling the Hon’ble Delhi Bench of the ITAT has held that the adjustment made to the transfer prices of the taxpayer should be proportional to the ITA Nos. 258 & 259/Del/2013 Timex Watches Ltd. quantum of internation…

ACIT, New Delhi vs. M/S. Timex Group India Ltd., New Delhi

ITA 258/DEL/2013[2005-06]Status: DisposedITAT Delhi21 Jun 2016AY 2005-06

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2769/Del/2012 : Asstt. Year : 2004-05 Asstt. Commissioner Of Income Tax Vs M/S Timex Watches Ltd., Circle-16(1), 117, Ground Floor, World Trade New Delhi Centre, Babar Road, New Delhi-110001 (Appellant) (Respondent) Co No. 323/Del/2012 : Asstt. Year : 2004-05 M/S Timex Watches Ltd., Vs Asstt. Commissioner Of Income 117, Ground Floor, World Trade Tax, Circle-16(1), Centre, Babar Road, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaact0773C

For Appellant: Sh. K.M. Gupta, Adv. & Sh. Gautam Jain, CAFor Respondent: Sh. Hemant Gupta, Sr. DR

…to the international transaction in the proportion of 5.63/13.92 which came up 40.44% by observing as under: “The appellant placed reliance on the rulings pronounced by the Hon'ble Delhi Bench of the ITAT in the case of IL Jin Electronics (I) Pvt. Ltd. [2010 36 SOT 227], and by the Hon’ble Bangalore Bench in the case of Genisys Integrating Systems (India) Pvt. Ltd. (IT 1231 / Bang-2010). In the said ruling the Hon’ble Delhi Bench of the ITAT has held that the adjustment made to the transfer prices of the taxpayer should be proportional to the ITA Nos. 258 & 259/Del/2013 Timex Watches Ltd. quantum of internation…

ACIT, New Delhi vs. M/S. Timex Watches Ltd., New Delhi

ITA 2769/DEL/2012[2004-05]Status: DisposedITAT Delhi21 Jun 2016AY 2004-05

Bench: Sh. N. K. Saini, Am & Ms. Suchitra Kamble, Jm Ita No. 2769/Del/2012 : Asstt. Year : 2004-05 Asstt. Commissioner Of Income Tax Vs M/S Timex Watches Ltd., Circle-16(1), 117, Ground Floor, World Trade New Delhi Centre, Babar Road, New Delhi-110001 (Appellant) (Respondent) Co No. 323/Del/2012 : Asstt. Year : 2004-05 M/S Timex Watches Ltd., Vs Asstt. Commissioner Of Income 117, Ground Floor, World Trade Tax, Circle-16(1), Centre, Babar Road, New Delhi New Delhi-110001 (Appellant) (Respondent) Pan No. Aaact0773C

For Appellant: Sh. K.M. Gupta, Adv. & Sh. Gautam Jain, CAFor Respondent: Sh. Hemant Gupta, Sr. DR

…to the international transaction in the proportion of 5.63/13.92 which came up 40.44% by observing as under: “The appellant placed reliance on the rulings pronounced by the Hon'ble Delhi Bench of the ITAT in the case of IL Jin Electronics (I) Pvt. Ltd. [2010 36 SOT 227], and by the Hon’ble Bangalore Bench in the case of Genisys Integrating Systems (India) Pvt. Ltd. (IT 1231 / Bang-2010). In the said ruling the Hon’ble Delhi Bench of the ITAT has held that the adjustment made to the transfer prices of the taxpayer should be proportional to the ITA Nos. 258 & 259/Del/2013 Timex Watches Ltd. quantum of internation…

Ingersoll - Rand (India) Limited, Bangalore vs. ACIT, Bangalore

In the result, the assessee's appeal is partly allowed for statistical purposes

ITA 1529/BANG/2010[2006-07]Status: DisposedITAT Bangalore24 Apr 2015AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Jason P. Boazi.T.(T.P) A. No.1529/Bang/2010 (Assessment Year : 2006-07) M/S. Ingersoll-Rand (India) Limited, Vs. Asst. Commissioner Of Income Tax, Plot No.35, Kiadb Indl. Area, Circle 11(4), Banglaore. Bidadi, Bangalore-562 109 Appellant Respondent.

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri C.H.Sundar Rao, CIT-I (D.R)
Section 143(3)Section 144C(5)Section 154Section 92C

…the ALP, the same ought to be restricted only to the AE transactions amounting to Rs.8,81,80,275. In support of this contention, the assessee's counsel placed reliance on the following judicial pronouncements :- i) IL Jin Electronics (India) Pvt. Ltd. V ACIT 36 SOT 227 (Del) ii) Emersons Process Management India Pvt. Ltd. (ITA No.7878/Mum/2011). iii) Demag Cranes & Components (India) Pvt. Ltd. (ITA No.170/PN/2011) In the course of proceedings before us, the learned Authorised Representative submitted the details of AE and Non-AE transactions in a chart and contended that the details of AE transactions have been…

Mindteck (India) Limited, Bangalore vs. ITO, Bangalore

In the result, appeal by the Assessee is partly allowed

ITA 1548/BANG/2010[2006-07]Status: DisposedITAT Bangalore09 Jan 2015AY 2006-07

Bench: Shri N.V. Vasudevan & Shri Abraham P. George

For Appellant: Shri Raghunathan, AdvocateFor Respondent: Shri C.H. Sundar Rao, CIT-I(DR)
Section 133(6)Section 143(3)Section 92CSection 92E

…1401 of 2010 Kirloskar Toyoda Textile Machinery P Ltd Bangalore as a whole. We find that the adjustment made by the TPO for this purpose is not correct. , 32. We find support of this view in the Delhi Tribunal in Electronics (I)(P) Ltd. us. Asstt. CIT (201 0) 36 SOT 227 (Del) as under: 'The assessee has also taken one alternative ground out of the total raw materials consumed by the assessee for manufacturing printed circuit boards, only 45.51 per cent of the total raw materials were imported through assessee's associate concerns, and, therefore, any adjustment, if any called for, can only be made to the 45.51 pe…