M/s. Technimont ICB P. Ltd. v. Addl. CIT

138 ITD 23Income Tax Appellate Tribunal2012#5410 most cited

What is M/s. Technimont ICB P. Ltd. v. Addl. CIT authority for?

The credit period offered in an invoice with an associated enterprise cannot be considered a comparable in the transfer pricing regime as it is a controlled transaction and lacks arm's length characteristics.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2024.

Also referred to as

Technimont ICB P. Ltd. · Addl. CIT · 138 ITD 23 · transfer pricing · associated enterprise · credit period · controlled transaction · arm's length characteristic · international transaction

Issues it is cited on

interest on outstanding receivablesweighted deductionsection 35(2ab)corporate guaranteesection 92bsection 35transfer pricing adjustmentinternational transactionfinal assessment ordersection 92double taxationdraft assessment order

Judgments citing M/s. Technimont ICB P. Ltd. v. Addl. CIT

Barclays Bank Plc, Mumbai vs. Addl DIT (It) 3, Mumbai

Appeals of the assessee stand partly allowed and the appeals of the AO are dismissed

ITA 4030/MUM/2014[2007-08]Status: DisposedITAT Mumbai12 Jan 2018AY 2007-08
For Appellant: S/Shri Nishant Thakkar/Hiten Chande/Ms. Jasmin AmalsadwalaFor Respondent: Shri Jayant Kumar- DR
Section 40

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