Marathon Electric India (P) Ltd. v. ACIT

189 ITD 420Income Tax Appellate Tribunal2021#23288 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 341,001 Indian tax judgments — from 2025 to 2025.

Sections most often in play

Section 115JAASection 143(3)Section 144CSection 144C(10)Section 234BSection 234DSection 32Section 42

Issues it is cited on

section 144(3)section 158asection 35(1)(ii)section 44csection 80ia(8)section 144c(10)section 115jaasection 42section 35(1)section 32(1)(iia)mat creditdepreciation on goodwill

Judgments citing Marathon Electric India (P) Ltd. v. ACIT

Joshi Technologies International Inc India Projects, Ahmedabad vs. The ACIT (Int. Taxa-1), Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 81/AHD/2022[2018-19]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2018-19

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…desh) iv) CIT vs. Lever India Exports Ltd. (2017) 292 CTR 393 (Bombay) v) CIT vs. EKL Appliances Ltd. (2012) 345 ITR 241 (Delhi) vi) Marathon Electric India (P) Ltd. vs. ACIT (2020) ITA No. 5257/Del/2011 (Mum.Tri.) vii) DCIT vs. Rabo India Finance Ltd. (2021) 189 ITD 420 (Mum. Tri.) viii) Cadila Healthcare Ltd. vs. DCIT (2021) 133 taxmann.com 500 (Ahd. Tri.) The Ld. AR also relied upon the following cases wherein it was categorically held that the TPO cannot hold the value of a transaction to be ‘Nil’: i) CIT vs. Lever India Exports Ltd. (2017) 292 CTR 393 (Bombay) ii) CIT vs. Johnson & Johnson Limited (2017) 24…

Joshi Technologies International Inc India Projects, Ahmedabad vs. The ACIT (Int. Taxa-1), Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 80/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2017-18

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…desh) iv) CIT vs. Lever India Exports Ltd. (2017) 292 CTR 393 (Bombay) v) CIT vs. EKL Appliances Ltd. (2012) 345 ITR 241 (Delhi) vi) Marathon Electric India (P) Ltd. vs. ACIT (2020) ITA No. 5257/Del/2011 (Mum.Tri.) vii) DCIT vs. Rabo India Finance Ltd. (2021) 189 ITD 420 (Mum. Tri.) viii) Cadila Healthcare Ltd. vs. DCIT (2021) 133 taxmann.com 500 (Ahd. Tri.) The Ld. AR also relied upon the following cases wherein it was categorically held that the TPO cannot hold the value of a transaction to be ‘Nil’: i) CIT vs. Lever India Exports Ltd. (2017) 292 CTR 393 (Bombay) ii) CIT vs. Johnson & Johnson Limited (2017) 24…

Joshi Technologies International Inc India Projects, Ahmedabad vs. Assistant Commissioner of Income Tax, Circle(Int.Taxn.)-1, Ahmedabad

In the result, all the three appeals filed by the assessee are partly allowed

ITA 244/AHD/2022[2019-20]Status: DisposedITAT Ahmedabad12 Dec 2025AY 2019-20

Bench: Dr. Brr Kumar & Ms. Suchitra Kambleita Nos. 80, 81 & 244/Ahd/2022 (Assessment Years 2017-18, 2018-19 & 2019-20)

For Appellant: Shri Vishal Kalra, A.RFor Respondent: Shri Sher Singh, CIT-D.R
Section 143(3)Section 32Section 80I

…desh) iv) CIT vs. Lever India Exports Ltd. (2017) 292 CTR 393 (Bombay) v) CIT vs. EKL Appliances Ltd. (2012) 345 ITR 241 (Delhi) vi) Marathon Electric India (P) Ltd. vs. ACIT (2020) ITA No. 5257/Del/2011 (Mum.Tri.) vii) DCIT vs. Rabo India Finance Ltd. (2021) 189 ITD 420 (Mum. Tri.) viii) Cadila Healthcare Ltd. vs. DCIT (2021) 133 taxmann.com 500 (Ahd. Tri.) The Ld. AR also relied upon the following cases wherein it was categorically held that the TPO cannot hold the value of a transaction to be ‘Nil’: i) CIT vs. Lever India Exports Ltd. (2017) 292 CTR 393 (Bombay) ii) CIT vs. Johnson & Johnson Limited (2017) 24…

Marathon Electric India (P) Ltd. v. ACIT (189 ITD 420) — Cited in 3 Judgments | BharatTax