Mattel Toys (I.)(P.) Ltd. (supra) and ITO v. L'oreal India (P.) Ltd.

53 SOT 263Income Tax Appellate Tribunal2012#15946 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2024.

Judgments citing Mattel Toys (I.)(P.) Ltd. (supra) and ITO v. L'oreal India (P.) Ltd.

ACIT, Circle-2(1), Visakhapatnam vs. Vizag Seaport Pvt. Ltd., Visakhapatnam

In the result, appeal of the Revenue is dismissed

ITA 383/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam12 Apr 2024AY 2012-2013

Bench: Shri Duvvuru Rl Reddy, Hon‟Ble & Shri S Balakrishnan, Hon‟Ble(Through Hybrid Hearing) आयकरअपीलसं./ I.T.A. No. 383/Viz/2017 (धनधाारणिर्ा/ Assessment Year : 2012-13) The Assistant Commissioner Of Vs. M/S. Vizag Seaport Pvt Ltd., Income Tax, Administrative Block, Circle-5(1), S4 Gallery, Port Area, Visakhapatnam. Visakhapatnam – 530035. (अपीलाथी/ Appellant) (प्रत्यथी/ Respondent) [Pan :Aabcv2484K] अपीलाथी की ओर से/ Assessee By : Sri Fenil A Bhatt, Ar प्रत्याथी की ओर से/ Revenue By : Dr. Satyasai Rath, Cit-Dr सुनिाई की तारीख/ Date Of Hearing : 15/02/2024 घोर्णा की तारीख/Date Of : /04/2024 Pronouncement O R D E R Pers. Balakrishnan:

For Appellant: Sri Fenil A Bhatt, ARFor Respondent: Dr. Satyasai Rath, CIT-DR

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 194CSection 194JSection 36(1)(iii)Section 40

…आयकर अपीलीय अधधकरण, धिशाखापटणम पीठ, धिशाखापटणम IN THE INCOME TAX APPELLATE TRIBUNAL, VISAKHAPATNAM BENCH, VISAKHAPATNAM श्री दुव्िूरु आर एल रेड्डी, न्याधयक सदस्य एिं श्री एस बालाकृष्णन, लेखा सदस्य के समक्ष BEFORE SHRI DUVVURU RL REDDY, HON‟BLE JUDICIAL MEMBER & SHRI S BALAKRISHNAN, HON‟BLE ACCOUNTANT MEMBER (Through Hybrid Hearing) आयकरअपीलसं./ I.T.A. No. 383/Viz/2017 (धनधाारणिर्ा/ Assessment Year : 2012-13) The Assistant Commissioner of Vs. M/s. Vizag Seaport Pvt Ltd., Income Tax, Administrative Block, Circle-5(1), S4 Gallery, Port Area, Visakhapatnam. Visakhapatnam – 530035. (अपीलाथी/ Appellant) (प्रत्यथी/ Res…

Fujitsu India Pvt. Ltd., Gurgaon vs. ACIT, Circle-9(2), New Delhi

The appeal of the assessee is partly allowed

ITA 7363/DEL/2018[2014-15]Status: DisposedITAT Delhi23 Nov 2021AY 2014-15

Bench: Shri Kul Bharat & Shri Prashant Maharishi(Through Video Conferencing)

For Appellant: Shri K. M. Gupta, AdvocateFor Respondent: Shri Surendra Pal [CIT] –

Section 143(3)Section 144CSection 234ASection 274Section 27i

…of the Tribunal in Asstt. CIT v. Kobelco Construction Equipment India Ltd. [2017] 81 taxmann.com 31 (Delhi - Trib.) also decided the identical issue by relying upon Mattel Toys (I.)(P.) Ltd. (supra) and ITO v. L'oreal India (P.) Ltd. [2012] 24 taxmann.com 192/53 SOT 263 (Mum.) (URo) in favour of the assessee by returning following findings :— "13. The aforesaid decision clearly clinches the issue that under the RPM, the focus is more on same or similar nature of properties or services rather than similarity of products and functional attribute is a primary factor while undertaking the comparability analysis under…

ACIT, New Delhi vs. M/S. Kobelco Construction Equipment India Ltd., New Delhi

In the result, the appeal of the Revenue is dismissed

ITA 6401/DEL/2012[2008-09]Status: DisposedITAT Delhi17 Apr 2017AY 2008-09

Bench: Shri J. Sudhakar Reddy & Shri Amit Shuklaassessment Year : 2008-09

For Appellant: Shri T.M. Shivakumar, CIT-DRFor Respondent: Shri Tarandeep Singh, Advocate

Section 143(3)

…e of the standard methods for distribution and marketing activities where the goods are purchased from the AE and sold to unrelated parties without any value additions. In support, he had relied upon the following two decisions :- (i) L’oreal India (P) Ltd. – 53 SOT 263 (Mum)(URO) – this decision has also been approved by Hon’ble Bombay High Court in 228 Taxman 360 (Bom). (ii) Luxottica India Eyewear Pvt. Ltd. – 2014-TII-236-Del-TP – Hon'ble Delhi High Court has upheld this decision in 2015- TII-50-HC-Del-TP. After referring to the FAR analysis, he submitted that the entire functions are that of a normal distribu…

E.I. Dupont India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 4774/DEL/2014[2007-08]Status: DisposedITAT Delhi20 May 2016AY 2007-08

For Appellant: Shri Ajit Tolani, AdvFor Respondent: S/Shri Anand Kumar Kedia &

…practicable or probable. ii. AE is resident in USA which has a higher tax rate in India, therefore, we see little commercial prudence to shift profit out of India.” Reliance is should also be placed in the case of L’oreal India Private Limited by Mumbai ITAT [53 SOT 263] wherein it accepted the method adopted by the assessee observing that AE's which supplied to the taxpayer earned only 2-4 % and hence it can't be said that there is shift of profits. The said judgment was upheld by Mumbai High Court in its judgment dated 7th November 2014 [117 DTR 460]. At the time of making payments to the AE’s, adequate taxes a…

DCIT RG 8(2), Mumbai vs. Pizer Ltd, Mumbai

The appeal of the Revenue is partly allowed for

ITA 1567/MUM/2011[2003-04]Status: DisposedITAT Mumbai12 May 2016AY 2003-04

Bench: Shri Joginder Singh & Shri Ramit Kocharassessment Year: 2003-04 Dcit Vs M/S Pfizer Ltd. Cir-8(2), Pfizer Centre 5, R. No.216-A Patel Estate, Aayakar Bhavan Off. S.V. Road, M.K.Road, Jogeshwari (W), Mumbai-400020 Mumbai-400102 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacp3334M

Section 271(1)(c)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, सी,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “C”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी रिमत कोचर, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ramit Kochar, Accountant Member Assessment Year: 2003-04 DCIT vs M/s Pfizer Ltd. Cir-8(2), Pfizer Centre 5, R. No.216-A Patel Estate, Aayakar Bhavan Off. S.V. Road, M.K.Road, Jogeshwari (W), Mumbai-400020 Mumbai-400102 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACP3334M Shri M. Dayasagar-DR राज"व क" ओर से / Revenue by "नधा"रती क" ओर से / Assessee by Shri Dhanesh Bafna सुनवाई क" तार…

M/S. Pfizer Ltd., Mumbai vs. ACIT RG. - 8(2), Mumbai

In the result, Revenue’s appeal is dismissed

ITA 3729/MUM/2008[2003-2004]Status: DisposedITAT Mumbai06 Nov 2015AY 2003-2004

Bench: Shri D. Karunakara Rao & Shri Saktijit Dey

For Appellant: Shri Kanchan Kaushal a/wFor Respondent: Shri N.K. Chand

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI D. KARUNAKARA RAO, ACCOUNTANT MEMBER AND SHRI SAKTIJIT DEY, JUDICIAL MEMBER ITA no.3729/Mum./2008 (Assessment Year : 2003–04) Pfizer Limited Patel Estate Jogeshwari (West) …….………. Appellant Mumbai 400 102 PAN – AAACP3334M v/s Asstt. Commissioner of Income Tax Range–8(2), Aayakar Bhawan ..…….………. Respondent 101, M.K. Road, Mumbai 400 020 ITA no.3424/Mum./2008 (Assessment Year : 2003–04) Dy. Commissioner of Income Tax Range–8(2), Aayakar Bhawan …….………. Appellant 101, M.K. Road, Mumbai 400 020 v/s Pfizer Limited Patel Estate Jogeshwari (West) ..…….…