Motherson Sumi Systems Ltd. v. Addl. CIT

175 TTJ 633Income Tax Appellate Tribunal2016#15109 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2018 to 2019.

Judgments citing Motherson Sumi Systems Ltd. v. Addl. CIT

Dy.Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Port & Special Economic Zone Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 3482/AHD/2014[2010-11]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2010-11
Section 143(3)Section 80Section 80I

…We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. 34. We find that a coordinate bench of this Tribunal, in the case of UFO Movies India Ltd Vs ACIT [(2016) 175 TTJ 633 (Del)] and speaking through one of us i.e. the Vice President, had observed as follows: 5. We have noted that there is no dispute that the LIBOR rate, so far as the relevant previous year was concerned, is to be taken at 4.53%, as the TPO himself has, pursuant to the directions of the DRP to adopt ALP at LIBOR+4%, taken the ALP at 8.53%. The ord…

Dy. Commissioner of Income Tax, Circle-1(1)(1), Ahmedabad vs. M/S. Adani Port & Special Economic Zone Ltd., Ahmedabad

In the result, the appeal of the Assessing Officer for the assessment year 2010-11 is dismissed

ITA 3481/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad12 Feb 2019AY 2009-10
Section 143(3)Section 80Section 80I

…We have heard the rival contentions, perused the material on record and duly considered facts of the case in the light of the applicable legal position. 34. We find that a coordinate bench of this Tribunal, in the case of UFO Movies India Ltd Vs ACIT [(2016) 175 TTJ 633 (Del)] and speaking through one of us i.e. the Vice President, had observed as follows: 5. We have noted that there is no dispute that the LIBOR rate, so far as the relevant previous year was concerned, is to be taken at 4.53%, as the TPO himself has, pursuant to the directions of the DRP to adopt ALP at LIBOR+4%, taken the ALP at 8.53%. The ord…

Moserbaer India Ltd., New Delhi vs. DCIT, New Delhi

Appeal is dismissed

ITA 1617/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Oct 2018AY 2010-11

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…, at 0.79%, instead of LIBOR + 2%. The Ld. AR also relied upon the following case laws:- • Cotton Naturals (1) (P) Ltd. Vs DCIT: 169 TTJ 685 (Delhi ITAT) • Motherson Sumi Systems Ltd. Vs Addl. CIT: 58 taxmann.com 38 (Delhi ITAT) • UFO Movies (I) Ltd. Vs ACIT: 175 TTJ 633 (Delhi ITAT) • Siva Industries & Holdings Ltd. Vs ACIT: 46 SOT 112 (Chennai ITAT) • Manugraph India Ltd. Vs DCIT: 69 taxmann.com 400 (Mumbai ITAT) • Everest Kanto Cylinder Vs DCIT: 75 taxmann.com 238 (Mumbai ITAT) • Rain Commodities Ltd. Vs Addl. CIT: 65 taxmann.com 240 (Hyderabad ITAT) • CES (P) Ltd. Vs DCIT: 41 taxmann.com 409 (Hyderabad ITAT)…

M/S. Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 2395/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…, at 0.79%, instead of LIBOR + 2%. The Ld. AR also relied upon the following case laws:- • Cotton Naturals (1) (P) Ltd. Vs DCIT: 169 TTJ 685 (Delhi ITAT) • Motherson Sumi Systems Ltd. Vs Addl. CIT: 58 taxmann.com 38 (Delhi ITAT) • UFO Movies (I) Ltd. Vs ACIT: 175 TTJ 633 (Delhi ITAT) • Siva Industries & Holdings Ltd. Vs ACIT: 46 SOT 112 (Chennai ITAT) • Manugraph India Ltd. Vs DCIT: 69 taxmann.com 400 (Mumbai ITAT) • Everest Kanto Cylinder Vs DCIT: 75 taxmann.com 238 (Mumbai ITAT) • Rain Commodities Ltd. Vs Addl. CIT: 65 taxmann.com 240 (Hyderabad ITAT) • CES (P) Ltd. Vs DCIT: 41 taxmann.com 409 (Hyderabad ITAT)…

ACIT, New Delhi vs. M/S. Moser Baer India Limited, New Delhi

Appeal is dismissed

ITA 1200/DEL/2014[2009-10]Status: DisposedITAT Delhi03 Oct 2018AY 2009-10

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…, at 0.79%, instead of LIBOR + 2%. The Ld. AR also relied upon the following case laws:- • Cotton Naturals (1) (P) Ltd. Vs DCIT: 169 TTJ 685 (Delhi ITAT) • Motherson Sumi Systems Ltd. Vs Addl. CIT: 58 taxmann.com 38 (Delhi ITAT) • UFO Movies (I) Ltd. Vs ACIT: 175 TTJ 633 (Delhi ITAT) • Siva Industries & Holdings Ltd. Vs ACIT: 46 SOT 112 (Chennai ITAT) • Manugraph India Ltd. Vs DCIT: 69 taxmann.com 400 (Mumbai ITAT) • Everest Kanto Cylinder Vs DCIT: 75 taxmann.com 238 (Mumbai ITAT) • Rain Commodities Ltd. Vs Addl. CIT: 65 taxmann.com 240 (Hyderabad ITAT) • CES (P) Ltd. Vs DCIT: 41 taxmann.com 409 (Hyderabad ITAT)…

Moserbaer India Ltd., New Delhi vs. ACIT, New Delhi

Appeal is dismissed

ITA 6042/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Oct 2018AY 2008-09

Bench: Shri N. K. Saini & Ms Suchitra Kamblemoserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Moserbaer India Ltd. Vs Assistant Commissioner Of Tax, 43-A, Okhla Indl Area, Income Tax Phase-Iii Circle 5(1) New Delhi-110020 New Delhi Aaam0322J (Respondent) (Appellant) Astt. Commissioner Of Income Tax Vs Moserbaer India Ltd. Circle 5(1) Tax, 43-A, Okhla Indl Area, New Delhi Phase-Iii New Delhi-110020 (Appellant) Aaam0322J (Respondent) Moserbaer India Ltd. Vs Dcit Tax, 43-A, Okhla Indl Area, Circle 17(1) Phase-Iii New Delhi New Delhi-110020 (Respondent) Aaam0322J (Appellant)

Section 10BSection 143Section 144CSection 14A

…, at 0.79%, instead of LIBOR + 2%. The Ld. AR also relied upon the following case laws:- • Cotton Naturals (1) (P) Ltd. Vs DCIT: 169 TTJ 685 (Delhi ITAT) • Motherson Sumi Systems Ltd. Vs Addl. CIT: 58 taxmann.com 38 (Delhi ITAT) • UFO Movies (I) Ltd. Vs ACIT: 175 TTJ 633 (Delhi ITAT) • Siva Industries & Holdings Ltd. Vs ACIT: 46 SOT 112 (Chennai ITAT) • Manugraph India Ltd. Vs DCIT: 69 taxmann.com 400 (Mumbai ITAT) • Everest Kanto Cylinder Vs DCIT: 75 taxmann.com 238 (Mumbai ITAT) • Rain Commodities Ltd. Vs Addl. CIT: 65 taxmann.com 240 (Hyderabad ITAT) • CES (P) Ltd. Vs DCIT: 41 taxmann.com 409 (Hyderabad ITAT)…

Motherson Sumi Systems Ltd. v. Addl. CIT (175 TTJ 633) — Cited in 6 Judgments | BharatTax