M/S the Himalaya Drug Company, Bangalore vs. DCIT, Bangalore
In the result, the assessee’s appeal for Assessment Year 2011-12 is partly allowed
ITA 187/BANG/2015[2010-11]Status: DisposedITAT Bangalore30 Apr 2019AY 2010-11
Bench: Shri Jason P Boaz & Shri Laliet Kumarit(Tp)A No.187/Bang/2015 Assessment Year : 2010-11
For Appellant: Shri. Padam Chand Khincha, CAFor Respondent: Smt. Susan D. George, CIT-DR
Section 143(1)Section 143(3)Section 144C(5)Section 36(1)(iii)Section 92CSection 92C(2)
…record; including the judicial pronouncements cited. The question of whether incurring AMP expenditure result in an international transaction was considered at length by a co-ordinate bench of this Tribunal in the case of Essilor India P. Ltd. Vs. DCIT (2016) 178 TTJ 69 (Bangalore –Trib.) which decision was followed by another co-ordinate bench of this Tribunal in the case of DCIT Vs. Nike India Pvt. Ltd. in IT(TP)A No.232/Bang/2014 dt.14.12.2016. In the case of Nike India Pvt. Ltd. (supra), after considering various judicial pronouncements on the subject, the co-ordinate bench held that in the absence of any arr…
