Noida)(P.) Ltd. vs CIT (2007) 109 ITD 101(Del.), Kodiak Networks India Pvt. Ltd. v. ACIT (118 TTJ 354)

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PVT LTD ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 713/BANG/2017[2012-13]Status: DisposedITAT Bangalore24 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru

…as held that the decisions in the case of ACIT vs. Fiat India Pvt. Ltd. [Hon'ble Mumbai Tribunal (ITA No.1848/ Mum/2009)]; Skoda Auto India (P) Ltd. Vs. ACIT [Hon'ble Pune Tribunal (122 TT) 699)] ; E-Gain Communication (P) Ltd. Vs. ITO [Hon'ble Pune Tribunal (118 TTJ 354)] and Global Vatedge Pvt. Ltd. Vs DCIT [Hon'ble Delhi Tribunal (ITA Nos.2763 & 2764/De1/2009)] are not applicable considering the fact that the expression "net profit margin realized" means the net profit margin actually realized and actual cost incurred and sale affected and thus, there is no room for any assumption for taking the profit margin…

M/S. WIELAND METALS INDIA PRIVATE LIMITED,BANGALORE vs. PRINCIPAL COMMISSIONER OF INCOME TAX, WARD- 7(1)(3), BANGALORE

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 2394/BANG/2019[2015-16]Status: DisposedITAT Bangalore22 Sept 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri K.P. Srinivas, CAFor Respondent: Shri Pradeep Kumar, CIT(DR) (ITAT), Bengaluru

Section 143(3)Section 144C(5)Section 92C

…ntegrating Systems (India) Pvt. Ltd. Vs DCIT (15 (ITR-Trib) 475) – Bangalore Bench • ACIT vs. M/s Fiat India Pvt. Ltd., ITA No. 1848/Mum./2009 dated 30.04.2010; • Skoda Auto India (P.) Ltd. vs. ACIT, 122 TTJ 699 (Pune); • Egain Communication (P.) Ltd. vs. ITO 118 TTJ 354 (Pune); • Amdocs Business Services (P.) Ltd. vs. DCIT 26 taxmann.com 120 (Pune); and, • Schefenacker Motherson Ltd. vs. ITO 123 TTJ 509 (Delhi) 40. Hence, based on the facts of the case and judicial precedents submitted above, it was submitted that the idle capacity adjustment ought to have been allowed while arriving at the Operating Profit Meth…

SKODA AUTO INDIA PVT. LTD.,,AURANGABAD vs. ASSISTANT COMMISSIONER OF INCOME-TAX,, PUNE

In the result, appeal of the assessee in ITA No

ITA 546/PUN/2014[2009-10]Status: DisposedITAT Pune02 Jul 2019AY 2009-10

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No.714/Pun/2011 नििाारण वषा / Assessment Year : 2005-06 The Assistant Commissioner Of Income Tax, Circle-1, Aurangabad. .......अऩीऱाथी / Appellant बिाम / V/S. Skoda Auto India Pvt. Ltd. Plot No.A1/1, Shendra Five Star Industrial Area, Midc, Aurangabad-431 201 Pan :Aaecs3749M ……प्रत्यथी / Respondent

For Appellant: Shri Nikhil Pathak &For Respondent: Shri Avadhesh Kumar, CIT

…e, the order of Ld. CIT(A) is upheld and the grounds raised by the assessee as well as by the Revenue on this issue are rejected……..” 10.5 The aforesaid view has also reaffirmed the views of the Hon‟ble Pune ITAT in the case of E-Gain Communications Pvt. Ltd. 118 TTJ 354 wherein it has been observed as under: “41. The learned DR had also raised some objection to the revised margin of profit shown by the taxpayer by taking lower rate of depreciation. This objection in our opinion is without any substance. The depreciation is required to be worked out under the Indian Companies Act and as provided in the Schedule t…

ACIT,CIR.-1,, AURANGABAD vs. SKODA AUTO INDIA PVT. LTD.,, AURANGABAD

In the result, appeal of the assessee in ITA No

ITA 714/PUN/2011[2005-06]Status: DisposedITAT Pune02 Jul 2019AY 2005-06

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No.714/Pun/2011 नििाारण वषा / Assessment Year : 2005-06 The Assistant Commissioner Of Income Tax, Circle-1, Aurangabad. .......अऩीऱाथी / Appellant बिाम / V/S. Skoda Auto India Pvt. Ltd. Plot No.A1/1, Shendra Five Star Industrial Area, Midc, Aurangabad-431 201 Pan :Aaecs3749M ……प्रत्यथी / Respondent

For Appellant: Shri Nikhil Pathak &For Respondent: Shri Avadhesh Kumar, CIT

…e, the order of Ld. CIT(A) is upheld and the grounds raised by the assessee as well as by the Revenue on this issue are rejected……..” 10.5 The aforesaid view has also reaffirmed the views of the Hon‟ble Pune ITAT in the case of E-Gain Communications Pvt. Ltd. 118 TTJ 354 wherein it has been observed as under: “41. The learned DR had also raised some objection to the revised margin of profit shown by the taxpayer by taking lower rate of depreciation. This objection in our opinion is without any substance. The depreciation is required to be worked out under the Indian Companies Act and as provided in the Schedule t…

M/S. EXXONMOBIL GAS (INDIA) PRIVATE LIMITED,NEW DELHI vs. DCIT, NEW DELHI

The appeal of the assessee is allowed for statistical purposes only

ITA 2702/DEL/2014[2009-10]Status: DisposedITAT Delhi26 Jun 2018AY 2009-10

Bench: Shri Joginder Singh & Shri R. K. Pandaassessment Year : 2009-10 Exxonmobil Gas (India) Private Dcit, Limited, Circle-11(1), Vs. 11033, Lane No.3, Doriwalan, Room No.405, C.R. Building, New Delhi Karol Bagh, Delhi-110005

For Respondent: Shri H. K. Choudhary, CIT-DR

Section 144C(5)

…48 (Del.), Philips Software Centre Pvt. Ltd. vs ACIT (2008) 119 TTJ 721 (Bangalore), Mentorgraphics (Noida)(P.) Ltd. vs CIT (2007) 109 ITD 101(Del.), Kodiak Networks India Pvt. Ltd. vs ACIT (2012) 52 SOT 189 (Bangalore) and E-Gain Communications Pvt. Ltd. 118 TTJ 354 (Pune). 4. If the observation made in the assessment order, conclusion drawn by the Ld. DRP and the assertions made by the respective counsel, if kept in juxtaposition with the facts of the present appeal, we find merit in the argument of the ld. Counsel for the assessee to the extent that the Ld. DRP has not analyzed the factual matrix in a ju…

ASSISTANT COMMISSIONER OF INCOME-TAX vs. VISTEON ENGG. CENTER (I) PVT. LTD.,, PUNE

Accordingly, the appeal of Revenue is dismissed

ITA 540/PUN/2015[2010-11]Status: DisposedITAT Pune28 May 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan Ved & Ms. Nupoor ShahFor Respondent: Smt. Nirupama Kotru

Section 143(3)

…ee for the purposes of calculating its margin. In support of this methodology, the assessee placed reliance on the following decisions : i. Ariston Thermo India Limited Vs. DCIT in ITA No. 1455/PN/2010 (Pune-Trib.); ii. Egain Communication P. Limited Vs. ITO, 118 TTJ 354 (Pune-Trib.); iii. Amdocs Business Services Pvt. Ltd. Vs. DCIT in ITA No. 1412/PN/2011 (Pune-Trib.); iv. ACIT Vs. Fiat India Private Limited in ITA No. 1848/Mum/2009 (Mum.-Trib.); v. Transwitch India Private Limited Vs. DCIT in ITA No. 6083/Del/2010 (Del.-Trib.); vi. Global Vantedge (P) Ltd. Vs. DCIT, 37 SOT 1 (Delhi). 7 ITA Nos. 316 & 540/PUN/2…

VISTEON ENGINEERING CENTER (INDIA) PRIVATE LTD.,,PUNE vs. ASSISTANT COMMISSIONER OF INCOME-TAX,,

Accordingly, the appeal of Revenue is dismissed

ITA 316/PUN/2015[2010-11]Status: DisposedITAT Pune28 May 2018AY 2010-11

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Ketan Ved & Ms. Nupoor ShahFor Respondent: Smt. Nirupama Kotru

Section 143(3)

…ee for the purposes of calculating its margin. In support of this methodology, the assessee placed reliance on the following decisions : i. Ariston Thermo India Limited Vs. DCIT in ITA No. 1455/PN/2010 (Pune-Trib.); ii. Egain Communication P. Limited Vs. ITO, 118 TTJ 354 (Pune-Trib.); iii. Amdocs Business Services Pvt. Ltd. Vs. DCIT in ITA No. 1412/PN/2011 (Pune-Trib.); iv. ACIT Vs. Fiat India Private Limited in ITA No. 1848/Mum/2009 (Mum.-Trib.); v. Transwitch India Private Limited Vs. DCIT in ITA No. 6083/Del/2010 (Del.-Trib.); vi. Global Vantedge (P) Ltd. Vs. DCIT, 37 SOT 1 (Delhi). 7 ITA Nos. 316 & 540/PUN/2…

RADASHIR JEWELLERY CO. P.LTD,MUMBAI vs. ASST CIT CIR 8(3), MUMBAI

ITA 7066/MUM/2013[2008-09]Status: DisposedITAT Mumbai08 Jul 2016AY 2008-09

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./7066/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Radhashir Jewellery Co.Pvt. Ltd. Acit , Circle-8(3) Aayakar Bhavan, 2Nd Floor, M.K. Road Army Navy Press Building, Plot No.118 Road No.18, Midc Vs. Mumbai-400 020. Mumbai-400 093. Pan:Aadcr 2944 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Inder Solanki Assessee By: Shri Vijay Mehta सुनवाई की तारीख / Date Of Hearing: 03.05.2016 घोषणा की तारीख / Date Of Pronouncement: 08.07.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order Dated 11.09.2013 Of The Cit(A)-15,Mumbai,The Assessee Has Filed The Present Appeal Raising Various Grounds Of Appeal.Assessee-Company, Engaged In The Business Of Manufacturing/Exporting Diamond Studded Jewellery, Filed Its Return Of Income On 24.09.2009.During The Assessment Proceedings, The Ao Found That The Assessee Had Entered Into Following International Transactions (It.S) With Its Associate Enterprises(Ae.S): Sn. Transaction Amount(Rs.) Method 1 Tnmm Sale Of Diamond Studded Jewellery (Receipt) 16,31,34,795/- 2 Purchase Of Cut & Polished Diamond (Paid) 90,46,660/- Tnmm 3 Purchase Of Findings (Paid) 8,20,390/- Tnmm

For Appellant: Shri Vijay MehtaFor Respondent: Shri Inder Solanki

Section 143(3)Section 254(1)

…ve such factors,that the revenue authorities had not accepted the aforesaid stand of the assessee,.He relied upon the cases of M/s Fiat India Pvt. Ltd.(ITA/1848/Mum./2009 dated 30. 04.2010); Skoda Auto India (P.) Ltd.(122 TTJ 699)Egain Communication (P.) Ltd.(118 TTJ 354);Amdocs Business Services (P.) Ltd.(26 taxmann.com 120); Schefenacker Motherson Ltd.(123 TTJ 509) . 4.3.1The Departmental Representative(DR)supported the order of the FAA and stated that the FAA had extensively dealt with the issue of under utilization of capacity of the assessee .He referred to the case of the Delhi Bench of the Tribunal delive…

Noida)(P.) Ltd. vs CIT (2007) 109 ITD 101(Del.), Kodiak Networks India Pvt. Ltd. v. ACIT

Judgments citing Noida)(P.) Ltd. vs CIT (2007) 109 ITD 101(Del.), Kodiak Networks India Pvt. Ltd. v. ACIT