How many judgments cite PCIT v. Texport Overseas (P.) Ltd.?

69 judgments on BharatTax cite PCIT v. Texport Overseas (P.) Ltd. (114 Taxmann.com 568), spanning 2020 to 2026.

Which sections of the Income Tax Act does PCIT v. Texport Overseas (P.) Ltd. come up under?

It is most often cited in judgments turning on Section 115JB, Section 143(3), Section 92BA, Section 92CA, Section 144C(3), Section 14A.

PCIT v. Texport Overseas (P.) Ltd.

114 Taxmann.com 568High Court2020#1648 most cited

What is PCIT v. Texport Overseas (P.) Ltd. authority for?

A reference to the Transfer Pricing Officer (TPO) is invalid and bad in law, which renders consequential Transfer Pricing adjustments by the Assessing Officer liable for deletion.

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2020 to 2026.

Also referred to as

PCIT v. Texport Overseas (P.) Ltd. · TPO reference invalid · bad in law · Transfer Pricing adjustments · Section 92BA · Section 92CA · deletion of TP adjustments · jurisdiction of TPO · Section 144C(3)

Sections most often in play

Section 115JB Section 143(3)Section 92BA Section 92CA Section 144C(3)Section 14A Section 40A(2)(b)Section 92BA(i)

Read the full judgment

Issues it is cited on

section 92ba(i)section 50(1)section 70(2)section 92ba section 6(1)section 80ab section 54e section 80m section 10(15)section 10(33)section 54ec section 3a

Judgments citing PCIT v. Texport Overseas (P.) Ltd.

Addl CIT RG 1(1), Mumbai vs. Hdfc Ltd, Mumbai

ITA 3785/MUM/2009[2004-05]Status: DisposedITAT Mumbai28 Jan 2025AY 2004-05

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and Shri Ninad Patade, CAFor Respondent: Shri Biswanath Das, CIT DR

Section 1

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos. 3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos. 5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos. 2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos. 2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos. 1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 2016-17 to 2…

Hdfc Bank Limited (As Successor to Housing Development Finance Corporation Ltd), Mumbai vs. The Addl CIT RG 1(1), Mumbai

ITA 4315/MUM/2007[2002-2003]Status: DisposedITAT Mumbai28 Jan 2025AY 2002-2003

Bench: Shri Anikesh Banerjee & Shri Girish Agrawal

For Appellant: Shri Nitesh Joshi, Advocate and

…IN THE INCOME TAX APPELLATE TRIBUNAL “E” BENCH MUMBAI BEFORE SHRI ANIKESH BANERJEE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos.4315 and 4316/MUM/2007 Assessment Years: 2002-03 and 2003-04 ITA Nos.3861 and 3862/Mum/2009 Assessment Years: 2004-05 and 2005-06 ITA Nos.5033/Mum/2010, 5442/Mum/2011, 2868/Mum/2012 Assessment Years: 2006-07 to 2008-09 ITA Nos.2093, 5885, 2609, 2610 and 4983/Mum/2017 Assessment Years: 2009-10 to 2013-14 ITA Nos.2665 and 2666/Mum/2024 Assessment Years: 2014-15 and 2015-16 ITA Nos.1890, 1891, 1892, 1893 and 3717/Mum/2023 and Assessment Years: 201…

DCIT(CC)-2(4), Mumbai vs. Macleods Pharmaceuticals Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3474/MUM/2024[2016-17]Status: DisposedITAT Mumbai28 Oct 2024AY 2016-17

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

For Appellant: Shri Ashok Bansal, CAFor Respondent: Shri Pankaj Kumar, CIT DR

Section 153ASection 35Section 80ISection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH MUMBAI BEFORE SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER ITA Nos. 3471 to 3474/MUM/2024 Assessment Years: 2013-14, 2014-15, 2015-16 and 2016-17 Deputy Commissioner of Income Macleods Pharmaceuticals Tax, Central Circle -2(4), Ltd., Mumbai 304, Atlanta Arcade, Marol Vs. Church Road, Andheri East, Mumbai-400059 (PAN : AAACM4100C) (Assessee) (Respondent) Present for: Assessee : Shri Ashok Bansal, CA Revenue : Shri Pankaj Kumar, CIT DR Date of Hearing : 10.10.2024 Date of Pronouncement : 28.10.2024 O R D E R PER BENCH: The…

DCIT(CC)-2(4), Mumbai vs. Macleods Pharmaceuticals Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3473/MUM/2024[2015-16]Status: DisposedITAT Mumbai28 Oct 2024AY 2015-16

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

For Appellant: Shri Ashok Bansal, CAFor Respondent: Shri Pankaj Kumar, CIT DR

Section 153ASection 35Section 80ISection 92B

DCIT(CC)-2(4), Mumbai. vs. Macleods Pharmaceuticals Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3472/MUM/2024[2014-15]Status: DisposedITAT Mumbai28 Oct 2024AY 2014-15

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

For Appellant: Shri Ashok Bansal, CAFor Respondent: Shri Pankaj Kumar, CIT DR

Section 153ASection 35Section 80ISection 92B

Deputy Commissioner of Income Tax, (CC)-2(4), Mumbai vs. Macleods Pharmaceuticals Limited, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 3471/MUM/2024[2013-14]Status: DisposedITAT Mumbai28 Oct 2024AY 2013-14

Bench: Shri Pavan Kumar Gadale & Shri Girish Agrawal

For Appellant: Shri Ashok Bansal, CAFor Respondent: Shri Pankaj Kumar, CIT DR

Section 153ASection 35Section 80ISection 92B

The ACIT, Anand Circle, Anand vs. M/S. Chhotabhai Jethabhai Patel & Co., Kheda

In the result, the appeal of the revenue is dismissed

ITA 201/AHD/2021[2014-15]Status: DisposedITAT Ahmedabad12 Sept 2024AY 2014-15

Bench: Ms. Suchitra Kamble (Judicial Member), Shri Narendra Prasad Sinha (Accountant Member)

For Appellant: Shri Bandish Soparkar, A.RFor Respondent: Shri Ashesh R. Rewar, Sr. D.R

Section 143(2)Section 143(3)Section 144Section 50CSection 80ISection 92C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Suchitra Kamble, Judicial Member And Shri Narendra Prasad Sinha, Accountant Member Assessment Year 2014-15 The ACIT, M/s. Chhotabhai Anand Circle, Jethabhai Patel & Anand Vs Co., C.J. House, (Appellant) Mota Pore, Nadiad, Kheda-387001 PAN: AADFP1222A (Respondent) Assessee by: Shri Bandish Soparkar, A.R. Revenue by: Shri Ashesh R. Rewar, Sr. D.R. Date of hearing : 25-07-2024 Date of pronouncement : 12-09-2024 आदेश/ORDER PER : SUCHITRA KAMBLE, JUDICIAL MEMBER:- This is an appeal filed by the Revenue against the order of the ld. Commissi…

DCIT, Circle-7(1), Delhi vs. Dlf Midtown Private Limited, Delhi

In the result, the appeal of the appellant assessee is allowed and appeal of Department of Revenue is dismissed

ITA 2859/DEL/2024[2016-17]Status: DisposedITAT Delhi06 Sept 2024AY 2016-17

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

Section 143(3)Section 92Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE, DR. B.R.R. KUMAR, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER DLF Midtown Pvt. Ltd. Asst. CIT 15, Shivaji Marg Circle-7(2) New Delhi-110015 Vs. Delhi PAN:AAFCD3015Q (Appellant) (Respondent) DCIT, DLF Midtown Pvt. Ltd. Circle-7(1) 15, Shivaji Marg Delhi Vs. New Delhi-110015 PAN:AAFCD3015Q (Appellant) (Respondent) Assessee by Shri R.S. Singhvi & Satyajeet Goel, CA Respondent by Shri Rajesh Kumar, CIT-DR Date of Hearing 04/07/2024 Date of Pronouncement 06/09/2024 O R D E R PER VIMAL KUMAR, JM: 1. The appeal by the assesse…

Dlf Midtown P. Ltd, New Delhi vs. ACIT, Circle-7(2), New Delhi

In the result, the appeal of the appellant assessee is allowed and appeal of Department of Revenue is dismissed

ITA 1963/DEL/2022[2016-17]Status: DisposedITAT Delhi06 Sept 2024AY 2016-17

Bench: DR. B.R.R. KUMAR (Accountant Member), SHRI VIMAL KUMAR (Judicial Member)

Section 143(3)Section 92Section 92BSection 92C

Uttam Energy Limited, Pune vs. ACIT Circle-12, Pune

Appeal of the Assessee is partly allowed

ITA 2033/PUN/2019[2015-16]Status: DisposedITAT Pune30 May 2024AY 2015-16

Bench: Dr.Dipak P. Ripote & Shri Vinay Bhamoreआयकर अपील सं. / Ita No.2033/Pun/2019 िनधा"रण वष" / Assessment Year: 2015-16 Uttam Energy Limited, The Acit, Circle-12, Mahendra Chamber, Mayfair V Pune. Co-Op Housing Society, S A-4, Dhole Patil Road, Pune – 411001. Pan: Aabcu4100H Appellant/ Revenue Respondent /Assessee Assessee By Shri Ch Naniwadekar & Kiran Sanmane – Ar;S Revenue By Shri Deepak Garg – Cit Date Of Hearing 16/05/2024 Date Of Pronouncement 30/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Appeal Has Been Filed By The Assessee Against The Final Assessment Order Of The Learned Acit, Circle-12, Pune Passed U/Sec. 143(3) R.W.S. 144C(13) Of The Of The Income Tax Act, 1961 (In Short "The Act") After Giving Effect To The Learned Drp’S Order Dated 24.09.2019. 1.1 The Assessee Has Raised The Following Grounds Of Appeal :

Section 143(3)Section 153Section 153(1)Section 40A(2)(b)Section 92BSection 92C

…।आयकर अपीलीय अिधकरण ”सी” "ायपीठ पुणेम"। IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCHES “C” :: PUNE BEFORE DR.DIPAK P. RIPOTE, ACCOUNTANT MEMBER AND SHRI VINAY BHAMORE, JUDICIAL MEMBER आयकर अपील सं. / ITA No.2033/PUN/2019 िनधा"रण वष" / Assessment Year: 2015-16 Uttam Energy Limited, The ACIT, Circle-12, Mahendra Chamber, Mayfair V Pune. Co-op Housing Society, s A-4, Dhole Patil Road, Pune – 411001. PAN: AABCU4100H Appellant/ Revenue Respondent /Assessee Assessee by Shri CH Naniwadekar & Kiran Sanmane – AR;s Revenue by Shri Deepak Garg – CIT Date of hearing 16/05/2024 Date of pronouncement 30/05/2024 आदेश/ ORDER…

Panacea Boitec Ltd., New Delhi vs. Addi. CIT National Assessment Centre, New Delhi

In the result, the appeal of the assessee is allowed

ITA 807/DEL/2021[2016-17]Status: DisposedITAT Delhi22 May 2024AY 2016-17

Bench: Shri M Balaganesh & Shri Vimal Kumarasstt. Year: 2016-17 Panacea Boitec Ltd. Vs. Addl. Cit, G-3/B-1 Extension, National Assessment Mohan Coop. Indl Centre, Estate, Mathura Road New Delhi. New Delhi – 110044 Pan Aaacp5335J (Appellant) (Respondent)

For Appellant: Shri Salil Aggarwal, Sr. AdvocateFor Respondent: Shri Rajesh Kumar, CIT(DR)

Section 142(1)Section 143(2)Section 6Section 6(1)Section 92BSection 92C

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I”: NEW DELHI BEFORE SHRI M BALAGANESH, ACCOUNTANT MEMBER AND SHRI VIMAL KUMAR, JUDICIAL MEMBER Asstt. Year: 2016-17 Panacea Boitec Ltd. Vs. Addl. CIT, G-3/B-1 Extension, National Assessment Mohan Coop. Indl Centre, Estate, Mathura Road New Delhi. New Delhi – 110044 PAN AAACP5335J (Appellant) (Respondent) Assessee by: Shri Salil Aggarwal, Sr. Advocate Mr. Madhur Aggarwal, Advocate, Mr. Uma Shankar, Advocate Department by: Shri Rajesh Kumar, CIT(DR) Date of Hearing: 09.05.2024 Date of 22.05.2024 pronouncement: O R D E R PER VIMAL KUMAR, JM The appeal is against Lear…

The DCIT Circle-1(1)(1), Ahmedabad vs. Abhilasha Pharma Pvt. Ltd., Ahmedabad

In the result, the appeal filed by the Revenue is hereby dismissed

ITA 337/AHD/2020[2015-16]Status: DisposedITAT Ahmedabad10 May 2024AY 2015-16

Bench: Shri T.R. Senthil Kumar & Shri Narendra Prasad Sinhaassessment Year : 2015-16 Abhilasha Pharma Pvt Ltd., The Dcit, Vs 11, Chaudhari Co-Op. Circle 1(1)(1), Housing Society Ltd., Ahmedabad Paldigam, Paldi, Ahmedabad-380007 Pan : Aafca 5539 E अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee By : Shri S.N. Soparkar, Sr. Advocate & Shri Parin Shah, Ar Revenue By : Dr. Darsi Sumar Ratnam, Cit-Dr सुनवाई क" तारीख/Date Of Hearing : 02/05/2024 घोषणा क" तारीख /Date Of Pronouncement : 10/05/2024 आदेश/O R D E R आदेश आदेश आदेश Per T.R. Senthil Kumar:

For Appellant: Shri S.N. Soparkar, Sr. Advocate, and Shri Parin Shah, ARFor Respondent: Dr. Darsi Sumar Ratnam, CIT-DR

Section 10ASection 143(3)Section 80Section 80ASection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, AHMEDABAD \ BEFORE SHRI T.R. SENTHIL KUMAR, JUDICIAL MEMBER AND SHRI NARENDRA PRASAD SINHA, ACCOUNTANT MEMBER Assessment Year : 2015-16 Abhilasha Pharma Pvt Ltd., The DCIT, Vs 11, Chaudhari Co-op. Circle 1(1)(1), Housing Society Ltd., Ahmedabad Paldigam, Paldi, Ahmedabad-380007 PAN : AAFCA 5539 E अपीलाथ" अपीलाथ"/ (Appellant) अपीलाथ" अपीलाथ" "" "" यथ" "" "" यथ" यथ"/ (Respondent) यथ" Assessee by : Shri S.N. Soparkar, Sr. Advocate, and Shri Parin Shah, AR Revenue by : Dr. Darsi Sumar Ratnam, CIT-DR सुनवाई क" तारीख/Date of Hearing : 02/05/2024 घोषणा क" तारीख /Date of…

Infrastructure Leasing and Financial Services Ltd, Mumbai vs. Addl /Jt/ACIT/NFAC Delhi, Delhi

In the result, appeal of the assessee is partly allowed

ITA 1554/MUM/2021[2016-17]Status: DisposedITAT Mumbai31 Jan 2024AY 2016-17

Bench: SHRI AMIT SHUKLA (Judicial Member), SHRI GAGAN GOYAL (Accountant Member)

Section 115JSection 143(3)Section 14ASection 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & SHRI GAGAN GOYAL, ACCOUNTANT MEMBER M/s. Infrastructure Vs. Addl. Joint / Deputy / Leasing and Financial Asst. Commissioner of Services Limited Income Tax The IL & FS Financial National e-Assessment Centre Centre, Plot C-22, G Block Delhi Bandra Kurla Complex Bandra East Mumbai – 400 051 PAN/GIR No.AAACI0989F (Appellant) .. (Respondent) Assessee by Shri Bhupal Rapelli Revenue by Shri Anoop Hiwase Date of Hearing 23/01/2024 Date of Pronouncement 31/01/2024 आदेश / O R D E R PER AMIT SHUKLA (J.M): The aforesaid a…

DCIT, Circle - 5(1), Kolkata vs. M/S. L & T Finance Ltd., Kolkata

In the result, appeal of the revenue is dismissed and Cross Objection of the assessee is allowed

ITA 1781/KOL/2019[2014-15]Status: DisposedITAT Kolkata29 Nov 2023AY 2014-15

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2014-15 Deputy Commissioner Of L & T Finance Ltd. Income Tax, Circle-5(1), Vs. 7Th Floor, A Wing, Block Bp, Kolkata Sector V, Kolkata-700091. (Pan: Aacca1963B) (Appellant) (Respondent) & C.O. No. 10/Kol/2023 In Ita No.1781/Kol/2019 Assessment Year: 2014-15 L & T Finance Ltd. Deputy Commissioner Of Vs. 7Th Floor, A Wing, Block Bp, Income Tax, Circle-5(1), Sector V, Kolkata-700091. Kolkata. (Cross Objector) (Respondent)

For Appellant: Shri Soumen Adak, FCA & Shri Ashish Poddar, FCAFor Respondent: Shri Kapil Mondal, Addl. CIT, DR

Section 143(3)Section 253Section 5Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SANJAY GARG, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2014-15 Deputy Commissioner of L & T Finance Ltd. Income Tax, Circle-5(1), Vs. 7th Floor, A Wing, Block BP, Kolkata Sector V, Kolkata-700091. (PAN: AACCA1963B) (Appellant) (Respondent) & C.O. No. 10/Kol/2023 In ITA No.1781/Kol/2019 Assessment Year: 2014-15 L & T Finance Ltd. Deputy Commissioner of Vs. 7th Floor, A Wing, Block BP, Income Tax, Circle-5(1), Sector V, Kolkata-700091. Kolkata. (Cross Objector) (Respondent) Present for: Revenue by : Shri Kapil Mo…

Deputy Commissioner of Income Tax Circle-4, Nagpur vs. Shri Vivek Vinayak Vaidya, Nagpur

In the result appeal of the Revenue is Dismissed

ITA 33/NAG/2020[2015-16]Status: DisposedITAT Nagpur22 Nov 2023AY 2015-16

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.33/Nag/2020 िनधा"रण वष" / Assessment Year : 2015-16 The Deputy Vivek Vinayak Vaidya, Commissioner Of Income V 46-B, Krushna Krupa Reat Tax, Circle-4, Nagpur. S Nag Road, Imamwada, Nagpur – 440003. Pan: Aakpv3808M Appellant/ Assessee Respondent/Revenue Assessee By Shri Mahavir Atal – Ca Revenue By Shri Rajat Singhal – Sr.Dr Date Of Hearing 22/09/2023 Date Of Pronouncement 22/11/2023

Section 10BSection 143(3)Section 92BSection 92C

…The Hon’ble Karnataka High Court has upheld the said decision of ITAT Bangalore Bench. It is observed that the issue is decided in favour of the assessee by Hon’ble 3 Vivek Vinayak Vaidya [R] Karnataka High Court in the case of Texport Overseas Pvt. Ltd., 313 CTR 485 (Kar). The Hon’ble Karnataka High Court has held as under : Quote, “3. It is the contention of learned Advocates appearing for revenue that tribunal was not justified in arriving at a conclusion that Clause (i) of section 92BA of the Act, which had been omitted w.e.f. 01.04.2017 would be applicable retrospectively by presuming the retrospectivity…

Sunil Narayandas Khatod, Akola vs. Commissioner of Income Tax -1, Nagpur

In the result, appeal of the Assessee is Partly Allowed

ITA 134/NAG/2019[2014-15]Status: DisposedITAT Nagpur21 Nov 2023AY 2014-15

Bench: Shri S.S.Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.134/Nag/2019 िनधा"रण वष" / Assessment Year : 2014-15 Sunil Narayndas Khatod, The Commissioner Of Nagpuri Gin Compound, Vs Income Tax-1, Behind Old Cotton Market, Nagpur. Nagpur – 444001. Pan: Adepk3087C Appellant/ Assessee Respondent/Revenue Assessee By Shri Rajesh V.Loya – Ca Revenue By Shri Kailash G. Kanojiya – Sr.Dr Date Of Hearing 21/09/2023 Date Of Pronouncement 21/11/2023

Section 143(3)Section 263Section 92B

…mitted by Finance Act 2017, hence in the absence of any saving clause, the AO had no jurisdiction to refer the case of Specified Domestic transactions to the Transfer Pricing Officer. The Ld.AR relied on following case laws : PCIT Vs Texport Overseas Pvt Ltd 313 CTR 485 (Kar) S.B. Cotgein P Ltd Vs PCIT ITA No.88/NAG/2020 Ld.AR also made submission on the merits of the case. Submission of Ld DR: 4. Ld.DR relied on the order of the Ld.Pr.CIT. Findings and Analysis: 5. We have heard both the parties and perused the records. It is observed that the issue is decided in favour of the assessee by 4 Sunil Narayandas…

DCIT, Circle-7(1)(1), Mumbai vs. M/S. Hind Aluminium Industries Ltd., Mumbai

In the result, Cross objection of the assessee is allowed and appeal of the Revenue is dismissed

ITA 1904/MUM/2023[2013-14]Status: DisposedITAT Mumbai30 Oct 2023AY 2013-14

Section 143(2)Section 143(3)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, ‘H‘ BENCH MUMBAI BEFORE: SHRI AMIT SHUKLA, JUDICIAL MEMBER & MS. PADMAVATHY S, ACCOUNTANT MEMBER Dy. CIT, Circle-7(1)(1) Vs. M/s. Hind Aluminium Mumbai Industries Pvt. Ltd Room No.126, 1st Floor, B-1, 1st Floor, Aayakar Bhavan, Tulsi Vihar M.K.Road Dr. A B Road, Worli Mumbai – 400 020 Mumbai-400 018 PAN/GIR No.AAACA4671Q (Appellant) .. (Respondent) CO No.107/Mum/2023 (Arising out of ITA No.1904/Mum/2023) (Assessment Year :2013-14) M/s. Hind Aluminium Vs. Dy. CIT, Circle-7(1)(1) Industries Pvt. Ltd Mumbai B-1, 1st Floor, Room No.126 Tulsi Vihar 1st Floor, Aayakar Bhavan, Dr.…

The Supreme Industrial Ltd, Mumbai vs. Asst CIT Ltu Circle, Mumbai

In the result, the appeal of the assessee is partly allowed

ITA 7598/MUM/2019[2015-16]Status: DisposedITAT Mumbai03 Oct 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri S. Rifaur Rahman, Am आयकर अपील सं/ I.T.A. No. 7598/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) The Supreme Industries Ltd. Acit Ltu, Circle, बिधम/ 612, Raheja Chambers, Free Mumbai Vs. Press Journal Marg, Room No. X, 29Th Floor, Nariman Point, Mumbai- World Trade Centre-1, 400021. Cuffee Parade, Mumbai- 400005. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaact1344F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nitesh Joshi & Shri Harsh Shah Revenue By: Shri Manoj Kumar (Cit- Dr) सुनवाई की तारीख / Date Of Hearing: 07/07/2023 घोषणा की तारीख /Date Of Pronouncement: 03/10/2023 आदेश / O R D E R

For Appellant: Shri Nitesh Joshi & Shri Harsh ShahFor Respondent: Shri Manoj Kumar (CIT- DR)

Section 143(3)Section 17(1)Section 197Section 40ASection 40A(2)Section 40A(2)(b)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI ABY T. VARKEY, JM AND SHRI S. RIFAUR RAHMAN, AM आयकर अपील सं/ I.T.A. No. 7598/Mum/2019 (निर्धारण वर्ा / Assessment Year: 2015-16) The Supreme Industries Ltd. ACIT LTU, Circle, बिधम/ 612, Raheja Chambers, Free Mumbai Vs. Press Journal Marg, Room No. X, 29th Floor, Nariman Point, Mumbai- World Trade Centre-1, 400021. Cuffee Parade, Mumbai- 400005. स्थधयी लेखध सं./जीआइआर सं./PAN/GIR No. : AAACT1344F (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee by: Shri Nitesh Joshi & Shri Harsh Shah Revenue by: Shri Manoj Kumar (CIT- DR) सुनवाई की त…

M/S Softel Overseas Pvt. Ltd., Kolkata vs. A.C.I.T, Circle-7(2), Kolkata

In the result, appeal of the assessee is allowed

ITA 1942/KOL/2019[2015-16]Status: DisposedITAT Kolkata08 Sept 2023AY 2015-16

Bench: Shri Sonjoy Sarma & Shri Girish Agrawalassessment Year: 2015-16 Softel Overseas Pvt. Ltd. Assistant Commissioner Of 224, Ajc Bose Road, 9Th Income Tax, Circle-7(2), Vs. Floor, Suite 912, Kolkata- Kolkata. 700017. (Pan: Aaics7132A) (Appellant) (Respondent)

For Appellant: Shri Pratyush Jhunjhunwala, AdvocateFor Respondent: Shri Kallol Mistry, JCIT, Sr. DR

Section 144C(5)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH KOLKATA BEFORE SHRI SONJOY SARMA, JUDICIAL MEMBER AND SHRI GIRISH AGRAWAL, ACCOUNTANT MEMBER Assessment Year: 2015-16 Softel Overseas Pvt. Ltd. Assistant Commissioner of 224, AJC Bose Road, 9th Income Tax, Circle-7(2), Vs. Floor, Suite 912, Kolkata- Kolkata. 700017. (PAN: AAICS7132A) (Appellant) (Respondent) Present for: Appellant by : Shri Pratyush Jhunjhunwala, Advocate Respondent by : Shri Kallol Mistry, JCIT, Sr. DR Date of Hearing : 06.09.2023 Date of Pronouncement : 08.09.2023 O R D E R PER GIRISH AGRAWAL, ACCOUNTANT MEMBER: This appeal filed by the assessee i…

Relaxo Footwear Ltd., Delhi vs. Assessing Officer, National E- Assesment Centre, New Delhi

In the result, the appeal of the assessee is allowed

ITA 590/DEL/2021[2016-17]Status: FixedITAT Delhi20 Jul 2023AY 2016-17

Bench: Shri M. Balaganesh & Shri Anubhav Sharmaassessment Year: 2016-17 Relaxo Footwear Ltd., Vs Assessing Officer, Plot No.10, Aggarwal City Square, National E-Assessment Centre, Manglam Place Sec.3, New Delhi. New Delhi – 110 085. Pan: Aaacr0259D (Applicant) (Respondent) Assessee By : Shri Ved Jain, Ca Revenue By : Shri R.D. Burman, Cit-Dr Date Of Hearing : 26.06.2023 Date Of Pronouncement : 20.07.2023 Order Per M. Balaganesh, Am: This Appeal In Ita No.590/Del/2021 For Ay 2016-17 Arises Out Of The Order Of The National E-Assessment Centre, Delhi (Hereinafter Referred To As ‘Ld. Ao’) Passed U/S 143(3) R.W.S. 144C & 144C(13) R.W.Ss 143(3A) & 143(3B) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 30.03.2021. 2. Though The Assessee Has Raised Several Grounds Before Us, The Only Effective Issue To Be Decided In This Appeal Is As To Whether The Ld. Ao Was Justified In Making Transfer Pricing Adjustment Of Rs.91,04,673/- Pursuant To The Directions Of The Ld. Drp In Respect Of The Specified Domestic Transactions.

For Appellant: Shri Ved Jain, CAFor Respondent: Shri R.D. Burman, CIT-DR

Section 143(3)Section 144C(5)Section 3Section 80I

…that section 92BA(i) has been omitted from the statute by the Finance Act, 2017 w.e.f. 01.04.2017. This issue is no longer res integra in view of the decision of the Hon’ble Karnataka High Court in the case of PCIT vs. Texport Overseas Pvt. Ltd., reported in 271 Taxmann 170 wherein it was held that clause (i) of section 92BA having been omitted by the Finance Act, 2017 w.e.f. 01.04.2017 from the statute, the resultant effect would be that it had never been passed and, hence, the decision taken by the ld. AO under the effect of section 92BA of the Act and reference made to the TPO u/s 92CA of the Act was invalid…