How many judgments cite PCIT v. Texport Overseas Pvt. Ltd.?

25 judgments on BharatTax cite PCIT v. Texport Overseas Pvt. Ltd. (271 Taxmann 170), spanning 2021 to 2025.

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

It is most often cited in judgments turning on Section 142(1), Section 143(2), Section 92CA, Section 10D, Section 271AA, Section 40A(2).

PCIT v. Texport Overseas Pvt. Ltd.

271 Taxmann 170High Court2020#4815 most cited

What is PCIT v. Texport Overseas Pvt. Ltd. authority for?

Clause (i) of Section 92BA of the Income-tax Act, having been omitted by the Finance Act, 2017, is to be considered as if it never existed, rendering references to the Transfer Pricing Officer under Section 92CA invalid for specified domestic transactions.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2021 to 2025.

Also referred to as

PCIT v. Texport Overseas Pvt. Ltd. · section 92BA(i) · section 92CA · specified domestic transaction · omitted · Finance Act 2017 · invalid reference · Transfer Pricing Officer

Also reported as

313 CTR 485

Sections most often in play

Section 142(1)Section 143(2)Section 92CA Section 10D Section 271AA Section 40A(2)Section 92BA(1)Section 92D(1)

Issues it is cited on

section 92ba(i)section 6(1)section 92ba section 92a specified domestic transaction section 271ba section 92e section 40a(2)(a)section 92b section 10b cost plus method section 40a(2)

Judgments citing PCIT v. Texport Overseas Pvt. Ltd.

SHRI SURESHKUMAR HARJIVANBHAI CHANDARANA,RAJKOT vs. THE ACIT, CIRCLE - 2 (2) (1), RAJKOT, RAJKOT

In the result, the appeal filed by the assessee is allowed

ITA 415/RJT/2023[2016-17]Status: HeardITAT Rajkot15 Dec 2025AY 2016-17

Bench: Dr. Arjun Lal Saini & Shri Dinesh Mohan Sinhaआयकर अपील सं./Ita No. 415/Rjt/2023 (िनधा"रण वष"/Assessment Year: (2016-17) Sureshkumar Harjivanbhai Chandarana Acit, Circle – 2(2)(1), Rajkot A-75, New Market Yard, Village-Bedi, Vs. Aayakar Bhavan, Race Course Ring Morbi, Highway, Rajkot- 360 003 Road, Rajkot –360 001 "थायीलेखासं./जीआइआरसं./Pan/Gir No.: Abcpc8536E (अपीलाथ"/Assessee) (""यथ"/Respondent) Assessee By : Shri Mehul Ranpura, Ld. Ar Respondent By : Shri Durga Dutt, Ld. Cit(Dr) Date Of Hearing : 27/11/2025 : 15/12/2025 Date Of Pronouncement Order Per, Dr. Arjun Lal Saini, Am: Captioned Appeal Filed By The Assessee, Pertaining To Assessment Year (Ay) 2016-17, Is Directed Against The Order Passed Under Section 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As “The Act”) By Commissioner Of Income-Tax, Appeal Cit(A), Ahmedabad-13 Dated 06.10.2023 [In Short, “Ld. Cit(A)”], Which In Turn Arises Out Of An Order Passed By The Assessing Officer U/S 143(3) R.W.S. 144C(3) Of The Act, Vide Order Dated 19.12.2019. 2. Grounds Of Appeal Raised By The Assessee, Are As Follows:

For Appellant: Shri Mehul Ranpura, Ld. ARFor Respondent: Shri Durga Dutt, Ld. CIT(DR)

Section 142(1)Section 143(1)Section 143(2)Section 143(3)Section 250

…आयकर अपीलीय अिधकरण,राजकोट "यायपीठ,राजकोट। IN THE INCOME TAX APPELLATE TRIBUNAL, RAJKOT BENCH, RAJKOT BEFORE DR. ARJUN LAL SAINI, ACCOUNTANT MEMBER AND SHRI DINESH MOHAN SINHA, JUDICIAL MEMBER आयकर अपील सं./ITA No. 415/RJT/2023 (िनधा"रण वष"/Assessment Year: (2016-17) Sureshkumar Harjivanbhai Chandarana ACIT, Circle – 2(2)(1), Rajkot A-75, New Market Yard, Village-Bedi, Vs. Aayakar Bhavan, Race Course Ring Morbi, Highway, Rajkot- 360 003 Road, Rajkot –360 001 "थायीलेखासं./जीआइआरसं./PAN/GIR No.: ABCPC8536E (अपीलाथ"/Assessee) (""यथ"/Respondent) Assessee by : Shri Mehul Ranpura, Ld. AR Respondent by : Shri Durga Dutt,…

TATA STEEL LIMITED (SUCCESSOR OF ANGUL ENERGY LIMITED),DELHI vs. ASSISTANT COMMISSIONER OF INCOME-TAX, NEW DELHI

In the result, assessee’s appeal in ITA No

ITA 4171/DEL/2024[2020-21]Status: DisposedITAT Delhi12 Dec 2025AY 2020-21

Bench: Ms. Madhumita Roy & Smt. Renu Jauhriassessment Year: 2020-21

Section 143(3)Section 144C(13)Section 144C(5)Section 153(3)Section 270ASection 80Section 92BSection 92CSection 93C

…made by the Id. AO are hereby directed to be deleted.” 5.7 Thus, having regard to the order passed by the Coordinate Bench which in turn has followed the ratio decidendi of the Hon’ble Karnataka High Court in the 11 case of PCIT v. Texport Overseas Pvt. Ltd. 271 Taxmann 170 holding clause (i) of Section 92BA of the Act 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 to be considered as a law never been existed. Therefore, the decision taken by the Learned AO applying the provisions of Section 92BA of the Act and ref…

DCIT CIRCLE-1, NASHIK vs. JYOTI PAPER UDYOG LIMITED, NASHIK

In the result, appeal of the Revenue is dismissed

ITA 552/PUN/2025[2013-14]Status: DisposedITAT Pune30 Oct 2025AY 2013-14

Section 143(3)Section 250Section 40(2)(a)Section 92Section 92BSection 92B(1)

…the said clause (i) never existed on the Statute-book even for the period prior to 01.04.2017. I find that this view has been expressed by Hon'ble Courts in the following decisions relied upon by the appellant -\n1. PCIT v. Texport Overseas Pvt. Ltd. [(2020) 313 CTR 485\n(Karnataka High Court)]\n5\nITA No.552/PUN/2025 [A]\n2. Uttam Energy Ltd. v. ACIT [ITA No. 2033/PUNE/2019] dated\n30.05.2024\n3. Worship Infraprojects (P) Ltd. v. DCIT [(2023) 226 TTJ 649\n(Jaipur)]\n4. Bhatiya SMSIL (JV) v. ITO [ITA No. 117/Gau/2019]_dated\n17.06.2020\n5. Raipur Steel Casting India Pvt. Ltd. v. PCIT [ITA No.895/Kol/2019]\ndated…

INCOME TAX OFFICER , JALNA vs. VIKRAM TEA PROCESSOR PRIVATE LIMITED , JALNA

In the result, both the appeals filed by the Revenue are dismissed

ITA 685/PUN/2025[2013]Status: DisposedITAT Pune26 Sept 2025

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2013-14

For Appellant: Shri J P BairagraFor Respondent: Shri Basavaraj Hiremeth, Addl CIT

Section 143(2)Section 40A(2)(a)Section 92A(2)(a)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE BEFORE SHRI R. K. PANDA, VICE PRESIDENT AND MS ASTHA CHANDRA, JUDICIAL MEMBER Assessment year : 2013-14 ITO, Ward-1, Jalna Vikram Tea Processing Pvt. Ltd. Vs. Swamy, Ajintha Nagar, Jalna – 431203 PAN: AABCT2821L (Appellant) (Respondent) Assessment year : 2013-14 ITO, Ward-1, Jalna Vikram Tea Processing Pvt. Ltd. Vs. Swamy, Ajintha Nagar, Jalna – 431203 PAN: AABCT2821L (Appellant) (Respondent) Assessee by : Shri J P Bairagra Department by : Shri Basavaraj Hiremeth, Addl CIT Date of hearing : 08-07-2025 Date of pronouncement : 26-09-2025 O R D E R PER…

INCOME TAX OFFICER WARD 1 JALNA, JALNA vs. VIKRAM TEA PROCESSOR PRIVATE LIMITED, JALNA

In the result, both the appeals filed by the Revenue are dismissed

ITA 2285/PUN/2024[2013]Status: DisposedITAT Pune26 Sept 2025

Bench: Shri R. K. Panda & Ms Astha Chandraassessment Year : 2013-14

For Appellant: Shri J P BairagraFor Respondent: Shri Basavaraj Hiremeth, Addl CIT

Section 143(2)Section 40A(2)(a)Section 92A(2)(a)Section 92BSection 92C

DEPUTY COMMISSIONER OF INCOME TAX-1(1), RAIPUR vs. C. G. ISPAT PRIVATE LIMITED, RAIPUR

ITA 95/RPR/2025[2014-15]Status: DisposedITAT Raipur30 Jul 2025AY 2014-15

Bench: Shri Partha Sarathi Chaudhury, Jm & Shri Arun Khodpia, Am आयकर अपील सं. / Ita No: 95/Rpr/2025 (िनधा"रण वष" Assessment Year: 2014-15)

For Appellant: Shri R. B. Doshi, CAFor Respondent: Shri S. L. Anuragi, CIT-DR

Section 143(3)Section 147Section 250Section 92BSection 92C

…आयकर अपीलीय अिधकरण, रायपुर "ायपीठ, रायपुर IN THE INCOME TAX APPELLATE TRIBUNAL RAIPUR BENCH, RAIPUR "ी पाथ" सारथी चौधर", "ाियक सद" एवं "ीअ"ण खोड़िपया, लेखा सद" के सम" । BEFORE SHRI PARTHA SARATHI CHAUDHURY, JM & SHRI ARUN KHODPIA, AM आयकर अपील सं. / ITA No: 95/RPR/2025 (िनधा"रण वष" Assessment Year: 2014-15) Deputy Commissioner of Income Tax- v C. G. Ispat Private Limited, s 1(1), Aayakar Bhawan, Civil Lines, Siltara Industrial Area, Raipur-492001, C.G. Raipur-492001, C.G. PAN: AACCC4876B (अपीलाथ"/Appellant) (""थ" / Respondent) . . िनधा"रती की ओर से / Assessee by : Shri R. B. Doshi, CA राज" की ओर से / Revenue by…

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…

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…

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…

M/S. BHUWALKA STEEL INDUSTRIES LIMITED,BANGALORE vs. THE DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE - 1(1)(2), BANGALORE

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

ITA 1599/BANG/2019[2015-16]Status: DisposedITAT Bangalore31 May 2023AY 2015-16

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Shri. T. Srinivasa, CAFor Respondent: Shri. Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER ITA Nos.3433 Bang/2018 & 1599/Bang/2019 Assessment Years : 2014-15 & 2015-16 M/s.Bhuwalka Steel Industries Ltd., Income Tax Officer, 10th Mile, Old Madras Road, Ward – 1(1)(4) Bandapura Village, Vs. / DCIT, Circle 1(1)(2), Bengaluru – 560 049. Bengaluru. PAN : AAACB 7389 J APPELLANT RESPONDENT Assessee by : Shri. T. Srinivasa, CA Revenue by : Shri. Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru. Date of hearing : 03.05.2023 Date of Pronouncement : 31.05.2023 O R D E R Per Laxmi P…

M/S BHUWALKA STEEL INDUSTRIES LIMITED ,BANGALORE vs. INCOME TAX OFFICER WARD-1(1)(4), BANGALORE

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

ITA 3433/BANG/2018[2014-15]Status: DisposedITAT Bangalore31 May 2023AY 2014-15

Bench: Shri George George K & Shri Laxmi Prasad Sahu

For Appellant: Shri. T. Srinivasa, CAFor Respondent: Shri. Sunil Kumar Singh, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 92BSection 92C

ALA CHEMICALS P. LTD.,PALGHAR vs. DY CIT-5(1)(1), MUMBAI

In the result, appeal filed by the assessee is treated as allowed

ITA 7950/MUM/2019[2015-16]Status: DisposedITAT Mumbai28 Nov 2022AY 2015-16

Section 143(3)Section 144C(13)Section 3Section 92B

…THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Rahul Chaudhary (JM) I.T.A. No. 7950/Mum/2019 (A.Y. 2015-16) Vs. DCIT-5(1)(1) ALA Chemicals Pvt. Ltd. B-Wing, Ground Floor Room No. 525 Manav Mandir Complex 5th Floor Sector-1, Off. 100 Ft. Road Aayakar Bhavan Ambadi Road, Vasai Road M.K. Road West, District Palghar Mumbai-400020. Pincode No. 401 202. PAN : AAACA3957H (Appellant) (Respondent) Assessee by Shri Jitendra Jain & Ms. Aasifa Khan Department by Shri Samruddhi Dhananjay Hande Date of Hearing 15.11.2022 Date of Pronouncement 28.11.2022 O R D E R Per B.R.Baskaran (AM)…

TRHIRUVANANTHAPURAM ROAD DEVELOPMENT COMPANY LTD.,MUMBAI vs. DY CIT 14 (3)91), MUMBAI

In the result, appeal filed by the assessee is partly allowed

ITA 7600/MUM/2019[2015-16]Status: DisposedITAT Mumbai21 Sept 2022AY 2015-16

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Trhiruvananthapuram Road Dy. Cit 14(3)(1) Development Company Ltd. Aaykar Bhavan, The Il & Fs Financial Centre Plot C022 G Block Bkc Bandra M.K. Road, Vs. East, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) Pan No. Aacct0547J Assessee By : Shri Bhupal Rapelli, Ar Revenue By : Ms Vatsalaa Jha, Cit Dr Date Of Hearing: 08.09.2022 Date Of Pronouncement : 21.09.2022

For Appellant: Shri Bhupal Rapelli, ARFor Respondent: Ms Vatsalaa Jha, CIT DR

Section 143Section 144CSection 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND SHRI SANDEEP SINGH KARHAIL, JM Trhiruvananthapuram Road Dy. CIT 14(3)(1) Development Company Ltd. Aaykar Bhavan, The IL & FS Financial Centre Plot C022 G Block BKC Bandra M.K. Road, Vs. East, Mumbai-400 020 Mumbai-400 051 (Appellant) (Respondent) PAN No. AACCT0547J Assessee by : Shri Bhupal Rapelli, AR Revenue by : Ms Vatsalaa Jha, CIT DR Date of hearing: 08.09.2022 Date of pronouncement : 21.09.2022 O R D E R PER PRASHANT MAHARISHI, AM: 01. This appeal is filed by Thiruvanthapuram Road development Co Ltd (assessee/ap…

METALLURGICAL SERVICES P. LTD.,MUMBAI vs. PR. CIT-6, MUMBAI

In the result, the impugned order is set-aside and the appeal of assessee is allowed

ITA 835/MUM/2021[2015-16]Status: DisposedITAT Mumbai13 Sept 2022AY 2015-16

Bench: Shri G. S. Pannu & Shri Vikas Awasthyआअसं. 835/मुं/2021 (िन.व. 2015-16) Metallurgical Services Private Limited, Mehta House, Ashok Silk Mills Lane, Opp. Damodar Park, Off Lbs Marg, Ghatkopar (W), Mumbai 400 086 Pan: Aafcm-5665-D ...... अपीलाथ" /Appellant बनाम Vs. Principal Commissioner Of Income Tax, Mumba-6, Room No.501, 5Th Floor, Aaykar Bhavan, M.K.Road, Mumbai-400020 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : S/Shri Siddesh Chougule & Ajit Jain "ितवादी "ारा/Respondent By : S/Shri Amol Kirtane & Mehul Jain सुनवाई की ितिथ/ Date Of Hearing : 17/06/2022 घोषणा की ितिथ/ Date Of Pronouncement : 13/09/2022 आदेश/ Order

For Appellant: S/Shri Siddesh Chougule & Ajit JainFor Respondent: S/Shri Amol Kirtane & Mehul Jain

Section 263Section 92BSection 92B(1)

…आयकर अपीलीय अिधकरण मुंबई पीठ “ डी”, मुंबई "ी जी. एस. प"ू,अ"" एवं "ी िवकास अव"थी, "ाियक सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “D”, MUMBAI BEFORE SHRI G. S. PANNU, PRESIDENT & SHRI VIKAS AWASTHY, JUDICIAL MEMBER आअसं. 835/मुं/2021 (िन.व. 2015-16) Metallurgical Services Private Limited, Mehta House, Ashok Silk Mills Lane, Opp. Damodar Park, Off LBS Marg, Ghatkopar (W), Mumbai 400 086 PAN: AAFCM-5665-D ...... अपीलाथ" /Appellant बनाम Vs. Principal Commissioner of Income Tax, Mumba-6, Room No.501, 5th Floor, Aaykar Bhavan, M.K.Road, Mumbai-400020 ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appell…

GIRAFFE DEVELOPERS PVT. LTD.,MUMBAI vs. PR. CIT - 9 , MUMBAI

In the result, the appeal filed by the assessee is partly allowed

ITA 2663/MUM/2019[2014-15]Status: DisposedITAT Mumbai25 Jul 2022AY 2014-15

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalegiraffe Developers Pvt Vs. Pr. Cit – 9, Ltd Room No. 214, 2Nd 111, G Wing, Akruti Floor, Aayakar Commercial Complex, Bhavan, M.K. Road, Next To Akruti Centre Churchgate, Point, Central Road, Mumbai-400020. Andheri (E), Mumbai- 400093 Pan/Gir No. : Aaccn2778D Appellant .. Respondent Appellant By : Shri.Madhur Agrawal & Shri.Fenil Bhatt.Ar Respondent By : Shri.S.Anbuselvam.Dr Date Of Hearing 13.07.2022 Date Of Pronouncement 25.07.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm: The Assessee Has Filed The Appeal Against The Order Of Pr. Commissioner Of Income Tax (Appeals)-9, Mumbai Passed U/S 143(3) & 250 Of The Act. The Assessee Has Raised The Following Grounds Of Appeal:

For Appellant: Shri.Madhur Agrawal &For Respondent: Shri.S.Anbuselvam.DR

Section 139(1)Section 143(1)Section 143(2)Section 143(3)Section 263Section 271ASection 271BSection 40Section 40A(2)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “G” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER & SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER Giraffe Developers Pvt Vs. Pr. CIT – 9, Ltd Room No. 214, 2nd 111, G Wing, Akruti Floor, Aayakar Commercial Complex, Bhavan, M.K. Road, Next to Akruti Centre Churchgate, Point, Central Road, Mumbai-400020. Andheri (E), Mumbai- 400093 PAN/GIR No. : AACCN2778D Appellant .. Respondent Appellant by : Shri.Madhur Agrawal & Shri.Fenil Bhatt.AR Respondent by : Shri.S.Anbuselvam.DR Date of Hearing 13.07.2022 Date of Pronouncement 25.07.2022 आदेश / O R D E R PER PAVAN KUMAR…

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