PCIT v. Watson Pharma Pvt. Ltd.

95 Taxmann.com 281High Court2008#25933 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 348,356 Indian tax judgments — from 2019 to 2024.

Sections most often in play

Section 10B(1)(e)(iii)Section 143(3)Section 144BSection 144C(13)Section 154Section 92CA(3)

Judgments citing PCIT v. Watson Pharma Pvt. Ltd.

Maersk Global Service Centers (India ) Pvt. Ltd, Mumbai vs. The DCIT Circle-15(1) (1) Addl/Jt/Dy/ACIT/ITO-NFAC-Delhi, Mumbai

In the result, appeal of assessee is partly allowed

ITA 723/MUM/2022[2017-18]Status: DisposedITAT Mumbai05 Jan 2024AY 2017-18

Bench: Shri Vikas Awasthy & Ms. Padmavathy.Sआअसं.723/मुं/2022 (िन.व. 2017-18) Maersk Global Service Centres (India) Private Limited, 12Th Floor, Empire Tower, Village Elthan, Airoli, Off Thane Belapur Road, Navi Mumbai – 400 708. Pan: Aadcm-7786-M ...... अपीलाथ"/Appellant बनाम Vs. The Dcit, Circle 15(1)(1), Addl/Jt/Dy/Acit/Ito-Nafc-Delhi, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... "ितवादी/Respondent

For Appellant: Shri Porus Kaka, Sr. Advocate with Shri Manish Kanth, AdvocateFor Respondent: Shri Manoj Kumar –CIT DR/
Section 143(3)Section 154Section 92C

…आयकर अपीलीय अिधकरण मुंबई पीठ “जे ”,मुंबई "ी िवकास अव"थी, "ाियक सद" एवं सु"ी प"ावती. एस, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & MS. PADMAVATHY.S, ACCOUNTANT MEMBER आअसं.723/मुं/2022 (िन.व. 2017-18) Maersk Global Service Centres (India) Private Limited, 12th Floor, Empire Tower, Village Elthan, Airoli, Off Thane Belapur Road, Navi Mumbai – 400 708. PAN: AADCM-7786-M ...... अपीलाथ"/Appellant बनाम Vs. The DCIT, Circle 15(1)(1), Addl/JT/DY/ACIT/ITO-NAFC-Delhi, Aaykar Bhavan, M.K.Road, Mumbai – 400 020 ..... "ितवादी/Respondent अपी…

Tpg Capital India P.Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, appeal is dismissed

ITA 3068/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Jun 2019AY 2010-11

Bench: Shri Saktijit Deyand Shri Manoj Kumar Aggarwal

For Appellant: Shri Porus Kaka a/wFor Respondent: Shri Manish K. Singh

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3068/Mum./2017 (Assessment Year : 2010–11) TPG Capital India Pvt. Ltd. 1004, The Capital Plot no.C–70 G–Block, Bandra Kurla Complex ……………. Appellant Bandra (E), Mumbai 400 051 PAN – AABCN660K v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–3(3), Mumbai ITA no.2303/Mum./2017 (Assessment Year : 2010–11) Dy. Commissioner of Income Tax ……………. Appellant Circle–14(3)(1), Mumbai v/s TPG Capital India Pvt. Ltd. 1004, The Capital Plot no.C–70 G–Block, Ba…

DCIT, Circle - 11(1), Kolkata vs. M/S. Epcos Ferrites Ltd., (Since Merged With M/S. Epcos India P. Ltd., Nadia

In the result, the both appeals filed by the revenue are dismissed, except other ground no

ITA 1597/KOL/2017[2002-03]Status: DisposedITAT Kolkata30 Jan 2019AY 2002-03

Bench: Shri A.T. Varkey, Jm & Dr.A.L.Saini, Am

For Appellant: Smt. Rituparna SinhaFor Respondent: Dr. P.K. Srihari, CIT, ld.DR
Section 143(3)Section 40Section 40ASection 40A(7)Section 40A(9)Section 43BSection 80H

…s functional comparability and not the product comparability.The learned TPO ignored the comparability criterion laid down for application of TNMM.For that we rely on the judgment of the Hon`ble High court of Mumbai in the case of Watson Pharma Pvt.Ltd (2018) 95 Taxmann.com 281 (Bom) wherein it was held that TNMM requires only broad functional comparability between the tested party and comparable companies. Hence, we do not accept the contention of the ld DR for the revenue and we accept the nine comparable companies selected by the ld CIT(A). 19. Now we address the another grievance of the ld DR for the Revenue…