Pr. CIT v. Kusum Healthcare (P.) Ltd.

300 CTR 343High Court2018#24506 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2023 to 2025.

Sections most often in play

Section 143(3)Section 144C(13)Section 234B Section 92B Section 10AA Section 10B(2)Section 10TA Section 144B

Issues it is cited on

interest on outstanding receivables working capital adjustment section 92b comparable companies arm's length price section 92c associated enterprise section 92 international transaction section 234 section 23 transfer

Judgments citing Pr. CIT v. Kusum Healthcare (P.) Ltd.

FUTURE FIRST INFO SERVICES PRIVATE LTD. ,DELHI vs. AO CIRCLE-7(1), DELHI

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

ITA 672/DEL/2022[2017-18]Status: DisposedITAT Delhi29 Aug 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 143(3)Section 270ASection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE SHRI YOGESH KUMAR U.S., JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.672/Del/2022, A.Y. 2017-18 Future First Info Services Deputy Commissioner of Pvt. Ltd., Income Tax, Circle-7(1), 303 Mansarovar 90, Vs. C. R Building, I. P. Estate, Nehru Place, New Delhi-19 New Delhi PAN: AAACF8545J (Appellant) (Respondent) Appellant by Sh. Ajit Jain, AR Ms. Vanita Mehta, AR Respondent by Sh. Dharm Veer Singh, CIT (DR) Date of Hearing 03/06/2025 Date of Pronouncement 29/08/2025 ORDER PER AVDHESH KUMAR MISHRA, AM This appeal of t…

CONCENTRIX DAKSH SERVICES INDIA PVT. LTD.,GURGAON vs. ACIT, CIRCLE-4(2), NEW DELHI

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

ITA 485/DEL/2021[2016-17]Status: DisposedITAT Delhi05 Mar 2024AY 2016-17

Bench: Sh. Saktijit Dey, Vice-Dr. B. R. R. Kumar

For Appellant: Sh. Ankul Goyal, AdvFor Respondent: Sh. Rajesh Kumar, CIT(DR)

Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI Before Sh. Saktijit Dey, Vice-President Dr. B. R. R. Kumar, Accountant Member ITA No. 485/Del/2021 : Asstt. Year: 2016-17 Concentrix Daksh Services India P. Ltd., Vs ACIT, DLF IT SEZ, Building No. 14, Tower-D, Circle-4(2), 17th Floor, DLF Cyber City, Sector 24 & New Delhi-110002 25A, DLF Phase-III, Gurgaon, Haryana-122002 (APPELLANT) (RESPONDENT) PAN No. AABCD4187D Assessee by : Sh. Ankul Goyal, Adv. Revenue by : Sh. Rajesh Kumar, CIT(DR) Date of Hearing: 06.12.2023 Date of Pronouncement: 05.03.2024 ORDER Per Dr. B. R. R. Kumar, Accountant Member: T…

ALCATEL LUCENT INDIA LIMITED ,DELHI vs. ACIT CENTRAL CIRCLE 15, DELHI

In the result, the assessee’s appeal is allowed

ITA 366/DEL/2022[2017-18]Status: DisposedITAT Delhi19 Jan 2023AY 2017-18

For Appellant: Shri Ankul Goyal, AdvocateFor Respondent: Shri Rajesh Kumar, CIT DR

Section 143(3)Section 92C

…the working capital adjustment analysis. Hence, it is pleaded that separate imputation of interest on the outstanding receivables was not warranted. Reliance in this regard is placed on PCIT- V vs. Kusum Healthcare Pvt. Ltd. [2017] 398 ITR 66 (Delhi)/ [2018] 300 CTR 343 (Delhi). The assessee further contests application of SBI PLR rate +300 basis points. 8. However, the DRP was not convinced. It emphasized upon the amendment by Finance Act, 2012 regarding insertion with retrospective effect from 01.04.2002 and explanation (i)(c) of section 92B. It also distinguished the Hon’ble Delhi High Court decision relied…