Pr.CIT v. S.G. Asia

310 CTR 1Supreme Court of India2019#24416 most cited
3

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2021 to 2021.

Judgments citing Pr.CIT v. S.G. Asia

M/S. Sava Medica Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, the appeal for the A

ITA 740/PUN/2017[2013-14]Status: DisposedITAT Pune30 Aug 2021AY 2013-14

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos.738, 739 & 740/Pun/2017 िनधा"रण वष" / Assessment Years : 2011-12, 2012-13 & 2013-14

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Sangram Gaikwad
Section 132Section 143(3)Section 153ASection 92C

…gularity needs to be cured by restoring the matter to the stage at which such an irregularity occurred. The outcome of such an irregularity cannot be to quash the assessment. The Hon'ble Supreme Court in Pr.CIT vs. S.G. Asia Holdings (India) Pvt. Ltd. (2019) 310 CTR 1 (SC) came across a situation in which the same the CBDT’s Circular No.3/2003 was not followed but in the converse directions, namely, the AO suo motu determined the ALP of international transaction with the value exceeding Rs.5 crores. The Tribunal approved the contention of the assessee that the AO failed in following the mandate of the Circul…

M/S. Sava Medica Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, the appeal for the A

ITA 739/PUN/2017[2012-13]Status: DisposedITAT Pune30 Aug 2021AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos.738, 739 & 740/Pun/2017 िनधा"रण वष" / Assessment Years : 2011-12, 2012-13 & 2013-14

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Sangram Gaikwad
Section 132Section 143(3)Section 153ASection 92C

…gularity needs to be cured by restoring the matter to the stage at which such an irregularity occurred. The outcome of such an irregularity cannot be to quash the assessment. The Hon'ble Supreme Court in Pr.CIT vs. S.G. Asia Holdings (India) Pvt. Ltd. (2019) 310 CTR 1 (SC) came across a situation in which the same the CBDT’s Circular No.3/2003 was not followed but in the converse directions, namely, the AO suo motu determined the ALP of international transaction with the value exceeding Rs.5 crores. The Tribunal approved the contention of the assessee that the AO failed in following the mandate of the Circul…

M/S. Sava Medica Ltd, Pune vs. Assistant Commissioner of Income Tax, Pune

In the result, the appeal for the A

ITA 738/PUN/2017[2011-12]Status: DisposedITAT Pune30 Aug 2021AY 2011-12

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita Nos.738, 739 & 740/Pun/2017 िनधा"रण वष" / Assessment Years : 2011-12, 2012-13 & 2013-14

For Appellant: Shri Kishor PhadkeFor Respondent: Shri Sangram Gaikwad
Section 132Section 143(3)Section 153ASection 92C

…gularity needs to be cured by restoring the matter to the stage at which such an irregularity occurred. The outcome of such an irregularity cannot be to quash the assessment. The Hon'ble Supreme Court in Pr.CIT vs. S.G. Asia Holdings (India) Pvt. Ltd. (2019) 310 CTR 1 (SC) came across a situation in which the same the CBDT’s Circular No.3/2003 was not followed but in the converse directions, namely, the AO suo motu determined the ALP of international transaction with the value exceeding Rs.5 crores. The Tribunal approved the contention of the assessee that the AO failed in following the mandate of the Circul…

Pr.CIT v. S.G. Asia (310 CTR 1) — Cited in 3 Judgments | BharatTax