Firmenich Aromatics (India) P. Ltd, Mumbai vs. DCIT 9(3)(1), Mumbai
In the result, assessee’s appeal is partly allowed
ITA 2590/MUM/2017[2012-13]Status: DisposedITAT Mumbai23 Jul 2018AY 2012-13
Bench: Shri Saktijit Dey & Shri Rajesh Kumar
For Appellant: Shri Dhanesh Bafnaa/wFor Respondent: Shri Jayant Kumar
Section 143(3)Section 144C(13)
…d basis which is not legally permissible. In support of such contention, the learned Authorised Representative relied upon the following decisions:– i) R.A.K. Ceramics India Pvt. Ltd. v/s DCIT, [2015] 169 TTJ 759 (Hyd.); ii) Reebok India Co. v/s ADIT, [2014] 146 ITD 469 (Del.); iii) CIT v/s Johnson and Johnson Ltd., ITA no.1030/2014, dated 07.03.2017 (Bom.); and iv) DCIT v/s R.A.K. Chemicals India Pvt. Ltd. ITPA no.595/2016. 9. With regard to Transfer Pricing Officer’s alternative bench marking by applying external CUP, the learned Authorised Representative submitted, TNMM has to be adopted as it is inextricably…
