Reebok India Co. v. ACIT

157 TTJ 615Income Tax Appellate Tribunal2013#19320 most cited
4

judgments rely on this decision, according to BharatTax’s citation analysis of 348,631 Indian tax judgments — from 2018 to 2018.

Judgments citing Reebok India Co. v. ACIT

Canon India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

Appeal is dismissed

ITA 832/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Aug 2018AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92B

…011 and 290/Chd/2014) • Freebies items/ free gifts A.W. Faber Castell (India) Pvt. Ltd. vs. DCIT ITA No. 577/Mum/201 • Scheme or incentive Reebok India Co. vs. ACIT (2014) 146 ITD 469 • Dealer Gift Panasonic Sales & Services India Pvt. Ltd. vs. ACIT (2013) 157 TTJ 615 (Chennai) • Dealer Gift LG Electronics India Pvt. Ltd. vs. ACIT (2015) 153 ITD 591 (Del) Thus, the Ld. AR submitted that the TPO be directed to exclude sales related expenses and subsidy from AMP expenditure while bench marking the same. 17. The Ld. DR relied upon the order of the AO/TPO and directions of the DRP. 18. We have heard both the p…

DCIT, New Delhi vs. M/S. Canon India Pvt. Ltd., Gurgaon

Appeal is dismissed

ITA 1052/DEL/2016[2011-12]Status: DisposedITAT Delhi21 Aug 2018AY 2011-12

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92B

…011 and 290/Chd/2014) • Freebies items/ free gifts A.W. Faber Castell (India) Pvt. Ltd. vs. DCIT ITA No. 577/Mum/201 • Scheme or incentive Reebok India Co. vs. ACIT (2014) 146 ITD 469 • Dealer Gift Panasonic Sales & Services India Pvt. Ltd. vs. ACIT (2013) 157 TTJ 615 (Chennai) • Dealer Gift LG Electronics India Pvt. Ltd. vs. ACIT (2015) 153 ITD 591 (Del) Thus, the Ld. AR submitted that the TPO be directed to exclude sales related expenses and subsidy from AMP expenditure while bench marking the same. 17. The Ld. DR relied upon the order of the AO/TPO and directions of the DRP. 18. We have heard both the p…

DCIT, New Delhi vs. M/S. Canon India Pvt. Ltd., Gurgaon

Appeal is dismissed

ITA 2275/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Aug 2018AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92B

…011 and 290/Chd/2014) • Freebies items/ free gifts A.W. Faber Castell (India) Pvt. Ltd. vs. DCIT ITA No. 577/Mum/201 • Scheme or incentive Reebok India Co. vs. ACIT (2014) 146 ITD 469 • Dealer Gift Panasonic Sales & Services India Pvt. Ltd. vs. ACIT (2013) 157 TTJ 615 (Chennai) • Dealer Gift LG Electronics India Pvt. Ltd. vs. ACIT (2015) 153 ITD 591 (Del) Thus, the Ld. AR submitted that the TPO be directed to exclude sales related expenses and subsidy from AMP expenditure while bench marking the same. 17. The Ld. DR relied upon the order of the AO/TPO and directions of the DRP. 18. We have heard both the p…

Canon India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

Appeal is dismissed

ITA 1405/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Aug 2018AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92B

…011 and 290/Chd/2014) • Freebies items/ free gifts A.W. Faber Castell (India) Pvt. Ltd. vs. DCIT ITA No. 577/Mum/201 • Scheme or incentive Reebok India Co. vs. ACIT (2014) 146 ITD 469 • Dealer Gift Panasonic Sales & Services India Pvt. Ltd. vs. ACIT (2013) 157 TTJ 615 (Chennai) • Dealer Gift LG Electronics India Pvt. Ltd. vs. ACIT (2015) 153 ITD 591 (Del) Thus, the Ld. AR submitted that the TPO be directed to exclude sales related expenses and subsidy from AMP expenditure while bench marking the same. 17. The Ld. DR relied upon the order of the AO/TPO and directions of the DRP. 18. We have heard both the p…