Saxo India (P) Ltd. v. ACIT

67 Taxmann.com 155Reported decision2016#2877 most cited

What is Saxo India (P) Ltd. v. ACIT authority for?

M/s E Zest Solutions Ltd. is a good comparable company and should be retained for transfer pricing benchmarking purposes.

41

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2026.

Also referred to as

Saxo India (P) Ltd. v. ACIT · 67 Taxmann.com 155 · Section 10B(2) · Section 250 · transfer pricing · comparable companies · M/s E Zest Solutions Ltd · good comparable · Delhi Tribunal

Sections most often in play

Section 10B(2)Section 250

Issues it is cited on

captive service providerworking capital adjustmenttransfer pricing orderfar analysisrelated party transactiontested partycomparable companiesmost appropriate methodtransactional net margin methodintangible assetsdirections of the drpcomputer software

Judgments citing Saxo India (P) Ltd. v. ACIT

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-5924/Del/2012 (Assessment Year: 2008-09) Giesecke & Devrient India vs DCIT Pvt. Ltd. Circle-12(1), Corporate Office, Plot #57, Central Revenue Building Sector-44 New Delhi Gurgaon PAN : AABCG4223D Assessee by Sh. Harpreet Ajmani, Adv., Sh. Rohan Khare, Adv. Revenue by Ms. Vatsala Jha, CIT, DR Date of Hearing 24.05.2018 Date of Pronouncement 23.08.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This present appeal by the assessee is preferred agains…