Skoda Auto India (P) Ltd. v. ACIT

122 TTJ 699Income Tax Appellate Tribunal2009#5186 most cited

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

An adjustment to the operating margin is permissible in transfer pricing cases when there's a significant difference in the import content of raw materials between the assessee and comparable companies, especially if the high import content was necessitated by circumstances beyond the assessee's control.

22

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2015 to 2023.

Also referred to as

Skoda Auto India P. Ltd. v. ACIT · 122 TTJ 699 · transfer pricing adjustment · operating margin · import content · comparable companies · Section 92C · Section 92CA · international transaction

Issues it is cited on

comparable companiesmost appropriate methodtransfer pricing adjustmenttnmmsection 92casection 92csection 92international transactionfinal assessment ordertransfercompanyindia

Judgments citing Skoda Auto India (P) Ltd. v. ACIT

SCHINDLER INDIA PVT. LTD.,MUMBAI vs. A.C.I.T. 8(3), MUMBAI

In the result, the appeal of the AO is dismissed

ITA 7470/MUM/2011[2004-05]Status: DisposedITAT Mumbai03 Apr 2023AY 2004-05

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri Samuel Pitta, DR
Section 143Section 92C(2)

…id by the comparable companies. Therefore, assessee has considered this differential expenditure for the purpose of making an adjustment was operating margin. For this proposition assessee relied on the decision of Skoda auto India private limited versus ACIT 122 TTJ 699 wherein an adjustment to the operating margin of the assessee was allowed in case of fire contention of important row material vis a vis lower in comparable companies.. Accordingly, he submitted that an adjustment in the operating margin is imperative the business ITA No.7470& 7469 & 7330/Mum/2011 Schindler India Pvt. Ltd; A.Y. 04-05, 05-06 model…

SCHINDLER INDIA PVT. LTD.,MUMBAI vs. D.C.I.T. 8(3), MUMBAI

In the result, the appeal of the AO is dismissed

ITA 7469/MUM/2011[2005-06]Status: DisposedITAT Mumbai03 Apr 2023AY 2005-06

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri Samuel Pitta, DR
Section 143Section 92C(2)

…id by the comparable companies. Therefore, assessee has considered this differential expenditure for the purpose of making an adjustment was operating margin. For this proposition assessee relied on the decision of Skoda auto India private limited versus ACIT 122 TTJ 699 wherein an adjustment to the operating margin of the assessee was allowed in case of fire contention of important row material vis a vis lower in comparable companies.. Accordingly, he submitted that an adjustment in the operating margin is imperative the business ITA No.7470& 7469 & 7330/Mum/2011 Schindler India Pvt. Ltd; A.Y. 04-05, 05-06 model…

DCIT RG 8(3), MUMBAI vs. SCHINDLER INDIA P. LTD, MUMBAI

In the result, the appeal of the AO is dismissed

ITA 7330/MUM/2011[2008-09]Status: DisposedITAT Mumbai03 Apr 2023AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm

For Appellant: Shri Dhanesh BafnaFor Respondent: Shri Samuel Pitta, DR
Section 143Section 92C(2)

…id by the comparable companies. Therefore, assessee has considered this differential expenditure for the purpose of making an adjustment was operating margin. For this proposition assessee relied on the decision of Skoda auto India private limited versus ACIT 122 TTJ 699 wherein an adjustment to the operating margin of the assessee was allowed in case of fire contention of important row material vis a vis lower in comparable companies.. Accordingly, he submitted that an adjustment in the operating margin is imperative the business ITA No.7470& 7469 & 7330/Mum/2011 Schindler India Pvt. Ltd; A.Y. 04-05, 05-06 model…

WITZENMANN INDIA PVT. LTD.,CHENNAI vs. ACIT, CIR. -2(2), KOLKATA

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

ITA 222/KOL/2021[2009-10]Status: DisposedITAT Kolkata22 Nov 2022AY 2009-10

Bench: Shri Sanjay Garg & Shri Girish Agrawalassessment Year: 2009-10

For Appellant: Sm. Pallavi Paul, ARFor Respondent: Smt. Ranu Biswas, Addl. CIT, DR
Section 143(3)Section 92C

…t, in principle, the plea of the appellant is in line with the decisions of the Tribunal in the case of Global Vanttedge P. Ltd v. DCIT in ITA Nos 2763-2764/Del/09 (Del); Brintons Carpets Asia (P) Ltd v. DCIT 139 TTJ 177; and, Skada Auto India P. Ltd. v. ACIT 122 TTJ 699. In our view, the matter requiring factual appreciation, the same is remanded back to the file of the Assessing Officer, who shall consider the propositions put forth by the appellant and allow appropriate economic adjustments on a reasonable basis." 15.7. Global Vanttedge P. Ltd Vs. DCIT [ITA Nos 2763-2764/Del/09 - AY 03-04, 04-05]- Delhi ITAT…

D.C.I.T., CIRCLE-11(1), KOLKATA, KOLKATA vs. M/S. AT & S INDIA LIMITED, KARNATAKA

In the result, the appeal filed by the Revenue is dismissed

ITA 1311/KOL/2018[2014-15]Status: DisposedITAT Kolkata08 Sept 2022AY 2014-15

Bench: Shri Manish Borad & Shri Sonjoy Sarmai.T.A. No. 1311/Kol/2018 Assessment Year: 2014-15 Dcit, Circle-11(1), Kolkata M/S. At&S India Ltd. 12A, Industrial Area, Vs Nanjangud Mysore District Karnataka - 571301 Pan : Aaeca2930J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee By : Smt. Rituparna Sinha, A.R. Revenue By : Shri Gaurav Kanaujia, Cit, D/R सुनवाई क" तारीख/Date Of Hearing : 28/07/2022 घोषणा क" तारीख /Date Of Pronouncement: 08/09/2022 आदेश/O R D E R Per Manish Borad:

For Appellant: Smt. Rituparna Sinha, A.RFor Respondent: Shri Gaurav Kanaujia, CIT, D/R
Section 250

…आयकर अपीलीय अिधकरण "यायपीठ, कोलकाता । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, KOLKATA BEFORE SHRI MANISH BORAD, ACCOUNTANT MEMBER & SHRI SONJOY SARMA, JUDICIAL MEMBER I.T.A. No. 1311/Kol/2018 Assessment Year: 2014-15 DCIT, Circle-11(1), Kolkata M/s. AT&S India Ltd. 12A, Industrial Area, Vs Nanjangud Mysore District Karnataka - 571301 PAN : AAECA2930J अपीलाथ"/ (Appellant) "" यथ"/ (Respondent) Assessee by : Smt. Rituparna Sinha, A.R. Revenue by : Shri Gaurav Kanaujia, CIT, D/R सुनवाई क" तारीख/Date of Hearing : 28/07/2022 घोषणा क" तारीख /Date of Pronouncement: 08/09/2022 आदेश/O R D E R PER MANISH BORAD,…

M/S DENSO KIRLOSKAR INDUSTRIES PVT.LTD.,,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME-TAX, BANGALORE

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

ITA 73/BANG/2017[2012-13]Status: DisposedITAT Bangalore20 Jul 2022AY 2012-13

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri V.S. Chakrapani, CIT(DR)(ITAT), Bengaluru

…ssed above, in our opinion and in principle, the assessee should win on this ground too. One such decision relied upon by the assessee's counsel supports our finding relates to the decision of this bench of the Tribunal in the case of Skoda Auto India P. Ltd. 122 TTJ 699 (Pune) dated March 2009 wherein, it is held (in para 19 of the order) that,- "No doubt , a higher import content of raw material by itself does not warrant an adjustment in operating margins, as was held in Sony India (P) Ltd.'s case (supra), but what is to be really seen is whether this high import content was necessitated by the extraordinary c…

MERCEDES-BENZ INDIA PRIVATE LIMITED,,PUNE vs. DEPUTY COMMISSIONER OF INCOME TAX,, PUNE

The appeal of the assessee is partly allowed for statistical purposes

ITA 495/PUN/2017[2012-13]Status: DisposedITAT Pune15 Jul 2022AY 2012-13
For Appellant: S/Shri Percy Pardiwalla, Darpan KirpalaniFor Respondent: Shri J.P., Chandraker
Section 143(3)Section 144C(13)Section 92C(3)

…main applicable to the adjustments on account of import cost mentioned in ground 4(b) too….One such decision relied upon by the Assessse‟s counsel supports our finding relates to the decision of this bench of the Tribunal in the case of Skoda Auto India P ltd 122 TTJ 699 (Pune) dated March 2009.” Jurisdictional Pune Tribunal in case of Skoda Auto India Pvt Ltd Vs ACIT 30 SOT 319, wherein the ITAT states as follows (the decision enclosed as Attachment 6 to this fact sheet): “19…The other way of looking at the present situation is to accept that business models of the assessee company and the comparable companies a…

M/S TOKAI RIKA MINDA INDIA PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CICLE-7(1)(1), BANGALORE

In the result, the assessee’s appeal is partly allowed for statistical purposes

ITA 1513/BANG/2017[2013-14]Status: DisposedITAT Bangalore29 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri K.R. Vasudevan, A.RFor Respondent: Dr. Manjunath Karkihalli, D.R
Section 143(3)Section 92CSection 92C(2)

…cussed above, in our opinion and in principle, the assessee should win on this ground too. One such decision relied upon by the assessee's counsel supports our finding relates to the decision of this bench of the Tribunal in the case of Skoda Auto India p Ltd 122 TTJ 699 (Pune) dated March 2009 wherein, it is held (in para 19 of the order) that,- "No doubt , a higher import content of raw material by itself does not warrant an adjustment in operating margins, as was held in Sony India (P) Ltd.'s case (supra), but what is to be really seen is whether this high import content was necessitated by the extraordinary c…

M/S DENSO KIRLOSKAR INDUSTRIES PVT. LTD.,,BANGALORE vs. DCIT, BANGALORE

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

ITA 649/BANG/2016[2011-12]Status: DisposedITAT Bangalore30 Mar 2022AY 2011-12

Bench: Shri George George K & Ms. Padmavathy S

For Appellant: Shri T Suryanarayan, AdvocateFor Respondent: Shri Pradeep Kumar, CIT(DR)
Section 143(3)Section 154

…ciple, the assessee should win on this ground too. One such decision relied upon by the assessee's counsel supports our finding relates to the decision of this bench of the Tribunal in the case of Skoda IT(TP)A No. 713/Bang/2017 Page 21 of 79 Auto India p Ltd 122 TTJ 699 (Pune) dated March 2009 wherein, it is held (in para 19 of the order) that,- "No doubt , a higher import content of raw material by itself does not warrant an adjustment in operating margins, as was held in Sony India (P) Ltd.'s case (supra), but what is to be really seen is whether this high import content was necessitated by the extraordinary c…

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PVT LTD ,BANGALORE vs. ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

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

ITA 713/BANG/2017[2012-13]Status: DisposedITAT Bangalore24 Nov 2021AY 2012-13

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 92C

…ple, the assessee should win on this ground too. One such decision relied upon by the assessee's counsel supports our finding relates to the decision of this bench of the Tribunal in the case of Skoda IT(TP)A No. 713/Bang/2017 Page 21 of 79 Auto India p Ltd 122 TTJ 699 (Pune) dated March 2009 wherein, it is held (in para 19 of the order) that,- "No doubt , a higher import content of raw material by itself does not warrant an adjustment in operating margins, as was held in Sony India (P) Ltd.'s case (supra), but what is to be really seen is whether this high import content was necessitated by the extraordinary c…

DOOWON AUTOMOTIVE SYSTEMS INDIA PRIVATE LIMITED,KNACHEEPURAM vs. ACIT (OSD) CORPORATE RANGE 1, CHENNAI

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 3061/CHNY/2017[2013-14]Status: DisposedITAT Chennai23 Nov 2021AY 2013-14

Bench: Shri Duvvuru Rl Reddy & Shri G. Manjunathaआयकर अपील सं./I.T.A. No. 3061/Chny/2017 िनधा"रण वष"/Assessment Year: 2013-14 M/S. Doowon Automotive Systems The Assistant Commissioner Of India Pvt. Ltd., Plot No. B-19 & 20, Vs. Income Tax (Osd), Sipcot Industrial Park, Oragadam, Corporate Range – 1, Sriperumbudur Taluk, Chennai. Kancheepuram District 602 105. [Pan:Aaccd4172F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri S.P. Chidambaram, Advocate ""थ" की ओर से/Respondent By Shri B. Jayaragahvan, Cit : सुनवाई की तारीख/ Date Of Hearing : 16.09.2021 घोषणा की तारीख /Date Of Pronouncement 23.11.2021 : आदेश /O R D E R Per Duvvuru Rl Reddy: This Appeal Filed By The Assessee Is Directed Against The Assessment Order Passed Under Section 143(3) R.W.S. 144C(13) R.W.S. 92Ca Of The Income Tax Act, 1961 [“Act” In Short], Dated 13.10.2017 Relevant To The Assessment Year 2013-14. Besides Challenging Transfer Pricing Issues Of Custom Duty, Working Capital Adjustment, Foreign Exchange Loss, Provision For Doubtful Debts, Confirming Hanon Climate Systems India Pvt. Ltd. Is A Comparable Company, The Assessee Has Also Challenged Corporate Tax Issue Of Brought Forward Business Losses From The Previous Years.

For Appellant: Shri S.P. Chidambaram, Advocate
Section 143(3)Section 144CSection 144C(5)

…आयकर अपीलीय अिधकरण, ’डी’ "ायपीठ, चे"ई IN THE INCOME-TAX APPELLATE TRIBUNAL ‘D’ BENCH, CHENNAI "ी धु"ु" आर.एल रे"ी, "ाियक सद" एवं "ी जी. मंजुनाथा, लेखा सद" के सम" Before Shri Duvvuru RL Reddy, Judicial Member & Shri G. Manjunatha, Accountant Member आयकर अपील सं./I.T.A. No. 3061/Chny/2017 िनधा"रण वष"/Assessment Year: 2013-14 M/s. Doowon Automotive Systems The Assistant Commissioner of India Pvt. Ltd., Plot No. B-19 & 20, Vs. Income Tax (OSD), SIPCOT Industrial Park, Oragadam, Corporate Range – 1, Sriperumbudur Taluk, Chennai. Kancheepuram District 602 105. [PAN:AACCD4172F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपील…

M/S. WIELAND METALS INDIA PRIVATE LIMITED,BANGALORE vs. PRINCIPAL COMMISSIONER OF INCOME TAX, WARD- 7(1)(3), BANGALORE

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 2394/BANG/2019[2015-16]Status: DisposedITAT Bangalore22 Sept 2021AY 2015-16

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri K.P. Srinivas, CAFor Respondent: Shri Pradeep Kumar, CIT(DR) (ITAT), Bengaluru
Section 143(3)Section 144C(5)Section 92C

…ious benches of the ITAT in the following cases: • Genisys Integrating Systems (India) Pvt. Ltd. Vs DCIT (15 (ITR-Trib) 475) – Bangalore Bench • ACIT vs. M/s Fiat India Pvt. Ltd., ITA No. 1848/Mum./2009 dated 30.04.2010; • Skoda Auto India (P.) Ltd. vs. ACIT, 122 TTJ 699 (Pune); • Egain Communication (P.) Ltd. vs. ITO 118 TTJ 354 (Pune); • Amdocs Business Services (P.) Ltd. vs. DCIT 26 taxmann.com 120 (Pune); and, • Schefenacker Motherson Ltd. vs. ITO 123 TTJ 509 (Delhi) 40. Hence, based on the facts of the case and judicial precedents submitted above, it was submitted that the idle capacity adjustment ought to h…

TETRA PAK INDIA PRIVATE LTD.,,PUNE vs. DY.CIT, CIR.7, PUNE, PUNE

The appeal of the assessee is partly allowed for statistical purposes

ITA 111/PUN/2011[2006-07]Status: DisposedITAT Pune27 Aug 2019AY 2006-07

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm आयकर अपील सं. / Ita No.111/Pun/2011 िनधा"रण वष" / Assessment Year : 2006-07 Tetra Pak India Private Ltd., Mayfair Towers, Wakdewadi, Shivajinagar, Pune-411005. .......अपीलाथ" / Appellant Pan : Aaact3467B बनाम / V/S. Dcit, Circle-7, ……""यथ" / Respondent Pune. Assessee By : Shri Nikhil Pathak Revenue By : Shri S. B. Prasad सुनवाई क" तारीख / Date Of Hearing : 02.07.2019 घोषणा क" तारीख / Date Of Pronouncement : 27.08.2019 आदेश / Order Per D. Karunakara Rao, Am: This Appeal Is Filed By The Assessee Against The Orders Of Assessing Officer/Tpo/Drp For The Assessment Year 2006-07. 2. The Grounds Raised By The Assessee Are As Under :- “Based On The Facts & Circumstances Of The Case, Tetra Pak India Private Limited (Hereinafter Referred To As ‘The Appellant’) Respectfully Craves Leave To Prefer An Appeal Under Section 253(1)(D) Of The Income- Tax Act, 1961 (Hereinafter Referred To As ‘Act’), Against The Order Dated 25 November 2010 Passed By The Deputy Commissioner Of Income Tax- Circle 7 (Hereinafter Referred To As ‘The Assessing Officer’) Under Section 143(3) Read With Section 144C(13) Of The Act In Pursuance Of The Directions Dated 20 September 2010 Issued By The Honorable Dispute Resolution Panel (Hereinafter Referred To As ‘The Honorable Drp’), On The Following Grounds: On The Facts & In The Circumstances Of The Case & In Law, The Honorable Drp & Consequentially The Learned Ao Have: I Grounds Of Objections In Respect Of Transfer Pricing Adjustment

For Appellant: Shri Nikhil PathakFor Respondent: Shri S. B. Prasad
Section 143(3)Section 144C(13)Section 253(1)(d)

…आयकर अपीलीय अिधकरण “lh” "यायपीठ पुणे म" । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE "ी डी. क"णाकरा राव, लेखा सद"य एवं "ी िवकास अव"थी, "याियक सद"य के सम" BEFORE SHRI D. KARUNAKARA RAO, AM AND SHRI VIKAS AWASTHY, JM आयकर अपील सं. / ITA No.111/PUN/2011 िनधा"रण वष" / Assessment Year : 2006-07 Tetra Pak India Private Ltd., Mayfair Towers, Wakdewadi, Shivajinagar, Pune-411005. .......अपीलाथ" / Appellant PAN : AAACT3467B बनाम / V/s. DCIT, Circle-7, ……""यथ" / Respondent Pune. Assessee by : Shri Nikhil Pathak Revenue by : Shri S. B. Prasad सुनवाई क" तारीख / Date of Hearing : 02.07.2019 घोषणा क" तारीख / Date of…

DCIT, NEW DELHI vs. M/S JSL LTD.,, HISAR

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 4110/DEL/2013[2007-08]Status: DisposedITAT Delhi19 Nov 2018AY 2007-08

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…: Private Limited : 109 ITD 101 (Del), ITA No 4249 / Del/2012, 4110/Del/2013 & 6337/Del/2013 A Y 2007-08 and 2008-09 Jindal Steel Limited Vs ACIT Cen Circle 4(1) , New Delhi - Sony India (P) Limited : 106 ITD 175 (Del). - Skoda Auto India (P) Ltd. vs. ACIT : 122 TTJ 699 (Pune) - Schefenacker Motherson Ltd. vs. ITO (in ITA Nos. 4459 & 4469/Del/07), - Honeywell Automation India Pvt. Ltd. vs. DCIT (ITA No. 4/PN/08), - Egain Communication Pvt. Ltd. vs. ITO : 118 ITD 243 (Pune) - Brintons Carpets Asia Pvt. Ltd. vs. ACIT (ITA No. 1296/PN/10) - CRM Services India P. Ltd. vs. DCIT (ITA No. 4068/Del/2009) - The aforesaid…

JINDAL STAINLESS LTD.,HISAR vs. DCIT, NEW DELHI

Accordingly, ground number 2 of the appeal of the learned AO for 2007 – 08 is dismissed

ITA 6337/DEL/2012[2008-09]Status: DisposedITAT Delhi19 Nov 2018AY 2008-09

Bench: Smt Diva Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Shri Kumar Parnav, Sr. DR
Section 92CSection 92C(2)

…: Private Limited : 109 ITD 101 (Del), ITA No 4249 / Del/2012, 4110/Del/2013 & 6337/Del/2013 A Y 2007-08 and 2008-09 Jindal Steel Limited Vs ACIT Cen Circle 4(1) , New Delhi - Sony India (P) Limited : 106 ITD 175 (Del). - Skoda Auto India (P) Ltd. vs. ACIT : 122 TTJ 699 (Pune) - Schefenacker Motherson Ltd. vs. ITO (in ITA Nos. 4459 & 4469/Del/07), - Honeywell Automation India Pvt. Ltd. vs. DCIT (ITA No. 4/PN/08), - Egain Communication Pvt. Ltd. vs. ITO : 118 ITD 243 (Pune) - Brintons Carpets Asia Pvt. Ltd. vs. ACIT (ITA No. 1296/PN/10) - CRM Services India P. Ltd. vs. DCIT (ITA No. 4068/Del/2009) - The aforesaid…

AT&S INDIA PRIVATE LIMITED,KARNATAKA vs. D.C.I.T., CIRCLE-11(1), KOLKATA, KOLKATA

In the result, appeal filed by the assessee, is allowed

ITA 69/KOL/2018[2013-14]Status: DisposedITAT Kolkata10 Oct 2018AY 2013-14

Bench: Shri S. S. Godara, Jm & Dr. A.L.Saini, Am At&S India Private Limited Vs. Dcit, Circle 11(1), Kolkata P-7, Chowringhee Square, 12A, Industrial Area, Nanjangud – 571 301 Kolkata – 700 069. Mysore District, Karnataka, India "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaeca 2930 J (अपीलाथ" /Appellant) (""यथ" / Respondent) ..

For Appellant: Shri Anup Sinha & Ms. Rituparna Sinha, ARFor Respondent: Shri P.K. Srihari, CIT, DR
Section 143(3)Section 144C(13)Section 37(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S. S. GODARA, JM & DR. A.L.SAINI, AM AT&S India Private Limited Vs. DCIT, Circle 11(1), Kolkata P-7, Chowringhee Square, 12A, Industrial Area, Nanjangud – 571 301 Kolkata – 700 069. Mysore District, Karnataka, India "थायी लेखा सं./जीआइआर सं./PAN/GIR No. : AAECA 2930 J (अपीलाथ" /Appellant) (""यथ" / Respondent) .. Appellant by : Shri Anup Sinha & Ms. Rituparna Sinha, AR Revenue by : Shri P.K. Srihari, CIT, DR सुनवाई क" तार"ख / Date of Hearing : 16/08/2018 घोषणा क" तार"ख/Date of Pronouncement: 10/10/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, A…

AT&S INDIA PRIVATE LIMITED vs. D.C.I.T., CIRCLE-11(1), KOLKATA, KOLKATA

In the result, appeal filed by the assessee, is allowed

ITA 77/KOL/2017[2012-13]Status: DisposedITAT Kolkata11 May 2018AY 2012-13

Bench: Shri A. T. Varkey, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.77/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) At & S India (P) Ltd. Vs. D.C.I.T, Circle-11(1), Kolkata

For Appellant: Smt. Rituparna Sinha, ARFor Respondent: Shri G. Mallikarjuna, CIT(DR)
Section 143(3)Section 144CSection 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI A. T. VARKEY, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.77/Kol/2017 ("नधा"रणवष" / Assessment Year: 2012-13) AT & S India (P) Ltd. Vs. D.C.I.T, Circle-11(1), Kolkata Aayakar Bhawan, P-7, 12A Industrial Area, Nanjangud – 571301, Mysore District, Karnataka, Chowringhee Square, India. Kolkata – 700 069. "थायीलेखासं./जीआइआरसं./PAN/GIR No. :AAECA 2930 J (Appellant) .. (Respondent) Appellant by :Smt. Rituparna Sinha, AR Respondent by :Shri G. Mallikarjuna, CIT(DR) सुनवाईक"तार"ख/ Date of Hearing : 05/04/2018 घोषणाक"तार"ख/Date of Pronouncement : 11/05/2…

M/S. DOOWON AUTOMOTIVE SYSTEMS INDIA PVT. LTD.,KANCHEEPURAM vs. JCIT (OSD),, CHENNAI

In the result, the appeal of Revenue is allowed

ITA 2560/CHNY/2016[2012-13]Status: DisposedITAT Chennai18 Aug 2017AY 2012-13

Bench: Shri Chandra Poojari & Shri Duvvuru Rl Reddy

For Appellant: Shri S.P.Chidambaram, AdvocateFor Respondent: Dr. Milind Madhukar Bhusari, CIT
Section 143(3)Section 144C(5)

…ion and in principle, the assessee should win on this ground too. One such decision relied upon by the assessee’s counsel supports our finding relates to the decision of this bench of the Tribunal in the case of - - 6 ITA 2560/Mds/16 Skoda Auto India p Ltd 122 TTJ 699 (Pune) dated March 2009 wherein, it is held (in para 19 of the order) that, “No doubt , a higher import content of raw material by itself does not warrant an adjustment in operating margins, as was held in Sony India (P) Ltd.’s case (supra), but what is to be really seen is whether this high import content was necessitated by the extraordinary ci…

ACIT, NEW DELHI vs. M/S. CANON INDIA PVT. LTD, GURGAON

Appeal is partly allowed for statistical purpose

ITA 4358/DEL/2009[2003-04]Status: DisposedITAT Delhi15 Jun 2017AY 2003-04

Bench: Shri N. K. Saini & Smt Suchitra Kamble

Section 36(1)Section 36(2)Section 92CSection 92F

….) " Westfalia Seperator India Pvt. Ltd. vs ACIT [2014] 165 TTJ (Delhi) 56 " Mercer Consulting (India) Pvt. Ltd. vs DCIT [2014] 150 ITD 1 (Delhi-Trib) " Mentor Graphics (Noida) Pvt Ltd vs DCIT [2007] 112 TTJ 408 (Del) " Skoda Auto India (P) Ltd vs ACIT [2009] 122 TTJ 699 (Pune) 20. As regards to Ground No. 5 relating to incorrect computation of Arm’s length price adjustment in respect of import of photocopier and fax machines, the Ld. AR submitted that the absence before the CIT(A) vide submissions dated September 10, 2009 (refer page 47 of Paper Book-I) submitted that the cost of goods sold (“COGS”) should be a…

M/S. KOMATSU INDIA PRIVATE LIMITED,KANCHEEPURAM vs. DCIT, CHENNAI

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

ITA 38/CHNY/2013[2008-09]Status: DisposedITAT Chennai20 Dec 2016AY 2008-09

Bench: Shri Chandra Poojari & Shri G. Pavan Kumarआयकर अपील सं./ I.T.A. No. 38/Mds/2013 "नधा"रण वष"/Assessment Year : 2008-09 M/S. Komatsu India Private Ltd., Deputy Commissioner Of Income Tax, Plot No. A-1, Sipcot Industrial Vs. Company Circle - Ii(4), Oragadam, Sriperumbudur Taluk, Chennai. Kancheepuram, Tamil Nadu - 631 604. [Pan: Aacck 7292H]

For Appellant: Shri Vikram Vijayaraghavan, AdvocateFor Respondent: Shri Jairam Raipura, CIT
Section 143Section 143(1)Section 143(2)Section 143(3)

…cussed above, in our opinion and in principle, the assessee should win on this ground too. One such decision relied upon by the assessee’s counsel supports our finding relates to the decision of this bench of the Tribunal in the case of Skoda Auto India p Ltd 122 TTJ 699 (Pune) dated March 2009 wherein, it is held (in para 19 of the order) that,- “No doubt , a higher import content of raw material by itself does not warrant an adjustment in operating margins, as was held in Sony India (P) Ltd.’s case (supra), but what is to be really seen is whether this high import content was necessitated by the extraordinary c…

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Skoda Auto India (P) Ltd. v. ACIT (122 TTJ 699) — Cited in 22 Judgments | BharatTax