Skoda Auto India (P) Ltd. v. ACIT

122 TTJ 699Income Tax Appellate Tribunal2009#5177 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 366,339 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

Radashir Jewellery Co. P.Ltd, Mumbai vs. Asst CIT Cir 8(3), Mumbai

ITA 7066/MUM/2013[2008-09]Status: DisposedITAT Mumbai08 Jul 2016AY 2008-09

Bench: S/Sh.Rajendra & C.N. Prasadआयकर अपील अपील संसंसंसं./I.T.A./7066/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Radhashir Jewellery Co.Pvt. Ltd. Acit , Circle-8(3) Aayakar Bhavan, 2Nd Floor, M.K. Road Army Navy Press Building, Plot No.118 Road No.18, Midc Vs. Mumbai-400 020. Mumbai-400 093. Pan:Aadcr 2944 L (अपीलाथ" /Appellant) (""यथ" / Respondent) Revenue By:Shri Inder Solanki Assessee By: Shri Vijay Mehta सुनवाई की तारीख / Date Of Hearing: 03.05.2016 घोषणा की तारीख / Date Of Pronouncement: 08.07.2016 आयकर अिधिनयम,1961 की धारा 254(1)के अ"ग"त आदेश Order U/S.254(1)Of The Income-Tax Act,1961(Act) लेखा सद" राजे" के अनुसार Per Rajendra, Am- Challenging The Order Dated 11.09.2013 Of The Cit(A)-15,Mumbai,The Assessee Has Filed The Present Appeal Raising Various Grounds Of Appeal.Assessee-Company, Engaged In The Business Of Manufacturing/Exporting Diamond Studded Jewellery, Filed Its Return Of Income On 24.09.2009.During The Assessment Proceedings, The Ao Found That The Assessee Had Entered Into Following International Transactions (It.S) With Its Associate Enterprises(Ae.S): Sn. Transaction Amount(Rs.) Method 1 Tnmm Sale Of Diamond Studded Jewellery (Receipt) 16,31,34,795/- 2 Purchase Of Cut & Polished Diamond (Paid) 90,46,660/- Tnmm 3 Purchase Of Findings (Paid) 8,20,390/- Tnmm

For Appellant: Shri Vijay MehtaFor Respondent: Shri Inder Solanki
Section 143(3)Section 254(1)

…आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण, , , , मुंबई आयकर अपीलीय अिधकरण आयकर अपीलीय अिधकरण मुंबई मुंबई “केकेकेके” ” ” ” खंडपीठ मुंबई खंडपीठ खंडपीठ खंडपीठ Income-tax Appellate Tribunal -“K”Bench Mumbai सव"ी राजे"",लेखा सद"य एवं सी. एन. "साद,"याियक सद"य Before S/Sh.Rajendra,Accountant Member and C.N. Prasad,Judicial Member आयकर अपील अपील संसंसंसं./I.T.A./7066/Mum/2013,िनधा"रण िनधा"रण वष" वष" /Assessment Year: 2008-09 आयकर आयकर आयकर अपील अपील िनधा"रण िनधा"रण वष" वष" Radhashir Jewellery Co.Pvt. Ltd. ACIT , Circle-8(3) Aayakar Bhavan, 2nd floor, M.K. Road Army Navy Press Building, Plot No.118 Road No.18, MIDC Vs. Mum…

Moser Baer India Ltd vs. DCIT Circle -5 (1)

In the result appeal is allowed

ITA 882/DEL/2008[2002-2003]Status: DisposedITAT Delhi08 Dec 2015AY 2002-2003

Bench: Shri A.T. Varkey & Shri S.V.Mehrotra

For Appellant: Shri Neeraj Jain, Adv, Rama Katyal CA &For Respondent: Shri Amrender Kumar, CIT DR
Section 92C

…Schefenacker Motherson Ltd. vs. ITO 123 TTJ 509 (Del) Honeywell Automation Pvt. Ltd. vs. DCIT 108 TTJ 924 (Del) Mentor Graphics (Noida) (P) Ltd. vs. DCIT 109 ITD 101 (Del) DCIT vs. Sony India (P) Ltd. 114 ITD 488 (Del) Skoda Auto India (P) Ltd. vs. ACIT 122 TTJ 699 (Pune) It is to be appreciated that the comparison of prices charged from GMI without making the aforesaid adjustments with that of prices charged from third party, would result in fallacious comparison as the two parties would not be placed in the similar situation. Rule 10B(3) of the Rules provides that an appropriate adjustment is required t…