How many judgments cite Skoda Auto India (P) Ltd. v. ACIT, Aurangabad?

26 judgments on BharatTax cite Skoda Auto India (P) Ltd. v. ACIT, Aurangabad (30 SOT 319), spanning 2016 to 2022.

Skoda Auto India (P) Ltd. v. ACIT, Aurangabad

30 SOT 319Income Tax Appellate Tribunal2009#4564 most cited

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

The Tribunal may allow adjustments for differences between the tested party and comparable companies to eliminate material differences, provided accurate and credible evidence is furnished.

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2022.

Also referred to as

Skoda Auto India Pvt Ltd v ACIT · 30 SOT 319 · ITAT · transfer pricing adjustment · working capital adjustment · specified domestic transaction · tested party · transactional net margin method · comparable companies · most appropriate method · associated enterprises · TNMM · section 92c · section 92ca

Issues it is cited on

section 92c(2)working capital adjustment specified domestic transaction tested party transactional net margin method comparable companies most appropriate method associated enterprises transfer pricing adjustment tnmm section 92ca section 92c

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

M/S TOYOTA KIRLOSKAR MOTORS (P) LTD ,BANGALORE vs. THE ASSISTANT COMMISSIONER OF INCOME TAX LTU CIRCLE-1 , BANGALORE

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

ITA 150/BANG/2017[2012-13]Status: DisposedITAT Bangalore02 Dec 2022AY 2012-13

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Sri Padam Chand Khincha, A.RFor Respondent: Sri Sunil Kumar Singh, D.R

Section 40A(2)

…of the above arguments the Appellant relies on the following decision: • Appellant’s own case for AY 03-04 – Page 1463-1465, findings at para 18.4. The ITAT remanded the matter back to TPO for fresh consideration. • M/s Skoda Auto India Pvt Ltd v ACIT [2009] 30 SOT 319 (Pune) – [Pg 1054 of Case Law Compilation] 2.16 Therefore, based on above, the Appellant requests your honour to direct TPO to grant custom duty adjustment. IT(TP)A No.150/B/2017 & 320/B/2019 Page 24 of 110 THAI Flood Adjustment 2.17 The Appellant in its TP study had excluded additional/extra-ordinary expenditure of Rs.42,74,80,053/- from opera…

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)

…lied 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 are the same and it is on account of initial stages of business that the unusually high costs are incurred. The…

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)

…the assessee i.e., by lack of capacity to localize the procurement which the assessee is still in the process of doing. Reliance is placed on the following decisions in support of the Appellant’s contentions. • Skoda India Pvt. Ltd. v. ACIT reported in [2009] 30 SOT 319 (Pune) • Putzmeister Concrete Machines Private Limited v. DCIT reported in [2014] 49 taxmann.com 436 (Panaji - Trib.) • Toyota Kirloskar Motors Pvt. Ltd. v. ACIT reported in [2012] 28 taxmann.com 293 (Bangalore) 28. In this connection, the assessee’s import consumption vis-à-vis the imports of comparable companies and the assessee are as below:-…

LIEBHERR INDIA P.LTD,NAVI MUMBAI vs. ASST CIT 15(2)(1), MUMBAI

In the result, appeal filed by the Appellant is partly allowed

ITA 2169/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Jun 2022AY 2012-13

For Appellant: Shri Ketan VedFor Respondent: Shri Michael Jerald

Section 143(3)Section 144C(13)Section 144C(5)

…extra 9 Assessment Year: 2012-13 custom duty paid by the Appellant on account of having higher percentage of imports to total purchase as compared to the comparables and relied upon the decision of Tribunal in the case of Skoda Auto India Pvt. Ltd. Vs ACIT: 30 SOT 319 in this regard. Further, the Learned Authorised Representative of the Appellant submitted that the Appellant is also entitled to closing stock adjustment on account of imported machines/spares but not sold and therefore, forming part of the closing stock. He submitted that the TPO/DRP has erred in calculating the transfer pricing adjustment on ful…

M/S CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PRIVATE LIMITED ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-2(1)(1), BANGALORE

In the result, the appeal is partly allowed

ITA 129/BANG/2019[2014-15]Status: DisposedITAT Bangalore29 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year :2014-15 M/S. Continental Automotive Vs. Dcit, Components India Pvt. Ltd., Circle – 2(1)(1), Plot No.53B, Bommasandra Industrial Bengaluru. Area, Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru–560 099. Pan : Aakcs 9578 C Appellant Respondent Assessee By : Shri. T. Suryanarayana, Senior Advocate Revenue By : Shri. Mudavathu Harish Chandra Naik, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 21.03.2022 Date Of Pronouncement : 29.03.2022 O R D E R

For Appellant: Shri. T. Suryanarayana, Senior AdvocateFor Respondent: Shri. Mudavathu Harish Chandra Naik, CIT(DR)(ITAT), Bengaluru

Section 143(3)Section 92

…al Database Systems Pvt Ltd v. Income-tax Officer reported in[2017] 79 taxmann.com 303 (Mumbai - Trib.). This Hon’ble Tribunal has also allowed adjustments in the case of tested party in the following cases:  Skoda India Pvt. Ltd. v. ACIT reported in [2009] 30 SOT 319 (Pune)  Kirloskar Motors Pvt. Ltd. v. ACIT reported in [2012] 28 taxmann.com 293 (Bangalore) 25. It was submitted that in the case of Haworth India, this Hon’ble Tribunal had held that the adjustment, if any, can be made to eliminate the material differences between the Assessee and its comparable companies to the extent these adjustments are re…

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

…e case of Pangea3 & Legal Database Systems Pvt Ltd v ITO reported in [2017] 79 taxmann.com 303 (Mumbai - Trib.). This Tribunal has also allowed adjustments in the case of tested party in the following cases: • Skoda India Pvt. Ltd. v. ACIT reported in [2009] 30 SOT 319 (Pune) • Kirloskar Motors Pvt. Ltd. v. ACIT reported in [2012] 28 taxmann.com 293 (Bangalore) 20. Further, it is submitted that in the case of Haworth India (supra), this Tribunal had held that the adjustment, if any, can be made to eliminate the material differences between the assessee and its comparable companies to the extent these adjustment…

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)

…ommercial market. This is not correct. The Tribunal consistently holding that while determining ALP, there should be suitable adjustment in respect of custom duty, which was considered in the following cases : i) Skoda Auto India (P) Ltd. v. ACIT, Aurangabad (30 SOT 319)[Pune] ii) Toyota Kirloskar Motors Pvt. Ltd. v. ACIT, Bangalore – ITA No. 828/Bang/2010 iii) Putzmeister Concrete Machines Pvt. Ltd. v. DCIT, Panaji – ITA No. 107/PNJ/2012 iv) Demag Cranes & Components (India) Pvt. Ltd. v. DCIT, Pune in ITA No.120/PN/2011 6.1 At this stage, it is pertinent to mention the finding of the Pune Bench in the case of De…

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

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A No.2394/Bang/2019 Assessment year : 2015-16 Vs. M/s. Wieland Metals India Private Ltd., The Income Tax Officer, 18A & B, Bommasandra Industrial Area, Ward 7(1)(3), Hebbagodi Village, Attibele Hobli, Bangalore. Anekal Taluk, Bangalore. PAN: AAACW 7975K APPELLANT RESPONDENT Appellant by : Shri K.P. Srinivas, CA Respondent by : Shri Pradeep Kumar, CIT(DR) (ITAT), Bengaluru. Date of hearing : 03.08.2021 Date of Pronouncement : 22.09.2021 O R D E R Per Chan…

DEPUTY COMMISSIONER OF INCOME-TAX vs. COGNIZANT INDIA PVT. LTD.,, PUNE

In the result, the appeal of Revenue is dismissed

ITA 932/PUN/2015[2005-06]Status: DisposedITAT Pune22 Nov 2019AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Percy PardiwalaFor Respondent: Shri S.B. Prasad

Section 92C

…r utilization of capacity in the first year of 8 ITA Nos. 885 & 932/PUN/2015, A.Y. 2005-06 operation. To support of his contentions the ld. AR placed reliance on the following decisions : i. Skoka Auto India (P) Ltd. Vs. Assistant Commissioner of Income-tax, 30 SOT 319 (Pune); ii. Ariston Thermo India Limited Vs. Dy. Commissioner of Income Tax in ITA No. 1455/PN/2010 for assessment year 2006-07 decided on 25- 06-2013; iii. Ventura (India) Pvt. Ltd. Vs. Asst. Commissioner of Income Tax in ITA No. 1788/PUN/2014 for assessment year 2009-10 decided on 09-03- 2018; iv. M/s. Saggezza India P Ltd. Vs. DCIT in ITA No. 3…

M/S. COGNIZANT TECHNOLOGY SOLUTIONS INDIA P. LTD. vs. DEPUTY COMMISSIONER OF INCOME-TAX,,

In the result, the appeal of Revenue is dismissed

ITA 885/PUN/2015[2005-06]Status: DisposedITAT Pune22 Nov 2019AY 2005-06

Bench: Shri D. Karunakara Rao, Am & Shri Vikas Awasthy, Jm

For Appellant: Shri Percy PardiwalaFor Respondent: Shri S.B. Prasad

Section 92C

TEREX INDIA PVT. LTD.,BANGALORE vs. DCIT, NEW DELHI

The appeal of the Revenue is dismissed and that of the assessee is allowed for statistical

ITA 6783/DEL/2015[2011-12]Status: DisposedITAT Delhi26 Mar 2019AY 2011-12

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastavaassessment Year: 2011-12 Dcit, Terex India Pvt. Ltd., Circle-25(1), 5Th Floor, West Wing, E-City, Tower-2, C.R. Building, #94/2 & 95/2, Electronic City Phase-I, Vs New Delhi. Hosur Main Road, Bangalore-560100 Appellant Respondent Assessment Year: 2011-12 Terex India Pvt. Ltd., Dcit, 5Th Floor, West Wing, E-City, Tower-2, Circle-25(1), #94/2 & 95/2, Electronic City Phase-I, C.R. Vs Hosur Main Road, Building, Bangalore-560100 New Delhi. Appellant Respondent

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri H.K. Choudary, C.I.T. DR

…extra ordinary in nature, the same needs to be excluded while arriving at the operating margin of the assessee company. In support of its submission the Ld. AR placed on the order of ITAT Pune Bench in the case of Skoda Auto India (P.) Ltd. vs. ACIT [2009] 30 SOT 319 and on the order of ITAT Pune Ltd. in ITA No. 202/PN/2007. 3.8.2 In response, the Ld. CIT DR submitted that this type of adjustment is not permissible under the TP regulations. It was further submitted that it doesn’t matter whether the raw material used is imported or indigenous. The custom duty on import is a 56 Assessment year 2011-12 part o…

DCIT, NEW DELHI vs. M/S. TEREX INDIA PVT. LTD., BANGALORE

The appeal of the Revenue is dismissed and that of the assessee is allowed for statistical

ITA 6775/DEL/2015[2011-12]Status: DisposedITAT Delhi26 Mar 2019AY 2011-12

For Appellant: Shri Ved Jain, AdvFor Respondent: Shri H.K. Choudary, C.I.T. DR

MITSUBA SICAL INDIA PVT. LIMITED,GUMMIDIPOONDI vs. DCIT, CHENNAI

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

ITA 400/CHNY/2017[2012-13]Status: DisposedITAT Chennai03 May 2018AY 2012-13

Bench: Shri Abraham P. George & Shri Duvvuru Rl Reddy] आयकर अपील सं./I.T.A. No.400/Chny/2017 "नधा"रण वष" /Assessment Year : 2012-2013. Mitsuba Sical India Private Vs. The Deputy Commissioner Of Limited, Income Tax, (Previously Mitsuba Sical (India Corporate Circle 4(1) Ltd) Chennai. No.8,Sipcot Industrial Complex, Gummidipoondi 601 201. [Pan Aaccm 4446M] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri. R. Vijayaraghavan and ShriFor Respondent: Shri. Srinivasa Rao, IRS, CIT

Section 144C

…e assessee. :- 13 -: Hence, as per the ld. Authorised Representative, the said decision was erroneously relied on by the ld. DRP. Reliance was also placed on the decision of Pune Bench of the Tribunal in the case of Skoda Auto India (P) Ltd vs. ACIT, (2009) 30 SOT 319. Per contra, ld. Departmental Representative strongly 9. supported the orders of the lower authorities. We have considered the rival contentions and perused the 10. orders of the authorities below. No doubt in the case of Skoda Auto India (P) Ltd (supra) it was held by the Pune Bench that higher import content in raw material was a factor to be…

NIVEA INDIA P.LTD,MUMBAI vs. DCIT 10(3)(1), MUMBAI

ITA 903/MUM/2016[2011-12]Status: DisposedITAT Mumbai21 Mar 2018AY 2011-12

For Appellant: S/Shri Kanchan Kaushal /Dhanesh Bafna and Ms.Hirali DesaiFor Respondent: S/Shri V. Janardhanan -DR

Section 254(1)

…lied upon cases of M/s. Luxottica India Eyewear Pvt, Ltd (ITA/1492/Del/2015 AY. 2010- 11 to 2012-13),M/s.Mattel Toys(India) P Ltd(ITA/6391/M/2011 AY.2003-04 ; M/s. Abott Medical Optics Private Ltd.(ITA/1116/Bang/2011 AY.2007-08);M/s. Skoda Auto India Pvt.Ltd (30 SOT 319). With regard to the issue related to tested party,the DR argued that the assessee had submitted that the overseas AE.s had to be considered as tested party for the manufacturing segment (supply of raw material, packing materials and semi-finished goods) as the AE.s performed least complex functions,that the ground was applicable only to AY.2008-0…

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)

…आयकर अपील"य अ"धकरण, ‘डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL “D” BENCH, CHENNAI "ी चं" पूजार", लेखा सद"य एवं "ी धु"वु" आर.एल रे"डी, "या"यक सद"य के सम" BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI DUVVURU RL REDDY, JUDICIAL MEMBER आयकर अपील सं./ITA No. 2560/Mds/2016 "नधा"रण वष" /Assessment Year : 2012-13 M/s. Doowon Automotive The Joint Commissioner of Systems India Pvt. Ltd., v. Income-tax,(OSD), No.19 & 20, SIPCOT Industrial Corporate Range-1(1), Park, Oragadam, Chennai-34. Sriperumbudur Taluk, Kancheepuram Dist. – 602 105. PAN AACCD4172F (अपीलाथ"/Appellant) (""यथ"/Respondent) अपील…

SAIPEM INDIA PROJECTS LIMITED,CHENNAI vs. DCIT, CHENNAI

ITA 985/CHNY/2014[2009-10]Status: DisposedITAT Chennai05 Apr 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. Sharath Rao, Pranith Golecha &For Respondent: Shri. Pathlavath Peerya, CIT

Section 144C

…आयकर अपील"य अ"धकरण, ’डी’ "यायपीठ, चे"नई IN THE INCOME TAX APPELLATE TRIBUNAL ‘D’ BENCH : CHENNAI "ी एन.आर.एस. गणेशन, "या"यक सद"य एवं "ी अ"ाहम पी. जॉज", लेखा सद"य के सम" । [BEFORE SHRI N.R.S. GANESAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER] आयकर अपील सं./I.T.A.No.985/Mds/2014 "नधा"रण वष" /Assessment year : 2009-2010 Saipem India Projects Limited, Vs. The Deputy Commissioner of Yarlagadda Towers, 4, Fourth Lane, Income Tax, Off. Nungambakkam High Road, Company Circle VI(1) Chennai 600 034. Chennai. आयकर अपील सं./I.T.A. No. 1400/Mds/2014 & C.O. No.79/Mds/2014 (in ITA No.1400/Mds/2014)…

DCIT, CHENNAI vs. SAIPEM INDIA PROJECTS LTD., CHENNAI

ITA 1400/CHNY/2014[2009-10]Status: DisposedITAT Chennai05 Apr 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George]

For Appellant: Shri. Sharath Rao, Pranith Golecha &For Respondent: Shri. Pathlavath Peerya, CIT

Section 144C

PANGEA3 LEGAL DATABASE SYSTEMS P.LD,MUMBAI vs. ITO WD 3(2)(4), MUMBAI

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

ITA 2128/MUM/2014[2009-10]Status: DisposedITAT Mumbai06 Mar 2017AY 2009-10

Bench: Shri Amit Shukla & Shri Manoj Kumar Aggarwalassessment Year: 2009-10

For Appellant: Shri Rajan Vora, &For Respondent: Mrs. Malathi Shridharan, CIT DR

Section 143(3)Section 144C(5)

…adjustment to the tested party has been allowed to be made: (i) Pune Tribunal in case of Ariston Thermo India Limited vs. DCIT (ITA No 1455/PN/2010); (ii) Egain Communication P. Limited vs ITO (118 TT J 354); (iii) Skoda Auto India Private Limited vs. ACIT (30 SOT 319) (Pune); (iv) Amdocs Business Services Pvt. Ltd. vs DCIT (ITA No. 1412/PN/11) (Pune), dated 23 July 2012; (v) ACIT vs Fiat India Private Limited (ITA No.1848/Mum/2009) (Mum) dated 30 April 2010; (vi) Transwitch India Private Limited Vs. DCIT ( ITA No. 6083 / Del/ 2010) (Delhi) dated 30 March 2012; (vii) Global Vantedge (P) Ltd. vs DCIT (2010 3…

ITO 3(2)(4), MUMBAI vs. PANGEA 3 LEGAL DATA BASE SYSTEMS P.LTD, MUMBAI

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

ITA 1958/MUM/2014[2009-10]Status: DisposedITAT Mumbai06 Mar 2017AY 2009-10

Bench: Shri Amit Shukla & Shri Manoj Kumar Aggarwalassessment Year: 2009-10

For Appellant: Shri Rajan Vora, &For Respondent: Mrs. Malathi Shridharan, CIT DR

Section 143(3)Section 144C(5)

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)

…ommercial market. This is not correct. The Tribunal consistently holding that while determining ALP, there should be suitable adjustment in respect of custom duty, which was considered in the following cases : i) Skoda Auto India (P) Ltd. v. ACIT, Aurangabad (30 SOT 319)[Pune] ii) Toyota Kirloskar Motors Pvt. Ltd. v. ACIT, Bangalore – ITA No. 828/Bang/2010 iii) Putzmeister Concrete Machines Pvt. Ltd. v. DCIT, Panaji – ITA No. 107/PNJ/2012 iv) Demag Cranes & Components (India) Pvt. Ltd. v. DCIT, Pune in ITA No.120/PN/2011 :-6-: I.T.A. No.38/Mds/2013 6.1 At this stage, it is pertinent to mention the finding of t…

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