(supra) Flipkart India (P.) Ltd. v. Assistant Commissioner of Income-tax, Circle-3 (1) (1), Bangalore

92 Taxmann.com 387Income Tax Appellate Tribunal2018#10796 most cited

What is (supra) Flipkart India (P.) Ltd. v. Assistant Commissioner of Income-tax, Circle-3 (1) (1), Bangalore authority for?

Taxing authorities cannot tax goods transferred at less than market price if the transaction is bona fide, ignoring the actual price fetched to ascertain profit. Additions based on selective rate comparison without considering the full business model are legally untenable.

10

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2025.

Also referred to as

Flipkart India Pvt. Ltd. v. ACIT · Section 145(3) · Section 37 · audited accounts · disallowance of losses · bona fide transaction · market price · business expediency · valuation of shares · DCF method

Sections most often in play

Section 195Section 143(3)Section 145(3)Section 37Section 40(A)(2)(a)Section 40A(2)(b)Section 43CA(1)Section 45(4)

Issues it is cited on

section 4(1)section 50c(1)section 28(i)dcf methodvaluation of sharessection 40a(2)(b)withholding taxbusiness expediencyintangible assetssection 40(a)(i)mercantile system of accountingsection 195

Judgments citing (supra) Flipkart India (P.) Ltd. v. Assistant Commissioner of Income-tax, Circle-3 (1) (1), Bangalore

Instakart Services Private Limited, Bangalore vs. ACIT, Special Range-3, Bangalore

In the result appeal of the Revenue is hereby dismissed

ITA 544/BANG/2025[2017-18]Status: DisposedITAT Bangalore18 Dec 2025AY 2017-18

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Shri Ajay Vohra, Sr. Advocate and Ms. AnkitaFor Respondent: Shri Shivanad Kalakeri, CIT

…` IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.496, 543 & 544/Bang/2025 S.A No.25/Bang/2025 [In ITA No.496/Bang/2025 Assessment Year: 2016-17 to 2017-18 Instakart Services Pvt. Ltd., Vs. The Asst. Commissioner of Alyssa, Begonia and Clover, Embassy Income Tax, Central Circle – 1(4), Tech Village, Outer Ring Road, Bengaluru. Ballandur S.O, Devara Beesana Halli, . Bangalore – 560 103. PAN – AADCI 8374 D APPELLANT RESPONDENT ITA No.530 & 531/Bang/2025 Assessment Year: 2017-18 - 2018-19 The Asst. Commissioner o…

Deputy Commissioner of Income Tax, Bengaluru vs. Flipkart India Pvt Ltd, Bengaluru

In the result, both the appeals filed by the Revenue are dismissed

ITA 1395/BANG/2025[2021-22]Status: DisposedITAT Bangalore04 Dec 2025AY 2021-22

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate
Section 143(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1394 & 1395/Bang/2025 Assessment years : 2020-21 & 2021-22 The Deputy Commissioner Vs. Flipkart India Pvt. Ltd., of Income Tax, Alyssa Begonia and Clover, Central Circle 1(4), Embassy Tech Village, Bengaluru. Bengaluru – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Ajay Vohra, Sr. Advocate Date of hearing : 11.09.2025 Date of Pronouncement : 04.12.2025 O R D E R Per Pra…

Deputy Commissioner of Income Tax, Central Circle-1(4), Bengaluru vs. Flipkart India Pvt Ltd, Bengaluru

In the result, both the appeals filed by the Revenue are dismissed

ITA 1394/BANG/2025[2020-21]Status: DisposedITAT Bangalore04 Dec 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Keshav Dubey

For Appellant: Shri Shivanand Kalakeri, CIT(DR)(ITAT), BengaluruFor Respondent: Shri Ajay Vohra, Sr. Advocate
Section 143(3)Section 37

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI PRASHANT MAHARISHI, VICE PRESIDENT AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.1394 & 1395/Bang/2025 Assessment years : 2020-21 & 2021-22 The Deputy Commissioner Vs. Flipkart India Pvt. Ltd., of Income Tax, Alyssa Begonia and Clover, Central Circle 1(4), Embassy Tech Village, Bengaluru. Bengaluru – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Shivanand Kalakeri, CIT(DR)(ITAT), Bengaluru. Respondent by : Shri Ajay Vohra, Sr. Advocate Date of hearing : 11.09.2025 Date of Pronouncement : 04.12.2025 O R D E R Per Pra…

M/S. Flipkart India Pvt. Ltd., Bangalore vs. ACIT, Special Range-3, Bangalore

In the result, appeal of the assessee is allowed and appeal of revenue is dismissed

ITA 1141/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Mar 2023AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: S/Shri Ajay Vohra, Sr. Counsel, Kishore Kunal & ParthFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 192Section 195Section 37Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2017-18 Flipkart India Private Limited, Vs. The Assistant Commissioner Alyssa, Begonia and Clover, of Income Tax, Embassy Tech Village, AO AS SPECIAL RANGE-3, Devarabeesanahalli, Bangalore. Outer Ring Road, Bangalore – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Assessment year : 2017-18 The Deputy Commissioner Vs. Flipkart India Private Limited, of Income Tax, Bangalore – 560 103. PAN: AABCF 8078M Central Circle 1(4), Bangalore. APPELLANT RESPONDE…

DCIT, Central Circle-1(4), Bengaluru vs. M/S. Flipkart India Pvt Ltd., Bengaluru

In the result, appeal of the assessee is allowed and appeal of revenue is dismissed

ITA 1115/BANG/2022[2017-18]Status: DisposedITAT Bangalore09 Mar 2023AY 2017-18

Bench: Shri George George K. & Ms. Padmavathy Sassessment Year : 2017-18

For Appellant: S/Shri Ajay Vohra, Sr. Counsel, Kishore Kunal & ParthFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 192Section 195Section 37Section 37(1)Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER Assessment year : 2017-18 Flipkart India Private Limited, Vs. The Assistant Commissioner Alyssa, Begonia and Clover, of Income Tax, Embassy Tech Village, AO AS SPECIAL RANGE-3, Devarabeesanahalli, Bangalore. Outer Ring Road, Bangalore – 560 103. PAN: AABCF 8078M APPELLANT RESPONDENT Assessment year : 2017-18 The Deputy Commissioner Vs. Flipkart India Private Limited, of Income Tax, Bangalore – 560 103. PAN: AABCF 8078M Central Circle 1(4), Bangalore. APPELLANT RESPONDE…

Hike Pvt Ltd, Delhi vs. ACIT, Circle-11(2), New Delhi

In the result, both the appeals are allowed

ITA 4314/DEL/2019[2014-15]Status: DisposedITAT Delhi22 Sept 2022AY 2014-15

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaita No. 4313/Del/2019, A.Y. 2013-14 Ita No. 4314/Del/2019, A.Y. 2014-15

Section 28Section 30Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4313/Del/2019, A.Y. 2013-14 ITA No. 4314/Del/2019, A.Y. 2014-15 Hike Private Limited Vs. Asstt. Commissioner of Income- 1, Nelson Mandela Road, tax , Bharti Crecent, Vasant Kunj, Circle-11(2), Phase - II, New Delhi New Delhi-110070 PAN : AAHCM5054A (APPELLANT) (RESPONDENT) Assessee by Shri Anil Bhalla, CA Revenue by Shri Anjula Jain, CIT(DR) Date of hearing: 14.09.2022 Date of Pronouncement: 22.09.2022 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER:…

Hike Pvt Ltd, Delhi vs. ACIT, Circle-11(2), New Delhi

In the result, both the appeals are allowed

ITA 4313/DEL/2019[2013-14]Status: DisposedITAT Delhi22 Sept 2022AY 2013-14

Bench: Shri Shamim Yahya & Shri Anubhav Sharmaita No. 4313/Del/2019, A.Y. 2013-14 Ita No. 4314/Del/2019, A.Y. 2014-15

Section 28Section 30Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI (DELHI BENCH ‘C’ : NEW DELHI) BEFORE SHRI SHAMIM YAHYA, ACCOUNTANT MEMBER AND SHRI ANUBHAV SHARMA, JUDICIAL MEMBER ITA No. 4313/Del/2019, A.Y. 2013-14 ITA No. 4314/Del/2019, A.Y. 2014-15 Hike Private Limited Vs. Asstt. Commissioner of Income- 1, Nelson Mandela Road, tax , Bharti Crecent, Vasant Kunj, Circle-11(2), Phase - II, New Delhi New Delhi-110070 PAN : AAHCM5054A (APPELLANT) (RESPONDENT) Assessee by Shri Anil Bhalla, CA Revenue by Shri Anjula Jain, CIT(DR) Date of hearing: 14.09.2022 Date of Pronouncement: 22.09.2022 ORDER PER SHAMIM YAHYA, ACCOUNTANT MEMBER:…

The Joint Commissioner of Income Tax Special Range-3, Bangalore vs. M/S Flipkart India Private Limited, Bangalore

In the result, appeals by the revenue are dismissed

ITA 2847/BANG/2018[2013-14]Status: DisposedITAT Bangalore14 Jun 2019AY 2013-14

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BangaloreFor Respondent: Shri Percy Pardiwala, Sr. Advocate
Section 131

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.2846, 2847 & 2728/Bang/2018 Assessment years : 2014-15, 2013-15 & 2012-13 The Joint Commissioner of Vs. Flipkart India Pvt. Ltd., Income Tax, Vaishnavi Summit, Ground Floor, 7th Main, Special Range 3, Bangalore. 80 Feet Road, Koramangala Layout, Bangalore – 560 034. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Pradeep Kumar, CIT(DR)(ITAT), Bangalore Respondent by : Shri Percy Pardiwala, Sr. Advocate Date of hearing : 06.06.2019 Date of Pronouncem…

The Joint Commissioner of Income Tax Special Range-3 Main, Bangalore vs. M/S Flipkart India Private Limited, Bangalore

In the result, appeals by the revenue are dismissed

ITA 2846/BANG/2018[2014-15]Status: DisposedITAT Bangalore14 Jun 2019AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BangaloreFor Respondent: Shri Percy Pardiwala, Sr. Advocate
Section 131

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.2846, 2847 & 2728/Bang/2018 Assessment years : 2014-15, 2013-15 & 2012-13 The Joint Commissioner of Vs. Flipkart India Pvt. Ltd., Income Tax, Vaishnavi Summit, Ground Floor, 7th Main, Special Range 3, Bangalore. 80 Feet Road, Koramangala Layout, Bangalore – 560 034. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Pradeep Kumar, CIT(DR)(ITAT), Bangalore Respondent by : Shri Percy Pardiwala, Sr. Advocate Date of hearing : 06.06.2019 Date of Pronouncem…

The Joint Commissioner of Income Tax Special Range-3, Bangalore vs. M/S Flipkart India Private Limited, Bangalore

In the result, appeals by the revenue are dismissed

ITA 2728/BANG/2018[2012-13]Status: DisposedITAT Bangalore14 Jun 2019AY 2012-13

Bench: Shri N.V. Vasudevan & Shri B.R. Baskaran

For Appellant: Shri Pradeep Kumar, CIT(DR)(ITAT), BangaloreFor Respondent: Shri Percy Pardiwala, Sr. Advocate
Section 131

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER ITA Nos.2846, 2847 & 2728/Bang/2018 Assessment years : 2014-15, 2013-15 & 2012-13 The Joint Commissioner of Vs. Flipkart India Pvt. Ltd., Income Tax, Vaishnavi Summit, Ground Floor, 7th Main, Special Range 3, Bangalore. 80 Feet Road, Koramangala Layout, Bangalore – 560 034. PAN: AABCF 8078M APPELLANT RESPONDENT Appellant by : Shri Pradeep Kumar, CIT(DR)(ITAT), Bangalore Respondent by : Shri Percy Pardiwala, Sr. Advocate Date of hearing : 06.06.2019 Date of Pronouncem…

(supra) Flipkart India (P.) Ltd. v. Assistant Commissioner of Income-tax, Circle-3 (1) (1), Bangalore (92 Taxmann.com 387) — Cited in 10 Judgments | BharatTax