TCL Holdings (P) Ltd. v. ACIT

147 ITD 17Income Tax Appellate Tribunal2014#8763 most cited

What is TCL Holdings (P) Ltd. v. ACIT authority for?

Loss-making comparable companies satisfying functional and comparability analysis should not be rejected solely on the basis of losses.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2019.

Also referred to as

TCL Holdings (P) Ltd. v. ACIT · 147 ITD 17 · ITAT · transfer pricing · comparable companies · arm's length price · ALP · loss making comparables · OECD guidelines

Judgments citing TCL Holdings (P) Ltd. v. ACIT

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 1567/DEL/2014[2009-10]Status: DisposedITAT Delhi04 Oct 2019AY 2009-10

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 52/DEL/2013[2008-09]Status: DisposedITAT Delhi04 Oct 2019AY 2008-09

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

Sansung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, Special Range- 8, New Delhi

ITA 2511/DEL/2018[2011-12]Status: DisposedITAT Delhi04 Oct 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. JCIT, New Delhi

ITA 868/DEL/2016[2011-12]Status: DisposedITAT Delhi04 Oct 2019AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

ITA 6741/DEL/2014[2010-11]Status: DisposedITAT Delhi04 Oct 2019AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

ACIT, New Delhi vs. M/S Samsung India Electronics Ltd., Gurgaon

ITA 3410/DEL/2012[2005-06]Status: DisposedITAT Delhi04 Oct 2019AY 2005-06

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 3248/DEL/2012[2005-06]Status: DisposedITAT Delhi04 Oct 2019AY 2005-06

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

Samsung India Electronics Pvt. Ltd., Gurgaon vs. Addl. CIT, New Delhi

ITA 5315/DEL/2011[2007-08]Status: DisposedITAT Delhi04 Oct 2019AY 2007-08

Bench: Shri Amit Shukla & Shri Prashant Maharishi

For Appellant: S/Shri Himanshu Sinha, ShriFor Respondent: Shri H.K. Choudhary, CIT-D.R

…__________ M/s Motorola Solutions India Private Limited v. ACIT Circle-2 ITA No. 5637/Del/2011, [2014] 35 ITR(T) 546 (Delhi - Trib.) (para 162.1) (f) _________________________________ Qualcomm India Pvt. Ltd. v. ACIT Circle 14(1) ITA No.5239/DEL/ 2010, [2014] 147 ITD 17 (Delhi - Trib.) (para 41) (g) ________________________________ Mentor Graphics (Noida) (P) Ltd. (109 ITD 101) 135. The Ld. CIT (DR) relied on the orders of the lower authorities. 136. The issue of grant of adjustment for difference in levels of working capitals between the assessee and the comparable companies is now well recognized by this Trib…

DCIT vs. M/S Emc Data Storage Systems (India) Pvt. Ltd., Bangalore

In the result, appeal of the Revenue is partly allowed and the cross objection of the assessee is partly allowed

ITA 875/BANG/2013[2005-06]Status: DisposedITAT Bangalore14 Jan 2019AY 2005-06

Bench: Shri. A. K. Garodia & Shri. Laliet Kumar

For Appellant: Shri. Suryanarayana J. AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT - DR
Section 10A

…ed CIT (Appeals) in including this company in the set of comparables and in support of the assessee's contentions placed reliance on the decision of the Delhi Bench of ITAT in the case of Qualcomm India (P.) Ltd. v. Asstt. CIT [2013] 37 taxmann.com 306/[2014] 147 ITD 17. 12.3.1 We have heard the rival contentions, perused and carefully considered the material on record; including the judicial pronouncement cited (supra). The learned CIT (Appeals), in the impugned order, has observed that the TPO, after selecting this company as a comparable in the show cause notice has rejected this company in the final order, wi…

M/S Philips India Ltd., Kolkata vs. DCIT, Cir-11(2), Kolkata

In the result the appeal of the assessee is partly allowed

ITA 1068/KOL/2015[2006-2007]Status: DisposedITAT Kolkata08 Feb 2017AY 2006-2007

Bench: Hon’Ble Sri N.V.Vasudevan, Jm & Dr.Arjun Lal Saini, Am] I.T.A No. 1068/Kol/2015 Assessment Year : 2006-07

For Appellant: Shri Arvind Sonde, Advocate &For Respondent: Shri G.Mallikarjuna, CIT(DR)
Section 143(3)Section 92

…, it would be inappropriate to allow its exclusion just on this basis. It would also be pertinent to point out that such plea was not taken before the earlier DRP hearing. Further, the assessee seeks exclusion relying on the case of Qualcomm India Pvt Ltd. in 147 ITD 17 (Delhi) where Aftek was directed to be excluded from comparables list due to different functional profiles of Aftek and Qualcomm. DRP has carefully gone through said the case law and it was seen that Hon'ble ITAT have given functional profile of Qualcomm as being engaged in the business of software development and providing marketing services and…

Syngenta India Ltd, Pune vs. Addl CIT RG 1(3), Mumbai

Accordingly, we direct the AO to allow the actual expenditure incurred during this year on site restoration cost. Accordingly, ground no. 5 is treated as allowed

ITA 649/MUM/2013[2008-09]Status: DisposedITAT Mumbai01 Jun 2016AY 2008-09

Bench: Shri B R Baskaran & Shri Amit Shukla

Section 143(3)Section 144C(5)Section 145ASection 80I

…f computation of ALP. He further placed reliance on various similar decisions, like:- i) Exxon Mobil Co. India Ltd. v. DCIT [2011] 46 SOT 294(Mum)(URO); ii) TCL Holdings (P) Ltd. v. ACIT [2013) 59 SOT 68 (Mum-TRIB); iii) Qualcomm India (P) Ltd v. ACIT [2014] 147 ITD 17 (Del-TRIB); iv) Cummins Turbo Technologies Ltd v.DDIT [2014]147 ITD 463(Pun); v) Apotex Research P Ltd. v DCIT [2013] 59 sot 117 (Bang). He also placed reliance on OECD guidelines to show that the loss making comparables that satisfies the functional and comparability analysis should not be rejected on the sole basis that they have suffered losse…

Syngenta India Ltd, Pune vs. Addl CIT 1(3), Mumbai

Accordingly, we direct the AO to allow the actual expenditure incurred during this year on site restoration cost. Accordingly, ground no. 5 is treated as allowed

ITA 8534/MUM/2011[2007-08]Status: DisposedITAT Mumbai01 Jun 2016AY 2007-08

Bench: Shri B R Baskaran & Shri Amit Shukla

Section 143(3)Section 144C(5)Section 145ASection 80I

…f computation of ALP. He further placed reliance on various similar decisions, like:- i) Exxon Mobil Co. India Ltd. v. DCIT [2011] 46 SOT 294(Mum)(URO); ii) TCL Holdings (P) Ltd. v. ACIT [2013) 59 SOT 68 (Mum-TRIB); iii) Qualcomm India (P) Ltd v. ACIT [2014] 147 ITD 17 (Del-TRIB); iv) Cummins Turbo Technologies Ltd v.DDIT [2014]147 ITD 463(Pun); v) Apotex Research P Ltd. v DCIT [2013] 59 sot 117 (Bang). He also placed reliance on OECD guidelines to show that the loss making comparables that satisfies the functional and comparability analysis should not be rejected on the sole basis that they have suffered losse…