Thyssenkrupp Industries India (P.) Ltd. v. ACIT

33 Taxmann.com 107Income Tax Appellate Tribunal2013#4676 most cited

What is Thyssenkrupp Industries India (P.) Ltd. v. ACIT authority for?

Provisions for doubtful debts are non-operating in nature and should not be included in operating profit computation. Only receipts and expenditures directly related to determining profit are considered for operating profit.

25

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2015 to 2025.

Also referred to as

Thyssenkrupp Industries India Pvt Ltd · ITAT · provision for doubtful debts · non-operating · operating profit · transfer pricing · margin computation · commission income · reversal of provisions

Sections most often in play

Section 143(3)Section 115OSection 143(3A)Section 143(3B)Section 144CSection 144C(13)Section 144C(5)Section 14A

Judgments citing Thyssenkrupp Industries India (P.) Ltd. v. ACIT

M/S.Swiss Re Global Business Solutions India Private Limited, Bangalore vs. Deputy Commissioner of Income-Tax, Bangalore

In the result the appeal of the assessee is partly allowed

ITA 2315/BANG/2016[2012-13]Status: DisposedITAT Bangalore13 Apr 2017AY 2012-13

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Chavali Narayan, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No. 2315/Bang/2016 Assessment year : 2012-13 M/s. Swiss Re Global Business Solutions India Private Limited [Formerly known as Swiss Re Shared Services (India) Private Limited], The Deputy Commissioner of Vaswani Centropolis, 2nd to 6th Income Tax, Vs. Floor, Circle – 6(1)(2), No. 21, Langford Road, Bangalore. Langford Town, Bangalore – 560 027. PAN: AAECS 8786L APPELLANT RESPONDENT Appellant by : Shri Chavali Narayan, CA Respondent by : Ms. Neera Malhotra, C…

Scancafe Digital Solutions Private Limited, Bangalore vs. ITO, Bangalore

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

ITA 502/BANG/2015[2010-11]Status: DisposedITAT Bangalore12 Apr 2017AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri G.Kamaladhar, Standing Counsel
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIET KUMAR, JUDICIAL MEMBER IT(TP)A No.502/Bang/2015 (Assessment year: 2010-11) and Cross Objn.No.139/Bang/2015 (In IT(TP)A No.502/Bang/2015) (Assessment year: 2010-11) M/s.Scancafe Digital Solutions Pvt. Ltd. Ground Floor, Neil Rao Towers, Plot No.118, Road No.03, EPIP Phase-1, Whitefield Main Road, Bengaluru-560066 … Appellant PAN:AAKCS 5398 E Vs. Income-tax Officer, Ward 6(1)(1), Bengaluru. … Respondent AND IT(TP)A No.450/Bang/2015 (Assessment year: 2010-11) (By the Revenue) Assessee by : S…

N L C Nalco India Ltd Previously Known As Ondeo Nalco India Ltd., Kolkata vs. ACIT, Cir - 11, Kolkata

In the result, the appeal of assessee in ITA No

ITA 1256/KOL/2009[2004-05]Status: DisposedITAT Kolkata03 Feb 2016AY 2004-05

Bench: Shri Mahavir Singh, Jm& Shri Waseem Ahmed, Am]

For Appellant: Shri Soumitra Chowdhury, AdvocateFor Respondent: Shri D. Mallikarjuna &
Section 143(3)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM& Shri Waseem Ahmed, AM] I.T.A No.529/Kol/2008 Assessment Year: 2003-04 N L C Nalco India Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACO4994N) Circle-10, Kolkata. (Appellant) (Respondent) I.T.A No.1256/Kol/2009 Assessment Year: 2004-05 N L C Nalco India Ltd. Vs. Assistant Commissioner of Income-tax, (PAN: AAACO4994N) Circle-11, Kolkata. (Appellant) (Respondent) Date of hearing: 05.11.2015 Date of pronouncement: 03.02.2016 For the Appellant: Shri Soumitra Chowdhury, Advocate For the Respondent: Shri D. Mallikarjuna…

Nlc Nalco India Ltd., Kolkata vs. ACIT, Circle - 11, Kolkata

In the result, the appeal of assessee in ITA No

ITA 529/KOL/2008[2003-04]Status: DisposedITAT Kolkata03 Feb 2016AY 2003-04

Bench: Shri Mahavir Singh, Jm& Shri Waseem Ahmed, Am]

For Appellant: Shri Soumitra Chowdhury, AdvocateFor Respondent: Shri D. Mallikarjuna &
Section 143(3)Section 36(1)(vii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH: KOLKATA [Before Shri Mahavir Singh, JM& Shri Waseem Ahmed, AM] I.T.A No.529/Kol/2008 Assessment Year: 2003-04 N L C Nalco India Ltd. Vs. Deputy Commissioner of Income-tax, (PAN: AAACO4994N) Circle-10, Kolkata. (Appellant) (Respondent) I.T.A No.1256/Kol/2009 Assessment Year: 2004-05 N L C Nalco India Ltd. Vs. Assistant Commissioner of Income-tax, (PAN: AAACO4994N) Circle-11, Kolkata. (Appellant) (Respondent) Date of hearing: 05.11.2015 Date of pronouncement: 03.02.2016 For the Appellant: Shri Soumitra Chowdhury, Advocate For the Respondent: Shri D. Mallikarjuna…

M/S. Bechtel India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is partly allowed on transfer

ITA 882/DEL/2014[2009-10]Status: DisposedITAT Delhi14 Oct 2015AY 2009-10

Bench: Shri S.V. Mehrotra & Shri Chandra Mohan Garg

For Appellant: S/Shri S.D. Kalipa, R.R.Maurya, Praveen SharmaFor Respondent: S/Shri Ravi Jain, CIT DR, Subhakant Sahoo, Sr. DR
Section 119Section 143(3)Section 144CSection 144C(5)Section 234BSection 271(1)(c)Section 92

…ITA No.882/D/2014 Asstt.Year: 2009-10 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH `I’ NEW DELHI BEFORE SHRI S.V. MEHROTRA, ACCOUNTANT MEMBER AND SHRI CHANDRA MOHAN GARG, JUDICIAL MEMBER I.T.A.No.882/Del/2014 Assessment Year : 2009-10 Bechtel India Pvt. Ltd., vs DCIT, 418, Naurang House, Circle-2(1), 21, K.G. Marg, New Delhi. New Delhi. (PAN: AAACB0298A) (Appellant) (Respondent) Appellant by: S/Shri S.D. Kalipa, R.R.Maurya, Praveen Sharma, Sanjay Kumar, Advocates Respondent by : S/Shri Ravi Jain, CIT DR, Subhakant Sahoo, Sr. DR Date of last hearing: 12.10.2015 Date of pronouncement: 14.10.2015 O R D E…