Tilda Riceland Pvt. Ltd. v. ACIT

161 TTJ 213Income Tax Appellate Tribunal#16881 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 350,364 Indian tax judgments — from 2019 to 2023.

Judgments citing Tilda Riceland Pvt. Ltd. v. ACIT

Louis Dreyfus Company India Pvt Ltd, Gurgaon vs. DCIT Circle-2(1), New Delhi

In the result, the Appeal of the Assessee is dismissed

ITA 808/DEL/2021[2016-17]Status: DisposedITAT Delhi16 Mar 2023AY 2016-17

Bench: Shri Anil Chaturvedi & Shri Yogesh Kumar U.S.

For Appellant: Shri Ravi Sharma, Advocate; 8sFor Respondent: Shri Rajesh Kumar, [CIT] - D. R

Section 143Section 143(3)Section 144Section 144CSection 154

…that in either case, substantial amount of transactions gets covered using TIPS Data Base under CUP method. Hence, we admit the entire additional evidences filed by the assessee before us in this regard...” 23. Further, in Tilda Riceland Pvt. Ltd1, vs. ACIT (161 TTJ 213), the 15 Louis Dreyfus Co. India, N.D. coordinate bench of the Tribunal has held that the information available in TIPS Database maintained by the Customs department provided comprehensive information, including description and prices as per invoices presented to customs and therefore can be used comparison purposes. 24. In so far as the jud…

Dow Chemicals International P.Ltd`, Mumbai vs. DCIT 14(1)(2), Mumbai

In the result, assessee’s appeal is partly allowed

ITA 1474/MUM/2017[2012-13]Status: DisposedITAT Mumbai05 Aug 2021AY 2012-13

Bench: Shri S. Rifaur Rahman & Shri Ravish Sood

For Appellant: Shri Rajan R. Vora a/wFor Respondent: Shri Sunil Deshpande a/w

Section 143(3)Section 144C(1)Section 144C(13)Section 144C(5)Section 92CSection 92E

…ction method which should be preferred over traditional profit method such as RPM and TNMM. (b) TIPS Data Base maintained by the Customs Department which has also been accepted by the Delhi Tribunal in the case of Tilda Riceland Pvt. Ltd. vs. ACIT reported in 161 TTJ 213 supra, should be accepted as a valid database. (c) While comparing the data at or near to the relevant date of transactions with the comparable prices using TIPS Data Base, the ld. TPO is directed to adopt portfolio approach to take both the prices that are favourable to assessee as well as that are adverse to assessee in view of a categorical fi…

Dow Chemicals International P.Ltd, Mumbai vs. Asst CIT 11(1)(1), Mumbai

In the result, appeal of assessee for A

ITA 1786/MUM/2016[2011-12]Status: DisposedITAT Mumbai10 Sept 2020AY 2011-12

Bench: Shri Pawan Singh, Am & Shrim.Balaganesh, Am M/S. Dow Chemical Vs. Assistant Commissioner Of International Pvt. Ltd., Income Tax 11(1)(1) (Dcipl) As Successor Of Mumbai Rohm & Haas (India) Pvt. Room No.204, Ltd., (Rhipl) Aayakar Bhavan 1St Floor, Block B M.K.Road, 02, Godrej Business District Mumbai – 400 020 Pirojshanagar, Lbs Marg Vikhroli (W) Mumbai – 400 079 Pan/Gir No.Aaacd4467B & Aaacr2855F (Appellant) .. (Respondent)

Section 143(3)Section 144C(5)Section 92E

…l these decisions were relied upon by the ld. AR to drive home the point that CUP should be accepted as the MAM in the instant case. The ld. AR also placed reliance on the decision of Delhi Tribunal in the case of Tilda Riceland Pvt. Ltd. vs. ACIT reported in 161 TTJ 213 wherein acceptability of prices from TIPS Data Base was engaged and it was also held that in any event what TIPS software does is to collect the data, compile the same in easytorefer format and make it available to the end user of such data online (www.TIPSaxim.com) or on electrical media, but this data nonetheless, is public data maintained by t…

Dow Chemical Inernational Pvt. Ltd. As Successor of Roham and Haas (India) Pvt. Ltd., Mumbai vs. ITO - 14(1)(1), Mumbai

In the result, appeals of the assessee in A

ITA 6577/MUM/2018[2014-15]Status: DisposedITAT Mumbai25 Sept 2019AY 2014-15

Bench: Shri Saktijit Dey, Jm & Shri M.Balaganesh, Am M/S. Rohm & Haas India Vs. The Assistant Commissioner Pvt. Ltd., Of Income Tax-11(1)(1) 1St Floor, Block B, Room No.204, Aayakar 02, Godrej Business District Bhavan, M.K. Road, Priojshanagar, Lbs Marg Mumbai – 400 020 Vikhroli (W) Mumbai – 400 079 Pan/Gir No.Aaacr2855F (Appellant) .. (Respondent) Sa No.261/Mum/2019 M/S. Dow Chemical Vs. Income Tax Officer – International Pvt. Ltd., As 14(1)(1), Room No. 431, Successor Of Rohm & Haas Aayakar Bhavan, Mk Road, (India) Pvt. Ltd., Mumbai – 400 020 Godrej It Park – P2 1St Floor Block B, 02 Lbs Road, Godrej Business District, Pirojshahnagar Vikhroli (W) Mumbai – 400 079 Pan/Gir No.Aaacr2855F (Appellant) .. (Respondent)

Section 143(3)Section 92E

…l these decisions were relied upon by the ld. AR to drive home the point that CUP should be accepted as the MAM in the instant case. The ld. AR also placed reliance on the decision of Delhi Tribunal in the case of Tilda Riceland Pvt. Ltd. vs. ACIT reported in 161 TTJ 213 wherein acceptability of prices from TIPS Data Base was engaged and it was also held that in any event what TIPS software does is to collect the data, compile the same in easy to & SA No.261/Mum/2019 refer format and make it available to the end user of such data online (www.TIPSaxim.com) or on electrical media, but this data nonetheless, is pub…

Rohm and Haas India P.Ltd, Mumbai vs. Asst CIT 11(1)(1), Mumbai

In the result, appeals of the assessee in A

ITA 2199/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Sept 2019AY 2010-11

Section 143(3)Section 92E

…l these decisions were relied upon by the ld. AR to drive home the point that CUP should be accepted as the MAM in the instant case. The ld. AR also placed reliance on the decision of Delhi Tribunal in the case of Tilda Riceland Pvt. Ltd. vs. ACIT reported in 161 TTJ 213 wherein acceptability of prices from TIPS Data Base was engaged and it was also held that in any event what TIPS software does is to collect the data, compile the same in easy to & SA No.261/Mum/2019 refer format and make it available to the end user of such data online (www.TIPSaxim.com) or on electrical media, but this data nonetheless, is pub…