Transwitch India (P.) Ltd. v. Dy. CIT

53 SOT 151Income Tax Appellate Tribunal2012#15944 most cited
6

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2018 to 2022.

Judgments citing Transwitch India (P.) Ltd. v. Dy. CIT

M/S Denso Kirloskar Industries Pvt.Ltd., Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 73/BANG/2017[2012-13]Status: DisposedITAT Bangalore20 Jul 2022AY 2012-13

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri V.S. Chakrapani, CIT(DR)(ITAT), Bengaluru

…pulates that reasonably accurate adjustments can be made to eliminate the material effects of such differences. 20. The counsel of the assessee has placed reliance on the judgment of ITAT Delhi Bench in the case of Transwitch India (P.) Ltd. v. Dy. CIT [2012] 53 SOT 151/21 taxmann.com 257 wherein it has been held that the claim of comparability adjustment on account of abnormal expenses incurred by the assessee on account of relocation expenses should be allowed in IT(TP)A No. 73/Bang/2017 Page 10 of 22 the profitability of the assessee. The assessee has also relied on the judgment of ITAT Pune Bench in the case…

Evalueserve.Com P.Ltd, New Delhi vs. ACIT, Circle-8(2), New Delhi

In the result, the appeal of the assessee in ITA No

ITA 5148/DEL/2017[2011-12]Status: DisposedITAT Delhi28 Jan 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri N.K. Choudhary

For Appellant: Shri Salil Kapoor, AdvFor Respondent: Shri Dinesh Antil. Sr. DR

…logies BPO Services Ltd. v. Asstt. CIT 120151 60 taxmann.com 186/69 SOT 571 (Delhi-Trib) • Dy. CIT v. Exxon Mobil Gas (India) (P.) Ltd. [20151 152 ITD 220/120141 51 taxmann.com 256 (Delhi-Trib) • Transwitch India (P.) Ltd. v. Dy. CIT [20121 21 taxmann.com 257/53 SOT 151 (Delhi-Trib) 29. The Ld. AR submitted that Marubeni India (P.) Ltd. v. DIT (2013) 354 ITR 638- Delhi High Court is directly on this issue wherein the Hon'ble Delhi High Court held that expenditure for closure of its India units would represent abnormal cost and the same has to be excluded while computing the operating margin of the assesse. In t…

M/S. Lummus Technology Heat Transfer Bv, Gurgaon vs. DCIT, Gurgaon

ITA 1817/DEL/2015[2010-11]Status: DisposedITAT Delhi28 Nov 2019AY 2010-11

Bench: Shri N.K. Billaiya & Shri Kuldip Singh

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri Subha Kant Sahu, Senior DR
Section 143Section 143(3)Section 144CSection 144C(13)Section 92C(2)

…e true and fair profitability; that similar idle capacity adjustment has been granted by the Tribunal in taxpayer’s own case for AYs 2008-09 and 2009-10 and also relied upon the decision rendered by the Tribunal in Transwitch India Pvt. Ltd. vs. DCIT (2012) 53 SOT 151 (Delhi), SITEL India (P) Ltd. vs. ACIT (2013) 55 SOT 541 (Mumbai), DCIT vs. Panasonic AVC Network India Co. Ltd. (2014) 63 SOT 121 (Delhi), HCL Technologies BPO Services Ltd. vs. ACIT (2015) 69 SOT 571 (Delhi), Bechtel India (P) Ltd. vs. DCIT (2016) 66 taxmann.com 160 (Delhi), Ariston Thermo India Ltd. vs. DCIT (2014) 147 ITD 388 (Pune) and…

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…Pvt. Ltd. [2018] 93 taxmann.com 438 (Bombay)/[2018] 256 Taxman 16 (Bombay) ii. M/s. Royal Star Jewellery Pvt. Ltd. vs ACIT & Other, ITA 2463/2013, order dated 30.01.2017 (Bombay High Court) iii. Transwitch India (P.) Ltd. v. Dy. CIT [2012] 21 taxmann.com 257/53 SOT 151 (Delhi - Trib.) iv. Dy. CIT v. Class India (P.) Ltd. [2015] 62 taxmann.com 173 (Delhi); v. Saxo India (P.) Ltd. v Asstt. CIT [2016] 67 taxmann.com 155 (Delhi - Trib.) vi. Molex India Tooling (P.) Ltd. vs DCIT [2016] 75 taxmann.com 303 (Bangalore - Trib.) vii. HCL Technologies BPO Services Ltd. v. Asstt. CIT [2015] 60 taxmann.com 186/69 SOT 571 (De…

Evalueserve.Com Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

ITA 1466/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Aug 2018AY 2010-11

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92C

…BPO Services Ltd. v. Asstt. CIT 120151 60 • taxmann.com 186/69 SOT 571 (Delhi-Trib) • Dy. CIT v. Exxon Mobil Gas (India) (P.) Ltd. [20151 152 ITD 220/120141 51 taxmann.com 256 (Delhi-Trib) Transwitch India (P.) Ltd. v. Dy. CIT [20121 21 taxmann.com • 257/53 SOT 151 (Delhi-Trib) 29. The Ld. AR submitted that Marubeni India (P.) Ltd. v. DIT (2013) 354 ITR 638- Delhi High Court is directly on this issue wherein the Hon'ble Delhi High Court held that expenditure for closure of its India units would represent abnormal cost and the same has to be excluded while computing the operating margin of the assesse. In th…

Evalueserve.Com Pvt. Ltd., New Delhi vs. ITO, New Delhi

ITA 6310/DEL/2012[2008-09]Status: DisposedITAT Delhi03 Aug 2018AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kamble

Section 143(3)Section 144CSection 92C

…BPO Services Ltd. v. Asstt. CIT 120151 60 • taxmann.com 186/69 SOT 571 (Delhi-Trib) • Dy. CIT v. Exxon Mobil Gas (India) (P.) Ltd. [20151 152 ITD 220/120141 51 taxmann.com 256 (Delhi-Trib) Transwitch India (P.) Ltd. v. Dy. CIT [20121 21 taxmann.com • 257/53 SOT 151 (Delhi-Trib) 29. The Ld. AR submitted that Marubeni India (P.) Ltd. v. DIT (2013) 354 ITR 638- Delhi High Court is directly on this issue wherein the Hon'ble Delhi High Court held that expenditure for closure of its India units would represent abnormal cost and the same has to be excluded while computing the operating margin of the assesse. In th…