(vii) Godrej Consumer Products Ltd. v. Asstt. CIT
69 Taxmann.com 436Reported decision2016#4373 most cited
What is (vii) Godrej Consumer Products Ltd. v. Asstt. CIT authority for?
The commission chargeable on corporate or bank guarantees extended to Associated Enterprises (AEs) is an international transaction that requires benchmarking. A commission rate of 0.5% on the value of such guarantees is considered just for both the assessee and the revenue.
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judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2025.
Also referred to as
Godrej Consumer Products Ltd. v. Asstt. CIT · 69 Taxmann.com 436 · Mumbai Tribunal · bank guarantee commission · corporate guarantee · Associated Enterprises · international transaction · benchmarking · arm's length price · ALP · 0.5% commission