(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.

27

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

Sections most often in play

Section 115JBSection 143(3)Section 144Section 2(24)(x)Section 234BSection 234CSection 32(1)Section 36(1)(va)

Issues it is cited on

goodwill arising on amalgamationsection 43(6)(c)section 36(l)(va)section 92b(1)section 2(11)minimum alternate taxsection 43(6)opening wdvtransferor companydepreciation on goodwillsection 55section 32(1)(ii)

Judgments citing (vii) Godrej Consumer Products Ltd. v. Asstt. CIT

Grindwell Norton Ltd, Mumbai vs. DCIT (OSD)-1, Mumbai

In the result, the appeal of the assessee is hereby ordered to be allowed

ITA 3589/MUM/2016[2010-11]Status: DisposedITAT Mumbai30 Aug 2018AY 2010-11

Bench: Shri B. R. Baskaran, Am & Shri Amarjit Singh, Jm आयकरअपीलसं/I.T.A. No.3589/M/2016 (निर्धारणवर्ा / Assessment Year: 2010-11) Grindwell Norton Ltd. बिधम/ Dcit (Osd)-1 Room Kalyaniwalla & Mistry, No.579, 5Th Floor, Aayakar Vs. Army & Navy Building, 3Rd Bhavan, M.K. Marg, Floor, 148 M.G. Road, Fort, Mumbai-400020. Mumbai-400001. स्थायीलेखासं./जीआइआरसं./Pan/Gir No. : Aaacg8752B (अपीलाथी/Appellant) .. (प्रत्यथी /Respondent)

For Appellant: Mr. Akram KhanFor Respondent: Shri M. V. Rajguni (Sr.DR)
Section 14ASection 32Section 92B

…IN THE INCOME TAX APPELLATE TRIBUNAL“K” BENCH, MUMBAI BEFORE SHRI B. R. BASKARAN, AM AND SHRI AMARJIT SINGH, JM आयकरअपीलसं/I.T.A. No.3589/M/2016 (निर्धारणवर्ा / Assessment Year: 2010-11) Grindwell Norton Ltd. बिधम/ DCIT (OSD)-1 Room Kalyaniwalla & Mistry, No.579, 5th Floor, Aayakar Vs. Army & Navy Building, 3rd Bhavan, M.K. Marg, Floor, 148 M.G. Road, Fort, Mumbai-400020. Mumbai-400001. स्थायीलेखासं./जीआइआरसं./PAN/GIR No. : AAACG8752B (अपीलाथी/Appellant) .. (प्रत्यथी /Respondent) Assessee by: Mr. Akram Khan Department by: Shri M. V. Rajguni (Sr.DR) सुनवाईकीतारीख / Date of Hearing: 01.06.2018 घोषणाकीतारीख /Date…

The DCIT1(1), Indore vs. M/S. Agrawal Coal Corporation P Ltd., Indore

ITA 622/IND/2015[2010-11]Status: DisposedITAT Indore08 Mar 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ T.P.A. Nos. 607 & 622/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 Dy. CIT- 1(1), M/s. Agrawal Coal Indore. Vs. Corporation Private Limited, Indore. अपीलाथ" /Appellant ""यथ" /Respondent आ.अ.सं./ T.P.A. Nos. 601 & 602/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 M/s. Agrawal Coal Dy. CIT-1(1), Vs. Corporation Private Indore. Limited, Indore. अपीलाथ"…

The DCIT-1(1), Indore vs. M/S. Agrawal Coal Corporation P. Ltd., Indore

ITA 607/IND/2015[2009-10]Status: DisposedITAT Indore08 Mar 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ T.P.A. Nos. 607 & 622/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 Dy. CIT- 1(1), M/s. Agrawal Coal Indore. Vs. Corporation Private Limited, Indore. अपीलाथ" /Appellant ""यथ" /Respondent आ.अ.सं./ T.P.A. Nos. 601 & 602/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 M/s. Agrawal Coal Dy. CIT-1(1), Vs. Corporation Private Indore. Limited, Indore. अपीलाथ"…

M/S. Agrawal Coal Corporation P. Ltd., Indore vs. The DCIT -Circle 1(1), Indore

ITA 602/IND/2015[2010-11]Status: DisposedITAT Indore08 Mar 2017AY 2010-11

Bench: Shri D.T. Garasia & Shri O.P. Meena

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ T.P.A. Nos. 607 & 622/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 Dy. CIT- 1(1), M/s. Agrawal Coal Indore. Vs. Corporation Private Limited, Indore. अपीलाथ" /Appellant ""यथ" /Respondent आ.अ.सं./ T.P.A. Nos. 601 & 602/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 M/s. Agrawal Coal Dy. CIT-1(1), Vs. Corporation Private Indore. Limited, Indore. अपीलाथ"…

M/S. Agrawal Coal Corporation P. Ltd., Indore vs. The DCIT Range 1(1), Indore

ITA 601/IND/2015[2009-10]Status: DisposedITAT Indore08 Mar 2017AY 2009-10

Bench: Shri D.T. Garasia & Shri O.P. Meena

…आयकर अपील"य अ"धकरण, इ"दौर "यायपीठ, इ"दौर IN THE INCOME TAX APPELLATE TRIBUNAL, INDORE BENCH, INDORE "ी डी.ट".गरा"सया, "या"यक सद"य तथा "ी ओ.पी.मीना, लेखा सद"य के सम" BEFORE SHRI D.T. GARASIA, JUDICIAL MEMBER AND SHRI O.P. MEENA, ACCOUNTANT MEMBER आ.अ.सं./ T.P.A. Nos. 607 & 622/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 Dy. CIT- 1(1), M/s. Agrawal Coal Indore. Vs. Corporation Private Limited, Indore. अपीलाथ" /Appellant ""यथ" /Respondent आ.अ.सं./ T.P.A. Nos. 601 & 602/Ind/2015 "नधा"रण वष" /A. Ys.: 2009-10 and 2010-11 M/s. Agrawal Coal Dy. CIT-1(1), Vs. Corporation Private Indore. Limited, Indore. अपीलाथ"…

DCIT (OSD) 2(3), Mumbai vs. Nrc Ltd, Mumbai

The appeal of the Revenue is dismissed

ITA 4125/MUM/2014[2010-11]Status: DisposedITAT Mumbai12 Jan 2017AY 2010-11

Bench: Shri Joginder Singh & Shri Ashwani Tanejaassessment Year: 2010-11 Dcit(Osd)-2(3), Nrc Ltd. R. No.577, State Bank Of India, Central बनाम/ Aayakar Bhavan, Office, Accounts & Vs. M.K. Road, Compliance Dept. 14Th Floor, Mumbai-400020 Madam Cama Road, Nariman Point, Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) Pan. No.Aaacn1616J

Section 14Section 143(3)Section 14ASection 3(1)(o)

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ, ‘बी’,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “B”, MUMBAI "ी जो"ग"दर "संह, "या"यक सद"य एवं "ी अ"नी तनेजा, लेखा सद"य, के सम" Before Shri Joginder Singh, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2010-11 DCIT(OSD)-2(3), NRC Ltd. R. No.577, State Bank of India, Central बनाम/ Aayakar Bhavan, Office, Accounts & Vs. M.K. Road, Compliance Dept. 14th Floor, Mumbai-400020 Madam Cama Road, Nariman Point, Mumbai-400021 (राज"व /Revenue) ("नधा"रती /Assessee) PAN. No.AAACN1616J राज"व क" ओर से / Revenue by Shri Suman Kumar-DR "नधा"रती क"…

Grindewell Norton Ltd, Mumbai vs. Addl CIT 1(1), Mumbai

In the result, appeal of the assessee is partly allowed

ITA 523/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Sept 2016AY 2009-10

Bench: Shri G.S. Pannu & Shri Ravish Sood: (A.Y : 2009-10)

For Appellant: Shri M.M. Golvala &For Respondent: Shri N. Padmanabham
Section 143(3)Section 14ASection 28Section 32

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI G.S. PANNU, ACCOUNTANT MEMBER AND SHRI RAVISH SOOD, JUDICIAL MEMBER : (A.Y : 2009-10) M/s. Grindwell Norton Ltd., Vs. Addl. CIT-1(1), Kalyaniwalla & Mistry Mumbai (Respondent) Army & Navy Building, 3rd floor, 148, M.G. Road, Fort, Mumbai 400 001 (Appellant) PAN : AAACG8752B Assessee by : Shri M.M. Golvala & Shri Akram Khan Revenue by : Shri N. Padmanabham Date of Hearing : 23/08/2016 Date of Pronouncement : 30/09/2016 O R D E R PER G.S. PANNU, AM : This appeal by the assessee is directed against the order of CIT(A)-15, Mumbai dated…