Xchanging Solutions Ltd. v. DCIT

78 Taxmann.com 54Reported decision2017#5559 most cited

What is Xchanging Solutions Ltd. v. DCIT authority for?

Transfer pricing adjustments in respect of corporate guarantees should be made at 0.50% of the guarantee amount.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2019 to 2022.

Also referred to as

Xchanging Solutions Ltd. v. DCIT · corporate guarantee · transfer pricing adjustment · 0.50% · ITBA No. 404/Bang/2017 · IT(TP)A No. 236/Bang/2015 · Medrich Limited Vs. ACIT · Manipal Global Education Services Pvt. Ltd.

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Issues it is cited on

section 8d(2)(ii)ready for usesection 35(1)(i)section 35(1)(iv)section 92b(1)section 35(1)(ii)section 92(1)legal expensescorporate guaranteer&d expendituresection 35(1)retrospective amendment

Judgments citing Xchanging Solutions Ltd. v. DCIT

Apex Education Society, Ghaziabad vs. Addl. CIT, Ghaziabad

The appeal of the assessee is allowed

ITA 5633/DEL/2015[2010-11]Status: DisposedITAT Delhi29 Mar 2019AY 2010-11

Bench: Smt Beena A. Pillai & Shri Prashant Maharishiapex Education Society, Vs. Addl. Cit, C/O. Akhilesh Kumar, Range-1, Advocate, Ghaziabad Chamber No. 206-7, Ansal “Satyam”, Rdc Raj Nagar, Ghaziabad Pan: Aaaa7098M (Appellant) (Respondent)

For Appellant: Shri Akhilesh Kumar, AdvFor Respondent: Ms. Naina Soin Kapil, Sr
Section 11Section 115BSection 12(1)Section 143Section 68

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “D”: NEW DELHI BEFORE SMT BEENA A. PILLAI, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER Apex Education Society, Vs. Addl. CIT, C/o. Akhilesh Kumar, Range-1, Advocate, Ghaziabad Chamber No. 206-7, Ansal “Satyam”, RDC Raj Nagar, Ghaziabad PAN: AAAA7098M (Appellant) (Respondent) Assessee by : Shri Akhilesh Kumar, Adv Shri Vipin Garg, Adv Revenue by: Ms. Naina Soin Kapil, Sr. DR Date of Hearing 30/01/2019 Date of pronouncement 29/3/2019 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This is an appeal filed by the assessee against the order of the ld CIT(A), Gh…