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“associated enterprises”

Transfer PricingSection 92ASection 92A2,081 judgments

The decision most relied on for associated enterprises is CIT v. EKL Appliances Ltd. (345 ITR 241), cited in 422 judgments on BharatTax.

Leading authorities on associated enterprises

CIT v. EKL Appliances Ltd.
345 ITR 241 · 2012 · High Court
422
citing judgments

Transfer pricing adjustments for outstanding receivables are permissible only if the Tax Officer establishes, through analysis over a period, a pattern indicating an international transaction intended to benefit an associated enterprise. The Tax Officer cannot question purely business decisions like royalty payments or exceed jurisdiction by applying cost-benefit analysis to determine the arm's length price of services.

Sassoon J. David & Co. Pvt. Ltd. v. CIT
118 ITR 261 · 1979 · Supreme Court
323
citing judgments

An expense incurred by an assessee for its own business, such as advertising, marketing, and promotional (AMP) expenses, cannot be disallowed merely because it incidentally or indirectly benefits the assessee's sister concerns or associated enterprises.

CIT v. Everest Kento Cylinders Ltd.
378 ITR 57 · 2015 · High Court
304
citing judgments

Corporate guarantee fees are subject to transfer pricing rules, and adjustments may be needed to account for differences between corporate guarantees and more liquid bank guarantees when determining arm's length price.

CIT v. Cotton Naturals (I) (P.) Ltd.
55 Taxmann.com 523 · 2015 · High Court
273
citing judgments

The interest rate for benchmarking foreign currency loans advanced to Associated Enterprises should be the market-determined rate applicable to the currency of the loan, such as LIBOR for US Dollar loans, rather than a domestic lending rate like the Indian PLR.

CIT v. Agnity India Technologies (P.) Ltd.
36 Taxmann.com 289 · 2013 · High Court
171
citing judgments

The Delhi High Court holds that Infosys Ltd. is not comparable to a captive software development service provider for transfer pricing analysis, given its huge turnover, high profit margins, ownership of intangible intellectual property rights, branded products, and differing risk profile.

DIT v. Morgan Stanley Co. Inc.
399 ITR 34 · 2017 · Supreme Court
162
citing judgments

Once a transfer pricing analysis has been undertaken for an Indian associated enterprise, no further profits are attributable to it as a Permanent Establishment, thereby extinguishing the need for additional profit attribution.

PCIT v. Redington (India) Ltd.
430 ITR 298 · 2021 · High Court
132
citing judgments

A corporate guarantee issued to Associated Enterprises (AEs) is an international transaction under Section 92B, requiring adjustments for guarantee commission due to inherent risk. The reasonable arm's length rate for benchmarking such corporate guarantees can be determined using internal or external comparable uncontrolled prices.

Sony India (P) Ltd. v. DCIT
114 ITD 448 · 2008 · ITAT
131
citing judgments

For transfer pricing purposes, functionally dissimilar entities that have significant business differences must be excluded from the list of comparables for benchmarking analysis. It also provides guidance on the non-allocation of advertisement, marketing, and promotion (AMP) expenses to other entities when incurred solely for the assessee's business.

Judgments citing associated enterprises

Phoenix Lamps Ltd., Noida vs. DCIT, Noida

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1152/DEL/2017[2012-13]Status: DisposedITAT Delhi26 Jul 2023AY 2012-13

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganeshassessment Year: 2011-12 Assessment Year 2012-13 Phoenix Lamps Ltd. Vs Dcit, (Formerly Known As Halonix Ltd.), Circle-2, 59-A, Nsez Phase Ii, Noida. Noida. Pan: Aabcp7718G (Appellant) (Respondent) Assessee By : Dr. Shashwat Bajpai, Advocate Revenue By : Shri Manu Chaurasia, Sr. Dr Date Of Hearing : 12.07.2023 Date Of Pronouncement : 26.07.2023 Order Per M. Balaganesh, Am: These Appeals In Ita No.1702/Del/2016 For Ay 2011-12 & In Ita No.1152/Del/2017 For Ay 2012-13 Arise Out Of The Order Ld. Assessing Officer, Circle-2, Noida (Hereinafter Referred To As ‘Ld. Ao’) Passed U/S 144C R.W.S. 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 12.02.2016. Ita No.1152/Del/2017 2. Identical Issues Are Involved In Both These Appeals, Hence, They Are Taken Up Together & Disposed Of By This Common Order For The Sake Of Convenience. Let Us Take Up The Appeal Of The Assessee In Ita No.1702/Del/2016 For Ay 2011-12 First.

For Appellant: Dr. Shashwat Bajpai, AdvocateFor Respondent: Shri Manu Chaurasia, Sr. DR
Section 144CSection 92C

transfer pricing adjustment made on account of alleged corporate guarantee and alleged standby letter of credit given by the assessee on behalf of its associate enterprise (AE). 5. We have heard the rival submissions and perused the material available on record. The assesse, Phoenix Lamps Ltd is engaged ... according to the ld. TPO, the assessee had granted corporate guarantee on behalf of Trifa Lamps Gmbh and Luxite Lamps Sarl who are alleged associated enterprises of the assessee during the year under consideration. It has been the consistent stand of the assessee that master agreement for sale and purchase

Phoenix Lamps Ltd., Noida vs. DCIT, Noida

In the result, the appeal of the assessee is partly allowed for statistical purposes

ITA 1702/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Jul 2023AY 2011-12

Bench: Shri Saktijit Dey, Vice- & Shri M. Balaganeshassessment Year: 2011-12 Assessment Year 2012-13 Phoenix Lamps Ltd. Vs Dcit, (Formerly Known As Halonix Ltd.), Circle-2, 59-A, Nsez Phase Ii, Noida. Noida. Pan: Aabcp7718G (Appellant) (Respondent) Assessee By : Dr. Shashwat Bajpai, Advocate Revenue By : Shri Manu Chaurasia, Sr. Dr Date Of Hearing : 12.07.2023 Date Of Pronouncement : 26.07.2023 Order Per M. Balaganesh, Am: These Appeals In Ita No.1702/Del/2016 For Ay 2011-12 & In Ita No.1152/Del/2017 For Ay 2012-13 Arise Out Of The Order Ld. Assessing Officer, Circle-2, Noida (Hereinafter Referred To As ‘Ld. Ao’) Passed U/S 144C R.W.S. 143(3) Of The Income-Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) Dated 12.02.2016. Ita No.1152/Del/2017 2. Identical Issues Are Involved In Both These Appeals, Hence, They Are Taken Up Together & Disposed Of By This Common Order For The Sake Of Convenience. Let Us Take Up The Appeal Of The Assessee In Ita No.1702/Del/2016 For Ay 2011-12 First.

For Appellant: Dr. Shashwat Bajpai, AdvocateFor Respondent: Shri Manu Chaurasia, Sr. DR
Section 144CSection 92C

transfer pricing adjustment made on account of alleged corporate guarantee and alleged standby letter of credit given by the assessee on behalf of its associate enterprise (AE). 5. We have heard the rival submissions and perused the material available on record. The assesse, Phoenix Lamps Ltd is engaged ... according to the ld. TPO, the assessee had granted corporate guarantee on behalf of Trifa Lamps Gmbh and Luxite Lamps Sarl who are alleged associated enterprises of the assessee during the year under consideration. It has been the consistent stand of the assessee that master agreement for sale and purchase