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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

M/S Ul India Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, appeal of the Assessee is partly allowed

ITA 655/BANG/2016[2011-12]Status: DisposedITAT Bangalore24 Feb 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.574/Bang/2015 Assessment Year : 2010-11 M/S. Ul India Pvt. Ltd., Vs. The Deputy Commissioner Of Income Tax, Kalyani Platina – Block I, 3Rd Floor, 24, Epip Circle -7(1)(1), Zone, Phase – 2Nd, Whitefield, Bengaluru. Bengaluru – 560 066. Pan : Aaacu 2468 F Appellant Respondent It(Tp)A No.378/Bang/2015 Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Vs. M/S. Ul India Pvt. Ltd., Circle -7(1)(1), Bengaluru – 560 066. Bengaluru. Pan : Aaacu 2468 F Appellant Respondent C.O.No.127/Bang/2015 (In It(Tp)A No.378/Bang/2015) Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Vs. M/S. Ul India Pvt. Ltd., Circle -7(1)(1), Bengaluru – 560 066. Bengaluru. Pan : Aaacu 2468 F Cross Objector Respondent It(Tp)A No.655/Bang/2016 Assessment Year : 2011-12 M/S. Ul India Pvt. Ltd., Vs. The Deputy Commissioner Of Income Tax, Bengaluru – 560 066. Circle -7(1)(1), Pan : Aaacu 2468 F Bengaluru. Appellant Respondent

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92C

also provides Information Technology enabled Services (ITeS) to its group companies. The two transactions of rendering testing and safety certification to UL Group, an Associate Enterprise (AE) and the transaction of rendering of ITeS to UL Group an AE, were international transactions and were subject matter of determination ... transfer pricing adjustment under section 92CA of the Income Tax Act, 1961 ("the Act") to the following international transactions of the Appellant with its Associated Enterprises ("AEs")  Provision of Testing Services - INR 3,79,24,716;  Provision of Information Technology enabled Service ("ITeS") - INR 51,97,365/-;  Availing

Ul India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, appeal of the Assessee is partly allowed

ITA 574/BANG/2015[2010-11]Status: DisposedITAT Bangalore24 Feb 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.574/Bang/2015 Assessment Year : 2010-11 M/S. Ul India Pvt. Ltd., Vs. The Deputy Commissioner Of Income Tax, Kalyani Platina – Block I, 3Rd Floor, 24, Epip Circle -7(1)(1), Zone, Phase – 2Nd, Whitefield, Bengaluru. Bengaluru – 560 066. Pan : Aaacu 2468 F Appellant Respondent It(Tp)A No.378/Bang/2015 Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Vs. M/S. Ul India Pvt. Ltd., Circle -7(1)(1), Bengaluru – 560 066. Bengaluru. Pan : Aaacu 2468 F Appellant Respondent C.O.No.127/Bang/2015 (In It(Tp)A No.378/Bang/2015) Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Vs. M/S. Ul India Pvt. Ltd., Circle -7(1)(1), Bengaluru – 560 066. Bengaluru. Pan : Aaacu 2468 F Cross Objector Respondent It(Tp)A No.655/Bang/2016 Assessment Year : 2011-12 M/S. Ul India Pvt. Ltd., Vs. The Deputy Commissioner Of Income Tax, Bengaluru – 560 066. Circle -7(1)(1), Pan : Aaacu 2468 F Bengaluru. Appellant Respondent

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92C

also provides Information Technology enabled Services (ITeS) to its group companies. The two transactions of rendering testing and safety certification to UL Group, an Associate Enterprise (AE) and the transaction of rendering of ITeS to UL Group an AE, were international transactions and were subject matter of determination ... transfer pricing adjustment under section 92CA of the Income Tax Act, 1961 ("the Act") to the following international transactions of the Appellant with its Associated Enterprises ("AEs")  Provision of Testing Services - INR 3,79,24,716;  Provision of Information Technology enabled Service ("ITeS") - INR 51,97,365/-;  Availing

DCIT, Bangalore vs. M/S U.L. India Pvt. Ltd., Bangalore

In the result, appeal of the Assessee is partly allowed

ITA 378/BANG/2015[2010-11]Status: DisposedITAT Bangalore24 Feb 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.574/Bang/2015 Assessment Year : 2010-11 M/S. Ul India Pvt. Ltd., Vs. The Deputy Commissioner Of Income Tax, Kalyani Platina – Block I, 3Rd Floor, 24, Epip Circle -7(1)(1), Zone, Phase – 2Nd, Whitefield, Bengaluru. Bengaluru – 560 066. Pan : Aaacu 2468 F Appellant Respondent It(Tp)A No.378/Bang/2015 Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Vs. M/S. Ul India Pvt. Ltd., Circle -7(1)(1), Bengaluru – 560 066. Bengaluru. Pan : Aaacu 2468 F Appellant Respondent C.O.No.127/Bang/2015 (In It(Tp)A No.378/Bang/2015) Assessment Year : 2010-11 The Deputy Commissioner Of Income Tax, Vs. M/S. Ul India Pvt. Ltd., Circle -7(1)(1), Bengaluru – 560 066. Bengaluru. Pan : Aaacu 2468 F Cross Objector Respondent It(Tp)A No.655/Bang/2016 Assessment Year : 2011-12 M/S. Ul India Pvt. Ltd., Vs. The Deputy Commissioner Of Income Tax, Bengaluru – 560 066. Circle -7(1)(1), Pan : Aaacu 2468 F Bengaluru. Appellant Respondent

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92C

also provides Information Technology enabled Services (ITeS) to its group companies. The two transactions of rendering testing and safety certification to UL Group, an Associate Enterprise (AE) and the transaction of rendering of ITeS to UL Group an AE, were international transactions and were subject matter of determination ... transfer pricing adjustment under section 92CA of the Income Tax Act, 1961 ("the Act") to the following international transactions of the Appellant with its Associated Enterprises ("AEs")  Provision of Testing Services - INR 3,79,24,716;  Provision of Information Technology enabled Service ("ITeS") - INR 51,97,365/-;  Availing

Asst CIT (Ltu) 2, Mumbai vs. Asian Paints Ltd, Mumbai

In the result, appeal filed by the assessee is partly allowed as directed above

ITA 4675/MUM/2015[2010-11]Status: DisposedITAT Mumbai23 Feb 2022AY 2010-11

Bench: Shri Prashant Maharishi, Am & Shri Pavan Kumar Gadale, Jm Asst. Commissioner Income Asian Paints Ltd. Tax, (Large Taxpayer Unit)-2, 6A Shanti Nagar, Cuffe Parade,, 29 Th Floor, Santacruz (East), World Trade Centre, Cuffee Mumbai-400 055 Vs. Parade, Mumbai-400 005 (Respondent) (Appellant) Pan No. Aaaca3622K Asian Paints Ltd. Vs. Addl. Commissioner Of 6A Shanti Nagar, Income Tax-Ltu Cuffe Parade,, 29 Th Floor, Santacruz (East), Mumbai-400 055 World Trade Centre, Cuffee Parade, Mumbai-400 005 (Appellant) (Respondent) Appellant By : Shri Milind Chavan, Sr Dr Respondent By : Shri Madhur Agrawal, Advocate Date Of Hearing: 09.12.2021 Date Of Pronouncement : 23.02 .2022 O R D E R Per Prashant Maharishi, Am: 01. These Are Cross Appeals Filed By Asian Paints Ltd [Appellant/Assessee] & The Additional Commissioner Of Income Tax – Large Taxpayers Unit

For Appellant: Shri Milind Chavan, Sr DRFor Respondent: Shri
Section 14ASection 35

hereby deleted.” 018. In the impugned assessment year, we find that assessee has granted corporate guarantee on behalf of its associated enterprises outstanding as on 31/3/2010 amounting to ₹ 140.81 crores. The assessee has charged 0.20% of the guarantee amount as commission to the associated enterprise. The learned transfer-pricing officer ... noted that the associated enterprise to which corporate guarantee has been issued by the assessee has paid interest to the bank in the range of 1.71% – 2.32%. The appropriate rate to be charged by the assessee to its associated enterprise cannot be more than the rates charged by the banks

Asst CIT 19(1), Mumbai vs. D A Jhaveri, Mumbai

In the result, the appeal of Assessing Officer and CO of assessee is dismissed

ITA 1971/MUM/2017[2011-12]Status: DisposedITAT Mumbai22 Feb 2022AY 2011-12

Bench: Shri Vikas Awasthy, Jm & Shri Prashant Maharishi, Am The Asst. Commissioner Of M/S Da Jhaveri, Income Tax-19(1), C Tower, C.C 5073, Bharat 2Nd Floor, Matru Mandir, Diamond Bourse, Bandra (E), Vs. Tardeo Road, Mumbai-400 051 Mumbai-400 007 (Appellant) (Respondent) Pan No. Aaafd0295J Co No. 120/Mum/2017 (Arising Out Of Ita No. 1971/Mum/2017 For Assessment Year 2011-12) The Asst. Commissioner Of M/S Da Jhaveri, Income Tax-19(1), C Tower, C.C 5073, Bharat 2Nd Floor, Matru Mandir, Diamond Bourse, Bandra (E), Vs. Tardeo Road, Mumbai-400 051 Mumbai-400 007 (Appellant) (Respondent) Appellant By : Shri Hiro Rai, Ar Respondent By : Shri Satya Pinisetty, Dr Date Of Hearing: 17.02.2022 Date Of Pronouncement : 22.02.2022

For Appellant: Shri Hiro Rai, ARFor Respondent: Shri Satya Pinisetty, DR
Section 271GSection 91CSection 92Section 920Section 92C(1)

learned Transfer Pricing Officer asked assessee to furnish the details and documents in respect of Transactional Net Margin Method (TNMM) to workout profitability of associate enterprises and non-associated enterprises. The assessee expressed his inability to submit the same in view of the practical difficulties between bifurcating the stock price ... 3CEB, saying international transactions. The assessee has a total turnover of ₹342 crores, out of which export is ₹291 crores. The sale to the associate enterprises are ₹9.44 crores. The total purchase of the assessee is ₹ 332 crores out of which rough diamond purchases are of ₹180 crores

Asst CIT Cir 5(3)(2), Mumbai vs. Tolani Shipping Co. Ltd, Mumbai

In the result, the appeal filed by the revenue is hereby dismissed

ITA 7035/MUM/2016[2008-09]Status: DisposedITAT Mumbai22 Feb 2022AY 2008-09

Bench: Shri Shamim Yahya, Am & Shri Amarjit Singh, Jm (Hearing Through Video Conferencing Mode) आयकर अपील सं/ I.T.A. No.7035/Mum/2016 (निर्धारण वर्ा / Assessment Year: 2008-09) बिधम/ Acit-5(3)(2) M/S. Tolani Shipping Co. Room No.573, Aayakar Ltd. Vs. Bhavan, 5Th Floor, M. K. 10-A, Bakhtawar, Nariman Road, Mumbai-400020. Point, Mumbai-400021. स्थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaact4127C (अपीलाथी /Appellant) .. (प्रत्यथी / Respondent) Revenue By: Shri Rajesh Mishra (Dr) Assessee By: Shri Satya Prakash सुनवाई की तारीख / Date Of Hearing: 18/02/2022 घोषणा की तारीख /Date Of Pronouncement: 22/02/2022 आदेश / O R D E R Per Amarjit Singh, Jm: The Revenue Has Filed The Present Appeal Against The Order Dated 22.08.2016 Passed By The Commissioner Of Income Tax (Appeals) -58 Mumbai [Hereinafter Referred To As The “Cit(A)”] Relevant To The A.Y.2008- 09. 2. The Revenue Has Raised The Following Grounds: - "1. Whether On The Facts & Circumstances Of The Case & In Law, The Ld. Cit(A) Was Justified In Restricting The Addition Of Rs.30,96,52,860/- Made By The Ao/Tpo To Rs.12,00,43,750/- On Account Of Profit Split Method, Ignoring That The Tpo Rejected A.Y.2008-09 The Cup Method After Giving Detailed Reasons In The Order Passed U/S 92Ca(3).

For Appellant: Shri Satya PrakashFor Respondent: Shri Rajesh Mishra (DR)
Section 115JSection 142(1)Section 143(1)Section 143(2)Section 143(3)Section 14ASection 50Section 92C

making the following adjustment: Adjustment Amount (Rs.) 1. Technical Management Fees 16,46,859/- 2. Interest on loan advanced to 10,23,204/- Associated Enterprises 3. Inchartering of vessels 9,43,03,996/- Total 9,69,74,059/- 11.2. The AO , accordingly, issued show cause notice to the assessee ... following adjustment: Adjustment Amount (Rs.) 13 A.Y.2008-09 1. Technical Management Fees 16,46,859 2. Interest on loan advanced to 10,23,204/- Associated Enterprises 3. Inchartering of vessels 9,69,74,059/- Total 9,69,74,059/- 11.2. The AO , accordingly, issued show cause notice to the assessee

M/S. Radisys India Private Limited, Bengaluru vs. Assistant Commissioner of Income Tax, Circle- 5(1)(1), Bangalore

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

ITA 2482/BANG/2019[2015-16]Status: DisposedITAT Bangalore22 Feb 2022AY 2015-16

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.2482/Bang/2019 Assessment Year : 2015-16 M/S. Radisys India Private Limited, Vs. Acit, 6Th Floor, Electra Wing B, Exora Business Park, Circle - 5(1)(1), Sarjapur, Bengaluru. Marathahalli, Outer Ring Road, Bengaluru – 560 103. Pan : Aaccc 3169 M Assessee Respondent Assessee By : Shri. Mahaveer C Jain, Ca Revenue By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 16.02.2022 Date Of Pronouncement : 22.02.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. Mahaveer C Jain, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)

wholly owned holding company. In terms of the provisions of Sec.92-A of the Act, the Assessee and its wholly owned holding company were Associated Enterprises IT(TP)A No.2482/Bang/2019 Page 2 of 14 ("AEs"). In terms of Sec.92B(1) of the Act, the transaction of providing SWD Services ... international transaction” i.e., a transaction between two or more associated enterprises, either or both of whom are non- residents, in the nature of purchase, sale or lease of tangible or intangible property, or provision of services, or lending or borrowing money, or any other transaction having a bearing

M/S Endemol India Pvt Ltd., Mumbai vs. Asst CIT 16 (1), Mumbai

In the result, both the appeals of assessee as well as Revenue are dismissed

ITA 6780/MUM/2019[2012-13]Status: DisposedITAT Mumbai18 Feb 2022AY 2012-13

Bench: Shri Vikas Awasthy, Jm & Shri Prashant Maharishi, Am M/S Endemol India Pvt. Ltd. The Asst. Commissioner Of 1601, Grandeur Veera Desai Income Tax, Central Circle Road Andheri, West, Vs. 16(1), Mumbai-400 020 Mumbai-400 053 (Appellant) (Respondent) Pan No. Aabce5452G M/S Endemol India Pvt. Ltd. The Asst. Commissioner Of 1601, Grandeur Veera Desai Income Tax, Central Circle Road Andheri, West, Vs. 16(1), Mumbai-400 020 Mumbai-400 053 (Appellant) (Respondent) Appellant By : Shri Madhur Agrawal, Ar Respondent By : Shri Satya Pinisetty, Dr Date Of Hearing: 15.02.2022 Date Of Pronouncement : 18.2.2022

For Appellant: Shri Madhur Agrawal, ARFor Respondent: Shri Satya Pinisetty, DR

assessee has entered into an several international transactions and amongst those one for availing supports services of ₹2,20,57,886/- from its associated enterprises (in short AE) and services which are in nature of general management, strategic operations, legal, tax, HR and other services. This international transaction was required ... order of the learned CIT(A) in holding that the peculiar Intra group services are shown to have been rendered by the associate enterprises to the assessee. Therefore, he directed it to be benchmarked under TNMM method. In view of these ground Nos.1-4, the appeal of the learned Assessing Officer

Sami-Sabinsa Group Limited (Formerly Sami Labs Limited), Bangalore vs. Deputy Commissioner of Income Tax Circle-6(1)(1), Bangalore

In the result, appeals filed by assessee for both the years stands partly allowed for statistical purposes

ITA 3353/BANG/2018[2014-15]Status: DisposedITAT Bangalore18 Feb 2022AY 2014-15

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A Nos. 2764/Bang/2017 & 3353/Bang/2018 Assessment Years : 2013-14 & 2014-15 M/S. Sami –Sabinsa Group Ltd. (Formerly The Deputy Sami Labs Ltd.), Commissioner Of No. 19/1 & 19/2, I Main, Income Tax, Ii Phase, Circle 6 (1)(1), Peenya Industrial Area, Vs. Bangalore. Bangalore – 560 058. Pan: Aadcs2549E Appellant Respondent Assessee By : Ms. Bhavya Bansal, Ca : Shri Manjunath Karkihalli, Revenue By Cit-Dr Date Of Hearing : 15-02-2022 Date Of Pronouncement : 18-02-2022 Order Per Beena Pillaipresent Appeals Filed By Assessee Against The Final Assessment Order Undated For A.Y. 2013-14 & 23.10.2018 For A.Y. 2014-15 Passed By Ld.Dcit, Circle – 6 (1)(1), Bangalore. The Above Appeals Are Disposed Of By Way Of A Common Order As Common Issues Arises On Identical Facts. For The Sake Of Convenience, We Are Reproducing The Grounds Raised By Assessee For Assessment Year 2013-14. Page 2 Of 7 It(Tp)A Nos. 2764/Bang/2017 & 3353/Bang/2018

For Appellant: Ms. Bhavya Bansal, CA
Section 92BSection 92C

making addition under Page 3 of 7 IT(TP)A Nos. 2764/Bang/2017 & 3353/Bang/2018 section 92CA of Income-tax Act, 1961 to international transaction with associated enterprises on the contention that profits are shifted from India to other AEs outside India though the AEs earned considerable lower margins than the holding ... erred in law and on facts in holding that corporate guarantee given to a third party for raising funds by Associated Enterprises in the normal course of business is an international 9. transaction within the meaning of Section 92B of Income-tax Act, 1961. b)The Learned

M/S Sami-Sabinsa Group Limited (Formerly Sami Labs Limited), Bangalore vs. Deputy Commissioner of Income Tax Circle-6(1)(1), Bangalore

In the result, appeals filed by assessee for both the years stands partly allowed for statistical purposes

ITA 2764/BANG/2017[2013-14]Status: DisposedITAT Bangalore18 Feb 2022AY 2013-14

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A Nos. 2764/Bang/2017 & 3353/Bang/2018 Assessment Years : 2013-14 & 2014-15 M/S. Sami –Sabinsa Group Ltd. (Formerly The Deputy Sami Labs Ltd.), Commissioner Of No. 19/1 & 19/2, I Main, Income Tax, Ii Phase, Circle 6 (1)(1), Peenya Industrial Area, Vs. Bangalore. Bangalore – 560 058. Pan: Aadcs2549E Appellant Respondent Assessee By : Ms. Bhavya Bansal, Ca : Shri Manjunath Karkihalli, Revenue By Cit-Dr Date Of Hearing : 15-02-2022 Date Of Pronouncement : 18-02-2022 Order Per Beena Pillaipresent Appeals Filed By Assessee Against The Final Assessment Order Undated For A.Y. 2013-14 & 23.10.2018 For A.Y. 2014-15 Passed By Ld.Dcit, Circle – 6 (1)(1), Bangalore. The Above Appeals Are Disposed Of By Way Of A Common Order As Common Issues Arises On Identical Facts. For The Sake Of Convenience, We Are Reproducing The Grounds Raised By Assessee For Assessment Year 2013-14. Page 2 Of 7 It(Tp)A Nos. 2764/Bang/2017 & 3353/Bang/2018

For Appellant: Ms. Bhavya Bansal, CA
Section 92BSection 92C

making addition under Page 3 of 7 IT(TP)A Nos. 2764/Bang/2017 & 3353/Bang/2018 section 92CA of Income-tax Act, 1961 to international transaction with associated enterprises on the contention that profits are shifted from India to other AEs outside India though the AEs earned considerable lower margins than the holding ... erred in law and on facts in holding that corporate guarantee given to a third party for raising funds by Associated Enterprises in the normal course of business is an international 9. transaction within the meaning of Section 92B of Income-tax Act, 1961. b)The Learned

DCIT 7(1)(1), Mumbai vs. Goldman Sachs (India) Securities P.Tl, Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1546/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR
Section 133Section 143(3)Section 144C(13)

determining the arm's length pricing (ALP) of the international transaction pertaining to investment advisory/ support services provided by the Appellant to its overseas associated Enterprises(AE), inter alia, on following grounds: a) Rejecting the search process adopted and documentation maintained by the Appellant for the international transaction; b) Rejecting ... declared a taxable income of Rs. 166,13,33,314/-. In Form No. 3CEB the assessee has reported the following international transactions with its Associated Enterprises : Goldman Sachs (India) Securities P.Ltd. V DCIT ITA NO.1115 & 1546/MUM/2015 (A.Y.2010-11) Page 8 of 66 1. International Transactions During the year under consideration

Goldman Sachs (India) Securities P.Ltd, Mumbai vs. DCIT RG 7(1)(1), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1115/MUM/2015[2010-11]Status: DisposedITAT Mumbai17 Feb 2022AY 2010-11

Bench: Mrs. Diva Singh & Shri Rifaur Rahmangoldman Sachs (India) Dy.Cit-7(1)(1), Securities Pvt. Ltd. Room No. 522, Aayakar Bhavan, 951 A, Rational House, Vs M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent & Dy.Cit-7(1)(1), Goldman Sachs (India) Securities Room No. 522, Aayakar Pvt. Ltd. Bhavan, Vs 951 A, Rational House, M.K. Road, Mumbai-400020. Appasaheb Marathe Marg, Prabhadevi, Mumbai-400025. Pan: Aafca6819F अपीलाथ"/Appellant ""यथ"/Respondent Assessee By : Sh. Percy J. Pardiwalla, Sr. Advocate Sh. M. Aggarwal, Advocate Revenue By : Sh. Yogesh Kamat, Cit-Dr Date Of Hearing : 25.11.2021 Date Of Pronouncement : 17.02.2022

For Appellant: Sh. Percy J. Pardiwalla, Sr. AdvocateFor Respondent: Sh. Yogesh Kamat, CIT-DR
Section 133Section 143(3)Section 144C(13)

determining the arm's length pricing (ALP) of the international transaction pertaining to investment advisory/ support services provided by the Appellant to its overseas associated Enterprises(AE), inter alia, on following grounds: a) Rejecting the search process adopted and documentation maintained by the Appellant for the international transaction; b) Rejecting ... declared a taxable income of Rs. 166,13,33,314/-. In Form No. 3CEB the assessee has reported the following international transactions with its Associated Enterprises : Goldman Sachs (India) Securities P.Ltd. V DCIT ITA NO.1115 & 1546/MUM/2015 (A.Y.2010-11) Page 8 of 66 1. International Transactions During the year under consideration