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“international transaction”

Transfer PricingSection 92BSection 92B3,408 judgments

The decision most relied on for international transaction is Sony Ericsson Mobile Communications India Pvt. Ltd. v. CIT (374 ITR 118), cited in 499 judgments on BharatTax.

Leading authorities on international transaction

Sony Ericsson Mobile Communications India Pvt. Ltd. v. CIT
374 ITR 118 · 2015 · High Court
499
citing judgments

The existence of an international transaction for Advertising and Marketing Promotion (AMP) expenditure requires the revenue to discharge the burden of proof. An explanation inserted under Section 92B does not automatically make AMP expenditure an international transaction.

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.

India Vs. Azadi Bachao Andolan 263 ITR 706 (SC); and Vodafone International Holdings B.V v. Union of India
341 ITR 1 · 2012 · Supreme Court
295
citing judgments

Legitimate tax planning is permissible, allowing taxpayers to arrange their affairs to minimize tax liabilities while respecting the "look at test" for transaction genuineness and the separate entity principle in corporate taxation. The source of funds for treaty-beneficial structures does not automatically invalidate the transaction.

Maruti Suzuki India Ltd. v. CIT
381 ITR 117 · 2016 · High Court
220
citing judgments

The Bright Line Test (BLT) is not a recognized method under the Income-tax Act and Rules for benchmarking advertising, marketing, and promotion (AMP) expenses or for determining the existence of an international transaction or its Arm's Length Price. The Revenue must first establish the existence and price of an international transaction before seeking an ALP adjustment.

Vodafone India Services (P.) Ltd. v. Union of India
368 ITR 1 · 2014 · High Court
172
citing judgments

The issue of shares and share premium is a capital account transaction, not an income-generating event, therefore Chapter X (Transfer Pricing) provisions are not attracted to deem notional or hypothetical income from such transactions.

Sir Kikabhai Premchand v. CIT
24 ITR 506 · 1953 · Supreme Court
156
citing judgments

One cannot make a taxable profit or loss from transactions with oneself, as profit only arises from dealings with external third parties, even when transferring assets between different accounts or divisions of the same entity.

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.

Bausch & Lomb Eye Care (India) Pvt. Ltd. v. Additional CIT
381 ITR 227 · 2016 · High Court
127
citing judgments

The existence of an international transaction must be established before its arm's length price can be determined. An alleged 'excessive' AMP expenditure cannot unilaterally expand the scope of an international transaction if its existence is contested.

Judgments citing international transaction

D. E. Shaw India Private Limited, Hyderabad vs. DCIT., Circle-8(1), Hyderabad

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

ITA 1154/HYD/2024[2020-21]Status: DisposedITAT Hyderabad12 Sept 2025AY 2020-21

Bench: Shri Ravish Sood & Shri Madhusudan Sawdiaआ.अपी.सं /Ita No.1154/Hyd/2024 (निर्धारण वर्ा/Assessment Year:2020-21) M/S. D.E. Shaw India Pvt. Dy. Commissioner Of Income Vs. Ltd., Hyderabad. Tax, Pan:Aaacd7214J Circle 8(1), Hyderabad. (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri S.P. Chidambaram, Adv. रधजस् व द्वधरध/Revenue By: Ms. U. Mini Chandran, Sr-Dr सुिवधई की तधरीख/Date Of Hearing: 01/09/2025 घोर्णध की तधरीख/Pronouncement: 12/09/2025 आदेश/Order Per Madhusudan Sawdia, A.M.: This Appeal Is Filed By M/S. D E Shaw India Pvt. Ltd. (“The Assessee”), Feeling Aggrieved By The Assessment Order Passed By The Learned Assessing Officer (“Ld. Ao”) U/S. 143(3) R.W.S. 144C(13) R.W.S. 144B Of The Income Tax Act, 1961 (“The Act”) Dated 27.06.2024 For The A.Y. 2020-21. 2. At The Outset, It Is Seen That There Is A Delay Of 66 Days In Filing Of The Present Appeal, For Which The Assessee Has Filed Condonation Petition Explaining The Reasons For Delay In Filing Of The Appeal. As Per Record, The Appeal Was Required To Be Filed On Or Before

For Appellant: Shri S.P. Chidambaram, AdvFor Respondent: Ms. U. Mini Chandran, SR-DR
Section 143(3)

Rs.98,52,22,230/- on 07.01.2021. The case of the assessee was selected for complete scrutiny under CASS and in view of the international transactions involved during the year under consideration, for determination of Arm’s Length Price (“ALP”), the case was referred to Learned Transfer Pricing Officer ... carrying out his own search process, finally accepted the margins of 20% and did not propose any adjustment in respect of the primary international transactions for provision of services. He argued that, once the margins of the assessee in its core business have been accepted at arm’s length

Assistant Commissioner of Income Tax, Corporate Circle-3(1), Chennai vs. Schneider Electric Systems India Private Limited, Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2959/CHNY/2024[2016-17]Status: DisposedITAT Chennai11 Sept 2025AY 2016-17

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

that for benchmarking Support Services which if established that it is closely connected with core business operations the same should be aggregated with other international transactions and benchmarked under TNMM. 7. The ld. DR opposed request of the assessee for consideration of the additional evidence. However, he submitted that ... manufacturer, supply and erection of distributed control systems, emergency shutdown systems and related equipment for the subject assessment year. The Assessee has benchmarked the international transaction with its AE by adopting Transaction Net Margin Method and adopting a PLI of OP/Sales. The Assessee has considered 5 comparable companies with average

Assistant Commissioner of Income Tax, Corporate Circle-3(1), Chennai vs. Schneider Electric Systems India Private Limited, Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2958/CHNY/2024[2015-16]Status: DisposedITAT Chennai11 Sept 2025AY 2015-16

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

that for benchmarking Support Services which if established that it is closely connected with core business operations the same should be aggregated with other international transactions and benchmarked under TNMM. 7. The ld. DR opposed request of the assessee for consideration of the additional evidence. However, he submitted that ... manufacturer, supply and erection of distributed control systems, emergency shutdown systems and related equipment for the subject assessment year. The Assessee has benchmarked the international transaction with its AE by adopting Transaction Net Margin Method and adopting a PLI of OP/Sales. The Assessee has considered 5 comparable companies with average

Schneider Electric Systems India Private Limited, Chennai vs. National Faceless Assessment Centre - Jao - ACIT, Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2757/CHNY/2024[2018-19]Status: DisposedITAT Chennai11 Sept 2025AY 2018-19

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

that for benchmarking Support Services which if established that it is closely connected with core business operations the same should be aggregated with other international transactions and benchmarked under TNMM. 7. The ld. DR opposed request of the assessee for consideration of the additional evidence. However, he submitted that ... manufacturer, supply and erection of distributed control systems, emergency shutdown systems and related equipment for the subject assessment year. The Assessee has benchmarked the international transaction with its AE by adopting Transaction Net Margin Method and adopting a PLI of OP/Sales. The Assessee has considered 5 comparable companies with average

Schneider Electric Systems India Private Limited, Chennai vs. National Faceless Assessment Centre - Jao - ACIT, Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2756/CHNY/2024[2017-18]Status: DisposedITAT Chennai11 Sept 2025AY 2017-18

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

that for benchmarking Support Services which if established that it is closely connected with core business operations the same should be aggregated with other international transactions and benchmarked under TNMM. 7. The ld. DR opposed request of the assessee for consideration of the additional evidence. However, he submitted that ... manufacturer, supply and erection of distributed control systems, emergency shutdown systems and related equipment for the subject assessment year. The Assessee has benchmarked the international transaction with its AE by adopting Transaction Net Margin Method and adopting a PLI of OP/Sales. The Assessee has considered 5 comparable companies with average

Schneider Electric Systems India Private Limited, Chennai vs. Assistant Commissioner of Income-Tax Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals

ITA 2755/CHNY/2024[2016-17]Status: DisposedITAT Chennai11 Sept 2025AY 2016-17

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 निर्धारण वर्ष / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] निर्धारण वर्ष / Assessment Year: 2018-19 Schneider Electric Systems India Private Limited, Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलार्थी/Appellant) Vs. Acit Corporate Circle 3(1) Chennai. (प्रत्यर्थी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 निर्धारण वर्ष / Assessment Year: 2015-16, 2016-17 Acit Corporate Circle 3(1) Chennai. (अपीलार्थी/Appellant) Vs. Schneider Electric Systems India Private Limited, Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (प्रत्यर्थी/Respondent) निर्धारिती की ओर से/Assessee By राजस्व की ओर से /Revenue By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) : Shri. Arv Sreenivasan, Cit. :-2-:

For Respondent: Shri. Rohit Tiwari, Advocate &
Section 143(1)Section 250

that for benchmarking Support Services which if established that it is closely connected with core business operations the same should be aggregated with other international transactions and benchmarked under TNMM. 7. The Id. DR opposed request of the assessee for consideration of the additional evidence. However, he submitted that ... manufacturer, supply and erection of distributed control systems, emergency shutdown systems and related equipment for the subject assessment year. The Assessee has benchmarked the international transaction with its AE by adopting Transaction Net Margin Method and adopting a PLI of OP/Sales. The Assessee has considered 5 comparable companies with average

Schneider Electric Systems India Private Limited, Chennai vs. Assistant Commissioner of Income-Tax Corporate Circle, 3(1), Chennai

In the result all the four appeals of the Assessee and both the appeals of the revenue are partly allowed

ITA 2754/CHNY/2024[2015-16]Status: DisposedITAT Chennai11 Sept 2025AY 2015-16

Bench: Shri George George K & Shri S. R. Raghunathaआयकर अपील सं./Ita Nos.: 2754, 2755, 2756 & 2757/Cnny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17, 2017-18, 2018-19 & Sa 22/Chny/2025 [In Ita 2757/Chny/2024] धनिाजरण वर्ज / Assessment Year: 2018-19 Schneider Electric Systems Acit India Private Limited, Vs. Corporate Circle 3(1) Sp Plot, 16-20 & 20A, Chennai. Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) आयकर अपील सं./Ita Nos.: 2958 & 2959/Chny/2024 धनिाजरण वर्ज / Assessment Year: 2015-16, 2016-17 Acit Schneider Electric Systems India Private Limited, Corporate Circle 3(1) Vs. Chennai. Sp Plot, 16-20 & 20A, Tamarai Tech Park, Inner Ring Road, Thiru Vi Ka Industrial Estate, Guindy, Chennai – 600 032. [Pan: Aabcs-8027-M] (अपीलाथी/Appellant) (प्रत्यथी/Respondent) धनिाजररती की ओर से/Assessee By : Shri. Rohit Tiwari, Advocate & Ms. Tanya, Advocate (Virtual) राजस्व की ओर से /Revenue By : Shri. Arv Sreenivasan, Cit.

For Appellant: Shri. Rohit Tiwari, Advocate &For Respondent: Shri. ARV Sreenivasan, CIT
Section 143(1)Section 250

that for benchmarking Support Services which if established that it is closely connected with core business operations the same should be aggregated with other international transactions and benchmarked under TNMM. 7. The ld. DR opposed request of the assessee for consideration of the additional evidence. However, he submitted that ... manufacturer, supply and erection of distributed control systems, emergency shutdown systems and related equipment for the subject assessment year. The Assessee has benchmarked the international transaction with its AE by adopting Transaction Net Margin Method and adopting a PLI of OP/Sales. The Assessee has considered 5 comparable companies with average