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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

Deputy Commissioner of Income Tax, Circle 3(1), Visakhapatnam vs. Muralikrishna Vaddi, Visakhapatnam

In the result, the appeal of the Revenue is dismissed

ITA 494/VIZ/2024[2018-19]Status: HeardITAT Visakhapatnam28 Apr 2025AY 2018-19

Bench: Shri Vijay Pal Rao, Vice-A N D Shri Balakrishnan, S.आ.अपी.सं /Ita No.494/Viz/2024 (िनधा"रण वष"/Assessment Year: 2018-19) Dy. Cit Vs. Shri Muralikrishna Vaddi Circle 3(1) Visakhapatnam Visakhapatnam Pan: Awmpv9717D (Appellant) (Respondent) िनधा""रती "ारा/Assessee By: Shri A Chakradhar, Ca (Hybrid) राज" व "ारा/Revenue By:: Dr. Aparna Villuri, Sr. Ar सुनवाई की तारीख/Date Of Hearing: 22/04/2025 घोषणा की तारीख/Pronouncement: 28/04/2025 आदेश/Order Per Vijay Pal Raothis Appeal By The Revenue Is Directed Against The Order Dated, 04/10/2024 Of The Learned Cit (A)-Nfac Delhi, For The A.Y. 2018-19. 2. The Revenue Has Raised The Following Grounds Of Appeal:

For Appellant: Shri A Chakradhar, CA (Hybrid)For Respondent: : Dr. Aparna Villuri, Sr. AR
Section 115JSection 139(1)Section 143Section 143(3)Section 148Section 270Section 270ASection 270A(2)Section 270A(9)Section 90

account; (e)failure to record any receipt in books of account having a bearing on total income; and (f)failure to report any international transaction or any transaction deemed to be an international transaction or any specified domestic transaction, to which the provisions of Chapter X apply.” 8. Therefore ... books of account, failure to record any receipt in the books of account having bearing on the total income and failure to report any international transaction or specified domestic transactions. In the case in hand, though the Assessing Officer has not enhanced the total income of the assessee while passing

M/S. Securekloud Technologies Ltd., Chennai vs. ITO, Corporate Circle-3(1), Chennai

In the result, the appeal filed by the assessee is allowed for statistical purposes

ITA 3232/CHNY/2024[2021-22]Status: DisposedITAT Chennai25 Apr 2025AY 2021-22

Bench: Shri S.S. Viswanethra Ravi & Shri Jagadishआयकर अपील सं./I.T.A. No.3232/Chny/2024 िनधा"रण वष"/Assessment Year: 2021-22 M/S. Securekloud Technologies Vs. The Income Tax Officer, Limited, Bascon Futura Sv 5Th Floor, Corporate Circle 3(1), 10/1 Venkatanarayana Road, T. Nagar, Chennai. Chennai 600 017. [Pan:Aabcp6266D] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri M.V. Swaroop, Advocate ""थ" की ओर से/Respondent By : Shri A. Sasi Kumar, Cit सुनवाई की तारीख/ Date Of Hearing : 17.04.2025 घोषणा की तारीख /Date Of Pronouncement : 25.04.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against Final Assessment Order Dated 27.09.2024 Passed Under Section 143(3) R.W.S. 144C(13) R.W.S. 144B Of The Income Tax Act, 1961 [“Act” In Short] For The Assessment Year 2021-22. 2. We Find That This Appeal Is Filed With A Delay Of 18 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We Find The Reasons Stated By The Assessee Are Bonafide, Which Really

For Appellant: Shri M.V. Swaroop, AdvocateFor Respondent: Shri A. Sasi Kumar, CIT
Section 143(3)

forward loss. The Transfer Pricing Officer [TPO] proposed upward adjustment of ₹.68,67,312/- on account of interest on receivables to the value of international transaction. The DRP confirmed the same in the absence of any submissions from assessee’s side. The Assessing Officer passed final assessment order to that

Shakti Hormann Private Limited, Hyderabad vs. DCIT Circle -3(1), Hyderabad

In the result, appeals filed by the assessee for both the assessment years 2017-18 and 2018-19 are partly allowed

ITA 452/HYD/2022[2018-19]Status: DisposedITAT Hyderabad21 Apr 2025AY 2018-19

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita-Tp No.451/Hyd/2022 & 452/Hyd/2022 (निर्धारण वर्ा/Assessment Year: 2017-18 & 2018-19) Shakti Hormann Private Vs. Asst.Commissioner Of Limited Income Tax Hyderabad Circle-3(1) [Pan : Aadcs4024Q] Hyderabad (Appellant) (Respondent) निर्धाररती द्वधरध/Assessee By: Shri P.Murali Mohan Rao, Ar रधजस् व द्वधरध/Revenue By: Shri B.Bala Krishna, Cit-Dr सुिवधई की तधरीख/Date Of Hearing: 15/04/2025 घोर्णध की तधरीख/ 21/04/2025 Date Of Pronouncement: आदेश / Order Per Vijay Pal Rao: These Appeals Filed By The Assessee Are Directed Against The Assessment Orders Dated 21.07.2022 & 28.07.2022 Passed U/S 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (“The Act”) In Pursuant To The Directions Of The Dispute Resolution Panel (“The Drp”) U/S 144C(5) Of The Act For The Assessment Year 2017-18 & 2018-19 Respectively. 2. For The Assessment Year 2017-18, The Assessee Has Raised The Following Grounds Of Appeal :

For Appellant: Shri P.Murali Mohan Rao, ARFor Respondent: Shri B.Bala Krishna, CIT-DR
Section 143(3)Section 144C(5)Section 92C

both in the eye of law and on facts. 2. Erred in making adjustment of Arm’s Length Price for Rs.24,40,926/-towards international transaction of Interest on ECB given to AE’s:- 2.1. The Ld. TPO/ AO erred in not following the procedure laid down under the provisions ... outstanding receivables relate to sale of services and not in the nature of any advance/loans and therefore it cannot come under the purview of ‘International Transaction’ as defined u/s 92B of the Act. 4.4. The Ld.AO/TPO ought to have appreciated the fact that the principal amount of outstanding receivables

Shakti Hormann Private Limited, Hyderabad vs. ACIT, Central Circle-3(1), Hyderabad

ITA 451/HYD/2022[2017-18]Status: DisposedITAT Hyderabad21 Apr 2025AY 2017-18

Bench: Shri Vijay Pal Rao & Shri Manjunatha G.आ.अपी.सं /Ita-Tp No.451/Hyd/2022 & 452/Hyd/2022 (निर्धारण वर्ष/Assessment Year: 2017-18 & 2018-19) Shakti Hormann Private Limited Hyderabad [Pan : Aadcs4024Q] (Appellant) Vs. Asst.Commissioner Of Income Tax Circle-3(1) Hyderabad (Respondent) निर्धारिती द्वारा /Assessee By: Shri P.Murali Mohan Rao, Ar राजस्व द्वारा /Revenue By: Shri B.Bala Krishna, Cit-Dr सुनवाई की तारीख /Date Of Hearing: 15/04/2025 घोषणा की तारीख / Date Of Pronouncement: 21/04/2025 आदेश / Order Per Vijay Pal Rao: These Appeals Filed By The Assessee Are Directed Against The Assessment Orders Dated 21.07.2022 & 28.07.2022 Passed U/S 143(3) R.W.S.144C(13) Of The Income Tax Act, 1961 ("The Act") In Pursuant To The Directions Of The Dispute Resolution Panel (“The Drp”) U/S 144C(5) Of The Act For The

For Appellant: Shri P.Murali Mohan Rao, ARFor Respondent: Shri B.Bala Krishna, CIT-DR
Section 143(3)Section 144C(5)Section 92C

both in the eye of law and on facts. 2. Erred in making adjustment of Arm's Length Price for Rs.24,40,926/-towards international transaction of Interest on ECB given to AE's:- 2. 1. The Ld. TPO/ AO erred in not following the procedure laid down under ... outstanding receivables relate to sale of services and not in the nature of any advance/loans and therefore it cannot come under the purview of ‘International Transaction' as defined u/s 92B of the Act. 4. 4. The Ld.AO/TPO ought to have appreciated the fact that the principal amount of outstanding

Assistant Commissioner of Income Tax Ltu Circle 1 Chennai, Chennai vs. E I D Parry India Limited, Chennai

In the result, all the appeals filed by the assessee are partly allowed for statistical purposes and the appeal filed by the Revenue is dismissed

ITA 3251/CHNY/2024[2012-13]Status: DisposedITAT Chennai21 Apr 2025AY 2012-13

Bench: Shri George George Kand Shri S.R. Raghunathait(Tp)A. Nos.:105, 106, 107/Chny/2024 & Ita No.3113/Chny/2024 िनधा"रण वष"/Assessment Years: 2011-12, 2012-13, 2013-14 & 2014-15 M/S. E.I.D. Parry India Ltd., The Deputy Commissioner Of No. 234, Dare House, Nsc Vs. Income Tax, Bose Road, Parrys Corner, Large Taxpayer Unit -1, Chennai 600 001. Chennai. [Pan: Aaace-0702-C] (अपीलाथ"/Appellant) (""यथ"/Respondent)

For Appellant: Shri R. Vijayaraghavan, AdvocateFor Respondent: Shri A. Sasikumar, CIT
Section 143(1)Section 143(2)Section 250Section 92BSection 92C

dated 02.08.2012 was duly served on the assessee. As per Form 3CEB submitted by the assessee, the assessee company has International Transaction with IT(TP)A Nos.105 to 107/Chny/2024 & ITA No. 3113 & 3251/Chny/24 associated enterprises for ₹.26,26,07,912/-Therefore, the Assessing Officer referred the case to Transfer Pricing ... Officer under section 92CA of the Act for determination of Arm's length price of the international transactions. 6. On analysis of the financial statement and Form 3CEB of the assessee for the FY 2010-11, the TPO has ascertained that the assessee has provided LOC/guarantee to the tune