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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

Sundaram Fastners Ltd., Chennai vs. ITO, Corporate Ward-6(1), Chennai

The appeal stand partly allowed

ITA 2501/CHNY/2024[2020-21]Status: DisposedITAT Chennai15 Jan 2025AY 2020-21

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.2501/Chny/2024 (िनधा)रण वष) / Assessment Year: 2020-21) & 2. आयकरअपील सं./ It(Tp)A No.92/Chny/2024 (िनधा)रण वष) / Assessment Year: 2021-22) M/S Sundram Fasteners Limited Ito बनाम/ 98-A, 7Th Floor, Dr. Radhakrishnan Salai Corporate Ward-6(1) Vs. Mylapore, Chennai-600 004. Chennai "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaacs-8779-D (अपीलाथ"/Appellant) : (""थ" / Respondent) Shri Vikram Vijayaraghavan (Advocate) – Ld. Ar अपीलाथ"कीओरसे/ Appellant By : ""थ"कीओरसे/Respondent By : Shri A. Sasikumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 08-01-2025 घोषणाकीतारीख /Date Of Pronouncement : 15-01-2025 आदेश / O R D E R Manoj Kumar Aggarwal ()

For Respondent: Shri A. Sasikumar (CIT) -Ld. DR
Section 115BSection 143(3)Section 144C(5)Section 14ASection 14A(2)Section 80GSection 92C

pursuant to the directions of Ld. Dispute Resolution Panel-2, Bengaluru (DRP) u/s 144C(5) dated 24.06.2024. Since the assessee carried out certain international transactions with its Associated Enterprises (AE), the same were referred to Ld. Transfer Pricing Officer (TPO) DCIT (TPO)-3(1), Chennai for determination ... Pricing adjustment on Corporate Guarantee by adopting 2.55% as guarantee commission. 5.2 The TPO/DRP ought to have appreciated that Corporate Guarantee is not an international transaction u/s 92B. 5.3 The TPO / DRP ought to have appreciated that Appellant provided CG to landlord of CPFL UK as part of acquisition Obligations

Assistant Commissioner of Income Tax, Corporate Circle 3(1), Chennai vs. Saipem India Projects Private Limited, Chennai

The appeals stand dismissed

ITA 2319/CHNY/2024[2018]Status: DisposedITAT Chennai15 Jan 2025

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.2264/Chny/2024 (िनधा)रण वष) / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.2319/Chny/2024 (िनधा)रण वष) / Assessment Year: 2018-19) Acit M/S. Saipem India Projects Pvt. Ltd. बनाम/ Corporate Circle-3(1), 4, Fourth Lane Yaralagadda Towers Chennai. Off Nungambakkam High Road, Vs. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaaci-7915-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.P. Chidambaram (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri A. Sasikumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 07-01-2025 घोषणाकीतारीख /Date Of Pronouncement : 15-01-2025 आदेश / O R D E R Per Bench: 1. Aforesaid Appeals By Revenue For Assessment Years (Ays) 2017- 18 & 2018-19 Have Identical Facts & Issues. First, We Take Up Appeal For Ay 2017-18 Which Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Chennai-16 [Cit(A)] On 28-06- 2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer

For Appellant: Shri S.P. Chidambaram (Advocate) – Ld.ARFor Respondent: Shri A. Sasikumar (CIT) -Ld. DR
Section 143(3)Section 195Section 40

Rs.41.67 Crores. The Ld. TPO proposed to benchmark the same. The assessee stated that the said transaction would not be an international transaction. However, rejecting the same, Ld. TPO allowed credit period of 30 days and benchmarked the transaction by applying SBI PLR of 14%. The same resulted

Assistant Commissioner of Income Tax, Chennai vs. Saipem India Projects Private Limited, Kanchipuram

The appeals stand dismissed

ITA 2264/CHNY/2024[2017-18]Status: DisposedITAT Chennai15 Jan 2025AY 2017-18

Bench: Hon’Ble Shri Manoj Kumar Aggarwal, Am & Hon’Ble Shri Manu Kumar Giri, Jm 1. आयकरअपील सं./ Ita No.2264/Chny/2024 (िनधा)रण वष) / Assessment Year: 2017-18) & 2. आयकरअपील सं./ Ita No.2319/Chny/2024 (िनधा)रण वष) / Assessment Year: 2018-19) Acit M/S. Saipem India Projects Pvt. Ltd. बनाम/ Corporate Circle-3(1), 4, Fourth Lane Yaralagadda Towers Chennai. Off Nungambakkam High Road, Vs. Nungambakkam, Chennai-600 034. "थायीलेखासं./जीआइआरसं./Pan/Tan No. Aaaci-7915-F (अपीलाथ"/Appellant) : (""थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.P. Chidambaram (Advocate) – Ld.Ar ""थ"कीओरसे/Respondent By : Shri A. Sasikumar (Cit) -Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 07-01-2025 घोषणाकीतारीख /Date Of Pronouncement : 15-01-2025 आदेश / O R D E R Per Bench: 1. Aforesaid Appeals By Revenue For Assessment Years (Ays) 2017- 18 & 2018-19 Have Identical Facts & Issues. First, We Take Up Appeal For Ay 2017-18 Which Arises Out Of An Order Passed By Learned Commissioner Of Income Tax (Appeals), Chennai-16 [Cit(A)] On 28-06- 2024 In The Matter Of An Assessment Framed By Ld. Assessing Officer

For Appellant: Shri S.P. Chidambaram (Advocate) – Ld.ARFor Respondent: Shri A. Sasikumar (CIT) -Ld. DR
Section 143(3)Section 195Section 40

Rs.41.67 Crores. The Ld. TPO proposed to benchmark the same. The assessee stated that the said transaction would not be an international transaction. However, rejecting the same, Ld. TPO allowed credit period of 30 days and benchmarked the transaction by applying SBI PLR of 14%. The same resulted

ACIT, Circle-2(1), Hyderabad vs. Hinduja National Power Corporation Limited, Hyderabad

In the result, the appeal of Revenue is allowed

ITA 235/HYD/2023[2016-17]Status: DisposedITAT Hyderabad08 Jan 2025AY 2016-17

Bench: Shri Laliet Kumar, Hon’Ble & Shri G. Manjunatha, Hon’Bleआ.अपी.सं / Ita No.235/Hyd/2023 (निर्धारण वर्ा / Assessment Year: 2016-17) The Assistant M/S. Hinduja National Power Commissioner Of Income Vs. Corporation Ltd. Tax, Circle 2(1), Hyderabad. Hyderabad. Pan : Aabch2426D अपीलार्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee By: Shri K. A. Sai Prasad, C.A. रधजस्‍व द्वधरध/Revenue By: Shri B. Bala Krishna, Cit-Dr.

For Appellant: Shri K. A. Sai Prasad, C.AFor Respondent: Shri B. Bala Krishna, CIT-DR
Section 143(3)Section 32(1)(iia)Section 32ASection 92C

loss of ₹1751.67 crore, later revised on 16-03-2018. The case was selected for scrutiny under CASS to examine large refund claims, significant international transactions, low income compared to high loans/investments, and capital gains on property sales. 3 Hinduja National Power Corporation Ltd. Notices under sections ... were issued, and the assessee provided necessary financial documents, including audit reports, annual reports, and transaction details. The company entered into international transactions of ₹172.67 crore and Special Domestic Transactions of ₹30.89 crore. The Transfer Pricing Officer determined no adjustment under section 92CA of the Act. The assessee claimed investment

DCIT, Ghaziabad vs. M/S. Devidayal Aluminium Industries Pvt. Ltd., Ghaziabad

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

ITA 3851/DEL/2016[2008-09]Status: DisposedITAT Delhi08 Jan 2025AY 2008-09

Bench: Shri S. Rifaur Rahman & Ms. Madhumita Roysony India Private Limited, Vs. Acit, Circle 22 (2), A – 18, Mohan Cooperative Indl. Area, New Delhi. Mathura Road, New Delhi – 110 044. (Pan :Aabcs1571Q) (Appellant) (Respondent) Assessee By : Shri Nageshwar Rao, Advocate Shri Parth, Advocate Revenue By : Shri S.K. Jadhav, Cit Dr Date Of Hearing : 23.09.2025 Date Of Order : 12.11.2025 O R D E R Per S. Rifaur Rahman: 1. This Appealpreferred By The Assesseeis Directed Against The Assessment Order Dated 30.07.2024Passed By The Assessment Unit, Income Tax Department Under Section 143(3) Read With Section 144C(13) R.W.S. 144Bof The Income-Tax Act, 1961 (For Short ‘The Act”) For Assessment Year 2020- 21Pursuant To The Directions Of The Dispute Resolution Panel U/S 144C(5) Of The Act Raising Following Grounds Of Appeal :-

For Appellant: Shri Nageshwar Rao, AdvocateFor Respondent: Shri S.K. Jadhav, CIT DR
Section 143(3)Section 144C(13)Section 144C(5)

multiple transfer pricing adjustments by subjecting the same business and resultant profits to multiple tests under different methods and PLIs, on pretext of different international transactions. Transfer Pricing adjustment in respect of transaction of payment of royalty: 4. Impugned order erred in law and in facts in considering ... length price of international transaction of payment of royalty as NIL: 4.1 Ld. DRP has erred in upholding the adjustment by relying on its directions for AY 2015-16 despite being intimated that the matter has been decided in favour of the Appellant by the Tribunal