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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

The ACIT, Central Circle-3(2), Chennai vs. M/S.Va Tech Wabag Limited, Chennai

In the result, the appeals of the revenue are decided as under:-

ITA 326/CHNY/2021[2016-17]Status: DisposedITAT Chennai16 Oct 2024AY 2016-17

Bench: Shri Aby T Varkey & Shri Amitabh Shuklaआयकर अपील सं./It(Tp) No.7/Chny/2021, Assessment Year-2013-14 आयकर अपील सं./ It(Tp) No.8/Chny/2021, Assessment Year-2014-15 आयकर अपील सं./ It(Tp) No.9/Chny/2021, Assessment Year-2015-16 आयकर अपील सं./ Ita No.326/Chny/2021, Assessment Year-2016-17 The Assistant Commissioner Of Income Tax, M/S. V.A Tech Wabag Limited, Corporate Circle-3(2) No.17, Wabag House, Chennai 200 Feet Radial Road, Sunnambukolathur, Chennai – 600 006. [Pan: Aabcv0225G] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/ Appellant By : Shri Ramesh Kutty, Advocate प्रत्यर्थी की ओर से /Respondent By : Ms. C. Vatchala, Cit सुनवाई की तारीख/Date Of Hearing : 27.08.2024 घोषणा की तारीख /Date Of Pronouncement : 16.10.2024 आदेश / O R D E R Amitabh Shukla, A.M : Delay S. Appel- Appeal Nos. Ays Cit(A) Order Details Respondent In Filing No. Lant Appeal A B C D E F G Acit, Din No.Itba / Apl / M / 250 / M/S. V.A Tech It(Tp)-7 / Cc- 2020-21 / 1029389607 (1) Wabag 1 2013-14 4 Days Chny/2021 3(2), Dt.31.12.2020 Limited, Chennai Din No.Itba / Apl / M / 250 / It(Tp)-8 / 2 2014-15 2020-21 / 1029389231 (1) 4 Days Chny/2021 Dt.31.12.2020 Din No.Itba / Apl / M / 250 / It(Tp)-9 / 3 2015-16 2020-21 / 1029389414 (1) 4 Days Chny/2021 Dt.31.12.2020 Din No.Itba / Apl / M / 250 / It(Tp)-326 3 4 2016-17 2020-21 / 1031510911 (1) /Chny/2021 Months Dt.16.03.2021

For Appellant: Shri Ramesh Kutty, AdvocateFor Respondent: Ms. C. Vatchala, CIT
Section 143(3)

wherein it is held that the corporate guarantee upward adjustment in ALP can be done by taking 0.5%, but it is held to be international transaction. The Ld. counsel for the assessee only requested that the upward adjustment of ALP can be done at 0.5%. 10. After hearing both ... parties and going through the facts and circumstances of the case, we concur with the TPO's order that this is an international transaction, but upward adjustment is now covered in favour of the assessee partly by the decision of Hon'ble Bombay High Court in the case of Everest

M/S Eureka Forbs Ltd, Kolkata vs. D.C.I.T Cir - 10(1), Kolkata

In the result, all the four appeals filed by the assessee for AYs 2012-13,

ITA 1701/KOL/2019[2015-16]Status: DisposedITAT Kolkata08 Oct 2024AY 2015-16

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2012-13 M/S Eureka Forbes Limited, Joint Commissioner Of 7, Chakraberia Road (South), Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2013-14 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2014-15 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2015-16 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent)

For Appellant: Samir ChakrabortyFor Respondent: Rakesh Kumar Das, CIT-DR
Section 115JSection 143(3)Section 14A

holding that corporate guarantee given by the appellant in respect of the loan given by the lenders to its Associate Enterprise ("AE") is an 'international transaction' and directing the AO to restrict the disallowance to 1% of the guarantee amount. 4.2 He failed to appreciate and ought to have held ... that mere issuance of corporate guarantee is not an 'international transaction'. 4.3 The Appellant prays that the AO be directed to delete the transfer pricing adjustment on account of corporate guarantee. 4.4 Without prejudice to the above, the rate of corporate guarantee commission be reduced reasonably

M/S. Eureka Forbes Ltd., Kolkata vs. JCIT, Circle - 10(1), Kolkata

In the result, all the four appeals filed by the assessee for AYs 2012-13,

ITA 1012/KOL/2019[2014-15]Status: DisposedITAT Kolkata08 Oct 2024AY 2014-15

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2012-13 M/S Eureka Forbes Limited, Joint Commissioner Of 7, Chakraberia Road (South), Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2013-14 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2014-15 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2015-16 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent)

For Appellant: Samir ChakrabortyFor Respondent: Rakesh Kumar Das, CIT-DR
Section 115JSection 143(3)Section 14A

holding that corporate guarantee given by the appellant in respect of the loan given by the lenders to its Associate Enterprise ("AE") is an 'international transaction' and directing the AO to restrict the disallowance to 1% of the guarantee amount. 4.2 He failed to appreciate and ought to have held ... that mere issuance of corporate guarantee is not an 'international transaction'. 4.3 The Appellant prays that the AO be directed to delete the transfer pricing adjustment on account of corporate guarantee. 4.4 Without prejudice to the above, the rate of corporate guarantee commission be reduced reasonably

M/S. Eureka Forbes Ltd., Kolkata vs. JCIT, Circle - 10(1), Kolkata

In the result, all the four appeals filed by the assessee for AYs 2012-13,

ITA 1011/KOL/2019[2013-14]Status: DisposedITAT Kolkata08 Oct 2024AY 2013-14

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2012-13 M/S Eureka Forbes Limited, Joint Commissioner Of 7, Chakraberia Road (South), Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2013-14 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2014-15 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2015-16 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent)

For Appellant: Samir ChakrabortyFor Respondent: Rakesh Kumar Das, CIT-DR
Section 115JSection 143(3)Section 14A

holding that corporate guarantee given by the appellant in respect of the loan given by the lenders to its Associate Enterprise ("AE") is an 'international transaction' and directing the AO to restrict the disallowance to 1% of the guarantee amount. 4.2 He failed to appreciate and ought to have held ... that mere issuance of corporate guarantee is not an 'international transaction'. 4.3 The Appellant prays that the AO be directed to delete the transfer pricing adjustment on account of corporate guarantee. 4.4 Without prejudice to the above, the rate of corporate guarantee commission be reduced reasonably

M/S. Eureka Forbes Ltd., Kolkata vs. JCIT, Circle - 10(1), Kolkata

In the result, all the four appeals filed by the assessee for AYs 2012-13,

ITA 1010/KOL/2019[2012-13]Status: DisposedITAT Kolkata08 Oct 2024AY 2012-13

Bench: Shri Sanjay Garg & Shri Rakesh Mishraassessment Year: 2012-13 M/S Eureka Forbes Limited, Joint Commissioner Of 7, Chakraberia Road (South), Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2013-14 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2014-15 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent) Assessment Year: 2015-16 M/S Eureka Forbes Limited, The Deputy Commissioner 7, Chakraberia Road (South), Of Income Tax, Vs Bhovanipur, Kolkata - 700025 Circle 10(1), Kolkata, (Pan: Aaace5767F) 1St Floor, Aaykar Bhawan, Poorva, Kolkata - 700017 (Appellant) (Respondent)

For Appellant: Samir ChakrabortyFor Respondent: Rakesh Kumar Das, CIT-DR
Section 115JSection 143(3)Section 14A

holding that corporate guarantee given by the appellant in respect of the loan given by the lenders to its Associate Enterprise ("AE") is an 'international transaction' and directing the AO to restrict the disallowance to 1% of the guarantee amount. 4.2 He failed to appreciate and ought to have held ... that mere issuance of corporate guarantee is not an 'international transaction'. 4.3 The Appellant prays that the AO be directed to delete the transfer pricing adjustment on account of corporate guarantee. 4.4 Without prejudice to the above, the rate of corporate guarantee commission be reduced reasonably