“specified domestic transaction”

DCIT 2(3)(1), Mumbai vs. Hdfc Bank Limited, Mumbai

Accordingly, (a) all the grounds raised by the Revenue are dismissed, (b) Cross Objection 1 (1

Bench: SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER SHRI RAHUL CHAUDHARY (Judicial Member)

30/11/2024. The case of the Assessee was selected for scrutiny. The Assessing Officer was of the view that the Assessee had undertaken Specified Domestic Transactions with its Associated Enterprises and therefore, a reference was made to the Transfer Pricing Officer on 29/12/2016. The Assessee filed writ petition before

Asif Hussain Shah Sayad, Mumbai vs. Int Tax Ward 4(2)(1), Mumbai

In the result the appeal filed by the assessee stands allowed

Bench: Smt. Beena Pillai, Jm & Shri Omkareshwar Chidara, Am

failure to report any international transaction or any transaction deemed to be an international transaction or any Asif Hussain Shah Sayad; A. Y.2017-18 specified domestic transaction, to which the provisions of Chapter X apply.” 5. We note that, in the assessment order, penalty is not initiated as the returns filed

Kiratpur Ner Chowk Expressway Limited, Mumbai vs. The Income Tax Officer, Ward-14(2)(1), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahay

Assessee was referred to transfer pricing, however, vide order dated 23.10.2018 u/s 92CA(3) of the Act the value of Assessee's specified domestic transaction qua arms length price was not disturbed. Accordingly, the AO completed the scrutiny assessment u/s 143(3) r.w.s.92CA(3) of the Act vide order dated

Kirtapur Ner Chowk Expressway Limited, Mumbai vs. The Income Tax Officer, Ward, 14(2)(1), Mumbai

In the result, the instant appeal i

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahay

Assessee was referred to transfer pricing, however, vide order dated 23.10.2018 u/s 92CA(3) of the Act the value of Assessee’s specified domestic transaction qua arms length price was not disturbed. Accordingly, the AO completed the scrutiny assessment u/s 143(3) r.w.s.92CA(3) of the Act vide order dated

Kirtapur Ner Chowk Expressway Limited, Mumbai vs. The Income Tax Officer. Ward, 14(2)(1), Mumbai

Bench: Shri Narender Kumar Choudhry & Shri Ratnesh Nandan Sahay

Assessee was referred to transfer pricing, however, vide order dated 23.10.2018 u/s 92CA(3) of the Act the value of Assessee's specified domestic transaction qua arms length price was not disturbed. Accordingly, the AO completed the scrutiny assessment u/s 143(3) r.w.s.92CA(3) of the Act vide order dated

Assistant Commissioner of Income Tax Central Circle 1(4) Mumbai, Mumbai vs. Laxmi Diamond Private Limited, Mumbai

In the result, the appeal filed by the Revenue is dismissed

Bench: Shri Prashant Maharshi & Shri Anikesh Banerjeeassistant Commissioner Of Vs Laxmi Diamond Private Limited, Income Tax, Central Circle 1(4), Ew-200, G Block Bharat Diamond 903, Prathistha Bhavan, Old Course, Bandra Kurla Complex, Cgo Complex, M.K. Road, Bandra East, Mumbai-400051 Churchgate (E), Mumbai-400020 Pan-Aabcl1815G Appellant Respondent

without appreciating that penalty u/s 271G is imposable for failure to furnish any such information or documents pertaining to any international transaction or specified domestic transaction as, required by the TPO u/s 92D(3), and not only when Adjustment is made to the Arm’s Length Price, as penalty ... documents to be kept and maintained under section 92D. “10D. (1) Every person who has entered into an international transaction [or a specified domestic transaction] shall keep and maintain the following information and documents, namely: — (g) a record of uncontrolled transactions taken into account for analysing their comparability with