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“most appropriate method”

Transfer PricingSection 92CSection 92C1,345 judgments

The decision most relied on for most appropriate method is CIT v. Cushman & Wakefield (India) (P.) Ltd. (367 ITR 730), cited in 120 judgments on BharatTax.

Leading authorities on most appropriate method

CIT v. Cushman & Wakefield (India) (P.) Ltd.
367 ITR 730 · 2014 · High Court
120
citing judgments

This case determines the Arm's Length Price (ALP) for intra-group services and reimbursements, clarifying when charges constitute services warranting a mark-up versus mere pass-through costs. It provides guidance on the circumstances under which an ALP adjustment, including an ALP of 'nil', is appropriate for such transactions.

Dresser-Rand India (P.) Ltd. v. Addl. CIT
13 Taxmann.com 82 · 2011 · High Court
43
citing judgments

An Assessing Officer cannot disregard an assessee's decision to avail services from associated enterprises, even if the assessee has internal expertise, as the determination of necessity is the assessee's prerogative. The Transfer Pricing Officer's role is to determine the arm's length price, not the need for the service itself.

CIT v. EHPT India P Ltd.
350 ITR 41 · 2013 · High Court
41
citing judgments

The headcount method is an appropriate allocation key for indirect expenses between eligible and non-eligible units when it has been consistently accepted by revenue authorities and there is no just cause for abandoning it. Deviation from a consistently followed and accepted method can disturb or distort profits.

Mobis India Ltd. v. Dy. CIT
38 Taxmann.com 231 · 2013 · ITAT
38
citing judgments

A working capital adjustment is unreliable if it is based on broad approximations, estimations, and assumptions, and the assessee fails to demonstrate how the adjustment was arrived at.

LG Electronics India Pvt. Ltd. v. ACIT
29 Taxmann.com 300 · 2013 · High Court
37
citing judgments

The 'bright line test' is not an appropriate method for determining the existence of an international transaction for calculating arm's length price. This ruling overrules prior special bench decisions on AMP expenses.

Magneti Marelli Powertrain India Pvt. Ltd. v. DCIT
389 ITR 469 · 2016 · High Court
35
citing judgments

The Assessing Officer (AO) or Transfer Pricing Officer (TPO) cannot dispute the application of the TNMM method if they have already accepted it as the most appropriate method for certain international transactions, especially when other transactions are intrinsically linked.

Skoda Auto India (P) Ltd. v. ACIT, Aurangabad
30 SOT 319 · 2009 · ITAT
26
citing judgments

The Tribunal may allow adjustments for differences between the tested party and comparable companies to eliminate material differences, provided accurate and credible evidence is furnished.

Principal Commissioner of Income-tax-6 v. Matrix Cellular International Services (P.) Ltd.
90 Taxmann.com 54 · 2018 · High Court
25
citing judgments

The Resale Price Method (RPM) is the most appropriate method for determining the arm's length price of a distributor who does not add significant value to the goods purchased.

Judgments citing most appropriate method

Hitachi Astemo Haryana Private Limited, Faridabad vs. Assistant Commissioner of Income Tax, Delhi

In the result, the Appeal of the Assessee is allowed

ITA 3353/DEL/2024[AY 2018-19]Status: DisposedITAT Delhi03 Sept 2025

Bench: S. Rifaur Rahman & Shri Yogesh Kumar U.S.Hitachi Astemo Haryana Private Vs Assistant Commissioner Limited Of Income Tax, Circle Plot No. 23-32, Sector-58, 10(1), C. R. Building, Behind Jcb India Ltd, Ito, Ip Estate, Faridabad, Haryana, India New Delhi Pan: Aabce5725G Appellant Respondent Assessee By Ms. Ananya Kapoor, Adv Revenue By Sh. S. K. Jadhav, Cit- Dr Date Of Hearing 06/08/2025 Date Of Pronouncement 03 /09/2025 Order Per Yogesh Kumar, U.S. Jm: This Appeal Is Filed By The Assessee Pertaining To Assessment

Section 143(3)Section 144C(13)Section 153(5)Section 254Section 270ASection 92C

read with the Income Tax Rules, 1962, for determination of the arm's length price using Comparable Uncontrolled Price ('CUP') method as the most appropriate method. 4. Without prejudice to any of the grounds, the Ld. AO/TPO/DRP has erred in law and on facts by selecting comparable agreements based

Ebix Travels Pvt. Ltd., New Delhi vs. DCIT, Circle 2(2)(1), Bangalore

In the result appeal of the assessee is partly allowed

ITA 47/BANG/2025[2021-22]Status: DisposedITAT Bangalore29 Aug 2025AY 2021-22

Bench: Shri Prashant Maharishi & Shri Soundararjan K

Section 143Section 144BSection 144CSection 234ASection 234BSection 32Section 92CSection 92D

learned AO/TPO/DRP have also erred both in law and on facts by adopting transactional net margin method as the most appropriate method for determination of the arm's-length price of the impugned transaction in the documents maintained under section 92D of the act read with rule ... with the flight Raj travels Singapore PTE Ltd. 9. To benchmark these transactions, assessee adopted the ‘other method' as the most appropriate method for benchmarking its international transaction. It also entered an international transaction of purchase of tickets with wire Philippines travels Corporation of ₹25,272/– which was also considered

Future First Info Services Private Ltd., Delhi vs. AO Circle-7(1), Delhi

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 672/DEL/2022[2017-18]Status: DisposedITAT Delhi29 Aug 2025AY 2017-18

Bench: Shri Yogesh Kumar U.S. & Shri Avdhesh Kumar Mishra

Section 143(3)Section 270ASection 92D

price (‘ALP) accordingly. The appellant assessee has adopted the Transactional Net Margin 4 Future First Info Services Pvt. Ltd. Method (‘TNMM’) as the Most Appropriate Method (MAM) and Operating Profit by Operating Cost as the Profit Level Indicator (‘PLI’), which, in principle, has been accepted by the AO/TPO for benchmarking

Garware Fulflex India Pvt Ltd, Mumbai vs. DCIT, Circle 1(1)(1), Mumbai

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

ITA 6751/MUM/2024[2021-22]Status: DisposedITAT Mumbai28 Aug 2025AY 2021-22

Bench: Smt. Beena Pillai () & Shri Om Prakash Kant ()

Section 143(3)Section 144C(13)Section 153

Other method Reimbursement of expenses to AEs 11,83,050 Actual Cost 5.2 The Ld. TPO did not disturb the Most Appropriate Method ("MAM") applied by the assessee for benchmarking the aforesaid international transactions and for determination of their Arm's Length Price (“ALP”). However, the Ld. TPO observed that ... upheld the methodology adopted by the Ld. TPO in applying the “other method” under section 92C(1)(f) of the Act as the Most Appropriate Method for benchmarking the delayed receivables, and affirmed the arm's length rate of interest as six-month LIBOR plus 400 basis points for computing

M/S Takata India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, the appeal of the assessee is allowed for statistical purposes

ITA 6835/DEL/2015[2011-12]Status: DisposedITAT Delhi28 Aug 2025AY 2011-12

Bench: Shri Prakash Chand Yadav & Manish Agarwalassessment Year: 2011-12 Takata India Pvt Ltd., Vs. Dcit, Circle 25(1), (Now Joyson Anand Abhishek New Delhi Safety Systems Pvt Ltd.,) Plot No.20, Sector-5, Imt Manesar, Gurugram (Haryana)-122050 Pan/Gir No. Aacct 7200 N (Appellant) .. ( Respondent)

For Appellant: NoneFor Respondent: Shri S.K.Jadhav, CIT (DR)

AO/Transfer Pricing Officer (Transfer Pricing Officer) /Ld.DRP have erred in law and in facts and circumstances of the present case in rejecting most appropriate method, as selected by the appellant for benchmarking its international transactions and in applying transactional net margin method as most appropriate method. Without prejudice ... above that while applying TNMM as most appropriate method 4.That the ld Ld. AO/Transfer Pricing Officer (Transfer Pricing Officer) /Ld.DRP have erred in facts and in law by not allowing adjustment for the difference in the import duty and other related costs of the appellant vis-a-vis the selected

M/S. Philips India Ltd., Kolkata vs. DCIT, Circle - 11(1), Kolkata

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

ITA 2610/KOL/2024[2021-2022]Status: DisposedITAT Kolkata26 Aug 2025AY 2021-2022

Bench: Shri Rajesh Kumar, Am & Shripradip Kumar Choubey, Jm M/S Philips India Limited Rajarhat 4A, 5Th Floor, Ecospace The Dcit Business Park, Premises A4 Ii, Circle 11(1), Aayakar Bhavan, New Town, Chakpachuria, P-7, Chowringhee Square, Vs. Kolkata-700156 Kolkata-700069, West Bengal West Bengal (Appellant) (Respondent) Pan No. Aabcp9487A Assessee By : Shri Ketan Ved, Ar Revenue By : Shri Praveen Kishore, Cit Dr Date Of Hearing: 23.07.2025 Date Of Pronouncement: 26.08.2025

For Appellant: Shri Ketan Ved, ARFor Respondent: Shri Praveen Kishore, CIT DR

respect of outstanding receivables in respect of trade creditors being the AEs by using 6 months LIBOR rate and CUP as the most appropriate method. The Ld.TPO thus proposed adjustment at 5.8749% amounting to Rs. 3,37,183/-. 6.2 The Assessee wishes to submit that the delayed/outstanding receivables should

Novateur Electrical and Digital Systems Pvt Ltd., Mumbai vs. Asst CIT 10(3)(1), Mumbai

In the result, appeal of the assessee is partly allowed and that by the Revenue is dismissed

ITA 944/MUM/2020[2012-13]Status: DisposedITAT Mumbai25 Aug 2025AY 2012-13

Bench: Smt. Beena Pillai & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri Nikhil Tiwari and Shri Lekh Mehta, CAsFor Respondent: Shri Pankaj Kumar, CIT DR
Section 143(3)Section 32Section 92CSection 92C(2)

approach vis-à- vis benchmarking the transaction of export of finished goods to AEs; e) erred in selection of CUP as the most appropriate method for determination of the arm's length price for certain finished goods, without appreciating that goods sold to third party and product sold ... less than 50 crores, as against turnover of Rs.1 crore taken by the assessee. As already noted, assessee had adopted TNMM as the most appropriate method to benchmark international transaction for import of raw materials. By taking the turnover of Rs.1 crore as turnover filter amongst other filters, 10 comparable

Dy CIT 10(3)(1), Mumbai vs. M/S Novateur Electricals and Digital Systems Pvt Ltd., Mumbai

In the result, appeal of the assessee is partly allowed and that by the Revenue is dismissed

ITA 1189/MUM/2020[2012-13]Status: DisposedITAT Mumbai25 Aug 2025AY 2012-13

Bench: Smt. Beena Pillai & Shri Girish Agrawalassessment Year: 2012-13

For Appellant: Shri Nikhil Tiwari and Shri Lekh Mehta, CAsFor Respondent: Shri Pankaj Kumar, CIT DR
Section 143(3)Section 32Section 92CSection 92C(2)

approach vis-à- vis benchmarking the transaction of export of finished goods to AEs; e) erred in selection of CUP as the most appropriate method for determination of the arm's length price for certain finished goods, without appreciating that goods sold to third party and product sold ... less than 50 crores, as against turnover of Rs.1 crore taken by the assessee. As already noted, assessee had adopted TNMM as the most appropriate method to benchmark international transaction for import of raw materials. By taking the turnover of Rs.1 crore as turnover filter amongst other filters, 10 comparable

ACIT, Circle- 9(1), New Delhi vs. Fis Global Business Solutions India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue and CO of the assessee are partly allowed as above for statistical purposes

ITA 372/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Aug 2025AY 2009-10

Bench: Shri Sudhir Pareek & Shri Avdhesh Kumar Mishra

above-mentioned international transactions with its AEs. The assessee has adopted the Transactional Net Margin Method (‘TNMM’) on segmental basis as the most appropriate method for both segments i.e. SDS and ITeS and Operating Profit by Operating Cost as the Profit Level Indicator (‘PLI’), which, in principle, has been accepted

Goldman Sachs (India) Finance Private Limited, Mumbai vs. Assessment Unit, Income-Tax Department, New Delhi

In the result, the appeal by the assessee is partly allowed for statistical

ITA 6766/MUM/2024[AY 2021-22]Status: DisposedITAT Mumbai22 Aug 2025

Bench: Shri Narendra Kumar Billaiyashri Sandeep Singh Karhail

For Appellant: Shri Madhur AgrawalFor Respondent: Ms. Neena Jeph, CIT-DR
Section 142(1)Section 143(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 144C(1)Section 144C(5)Section 253Section 32Section 37(1)

Rejecting the benchmarking analysis undertaken by the Appellant using Comparable Uncontrolled Price (CUP) method; and 4.1.2 Adopting 'Other method' as the most appropriate method for determining the ALP for the international transaction in relation to payment of interest on CCDs issued during ... financial year 2019- 20 to its associated enterprises. The assessee benchmarked this transaction by adopting the Comparable Uncontrolled Price (“CUP") Method as the most appropriate method and considered the information published by Bombay Stock Exchange (“BSE”), National Stock Exchange (“NSE”), and National Securities Depository Ltd. (“NSDL”) for corporate debt instruments

Red Hat India Private Limited, Mumbai vs. Assistant Commissioner of Income Tax/ITO/ Circle 15(3)(1), Mumbai

In the result, the appeal of the assessee is treated as partly allowed for statistical purposes

ITA 2442/MUM/2022[2018-19]Status: DisposedITAT Mumbai22 Aug 2025AY 2018-19

Bench: Shri Amit Shukla & Shri Arun Khodpiaassessment Year : 2018-19 Red Hat India Private Limited, Asst. Commissioner Of A-201, Supreme Business Park, Income Tax/Income Tax Officer, Supreme City, Vs. Circle-15(3)(1), Hiranandani Gardens, Mumbai. Powai, Mumbai-400076. Pan : Aabcr7097N (Appellant) (Respondent) For Assessee : Shri Ajit Jain, For Revenue : Shri Pankaj Kumar, Cit-Dr Date Of Hearing : 13-08-2025 Date Of Pronouncement : 22-08-2025 O R D E R Per Amit Shukla, J.M : The Aforesaid Appeal Has Been Filed By The Assessee Against The Final Assessment Order Dated 27/07/2022 Passed By The Acit, Circle 15(3)(1) Mumbai, U/S 144C(13) For The A.Y. 2018-19, In Pursuance To The Directions Issued By The Dispute Resolution Panel-2, Mumbai-2, Dated 15/06/2022 U/S 144C(5).

For Appellant: Shri Ajit JainFor Respondent: Shri Pankaj Kumar, CIT-DR
Section 144C(13)Section 144C(5)

noted that the assessee computed its margin at 15% of the cost in the software development segment, by using TNMM as the most appropriate method. It selected 17 comparables having median of 6 Red Hat India Private Limited unadjusted range at 9.81% and median of adjusted range ... price in relation to an international transaction [or a specified domestic transaction] shall be determined by any of the following methods, being the most appropriate method, in the following manner, namely:-- (a) to (d)…………. (e) transactional net margin method, by which,— (i) the net profit margin realised by the enterprise

Mondelez India Foods Pvt. Ltd. (Formerly Known As Cadbury India Ltd.), Mumbai vs. ACIT, Range 5 (1)(2), Mumbai

In the result, appeal of the assessee company is allowed/partly

ITA 7269/MUM/2019[2015-16]Status: DisposedITAT Mumbai22 Aug 2025AY 2015-16

Bench: Shri Amit Shukla & Shri Arun Khodpiaआयकर अपील सं. / Ita No.7269/Mum/2019 निर्धारण वर्ष / Assessment Year :2015-16 M/S Mondelez India Foods Private Limited (Formerly Known As Cadbury India Limited), Mondelez House, Unit No.2001, 20Th Floor Tower-3 (Wing C) India Bulls Finance Centre), Parel, Mumbai-400 013 Pan : Aaac0460H ........अपीलार्थी / Appellant बनाम / V/S. The Assistant Commissioner Of Income-Tax, Range-5(1)(2), Mumbai, Aayakar Bhavan, M.K. Road Mumbai-400 020 ......प्रत्यर्थी / Respondent Assessee By : Shri J.D. Mistri, Sr. Advocate Shri Hiten Chande Revenue By : Shri Pankaj Kumar, Cit-Dr सुनवाई की तारीख / Date Of Hearing :18.08.2025 घोषणा की तारीख / Date Of Pronouncement : 22.08.2025

For Appellant: Shri J.D. Mistri, Sr. AdvocateFor Respondent: Shri Pankaj Kumar, CIT-DR
Section 115JSection 143(3)Section 144C(1)Section 144C(5)Section 14ASection 234C

assessee in India.Inabsence of such an agreement, the first and primary precondition of treating aninternational transaction. It remains unfulfilled. Conducting FAR analysis (radortting an appropriate method is the second stage of TP adjustments. The firstthing is to first stage of TP adjustments. The first thing is to find ... clear, whichreads, "The arm's length price in relation to an international transaction shall bedetermined by any of the following methods, being the most appropriate method,having regard to the nature of transaction or class of transaction or class ofassociated persons or functions performed by such persons or such other

Prithvi Information Solutions Limited, Hyderabad vs. ACIT, Circle-16(2), Hyderabad

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

ITA 47/HYD/2017[2010-11]Status: DisposedITAT Hyderabad20 Aug 2025AY 2010-11

Bench: Shri Vijay Pal Rao & Shri Madhusudan Sawdia

For Appellant: Shri P. Murali MohanRao, C.AFor Respondent: Shri Narender Kumar Naik
Section 143(3)

enterprises. 2. Erred in rejecting the objection raised, without considering the facts submitted by appellant. 3. Erred in applying TNMM Method as the most appropriate method in determining the arms length price in respect of transaction relating to provision of software Consultancy Services. 4. Ought to have appreciated that ... appropriate method for calculating arms length price instead of TNMM method. 5. Ought to have followed the procedure laid down under the provisions of section 92C of the Act in the Computation of arms length price for analysing the said transaction. Addition of Rs. 4,30,29,173/- towards

Indian Metals and Ferro Alloys Ltd, Bhubaneswar vs. DCIT, Circle-1(1), Bhubaneswar

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

ITA 506/CTK/2024[2021-22]Status: DisposedITAT Cuttack19 Aug 2025AY 2021-22

Bench: Shri Duvvuru Rl Reddy(Kz) & Shri Rakesh Mishra

Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 234BSection 234CSection 270ASection 92CSection 92D

adopting the CUP method as provided in Rule 10B(1)(a) of the Rules. The TPO had also accepted it as the most appropriate method in the facts of the present case. Thus, there is no dispute that CUP method is required to be used for determining ... method. Practical considerations dictate a more flexible approach to enable the CUP method to be used and to be supplemented as necessary by other appropriate methods, all of which should be evaluated according to their relative accuracy. Every effort should be made to adjust the data so that

Te Connectivity Services India Private Limited, Bangalore vs. DCIT Circle, 7(1)(1), Bangalore

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

ITA 1887/BANG/2024[2020-21]Status: DisposedITAT Bangalore18 Aug 2025AY 2020-21

Bench: Shri Prashant Maharishi & Shri Soundararajan K.

For Appellant: S/Shri Sriram Sheshadri & Vinay Jain, CAsFor Respondent: Smt. Suganthamala T M, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 144CSection 40Section 92C

parties in market would factor in the cost of financing with commercial terms. It is also important that TNMM is applied as the most appropriate method, the differences in the working capital structure between the tested party and the comparables can significantly sway profit margin comparison. The complexities

Rubicon Research Limited (Formerly Known As Rubicon Research Private Limited), Thane, Maharashtra vs. Deputy Commissioner of Income Tax - Circle 15(3)(1), Mumbai

In the result, assessee’s appeal is allowed for statistical purposes

ITA 6647/MUM/2024[2021-22]Status: DisposedITAT Mumbai18 Aug 2025AY 2021-22

Bench: Smt. Beena Pillai & Smt. Renu Jauhriआयकर अपील सं./Ita No.6647/Mum/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Rubicon Research V/S. Deputy Commissioner Of Limited (Formerly बिधम Income Tax- Circle Known As Rubicon 15(3)(1), Mumbai Research Private Aaykar Bhavan, Maharshi Limited) Karve Road, New Marine Medone House, B-75, Lines, Churchgate, Mumbai Road No. 33, Wagle 400020 Estate, Thane 400604. Assessment Unit, National Faceless Assessment Centre Income Tax Department, Ministry Of Finance Delhi स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabcr1422M Appellant/अपीलधर्थी .. Respondent/प्रनिवधदी निर्ााररती की ओर से /Assessee By: Shri. Darpan Kirpalani रधजस्व की ओर से /Revenue By: Shri. Asif Karmali (Sr Dr)

For Appellant: Shri. Darpan KirpalaniFor Respondent: Shri. Asif Karmali (SR DR)
Section 143(3)Section 153Section 234BSection 37Section 92CSection 92C(3)Section 92D

Cost Base under TNMM: Separate Adjustment Leads to Double Taxation 1. The Assessee adopted the Transactional Net Margin Method (TNMM) as the Most Appropriate Method ("MAM") for benchmarking its international transactions. The international transactions included: • Export of finished goods (INR 16,62,16,808), • Availing of R&D support services ... double adjustment - once under TNMM and another CUP. This is contrary to the provisions which mandate adoption of only one method as the most appropriate method. A licensing arrangement where technical know-how is used for manufacturing is an inextricable part of the entire segment and we do not find

DCIT, Central Circle -20, Delhi vs. Aman Growth Fund Pvt Ltd, Delhi

Appeal of the revenue are dismissed

ITA 2418/DEL/2022[2016-17]Status: DisposedITAT Delhi14 Aug 2025AY 2016-17

Bench: Shri Sudhir Kumar & Shri Manish Agarwal

Section 143(3)Section 250Section 56(2)(viib)

method and value arrived at under NAV method. The Id. CIT DR submits that the AO by taking NAV method as the most appropriate method and worked out per share price at Rs. 384/- which is based on the actual value of investments and therefore is the realistic valuation

DCIT, Central Cercle-20, New Delhi vs. Nutan Growth Fund Pvt Ltd, Delhi

In the result, appeal of the revenue is dismissed

ITA 2417/DEL/2022[2016-17]Status: DisposedITAT Delhi14 Aug 2025AY 2016-17

Bench: Shri Sudhir Kumar & Shri Manish Agarwal[Assessment Year : 2016-17] Dcit, Vs Nutan Growth Fund Pvt.Ltd., Central Circle-20, L-4, Green Park Extension, New Delhi New Delhi-110016 Pan-Aaacn0023H Appellant Respondent Revenue By Shri Pravin Rawal, Cit Dr Assessee By Shri Mahesh Kumar, Ca & Ms. Meenal Goyal, Adv. & Ms. Vidhi Mangla, Adv. Date Of Hearing 25.06.2025 Date Of Pronouncement 14.08.2025

Section 143(3)Section 250Section 56(2)(viib)

method and value arrived at under NAV method. The ld. CIT DR submits that the AO by taking NAV method as the most appropriate method and worked out per share price at Rs. 382.50 which is based on the actual value of investments and therefore is the realistic valuation

M/S Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, both the appeals are partly allowed for statistical purposes

ITA 3196/DEL/2017[2004-05]Status: DisposedITAT Delhi13 Aug 2025AY 2004-05

Bench: Shri S Rifaur Rahman & Shri Vimal Kumarita No. 3195/Del/2017 Assessment Year: 2003-04 Ita No. 3196/Del/2017 Assessment Year: 2004-05 Geodis Overseas Pvt.Ltd., Vs. Asstt. Commissioner Of Building No.5,Tower B, Income Tax, 10Th Floor, Dlf Cyber City, Company Circle- Ii(1), Phase Iii, Gurgaon Chennai-34 Pin: 122 002 Pan No. Aaacc6168L (Appellant) (Respondent)

For Appellant: Shri Vishal Kalra, Adv. & ShriFor Respondent: Ms. Neeju Gupta, Sr. DR
Section 250Section 92C

provisions of the Act. The Appellant has benchmarked the international transactions pertaining to freight forwarding using. Transactional Net Margin Method ("TNMM") as the most appropriate method with net profit margin ("NPM") on sales (refer pages 461 to 469 of the paper book). 12.2 The TPO vide order dated February ... import transactions related to controlled and uncontrolled transactions”. It was also noted that while the transfer pricing study report mentions CUP as most appropriate method, the related column in the Form 3CEB states that TNMM (Transaction Net Margin Method) is most appropriate method, even as the assessee subsequently clarifies that

M/S Geodis Overseas Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 3195/DEL/2017[2003-04]Status: DisposedITAT Delhi13 Aug 2025AY 2003-04

Bench: Shri S Rifaur Rahman & Shri Vimal Kumar

For Appellant: Shri Vishal Kalra, Adv. & ShriFor Respondent: Ms. Neeju Gupta, Sr. DR
Section 250Section 92C

provisions of the Act. The Appellant has benchmarked the international transactions pertaining to freight forwarding using. Transactional Net Margin Method ("TNMM") as the most appropriate method with net profit margin ("NPM") on sales (refer pages 461 to 469 of the paper book). 12.2 The TPO vide order dated February