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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

DDIT (I.T) 2(1), Mumbai vs. M/S. Reuters Ltd., Mumbai

In the result, both the appeals filed by the Assessing Officer are dismissed, and both the appeals filed by the assessee are allowed in the limited terms indicated above

ITA 5025/MUM/2004[1999-2000]Status: DisposedITAT Mumbai05 Jul 2022AY 1999-2000
Section 143(3)

service PE under Article 5(2)(1). On the second question the AAR ruled that the transactional net margin method (TNMM) was the most appropriate method for the determination of the Arm's Length Price (ALP) in respect of the service agreement dated 14-4-2005 and it meets

DDIT (I.T) 2(1), Mumbai vs. M/S. Reuters Ltd., Mumbai

In the result, both the appeals filed by the Assessing Officer are dismissed, and both the appeals filed by the assessee are allowed in the limited terms indicated above

ITA 5024/MUM/2004[1998-1999]Status: DisposedITAT Mumbai05 Jul 2022AY 1998-1999
Section 143(3)

service PE under Article 5(2)(1). On the second question the AAR ruled that the transactional net margin method (TNMM) was the most appropriate method for the determination of the Arm's Length Price (ALP) in respect of the service agreement dated 14-4-2005 and it meets

Refinitiv Ltd., Mumbai vs. DCIT (I.T) 2(1), Mumbai

In the result, both the appeals filed by the Assessing Officer are dismissed, and both the appeals filed by the assessee are allowed in the limited terms indicated above

ITA 4997/MUM/2004[1999-2000]Status: DisposedITAT Mumbai05 Jul 2022AY 1999-2000
Section 143(3)

service PE under Article 5(2)(1). On the second question the AAR ruled that the transactional net margin method (TNMM) was the most appropriate method for the determination of the Arm's Length Price (ALP) in respect of the service agreement dated 14-4-2005 and it meets

Refinitiv Ltd., Mumbai vs. DCIT (I.T) RG. 2, Mumbai

In the result, both the appeals filed by the Assessing Officer are dismissed, and both the appeals filed by the assessee are allowed in the limited terms indicated above

ITA 4996/MUM/2004[1998-1999]Status: DisposedITAT Mumbai05 Jul 2022AY 1998-1999
Section 143(3)

service PE under Article 5(2)(1). On the second question the AAR ruled that the transactional net margin method (TNMM) was the most appropriate method for the determination of the Arm's Length Price (ALP) in respect of the service agreement dated 14-4-2005 and it meets

Altico Capital India Private Limited ( Formerly Clearwater Capital Partners (I) Private Limited, Mumbai vs. ACIT Circle-14(1)(2), Mumbai

In the result, cross appeals by the assessee and Revenue are partly allowed

ITA 424/MUM/2018[2011-12]Status: DisposedITAT Mumbai04 Jul 2022AY 2011-12

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Rajesh Kumar Yadav, Sr. AR
Section 250

term sheet, etc., to its associated enterprise CCP, Singapore. For benchmarking this transaction, the assessee used Transactional Net Margin Method (“TNMM”) as the most appropriate method with Profit Level Indicator (“PLI”) of Operating Profit to Operating Cost (“OP/OC”). By considering itself as the tested party, assessee identified 7 comparable companies ... assessee entered into international transaction with its AEs for providing investment advisory services. To benchmark its transaction, the assessee selected TNMM is the most appropriate method. The Tribunal observed that the DRP has upheld inclusion of Ladderup Corporate Advisory Pvt. Ltd. merely on the ground that the said company

Jt.Commissioner of Income Tax (OSD)- 14(1)(1), Mumbai vs. Clearwater Capital Partners India Private Limited (Now Known As Altico Capital India Private Limited, Mumbai

In the result, cross appeals by the assessee and Revenue are partly allowed

ITA 11/MUM/2018[2011-12]Status: DisposedITAT Mumbai04 Jul 2022AY 2011-12

Bench: Shri Amarjit Singh & Shri Sandeep Singh Karhail

For Appellant: Shri Madhur Agrawal a/wFor Respondent: Shri Rajesh Kumar Yadav, Sr. AR
Section 250

term sheet, etc., to its associated enterprise CCP, Singapore. For benchmarking this transaction, the assessee used Transactional Net Margin Method (“TNMM”) as the most appropriate method with Profit Level Indicator (“PLI”) of Operating Profit to Operating Cost (“OP/OC”). By considering itself as the tested party, assessee identified 7 comparable companies ... assessee entered into international transaction with its AEs for providing investment advisory services. To benchmark its transaction, the assessee selected TNMM is the most appropriate method. The Tribunal observed that the DRP has upheld inclusion of Ladderup Corporate Advisory Pvt. Ltd. merely on the ground that the said company

M Pallonji Shipping P. Ltd, Mumbai vs. DCIT 5(2)(2), Mumbai

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

ITA 5875/MUM/2017[2013-14]Status: DisposedITAT Mumbai30 Jun 2022AY 2013-14

Bench: Shri Prashant Maharishi & Shri Pavan Kumar Gadalem.Pallonji Shipping Pvt Vs. Dcit – 5(2)(2) Ltd.46A Veetrag Mumbai Chambers, Cawasji Patel Street, Fort, Mumbai-400001 "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaecm4615L Appellant .. Respondent Appellant By : Dr.K. Shivaram & Shri Rahul Hakani.Ar Respondent By : Ms.Vatslaaa Jha.Cit.Dr Date Of Hearing 08.06.2022 Date Of Pronouncement 28.06.2022 आदेश / O R D E R Per Pavan Kumar Gadale Jm:

For Appellant: Dr.K. Shivaram, &For Respondent: Ms.Vatslaaa Jha.CIT.DR
Section 143(2)Section 143(3)Section 92C

accordance with principles of TP Regulations. 5. The TPO find that the assessee has applied the Comparable uncontrolled Price (CUP) method as a Most Appropriate Method (MAM) for determination of ALP rate of interest. The TPO has discussed on the internal/external CUP method transactions at page

Sandisk India Device Design Centre Private Limited, Bengaluru vs. Joint Commissioner of Income Tax, Special Range-6, Bangalore

In the result, the appeal filed by the assessee stands partly allowed as indicated hereinabove

ITA 288/BANG/2021[2016-17]Status: DisposedITAT Bangalore30 Jun 2022AY 2016-17

Bench: Smt. Beena Pillai & Shri. Laxmi Prasad Sahuit(Tp)A No. 288/Bang/2021 Assessment Year : 2016-17 M/S. Sandisk India Device Design Centre Pvt. Ltd., Survey No. 143/1, Amani Bellandur Khane Village, The Joint Prestige Excelsior, Commissioner Of Prestige Tech Park, Income-Tax Marathalli – Sarjapur Outer (Osd), Ring Road, Circle 6 (1)(1), Vs. Kadubeesanahalli, Bangalore. Varthur Hobli, Bangalore – 560 103. Pan: Aaics9204M Appellant Respondent Assessee By : Shri Ajay Roti, Ca : Dr. Manjunath Karkihalli, Revenue By Cit Dr Date Of Hearing : 25-05-2022 Date Of Pronouncement : 30-06-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against Final Assessment Order Passed By National E-Assessment Centre, New Delhi On 30.04.2021 For A.Y. 2016-17 On Following Grounds Of Appeal: “The Grounds Stated Hereunder Are Independent Of & Without Prejudice To One Another. The Appellant Submits As Under:

For Appellant: Shri Ajay Roti, CA
Section 92C(3)Section 92D

upholding the action of the Ld. TPO in selecting a combination of two methods, i.e., Resale Price Method and Other Method as the most appropriate method while undertaking the benchmarking analysis. 12.5. Without prejudice to the above grounds 11.1 to 11.3, the Hon'ble DRP erred in upholding the action ... SWD/ITeS/MSS segments provided to the associated enterprises (AE) has been determined by applying Transactional Net Margin Method (TNMM), stating to be the most appropriate method in the facts and circumstances of the case. The operating profit to operating cost ratio has been taken as the profit level indicator

M/S Harman International (India) Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Circle-3(1)(2), Bangalore

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

ITA 49/BANG/2019[2014-15]Status: DisposedITAT Bangalore30 Jun 2022AY 2014-15

Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sit(Tp)A No.49/Bang/2019 Assessment Year : 2014-15 M/S. Harman Connected Services Vs. Deputy Commissioner Of Corporation India Private Limited, Income Tax, 4A, Jupiter, Prestige Technology Park, Circle - 3(1)(2), Sarjapur, Marathahalli Road, Bengaluru. Kadubeesanahalli Village, Bengaluru – 560 103. Pan: Aacch 1585 J Appellant Respondent Assessee By : Shri. T. Suryanarayana, Senior Advocate Revenue By : Dr. Manjunath Karkihalli, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 27.06.2022 Date Of Pronouncement : 30.06.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. T. Suryanarayana, Senior AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92Section 92C

Operating/Net cost plus mark-up (‘OP/OC’) 19.64% 10. Both the assessee and the TPO chose Transaction Net Margin Method (TNMM) as the Most Appropriate Method (MAM) for determining ALP. The profit level indicator chosen for the purpose of comparing assessee’s margin with that of comparable companies was OP/OC

Loreal India Pvt. Ltd, Mumbai vs. Addl/Jt/Dy/ACIT/ITO/NFAC, Delhi

In the result, the appeal filed by the assessee for AY 2016-17 is treated as partly allowed

ITA 802/MUM/2022[2017-18]Status: DisposedITAT Mumbai29 Jun 2022AY 2017-18
Section 143(3)Section 144CSection 92C

order has not examined whether or not the method adopted by the appellant to determine the Arm’s length price (ALP) is the most appropriate method and has instead concluded that the payments for trademark and technical know-how royalty are excessive in nature (page 176 of appeal memo ... note). 1. The TPO in his order has instead of examining whether or not the method adopted to determine the ALP is the most appropriate method or whether the comparable companies selected are appropriate or not, has gone into the question of determining the need for such services, proof

L' Oreal India P. Ltd., Mumbai vs. National E-Assessment Centre/ Dy CIT-Circle-7(1)(1), Mumbai

In the result, the appeal filed by the assessee for AY 2016-17 is treated as partly allowed

ITA 1198/MUM/2021[2016-17]Status: DisposedITAT Mumbai29 Jun 2022AY 2016-17
Section 143(3)Section 144CSection 92C

order has not examined whether or not the method adopted by the appellant to determine the Arm’s length price (ALP) is the most appropriate method and has instead concluded that the payments for trademark and technical know-how royalty are excessive in nature (page 176 of appeal memo ... note). 1. The TPO in his order has instead of examining whether or not the method adopted to determine the ALP is the most appropriate method or whether the comparable companies selected are appropriate or not, has gone into the question of determining the need for such services, proof

Deputy Commissioner of Income Tax Circle-1(1)(1), Bangalore vs. M/S Altisource Business Solutions India Pvt Ltd, Bangalore

In the result, the appeal filed by assessee stands allowed as indicated hereinabove and appeal filed by revenue stands dismissed

ITA 164/BANG/2018[2012-13]Status: DisposedITAT Bangalore29 Jun 2022AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 162/Bang/2018 Assessment Year : 2012-13 M/S. Altisource Business Solutions Pvt. Ltd., Pritech Park, 3Rd & 5Th Floors Of Wing A & The Deputy 4Th Floor Of Wing B, Commissioner Of Block No. 12, Pritech Park, Income Tax, Survey No. 51-64/4, Circle – 1 (1)(2), Bellandur Village, Bangalore. Vs. Sarjapur Marathahalli Outer Ring Road, Bangalore – 560 103. Pan: Aaaco9467A Appellant Respondent & It(Tp)A No. 164/Bang/2018 Assessment Year : 2012-13 (By Revenue) : Shri K.R. Vasudevan, Assessee By Advocate : Smt. Susan Dolores George Revenue By Cit (Osd) Date Of Hearing : 30-05-2022 Date Of Pronouncement : 29-06-2022 Order Per Beena Pillaipresent Cross Appeals Filed By The Assessee & The Revenue Against Order Dated 31.08.2017 Passed By The Ld.Cit(A)-1, Bangalore For A.Y. 2012-13 On Following Grounds Of Appeal:

Section 92C(3)(a)

observed that assessee used OP/OC and computed the PLI at 15.79% for SWD as well as ITES segment. It used TNMM as the most appropriate method to determine the arms length price of the transaction. In the TP documentation the assessee used 9 comparables for both the segments. The comparables

M/S Tokai Rika Minda India Pvt Ltd, Bangalore vs. Deputy Commissioner of Income Tax Cicle-7(1)(1), Bangalore

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

ITA 1513/BANG/2017[2013-14]Status: DisposedITAT Bangalore29 Jun 2022AY 2013-14

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri K.R. Vasudevan, A.RFor Respondent: Dr. Manjunath Karkihalli, D.R
Section 143(3)Section 92CSection 92C(2)

given six methods and in the manner as is prescribed in Rule 10B of the Rules. Rule 10B in turn states that the most appropriate method would be one which inter alia provides the most reliable measure of ALP, and one of the important factors to be taken into account ... 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 (b)** (e) transactional net margin method, by which,- (i) the net profit margin realised by the enterprise

Liebherr India P.Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

In the result, appeal filed by the Appellant is partly allowed

ITA 2169/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Jun 2022AY 2012-13
For Appellant: Shri Ketan VedFor Respondent: Shri Michael Jerald
Section 143(3)Section 144C(13)Section 144C(5)

show cause notices, vide order sheet entry dated 30.11.2015, 04.01.2015 and 08.01.2015, were given to the Appellant to explain the change in the most appropriate method adopted for benchmarking transactions, and for furnishing segmental workings. The Appellant responded to the aforesaid notices and submitted that all the activities undertaken ... Appellant were closely interlinked and were dependent upon the outcome of each other. The Appellant had, therefore, selected TNMM as most appropriate method to benchmark the international transactions. The TPO, however, rejected entity level benchmarking using TNMM by adopting aggregation of transaction approach followed by the Appellant. According

Clsa India Ltd, Mumbai vs. DCIT Cir 4(1), Mumbai

The appeal of the assessee is allowed

ITA 2385/MUM/2014[2008-09]Status: DisposedITAT Mumbai28 Jun 2022AY 2008-09

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm The Dy. Commissioner Of Clsa India Ltd. Income Tax, Circle 4(1), 8/F Dalamal House, Room No.640, Aayakar Nariman Point, Vs. Bhavan, M.K. Road, Mumbai–400 021 Mumbai–400020 (Appellant) (Respondent) Pan No. Aaacc2262K Assessee By : S/Shri Mukesh Butani, Ms. Karishma R. Phatarphekar, Mr. Harsh R Shah, Shreyash Shah Revenue By : Shri Dr. Yogesh Kamat, Cit Dr Date Of Hearing: 29.03.2022 Date Of Pronouncement : 28.06.2022

For Appellant: S/Shri Mukesh ButaniFor Respondent: Shri Dr. Yogesh Kamat, CIT DR

learned AO / TPO/CIT(A) failed to discharge the burden of proof to establish that Transactional Net Margin Method (TNMM) is not the Most Appropriate Method ('MAM') for the determination of the arm's length price (ALP) in respect of the transaction pertaining to provision of braking services to associated enterprises ... commission of ₹ 570,842,965 with its associated enterprises, assessee benchmark the about transaction using the transactional net margin method (TNMM) as the most appropriate method. These transactions are related to rendering of equity broking services to its associated enterprises. Assessee has rendered services on two segments where the broking

Binod Kumar Singh, Mumbai vs. DCIT CC 18 & 19, Mumbai

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

ITA 1479/MUM/2014[2008-09]Status: DisposedITAT Mumbai27 Jun 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

Paper Book. The assessee has benchmarked the transaction of sale of content by applying Transaction Net Margin Method (TNMM) as the most appropriate method and using OP/OR as Profit Level Indicator (PLI). The above transaction should be accepted at Arm’s Length since Net Margin of the 8 आअसं ... specified in the invoices. 14. The assessee has benchmarked the transaction of content sale and rendering incidental services by applying TNMM as the most appropriate method. The benchmarking of the said transactions and the comparables selected by the assessee have been accepted by the TPO. The transaction of providing credit

Multi Screen Media P.Ltd, Mumbai vs. Asst CIT Cen Cir 20, Mumbai

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

ITA 1429/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

Paper Book. The assessee has benchmarked the transaction of sale of content by applying Transaction Net Margin Method (TNMM) as the most appropriate method and using OP/OR as Profit Level Indicator (PLI). The above transaction should be accepted at Arm’s Length since Net Margin of the 8 आअसं ... specified in the invoices. 14. The assessee has benchmarked the transaction of content sale and rendering incidental services by applying TNMM as the most appropriate method. The benchmarking of the said transactions and the comparables selected by the assessee have been accepted by the TPO. The transaction of providing credit

Asst CIT Cen Cir 20, Mumbai vs. Multi Screen Media P.Ltd, Mumbai

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

ITA 1178/MUM/2014[2009-10]Status: DisposedITAT Mumbai27 Jun 2022AY 2009-10

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

Paper Book. The assessee has benchmarked the transaction of sale of content by applying Transaction Net Margin Method (TNMM) as the most appropriate method and using OP/OR as Profit Level Indicator (PLI). The above transaction should be accepted at Arm’s Length since Net Margin of the 8 आअसं ... specified in the invoices. 14. The assessee has benchmarked the transaction of content sale and rendering incidental services by applying TNMM as the most appropriate method. The benchmarking of the said transactions and the comparables selected by the assessee have been accepted by the TPO. The transaction of providing credit

Multi Screen Media P. Ltd ( Formerly Knon As Set India P.Ltd), Mumbai vs. Asst Cen Cir 20, Mumbai

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

ITA 7721/MUM/2012[2008-09]Status: DisposedITAT Mumbai27 Jun 2022AY 2008-09

Bench: Shri Vikas Awasthy & Shri M.Balaganeshआअसं.7721/मुं/2012(िन.व. 2008-09) आअसं.1429/मुं/2014(िन.व. 2009-10) Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 Pan: Aabcs1728D ...... अपीलाथ"/Appellant बनाम Vs. The Acit, Central Circle-20, Room No. 402, Aayakarbhavan, M.K. Road, Mumbai-400020. ..... "ितवादी/Respondent आअसं.1178/मुं/2014(िन.व. 2009-10) The Acit, Central Circle-20, Room No. 402, ...... अपीलाथ"/Appellant Aayakarbhavan, M.K. Road, Mumbai-400020 बनाम Vs. Sony Pictures Networks India Pvt. Ltd., (Formerly Known As Multi Screen Media Pvt. Ltd.), Interface Building 7, 4Th Floor, Malad Link Road, Malad (West), Mumbai-400064 ..... "ितवादी/Respondent Pan: Aabcs1728D

For Appellant: Sh. Percy Pardiwala,Sr.Advocate with Sh. HitenChandeFor Respondent: S/Sh. Vijay Kumar-CIT-DR and Tejinder Pal Singh
Section 143(3)Section 144CSection 37(1)

Paper Book. The assessee has benchmarked the transaction of sale of content by applying Transaction Net Margin Method (TNMM) as the most appropriate method and using OP/OR as Profit Level Indicator (PLI). The above transaction should be accepted at Arm’s Length since Net Margin of the 8 आअसं ... specified in the invoices. 14. The assessee has benchmarked the transaction of content sale and rendering incidental services by applying TNMM as the most appropriate method. The benchmarking of the said transactions and the comparables selected by the assessee have been accepted by the TPO. The transaction of providing credit

Mindteck (India) Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-4(1)(1), Bangalore

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

ITA 252/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Jun 2022AY 2016-17

Bench: Shri N. V. Vasudevan & Ms. Padmavathy Sit(Tp)A No.252/Bang/2021 Assessment Year : 2016-17 M/S. Mindteck India Ltd., Vs. Dcit, A.M.R. Tech Park, Block 1, 3Rd Floor, Circle – 4(1)(1), No.664, 23/24, Hosur Main Road, Begur, Bengaluru. Bengaluru-560 068. Pan : Aaach 1072 Q Appellant Respondent Assessee By : Shri. Padam Chand Khincha, Ca Revenue By : Shri. V. S. Chakrapani, Cit(Dr)(Itat), Bengaluru. Date Of Hearing : 20.06.2022 Date Of Pronouncement : 27.06.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. Padam Chand Khincha, CAFor Respondent: Shri. V. S. Chakrapani, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)

Study) to justify the price paid in the international Transaction as at ALP by adopting the Transaction Net Margin Method (TNMM) as the Most Appropriate Method (MAM) of determining ALP. The assessee selected Operating Profit/Operating Cost (OP/OC) as the Profit Level Indicator (PLI) for the purpose of comparison ... 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