Section 144C(5) of the Income Tax Act

Income-tax Act, 2025: s.275

Section 144C(5) falls under section 144C of the Income-tax Act, 1961, which corresponds to section 275 (Reference to Dispute Resolution Panel) of the Income-tax Act, 2025.

Read section 275 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 144C(5) is CIT v. Samsung Electronics Ltd. (345 ITR 494), cited in 461 of the 865 judgments on BharatTax that turn on this section.

Leading authorities on Section 144C(5)

CIT v. Samsung Electronics Ltd.
345 ITR 494 · 2012 · High Court
461
citing judgments

Payments by Indian residents to non-resident foreign software suppliers for software are considered royalty, constituting income deemed to accrue in India under section 9(1)(v), thereby requiring tax deduction at source under section 195.

Ishikawajima Harima Heavy Industries Ltd. v. DIT
288 ITR 408 · 2007 · Supreme Court
394
citing judgments

Income from offshore supply of goods and services is not taxable in India if the entire transaction, including transfer of ownership and payments, occurs outside India.

CIT v. Cotton Naturals (I) (P.) Ltd.
55 Taxmann.com 523 · 2015 · High Court
273
citing judgments

The interest rate for benchmarking foreign currency loans advanced to Associated Enterprises should be the market-determined rate applicable to the currency of the loan, such as LIBOR for US Dollar loans, rather than a domestic lending rate like the Indian PLR.

CIT v. Siemens Aktiongesellschaft
310 ITR 320 · 2009 · High Court
259
citing judgments

Reimbursements of actual expenses without any profit element are not taxable income. Additionally, mere amendments to the Income-tax Act do not override the provisions of Double Taxation Avoidance Agreements (DTAAs).

III v. HCL Technologies Ltd.
93 Taxmann.com 33 · 2018 · Supreme Court
245
citing judgments

When computing the deduction available under Section 10A of the Income-tax Act, communication expenses must be excluded from the total turnover for the purpose of calculating the eligible relief.

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.

East India Pharmaceutical Works Ltd. v. CIT
224 ITR 627 · 1997 · Supreme Court
146
citing judgments

Where an assessee has mixed funds (both interest-bearing and interest-free funds) and makes an interest-free advance or investment, it is presumed that the interest-free funds were utilized first if they are sufficient to cover such advances or investments. This prevents disallowance of interest on borrowed funds under Section 36(1)(iii).

MOHD. HANIF QUARESHI AND OTHERS v. STATE OF BIHAR AND OTHERS. 381 7
6 SCC 312 · 2012 · Reported
138
citing judgments

Where proceedings are initiated under Section 147, but the assessment is completed under Section 143(3), it is not a prerequisite that the assessee must have filed a return under Section 139.

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.

CIT v. Tata Autocomp Systems Ltd.
56 Taxmann.com 206 · 2015 · High Court
119
citing judgments

When determining the arm's length price for interest on a foreign currency loan advanced to an Associated Enterprise, the Indian Prime Lending Rate is not applicable. Instead, the interest rate should be benchmarked based on the prevailing foreign currency rate, such as EURIBOR, or the rate in the country where the loan is received/consumed.

Judgments on Section 144C(5)

M/S Bengal Tiger Line Pte Ltd, Singapore vs. DCIT International Tax 1(1), Chennai

The appeal stand allowed which render the stay application infructuous

ITA 316/CHNY/2023[AY 2015-16]Status: DisposedITAT Chennai19 Oct 2023

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपील सं./ Ita No.316/Chny/2023 (िनधा*रण वष* / Assessment Year: 2015-16) & Stay Application No.32/Chny/2023 (In Ita No.316/Chny/2023) (िनधा*रण वष* / Assessment Year: 2015-16) M/S. Bengal Tiger Line Pte.Ltd. Dcit बनाम 200, Cantonment Road, International Taxation-1(1) / Vs. 1301, South Point, Singapore. Chennai-600 006. "थायीलेखासं./जीआइआरसं./Pan/Gir No. Aadcb-6864-F (अपीलाथ"/Appellant) : (" थ" / Respondent) अपीलाथ"कीओरसे/ Appellant By : Shri S.P. Chidambaram (Advocate)-Ld.Ar " थ"कीओरसे/Respondent By : Shri Nandakumar (Cit)-Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 17-10-2023 घोषणाकीतारीख /Date Of Pronouncement : 19-10-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeal By Assessee For Assessment Year (Ay) 2015-16 Arises Out Of Final Assessment Order Passed By Ld. Assessing Officer, [Ao] U/S.143(3) R.W.S 147 R.W.S 144C(13) Of The Act On 27-01-2023 Pursuant To The Directions Of Ld. Dispute Resolution Panel-2, Bengaluru U/S 144C(5) Dated 14-11-2022. The Appeal Is Accompanied By Stay

For Appellant: Shri S.P. Chidambaram (Advocate)-Ld.ARFor Respondent: Shri Nandakumar (CIT)-Ld. DR
Section 143(3)Section 144C(5)

Rajendra Patel Saryu, Chennai vs. ITO, Intnl. Taxn Ward-2(2), Chennai

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

ITA 391/CHNY/2023[2020-21]Status: DisposedITAT Chennai27 Sept 2023AY 2020-21

Bench: Shri V. Durga Rao & Shri Manjunatha, G.आयकर अपील सं./I.T.A. No.391/Chny/2023 िनधा"रण वष"/Assessment Year: 2020-21 Rajendra Patel Saryu, Vs. The Income Tax Officer, C/O. B. Anand & Associates, International Taxation Ward 2(2), 4Th Floor, Bsnl Building, Tower 1, Chartered Accountants, No. 5/4, Rama Street, Nungambakkam, #16, Greams Road, Chennai 600 006. Chennai 600 034. [Pan:Aasps2456A] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri Anandd Babunath, Ca ""थ" की ओर से/Respondent By : Shri S. Senthil Kumaran, Cit सुनवाई की तारीख/ Date Of Hearing : 23.08.2023 घोषणा की तारीख /Date Of Pronouncement : 27.09.2023 आदेश /O R D E R Per V. Durga Rao: This Appeal Filed By The Assessee Is Directed Against The Order Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [“Act” In Short] Dated 24.01.2023 Relevant To The Assessment Year 2020-21 In Pursuant To The Directions Of The Ld. Dispute Resolution Panel-2, Bengaluru Under Section 144C(5) Of The Act Dated 27.12.2022. 2. The Only Issue Involved In This Appeal Is Whether The Land Sold By The Assessee Is An Agricultural Land Or Not. The Assessee Is A Non-

For Appellant: Shri Anandd Babunath, CAFor Respondent: Shri S. Senthil Kumaran, CIT
Section 143(2)Section 143(3)Section 144C(5)

Shri Ravi Ramakrishnan, Mumbai vs. International Tax Ward 4(1)(1), Mumbai

The appeal of the assessee is allowed for statistical purpose in the terms aforesaid directions

ITA 646/MUM/2023[2014-15]Status: DisposedITAT Mumbai26 Sept 2023AY 2014-15

Bench: Shri Vikas Awasthy & Shri Gagan Goyalआअसं.646/मुं/2023 (िन.व.2014-15) Ravi Ramakrishnan, 205/404, Khar Rose Minar Building, 4Th Floor, 10Th Road, Khar (West, Mumbai 400 052 Pan: Anwpr-2793-J ...... अपीलाथ" /Appellant बनाम Vs. International Tax Ward 4(1)(1), Room No.1729, 17Th Floor, Air India Building, Nariman Point, Mumbai – 400 021. ..... "ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Ms. Anushree Gupta "ितवादी "ारा/Respondent By : Shri Anil Sant सुनवाई क" ितिथ/ Date Of Hearing : 26/09/2023 घोषणा क" ितिथ/ Date Of Pronouncement : 26/09/2023 आदेश आदेश/ Order आदेश आदेश Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 10/01/2023 Passed U/S. 147 R.W.S. 144C(13) Of The Income Tax Act, 1961 [ In Short ‘The Act], For Assessment Year 2014-15. 2. The Assessee Has Raised Following Grounds In Appeal: “ The Following Grounds Are Independent Of & Without Prejudice To One Another: 1. On The Facts & Circumstances Of The Case & In The Law, The Final Assessment Order Passed By The Learned Assessing Officer ('Ld. Ao') Under Section 147 R.W.S. 144C(13) / Directions Passed By The Hon'Ble Dispute Resolution Panel ('Drp') Under 2 Section 144C(5) Of The Income-Tax Act, 1961 ('The Act1) Is Bad, Both In The Eye Of Law & On The Facts On Account Of:

For Appellant: Ms. Anushree GuptaFor Respondent: Shri Anil Sant
Section 144C(5)Section 147Section 49(4)Section 56(2)(vii)

Siemens Gamesa Renewable Private Limited, Chennai vs. DCIT Corporate Circle 2(1), Chennai

The appeal stand partly allowed in terms of our above order

ITTPA 88/CHNY/2018[214-15]Status: DisposedITAT Chennai08 Sept 2023

Bench: Hon’Ble Shri Mahavir Singh, Vp & Hon’Ble Shri Manoj Kumar Aggarwal, Am आयकरअपीलसं./Ita No.71/Chny/2018 (िनधा<रणवष< / Assessment Year: 2013-14) & आयकरअपीलसं./It(Tp)A No.88/Chny/2018 (िनधा<रणवष< / Assessment Year: 2014-15) M/S. Siemens Gamesa Renewable Power Dcit Private Limited Corporate Circle-2(1) (Formerly Known As Gamesa Renewable Chennai. बनाम/ Pvt.Ltd. Before That Known As Gamesa Wind Vs. Turbine Pvt.Ltd.) 334, Futura Tech Park, 8Th Floor, Block B Sholinganallur, Chennai-600 119. "थायीलेखासं./जीआइआरसं./Pan/Gir No.Aaccg-6027-C (अपीलाथ"/Appellant) : ( !थ" / Respondent) अपीलाथ" की ओर से/ Appellant By : Shri B. Ramakrishnan (Fca) & Shri Shrenik Chordia (Ca) – Ld.Ar !थ" की ओर से/Respondent By : Shri Sasi Kumar (Cit) – Ld. Dr सुनवाईकीतारीख/Date Of Hearing : 12-07-2023 घोषणाकीतारीख/Date Of Pronouncement : 08-09-2023 आदेश / O R D E R Manoj Kumar Aggarwal () 1. Aforesaid Appeals By Assessee For Assessment Years (Ay) 2013- 14 & 2014-15 Have Identical Facts & Issues. The Appeal For Ay 2013- 14 Arises Out Of Final Assessment Order Dated 30-10-2017 Passed By Ld.

For Appellant: Shri B. Ramakrishnan (FCA) &For Respondent: Shri Sasi Kumar (CIT) – Ld. DR
Section 115JSection 139(1)Section 143(3)Section 144C(5)Section 14ASection 36(1)(va)Section 92C

Nippon Alloys Limited, Kolkata vs. D.C.I.T., Circle-3(1), Kolkata

In the result, the appeal of the assessee stands dismissed

ITA 2598/KOL/2019[2015-16]Status: DisposedITAT Kolkata10 Aug 2023AY 2015-16

Bench: Shri Sanjay Garg & Dr. Manish Boradi.T.A No.2598/Kol/2019 Assessment Year: 2015-16 Nippon Alloys Ltd………………...................................................……Appellant 23A, N.S. Road, 7Th Floor, Room No.31, Kolkata-700001. [Pan: Aabcn1555D] Vs. Dcit, Circle-3(1), Kolkata..............................……........……...…..…..Respondent Appearances By: None Appeared On Behalf Of The Appellant. Shri Sunil Kr. Agrawal, Cit-Dr, Appeared On Behalf Of The Respondent. Date Of Concluding The Hearing : August 09, 2023 Date Of Pronouncing The Order : August 10, 2023 आदेश / Order संजय गग", "या"यक सद"य "वारा / Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Agitating Against The Additions Made By The Assessing Officer In The Order Dated 19.10.2019 Passed U/S 143(3)/92Ca(3) R.W.S 144C(5) Of The Income Tax Act (Hereinafter Referred To As The ‘Act’). 2. Earlier, Shri Manish Tiwari, Fca, Had Appeared On Behalf Of The Assessee On Various Dates. On 27.07.2022, Shri Manish Tiwari, Fca, Counsel For The Assessee, Submitted That The Assessee Company Has Gone Into Official Liquidation & Official Liquidator Has Been Appointed. Therefore, Vide Order Dated 27.07.2022, It Was Directed To Issue Fresh Notice To Shri Subodh Kr. Agarwal, Official Liquidator & The Case Was

Section 14Section 143(3)Section 178(6)