Section 92(1) of the Income Tax Act

Income-tax Act, 2025: s.161

Section 92(1) falls under section 92 of the Income-tax Act, 1961, which corresponds to section 161 (Computation of income from international transaction and Specified domestic Transaction having regard to arm’s length price) of the Income-tax Act, 2025.

Read section 161 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 92(1) is Dabur India Ltd. v. Pr. CIT (89 Taxmann.com 78), cited in 19 of the 90 judgments on BharatTax that turn on this section.

Leading authorities on Section 92(1)

Dabur India Ltd. v. Pr. CIT
89 Taxmann.com 78 · 2018 · High Court
19
citing judgments

The Delhi High Court upheld an adjustment to the Arm's Length Price (ALP) for royalty payable by a foreign associated enterprise for using a brand name, even in the absence of a formal royalty agreement.

Tops Group Electronic Systems Ltd. v. ITO
67 Taxmann.com 310 · 2016 · ITAT
12
citing judgments

A transfer pricing adjustment re-characterizing equity investment as a loan is not permissible if it questions the commercial expediency of the assessee's transaction. Such adjustments are also not applicable for assessment years commencing on or before April 1, 2016, as per Section 92CE(1) proviso (ii).

Reitzel India Private Limited v. DCIT (
119 Taxmann.com 401 · 2020 · Reported
4
citing judgments
Continental Automotive Components (India) Pvt. Ltd. v. ACIT (
139 Taxmann.com 187 · 2022 · Reported
3
citing judgments

Judgments on Section 92(1)

Anita Rituraj Mehta, Ahmedabad vs. The DCIT, Circle-3(1)(1), Ahmedabad

In the result, the captioned appeal is dismissed as withdrawn

ITA 1701/AHD/2024[2020-21]Status: DisposedITAT Ahmedabad12 Mar 2025AY 2020-21

Bench: Shri Siddhartha Nautiyal & Shri Makarand V. Mahadeokar

For Appellant: NoneFor Respondent: Shri Rignesh Das, Sr. D.R
Section 92

Metha Devichand Suresh Kumar, Birur vs. Income Tax Officer, Ward-1, Chikkamagaluru

In the result, appeal filed by the assessee is dismissed as withdrawn

ITA 137/BANG/2024[2014-15]Status: DisposedITAT Bangalore03 Mar 2025AY 2014-15

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyassessment Year: 2014-15

For Appellant: N O N EFor Respondent: Sri Ganesh R Gale, Standing Counsel for department
Section 250Section 91(2)Section 92Section 92(1)

Cargill the Netherlands Holding Bv, Netherlands vs. DCIT (International Taxation), Circle - 2(1), Bengaluru

In the result, appeal filed by the assessee is dismissed as withdrawn

ITA 1126/BANG/2024[AY 2011-12]Status: DisposedITAT Bangalore26 Feb 2025

Bench: Shri Laxmi Prasad Sahu & Shri Keshav Dubey

For Appellant: Shri Parth, A.RFor Respondent: Ms. Neera Malhotra, D.R
Section 250Section 91(2)Section 92Section 92(1)

The Thanesar Co-Op Marketing Cum Processing Society Limited, Kurukshetra, Haryana vs. Income Tax Officer, Ward-1, Kurukshetra, Haryana

In the result, appeal of the assessee is dismissed as withdrawn

ITA 798/CHANDI/2023[2015-16]Status: DisposedITAT Chandigarh12 Feb 2025AY 2015-16

Bench: Shri Vikram Singh Yadav & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 798/Chd/2023 "नधा"रण वष" / Assessment Year: 2015-16

For Appellant: Shri B M Monga, Advocate and Shri Rohit Kaura, AdvocateFor Respondent: Shri Dharam Vir, Addl. CIT Sr.DR
Section 254(2)Section 92(1)

Vishal Aggarwal, Mohali, Punjab vs. ITO Ward 6(1), Mohali

In the result, appeal of the assessee is dismissed as withdrawn

ITA 466/CHANDI/2023[2010-11]Status: DisposedITAT Chandigarh11 Feb 2025AY 2010-11

Bench: Shri Vikram Singh Yadav & Shri Paresh M. Joshiआयकर अपील सं./ Ita No. 466/Chd/2023 "नधा"रण वष" / Assessment Year: 2010-11

For Appellant: Ms. Shruti Khandelwal, AdvocateFor Respondent: Shri Dharam Vir, Addl. CIT Sr.DR
Section 254(2)Section 92(1)

Nga Hr (India) Private Limited, Mumbai vs. Assessment Unit (Jao - DCIT, Circle 7(1)(1), Mumbai)

In the result the appeal filed by the assessee stands partly allowed and the stay petition filed by the assessee stands dismissed infructuous

ITA 5777/MUM/2024[2021-22]Status: DisposedITAT Mumbai31 Jan 2025AY 2021-22

Bench: Smt. Beena Pillai () & Shri Omkareshwar Chidara ()

Section 143(3)Section 144C(13)Section 153(1)Section 153(4)Section 253(1)(d)Section 92(3)Section 92C

Kabelschlepp India Private Limied, Bangalore vs. Deputy Commissioner Income Tax, Circle-4(3)(1), Bangalore

In the result, ground Nos

ITTPA 1577/BANG/2024[2020-21]Status: DisposedITAT Bangalore06 Dec 2024AY 2020-21

Bench: Shri Prashant Maharishi & Shri Keshav Dubeyit(Tp)A No.1577/Bang/2024 Assessment Year : 2020-21 M/S. Kabelschlepp India Pvt. Ltd., Vs. The Deputy Commissioner B-14, Ancillary Industrial Estate, Of Income Tax, Mahadevapura Post, Circle – 4(3)(1), Bangalore – 560 048. Bangalore. Pan : Aacck 8098 B Appellant Respondent Appellant By : Shri. K. R. Vasudevan, Advocate Respondent By : Ms. Neera Malhotra, Cit(Dr)(Itat), Bangalore. Date Of Hearing : 12.11.2024 Date Of Pronouncement : 06.12.2024

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT)
Section 143(1)Section 143(3)Section 144C(1)Section 92C

A R Foods Private Limited, Bhiwadi vs. DCIT Central Circle, Alwar

Appeal is hereby dismissed as having been

ITA 852/JPR/2024[2017-18]Status: DisposedITAT Jaipur28 Nov 2024AY 2017-18

Bench: This Appellate Tribunal.

For Appellant: Sh. Dinesh Kumar, AdvFor Respondent: Sh. Gautam Singh Choudhary (JCIT)
Section 69ASection 91(3)Section 92(1)

Alcatel Lucent India Ltd vs. Principal Commissioner of Income Tax-1

ITA/125/2022HC Delhi01 Aug 2024

Bench: The Tpo Or Drp & As Such The Remand On The Premise For Producing Invoices Was Wholly Erroneous? Iii. Whether The Tribunal Erred In Not Appreciating That When The International Transaction Of Purchase Of Capital Good Was Already

Section 92(1)

M/S. Van-Oord India Pvt. Ltd, Mumbai vs. ACIT Cir 5(3) (2), Mumbai

In the result, appeal of the Revenue is dismissed

ITA 1987/MUM/2021[2012-13]Status: DisposedITAT Mumbai29 Jan 2024AY 2012-13

Bench: Shri Amit Shukla & Shri Gagan Goyalm/S. Van Oord India Pvt. Ltd. 201, 2Nd Floor, Central Plaza, 166 Cst Road, Kalina, Raheja Towers, Opp. Sidbi, Mumbai-400 098 Pan: Aaach5430J ..... Appellant Vs. Acit Circle 5(3) (2) Aayakar Bhavan, M. K. Road, Mumbai- 400 020 ..... Respondent & Acit Circle 5(3) (2) Aayakar Bhavan, M. K. Road, Mumbai- 400 020 ...... Appellant Vs.

For Appellant: Shri Divesh Chawle, Ld. ARFor Respondent: Shri Asif Karmali, Ld. DR
Section 114Section 250Section 28Section 92(1)

ITO 10(3)(4), Mumbai vs. Excult Client Services I P Ltd, Navi Mumbai

In the result, appeal of the Revenue is dismissed

ITA 6508/MUM/2010[2005-06]Status: DisposedITAT Mumbai10 Jan 2024AY 2005-06

Bench: Or At The Time Of Hearing Of Appeal.”

Section 143(3)Section 92(1)

M/S. Zensar Technologies Ltd, Mumbai vs. The ACIT -2(3), Mumbai

In the result, appeal filed by the revenue is dismissed

ITA 2908/MUM/2008[2003-2004]Status: DisposedITAT Mumbai12 May 2023AY 2003-2004

Bench: Shri Aby T Varkey, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blem/S. Zensor Technologies Ltd V. Acit-2(3) Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent) Acit- 2(3) V. M/S. Zensor Technologies Ltd Room No. 555, Aayakar Bhavan Magnet House, 2Nd Floor Mumbai Narottam Morarjee Marg Ballard Estate, Mumbai- 400038 Pan: Aaacf0742K (Appellant) (Respondent)

Section 10ASection 80HSection 92Section 92(1)Section 92CSection 94(7)

DCIT-2(3), Mumbai vs. M/S. Zensar Technologies Ltd., Mumbai

In the result, the appeal is partly allowed

ITA 5653/MUM/2009[2004-05]Status: DisposedITAT Mumbai19 Apr 2023AY 2004-05

Bench: Amit Shukla () & Ms. Padmavathy S. ()

Section 10ASection 80Section 92

Ness Digital Engineering (India) Private Limited (Formerly Known As Ness Technologies (India) Pvt Ltd), Mumbai vs. The Addl/Jt/Dy/Asst.Comm. of Income Tax/ITO/NFAC, Delhi

ITA 2507/MUM/2022[2018-2019]Status: DisposedITAT Mumbai23 Feb 2023AY 2018-2019

Bench: Shri Prashant Maharishi & Shri Kuldip Singhassessment Year: 2018-19

For Appellant: Shri Devendra Jain, A.RFor Respondent: Shri Tushar Mohitre, D.R
Section 143(1)Section 143(3)Section 144BSection 144CSection 37Section 40Section 92C

Ge Be Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

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

ITA 304/BANG/2022[2017-18]Status: DisposedITAT Bangalore29 Sept 2022AY 2017-18

Bench: Shri N. V. Vasudevan & Shri Chandra Poojariit(Tp)A No.304/Bang/2022 Assessment Year : 2017-18 Vs. Dcit, M/S. Ge Be Pvt. Ltd., Circle – 3(1)(1), 60, Export Promotion Industrial Park, Bengaluru. Whitefield, Bengaluru – 560 066. Pan : Aaacg 6714 A Assessee Respondent Assessee By : Shri. Aliasgar Rampurawala, Ca Revenue By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 27.09.2022 Date Of Pronouncement : 29.09.2022 O R D E R Per N V Vasudevan

For Appellant: Shri. Aliasgar Rampurawala, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 92(1)Section 92B(1)

Cummins India Limited, Pune vs. ACIT Circle 1(1), Pune

In the result, the appeal is partly allowed

ITA 2111/PUN/2019[2015-16]Status: DisposedITAT Pune28 Sept 2022AY 2015-16

Bench: Shri R.S. Syal & Shri S.S.Viswanethra Raviआयकर अपील सं. / Ita No.2111/Pun/2019 "नधा"रण वष" / Assessment Year : 2015-16

Section 143(3)

Ness Technologies (India) P. Ltd., Navi Mumbai vs. The Addl/Jt/Asstt, /ITO, Nationa E-Assessment Centre, Delhi

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

ITA 1084/MUM/2021[2016-17]Status: DisposedITAT Mumbai25 Aug 2022AY 2016-17

Bench: Shri B. R. Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.1084/Mum/2021 (निर्धारण वर्ा / Assessment Years: 2016-17) Ness Digital Engineering बिधम/ The (India) Pvt. Ltd. Addl/Jt./Dy./Acit/Ito, Vs. (Formerly Known As Ness National E-Assessment Technologies (India) Pvt. Centre, Delhi. Ltd. Unit No. 201, 2Nd Office Floor, Building No. 5 & 6, Mindspace Sez, Thane Belapur Road, Airoli, Navi Mumbai-400708. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaaca9649L (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Devendra Jain Revenue By: Shri Samual Pitta (Dr) सुनवाई की तारीख / Date Of Hearing: 03/08/2022 घोषणा की तारीख /Date Of Pronouncement: 25/08/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Against The Order By The Assessing Officer (Ao)/(National E- Assessment Central. Delhi) Dated 19.04.2021 For The Assessment Year 2016-17 Passed U/S 143(3) R.W.S. 144C(13) Read With Section 144B Of The Income Tax Act, 1961 (Hereinafter “The Act”). 2. At The Outset, The Ld. Ar Of The Assessee Brought To Our Notice That The Sole Issue (Even Though The Assessee Has Raised Ground Nos. 1 To 8) Is Against The Action Of The Ao/Drp In Confirming The Transfer Pricing Adjustment (Tpa) Of Rs.73,69,403/- In Relation To International Transactions Of Reimbursement Of Expenses Received By The Assessee Company From Its Associate Enterprises (Ae).

For Appellant: Shri Devendra JainFor Respondent: Shri Samual Pitta (DR)
Section 115JSection 143(3)Section 144BSection 92C

M/S. Outsourcepartners International Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Circle- 5(1)(2), Bangalore

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

ITA 35/BANG/2020[2015-16]Status: DisposedITAT Bangalore24 Jun 2022AY 2015-16

Bench: Shri N.V. Vasudevan, Vice Preseident & Shri Padmavathy S

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri V.S. Chakrapani, CIT(DR)(ITAT), Bengaluru
Section 92(1)Section 92B(1)

M/S. Brillio Technologies Private Limited (Formerly Known As Collabera Solutions Private Limited), Bangalore vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

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

ITA 128/BANG/2022[2017-18]Status: DisposedITAT Bangalore08 Jun 2022AY 2017-18

Bench: Smt. Beena Pillai & Ms. Padmavathy S

For Appellant: Shri Naresh K. Jain, AdvocateFor Respondent: Shri M S Nethrapal, Addl. DIT
Section 143(1)Section 143(3)Section 92(1)Section 92B(1)

M/S Applied Materials India Private Limited, Bangalore vs. Income Tax Officer Ward-1(1)(1), Bangalore

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

ITA 3403/BANG/2018[2014-15]Status: DisposedITAT Bangalore08 Jun 2022AY 2014-15

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bangalore
Section 143(3)Section 92(1)Section 92ASection 92B(1)Section 92C