Section 92(2) of the Income Tax Act

Income-tax Act, 2025: s.161

Section 92(2) 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.

32 judgments on BharatTax turn on Section 92(2).

Judgments on Section 92(2)

Eranthus Developers Private Limited, Mumbai vs. DCIT, Circle 14(1)(2), Mumbai

In the result, the appeal of the assessee bearing

ITA 8997/MUM/2025[2022-23]Status: DisposedITAT Mumbai09 Sept 2026AY 2022-23

Bench: Shri Anikesh Banerjee & Ms. Ratna Dasgupta

For Appellant: AAECE8043N

Section 143(3)Section 144C(5)Section 153Section 92(2)

DCIT, Circle- 1(1)(1), International Taxation, New Delhi vs. Continental Engineering Corporation, Gurgaon

ITA 7781/DEL/2018[2014-15]Status: DisposedITAT Delhi12 Feb 2026AY 2014-15

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Sh. Sachit Jolly, Sr. AdvFor Respondent: Sh. Dharm Veer Singh, CIT (DR)

DCIT, Circle- 1(1)(1), International Taxation, New Delhi vs. Continental Engineering Corporation, Gurgaon

ITA 2327/DEL/2018[2013-14]Status: DisposedITAT Delhi12 Feb 2026AY 2013-14

Bench: Shri S. Rifaur Rahman & Shri Sudhir Pareek

For Appellant: Sh. Sachit Jolly, Sr. AdvFor Respondent: Sh. Dharm Veer Singh, CIT (DR)

Cbre Limited, Hong Kong vs. Assistant Commissioner of Income Tax Circle (International Taxation)-1(2)(1), New Delhi, Delhi

In the result, the appeal of the assessee is dismissed

ITA 3786/DEL/2023[AY 2021-22]Status: DisposedITAT Delhi16 Jan 2026

Bench: Shri Ramit Kochar & Shri Raj Kumar Chauhanassessment Year : 2021-22 Cbre Limited, V. Acit, 4Th Three Exchange Square International Taxation Circle-1(2)(1), Hongkong Civic Centre, New Delhi-110002 Pan: Aaecc1557F (Appellant) (Respondent) Assessee By : Shri Jaskaran Singh, Ca Revenue By : Shri M.S. Nethrapal, Cit, Dr Date Of Hearing : 14.01.2026 Date Of Pronouncement : 14.01.2026

For Appellant: Shri Jaskaran Singh, CAFor Respondent: Shri M.S. Nethrapal, CIT, DR

Section 143(3)Section 154Section 92Section 93

Vikash Agarwal, Kolkata vs. I.T.O., Ward - 61(3), Kolkata

In the result, the appeal of the assessee is dismissed as withdrawn

ITA 1896/KOL/2024[2014-2015]Status: DisposedITAT Kolkata10 Dec 2025AY 2014-2015

Bench: Shri George Mathan & Shri Rakesh Mishra

Section 250Section 91(2)Section 91(3)Section 92(2)

Kamlesh, Ratia, Fatehabad vs. Nwr-W-(57)(93), NFAC Delhi

In the result, appeal of the Assessee is dismissed

ITA 1026/CHANDI/2024[2018-2019]Status: DisposedITAT Chandigarh27 Nov 2025AY 2018-2019

Bench: The Bench For Withdrawal Of The Present Appeal, Contents Of Which Read As Under:

For Appellant: None (Withdrawal Application)For Respondent: Shri Vivek Vardhan, Addl. CIT, Sr. DR

Section 92Section 93

Alfanar Energy Private Limited, Gurugram, Haryana, India vs. The Deputy Or Assistant Commissioner of Income Tax, Circle 1(1), Gurugram, Haryana, India

The appeal is allowed partly with consequences to follow as per the directions given to AO/TPO above

ITA 4439/DEL/2024[AY 2020-21]Status: DisposedITAT Delhi15 Oct 2025

Bench: Shri Anubhav Sharma & Shri Manish Agarwalassessment Year: 2020-21 Alfanar Energy Private Limited, Vs Dcit, 16Th Floor, Building No.5, Circle-1(1), Block-C, Dlf Cyber City, Gurugram. Phase Iii, Gurugram, Haryana – 122 002. Pan: Aapca2671M (Appellant) (Respondent) Assessee By : Shri Vishal Kalra, Advocate; Ms Reema Grewal, Ca; & Ms Snigdha Gautam, Advocate Revenue By : Shri S.K. Jadhav, Cit-Dr Date Of Hearing : 28.07.2025 Date Of Pronouncement : 15.10.2025 Order Per Anubhav Sharma, Jm: This Appeal Is Preferred By The Assessee Against The Final Assessment Order Dated 29.07.2024 Of The Dy. Commissioner Of Income-Tax, Circle 1(1), Gurugram (Hereinafter Referred As ‘The Ld. Ao’) For Assessment Year 2020-21 Passed U/S 143(3) R.W.S. 144C(13) R.W.S. 144B Of The Income Tax Act, 1961 (Hereinafter Referred As ‘The Act’). 2. The Assessee Is Part Of The Multinational Group, Arabian Trading Group Which Is Based Out Of Kingdom Of Saudi Arabia & Is Engaged In Generating, Developing, Accumulating, Distributing & Supplying Electricity By Setting Renewable Energy Power Plants. This Is The First Year Of The Assessment Of The Assessee. During The Year, The Assessee Has Undertaken The Following International Transactions:- International Transactions Transfer Pricing Method Total Value Of International Transactions (In Inr) Issue Of Compulsorily Other Method 2,44,77,26,400 Convertible Debentures (Ccds) Interest On Ccds Comparable Uncontrolled 46,52,90,098 Price (Cup) Method Issue Of Equity Shares Other Method 45,04,31,700

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri S.K. Jadhav, CIT-DR

Section 143(3)

Gudipudi Venkateswara Rao, Guntur vs. Income Tax Officer, Ward-2(1), Guntur

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

ITA 473/VIZ/2024[2017-18]Status: DisposedITAT Visakhapatnam24 Sept 2025AY 2017-18

Bench: Shri Vijay Pal Rao, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अपील सं./ I.T.A. No. 473/Viz/2024 (धनिाारण िर्ा / Assessment Year: 2017-18) Gudipudi Venkateswara Rao, Vs. Income Tax Officer, Guntur. Ward-1(1), Pan: Ayfpg4742A Guntur. (अपीलार्थी/ Appellant) (प्रत्यर्थी/ Respondent) अपीलार्थी की ओर से/ Assessee By : None प्रत्यार्थी की ओर से / Revenue By : Dr. Aparna Villuri, Sr. Ar सुनिाई की तारीख / Date Of Hearing : 08/09/2025 घोर्णा की तारीख/Date Of : 24/09/2025 Pronouncement O R D E R

For Appellant: NoneFor Respondent: Dr. Aparna Villuri, Sr. AR

Section 271DSection 92Section 93

Kartheesan, Chennai vs. Non Corp Circle 8(1) Che, Chennai

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

ITA 1751/CHNY/2025[2015-16]Status: DisposedITAT Chennai11 Sept 2025AY 2015-16

Bench: Shri S.S. Viswanethra Ravi & Shri S.R. Raghunathaआयकर अपील सं./I.T.A. No.1751/Chny/2025 िनधा"रण वष"/Assessment Year: 2015-16 Kartheesan, Vs. The Income Tax Officer, No. 1/128, Trunk Road, Non Corporate Circle 8(1), Ayyappanthangal, Chennai 600 056. Chennai. [Pan:Ajepk0127F] (अपीलाथ"/Appellant) (""थ"/Respondent) अपीलाथ" की ओर से / Appellant By : Shri M.P. Venkateshwara Perumal, Advocate ""थ" की ओर से/Respondent By : Ms. Gouthami Manivasagam, Jcit सुनवाई की तारीख/ Date Of Hearing : 11.09.2025 घोषणा की तारीख /Date Of Pronouncement : 11.09.2025 आदेश /O R D E R Per S.S. Viswanethra Ravi: This Appeal Filed By The Assessee Is Directed Against The Order Dated 05.12.2024 Passed By The Ld. Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi For The Assessment Year 2015-16. 2. We Find That This Appeal Is Filed With A Delay Of 110 Days. The Assessee Filed An Affidavit For Condonation Of Delay Stating The Reasons. Upon Hearing Both The Parties & On Examination Of The Said Affidavit, We

For Appellant: Shri M.P. Venkateshwara PerumalFor Respondent: Ms. Gouthami Manivasagam, JCIT

Section 92(2)