What is the leading case on Section 92(3) of the Income Tax Act?

Mercer Consulting India (P.) Ltd. v. DCIT (72 Taxmann.com 323) is the decision most relied on for Section 92(3), cited in 3 judgments.

Which cases are most cited on Section 92(3)?

Mercer Consulting India (P.) Ltd. v. DCIT (72 Taxmann.com 323) — 3 citing judgments.

How many judgments are there on Section 92(3)?

BharatTax indexes 33 ITAT, High Court and Supreme Court judgments that turn on Section 92(3) of the Income Tax Act, 1961.

Section 92(3) of the Income Tax Act

Income-tax Act, 2025: s.161

Section 92(3) 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(3) is Mercer Consulting India (P.) Ltd. v. DCIT (72 Taxmann.com 323), cited in 3 of the 33 judgments on BharatTax that turn on this section.

Leading authorities on Section 92(3)

Mercer Consulting India (P.) Ltd. v. DCIT

72 Taxmann.com 323 · 2016 · Reported

citing judgments

Judgments on Section 92(3)

Fractal Analytics Limited, Mumbai, Maharashtra vs. Circle 1(3)(1), Deputy Commissioner of Income Tax, Aayakar Bhawan, Mumbai, Maharashtra

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

ITA 764/MUM/2026[2022-23]Status: DisposedITAT Mumbai22 Sept 2026AY 2022-23

Bench: Shri Vikram Singh Yadav & Shri Siddhartha Nautiyal

For Appellant: AAACF4502D

Section 143(3)Section 153Section 92(3)Section 92C(1)

Dy. Commissioner of Income Tax-5(2)(1), Mumbai vs. Jsw Jaigarh Port Limited, Mumbai

In the result, the appeal of the In the result, the appeal of the Revenue as well as cross

ITA 5144/MUM/2024[2016-17]Status: DisposedITAT Mumbai17 Jun 2026AY 2016-17

Bench: Shri Om Prakash Kant () & Shri Anikesh Banerjee () Assessment Year: 2016-17

For Appellant: Shri Gaurav Kabra

Section 801ASection 92Section 92C(4)

Hazira Port Private Limited, Ahmedabad vs. Dy.Commissioner of Income Tax, Cicle-2(1)(1), Ahmedabad

In the result, the appeal of the assessee is allowed on the above terms

ITA 265/AHD/2022[2017-18]Status: DisposedITAT Ahmedabad26 Sept 2025AY 2017-18

Bench: Smt. Annapurna Gupta & Shri Siddhartha Nautiyal

For Appellant: Shri Vishal Kalra & Shri Ankit SahniFor Respondent: Shri Prathvi Raj Meena, CIT DR

Section 143(3)Section 144BSection 144CSection 144C(3)Section 92C(3)

Ledvance Private Limted, Gurgaon vs. DCIT, Circle-2(1), Delhi

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

ITA 540/DEL/2022[2017-18]Status: DisposedITAT Delhi25 Jul 2025AY 2017-18

Bench: SHRI PRAKASH CHAND YADAV (Judicial Member), SHRI MANISH AGARWAL (Accountant Member)

Section 234Section 50BSection 92(3)Section 92C(1)

Precision Camshafts Ltd., Solapur vs. Assessment Unit, Income Tax Department (NFAC), Solapur

In the result, appeal of the assessee is allowed

ITA 1962/PUN/2024[2020-21]Status: DisposedITAT Pune10 Jul 2025AY 2020-21

Bench: Ms. Astha Chandra & Dr.Dipak P. Ripoteआयकर अपील सं. / Ita No.1962/Pun/2024 िनधा"रण वष" / Assessment Year: 2020-21 Precision Camshafts Ltd., V Assessment Unit, Income Tax E-102/103, Akkalkot Road, S Department (National Midc, Solapur – 413006. Faceless Assessment Center), Maharashtra. Jurisdiction Details : Pne- C(1), Range 63, Circle-1, Solapur. Pan: Aabcp1086B Appellant/ Assessee Respondent / Revenue Assessee By Shri Nikhil Pathak – Ar Revenue By Shri Prakash L Pathade – Cit(Dr) Date Of Hearing 17/06/2025 Date Of Pronouncement 10/07/2025 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Directed Against The Order Of Assessment Unit, Income Tax Department Under Section 143(3) R.W.S 144C(3) Read With Section 144B Of The Income Tax Act, 1961 For A.Y.2020-21 Dated 25.07.2024, Emanating From Order Of Dispute Resolution Panel U/S.144C(5) Of The Act For A.Y.2020-21

Section 143(3)Section 144BSection 144C(5)Section 92(3)Section 928Section 92C

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, both the appeals filed by the Revenue are allowed for statistical purposes

ITSSA 49/AHD/2024[2016-17]Status: DisposedITAT Ahmedabad05 May 2025AY 2016-17

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinhaआयकर अपील (एस.एस.) सं./I.T(Ss).A. Nos. 48 & 49/Ahd/2024 ("नधा"रण वष" / Assessment Years : 2012-13 & 2016-17) बनाम/ Deputy Commissioner Of Best Oasis Limited Income-Tax Kesar Orion Hindu Colony Vs. Central Circle-1(1), Lane Nos. Dadar East, Ahmedabad Mumbai 400014, Maharashtra "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaicb9490J (Appellant) .. (Respondent) Shri Tushar Hemani, Sr. Advocate & Assessee By : Shri Parimalsinh B. Parmar, A.R. Revenue By : Shri Abhay Thakur, Cit. Dr & Shri B. P. Srivastava, Sr. Dr 02/04/2025 Date Of Hearing Date Of Pronouncement 05/05/2025 O R D E R Per Shri Narendra Prasad Sinha, Am: These Two Appeals Are Filed By The Revenue Against The Combined Order Of The Commissioner Of Income-Tax (Appeals)- 11, Ahmedabad, (In Short ‘The Cit(A)’), Dated 28.03.2024 For The A.Ys. 2012-13 & 2016-17, Respectively.

For Appellant: Shri Parimalsinh B. Parmar, A.RFor Respondent: Shri Abhay Thakur, CIT. DR &

Section 132Section 153ASection 9(1)(i)Section 92(3)Section 92C

Deputy Commissioner of Income -Tax, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, both the appeals filed by the Revenue are allowed for statistical purposes

ITSSA 48/AHD/2024[2012-13]Status: DisposedITAT Ahmedabad05 May 2025AY 2012-13

For Appellant: Shri Parimalsinh B. Parmar, A.RFor Respondent: Shri Abhay Thakur, CIT. DR &

Section 132Section 153ASection 9(1)(i)Section 92(3)Section 92C

Nga Hr (India) Private Limited, Mumbai vs. Assessment Unit, Mumbai

Appeal of the assessee is allowed

ITA 3718/MUM/2024[2020-21]Status: DisposedITAT Mumbai17 Mar 2025AY 2020-21

Bench: Ms Padmavathy S, Am & Shri Raj Kumar Chauhan, Jm

For Respondent: Shri Pankaj Kumar, CIT-DR

Section 115JSection 143(3)Section 144C(13)Section 153(1)Section 153(4)Section 92(3)Section 92C

DCIT, Central Circle-1(1), Ahmedabad vs. Best Oasis Limited, Mumbai

In the result, the appeal of the Revenue is dismissed

ITA 635/AHD/2024[2014-15]Status: DisposedITAT Ahmedabad25 Feb 2025AY 2014-15

Bench: Ms. Suchitra Kamble & Shri Narendra Prasad Sinha

For Appellant: Shri Tushar Hemani, Sr. Advocate &For Respondent: Shri Abhay Thakur, CIT.DR & Shri B

Section 132Section 153ASection 271ASection 9(1)(i)Section 92(3)Section 92CSection 92D

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

ACIT, Circle-1(1)(1), Ahmedabad, Vejalpur vs. Adani Enterprises Limited, Ahmedabad

In the result, appeal of the Revenue is dismissed due to low tax effect

ITA 264/AHD/2024[2018-19]Status: DisposedITAT Ahmedabad03 Oct 2024AY 2018-19

Bench: Ms. Suchitra Kamble & Shri Makarand V. Mahadeokarआयकर अपील सं /Ita No.264/Ahd/2024 िनधा"रण वष" /Assessment Year : 2018-19 The Acit Adani Enterprises Ltd. बनाम/ Circle-1 (1)(1) Adani Corporate House V/S. Ahmedabad Shantigram Near Vaishno Devi Circle S.G. Highway Khodiyar Ahmedabad- 382 421 (Gujarat) "थायी लेखा सं./Pan: Aabca 2804 L अपीलाथ&/ (Appellant) '( यथ&/ (Respondent) Assessee By : Shri Biren Shah, Ar Revenue By : Shri Surendra Kumar, Sr.Dr सुनवाई की तारीख/Date Of Hearing : 01/10/2024 घोषणा की तारीख /Date Of Pronouncement: 03/10/2024 आदेश/O R D E R Per Makarand V. Mahadeokar, Am:

For Appellant: Shri Biren Shah, ARFor Respondent: Shri Surendra Kumar, Sr.DR

Section 143(3)Section 144BSection 144C(3)Section 250Section 37Section 92(3)

Principal Commissioner of Income Tax-7 vs. M/S Ue Development India Pvt Ltd

The appeal is disposed of with liberty as prayed for by the learned

ITA/98/2021HC Karnataka25 Sept 2024

Bench: S.G.PANDIT,C.M. POONACHA

Section 260Section 92(3)

Sitapuram Power Limited-Erstwhile Amalgamating Company (Now Amalgamated Company-Zuari Cement Limited), Kadapa vs. DCIT, Circle 1, Hyderabad

In the result, appeal of the assessee is allowed

ITA 79/HYD/2022[2017-18]Status: DisposedITAT Hyderabad02 Jul 2024AY 2017-18

Bench: Shri Laliet Kumar, Hon’Ble & Shri Madhusudan Sawdia, Hon’Bleआआआआ आआआआ आआ./ I.T.A. (Tp) No.79/Hyd/2022 (आआआआआआआआ आआआआ / Assessment Year: 2017-18) Erstwhile Amalgamating Company Vs. Deputy Commissioner Of – Sitapuram Power Limited Income Tax, Pan:Aajcs2098E Circle-1, (Now Amalgamated Company – Nellore. Zuari Cement Limited), Kadapa. Pan:Aajcs2098E (आआआआआआआआआ/ Appellant) (आआआआआआआआआआ/ Respondent) आआआआआआआआआ आआ आआ आआ/ Appellant : Adv. Shri Deepak Chopra & Nitin Narang By आआआआआआआआआआआ आआ आआ आआ / : Shri Kumar Pranav, Cit-Dr Respondent By आआआआआआ आआ आआआआआ / Date Of : 15/05/2024 Hearing आआआआआ आआ आआआआआ/Date Of : 02/07/2024 Pronouncement O R D E R

For Appellant: Adv. Shri Deepak Chopra &

Section 143(3)Section 144C(5)Section 40A(2)(b)Section 80ISection 92Section 92(3)Section 92BSection 92D

Nipro Corporation, Japan, Mumbai vs. Dy Commissioner of Income Tax, International Taxation 3(3)(1), Mumbai

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

ITA 1867/MUM/2022[2017-2018]Status: DisposedITAT Mumbai11 Dec 2023AY 2017-2018

Bench: Shri Prashant Maharishi, Am & Shri Rahul Chaudhary, Jm Nipro Corporation, Japan Vs. The Deputy Commissioner Of Nipro India Corporation Pvt. Income Tax , Ltd. International Taxation, Plot No.3-1, Circle 3(3)(1) Room No.1630, 16 Th Floor, Air Midc, Kesurdi, Khandala, Tal, Khandala, Satara, India Building, Mumbai-412802 Nariman Point, Mumbai-400 021 (Appellant) (Respondent) Pan No. Aaecn4534F

For Appellant: Shri Kishore Phadke, ARFor Respondent: Shri Mehul Jain, DR

Section 143(3)Section 144C(13)Section 92(3)Section 92C

Rosoboronservice (India) Limited, Mumbai vs. Deputy Commissioner of Income Tax 15(3)(1), Mumbai

In the result, ground number 2 – 6 [ except 4, of the appeal are restored to the file of the learned AO/TPO to benchmark the international transaction afresh by selecting first the A

ITA 7255/MUM/2018[2014-15]Status: DisposedITAT Mumbai12 Oct 2023AY 2014-15

Bench: Shri Prashant Maharishi, Am & Shri Sandeep Singh Karhail, Jm Deputy Commissioner Of Rosoboronservice (India) Limited Income Tax-15(3)(1) R-700, Ttc Industrial Estate, Room No. 473, Aayakar P.O. Ghansoli, Midc Rabale, Vs. Navi Mumbai- 400701 Bhawan, New Marine Lines, Mumbai-400020 (Appellant) (Respondent) Pan No. Aadcr0040B Assessee By : Mr. Gaurav Jain, Advocate Revenue By : Mr. Manoj Kumar, Cit Dr Date Of Hearing: 26.07.2023 Date Of Pronouncement : 12.10.2023

For Appellant: Mr. Gaurav Jain, AdvocateFor Respondent: Mr. Manoj Kumar, CIT DR

Section 143(3)Section 144C(13)Section 144C(5)Section 92(3)Section 92C

Gemological Institute of America Inc., Mumbai vs. ACIT(It) Cir. 2(3)(2), Mumbai

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

ITA 647/MUM/2023[2020-21]Status: DisposedITAT Mumbai25 Aug 2023AY 2020-21

Bench: Shri Amit Shukla, Hon’Ble & Shri S. Rifaur Rahman, Hon'Blegemological Institute Of America, Inc. V. Acit (International Taxation) C/O Gia India Laboratory Pvt. Ltd Circle-2(3)(2) 10Th Floor, Trade Centre 17Th Floor, Air India Building Nariman Point, Mumbai- 400021 Bandra Kurla Complex Bandra (E) Mumbai- 400098 Pan: Aadcg7962K (Appellant) (Respondent) Assessee Represented By : Shri. J.D. Mistry, Shri Niraj Sheth & Shri Ketan Ved Department Represented By Shri Hement Kumar C. Leuva :

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

Morgan Stanley International Incorporated, Mumbai vs. D.D.I.T. (I.T.) 4(1), Mumbai

In the result, appeal filed by the assessee is allowed

ITA 5985/MUM/2012[2007-08]Status: DisposedITAT Mumbai13 Jan 2023AY 2007-08

Bench: Shri Vikas Awasthy & Shri Gagan Goyalmorgan Stanley International Incorporated C/O Bsr & Co., Chartered Accountants, Lodha Excelus, 1St Floor, Apollo Mills Compound, N.M. Joshi Marg, Mumbai - 400011. Pan: Aaecm1492R ...... Appellant Vs. Ddit (International Taxation)-4(1), Room No. 133, 1St Floor, Scindia House, Ballard Estate, Mumbai - 400038. ..... Respondent Appellant By : Sh. Sunil Moti Lala Respondent By : Sh. Soumendu Kumar Dash, Sr. Dr Date Of Hearing : 24/11/2022 Date Of Pronouncement : 13/01/2023

For Appellant: Sh. Sunil Moti lalaFor Respondent: Sh. Soumendu Kumar Dash, Sr. DR

Section 143(3)Section 9(1)(vii)

Commvault Systems India Pvt. Ltd., Hyderabad vs. DCIT, Circle-1(2), Hyderabad

Appeal is treated as allowed for statistical purposes

ITA 160/HYD/2017[2012-13]Status: DisposedITAT Hyderabad04 Sept 2020AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri D.S. Sunder Singhassessment Year: 2012-13 M/S Commvault Systems Dcit, Circle 1(2) (India) Private Limited Vs. Hyderabad 5Th Floor, Plot No.39, Phase Ii Block A, Ananth Info Park Hitech City, Madhapur Hyderabad Pan: Aaccc3708L (Appellant) (Respondent) Sh. Ajeet Tolani Asessee By: Revenue By: Smt. Anjala Sahu, D.R. Date Of Hearing: 01/09/2020 Date Of Pronouncement: 04/09/2020 Order Per Smt. P. Madhavi Devi, J.M. This Is An Appeal Filed By The Assessee For The A.Y. 2012-13 Against The Final Assessment Order Dated 26.12.2016 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T. Act, 1961. 2. Brief Facts Of The Case Are That The Assessee Company, Engaged In The Business Of Software Development Services & Unified Data Storage Solutions, E-Filed Its Original Return Of Income For The A.Y. 2012-13 On 11.10.2012 Admitting Total Income Of

For Respondent: Smt. Anjala Sahu, D.R

Section 115Section 143(3)Section 92(3)Section 92C

M/S Cisco Systems Capital (India) Private Limited, Bangalore vs. Additional Commissioner of Income Tax Special Range-2, Bangalore

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

ITA 149/BANG/2019[2014-15]Status: DisposedITAT Bangalore29 May 2020AY 2014-15

Bench: Shri A.K.Garodia & Shri P.K.Gadaleit(Tp)A No.149(Bang)/2019 (Assessment Year : 2014-15) M/S Cisco Systems Capital (India) Private Ltd., Brigade South Parade, No.10, M.G.Road, Bangalore-560 001 Pan No.Aaccc4552A Appellant Vs The Addl. Commissioner Of Income Tax, Special Range-2, Bangalore. Respondent Appellant By : Shri Rajan Vora, Ca Revenue By : Shri Pradeep Kumar, Cit Date Of Hearing : 26-02-2020 Date Of Pronouncement : 29.05.2020 O R D E R Per A.K.Garodia,: Am

For Appellant: Shri Rajan Vora, CAFor Respondent: Shri Pradeep Kumar, CIT

Section 143(3)Section 144CSection 144C(13)Section 92(3)

Deputy Commissioner of Income Tax, Circle-7(1)(1), Bangalore vs. M/S. Ue Development India Pvt Ltd, Bangalore

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

ITA 1895/BANG/2017[2010-11]Status: DisposedITAT Bangalore20 Sept 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Smt. Beena Pillaiassessment Year : 2010-11 M/S. Ue Development The Deputy India Pvt. Ltd., Commissioner Of # 116, 702, 7Th Floor, Income Tax, Vs. Pride Hulkul Building, Circle – 7 (1) (1), Lalbagh Road, Bangalore. Bangalore – 560 027. Pan: Aaacu5091N Appellant Respondent Assessee By : Shri Sanjay Mehta, Ca Revenue By : Shri K.R. Narayanan, Jcit (Dr) Date Of Hearing : 22.08.2019 Date Of Pronouncement : 20.09.2019

For Appellant: Shri Sanjay Mehta, CAFor Respondent: Shri K.R. Narayanan, JCIT (DR)

Section 143(3)Section 92(3)