Section 92CA of the Income Tax Act

Income-tax Act, 2025: s.166

Section 92CA of the Income-tax Act, 1961 corresponds to section 166 (Reference to Transfer Pricing Officer) of the Income-tax Act, 2025.

Read section 166 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 92CA is CIT v. EKL Appliances Ltd. (345 ITR 241), cited in 422 of the 3,978 judgments on BharatTax that turn on this section.

Leading authorities on Section 92CA

CIT v. EKL Appliances Ltd.
345 ITR 241 · 2012 · High Court
422
citing judgments

Transfer pricing adjustments for outstanding receivables are permissible only if the Tax Officer establishes, through analysis over a period, a pattern indicating an international transaction intended to benefit an associated enterprise. The Tax Officer cannot question purely business decisions like royalty payments or exceed jurisdiction by applying cost-benefit analysis to determine the arm's length price of services.

CIT v. Sterling Foods
237 ITR 579 · 1999 · Supreme Court
311
citing judgments

Income eligible for profit-linked deductions under sections like 80-IC or 10B must have a direct nexus to the eligible business activity or be derived from the industrial undertaking itself, and not merely attributable to it or arising from a post-manufacturing event.

CIT v. Everest Kento Cylinders Ltd.
378 ITR 57 · 2015 · High Court
304
citing judgments

Corporate guarantee fees are subject to transfer pricing rules, and adjustments may be needed to account for differences between corporate guarantees and more liquid bank guarantees when determining arm's length price.

Commissioner of Income Tax v. Roca Bathroom Products (P) ltd.
445 ITR 537 · 2022 · High Court
269
citing judgments

The time limit for the Assessing Officer to pass a final assessment order under Section 144C(13) following directions from the Dispute Resolution Panel is determined by the specific provisions of Section 153, particularly Section 153(2A).

Shelf Drilling 4. In ACIT (International Taxation) v. Shelf Drilling Ron Tappmeyer Ltd.
177 Taxmann.com 262 · 2025 · Supreme Court
216
citing judgments

The Supreme Court has not reached a majority verdict on whether the time spent in Dispute Resolution Panel (DRP) proceedings under Section 144C should be included within the overall limitation period prescribed by Section 153(3). Consequently, the legal position on the interplay between Sections 144C and 153 remains unresolved at the Supreme Court level.

CIT v. Roca Bathroom Products (P.) Ltd.
147 Taxmann.com 224 · 2023 · Supreme Court
178
citing judgments

The grant of special leave by the Supreme Court signifies that an issue is admitted for final adjudication, and the correctness of the High Court's judgment is under scrutiny. The order granting leave does not affirm the High Court's view nor declare law; consequently, the High Court judgment loses its finality.

Chryscapital Investment Advisors (India) Pvt. Ltd. v. DCIT
376 ITR 183 · 2015 · High Court
170
citing judgments

For transfer pricing comparability analysis, companies should not be excluded solely based on higher turnover if they are otherwise functionally comparable, unless the turnover difference reflects fundamental functional dissimilarities, brand value, or risk profiles that materially impact profitability.

Shelf Drilling Ron Tappmeyer Ltd. v. ACIT\n(Intl. Taxation)
153 Taxmann.com 162 · 2023 · High Court
169
citing judgments

The time consumed in proceedings before the Dispute Resolution Panel (DRP) under Section 144C must be subsumed within the limitation period prescribed under Section 153 for the completion of assessment, meaning these timelines are not mutually exclusive.

Sultana Begum v. Prem Chand Jain
259 ITR 449 · 2003 · Supreme Court
147
citing judgments

Section 144C(4) uses a non-obstante clause to expedite the final assessment order, requiring the Assessing Officer to pass it immediately upon acceptance or lack of objection to the TPO's order, irrespective of broader time limits under Section 153.

CIT v. Faizan Shoes (P.) Ltd.
367 ITR 155 · 2014 · High Court
139
citing judgments

Disallowance under section 40(a)(i) for non-deduction of tax at source on export agency commission paid to a non-resident does not apply if the non-resident's income is not taxable in India under section 9(1), such as when the agent operates outside India without a permanent establishment or business connection in India.

Judgments on Section 92CA

Xchanging Solutions Limited (Formerly Known As Cambridge Solutions Limited), Bangalore vs. The Deputy Commissioner of Income Tax, Circle 7(1)(1), Bangalore

In the result appeal filed by the assessee is partly allowed

ITA 385/BANG/2025[2011-12]Status: DisposedITAT Bangalore06 Apr 2026AY 2011-12

Bench: Shri Prashant Maharishi & Shri Soundararajan K.Assessment Year 2011-12 M/S. Xchanging Solutions Limited Vs. (Formerly Known As Cambridge Solutions Limited), Xchanging Tower, 39/40, Digital Park, Hp Avenue, The Deputy Commissioner Of Income Tax Electronic City, Hosur Main Road, Circle – 7(1)(1), Electronic City S.O., Bangalore. Konapanna Agrahara, Bangalore – 560 100 Pan: Aafcs9303L Appellant Respondent Appellant By : Shri Padamchand Kincha, Ca Respondent By : Dr. Divya K. J – Citdr Date Of Hearing : 13.01.2026 Date Of Pronouncement : 06.04.2026 O R D E R Per Prashant Maharishi1. This Appeal Is Filed For Assessment Year 2011 – 12 Against The Assessment Order Passed By The Deputy Commissioner Of Income Tax, Circle 7 (1) (1), Bangalore (The Learned Ao) Passed In Pursuance Of Direction Of The Learned Dispute Resolution Panel'S Wherein The Income Tax Appellate Tribunal Vide Its Order Dated 19 January 2022 In Ita A No. 492/Bangalore/2015 & Subsequent Miscellaneous Application No. 61/Bangalore/2022 Dated 26/8/2022 Was Passed. 2. Over & Above The Several Grounds Raised By The Assessee The Main Contention Is That The Order Passed By The Learned Assessing Officer On 27 December 2024 Is Invalid. Page 2 Of 11 3. Brief Facts Of The Case Shows That The Assessee Company Filed Its Return Of Income At The Total Income Of Rs. Nil. The Case Was Selected For Scrutiny Which Resulted Into The Final Assessment Order Passed Under Section 143 (3) Read With Section 144C (13) Of The Income Tax Act, 1961 (The Act) Determining The Assessed Income At ₹ 190,805,854/–.

For Appellant: Shri Padamchand Kincha, CAFor Respondent: Dr. Divya K. J – CITDR
Section 143Section 144CSection 254Section 92C