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

DCIT Central Circle-2(4), Mumbai vs. Zee Entertinment Enterprises Ltd, Mumbai

In the result, the appeal of revenue is partly allowed

ITA 512/MUM/2022[2013-14]Status: DisposedITAT Mumbai05 Aug 2022AY 2013-14

Bench: Shri B. R. Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.512/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2013-14) Dcit, Central Circle-2(4) बिधम/ Zee Entertainment Room No. 802, 8Th Floor, Enterprises Ltd. Vs. 18Th Floor, A Wing, Prathishtha Bhavan, M. K. Road, Churchgate, Mumbai- Marathon Futurex, N. M. 400020. Joshi Marg, Lower Parel, Mumbai-400013. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacz0243R (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Jay Bhansali Revenue By: Shri Vinod Tanwani (Dr) सुनवाई की तारीख / Date Of Hearing: 02/08/2022 घोषणा की तारीख /Date Of Pronouncement: 05/08/2022 O R D E R Per Aby T. Varkey, Jm: This Appeal Preferred By The Revenue Against The Action Of The Ld. Commissioner Of Income Tax (Appeals)-58, Mumbai [Hereinafter Referred To As The “Cit(A)”] Dated 05.10.2021 For Assessment Year 2013-14. 2. The Facts In Brief Are That Assessee Filed The Return Of Income On 23.11.2013 Declaring An Income Of Rs.9,53,02,05,770/- Which Was Revised To Rs.9,53,45,48,223/- On 31.03.2015. The Case Of The Assessee Was Selected For Scrutiny. During The Course Of Assessment Proceedings, The Ao Noticed That The Assessee Has Entered Into International Transactions With Its Aes (Associated Enterprises) M/S. Taj Tv & Therefore A Reference Was Made Under Section 92Ca(1) Of The Act Dated 23.03.2015 To Transfer Pricing Officer-4(2), Mumbai. The Assessee Is In The Business Of Broadcasting Of Satellite Television Channels, Space Selling Agent For Other Television Channels, Sale Of Television Programmes, Films, Movies Etc. The Ao Finally Framed The Assessment Under Section 143(3) Read With Section 144C (13) Of The Act By Making Two Additions

For Appellant: Shri Jay BhansaliFor Respondent: Shri Vinod Tanwani (DR)
Section 143(3)Section 144CSection 14ASection 92C

Airlinq Technology Private Limited (Formerly Known As Globetouch Technologies Private Limited), Bengaluru vs. The Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

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

ITA 231/BANG/2021[2016-17]Status: DisposedITAT Bangalore28 Jul 2022AY 2016-17

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.231/Bang/2021 : Asst.Year 2016-2017 M/S.Airlinq Technology Pvt. Ltd. The Deputy Commissioner Of (Formerly Known As Globe Touch Income-Tax, Circle 3(1)(1) V. Bangalore. Technologies Private Limited) 306, 100 Feet Road, Binna Mangala Stage – 1, Indiranagar Bangalore – 560 038. Pan : Aafcg7626L. (Appellant) (Respondent) Appellant By : S/Sri.Ajit Kumar Jain & Siddesh Chaugule, Cas Respondent By : Dr.Manjunath Karkihalli, Cit-Dr Date Of Pronouncement : 28.07.2022 Date Of Hearing : 21.07.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 29.03.2021 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2016-2017. 3. The Brief Facts Of The Case Are As Follows: The Assessee Was Incorporated On 15.10.2014 As A Wholly Owned Subsidiary Of Globetouch Inc, Usa. The Assessee Is Engaged In The Business Of Rendering Software Development Services (Swd) To Globetouch Inc. For The Assessment Year 2016-2017, The Return Of Income Was Filed Declaring An Income Of Rs.4,23,01,510 Under The Normal Provisions Of The Income-Tax Act. The Assessment Was Selected

For Appellant: S/Sri.Ajit Kumar Jain & Siddesh Chaugule, CAsFor Respondent: Dr.Manjunath Karkihalli, CIT-DR
Section 143(2)Section 143(3)Section 92CSection 92D

Poineer Elastic India Private Limited, Visakhapatnam vs. ACIT, Circle-5(1), Visakhapatnam

In the result, appeal of the assessee is dismissed

ITA 5/VIZ/2018[2013-14]Status: DisposedITAT Visakhapatnam27 Jul 2022AY 2013-14

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./ I.T.A. No.167/Viz/2017 (ननधधारण वषा / Assessment Year :2012-13) M/S. Pioneer Elastic India Pvt Ltd., Vs. Asst. Commissioner Of Plot No.06, Brandix India Appareal Income Tax, City Sez, Pudimadaka Road, Circle-5(1), Atchutapuram Mandal, Visakhapatnam. Visakhapatnam – 531011. Pan: Aaecp 3529 N (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) आयकर अऩीऱ सं./ I.T.A. No.05/Viz/2018 (ननधधारण वषा / Assessment Year :2013-14) M/S. Pioneer Elastic India Pvt Ltd., Vs. Asst. Commissioner Of Plot No.06, Brandix India Appareal Income Tax, City Sez, Pudimadaka Road, Circle-5(1), Atchutapuram Mandal, Visakhapatnam. Visakhapatnam – 531011. Pan: Aaecp 3529 N (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथी की ओर से/ Appellant By : Sri P.V.S.S. Prasad, Ca & Sri A. Vamsi Rajesh, Ca प्रत्यधथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनवधई की तधरीख / Date Of Hearing : 23/05/2022 घोषणध की तधरीख/Date Of : 27/07/2022 Pronouncement

For Appellant: Sri P.V.S.S. Prasad, CA and Sri A. Vamsi Rajesh, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92C

M/S. Pioneer Elastic India Pvt. Ltd., Visakhapatnam vs. The ACIT, Visakhapatnam

In the result, appeal of the assessee is dismissed

ITA 167/VIZ/2017[2012-2013]Status: DisposedITAT Visakhapatnam27 Jul 2022AY 2012-2013

Bench: Shri Duvvuru Rl Reddy, Hon’Ble & Shri S Balakrishnan, Hon’Bleआयकर अऩीऱ सं./ I.T.A. No.167/Viz/2017 (ननधधारण वषा / Assessment Year :2012-13) M/S. Pioneer Elastic India Pvt Ltd., Vs. Asst. Commissioner Of Plot No.06, Brandix India Appareal Income Tax, City Sez, Pudimadaka Road, Circle-5(1), Atchutapuram Mandal, Visakhapatnam. Visakhapatnam – 531011. Pan: Aaecp 3529 N (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) आयकर अऩीऱ सं./ I.T.A. No.05/Viz/2018 (ननधधारण वषा / Assessment Year :2013-14) M/S. Pioneer Elastic India Pvt Ltd., Vs. Asst. Commissioner Of Plot No.06, Brandix India Appareal Income Tax, City Sez, Pudimadaka Road, Circle-5(1), Atchutapuram Mandal, Visakhapatnam. Visakhapatnam – 531011. Pan: Aaecp 3529 N (अऩीऱधथी/ Appellant) (प्रत्यथी/ Respondent) अऩीऱधथी की ओर से/ Appellant By : Sri P.V.S.S. Prasad, Ca & Sri A. Vamsi Rajesh, Ca प्रत्यधथी की ओर से / Respondent By : Sri Mn Murthy Naik, Cit-Dr सुनवधई की तधरीख / Date Of Hearing : 23/05/2022 घोषणध की तधरीख/Date Of : 27/07/2022 Pronouncement

For Appellant: Sri P.V.S.S. Prasad, CA and Sri A. Vamsi Rajesh, CAFor Respondent: Sri MN Murthy Naik, CIT-DR
Section 143(1)Section 143(2)Section 143(3)Section 144C(5)Section 92C