Section 92E of the Income Tax Act

Income-tax Act, 2025: s.172

Section 92E of the Income-tax Act, 1961 corresponds to section 172 (Report from an accountant to be furnished by persons entering into international transaction or specified domestic transaction) of the Income-tax Act, 2025.

Read section 172 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 92E is PCIT v. Music Broadcast (P.) Ltd. (155 Taxmann.com 277), cited in 8 of the 132 judgments on BharatTax that turn on this section.

Leading authorities on Section 92E

PCIT v. Music Broadcast (P.) Ltd.
155 Taxmann.com 277 · 2023 · High Court
8
citing judgments
Cadilla Pharmaceuticals Ltd. v. ACIT
81 Taxmann.com 379 · 2017 · ITAT
7
citing judgments
Apar Industries Ltd. v. DCIT
117 Taxmann.com 970 · 2020 · Reported
5
citing judgments
Zee Enterprises Ltd. v. Addl. CIT
102 Taxmann.com 78 · 2019 · Reported
3
citing judgments

Judgments on Section 92E

Jay Ma Durga Buildtech P. Ltd, Mumbai vs. DCIT Cen Cir 7(3), Mumbai

In the result, the appeal of assessee is allowed

ITA 2720/MUM/2017[2008-09]Status: DisposedITAT Mumbai17 Apr 2018AY 2008-09

Bench: Sri Mahavir Singh, Jm & Sri N.K. Pradhan, Am Jay Maa Durga Buildtech The Deputy Commissioner Private Limited (Merged With Of Income Tax, Cc-7(3), Lodha Construction Private Room No. 655, Aayakar Limited) Bhavan, M.K. Road, Vs. 412, Floor-4, 17G Vardhaman Mumbai-400 020 Chamber, Cawasji Patel Road, Horniman Circle, Fort, Mumbai-400 001 Appellant .. Respondent Pan No. Aabcj7826P

For Appellant: Arvind Sandhe, ARFor Respondent: Bhupendra
Section 132Section 143(3)Section 147Section 148Section 153ASection 153CSection 92ASection 92E

M/S Nigam Jewels Pvt. Ltd., Jaipur vs. Income Tax Officer, Jaipur

In the result, appeal of the assessee is allowed

ITA 1022/JPR/2017[2012-13]Status: DisposedITAT Jaipur04 Apr 2018AY 2012-13
For Appellant: Shri P. C. Parwal (CA)For Respondent: Smt. Poonam Rai (JCIT)
Section 271BSection 44ASection 92E

M/S. Schoeller Allibert Time Materials Handling Solutions Ltd. (Formerly Schoeller Arca Time Materials Handling Solutions Ltd.), Daman vs. The Income Tax Officer, Daman Ward, Nani Daman

In the result, the appeal of the assessee in respect of penalty under section 271AA and under section 271BA is dismissed: The order pronounced in the open Court on 2s - 0| 20 ) 3 16

ITA 2576/AHD/2016[2011-12]Status: DisposedITAT Surat25 Jan 2018AY 2011-12
Section 1Section 271Section 271ASection 92BSection 92CSection 92D

M/S. Schoeller Allibert Time Materials Handling Solutions Ltd.(Formerly Schoeller Arca Time Materials Handling Solutions Ltd.), Nani Daman vs. The Income Tax Officer, Daman Ward, Nani Daman

In the result, the appeal of the assessee in respect of penalty under section 271AA and under section 271BA is dismissed: The order pronounced in the open Court on 2s - 0| 20 ) 3 16

ITA 1503/AHD/2016[2011-12]Status: DisposedITAT Surat25 Jan 2018AY 2011-12
Section 1Section 271Section 271ASection 92BSection 92CSection 92D

Bnt Global P.Ltd, Mumbai vs. ITO 9(1)(2), Mumbai

In the result, the assessee’s appeal for A

ITA 4111/MUM/2016[2011-12]Status: DisposedITAT Mumbai26 Apr 2017AY 2011-12

Bench: Shri Jason P. Boaz & Shri Ram Lal Negim/S. Bnt Global Pvt. Ltd. Income Tax Officer-9(1)(2) A/601-607, Mangal Arambh Room No. 226, 2Nd Floor Bldg., Off. S.V. Road, Kora Vs. Aayakar Bhavan Kendra, Near Mc Donald M.K. Road, Mumbai 400020 Borivili (W), Mumbai 400092 Pan – Aaccb52181E Appellant Respondent

For Appellant: Shri Ajay R. SinghFor Respondent: Shri M.V. Raj Guru
Section 143(1)Section 143(3)Section 271Section 271BSection 274Section 92E

Avery Dennison (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result the appeal of the assessee with respect to ground No

ITA 5578/DEL/2016[2012-13]Status: DisposedITAT Delhi31 Mar 2017AY 2012-13

Bench: Shri Prashant Maharishi & Shri K. Narasimha Charyavery Dennison (India) Pvt. Ltd, Dcit, B-92, 9Th Floor, Himalaya Hs, Circle-3(2), Cr Building, Vs. 23 Kg Marg, Central Delhi, Ip Estate, New Delhi New Delhi Pan: Aaaca6163D (Appellant) (Respondent)

For Appellant: Mr. Manoneet Dalal, AdvFor Respondent: Sh. TM Shivakumar, CIT DR
Section 271Section 271BSection 92BSection 92CSection 92C(3)Section 92E

Comverse Network Systems India Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

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

ITA 6334/DEL/2012[2008-09]Status: DisposedITAT Delhi20 Jan 2017AY 2008-09

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 Vs. Acit, Circle-1(1), Gurgaon M/S. Comverse Network Systems India Pvt. Ltd., Dlf Infinity Tower-A, 2Nd Floor, Dlf Cyber City Phase-Ii, Gurgaon Pan : Aabcc3425B (Appellant) (Respondent) Appellant By S/Sh. G.C. Srivastava & Daksh Bhardwaj, Advocates Respondent By Sh. T.M. Shiva Kumar, Cit(Dr) Date Of Hearing 02.11.2016 Date Of Pronouncement 20.01.2017 Order Per O.P. Kant, A.M.: This Appeal By The Assessee Is Directed Against Order Dated 23/10/2012 Passed By The Assessing Officer (Ao) , In Compliance To The Direction Of The Dispute Resolution Panel ( Drp) , Under Section 143 (3) Read With Section 144C Of The Income- Tax Act, 1961 (For Short ‘The Act’), In Respect Of Assessment Year 2008-09 Raising Following Grounds: “On The Facts & Circumstances Of The Case & In Law, The Learned Assessing Officer (“Ao") Has Erred In Passing The Assessment Order Under Section 143(3) Read With Section 144C Of The Income-Tax Act, 1961 (“The Act”) After Considering The Adjustments Proposed By The Learned Transfer Pricing Officer (“Tpo”) In His Order Passed Under Section 92Ca(3) Of The Act & Subsequently Confirmed By The Hon’Ble Dispute Resolution Panel (“Drp”).

Section 133(6)Section 143Section 143(3)Section 144CSection 92CSection 92F

Mesdan India P. Ltd, Mumbai vs. Asst CIT 10(1), Mumbai

ITA 306/MUM/2012[2008-09]Status: DisposedITAT Mumbai06 Jan 2017AY 2008-09
For Appellant: NoneFor Respondent: Shri Suman Kumar-DR
Section 139(1)Section 254(1)Section 271(1)(c)Section 271BSection 273BSection 92E

Worldwide Software (Exports), Mumbai vs. ITO 18(2)(3), Mumbai

ITA 1938/MUM/2016[2009-10]Status: DisposedITAT Mumbai30 Nov 2016AY 2009-10

Bench: Shri Amit Shukla () & Shri Ashwani Taneja ()

Section 10BSection 10B(7)Section 143(3)Section 234Section 234BSection 271Section 271(1)(c)Section 92ASection 92E

Worldwide Software (Exports), Mumbai vs. ITO 18(2)(3), Mumbai

ITA 1933/MUM/2016[2004-05]Status: DisposedITAT Mumbai30 Nov 2016AY 2004-05

Bench: Shri Amit Shukla () & Shri Ashwani Taneja ()

Section 10BSection 10B(7)Section 143(3)Section 234Section 234BSection 271Section 271(1)(c)Section 92ASection 92E

Commissioner of Income Tax-I Jalandhar vs. M/S Max India Limited

ITA/186/2013HC Punjab & Haryana06 Sept 2016
Section 115JSection 147Section 14ASection 154

Sumitomo Corporation India Private Limited vs. Commissioner of Income Tax

ITA/702/2014HC Delhi22 Jul 2016

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 260A

Sumitomo Corporation India Pvt. Ltd. Thr Masahiro Maruyana vs. Commissioner of Income Tax

ITA/382/2013HC Delhi22 Jul 2016

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 260A

Sumitomo Corporation India Pvt. Ltd. Through Masahiro Maruyana vs. Commissioner of Income Tax

ITA/381/2013HC Delhi22 Jul 2016

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 260A

Sumitomo Corporation India Private Limited vs. Commissioner of Income Tax

ITA/738/2015HC Delhi22 Jul 2016

Bench: CASES PERTAINING TO SPL.DIVISION BENCHES

Section 260A

ADIT, New Delhi vs. M/S. at Kearney Ltd., New Delhi

In the result the ground No

ITA 5575/DEL/2012[2005-06]Status: DisposedITAT Delhi20 Jun 2016AY 2005-06

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiadit, At Kearney Ltd, Circle-I(I), Intl. Taxation, 357, H-9, Vardhman Vs. Room No. 204, Corporate Plaza, Drum Shape Building, Netaji Subhash Marg, I. P. Estate, New Delhi Pitampura, New Delhi Pan:Aadca0861H (Appellant) (Respondent)

For Appellant: Sh. S. K. Aggarwal, CAFor Respondent: Sh. A. M. Govil, CIT DR
Section 234BSection 36(1)Section 36(2)Section 92

ADIT, New Delhi vs. M/S at Kearney Ltd., New Delhi

In the result the ground No

ITA 5574/DEL/2012[2004-05]Status: DisposedITAT Delhi20 Jun 2016AY 2004-05

Bench: Shri Sudhanshu Srivastava & Shri Prashant Maharishiadit, At Kearney Ltd, Circle-I(I), Intl. Taxation, 357, H-9, Vardhman Vs. Room No. 204, Corporate Plaza, Drum Shape Building, Netaji Subhash Marg, I. P. Estate, New Delhi Pitampura, New Delhi Pan:Aadca0861H (Appellant) (Respondent)

For Appellant: Sh. S. K. Aggarwal, CAFor Respondent: Sh. A. M. Govil, CIT DR
Section 234BSection 36(1)Section 36(2)Section 92

ACIT, Bangalore vs. M/S Karnataka Global Ltd., Bangalore

In the result, appeal of the Revenue is allowed

ITA 198/BANG/2012[2006-07]Status: DisposedITAT Bangalore12 Apr 2016AY 2006-07

Bench: Shri. Abraham P. George & Shri. Vijaypal Raoi.T.A No.198/Bang/2012 (Assessment Year : 2006-07) Asst. Commissioner Of Income Tax, Circle -11(5), Bengaluru .. Appellant V. M/S. Karaturi Global Ltd, No.204, Embassy Centre, No.11, Crescent Road, Bangalore 560 025 .. Respondent Pan : Aaack8275A Assessee By : Shri. K. R. Pradeep, Ca Revenue By : Shri. Sanjay Kumar, Cit -Iii Heard On : 15.03.2016 Pronounced On : 12.04.2016 O R D E R Per Abraham P. George:

For Appellant: Shri. K. R. Pradeep, CAFor Respondent: Shri. Sanjay Kumar, CIT -III
Section 92

DCIT, Bangalore vs. M/S Indo Spanish Tasty Foods Pvt. Ltd

In the result, the appeal of the revenue is dismissed whereas

ITA 194/BANG/2015[2010-11]Status: DisposedITAT Bangalore18 Mar 2016AY 2010-11

Bench: Shri B. Ramakotaiah & Shri Narendra Kumar Choudhry

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Smt Neera Malhotra, CIT
Section 143(1)Section 143(2)

DCIT, Uttrakhand vs. M/S. Delta Power Solution India Pvt. Ltd., Uttrakhand

In the result, the appeal filed by the Revenue stands dismissed

ITA 3004/DEL/2013[2008-09]Status: DisposedITAT Delhi14 Mar 2016AY 2008-09

Bench: Shri N.K. Saini & Smt. Beena Pillai

Section 143(3)Section 92CSection 92E