Supreme Court - Daily Orders
Honda Motor Co.Ltd, Japan vs Asstt.Director Of Income-Tax Noida on 14 March, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman, Navin Sinha
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.(s). 2833 OF 2018
(Arising out of SLP(C)No.25363 of 2014)
HONDA MOTOR CO.LTD, JAPAN,
THROUGH ITS AUTHORISED REPRESENTATIVE Appellant(s)
VERSUS
ASSTT.DIRECTOR OF INCOME-TAX, NOIDA & ORS. Respondent(s)
WITH
CIVIL APPEAL NO.(s). 2834 OF 2018
(Arising out of SLP(C) No. 26978/2014)
CIVIL APPEAL NO.(s). 2835 OF 2018
(Arising out of SLP(C) No. 26841/2014)
CIVIL APPEAL NO.(s). 2836 OF 2018
(Arising out of SLP(C) No. 26829/2014)
CIVIL APPEAL NO.(s). 2837 OF 2018
(Arising out of SLP(C) No. 26826/2014)
CIVIL APPEAL NO.(s). 2838 OF 2018
(Arising out of SLP(C) No. 26803/2014)
CIVIL APPEAL NO.(s). 2839 OF 2018
(Arising out of SLP(C) No. 7526/2015)
CIVIL APPEAL NO.(s). 2840 OF 2018
(Arising out of SLP(C) No. 8142/2015)
O R D E R
Leave granted.
We have heard learned counsel for the parties and perused the record.
In the judgment of this Court dated 24th October, 2017 in Assistant Director of Income Tax-I, New Delhi v. M/s. E-Funds IT Signature Not Verified Soluction Inc., Civil Appeal NO.6082 of 2015 and connected matters, Digitally signed by MAHABIR SINGH Date: 2018.03.16 10:18:06 IST Reason: it has been held that once arm's length principle has been satisfied, there can be no further profit attributable to a person 2 even if it has a permanent establishment in India. Since the impugned notice for the reassessment is based only on the allegation that the appellant(s) has permanent establishment in India, the notice cannot be sustained once arm's length price procedure has been followed.
Accordingly, the impugned order(s) is set aside and the appeals are allowed.
Learned counsel for the Revenue states that he does not have complete instructions. If the Revenue disputes the above factual position, it will be at liberty to move this Court.
..........................J. (ADARSH KUMAR GOEL) ..........................J. (ROHINTON FALI NARIMAN) ..........................J. (NAVIN SINHA) New Delhi, March 14, 2018.
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ITEM NO.14 COURT NO.11 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 25363/2014
(Arising out of impugned final judgment and order dated 05-08-2014 in CMWP (TAX) No. 1363/2012 passed by the High Court Of Judicature At Allahabad) HONDA MOTOR CO.LTD, JAPAN, THROUGH ITS AUTHORISED REPRESENTATIVE Appellant(s) VERSUS ASSTT.DIRECTOR OF INCOME-TAX, NOIDA & ORS. Respondent(s) WITH SLP(C) No. 7526/2015 (XI) SLP(C) No. 8142/2015 (XI) SLP(C) No. 26978/2014 (XI) SLP(C) No. 26841/2014 (XI) SLP(C) No. 26829/2014 (XI) SLP(C) No. 26826/2014 (XI) SLP(C) No. 26803/2014 (XI) Date : 14-03-2018 These petitions were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA For Petitioner(s) Mr. Parag Tripathi,Sr.Adv.
Mr. Tarun Gulati,Adv.
Mr. Kishore Kunal,Adv. Mr. Pranav Bansal,Adv. Mr. Prashant Tahiliani,Adv. Ms. Anshul Verma,Adv.
Mr. Abhishek Boob,Adv. Mr. R. Chandrachud, AOR Mr. Shashi Mathews,Adv.
For Respondent(s) Mr. Y.P. Adhyaru,Sr.Adv.
Mr. H.R. Rao,Sr.Adv.
Mr. Arijit Prasad,Adv. Mr. T.M.Singh,Adv.
Mr. Pravesh Thakur,Adv. Mrs. Anil Katiyar, AOR Mr. S.A. Haseeb,Adv.
Mr. Arun Kumar Singh,Adv. Mr. Niranjana Singh,Adv.4
UPON hearing the counsel the Court made the following O R D E R Leave granted.
In terms of the signed order, the appeals are allowed.
Pending applications, if any, shall also stand disposed of.
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA) COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)