Income Tax Appellate Tribunal - Mumbai
Solvay Specialities India P.Ltd, ... vs Dcit 8(2)(2), Mumbai on 30 July, 2018
THE INCOME TAX APPELLATE TRIBUNAL "K" BENCH, MUMBAI
BEFORE SHRI B.R. BASKARAN, AM AND SHRI AMARJIT SINGH, JM
आयकरअपीलसं /I.T.A. No.1369/Mum/2016
(निर्धारणवर्ा / Assessment Year: 2011-12)
Solvay Specialities India बिधम / DCIT-8(2)(2), Room No.
Private Limited Phoenix Vs. 615, 6th Floor, Aaykar
th
House, A-Wing, 4 Floor, Bhavan, Maharshi Karve
462, S.B. Marg, Lower Road, Mumbai-400020.
Parel, Mumbai-400013.
स्थायीलेखासं /.जीआइआरसं /.PAN/GIR No. : AAJCS0613F
(अपीलाथी/ Appellant) .. (प्रत्यथी / Respondent)
Assessee by: Shri M.P. Lohia & Hemen
Chandaniya
Revenue by: Shri Jayant Kumar (DR)
सुनवाईकीतारीख / Date of Hearing: 30.07.2018
घोषणाकीतारीख /Date of Pronouncement: 30.07.2018
आदे श / O R D E R
PER B.R. BASKARAN, AM:
The assessee has filed this appeal challenging the order dated 30-12- 2015 passed by the assessing officer u/s 143(3) r.w.s. 144C(13) of the Act in pursuance of directions given by Ld DRP for assessment year 2011-12.
2. The assessee is, inter alia, challenging the Transfer Pricing adjustment of Rs.653.58 lakhs made by the tax authorities.
3. The Ld A.R submitted that the assessee is having three distinct segments, viz., manufacturing, trading and providing of services. He submitted that the assessee had provided audited segmental results of all the three segments before the AO. However, the TPO preferred to determine the Arms Length Price of the international transactions at the entity level. He submitted that the TPO had made TP adjustments on similar basis, i.e., at the entity level in the earlier years also and the same has been followed during the year under consideration also. He submitted that the assessee did not furnish audited segmental results before the AO/TPO in the earlier years.
ITA. NO.1369/m/2016 A.Y. 2011-12
4. The Ld A.R submitted that co-ordinate bench of Tribunal has considered an identical issue in the assessee's own case in AY 2009-10 and 2010-11 in ITA No.1702/M/2014 and ITA No.1853/M/2015 respectively. The assessee had submitted audited segmental results before the Tribunal in the form of additional evidences and hence the Tribunal has restored all the issues to the file of the AO/TPO for de-nova examination of all the issues. The Ld A.R submitted that the assessee has, in fact, furnished only audited segmental reports before the AO during the year under consideration and further submitted that he does not have any objection if the issues contested in this appeal are restored to the file of the AO/TPO for considering them on the basis of segmental reports. He submitted that the Kolkata bench of Tribunal has considered an identical issue in the case of Landis + Gyr Ltd (ITA No.584/Kol/2015 dated 13-09-2017) and has held that the segmental profitability statements have to be considered for the purpose of bench marking the transactions of each of the segments.
5. The Ld D.R submitted that the Ld DRP has followed the order passed by it in the earlier years. He further submitted that all the issues may be restored to the file of AO/TPO, since the Tribunal has restored the issues to the file of AO/TPO in the earlier years.
6. Having heard rival submissions, we are of the view that all the issues contested before us may be set aside to the file of the assessing officer, since identical issues have been restored in the earlier years by the co-ordinate bench, vide the order referred supra. Accordingly we restore all the issues to the file of the AO/TPO with the direction to examine all the issues afresh by duly considering the audited segmental results and also by considering the decision of the Kolkata bench of Tribunal (supra) relied upon by the assessee.
ITA. NO.1369/m/2016 A.Y. 2011-12
7. In the result, the appeal of the assessee is treated as allowed for statistical purposes.
Order pronounced in the open court on 30.07.2018.
Sd/- Sd/-
(AMARJIT SINGH) (B. R. BASKARAN)
न्याययकसदस्य/JUDICIAL MEMBER लेखासदस्य / ACCOUNTANT MEMBER
मुंबई Mumbai; यदनां कDated :30.07.2018.
Vijay
आदे शकीप्रनिनिनिअग्रे नर्ि/Copy of the Order forwarded to :
1. अपीलाथी/ The Appellant
2. प्रत्यथी/ The Respondent.
3. आयकरआयुक्त(अपील)/ The CIT(A)-
4. आयकरआयुक्त/ CIT
5. यवभागीयप्रयतयनयि,आयकरअपीलीयअयिकरण, मुं बई/ DR, ITAT, Mumbai
6. गार्ड फाईल /Guard file.
आदे शधिु सधर/ BY ORDER, सत्यायपतप्रयत //True Copy// Sr. Private Secretary) आयकरअिीिीयअनर्करण, मुं बई / ITAT, Mumbai