Honda Motor Co. Ltd v. Assistant Director Of Income Tax And Ors

Honda Motor Co. Ltd v. Assistant Director Of Income Tax And Ors

(Supreme Court Of India)

Civil Appeal No. 2833 To 2840 Of 2018 | 14-03-2018

1. Leave granted. We have heard learned Counsel for the parties and perused the record.

2. In the judgment of this Court dt. 24th Oct., 2017 in Asstt. Director of IT v. E-Funds IT Solution Inc., Civil Appeal No. 6082 of 2015 and connected matters [reported at (2017) 298 CTR (SC) 505 [LQ/SC/2017/1542 ;] : (2017) 158 DTR (SC) 337 Ed.], it has been held that once ALP principle has been satisfied, there can be no further profit attributable to a person even if it has a PE in India.

3. Since the impugned notice for the reassessment is based only on the allegation that the Appellant(s) has PE in India, the notice cannot be sustained once ALP procedure has been followed.

4. 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.

Advocate List
Bench
  • HON'BLE JUSTICE A.K. GOEL
  • HON'BLE JUSTICE ROHINTON FALI NARIMAN
  • HON'BLE JUSTICE NAVIN SINHA
Eq Citations
  • (2018) 301 CTR SC 601
  • [2018] 255 TAXMAN 72 (SC)
  • (2018) 6 SCC 70
  • LQ/SC/2018/335
Head Note

Income Tax — Arm's Length Price — PE — ALP principle having been followed, no further profit attributable to a person even if it has a PE in India — Reassessment notice based only on allegation that Appellant has PE in India, held, cannot be sustained once ALP procedure has been followed — Impugned order set aside