Transfer Pricing: The Changing Dynamics

Increasing globalization has opened up numerous cross-border business opportunities for the multinational companies (MNC's) with two-third of the world trade in goods, services, funds and intangibles occurring between related entities. However at the same time the companies are facing a challenge of managing the complex transfer pricing risks arising from cross border transaction.

Transfer Pricing of such cross border transactions can have a significant impact on distribution of profits among countries and consequently on the tax base of the relevant tax jurisdictions. On one hand, enterprises are exploring area level synergies, cost reductions, enhanced competitiveness, improved market penetration and product leadership and on the other hand the Tax Authorities across nations are becoming increasingly sophisticated and more aggressive with respect to transfer pricing audits.

As a result, Enterprises are seeking more comprehensive, well-supported tax planning which is aligned with the business realities and at the same time complies with the ever-changing regulatory and legal obligations.

"Transfer Pricing - The Changing Dynamics" is a session which would address the recent transfer pricing developments in India assist the participants to identify the key issues which needs to be addressed by the corporate while developing a global transfer pricing risk strategy.

Date & Venue:

Programme Outline:

Session 1:
Overview - The Journey So Far

Session 2:
Finance Bill 2012

Session 3:
Transfer Pricing Litigation and Contentious Issues

Session 4:
Transfer Pricing Jurisprudence

Contact:
Ms. Karuna Sharma,
Legal Executive,
National Bar Association of India
Phone: +91-9764872061
Email: karuna_sharma@nationalbarindia.org

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