DCIT, CIRCLE-17(2), HYD, HYDERABAD vs. LGS GLOBAL LTD., HYD, HYDERABAD

The Revenue raises the following substantive grounds in the instant appeal : “ 2. Whether in the facts and circumstances of the case the Hon’ble DRP is correct in law in holding that the interest rate should be taken at LIBOR +2% without giving any rational reason.

Whether in the facts and circumstances of the case, the Hon’ble DRP is correct in law in holding that telecommunication charges and statutory disallowances should be excluded from total turnover for the purpose of computation of allowable deduction u/s.10A of the Income Tax Act, 1961 when there is no such specific provision under the act to reduce from the total turnover.” 3. Learned CIT-DR vehemently contended during the course of hearing that the Dispute Resolution Panel (DRP) herein has erred in law and on facts in directing the lower authorities to adopt interest rate @ LIBOR + 2% qua the assessee's investment in subsidiaries to the tune of Rs.50,17,31,400 than that @ 12.25% adopted by the Transfer Pricing Officer (TPO) in light of the corresponding PLR applicable in the relevant financial year involving

Next comes the Revenue’s second substantive grievance that the DRP has erred in law and on facts in holding that the assessee’s telephone charges and statutory disallowances ought to be excluded both from export as well as total turnover. We find the instant latter grievance is no more res integra in light of hon'ble apex court decision in Addl. CIT Vs. HCL Technologies Limited (2018) 404 ITR 719 (SC) followed by the CBDT Circular 4 of 2018 dt.14.8.2018 that such an item(supra)) has to be excluded both from export as well as total turnover. We thus affirm the learned DRP’s directions under challenge for this precise reason alone.