NTT DATA INFORMATION PROCESSING SERVICES PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BANGALORE

This is an appeal by the assessee against the final assessment order passed by the National Faceless Appeal Centre (NFAC), Delhi, u/s.143(3) r.w.s.144C(13) r.w.s. 144B of the I.T.Act, DIN & Order No. ITBA/AST/S/143(3)/2021-22/1040073422(1) dated 24.02.2022 for the assessment year 2017-18 on the following grounds of appeal:-

1. impugned order of the Ld. AO/Transfer Pricing Officer ("TPO") and directions of the Hon'ble DRP are based on incorrect appreciation of facts and incorrect interpretation of law and therefore, are bad in law.

2. Impugned order of Ld. AO pursuant to directions of Hon'ble DRP, erred in assessing the total income at INR 1,76,11,99,090, as against returned income of INR 73,75,47,110. Transfer pricing grounds 2 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

3. Ld. AO/TPO pursuant to the directions of the Hon'ble DRP, erred in making addition of INR 78,56,31,349 to total income of Appellant alleging that prices charged by the Appellant for software development services and IT enabled services rendered to its associated enterprises ("AEs") and outstanding receivables thereon were lower than the arm's length price ("ALP") determined by the learned TPO;

4. Ld. AO/TPO pursuant to the directions of the Hon'ble DRP erred, in law and facts, by not accepting economic analysis undertaken by Appellant in accordance with the provisions of the Act read with the Income-tax Rules, 1962 ("the Rules"), and in conducting a fresh economic analysis for the determination of the ALP in connection with the impugned international transactions and holding that the Appellant's international transactions are not at arm's length;

5. Ld. AO/TPO pursuant to the directions of the Hon'ble DRP erred, in law and facts, by incorrectly applying the following quantitative and qualitative filters:

a) Rejecting certain comparable companies for having different accounting year (i.e., companies having accounting year other than March 31 or companies whose financial statements were fora period other than 12 months); b) Rejecting certain comparable companies using employee cost greater than 25% of the total operating revenues as a comparability criterion; c) Rejecting certain comparable companies using export services income greater than 75% of the sales as a comparability criterion; d) Applying only the lower turnover limit filter of less than INR 1 crore as a comparability criterion and not applying an appropriate higher threshold for turnover filter; e) Applying incorrect modified related party transaction ("RPT") filter to reject companies, which included application of the filter in two separate legs as provided below:

An RPT filter for the revenue transactions only (RPT revenue greater than 25% of total revenue)

An RPT filter for the expense transactions only (RPT expenses greater than 25% of total expenses); f) Rejecting comparable companies forming a part of the Appellant's search process merely on the ground that the same was not appearing in the Ld. TPO's search matrix wherein the search was undertaken by the Ld. TPO using a single database with limited keywords.

6. Ld. AO/TPO pursuant to the directions of the Hon'ble DRP erred, in law and facts, by accepting/rejecting the following companies based on unreasonable comparability criteria:

6.1 Software development services: a) Accepting the following companies that cannot be considered as comparable to the Appellant in law and fact, on one or more basis: i. Nihilent Technologies Private Limited ii. Persistent Systems Limited Hi. Infosys Limited iv. Cybage Software Private Limited

3 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. v. Infobeans Technologies Limited vi. Great Software Laboratories Private Limited vii. Aptus Software Labs Private Limited viii. Cygnet Infotech Private Limited ix. OFS Technologies Limited x. Threesixty Logica Testing Services Private Limited xi. Consilient Technologies Private Limited xii. Mindtree Limited xiii. Larsen & Toubro Infotech Limited xiv. R System International Limited xv. Tata Elxsi Limited b) Rejecting the following comparable companies selected by the Appellant in its TP documentation even though the companies are functionally comparable to the Appellant: i. Kals Information Systems Limited ii. Evoke Technologies Limited Hi. Sasken Communications Technologies Limited iv. RS Software (India) Limited v. Jindal Intellicom Limited c) Rejecting companies additionally proposed by the Appellant during the assessment proceedings even though they are functionally comparable to the Appellant: i. Sybrant Technologies Private Limited ii. Akshay Software Technologies Limited Hi. Isummation Technologies Private Limited iv. Celstream Technologies Private Limited

6.2 IT enabled services a. Accepting the following companies that cannot be considered as comparable to the Appellant in law and fact, on one or more basis: i. Infosys BPM Services Private Limited ii. Ultramarine and Pigments Limited Hi. SPI Technologies India Private Limited iv. Manipal Digital Systems Private Limited v. Vitae International Accounting Services Private Limited vl. Datamatics Financial Services Limited vii. CES Limited b. Rejecting the following comparable companies selected by the Appellant in its TP documentation even though the companies are functionally comparable to the Appellant: i. Cosmic Global Limited ii. Allsec Technologies Limited Hi. R System International Limited

7. Without prejudice to ground of appeal at si. No. 6.1 and6.2, the Ld. AO/TPO pursuant to the directions of the Hon'ble DRP, erred in computing the operating margins of the companies considered as comparable by the Ld. A O/ TPO for the software development and IT enabled services, respectively;

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9. Interest on alleged delayed collection of receivables

9.1 Ld. AO/TPO pursuant to the directions of the Hon'ble DRP erred, in law and facts, in determining separate transfer pricing adjustment on account of interest on outstanding receivables amounting to INR 1,09,74,490;

9.2 Without prejudice to our ground of appeal no. 9.1 above, Ld. AO/TPO pursuant to the directions of the Hon'ble DRP erred, in law and facts, by not appreciating that the outstanding trade receivables from its AEs arise from the provision of software development services

"' and IT enabled services transactions which are to be considered as closely linked to such transactions and should not be tested separately from arm's length perspective;

9.3 Without prejudice to our ground of appeal no. 9.1 above, Ld. AO/TPO pursuant to the directions of the Hon'ble DRP erred, in law and facts, by re- characterizing the outstanding receivables as on 31. March 2017 as a loan transaction;

9.4 Without prejudice to our ground of appeal no. 9.1 above, Ld. AO/TPO/DRP have erred, in law and facts, by adopting SBI interest rates on short term deposits for FY 2016-17, for computing notional interest on the outstanding trade receivables and arriving at an adjustment amounting to INR 1,09,74,490.

Corporate tax grounds:

10. The Ld. AO has erred in granting short deduction to the extent of INR 4,42,700 under section 80G of theAct.

11. Without prejudice to the above grounds, the Ld. AO pursuant to the directions of the Hon'ble DRP erred in law and in fact, by making an adjustment to the total income assessed as per the original return filed by the Appellant for the AY 2017-18 and not taking into consideration the revised return filed by the Appellant while determining the total taxable income in the final assessment order issued to the Appellant u/s 143(3) of the Act

12. Without prejudice to the above grounds the Ld. AO pursuant to the directions of the Hon'ble DRP erred in law and in fact, by arriving at the total income of INR 1,76,11,99,090 instead of INR 1,52,31,78,459 provided in the computation sheet accompanying the final assessment order issued to the Appellant u/s 143(3) of the Act for the AY 2017-18.

Other grounds:

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13. The Ld. AO has erred, in law and in facts, by levying interest of INR 8,15,66,025 under section 234B of the Act.

14. The Ld. AO has erred in initiating penalty proceedings under section 274 read with section 270A of the Act. The Appellant submits that each of above grounds is independent and without prejudice to one another. The Appellant craves leave to add, alter, amend, vary, omit or substitute any of the aforesaid grounds of appeal at any time before or at the time of hearing of the appeal, so as to enable the Hon'ble Tribunal to decide on the appeal in accordance with the law.

2. The brief facts of the case are that the assessee filed return of income on 30.11.2017 declaring total income of Rs.73,88,46,030/-. The case was selected for scrutiny and statutory notices were issued to the assessee. In response, the assessee submitted requisite documents through ITBA on different dates. On observation of the documents, it was noticed by the AO that the assessee had undertaken international transactions with its associated enterprises (AEs), accordingly, the case was referred to the Ld.TPO as per para 3.3(b) of Instruction No.3/2016 with the prior approval of the Pr.CIT, LTU, Bangalore. From the documents furnished before the Ld.TPO, it was observed that the assessee is providing software development solutions and IT consultancy services to NTT DATA Group Companies such as Application Management and development, and installation and commissioning services to the AEs of the group which in turn use these services to provide services to end customers and it was also noticed that the taxpayer is providing Back-Office Support services through its AEs, which includes patient’s access, claims processing, billing and coding services, accounts receivables management. It is also claimed that NTT DATA IPSIP (NTT DATA Information Processing Services India Pvt.Ltd. hereinafter referred as assessee) helps the physicians

6 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. and hospitals get paid from the patients and insurance companies through its AEs. Further, the Ld.TPO observed that from the Master Services Agreement, which is effective from 02.11.2016. The service provider is Dell business Process Solutions India Pvt.Ltd., the erstwhile name of the taxpayer before the acquisition by the NTT Group. As per the agreement, the following services are provided by the taxpayer to its various AEs at 15% markup. i. Information technology outsourcing, development, support and maintenance services , ii. Business process outsourcing services iii. Information technology enabled services

3. As per this agreement the taxpayer is the buyer of the Information technology outsourcing, development, support and maintenance services at 5% mark-up and Research and Development services at 10% mark-up from NTT DATA China Co.Ltd. Apart from that the taxpayer has entered into an Master Service Agreement with NTT DATA Services, LLC, USA for the receipt of monitoring, networking, application and infrastructure services (IT services), etc, at a mark-up of 7%. Apart from that Dell Business Process Solutions India Pvt. Ltd which also become part of NTT DATA IPSIP entered into a service agreement with Dell USA ALP with effect from 01.04.2014 to provide IT& ITES services at the markup- of 15%. During the year as per form No.3CEB, the following international transactions were undertaken by the assessee and method was adopted as under:-

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International Transactions Particulars Payables/Paid Method Receivables/Receive d

7,33,02,03,300 TNMM Provision of software development services Provision of IT enabled 2,73,96,80,000 TNMM services

TNMM Trade receivables consider closely linked to the 408817742 transaction of software development services

13,62,72,580 TNMM Trade receivables considered closely linked to the transaction of ITeS

10,01,29,080 TNMM Trade payables considered closely linked to software development services 3,89,39,086 TNMM Trade payables considered closely linked to ITeS

2,07,61,78,788 TNMM Unbilled revenue closely linked to software development services 33,16,46,532 TNMM Unbilled revenue closely linked to IT enabled services Purchase to capital assets 5,91,715 TNMM closely linked to transaction of software development services 13,058 TNMM Purchase to capital assets closely linked to transaction of ITeS Reimbursement of expenses to 15,73,99,431 TNMM AE for software development services

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Reimbursement of expenses to 4,81,44,765 TNMM AE for IT enabled services Issue of equity shares 5,02,50,00,009 Other Method Issue of equity shares 46,62,00,280 Other Method Total 13,02,36,29,617 5,83,55,86,749 18,85,92,16,366

4. The financials computed by assessee and ld. TPO were the same which is as under:-

P&L as per TP Document

SWD ITES Particulars Amount (INR) Amount (INR)

Income Revenue from Operations(net) 7,34,58,90,423 2,86,58,48,390 Other Income - - Total revenue 7,34,58,90,423 2,86,58,48,390 Expenses Employee benefit expenses 4,27,29,78,829 1,66,70,14,996 Depreciation and amortization 34,75,85,523 13,56,03,358 expense Other expenses 1,73,16,00,349 67,55,60,813 Less: Corporate Social Responsibility 13,20,309 5,15,091 Total expenses 6,35,08,44,392 2,47,76,64,076

9 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. Profit before tax 99,50,46,031 38,81,84,314 OP/OC 15,67% 15.67%

5. As per the letter issued by the ld.TPO, the assessee filed documents maintained u/s. 92D of the Act and which was examined. As per the documents for both the segments, the taxpayer applied certain filters and TNMM was applied as the most appropriate method, the taxpayer selected certain comparables, after examining the details furnished by the assessee the ld.TPO observed some defects and rejected the taxpayer’s TP study report and he started fresh search for comparables after applying following filters . i. Use of current year data wherever available. ii. Companies having different financial year or data of the company which does not filed within 12 month period were rejected iii. Companies whose income was less than 1 crore were excluded iv. Companies whose SWD/IT service income is less than 75% of its total operating revenue were excluded v. Companies who have more than 25% related party transactions were excluded vi. Companies who have export service income is less than 75% of the sales were excluded v. Companies with employee cost less than 25% of turnover were excluded 5.1 The TPO selected 25 companies for SWD segment and calculated median at 26.32%. The TPO issued show-cause notice to the taxpayer. The taxpayer furnished the reply against the show-cause notice on different dates. The assessee filed objections which were dully considered by the ld. TPO. The following companies were accepted by the ld.TPO from the taxpayer’s selection for the SWD segment of the comparable companies. i. CG-VAK Software & Exports Ltd.

10 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. ii.Haribinger Systems Pvt.Ltd. iii.Infomile Technologies Ltd. iv.Larsen & Toubro Infotech Ltd. v. R Systems International Ltd. vi. Tata Elxi Ltd. 5.2 The ld. TPO after considering the objections the following companies were finally selected as comparables and calculated the Median at 26.32%.

Weighted average unadjusted Sl. Name of comparable company margin No.

1. Infomile Technologies Limited 10.43% 2. Harbinger Systems Pvt Ltd. 14.10% 3. CG- VAK Software & Exports Ltd 15.09% 4. Larsen & Toubro Infotech Ltd 21.14% 5. Great Software Laboratory Pvt Ltd. 21.24% 6. Mindtree Ltd. 24.17% 7. R Systems International Ltd. 24.40% 8. Persistent Systems Ltd. 26.17% 9. Tata Elxsi Ltd. 26.19% 10. Infobeans Technologies Ltd. 26.44% 11. Aptus Software Labs Pvt. Ltd 26.46% 12. Nihilent Ltd 29.82% 13. OFS Technologies Ltd. 29.93% 14. Cygnet Infotech Private Limited 30.19% 15. Infosys Ltd. 39.50% 16. ThreesixtyLogica Testing Services Pvt Ltd. 41.94% 17. Cybage Software Pvt Ltd. 57.82% 18. Consilient Technologies Pvt Ltd 65.14%

35th Percentile 24.40%

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Weighted average unadjusted Sl. Name of comparable company margin No. Median 26.32% 65th Percentile 29.82%

Accordingly the arm’s length price calculated by the TPO and proposed adjustment made as under:- Particulars Amount (INR) Arm’s length median margin as per comparable set 26.32% Operating Cost (OC) 635,08,44,392 Arm’s Length Price (‘ALP’)= 126.32% of OC 802,23,86,636 Price Received 734,58,90,423 Short fall being adjustment u/s. 92CA 67,64,96,212

6. The assessee in his TP study selected ‘14’ companies for the ITeS segment with a range of 6.25% to 18.34% and a median of 8.09% for ITeS segment. The ld. TPO rejected the T P study in the case of ITeS segment also and started fresh search after applying certain filters as noted above. The TPO selected 17 companies and calculated median at 26.26%.out of which the following companies were accepted by the ld.TPO from the taxpayer’s comparable companies.

i. Sundaram Business Services Ltd. ii. Jindal Intellicom Ltd. iii. Mitroland Ltd.(seg) iv. Manipal Digital Systems Pvt.Ltd. v. Vitae International Accounting Services Pvt.Ltd. vi. Datamatics Business Solutions Ltd. vii. CES Ltd.

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Weighted average unadjusted Sl. Name of comparable company margin No.

1. Sundaram Business Services Ltd. 2.08% 2. Jindal Intellicom Ltd 7.41% 3. Fuzen Software Pvt. Ltd 15.93% 4. Microland Ltd. (seg) 17.53% 5. Tech Mahindra Business Services Ltd. 22.37% 6. Datamatics Business Solutions Ltd. 22.64% 7. Infosys BPM Services Pvt Ltd. 24.37% 8. Vitae International Accounting Services Pvt Ltd 27.13% 9. Manipal Digital Systems Pvt Ltd. 27.41% 10. CES Ltd 31.45% 11. Ultramarine & Pigment Ltd 34.41% 12. SPI Technologies India Pvt Ltd. 36.95% 13. Inteq BPO Services Private Limited 39.51%

35th Percentile 22.37% Median 24.37% 65th Percentile 27.41% B.1. Accordingly the arm’s length price calculated by the TPO and the proposed adjustment made as under :

Particulars Amount (INR) Arm’s length median margin as per comparable set 24.37% Operating Cost (OC) 247,76,64,076 Arm’s Length Price (‘ALP’) = 126.32% of OC 308,14,70,811 Price Received 286,58,48,390 Short fall being adjustment u/s. 92CA 21,56,22,421

8. The ld.TPO further observed that the assessee has not making any adjustment on outstanding receivables. During the course of proceedings, the assessee was asked to furnish invoice details of all the trade receivables from the AEs during the year and also asked for detail in particular format: Amount raised in invoice, date of invoice, date of receipt, delay in no. of days. However, the assessee failed to submit the required data in the format asked by the ld.TPO. In absence of detail as 13 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. required by the ld.TPO, the ld.TPO calculated, using LIBOR-6 months+450 basis points on outstanding receivable which works out to 5.975% and made adjustment of Rs.94,21,347/-. Accordingly, he passed order on 29.01.2021. After receipt of the order from the ld.TPO, the AO passed order u/s. 144C on 23.04.2021 confirming the adjustment as suggested by the ld.TPO and made addition of Rs.90,15,39,980/-(SWD Segment-Rs.67,64,96,212 + ITeS Segment- Rs.21,56,22,421/- + Interest on delayed receivables-Rs.94,21,347/-) towards international transactions.

; Sl.No. Name of comparable company Weighted average unadjusted margin . 1) Sagarsoft (India) Limited 4.22% 2) Maverick Systems Limited 6.59% 3} Inteq Software Pvt Ltd 8,77% 4) Harbinger Systems Pvt Ltd. 9.09%

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5) Infomile Technologies Limited 10.38% 6) CG- VAK Software & Exports Ltd 15.09% 7) Larsen & Toubro Infotech Ltd 21.14% 8) Great Software Laboratory Pvt Ltd. 21.24% 9) Mindtree Ltd. 24.17% 10) R Systems International Ltd. 24.40% 11} Infobeans Technologies Ltd, 25.20% 12} Persistent Systems Ltd. 26.17% 13) Tata Elxsi Ltd. 26.19% 14) Aptus Software Labs Pvt. Ltd 26.46% 15) Nihilent Ltd 29.82% 16) OFS Technologies Ltd. 29.93% 17) Cygnet Infotech Private Limited 30.19% 18) Infosys Ltd. 39.33% 19) Threesixty Logica Testing Services Pvt Ltd. 41.94% 20) Cybage Software Pvt.Ltd. 27.82% 21) Copnsilient Technolgies Pvt.Ltd. 65.14% 35th Percentile 21.24% Median 25.20% 65th Percentile 26.46%

Particulars Amount (INR) Arm’s length median margin as per comparable set 25.20% Operating Cost (OC) 635,08,44,392 Arm’s Length Price (‘ALP’) = 125.20% of OC 795,12,57,179 Price Received 734,58,90,423 Short fall being adjustment u/s. 92CA 60,53,66,756

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35th Percentile 15.93% Median 22.50% 65th Percentile 27.13% 11.1 The adjustment made post Hon’ble DRP directions as under: Particulars Amount (INR) Arm’s length median margin as per comparable set 22.50% Operating Cost (OC) 247,76,64,076 Arm’s Length Price (‘ALP’) = 122.50% of OC 303,51,38,493 Price Received 286,58,48,390 Short fall being adjustment u/s. 92CA 16,92,90,103 11.2 Accordingly, the adjustment u/s. 92CA was restricted to Rs.16,92,90,103/-

16 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. 11.3 After direction received from the ld. DRP, the AO/TPO in respect of for interest on outstanding receivable was calculated at Rs.1,09,74,490/-. Accordingly, the total adjustment calculated at Rs.78,56,31,349/- ( SWD segment RS. 60,53,66,756+ ITeS segment Rs. 16,92,90,103+Interest on Receivables Rs. 1,09,74,490) towards international transaction. Accordingly the AO passed the final assessment order.

Ground No.6.1(a) – The assessee has challenged 15 companies for exclusion. Since he has not contested all the 15 companies, we decide the comparables of the companies only the ld.AR contested which is as under:

13.1 The ld. AR of the assessee reiterated the submissions made before the lower authorities. The ld. AR of the assessee also contested in his written synopsis that the following companies are required to be excluded from software development(SWD) segment because these are not comparables on different grounds with the assessee company.

1. Infosys Limited.

1. Functionally different Infosys (‘the Company’) is a leading provider of consulting, technology, outsourcing and next-generation services. Along with its subsidiaries, Infosys

17 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. provides business IT services (comprising application development and maintenance, independent validation, infrastructure management,engineering services comprising product engineering and life- cycle solutions and business process management); consulting and systems integration services (comprising consulting, enterprise solutions, systems integration and advanced technologies); products, business platforms and solutions to accelerate intellectual property-led innovation including Finacle®, its banking solution; and offerings in the areas of analytics, cloud, and digital transformation.(Page 2131 of PB-II- Part 2) These services are not comparable to the services provided by the Appellant.

2. Derives revenue from sale of products as well. The company has derived revenue from sale of productto the tune of INR 32 crores (Page 2161 of PB-II-Part 2), However, the Appellant does not derive any such revenue from sale of products implying that Infosys's business model different from the Appellant.

3. Revenue Recognition The Company derives revenues primarily from software development and related services and from the licensing of software products. Arrangements with customers for software related services are either on a fixed-price, fixed- timeframe or on a time-and-material basis.(Page 2132 of PB-II-Part 2). On account that Infosys is engaged in sale of products it is clearly understood that the same is functionally different from Appellant which is engaged in rendering software development services to its AEs.

6. Market Leader On a review of the annual report, we observe that Infosys is a market leader and has wonaccolades in almost every industry in which it provides its services.(Page 2036 of PB-II-Part 2) 7. Huge selling and marketing expenditure Infosys has incurred significant expenditure in relation to sales and marketing. In this regard, we wish to mention that the high selling and marketing expenditure has been substantiated by way of high revenue and profit margins for Infosys. On account of Infosys having significant selling and marketing expenditure, it is evident that the same cannot be comparable to 18 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

Appellant which is a low-risk captive service provider to its AEs.(Page 2085 of PB-II-Part 2) 8. Full-fledged risk bearing entity On perusal of the annual report of Infosys, we note that Infosys is a high-risk bearingentrepreneur and the high revenues/ profits can be said to be commensurate to the kind ofrisks undertaken by Infosys. Hence,Infosys should not be compared to a risk mitigated entity like NTT Data IPS.(Page 2091 of PB-II-Part 2) 9. Significant Foreign expenditure In this regard, we wish to submit that Infosys has incurred significant foreign expenditurewhich works out to 67%, 73.95% and 64.36% of total expenditure incurred for FY 2016-17, FY 2015-16 and FY 2014-15 respectively. Considering this, it is clearly evident that Infosyshas significant onsite activities outside India. Accordingly, given that the Appellantpredominantly carries out its operations within India and does not incur any significantforeign expenses, it is evident that Infosys follows a different operating model (which alsoimpacts the profitability) and hence, could not be compared with the Appellant.(Page 2072 of PB-II-Part 2, Page 60 of AR for FY 2015-16 and Page54 of AR for FY 2014-15) Judicial precedents relied upon: Functional comparability- 1)Yahoo Software Development India Pvt. Ltd.vs JCIT[IT(TP)A No. 178/Bang/2022 for AY 2017-18](Page 6268-6275 of Paperbook III) 2)SanDisk India Device Design Centre Pvt. Ltd vs JCIT [IT(TP)A No. 288/Bang/2021 for AY 2016-17(Page 6306-6308 of Paperbook III) 3)ADP Pvt. Ltd Vs. DCIT [ITA Nos. 227 & 228 /H/2021 for AY 2016- 17](Page 6341-6344 of Paperbook III) 4) Infor (India) Private Limited vs DCIT [I.T.A-TP. No. 198/HYD/2021 for AY 2016-17](Page 6426-6427 of Paperbook III) 5) Citrix R&D India Pvt Ltd vs DCIT [ IT(TP)A No.2428/Bang/2019 for AY 2015- 6474-6475 of Paperbook III) 6) Cypress Semiconductor Technology India Pvt Ltd [IT(TP)A No.2427/Bang/2019 for AY 2015-16](Page 6495-6497 of Paperbook III) 7) M/s. Microsoft Research Lab India Pvt. Ltd.[IT(TP)A No.3131/Bang/2018 for AY 2014-15](Page 6521-6522 of Paperbook III) 8) M/s. Hewlett Packard (India) Software Operation Pvt. Ltd.,[IT(TP)A 9) ARM embedded Technologies Private Limited [IT(TP)A No 3374/Bang/2018 for AY 2014-15](Page 6660-6661 of Paperbook III)

2. Larsen & Turbo Infotech Limited. 1. Functionally dissimilar The Company is engaged in provision of wide range of services to Banking, Financialservices, Insurance, Media and Entertainment, Travel, Logistics and Healthcare sectors.(Page 3838 of PB-II-Part 4)

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L&T is engaged in providing a host of services and all these services are not comparable toAppellant’s routine software development services.(Page 3767 of PB-II-Part 4) 2. Cost of Bought out items for resale The company is engaged in trading of goods which is apparent from its annual report.(Page 3817 of PB-II-Part 4) 3. No proper segmentation While L&T is engaged in host of services and also in sale of products (as discussed above),there is no segmental break-up for such services/ products.(Page 3838 of PB-II-Part 4) 4. Brand Value The company is specifically engaged in building brand image and the relevant extract of thesame is as below: Digital disruption is challenging enterprises the world over to transform to newer business models by leveraging emerging technologies. In line with the pioneering role which LTI plays in bridging the convergence of the physical and digital world, your Company has also undergone a brand re- boot based on the brand idea ‘Pioneering solutions in a converging world’. The tagline – ‘Let’s Solve’ encapsulates the ability and willingness to solve complex challenges for the clients through your Company’s real-word expertise and technological prowess. The new brand is truly a brand for the converging world.(Page 3722 of PB-II-Part 4) Whereas the Appellant, being a captive service provider, does not own any brand value likeL&T, the brand image if any is of the parent and the same has no impact on the revenue ofthe Appellant as the Appellant does not cater to 3rd parties. Further, the company ownshuge intangibles including intangibles under development.(Page 3789, 3799 and 3800 of PB-II-Part 4) 5.Acquisition and Amalgamation During the year, the scheme of Amalgamation for “GDA Technologies Limited” wassanctioned by the High Court. Thus, we believe that the synergies obtained through thisacquisition would have an impact on the overall margin of the company and thus L&T shouldnot be considered as comparable to the Appellant for the FY 2016-17. The company wasamalgamated with L&T with effect from September 2, 2016 and entire assets weretransferred with effect from April 1, 2016 (relevant extracts reproduced below) Pursuant to the Scheme of Amalgamation sanctioned by the Hon’ble High Court of Bombay vide its order dated April 01, 2016 and by the Hon’ble High Court of Madras vide its order dated August 3, 2016, GDA Technologies Limited (‘GDA’), wholly-owned subsidiary of the Company was amalgamated with the Company with effect from September 2, 2016 with appointed date being April 01, 2016. Consequently, the entire business, assets, liabilities, duties and obligations of GDA have been transferred to and vested in the Company with effect from April 1, 2016.(Page 3732 of PB-II-Part 4) 6. Investment in technology absorption L&T has made great investment in technology absorption. It operates Centers of Excellencein emerging technologies such as Big Data, Analytics,

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Internet of Things, Cloud, UserExperience etc. This has in turn helped the company in improving the productivity of thecompany. Also, the benefits are achieved in the form of product improvement, whichindicates that the company is engaged in product development.(Page 3747&3748 of PB-II- Part 4) The company has also carried out extensive R&D in the areas of latest technologies such asmachine learning, Internet of things, Big Data, Analytics, Mobility, Cloud, Next generation. User Experience, service automation, manufacturing execution systems, etc. During the FY2016-17 the company has incurred R&D expenditure amounting to INR 270 million.(Page 3748 of PB-II-Part 4) 7. Global presence The operations of L&T are spread across the globe and the same is validated by thecorporate governance report in page 83 of the annual report for FY 2016-17. (Page 3685 &3762 of PB-II-Part 4) 8. Significant foreign expenditure In this regard, we wish to submit that L&T has incurred significant foreign expenditure whichworks out to 53.32%, 55.02% and 56.08% of total expenditure incurred for FY 2016-17, FY2015-16 and FY 2014-15 respectively. Considering this, it is clearly evident that L&T hassignificant onsite activities outside India. Accordingly, given that the Appellant predominantlycarries out its operations within India and does not incur any significant foreign expenses, itis evident that L&T follows a different operating model (which also impacts the profitability)and hence, could not be compared with the Appellant. (Page 3748 of PB-II-Part 4). Judicial precedents relied upon: Functional comparability- 1)Yahoo Software Development India Pvt. Ltd.vs JCIT[IT(TP)A No. 178/Bang/2022 for AY 2017-18](Page 6268-6272 of Paperbook III) 2)SanDisk India Device Design Centre Pvt. Ltd vs JCIT [IT(TP)A No. 288/Bang/2021 for AY 2016-17(Page 6308 of Paperbook III) 3) ADP Pvt. Ltd Vs. DCIT [ITA Nos. 227 & 228 /H/2021 for AY 2016- 17](Page 6331-6333 of Paperbook III) 4) Infor (India) Private Limited vs DCIT [I.T.A-TP. No. 198/HYD/2021 for AY 2016-17](Page 6416-6419 of Paperbook III) 5) Citrix R&D India Pvt Ltd vs DCIT [ IT(TP)A No.2428/Bang/2019 for AY 2015-16](Page 6452-6458 of Paperbook III) 6) Cypress Semiconductor Technology India Pvt Ltd [IT(TP)A No.2427/Bang/2019 for AY 2015-16](Page 6498-6499 of Paperbook III) 7) M/s. Microsoft Research Lab India Pvt. Ltd.[IT(TP)A No.3131/Bang/2018 for AY 2014-15](Page 6525-6526 of Paperbook III) 8) GlobalLogic India Pvt. Ltd. vs. DCIT [ITA No. 868 (Delhi) of 2021 for AY 2016-17]-(Page 6679-6681 of Paperbook III)

21 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

9) M/s. Hewlett Packard (India) Software Operation Pvt. Ltd.,[IT(TP)A No.2866/Bang/2017 for AY 2013-14](Page 6585-6595 of Paperbook III) 10) ARM embedded Technologies Private Limited [IT(TP)A No 3374/Bang/2018 for AY 2014-15](Page 6661-6662 of Paperbook III)

3. Mindtree Limited. 1. Functionally different Without prejudice to the transfer pricing report maintained by the Appellant, we wish tosubmit as below: Based on a review of the company’s annual report for FY 2016-17, it is seen that companyoffers services in wide areas of agile, analytics and information management, applicationdevelopment and maintenance, business process management, business technologyconsulting, cloud, digital business, independent testing, infrastructure management services,mobility, product engineering and SAP services, which are not similar to the routine softwaredevelopment services provided by the Appellant. (Page 3536 of PB- II-Part 4) Additionally, Mindtree is also engaged in rendered business transformation, digitalization,automation and integrated services to its customers. From page 21 of the annual report forFY 2016-17, it is observed that Mindtree was ranked in Top 20 IT-BPM employers in India. (Page 3442 of PB-II-Part 4) Mindtree is also engaged in product development activities, the same is evident from page55 of the annual report for FY 2016-17. (Page 3476 of PB-II-Part 4) 2. Insufficient segmental information In the presence of diversified activities as above, including Business Process Managementrelated services, the company is structured into four reportable business segments based onthe industry, for the purpose of disclosure in the annual report viz. . However, though thecompany provides a wide range of services and solutions the annual report of the companyneither provides segmental break-up, nor provides the revenue break-up from the variousactivities undertaken.(Page 3533 of PB-II-Part 4) 3. Significant R&D activities Mindtree is engaged in performing significant R&D activities which has led to greaterprofitability. During the year 2016-17, Mindtree has spent INR 32.14 crores on research anddevelopment activities.(Page 3479 of PB-II-Part 4) 4. Mergers and Acquisitions During the years 2014-15 to 2016-17, Mindtree has undertaken several acquisitions, thesynergy from which has impacted the profitability for the respective years.(Page 3612-3614 of PB-II-Part 4) Given that no such transactions were undertaken in the case of NTT Data IPS which wouldimpact the margins earned by the Appellant, considering the tainted margins of Mindtreewould distort the benchmarking analysis. Accordingly, we humbly wish to submit thatMindtree be excluded from the final set of comparable companies. 5. Investment in Technology absorption

22 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

We observed that Mindtree is focused on strategic and emerging technologies andinnovation and has continued to invest in technologies. During the FY 2016-17, these effortshave strengthened the Centre of Excellences (‘CoEs’) of Mindtree. In these CoEs, theemerging technologies such as Internet of Things, Cognitive Computing and Deep learning,Automation, Blockchain, Augmented/ Virtual Reality, Collaboration Solutions etc. wereexplored in depth and several re-usable assets were built to enable delivery (refer annualreport extracts below). However, we wish to submit that no such activities were undertakenby the Appellant, accordingly, given that the above investments in technology would impactthe profitability of Mindtree, the same could not be considered for comparability analysis.(Page 3474 to 3477 of PB-II-Part 4) In addition to the above, Mindtree also provides solutions/ platforms for various industriesand service lines which includes insurance, banking and financial services, infrastructureand managed services, digital solutions and integrated services. These solution/ platforms include digital engagementplatforms, IT infrastructure management and service delivery platforms, machine learningbased solutions, predictive analytics, automated platforms etc.(Page 3476 to 3478 of PB-II-Part 4) From the above, it is clear that Mindtree is engaged in provision of high-end solutions andplatforms, hence, could not be considered as a comparable to a routine softwaredevelopment services provider such as NTT Data IPS.

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4.Persistent Systems Ltd.

1. Functionally different Persistent is not comparable to NTT Data IPS since it is predominantly engaged inoutsourced product development. The Annual Report of Persistent clearly mentions the keyproducts and services which company deals with, which includes (i) Enterprise DigitalTransformation (ii) Product engineering services and solutioning for Internet of things (iii)Product and Engineering services to ISV’s and enterprises and (iv) IP products.(Page 1709 of PBII- Part 1) Given the above it is evident that the company’s major portion of income is derived from bothsale of software services and products. Further, page 302 of Annual Report FY 2016-17also clarifies that the company specializes in software products, services and technologyinnovation and that the company offers complete product life cycle services, as opposed toAppellant’s routine software development services.(Page 1850 of PB IIPart 1)

The above extracts clearly distinguish Persistent’s offerings vis-à-vis the Appellant’sofferings. From page 56 of the FY 2016-17 annual report, it is observed that Persistent haswitnessed good growth in the product suite on account of IBM Watson IoT Alliance(Page 1620 of PB-IIPart 1) As per page 55 of the FY 2016-17 annual report, Persistent has earned more than 50% ofits revenue for the year 2016-17 from Outsourced Product Development (‘OPD’) and IP Ledrevenues. (Page1619 of PB- IIPart 1) Based on the above differentiation provided by the company, we can conclude that theservices provided by Persistent are not software services, and hence cannot be compared tothe Appellant’s activity profile.

2. Insufficient segmental information In this regard, while the segmental details are available in relation to the Services, Digital,Alliance and Accelerite (Products), however, the same are in relation to the consolidatedfinancials and not standalone financials (relevant extracts reproduced below). Further, theAnnual Report for FY 2015-16 and FY 2014-15 doesn’t not provide details in terms ofrevenue derived from sale of services vis-à-vis products separately (even in the consolidatedfinancials). Accordingly, the company should also be rejected on account of insufficientsegmental information.(Page1892 of PB-IIPart 1) Page 205 of Annual Report FY 2016-17

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It is important to note that Persistent has generated approximately 55% of its revenue for FY2016-17 from activities other than services. Accordingly, given the non-availability ofsegmental information at standalone level for FY 2016- 17, FY 2015-16 and FY 2014-15,Persistent shall be excluded from the final set.

5. Significant RPT With respect to modified application of the RPT filter. Please find below the workings of RPT filter below: Particulars FY 2016-17 FY 2015-16 FY 2014-15 Total revenue (A) 17,329,640,000 14,471,360,000 12,424,980,000 Related party 6,576,800,000 4,636,950,000 3,891,930,000 transaction (B) Percentage to total 37.95% 32.04% 31.32% revenue (B/A) As captured above, during the FY 2016-17, FY 2015-16 and 2014-15, Persistent hasentered into related party transactions amounting to 37.95%, 32.04% and 31.32% on salesand accordingly, fails the RPT filter of less than 25% of Sales for all the years underconsideration. Thus, Persistent has to be excluded from the final set of comparables. Judicial precedents relied upon: Functional comparability-

25 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

1)Yahoo Software Development India Pvt. Ltd.vs JCIT[IT(TP)A No. 178/Bang/2022 for AY 2017-18](Page 6268-6272 of Paperbook III) 2)SanDisk India Device Design Centre Pvt. Ltd vs JCIT [IT(TP)A No. 288/Bang/2021 for AY 2016-17(Page 6306-6308 of Paperbook III) 3) ADP Pvt. Ltd Vs. DCIT [ITA Nos. 227 & 228 /H/2021 for AY 2016- 17](Page 6336-6338 of Paperbook III) 4) Infor (India) Private Limited vs DCIT [I.T.A-TP. No. 198/HYD/2021 for AY 2016-17](Page 6426-6427 of Paperbook III) 5) Citrix R&D India Pvt Ltd vs DCIT [ IT(TP)A No.2428/Bang/2019 for AY 2015-16](Page 6461-6469 of Paperbook III) 6) Cypress Semiconductor Technology India Pvt Ltd [IT(TP)A No.2427/Bang/2019 for AY 2015-16](Page 6499-6501of Paperbook III) 7) M/s. Microsoft Research Lab India Pvt. Ltd.[IT(TP)A No.3131/Bang/2018 for AY 2014-15](Page 6524-6525 of Paperbook III) 8) Optiva India Technologies Pvt. Ltd. [ITA No. 194/PUN/2021 for AY 2016-17]6548-6550 of Paperbook III) 9) M/s. Hewlett Packard (India) Software Operation Pvt. Ltd.,[IT(TP)A No.2866/Bang/2017 for AY 2013-14](Page 6600-6613 of Paperbook III) 10) ARM embedded Technologies Private Limited [IT(TP)A No 3374/Bang/2018 for AY 2014-15](Page 6662-6665 of Paperbook III)

4. Nihilent Technologies Private Limited Functionally Different

Based on a review of the company’s annual report for FY 2016-17, it is seen that the company services cover a broad spectrum of services, which include enterprise transformation and change management, digital transformation services and enterprise IT services.(Page 1442 of PB-II- Part 1)

Further, the website of the company provides that Nihilent is engaged in providing high-end IT services in the area of business transformation, digital transformation, brand and marketing transformation, platform and technology transformation etc., which is not comparable to the activities undertaken by the Appellant. The following is the relevant extract from company website(https://nihilent.com/our-services/)

The service portfolio of company includes Consulting, Analystics and provision of technology related assistance. From a review of company’s profile in public domain it nowhere mentions that it is engaged in the provision of software development services.

26 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

The company is engaged in analytics: data monetization, data and cloud platform, datascience, internet of things, blockchain, solutions.

The company undertakes product development and product engineering for startups. The following is the relevant extract from the company website:

Though the company provides a wide range of services, the annual report of the companyneither provides the segmental break-up, nor does it provide the revenue break-up from thevarious activities undertaken. (Page 1568 of PB-II-Part 1) 2.Significant Foreign expenditure In this regard, we wish to submit that Nihilent has incurred significant foreign expenditure which works out to 42.73%, 43.58% and 47.17% of total expenditure incurred for FY 2016-17, FY 2015-16 and FY 2014-15

27 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. respectively. Considering this, it is clearly evident that Nihilent has significant onsite activities outside India. Accordingly, given that the Appellant predominantly carries out its operations within India and does not incur any significant foreign expenses, it is evident that Nihilent follows a different operating model (which also impacts the profitability) and hence, could not be compared with the Appellant.(Page 1448 of PB-II- Part 1) Judicial precedents relied upon: Functional comparability- 1) SanDisk India Device Design Centre Pvt. Ltd vs JCIT [IT(TP)A No. 288/Bang/2021 for AY 2016-17](Page 6309-6310 of Paperbook III) 2) Red Hat India Private Limited [ITA No.1379/M/2021 for AY 2016- 17](Page 6746-6747 of Paperbook III) 3) Optiva India Technologies Pvt. Ltd. [ITA No. 194/PUN/2021 for AY 2016-17](Page 6554-6555 of Paperbook III) 4) Citrix R&D India Pvt Ltd vs DCIT [ IT(TP)A No.2428/Bang/2019 for AY 2015-16](Page 6469 of Paperbook III)

14.1 Further he submitted that for the Software Development segment the Infosys Limited, Larsen & Turbo Infotech Limited, Persistent Systems Ltd & Mindtree Limited are required to be excluded on various grounds and these companies are covered by the judgment of co-ordinate bench of the Hon’ble Tribunal in the case of Synamedia India Pvt. Ltd. vs DCIT Circle 6(1)(2) in IT(TP)A No. 350/Bang/2021 order dated 21.10.2022.

14.2 Further in the case of “Nihilent Technologies Private Limited the ld.AR submitted that this company is functionally not comparable as per the annual report for financial year 2016-17, it was seen from the 28 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. financial statement that the company services cover a broad spectrum of services, which include enterprise transformation and change management, digital transformation services and enterprise IT services significant R&D activities and Mergers and Acquisitions were taken place , significant Foreign expenditure incurred& major parts of revenue is derived from out of India. He further submitted that the issue is covered by the judgement of co-ordinate bench of Tribunal in the case of SanDisk India Device Design Centre Pvt. Ltd vs JCIT [IT(TP)A No. 288/Bang/2021 for AY 2016-17](Page 6309-6310 of Paperbook III).

14.3 Further in case of Infobeans Technologies Ltd. ld.AR submitted that the company is not functionally comparable since – a) Functionally different - it is engaged in high end services such as custom application development, content management systems, enterprise mobility and data analytics which are classified as high-end KPO services not comparable to the assessee. b) Investment in Technology absorption – High investment in technology investment in turn has helped the company in improving the productivity of the company. Also the benefits are achieved in the form of product improvement, which indicates that the company is engaged in product development. c) Abnormal year of operations – FY 2015-16 – It has witnessed a growth in revenue around 76% and growth in PAT of around 14.7% in FY 2015-16 d) Full pledged risk bearing entity.

29 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. 14.4 The ld.AR further submitted that Infobeans Technologies Ltd has launched 2 New Segments viz. Automation engineering and not functionally similar in FY 2015-16 and 2014-15.

14.5 Accordingly the Nihilent Technologies Private Limited & Infobeans Technologies Ltd should be excluded from the comparables. The ld. AR of the assessee also requested that the matter may be send back to the ld. TPO for re-examination on the basis of functional profile & in the light of the case law cited by him in his written synopsis and chart submitted.

exclusion of the Infosys Ltd., Persistent Systems Ltd., Larsen & Toubro Infotech Ltd. & Mindtree Ltd. on different grounds and submitted that these four companies have been excluded on different grounds in the case of Synamedia India Pvt. Ltd., Vs. DCIT, Circle-6(1)(2) cited supra in which it has been held as under:- 4. The Ld.AR submitted that Coordinate Bench of this Tribunal in assessee’s own case in IT(TP)A No. 2657/Bang/2018 & IT(TP)A No. 2365/Bang/2019 for A.Ys. 2014-15 & 2015-16 by order dated 28.02.2020 excluded Infosys Ltd., Mindtree Ltd., L&T Infotech Ltd. and Persistent Systems Ltd. by observing as under: “32. At the time of hearing, the ld. counsel for the assessee has prayed for exclusion of 4 comparable companies that remain after the order of the DRP viz., Persistent Systems Ltd., Infosys Ltd., Mindtree Ltd. and L&T Infotech Ltd. He brought to our notice that as far as Persistent Systems Ltd. is concerned, the reasoning given for excluding this company for AY 2014-15 will equally hold good for the present year as well. In this regard, our attention was drawn to page 601 of the assessee's PB wherein in the annual report of this company, Notes forming part of financial statement in Note (i) which gives the description of income from software services, there is a reference to revenue from licensing & software, which sufficiently indicates that the assessee is not a pure SWD services provider. It was also brought to our notice that the profit & loss account which is at page 596 read with Notes forming part of the financial statement at page 604 wherein the segmental reporting is not based on different segments and the statement presents a consolidated financial statement without any segmental reporting. This company has also significant RPT transaction of 25% on sales. He pointed out that the TPO & DRP on the application of RPT filter has not expressed any opinion. The ld. DR relied on the order of DRP wherein the DRP has made extensive reference to each of the objections regarding absence of segmental revenue in the accounts and has also noticed that the software products segment had an insignificant revenue and that the ownership of intangibles by the assessee has had no effect whatsoever.

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(TP)A 1372/B/11 & 20/2012 dated 28.03.2013 following its own decision in the case of M/s. Actis Advertisers Pvt. Ltd vide dated 12.10.2012. On perusal of the Annual Report of Persistent, we observe that the company has RPT in excess of 25% of the sales. The calculation of the same has been provided below for your ease of reference: RPT to Sales ratio for FY 2014-15 Particulars Amount (INR Million) Sale of services 2,410.02 Commission received 10.26 Purchase of software 1.49 Cost of technical professional 1,339.1 Commission paid on sales 111.79 Traveling and conveyance 19.27 Total related party transactions (A) 3,891.93 Total Sales (B) 12,424.98 RPT % of Sales (A/B) 31.32% From the above computation, it is clear that the controlled transactions of Persistent constitutes 31.32% of sales. Based on the above, it can be seen that Persistent fails the `RPT to sales ratio' filter applied by the learned TPO and should therefore not be considered as a comparable."

32 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. are made by the TPO in the context of application of turnover filter and have been quoted out of context by the Assessee.

33 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. on onsite software development. We notice from page 676 of assessee's PB that this company as part of its operating profit in Schedule- O of profit & loss account contains expenditure for 'cost of bought out items for resale' and this is a significant part of the operating expenditure. When we see the revenue in Schedule M of the profit & loss account, there is no break-up of the revenue with regard to software services and software product. In our opinion, this distinction is enough to exclude this company from the list of comparable companies as held by the Hon'ble Delhi ITAT in the case of Saxo India Pvt. Ltd. (supra) which decision was also confirmed by the Hon'ble Delhi High Court.

34 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. - Acquisition of subsidiary - Discoverture Solutions LLC.

16.1 Respectfully following the above judgment, we direct the AO/TPO for exclusion of Infosys Ltd., Persistent Systems Ltd., Larsen & Toubro Infotech Ltd. & Mindtree Ltd. from the final list of comparables.

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ITES Segment 18. Ground No.6. 2(a) – The assessee has challenged 7 companies for exclusion. Since he has not contested all the 7 companies, we have decided the comparables of the companies only the ld.AR contested.

18.1 The ld.AR reiterated the submissions made before the lower authorities. He further submitted that the Infosys BPM Services Private Limited and S P I Technologies India Private Limited should be excluded on FAR basis and he submitted that in assessee’s own case in for the AY 2016-17 it has been excluded from the list of comparables, and filed written synopsis which is as under:- Re: Ground 6.2 (a) in the appeal Infosys BPM Services Private Limited

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The Annual Report of Infosys BPM for FY 2016-17 also mentions that it has wide array of services which it delivers to its clients. The extracts from the annual report for FY 2016-17 are reproduced below for your goodself’s easy reference:

“The Company is committed to provide best-in-class services in both horizontal and vertical focus areas. Horizontal solutions comprise Sourcing and Procurement (S&P), Customer Service (CS), Finance and Accounting (F&A), Analytics (AT), Legal Process Outsourcing (LPO), Human Resources (HR), Sales and Fulfilment (S&F), Industry Solution (IS) and Digital Business Services (DBS), while Vertical (Industry) solutions include Financial Services and Insurance (FSI), Manufacturing (MFG), Energy & Utilities, Communication and Services (ECS), Retail, Consumer packaged goods and Logistics (RCL) and Life Sciences and Healthcare (LSH).”

3. Market Leader

Infosys BPM is an established player in the BPO industry and also a market leader and is constantly ranked as the leading BPO companies in India by industrial bodies such as Global Outsourcing 100, FAO Today and Nelson Hall. The rewards and recognition obtained by the company over the years are evident of the leadership position of the company.(Page 5034 of PB-II-Part 7)

Considering the above, a market leader in existence from a long period of time and having won many awards and accolades is not comparable to the Appellant. 4. Significant selling & marketing expenses and brand building expenses

Infosys BPM has incurred huge sales and marketing expenditure to the tune of INR 156 crores and have also invested significant amounts in brand building expenses amounting to INR 6 crores during the year.(Page 5034 of PB-II-Part 7)

5. Brand Value

Your goodself would appreciate that Infosys BPM is an industry giant and commands a very high brand value in the market and cannot be compared to the Appellant which is a risk mitigated entity. A reference maybe drawn to the annual report of Infosys Limited, the holding company of Infosys BPM which suggests that the Infosys brand is one of the most important and valued intangible assets owned by the company. Infosys BPM being a subsidiary enjoys the associated benefits of the Infosys brand, which has a significant impact on its pricing in the market and consequently on the margins earned. Presence of brand commands premium price and the customers would be willing to pay any price for the services offered by such companies.(Page 5178 of PB-II-Part 7)

6. Significant Intangibles

The fixed assets schedule of the company suggests that it owns significant intangibles in the form of goodwill.

Thus, we wish to submit that Infosys BPM should be rejected on account of the difference in functions performed and levels of risk assumed by Infosys BPM vis-à-vis the Appellant, huge revenues derived from BPM services in comparison to the Appellant and the fact that it is a market leader owning significant amount of intangible assets and incurring huge selling & marketing expenditure and brand building expenses. Judicial Precedents Functional comparability- 1. Appellant’s own case in AY 2016-17- NTT Data Information Processing Services Pvt Ltd vs. The Deputy Commissioner of Income Tax- IT(TP)A No. 297/Bang/2021- AY 2016-17 (Page 6774-6780 of Paperbook III)

37 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

1. Significant Intangibles

SPI Technologies has significant intangible assets. It consists of internally generatedintangible assets, those arising from business combinations and acquisitions.(Page 5351 to 5353 of PB II-Part 7)

Further, the company’s website also highlights the cutting-edge technology that it hasdeveloped and is being used in delivering of services to its customers.

2. Extra ordinary event

The wholly owned subsidiary of SPI Technologies, Laserwords Private Limited wasamalgamated with SPI Technologies with the appointed date being April 01, 2014. LaserWords Private Limited provides comprehensive pre-press data processing services liketypesetting, composition and copy editing to educational and professional publication housesacross the globe. Pursuant to the scheme of amalgamation, assets and liabilities of theamalgamating company were vested in SPI Technologies at their respective fair values.Such amalgamation is expected to lead to economies of scale. The amalgamation is in thenature of an extraordinary event having an impact of the operating margins. In this regard,we wish to place reliance on the ruling of Sony Mobile Communications International ABVs DDIT (ITA No. 769/Del/2014) wherein the Hon’ble Tribunal held that, once acquisitionand merger etc. has taken place, it is always likely to affect the profitability due to suchmerger etc. Further, it was held that there cannot be any standard yardstick to measure theimpact of such a factor on the overall profitability of such company. Accordingly, we wish tosubmit that SPI Technologies should be excluded from the final list of comparables.(Page 5375 of PB-II-Part 7)

3. Incorrect reporting under RPT schedule

In the financial statements of the company for the FY 2016-17, the company has reportedrelated party transactions at 2 sections. Pages 80 to 85 of the annual report provides the firstset of the RPT schedule reporting and Pages 87 to 89 of the annual report provides thesecond set of the RPT schedule reporting. However, it is observed that the amountsreflected in the first set is not in line with the reporting under the second set. For eg. the related party revenue disclosed under the company SPI Technologies Inc. underthe first set of the reporting for FY 2016-17 is INR 17,35,00,960. However, the revenuereported for the same company in the second set of the RPT schedule is INR 20,31,81,482.It is not clear from the financial statements as to whether both the amounts are to beconsidered in determining the total related party transaction or whether the transactionamounts have been wrongly disclosed.(Page 5386 to 5390 of PB-II-Part 7& Page 5393 to 5395 of PB-II-Part 7)

Similar is the reporting for the other related party transactions.

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Given the above, the financial statements do not provide a reliable source of information as the transaction disclosed at one place contradicts the transaction reported in another place.In selecting a comparable company for the purpose of testing the arm’s length, the data ofsuch company should be reliable. Given the above inconsistencies in reporting, the data ofthe company may not be reliable for comparison purposes.

4. Functionally not comparable

SPI Technologies is engaged in the provision of database services including data processing& tabulation services, on-line information and data retrieval services, Electronic DataInterchange (EDI) service, web search portal content services, Code and protocol conversionservices etc. Entire revenue of the company is derived from data processing, hosting & related activities. It primarily provides services in the typesetting business, including transformation of unedited manuscripts into final print-ready files, supply of structured data for electronic publishing and providing end-to-end project management services. The abovementioned services are not comparable to the support services provided by the Appellant and hence SPI Technologies shall be rejected as a comparable.(Page 5307 &5375 of PB-II-Part 7) Based on the above, it can be concluded that the technological solutions provided by the market leader is not comparable to a risk mitigated entity like that of the Appellant. Accordingly, the company is functionally not comparable due to the difference in the risk profile of the Appellant vis-à-vis the comparable company. Based on all of the above detailed reasons, the Appellant humbly submits that SPI Technologies should be rejected as a comparable company for the FY 2016-17. Since the same is not comparable for the FY 2016-17, the same shall be rejected for the FY 2015-16 and FY 2014-15 also.

5. Sub-contracting cost

The company incurs subcontracting charges which indicates it outsources part of its activity. The cost of such subcontracting charges is INR 31.53 crores for FY 2016-17 hence, SPI's business model is different from NTT Data IPS as it does not outsource its work. (Page 1031 of Paperbook II- Part 1, Page 5405 of Paperbook II-Part 7)

Judicial Precedents Functional comparability- High-end KPO service non-comparable- 1. Rampgreen Solutions private Limited Vs Commissioner of Income tax(ITA 102/2015) (Page 2461 - 2506 of Paperbook II- Part 4- Caselaws)(Page 6921-6966 Of Paperbook III) 2. Appellant’s own case in AY 2016-17- NTT Data Information Processing Services Pvt Ltd vs. The Deputy Commissioner of Income Tax- IT(TP)A No. 297/Bang/2021- AY 2016-17( Page 6784-6787 of Paperbook III)

18.2 On the other hand, the ld.DR relied on the order of the lower authorities.

39 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd.

18.3 The ld.AR of the assessee challenged these two companies named Infosys BPO Ltd. & SPI Technologies India Pvt. Ltd., for exclusion. We note that these 2 companies have been excluded from the comparables in ITes segment for the assessment year 2016-17 in assessee’s own case vide order dated 7/7/2022 in and the objections of the Hon’ble coordinate bench is as under:-

“(a) Infosys BPO Limited Functionally different 5. We have heard both the parties and perused the material on record. This comparable has been considered as not comparable in Swiss Re Global Business Solutions India P. Ltd. for AY 2014-15 in IT(TP)A No. 3181/Bang/2018 dated 21.5.2020 wherein it was observed as under:- "We have perused submissions advanced by both sides in light of records placed before us. We note that this company is providing services in various areas of sourcing and procurement, customer services, finance and accounting legal process outsourcing, sales and fulfilment, analytics, business platforms, business transformation services, human resource outsourcing and technology solution optimisation. It is noted that this comparable also provides services in financial services and insurance, manufacturing, energy utilities communications and services and retail, consumer packaged foods, logistics and life services. Further in the annual report it has been mentioned that this comparable provides services that are different from routine back-office services. This noting itself makes this comparable not functionally similar with that of assessee. Accordingly we direct this comparable to be excluded from finalist." 5.1 In view of the above order of the Tribunal, we are inclined to direct the AO/TPO to exclude Infosys BPO Ltd. from the list of comparables to determine the ALP.

(c) SPI Technologies India Pvt. Ltd. Functionally dissimilar 11. We have heard the rival submissions and perused the materials available on record. The main contention of the Ld. A.R. is that TPO rejected the NPS Ltd. which is engaged in the business of providing publishing solutions namely typesetting, data digitisation commission for overseas publisher and support international publisher through every stage of the author to reader publishing process and provides the digital first strategy for publishing contents, production and transformation, delivery and customer support. Thus, NPS Ltd. Has been rejected based on functional incomparability. Hence, on the same logic SPI Technologies Ltd. to be excluded.

40 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. 18.4 Respectfully following the above judgments, we also direct AO/TPO for exclusion of this company from the final set of comparables. Accordingly, ground No. 6.2(a) is partly allowed for statistical purpose.

The assessee has raised issue that AO/TPO has not followed the direction of ld.DRP for computing the operating margin of the companies considered as comparable by the ld.AO/TPO for the software development and IT enabled services.

20.1 On going through the order of ld.DRP, at para No.9.1, they have given direction to verify and adopt the figures as per the annual report of these companies and their operating margin may be computed. We are also giving the direction to the TPO in line with the ld.DRP. Accordingly, this ground is allowed for statistical purposes.

INTEREST ON RECEIVABLES 22. Ground No.9.1 to 9.4 The ld. TPO observed from the submissions that the assessee has not made adjustment towards outstanding receivables , he after

41 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. discussing the legal position treating it as international transactions after allowing credit period as per agreement the assessee was asked to produce in the particular format : amount raised in invoice, date of invoice, date of receipt, delay in No. of days. However, the assessee failed to provide in particular format asked. In absence of details he calculate the net average receivables from AEs for the entire years and interest was calculated , using LIBOR-6 months + 450 basis points applicable for the FY 2016-17 and which works out to 5.975% and made adjustment of RS. 94,21,347/-. Before the DRP the assessee also could not file the details as asked for and the ld. DRP directed to assessee for providing details within 10 days from the receipt of order and they further directed to TPO for the interest rate, opportunity cost should be considered i.e. SBI short term deposit rate on outstanding receivables. The assessee could not file the same.

22.1 The ld. AR of the assessee filed written synopsis which is as under Re: Ground No. 9 (9.1 to 9.4) in the appeal: The Appellant wishes to submit that the delayed / outstanding receivables should not be considered as a separate international transaction. Further, it is humbly submitted that determination of ALP in respect of delayed receivables from inter-company transactions is not required since ALP of inter-company transactions of provision of services has been already determined and no separate adjustment is necessary in this regard. Outstanding receivables cannot be treated as a separate international transaction The Appellant has provided Software Development services and IT enabled services to its AEs and amount outstanding as trade receivables merely represent the dues which are to be received by the Appellant against the services provided. As a business practice, the Appellant did not charge any interest on delayed realisation of invoice from AEs nor paid any interest on delayed payables. Early or late realization of service proceeds is incidental to the transaction of sale/ service, and not a separate transaction in itself. In other words, theserepresent the consequence of an international transaction and not an international transaction per-se. If the ALP in respect of an international transaction of service is determined, then therecan be no question of treating non-receipt of interest in such transaction as separateinternational transaction warranting any further adjustment. Once ALP is determined inrespect of the sale/ service transaction, it would be deemed to be covering all theelements and consequences of such transaction of sale/ service. Aggregation approach - all servicerelated costs are embedded in the remuneration received from the AEs Without prejudice to above, it is to be appreciated that where companies are aware of the fact that customer will take longer than the agreed time to pay the outstanding dues,

42 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. the same is factored in the price/ mark-up charged for the services rather than to levy of actual interest when the payment is eventually made by the customer. The principle of aggregation is well established rule in the transfer pricing analysis. This principle seeks to combine all functionally similar transactions wherein arm's length price can be conducted for a number of transactions taken together. The said principle is enshrined in the transfer pricing regulation itself. Comparing the average credit period allowed by the Appellant with the average receivable days of the comparable companies and non AE segment proposed by the Appellant Without prejudice to all the above contentions, the Appellant wishes to submit that ifreceivablesadjustment needs to be quantified, it should be done by comparing the average credit period allowed bythe Appellant with the average receivable days of the comparable(i.e.,) adjustment should be made onlyin cases where the average credit period allowed isover and above the average receivable days ofcomparables and not in respect of caseswhere actual credit period allowed is less than the normal creditperiod extended in thesimilar industry. On analyzing the average receivable collection of the Appellant, it was observed that theaverage number of days for which the invoices remained overdue during the yearworked out to 14 days. On comparing the same with the average receivable days computed forthe comparable companiesproposed by the Appellant, it was observed that the creditperiod extended by the Appellant is lesser than the comparable companies whoseaverage came to 70 days. Without prejudice to our contentions that the comparable set considered by the learned TPOis incorrect,we did a similar analysis on the comparable set proposed by the learned TPO. Itwas observed that theaverage receivable days of the learned TPO’s set came up to 72 days. On comparing the same with the Appellant’s data, it was observed that thecomparable companies are allowing higher credit days than the Appellant. Determination of ALP is based on uncontrolled (third-party) scenario The Appellant wishes to submit that it is engaged in provision of services to AE as well as non-AEs. The Appellant would like to draw your attention to the fact that the Appellant does not charge any interest from third party customers. Also, it does not pay any interest to its creditors (including the AE) hence no interest should be charged on inter- company receivables balance of the AE as well. Outstanding receivables from AEs cannot be re-characterised as loan advanced to AEs The Appellant wishes to humbly submit that outstanding/ delayed receivables from AEs cannot be treated as unsecured loans advanced to AEs and interest cannot be imputed on the same. Account receivables arising from an international transaction are closely linked to the main transaction and should be benchmarked using a combined transaction approach Without prejudice to our contention that outstanding receivables is not an international transaction, we would like to submit that if outstanding receivables is treated as a separate international transaction by the learned TPO, the same should be benchmarked using a combined transaction approach, by combining the outstanding receivables with the main international transaction of provision of services due to the fact that receivables are a result of the international transactions of the Appellant.

22.2 The ld.AR of the assessee has filed a chart, in which he has calculated the average receivables period of the comparables as well as assessee’s AE, which is placed on record.

43 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. 22.3 The ld.DR relied on the order of the lower authorities and he submitted that during the course of TP proceedings, the assessee was asked to file details in specific format but the assessee did not file as required by the TPO. Therefore the lower authorities have rightly treated the interest on outstanding receivables as international transactions beyond the credit period as per the agreement. He further submitted that many courts have settled the issue that the it is international transactions. The ld. TPO has rightly applied the LIBOR 6 months + 450 basis points as applicable for the Financial Year 2016-17. Before the TPO the assessee was unable to file as required by him.

22.4 After hearing rival contention, we found substance on the arguments of the ld. DR that the interest on receivables is an international transactions, therefore we reject the arguments if the ld. AR on this issue. We further noted from the order of the ld.DRP, the assessee did not provide the details and also could not comply the direction of the ld.DRP for filling the document before the ld.TPO within 10 days. Considering the totality of facts we also direct to the assessee for following the direction the ld. DRP. The TPO is directed to calculate interest , using LIBOR-6 months+300 basis points. The will decide the issue as per law. The ld. AR of the assessee has relied the recent judgment of the co-ordinate bench of the Tribunal in IT(TP)A No. 291/Bang/2021 for the AY 2016-17 and other judgments quoted in his written synopsis is not applicable in present facts of the case. This grounds of appeal is allowed for statistical purpose.

23. In ground No.10, the ld.AR of the assessee raised issue that the AO has not given deduction U/s 80G for donation of Rs. 9,17,700/-

44 IT(TP)A No.293/Bang/2022. NTT DATA Information Processing Services Pvt.Ltd. without giving any reason. This issue is remitted back to the AO for the eligibility of the deduction u/s 80G and the assessee shall provide necessary documents. The AO is directed to decide this issue as per law. This ground is allowed for statistical purposes.