NXP INDIA P.LTD(FORMERLY KNOWN AS FREESCALE SEMICONDUCTOR INDIA PVT. LTD),NEW DELHI vs. JCIT RANGE-3, NEW DELHI

Brief facts of the case as coming out of the orders of the authorities below are that the assessee company is engaged in the business of designing of Semiconductor Products, Software and providing technical support services. The assessee filed its income tax return on 28.11.2013, declaring income of Rs.38.93,72.260/-. The return was processed u/s 143(1) of the I.T. Act, 1961. The case was selected for scrutiny through CASS and notice u/s 143(2) of the I. T. Act, 1961 was issued to the assessee on 04.09.2014, which was duly served on the assessee. Again, notice u/s 142(1) was issued to the assessee on 10.09.2015, which was served on the assessee. In response to these notices, Shri Naveen Jain, CA/AR attended the proceedings from time to time and filed details. Copy of profit & loss account and balance sheet along with Form No. 3CA and CD along with the details required were furnished by the assesee company during the course of assessment proceedings which has been placed on record. During the year under consideration, the assessee company has entered into certain international transactions with the associated enterprises (in short ‘AE’) accordingly a reference was made to the learned Transfer Pricing Officer (in short ‘TPO’) in respect of international transaction entered into by the assessee The Transfer Pricing Officer vide order dated 10.10.2016 suggested to make an addition of Rs.9,45,75,460/- on account of Arm's Length Price. The Assessing Officer passed the draft assessment order.

Notaccepting quantitative filters selected by the Appellant in its Transfer Pricing documentation/ fresh search and instead applying additional/ quantitative filters, which lack valid basis.

Rejecting some of the entities selected by the Appellant for comparability.

The ld. Counsel for the assessee filed a detailed chart and contended that the assessee seeks to exclude three comparables selected by the TPO and include three comparables which were rejected by the TPO. The ld. Counsel for the assessee pointed out that the TPO has wrongly applied certain filters while choosing the comparables for conducting the TP studies. The Ld. Counsel for the assessee thereafter addressed his arguments on each and every comparables required to be excluded and included for computing afresh mean for the purpose of determining the correct ALP.

The ld. Sr. DR strongly relied upon the orders of the authorities below.

We have heard the rival submissions and perused the materials available on record. We will decide the inclusion and exclusion of the comparables point by point as under:-

At the outset, we observe that the comparable in not functionally similar to the assessee’s profile. Further, this comparable has been discarded by the Tribunal in assessee’s own case in for AY 2016-17. The Co-ordinate Bench of the Tribunal has dealt with this exclusion in para 17 of its order. Therefore, we hereby direct to exclude from the list of comparable relevant to this year.

So far as the exclusion of this comparable is concerned, functionally difference and excluded by the Tribunal in assessee own case in for AY 2016-17. Therefore, we exclude the same from the list of comparable for the impugned year.

This comparable is functionally dissimilar and excluded by the Tribunal in assessee own case reported in (2019) 116 taxmann.com 421.

So far as the inclusion of this comparable is concerned. At the outset, we observe that this comparable has been accepted by the TPO in assessee’s own case for AY 2011-12. Therefore, we direct the TPO to include this comparable in the list of comparables for the purpose of computation of the ALP.

The TPO has rejected this comparable on the ground that this company is involved in various business and segmental data is not available. At the outset, we observe that this comparable has been included in the list of comparables by the Tribunal in assessee’s own case, reported in (2019) 116 taxmann.com 421 for AY 2012-13. Therefore, we direct the TPO to include this comparable in the list of the comparables.

So far as the inclusion of this comparable is concerned, we do not find any force in the argument of the learned counsel for the assessee. Therefore, we hereby dismissed this comparable from the list of comparables.

In view of the above observations, the learned TPO is directed to conduct fresh TP study after including and excluding the comparables as clarified by us in this order.

In the result, the appeal of the assessee is allowed as indicated above.