THE PR. COMMISSIONER OF INCOME TAX vs. M/S ACUITY KNOWLEDGE CENTRE

THE PR. COMMISSIONER OF INCOME-TAX, 5th FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560 095.

THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-4(1) (2), 2nd FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA BENGALURU-560 095. …APPELLANTS (BY SRI. RAVIRAJ Y.V., ADVOCATE A/W SRI. M.DILIP, ADVOCATE)

The Revenue is in appeal under Section 260-A of the Income Tax Act, 1961 (for short ‘the Act’) questioning the correctness and legality of order dated 28.02.2022 passed by the Income Tax Appellate Tribunal, ‘A’ Bench, Bengaluru (for short ‘Appellate Authority’) in IT(TP)A.No.2689/Bang/2017 for the assessment year 2013-14.

This Court, admitted the appeal on 04.8.2022 to consider the following substantial questions of law: 1. "Whether on the facts and in the circumstances of the case, the Tribunal excluding comparable's without considering that companies are similar to that of assessee and TPO had satisfied qualitative and quantitative tests to consider them as

"Whether on the facts and circumstances of the case and in law, the Tribunal is right in law in deleting comparable's without acknowledging the fact that the said comparable's were chosen by TPO on the basis of materials on record and after applying the requires testes prescribed under the Rules and as such order passed by Tribunal is perverse in nature?"

"Whether on the facts and in the circumstances of the case, the Tribunal is right in law in excluding companies in excluding comparable M/s. Hartron Communications Lts, M/s.Capgemini Business service (India) Ltd and M/s.Infosys BPO Ltd as comparable on ground of functional dissimilarity ignoring that transfer pricing is not an exact science and no two entities can be exact replicas"?

"Whether on the facts and in the circumstances of the case, the Tribunal is right in law in deleting disallowance of excess claim made towards deduction under section 10AA amounting to Rs.81,53,847 (by reallocation of common expenses) ignoring findings of assessing and Dispute Resolution Panel"?

"Whether on the facts and in the circumstances of the case, the Tribunal's order can be said as perverse in nature as Tribunal has ignored the findings rendered by Transfer Pricing Officer and also materials brought on record by said officer which establishes that exclusion of comparable was in accordance with parameters of Rule 10B"?

Learned counsel for the assessee submits that the tax effect in this appeal is less than Rs.2 Crores and therefore, the appeal should not be entertained at the instance of the revenue in view of the Circular No.09/2024 dated 17.09.2024 issued by the Central Board of Direct Taxes. It is also submitted that the aforesaid Circular binds the revenue.

On the other hand, learned counsel for the revenue submits that he be granted liberty to revive the appeal in case the matter falls within the exceptions under the aforesaid Circular dated 17.09.2024 and Circular No.5/2024 dated 15.03.2024.

In view of the aforesaid submissions, the appeal is disposed of with liberty as prayed for by the learned counsel for the revenue. However, the question of law is kept open to be adjudicated in an appropriate proceeding.