M/S. IBM INDIA PRIVATE LIMITED,BANGALORE vs. JOINT COMMISSIONER OF INCOME TAX, SPECIAL RANGE-4, BANGALORE

PER BEENA PILLAI, JUDICIAL MEMBER Present appeal is filed by the assessee against final assessment order dated 28/10/2019 passed by Ld. JCIT, Special Range-4, Bangalore for AY 2006-07 on following grounds of appeal:

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2.4 Before the DRP, the only issue contested by the assessee was in respect of the comparables that the assessee sought to exclude. The DRP agreed with exclusion of two comparables i.e. Infosys Ltd. and Megasoft Ltd. out of the several comparable companies argued by the assessee. 2.5 In an appeal filed before this Tribunal in IT(TP)A No. 1461/Bang/2010 vide order dated 28/07/2017 remanded the appeal to the Ld.AO by observing as under: “3. Regarding the Transfer Pricing issue raised by the assessee as per ground No. 2 reproduced above, it was submitted by learned AR of the assessee that as per the order of DRP, it can be seen that on page No. 4 of the DRP order, 6 specific objections are not properly decided by DRP and the DRP order is very cryptic. He also submitted that this is the first year of DRP and this may be the reason that DRP has passed cryptic order and therefore, the entire transfer pricing matter may go back to the file of AOITPO for fresh decision because the assessment order is passed by the AO as per the directions of DRP. Learned DR of the Revenue also submitted that the transfer pricing issue may be restored back for the file of AO for a fresh decision because as per the directions of DRP also, the decision of DRP is only with regard to 2 comparable companies i.e., Infosys Ltd., and Megasoft Limited and there is no decision of DRP regarding other comparable companies.

……………… ……………... 5. From the above Para reproduced, from the directions of the DRP, it is seen that the decision of DRP is with regard to only 2 comparable companies i.e., Infosys Ltd., and Megasoft Ltd., whereas the assessee is objecting to inclusion of several comparable companies such as Kals Information Systems Ltd., Persistent Systems Ltd., Tata Elxsi Ltd., Bodhtree Consulting Ltd., Accel Transmatic Ltd., Flextronics Software Systems Ltd., in addition to Infosys Ltd., and Megasoft Ltd. This is true that in the objections raised by the assessee before the DRP, as reproduced above, no name of any comparable company is mentioned but still the DRP has picked up only 2 names i.e., Infosys Ltd., and Megasoft Ltd., for its entire discussion and

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decision and therefore, we feel it proper that under these facts, the entire TP matter should go back to the file of AO for a fresh decision by way of speaking and reasoned order. Accordingly, ground No. 2 of the assessee's appeal is allowed for statistical purpose.” It is submitted that the assessee took grounds to state that the original directions of the learned DRP was not a speaking and reasoned order. The assessee also raised appropriate grounds on the comparables selected by the Ld.TPO in the original transfer pricing order. The said grounds and the submissions made by the assessee were appreciated by Coordinate Bench and the matter was remanded to the Ld.AO for a fresh decision by way of speaking and reasoned order on the issues that were alleged by the assessee. 2.6 The Ld.AR submitted that pursuant to the order of the Tribunal in the original appeal, the Ld.TPO issued a Show Cause Notice to the assessee on 10/09/2018, that extended the scope and sought additional information in relation to issues that did not form part of the original round of proceedings before this Tribunal. The assessee objected to the SCN issued, vide submission dated 05/10/2018. 2.7 He submitted that assessee filed objection on the new issue that was raised by the Ld.TPO as it was out of the scope of remand proceedings. The Ld.TPO did not take into consideration the objections raised by the assessee, and passed an order dated 31/10/2018 wherein adjustments were made on account of AMP expenses. Further, on the issues of determination of arm’s length price of export of software service segment, fresh search was conducted by the Ld.TPO fresh set of comparables were chosen. The Ld.TPO did not grant any working capital

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adjustment in the remand proceedings. The Ld.TPO thus proposed total adjustment as under: Name of the Sl.No. Total adjustment segment 1. SWD 356,51,01,933/- 2. AMP 926,362,302/- Total 449,14,64,235/- 2.8 Relying on the TP order, the Ld.AO passed Draft Assessment Order on 28/12/2018. In the said DAO, the Ld.AO continued to make adjustments in relation to the issues which were not part the subject matter of the original appeal before the Tribunal. 3. Aggrieved by the actions of the Ld.AO/ TPO, the assessee filed objections before the DRP. The DRP upheld the DAO passed by the Ld.AO, and accordingly, the Ld.AO passed the Final Assessment Order on 28/10/2019. 4. Aggrieved by the same, the assessee preferred an appeal before the Tribunal. 4.1 The Ld.AR submitted that under no circumstances should a specific remand by the Tribunal be construed as 'setting aside of the entire transfer pricing matter for a de-novo assessment. He submitted that in a remand proceedings, the Ld.AO cannot take up issues that were not a subject matter of the appeal before the Tribunal in the original proceedings. It is submitted that, the remand proceedings ought to be confined to grounds raised by the assessee before the Tribunal, in the original round of proceedings in relation to determination of arm's length price in respect of export of software services transaction undertaken by the assessee. He submitted that the dispute in relation to

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adjustment on account of AMP expenses was never before this Tribunal in the original appeal. 4.2 In support of the above, he relied on the decision of Hon’ble Allahabad High Court in the case of S. P. Kochhar v. Income Tax Officer [1984] 145 ITR 255 (ALL), wherein the Hon'ble High Court held that, the powers of the Tribunal are restricted to the grounds of appeal raised before it. It was further held that during the set- aside proceedings, the powers of the Ld.AO are restricted to the subject matter of the appeal before the Tribunal and that the AO cannot ask questions on the issues which were not subject matter of such appeal. 4.3 He also relied on the decision of Hon’ble Gujarat High Court in the case of Saheli Synthetics Pvt Ltd v. Commissioner of Income- tax 12008] 302 ITR 126 (GUJ), wherein the Hon'ble High Court held as under: "Similarly even where an assessment is set aside simpliciter, without any enhancement proposal. it is always in the context of the appeal against the order of assessment and cannot be read to mean that the appellate authority granted powers to the Assessing Officer in relation to items of assessment which were never forming part of the appeal before the appellate authority. At the cost of repetition it is required to be noted that processing a new source of income which was on the record before the Assessing Officer but is not forming part of subject matter of appeal before the appellate authority can be undertaken by the appellate authority only in the course of enhancement of assessment and, therefore, any set aside, which does not involve a proposal for enhancement, cannot be used for the purpose of expanding the scope of the powers available to the Assessing Officer while making a fresh assessment pursuant to a set aside." Emphasis applied 4.4 The assessee further places reliance on the decision of Hon’ble Karnataka High Court in the case of Citizen Watch Co. Ltd

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v. Inspecting Assistant Commissioner [1984] 148 ITR 774 (KAR) (copy enclosed as Annexure 3), wherein the Hon'ble High Court observed as under: "34. The orders of the ITO insofar as they dealt with receipts from documentation fee were separate, distinct and severable. Hence, the question of petitioner challenging that part of the orders of the ITO or the AAC examining, much less directing, a fresh determination did not arise and was even unthinkable. From this, it follows that the orders of the AAC should only be read as not dealing and deciding the receipts from documentation fee that was not challenged before him but should be so construed as setting aside and remitting the cases only to the extent they had been challenged before him. The orders of remand made by the AAC cannot be read in any other manner. In this view, the earlier orders of the ITO on receipts from documentation fee had become final and was not open for re-examination and re-determination by the ITO. On this short ground, this contention of the petitioner has to be upheld." Emphasis applied 4.5 The Ld.AR submitted that in the decision of Hon’ble Calcutta High Court in the case of Surendra Overseas Ltd. V. Commissioner of Income-tax [1979] 120 ITR 872 (CAL), Hon'ble Court held as under: "31. With respect, we agree with the principle laid down in Pulipati Subbarao & Co. [1959] 35 ITR 673 (AP), viz., that where the order of the AAC is specific, it is not open to the ITO to conduct a fresh enquiry beyond the said directions and to proceed to make a fresh assessment without any reference to the earlier assessment. 32. Following our decision in Income-tax Reference No. 176 of 1970 (Katihar Jute Mills (P.) Ltd. v.CIT ), we hold that in the instant case also there was no dispute regarding the allowability of the development rebate at any stage of the proceedings. The AAC did not consider that question at all and the same was not in any way connected with or covered by or related to any of the grounds of appeal. Read in its entirety and in its proper context the order of the AAC set aside the assessment only partially. This is indicated in the order itself. It cannot be said that it was the intent or purport of the said order that the entire assessment in all its aspects was set aside or that the ITO was left unfettered or was directed to pursue any enquiry

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he liked and make a fresh assessment covering all items de novo. Emphasis applied” 4.6 The Ld.AR thus submitted that the action of the Ld.TPO and the DRP extend the scope of the remand proceedings to issues which were not lying before the Tribunal in the original appeal are bad in law and ought to be quashed. 4.7. On the contrary, the Ld.DR relied on observation of the authorities below. He also relied on the decision of Hon’ble Madras High Court in case of M/s.Hundai Moters India Ltd vs. DCIT & Ors in WP no. 38346 of 2017 vide order dated 16/07.2018. 4.8. We have perused the submission advanced by both sides in light of records placed before us. 4.8.1. The powers of the Tribunal as per section 254(1) are confined to the subject-matter of appeal as constituted by the original grounds of appeal and such additional grounds as may be raised by the leave of the Tribunal. Thus, when the Tribunal allows an appeal and sets aside the assessment and remands the case for making fresh assessment, the power of the Ld.AO is confined to such subject-matter only. He can not take up the questions which were not the subject-matter of appeal before the Tribunal. This will be so even though no specific direction has been given by the Tribunal. If a specific direction is given, then there is no scope whatsoever for the Ld.AO to travel beyond those directions or restrictions. 4.8.2. The decisions relied by the Ld.DR is on different facts. Hon’ble Madras High Court in the writ petition filed by the assessee therein held that, the assessee cannot surpass all the

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appellate forums by filing the writ. We are therefore of the opinion that this decision is of no assistance to the assessee. 4.8.3. In the present facts, the assessee had only challenged certain comparable before the Tribunal in the original proceedings. As there was non adjudication of the objection raised by the assessee before DRP, the Tribunal considered it fit remand the issues to the Ld.TPO to consider the objection of the assessee and then pass a fresh order. The Ld.TPO on the contrary issued notice calling upon the assessee to address such issued which were not the subject matter of appeal before the Tribunal or for that matter even considered in the first round of appeal. 4.8.4. In our opinion the issue of AMP raised by the Ld.TPO in the remand proceedings is out of the scope of section 254(4) as the issue of APM was not the subject matter for consideration by the Tribunal under section 254(1). We therefore hold the addition made on account of AMP adjustment to be bad in law and deserves to be deleted. Accordingly Groundno.2 raised by the assessee stands allowed. 5. The Ld.AR submitted that Ground No.3-8 by the assessee are in respect of comparables sought for inclusion/exclusion. However it is submitted that if two comparables alleged by the assessee for exclusion is considered, other comparables need not be adjudicated. 5.1. The Ld.AR submitted that assessee wish to contest Infosys Ltd and Persistent Systems Ltd., raised in Ground 7.1& 7.3 for exclusion on the ground of functional dissimilarity.

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Considering the above submission by the assessee we keep the other comparables sought for inclusion/exclusion open to be contested in appropriate circumstances. 6. Ground no.7.1: The Assessee seeks exclusion of Infosys Ltd., as it is functionally not similar with the assessee. It is submitted that this comparable ……………….(from the chart) 6.1. The Ld.AR at the outset submitted that this comparable was excluded by coordinate bench of this Tribunal in assessee’s own case for assessment year 2008-09 reported in (2014) 46 taxmann.com 129. It is submitted that the function of this company remains the same even for assessment year under consideration and therefore on the same principles, this company is to be excluded. 6.2. On the contrary, the Ld.DR relied on the orders passed by the authorities below. We have perused the submissions advanced by both sides in light of records placed before us. 6.3. We note that coordinate bench of this Tribunal in assessee’s own case for assessment year 2008-09observed and held as under: 9.21 (4) M/s Infosys Technology Ltd.: As far as this company is concerned, the learned counsel for the assessee submitted before us that a portion of the profit earned by the company is attributable to its brand value. The profit margin of this company after deducting brand related profits from the operating revenue would only be 11.88%. Out attention was drawn to page-723 of the paper book No. 3 filed by the assessee with regard to TP issue. Appendix -2.4 at pages 738 to 742 gives the basis on which the brand value has been evaluated. It was further submitted that this company owns significant intangible and in this regard our attention was drawn to the Annual Report of this company for FY 2007-08 wherein it has been mentioned that during the fiscal 2008 this company had generated over 102 inventions and filed an aggregate of 10 patents in India and US. It is also been mentioned

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that in all this company had filed 119 patent applications which are pending in India as well as in US. It was also pointed out by the learned counsel for the assessee that the R&D expenses on this company is significantly higher and therefore, this company should be excluded, as the assessee does not engage in itself in any R&D activity. Our attention was also drawn to the fact that onsite revenue of this company is more than 50%. It was submitted that the TPO had applied filters in choosing comparable and one such filter was that companies which have less than 25% of the revenue from exports were excluded. Applying the same logic learned counsel for the assessee submitted that while applying onsite filter the TPO should adopt more than 50% on site revenue and take this company out of the comparable companies, while making an order in respect of export software service provider. Our attention was also drawn to the decision of the Hon'ble Delhi High Court in the case of CIT v. Agnity India Technologies Pvt. Ltd. [2013] 219 Taxman 26/36 taxmann.com 289 wherein the Hon'ble Delhi High Court after considering the risk profile, nature of services, revenue, ownership of branded/proprietary products, onsite v. Offshore revenue's, expenditure on advertising/sales promotion and brand building, expenditure on research & development of M/s Infosys Technology Ltd. (supra) with software service provider by name/s Agnity India Technologies (P.) Ltd. (supra) cannot be compared with a small service software provider. The learned DR relied on the order of the DRP. ………….. 9.23 We have considered the rival submissions. This Tribunal in the case of Logica (supra) had considered, Infosys Technology Ltd. (supra) Tata Elxsi Ltd. and Wipro Ltd., as a comparable in the case of software Services Provider such as the Assessee and this Tribunal held as follows: '13. So also, the comparables listed at Sl. Nos. 10, 14 and 26 have to be rejected as functionally not comparable with that of this assessee in view of the decision of the Mumbai Bench of the Tribunal in the case of Technologies India Private Ltd. in ITA No. 7821/Mum/2011, wherein it was held as under:— "7.2 Lucid Software Limited .... (not relevant in this case) 7.4 Infosys Technologies Ltd." The parameter for identifying comparable entity has to be seen from the angle of functions formed by the company, size of the company in terms of the sale revenue, stage of business cycle and company's growth cycle. In the case of Infosys, there are huge intangible assets which as per the information provided by the learned AR are valued at Rs. 69,522 crores, which comprises of brand value itself at Rs. 22,915 crores. Based on such fund valuation, the profit of Infosys is predominantly due to its premium branding. It is India's No. 2 software service exporter and Third in the World as an IT Service company. It is a giant company which is evident from its revenue fund from the sales

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which itself is more than Rs. 13145 crores and expenditure on advertisement/sales promotion and expenditure on R&D is at Rs. 69 crores and Rs. 167 crores respectively, whereas in the case of the assessee the revenue is only 10.7 crore with no expenditure on advertisement, sales and promotion etc., which are borne by the associated enterprises. Even from the test of 'FAR' i.e. function performed, assets employed and risk assumed, comparability analysis miserably fails in this case. The comparison of function and profile as has been reproduced in para 6(iv) above, mostly shows that the profit level indicators in relation to return of cost, return of sales and return of assets are huge between Infosys and the assessee company and therefore, the Infosys cannot be treated as comparable entity for making comparability analysis with the assessee-company. The comparability of Infosys Technology of the company as that of an assessee has been dealt with ITAT Delhi Bench in the case of 'Agnity India Technologies Private Limited' (ITA No. 3856/Delhi/2010), wherein it was held that Infosys is against in the area of development of software and it assumes all risks, leading to higher profit and cannot be compared with the company which is a captive unit of its parent company assuming only limited currency risk. In view of the above finding, we hold that the Infosys cannot be taken as a comparable for determining the arm's length price in the case of the assessee." ……………………… 9.24 We have considered the submissions on behalf of the assessee and the decisions rendered by this Tribunal in the case of Triology E- Business Software India Ltd. (supra) and Logical (P.) Ltd. (supra) and are of the view that for the reasons given by the assessee in his submissions before us and the reasons given by the Tribunal in the cases referred to above on identical facts and circumstances. Infosys Technology Ltd. (supra). Tata Elxsi and Wipro Ltd. have to be excluded as a comparable white determining ALP in the case of the assessee in the present case. 6.4. There is nothing on record placed by the revenue authorities to take a contrary view. As this comparable has been held to be not functionally similar with the assessee it deserves to be excluded. We direct the Ld.TPO to exclude Infosys Ltd from the final list. Accordingly Ground no.7.1 raised by the assessee stands allowed.

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We direct the Ld.TPO to exclude Persistent System Ltd from the final list. Accordingly Ground no.7.3 raised by the assessee stands allowed. 8. The Ld.AR submitted that Ground No 9-11 is against addition made on account of AMP adjustment. As we have already deleted the addition by holding to be bad in law in Ground no.2, these grounds becomes infructuous. Accordingly these grounds are dismissed as infructuous. 9. Ground no.12 is against denial of Working Capital Adjustment. 9.1 The Ld.AR submitted that the Ld.TPO in the original assessment proceeding had granted the WCA to the assessee. 9.2 We also draw support from the observation of Coordinate Bench of this Tribunal in case of Huawei Technologies India (P.) Ltd. vs. JCIT reported in [2019] 101 taxmann.com 313. 9.3 We thus remand this issue to the Ld.AO/TPO for considering the claim of the assessee of Working Capital Adjustment in accordance with the principles laid down in Huawei Technologies India (P.) Ltd. vs. JCIT (supra). Accordingly this ground raised by the assessee stands allowed for statistical purposes. Accordingly, the transfer pricing adjustment pertaining to AMP expenses ought to be deleted.

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24/08/2012. It was submitted that the RBI vide its letter dated 04/01/2013, clarified that the lapse on part of the assessee in not obtaining renewal of permission of RBI to maintain the Foreign Currency Account stands condoned from the last renewal given by RBI. The Ld.AR relied on the copy of the letters from RBI dated 24/08/2012, and 04/01/2013 which are scanned and reproduced hereinbelow.

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10.5 Further the RBI vide its letter dated 08/05/2013 scanned and reproduced as under, wherein RBI withdrew the renewal and the condonation granted to the assessee in its letter dated 24/08/2012, and 04/01/2013.

Subsequently, the realisation of sale proceeds of the assessee was audited by the independent auditor (Deloitte Haskins and Sells) appointed by the Authorised Dealer and a report was furnished to the RBI, wherein the auditors had concluded that no variances were observed in the Foreign Currency Account maintained by

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the assessee. Accordingly, the RBI vide its letter dated February 28, 2014, restored the Foreign Currency Account facility to the assessee which is scanned and reproduced as under is the restoration order:

10.6 In support of its claim, the Ld.AR placed reliance on the decision of the Coordinate Bench of this Tribunal in the case of Cepha Imaging Pvt Ltd v. Department of Income Tax in ITA Nos.603 and 604/Bang/2010, and 684 and 685/Bang/2010. In the said decision, the Hon'ble Tribunal has held as under:

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".. Since the assessee company has obtained post facto approval from RBI coupled with the fact that it has also realised the said amounts, it is entitled to the deduction u/s 10A/10B of the Act of the said amounts. Therefore, the conclusion of CIT(A) in this issue is affirmed. Hence, the ground raised by the revenue is dismissed. Emphasis applied" On the contrary, the Ld.DR relied on orders passed by authorities below. We have perused the submissions advanced by both sides in the light of records placed before us. 10.7 The assessee has produced letter of RBI dated 28/02/2014, the Competent Authority, mentioned u/s. 10B(3) of the Act. In the said letter, it is been clearly stated that the assessee is granted post facto extension. The assessee company has subsequently also realized the said amount. The assessee has obtained post facto approval from RBI coupled with the fact that it has also realized the said amounts, it entitled to the deduction u/s. 10A/10B of the Act on the said amounts. Accordingly, this ground raised by assessee stands allowed. In the result, appeal filed by the assessee stands partly allowed. Order pronounced in the open court on 30th December, 2022.

Sd/- Sd/- (CHANDRA POOJARI) (BEENA PILLAI) Accountant Member Judicial Member

Bangalore, Dated, the 30th December, 2022. /MS /

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Copy to: 1. Appellant 4. CIT(A) 2. Respondent 5. DR, ITAT, Bangalore 3. CIT 6. Guard file

By order

Assistant Registrar, ITAT, Bangalore