ONWARD TECHNOLOGIES LTD,MUMBAI vs. DCIT 7(1), MUMBAI

3 The Ld CIT (A) ought not to have confirmed the adjustment in ALP of Rs.7,33,02,289 to the value of international transactions and the adjustment requires to be deleted.

At the same time, we find that this issue is squarely covered in assessee’s favor by the decision of special bench of Tribunal in the case of Biocon Limited V/s DCIT (144 ITD 21) as approved by Hon’ble Karnataka High Court which is reported at 121 Taxmann.com 351. Similar is the decision of Hon’ble Madras High Court in PVP Ventures Ltd. (211 Taxman 554) and decision of Mumbai Tribunal in HDFC Bank Ltd. (155 ITD 765) where such expenses has been held to be an allowable expenditure. Therefore, we direct Ld. AO to allow the expenditure after due verification. This ground stand allowed for statistical purposes.

2 The onward group is stated to be global provider of engineering software development services and solutions within select application domain and provides end-to-end services, covering every stage of software development life cycle from specification through design and development of software testing and delivery. It also provides software driven solutions and services to the banking industry. The assessee, in particular, is stated to be an ISO 9001:2000 company servicing customers in the areas of Engineering Design Services (EDC) and IT Consultancy Services. It uses tools like computer-aided-manufacturing (CAM) and computer- aided-engineering (CAE) for rendering services to various industries like automobile, semi-conductor, toys and general engineering like sheet metals, castings and plastics. The services being rendered by the assessee has been classified by Ld. Transfer Pricing Officer (TPO) as Information-Technology enabled services (ITeS).

3 Since the assessee carried out certain international transactions with two of its Associated Enterprises (AE) as referred to above, the 6 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 same were referred to Ld. Transfer Pricing Officer-II(5), Mumbai (TPO) u/s 92CA(1) for determination of Arm’s Length Price (ALP). The Transfer Pricing (TP) adjustment as proposed by Ld. TPO, in its order dated 21/10/2011 u/s 92CA(3), were incorporated in draft assessment order dated 28/12/2011. The assessee did not prefer objections before Ld. DRP and accordingly, final assessment order was passed on 04/02/2012 in accordance with TP adjustment as proposed by Ld. TPO. Though the assessee preferred further appeal before Ld. CIT(A), however, the appeal was partly allowed in impugned order dated 17/10/2013. Aggrieved, the assessee is in further appeal before us.

4 The nature of international transactions which are the subject matter of appeal before us is as follows: - No. Nature Amount (Rs. Benchmarking In Lacs) Method adopted by assessee

96 Lacs At face value- USA CUP Proceedings before Ld. TPO / AO

Provision for off-shore designing & software related services

1 The assessee received revenue from its two AEs on account of off- shore designing and software related services. In its TP Study Report, taking assessee as the tested party, the assessee computed margin (Operating Profit / Total Cost) of 21.36% & 21.53% against transactions carried out with OTI-USA & OTG-Germany respectively. As against this,

2 The Ld. TPO disturbed the assessee’s own Profit Level Indicator (PLI) by observing that indirect costs were not properly computed on a pro-rata basis with reference to volume of transactions with a particular AE vis-à-vis total sales revenue from services thereby under-stating the relevant expenditure against the service revenue and over-stating the PLI. In other word, as per Ld. TPO, indirect cost such as power, selling and marketing expenses, electricity, compensation for use of premises and other administrative overheads should have been allocated on pro- rata basis in proportion to sales. As against the same, the assessee has allocated these expenses on the basis of number of persons employed which was not correct method. By re-allocating the expenses in the ratio of sales, Ld. TPO revised PLI of transactions with OTI-USA to 17.69% and PLI of transactions with OTH-Germany to 15.19%.

3 Proceeding further, Ld. TPO observed that the search was made by the assessee using Prowess database and did not explore comparables in other databases like Capitaline Plus etc. to broad base the search criteria. Therefore, Ld. TPO proceeded to conduct fresh search after applying certain filters. As a result, all the 7 comparable entities selected by the assessee got rejected on certain filters viz. Related Party Transaction (RPT) filter, export filter, absence of segmental Profit & Loss for ITeS etc. It was also held that assessee’s TP

4 Using Prowess and Capitaline Plus databases, Ld. TPO picked-up 22 comparables entities having mean margin of 27.53% which are tabulated in para-12 of Ld. TPO’s order. The assessee opposed the disturbance of its own PLI and relied upon Rule-10D (4) for the submission that the information and documents should be contemporaneous and should exist latest by specified date referred in clause (iv) of Sec.92F which for this year would be 31/10/2008. The data used by the assessee was stated to be as prevailing during September, 2008. The assessee also objected to inclusion of certain comparable entities on various grounds viz. high turnover, ITeS revenue less than 75% of operating revenue, exclusion of entities having export turnover of less than 75% etc.

5 However, the same could not find favor with Ld. TPO except to the extent of exclusion of 8 comparable entities. The mean margin of remaining 15 entities was worked out to be 30.65% which is as follows: - No. Name of the comparable PLI (OP/TC) %

42 (Seg.)

Caliber Point Business Solutions Ltd. 10.97

Coral Hubs Ltd. (Formerly Vishal

68 Information Technologies Ltd.)

Cros omain Solutions Ltd. 26.96

E4e Healthcare Solutions Ltd. 16.72

Eclerx Services Ltd. 65.88

Genesys International Corporation Ltd. 47.40

Iservices India Pvt.Ltd. 9.58

Mold-Tek Technologies Ltd. 96.66

R.Systems International (Seg.) 4.30

Spanco Ltd.(Seg.) 11.04

Allsec Technologies Ltd.

27 Average PLI Margin

65 Applying the same to assessee’s operating cost, ALP revenues were computed by Ld. TPO as follows: - ALP of Transactions with AE, USA Operating Cost Rs.13,47,53,000/- Arm’s Length Mean Margin 130.65% of the operating cost Arm’s Length Price (ALP) Rs.17,60,54,794/- @130.65% of operating cost Rs.16,85,93,000/- Price Received Shortfall being adjustment u/s. Rs.1,74,61,794/- 92CA ALP of Transactions with AE, Germany Operating Cost Rs.1,54,61,000/- Arm’s Length Mean Margin 130.65% of the operating cost Arm’s Length Price (ALP) Rs.2,01,99,796/- @127.53% of operating cost Price Received Rs.1,75,10,000/- Shortfall being adjustment u/s. Rs.26,89,798/- 92CA

TP Adjustment arising out of Equity Investment

1 It transpired that the assessee made equity investment Rs.781.96 Lacs in its AE namely OTI-USA. The assessee was show-caused as to why the same be not treated as unsecured loans to AE and ALP be computed for sacrifice of interest by assessee. The assessee, inter-alia, submitted that the subscription in the shares was made under the automatic-route sanctioned by RBI and there was no shifting of profits outside India. The assessee has subscribed to the shares at the face value without any premium and therefore, the transactions were at Arm’s Length. It was also submitted that the transactions were not in the nature of loans or advances rather the same were investments made by the 10 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 assessee to fund the expansion plan of USA subsidiary and to strengthen its Balance Sheet which had accumulated losses.

2 However, the assessee, in the opinion of Ld. TPO, could not demonstrate as to how the share subscription was utilized at the end of AE. The share subscription was in the nature of deficit financing and for the purpose of strengthening the AE’s capital position. The subscription was nothing but only a method to extend financial help to the subsidiary by indirect means under the cover of investment in equity. Ultimately, the transactions were held to be nothing but unsecured loans / advances on which interest was to be charged by the assessee. Applying interest rate of 12% on these transactions, Ld. TPO computed TP adjustment of Rs.93.83 Lacs and proposed the same in his order.

Reimbursement to OTI-USA for purchase of software from third- party The assessee reimbursed a sum of Rs.437.67 Lacs to its AE towards purchases of certain software from third-party namely Orasoft. In support, the assessee furnished copies of invoices & debit note issued by the AE. However, the assessee, in the opinion of Ld. TPO, could not furnish any tangible evidence or any satisfactory explanation with respect to receipt of services. The invoice would not carry any evidentiary value since it does not indicate as to for whom the services were rendered by Orasoft and also do not indicate the nature of software for which the payment was made. The debit note similarly does not specify the name and nature of software. Since the assessee was unable to substantiate with acceptable and tangible evidence that the amount represented value of any software which was acquired through AE from a third-party, the ALP of reimbursement thus made by the 11 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 assessee was to be taken as nil. Accordingly, Ld. TPO proposed an adjustment of Rs.437.67 Lacs in its order. Appellate Proceedings

1 During appellate proceedings, the assessee submitted that the price of off-shore services was to be established by the assessee. The payment for services rendered was made by customers directly to its AEs. The assessee would raise an invoice on AEs on quarterly basis. The OTI-USA (AE) was entitled to retain marketing fees of 3.5% whereas OTG-Germany was entitled to retain marketing fees of 3%. On the other hand, the assessee was eligible for entire revenue. In other words, the AEs only retained lump sum marketing fees and all the remaining revenue belonged to the assessee. The assessee also assailed the rejection of basis of allocation of indirect expenditure and submitted that allocation method adopted by the assessee was most correct and stable method to allocate indirect costs. As per assessee, the allocation of indirect overheads was to be made as per Cost Accounting principles. The methodology of cost allocation as adopted by the assessee was stated to be in accordance with Guidance Note on Cost Accounting Standard on Administrative overheads issue by the Institute of Cost Accountants of India which provided for allocation of cost based on different allocation keys such as floor area, number of employees etc. The assessee also submitted audited segmental profitability statement in support of its own PLI. Proceeding further, the assessee also assailed the action of Ld. TPO in rejecting assessee’s comparable entities by applying the Related Party Filter (RPT) filter and export filter. The assessee also objected to selection of key word (ITeS services) by Ld. TPO by submitting that 12 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 assessee was engaged in providing engineering design services and CAM / CAE services which, though may be falling under ITeS sector, however, the said function was completely different involving different skill sets, functions as compared to other ITeS services. The assessee, in the alternative, conducted fresh search taking foreign AEs as the tested party as accepted by revenue in AYs 2003-04 to 2005-06. In this study, the margin of AEs was shown to be lower than mean margin of comparable entities. The assessee pleaded for acceptance of foreign AE as tested party it being the least complex entity. However, it was observed that in AY 2006-07, foreign AE as tested party, was not accepted by revenue and the same was confirmed by Tribunal. The assessee also conducted fresh search for EDC companies and arrived at average PLI of 9.05%. Another plea raised by the assessee was that it was enjoying exemption u/s 10A benefits in India and there would be no incentive to shift profits outside India.

2 Regarding equity investment in OTI-USA, the assessee contended that this transaction was not an international transaction as defined in Sec.92B. Alternatively, majority of the investment was out of interest free funds available with the assessee. As per the credit sanction letter issued by the banker, the loans / credit facilities could not be used to make investment in shares / debentures of subsidiaries. The shares were subscribed at face value without any premium. The Ld. TPO failed to distinguish between loan and capital contribution by way of equity. Merely because the transaction was with AE, the genuineness of the same could not be doubted and also the transactions could not be reclassified / re-characterized as loans & advances. The investment was business decision of the assessee. Had the AE obtained the funds

3 Regarding reimbursement of expenses to acquire software from third-party, the assessee submitted that USA-AE made payment on behalf of assessee to Orasoft from time to time. At year-end, a consolidated debit note / invoice was raised by the AE. There was no cash flow from assessee to AE but the expenditure was merely debited under the head work-in-progress. No deduction of the expenditure was claimed and therefore, the adjustment was not justified. These transactions were stated to be purely reimbursement in nature.

The Ld. CIT(A) observed that the services rendered by the assessee would fall within the segment of ITeS. The argument on allocation of cost was also rejected. The plea of foreign AE as a tested party was to be rejected in view of Tribunal decision in assessee’s own case for AY 2006-07. Further, it was not incumbent on the part of Ld. TPO to prove that there was any manipulation in the prices through which he profits were shifted outside India. Since the transactions were international transactions, the same would necessitate application of TP regulations. Finally, the adjustment proposed by Ld. AO was upheld. Regarding equity investment, Ld. CIT(A), in the light of explanation (i)(c) of Sec 92B, held that the capital financing would be international transactions and accordingly, the benchmarking of the same was 14 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 required as per TP regulations. Regarding submissions that the credit facilities could not be used to advance shares / debentures, it was observed that the accounts of the assessee were mixed one and it could not be proved by the assessee that no such funds were used for making the investments. The RBI rules only determined the outer limits for the payment and do not go into the issue of determination of ALP. Therefore, the action of Ld TPO in benchmarking the same was upheld. The rate of 12% was held to be reasonable. Regarding software purchase, it was observed that no distinction was carved out under the provisions between capital account transactions or trading transactions. It was nowhere mentioned that if capital account transactions undertaken were not at ALP, then TP provisions would be allocable only to the extent of impairment of corresponding income in the taxpayers’ profit & loss account. Therefore, the assessee’s reasoning was to be rejected. The assessee filed certificate of Auditor and agreement which were not produced before Ld. TPO and therefore, the same would tantamount to additional evidences which could not be taken cognizance of. Finally, this adjustment was also upheld. Aggrieved as aforesaid, the assessee is in further appeal before us.

So far as the material facts are concerned, we find that assessee is engaged in providing Engineering Design Services (EDC) to its various overseas customers through its marketing arm in the form of Associated Enterprises (AE) in USA and Germany. It is evident that the AEs are remunerated at lump sum marketing-fees which were in the range of 3% to 3.5% and rest of the revenue would accrue to the assessee. On the basis of these facts, it has been submitted that foreign-AE being least

So far as the computation of assessee’s own PLI is concerned (as placed on page no. 316 of the paper-book), we find that the same has been disturbed by Ld. TPO by changing the allocation key in the following manner: - Cost Basis of Allocation Basis of Allocation (As per assessee) (As per TPO) Indirect Manpower Cost Sales Sales Selling and Marketing expenses Non-AE sales Sales Compensation for use of premises No. of employees Sales Electricity Charges No. of employees Sales Other administrative overheads Sales Sales

Proceeding further, Ld. AR has sought exclusion of certain comparable entities as finally accepted by Ld. TPO. The same is on the premises that entities were functionally different or had a corporate action (merger, demerger etc.) during the year or they reflected abnormally high margins. To support exclusion of these entities, Ld. AR has relied upon various decision of the Tribunal for this very assessment year rendered on similar factual matrix for ITeS segment. The copies of the same have been placed on record. The entities, the exclusion of which has been sought by the assessee, are as follows: -

The following decisions, as cited by Ld. AR, also support the exclusion of all these entities: -  ITA No. 483/Mum/2013 – Teleperformence Global Services Private Limited vs. ACIT, Circle 1(2), Mumbai – Hon. ITAT, Mumbai Bench  ITA No. 7498/Mum/2012 – Lionbridge Technologies Private Limited vs. ITO – 8(2)(2), Mumbai – Hon. ITAT, Mumbai Bench  ITA No. 1144/Hyd/2014 and 1145/Hyd/2014 – BA Continuum India Private Limited – Hon. ITAT, Hyderabad Bench  ITA No. 46/Del/2013 – NTT Data Global Delivery Services Ltd. vs. ITO Ward – 5(2), New Delhi – Hon. ITAT, Delhi Bench  ITA No. 436/Del/2013 and 496/Del/2013 – H & S Software Development and Knowledge Management Centre Pvt. Ltd vs. DCIT, Circle 10(1), New Delhi – Hon. ITAT, Delhi Bench  ITA No. 6008/Del/2012 – GE India Business Services Pvt. Ltd. vs. The A.C.I.T Circle – 10(1), New Delhi – Hon. ITAT, Delhi Bench  ITA No. 6328/Del/2012 – Corporate Executive Board India Pvt. Ltd. vs. Asst. Commissioner of Income Tax, Circle – 1(1), Gurgaon – Hon. ITAT, Delhi Bench  ITA No. 6381/Del/2012 – IHG IT Services (India) Pvt. Ltd. vs. DCIT, Circle 11(1), New Delhi – Hon. ITAT, Delhi Bench.  ITA No. 6408/Del/2012 – Blackrock Services India Pvt. Ltd vs. ACIT, Circle – 1(1), Gurgaon – Hon. ITAT, Delhi Bench.

We find that after exclusion of the above-mentioned comparables, the Profit Level Indicator (PLI) of remaining comparable entities as finally taken by Ld. TPO, would be as follows: No. Name of the comparable PLI (OP/TC) %

Iservices India Pvt. Ltd. 9.58%

R Systems International (Seg.) 4.30%

Spanco Ltd. (Seg.) 11.04%

Allsec Technologies Ltd. 0.27% AVERAGE PLI MARGIN 10.16% Since the assessee’s PLI is much better than average PLI of remaining comparable entities, the transactions under consideration are to be considered at Arm’s Length Price. We order so. The impugned TP adjustments, as confirmed in the impugned order, stands deleted.

Coming to the issue of equity investments, it could be seen that the assessee was operating in USA markets through its AE i.e. OTI-USA. It has made investment in share capital in its subsidiary which is evident from foreign remittance certification, annual report and financial statement of the subsidiary. The shares have been subscribed at face value in accordance with RBI’s guidelines. The subsidiary has issued share-certificate to the assessee within a period of 60 days as mandated by RBI. The investment was made to fund the expansion plan of USA subsidiary and to strengthen its Balance Sheet which had accumulated losses. This being so, the action of lower authorities to re-characterize these transactions, in our opinion, was based more on mere allegations rather than being based on any tangible evidence on record. The assessee was holding company of its AE and any adverse working of AE

Coming to Transfer Pricing (TP) adjustment arising out of reimbursement of software expenses to OTI-USA, it could be seen that the assessee has reimbursed a sum of Rs.437.67 Lacs towards purchase of certain software from third-party namely Orasoft. The AE made payment on behalf of the assessee from time to time and raised consolidated debit note / invoice at year-end against the assessee. The amount so paid was duly reflected by the assessee as advance for software in the Balance Sheet. The copies of the invoice raised by Orasoft and copies of invoice raised by overseas-AE have been placed on record (page 492 & 496 of paper-book). It could be seen that M/s Orasoft has invoiced assessee’s AE on various dates from time to time. M/s OTI-USA has charged the assessee by way of debit note at year- end. The overseas-AE has entered into software development agreement with Orasoft on 01/04/2007. Upon perusal of the terms, it could be seen that this agreement has been entered on behalf of assessee wherein the assessee as a software-developer has engaged the services of Orasoft for developing software tools, utilities and 24 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 modules for onsite and off-shore business and other project management requirements. In terms of clause-5 of the agreement, M/s Orasoft has assigned all intellectual property rights created into relation to the services in favor of the assessee. Thus, it could be seen that the services of M/s Orasoft has been availed by the assessee only. The AE has merely carried out the transactions on behalf of the assessee. The payment made by the assessee was in the nature of reimbursement of third-party payments. There is nothing on record which would show that AE has been paid extra remuneration, in any way, for the said purpose. To summarize, the transactions are duly evidenced by agreement, invoices raised by M/s Orasoft and consequent debit note raised by AE on the assessee. The only doubt raised by Ld. TPO is tangible evidence with respect to receipt of services. The Ld. TPO has also doubted the genuineness of the invoices. However, there are no concrete findings or material which would justify rejection of assessee’s explanation and documentary evidences. The Ld. CIT(A) also erred in rejecting these documentary evidences without any sound basis. Therefore, not concurring with the approach of lower authorities, we direct for deletion of this adjustment. The ground stand allowed to that extent.

In the result, Ground No.1 stand dismissed as being not pressed. Ground No.2 stand partly allowed to the extent indicated in the order. Ground No.3 stand allowed for statistical purposes. The appeal stands partly allowed.

Cross-Appeals for Assessment Year 2009-10

1 In this year, a draft assessment order was issued by Ld. AO u/s 143(3) r.w.s. 144C(3) of the Act on 28/03/2013 pursuant to the directions of Ld. TPO order dated 29/01/2013. The assessee preferred objections

2 The ground raised by the revenue read as under: - (i) The Learned DRP has erred on facts and in law in deleting the transfer pricing adjustment of Rs.17,49,13,053/- made on account of provision of IT enabled services and Engineering Design Services without properly appreciating the factual and legal matrix of the case as clearly brought out by the TPO and Assessing Officer in the Draft Assessment Order. (ii) The Learned DRP has erred on facts and in law deleting the transfer pricing adjustment of Rs.17,49,13,053/- on basis of additional evidences which were opposed by the TPO in his remand report. (iii) The Learned DRP has erred on facts and in law in deleting the transfer pricing adjustment of Rs.34,66,793/- on account of interest imputed on refund of share application money without properly appreciating the fact that the assessee has transferred the benefit of fund to A.E. in the name of Share Application Money.

3 The assessee has raised 4 grounds out of which ground no.3 has not been pressed whereas ground no.4 is related to initiation of penalty which is pre-mature. Therefore, ground nos. 3 & 4 stand dismissed. The assessee has raised additional ground of appeal which is similar to additional ground raised in AY 2008-09. Since this ground has been admitted in AY 2008-09, the same is admitted in this year also as Ground No.

The grounds to be adjudicated are Ground Nos. 1, 2 & 5 which read as under: -

Allowability of expenditure of Rs.23,83,807/- towards discount on Employee Stock Option Plan (ESOP) debited to the Profit & Loss Account

5 In Ground No.5, the assessee is seeking deduction of expenditure on Employee Stock Option Plan debited to Profit & Loss Account during the year. As per our adjudication in AY 2008-09, this issue is allowed in assessee’s favor subject to verification of relevant details by Ld. AO. Accordingly, this ground stand allowed for statistical purposes.

TP Adjustments

1 In this year, the assessee benchmarked the transaction using foreign AEs as the tested party. It arrived at mean margin of 8.89% (entity level) reflected by 7 entities as against margin of 4.43% charged by assessee’s AEs. Therefore, it was pleaded that the transactions were at Arm’s Length Price. However, rejecting the same and taking assessee as the tested party, Ld. TPO computed mean margin of 29.77% with respect to 24 entities.

2 The assessee drawing distinction between Engineering Design Services and Information-Technology enabled services (ITeS), assailed the comparable entities selected by the Ld. TPO and offered new set of 15 entities having margin of 8.67% as against assessee’s segmental margins of 45.57%. However, the same also could not convince Ld. TPO. After considering assessee’s submissions, Ld. TPO finally chose to adopt assessee’s entity level margin of -19.95%. The mean margin of final set of 14 entities was determined as 28.58% as follows: - No. Name of the comparable PLI (OP/TC) %

Mahindra Consulting Engineers Ltd. 43.49%

Mahindra Engineering Services Ltd. 39.25%

Michigan Engineers Pvt. Ltd. 12.16%

Oil field Instrumentation India Pvt. Ltd. 39.84%

Simon India Ltd. 6.88%

Acropetal Technologies Ltd. 21.30%

HDO Technologies Ltd. 13.94%

Mold-Tek Technologies Ltd. 60.92%

Bodhtree Ltd. 64.82% Average PLI Margin 28.58% Applying the same, the TP adjustment was thus computed at Rs.1749.13 Lacs in the following manner: -

3 The second adjustment was on account of share application money advanced by the assessee to its AE. Applying borrowing rate of 14.05% to the Share Application money, Ld. TPO proposed an adjustment of Rs.34.66 Lacs.

4 Before Ld. DRP, the assessee, inter-alia, submitted that billings done by OTI-USA to end customers was recovered by the assessee in its entirety and therefore, these transactions stand the test of ALP under CUP method. The attention was drawn to the fact that OTI-USA did not charge any marketing fees during the year. The other AE OTG-Germany

Our findings & Adjudication

After going through factual matrix and after consideration of remand report, it could be seen that there was end-to-end billing by OTI- USA to assessee’s customers vis-à-vis amount billed by assessee to OTI-USA. The aforesaid fact remains uncontroverted before us also. This being the case, no benefit arose to assessee’s AE and therefore, there would be no question of computing ALP of the same. Concurring with the conclusion of Ld. DRP, we dismiss Ground Nos. 1 & 2 of revenue’s appeal. So far as the margin of 5% as retained by OTG-Germany is concerned, we find that percentage of revenue earned from this entity is merely 1.71% of total revenue earned by the assessee. The margin retained by 29 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 this entity was quite less than mean margin of 8.89% reflected by comparable entities as selected by the assessee in its TP study report (though we do not accept foreign AE as tested party as held in AY 2008- 09). Nevertheless, the assessee’s segmental PLI of 45.57% was much above the mean margin of comparable entities selected by Ld. TPO. Therefore, no fault could be found in the approach of Ld. DRP.

So far as the computation of notional interest on Share Application money is concerned, we find that factual matrix is similar as in AY 2008-

Therefore, our adjudication as for AY 2008-09 would apply here also. Taking the same view, we would hold that re-characterization of these transactions as loans / advances was not justified and accordingly, we delete the adjustment as made by lower authorities. Ground No.3 of revenue’s appeal stand dismissed whereas Ground No.1 of assessee’s appeal stands allowed.

In ground No.2, the assessee is seeking deduction of late payment of employees’ PF and ESIC in terms of decision of this Tribunal in assessee’s own case for AY 2006-07 which has been rendered after considering the decision of Hon’ble Supreme Court in the case of CIT V/s Alom Extrusions Ltd. (2009; 319 ITR 306) and the decision of Hon’ble Delhi High Court in the case of CIT V/s Aimil Ltd. (2010; 321 ITR 508). The Ld. AR has also relied on the decision of Hon’ble Supreme Court in CIT V/s Rajasthan State Beverages Corp. Ltd. (84 Taxmann.com 185); CIT V/s Vinay Cement Ltd. (213 CTR 268) as well as the decision of Hon’ble Bombay High Court in CIT V/s Ghatge Patil Transport Ltd. (53 Taxmann.com 141).

We find that the assessee has deposited an amount of Rs.81.21 Lacs as employee’s contribution to PF and ESIC of Rs.0.08 Lacs. The 30 M/s Onward Technologies Limited Assessment Years: 2008-09 & 2009-10 payment was made after due date as specified under the respective acts but before the due date of filing of return of income. The assessee disallowed the same in the computation of income but claimed the deduction of the same during assessment proceedings. The Ld. AO denied the same since similar claim was denied in earlier years. The Ld. DRP confirmed the action of Ld. AO. Aggrieved, the assessee is in further appeal before us.

We find that this issue is covered in assessee’s favor by the decision of this Tribunal in assessee’s own case for AY 2006-07, ITA No.7985/Mum/2010 order dated 30/04/2013. Therefore, respectfully following the same, we direct Ld.AO to allow the deduction of the same to the assessee. This ground stand allowed.

In the result, the assessee’ appeal stand partly allowed whereas the revenue’s appeal stands dismissed.

The assessee’ appeals for both the years stand partly allowed whereas the revenue’s appeal stands dismissed.