MPS LIMITED,CHENNAI vs. ACIT, CHENNAI

आदेश / O R D E R Manoj Kumar Aggarwal (Accountant Member)

, however, Ld. AR made limited submission for exclusion of one comparable entity i.e., M/s Cosmic Global Limited from final set of comparable entities as adopted by Ld. Transfer Pricing Officer (TPO). The same is on the basis of Tribunal’s order in assessee’s own case for AY 2010-11, a copy of which has been placed on record. The Ld. CIT- DR, on the other hand, made arguments in support of inclusion of this entity. Having heard rival submissions, our adjudication would be as under.

3. The assessee being resident corporate assessee is stated to be engaged in providing high quality publication solutions. The international transactions carried out by the assessee with its Associated Enterprises (AE) during the year were referred to Ld. TPO for determination of Arm’s Length Price (ALP). One of the transactions was rendering of services by the assessee in the area of IT enabled services (ITeS). This transaction was benchmarked using Transactional Net Margin Method (TNMM). In its Transfer Pricing study report, the assessee computed average margin of 5 comparable entities @8.84% as against assessee’s margin of 11.18% and therefore, no adjustment was offered. During proceedings, the assessee updated margins of comparable entities on the basis of data for financial year 2008-09 and reflected mean margin of 14.71% with respect to 4 comparable entities. One of the entities was M/s Cosmic Global Ltd. The assessee’s own margin was revised to 10%. However, Ld. TPO, adjusting the selection criteria and various filters, adopted 6 comparable entities having mean margin of 26.05%. M/s 3 - Cosmic Global Ltd. having margin of 48.10% was also included in final set of comparable entities despite the objection of the assessee that this entity earned super profits and hence, not comparable. Accordingly, an adjustment of Rs.1845.78 Lacs was offered by Ld. TPO in its order dated 31.12.2012. However, this adjustment has been revised by Ld. TPO to Rs.656.08 Lacs in rectification order dated 08.03.2013 passed u/s 154. The same was incorporated in the draft assessment order dated 22.03.2013 which was subjected to objections before Ld. DRP.