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Income Tax Appellate Tribunal, “B” BENCH : BANGALORE
Before: SHRI. N. V. VASUDEVAN & SHRI. A. K. GARODIA
PER ARUN KUMAR GARODIA, A. M.: This appeal is filed by the assessee and the same is directed against the order passed by learned CIT(A)-5, Bengaluru, dated 25.10.2017 for Assessment Year 2009-10. 2. The grounds raised by the assessee are as under:
Page 2 of 6 1. The learned Assessing Officer ('learned AO'), learned Transfer Pricing Officer ('learned TPO') and the Honourable Commissioner of Income Tax (Appeals) ('CIT(A)') grossly erred in determining an adjustment of INR 1,28,44,900/- with respect to the international transactions rendered by the taxpayer u/s 92CA of the Income-tax Act, 1961.
The learned AO/ learned TPO/ Hon'ble CIT(A) erred in accepting companies that ought to have been rejected as comparable: Comp-U-Learn Tech India Ltd. CAT Technologies Ltd.
3. The learned AO/ learned TPO/ Hon'ble CIT(A) erred in wrongly computing the margin of the companies which are proposed by the TPO in the final set of comparable companies.
The learned AO/ learned TPO/ Hon'ble CIT(A) erred in not allowing appropriate adjustment towards the risk difference between the Appellant vis-a-vis the comparable companies. The appellant craves leave to add, alter, rescind and modify the grounds herein above or produce further documents, facts and evidence before or at the time of hearing of this appeal. For the above and any other grounds which may be raised at the time of hearing, it is prayed that necessary relief may be provided.
2. In the course of hearing, it was submitted by learned AR of the assessee that this is the second ground of appeal before the Tribunal and he submitted that the tribunal order passed in the first round is available on pages 39 to 60 of the Appeal Memo filed by the assessee. He submitted that the dispute in the present appeal is regarding the assessee’s request for exclusion of 2 comparables i.e. (1) M/s. Comp- U-Learn Tech India Ltd., and (2) M/s. CAT Technologies Ltd. and there is one more grievance of the assessee regarding not allowing of risk adjustment. He pointed out that for the issue regarding assessee’s request for exclusion of first comparable M/s. Comp-U-Learn Tech India Ltd., the Tribunal has discussed in paras 8 and 9 of Tribunal order which is available on page 45 of the Appeal Memo. He also submitted that as per these paras, the Tribunal has directed the TPO to call for information from the said company under section 133(6) of the Income Tax Act, 1961 (hereafter called ‘the Act’) regarding the segmental income and thereafter to decide the issue afresh. He submitted that in spite of this clear Page 3 of 6 direction of the Tribunal, as per the order giving effect passed by the TPO on 24.01.2017, copy available on pages 32 to 37 of the Appeal Memo, the TPO has decided the issue again regarding the assessee’s request for exclusion of this comparable without calling for information from the said comparable under section 133(6) of the Act as per the direction of the Tribunal. He pointed out that this issue has been decided by the TPO afresh on the basis of Annual Report of that company available in public domain and therefore, the order of TPO on this issue is bad in law because this is not as per the direction of the Tribunal. At this juncture, the Bench wanted to see the finding of learned CIT(A) in this regard and in reply, it was submitted by learned AR of the assessee that this issue was discussed and decided by learned CIT(A) as per para 5.1 of his order and in this para, although this is noted by learned CIT(A) that the Tribunal directed the AO to call data from the concerned party by exercising power under section 133(6) of the Act and decide the issue accordingly but he decided the issue against the assessee by observing in this para that the AO/TPO has decided the issue after considering the direction of the Tribunal whereas no such report was obtained by the AO/TPO from the concerned comparable under section 133(6) of the Act. At this juncture, the Bench made a proposition that under these facts, the matter has to go back to CIT(A) for passing a speaking and reasoned order. In reply, it was submitted by learned AR of the assessee that he has no objection for sending back the matter but instead of sending back the matter to CIT(A), the matter should be restored back to the file of AO/TPO for a fresh decision as per the directions of the Tribunal given in the first round. As against this, learned DR of the Revenue supported the order of CIT(A).
Regarding the second comparable i.e. M/s. CAT Technlogies Ltd., it was submitted by learned AR of the assessee that in paras 31 to 34 of the Tribunal order in first ground available on pages 54 to 56 of the Appeal Memo, it is noted by the Tribunal in para 34 of the earlier order of the Tribunal that there is force in the Page 4 of 6 argument of the learned DR of the Revenue that profit margin in respect of software development services was to be considered for the purpose of comparables, for which segmental data is available and the AO shall consider segmental data and compute ALP and after making these observations, the Tribunal held that accordingly, this ground of appeal
raised by the Revenue is allowed for statistical purposes. Thereafter, he submitted that as per appeal giving effect order passed by the TPO, the TPO has again adopted the same margin of 47.04% after including forex gain/loss and 45.7% being unadjusted margin without giving effect to the direction of the Tribunal in the first round for adopting segmental margin. At this juncture, the Bench wanted to see the finding of learned CIT(A) on this issue also and in reply, it was submitted by learned AR of the assessee that in para 6 of his order, learned CIT(A) has although noted that the Tribunal has asked the AO to consider the segmental margin, if available and to recompute the ALP but he upheld the action of the AO without noticing this aspect that the AO/TPO has not considered the segmental margin as directed by the Tribunal in the first round. He submitted that on this issue also, the matter may be restored back to the file of AO/TPO for a fresh decision as per direction of the Tribunal in the first round. Learned DR of the Revenue supported the order of CIT(A).
4. Regarding ground No.4 raised by the assessee before the Tribunal in respect of non-granting of appropriate adjustment towards risk difference between the assessee with the comparable company, it was submitted by learned AR of the assessee that in paras 14.1 and 15 of the Tribunal order in first round, the Tribunal held that it is appropriate to consider the risk adjustment while determining the ALP and therefore, the Tribunal directed the TPO to consider the contention of the assessee as per the material brought on record and decide the issue afresh after giving opportunity of hearing to the assessee but in the order giving effect passed by the TPO on 23.02.2017, copy available on pages 24 to 30 of the appeal memo,