TEXAS INFRAASTRUCTURE (INDIA) PRIVATE LIMITED,BANGALORE vs. DCIT, BANGALORE

This is an appeal by the Assessee against the final order of assessment dated 29-01-2016 of the DCIT, Circle-7(1)(1), Bangalore passed u/s 43(3) r.w.s. 144C of the It Act, 1961 (Act) in relation to AY: 2011-12.

The only issue that needs to be adjudicated in this appeal is with regard to the correctness of determination of arms Length Price (ALP) in respect of an international transaction of rendering software development services by the Assessee to its Associated Enterprisr (AE) in accordance with the provisions of sec.92 of the IT Act.

When this appeal was taken up for hearing, ld. Counsel for the Assessee pointed out that the Assessee has filed an application for admitting additional ground no.6 which reads as follows;

In the original ground Assessee has raised three grounds and those grounds are with regard to the determination of ALP by the TPO and the directions of the DRP. We are of the view that it would be just and appropriate to admit additional ground no.6 raised by the Assessee as adjudicating of that ground would put the dispute between the Assessee and the Department at rest.

We have considered the request of the Assessee for admission of the additional ground and we are of the view that the additional ground sought to be raised is purely a legal ground and have to be admitted for adjudication. Section 92CC of the Income Tax Act, 1961 empowers the Central Board of Direct Taxes (“CBDT”)to enter into an Advance Pricing Agreement (“APA”) with any person. An APA is essentially a contract between a taxpayer and the tax authorities that sets out beforehand the method for determining the arm's length price (“ALP”) or specifying the manner in which the ALP is to be determined pertaining to transactions between a subsidiary and its foreign parent. The agreement entered into is valid for a period, not exceeding 5 (five) consecutive financial years, as may be mentioned in the agreement. The Finance (No.2) Act, 2014 amended the Act to permit roll back of APAs for a maximum period of 4 (four) prior years with effect from 1 October 2014. Rollback provisions essentially mean that a negotiated position on pricing of an international transaction reached under the advance pricing arrangement can be applied to a similar transaction for up to 4 (four) years in the past. The CBDT, on 14 March 2015, has notified the announced Income-tax (Third Amendment) Rules, 2015 (‘APA Roll Back Rules’) to prescribe the conditions, procedure and manner for such roll back mechanism. In terms of the Bilateral APA entered into between the Assessee and the CBDT and in view of the fact that the Bilateral APA is also in respect of the assessment year 2011-12 which is the instant appeal before the Tribunal, we deem it fit and proper to admit the additional ground.

As far as the prayer made in the additional ground is concerned, we are of the view that the prayer has to be accepted. Since the Bilateral APA covers assessment year 2011-12 also, the price agreed therein has to be applied for AY: 2011-12 also. Accordingly, we direct the AO/TPO to apply the price agreed under the Bilateral APA between the Assessee and the IT(TP)A No.702(B)/2016 5 CBDT and determine the ALP accordingly. The AO shall afford an opportunity of being heard to the Assessee. Accordingly, the appeal of the Assessee is treated as allowed for statistical purposes. All other grounds were not pressed for adjudication.

In the result, the appeal of the Assessee is allowed for statistical purposes.