AGILENT TECHNOLOGIES (INTERNATIONAL) PVT. LTD.,NEW DELHI vs. DCIT, CIRCLE- 1(1), GURGAON

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ITA 6562/DEL/2017Status: DisposedITAT Delhi10 November 2017AY 2013-143 pages

In favour of the assessee: the assessee's appeal was allowed. From the AI summary of this appeal.

AI SummaryAllowed

What did the Tribunal hold?

The Tribunal found that the Assessing Officer had indeed made a calculation error in determining the average margin. Upon verification, the correct average margin was found to be within the permissible range, thus warranting no adjustment.

What were the facts?

The assessee's appeal concerns an arm's length price adjustment made by the Assessing Officer. The adjustment was based on a calculation error in the average margin of comparables, which the assessee claimed was incorrectly computed.

What were the issues?

Whether the Assessing Officer correctly computed the average margin of comparables for the purpose of arm's length price adjustment. If the computation was incorrect, whether the impugned addition should be deleted.

Which sections of the Income-tax Act were involved?

Section 143(3),Section 144C,Section 92C(2)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, DELHI “I-1” BENCH, NEW DELHI

Heard together (2 matters)

SA No.618/Del/2017
ITA No. 6562/Del/2017

Read from the judgment's own cause title. This page is filed under one of them.

Vs. Deputy Commissioner of Income Tax Circle 1(1), Gurgaon ……..….….....Respondent Appearances by: Rashmi Chopra for the appellant Kumar Pranav for the respondent Date of concluding the hearing : November 10, 2017 Date of pronouncing the order : November 10, 2017 O R D E R Per Pramod Kumar, AM:

This appeal, filed by the assessee, is directed against the order dated 29th 1. September 2017 passed by the Assessing Officer under section 143(3) r.w.s. 144C

SA No.618/Del/2 Assessment year: 2013-14 Page 2 of 3 of the Income Tax Act, 1961, after incorporating the directions of the Dispute Resolution Panel, for the assessment year 2013-14. As the issue requiring our adjudication in this appeal is a very simple factual issues within a very narrow compass of relevant material facts, with the consent of the parties, this appeal itself has been taken up for hearing alongwith the stay petition which was listed before us today.

2.

The only grievance pressed before us is against an arm’s length price adjustment of Rs 6,81,36,111 in respect of the provision of ITeS

3.

Learned counsel points out that this adjustment is based on a simple calculation error by the Assessing Officer, while giving effect to the directions of the Dispute Resolution Panel, inasmuch as the correct average margin of the comparables, as held admissible by the Dispute Resolution Panel, comes to 16.92% which is very well within the permissible range of 3% under second proviso to Section 92C(2). He submits that, as against the correct average margin of 16.92%, the Assessing Officer has adopted 18.25%. Learned counsel has then taken us through all the comparables, the respective margins adopted from material on record and the calculation of average margin. Learned counsel also submits that when he met the Assessing Officer and requested him to rectify this apparent mistake on record, the Assessing Officer declined to even accept the rectification petition which had to be then filed before in the dak counter.

4.

Learned Departmental Representative justifies the stand of the Assessing Officer but he does not dispute that the computation of average margin is indeed incorrect. Nevertheless, he urges us to remit the matter to the file of the Assessing Officer for verification.

5.

Having heard the rival contentions and having perused the material on record, we see merits in the plea of the learned counsel. We have ourselves verified the calculations and we find the correct computation of average margin is indeed 16.92%. There is also no dispute that once the average margin 16.92%, no ALP

SA No.618/Del/2 Assessment year: 2013-14 Page 3 of 3 adjustment will be warranted. In this view of the matter, we uphold the plea of the assessee and delete the impugned addition of Rs 6,81,36,111. It is indeed a sad situation that instead of quickly rectifying this glaring error, the Assessing Officer has even declined to receive the rectification petition; such an approach on the part of the Assessing Officer, if true, is disappointing.

6.

In the result, this plea of the assessee is upheld.

7.

No other issue was pressed before us.

8.

In the result, the appeal is allowed in the terms indicated above.

9.

As the appeal itself is disposed of, the stay petition, seeking a stay on collection/ recovery of the related unpaid tax and interest demands impugned in this appeal, is rendered infructuous.

10.

The stay petition is thus dismissed as infructuous.

11.

To sum up, while the appeal is partly allowed in the terms indicated above, the stay application is dismissed. Pronounced in the open court today on the 10th day of November, 2017

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