THE PRINCIPAL COMMISSIONER OF INCOME TAX -2 vs. M/S MICROCHIP TEHNOLOGIES INDIA PVT LTD

THE PRINCIPAL COMMISSIONER OF INCOME TAX -2 BMTC COMPLEX KORAMANGALA BANGALORE.

THE DEPUTY COMMISSIONER INCOME TAX, CIRCLE -4(1)(2) BMTC COMPLEX KORAMANGALA BANGALORE. …APPELLANTS (BY SRI. SANMATHI E. I., ADV.)

The Revenue is in appeal under Section 260-A of the Income Tax Act, 1961 (for short, ‘the Act’) questioning the correctness and legality of order dated 14.06.2021 passed by the Income Tax Appellate Tribunal,

Whether under the facts and circumstances of the case, the Tribunal's order can be said as perverse in nature since Tribunal has directed Transfer Pricing Officer to exclude M/s.Infosys Ltd, Sasken Communication Technologies Ltd, Tata elxsi Ltd, Kals Information Systems Ltd, Asian Business Exhibition and Conferences Ltd, HCCA Business Services Pvt Ltd, Killick Agencies and Marketing Ltd, Hindusthan Housing Company Ltd on ground of functional dissimilarity without considering findings of Transfer Pricing Officer in TPO order whereby the said authority has categorically held that functions of said comparable companies are similar to that of

Whether on the acts and in the circumstances of the case, the Tribunal is right in law in taking different stands on adjustments to comparables margins to make them comparable to tested party, just so that assessee benefits both ways and revenue looses both ways since it goes against the principle of equality and natural justice?

Whether on the facts and in circumstances of the case, the Tribunal is right in law in allowing deduction for a sum of Rs.1,99,91,400/- representing cost of ESOP/RSUS debited to the company by its parent company while not appreciating the fact that the capital expenditure of the parent company was being cloaked in the garb of revenue expenditure of its Indian Company?

Whether on the facts and in the circumstances of the case, the Tribunal is justified in not upholding the fact that passing on liability of parent company to its Indian Company was a mechanism to enable Indian Company to avail tax deduction under the Act?

Whether on the facts and circumstances of the case and in law, the Tribunal was justified in seeking exact comparability under TNMM and whether the objection to the selection of comparable is legally sustainable?

Whether on the facts and circumstances of the case and in law, the Tribunal was justified in ignoring the parameters of analysis prescribed under Rule 10B, which are exhaustive and if so, whether it is legally permissible to bypass the same partially or by implication?

Whether on the facts and circumstances of the case and in law, the Tribunal was justified in holding that M/s. Infosys Ltd. cannot be taken as a comparable as the company is a giant company in the area of software and it assumed all risks leading to higher profits, without acknowledging that there is no direct relationship between brand value and the margin earned by the company. Brand name may generate higher revenue of the company but it does not necessarily mean that it would increase the profit margin?

Whether on the facts and circumstances of the case and in law, the Tribunal was justified in holding that M/S. Sasken Communication Technology Limited cannot be taken as comparable

Learned counsel for the assessee submits that the tax effect in this appeal is less than Rs.2 Crores and therefore, the appeal should not be entertained at the instance of the revenue in view of the Circular No.09/2024 dated 17.09.2024 issued by the Central Board of Direct Taxes. It is also submitted that the aforesaid Circular binds the revenue.

On the other hand, learned counsel for the revenue submits that he be granted liberty to revive the appeal in case the matter falls within the exceptions under the aforesaid Circular dated 17.09.2024 and Circular No.5/2024 dated 15.03.2024.

In view of the aforesaid submissions, the appeal is disposed of with liberty as prayed for by the learned counsel for the revenue. However, the question of law is kept open to be adjudicated in an appropriate proceeding.