THE PR. COMMISSIONER OF INCOME TAX-9 vs. XL INDIA BUSINESS SERVICES PVT. LTD

of the preconditions specified in Rule 10(B)(2) of the LT. Rules are satisfied? 2.11 Whether in the facts and circumstances of the case, the Ld. ITAT is justified in law and on facts in deleting In addition made amounting to Rs.80,72,451/-on account of payments given to entities specified under section 40A (2)(b) of the Act, 1961?”

Average profit margin 31.33

The order of the TPO rejecting the other comparables was upheld by the CIT(A). It is this order of the CIT(A) which was taken in appeal by the appellant as well as the respondent assessee before the ITAT. 6. The ITAT after due consideration dismissed the appeal of the Department and partly allowed the appeal of the assessee. 7. Mr. Chawla, learned counsel for the appellant has placed for our consideration the following chart insofar as the rejected comparables are concerned:-

S. No. Comparable(s) Remarks 1. M/s Accentia Technology Pvt. Ltd. (Refer Substantial Question of Law 2.3) Refer Commissioner of Income Tax-4 vs. GE India Business Services (P.) Ltd. [2023] 152 taxmann.com 517 (Delhi) [S. No. 2 of the compilation, Refer Para 16 & 21] “16. The Tribunal, in the impugned order has noted that insofar as ATPL is concerned, it cannot be considered as a comparable, since, in the period under consideration, an entity going by the name Asscent Infoserve Ltd. This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/05/2024 at 11:49:07

amalgamated with ATPL.” “21. To our minds, the Tribunal was right in excluding ATPL, I-Gate and Infosys on the grounds that an extraordinary financial event had occurred, rendering them unfit comparables to determine the ALP. Refer Principal Commissioner of Income-tax v. Ameriprise India (P.) Ltd. [2017] 88 taxman.com 966 (Delhi) [S. No. 3 of the compilation, Refer Para 2 & 3] “2. The comparables so excluded were M/s Accentia Tecnologies, iGate Global Consultants Ltd and Infosys BPO. The exclusion was on the ground that in respect of each comparable, certain extraordinary events had occurred during the previous periods which distorted the profitability thereby increasing the margin.” “3. Quite apart from the act that tribunal’s findings cannot be characterized as unreasonable, court also notices that even if the figures of comparables were to be included, no adjustment would be permissible due to the fact that the margin of variation would be within the limits of the “Safe harbor Provision” embodied in the Rules framed by the board in exercise of its power under section 92CA(3). In the circumstance, no questions of law arise, the appeal is dismissed. Refer Principal Commissioner of Income Tax vs. Chryscapital Investment Advisors (P.) Ltd. [2018] 97 taxmann.com 69 (Delhi) (S. No. 4 of the compilation, Refer para 6 & 7) “6. In this case, the ITAT took note of the fact that the profitability of M/s Keynote Corporate Services arose unusual to 185% from the reported level of 94%. The ITAT recorded finding as follows…. “7. The Revenue urged that the amalgamation as a matter of fact placed during Financial year 2005-06, it was reported that the scheme of amalgamation was approved by the High Court on 21.12.2006 though w.e.f. the year 1988. In the circumstances, the financial restructuring of the company took place later. Given all these peculiar circumstances, the finding of the ITAT This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/05/2024 at 11:49:07

cannot be faulted. No question of law arises. 2. M/s I Gate Global Solutions Ltd. (Refer Substantial Question of law 2.4 & 2.5) Refer Commissioner of Income Tax-4 v. GE India Business Services (P.) Ltd. [2023] 152 taxmann.com 517 (Delhi) [S. No. 1 of the compilation, Refer Para 18 & 21] “18. A similar position obtained insofar as I- Gate was concerned. It was discovered that an entity going by the name I-Gate Global Solutions Sdn. Bhd. had amalgamated with I- Gate. In the period in issue, financials of I-Gate included the results of the amalgamating company. It was for this reason that I-Gate was found to be unfit for comparison to determine the ALP. “21. To our minds, the Tribunal was right in excluding ATPL, I-Gate and Infosys on the ground that an extraordinary financial event had occurred, rendering them unfit comparables to determine the ALP. Refer Principal Commissioner of Income Tax v. Chryscapital Investment Advisor (P.) Ltd. [2018] 97 taxmann.com 69 (Delhi) [s. No. 4 of the compilation, Refer Para 6 & 7] “6. In this case, the ITAT took note of the fact that the profitability of M/s Keynote Corporate Services arose unusual to 185% from the reported level of 94%. The ITAT recorded finding as follows...... “7. The Revenue urged that the amalgamation as a matter of fact placed during Financial year 2005-06, it was reported that the scheme of amalgamation was approved by the High Court on 21.12.2006 though w.e.f. the year 1988. In the circumstances, the financial restructuring of the company took place later. Given all these peculiar circumstances, the finding of the ITAT cannot be faulted. No question of law arises.

LLC in the relevant period. The Tribunal considered this as an extraordinary financial event and hence excluded it from the final set of comparables. “21. To our minds, the Tribunal was right in excluding ATPL, I-Gate and Infosys on the ground that an extraordinary financial event had occurred, rendering them unfit comparables to determine the ALP. Refer Principal Commissioner of Income-tax v. Ameriprise India (P.) Ltd. [2017] 88 taxman.com 966 (Delhi) [S. No. 3 of the compilation, Refer Para 2 & 3] “2. The comparables so excluded were M/s Accentia Tecnologies, iGate Global Consultants Ltd and Infosys BPO. The exclusion was on the ground that in respect of each comparable, certain extraordinary events had occurred during the previous periods which distorted the profitability thereby increasing the margin.” “3. Quite apart from the act that tribunal’s findings cannot be characterized as unreasonable, court also notices that even if the figures of comparables were to be included, no adjustment would be permissible due to the fact that the margin of variation would be within the limits of the “Safe harbor Provision” embodied in the Rules framed by the board in exercise of its power under section 92CA(3). In the circumstance, no questions of law arise, the appeal is dismissed. 4. TCS E-Serve Ltd. (Refer Substantial Question of Law 2.7) Refer Principal Commisisoner of Income Tax v. B.C. Management Services (P) Ltd. [2018] 89 taxmann.com 68 (Delhi) [S. No. 5 of the compilation, Refer Para 13 & 14] “13. The ITAT recorded that the brand value associated with TCS Consultancy reflected impacted TCS E-serve profitability in a very positive manner. This inference too in the opinion of Court, cannot be termed as unreasonable. The rationale for exclusion is therefore upheld. The assessee was aggrieved by the inclusion of Accentia a Software Development Company. The Revenue is aggrieved by the exclusion of Accentia from the This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/05/2024 at 11:49:07

TP analysis. The DRP had directed its deletion. We observe that the ITAT has noticed the unavailability of the segmental data so far as these comparables are concerned. Furthermore, the functionality of this entity was concerned, it is different from that of the assessee; Accentia was engaged in KPO services in the healthcare sector. “14. In view of the above findings, this Court is of the opinion that no substantial question of law arises. The appeals are dismissed. Refer Avaya India (P.) Ltd. v. Assistant Commissioner of Income Tax [2019] 108 taxmann.com 222 (Delhi) [S. No. 6 of the compilation, Refer para 24, 27 & 29] “29. For all of the aforementioned reasons, the Court finds merit in the contention of the Assessee that both the impugned comparables viz., TCS E-Serve Limited and TCS E-Serve International Limited ought to be excluded from the list of comparables for the purposes of determining the ALP of the international transactions involving the Assessee and its AEs. [SLP was filed by revenue but was dismissed due to low tax effect, but question of law has been left open] Refer Chryscapital Investment Advisors (India) (P.) Ltd. vs. Deputy Commissioner of Income-tax [2015] 56 taxmann.com 417 (Delhi) [S. No. 7 of the compilation, Refer Para 44(a)] “44(a). the mere fact that an entity makes high/ extremely high profits/ losses does not, ipso facto, lead to its exclusion from the list of comparables for the purposes of determination of ALP. In such circumstances, an enquiry under rule 10B(3) ought to be carried out, to determine as to whether the material differences between the assessee and the said entity can be eliminated. Unless such differences cannot be eliminated, the entity should be included as a comparable. 5. TCS E-Serve Ltd. (Refer Substantial Refer Commissioner of Income Tax-4 v. GE India Business Services (P.) Ltd. [2023] 152 taxmann.com 517 (Delhi) [S. No. 1 of the This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/05/2024 at 11:49:07

Question of Law 2.7) compilation, Refer Para 20 & 21] “20. Insofar as TCS International is concerned, the Tribunal noted that it is in the business of rendering software development services [which, inter alia, includes maintenance and updation of software], as per the requirements of the users. In comparison, the respondent/ assessee was providing non-development software services, which involved the purchase of software for provisioning services.. “21. To our minds, the Tribunal was right in excluding ATPL, I-Gate and Infosys on the ground that an extraordinary financial event had occurred, rendering them unfit comparables to determine the ALP. 6. Caliber Point Business (Refer Substantial Question of Law 2.8 ) ITAT has remanded the comparable 7. R. Systems International Ltd. (Refer Substantial Question of Law 2.8 ) ITAT has remanded the comparable 8. Microgenetic System Ltd (Refer Substantial Question of Law 2.9) ITAT has relied upon Chryscapital Investment Advisors (India) (P.) (Ltd.) v. Deputy Commissioner of Income-tax [2015] 56 taxmann.com 417 (Delhi) to include the comparable 9. CG-VAK Software & Export Ltd. (Refer Substantial Question of Law 2.9) ITAT has relied upon Chryscapital Investment Advisors (India) (P.) (Ltd.) v. Deputy Commissioner of Income-tax [2015] 56 taxmann.com 417 (Delhi) to include the comparable 10. Informed Technologies India Ltd. (Refer Substantial Question of Law 2.9) ITAT has relied upon Chryscapital Investment Advisors (India) (P.) (Ltd.) v. Deputy Commissioner of Income-tax [2015] 56 taxmann.com 417 (Delhi) to include the comparable

YASHWANT VARMA, J.

PURUSHAINDRA KUMAR KAURAV, J. APRIL 15, 2024 RW This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 09/05/2024 at 11:49:07