NOMURA RESEARCH INSTITUTE FINANCIAL TECHNOLOGIES INDIA PVT. LTD. (FORMERLY KNOWS AS ANSHIN SOFTWARE PVT. LTD.,),KOLKATA vs. DCIT, CIRCLE - 2(2), KOLKATA, KOLKATA

ORDER Per M.Balaganesh, AM

2 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 short the ld DRP] u/s 144C(5) of the Act dated 21.10.2015 for the Assessment Year 2011-12. Both the appeals are taken up together and disposed off by this common order for the sake of convenience.

DETERMINATION OF ARM’S LENGTH PRICE

3 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 shareholding in both the companies by Shri Arnab Debnath and Miss Mausumi Debnath. During the year under consideration, the total turnover of the assessee company was Rs 16,62,87,634/- and out of which Rs 15,88,37,635/- constitutes export turnover. The assessee received a sum of Rs 15,88,37,635/- for rendering software development services from its AE. Thus the entire export turnover constitutes sale to AE in USA. Under the provisions of Section 92 of the Act, any income arising out of an international transaction has to be computed having regard to the Arm’s Length Price. Under Section 92F(ii) of the Act, ALP means a price which would be charged between persons if they are not AEs and there are no uncontrolled conditions prevailing with reference to the transactions. It is not in dispute that the provisions of Section 92 of the Act are applicable in respect of the transactions of rendering services of software development services by the assessee to its AE.

5.1. To justify the price received by the assessee as one at Arm’s Length, the assessee filed a transfer pricing analysis in which the assessee adopted Operating Profit to Operating Cost (OP /OC) as Profit Level Indicator (PLI) and determined the ALP by applying Transactional Net Margin Method (TNMM) as the Most Appropriate Method (MAM). The functions performed by assessee and its AE are summarized as under:-

Type of Functions ASPL Anshinsoft Corp Strategic Management Function Yes No Corporate Services Yes No Management Information System Yes No Training of Personnel and Management Yes No Product Conceptualization and planning No Yes Research and development No Yes Software programming and documentation Yes No Software services Yes No 3

4 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 Quality Control Yes Limited Cost Control Yes No Marketing strategy and Development No Yes 5.2. The risk profile of the assessee and its AE in respect of the above mentioned international transaction is as under:-

5.3. The details of assets employed as on 31.3.2011 by assessee are as under:-

5 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 5.4. Based on the results of the functional, risk and asset analysis, the assessee concluded that it can be characterized as Software Service Provider bearing limited risks typically borne by captive service provider in IT industries.

5.5. For the international transaction under consideration, ASPL (i.e the assessee ) has been chosen as the tested party for the purposes of the Transfer Pricing Study due to the fact that it does not own any significant intangible and its profitability can also be reliably ascertained.

5.6. The parameters adopted by the assessee for rejecting the comparables are as under:- a) Companies for which sufficient financial or descriptive information is not available to undertake analysis . b) Companies that have been declared sick or have persistent negative net worth. c) Companies that have ceased business operations or are currently inactive. d) Companies undertaking significantly different functions compared to assessee. This includes companies for which software services income constitutes less than 75% of their company-wide / segmental revenues, wherever applicable. e) Companies that do not have significant (less than 25%) foreign exchange earnings. f) Companies that have substantial (excess of 25%) transactions with related parties. g) Companies which have been incurring persistent operating losses. h) Companies that have exceptional year(s) of operations. i) Companies that are duplicated in the databases with different names or merged to form another company.

5.7. The assessee on an analysis of similar companies, who are engaged in providing software development services, identified 16 companies as comparable with the assessee. The assessee took the weighted average of operating profit to operating

6 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 cost of the 16 comparable companies so selected for three financial years, viz., 2008- 09, 2009-10 and 2010-11. By doing so, the assessee arrived at an unadjusted operating margins at 11.16% on operating cost of 16 comparable companies. Since the assessee's operating profit/operating cost was 11.95%, the assessee claimed that the transactions with the associated enterprises was at arm’s length. The assessee further computed the working capital adjustment in respect of each of the chosen comparables to improve the reliability of the results and make it comparable with the assessee and computed the weighted average of working capital adjusted operating profits on operating costs (%) as under:-

Sl. Name of the company FY. FY. FY. Weighted average of No. 2010-11 2009-10 2008-09 operating profits on operating costs (%)

Akshay Software 1 1.00% -3.14% 12.27% 3.39% Technologies Limited Ancent Software -16.78% NA -4.76% -11.23% 2 International Limited

Aztecsoft Limited NA NA 0.28% 0.28% 3 (Consolidated)

CG-VAK Software & 4 Exports Limited 3.48% -12.31% 1.01% -2.45% (Segmental)

Goldstone Technologies -3.15% -2.46% -4.58% -3.52% 5 Limited Helios & Matheson Information Technology 6 9.74% NA NA 9.74% Limited Larsen & Toubro 15.84% 18.01% 15.22% 16.27% 7 Infotech Limited

Maveric Systems 9 - 11.34% 12.65% 10.13% 0.85% Limited Mindtree Limited 10 9.17% 19.48% 4.58% 10.49% (Segmental) Persistent Systems 11 24.57% 28.92% 15.02% 22.64% Limited R S Software (India) 12 15.91% 9.42% 10.63% 12.15% Limited

R Systems International 13 4.37% 15.49% 8.45% 9.34% Limited(Segmental) Sasken Communication 14 26.24% 24.22% 13.77% 20.66% Technologies Limited

Thinksoft Global 15 0.60% 10.08% 17.48% 10.01% Services Limited 16 Zylog Systems Limited 21.36% 14.47% 10.48% 15.56%

Arithmetic Mean 7.73% 5.8. The assessee specifically stated in its Transfer Pricing Study Report that the risk profiles of independent companies usually differ from that of assessee , as they may undertake business risks, legal and contractual risks, etc. The effect of these functional and risk differences on profit margins, needs to be factored while determining the arm’s length price. However, no adjustments have been made to account for such risk differences between the tested party (i.e assessee) and the comparable companies and assessee reserved the right to undertake an adjustment

8 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 for such differences , if any, if warranted. The assessee earned an operating margin of 11.95% on operating cost. Since assessee’s operating margin of 11.95% on opearing cost was higher than the arithmetic mean of the margins of the comparable companies of 7.73% , the assessee concluded that the international transaction with its AE was at arm’s length.

6.1. The various filters arrived by the ld TPO for evaluating the comparable companies are as under:-

9 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 a) Rejecting companies having different financial year ending on whose data does not fall within 12 month period i.e 1.4.2010 to 31.3.2011 for comparability analysis ; b) Rejecting companies having turnover of less than Rs 1 crore and more than Rs 200 crores ; c) Rejecting companies having employee cost less than 20% of turnover ; d) Rejecting companies having related party transactions of more than 20% of sales ; e) Rejecting companies having service income less than 40% of the turnover.

The TPO on his own identified certain comparables applying the aforesaid filters and arrived at the operating profit to operating cost of these companies and determined the arms length price of the international taxation as follows :-

6.2. The list of final comparables selected by the ld TPO, along with the margins is as follows : Sl. No. Name of the company PLI =OP/TC 8K Miles Software Services Ltd 41.77% 1 2 Aurum Soft Systems Ltd 19.35% 3 Lucid Software Ltd 41.98% 4 Sagarsoft (India) Ltd 26.79% 5 Spry Resources (India) Pvt Ltd 35.64% 6 Prelude Sys India Ltd 25.14% 7 R S Software Ltd 15.50% 8 Sankhya Infotech Pvt Ltd 29.08% 9 Zylog Systems (India) Ltd 33.21% 10 E-Infochips Bangalore Ltd 26.70% 11 ASM Technologies Ltd 18.52% 12 Onward Technologies Ltd 14.70% 13 Axis IT & T Ltd 26.36% 14 Thirdware Solutions Pvt Ltd 15.03% 15 Acropetal Technologies Ltd (segmented) 49.88%

Simple Arithmatic Mean 27.96%

10 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 Thus the Arm’s Length Mean Margin of comparables chosen by the ld TPO was arrived at 27.96%.

Description Amount (Rs.) Software Development Service 16,62,87,634/- Operating Revenues 16,62,90,006/- Expenses debited to P&L account 14,85,39,128/- Operating Expenses 14,85,39,128/- Operating Profit 1,77,50,878/- OP/TC (PLI) 11.95% OP/OR 10.67% 6.3. Therefore the calculation of the adjustment in the case of the assessee is as follows: Average PLI 27.96% Operating Cost (A) Rs. 14,85,39,128/- Arm's Length Mean Margin profit (B) 27.96 % of the Operating Cost

Arm's Length Price (ALP) 127.96% of Rs. 19,00,70,668/- operating cost

Total Turnover Rs 16,62,87,634/- Price received from AE Rs. 15,88,37,635/- % of revenue from AE 95.52% ALP in respect to international transaction With AE (95.52% of Rs 19,00,70,668) Rs 18,15,55,502/- Receipt from AE Rs 15,88,37,635/- Shortfall to be adjusted upwards Rs 2,27,17,867/- Since the adjustment is above than + / - 5% limit, the ld TPO made an upward adjustment of Rs 2,27,17,867/- to the total income of the assessee.

11 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 filters used by the ld TPO for selection of comparables. The ld DRP upheld the action of the ld TPO in not allowing the working capital adjustments on the margins of the comparables for want of information in that regard. The ld DRP held that certain comparables chosen by the ld TPO as well as the assessee needs to be included and excluded as under:-

Inclusion of Comparables by ld DRP a. Akshay Software Technologies Limited b. Vibrant Digital Limited (formerly LGS Global Ltd) c. Acropetal Technologies Ltd d. E-Infochips Bangalore Limited e. Aurum Soft Systems Limited f. Sagarsoft (India) Limited g. Spry Resources India Private Limited h. Axis IT & T Ltd Exclusion of Comparables by ld DRP a. Ancent Software Technologies Limited b. CG-VAK Software & Exports Limited c. Goldstone Technologies Limited d. Helios & Matheson Information Technology Limited e. Larsen & Toubro Infotech Limited f. Mindtree Systems Limited g. Lucid Software Limited h. Sankhya Infotech Private Limited i. Prelude Sys India Limited j. 8K Miles Software Services Limited 7.1. The assessee submitted before the ld DRP that the ld TPO erred in computing profit margins of certain comparables . The ld DRP directed the ld TPO to verify the computational error if any and adopt the correct profit margins to arrive at the Arm’s length margin of comparables. The ld TPO after incorporating the directions of ld DRP arrived at the final list of comparables as under:-

1 Acropetal Technologies Ltd (segmented) 49.88% 2 Aurum Soft Systems Ltd 19.35% 3 Sagarsoft (India) Ltd 26.79% 4 Spry Resources (India) Pvt Ltd 21.62% 5 R S Software Ltd 15.50% 6 Zylog Systems (India) Ltd 41.60% 7 E-Infochips Bangalore Ltd 26.70% 8 ASM Technologies Ltd 18.36% 9 Onward Technologies Ltd 11.96% 10 Axis IT & T Ltd 25.36% 11 Thirdware Solutions Pvt Ltd 15.03% 12 Akshay Software Technologies Ltd 0.70% 13 Lycos Internet Ltd (previously known as LGS Global and then Vibrant Digital) 13.41%

Simple Arithmetic Mean 22.02% 7.2. Therefore the calculation of the adjustment in the case of the assessee is as follows: Average PLI 22.02% Operating Cost (A) Rs. 14,85,39,128/- Arm's Length Mean Margin profit (B) 22.02 % of the Operating Cost

Arm's Length Price (ALP) 122.02% of Rs. 18,12,47,444/- operating cost

Total Turnover Rs 16,62,87,634/- Price received from AE Rs.15,88,37,635/- % of revenue from AE 95.52% ALP in respect to international transaction With AE (95.52% of Rs 18,12,47,444) Rs 17,31,27,559/- Receipt from AE Rs 15,88,37,635/- Shortfall to be adjusted upwards Rs 1,42,89,924/- Since the adjustment is above than + / - 5% limit, the ld TPO made an upward adjustment of Rs 1,42,89,924/- to the total income of the assessee.

The ld AR also fairly agreed that this ground is to be decided against the assessee. Accordingly, the Ground No. 6 raised by the assessee is dismissed.

9.1. The Ground No. 7 raised by the assessee was stated to be not pressed by the ld AR and the same is reckoned as a statement from the Bar. Accordingly, the Ground No. 7 raised by the assessee is dismissed as not pressed.

9.2. The Ground No. 8 raised by the assessee is with regard to comparables getting rejected solely on the basis of loss making enterpises or having diminishing profits. Since each of the comparable is addressed individually hereinbelow, we treat this ground to be general in nature. Hence we do not deem it necessary to address this Ground No. 8 and accordingly the same is dismissed. 13

14 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 10. The short point that arises for our consideration is the inclusion and exclusion of certain comparables against which both the assessee as well as the revenue are in appeal before us. Let us address the same with regard to each of the comparable as under.

10.1. Acropetal Technologies Limited The ld. TPO pursuant to the directions of the ld. DRP included this company as a comparable for computing arms’ length margin. The assessee stated that it is engaged into simple programming, coding and testing falling within the ambit of software development services. Whereas the said comparable is engaged into IT services, engineering design services and health care services as per their annual report. It was pleaded that IT services included variety of services such as IT life cycle, infrastructure management, cloud services, IT application management which are different from services provided by the assessee such as software development, testing and coding. It was also pleaded that the said comparable is exposed to various risks such as IT security risk, financial risk, computation risk and unlike the assessee which is not exposed to similar risk since it is a captive service provider. It was also pleaded that the said comparable undertakes intensive research and development ( R & D in short) and hence exposed to R & D risk unlike the assessee which does not undertake any R & D function. Further the said comparable has intangible in the nature of software application package. The ld. AR vehemently laid emphasis on non-application of employee cost filter by the ld. TPO with regard to this comparable even though one of the parameters/ filters stated by the ld. TPO in his order is to reject companies having employee cost less than 20% of turnover. In the instant case, it is not in dispute that the employee cost percentage of Acropetal is 11.51% of turnover (i.e less than 20% of turnover). The ld. AR has argued that the ld. TPO applied the incorrect operating margin of this comparable. The assessee pleaded that this comparable is functionally different and hence requires to be excluded . It was submitted before the ld. TPO that for the assessment year 2010-11 i.e. immediately preceding year, this comparable, even though was sought to be 14

15 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 included in the show cause notice to the assessee , was later dropped by the ld. TPO himself from the list of comparables by applying the employee cost filter. This point was also brought to the notice of the ld. TPO by the assessee while filing its reply to the show cause notice before the ld. TPO. Even though before the ld. TPO, the assessee had stated that the employee cost was 15.91% of turnover of this comparable and that the same has been reduced to 11.51% of turnover before us, in any case, we find that the total employee cost is less than 20% of turnover in the case of this comparable, which remain undisputed before us. We find that the ld. DR vehemently opposed to various objections raised by the assessee with regard to different functions undertaken by the said comparable, however did not make any submissions for the employee cost filter not applied by the ld. TPO with regard to this comparable. We hold that the ld. TPO having applied the employee cost filter less than 20% turnover to reject the companies, ought to have rejected Acropetal Technologies Limited also in view of the aforesaid facts. Hence we direct the ld. TPO to reject from the list of the comparable. Since this comparable is sought to be excluded on the employee cost filter, no opinion is given herein in respect of other objections raised by the assessee. Accordingly, the Ground No. 9 raised by the assessee is allowed.

10.2. Zylog Systems (India) Ltd The assessee vide ground no. 13 prayed for exclusion of this comparable while computing arms’ length margin. With regard to inclusion of this comparable by the ld. TPO, we find that there is absolutely no discussion in the order of the ld. TPO. From the annual report of the said comparable, we find that the said company provides broadband services and offers full value chain of VOIP and Wi-fi internet based communication services under various business units and the company ranks among top ISP providing wireless internet services to the customers. It is also involved in providing software development and software services to the clients and also penetrates IT enabled services (ITES) in oversees countries. It is also engaged in consulting business i.e. sourcing of manpower for development to IT companies. 15

16 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 The said comparable does not have segmental data and revenue is derived from software development services, consulting services and broadband telecom services. We find that the said comparable has related party transaction of 21.35% of operating revenue [ 9,73,90,262 / 45,60,85,594 * 100] . The evidences in this regard are enclosed in pages 834 and 839 of the Paper Book volumn IV. We find that the ld. TPO had applied one of the filters for rejecting the comparables where related party transaction are more than 20% of sales. In the instant case, the said comparable is having related party transactions of 21.35% of sales. Hence the same even according to filters applied by the ld. TPO, ought to have been excluded from the final list of comparables. The ld. TPO is hereby directed to exclude the same. All other objections raised by the assessee with regard to this comparable are left open and no opinion is given herein. Accordingly, ground no. 13 raised by the assessee is allowed.

10.3. E-Infochips Bangalore Limited We find that the ld TPO had included this company in the final list of comparables for computing the arm’s length margin. We find that the inclusion of the said company was the subject matter of adjudication by this tribunal in assessee’s own case for Asst Year 2010-11 in dated 4.10.2017 wherein it was held as under:-

17 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 the business of Software Development Services (IT) as well as providing Information Technology Enabled Services (ITES) and also for the reason that segmental details of IT and ITES were not available. The following were the relevant observations of the Tribunal:— '8.3. Exclusion of Infinite Date Systems Pvt. Ltd. (Merged) We find that this company had reported NCP of 88.25%. It is not in dispute that the assessee is engaged in software development. Hence, comparable should also be in the companies engaged in the similar section. We find that this company is having a different business model and engaged in providing entire gamut of solutions comprising of technical consulting, design and development of software, maintenance, system integration, implementation, testing and infrastructure management services. We find from the paper book that the Revenue is primarily derived from technical support and infrastructure management services. We find that Infinite Date Systems Pvt. Ltd. commenced its operation on 1st January, 2009 and as per segment reporting disclosure, the company's operations predominantly relate to providing software technical consultancy services to its sole customer Fujitsu Services Limited. Further, as per the Annual Report of 2009, at Page 1, it is stated that the Holding Company M/s. Infinite Computer Solutions ((India) Limited signed an agreement (Build, Operate and Transfer - BOT Model) with Fujitsu Services Limited to set up Global Delivery Centers in India to provide offshore delivery capabilities to Fujitsu & Fujitsu's associated companies. We find that these facts have also been acknowledged by the Ld. TPO at page 77 of his order. The Ld. AR stated that it would be worthwhile to note that Infinite Date Systems Pvt. Ltd. completed its three years contract with Fujitsu, post which, the business was transferred to Fujitsu and thus the company has been merged with its Holding Company-Infinite Computer Solutions (India) Ltd. during the financial year 2011- 12. We are inclined to agree with the submissions of the Ld. AR that this Comparable Infinite Date Systems Pvt. Ltd. was created for purpose of transfer of business. Hence, the nature of services and business model of assessee company and comparable company are entirely different. Apart from this, we also find that there exist abnormal circumstances in the said comparable. During the last 3 years, variations in margins earned show an abnormal circumstances leading to huge fluctuations and supernormal profit, the margin earned by Infinite is 88.25% which is abnormally high. It was argued that such companies which are making more than twice the arithmetical mean margin as compared by the Ld. TPO should not be considered as comparable. The Ld. AR referred to page 591 of the Paper Book where the details of the fluctuation in the revenue, profit and margins has been provided. It is true that where company in which extraordinary events had taken place during the year like major acquisitions which had impact on profits of company, it could not be selected as comparable to assessee engaged in software development. We place reliance in this regard on the decision of Hyderabad Tribunal in the case of Excellance Data Research (P.) Ltd. v. i reported in [2016] 74 taxmann.com 13 (Hyd. - Trib.) dated 12.09.2016 for Asst Year 2010-11, wherein it was held that: 8. Having regard to the rival contentions and the material on record, we find that the DRP has directed the AO to consider whether the extra ordinary event of amalgamation during the year is found to have an impact on the profits of the 17

18 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 company. We find that instead of carrying out the exercise, the AO has simply followed the order of the TPO in holding that the fact of amalgamation on the margin of the said company has no effect on the margin of the said company. This, in our opinion, is not a correct approach of the AO. Where a direction has been given by the DRP to follow a certain procedures, the AO has simply followed the TPO order. Therefore, order of the AO on this issue needs to be set aside. In the case of Hyundai Motors India Engg. (P.) Ltd. (2015) 64 taxmann.com 442 (Hyd. - Trib.), which is also engaged in rendering of ITES to its AEs, the Tribunal has taken note of the same at para 9.1 and 9.3 of its order. Therefore, the decision of the Tribunal in the said case is applicable to the case on hand, more particularly since the comparables adopted by the TPO in the said case are the same in the assessee's case also. In the case of Hyundai Motors India Engg. (P.) Ltd. (supra) at page 20, para 18, the Tribunal has held as under: "18. As regards M/s. Accentia Technologies Ltd., is concerned, we find that the DRP has directed to exclude this company by placing reliance upon the order of the ITAT in the assessee's own case for the A.Y. 2009-10 by holding that this company operates in a different business strategy of acquiring companies for inorganic growth as its strategy and considering the profit margins of the company and insufficient segmental data, held that his company cannot be selected as a comparable. It was also held by the DRP that on the very same reason of acquisition of various companies, being an extraordinary event, it had an impact on the profit of the company and the said company was directed to be excluded. 18.1 For the relevant A.Y. 2010-11, the Ld. Counsel for the assessee has drawn our attention to the information available on Accentia Technologies Ltd. to demonstrate that the said company is not diversified knowledge process outsourcing activities. It is seen there from that the said company is involved in Healthcare documentation as well as receivables, management services including installation and maintenance of all software, hardware and band width infrastructure required for the same, deployment of man power and service delivery in all these areas. It is also seen that it is engaged in legal process outsourcing. From Schedule-IV showing the fixed assets of the assessee, it is also seen that the said company owns goodwill/brand/IPRS (Intellectual Property Rights). From the notes to the accounts, it is also seen that a subsidiary of the company Asscent Infoserve Pvt. Ltd., has been amalgamated with the company consequent to which, assets and liabilities of the erstwhile company were transferred and vested in the company w.e.f. 1st April, 2008 and the scheme has been given effect to in the accounts of the year. Therefore, it is clear that there is an extraordinary even in the case of Accentia Technologies Ltd., during the relevant financial year particularly since the approval of amalgamation has been given by the Hon'ble High Court of Mumbai vide orders dated 21st August, 2009 and by the Hon'ble Karnataka High Court vide orders dated 6th February, 2010. This event would definitely have an effect on the profit margins of the said company and therefore, has to be excluded from the list of comparables as rightly done by the DRP. Therefore, we do not see any 19 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 reason to interfere with the order of the DRP on this company also. Accordingly, ground no. 3 of the Revenue is dismissed." Since, the order of the Tribunal in the case of Hyundai Motors India Engg. (P) Ltd. (supra) for the same A.Y., we direct the AO/TPO to exclude this company from the final list of comparables.

We find that this tribunal had excluded the said company from the list of comparables on the ground that the same is not functionally comparable as the said company was involved in the business of providing IT as well as IT Enabled Services and that segmental details of IT and ITES were not available. We find that the same situation continues for the year under consideration also which remains undisputed before us. Apart from this, we also find that the said comparable has related party transactions of 37.96% of operating revenue (171291331 / 451181724*100) . The evidences in this regard are enclosed in pages 1075 and 1082 of Paper Book Volume II. We find that the ld TPO had applied one of the filters for rejecting the comparables where related party transactions are more than 20% of sales. In the instant case, the said comparable is having related party

20 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 transactions of 37.96% of sales. Hence the same even according to filters applied by the ld TPO ought to have been excluded from the final list of comparables. No opinion is hereby given on the other objections raised by the assessee with regard to this comparable except related party transactions filter. Hence we hold that E- Infochips Bangalore Limited should be excluded from the list of comparables for arriving at the arm’s length margin. Accordingly, the Ground No. 10(a) raised by the assessee is allowed.

10.4. Sagarsoft (India) Limited The Ground No. 10(b) raised by the assessee is with regard to erroneous inclusion of Sagarsoft (India) Limited as a comparable while arriving at the arm’s length margin. We find that the assessee had objected to the said inclusion on the ground that the same is functionally not comparable and the said comparable failing the related party filter. We find that the said comparable has related party transactions of 56.58% of operating revenue (540.86 lacs / 955.93 lacs*100) . The evidences in this regard are enclosed in pages 1213 and 1240 of Paper Book Volume II. We find that the ld TPO had applied one of the filters for rejecting the comparables where related party transactions are more than 20% of sales. In the instant case, the said comparable is having related party transactions of 56.58% of sales. Hence the same even according to filters applied by the ld TPO ought to have been excluded from the final list of comparables. No opinion is hereby given on the other objections raised by the assessee with regard to this comparable except related party transactions filter. Hence we hold that Sagarsoft (India) Limited should be excluded from the list of comparables for arriving at the arm’s length margin. Accordingly, the Ground No. 10(b) raised by the assessee is allowed.

10.5. Aurum Soft Systems Limited The Ground No. 10(c ) raised by the assessee is with regard to erroneous inclusion of Aurum Soft Systems Limited as a comparable while arriving at the arm’s length margin. We find that the assessee had objected to the said inclusion on the ground 20

21 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 that the same is functionally not comparable and the said comparable failing the related party filter. We find that the said comparable has related party transactions of 91.38% of operating revenue (1,35,19,378 / 1,47,94,716*100) . The evidences in this regard are enclosed in pages 1117 and 1124 of Paper Book Volume II. We find that the ld TPO had applied one of the filters for rejecting the comparables where related party transactions are more than 20% of sales. In the instant case, the said comparable is having related party transactions of 91.38% of sales. Hence the same even according to filters applied by the ld TPO ought to have been excluded from the final list of comparables. No opinion is hereby given on the other objections raised by the assessee with regard to this comparable except related party transactions filter. Hence we hold that Aurum Soft Sytems Limited should be excluded from the list of comparables for arriving at the arm’s length margin. Accordingly, the Ground No. 10(c ) raised by the assessee is allowed.

10.6. ASM Technologies Limited The Ground No. 10(d) raised by the assessee is with regard to erroneous inclusion of ASM Technologies Limited as a comparable while arriving at the arm’s length margin. We find that the assessee had objected to the said inclusion on the ground that the same is functionally not comparable and the said comparable failing the related party filter. We find that the said comparable has purchases with related party to the tune of Rs 1196.06 lakhs out of total software development expenses of Rs 4904 lakhs which works out to 24.34% . This is only when the expenses considered separately vis a vis the related parties. But we find that the ld TPO had applied the filter for rejecting companies where the related party transactions are more than 20% of sales. Hence we reject the contention of the ld AR in this regard and accordingly RPT filter cannot be applied in the instant case. With regard to inclusion of this comparable by the ld. TPO, we find that there is absolutely no discussion in the order of the ld. TPO. From the annual report of the said comparable, we find that the said company provides consulting services in Enterprise Solutions for the packaged ERP implementation, Enterprise Product Development , Engineering Services and in 21

22 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 Technology Solutions covering Embedded Systems and System Software to its global clientele. It also offers a broad spectrum of enteprise services such as configuration, implementation, customization , end-user training and documentation, post implementation support and maintenance across leading commercial off-the- shelf products like SAP, Oracle Applications, PeopleSoft, JD Edwards and Microsoft Dynamics. Service offerings include Enterprise Applications, Business Intelligence and Data Warehousing, Business Process Modelling tools , Embedded Technologies etc. The evidences in this regard are enclosed in pages 635 to 645 of Paper Book Volume IV. We find that the revenue is recognized from sale of services and software products as per page 675 of Paper Book Volume IV. But we find that no segmental data is available for the same. The said company was involved in acquisitions during the financial year 2010-11 as per evidence recorded in pages 641 and 652 of Paper Book Volume IV as under:- Extracts from CEO’s letter to the Shareholders of the company which are part of the Annual Report During the year the company signed a definitive agreement to acquire 100% of Abacus Business Solutions Inc., US Based firm in an all cash deal. The acquisition was through the company’s wholly owned subsidiary, Advanced Synergic Pte Ltd, Singapore. Abacus has been in the business for more than a decade assisting large corporations and Fortuene 500 Companies with Enterprise Applications, Oracle Applications, Oracle Tools and Technology, E-Commerce, Reporting and Data warehousing. The acquisition has afforded ASM an opportunity to expand its offerings to a larger ERP & Oracle client base in the US and thus broaden its revenue margins.

Extracts from Directors’ Report to the Shareholders of the company Future Outlook With the Global Economic trend looking positive and good, after two turbulent years, there is a greater learning and changes envisaged in the way the Business / Industries plan and execute their charter. This is good news for the IT industry in particular lending itself to provide solutions for the Growth Phase.

ASM will leverage this phase in consolidating and growing the organization by offering more services to the existing clients across other geographies and new client acquisitions. This growth phase will also set a platform to have 23 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 more long term strategic partnerships with the customers moving up the value chain from project mode and center of excellence.

The existing clients will be offered cross solutions across various technologies thus moving from a Technology Competency to Industry Vertical Specialisation relationship thus aligning more deeply with the Client’s business. This model will be extended to the new Clients as the relationship progresses.

New client acquisitions will be through addition of specialized sales and delivery professionals across geographies, through new company acqusitions and specializations in more Industry Verticals which offer high growth.

Hence we find that the said comparable was involved in acquistions during the year under consideration and also in the process of acquiring more companies in future to expand its business horizons thereby making it strictly not comparable with the assessee company herein. Hence in view of these extraordinary factors; in the absence of segmental data with different streams of revenue and especially in the absence of any discussions in the order of the ld TPO with regard to this comparable, we have no hesitation in directing the ld TPO to exclude this company from the list of comparables while arriving at the arm’s length margin. Accordingly, the Ground No. 10(d) raised by the assessee is allowed.

10.7. Thirdware Solutions Private Limited The ld TPO included this company in the list of comparables while arriving at the arm’s length margin. The company is engaged into software product sale and R&D functions. For financial year 2009-10 (Asst Year 2010-11), it is reflected in the annual report as under:- “Thirdware solution Limited is currently developing its own product, which has been currently named as “PAPA”. The development of the product commenced from July 09. This product will be available for sale to the customers during the financial year 2010-11.”

We see from the annual report (page 763 of Paper Book Volume IV) for the financial year 2010-11 ( ie. the year under appeal) , it is reflected as under:-

24 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 “Thirdware Solution Limited has completed the development of its product, which has been currently named as “PAPA”. The development of the product commenced from July 09 and was completed by Mar 2011. This product is currently available for sale to the customers. Thirdware has shown the demo of the product to its prospective customers during the financial year 2010-11.”

We find that this tribunal in assessee’s own case for the immediately preceding assessment year (i.e Asst Year 2010-11) in dated 4.10.2017 had held that this company to be functionally not comparable, by holding as under:-

25 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 observe that assessee has referred and relied on various decisions of Co- ordinate Bench wherein it has been held that Thirdware Solution is not a good comparable for the purpose of T.P. adjustment with regard to the assessee engaged in the business of software development. We observe that Co-ordinate Bench Delhi in the case of ION Trading India Private Ltd. v. ITO in ITA No. 1 035/0el/2015 for Asst. Year 2010-11 has held as under :— "56. We have heard the rival submissions and perused and carefully considered the material on record. It is seen from the details on record that the functions of Thirdware are in account with the assessee which only provides software development in the finance domain as per the instruction of its AE. Also, Thirdware has incurred expenses towards import of software services, evidencing outsourcing of software services unlike the assessee. Since it is also engaged in outsourcing its activities as it has incurred expenses towards imports of software services, evidencing outsourcing of software services unlike the appellant company. Hence, it is functionally not comparable and cannot be treated as a comparable to assessee. We order accordingly. " We further observe that the Co-ordinate Bench, Oeli in the case of Sun Life India Service Centre Pvt. Ltd. v. DCIT (ITA NO. 5799/0e1/2012 for AY 2008- 09 has held as under :- "21. We hove perused the Annual report of this company which is available on pages 100 onwards of the paper book. The Profit & Loss Account of this company is at page 107, which shows 'Sales & Other income'. Bifurcation of 'Sales ' is available as per Schedule 12, which comprises of 'Sale of licence' amounting to RS. 39.16 lac, 'Software services' amounting to Rs. 7.67 crore, 'Export from SEZ unit' amounting to Rs. 26,39 crare, 'Export from STPI unit' amounting to RS. 16.88 crare and 'Revenue from subscription' amounting to RS. 92.93 lac. These tiqures indicate that apart from the revenue from 'Software services' which is only to the tune of Rs. 7.67 crore, this company earned total grass revenue from 'Sales' to the tune of Rs. 52,27 crore including from export from SEZlSTPI units. When we consider the figures of this company on an entity level as have been adopted by the TPO for comparison, it becomes vivid that it ceases to be comparable with the assessee's 'Software development and maintenance support services' segment. The reason hardly needs any highlighting, being the income of this company also largely including, revenues from exports from SEZlSTPI units apart from sale of licence. These distinguishing features make this company as non comparable. We, therefore, order for the removal of this company from the list of comparables." (Emphasis Supplied by us) Further the Co-ordinate Bench Delhi in the case of Avaya India (P.) Ltd. v. Addl. CIT (ITA No. 5528/0e1.l2011) has observed that Thirdware Solutions has made income from sale of licence to the tune of more than RS. 1 crore, which means the company is into production of software products and therefore, functionally different from contract software developer assessee. The relevant extract of the decision is reproduced below— "12. 1 . . . (xxv) . . . We have heard both the parties and perused the material available on record. A perusal of the annual report of Thirdware Solutions 25

26 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 Ltd. reveals that the said company has made income from sale of licence to the tune of more than Rs. 1 crore, which means the company is into production of software products which apparently cannot be a comparable to assessee dealing with contract software development and not into sale of any product. Therefore, we direct TPO/AO to exclude this company from the list of comparables." (Emphasis Supplied by us) 13. Respectfully following the decision of the Co-ordinate Bench referred above in para 1 0,11 & 12, we find that the same are squarely applicable to the facts of the assessee to the extent that assessee is also engaged in software development valuation of production works of computer software and operates mainly on the instructions of its associate enterprises whereas the impugned comparable Thirdware Solution is additionally also in the business of enterprises whereas the impugned comparable Thirdware Solution is additonally also in the business of trading of software outsources it activities. We are, therefore, of the. view that Thirdware Solution is not a fit comparable in the case of assessee for the purpose of making T.P. adjustment. We allow this ground of assessee.' 23. Respectfully following the aforesaid decision, we direct exclusion of Thirdware Solution as a comparable by the TPO for arriving at arithmetic mean of comparable companies.

The ld AR argued that there is no change in functions performed by the assessee company during the year under consideration when compared to that of in the immediately preceding assessment year. This point was not disputed by the revenue before us. Hence we hold that the decision rendered by this tribunal in assessee’s own case for Asst Year 2010-11 supra on the ground of functionally not comparable would hold good for this year also. Accordingly, we direct the ld TPO to exclude Thirdware Solutions Limited from the list of comparables while arriving at the arm’s length margin. We would like to make it clear that this comparable has been directed to be excluded only on the ground of functionally not comparable and no opinion is given on other arguments advanced by the ld AR before us. Accordingly, the Ground No. 10(e) raised by the assessee is allowed.

10.8. Axis IT & T Ltd The Ground No. 12 raised by the assessee is with regard to erroneous inclusion of Axis IT & T Ltd as a comparable while arriving at the arm’s length margin. With 27 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 regard to inclusion of this comparable by the ld. TPO, we find that there is absolutely no discussion in the order of the ld. TPO. From the annual report of the said comparable, the ld AR drew our attention that the said company is more focused on engineering design services and had exited from software services in December 2010. We find that the assessee had objected to the said inclusion on the ground that the same is functionally not comparable; that the said comparable failing the related party filter and service income filter fixed by the ld TPO in his order. The ld AR argued that it could be seen from the annual annual report of the said company, more than 90% of the revenue is from engineering CAD services . There is no availability of segmental data and segmental margins in respect of each activity are not available in the annual report. There is no discussion about this comparable in the order of the ld TPO to ascertain whether any information has been gathered by the ld TPO u/s 133(6) of the Act separately from the said company during the course of transfer pricing assessment proceedings. We find that the said comparable has related party transactions of 43.05% of operating revenue (15,99,48,775 / 37,15,60,021*100) . The evidences in this regard are enclosed in pages 738 and 755 of Paper Book Volume II. We find that the ld TPO had applied one of the filters for rejecting the comparables where related party transactions are more than 20% of sales. In the instant case, the said comparable is having related party transactions of 43.05% of sales. Hence the same even according to filters applied by the ld TPO ought to have been excluded from the final list of comparables. No opinion is hereby given on the other objections raised by the assessee with regard to this comparable except related party transactions filter. Hence we hold that Axis IT & T Ltd should be excluded from the list of comparables for arriving at the arm’s length margin. Accordingly, the Ground No. 12 raised by the assessee is allowed.

10.9. Spry Resources India Private Limited The asseseee had raised Ground No. 11 before us stating that the ld TPO erred in including Spry Resources India Private Limited as a comparable for arriving at the 28 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 arm’s length margin eventhough the same is not functionally comparable. The ld AR submitted that the said company is engaged in software consultancy services and sale of software products. He argued that company engaged in provison of software consultancy services is different from company engaged in software development services. We find that the ld TPO had obtained information u/s 133(6) of the Act during the course of transfer pricing assessment proceedings from the said company wherein the said company had replied that it provides software development services. The ld TPO by placing reliance on the same held the said company to be a valid comparable with the assessee for computing the arm’s length margin. We also find from the profit and loss account of the said company under the head ‘Revenue from Operations’, it is clearly mentioned that it had derived income from software development to the tune of Rs 4,30,01,280/- out of total revenue of Rs 4,30,07,534/-. In view of this, we are inclined to dismiss the preliminary argument advanced by the ld AR that this company is not engaged in software development. Accordingly, we hold that the said company is functionally comparable with that of the assessee company. Accordingly, the Ground No. 11 raised by the assessee is dismissed.

11. Ancent Software International Limited (currently known as Nakshatra Infrastructure Limited)

The Ground No. 14 raised by the assessee is with regard to the comparable chosen by the assessee but rejected by the ld TPO in respect of Ancent Software International Limited. The ld TPO rejected this comparable stating that it is a loss making company. The ld AR argued that persistent loss making companies was not one of the filters set by the ld TPO for rejecting a company from the list of comparables. Hence on that ground itself, he argued that the ld TPO ought to have included the same in the list of comparables. We find from the financials of the said company for the last three years enclosed in page 202 of Paper Book Volume I that the said company had made operating profits after depreciation of Rs 6,54,936/- and Rs 1,49,504/- for the years ended 31.3.2008 and 31.3.2009 respectively and had 28

29 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 incurred operating loss after depreciation of Rs 2,63,491/- during the year under consideration only. Hence it cannot be considered as company making persistent losses. Hence the rejection of this company from the list of comparables on this ground of persistent loss making by the ld TPO cannot be accepted. Moreover, the mere fact that it is incurring persistent losses alone could not be a ground for rejecting a comparable. Reliance in this regard had been rightly placed on the decision of the Hon’ble Delhi High Court in the case of Chryscapital Investment Advisors (India) Pvt Ltd vs DCIT reported in 376 ITR 183 (Del) . Hence we direct the ld TPO to include Ancent Software International Limited (currently known as Nakshatra Infrastructure Limited) as a comparable for determining the arm’s length margin. Accordingly, the Ground No. 14 raised by the assessee is allowed.

11.1. Goldstone Technologies Limited The Ground No. 15 raised by the assessee is with regard to the comparable chosen by the assessee but rejected by the ld TPO in respect of Goldstone Technologies Limited. The ld TPO rejected this comparable stating that it is a loss making company ; that the company has significant exposure in the media business and had incurred expenses on digital processing, movie etc. Thus the company was rejected both on financial parameters and functional compatibility. The ld AR argued that the company is engaged in the business of software services and more than 90% revenue is derived only from IT Services. He argued that as per annual report for the year under consideration, the company has made operating profits of Rs 1,31,24,482/-. It was also pointed out that in the financial years 2008-09 and 2009- 10, it had earned operating profits of Rs 1,25,70,603/- and Rs 69,10,523/- respectively. It was also submitted that the break up of revenue from IT and ITES was duly provided to the ld TPO. However segmental margins were not provided for want of segmental data. The ld AR fairly agreed that though this company was treated as functionally comparable by the order of this tribunal in assessee’s own case for Asst Year 2010-11, in that year also, there was no availability of segmental data before the ld TPO and that this tribunal did not give any finding on the same. 29

30 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 We have been consistently holding that in the absence of segmental data , the segmental margins related to software services segment could not be identified thereby making it comparable with the related margins of the assessee. Hence we hold that Goldstone Technologies Limited had been rightly rejected by the ld TPO from the list of comparables. Accordingly, the Ground No. 15 raised by the assessee is dismissed.

11.2. CG-VAK Software and Exports Limited The Ground No. 16 raised by the assessee is with regard to the comparable chosen by the assessee but rejected by the ld TPO in respect of CG-VAL Software and Exports Limited. The ld TPO rejected this comparable stating that it is engaged into medical transcriptions which is different from the assessee and hence not functionally comparable. The ld AR argued that the company is engaged in the business of software services and also into medical transcription and that for the purpose of comparability, the assessee had only used the date for software segment of the said company. He referred to the relevant pages in the annual report of the said company in support of his contentions and pleaded that the same be included in the list of comparables while computing the arm’s length margin. We find that in Asst Year 2010-11 in assessee’s own case, the ld TPO had accepted the said company as functionally comparable but had finally rejected on the ground that it was incurring persistent losses during the said time. It was also pleaded at that time that if the forex gain is treated as part of operating revenue, then the said company’s operating margin would be 5.29% for financial year 2008-09 which argument was rejected by the ld DRP in Asst Year 2010-11. We find that this tribunal had gone deep into the computation mechanism of the operating margins of the said company in Asst Year 2010-11 and had held as under:- 31. We have considered the rival contentions. From a perusal of the order of the TPO it is clear that the claim of the Assessee that this company's operating profit to operating cost of the software development services segment for AY 2009-10, if expenses are allocated on the basis of revenues, is 5.29%. This chart is extracted by the TPO in page-50 of his order ( and also in paragraph 27 of this order) and even the TPO does not dispute this plea of the Assessee. The TPO has however proceeded 30

31 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 on the basis that foreign exchange gain should not be regarded as part of the operating profit. Such approach of the TPO has not been accepted by the DRP in its order while dealing with the comparable company Kuliza Technologies Pvt. Ltd. Therefore it appears that the plea of the Assessee that the basis assumption of the TPO and DRP on the comparability of this company that it is a consistent loss making company is erroneous and therefore their orders are set aside. However, the question still remains as to whether the allocation of expenses and the attribution of the foreign exchange gain to the software development services segment of the comparable company CG-VAK software and Exports Ltd., has not been considered by the TPO or DRP. Further it has also to be seen as to what were the reasons for the losses in the case of this comparable company. If all these factors are considered and due adjustment can be given to the operating margins of this company, than the same should be considered as comparable company and added to the list of comparables for determining Arithmetic mean of profits of comparable companies. The TPO is directed to consider the comparability of this company afresh in the light of the aforesaid observations and also taking note of decision rendered on this aspect by Tribunals and Hon'ble High Courts if any.

Both the parties before us fairly agreed that let similar direction be given for the year under consideration also. Accordingly, the Ground No. 16 raised by the assessee is remanded to the file of ld TPO with similar directions that were given for Asst Year 2010-11 by this tribunal. Accordingly, the Ground No. 16 raised by the assessee is allowed for statistical purposes.

11.3. Maveric Systems Limited and Thinksoft Global Services Ltd We find that the ld TPO had rejected Maveric Systems Ltd on the ground that the services rendered by the said company include software testing services and not software development services and hence not functionally comparable with assessee. Similarly the ld TPO had rejected Thinksoft Global Services Ltd on the ground that the company is primarily engaged into delivering software validation and verification services to the banking and financial services industry. Such services are not in the category of software development services like assessee and hence not functionally comparable with assessee. The ld AR placed on record the order of the ld DRP passed in assessee’s own case for the Asst Year 2012-13 (i.e the subsequent year) vide order dated 22.9.2016 wherein it had accepted these two companies as functionally comparable with assessee. He also argued that the same functions were 32 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 performed by both the companies in the year under consideration and also in Asst Year 2012-13 (i.e subsequent assessment year). Hence when the same has been accepted as functionally comparable, it should be accepted as functionally comparable in the year under consideration also , when there is no change in functions carried out in both the years in respect of both the companies. He also pointed that the said order of the ld DRP has been accepted by the revenue as final due to the fact that no right of appeal is provided to the revenue to this tribunal as per the statute.

We find that the companies are engaged into software development and testing services similar to that of the assessee. The companies have only one reportable sergment which is software development and testing services. The issue of Maveric Systems Limited incurring loss for the year under consideration would not alter the inclusion of the same as comparable for computing the arm’s length margin in view of observations made hereinabove in respect of another comparable. Hence we hold that both these companies as functionally comparable on facts. Accordingly, the Ground No. 17 raised by the assessee for Maveric Systems Limited and Thinksoft Global Services Limited is allowed.

11.4. R Systems International Limited We find that the assessee vide Ground No. 17 had sought to include this company R Systems International Limited in the list of comparables. But at the time of hearing, no arguments were advanced by the ld AR before us. Hence we do not deem it fit to interfere with the action of the ld TPO in rejecting the said comparable. Accordingly, the Ground No. 17 raised by the assessee in respect of R Systems International Limited is dismissed.

11.5. Helios and Mathesan Information Technology Limited We find that this company has been rejected by the ld TPO in the list of comparables while computing the arm’s length margin for having different financial year with 32

33 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 that of the assessee. We find that this issue has been the subject matter of adjudication by this tribunal in assessee’s own case for the Asst Year 2010-11 in ITA No. 587/Kol/2015 dated 4.10.2017 wherein it was set aside to the file of ld TPO with some directions. But during the course of hearing, the ld AR stated that the rejection of this comparable would be in consonance with the filters applied by the ld TPO in his order. We find that the ld TPO had applied one of the filters that companies having different financial years with that of the assessee should be rejected. In order to maintain consistency in the said stand, the ld AR fairly agreed for dismissal of this ground raised by the assessee. Accordingly, the Ground No. 18 raised by the assessee is dismissed.

11.6. Larsen &Toubro Infotech Limited This company was rejected by the ld TPO from the list of comparables by applying the turnover filter of INR 1 crore to INR 200 crores. The ld AR fairly stated that he is not pressing this ground before us as the same is in consonance with the filters applied by the ld TPO in his order. In order to maintain consistency in the said stand, the ld AR fairly agreed for dismissal of this ground raised by the assessee as not pressed. Accordingly, the Ground No. 19 raised by the assessee is dismissed as not pressed.

34 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 length margin. We find that the ld AR drew our attention to page 394 of Paper Book Volume I and Page 997 of Paper Book Volume IV and Page 1379 of Paper Book Volume did file the correct computation of margin in respect of Spry Resources India Private Limited which were also furnished before the ld DRP and was ignored by the ld DRP. Hence we deem it fit and appropriate to remand this issue to the file of ld TPO to verify the said workings of margins computed at 17.94% and then include the said company in the list of comparables for arriving at the arm’s length margin.

36 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 The assessee is also directed to furnish the relevant working capital adjustments and adjustments due to risk differences to be made in the final list of comparables as determined pursuant to this tribunal’s order, before the ld TPO. The ld TPO is directed to verify the same and give suitable adjustments in the net margins of the final comparables while arriving at the arm’s length margin. Accordingly, the Ground Nos. 21 & 22 raised by the assessee are allowed for statistical purposes.

37 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 that the software products developed by the assessee in the earlier year were encashed during the year in the form of receipt of revenues thereon which is evident from the annual report. Hence it could be safely concluded that the said company’s main stream of revenue is out of sale of software products and not only software development thereby making it functionally not comparable with the assessee. Hence we hold that the same has been rightly rejected by the ld DRP which in our considered opinion, requires no interference. Accordingly, the Ground No. 2 raised by the revenue in respect of Lucid Software Limited is dismissed.

14.1. Prelude Systems India Limited The assessee rejected this company in the list of comparables while benchmarking its international transactions. The ld TPO included this company in the list of comparables while computing the arm’s length margin without any discussion in his order. This was rejected by the ld DRP on the ground that the company has diverse activities. Against this, the revenue is in appeal before us. We find that the said comparable has related party transactions of 87.20% of operating revenue (11,33,13,326 / 12,99,41,874*100) . The evidences in this regard are enclosed in pages 665 and 696 of Paper Book Volume II. We find that the ld TPO had applied one of the filters for rejecting the comparables where related party transactions are more than 20% of sales. In the instant case, the said comparable is having related party transactions of 87.20% of sales. Hence the same even according to filters applied by the ld TPO ought to have been excluded from the final list of comparables. No opinion is hereby given on the other objections raised by the assessee with regard to this comparable except related party transactions filter. Hence we hold that Prelude Systems India Limited should be excluded from the list of comparables for arriving at the arm’s length margin. Accordingly, the Ground No. 2 raised by the revenue in respect of Prelude Systems India Limited is dismissed.

38 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 14.2. 8K Miles Software Services Ltd The assessee rejected this company in the list of comparables while benchmarking its international transactions. The ld TPO included this company in the list of comparables while computing the arm’s length margin without any discussion in his order. This was rejected by the ld DRP on the ground that the company has diverse activities. Against this, the revenue is in appeal before us. We find that the said comparable has related party transactions of 23.93% of operating revenue (26,28,500 / 1,09,84,408*100) . The evidences in this regard are enclosed in pages 826 and 834 of Paper Book Volume II. We find that the ld TPO had applied one of the filters for rejecting the comparables where related party transactions are more than 20% of sales. In the instant case, the said comparable is having related party transactions of 23.93% of sales. Hence the same even according to filters applied by the ld TPO ought to have been excluded from the final list of comparables. No opinion is hereby given on the other objections raised by the assessee with regard to this comparable except related party transactions filter. Hence we hold that 8K Miles Software Services Ltd should be excluded from the list of comparables for arriving at the arm’s length margin. Accordingly, the Ground No. 2 raised by the revenue in respect of 8K Miles Software Services Ltd is dismissed.

14.3. Ybrant Digital Pvt Ltd (previously LGS Global Ltd and before that Lycos Internet Ltd)

The assessee included this company in the list of comparables while benchmarking its international transactions. The ld TPO rejected this company in the list of comparables while computing the arm’s length margin without any discussion in his order. The ld DRP vide para 8.1 of its order directed inclusion of the said company in the list of comparables on the ground that the functions performed, assets employed and risks assumed by the said company are similar to that of the assessee. Against this, the revenue is in appeal before us. We find from the annual report for the financial year ended 31.3.2011 of the said company, that it is engaged in providing software services and even the income from software development is 38

39 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 accounted for on the basis of software developed and billed to clients on acceptance and / or on the basis of man days / man hours as per the terms of contract as per the accounting policy of the said company. We find that the total turnover of the said company for the year ended 31.3.2011 as per their annual report is 298,67,66,057/-. We find that the ld TPO had applied one of the filters for rejecting companies having turnover more than Rs 200 crores. Hence we hold that the ld TPO had rightly rejected this company from the list of comparables. Accordingly, the Ground No. 1 raised by the revenue is allowed.

16. The Ground Nos. 23 & 24 raised by the assessee are with regard to the disallowance u/s 14A of the Act under normal provisions of the Act. In view of the smallness of the amount, the ld AR did not press these grounds. Accordingly, the Ground Nos. 23 & 24 are dismissed as not pressed in view of smallness of the amount involved thereon.

17.The Ground No. 25 raised by the assessee is with regard to disallowance u/s 14A of the Act in the computation of book profits u/s 115JB of the Act. The assessee had earned dividend income of Rs 17,83,937/- from mutual funds. The assessee had made suo moto disallowance u/s 14A of the Act by considering 10% of salary and other allowances of the Finance & Administrative Staff of the assessee and attributed the same as incurred for the purpose of earning exempt income in the form of dividend. The assessee offered Rs 1,59,870/- u/s 14A of the Act in the return of income. The ld AO applied the third limb of Rule 8D(2) of the IT Rules and computed the disallowance u/s 14A of the Act at Rs 2,64,114/- and added the same in the computation of book profits u/s 115JB of the Act. We note that the Special Bench of Delhi Tribunal in the case of ACIT vs Vireet Investment (P) Ltd reported in (2017) 82 taxmann.com 415 (Delhi.Trib.)(SB) has held as under:- 39

40 M/s Nomura Research Institute Financial Tech. (I) Pvt. Ltd. (formerly Anshin Software Pvt. Ltd. A.Yr.2011-12 “6.22. In view of above discussion, we answer the question referred to us in favour of assessee by holding that the computation under clause (f) Explanation 1 to section 115JB(2) is to be made without resorting to the computation as contemplated u/s 14A read with Rule 8D of the Income-Tax Rules, 1962.”

Respectfully following the same, we restore the issue to the file of the ld AO to calculate the book profit u/s 115JB of the Act as per the dictum of the Hon’ble Special Bench supra. We hold that the disallowance u/s 14A of the Act should be made based on actual amounts incurred for the purpose of earning exempt income and not by placing reliance on the computation mechanism provided in Rule 8D(2) of the Rules. Therefore, the ld AO shall work out disallowance in terms of the clause (f) to Explanation 1 of Sec. 115JB of the Act independently after considering the expenses debited in the profit & loss account as mandated under the provisions of law. Accordingly, the Ground No. 25 raised by the assessee is allowed for statistical purposes.

Respectfully following the said decision, we hold that the sum of Rs 1,42,89,924/- being the adjustment made to ALP of international transaction cannot be added back in the computation of book profits u/s 115JB of the Act. Accordingly, the Ground No. 26 raised by the assessee is allowed.

Order pronounced in the Court on 26.10.2018