SUNQUEST INFORAMTION SYSTEMS INDIA PVT. LTD. vs. JCIT,

These are the appeals filed by the assessee company as well as the revenue directed against the order of learned CIT(A)-IV, Bengaluru dated 20.11.2012 for the assessment year 2008-09.

Briefly the facts of the case are that the assessee company is a wholly owned subsidiary of Sunquest Information Systems Inc., USA, and is engaged in the business of providing software services to its Associate Enterprises (AE). The assessee company filed its return of income for the assessment year 2008-09 on 30.09.2008 declaring total income of Rs.2,25,47,548/- under the provisions of MAT and Rs.1,43,060/- under the normal provisions of the Act. The said return of income was taken up for scrutiny assessment after the issue of requisite notice under section 143(2) of the Act, during the course of the assessment proceedings, the AO noticed that the assessee company reported the following international transactions:

The assessee company sought to justify the consideration received for the international transactions entered with its AE to be at Arm’s Length Pricing. The assessee company had also submitted transfer pricing study report adopting operating profit to total cost (OP/TC) as a profit level indicator for the Transfer Pricing study Report. The assessee company applied TNMM which was considered to be the most appropriate method for the purpose of bench marking the international transactions. The assessee company’s profit was computed at 13.6% and the assessee company claimed that the same was comparable with other companies rendering software development services. For the purpose of transfer pricing study, the assessee company had chosen 23 comparables and the arithmetic average profit margin of the said comparables was computed at 14.84%. According to the assessee company, its PLI was within ± 5% of arithmetic mean of comparable entity. Hence, it was claimed that the transaction with its AE are at arm’s length. The assessee had chosen the following 23 entities:

The AO referred the matter to the TPO for the purpose of bench marking the international transactions. The TPO by order dated 31.10.2011 passed under section 92CA(3) of the Act, computed the transfer pricing adjustment at Rs.3,24,55,435/- . The TPO accepted the TNMM adopted by the assessee company, but rejected the transfer pricing study report. Then the TPO proceeded to identify the different set of comparable studies for the purpose of determining the ALP of IT(TP)A No. 79/Bang/2013 & IT(TP)A No. 112/Bang/2013 Page 5 of 17 the transactions with its AE. While doing so, the learned TPO had adopted the following filters:

The TPO rejected 16 comparables selected by the assessee company and accepted 7 comparables and also introduced 13 new comparables and finally selected the following comparables:

The TPO computed the average profit margin finally selected at 23.65% after giving working capital adjustment of -0.50% (negative working capital adjustment), adjusted mean of the comparables at 24.15%. On the above said basis, the TPO computed the transfer pricing adjustment as follows:

The AO passed draft assessment order under the provisions of 144C of the Act, and served on the assessee company. The assessee company, after receipt of the draft assessment order conveyed to the AO that it would not prefer to file any objection before the Hon’ble DRP and therefore the AO passed the final assessment order dated 30.01.2012 under section 143 r.w.s. 144C(3) of the IT Act. After making the transfer pricing adjustment, as suggested by the learned TPO in his order under section 92CA of the Act and also adjusting the benefit under section 10A by reducing the foreign travel expenditure of Rs.42,07,544/- from the export turnover.

Being aggrieved, an appeal was preferred before the CIT(A). It was contended before the CIT(A) interalia that the TPO ought not have applied different year ending and applied turnover filter to reject the companies having turnover of less than 1 crore and having employee cost of less than 25% of revenue, etc. The learned CIT(A) directed the AO to apply the turnover filter both at the upper and lower ends and consequently directed the AO/TPO to exclude the following companies from the list of comparables:

While matter stood thus, the assessee company filed an application on 2.1.2013 before the CIT(A) praying that the CIT(A) erred in considering the multi year data in order to arrive at margin of entity VMF Softech Ltd., and also directed the inclusion of one entity viz., Helios & Matheson Information Technology Ltd., despite company failing the foreign exchange earning filter applied by the TPO himself. The CIT(A), vide his order dated 12.02.2013, allowed the said application, consequently the margin of VMF Soft Ltd., was computed to be 2.64% and the entity Helios & Matheson Information Technology Ltd., was excluded by the CIT(A) and the final list of comparables pursuant to the rectification order passed by CIT(A) is as under :

Thus it was submitted before us that consequent to the rectification order passed by the CIT(A), the arithmetic mean margin of comparable entities is only 17.98% which is below ± 5% margin of the assessee company which is computed at 13.61%. Therefore, it was prayed that the grounds of the appeal raised by the assessee company in its appeal do not survive for consideration and therefore prayed for dismissal of the appeal.

After considering the rival submission and perusal of the material on record, the appeal filed by the assessee is dismissed.

In the result, assessee’s appeal in appeal IT(TP)A No. 79/Bang/2013 is dismissed.

Now we shall deal with the revenue’s appeal. The revenue has raised the following grounds of appeal:

The above companies were excluded by the learned CIT(A) on the grounds that the turnover of the comparable entities does not fall at 1 to 200 crore category. However, this Tribunal has been holding that the turnover is not a relevant criteria. Hence these companies cannot be excluded on this score. However, the learned counsel for the assessee company argued that though the turnover criteria is not applied, the companies Infosys, Tata Elxsi and Wipro Technologies are functionally dissimilar to that of the assessee company and therefore cannot be held to be comparable and reliance in this regard was placed by him on the decision of the coordinate bench in the case of GXS India Technology Centre P. Ltd., v. ITO in IT(TP)A No. 1444/Bang/2012 and JCIT v. Support.com India Pvt. Ltd., in IT(TP)A No.293/Bang/2013. We find from the perusal of the above order that the Tribunal has directed the exclusion of these companies on the ground that these companies possess high brand value and intangible assets.

Ground No. 4 challenges the direction of CIT(A) to exclude the comparables Maars Software International Ltd., and Helios & Matheson Information Technology Ltd., in the final set of comparables which were rejected by the TPO on the application of employee cost filter. The learned counsel for the assessee submitted that the learned CIT(A) in the rectification proceeding excluded Helios & Matheson Information Technology Ltd., as comparables on the ground that the company does not pass through foreign exchange filter. Thus the ground relevant to Helios & Matheson Information Technology Ltd., becomes infructuous.

As regards to the company Maars Software International Ltd., is concerned, he submitted that this company satisfies the employee cost filter applied by the TPO and therefore it could not be excluded. In this connection he has drawn our attention to the schedule 12 of the annual report, according to which the employee cost of the revenue is 91.14%. The learned CIT(DR) had not brought any evidence controverting the above findings. Thus we hold that these companies should be included in the final set of comparables. The ground No. 5 was not pressed during the course of hearing and dismissed as such.

Ground No. 6 challenges the direction of CIT(A) to exclude the company Bodhtree Consulting Ltd., on the ground of functionality.

After perusal of the material on record, the Bodhtree Consulting Ltd., is engaged both in ITeS and software development and no segmental details were available and therefore in the absence of segmental details, it cannot be held to be comparable with that of the assessee company which is engaged in purely software development. Thus the ground of appeal filed by the revenue is dismissed.

In the result, the appeal filed by the revenue is partly allowed for statistical purposes and the appeal filed by the assessee is dismissed.