NIRVANA BUSINESS SOLUTIONS PRIVATE LIMITED,BANGALORE vs. ITO, BANGALORE

4.On the facts and circumstances of the case. there is no justification for the AO to disregard the operating costs furnished by the assessee in respect of its international transactions with its AEs amounting to Rs. 10,50.45,6951- and substitute the same with a sum ofRs.17,63.93.967 vide order under section 92CA of the Act passed by the TPO. In terms of agreement entered into with AE, the net cost directly attributable or allocated to the transactions of AE will constitute the cost base for determination of consideration payable by it. AE does not compensate the assessee far costs incurred by it for other customers orders or the idle/unproductive costs. The TPO and AO erred in not appreciating the contentions of the assessee that it had significant idle and unproductive costs which cannot be considered as a part of cost base incurred in respect of international transactions with its AE and proceeding to compute the same based on total costs and proportion of turnover with AE tot al turnover. Idle time and unproductive costs do not represent the costs of execution of any particular order but a loss incurred by an assessee on account of inadequate orders in relation to the infrastructure set up by it.

5. On the facts and circumstances of the case the TPO erred in rejecting the transfer pricing study conducted by the 3 IT(TP)A No.265(B)2011

assessee and adopting one sided criteria in selecting companies as comparable, based n parameters set by him. The TPO and AO erred in not appreciating the contentions of the assessee that companies selected by them as comparable perform significantly more complex function as compared to it. The companies selected by them are independent software technology and BPO companies who perform wide varieties of functions as compared to the assessee. These independent companies are fully responsible for sales and marketing of software, technology and BPO services. On the other hand, the assessee does not perform any sales or marketing activity of its own and has no sales or marketing team of any kind. No adjustments have been made by the TPO for differences in functions performed, assets employed and risks assumed between the assessee and these independent software, technology and BPO companies.

6. On the facts and circumstances of the case, there is no justification for the TPO and AO to adopt one sided turnover filter by eliminating companies with turnover below one crore but at the same time including large companies with scale and size of operations as comparable. The comparability analysis carried out by the TPO is vitiated and flawed.

7. On the facts and circumstances of the case, there is no justification for TPO to arrive at Rs.21,49,71,327/- as the arms length price in terms of the transaction net margin method followed by him. The arms length price determined by the assessee is fair and ought not to have been disregarded by the AO and TPO.

9. On the facts and circumstances of the case, there is no justification for the AO to levy interest u/s 234C of the Act amounting to Rs.50,17,245/.

Your appellant seeks leave to add, to amend any of the foregoing grounds as and when considered necessary/at the time of hearing”.

3. The assessee has also raised three additional grounds which are as under;

4 IT(TP)A No.265(B)2011 “1.The lower authorities have erred in selecting Maple eSolutions Ltd despite its financials being unreliable due to tainted management during the year under consideration.

2. The lower authorities have erred in selecting Datamatics Financial Services Ltd., (Seg.) despite the company having substantial related party transactions during the year under consideration; and 3. The lower authorities have erred in selecting Vishal Information Technologies Ltd., as comparables despite it being functionally different from the appellant”.

5 IT(TP)A No.265(B)2011 Vishal Information Technologies Ltd, M/s Goldstone Infratech Ltd (Seg.) and M/s Apex Knowledge Solutions Pvt. Ltd. He submitted that there is no merit in any of these objections.

In the case of M/s Stream International Services Pvt.Ltd(Supra), the Mumbai Bench of the Tribunal had considered two Tribunal orders rendered in the case of M/s CRM Services India Pvt.Ltd.,(2011) and M/s Capital IQ Information Systems (Ind.) Pvt.Ltd (Supra) and in line with these two Tribunal orders of Delhi and Hyderabad Benches respectively, it was held by the Mumbai Bench of the Tribunal in the case of M/s Stream International Services Pvt.Ltd.(Supra) that this comparable should be excluded from the final list of comparables. In the case of M/s CRM Services India Pvt.Ltd.,(2011, it was held that in view of the question mark on the reputation of the owner of M/s Maple E Solutions it would be unsafe to take their results for comparison of the profitability of the assessee company. Hence, respectively following the Tribunal orders of Mumbai Bench, Delhi Bench and Hyderabad Bench, we hold that in the 7 IT(TP)A No.265(B)2011 present case also, this company i.e. M/s Maple E-Solutions Ltd. should be excluded from the final list of comparables.

These three companies are M/s Vishal Information Technologies Ltd., M/s Goldstone Infratech Ltd (Seg.)and M/s Apex Knowledge Solutions Pvt.Ltd.

In support of this contention, reliance has been placed on a Tribunal order rendered in the case of M/s Stream International Services Ltd.(Supra) in copy available on pages 23 to 43 of the paper book in respect of exclusion of two companies i.e. M/s Vishal Information Technologies Ltd and M/s Goldstone Infratech Ltd(Seg.) and for inclusion of remaining company M/s Apex Knowledge Solutions Pvt.Ltd., reliance has been placed on the Tribunal order rendered in the case of Ms/s Google India (P)Ltd Vs DCIT 55 SOT 489, copy available on page no. 9 to 22 of the paper book.

10.1 First we examine the Tribunal order rendered in the case of M/s Stream International Services Pvt. Ltd (Supra) and we find that para 19 to 21 of this Tribunal order are relevant regarding M/s Vishal Information Technologies Ltd. and regarding this company, it was held by the Tribunal that the matter is restored back to the file of the AO/TPO for a fresh decision as per various observations in the Tribunal order. These paras are reproduced below for the sake of ready reference.

8 IT(TP)A No.265(B)2011

“19. Last case which the ld. AR ants to be excluded is that of Vishal Information Technologies Ltd.(VITL). The ld. Counsel for the assessee contended that the assessee is engaged in the business of providing IT enabled services at its own, whereas VITL was outsourcing such services for provision to its customers. This argument was sought to be tendered on the strength of Annual accounts of VITL showing Data entry charges and Vendor payments to the tune of Rs.11.49 Crore as against the ‘Personnel cost” at Rs.32.01 lakh. These figures in the opinion of the ld. AR amply demonstrated that VITL was outsourcing the IT enabled services. Relying on an order passed by the Mumbai Bench of this Tribunal in the case of ACIT Vs Maersk Global Services Centrs (Ind.) Pvt.Ltd. (2012) 145 TTJ (Mum) (SB) 64). The learned AR contended that the Tribunal in this case has held that since VITL outsourced a considerable portion of its business, the same was to be ignored when the assessee in that case was carrying on entire operations by itself. Similar view was shown to have been taken by the Bangalore Bench of the Tribunal in 2417 Customer. Com Pvt. Ltd. v. DCIT [IT ANo.227IBang/2010] directing the exclusion of VITL's case. The Bangalore Bench also followed the decision rendered by the Mumbai Bench in the case of Maersk Global Services Centres (India) Pvt. Ltd. (supra) to direct the exclusion of the case on the ground that VITL was outsourcing the services. Similar view was shown to have been taken by the Hyderabad Bench of the Tribunal in the case of Brigade Global services Pvt. Ltd.(ITANo.1494/Hyd/2010). Vide order dated 26.11.2012, the Bench has directed the exclusion of the 9 IT(TP)A No.265(B)2011 case of VITL for the same reason. In the opposition, the learned DR submitted that the case of VITL should be allowed to remain in the list of comparables for the two reasons. First, that the assessee itself included this case in its transfer pricing study and second. Hyderabad Bench of the Tribunal in the case of Deloitte Consulting India Pvt.Ltd. Vs DCIT(ITA No.1082/Hyd/2010) directed the inclusion of the case of VITL in the list of comparable companies. The ld. DR argued that when an entity outsources the services, its profit is likely to be less vis-à- vis an entity which renders such services at its own. Going by that logic, the ld. DR stated that the case of VITL should continue to be included as it is likely to show lesser percentage of profits than the assessee, which is rendering the services at its own.

determined at an arm’s length by considering all the relevant comparable cases. It is the similarity of the functional profile which needs to be taken into consideration as a first step in the process of selection of comparable cases. If the two companies are functionally different and incapable of comparison, then the similarity of the order factors is of no consequence.

11 IT(TP)A No.265(B)2011

“14. The inclusion of second case objected to by the ld. AR is that of Goldstone Infratech Limited (Seg) (earlier known as Goldstone Teleservices Limited). Here it is relevant to note that the TPO, inter ITA No.8997/Mum/2010. M/s.Stream International Services Pvt.Ltd. 12 alia, applied filter of `Companies with export revenues more than 25% of the revenues’. Annual accounts of Goldstone Teleservices Limited indicate total revenue of the company at Rs.30.89 crore from three segments, viz., Telecommunication at Rs.13.63 crore, BPO at Rs.5.02 crore and Insulator at Rs.12.23 crore. The breakup of such revenue of Goldstone Teleservices Limited has been provided at page 236 of the paper book. Schedule forming part of the annual accounts of Goldstone Teleservices Limited divulges earnings in foreign currency at Rs.4.24 lakh. Such detail is available at page 239 of the paper book. When we compare earning in foreign currency at Rs.4.24 lakh with the earnings of 12 IT(TP)A No.265(B)2011 BPO at Rs.5.02 crore or for that purpose of the entity as a whole at Rs.30.89 crore, it becomes manifest that this case does not pass through the filter adopted by the TPO, being, the `companies whose export revenues are more than 25% of the revenues’.

15. At this stage it is relevant to mention that the assessee earlier included the case of Goldstone Infratech Limited within its Transfer pricing study and the TPO also included the same in his final list of comparables. The learned Counsel for the assessee contended that this case was inadvertently included by the assessee in its list of comparables, which deserves to be excluded. The ld. DR opposed this contention by stating that it is not open to the assessee to argue for the exclusion of any case from the list of comparables, which was included by the assessee itself in such list.

levied or collected except by authority of law. Similar view has been taken recently by the Hon’ble jurisdictional High Court in Sancheti Software and Solutions P. Ltd. VS. CIT (2012) 349 ITR 404 (Bom). In our considered opinion there can be no escape from the proposition that the assessee is entitled to argue at least before the appellate authorities that a wrong stand taken at the time of filing the return of income should be allowed to be modified. The ld. AR has rightly relied on order passed by the Mumbai bench of the Tribunal in the case of M/s A.M.Tod Company India Pvt. Ltd. v. ITO (ITA No.492/Mum/2006). Vide order dated 24.06.2009, the Tribunal accepted the assessee’s contention for exclusion of certain cases ITA No.8997/Mum/2010. M/s.Stream International Services Pvt.Ltd. 14 which were wrongly included in the Transfer pricing study but were actually not comparable. It is observed that the Special Bench of the Tribunal in the case of DCIT v. Quark Systems (P) Ltd. [(2010) 132 TTJ (Chd.) (SB) 1] also allowed the assessee to claim exclusion of certain cases from the list of comparables which were inadvertently included by it in its transfer pricing study. In view of the afore-noted discussion and the ratio of the these precedents, we direct the AO / TPO to examine the correctness of the figures placed on record by the assessee in support of its contention that the case of Goldstone Teleservices Limited was wrongly included by it in the list of comparables, which is actually not comparable. We want to make it clear that the above discussion made by us considering the figures given by the learned AR is only for a prima facie ascertainment as to whether this case is passing through the filter chosen by the TPO. The AO / TPO in the 14 IT(TP)A No.265(B)2011 fresh proceedings will decide the question of inclusion or exclusion of this case afresh independent of our above observations, albeit keeping in mind the afore-quoted filter of `Companies whose export revenues are more than 25% of the revenues’.

13.1 The last comparable for which objection has been raised by the assessee in the chart is M/s Apex Knowledge Solutions Pvt.Ltd. This company has been objected on the basis that it is functionally different and in support of his contention, reliance has been placed on tribunal order rendered in the case of M/s Google India Pvt.Ltd. About this company, decision is available in para-16 of this Tribunal order rendered in the case of M/s Google India Pvt.Ltd.(Supra. For the sake of ready reference, para-16 of this Tribunal order is re-produced below;

“16. As far as (4) Apex Knowledge Solutions Pvt.Ltd is concerned, we find that the assessee had taken objections before the TPO that it is functionally different, as it is provides services such as E-publishing knowledge based services etc. But TPO has rejected the objection on the ground the assessee has not considered the verticals or functional lines during the search process conducted by it and, therefore, it is not proper to make any objection on this basis now. We are not able to agree with the finding of the TPO as confirmed by the DRP on this issue. Merely because, the assessee itself has not considered the said filter while making its TP study; it cannot be said that it cannot raise such an objection before the TPO. It is 15 IT(TP)A No.265(B)2011 the TPO who has adopted this company as comparable. On such adoption, the assessee has every right to raise the objections as regards the functional differences between the assessee and comparable. It is the bounden duty of the TPO to consider the said objections in accordance with law. As brought out by the assessee, the assessee is in the IT enabled services, whereas the said company Apex Knowledge Salutation Pvt. Ltd., is in the business of E-publishing which cannot be said to be in the same line of business. The functional differences are likely to affect the profit marking capacity of both the companies. In view of the same, we are of the opinion that this company is also to be excluded from the list of comparables. As regards the other two comparables i.e. (5) Datamatics Financial because there were extraordinary events during the financial year, without demonstrating as to how these extraordinary events have influenced the profit margin of the company, they cannot be excluded from the list of comparables, but the adjustments for such extraordinary events have to be made to the profits of the companies to bring them on par with the assessee before comparing them with the assessee. Therefore, we remand this issue to the file of the AO to consider the adjustments to be made to these two comparables before arriving at the ALP. Needless to mention that the assessee shall be given a fair opportunity of hearing”

16 IT(TP)A No.265(B)2011

16. As against the objection of the ld. AR of the assessee in the chart for exclusion of five comparables, we have held in the above paras that M/s Maple E-Solutions should be excluded and similarly, M/s Apex Knowledge Solutions Pvt.Ltd should also be excluded whereas we have rejected the claim of the assessee regarding exclusion of M/s Datamatics Financial Services Ltd(Seg.) and for remaining two companies i.e. M/s Vishal Information Technologies Ltd., and M/s Golstone Infratech Ltd (Seg.), we have held that the matter should be decided afresh by the AO/TPO in line with the directions of the Tribunal in the case of M/s Stream International Services Pvt. Ltd(Supra). There is no other objection of the ld. AR of the assessee in the chart available on record.

Order pronounced in the open court on the date mentioned on the caption page.