S& P CAPITAL (INDIA) PRIVATE LIMITED,HYDERABAD vs. DY. COMMISSIONER OF INCOME TAX , CIRCLE-3(1), HYDERABAD

He also submitted that the assessee is praying for inclusion of two comparables, namely, ACE BPO Services Private Limited and Informed Technologies India Limited, which was excluded by the Revenue authorities.

Ld. DR, heavily placed reliance on the orders of the Revenue authorities and submitted that in respect of the prayer of the Ld. AR to include two entities, the assessee failed to satisfy the Revenue authorities in respect of their functions and, therefore, they are justified in excluding the same. In respect of the interest on receivables, Ld. DR submitted that interest on receivables is certainly an international transaction and notional interest has to be computed.

We have gone through the record in the light of the submissions made on either side. As a matter of fact, the suitability of the entity, namely, Infosys BPO Limited, to be compared with the assessee was considered, the company had been excluded in assessee's own case by DRP in A.Y. 2010-11,AY 2011-12 and AY 2013-14 and also had been excluded in assessee's own case by Hon'ble ITAT in A.Y. 2009-10. Further Hon'ble ITAT also upheld exclusion of the company by the DRP in A.Y. 2011-12.

So far as, the suitability of the entity, namely, Eclerx Services Limited, to be compared with the assessee was considered, the company had been excluded in assessee's own case by DRP in A.Y. 2010-11 and A.Y.2011-12. Further, the company had been excluded in assessee's own case by Hon'ble ITAT in A.Y. 2007- 08 and A.Y. 2009-10.

So far as, the suitability of the entity, namely, Crossdomain Solutions Pvt. Ltd., to be compared with the assessee was considered, the company had been excluded in assessee's own case by Hon'ble ITAT in A.Y. 2011-12 citing functional dissimilarity.

No change of facts and circumstances is either pleaded or proved to take a different view for this year and, therefore, while respectfully following the view taken by the co-ordinate benches of ITAT for the earlier assessment years, we deem it just and proper to exclude these three comparables for this year also.

So far as, the suitability of the entity, namely, MPS Limited, to be compared with the assessee was considered, the Ld. AR submitted that MPS Limited is functionally dissimilar to the assessee . The Ld. AR brought our attention to the relevant portion of the annual report of MPS Limited (placed at Page no. 21 of the Annual Report , Page No. 377 of Annual Report Compilation Vol I), and submitted that MPS Limited is engaged in the business of e-publishing services, therefore it is not functionally comparable to the assessee. Hence he requested the bench to exclude MPS Limited from the list of comparable. With regard to the facts that no objection was raised by the assessee before the revenue authority, the Ld. AR submitted that during the preparation of Transfer Pricing Documentation, no relevant information was available to do a qualitative analysis.. Relying on the decision of ITAT Special Bench in the case of Quark Systems (P) Ltd. [2010] 38 SOT 307 (CHD.) (SB), the Ld. AR further submitted that, the assessee is not estoppel from pointing out that MPS Limited has wrongly been taken as comparable in the Transfer Pricing Documentation, wherein it was held as under :

We have heard the rival contention and also gone through the records in the light of the submissions made on either side. There is no dispute about the facts that no objection was raised by the assessee before the revenue authorities regarding the exclusion of MPS Limited from the list of comparable. The claim has been raised before us for the first time. Respectfully relying on the decision of co- ordinate special bench of Tribunal in the case of Quark Systems (P) Ltd. (Supra), we hold that taxpayer is not estopped from pointing out that MPS Limited had wrongly been taken as comparable. While admitting the fresh claim of the assessee to include MPS Limited included in the comparable, we make no comments on merit except observing that assessee from record has shown its prima facie case. Further the claim may be examined by the Ld. AO. Therefore, we deem it fit and proper to remit the matter to the file of the Ld. AO for consideration of the claim of the assessee and make a de novo adjudication after providing reasonable opportunity of being heard to the assessee.

Coming to the issue relating to the inclusion of the entities, ACE BPO Services Private Limited, which was rejected by the revenue authority due the reason that, sufficient financial information to verify related party transaction(“RPT”) were not available. The Ld. AR submitted that, the annual report of ACE BPO Services Limited is now available on the public domain and contended that ACE BPO Services Limited should be considered as the comparable company as it is engaged in ITeS and passes all the filter applied by the Ld. TPO. Considering their submissions, we are of the considered opinion that, if the comparable is functionally same as that of tested party then same cannot be rejected. Hence we direct the Ld. AO to verify the RPT from the available data and to permit the assessee to demonstrate the RPT from the available data and consider the same as a good comparable.

Coming to the issue relating to the inclusion of the entities, Informed Technologies Limited, which was rejected by the revenue authority due the reason that, this company was functionally different and had high non current investment. The Ld. AR submitted that, Informed Technologies Limited passes all the filters applied by the Ld. TPO and functionally comparable to the assessee. To justify their contention, the Ld. AR placed their reliance on the decision of co- ordinate bench of ITAT in case of Infor (India) Pvt. Ltd. (ITA No. 161 and 2307 /Hyd/2018) wherein it was held as under:

Now coming to the issue relating to the interest on outstanding receivables, the assessee placed reliance on the decision of the Co-ordinate Benche of the Tribunal in the case of M/s. Albany Molecular Research Hyderabad Research Center Private Limited vs. DCIT in and batch, dated 26/11/2020, in support of its contention that prior to 2013-14, no TP adjustment could be made on outstanding receivables by way of imputation of notional interest as they do not fall under the category of international transaction for such year.

We have heard the rival contention and also gone through the records in the light of the submissions made on either side. In the case of PCIT vs. Tecnimont (P.) Ltd. [2018] 96 taxmann.com 223 (Bombay) for the A.Y. 2009-10, Hon’ble Bombay High Court held that interest chargeable on delayed recovery of export receivables from AEs should be taken at LIBOR rates for determining ALP of notional interest on delayed recovery. Respectfully following the same, we are of the considered opinion that the ends of justice would be met by accepting the interest rate at LIBOR+200 points. We direct the Ld. AO to adopt the same.

In the result, appeal of the assessee is partly allowed.