24/7 Customer.com Ltd. v. DCIT

28 Taxmann.com 258Income Tax Appellate Tribunal2012#5020 most cited

What is 24/7 Customer.com Ltd. v. DCIT authority for?

A company providing specialized services, such as medical transcription and patient record management, that has developed unique software offering substantial benefits, cannot be compared to a pure ITeS service provider for transfer pricing purposes.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2023.

Also referred to as

24/7 Customer.com Ltd. v. DCIT · ITAT · transfer pricing · comparable company · ITeS service provider · specialized services · unique software · functional comparability · Fortune Infotech Ltd. · Tricom India Ltd.

Issues it is cited on

section 132(1)(a)cost plus methodsection 92c(2)resale price methodfunctional analysisrelated party transactionworking capital adjustmentcaptive service providersection 153(a)reference to tpoarms length pricetransfer pricing order

Judgments citing 24/7 Customer.com Ltd. v. DCIT

DCIT, Bangalore vs. M/S Telelogic India Private Limited, Bangalore

In the result, the revenue’s appeal is partly allowed

ITA 30/BANG/2012[2005-06]Status: DisposedITAT Bangalore16 Mar 2016AY 2005-06

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Shri G.R. Reddy, CIT(DR)
Section 143(3)Section 250Section 92CSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No.22/Bang/2012 (Assessment year: 2005-06) M/s.Telelogic India Pvt., Ltd. C/o IBM India Pvt. LTd. III Floor, Subramanya Arcade, 12, Bannerghatta Road, Bangalore-5600029. … Appellant PAN: AABCT 3727 D Vs. Asst. Commissioner of Income-tax, Circle 12(4), Bangalore. … Respondent AND IT(TP)A No.30/Bang/2012 (Assessment year: 2005-06 (By the revenue) **** Assessee by : Shri Padamchand Khincha, CA. Revenue by : Shri G.R. Reddy, CIT(DR). Date of hearing : 08/03/2…

DCIT vs. M/S Genisys Integrating Systems (India) Pvt. Ltd., Bangalore

In the result, the revenue’s appeal is dismissed and the

ITA 869/BANG/2013[2005-06]Status: DisposedITAT Bangalore30 Nov 2015AY 2005-06

Bench: Smt. Asha Vijayaraghavan & Shri Inturi Ramarao

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Dr. P.K.Srihari, Addl.CIT
Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘A’, BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI INTURI RAMARAO, ACCOUNTANT MEMBER IT(IT)A No.869(B)/2013 (Assessment year : 2005-06) The Deputy Commissioner of Income-tax, Circle-11(3)R. P Bhavan, Nrupathunga Road, Bangalore-560 001 Appellant Vs M/s Genesis Integrating Systems (Ind.) Pvt.Ltd. Plot No.33-36 & 43-46, Export Promotion Ind. Park(EPIP) Whitefield Bangalore-560 066 PAN No.AAACG6635N Respondent And C.O. No.168(B)/2015 (In ITA No.869(B)/2013 (Assessment year : 2005-06) M/s Genesis Integrating Systems (Ind.) Pvt. Ltd. Plo…

Moog Controls (India) Private Limited, Bangalore vs. CIT, Bangalore

In the result, the appeal by the assessee is partly allowed for statistical purposes

ITA 551/BANG/2015[2009-10]Status: DisposedITAT Bangalore27 Nov 2015AY 2009-10

Bench: Smt. Asha Vijayaraghavan & Shri Abraham P. George

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Sunil Kumar Agarwala, Jt. CIT(DR)
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER IT(TP)A No.551/Bang/2015 Assessment year : 2009-10 Moog Controls (India) Pvt. Ltd., Vs. The Deputy Commissioner of No.41P/99P/100P, Income Tax, KIADB Industrial Area, Circle 12(1), Electronics City, Phase-II, Bangalore. Bangalore – 560 100. PAN: AABCM 3226G APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, Advocate Respondent by : Shri Sunil Kumar Agarwala, Jt. CIT(DR) Date of hearing : 14.10.2015 Date of Pronouncement : 27.11.2015 O R D E R Per Ash…