68 (Hyd.) Genisys Integrating System (India) (P.) Ltd. v. Dy. CIT

20 Taxmann.com 715Reported decision2012#3347 most cited

What is 68 (Hyd.) Genisys Integrating System (India) (P.) Ltd. v. Dy. CIT authority for?

When determining comparable companies for transfer pricing, there should be an upper limit for turnover, as size impacts business operations. Companies with significantly higher turnover than the assessee should generally be excluded.

35

judgments rely on this decision, according to BharatTax’s citation analysis of 366,369 Indian tax judgments — from 2015 to 2025.

Also referred to as

Genisys Integrating System (India) (P.) Ltd. v. Dy. CIT · 20 taxmann.com 715 · transfer pricing · comparable companies · turnover filter · upper limit · size matters · captive service provider · arm's length price · associated enterprises

Sections most often in play

Section 143(3)Section 144C(3)Section 92CA(1)Section 144BSection 144C(13)

Issues it is cited on

captive service providerfar analysistransfer pricing ordertested partyworking capital adjustmenttransactional net margin methodmost appropriate methodcomparable companiesarms length priceassociated enterprisesarm's length priceassociated enterprise

Judgments citing 68 (Hyd.) Genisys Integrating System (India) (P.) Ltd. v. Dy. CIT

Pangea Legal Database Systems Private Limited, Mumbai vs. ACIT, 10(3)(2), Mumbai

Appeal stands dismissed whereas the assessee’s appeal stand partly allowed in terms of our above order

ITA 1663/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Jun 2019AY 2010-11

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Rajan Vora-Ld.ARFor Respondent: Shri S.K. Singh-Ld.DR
Section 143(3)Section 144C(5)

…Assessment Year-2010-11 आयकर अपीलीय अिधकरण “जे” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.1663/Mum.2015 (िनधा"रण वष" / Assessment Year: 2010-11) Pangea3 Legal Database Systems Pvt. Ltd. ACIT-10(3)(2) बनाम नाम नाम/ नाम Room No.212, 2nd floor 102-B, Leela Business Park Andheri Kurla Road Aaykar Bhavan, M.K. Road Vs. Andheri (E), Mumbai-400 060 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AADCP-8581-H…

International Speciality Products (India) P Ltd, Navi Mumbai vs. Asst CIT 15(2)(1), Mumbai

The appeal stands partly allowed in terms of our above order

ITA 1279/MUM/2017[2012-13]Status: DisposedITAT Mumbai06 Jun 2019AY 2012-13

Bench: Shri Saktijit Dey, Jm & Shri Manoj Kumar Aggarwal, Am

Section 143(3)Section 144C(13)Section 144C(5)Section 92C

…1 आयकर अपीलीय अिधकरण “के” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI "ी श""जीत दे,"ाियक सद" एवं "ी मनोज कुमारअ"वाल, लेखा सद" के सम"। BEFORE SHRI SAKTIJIT DEY, JM AND SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.(TP)A. No.1279/Mum/2017 (िनधा"रण वष" / Assessment Year: 2012-13) M/s. International Specialty Products ACIT-15(2)(1) (India) Pvt. Ltd. Mumbai. बनाम नाम/ No.601, 606-608 नाम नाम Platinum Techno Park Vs. Plot No.17-18, Sector-30A Mumbai-400 705. "थायीलेखासं./जीआइआरसं./PAN/GIR No. AABCI-8200-Q (अपीलाथ"/Appellant) (ू"यथ" / Respondent) : : S/Shri PVSS Prasad / Jitendra अपीलाथ"…

ITO, Bangalore vs. M/S Cenduit India Services Pvt. Ltd., Bangalore

In the result, the appeal filed by the revenue is dismissed and the CO is partly allowed

ITA 59/BANG/2016[2011-12]Status: DisposedITAT Bangalore24 Apr 2019AY 2011-12

Bench: Shri N.V. Vasudevan & Shri B.R.Baskaran

For Appellant: Shri Ketan K Ved, C.AFor Respondent: Shri Pradeep Kumar, CIT
Section 143(3)Section 36(1)(va)Section 431B

…IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B.R.BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.59/Bang/2016 Assessment year : 2011-12 The Income-tax Officer, Vs. M/s Cenduit (India) Services Pvt. Ltd., Prestige Nebula, Block-1, 2nd Floor, Ward-2(1)(1), Bengaluru. Cubbon Road, Bangalore-560 001 PAN – AABCI 6552 K. APPELLANT RESPONDENT AND C.O.NO. 57/BANG/16 IN IT(TP)A No.59/Bang/2015 Assessment year : 2011-12 Cenduit (India) Services Pvt. Ltd., Vs. The Income-tax Officer, Prestige Nebula, Block-1, 2nd Floor, Ward-2(1)(1), Cubbon Road, Bangalore. Ba…

DCIT, Bangalore vs. M/S Independent Technology Systems (India) Pvt. Ltd., Bangalore

In the result, the appeal by the revenue is partly allowed and the CO by the assessee is also partly allowed

ITA 1086/BANG/2013[2008-09]Status: DisposedITAT Bangalore16 Nov 2018AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Inturi Rama Rao

For Appellant: Shri P.K. Pradeep, AdvocateFor Respondent: Smt. Sreenandini Das, Addl.CIT(DR)(ITAT), Bengaluru
Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No.1086/Bang/2013 Assessment Year : 2008-09 The Deputy Commissioner of Vs. M/s. CSG Systems International Income Tax, Pvt. Ltd., Circle 2(1)(1), [formerly known as M/s. Bangalore. Independent Technology Systems (India) Pvt. Ltd.], Divyashree Tower, 4th Floor, No.55, Guruppanna Palya, Madivala Range, Bangalore – 560 029. PAN: AABCI 2954B APPELLANT RESPONDENT CO No.159/Bang/2015 [in IT(TP)A No.1086/Bang/2013] Assessment year : 2008-09 The Deputy Commissioner o…

Giesecke & Devrient India Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

ITA 5924/DEL/2012[2008-09]Status: DisposedITAT Delhi23 Aug 2018AY 2008-09

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastava

Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER & SHRI SUDHANSHU SRIVASTAVA, JUDICIAL MEMBER ITA No.-5924/Del/2012 (Assessment Year: 2008-09) Giesecke & Devrient India vs DCIT Pvt. Ltd. Circle-12(1), Corporate Office, Plot #57, Central Revenue Building Sector-44 New Delhi Gurgaon PAN : AABCG4223D Assessee by Sh. Harpreet Ajmani, Adv., Sh. Rohan Khare, Adv. Revenue by Ms. Vatsala Jha, CIT, DR Date of Hearing 24.05.2018 Date of Pronouncement 23.08.2018 ORDER PER SUDHANSHU SRIVASTAVA, J.M. This present appeal by the assessee is preferred agains…

Bothra Shipping Services(Currently Known As Bothra Shipping Services (P) Ltd., Kolkata vs. ACIT, Cental Circle-1(1), Kolkata

In the result ground no. 11 & 12 are allowed for statistical purpose

ITA 178/KOL/2017[2010-2011]Status: DisposedITAT Kolkata31 Jul 2018AY 2010-2011

Bench: Sri J. Sudhakar Reddy & Sri Aby T. Varkey) Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Bothra Shipping Services ......…..…….……………………..…………………………………..……….……..Appellant (Currently Known As Bothra Shipping Services Pvt. Ltd.) Room No. 10 2Nd Floor “Sagar Estate 2 Clive Ghat Street Kolkata – 700 107 [Pan : Aadfb 8479 P] Assistant Commissioner Of Income Tax, Central Circle-1(1), Kolkata.…….......….......Respondent Appearances By: Shri Naresh Jain & Mrs. Arati Debnath, Ar, Appeared On Behalf Of The Assessee. Shri G. Mallikarjuna, Cit, D/R. Appearing On Behalf Of The Revenue. Date Of Concluding The Hearing : June 26Th, 2018 Date Of Pronouncing The Order : July 31St , 2018 Order Per J. Sudhakar Reddy, Am :- All These Appeals Filed By The Assessee Are Directed Against The Separate Orders Passed U/S 144C R.W.S. 143(3) Of The Income Tax Act, 1961 (In Short The ‘Act’). As The Issues Arising In All These Appeals Are Common, For The Sake Of Convenience They Are Heard Together & Disposed Off By Way Of This Common Order. 2. Brief Facts Of This Case Are Brought Out By The Ld. Drp At Page 1 Of His Order Which Is Extracted For Ready Reference:- Bothra India Is Engaged In The Business Of Handling Bulk Cargoes. Its Activities Include Vessel Handling, Stevedoring & Cargo Handling, Clearing & Forwarding & Other Port Related Activities. Jaldhi Overseas Pte Ltd ('Jaldhi Overseas') Engages Bothra India For Vessel Handling At The Port, To Provide Various Vessel Related Services Until The Vessel

Section 143(3)Section 144CSection 153ASection 153BSection 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA ‘C’ BENCH, KOLKATA (Before Sri J. Sudhakar Reddy, Accountant Member & Sri Aby T. Varkey, Judicial Member) Assessment Year: 2010-11 Assessment Year: 2011-12 Assessment Year: 2012-13 Bothra Shipping Services ......…..…….……………………..…………………………………..……….……..Appellant (Currently known as Bothra Shipping services Pvt. Ltd.) Room No. 10 2nd Floor “Sagar Estate 2 Clive Ghat Street Kolkata – 700 107 [PAN : AADFB 8479 P] Assistant Commissioner of Income Tax, Central Circle-1(1), Kolkata.…….......….......Respondent Appearances by: Shri Naresh Jain & Mrs. Arati Debnath, AR, appear…

M/S I2 Technolgoies Software Pvt Ltd, Bangalore vs. Commissioner of Income Tax (Appeals)IV, Bangalore

In the result, appeal of the assessee is partly allowed for statistical purpose

ITA 1208/BANG/2014[2005-06]Status: DisposedITAT Bangalore23 Mar 2018AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri Jason P. Boazit(Tp)A No.1208/Bang/2014 Assessment Year : 2005-06 M/S. Jda Software Private Vs. Additional Commissioner Of Limited Income Tax, (‘Erstwhile I2 Technologies India Range 11, Pvt. Ltd.,) Bengaluru. Tower A, Mantri Commercio, Near Sakra World Hospital, Outer Ring Road, Bellandur, Bengaluru-560103. Pan : Aaaci7334Q Appellant Respondent Assessee By : Shri. Arvind V. Sonde, Advocate Revenue By : Shri. C. H. Sundar Rao, Cit-Dr-I Date Of Hearing : 22.02.2018 Date Of Pronouncement : 23.02.2018

For Appellant: Shri. Arvind V. Sonde, AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT-DR-I
Section 10Section 133(6)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER IT(TP)A No.1208/Bang/2014 Assessment year : 2005-06 M/s. JDA Software Private Vs. Additional Commissioner of Limited Income Tax, (‘Erstwhile i2 Technologies India Range 11, Pvt. Ltd.,) Bengaluru. Tower A, Mantri Commercio, Near Sakra World Hospital, Outer Ring Road, Bellandur, Bengaluru-560103. PAN : AAACI7334Q APPELLANT RESPONDENT Assessee by : Shri. Arvind V. Sonde, Advocate Revenue by : Shri. C. H. Sundar Rao, CIT-DR-I Date of hearing : 22.02.2018 Date of Pronounc…

DCIT, Bangalore vs. M/S Netscout Systems Software India Pvt. Ltd., Bangalore

In the result, the appeal filed by the revenue is partly allowed

ITA 1212/BANG/2011[2005-06]Status: DisposedITAT Bangalore28 Feb 2018AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Raoit(Tp)A No.1212/Bang/2011 (Assessment Year: 2005-06) Deputy Commissioner Of Income-Tax, Circle 12(2), Bengaluru. … Appellant Vs. M/S.Netscout Systems Software India Pvt. Ltd. (Earlier Known As ‘Network General Software India Pvt. Ltd.) ‘Embassy Icon’, Ground Floor, No.3, Infantry Road, Bengaluru-1. … Respondent Pan:Aaics 0944 E & Cross Objn.No.30/Bang/2012 (In It(Tp)A No.1212/Bang/2011) (Assessment Year: 2005-06) (By The Assessee) Revenue By : Smt. Padma Meenakshi, Jcit(Dr) Assessee By : Shri Chavali Narayan, Ca

For Appellant: Shri Chavali Narayan, CAFor Respondent: Smt. Padma Meenakshi, JCIT(DR)
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH, BENGALURU BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER and SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No.1212/Bang/2011 (Assessment year: 2005-06) Deputy Commissioner of Income-tax, Circle 12(2), Bengaluru. … Appellant Vs. M/s.Netscout Systems Software India Pvt. Ltd. (earlier known as ‘Network General Software India Pvt. Ltd.) ‘Embassy Icon’, Ground Floor, No.3, Infantry Road, Bengaluru-1. … Respondent PAN:AAICS 0944 E AND Cross Objn.No.30/Bang/2012 (In IT(TP)A No.1212/Bang/2011) (Assessment year: 2005-06) (By the assessee) Revenue by : Smt. Padma Meenakshi…

DCIT vs. M/S Google India Pvt. Ltd

In the result, revenue’s appeal and C

ITA 1298/BANG/2013[2005-06]Status: DisposedITAT Bangalore03 Mar 2017AY 2005-06

Bench: Shri Sunil Kumar Yadav & Shri S Jayaramanrevenue’S Appeal

For Appellant: Shri. S. P. Singh, CA & Shri. Ujwal Tiwari, CAFor Respondent: Smt. Renuka Devi, JCIT
Section 10ASection 260A

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI S JAYARAMAN, ACCOUNTANT MEMBER Revenue’s Appeal IT(TP)A No.1298/Bang/2013 Assessment years : 2005-06 Dy. Commissioner of Income Tax, M/s. Google India Pvt. Ltd., Circle 11(3), Prestige Sigma, I Floor, R. P. Bhavan, Vs. 3, Vittal Mallya Road, Nrupathunga Road, Bengaluru-560001. Bengaluru. PAN : AACCG0527D APPELLANT RESPONDENT Assessee’s CO CO No. 13/Bang/2016 Assessment year : 2005-06 M/s. Google India Pvt. Ltd., Dy. Commissioner of Income Tax, Bengaluru-560001. Circle 11(3), Bengaluru. PAN : AAC…

Acusis Software India Private Limited, Bangalore vs. ITO, Bangalore

In the result, the appeal filed by the assessee in IT(TP)A No

ITA 442/BANG/2011[2004-05]Status: DisposedITAT Bangalore04 Nov 2016AY 2004-05

Bench: Shri Sunil Kumar Yadav & Shri Inturi Rama Rao

For Appellant: Shri. Chavali Narayana, CAFor Respondent: Shri. D. Sudhakar Rao, CIT-DR
Section 143(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH, BANGALORE ` BEFORE SHRI SUNIL KUMAR YADAV, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER IT(TP)A No.442/Bang/2011 (Assessment year: 2004-05) Assessee’s Appeal M/s. Acusis Software India Pvt. Ltd., Vs. The Income Tax Officer, No. 17/2, Dollars Chambers, Ward-11(1), Bangalore. Lalbagh Road, Bangalore – 560 027. PAN : AADCA2415P Appellant Respondent Revenue’s Appeal IT(TP)A No.444/Bang/2011 (Assessment year: 2004-05) The Income Tax Officer, Vs. M/s. Acusis Software India Pvt. Ltd., Ward-11(1), Bangalore. Bangalore – 560 027. PAN : AADCA2415P Appel…

DCIT, Bangalore vs. M/S Keane International (India) Pvt. Ltd., Bangalore

In the result, the appeal of the revenue is partly allowed

ITA 1496/BANG/2013[2005-06]Status: DisposedITAT Bangalore06 Apr 2016AY 2005-06

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri G.R.Reddy, CIT(DR)
Section 92C

…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.1487/Bang/2013 (Assessment year: 2005-06) M/s.NTT DATA Global Delivery Services Ltd. (formerly known as Keane International (India) Pvt. Ltd.) No.17, South End Road, Basavanagudi, Bangalore-560004. PAN:AAACI 4796 E … Appellant Vs. Asst. Commissioner of Income-tax, Circle 11(5), Bangalore. … Respondent AND IT(TP)A No.1496/Bang/2013 (Assessment year: 2005-06) Deputy Commissioner of Income-tax, Circle 11(5), Bangalore. … Appellant Vs. M/s.Keane Internatio…

Ion Trading India Private Limited, New Delhi vs. Income Tax Officer, New Delhi

In the result, the appeal is disposed off as above

ITA 1035/DEL/2015[2010-11]Status: DisposedITAT Delhi07 Dec 2015AY 2010-11

Bench: Shri R.S. Syal & Shri A.T. Varkey

For Appellant: Shri Manoj Pardasani, CAFor Respondent: Shri Amrendra Kumar, CIT DR
Section 144C(13)Section 144C(5)Section 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I - 1’ : NEW DELHI) BEFORE SHRI R.S. SYAL, ACCOUNTANT MEMBER and SHRI A.T. VARKEY, JUDICIAL MEMBER ITA No.1035/Del./2015 (ASSESSMENT YEAR : 2010-11) M/s. ION Trading India Private Ltd., vs. ITO, Ward 12(4), A-136, Defence Colony, New Delhi. New Delhi (PAN : AAECA4325R) (APPELLANT) (RESPONDENT) ASSESSEE BY : Shri Manoj Pardasani, CA REVENUE BY : Shri Amrendra Kumar, CIT DR Date of Hearing : 09.09.2015 Date of Pronouncement : 07.12.2015 O R D E R PER A.T. VARKEY, JUDICIAL MEMBER : This appeal arises from an order passed by Income Tax Officer, Ward 12(4), New…

M/S. Verisign Services India Pvt. Ltd., Bangalore vs. DCIT, Bangalore

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

ITA 1404/BANG/2010[2006-07]Status: DisposedITAT Bangalore30 Oct 2015AY 2006-07

Bench: Smt Asha Vijayaraghavan & Shri Abraham P George

For Appellant: Shri Pravin Kishore Prasad, AdvocateFor Respondent: Shri I.P.S.Bindra, CIT-DR-I
Section 143(3)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘A’, BANGALORE BEFORE SMT ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER IT(TP)A No.1404(B)/2010 (Assessment year : 2006-07) M/s VeriSign Services India Pvt.Ltd., Summit No.6/B, 7th Main, 3rd Block, 80 Feet Road, Koramangala, Bangalore 560-034 Appellant PAN No.AAACL8712F Vs The Deputy Commissioner of Income-tax, Circle-12(5), 14/3, 5th Floor, R.P.Bhavan, Nrupathunga Road, Bangalore-560 001 Respondent Assessee by : Shri Pravin Kishore Prasad, Advocate Revenue by : Shri I.P.S.Bindra, CIT-DR-I Date of hearing : 14-10-2015…

M/S. Thought Works Technologies (India) Pvt. Ltd., Bangalore vs. DCIT, Bangalore

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

ITA 1326/BANG/2010[2006-07]Status: DisposedITAT Bangalore30 Jul 2015AY 2006-07

Bench: Smt. P. Madhavi Devi & Shri Abraham P George

For Appellant: Shri Pravin PrasadFor Respondent: Shri G.R. Reddy, CIT(DR)
Section 133(6)Section 143(3)Section 144CSection 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER and SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER IT(TP)A No.1326/Bang/2010 (Assessment year: 2006-07) M/s.ThoughtWorks Technologies (India) Pvt.Ltd. 2nd floor, Tower C, Corporate Block, Diamond District, Airport Road, Bangalore-560008. … Appellant Vs. Deputy Commissioner of Income-tax, Circle 12(4), Bangalore. … Respondent Appellant by: Shri Pravin Prasad. Respondent by: Shri G.R. Reddy, CIT(DR). Date of hearing : 07/07/2015. Date of pronouncement: 30/07/2015. O R D E R Per Smt. P. MADHAVI DEVI, JM: This ap…

Serial Innovations India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, grounds of appeal raised by the assessee against the transfer pricing adjustment are treated as partly allowed

ITA 1330/BANG/2011[2007-08]Status: DisposedITAT Bangalore30 Jun 2015AY 2007-08

Bench: Smt. P. Madhavi Devi & Shri Abraham P George

For Appellant: Shri Hardev Singh, CAFor Respondent: Shri Farhat Hussain Qureshi, CIT(DR)
Section 10ASection 143(3)Section 2(45)

…pplying the turnover filter of more than Rs.200 crores. In support of his contention, the learned counsel for the assessee placed reliance upon the decision of this Tribunal in the case of Genesis Integrating Systems (India) P Ltd. vs. DCIT reported in (2012) 20 Taxmann.com 715(Bang.) and which has been followed in the subsequent decisions in the case of Trilogy E Business Software India (P) Ltd. vs. DCIT reported in (2013) 29 taxman.com 310(Bang.) and Broadcom India Research (P) Ltd. (cited supra). The learned Departmental Representative, however, opposed exclusion of these companies. 18. On going through the…