Agnity India Pvt. Ltd. v. ITO

58 Taxmann.com 167Reported decision2015#5542 most cited

What is Agnity India Pvt. Ltd. v. ITO authority for?

A company with significant brand value, intangible assets, and a business model providing end-to-end solutions leveraging cutting-edge technology cannot be considered comparable to an ordinary captive service provider in transfer pricing analysis.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2026.

Also referred to as

Agnity India Pvt. Ltd. v. ITO · comparable selection · transfer pricing · brand value · intangible assets · captive service provider · business solutions · TPO exclusion

Judgments citing Agnity India Pvt. Ltd. v. ITO

Dy.C.I.T., Bangalore vs. Sri. Siraj Salim Dhanani, Bangalore

In the result, the appeal of the Revenue and the CO of the assessee are partly allowed

ITA 591/BANG/2015[2009-10]Status: DisposedITAT Bangalore24 Feb 2016AY 2009-10

Bench: Shri Abraham P. Geoge & Shri Vijay Pal Rao

For Appellant: Shri Padamchand Khincha, CAFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 10Section 10ASection 143(3)Section 1O

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ABRAHAM P. GEOGE, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER IT(TP)A No.212/Bang/2015 Assessment year : 2010-11 The Deputy Commissioner of Vs. M/s. Electronics for Imaging India Income Tax, Pvt. Ltd., Kalyani Platina, 4th Floor, Circle 3(1)(2), Bangalore. Block-I, No.24, EPIP Zone, Phase II, Whitefield, Bangalore – 560 066. PAN: AAACG 6053E APPELLANT RESPONDENT CO No.94/Bang/2015 [A/o IT(TP)A No.212/Bang/2015] BY ASSESSEE Revenue by : Ms. Neera Malhotra, CIT(DR) Assessee by : Shri Padamchand Khincha, CA Date of hearing : 0…