BC Management Services (P.) Ltd. v. DCIT

83 Taxmann.com 346High Court2017#5564 most cited

What is BC Management Services (P.) Ltd. v. DCIT authority for?

Comparables with brand value and high turnover should be excluded if functionally different from the assessee's business. The exclusion of specific comparables like e-Clerx, ICRA Techno Analytics, TCS E-Serve, and Accentia Technologies is sustainable when they are functionally different and lack segmental information.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2017 to 2024.

Also referred to as

BC Management Services · ITAT · High Court · exclusion of comparables · brand value · high turnover · functional difference · segmental information · e-Clerx · ICRA Techno Analytics · TCS E-Serve · Accentia Technologies · Section 92C · Section 92D

Sections most often in play

Section 10ASection 133(6)Section 139(5)Section 144CSection 14ASection 234BSection 234CSection 8D(2)(ii)

Issues it is cited on

contemporaneous datamultiple year datacaptive service providerresulting companytransferee companyinterest u/s 234csection 92c(2)transferor companysection 92dscheme of arrangementstrategic investmentrelated party transaction

Judgments citing BC Management Services (P.) Ltd. v. DCIT

M/S Pricewaterhousecoopers Service Delivery Center (Kolkata) Pvt. Ltd., Kolkata vs. ACIT, Circle-2(2), Kol, Kolkata

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

ITA 51/KOL/2017[2012-13]Status: DisposedITAT Kolkata15 Dec 2017AY 2012-13

Bench: "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/And "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, Am & Shri A. T. Varkey, Jm]

Section 144CSection 144C(5)

…1 Pricewaterhouse Coopers Service Delivery Center (P) Ltd., AY: 2012-13 आयकर अपील"य अधीकरण, "यायपीठ – “C” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH: KOLKATA (सम")Before "ी जे. सुधाकर रे"डी, लेखा सद"य एवं/and "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri J. Sudhakar Reddy, AM & Shri A. T. Varkey, JM] I.T.A. No. 51/Kol/2017 Assessment Year: 2012-13 Pricewaterhouse Coopers Service Vs. Assistant Commissioner of Income- Delivery Center (Kolkata) (P) Ltd. tax, Circle-2(2), Kolkata. (PAN: AADCG7191E) Appellant Respondent Date of Hearing 06.12.2017 Date of Pronouncement 15.12.2017 For the Appellant Shri Kan…

BC Management Services (P.) Ltd. v. DCIT (83 Taxmann.com 346) — Cited in 21 Judgments | BharatTax