CGI Information Systems & Management Consultants (P) Ltd. v. ACIT

94 Taxmann.com 97Income Tax Appellate Tribunal2018#3213 most cited

What is CGI Information Systems & Management Consultants (P) Ltd. v. ACIT authority for?

Companies that are functionally different, own intangibles, undertake R&D, or have high brand value and turnover should be excluded from the list of comparables when determining the arm's length margin.

37

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2025.

Also referred to as

CGI Information Systems and Management Consultants Pvt. Ltd. v. ACIT · ITAT · 94 Taxmann.com 97 · 2018 · arm's length margin · comparable companies · exclusion of comparables · functional difference · intangibles · R&D · brand value · turnover

Issues it is cited on

Judgments citing CGI Information Systems & Management Consultants (P) Ltd. v. ACIT

Synechron Technologies Pvt.Ltd, Pune vs. Assistant Commissioner of Income-Tax, Circle - 6, Pune

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

ITA 1692/PUN/2018[2014-15]Status: DisposedITAT Pune20 Jan 2021AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No. 1692/Pun/2018 नििाारण वषा / Assessment Year : 2014-15 Synechron Technologies Private Limited Cedar Building, Ascendas International, Tech Park Pune, Plot No.18, Rajiv Gandhi Infotech Park, Hinjewadi, Phase-Iii, Pune-411 057. Pan : Aaics2894R .......अऩीऱाथी / Appellant बिाम / V/S. The Assistant Commissioner Of Income Tax, Circle-6, Pune. ……प्रत्यथी / Respondent

For Appellant: Shri M.P. LohiaFor Respondent: Shri Sardar Singh Meena
Section 144C(5)Section 92C(2)

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE (Through Virtual Court) BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपीऱ सं. / ITA No. 1692/PUN/2018 नििाारण वषा / Assessment Year : 2014-15 Synechron Technologies Private Limited CEDAR Building, Ascendas International, Tech Park Pune, Plot No.18, Rajiv Gandhi Infotech Park, Hinjewadi, Phase-III, Pune-411 057. PAN : AAICS2894R .......अऩीऱाथी / Appellant बिाम / V/s. The Assistant Commissioner of Income Tax, Circle-6, Pune. ……प्रत्यथी / Respondent Assessee by : Shri M.P. Lohia Revenue by : Shr…

M/S Arm Embedded Technologies Private Limited, Bangalore vs. Income Tax Officer Ward-1(1)(1), Bangalore

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

ITA 3374/BANG/2018[2014-15]Status: DisposedITAT Bangalore24 Nov 2020AY 2014-15

Bench: Shri B.R. Baskaran & Shri Pavan Kumar Gadaleit(Tp)A No.3374/Bang/2018 (Assessment Year: 2014-15) M/S.Arm Embedded Technologies Pvt. Ltd., Bagmane World Technology Pvt. Ltd., Sez Citrine Block, 5Th & 6Th Floors, Marathahalli, Orr, Doddanakundi Village, Mahadevapura, Bangalore-560 048 ….Appellant Vs. Income Tax Officer, Ward 1(1)(1), Bangalore. ……Respondent. Assessee By: Smt. Tanmayee Rajkumar, Advocate. Revenue By: Shri Muzaffar Hussain, Cit (D.R)

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT (D.R)
Section 143(2)Section 143(3)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ B ” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.3374/Bang/2018 (Assessment Year: 2014-15) M/s.ARM Embedded Technologies Pvt. Ltd., Bagmane World Technology Pvt. Ltd., SEZ Citrine Block, 5th & 6th Floors, Marathahalli, ORR, Doddanakundi Village, Mahadevapura, Bangalore-560 048 ….Appellant Vs. Income Tax Officer, Ward 1(1)(1), Bangalore. ……Respondent. Assessee By: Smt. Tanmayee Rajkumar, Advocate. Revenue By: Shri Muzaffar Hussain, CIT (D.R) Date of Hearing : 05.08.2020. Date of Prono…

M/S. Fis Solutions (India) Pvt.Ltd, (Fromerly Known As Sungard Solutions India Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(2), Pune

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

ITA 1695/PUN/2018[2014-15]Status: DisposedITAT Pune04 Mar 2020AY 2014-15

Bench: Shri R.S.Syal, Vp & Shri Partha Sarathi Chaudhury, Jm आयकर अपीऱ सं. / Ita No. 1695/Pun/2018 नििाारण वषा / Assessment Year : 2014-15 M/S. Fis Solutions (India) Private Limited. Formerly Known As Sungard Solutions (India) Private Limited. Westend Centre One, Survey No. 169/1, Sector Ii, Aundh, Pune-411 007. Pan : Aaace7476K .......अऩीऱाथी / Appellant बिाम / V/S. The Deputy Commissioner Of Income Tax, Circle 1(2), Pune. ……प्रत्यथी / Respondent

For Appellant: Shri Gautam JainFor Respondent: Shri T.V. Bhaskar Reddy, CIT
Section 144C(5)

…आयकर अपीऱीय अधिकरण “सी” न्यायपीठ पुणे में । IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, PUNE BEFORE SHRI R.S.SYAL, VP AND SHRI PARTHA SARATHI CHAUDHURY, JM आयकर अपीऱ सं. / ITA No. 1695/PUN/2018 नििाारण वषा / Assessment Year : 2014-15 M/s. FIS Solutions (India) Private Limited. Formerly known as SunGard Solutions (India) Private Limited. Westend Centre One, Survey No. 169/1, Sector II, Aundh, Pune-411 007. PAN : AAACE7476K .......अऩीऱाथी / Appellant बिाम / V/s. The Deputy Commissioner of Income Tax, Circle 1(2), Pune. ……प्रत्यथी / Respondent Assessee by : Shri Gautam Jain Revenue by : Shri T.V. Bhaskar Redd…

Tech Mahindra Business Services Ltd (Formerly Known As Hutchison Global Services Limited), Mumbai vs. Asst CIT 13(3)(2), Mumbai

In the result, appeal filed by the assesee is partly allowed for statistical purpose

ITA 4861/MUM/2017[2013-14]Status: DisposedITAT Mumbai22 Nov 2019AY 2013-14

Bench: Shri C.N.Prasad & Shri G. Manjunathait(Tp).A No.977/Mum/2017 (Assessment Year: 2012-13) Tech Mahindra Business Vs. Acit-13(3)(2) Services Limited Room No.229 (Formerly Known As Aaykar Bhawan, M.K.Road Hutchison Global Services Mumbai-400 020 Limited) Spectrum Towers Mindspace Chincholi Bunder, Link Road Malad (West) Mumbai-400 064 Pan/Gir No.Aabch8136L (Appellant) .. (Respondent) & Tech Mahindra Business Vs. Acit-13(3)(2) Services Limited Room No.229 (Formerly Known As Aaykar Bhawan, M.K.Road Hutchison Global Services Mumbai-400 020 Limited) Spectrum Towers Mindspace Chincholi Bunder, Link Road Malad (West) Mumbai-400 064 Pan/Gir No.Aabch8136L (Appellant) .. (Respondent)

Section 10ASection 143(3)Section 144Section 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J”, BENCH MUMBAI BEFORE SHRI C.N.PRASAD, JUDICIAL MEMBER & SHRI G. MANJUNATHA, ACCOUNTANT MEMBER IT(TP).A No.977/Mum/2017 (Assessment Year: 2012-13) Tech Mahindra Business Vs. ACIT-13(3)(2) Services Limited Room No.229 (Formerly known as Aaykar Bhawan, M.K.Road Hutchison Global Services Mumbai-400 020 Limited) Spectrum Towers Mindspace Chincholi Bunder, Link Road Malad (West) Mumbai-400 064 PAN/GIR No.AABCH8136L (Appellant) .. (Respondent) & Tech Mahindra Business Vs. ACIT-13(3)(2) Services Limited Room No.229 (Formerly known as Aaykar Bhawan, M.K.Road Hutchison Global S…

M/S. Ocwen Financial Solutions Pvt Ltd, Bengaluru vs. Joint Commissioner of Income Tax, Special Rangae-5, Bengaluru

In the result, the assessee’s appeal for Assessment Year 2014-15 is partly allowed

ITA 3068/BANG/2018[2014-15]Status: DisposedITAT Bangalore17 Jul 2019AY 2014-15

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadaleit(Tp)A No.3068/Bang/2018 Assessment Years : 2014-15 M/S. Ocwen Financial Vs. Joint Commissioner Of Solutions Pvt. Ltd., Income-Tax, Pritech Park, Block 12, Unit 2, Special Range-5, 5B & 6A Floors, Bellandur Bengaluru. Village, Sarjapur Marathahalli Ring Road, Bengaluru – 560 103. Pan : Aaaco 3764 E Appellant Respondent Assessee By : Shri. K. R. Vasudevan, Advocate Revenue By : Shri. Pradeep Kumar, Cit-Dr Shri. K. Devarathna Kumar, Cit-Dr Date Of Hearing : 14.05.2019 Date Of Pronouncement : 17.07.2019 O R D E R Per Jason P Boaz: This Appeal By The Assessee Is Directed Against The Final Order Of Assessment Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (In Short ‘The Act’) Vide Order Dated 18.09.2018; Pursuant To The Directions Issued By The Dispute Resolution Panel – 2, Bangalore (Drp) Under Section 144C(5) Of The Act On 31.08.2018. The Relevant Assessment Year Is 2014-15. It(Tp)A No.3068/Bang/2018 Page 2 Of 27

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Shri. Pradeep Kumar, CIT-DR
Section 143(3)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI JASON P BOAZ, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.3068/Bang/2018 Assessment years : 2014-15 M/s. Ocwen Financial Vs. Joint Commissioner of Solutions Pvt. Ltd., Income-tax, Pritech Park, Block 12, Unit 2, Special Range-5, 5B and 6A Floors, Bellandur Bengaluru. Village, Sarjapur Marathahalli Ring Road, Bengaluru – 560 103. PAN : AAACO 3764 E APPELLANT RESPONDENT Assessee by : Shri. K. R. Vasudevan, Advocate Revenue by : Shri. Pradeep Kumar, CIT-DR Shri. K. Devarathna Kumar, CIT-DR Date of hearing : 14.05.20…

Societe Generale Global Solution Centre Private Limited, Bangalore vs. Deputy Commissioner of Income Tax

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

ITA 2297/BANG/2016[2012-13]Status: DisposedITAT Bangalore22 Feb 2019AY 2012-13

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No.2297/Bang/2016 (Assessment Year: 2012-13) M/S. Societe Generale Global Solution Global Centre Pvt. Ltd., 10Th Floor, ‘Voyager’ Building, Itpl, Whitefield, Bengaluru-560 066. Pan:Aaecs 6764 L … Appellant Vs. Deputy Commissioner Of Income-Tax, Circle 6(1)(2), Bengaluru. … Respondent Appellant By : Shri Sampath Raghunathan, Advocate Respondent By : Shri Pradeep Kumar, Cit(Dr) Date Of Hearing: 14/02/2019 Date Of Pronouncement: 22/02/2019 O R D E R Per Pavan Kumar Gadale, Jm : The Assessee Has Filed The Appeal Against The Order Of The Deputy Commissioner Of Income-Tax, Circle 6(1)(2), Bengaluru, U/S 143(3) R.W.S. 144C(13) Of The Income-Tax Act,1961 ['The Act' For Short] Dated 28/10/2016, Passed In Pursuance To The Directions Of The Dispute Resolution Panel (Drp) Dated 31/08/2016. It(Tp)A No.2297/Bang/2016 Page 2 Of 20 2. The Assessee Has Filed Grounds Of Appeal With Appeal Memo & Raised Additional Grounds Of Appeal Before The Tribunal. At The Time Of Hearing, The Learned Ar Has Not Pressed Grounds In Respect Of Ground No.1 Which Are General In Nature & Whereas In Respect Of Ground No.2 On Determination Of Arm’S Length Price (Alp) Of International Transaction , Learned Ar Has Not Pressed Grounds No.2(A), 2(B), 2(E), 2(F), 2(G), 2(H), 2(I), 2(J), 2(K), 2(L), 2(M) & 2(N) & Ground No.3, Non-Cognizance To Rectification Application Filed Before The Tpo Not Pressed & Ground No.4, Non-Allowance Of Appropriate Adjustments To The Comparable Companies Being 4(A)And 4(B) Not Pressed Ground No.8, Directions Issued By The Drp, Ground No.9 Penalty Proceedings & Ground No.10 Are Also Not Pressed. Hence, The Effective Grounds Of Appeal Are Ground Nos.2(C), 2(D), 5, 6 & 7. Which Read As Under:

For Appellant: Shri Sampath Raghunathan, AdvocateFor Respondent: Shri Pradeep Kumar, CIT(DR)
Section 115JSection 143(3)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH, BENGALURU BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER and SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.2297/Bang/2016 (Assessment year: 2012-13) M/s. Societe Generale Global Solution Global Centre Pvt. Ltd., 10th Floor, ‘Voyager’ Building, ITPL, Whitefield, Bengaluru-560 066. PAN:AAECS 6764 L … Appellant Vs. Deputy Commissioner of Income-tax, Circle 6(1)(2), Bengaluru. … Respondent Appellant by : Shri Sampath Raghunathan, Advocate Respondent by : Shri Pradeep Kumar, CIT(DR) Date of hearing: 14/02/2019 Date of pronouncement: 22/02/2019 O R D E R Per PAVAN KU…