CIT v. Agnity India Technologies (P.) Ltd.

36 Taxmann.com 289High Court2013#568 most cited

What is CIT v. Agnity India Technologies (P.) Ltd. authority for?

The Delhi High Court holds that Infosys Ltd. is not comparable to a captive software development service provider for transfer pricing analysis, given its huge turnover, high profit margins, ownership of intangible intellectual property rights, branded products, and differing risk profile.

171

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2015 to 2026.

Also referred to as

CIT v. Agnity India Technologies (P.) Ltd. · Agnity India Technologies · transfer pricing · comparable companies · Infosys comparability · captive service provider · software development · intangible intellectual property rights · turnover filter · risk profile · functional comparability · associated enterprises

Also reported as

219 Taxmann 2693 DTR 375

Sections most often in play

Section 10B(3)Section 10(B)(2)Section 10B(2)(a)Section 12(4)Section 133(6)Section 143(3)Section 144BSection 144C(13)

Issues it is cited on

captive service providerworking capital adjustmentfar analysisrelated party transactioncomparable companiestested partytransactional net margin methodmost appropriate methodintangible assetsassociated enterprisessection 10atnmm

Judgments citing CIT v. Agnity India Technologies (P.) Ltd.

M/S Sap Labs India Private Limited, Bangalore vs. Joint Commissioner of Income Tax Special Range-6, Bangalore

In the result, the appeal of the assessee is treated as allowed

ITA 3271/BANG/2018[2014-15]Status: DisposedITAT Bangalore23 Dec 2021AY 2014-15

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.3271/Bang/2018 Assessment Year : 2014-15

For Appellant: Shri Aliasgar, A.RFor Respondent: Shri Pradeep Kumar, D.R
Section 143(3)

…by Ld. TPO in finalist. It has been submitted that this comparable is not comparable due to high turnover and intangibles owned by this company. It has been submitted that Hon’ble Delhi High Court in case of CIT vs Agnity India technologies reported in (2013) 36 Taxmann.com 289 has held this company to be bad comparable to a company which is captive service provider under the segment. It has been submitted that this company provides end to end business solutions that leverage technology to enable clients to enhance business performance. Ld. CIT DR placed reliance upon the order passed by authorities below. We hav…

M/S Trilar Video Technologies India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-7(1)(1), Bangalore

In the result, the appeal filed by assessee stands allowed

ITA 3367/BANG/2018[2014-15]Status: DisposedITAT Bangalore30 Nov 2021AY 2014-15

Bench: Shri B.R. Baskaran & Smt Beena Pillai

For Appellant: Shri Sharath Rao, CAFor Respondent: Shri Muzaffar Hussain, CIT (DR)
Section 143(3)Section 144CSection 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER IT(TP)A. No. 3367/Bang/2018 Assessment Year: 2014-15 M/s. Synamedia India Pvt. Ltd. (Formerly known as Trilar Video Technologies The Assistant India Pvt. Ltd.), Commissioner of Income Block 9A & 9B, Pritech Tax, Park, Survey No. 51-64/4, Circle 7(1)(1), Sarjapur Outer Ring Road, vs. Bangalore. Bellandur Village, Bangalore – 560 103. PAN: AACCN1140K (Appellant) (Respondent) Assessee by : Shri Sharath Rao, CA Revenue by : Shri Muzaffar Hussain, CIT (DR)…

Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore vs. M/S Huawei Technologies India Pvt Ltd, Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 2140/BANG/2017[2010-11]Status: DisposedITAT Bangalore04 Aug 2021AY 2010-11

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

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

Huawei Technologies India Pvt Ltd, Bangalore vs. Income Tax Officer Ward-11(2), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 2051/BANG/2017[2010-11]Status: DisposedITAT Bangalore04 Aug 2021AY 2010-11

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

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

Huawei Technologies India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, the appeal by the assessee is partly allowed

ITA 1940/BANG/2017[2013-14]Status: DisposedITAT Bangalore04 Aug 2021AY 2013-14

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

For Appellant: Shri. Alasser Rampurawala, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)(ITAT), Bengaluru
Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Appeal Nos. & Assessment Appellant Respondent Years IT(TP)A No. M/s. Huawei Technologies ACIT, 1940/Bang/2017 India Pvt. Ltd., Circle - 3(1)(2), 2013-14 Sy. No.37, 46, 45/3, 45/4 ETC, Bengaluru. KNo.1540, Divyashree Technopark, Near EPIP Industrial Area, Kundalahalli Village, Bengaluru – 560 037. PAN : AAACH 8599 L ACIT, M/s. Huawei Technologies 2010-11 Circle - 3(1)(2), India Pvt. Ltd., Bengaluru. Bengaluru – 560 037. PAN : AAACH 8599 L M/s. Huawei Technologies ITO,…

The Joint Commissioner of Income Tax Special Range-3, Bangalore vs. M/S Huawei Technologies India Pvt Ltd, Bangalore

In the result, both the appeals by the assessee and revenue are partly allowed

ITA 370/BANG/2019[2014-15]Status: DisposedITAT Bangalore22 Jul 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Mr. Aliasger Rampurawala, AdvocateFor Respondent: Mr. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 133(6)Section 234BSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA No.339/Bang/2019 & Assessment year : 2014-15 M/s. Huawei Technologies India Vs. The Assistant Commissioner Private Ltd., SYNO 37, 46, 45/3, 45/4, of Income Tax, ETC, KNO 1540, Divyashree Park, Near Special Range 3, EPIP Industrial Area, Bangalore. Kundalahalli Village, Bangalore – 560 037. PAN: AAACH 8599L APPELLANT RESPONDENT & IT(TP)A No.370/Bang/2019 Assessment year : 2014-15 The Joint Commissioner Vs. M/s. Huawei Technologies of Income Tax, India Private Lt…

M/S Huawei Technologies India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, both the appeals by the assessee and revenue are partly allowed

ITA 339/BANG/2019[2014-15]Status: DisposedITAT Bangalore22 Jul 2021AY 2014-15

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Mr. Aliasger Rampurawala, AdvocateFor Respondent: Mr. Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru
Section 133(6)Section 234BSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER ITA No.339/Bang/2019 & Assessment year : 2014-15 M/s. Huawei Technologies India Vs. The Assistant Commissioner Private Ltd., SYNO 37, 46, 45/3, 45/4, of Income Tax, ETC, KNO 1540, Divyashree Park, Near Special Range 3, EPIP Industrial Area, Bangalore. Kundalahalli Village, Bangalore – 560 037. PAN: AAACH 8599L APPELLANT RESPONDENT & IT(TP)A No.370/Bang/2019 Assessment year : 2014-15 The Joint Commissioner Vs. M/s. Huawei Technologies of Income Tax, India Private Lt…

M/S Microship Technology India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax Circle-4(1)(2), Bangalore

In the result appeal filed by assessee stands partly allowed

ITA 323/BANG/2019[2010-11]Status: DisposedITAT Bangalore14 Jun 2021AY 2010-11

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2010-11

For Appellant: Smt. Tanmay Rajkumar, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 143(3)Section 254Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2010-11 Microchip Technology India The Dy. Commissioner of Pvt. Ltd., Income-Tax, Plot No.149-B EPIP Phase Circle-4(1)(2), Industrial Area, Vs. Bengaluru. Whitefield, Bengaluru-560 066. PAN – AABCM 9868 J APPELLANT RESPONDENT Assessee by : Smt. Tanmay Rajkumar, Advocate Revenue by : Ms. Neera Malhotra, CIT(DR) Date of Hearing : 10-03-2021 Date of Pronouncement : 14-06-2021 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal has been filed by ass…

DCIT, Circle- 11(1), New Delhi vs. Honeywell International (India) Pvt. Ltd., New Delhi

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 5801/DEL/2017[2011-12]Status: DisposedITAT Delhi24 May 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) M/s. Honeywell International Vs. Addl CIT (India) Pvt. Ltd, 1st Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) Addl CIT, Vs. M/s. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1st Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) DCIT, Vs. M/s. Honeywell Circle…

Honeywell International (India) Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 5770/DEL/2017[2011-12]Status: DisposedITAT Delhi24 May 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) M/s. Honeywell International Vs. Addl CIT (India) Pvt. Ltd, 1st Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) Addl CIT, Vs. M/s. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1st Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) DCIT, Vs. M/s. Honeywell Circle…

M/S. Honeywell International (India) Pvt. Ltd., New Delhi vs. Addl. CIT (Inv.), New Delhi

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 6558/DEL/2016[2010-11]Status: DisposedITAT Delhi24 May 2021AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) M/s. Honeywell International Vs. Addl CIT (India) Pvt. Ltd, 1st Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) Addl CIT, Vs. M/s. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1st Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) DCIT, Vs. M/s. Honeywell Circle…

Addl. CIT, New Delhi vs. M/S. Honeywell International (India) Pvt. Ltd., Gurgaon

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 6552/DEL/2016[2010-11]Status: DisposedITAT Delhi24 May 2021AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

…INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “I-1”: NEW DELHI BEFORE SHRI AMIT SHUKLA, JUDICIAL MEMBER AND SHRI PRASHANT MAHARISHI, ACCOUNTANT MEMBER (Through Video Conferencing) M/s. Honeywell International Vs. Addl CIT (India) Pvt. Ltd, 1st Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) Addl CIT, Vs. M/s. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1st Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon PAN: AANCA7954K (Appellant) (Respondent) DCIT, Vs. M/s. Honeywell Circle…

M/S. Csg Systems International (India) Private Limited, Bangalore vs. Joint Commissioner of Income Tax (OSD), Circle - 2(1)(1), Bangalore

In the result, the appeals are partly allowed

ITA 1081/BANG/2019[2012-13]Status: DisposedITAT Bangalore13 Jan 2021AY 2012-13

Bench: Shri N.V Vasudevan, Vice- & Shri Chandra Poojariit(Tp)A No. & Appellant Respondent Assessment Year 1081/Bang/2019 M/S.Csg Systems International The Joint Commissioner Of 2012-13 (I) Pvt.Ltd., Income Tax (Osd), No.55, 4Th Floor, Divyasree Circle – 2(1)(1), Towers, Bannerghatta Road, Bengaluru. Gurappana Palya, Bengaluru – 560 029. Pan : Aabci 2954 B 1007/Bang/2019 The Deputy Commissioner Of M/S.Csg Systems International 2012-13 Income Tax, (I) Pvt.Ltd., Circle – 2(1)(1), Bengaluru – 560 029. Bengaluru. Pan : Aabci 2954 B

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

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘C’ BEFORE SHRI N.V VASUDEVAN, VICE-PRESIDENT AND SHRI CHANDRA POOJARI,ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 1081/Bang/2019 M/S.CSG Systems International The Joint Commissioner of 2012-13 (I) Pvt.Ltd., Income Tax (OSD), No.55, 4th Floor, Divyasree Circle – 2(1)(1), Towers, Bannerghatta Road, Bengaluru. Gurappana Palya, Bengaluru – 560 029. PAN : AABCI 2954 B 1007/Bang/2019 The Deputy Commissioner of M/S.CSG Systems International 2012-13 Income Tax, (I) Pvt.Ltd., Circle – 2(1)(1), Bengaluru – 560 029. Bengaluru. PAN : AABCI 2954…

Deputy Commissioner of Income Tax Circle 2(1)(1), Bangalore vs. M/S. Csg Systems International (India) Private Limited, Bangalore

In the result, the appeals are partly allowed

ITA 1007/BANG/2019[2012-13]Status: DisposedITAT Bangalore13 Jan 2021AY 2012-13

Bench: Shri N.V Vasudevan, Vice- & Shri Chandra Poojariit(Tp)A No. & Appellant Respondent Assessment Year 1081/Bang/2019 M/S.Csg Systems International The Joint Commissioner Of 2012-13 (I) Pvt.Ltd., Income Tax (Osd), No.55, 4Th Floor, Divyasree Circle – 2(1)(1), Towers, Bannerghatta Road, Bengaluru. Gurappana Palya, Bengaluru – 560 029. Pan : Aabci 2954 B 1007/Bang/2019 The Deputy Commissioner Of M/S.Csg Systems International 2012-13 Income Tax, (I) Pvt.Ltd., Circle – 2(1)(1), Bengaluru – 560 029. Bengaluru. Pan : Aabci 2954 B

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

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘C’ BEFORE SHRI N.V VASUDEVAN, VICE-PRESIDENT AND SHRI CHANDRA POOJARI,ACCOUNTANT MEMBER IT(TP)A No. and Appellant Respondent Assessment Year 1081/Bang/2019 M/S.CSG Systems International The Joint Commissioner of 2012-13 (I) Pvt.Ltd., Income Tax (OSD), No.55, 4th Floor, Divyasree Circle – 2(1)(1), Towers, Bannerghatta Road, Bengaluru. Gurappana Palya, Bengaluru – 560 029. PAN : AABCI 2954 B 1007/Bang/2019 The Deputy Commissioner of M/S.CSG Systems International 2012-13 Income Tax, (I) Pvt.Ltd., Circle – 2(1)(1), Bengaluru – 560 029. Bengaluru. PAN : AABCI 2954…

Barclays Global Service Centre Private Limited (Formerly: Barclays Technology Centre India Private Limited), Pune vs. Deputy Commissioner of Income Tax, Pune

In the result, the appeal of the Revenue is dismissed and that

ITA 700/PUN/2017[2012-13]Status: DisposedITAT Pune12 Jan 2021AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.601/Pun/2017 िनधा"रण वष" / Assessment Year : 2012-13

Section 10ASection 10BSection 194JSection 40Section 9Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.601/PUN/2017 िनधा"रण वष" / Assessment Year : 2012-13 DCIT, Circle-1(1), Vs. M/s. Barclays Technology Centre Pune India Pvt. Ltd., 3rd Floor, Block-C, Panchashil Tech Park, Off Airport Road, Yerawada, Pune 411 006 PAN : AADCB1173D Appellant Respondent आयकर अपील सं. / ITA No.700/PUN/2017 िनधा"रण वष" / Assessment Year : 2012-13 Barclays Global Service Centre Vs. DCIT, Circle-1(1), Private Limited (earlier known as Pune Barclays Techn…

Deputy Commissioner of Income Tax, Pune vs. M/S. Barclays Technology Centre India Pvt.Ltd, Pune

In the result, the appeal of the Revenue is dismissed and that

ITA 601/PUN/2017[2012-13]Status: DisposedITAT Pune12 Jan 2021AY 2012-13

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviआयकर अपील सं. / Ita No.601/Pun/2017 िनधा"रण वष" / Assessment Year : 2012-13

Section 10ASection 10BSection 194JSection 40Section 9Section 9(1)(vi)

…IN THE INCOME TAX APPELLATE TRIBUNAL PUNE BENCH “C”, PUNE – VIRTUAL COURT BEFORE SHRI R.S. SYAL, VICE PRESIDENT AND SHRI S.S. VISWANETHRA RAVI, JUDICIAL MEMBER आयकर अपील सं. / ITA No.601/PUN/2017 िनधा"रण वष" / Assessment Year : 2012-13 DCIT, Circle-1(1), Vs. M/s. Barclays Technology Centre Pune India Pvt. Ltd., 3rd Floor, Block-C, Panchashil Tech Park, Off Airport Road, Yerawada, Pune 411 006 PAN : AADCB1173D Appellant Respondent आयकर अपील सं. / ITA No.700/PUN/2017 िनधा"रण वष" / Assessment Year : 2012-13 Barclays Global Service Centre Vs. DCIT, Circle-1(1), Private Limited (earlier known as Pune Barclays Techn…

Convrgys Steream P. Ltd, Thane vs. Asst CIT 8(2)(2), Thane

In the result, the appeal of the assessee is allowed

ITA 1352/MUM/2017[2012-13]Status: DisposedITAT Mumbai28 Dec 2020AY 2012-13

Bench: Shri Rajesh Kumar & Shri Ram Lal Negiassessment Year: 2012-13 M/S. Convergys Stream Acit Cit 8(2)(2), Pvt. Ltd. (Now Known As Erstwhile Dcit 8(2)(2), Convergys Services India Vs. R.No.27, B Wing, Pvt. Ltd.), Ashar It Park, Pan: Aaecs8569F Wagle Estate, Thane (Appellant) (Respondent) Present For: Assessee By : Shri Dhanesh Bafna, A.R. Shri Nishant Shah, A.R. Revenue By : Shri Sunil Deshpande, D.R. Date Of Hearing : 07.12.2020 Date Of Pronouncement : 28.12.2020 O R D E R

For Appellant: Shri Dhanesh Bafna, A.RFor Respondent: Shri Sunil Deshpande, D.R

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “K”, MUMBAI BEFORE SHRI RAJESH KUMAR, ACCOUNTANT MEMBER AND SHRI RAM LAL NEGI, JUDICIAL MEMBER Assessment Year: 2012-13 M/s. Convergys Stream ACIT CIT 8(2)(2), Pvt. Ltd. (Now known as Erstwhile DCIT 8(2)(2), Convergys Services India Vs. R.No.27, B Wing, Pvt. Ltd.), Ashar IT Park, PAN: AAECS8569F Wagle Estate, Thane (Appellant) (Respondent) Present for: Assessee by : Shri Dhanesh Bafna, A.R. Shri Nishant Shah, A.R. Revenue by : Shri Sunil Deshpande, D.R. Date of Hearing : 07.12.2020 Date of Pronouncement : 28.12.2020 O R D E R Per Rajesh Kumar, Accountant Membe…

Adp Private Limited, Hyderabad vs. Dy. Commissioner of Income Tax, Circle-1(1), Hyderabad

In the result, ground of appeal No

ITA 2233/HYD/2018[2014-15]Status: DisposedITAT Hyderabad18 Dec 2020AY 2014-15

Bench: Smt. P. Madhavi Devi & Shri D.S. Sunder Singhassessment Year:2014-15

For Appellant: Sri H. SrinivasuluFor Respondent: Sri Srinivas Reddy, DR
Section 115JSection 143(3)Section 92C

…omparable with any other software development company such as the assessee due to its huge turnover and high profit margin and also as it is into software products and owns intangible intellectual property rights. In the case of Agnity India Technologies Ltd, 36 Taxmann.com 289 (Del), the Hon'ble Delhi High Court has held that Infosys Ltd is not comparable to other software development company. Relevant paragraphs are reproduced hereunder: “8. It is a common case that Satyam Computer Services Ltd. should not be taken into consideration. The Tribunal for valid and good reasons has pointed out that Infosys Technolo…

Global E-Business Operations Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(2), Bangalore

In the result, the appeal of the assessee is treated as allowed

ITA 725/BANG/2017[2012-13]Status: DisposedITAT Bangalore04 Dec 2020AY 2012-13

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.725/Bang/2017 Assessment Year: 2012-13

For Appellant: Shri Sarath Rao, A.RFor Respondent: Shri Sanjay Kumar, D.R
Section 143(3)

…IT(TP)A No.725/Bang/2017 Global e-Business Operations Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND SHRI B.R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.725/Bang/2017 Assessment Year: 2012-13 M/s. Global E-Business Operations Pvt. Ltd. 2nd Floor Kalyani Platina, Phase-II ACIT Building Survey Number 16 & 24 Circle-3(1)(2) of Kundanahalli Village Vs. Bangalore K.R. Puram, Hobli Bangalore-560 066 PAN NO : AABCG2843D APPELLANT RESPONDENT Appellant by : Shri Sarath Rao, A.R. Respondent by : Shri Sanjay Kumar, D.R. Date of Hearing…

DCIT, Bangalore vs. M/S Aztec Soft Limited, Bangalore

In the result, the appeal of the revenue is dismissed and the appeal of the assessee is treated as allowed

ITA 878/BANG/2014[2005-06]Status: DisposedITAT Bangalore22 Oct 2020AY 2005-06

Bench: Shri B. R. Baskaran & Smt. Beena Pillai

For Appellant: Shri Jaya Krishna, A.RFor Respondent: Shri Priyadarshi Mishra, D.R
Section 10A

…IT(TP)A Nos.349 & 878/Bang/2014 M/s. Mindtree Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.349/Bang/2014 Assessment Year: 2005-06 M/s. Mindtree Limited (Previously known as M/s. Aztecsoft Limited now merged Deputy Commissioner of with M/s. Mindtree Limited) Income-tax Global Village, RVCE Post Vs. Circle-11(1) Mysore Road Bangalore Bangalore-560 059 PAN NO : AABCA2122R APPELLANT RESPONDENT IT(TP)A No.878/Bang/2014 Assessment Year: 2005-06 M/s. Mindtree Limited (Previously known…