CIT v. M/s Quark Systems India (P) Ltd.

62 DTR 182High Court2011#3325 most cited

What is CIT v. M/s Quark Systems India (P) Ltd. authority for?

A taxpayer is not estopped from arguing that a company has been wrongly included as a comparable in a transfer pricing study, even if the taxpayer initially included it.

36

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2015 to 2025.

Also referred to as

CIT v. Quark Systems India (P) Ltd. · 62 DTR 182 · transfer pricing · comparable company · estoppel · exclusion of comparable

Judgments citing CIT v. M/s Quark Systems India (P) Ltd.

The Pr. Commissioner of Income-Tax vs. M/S Arm Embedded

ITA/457/2016HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…1/10 IN THE HIGH COURT OF KARNATAKA, BENGALURU DATED THIS THE 30TH DAY OF JULY 2018 PRESENT THE HON’BLE DR.JUSTICE VINEET KOTHARI AND THE HON’BLE MRS.JUSTICE S.SUJATHA I.T.A. No.457/2016 BETWEEN : 1. THE Pr. COMMISSIONER OF INCOME-TAX 5TH FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU 560 095. 2. THE DEPUTY COMMISSIONER OF INCOME-TAX, CIRCLE-11(1), PRESENT ADDRES CIRCLE-1(1)(1), 2nd FLOOR, BMTC BUILDING, 80 FEET ROAD, KORAMANGALA, BENGALURU-560 048. ...APPELLANTS (BY SRI K.V.ARAVIND, ADV.) AND : M/s ARM EMBEDDED TECHNOLOGIES PVT.…

M/S. Keihin Panalfa Ltd., Gurgaon vs. ACIT, New Delhi

In the result the appeal of the Department stands partly

ITA 1790/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR
Section 40A(2)(b)

…t Paper Book Pages l41-142 and it should be considered as a comparable to the assessee. Reliance was placed on the judgment of the Hon’ble Punjab & Haryana High Court on the judgment in the case of CIT-II vs. Quark Systems India (P.) Ltd. reported in (2011) 244 CTR 542 wherein the Hon’ble Punjab and Haryana High Court held that the assessee is not estopped from pointing out a mistake in the assessment though such mistake is the result of evidence adduced by the taxpayer. It was further submitted that the TPO has wrongly contended that Spectra Industries is making persistent losses and that there are declining…

ACIT, New Delhi vs. M/S. Keihin Panalfa Limited, New Delhi

In the result the appeal of the Department stands partly

ITA 1201/DEL/2014[2009-10]Status: DisposedITAT Delhi19 Jun 2018AY 2009-10

Bench: Shri R.K. Panda & Shri Sudhanshu Srivastava

For Appellant: Shri R.K. Kapoor, CAFor Respondent: Shri Sanjay I. Bara, CIT DR, Smt. Namita Panday, Sr. DR
Section 40A(2)(b)

…t Paper Book Pages l41-142 and it should be considered as a comparable to the assessee. Reliance was placed on the judgment of the Hon’ble Punjab & Haryana High Court on the judgment in the case of CIT-II vs. Quark Systems India (P.) Ltd. reported in (2011) 244 CTR 542 wherein the Hon’ble Punjab and Haryana High Court held that the assessee is not estopped from pointing out a mistake in the assessment though such mistake is the result of evidence adduced by the taxpayer. It was further submitted that the TPO has wrongly contended that Spectra Industries is making persistent losses and that there are declining…

Visual Graphics Computing Services (India) Private Limited, Chennai vs. DCIT, Chennai

In the result, the assessee’s appeal is treated as allowed for statistical

ITA 971/CHNY/2015[2010-11]Status: DisposedITAT Chennai28 Dec 2017AY 2010-11

Bench: Shri N.R.S. Ganesan & Shri S. Jayaraman

For Appellant: Shri. G.M. Doss, CIT
Section 143(3)Section 144C(5)

…etting its work done through outsourcing. Assesseehad raised this issue before ld. DRP as well. By virtue of decision of Special Bench in the case of Dy. CIT vs. Quark Systems P. Ltd (2010) 42 DTR 414 which was upheld by Hon’ble Punjab and Haryana High Court (62 DTR 182) , an assessee cannot be estopped from seeking exclusion of a comparable which was on its own list. Assessee had specifically pointed out that M/s. Cosmic Global Limited had employee cost which was 25.2% of the total cost. However, ld. TPO as well as ld. DRP has held that if the outsourcing translation work of O2.86 crores incurred by the said com…

Visual Graphics Computing Services India (P) Ltd, Chennai vs. ACIT Co Cle III (4), Chennai

In the result, the appeal of the assessee is partly allowed for 28

ITA 2340/CHNY/2012[2008-09]Status: DisposedITAT Chennai10 Feb 2017AY 2008-09

Bench: Shri N.R.S. Ganesan & Shri Abraham P. George] आयकर अपील सं./I.T.A. No.2340/Mds/2012 "नधा"रण वष" /Assessment Year : 2008-2009

For Appellant: Shri. Nishant Thakkar, Adv &
Section 10ASection 144CSection 234BSection 234C

…rk done through outsourcing. Assessee had raised this issue before ld. DRP as well. By virtue of decision of Special Bench in the case of Dy. CIT vs. Quark :- 13 -: Systems P. Ltd (2010) 42 DTR 414 which was upheld by Hon’ble Punjab and Haryana High Court (62 DTR 182) , an assessee cannot be estopped from seeking exclusion of a comparable which was on its own list. Assessee had specifically pointed out that M/s. Cosmic Global Limited had employee cost which was 25.2% of the total cost. However, ld. TPO as well as ld. DRP has held that if the outsourcing translation work of "2.86 crores incurred by the said…

Infineon Technologies India Private Limited, Bangalore vs. ACIT, Bangalore

In the result, the appeals of the revenue and assessee are partly allowed for statistical purposes

ITA 657/BANG/2011[2005-06]Status: DisposedITAT Bangalore06 Jan 2017AY 2005-06

Bench: Shri A. K. Garodia & Smt Asha Vijayaraghavan

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 115JSection 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND SMT ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER Assessee’s Appeal Assessment year : 2005-06 M/s. Infineon Technologies India Assistant Commissioner of Income Ltd., Tax, 3rd Floor, Phase-I, Kalyani Platina, Vs. Circle – 11(4), Survey No. 6 & 24, Kundalahalli Bangalore. Village, K. R. Puram Hobli, Bangalore – 560 066. PAN : AABCS 6967 N APPELLANT RESPONDENT Revenue’s Appeal Assessment year : 2005-06 Assistant Commissioner of Income M/s. Infineon Technologies India Tax, Ltd., Circle – 11(4), Vs. Bangalore – 560…

ACIT, Bangalore vs. M/S Infineon Technologies India Ltd., Bangalore

In the result, the appeals of the revenue and assessee are partly allowed for statistical purposes

ITA 608/BANG/2011[2005-06]Status: DisposedITAT Bangalore06 Jan 2017AY 2005-06

Bench: Shri A. K. Garodia & Smt Asha Vijayaraghavan

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 115JSection 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER AND SMT ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER Assessee’s Appeal Assessment year : 2005-06 M/s. Infineon Technologies India Assistant Commissioner of Income Ltd., Tax, 3rd Floor, Phase-I, Kalyani Platina, Vs. Circle – 11(4), Survey No. 6 & 24, Kundalahalli Bangalore. Village, K. R. Puram Hobli, Bangalore – 560 066. PAN : AABCS 6967 N APPELLANT RESPONDENT Revenue’s Appeal Assessment year : 2005-06 Assistant Commissioner of Income M/s. Infineon Technologies India Tax, Ltd., Circle – 11(4), Vs. Bangalore – 560…

Mcafee Software (India) Pvt. Ltd., Bangalore vs. ACIT, Bangalore

In the result, the appeal of the assessee stands allowed in the

ITA 11/BANG/2012[2007-08]Status: DisposedITAT Bangalore11 Aug 2016AY 2007-08

Bench: Shri A.K.Garodia & Shri Vijay Pal Rao

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT
Section 133(6)Section 143(3)Section 253

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE ‘B’ BENCH, BANGALORE BEFORE SHRI A.K.GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER IT (TP) A No.11 (BNG.)/2012 (Assessment year : 2007-08) M/s McAfee Software India Ltd., Embassy Golf Links, Business Park, Pine Valley-2nd Floor, Off: Indiranagar, Koramangala Intermediate Ring Road, Bangalore-560 071 PAN No.AABCN3175H Appellant Vs The Asst. Commissioner of Income Tax, Circle-12(1), Bangalore Respondent Assessee by : Shri K.R. Vasudevan, Advocate Revenue by : Ms. Neera Malhotra, CIT Date of hearing : 23-06-2016 Date of pronouncement : 11-…

M/S Te Connectivity India Pvt. Ltd., Bangalore vs. CIT

ITA 1603/BANG/2013[2005-06]Status: DisposedITAT Bangalore25 Jul 2016AY 2005-06

Bench: Shri. Abraham P. George

For Appellant: Shri. Pravin Kishore Prasad, Advocate &For Respondent: Shri. K. R. Narayan, JCIT

…IT(TP)A.1603, 1722/Bang/2013, CO.14/Bang/2016 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'A', BANGALORE BEFORE SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER AND SHRI. VIJAY PAL RAO, JUDICIAL MEMBER I.T(TP).A No.1603/Bang/2013 (Assessment Year : 2005-06) M/s. TE Connectivity India P. Ltd, (Preiously known as Tyco Electronics Corpn.India P. Ltd), TE Park, 22B, Doddenakundi 2nd Phase, Industrial Area, Whitefield Road, Bengaluru 560 048 .. Appellant PAN : AABCT7374C v. Commissioner of Income-tax (Appeals), LTU, Bengaluru .. Respondent I.T(TP).A No.1722/Bang/2013 (Assessment Year : 2005-06) Dy.Com…

M/S Net App India Private Limited, Bangalore vs. DCIT, Bangalore

ITA 1614/BANG/2014[2009-10]Status: DisposedITAT Bangalore11 May 2016AY 2009-10

Bench: Shri Vijay Pal Rao & Shri Inturi Rama Rao

For Appellant: Shri Srivastava, AdvocateFor Respondent: Mrs. Neera Malhotra, CIT (D.R)
Section 234B

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH ‘ B ’ BEFORE SHRI VIJAY PAL RAO, JUDICIAL MEMBER AND SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER I.T. (T.P) A. No.1614/Bang/2014 (Assessment Year : 2009-10) M/s. Nett App India Pvt. Ltd., 3rd Floor, Fairwinds Block, EGL Software Park, Off. Intermediate Ring Road, Bangalore-560 071. …. Appellant. PAN AABCN 4063 A Vs. Dy. Commissioner of Income Tax, Circle 12(2), Bangalore. ….. Respondent. I.T.(T.P) A No.1633/Bang/2014 (Assessment Year : 2009-10) (By Revenue) Assessee By : Shri Srivastava, Advocate. Revenue By : Mrs. Neera Malhotra, CIT (D.R) Date of Hearing…

M/S Citrix R & D I P Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

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

ITA 1289/BANG/2014[2009-10]Status: DisposedITAT Bangalore19 Feb 2016AY 2009-10

Bench: Shri Abraham P George & Shri Vijay Pal Rao

For Appellant: Shri P.K.Prasad, CAFor Respondent: Smt. S.Praveena, Addl.CIT
Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE ‘B’ BENCH, BANGALORE BEFORE SHRI ABRAHAM P GEORGE, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER IT(TP)A No.1289(BNG.)/2014 (Assessment year : 2009-10) M/s Citrix R&D India Pvt. Ltd. Prestige Dynasty No.33, Ulsoor Road, Bangalore-560 042 PAN No.AABCN3639C Appellant Vs The Deputy Commissioner of Income Tax, Circle-11(2), Bangalore Respondent Assessee by : Shri P.K.Prasad, CA Revenue by : Smt. S.Praveena, Addl.CIT Date of hearing : 11-02-2016 Date of pronouncement : 19-02-2016 O R D E R PER SHRI ABRAHAM P GEORGE, AM; In this appeal filed by the…

Symantec Software Solutions P.Ltd, Mumbai vs. DCIT 10(1), Mumbai

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

ITA 7623/MUM/2012[2008-09]Status: DisposedITAT Mumbai16 Dec 2015AY 2008-09

Bench: Shri Amit Shukla & Shri Ashwani Tanejaassessment Year: 2008-09

Section 143(3)

…that an assessee can dispute a comparable before the Tribunal for the first time, reliance has been placed on the following judgments: 1• Deputy Commissioner of Income Tax Vs Quark Systems Pvt Ltd. 132 TTJ (Chd) (S B) 1 2. CIT Vs Quark Systems India (P) Ltd 62 DTR 182 (P&H) 3. Akzo Nobel Chemicals (India) Ltd., Vs ACIT ITA No.1169/PN/2011 4. CISCO Systems (India) Private Ltd. Vs DCIT IT(TP)A No271/Bang/2014 5. ACIT Vs Convergys India Service (P) Ltd., ITA No.4291/Del/2009 6. Deloitte Consulting India Pvt. Ltd., Vs DCIT 155 TTJ (Hyd) 367 7. Four Soft Pvt. Limited, Vs DCIT ITA No. 1903/Hyd/11 8. IVY Comptech Pvt.…

M/S Arm Embedded Technologies Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result, both the appeals are partly allowed for statistical purposes

ITA 1161/BANG/2011[2007-08]Status: DisposedITAT Bangalore01 Dec 2015AY 2007-08

Bench: Smt. Asha Vijayaraghavan & Shri Abraham P. George

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri I.P.S. Bindra, CIT(DR-I)
Section 10ASection 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER IT(TP)A Nos.1112/Bang/2010 & 1161/Bang/2011 Assessment years : 2006-07 & 2007-08 M/s. ARM Embedded Technologies Vs. The Deputy Commissioner of Pvt. Ltd., Income Tax, Bagmane World Technology Center- Circle 11(1), SEZ, Citrine Block, 5th & 6th Floor, Bangalore. Marathahalli Outer Ring Road, Doddanakundi Village, Mahadevapura, Bangalore – 560 048. PAN: AAECA 1582E APPELLANT RESPONDENT Appellant by : Shri T. Suryanarayana, Advocate Respondent by : Shri I.P.S.…

M/S. Arm Embedded Technologies Pvt. Ltd, Bangalore vs. DCIT, Bangalore

In the result, both the appeals are partly allowed for statistical purposes

ITA 1112/BANG/2010[2006-07]Status: DisposedITAT Bangalore01 Dec 2015AY 2006-07

Bench: Smt. Asha Vijayaraghavan & Shri Abraham P. George

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Shri I.P.S. Bindra, CIT(DR-I)
Section 10ASection 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI ABRAHAM P. GEORGE, ACCOUNTANT MEMBER IT(TP)A Nos.1112/Bang/2010 & 1161/Bang/2011 Assessment years : 2006-07 & 2007-08 M/s. ARM Embedded Technologies Vs. The Deputy Commissioner of Pvt. Ltd., Income Tax, Bagmane World Technology Center- Circle 11(1), SEZ, Citrine Block, 5th & 6th Floor, Bangalore. Marathahalli Outer Ring Road, Doddanakundi Village, Mahadevapura, Bangalore – 560 048. PAN: AAECA 1582E APPELLANT RESPONDENT Appellant by : Shri T. Suryanarayana, Advocate Respondent by : Shri I.P.S.…

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…

Hewlett- Packard Globalsof Private Limited, Bangalore vs. DCIT, Bangalore

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

ITA 1031/BANG/2011[2007-08]Status: DisposedITAT Bangalore23 Sept 2015AY 2007-08

Bench: Smt. Asha Vijayaraghavan & Shri. Abraham P. Georgei.T(Tp).A No.1031/Bang/2011 (Assessment Year : 2007-08) Hewlett- Packard (India) Globalsoft P. Ltd, Plot No.39/40, Electronic City – Phase-Ii Hosur Road, Bangalore 560 100 ..Appellant Pan : Aaacd4078L V. Deputy Commissioner Of Income-Tax, Central Circle -11(4), Bangalore .. Respondent Assessee By : Shri. Ajit Kumar Jain, Ca Revenue By : Shri. G. R. Reddy, Cit – Dr-I Heard On : 01.09.2015 Pronounced On : 23.09.2015 O R D E R Per Abraham P. George:

For Appellant: Shri. Ajit Kumar Jain, CAFor Respondent: Shri. G. R. Reddy, CIT – DR-I
Section 10ASection 144C

…IT(TP)A.1031/Bang/2011 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH 'A', BANGALORE BEFORE SMT. ASHA VIJAYARAGHAVAN, JUDICIAL MEMBER AND SHRI. ABRAHAM P. GEORGE, ACCOUNTANT MEMBER I.T(TP).A No.1031/Bang/2011 (Assessment Year : 2007-08) Hewlett- Packard (India) Globalsoft P. Ltd, Plot No.39/40, Electronic City – Phase-II Hosur Road, Bangalore 560 100 ..Appellant PAN : AAACD4078L v. Deputy Commissioner of Income-tax, Central Circle -11(4), Bangalore .. Respondent Assessee by : Shri. Ajit Kumar Jain, CA Revenue by : Shri. G. R. Reddy, CIT – DR-I Heard on : 01.09.2015 Pronounced on : 23.09.2015 O R…