CIT v. Mercer Consulting (I) (P) Ltd.

76 Taxmann.com 153High Court2016#5834 most cited

What is CIT v. Mercer Consulting (I) (P) Ltd. authority for?

A company cannot be accepted as a comparable if its turnover from the specific business under scrutiny is very low in proportion to its total turnover, especially when it substantially outsources services.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2018 to 2023.

Also referred to as

CIT v. Mercer Consulting (I) (P) Ltd · comparable companies · transfer pricing · low turnover · outsourcing · international transaction

Issues it is cited on

comparable companiesinternational transactiontransfercompanysection 143(3)indiatotal incomebusiness

Judgments citing CIT v. Mercer Consulting (I) (P) Ltd.

DCIT 1(1)(2), MUMBAI vs. HSBC PROFESSIONAL SERVICES P.LTD, MUMBAI

In the result, the appeal of the revenue is dismissed

ITA 251/MUM/2017[2010-11]Status: DisposedITAT Mumbai29 Nov 2023AY 2010-11

Bench: Shri Aby T Varkey & Shri Amarjit Singhdy. Commissioner Of Vs. M/S Hsbc Professional Income-Tax-1(1)(2) Services Pvt. Ltd. 579, Aayakar Bhawan, 6Th Floor, Shiv Building M.K. Road, Cts No. 139 & 140B, Mumbai – 400 020 Sahar Road, Vile Parle (E) Mumbai – 57 स्थायी लेखा सं./जीआइआर सं./Pan/Gir No: Aabch0705R Appellant .. Respondent [ Appellant By : Madanappa Raghuveer Respondent By : Niraj Sheth Date Of Hearing 14.11.2023 Date Of Pronouncement 29.11.2023 आदेश / O R D E R Per Amarjit Singh (Am): This Appeal Filed By The Revenue Is Directed Against The Order Passed By The Ld. Cit(A)-56, Mumbai, Dated 29.09.2016 For A.Y. 2010- 11. The Revenue Has Raised The Following Grounds Before Us:

For Appellant: Madanappa RaghuveerFor Respondent: Niraj Sheth
Section 143(2)Section 143(3)Section 92C

…P a g e | 1 Dy. CIT-1(1)(2) Vs. M/s HSBC Professional Services Pvt. Ltd. IN THE INCOME TAX APPELLATE TRIBUNAL “H” BENCH, MUMBAI BEFORE SHRI ABY T VARKEY, JUDICIAL MEMBER & SHRI AMARJIT SINGH, ACCOUNTANT MEMBER Dy. Commissioner of Vs. M/s HSBC Professional Income-tax-1(1)(2) Services Pvt. Ltd. 579, Aayakar Bhawan, 6th Floor, Shiv Building M.K. Road, CTS No. 139 & 140B, Mumbai – 400 020 Sahar Road, Vile Parle (E) Mumbai – 57 स्थायी लेखा सं./जीआइआर सं./PAN/GIR No: AABCH0705R Appellant .. Respondent [ Appellant by : Madanappa Raghuveer Respondent by : Niraj Sheth Date of Hearing 14.11.2023 Date of Pronouncement 2…

HSBC SECURITIES AND CAPITAL MARKETS (I) P.LTD,MUMBAI vs. DCIT RG 4(1), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 702/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Mar 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 702/Mum/2014 (A.Y. 2009-10) M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, Mahatma Gandhi Road, Fort, Mumbai- 400001. PAN: AAACJ1395E ..... Appellant Vs. DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Respondent DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, mahatma Gandhi Road, Fort, Mum…

HSBC SECURITIES AND CAPITAL MARKETS (INDIA) P. LTD,MUMBAI vs. DCIT RG 4(1), MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 4459/MUM/2014[2006-07]Status: DisposedITAT Mumbai10 Mar 2023AY 2006-07

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 702/Mum/2014 (A.Y. 2009-10) M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, Mahatma Gandhi Road, Fort, Mumbai- 400001. PAN: AAACJ1395E ..... Appellant Vs. DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Respondent DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, mahatma Gandhi Road, Fort, Mum…

DCIT 4(1), MUMBAI vs. HSBC SECURITIES AND CAPITAL MARKETS (INDIA) P.LTD, MUMBAI

In the result, appeal filed by the assessee is allowed

ITA 1661/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Mar 2023AY 2009-10

Bench: Shri Vikas Awasthy & Shri Gagan Goyal

For Appellant: Ms. Samruddhi Dhananjay Hande, Sr. DRFor Respondent: Sh. Porus Kaka / Tejas Mhatre
Section 143(3)Section 92CSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI GAGAN GOYAL, ACCOUNTANT MEMBER ITA No. 702/Mum/2014 (A.Y. 2009-10) M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, Mahatma Gandhi Road, Fort, Mumbai- 400001. PAN: AAACJ1395E ..... Appellant Vs. DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Respondent DCIT-4(1), Room No. 640, 6th Floor, Aayakar Bhavan, M.K. Road, Mumbai- 400020. ...... Appellant Vs. M/s. HSBC Securities and Capital Markets (India) Pvt. Ltd. 52/60, mahatma Gandhi Road, Fort, Mum…

M/S. CONTINENTAL AUTOMOTIVE COMPONENTS INDIA PRIVATE LIMITED,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE

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

ITA 280/BANG/2021[2016-17]Status: DisposedITAT Bangalore06 Feb 2023AY 2016-17

Bench: Shri George George K. & Ms. Padmavathy S

For Appellant: Shri T. Suryanarayana, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 234BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI GEORGE GEORGE K., JUDICIAL MEMBER AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.280/Bang/2021 Assessment year : 2016-17 M/s. Continental Automotive Vs. The Deputy Commissioner Components India Pvt. Ltd., of Income Tax, Plot No.53B, Circle 2(1)(1), Bommasandra Industrial Area, Bengaluru. Hosur Road, Attibele Hobli, Anekal Taluk, Bengaluru – 560 099. PAN: AAKCS 9578C ASSESSEE RESPONDENT Assessee by : Shri T. Suryanarayana, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru. Date of hearing : 12.01.2023 Date of Pronoun…

WEATHERFORD DRILLING & PRODUCTION SERVICES (INDIA) PVT. LTD.,,VADODARA vs. THE ASSTT. COMMISSIONER OF INCOME TAX, CIRCEL-2(1)(2),, VADODARA

In the result, appeal of the assessee is allowed

ITA 77/AHD/2019[2008-09]Status: DisposedITAT Ahmedabad21 Nov 2022AY 2008-09
For Appellant: Shri Dhanesh Bafna, A.R. &For Respondent: Shri Atul Pandey, Sr. D.R
Section 143(3)Section 92C

…THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH Before: Ms. Annapurna Gupta, Accountant Member And Shri Siddhartha Nautiyal, Judicial Member Assessment Year 2008-09 Weatherford Drilling & The ACIT, Production Services Circle-2(1)(2), (India) Pvt. Ltd., Vs Vadodara Block No. 74, (Respondent) Mukutnagar, Sokhada Road, Manjusar, Ta Savli, Baroda-391775 PAN: AAACW4068M (Appellant) Assessee by: Shri Dhanesh Bafna, A.R. & Ms. Chandni Shah, A.R. Revenue by: Shri Atul Pandey, Sr. D.R. Date of hearing : 23-08-2022 Date of pronouncement : 21-11-2022 आदेश/ORDER PER : SIDDHARTHA NAUTIYAL, JUDICIAL MEMBER:…

ETISALAT SOFTWARE SOLUTIONS PRIVATE LIMITED,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-2(1)(1), BANGALORE

In the result, the appeal is allowed for statistical purposes

ITA 240/BANG/2022[2017-18]Status: DisposedITAT Bangalore20 Sept 2022AY 2017-18

Bench: Shri N.V. Vasudevan & Ms. Padmavathy S

For Appellant: Shri Bharadwaj Sheshadri, CAFor Respondent: Shri Praveen Karanth, CIT(DR)(ITAT), Bengaluru
Section 143(2)Section 143(3)Section 92BSection 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND Ms. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No.240/Bang/2022 Assessment year : 2017-18 Etisalat Software Solutions Vs. The Deputy Commissioner of Pvt. Ltd., Income Tax, (through Liquidator Shri Circle 2(1)(1), Balady Shekar Shetty), Bangalore. E-98, 7A Cross, Manyata Residency, Nagavara, Bengaluru – 560 045. PAN: AABCE 7261M APPELLANT RESPONDENT Appellant by : Shri Bharadwaj Sheshadri, CA Respondent by : Shri Praveen Karanth, CIT(DR)(ITAT), Bengaluru. Date of hearing : 06.09.2022 Date of Pronouncement : 20.…

FROST & SULLIVAN (INDIA) P.LTD,CHENNAI vs. DCIT (OSD) 8(1), MUMBAI

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

ITA 1124/MUM/2014[2009-10]Status: DisposedITAT Mumbai11 May 2022AY 2009-10
Section 143(3)Section 144C(13)Section 36(1)(vii)Section 40

…THE INCOME TAX APPELLATE TRIBUNAL “K” Bench, Mumbai Shri B.R. Baskaran (AM) & Shri Kuldip Singh (JM) I.T.A. No. 1124/Mum/2014 (A.Y. 2009-10) Vs. DCIT, OSD-8(1) Frost & Sullivan (India) Pvt. Ltd. Aayakar Bhavan ASV Hansa, 4th Floor M.K. Road No. 53, Greams Road Churchgate Thousand Lights Mumbai-400 020. Chennai-600 006. (Appellant) (Respondent) I.T.A. No. 484/Mum/2014 (A.Y. 2009-10) Vs. Frost & Sullivan (India) DCIT, OSD-8(1) Aayakar Bhavan Pvt. Ltd. M.K. Road ASV Hansa, 4th Floor Churchgate No. 53, Greams Road Mumbai-400 020. Thousand Lights Chennai-600 006. (Appellant) (Respondent) PAN : AAACF4252A Assesse…

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…

DCIT, BANGALORE vs. SRI. JIVHESHWARA CREDIT CO-OPERATIVE SOCIETY LTD.,, BANGALORE

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

ITA 349/BANG/2014[2010-11]Status: DisposedITAT Bangalore22 Oct 2020AY 2010-11

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…

TRAVELEX INDIA P.LTD,MUMBAI vs. DCIT CIR 3(3), MUMBAI

In the result, the appeal filed by the assessee for AY 2009-10 is partly allowed

ITA 1464/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Feb 2020AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Travelex India Private Asst. Commissioner Of Limited, B Wing, 7Th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner Of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2Nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessee By : Mr. Niraj Sheth, Ar Revenue By : Mr. Manish Kumar Singh, Dr Last Date Of Hearing : 15/11/2019 Date Of Pronouncement: 10/02/2020

For Appellant: Mr. Niraj Sheth, ARFor Respondent: Mr. Manish Kumar Singh, DR
Section 143(3)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Travelex India Private Asst. Commissioner of Limited, B Wing, 7th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 PAN No. AACCR4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 PAN No. AACCR4942B Appellan…

TRAVELEX INDIA P.LTD,MUMBAI vs. ASST CIT CIR 3(3), MUMBAI

In the result, the appeal filed by the assessee for AY 2009-10 is partly allowed

ITA 7482/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Feb 2020AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Travelex India Private Asst. Commissioner Of Limited, B Wing, 7Th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner Of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2Nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessee By : Mr. Niraj Sheth, Ar Revenue By : Mr. Manish Kumar Singh, Dr Last Date Of Hearing : 15/11/2019 Date Of Pronouncement: 10/02/2020

For Appellant: Mr. Niraj Sheth, ARFor Respondent: Mr. Manish Kumar Singh, DR
Section 143(3)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Travelex India Private Asst. Commissioner of Limited, B Wing, 7th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 PAN No. AACCR4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 PAN No. AACCR4942B Appellan…

ASST CIT 10(3)(2), MUMBAI vs. PANGEA3 LEGAL DATABASE P.LTD, MUMBAI

Appeal stands dismissed whereas the assessee’s appeal stand partly allowed in terms of our above order

ITA 1923/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Jun 2019AY 2010-11

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Rajan Vora-Ld.ARFor Respondent: Shri S.K. Singh-Ld.DR
Section 143(3)Section 144C(5)

…Assessment Year-2010-11 आयकर अपीलीय अिधकरण “जे” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.1663/Mum.2015 (िनधा"रण वष" / Assessment Year: 2010-11) Pangea3 Legal Database Systems Pvt. Ltd. ACIT-10(3)(2) बनाम नाम नाम/ नाम Room No.212, 2nd floor 102-B, Leela Business Park Andheri Kurla Road Aaykar Bhavan, M.K. Road Vs. Andheri (E), Mumbai-400 060 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AADCP-8581-H…

PANGEA LEGAL DATABASE SYSTEMS PRIVATE LIMITED,MUMBAI vs. ACIT , 10(3)(2), MUMBAI

Appeal stands dismissed whereas the assessee’s appeal stand partly allowed in terms of our above order

ITA 1663/MUM/2015[2010-11]Status: DisposedITAT Mumbai25 Jun 2019AY 2010-11

Bench: Hon’Ble Shri Saktijit Dey, Jm & Hon’Ble Shri Manoj Kumar Aggarwal, Am

For Appellant: Shri Rajan Vora-Ld.ARFor Respondent: Shri S.K. Singh-Ld.DR
Section 143(3)Section 144C(5)

…Assessment Year-2010-11 आयकर अपीलीय अिधकरण “जे” "ायपीठ मुंबई म"। IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI माननीय "ी श""जीत दे, "ाियक सद" एवं माननीय "ी मनोज कुमार अ"वाल, लेखा सद" के सम"। BEFORE HON’BLE SHRI SAKTIJIT DEY, JM AND HON’BLE SHRI MANOJ KUMAR AGGARWAL, AM आयकरअपील सं./ I.T.A. No.1663/Mum.2015 (िनधा"रण वष" / Assessment Year: 2010-11) Pangea3 Legal Database Systems Pvt. Ltd. ACIT-10(3)(2) बनाम नाम नाम/ नाम Room No.212, 2nd floor 102-B, Leela Business Park Andheri Kurla Road Aaykar Bhavan, M.K. Road Vs. Andheri (E), Mumbai-400 060 Mumbai-400 020 "थायीलेखासं./जीआइआरसं./PAN/GIR No. AADCP-8581-H…

J.P MORGAN ADVISORS INDIA P.LTD,MUMBAI vs. DCIT RG 3(2), MUMBAI

In the result, appeal is partly allowed

ITA 990/MUM/2014[2009-10]Status: DisposedITAT Mumbai19 Jun 2019AY 2009-10

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Madhur AgrawalFor Respondent: Shri Anand Mohan
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER ITA no.990/Mum./2014 (Assessment Year : 2009–10) J.P. Morgan Advisors India Pvt. Ltd. J.P. Morgan Tower, Off CST Road ……………. Appellant Kalina, Santacruz (E), Mumbai 400 098 PAN – AABCJ4509K v/s Dy. Commissioner of Income Tax ……………. Respondent Range–3(2), Mumbai IT(TP)A no.1754/Mum./2014 (Assessment Year : 2009–10) Dy. Commissioner of Income Tax ……………. Appellant Range–3(2), Mumbai v/s J.P. Morgan Advisors India Pvt. Ltd. J.P. Morgan Tower, Off CST Road ……………. Respond…

BROADCOM COMMUNICATIONS TECHNOLOGIES PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1(1)(2), BANGALORE

In the result, the appeal filed by the assessee is partly allowed in the terms indicated above

ITA 1929/BANG/2017[2013-14]Status: DisposedITAT Bangalore14 Jun 2019AY 2013-14

Bench: Shri Arun Kumar Garodia & Shri Pavan Kumar Gadale

For Appellant: Shri Sharath Rao, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 143(3)Section 144C(13)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No. 1929/Bang/2017 Assessment Year : 2013-14 M/s. Broadcom Communications Technologies Private Limited (earlier known as Broadcom India Research The Deputy Private Limited) Commissioner of S1, Wipro Electronic City, Special Vs. Income Tax, Economic Zone, Doddathogur Village Circle – 1 (1) (2), Begur Hobli, Bangalore. Electronic City, Bangalore – 560 100. PAN: AACCB8136B APPELLANT RESPONDENT Assessee by : Shri Sharath Rao, CA Revenue by : Ms. Neera Malh…

ITO, BANGALORE vs. M/S CENDUIT INDIA SERVICES PVT. LTD.,, BANGALORE

In the result, the appeal filed by the revenue is dismissed and the CO is partly allowed

ITA 59/BANG/2016[2011-12]Status: DisposedITAT Bangalore24 Apr 2019AY 2011-12

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

For Appellant: Shri Ketan K Ved, C.AFor Respondent: Shri Pradeep Kumar, CIT
Section 143(3)Section 36(1)(va)Section 431B

…case of Pentair (supra) and held that Infosys BPO was rightly excluded as not being a comparable company. Our attention was also drawn by him to a decision of the Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Mercer Consulting (I) (P) Ltd. (2016) 76 Taxmann.com 153 (Punjab & Haryana) wherein the Hon’ble Court held that a giant company cannot be compared with a company which was a captive service provided assuming limited risks. 17.6. As far as the decisions of the Tribunal rendered on the application of turnover filter that are contrary to the IT(TP)A No.59/Bang/2016 CO No.57/Bang/2016 Page 19 of 25…

DCIT vs. M/S EMC DATA STORAGE SYSTEMS (INDIA) PVT. LTD.,, BANGALORE

In the result, appeal of the Revenue is partly allowed and the cross objection of the assessee is partly allowed

ITA 875/BANG/2013[2005-06]Status: DisposedITAT Bangalore14 Jan 2019AY 2005-06

Bench: Shri. A. K. Garodia & Shri. Laliet Kumar

For Appellant: Shri. Suryanarayana J. AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT - DR
Section 10A

…IT(TP)A.875/Bang/2013 & CO.175/Bang/2018 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'A', BENGALURU BEFORE SHRI. A. K. GARODIA, ACCOUNTANT MEMBER AND SHRI. LALIET KUMAR, JUDICIAL MEMBER I.T(TP)A No.875/Bang/2013 (Assessment Year : 2005-06) Deputy Commissioner of Income-tax, Circle -11(3), Bengaluru .. Appellant v. M/s. EMC Software and Services (India) P. Ltd, (Formerly known as EMC Data Storage Systems India P. Ltd) Bagmane World Technology Center SEZ Mahadevapura, Doddanekundi village, K. R. Puram Hobli, Bengaluru 560 048 .. Respondent PAN : AABCE0989Q Cross objection No.175/Bang/2018 (I…

DCIT, BANGALORE vs. M/S INDEPENDENT TECHNOLOGY SYSTEMS (INDIA) PVT. LTD.,, BANGALORE

In the result, the appeal by the revenue is partly allowed and the CO by the assessee is also partly allowed

ITA 1086/BANG/2013[2008-09]Status: DisposedITAT Bangalore16 Nov 2018AY 2008-09

Bench: Shri N.V. Vasudevan & Shri Inturi Rama Rao

For Appellant: Shri P.K. Pradeep, AdvocateFor Respondent: Smt. Sreenandini Das, Addl.CIT(DR)(ITAT), Bengaluru
Section 92Section 92C

…case of Pentair (supra) and held that Infosys BPO was rightly excluded as not being a comparable company. Our attention was also drawn by him to a decision of the Hon’ble Punjab & Haryana High Court in the case of CIT Vs. Mercer Consulting (I) (P) Ltd. (2016) 76 Taxmann.com 153 (Punjab & Haryana) wherein the Hon’ble Court held that a giant company cannot be compared with a company which was a captive service provided assuming limited risks. IT(TP)A No. 1086/Bang/2013 & CO No.159/Bang/2015 Page 19 of 40 17.6. As far as the decisions of the Tribunal rendered on the application of turnover filter that are contrar…

CAPCO TECHNOLOGIES PVT LTD ,BANGALORE vs. INCOME TAX OFFICER WARD-2(1)(1), BANGALORE

In the result appeal of the assessee is partly allowed

ITA 1981/BANG/2017[2013-14]Status: DisposedITAT Bangalore21 Mar 2018AY 2013-14

Bench: Shri. Jason P. Boaz

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Ms. Neera Malhotra, CIT-DR
Section 143(3)Section 32Section 92C

…IT(TP)A.1981/Bang/2017 Page - 1 IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU BENCH 'B', BENGALURU BEFORE SHRI. JASON P. BOAZ, ACCOUNTANT MEMBER AND SHRI. LALIET KUMAR, JUDICIAL MEMBER I.T(TP).A No.1981/Bang/2017) (Assessment Year : 2013-14) M/s. Capco Technologies P. Ltd, SJR i-Park, Ground floor, Tower-2, Block PHI. EPIP Zone 1, Whitefield, Bengaluru 560 066 .. Assessee PAN : AADCC4204G v. Income-tax Officer, Ward -2(1)(1), Bengaluru .. Respondent Assessee by : Shri. K. R. Vasudevan, Advocate Revenue by : Ms. Neera Malhotra, CIT-DR Heard on : 18.01.2018 Pronounced on : 21.03.2018 O R D E R PER LALIET…

CIT v. Mercer Consulting (I) (P) Ltd. (76 Taxmann.com 153) — Cited in 20 Judgments | BharatTax