Fiserve India (P.) Ltd. v. ITO

60 Taxmann.com 48Reported decision2015#9846 most cited

What is Fiserve India (P.) Ltd. v. ITO authority for?

A company providing services other than routine software development services, such as subscription, training, or license sales, and lacking segmental financials, is dissimilar to a routine software development service provider and should be excluded from the set of comparables.

11

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2016 to 2024.

Also referred to as

Fiserve India (P.) Ltd. v. ITO · Thirdware · exclusion of comparables · functional dissimilarity · routine software development · subscription and training · license sale · segmental financials · transfer pricing · ITAT

Issues it is cited on

captive service providerworking capital adjustmentslump salerelated party transactiondemergertested partycomparable companiesmost appropriate methodsection 92btnmmsection 92caassociated enterprise

Judgments citing Fiserve India (P.) Ltd. v. ITO

Clinasia Labs Private Limited, Hyderabad vs. ITO Ward1(4), Hyderabad

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

ITA 202/HYD/2021[2016-17]Status: DisposedITAT Hyderabad11 Jun 2024AY 2016-17

Bench: Shri Laliet Kumar & Shri Manjunatha G.

For Appellant: Shri Nemichand Sirvi, ARFor Respondent: Shri K. Meghnath Chowhan, DR
Section 143(3)Section 92C

…आयकर अपीलीय अधिकरण, हैदराबाद पीठ में IN THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCHES “A”, HYDERABAD BEFORE SHRI LALIET KUMAR, JUDICIAL MEMBER & SHRI MANJUNATHA G., ACCOUNTANT MEMBER आ.अपी.सं / ITA-TP No. 202/Hyd/2021 (निर्धारण वर्ा / Assessment Year: 2016-17) M/s. Clinasia Labs Vs. Income Tax Officer, Private Limited, Ward-1(4), Hyderabad Hyderabad [PAN No. AAECM4932G] अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध/Assessee by: Shri Nemichand Sirvi, AR रधजस्‍व द्वधरध/Revenue by: Shri K. Meghnath Chowhan, DR सुिवधई की तधरीख/Date of hearing: 21/05/2024 घोर्णध की तधरीख/Pronouncement on:…

Emc Software and Services India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Special Range- 2, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes as per the terms mentioned above

ITA 191/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Mar 2023AY 2016-17

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Shri Manjunath Karkihalli, CIT (D.R)
Section 133(6)Section 143(3)Section 144C(13)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER IT(TP)A No.191/Bang/2021 Assessment Year : 2016-17 M/s EMC Software and Services India Pvt. The Asst. Commissioner of Ltd., Income-tax, Bagmane Developers Pvt. Ltd., Special Range-2, SEZ – Marathahalli Ring Road, Bangalore. Vs. Doddanekundi Village Road, Bangalore-560 037. PAN: AABCT 0199 B APPELLANT RESPONDENT Appellant by : Smt. Tanmayee Rajkumar, Advocate Respondent by : Shri Manjunath Karkihalli, CIT (D.R) Date of Hearing : 03.01.2023 Date of Pronouncement…

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…

Uxc India It Services Private Limited, Bangalore vs. The Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 236/BANG/2021[2016-17]Status: DisposedITAT Bangalore20 Jan 2023AY 2016-17
For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri K. Sankar Ganesh, JCIT-DR
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BENGALURU “A” BENCH, BENGALURU BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND MS. PADMAVATHY S, ACCOUNTANT MEMBER IT(TP)A No. 236/Bang/2021 (Assessment Year: 2016-17) M/s. UXC India IT Services Pvt. Ltd. Digital Park, HP Avenue Vs. DCIT, Circle - 2(1)(1) 39/40, Electronic City Bengaluru Hosur Main Road Bangalore 560100 PAN – AABCU6681K (Appellant) (Respondent) Assessee by: Shri Vishal Kalra, Advocate Revenue by: Shri K. Sankar Ganesh, JCIT-DR Date of hearing: 02.11.2022 Date of pronouncement: 20.01.2023 O R D E R PER BEENA PILLAI, J.M. Present appeal is filed by the assessee a…

Applied Materials India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore

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

ITA 209/BANG/2021[2016-17]Status: DisposedITAT Bangalore30 Nov 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 209/Bang/2021 Assessment Year : 2016-17 M/S. Applied Materials India Pvt. Ltd., Unit -5, 3Rd Floor, The Deputy Explorer Building, Commissioner Of International Tech Income Tax, Park, Circle – 1(1)(1), Whitefield Road, Vs. Bangalore. Bangalore – 560 001. Pan: Aaeca2635C Appellant Respondent : Shri T. Suryanarayana, Assessee By Advocate : Dr. Manjunath Karkihalli, Revenue By Cit-Dr Date Of Hearing : 30-11-2022 Date Of Pronouncement : 30-11-2022 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Order Dated 31/03/2021 Passed By The National E-Assessment Centre, Delhi For A.Y. 2016-17 On Following Grounds Of Appeal:

For Respondent: Shri T. Suryanarayana
Section 143(1)Section 143(2)Section 195Section 40Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 209/Bang/2021 Assessment Year : 2016-17 M/s. Applied Materials India Pvt. Ltd., Unit -5, 3rd Floor, The Deputy Explorer Building, Commissioner of International Tech Income Tax, Park, Circle – 1(1)(1), Whitefield Road, Vs. Bangalore. Bangalore – 560 001. PAN: AAECA2635C APPELLANT RESPONDENT : Shri T. Suryanarayana, Assessee by Advocate : Dr. Manjunath Karkihalli, Revenue by CIT-DR Date of Hearing : 30-11-2022 Date of Pronouncement : 30-11-2022 ORDER PER BEENA…

Arm Embedded Technologies Private Limited, Bengaluru vs. Deputy Commissioner of Income Tax, Circle- 1(1)(1), Bengaluru

In the result, appeal of the assessee stands partly allowed

ITA 235/BANG/2021[2016-17]Status: DisposedITAT Bangalore30 Aug 2022AY 2016-17
For Appellant: 2.1 Rejecting the value of international transaction of provision of SWD and proFor Respondent: Shri T. Suryanarayana
Section 133(6)Section 143(3)Section 144C(13)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 235/Bang/2021 Assessment Year : 2016-17 M/s. Arm Embedded Technologies Pvt. Ltd., Bagmane World Technology Center, The Deputy SEZ Citrine Block, Commissioner of 5th Floor, Marathahalli Income Tax, Outer Ring Road, Circle 1 (1)(1), Doddanekkundi Village, Vs. Bengaluru. Mahadevapura, Bengaluru – 560 048. PAN: AAECA1582E APPELLANT RESPONDENT : Shri T. Suryanarayana, Assessee by Advocate Revenue by : Shri Praveen Karanth, CIT-DR Date of Hearing : 27-07-2022 Date…

Citrix R & D India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle- 2(1)(1), Bangalore

In the result, the appeal filed by the assessee stands allowed partly as indicated herein above

ITA 220/BANG/2021[2016-17`]Status: DisposedITAT Bangalore25 Aug 2022

Bench: Shri Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 220/Bang/2021 Assessment Year : 2016-17 M/S. Citrix R&D India Pvt. Ltd., The Deputy Prestige Dynasty, Commissioner Of Ground Floor, Income Tax, 33/2, Ulsoor Road, Circle – 2(1)(1), Bangalore – 560042. Vs. Bangalore. Pan: Aabcn3639C Appellant Respondent Assessee By : Shri Sumit Khurana, Ca Revenue By : Shri M. Mathivanan, Cit-Dr Date Of Hearing : 04-07-2022 Date Of Pronouncement : 25-08-2022 Order Per Beena Pillaipresent Appeal By The Assessee Has Been Filed By Assessee Against The Assessment Order Dated 30/03/2021 Passed By The National E-Assessment Centre, Delhi Relating To Assessment Year 2016-17 On Following Grounds Of Appeal: “The Grounds Mentioned Herein By The Appellant Are Without Prejudice To One Another. 1. That The Order Passed By The Learned Ao To The Extent Prejudicial To The Appellant, Is Bad In Law & Liable To Be Quashed. Transfer Pricing - 2. That The National E-Assessment Centre, Delhi / Deputy Commissioner Of Income Tax, Circle 2(1)(1), Bangalore ("Assessing Officer" Or "Learned Ao") & The Dispute Resolution Panel - 1 ("Learned Panel" Or "Learned Drp")

For Appellant: Shri Sumit Khurana, CAFor Respondent: Shri M. Mathivanan, CIT-DR

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘C’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 220/Bang/2021 Assessment Year : 2016-17 M/s. Citrix R&D India Pvt. Ltd., The Deputy Prestige Dynasty, Commissioner of Ground Floor, Income Tax, 33/2, Ulsoor Road, Circle – 2(1)(1), Bangalore – 560042. Vs. Bangalore. PAN: AABCN3639C APPELLANT RESPONDENT Assessee by : Shri Sumit Khurana, CA Revenue by : Shri M. Mathivanan, CIT-DR Date of Hearing : 04-07-2022 Date of Pronouncement : 25-08-2022 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appeal by the assesse…

Serco India Pvt. Ltd., Gurgaon vs. DCIT, Gurgaon

In the result, the appeal of the assessee is allowed

ITA 1460/DEL/2014[2009-10]Status: DisposedITAT Delhi10 Jan 2022AY 2009-10

Bench: Sh. Saktijit Deydr. B. R. R. Kumarita No. 1460/Del/2014 : Asstt. Year : 2009-10 Serco India Pvt. Ltd., Vs Dcit, 6Th Floor, Tower-B, Building No. 8, Circle-2, Dlf Cyber City, Phase-Ii, Gurgaon Gurgaon (Appellant) (Respondent) Pan No. Aajcs6704P Assessee By : Sh. Suraj Bhan Nain, Ca Revenue By : Sh. M. Baranwal, Sr. Dr Date Of Hearing: 04.01.2022 Date Of Pronouncement: 10.01.2022

For Appellant: Sh. Suraj Bhan Nain, CAFor Respondent: Sh. M. Baranwal, Sr. DR
Section 10ASection 143(3)Section 144C(13)Section 234BSection 271(1)(c)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI Before Sh. Saktijit Dey, Judicial Member Dr. B. R. R. Kumar, Accountant Member ITA No. 1460/Del/2014 : Asstt. Year : 2009-10 Serco India Pvt. Ltd., Vs DCIT, 6th Floor, Tower-B, Building No. 8, Circle-2, DLF Cyber City, Phase-II, Gurgaon Gurgaon (APPELLANT) (RESPONDENT) PAN No. AAJCS6704P Assessee by : Sh. Suraj Bhan Nain, CA Revenue by : Sh. M. Baranwal, Sr. DR Date of Hearing: 04.01.2022 Date of Pronouncement: 10.01.2022 ORDER Per Dr. B. R. R. Kumar, Accountant Member: The present appeal has been filed by the assessee against the order dated…

M/S. Saic India Private Limited, Noida vs. DCIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6842/DEL/2014[2010-11]Status: DisposedITAT Delhi07 Jun 2021AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) Saic India Private Limited, Vs. Dcit, C/O. Wipro Energy It Services India Circle-7(1), Pvt. Ltd, New Delhi A-67, Sector-57, Noida Pan: Aaaci6192A (Appellant) (Respondent)

For Appellant: Manoneet Dalal, AdvFor Respondent: Shri Surendra Pal, CIT DR
Section 143(3)Section 144CSection 145Section 234BSection 92Section 92C

…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) Saic India Private Limited, Vs. DCIT, C/o. Wipro Energy IT Services India Circle-7(1), Pvt. Ltd, New Delhi A-67, Sector-57, Noida PAN: AAACI6192A (Appellant) (Respondent) Assessee by : Manoneet Dalal, Adv Revenue by: Shri Surendra Pal, CIT DR Date of Hearing 10/03/2021 Date of pronouncement 07/06/2021 O R D E R PER PRASHANT MAHARISHI, A. M. 1. This appeal is filed by the assessee against the order of Dy. Commissioner of Income Tax, Circle…

Giesecke & Devrient (India) Pvt. Ltd., Gurgaon vs. DCIT, New Delhi

In the result, the appeal is partly allowed

ITA 2544/DEL/2014[2009-10]Status: DisposedITAT Delhi29 Mar 2019AY 2009-10

Bench: : Shri Amit Shukla & Shri L.P. Sahuassessment Year: 2009-10

Section 143(3)Section 144CSection 144C(10)

…In the Income-Tax Appellate Tribunal, Delhi Bench ’I-2’, New Delhi Before : Shri Amit Shukla, Judicial Member And Shri L.P. Sahu, Accountant Member Assessment Year: 2009-10 Giesecke & Devrient (India) vs. DCIT, Circle 12(1), Private Ltd, Plot No. 57, Sector-44, New Delhi. Gurgaon PAN- AABCG 4223D (Appellant) (Respondent) Appellant by Sh. Deepak Chopra, Adv. Sh. Harpreet Singh Ajmaini, Adv. Sh. Rohan Khare, Adv. Respondent by Sh. H.K. Choudhary, CIT/DR Date of Hearing 08.01.2019 Date of Pronouncement 29.03.2019 ORDER Per L.P. Sahu, A.M.: This appeal by the assessee is directed against the final Assessment O…

Atos India P. Ltd, Mumbai vs. DCIT RG 8(1), Mumbai

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

ITA 1467/MUM/2014[2009-10]Status: DisposedITAT Mumbai30 Jun 2016AY 2009-10

Bench: Shri Saktijit Dey & Shri Ashwani Tanejaassessment Year: 2009-10 Atos India Pvt. Ltd., Dcit 8(1) Godrej & Boyce Complex, Aayakar Bhavan, बनाम/ Plant 5, Pirojshanagar, Vs. Lbs Marg, Vikhroli(W) Mumbai Mumbai-400079 (Assessee) (Revenue) P.A. No.Aaaco2461J "नधा"रती क" ओर से / Assessee By Shri Kanchan Kaushal Shri Dhanesh Bafna Shri Ali Asgar Rampurwala (Ar) Shri N.K. Chand (Dr) राज"व क" ओर से / Revenue By सुनवाई क" तार"ख / 05/04/2016 Date Of Hearing : 30/06/2016 आदेश क" तार"ख /Date Of Order: आदेश / O R D E R Per Ashwani Taneja (): This Appeal Has Been Filed By The Assessee Against The Final Assessment Order Dated 16.01.2014 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 Passed In Pursuance To The Directions Given By The Dispute Resolution Panel (In Short

Section 10A

…आयकर अपील"य अ"धकरण, मुंबई "यायपीठ,K,मुंबई । IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCHES “K”, MUMBAI Before Shri Saktijit Dey, Judicial Member, and Shri Ashwani Taneja, Accountant Member Assessment Year: 2009-10 Atos India Pvt. Ltd., DCIT 8(1) Godrej & Boyce Complex, Aayakar Bhavan, बनाम/ Plant 5, Pirojshanagar, Vs. LBS Marg, Vikhroli(W) Mumbai Mumbai-400079 (Assessee) (Revenue) P.A. No.AAACO2461J "नधा"रती क" ओर से / Assessee by Shri Kanchan Kaushal Shri Dhanesh Bafna Shri Ali Asgar Rampurwala (AR) Shri N.K. Chand (DR) राज"व क" ओर से / Revenue by सुनवाई क" तार"ख / 05/04/2016 Date of Hearing : 30/06/2016 आ…

Fiserve India (P.) Ltd. v. ITO (60 Taxmann.com 48) — Cited in 11 Judgments | BharatTax