Huawei Technologies India Pvt. Ltd. v. JCIT

101 Taxmann.com 313Income Tax Appellate Tribunal2019#1680 most cited

What is Huawei Technologies India Pvt. Ltd. v. JCIT authority for?

Working capital adjustments are permissible and crucial for comparability analysis when determining the arm's length price of international transactions, especially when an assessee's claim for such adjustment has been denied.

67

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2019 to 2026.

Also referred to as

Huawei Technologies India Pvt. Ltd. v. JCIT · Section 10B · Section 92C · working capital adjustment · arm's length price · international transaction · comparability analysis · ITAT Bangalore · 101 Taxmann.com 313 · transactional net margin method

Sections most often in play

Section 10B(3)Section 143(3)Section 10B(1)Section 144C(13)Section 270ASection 10B(2)Section 144BSection 144C

Issues it is cited on

working capital adjustmenttested partyspecified domestic transactiontransactional net margin methodsection 92b(1)captive service providerfar analysisfunctional analysismultiple year datasection 92(1)comparable companiesrelated party transaction

Judgments citing Huawei Technologies India Pvt. Ltd. v. JCIT

M/S Gxs India Technology Centre Pvt Ltd, Bangalore vs. Income Tax Officer Ward-11(2), Bangalore

In the result, the appeal by the revenue is dismissed, while the appeal by the assessee is partly allowed

ITA 2029/BANG/2017[2007-08]Status: DisposedITAT Bangalore04 Jan 2021AY 2007-08

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariassessment Year : 2007-08

For Appellant: Shri K.R. Vasudevan, AdvocateFor Respondent: Shri Priyadarshi Mishra, JCIT(DR)(ITAT), Bangalore
Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER Assessment year : 2007-08 M/s GXS India Technology Centre Pvt. Ltd., Vs. The Income Tax Officer, No.436, Infinity, Ground 1st , 3rd & 4th Floors, Ward 11(2), Off. Koramangala, Indiranagar, Intermediate Bangalore. Ring Road, Challaghatta-Domlur, Bangalore-560 071. PAN: AABCG 7972P APPELLANT RESPONDENT IT(TP)A No.2142/Bang/2017 Assessment year : 2010-11 The Deputy Commissioner of Vs. M/s GXS India Technology Income Tax, Centre Pvt.Ltd. Circle-3(1)(2), Bangalore. PAN: A…

M/S Maxim India Intergrated Circuit Design Pvt Ltd, Bangalore vs. The Deputy Commissioner of Income Tax Circle-4(1)(2), Bangalore

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

ITA 1573/BANG/2017[2013-14]Status: DisposedITAT Bangalore02 Nov 2020AY 2013-14

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

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Gollapinni Mallikarjuna, D.R
Section 143(3)Section 234CSection 40

…IT(TP)A No.1573/Bang/2017 M/s. Maxim India Integrated Circuit Design Pvt. Ltd., Bengaluru IN THE INCOME TAX APPELLATE TRIBUNAL “A’’ BENCH: BANGALORE BEFORE SHRI B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.1573/Bang/2017 Assessment Year: 2013-14 M/s. Maxim India Integrated Circuit Design Pvt. Ltd. Deputy 4th Floor Tower B, Commercio @ Mantri, Commissioner of Survey No.51/2, 51/3, 51/4, Income-tax Devarabesanahalli Vs. Circle-4(1)(2) Kariyammana Agrahara VarthurHobli Bengaluru Bengaluru-560 103 PAN NO :AACCM9437E APPELLANT RESPONDENT Appellant by : Shri Padamchand Khin…

Nagravision India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

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

ITA 1536/BANG/2017[2013-14]Status: DisposedITAT Bangalore10 Jul 2020AY 2013-14

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

For Appellant: Shri Pradhan Dass, CAFor Respondent: Ms. Neera Malhotra, CIT(DR-I)(ITAT), Bengaluru
Section 143(3)Section 144C(13)Section 36(1)(va)Section 43B

…was not right in denying the claim for adjustment on account of working capital adjustment and in this regard, the learned counsel for Assessee placed reliance on decision of ITAT Bangalore in the case of Huawei Technologies (India) Pvt. Ltd. Vs. DCIT (2019) 101 Taxmann.com 313(ITAT Bangalore), wherein on identical reasoning of the DRP in the present case, the Tribunal held as follows:- “10. The next grievance projected by the Assessee in its appeal is with regard to the action of the CIT(A) in not allowing any adjustment towards working capital differences. On this issue we have heard the rival submissions. Th…

M/S. Goldman Sachs Services Private Limited, Bangalore vs. Joint Commissioner of Income Tax, Special Range-3, Bangalore

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

ITA 2355/BANG/2019[2015-16]Status: DisposedITAT Bangalore15 Jun 2020AY 2015-16

Bench: Shri A.K. Garodia & Shri Pavan Kumar Gadaleit(Tp)A No.2355/Bang/2019 (Assessment Year: 2015-16) M/S. Goldman Sachs Services Pvt. Ltd., Wing A, B & C, Helios Business Park, 150, Orr, Kadubeesanahalli, Bangalore-560103 ….Appellant Pan Aaccg 2435N Vs. Joint Commissioner Of Income Tax, Special Range 3, Bangalore. ……Respondent.

For Appellant: Shri Sharath Rao, C.AFor Respondent: Ms. Neera Malhotra, CIT (D.R)
Section 143(3)Section 144CSection 144C(5)Section 92CSection 92C(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “ A ” BENCH: BANGALORE BEFORE SHRI A.K. GARODIA, ACCOUNTANT MEMBER AND SHRI PAVAN KUMAR GADALE, JUDICIAL MEMBER IT(TP)A No.2355/Bang/2019 (Assessment Year: 2015-16) M/s. Goldman Sachs Services Pvt. Ltd., Wing A, B & C, Helios Business Park, 150, ORR, Kadubeesanahalli, Bangalore-560103 ….Appellant PAN AACCG 2435N Vs. Joint Commissioner of Income Tax, Special Range 3, Bangalore. ……Respondent. Assessee By: Shri Sharath Rao, C.A. Revenue By: Ms. Neera Malhotra, CIT (D.R) Date of Hearing : 12.03.2020 Date of Pronouncement : 15.06.2020 O R D E R PER SHRI PAVAN K…

Marlabs Software Pvt. Ltd., Bangalore vs. Asst.C.I.T., Bangalore

In the result appeal filed by assessee stands allowed as indicated hereinabove

ITA 544/BANG/2015[2010-11]Status: DisposedITAT Bangalore13 May 2020AY 2010-11

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.544/Bang/2015 Assessment Year : 2010-11

For Appellant: Shri Bharath L, C.AFor Respondent: Shri Muzaffar Hussain, CIT (DR)
Section 10ASection 142Section 143(1)Section 143(3)Section 144C(5)Section 92C(2)

…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.544/Bang/2015 Assessment Year : 2010-11 M/s Marlabs Innovations The Asst. Commissioner of Pvt. Ltd., Income Tax, (successor of Marlabs Circle-4(1)(2), Software Pvt. Ltd., Vs. Bengaluru. No.2, 1st Floor, S.R Complex, Tavarekere Main Road, SG Palya, Bengaluru-560 029. PAN – AACCM 6627 Q. APPELLANT RESPONDENT IT(TP)A No.430/Bang/2015 Assessment Year : 2010-11 AND CO No.160/Bang/2015 Assessment Year : 2010-11 The Asst. Commissioner of M/s Marlabs Innovations I…

DCIT, Bangalore vs. M/S Logica Pvt. Ltd., Bangalore

In the result appeal and cross objection filed by assessee stands allowed as indicated hereinabove

ITA 505/BANG/2016[2011-12]Status: DisposedITAT Bangalore30 Jan 2020AY 2011-12

Bench: Shri B.R.Baskaran, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.T.Suryanarayana, AdvocateFor Respondent: Ms.Neera Malhotra, CIT-DR
Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B” , BANGALORE Before Shri B.R.Baskaran, AM & Smt.Beena Pillai, JM IT(TP)A No.505/Bang/2016 : Asst.Year 2011-2012 The Dy.Commissioner of M/s CGI Information Systems & Management Consultation Pvt. Income-tax, Circle 2(1)(1) Vs. Ltd. (Formerly M/s.Logica Pvt. Bangalore. Ltd.) No.95/1 & 95/2, Electronic City, Tower-2, Phase-1, Bangalore-560 100. PAN : AAACL3330M (Appellant) (Respondent) IT(TP)A No.626/Bang/2016 : Asst.Year 2011-2012 M/s CGI Information Systems & The Dy.Commissioner of Management Consultation Pvt. Ltd. Vs. Income-tax, Circle 2(1)(1) (Formerly…

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…