Mercer Consulting (India) (P.) Ltd. v. Dy. CIT

150 ITD 1Income Tax Appellate Tribunal2014#6546 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2025.

Sections most often in play

Section 143(3)Section 144B Section 144C(13)Section 234B Section 234C Section 270A

Issues it is cited on

section 144c(8)installation pe convertible foreign exchange multiple year data section 14a disallowance r&d expenditure section 92c(2)section 92f section 244 far analysis working capital adjustment section 234d

Judgments citing Mercer Consulting (India) (P.) Ltd. v. Dy. CIT

ARISTOCRAT TECHNOLOGIES INDIA PRIVATE LIMITED,NOIDA vs. DCIT, CIRCLE-5(1)(1), NOIDA

In the result, appeal of the assessee is partly allowed in the terms aforesaid

ITA 3091/DEL/2024[2020-21]Status: DisposedITAT Delhi03 Jul 2025AY 2020-21

Bench: Shri Vikas Awasthy & Shri Avdhesh Kumar Mishraआअसं.3091/िद"ी/2024(िन.व. 2020-21) Aristocrat Technologies India P. Ltd., 8Tgh To 10Th Floor, Tower-11A, Plot No. 20 & 21, Candor Techspace, It/Ites Sez Complex, Sector-135, Noida, Up 201304 ...... अपीलाथ"/Appellant Pan: Aahca-9200-G बनाम Vs. Deputy Commissioner Of Income Tax, ..... "ितवादी/Respondent Circle-5(1)(1), Noida, Up Assessee By : Shri Atul Jain, Chartered Accountant Ms. Nishi Bhutani & Ms.Preeti Agnihotri, Chartered Accountants Department By : S/Shri S.K. Jhadav, Cit(Dr) & Rajesh Kumar Dhaneshta, Sr.Dr सुनवाई क" ितिथ/ Date Of Hearing : 04/04/2025 घोषणा क" ितिथ/ Date Of Pronouncement : : 03/07/2025 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 27.05.2024 Passed U/S. 143(3) R.W.S. 144C(13) R.W.S 144B Of The Income Tax Act,1961(Hereinafter Referred To As ‘The Act’). 2. The Facts Of The Case In Brief As Emanating From Records Are: The Assessee Is Engaged In Providing Design & Development Services To Its Associated Enterprises (Ae’S). The Assessee Is Also Rendering Global It Services To Its Ae’S

For Appellant: Shri Atul Jain, Chartered AccountantFor Respondent: S/Shri S.K. Jhadav, CIT(DR) & Rajesh Kumar Dhaneshta, Sr.DR

Section 143(3)Section 234BSection 270A

…आयकर अपीलीय अिधकरण िद"ी पीठ “एच”, िद"ी "ी िवकास अव"थी, "ाियक सद" एवं "ी अवधेश कुमार िम"ा, लेखाकार सद" के सम" IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH “H”, DELHI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER & SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER आअसं.3091/िद"ी/2024(िन.व. 2020-21) Aristocrat Technologies India P. Ltd., 8tgh to 10th Floor, Tower-11A, Plot No. 20 & 21, Candor Techspace, IT/ITes SEZ Complex, Sector-135, Noida, UP 201304 ...... अपीलाथ"/Appellant PAN: AAHCA-9200-G बनाम Vs. Deputy Commissioner of Income Tax, ..... "ितवादी/Respondent Circle-5(1)(1), Noida, UP Assessee by : Shri Atul Jain,…

DY. COMMISSIONER OF INCOME TAX , CIRCLE-2(2), HYDERABAD vs. HSBC ELECTRONIC DATA PROCESSING INDIA PRIVATE LIMITED, , HYDERABAD

In the result, the appeal filed by the Revenue is dismissed

ITA 1632/HYD/2017[2010-11]Status: DisposedITAT Hyderabad05 Aug 2024AY 2010-11

Bench: Shri Laliet Kumar & Shri Madhusudan Sawdia

For Appellant: Shri Rajan Vora, C.AFor Respondent: : Shri Kumar Pranav, CIT-DR

Section 10ASection 115Section 115JSection 251(1)(a)Section 37(1)Section 41(1)

…Ltd (2014) 265 CTR 94 (Karnataka) * Riviera Home Furnishing (2016) 65 taxmann.com 287 (Delhi) (Refer page 693 to 698 of Legal Paper Book) * Hrithik Exports (P) Ltd. (IT Appeal No.219 of 2014 dated 13 November 2014. * Mercer Consulting (India) (P) Ltd. (2014) 150 ITD 1 (Delhi-Trib) * Tech Mahindra Business Services (2021) 130 taxmann.com 64 (Mumbai- Trib) 36. Accordingly, it is submitted that since the foreign exchange gain earned on forward contract is part of Appellant’s export business, Appellant is eligible to claim deduction of the same under section 10A of the Act.” 10.3 Per contra, the Ld. DR placed heavy…

M/S. COMPUTER SCIENCE CORPORATION INDIA PVT. LTD.,CHENNAI vs. DEPUTY COMMISSIONER OF INCOME TAX-CIRCLE 2(1) , INDORE

In the result, all the three appeals are partly allowed for statistical purpose and the Stay Application is also disposed of

ITA 319/IND/2018[2013-14]Status: DisposedITAT Indore10 Apr 2023AY 2013-14

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri P.K. Mishra, CIT DR

Section 143(3)Section 144C(13)Section 144C(8)

…ar, which in view of the courts cannot be held to be the reason for rejection of this company as a comparable. The Ld. AR relied upon the following decisions wherein inclusion of R Systems has been upheld: - Mercer Consulting (India) (P.) Ltd. vs DCIT: [2014] 150 ITD 1 (Delhi - Trib.) - affirmed by Punjab & Haryana High Court in [2017 390 ITR 615 - Business Process Outsourcing (India) Pvt. Ltd. vs ACIT: ITA No. 238/Bang/2016 - Baxter India (P.) Ltd. vs ACIT: [2017] 85 taxmann.com 285 (Delhi - Trib.) - Exevo India (P.) Ltd. Vs. ITO: [2016] 72 taxmann.com 339 (Delhi - Trib.) - CIT vs McKinsey Knowledge Centre India…

M/S. COMPUTER SCIENCE CORPORATION INDIA PVT. LTD.,CHENNAI vs. THE ACIT-CIRCLE 2(1), INDORE

In the result, all the three appeals are partly allowed for statistical purpose and the Stay Application is also disposed of

ITA 292/IND/2017[2012-13]Status: DisposedITAT Indore10 Apr 2023AY 2012-13

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri P.K. Mishra, CIT DR

Section 143(3)Section 144C(13)Section 144C(8)

M/S. COMPUTER SCIENCES CORPORATION INDIA PRIVATE LIMITED,INDORE vs. THE ASST. COMMISSIONER OF INCOME TAX-2(1), INDORE

In the result, all the three appeals are partly allowed for statistical purpose and the Stay Application is also disposed of

ITA 179/IND/2016[2011-12]Status: DisposedITAT Indore10 Apr 2023AY 2011-12

Bench: Ms. Suchitra Kamble & Shri Bhagirath Mal Biyani

For Appellant: Shri Vishal Kalra, AdvocateFor Respondent: Shri P.K. Mishra, CIT DR

Section 143(3)Section 144C(13)Section 144C(8)

M/S. TRANSCEND INDIA PVT. LTD.,,BANGALORE vs. DCIT, NEW DELHI

ITA 2388/DEL/2015[2010-11]Status: DisposedITAT Delhi25 Nov 2020AY 2010-11

Bench: Shri Anil Chaturvedi & Shri Kuldip Singh(Through Video Conference)

For Appellant: S/Shri Vishal Kalra, AdvocateFor Respondent: Shri Anupam Kant Garg, CIT DR

Section 143Section 143(3)Section 144CSection 144C(13)Section 234bSection 92CSection 92C(2)Section 92F

…r the period 01.01.2009 to 31.03.2009 and 01.01.2020 to 31.03.2010 which are also in the public domain, there was no reason with the TPO/DRP to reject this comparable. 41. Coordinate Bench of the Tribunal in CIT vs. Mercer Consulting (India) (P) Ltd. (2014) 150 ITD 1 (Del.-Trib.), which is affirmed by the Hon’ble Delhi High Court reported in (2017) 390 ITR 615 (P&H), held that merely on the ground that company has a different financial year cannot be rejected as a comparable. 42. In view of what has been discussed above, we are of the considered view that this comparable is remitted back to the TPO to decid…

ASSISTANT COMMISSIONER OF INCOME TAX CIRCLE-2(1)(2), BANGALORE vs. M/S EYGBS INDIA PVT LTD , BANGALORE

In the result, the appeal by the revenue is dismissed

ITA 2984/BANG/2018[2014-15]Status: DisposedITAT Bangalore31 Aug 2020AY 2014-15

Bench: Shri N V Vasudevan & Shri G Manjunathaassessment Year: 2014-15

For Appellant: Shri Priyadarshi Mishra, Jt.CIT(DR)(ITAT), BengaluruFor Respondent: Shri Rajan Vora, Sr. Counsel

Section 10ASection 2(24)Section 92Section 92CSection 92C(4)

…94 (Karnataka) • Riviera Home Furnishing [2016] 65 taxmann.com 287 (Delhi) • Maral Overseas Limited [2012] 136 ITD 177 (Indore - Trib.) (SB) • Hrithik Exports (P.) Ltd. [IT Appeal No. 219 of 2014, dated 13.11.2014 • Mercer Consulting (India) (P.) Ltd. [2014] 150 ITD 1'(Delhi Trib.) 16. We therefor hold that income offered to tax pursuant to voluntary Transfer Pricing adjustment should be regarded as profits of business for the purpose of computing deduction u/s. 10AA of the Act. 17. The next aspect which requires consideration is as to, whether ALP adjustment pursuant to APA falls within the ambit of proviso to…

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)

…ntion and cases where R Systems has been accepted despite following calendar year, reliance was placed on the following decisions: • Maersk Global Service Centre India (P.) Ltd. (supra); • Mercer Consulting (India) (P.) Ltd. v. Dy. CIT[2014] 47 taxmann.com 84/150 ITD 1 (Delhi - Trib.); • CIT v. Mercer Consulting India (P.) Ltd.[2016] 76 taxmann.com 153/[2017] 390 ITR 615 (Punj. & Har.) • CISCO Systems India Private Limited [ITA No. 271/Bang/2014, AY 2009-10], dated 30 July 2014; • Aegis Ltd. (supra) 29.12 On the other hand, the Ld. CIT, DR has placed reliance on the decision of Hon'ble Bombay High Court in the ca…

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)

A.T. KEARNEY INDIA PVT. LTD. (INDIA BRANCH OFFICE),GURGAON vs. ACIT, NEW DELHI

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

ITA 2623/DEL/2015[2010-11]Status: DisposedITAT Delhi21 Jun 2019AY 2010-11

Bench: Shri N.S. Saini & Shri Sudhanshu Srivastavaassessment Year: 2010-11 A.T. Kearney India Pvt. Ltd. Acit, (India Branch Office), Circle 1(1), 6Th Floor, Tower D, New Delhi. Vs Global Business Park, Gurgaon-122002 (Pan: Aadca1436G) Appellant Respondent Assessee By: Shri Himanshu Sinha, Adv. Ms Vrinda Tulsiyan, Adv. Department By: Shri H.K. Choudhary, Cit Dr Ms Saweta Nakra, Sr. Dr Date Of Hearing : 14.06.2019 Date Of Pronouncement : 21.06.2019

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: Shri H.K. Choudhary, CIT DR

Section 10ASection 143(1)Section 143(3)Section 144CSection 92C

…gard, following judicial precedents were brought to our notice:- i) C.I.T. vs. Motorola India Electronics Pvt. Ltd. Hon’ble Karnataka High Court reported in 265 CTR 94 ii) Mercer Consulting (India) Pvt. Ltd. vs. DCIT (2014) of ITAT Delhi Bench reported in 150 ITD 1 iii) Maral Overseas Ltd. vs. Addl. C.I.T. of Indore Tribunal Special Bench in ITA Nos. 777 and 900/Ind/2004 ITA 2623/Del/2015 Assessment year 2010-11 iv) Hritnik Exports of the Hon’ble Delhi High Court in ITA 219/2014 and 239/2014 3.5 Ld. AR also submitted that is not the department’s case that there is no disclosure made by the assessee in t…

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…

INDUCTIS INDIA PVT. LTD.,NEW DELHI vs. ACIT, NEW DELHI

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

ITA 1203/DEL/2017[2012-13]Status: DisposedITAT Delhi20 Aug 2018AY 2012-13

Bench: Shri Pramod Kumar & Shri Sudhanshu Srivastavaasstt. Year: 2012-13

For Appellant: Shri Vishal Kalra, AdvFor Respondent: Ms Paramita M. Biswas, CIT DR

Section 14ASection 92D

…l year ending as a comparable is no more res integra and the Hon’ble Punjab & Haryana High Court in the case of CIT vs. Mercer Consulting (India) (P) Ltd. reported in (2017) 390 ITR 615 (P&H) has upheld the order of the ITAT Delhi Bench reported in (2014) 150 ITD 1(Delhi Trib.) on the issue. The 27 Assessment year 2012-13 Hon’ble Punjab & Haryana High Court held that they were entirely in agreement with the decision of the Tribunal that if the data relating to the financial year o is strictly available from the annual accounts of that comparable then it cannot be held as not passing the test of sub rule (4)…

EXEVO INDIA PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

In the result appeal filed by the assessee stands allowed as discussed above

ITA 20/DEL/2017[2012-13]Status: DisposedITAT Delhi30 Nov 2017AY 2012-13

Bench: Shri N.K.Saini & Smt. Beena A. Pillai

For Appellant: Sh. Nageshwar Rao, AdvFor Respondent: Sh. HK Chaudhary, CIT, DR

Section 143(2)Section 143(3)Section 144CSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’, NEW DELHI BEFORE SHRI N.K.SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No.20/Del/2017 (Assessment Year: 2012-13) Exevo India Pvt. Ltd., Vs. DCIT, Ward 8(2), (Now MA KS Solutions (India) New Delhi Pvt.Ltd.) Unit No.216, Second Floor Square One C-2, District Centre Saket New Delhi 110 017 PAN :AABCE0738K (Appellant) (Respondent) Appellant by : Sh. Nageshwar Rao, Adv. Respondent by : Sh. HK Chaudhary, CIT, DR Date of hearing:27.11.2017 Date of Pronouncement: 30.11.2017 ORDER PER BEENA A. PILLAI, JM: The present appeal has been fil…

ACIT, NEW DELHI vs. M/S. CANON INDIA PVT. LTD, GURGAON

Appeal is partly allowed for statistical purpose

ITA 4358/DEL/2009[2003-04]Status: DisposedITAT Delhi15 Jun 2017AY 2003-04

Bench: Shri N. K. Saini & Smt Suchitra Kamble

Section 36(1)Section 36(2)Section 92CSection 92F

…ormation Services Pvt. Ltd. vs ACIT [2014] 151 ITD 556 (Delhi) " Tata McGraw Hill Education vs ACIT: [2016] 69 taxmann.com 418 (Trib.) " Westfalia Seperator India Pvt. Ltd. vs ACIT [2014] 165 TTJ (Delhi) 56 " Mercer Consulting (India) Pvt. Ltd. vs DCIT [2014] 150 ITD 1 (Delhi-Trib) " Mentor Graphics (Noida) Pvt Ltd vs DCIT [2007] 112 TTJ 408 (Del) " Skoda Auto India (P) Ltd vs ACIT [2009] 122 TTJ 699 (Pune) 20. As regards to Ground No. 5 relating to incorrect computation of Arm’s length price adjustment in respect of import of photocopier and fax machines, the Ld. AR submitted that the absence before the CIT(A)…

D.C.I.T. 2(3), MUMBAI vs. TRINITY COMPUTER PROCESSING (INDIA) PVT LTD (NOW KNOWN AS WILLIS PROCESSING SERVICES (INDIA) PVT LTD), MUMBAI

In the result, Department’s appeal is dismissed and the grounds raised by the assessee in its application under rule 27 of Income Tax

ITA 1832/MUM/2011[2005-06]Status: DisposedITAT Mumbai29 Jul 2016AY 2005-06

Bench: Shri Saktijit Dey & Shri Nabin Kumar Pradhan

For Appellant: Shri Rajan R. Vora a/wFor Respondent: Shri Vikram Batra

Section 40

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI NABIN KUMAR PRADHAN, ACCOUNTANT MEMBER ITA no.1832/Mum./2011 (Assessment Year : 2005–06) Asstt. Commissioner of Income Tax Circle–2(3), Aayakar Bhawan ……………. Appellant 101, M.K. Road, Mumbai v/s M/s. Trinity Computer Processing (I) Pvt. Ltd., [Now known as Willis Processing Services (I) Pvt. Ltd.] C/o M/s. Tata AIG Life Insurance Co. Ltd. Finance & Accounts Deptt. (Taxation) ……………. Respondent 2nd Floor, Delphi “B” Wing, Arcade Avenue, Hiranandani Business Park Powai, Mumbai 400 076 PAN – AAACW2067L Revenue…

EXEVO INDIA PVT. LTD.,NEW DELHI vs. ITO, NEW DELHI

In the result appeal filed by the assessee stands allowed

ITA 907/DEL/2016[2011-12]Status: DisposedITAT Delhi25 Jul 2016AY 2011-12

Bench: Shri Pramod Kumar & Smt. Beena A. Pillai

For Appellant: Shri Deepak Chopra, AdvFor Respondent: Shri Amrendra Kumar, CIT DR

Section 143(2)Section 143(3)Section 144CSection 90

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’, NEW DELHI BEFORE SHRI PRAMOD KUMAR, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No.907/Del/2016 (Assessment Year: 2011-12) Exevo India Pvt. Ltd., Vs. ITO, Ward 8(4), Unit NO.216, Second Floor, New Delhi Square One, C-2, District Centre, Saket, New Delhi. GIR / PAN :AABCE0738K (Appellant) (Respondent) Appellant by :Shri Deepak Chopra, Adv. Shri Harpreet Singh, Adv. Shri Rohan Khare, Adv. Respondent by :Shri Amrendra Kumar, CIT DR Date of hearing: 27.04.2016 Date of Pronouncement: 25.07.2016 ORDER PER BEENA A. PILLAI, JM: The present ap…

M/S. AVENUE ASIA ADVISORS PVT. LTD.,NEW DELHI vs. DCIT, NEW DELHI

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

ITA 6638/DEL/2013[2009-10]Status: DisposedITAT Delhi22 Jan 2016AY 2009-10

Bench: Smt. Diva Singh & Sh. O.P. Kantassessment Year: 2009-10 Avenue Asia Advisors Pvt. Vs. Dcit, Circle-2(1), Lower Ground Floor, C-4/5, New Delhi. Safdarjung Development Area, New Delhi (Pan: Aadcp7362G) (Appellant) (Respondent) Appellant By : S/Sh. Mukesh Butani, Vishal Kalra & Vivek Bansal, Adv. & Ms. Shweta Kashyap, Ca Respondent By : Sh. Anand Kumar Kedia, Cit(Dr) Date Of Hearing: 26.10.2015 Date Of Pronouncement: 22.01.2016 Order Per O.P. Kant, A.M.: The Present Appeal By The Assessee Is Directed Against The Order Dated 10.10.2013 Of The Deputy Commissioner Of Income-Tax, Circle-2(1), New Delhi Under Section 143(3) R.W.S. 144C Of The Income-Tax Act, 1961 (For Short “The Act”) In Relation To Assessment Year 2009-10. The Grounds Of Appeal Raised By The Assessee Are As Under: 1. That The Learned Assessing Officer ("Ao") Erred On The Facts & Circumstances Of The Case & In Law In Making An Addition To The Total Income Of The Appellant Amounting To Rs. 95,945,630/- In Pursuance To The Directions Of The Hon'Ble Dispute Resolution Panel ("Drp") Upholding The Adjustment To The Transfer Price Proposed By The Learned Transfer Pricing Officer ("Tpo").

For Appellant: S/sh. Mukesh Butani, Vishal Kalra & Vivek Bansal, AdvFor Respondent: Sh. Anand Kumar Kedia, CIT(DR)

Section 143(3)Section 92C(2)

…nd therefore appropriate adjustment for working capital should be granted to the results of the corporate to make the equitable comparison. The ld. AR placed reliance on the following decision of the Tribunals: i. Mercer Consulting India Pvt Ltd vs DCIT [2014]150 ITD 1 (Delhi - Trib.) ii. Mentor Graphics (Noida) (P) Ltd vs DCIT [2007]109 ITD 101 (Del) iii. TNT India Private Limited vs ACIT [2011]45 SOT 471 (Bang) iv. Philips Software Centre (P.) Ltd vs ACIT [2008]26 SOT 226 (Bang.) 51 ITA No. 6638/Del/2013, AY: 2009-10 15.1 We have heard the submission and perused the material on record including the cases cite…