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

47 Taxmann.com 84High Court2014#9080 most cited

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

Working capital adjustments are necessary to account for differences in outstanding receivables when determining comparable companies for transfer pricing. This adjustment reflects differences in working capital utilization.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,005 Indian tax judgments — from 2016 to 2025.

Also referred to as

Mercer Consulting India · working capital adjustment · outstanding receivables · transfer pricing · comparable companies · section 92B · ITAT · taxability

Sections most often in play

Section 143(3)Section 144BSection 144C(13)Section 234BSection 234CSection 270A

Issues it is cited on

use of equipmentsection 144c(10)section 2(45)intra group servicessection 92b(1)section 43(5)speculative transactionset off of lossesworking capital adjustmentinterest under section 234csection 70retrospective amendment

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,…

Cvent India Pvt. Ltd., Gurgaon vs. ACIT, New Delhi

In the result, the appeals of the assessee in both the A

ITA 187/DEL/2016[2011-12]Status: DisposedITAT Delhi26 Mar 2025AY 2011-12

Bench: Shri Mahavir Singh & Shri Naveen Chandra

For Appellant: Shri Himanshu Sinha, AdvFor Respondent: ShriDheeraj Kumar Jaiswal, Sr. DR
Section 92CSection 92D

…ITA No. 2374/DEL/2012 [A.Y. 2010-11] 1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I’ BENCH, NEW DELHI BEFORE SHRI MAHAVIR SINGH, VICE PRESIDENT, AND SHRI NAVEEN CHANDRA, ACCOUNTANT MEMBER Cvent India Pvt Ltd Vs. TheI.T.O 19th Floor, Tower C & D Ward - 3(4) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F Cvent India Pvt Ltd TheA.CI.T. 19thFloor, Tower C & D Circle -6(2) Building 14, DLF Cyber City New Delhi Gurgaon PAN – AACCC 7667 F TheDy.CI.T. Cvent India Pvt Ltd Circle -7(1) 19th Floor, Tower C & D New Delhi Building 14, DLF Cyber City Gurgaon PAN – AAACD 6817 F (App…

Xchanging Solutions Limited, Bangalore vs. ITO, Bangalore

In the result, the appeals of the assessee are partly allowed and that of the revenue are dismissed

ITA 556/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Jan 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Vikram Raghavan, AdvocateFor Respondent: Shri Arunkumar, CIT(DR)(TP)(ITAT), Bengaluru
Section 10ASection 10A(4)Section 143(3)Section 155

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.492/Bang/2015 & 556/Bang/2016 Assessment years : 2010-11 & 2011-12 Xchanging Solutions Ltd., Vs. The Deputy Commissioner (formerly Cambridge Solutions of Income Tax, Limited), Circle 7(1)(2), Plot No.13, 14, 15, SJR iPark, Bangalore. EPIP Industrial Area, Phase-I, Whitefield, Bangalore – 560 066. PAN: AAFCS 9303L APPELLANT RESPONDENT IT(TP)A No.459/Bang/2015 & 402/Bang/2016 Assessment years : 2010-11 & 2011-12 The Deputy Commissioner Vs. Xchanging Solutio…

ITO, Bangalore vs. M/S Xchanging Solutions Ltd., Bangalore

In the result, the appeals of the assessee are partly allowed and that of the revenue are dismissed

ITA 402/BANG/2016[2011-12]Status: DisposedITAT Bangalore19 Jan 2022AY 2011-12

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Vikram Raghavan, AdvocateFor Respondent: Shri Arunkumar, CIT(DR)(TP)(ITAT), Bengaluru
Section 10ASection 10A(4)Section 143(3)Section 155

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.492/Bang/2015 & 556/Bang/2016 Assessment years : 2010-11 & 2011-12 Xchanging Solutions Ltd., Vs. The Deputy Commissioner (formerly Cambridge Solutions of Income Tax, Limited), Circle 7(1)(2), Plot No.13, 14, 15, SJR iPark, Bangalore. EPIP Industrial Area, Phase-I, Whitefield, Bangalore – 560 066. PAN: AAFCS 9303L APPELLANT RESPONDENT IT(TP)A No.459/Bang/2015 & 402/Bang/2016 Assessment years : 2010-11 & 2011-12 The Deputy Commissioner Vs. Xchanging Solutio…

Xchanging Solutions Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeals of the assessee are partly allowed and that of the revenue are dismissed

ITA 492/BANG/2015[2010-11]Status: DisposedITAT Bangalore19 Jan 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Vikram Raghavan, AdvocateFor Respondent: Shri Arunkumar, CIT(DR)(TP)(ITAT), Bengaluru
Section 10ASection 10A(4)Section 143(3)Section 155

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.492/Bang/2015 & 556/Bang/2016 Assessment years : 2010-11 & 2011-12 Xchanging Solutions Ltd., Vs. The Deputy Commissioner (formerly Cambridge Solutions of Income Tax, Limited), Circle 7(1)(2), Plot No.13, 14, 15, SJR iPark, Bangalore. EPIP Industrial Area, Phase-I, Whitefield, Bangalore – 560 066. PAN: AAFCS 9303L APPELLANT RESPONDENT IT(TP)A No.459/Bang/2015 & 402/Bang/2016 Assessment years : 2010-11 & 2011-12 The Deputy Commissioner Vs. Xchanging Solutio…

DCIT, Bangalore vs. M/S Xchanging Solutions Ltd., Bangalore

In the result, the appeals of the assessee are partly allowed and that of the revenue are dismissed

ITA 459/BANG/2015[2010-11]Status: DisposedITAT Bangalore19 Jan 2022AY 2010-11

Bench: Shri N.V. Vasudevan & Shri Chandra Poojari

For Appellant: Shri Vikram Raghavan, AdvocateFor Respondent: Shri Arunkumar, CIT(DR)(TP)(ITAT), Bengaluru
Section 10ASection 10A(4)Section 143(3)Section 155

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.492/Bang/2015 & 556/Bang/2016 Assessment years : 2010-11 & 2011-12 Xchanging Solutions Ltd., Vs. The Deputy Commissioner (formerly Cambridge Solutions of Income Tax, Limited), Circle 7(1)(2), Plot No.13, 14, 15, SJR iPark, Bangalore. EPIP Industrial Area, Phase-I, Whitefield, Bangalore – 560 066. PAN: AAFCS 9303L APPELLANT RESPONDENT IT(TP)A No.459/Bang/2015 & 402/Bang/2016 Assessment years : 2010-11 & 2011-12 The Deputy Commissioner Vs. Xchanging Solutio…

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…

Inductis India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result appeal filed by assessee stands partly allowed

ITA 1438/DEL/2016[2011-12]Status: DisposedITAT Delhi13 Jul 2018AY 2011-12

Bench: Shri P.M.Jagtap & Smt. Beena A Pillaiay: 2011-12 Inductis India Pvt.Ltd. Vs. Dy.Cit, Circle 12(1) 414, 4Th Floor, Dlf Jasola New Delhi Tower B Plot No. 10 & 11, Dda District Centre, Jasola New Delhi 110 044 Pan: Aaac18497C (Appellant) (Respondent) Assessee By : Sh. Vishal Kalra, Adv. Sh. S.S.Tomar, Adv. Department By : Sh. Hk Chaudhary, Cit-Dr Date Of Hearing : 18.04.2018 Date Of Pronouncement: 13.07.2018

For Appellant: Sh. Vishal Kalra, AdvFor Respondent: Sh. HK Chaudhary, CIT-DR
Section 143Section 92D

…a different financial year ending. Ld.Counsel submitted that this cannot be the only reason for not considering the comparable. By placing reliance upon the decision of Delhi Tribunal in the case of Mercer consulting (India) (P) Ltd vs DCIT reported in (2014) 47 Taxmann.com 84, which has been subsequently upheld by Hon’ble Punjab and Haryana High Court in the case of CIT vs Mercer Consulting (India) (P) Ltd., reported in (2016) 76 ITA 1438/Del/2016 Assessment Year:2011-12 Industis India Pvt.Ltd. vs. DCIT, Circle 12(1), New Delhi Taxmann.com 153, submitted that the basis on which this comparable has been rejected…

Effective Teleservices Pvt. Ltd., Gandhinagar vs. The ACIT, Gandhinagar Circle, Gandhinagar

In the result, the appeal filed by the Assessee is allowed

ITA 2411/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad15 Jan 2018AY 2009-10

Bench: Shri N.K. Billaiya & Shri Mahavir Prasad)

For Appellant: Shri Dhinal Shah, ARFor Respondent: Shri V.K. Singh, Sr. D.R
Section 10A

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER & SHRI MAHAVIR PRASAD, JUDICIAL MEMBER) ITA. No: 2411/AHD/2014 (Assessment Year: 2009-10) Effective Teleservices Pvt. V/S Asst. Commissioner of Ltd. 1st Floor, IT Tower Income Tax, Gandhinagar IV, Infocity, Nr. Indroda Circle, Gandhinagar Circle Gandhinagar- 382009 (Appellant) (Respondent) PAN: AAACE9318E Appellant by : Shri Dhinal Shah, AR Respondent by : Shri V.K. Singh, Sr. D.R. (आदेश)/ORDER Date of hearing : 08 -01-2018 Date of Pronouncement : 16 -01-2018 PER N.K. BILLAIYA, ACCOUNTANT MEMBER…

Aditya Birla Minacs Bpo P.Ltd, Mumbai vs. ITO 14(1)(1), Mumbai

In the result, appeal is partly allowed

ITA 566/MUM/2015[2010-11]Status: DisposedITAT Mumbai18 Oct 2016AY 2010-11

Bench: Shri Saktijit Dey & Shri Ramit Kochar

For Appellant: Shri Yogesh TharFor Respondent: Shri N.K. Chand

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER ITA no.566/Mum./2015 (Assessment Year : 2010–11) Aditya Birla Minacs BPO Pvt. Ltd. Pirojshanagar Eastern Express Highway ……………. Appellant Vikhroli East, Mumbai 400 079 PAN – AAACC8690F v/s Income Tax Officer Ward–14(1)(1), Aayakar Bhawan ……………. Respondent 101, M.K. Road, Mumbai 400 020 Assessee by : Shri Yogesh Thar Revenue by : Shri N.K. Chand Date of Hearing – 20.07.2016 Date of Order – 18.10.2016 O R D E R PER SAKTIJIT DEY, J.M. Aforesaid appeal at the instance of the…