NXP India Pvt. Ltd. v. DCIT

M/S DELL INTERNATIONAL SERVICES INDIA PVT LTD ,BANGALORE vs. ADDITIONAL COMMISSIONER OF INCOME TAX LTPU , BANGALORE

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

Bench: Shri Chandra Poojari & Smt. Beena Pillai

…IT(TP)A No.2846/Bang/2017 M/s. Dell International Services India Pvt. Ltd., Bangalore 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.2846/Bang/2017 Assessment Year: 2013-14 M/s. Dell International Services India Pvt. Ltd. 12/1, 12/2A, 13/1A, Divyashree Addl. CIT Gardens LTPU Vs. Challagutta Village, Varthur Hobli Bangalore Bangalore 560 071 PAN NO : AAACH1925Q APPELLANT RESPONDENT Appellant by : Smt. Tanmayee Rajkumar, A.R. Respondent by : Ms. Neera Malhotra, D.R. Date of Hearing : 03.08.2023 Date…

M/S. INFINEON TECHNOLOGIES INDIA PVT LTD,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-3(1)(1), BENGALURU

In the result the appeal filed by assessee stands allowed partly

Bench: Shri B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.2870/Bang/2017 Assessment Year: 2013-14 M/S. Infineon Technologies India Pvt. Ltd. Deputy Commissioner 9Th Floor Prestige Of Income-Tax Thirulakshmi Vs. Circle-3(1)(1) No.11 M.G. Road Bengaluru Bengaluru 560 001 Pan No : Aabcs6967N Appellant Respondent Appellant By : Shri K.R. Vasudevan, A.R. Shri Sumer Singh Meena, Respondent By : D.R. Date Of Hearing : 13.01.2022 Date Of Pronouncement : 31.03.2022 O R D E R Per Beena Pillai: Present Appeal Is Filed By Assessee Against The Order Dated 16/10/2017 Passed By The Ld.Dcit Under Section 143(3) R.W. Section 144C(13) For Assessment Year 2013-14 On Following Grounds Of Appeal: “The Grounds Mentioned Hereinafter Are Without Prejudice To One Another.

…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.2870/Bang/2017 Assessment Year: 2013-14 M/s. Infineon Technologies India Pvt. Ltd. Deputy Commissioner 9th Floor Prestige of Income-tax Thirulakshmi Vs. Circle-3(1)(1) No.11 M.G. Road Bengaluru Bengaluru 560 001 PAN NO : AABCS6967N APPELLANT RESPONDENT Appellant by : Shri K.R. Vasudevan, A.R. Shri Sumer Singh Meena, Respondent by : D.R. Date of Hearing : 13.01.2022 Date of Pronouncement : 31.03.2022 O R D E R PER BEENA PILLAI, JUDICIAL MEMBER: Present appeal…

M/S VERIFONE INDIA TECHNOLOGY PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-7(1)(2), BANGALORE

In the result, appeals filed by assessee stands allowed

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2011-12 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Income Tax Park, Plot No. 76, 77 & 78, Officer, Doddathogur Village, Ward – 7 (1) (3), Begur Hobli, Bangalore. Bangalore South Taluk, Vs. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent & Assessment Year : 2012-13 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Deputy Park, Plot No. 76, 77 & 78, Commissioner Of Doddathogur Village, Income Tax, Begur Hobli, Circle – 7 (1)(2), Bangalore South Taluk, Vs. Bangalore. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent Assessee By : Shri K.R. Vasudevan, Advocate : Shri Priyadarshi Mishra, Addl. Revenue By Cit (Dr) Date Of Hearing : 22-02-2022 Date Of Pronouncement : 25-03-2022

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2011-12 M/s. Verifone India Technology Pvt. Ltd., A 101, 1st Floor, Cyber The Income Tax Park, Plot No. 76, 77 & 78, Officer, Doddathogur Village, Ward – 7 (1) (3), Begur Hobli, Bangalore. Bangalore South Taluk, Vs. Bangalore – 560 100. PAN: AACCV1683K APPELLANT RESPONDENT & Assessment Year : 2012-13 M/s. Verifone India Technology Pvt. Ltd., A 101, 1st Floor, Cyber The Deputy Park, Plot No. 76, 77 & 78, Commissioner of Doddathogur Village, Income Tax,…

M/S VERIFONE INDIA TECHNOLOGY PVT LTD ,BANGALORE vs. INCOME TAX OFFICER WARD-7(1)(3), BANGALORE

In the result, appeals filed by assessee stands allowed

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiassessment Year : 2011-12 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Income Tax Park, Plot No. 76, 77 & 78, Officer, Doddathogur Village, Ward – 7 (1) (3), Begur Hobli, Bangalore. Bangalore South Taluk, Vs. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent & Assessment Year : 2012-13 M/S. Verifone India Technology Pvt. Ltd., A 101, 1St Floor, Cyber The Deputy Park, Plot No. 76, 77 & 78, Commissioner Of Doddathogur Village, Income Tax, Begur Hobli, Circle – 7 (1)(2), Bangalore South Taluk, Vs. Bangalore. Bangalore – 560 100. Pan: Aaccv1683K Appellant Respondent Assessee By : Shri K.R. Vasudevan, Advocate : Shri Priyadarshi Mishra, Addl. Revenue By Cit (Dr) Date Of Hearing : 22-02-2022 Date Of Pronouncement : 25-03-2022

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2011-12 M/s. Verifone India Technology Pvt. Ltd., A 101, 1st Floor, Cyber The Income Tax Park, Plot No. 76, 77 & 78, Officer, Doddathogur Village, Ward – 7 (1) (3), Begur Hobli, Bangalore. Bangalore South Taluk, Vs. Bangalore – 560 100. PAN: AACCV1683K APPELLANT RESPONDENT & Assessment Year : 2012-13 M/s. Verifone India Technology Pvt. Ltd., A 101, 1st Floor, Cyber The Deputy Park, Plot No. 76, 77 & 78, Commissioner of Doddathogur Village, Income Tax,…

M/S. FINASTRA SOFTWARE SOLUTIONS (INDIA) PRIVATE LIMITED,BENGALURU vs. ASSISTANT COMMISSIONER OF INCOME TAX, CIRCLE-4(1)(2), BENGALURU

In the result, appeal of the assessee is partly allowed

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.2695/Bang/2017 Assessment Year : 2013-14 M/S. Finastra Software Solutions (India) Vs. The Acit, Private Limited, Circle - 4(1)(2), [Formerly Known As Misys Software Solutions Bengaluru. (India) Pvt. Ltd.,], 4Th To 6Th Floor, North Tower, Virgo Building, Bagmane Constellation, Bengaluru – 500 037. Pan : Aaack 9067 G Assessee Respondent Assessee By : Shri. T. Suryanarayana, Advocate Respondent By : Shri. Arunkumar, Cit(Tp-2)(Dr)(Itat), Bengaluru Date Of Hearing : 16.12.2021 Date Of Pronouncement : 21.12.2021 O R D E R Per N. V. Vasudevan: This Is An Appeal By The Assessee Against The Final Order Of Assessment Dated 06.10.2017 Of Acit, Circle – 4(1)(2), Bengaluru, Passed Under Section 143(3) R.W.S. 144C(B) Of The Income Tax Act, 1961 (Act) In Relation To Ay 2013-2014. 2. The Issue That Arises For Consideration In The Above Appeal Pertains To The Aggregate Transfer Pricing Adjustment (“Tp Adjustment”) Of Rs.14,33,66,140/- Made By The Transfer Pricing Officer (‘The Tpo’ For Short) Towards The International Transactions Of Provision Of Software Development Services (Rs.13,56,24,957/-) & Information Technology Enabled Services

…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.2695/Bang/2017 Assessment Year : 2013-14 M/s. Finastra Software Solutions (India) Vs. The ACIT, Private Limited, Circle - 4(1)(2), [formerly known as Misys Software Solutions Bengaluru. (India) Pvt. Ltd.,], 4th to 6th Floor, North Tower, Virgo Building, Bagmane Constellation, Bengaluru – 500 037. PAN : AAACK 9067 G ASSESSEE RESPONDENT Assessee by : Shri. T. Suryanarayana, Advocate Respondent by : Shri. Arunkumar, CIT(TP-2)(DR)(ITAT), Bengaluru Date of hearin…

M/S. APTEAN INDIA PVT. LTD,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(2), BENGALURU

In the result, appeal by the assessee is partly allowed

Bench: Shri N.V. Vasudevan & Shri Chandra Poojariit(Tp)A No.2638/Bang/2017 Assessment Year : 2013-14 M/S. Aptean India Private Limited, Vs. The Deputy Commissioner Of Income Tax, (Formerly Aptean Software India Pvt. Ltd.,) Circle -1(1)(1), Level-5 (8Th Floor), Golden Heights, Bengaluru. No.1/2, 59Th C Cross, 4Th M Block, Rajajinagar, Bengaluru – 560 010. Pan : Aaccp 7154 M Appellant Respondent Appellant By : Shri. G. S. Prashanth, Ca Respondent By : Dr. Manjunath Karkihalli, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 28.10.2021 Date Of Pronouncement : 09.11.2021 O R D E R Per N. V. Vasudevan: This Is An Appeal By The Assessee Against The Final Assessment Order Dated 11.10.2017 Of Dcit, Circle 1(1)(2), Bengaluru, Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (Hereinafter Called The ‘Act’) Relating To Assessment Year 2013-14. 2. The Assessee In Engaged In The Business Of Provision Of Software Development Services (Swd Services), To Its Wholly Owned Holding Company. In Terms Of The Provisions Of Sec.92-A Of The Act, The Assessee & Its Wholly Owned Holding Company Were Associated Enterprises

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER IT(TP)A No.2638/Bang/2017 Assessment Year : 2013-14 M/s. Aptean India Private Limited, Vs. The Deputy Commissioner of Income Tax, (formerly Aptean Software India Pvt. Ltd.,) Circle -1(1)(1), Level-5 (8th Floor), Golden Heights, Bengaluru. No.1/2, 59th C Cross, 4th M Block, Rajajinagar, Bengaluru – 560 010. PAN : AACCP 7154 M APPELLANT RESPONDENT Appellant by : Shri. G. S. Prashanth, CA Respondent by : Dr. Manjunath Karkihalli, CIT(DR)(ITAT), Bengaluru Date of hearing :…

M/S. ARCTERN CONSULTING PVT. LTD,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(2), BENGALURU

Bench: Shri B.R. Baskaran & Smt Beena Pillaiit(Tp)A. No. 2747/Bang/2017 Assessment Year: 2013-14 M/S. Arctern Consulting Pvt. Ltd., Embassy Tech Village, The Deputy Tower 2B, Commissioner Of Hibiscus 5Th Floor, Income Tax, Outer Ring Road, Circle – 1(1)(2), Vs. Deverabeesanahalli, Bangalore. Bangalore – 560103. Pan: Aaeca9113F (Appellant) (Respondent) Smt. Tanmayee Rajkumar, Appellant By : Advocate Respondent By : Shri Gopinath C.H., Cit (Dr) Date Of Hearing : 23.09.2021 Date Of Pronouncement : 03.11.2021 Order Per Beena Pillaipresent Appeal Is Filed By Assessee Against The Final Assessment Order Dated 17/10/2017 Passed Under Section 143(3) R.W.S. 144C(13) Of The Act By The Ld.Dcit, Circle1(1)(2), Bangalore On Following Grounds Of Appeal: “1. That The Order Of The Respondent / Assessing Officer ('Ao' For Short) Pursuant To The Directions Of The Dispute Resolution Panel (The Drp' For Short). To The Extent Prejudicial To The Appellant. Is Bad In Law & Liable To Be Set Aside. 2. Adjustment To The Prices Charged By The Appellant For International Transactions-

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “C” BENCH: BANGALORE BEFORE SHRI B.R. BASKARAN, ACCOUNTANT MEMBER AND SMT BEENA PILLAI, JUDICIAL MEMBER IT(TP)A. No. 2747/Bang/2017 Assessment Year: 2013-14 M/s. Arctern Consulting Pvt. Ltd., Embassy Tech Village, The Deputy Tower 2B, Commissioner of Hibiscus 5th Floor, Income Tax, Outer Ring Road, Circle – 1(1)(2), vs. Deverabeesanahalli, Bangalore. Bangalore – 560103. PAN: AAECA9113F (Appellant) (Respondent) Smt. Tanmayee Rajkumar, Appellant by : Advocate Respondent by : Shri Gopinath C.H., CIT (DR) Date of Hearing : 23.09.2021 Date of Pronouncement : 03.1…

ARM EMBEDDED TECHNOLOGIES PVT LTD ,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX CIRCLE-1(1)(1), BANGALORE

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

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.1824/Bang/2017 Assessment Year: 2013-14

…f two comparable companies namely, M/ s. CG-VAK Software Exports Ltd and M/s. Larsen & Toubro Infotech Ltd. He submitted that these companies have been held to be not a good comparable by the coordinate bench in the case of NXP India Pvt. Ltd. Vs. DCIT (2020) 116 Taxmann.com 421 in the order passed for assessment year 2013-14. Accordingly, he pleaded for exclusion of these two companies. The Ld. A.R. further submitted that the assessee seeks inclusion of two companies namely M/s. Akshay Software Technologies Ltd. & M/s. R. Systems International Ltd. These two companies have been held to be a good comparable by th…

APTEAN INDIA PVT LTD,BENGALURU vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-1(1)(2), BENGALURU

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

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiassessment Year : 2013-14

…N THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. B. R. BASKARAN, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER Assessment Year : 2013-14 Aptean India Pvt. Ltd., The Dy. Commissioner of Level-5 (8th Floor), Income Tax, ‘Golden Heights’, No.1/2, Circle-1(1)(2), 59th C Cross, 4th M Block, Vs. Bengaluru. Rajajinagar, Bengaluru-560 100. PAN – AAACC 5890 M APPELLANT RESPONDENT Assessee by : Shri Aliasgar Ramprewala, C.A Respondent by : Shri Muzaffar Hussain, CIT (DR) Date of Hearing : 20-10-2020 Date of Pronouncement : 06-11-2020 ORDER PER BEENA PILLAI, JUDICIAL MEMBER Present appe…

TAVANT TECHNOLOGIES INDIA PVT LTD,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME TAX, CIRCLE-7(1)(1), BANGALORE

In the result, the appeal by the assessee is treated as partly allowed

Bench: Shri N V Vasudevan & Shri G Manjunatha

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N V VASUDEVAN, VICE PRESIDENT AND SHRI G MANJUNATHA, ACCOUNTANT MEMBER IT(TP)A No.1700/Bang/2017 Assessment year: 2013-14 Tavant Technologies India Pvt. Ltd., Vs. The Deputy Commissioner # 12, CSRIE-II, Guava Garden, of Income Tax, 5th Block, Koramangala, Circle 7(1)(1), Bangalore – 560 095. Bangalore. PAN: AABCT 3216E APPELLANT RESPONDENT Appellant by : Ms. Tanmayee Rajkumar, Advocate Respondent by : Shri Muzaffar Hussain, CIT(DR)(ITAT), Bengaluru. Date of hearing : 18.08.2020 Date of Pronouncement : 21.08.2020 O R D E R Per N.V. Vasudev…