Pr.CIT v. B.C. Management Services (P.) Ltd.

89 Taxmann.com 68High Court2018#2057 most cited

What is Pr.CIT v. B.C. Management Services (P.) Ltd. authority for?

Notional interest on delayed payments received from an Associated Enterprise (AE) cannot be treated as part of the income for tax purposes, thereby no question of law arises regarding such adjustments by the TPO/AO.

56

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2018 to 2025.

Also referred to as

Pr.CIT v. B.C. Management Services (P.) Ltd. · notional interest · delayed payment · associated enterprise · AE · transfer pricing adjustment · Section 92B · Section 92C · TPO · income on receivables

Also reported as

403 ITR 45253 Taxmann 138

Sections most often in play

Section 143(3)Section 92BSection 263Section 271AASection 92C(2)Section 92CASection 92CA(3)Section 115-O
Read the full judgment

Issues it is cited on

safe harbour rulescontemporaneous datamultiple year datacaptive service providersafe harbourinterest on outstanding receivablessection 92c(1)working capital adjustmentsection 92b(1)section 92dsection 92c(2)tested party

Judgments citing Pr.CIT v. B.C. Management Services (P.) Ltd.

DCIT, Bangalore vs. M/S Lam Research (India) Pvt. Ltd., Bangalore

In the result appeal by the Assessee is partly allowed and the appeal by the Revenue is dismissed

ITA 468/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Sept 2021AY 2011-12

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

For Appellant: Shri. Darpan Kirpalani, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 10ASection 143(3)Section 92

…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 Nos. & Assessment Appellant Respondent Years 405/Bang/2016 M/s. Lam Research India Pvt. Ltd., DCIT, 2011-12 A-Block-11/1 and 12/1, Amrajyothi Circle – 4(1)(1), Layout Intermediate Ring Road, Bengaluru. Bengaluru – 560 071. PAN : AABCN 2063 Q 468/Bang/2016 DCIT, M/s. Lam Research India 2011-12 Circle – 4(1)(1), Pvt. Ltd., Bengaluru. Bengaluru – 560 071. PAN : AABCN 2063 Q Appellant by : Shri. Darpan Kirpalani, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR…

Lam Research (India) Private Limited, Bangalore vs. DCIT, Bangalore

In the result appeal by the Assessee is partly allowed and the appeal by the Revenue is dismissed

ITA 405/BANG/2016[2011-12]Status: DisposedITAT Bangalore17 Sept 2021AY 2011-12

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

For Appellant: Shri. Darpan Kirpalani, AdvocateFor Respondent: Ms. Neera Malhotra, CIT(DR)(ITAT), Bengaluru
Section 10ASection 143(3)Section 92

…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 Nos. & Assessment Appellant Respondent Years 405/Bang/2016 M/s. Lam Research India Pvt. Ltd., DCIT, 2011-12 A-Block-11/1 and 12/1, Amrajyothi Circle – 4(1)(1), Layout Intermediate Ring Road, Bengaluru. Bengaluru – 560 071. PAN : AABCN 2063 Q 468/Bang/2016 DCIT, M/s. Lam Research India 2011-12 Circle – 4(1)(1), Pvt. Ltd., Bengaluru. Bengaluru – 560 071. PAN : AABCN 2063 Q Appellant by : Shri. Darpan Kirpalani, Advocate Respondent by : Ms. Neera Malhotra, CIT(DR…

M/S.Marlabs Software Pvt. Ltd., Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result appeal filed by assessee stands partly allowed

ITA 2029/BANG/2016[2012-13]Status: DisposedITAT Bangalore17 Sept 2021AY 2012-13

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Bharath L, C.AFor Respondent: Ms. Neera Malhotra, CIT(DR)
Section 142(1)Section 143(1)Section 143(2)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘A’ BENCH : BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.2029/Bang/2016 Assessment Year : 2013-14 Marlabs Innovations Pvt. The Dy. Commissioner of Ltd., Income-tax, (Successor of Marlabs Circle-4(2)(2), Software Pvt. Ltd.,) Vs. Bengaluru. No.2, 1st Floor, SR Complex, Tavarekere Main Road, SG Palya, Bengaluru-560 029. PAN – AACCM 6627 Q APPELLANT RESPONDENT Assessee by : Shri Bharath L, C.A Revenue by : Ms. Neera Malhotra, CIT(DR) Date of Hearing : 22-07-2021 Date of Pronouncement : 17-09-2021 ORDER PER BEENA…

M/S. Hyundai Consttruction Equipment India Private Limited, Pune vs. Assistant Commissioner of Income-Tax, Circle - 9, Pune

In the result, the appeal is partly allowed

ITA 2453/PUN/2017[2013-14]Status: DisposedITAT Pune29 Jun 2021AY 2013-14

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviनिर्धारण वषा / Assessment Year : 2013-14 M/S. Hyundai Construction Equipment Vs. Acit, Circle 9, India Private Limited Pune Plot No.A-2, Chakan Midc, Phase-Ii, Khalumbre, Chakan-Talegaon Road, Chakan, Taluka-Khed, Pune – 410501 Pan: Aabch8756Q Appellant Respondent

Section 143(3)Section 144C(13)

…ue in the ALP determination under the TNMM save and except the safe harbour rules. It has been held in several decisions rendered by the various courts of the country including the Hon‘ble Delhi High Court in Pr.CIT Vs. BC Management Services Pvt. Ltd. (2018) 403 ITR 45 (Delhi) that foreign exchange gain or loss should be considered as operating in determining the operating margin. 4.4. Adverting to the facts of the instant case, it is seen that the assessee treated foreign exchange fluctuation loss as non-operating and thus computed its operating margin accordingly. Such treatment has been accepted by the TPO al…

Replicon Systems India Private Limited, Bangalore vs. Asistant Commissioner of Income Tax Circle-5(1)(1), Bangalore

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

ITA 31/BANG/2017[2012-13]Status: DisposedITAT Bangalore12 Mar 2021AY 2012-13

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No.31/Bang/2017 Assessment Year : 2012-13

For Appellant: Shri K.R Vasudevan, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT (DR)
Section 143Section 144CSection 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.31/Bang/2017 Assessment Year : 2012-13 Replicon Software (India) The Asst. Commissioner of Pvt. Ltd., Income-Tax, Mantri Commercio, Tower B, Circle-5(1)(1), 5th Floor, Devarabisanahalli Vs. Bengaluru. Village, Varthur Hobli, Bengaluru-560 103. PAN – AADCR 3338 N APPELLANT RESPONDENT Assessee by : Shri K.R Vasudevan, Advocate Revenue by : Shri Muzaffar Hussain, CIT (DR) Date of Hearing : 03-02-2021 Date of Pronouncement : 12-03-2021 ORDER PER BEENA PILLAI,…

JCIT, New Delhi vs. M/S. Steria India Pvt. Ltd., Noida

In the result, both the appeals of the Revenue are allowed in part for statistical purpose

ITA 512/DEL/2016[2010-11]Status: DisposedITAT Delhi17 Nov 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri K. Narasimha Chary

For Appellant: Sh. Anupam Kant Garg, CIT/DRFor Respondent: Sh. Neeraj Jain, Advocate &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 512 & 511/Del/2016 Assessment Years: 2010-11 & 2011-12 JCIT, Spcl. Range-8, vs. Steria India Pvt. Ltd., New Delhi. Sea View Special Eclonomic Zone, Building-4, Plot 20-21, Sector 135, Gautam Budh Nagar, Noida. PAN : AAACX0385L (Appellant) (Respondent) Appellant by : Sh. Anupam Kant Garg, CIT/DR Respondent by: Sh. Neeraj Jain, Advocate & Sh. RamitKatyal, Advocate Date of hearing: 19/10/2020 Date of order : 17/11/2020 ORDER PER K. NARASIMHA CHARY,…

JCIT, New Delhi vs. M/S. Steria India Pvt. Ltd., Noida

In the result, both the appeals of the Revenue are allowed in part for statistical purpose

ITA 511/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Nov 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri K. Narasimha Chary

For Appellant: Sh. Anupam Kant Garg, CIT/DRFor Respondent: Sh. Neeraj Jain, Advocate &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 512 & 511/Del/2016 Assessment Years: 2010-11 & 2011-12 JCIT, Spcl. Range-8, vs. Steria India Pvt. Ltd., New Delhi. Sea View Special Eclonomic Zone, Building-4, Plot 20-21, Sector 135, Gautam Budh Nagar, Noida. PAN : AAACX0385L (Appellant) (Respondent) Appellant by : Sh. Anupam Kant Garg, CIT/DR Respondent by: Sh. Neeraj Jain, Advocate & Sh. RamitKatyal, Advocate Date of hearing: 19/10/2020 Date of order : 17/11/2020 ORDER PER K. NARASIMHA CHARY,…

Smart Analyst India Pvt. Ltd., New Delhi vs. ACIT, Circle-24(1), New Delhi

In the result, the assessee’s appeal bearing ITA

ITA 2745/DEL/2018[2012-13]Status: DisposedITAT Delhi27 Oct 2020AY 2012-13

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastavaasst. Cit, M/S Smart Analyst Circle-24(1), India Pvt. Ltd. New, Delhi. 14Th Floor, Tower-D, Vs. Dlf Phase-Iii, Gurgaon, Haryana-122002 Pan: Aaics 6117P (Appellant) (Respondent) M/S Smart Analyst India Dy. Cit Private Limited. Circle-24(1) 90/31B 1St Floor, New Delhi. Malviya Nagar, Vs. New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent) C.O. No.181/Del/2017 Arising Out Of Ita No.3779/Del/2017 (Assessment Year-2011-12) Asst. Cit, M/S Smart Analyst India Circle-24(1), Private Limited. New Delhi. Vs. 90/31B 1St Floor, Malviya Nagar, New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent) C.O No.181/Del/2017 Ita No.2745/Del/2018 (Assessment Year-2012-13) M/S Smart Analyst India Asst. Cit Private Limited Circle-24(1) 90/31B 1St Floor, New Delhi. Malviya Nagar, Vs. New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent)

Section 115JSection 92C

…t separately available. It is also to be noted that this company also deals in purchase and re-sale of branded computer software as is evident from the annual report. The Delhi Bench of ITAT in the case of CIT vs. B.C. Management Services Pvt. Ltd., [2018] 403 ITR 45 (Delhi) has held that this company was engaged in software development and consultancy, engineering services, web development and providing business process outsourcing services whereas B.C. Management Services Pvt. Ltd. was a company providing only back office services. The ITAT went on rule that on functional level itself this cannot be hel…

Smart Anaylyst India Pvt. Ltd., New Delhi vs. DCIT, Circle- 24(1), New Delhi

In the result, the assessee’s appeal bearing ITA

ITA 3989/DEL/2017[2011-12]Status: DisposedITAT Delhi27 Oct 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastavaasst. Cit, M/S Smart Analyst Circle-24(1), India Pvt. Ltd. New, Delhi. 14Th Floor, Tower-D, Vs. Dlf Phase-Iii, Gurgaon, Haryana-122002 Pan: Aaics 6117P (Appellant) (Respondent) M/S Smart Analyst India Dy. Cit Private Limited. Circle-24(1) 90/31B 1St Floor, New Delhi. Malviya Nagar, Vs. New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent) C.O. No.181/Del/2017 Arising Out Of Ita No.3779/Del/2017 (Assessment Year-2011-12) Asst. Cit, M/S Smart Analyst India Circle-24(1), Private Limited. New Delhi. Vs. 90/31B 1St Floor, Malviya Nagar, New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent) C.O No.181/Del/2017 Ita No.2745/Del/2018 (Assessment Year-2012-13) M/S Smart Analyst India Asst. Cit Private Limited Circle-24(1) 90/31B 1St Floor, New Delhi. Malviya Nagar, Vs. New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent)

Section 115JSection 92C

…t separately available. It is also to be noted that this company also deals in purchase and re-sale of branded computer software as is evident from the annual report. The Delhi Bench of ITAT in the case of CIT vs. B.C. Management Services Pvt. Ltd., [2018] 403 ITR 45 (Delhi) has held that this company was engaged in software development and consultancy, engineering services, web development and providing business process outsourcing services whereas B.C. Management Services Pvt. Ltd. was a company providing only back office services. The ITAT went on rule that on functional level itself this cannot be hel…

ACIT, New Delhi vs. M/S Smart Analyst India Pvt. Ltd., Gurgaon

In the result, the assessee’s appeal bearing ITA

ITA 3779/DEL/2017[2011-12]Status: DisposedITAT Delhi27 Oct 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastavaasst. Cit, M/S Smart Analyst Circle-24(1), India Pvt. Ltd. New, Delhi. 14Th Floor, Tower-D, Vs. Dlf Phase-Iii, Gurgaon, Haryana-122002 Pan: Aaics 6117P (Appellant) (Respondent) M/S Smart Analyst India Dy. Cit Private Limited. Circle-24(1) 90/31B 1St Floor, New Delhi. Malviya Nagar, Vs. New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent) C.O. No.181/Del/2017 Arising Out Of Ita No.3779/Del/2017 (Assessment Year-2011-12) Asst. Cit, M/S Smart Analyst India Circle-24(1), Private Limited. New Delhi. Vs. 90/31B 1St Floor, Malviya Nagar, New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent) C.O No.181/Del/2017 Ita No.2745/Del/2018 (Assessment Year-2012-13) M/S Smart Analyst India Asst. Cit Private Limited Circle-24(1) 90/31B 1St Floor, New Delhi. Malviya Nagar, Vs. New Delhi-110017 Pan: Aaics 6117P (Appellant) (Respondent)

Section 115JSection 92C

…t separately available. It is also to be noted that this company also deals in purchase and re-sale of branded computer software as is evident from the annual report. The Delhi Bench of ITAT in the case of CIT vs. B.C. Management Services Pvt. Ltd., [2018] 403 ITR 45 (Delhi) has held that this company was engaged in software development and consultancy, engineering services, web development and providing business process outsourcing services whereas B.C. Management Services Pvt. Ltd. was a company providing only back office services. The ITAT went on rule that on functional level itself this cannot be hel…

Steria (India) Ltd., Noida vs. Addl. CIT, Spl. Range- 8, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 5745/DEL/2018[2014-15]Status: DisposedITAT Delhi28 Sept 2020AY 2014-15

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…rand value as comparable to captive service provider. 19. It is submitted that (2) TCS E serve Ltd. enjoys benefits associated with the brand name „TATA‟ as has been held by the Hon‟ble Delhi High Court in the case of PCIT vs B.C. Management Services (P.) Ltd 403 ITR 45 (Delhi) (Page 204-205 of Case Law Paper book – Transfer Pricing; para 13 onwards), wherein the Hon‟ble High Court upheld the exclusion of this company on account of the brand value associated with „TATA‟ brand. The Hon‟ble Delhi Bench of the Tribunal in the appellant‟s own case for assessment year 2015-16 (ITA No. 6687/Del/2019) rejected Infosys B…

M/S Steria Ndia Ltd., Noida vs. Addl CIT, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 741/DEL/2017[2012-13]Status: DisposedITAT Delhi28 Sept 2020AY 2012-13

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…rand value as comparable to captive service provider. 19. It is submitted that (2) TCS E serve Ltd. enjoys benefits associated with the brand name „TATA‟ as has been held by the Hon‟ble Delhi High Court in the case of PCIT vs B.C. Management Services (P.) Ltd 403 ITR 45 (Delhi) (Page 204-205 of Case Law Paper book – Transfer Pricing; para 13 onwards), wherein the Hon‟ble High Court upheld the exclusion of this company on account of the brand value associated with „TATA‟ brand. The Hon‟ble Delhi Bench of the Tribunal in the appellant‟s own case for assessment year 2015-16 (ITA No. 6687/Del/2019) rejected Infosys B…

Steria India Ltd., Noida vs. Addl.CIT, Speciaql Range-8, New Delhi

In the result ITA number 5745/del/2018 for assessment year 2014 – 15

ITA 3992/DEL/2017[2013-14]Status: DisposedITAT Delhi28 Sept 2020AY 2013-14

Bench: Shri Kuldip Singh & Shri Prashant Maharishi

For Appellant: Shri Ajay Vohra, Sr. AdvFor Respondent: Sh. Anupam Kant Garg, CIT DR
Section 143Section 143(3)Section 144CSection 92C

…rand value as comparable to captive service provider. 19. It is submitted that (2) TCS E serve Ltd. enjoys benefits associated with the brand name „TATA‟ as has been held by the Hon‟ble Delhi High Court in the case of PCIT vs B.C. Management Services (P.) Ltd 403 ITR 45 (Delhi) (Page 204-205 of Case Law Paper book – Transfer Pricing; para 13 onwards), wherein the Hon‟ble High Court upheld the exclusion of this company on account of the brand value associated with „TATA‟ brand. The Hon‟ble Delhi Bench of the Tribunal in the appellant‟s own case for assessment year 2015-16 (ITA No. 6687/Del/2019) rejected Infosys B…

Intewwoven Software India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax Circle-3(1)(1), Bangalore

In the result appeal filed by assessee stands partly allowed

ITA 672/BANG/2017[2012-13]Status: DisposedITAT Bangalore08 Sept 2020AY 2012-13

Bench: Shri. B. R. Baskaran & Smt. Beena Pillaiit(Tp)A No.672/Bang/2017 Assessment Year : 2012-13

For Appellant: Shri Sharath Rao, C.AFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 143Section 143(3)Section 144CSection 144C(13)Section 92CSection 92C(3)(c)Section 92DSection 92F

…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.672/Bang/2017 Assessment Year : 2012-13 M/s Entco IT Services Pvt. The Asst. Commissioner of Ltd., Income Tax, (Formerly known as Circle-2(1)(2), Interwoven Software Vs. [(Erstwhile ACIT, Services India Pvt. Ltd.,) Circle-3(1)(1)] C/o Autonomy Software Bengaluru. Asia Pvt. Ltd., 2nd Floor, Hibiscus, Embassy Tech Village Marathahalli Outer Ring Road, Devarabeesanahhli, Bengaluru-560 103. PAN : AAACI 4421 N APPELLANT RESPONDENT Appellant by : Shri Sharath Rao…

Smart Cube India Pvt. Ltd., Noida vs. ACIT, New Delhi

In the result, appeal of the assessee is partly allowed

ITA 6078/DEL/2015[2011-12]Status: DisposedITAT Delhi29 Jul 2020AY 2011-12

Bench: Sh. Anil Chaturvedi & Sh. Sudhanshu Srivastava(Through Video Conferencing) Assessment Year: 2011-12 Smart Cube India Pvt. Ltd. Vs. Acit, Tower-B, Windsor It Park, Circle – 24(1), A-1, Sector-125 New Delhi Noida – 201 301 Pan No. Aahcs 8978 H (Appellant) (Respondent) Appellant By Shri Ajay Vohra, Sr. Advocate Shri Neeraj Jain, Advocate Shri Ramit Katiyal, Advocate Shri M. Baranwal, Sr. D.R. Respondent By Date Of Hearing: 16/07/2020 Date Of Pronouncement: 29/07/2020 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Of The Assistant Commissioner Of Income Tax (Acit), Circle 24(1), New Delhi Pursuant To The Directions Of Drp, Passed U/S 143(3) R.W.S 144C Of The Income-Tax Act Dated 22.01.2015 Relating To Assessment Year 2011-12. Smart Cube India Pvt. Ltd Vs. Acit A.Y. 2011-12 2 2. The Relevant Facts As Culled From The Material On Records Are As Under:

Section 115JSection 143(2)Section 143(3)Section 144CSection 144C(5)Section 92C

…ble on account of functional dissimilarity and on account of non availability of segmental data. Against the order of Tribunal, the matter was carried by the Revenue before the Delhi High Court. Hon’ble Delhi High Court dismissed the appeal of Revenue [(2018) 89 Taxmann.com 68 (Del)]. Before us, Ld DR has not placed any contrary binding decision to support the action of AO/TPO. In view of these facts, we direct the AO/TPO to exclude ICRA Techno Analytics Ltd on account of functional dissimilarity. 49. As far as the Ld AR’s contention for excluding Infosys BPO Ltd as a comparable company is concerned, we find tha…

Akamai Technologies India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, appeal by the Revenue is dismissed, while the appeal by the assessee is treated as allowed for statistical purpose while the Cross

ITA 307/BANG/2015[2010-11]Status: DisposedITAT Bangalore29 Jul 2020AY 2010-11

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

For Appellant: Shri Suryanarayana, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT-DR
Section 10ASection 143(3)Section 144CSection 244ASection 92Section 92CSection 92C(2)

…IT(TP)A.No.307/Bang/2015 & IT(TP)A.No.200/Bang/2015 & CO 100/Bang/2015 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “B”, BANGALORE BEFORE SHRI N.V.VASUDEVAN, VICE PRESIDENT AND SHRI B.R.BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.307(Bang)/2015 (Assessment Year : 2010-11) M/s Akamai Technologies India Pvt.Ltd., Salarpuria Softzone, 2nd & 3rd Floor, A Wing, Survey No.80/1, Bellandur Village, Outer Ring Rod, Bangalore-560 103 PAN No.AAICS 0905J Appellant Vs The Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore. Respondent IT(TP)A No.200(Bang)/2015 (Assessment Year : 2010-11) BY DEPARTMENT &…

DCIT, Bangalore vs. M/S Akamai Technologies India Pvt. Ltd., Bangalore

In the result, appeal by the Revenue is dismissed, while the appeal by the assessee is treated as allowed for statistical purpose while the Cross

ITA 200/BANG/2015[2010-11]Status: DisposedITAT Bangalore29 Jul 2020AY 2010-11

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

For Appellant: Shri Suryanarayana, AdvocateFor Respondent: Shri Muzaffar Hussain, CIT-DR
Section 10ASection 143(3)Section 144CSection 244ASection 92Section 92CSection 92C(2)

…IT(TP)A.No.307/Bang/2015 & IT(TP)A.No.200/Bang/2015 & CO 100/Bang/2015 IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES : “B”, BANGALORE BEFORE SHRI N.V.VASUDEVAN, VICE PRESIDENT AND SHRI B.R.BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.307(Bang)/2015 (Assessment Year : 2010-11) M/s Akamai Technologies India Pvt.Ltd., Salarpuria Softzone, 2nd & 3rd Floor, A Wing, Survey No.80/1, Bellandur Village, Outer Ring Rod, Bangalore-560 103 PAN No.AAICS 0905J Appellant Vs The Deputy Commissioner of Income Tax, Circle-1(1)(1), Bangalore. Respondent IT(TP)A No.200(Bang)/2015 (Assessment Year : 2010-11) BY DEPARTMENT &…

The Deputy Commissioner of Income Tax, Cirlce-1(1), Guntur vs. Ccl Products(India) Limited, Duggirala

In the result, appeal filed by the Revenue is dismissed

ITA 433/VIZ/2019[2015-16]Status: DisposedITAT Visakhapatnam07 Feb 2020AY 2015-16

Bench: Shri V. Durga Rao, Hon’Ble & Shri D.S. Sunder Singh, Hon’Ble

For Appellant: Shri K. Ramesh Babu, CAFor Respondent: Shri D.K. Sonawal, CIT (DR)
Section 143(1)Section 143(3)Section 92BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL VISAKHAPATNAM BENCH, VISAKHAPATNAM BEFORE SHRI V. DURGA RAO, HON’BLE JUDICIAL MEMBER & SHRI D.S. SUNDER SINGH, HON’BLE ACCOUNTANT MEMBER I.T.A. No. 433/VIZ/2019 (Asst. Year : 2015-16) DCIT, Circle-1(1), vs. M/s. CCL Products (India) Guntur. Ltd., Duggirala, Guntur Dist. PAN No. AAACC 9552 G (Appellant) (Respondent) Assessee by : Shri K. Ramesh Babu, CA Department By : Shri D.K. Sonawal, CIT (DR) Date of hearing : 18/12/2019. Date of pronouncement : 07/01/2020. O R D E R PER V. DURGA RAO, JUDICIAL MEMBER This appeal by the Revenue is directed against the order of Commissio…

M/S. Vishay Components India Private Ltd., Pune vs. Assistant Commissioner of Income-Tax, Pune

ITA 585/PUN/2015[2010-11]Status: DisposedITAT Pune13 Jan 2020AY 2010-11

Bench: Shri R.S. Syal & Shri S.S. Viswanethra Raviिनधा"रण वष" / Assessment Year : 2010-11 M/S. Vishay Components India Vs. Acit Private Limited, Circle-13, Pune Loni-Kalbhor, Near Pune (C. Rly.), Pune – 412 201 Pan : Aaacb9652L Appellant Respondent

Section 143(3)

…4. The other grievance of the assessee is that the foreign exchange loss taken by the TPO as non-operating should be considered as operating. In this regard, we find that the Hon’ble Delhi High Court in Pr. CIT Vs. B.C. Management Services Pvt. Ltd. (2018) 403 ITR 45 (Delhi) has held that foreign exchange fluctuation in relation to trading transactions, prior to Safe Harbour Rules from 2013, should be treated as an operating item. In view of the above, it is held that the amount of foreign gain/loss arising out of the revenue transactions should be considered as an item of operating revenue/cost, both for…

Infor India Private Limited (Formerly Known As Infor Global Solutions (India) Private Limited, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

In the result, appeal of the assessee is partly allowed

ITA 212/HYD/2017[2012-13]Status: DisposedITAT Hyderabad26 Nov 2019AY 2012-13

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahman, Accountant Memebr Assessment Year: 2012-13 Infor (India) Pvt. Ltd., Vs. Dy. Commissioner Of (Formerly Known As Infor Income-Tax, Hyderabad. Global Solutions (India) Pvt. Ltd.), Hyderabad Pan – Aaacb6197Q Appellant Respondent Assessee By: Shri Sunil Motilala Revenue By: Shri Yvst Sai

For Appellant: Shri Sunil MotilalaFor Respondent: Shri YVST Sai
Section 143(3)Section 36(1)(va)Section 92C

…hat TCS E-Serve Ltd. has also high brand value, due to which, the case of the assessee cannot be compared with TCS E-Serve Ltd. The decisions relied upon by the ld. Counsel for the assessee are as under: 1. Pr. CIT Vs. BC Management Services (P) Ltd., [2018] 403 ITR 45 (Del HC) 2. Pr. CIT Vs. Inductis (India) Pvt. Ltd., 144 of 2019 (Delhi HC) 3. Pr. CIT Vs. Torus Business Solution Pvt. Ltd., 207 of 2019 (Delhi HC) We find that the Hon’ble Delhi High Court in the above cases has held that TCS E-Serve Ltd. has the benefit of brand value of Tata Consultancy Services Ltd. and, therefore, it is not comparable to ITES…