Pr.CIT v. DNY Mellon International Operations (India) (P.) Ltd.

93 Taxmann.com 363High Court2018#9177 most cited

What is Pr.CIT v. DNY Mellon International Operations (India) (P.) Ltd. authority for?

The Bombay High Court confirms that comparable companies engaged in providing IT enabled services should not be excluded from the list of comparables in a transfer pricing analysis.

12

judgments rely on this decision, according to BharatTax’s citation analysis of 366,314 Indian tax judgments — from 2019 to 2023.

Also referred to as

Pr.CIT v. DNY Mellon International Operations (India) (P.) Ltd. · 93 taxmann.com 363 · Bombay High Court · comparable companies · IT enabled services · transfer pricing · benchmarking analysis · arms length price · section 92d · related party transaction

Issues it is cited on

contemporaneous datamultiple year datasection 92dcaptive service providerbenchmarking analysisarms length pricerelated party transactionsection 92ca(1)section 144c(3)tested partycomparable companieseligible assessee

Judgments citing Pr.CIT v. DNY Mellon International Operations (India) (P.) Ltd.

Intergreon Munaged Solutions (India) P.Ltd, Mumbai vs. Asst CIT 12(2)(2), Mumbai

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

ITA 586/MUM/2015[2010-11]Status: DisposedITAT Mumbai07 Sept 2023AY 2010-11

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved
Section 250Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2095/Mum/2012 (Assessment Year: 2007-08) ITO – (8)(2)(1) M/s. Integreon Managed Solution Room No. 212/216A, 2nd Floor, (India) Pvt. Ltd. Aayakar Bhavan, M. K. Road, Vs. 402, Building No. 4, Infinity Park, Mumbai-400 020 Gen. A. K. Vaidya Marg, Malad(E), Mumbai-400 097 PAN/GIR No. AAACI 7431 A (Revenue) : (Assessee) ITA Nos. 2307/Mum/2012 (Assessment Year: 2007-08) And M/s. Integreon Managed Solution ITO – (8)(2)(1) Room No. 212/216A, 2nd Floor, (India) Pvt. Ltd. 402, Building No. 4, Inf…

Integreon Managed Solutions (India) P. Ltd, Mumbai vs. ITO 8(2)(1), Mumbai

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

ITA 2307/MUM/2012[2007-08]Status: DisposedITAT Mumbai07 Sept 2023AY 2007-08

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved
Section 250Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2095/Mum/2012 (Assessment Year: 2007-08) ITO – (8)(2)(1) M/s. Integreon Managed Solution Room No. 212/216A, 2nd Floor, (India) Pvt. Ltd. Aayakar Bhavan, M. K. Road, Vs. 402, Building No. 4, Infinity Park, Mumbai-400 020 Gen. A. K. Vaidya Marg, Malad(E), Mumbai-400 097 PAN/GIR No. AAACI 7431 A (Revenue) : (Assessee) ITA Nos. 2307/Mum/2012 (Assessment Year: 2007-08) And M/s. Integreon Managed Solution ITO – (8)(2)(1) Room No. 212/216A, 2nd Floor, (India) Pvt. Ltd. 402, Building No. 4, Inf…

ITO 8(2)(1), Mumbai vs. Integreon Managed Solution (I) P. Ltd, Mumbai

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

ITA 2095/MUM/2012[2007-08]Status: DisposedITAT Mumbai07 Sept 2023AY 2007-08

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm

For Appellant: Shri Ketan Ved
Section 250Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI PRASHANT MAHARISHI, AM AND MS. KAVITHA RAJAGOPAL, JM ITA Nos. 2095/Mum/2012 (Assessment Year: 2007-08) ITO – (8)(2)(1) M/s. Integreon Managed Solution Room No. 212/216A, 2nd Floor, (India) Pvt. Ltd. Aayakar Bhavan, M. K. Road, Vs. 402, Building No. 4, Infinity Park, Mumbai-400 020 Gen. A. K. Vaidya Marg, Malad(E), Mumbai-400 097 PAN/GIR No. AAACI 7431 A (Revenue) : (Assessee) ITA Nos. 2307/Mum/2012 (Assessment Year: 2007-08) And M/s. Integreon Managed Solution ITO – (8)(2)(1) Room No. 212/216A, 2nd Floor, (India) Pvt. Ltd. 402, Building No. 4, Inf…

Emc Software and Services India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Special Range- 2, Bangalore

In the result, the appeal of the assessee is partly allowed for statistical purposes as per the terms mentioned above

ITA 191/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Mar 2023AY 2016-17

Bench: Smt. Beena Pillai & Shri Laxmi Prasad Sahu

For Appellant: Smt. Tanmayee Rajkumar, AdvocateFor Respondent: Shri Manjunath Karkihalli, CIT (D.R)
Section 133(6)Section 143(3)Section 144C(13)Section 92D

…IN THE INCOME TAX APPELLATE TRIBUNAL “B’’ BENCH: BANGALORE BEFORE SMT. BEENA PILLAI, JUDICIAL MEMBER AND SHRI LAXMI PRASAD SAHU, ACCOUNTANT MEMBER IT(TP)A No.191/Bang/2021 Assessment Year : 2016-17 M/s EMC Software and Services India Pvt. The Asst. Commissioner of Ltd., Income-tax, Bagmane Developers Pvt. Ltd., Special Range-2, SEZ – Marathahalli Ring Road, Bangalore. Vs. Doddanekundi Village Road, Bangalore-560 037. PAN: AABCT 0199 B APPELLANT RESPONDENT Appellant by : Smt. Tanmayee Rajkumar, Advocate Respondent by : Shri Manjunath Karkihalli, CIT (D.R) Date of Hearing : 03.01.2023 Date of Pronouncement…

M/S. Vee Technologies Private Limited, Bangalore vs. Principal Commissioner of Income Tax, Bengaluru-7, Bengaluru

In the result, appeal of the assessee is partly allowed

ITA 7/BANG/2022[2014-15]Status: DisposedITAT Bangalore07 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. The Principal Commissioner Of Income Tax, No.71, Sona Towers, Millers Road, Bengaluru – 7, Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent It(Tp)A No.2042/Bang/2019 Assessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. Ito, No.71, Sona Towers, Millers Road, Ward – 7[1][2], Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent Appellant By : Shri. Suresh Muthukrishna, Ca Respondent By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 02.03.2022 Date Of Pronouncement : 07.03.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. Suresh Muthukrishna, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 10BSection 143(3)Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Vee Technologies Pvt. Ltd., Vs. The Principal Commissioner of Income Tax, No.71, Sona Towers, Millers Road, Bengaluru – 7, Bengaluru – 560 052. Bengaluru. PAN : AABCV 0100 C APPELLANT RESPONDENT IT(TP)A No.2042/Bang/2019 Assessment Year : 2014-15 M/s. Vee Technologies Pvt. Ltd., Vs. ITO, No.71, Sona Towers, Millers Road, Ward – 7[1][2], Bengaluru – 560 052. Bengaluru. PAN : AABCV 0100 C APPELLANT RESPONDENT Appellant by : Shri. Suresh Muthu…

M/S. Vee Technologies Private Limited, Bengaluru vs. The Income Tax Officer, Ward- 7(1)(2), Bengaluru

In the result, appeal of the assessee is partly allowed

ITA 2042/BANG/2019[2014-15]Status: DisposedITAT Bangalore07 Mar 2022AY 2014-15

Bench: Shri N.V. Vasudevan & Shri B. R. Baskaranassessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. The Principal Commissioner Of Income Tax, No.71, Sona Towers, Millers Road, Bengaluru – 7, Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent It(Tp)A No.2042/Bang/2019 Assessment Year : 2014-15 M/S. Vee Technologies Pvt. Ltd., Vs. Ito, No.71, Sona Towers, Millers Road, Ward – 7[1][2], Bengaluru – 560 052. Bengaluru. Pan : Aabcv 0100 C Appellant Respondent Appellant By : Shri. Suresh Muthukrishna, Ca Respondent By : Shri. Sumer Singh Meena, Cit(Dr)(Itat), Bengaluru Date Of Hearing : 02.03.2022 Date Of Pronouncement : 07.03.2022 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. Suresh Muthukrishna, CAFor Respondent: Shri. Sumer Singh Meena, CIT(DR)(ITAT), Bengaluru
Section 10BSection 143(3)Section 263Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER Assessment Year : 2014-15 M/s. Vee Technologies Pvt. Ltd., Vs. The Principal Commissioner of Income Tax, No.71, Sona Towers, Millers Road, Bengaluru – 7, Bengaluru – 560 052. Bengaluru. PAN : AABCV 0100 C APPELLANT RESPONDENT IT(TP)A No.2042/Bang/2019 Assessment Year : 2014-15 M/s. Vee Technologies Pvt. Ltd., Vs. ITO, No.71, Sona Towers, Millers Road, Ward – 7[1][2], Bengaluru – 560 052. Bengaluru. PAN : AABCV 0100 C APPELLANT RESPONDENT Appellant by : Shri. Suresh Muthu…

Morgan Stanley Solutions India P. Ltd, Mumbai vs. DCIT Cir 9(2), Mumbai

In the result, appeal filed by the assesse is allowed

ITA 626/MUM/2014[2009-10]Status: DisposedITAT Mumbai01 Mar 2022AY 2009-10

Bench: Shri S. Rifaur Rahman, Hon'Ble & Shri Amarjit Singh, Hon'Blemorgan Stanley Advantage Services Pvt. Ltd., V. Dcit – Circle – 9(2) {Successor To Morgan Stanley Solutions Room No. 261, 2Nd Floor India Pvt. Ltd.,} Aayakar Bhavan, M.K. Road Antena Building No.5 Mumbai - 400020 Sector 30, Mindspace, Goregaon (W) Mumbai – 400090 Pan: Aadcm7403M Appellant Respondent

For Appellant: Shri Tajendra Pal SinghFor Respondent: Dr. Sunil M. Lala
Section 144C(5)Section 234D

…=IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI S. RIFAUR RAHMAN, HON'BLE ACCOUNTANT MEMBER AND SHRI AMARJIT SINGH, HON'BLE JUDICIAL MEMBER Morgan Stanley Advantage Services Pvt. Ltd., v. DCIT – Circle – 9(2) {successor to Morgan Stanley solutions Room No. 261, 2nd Floor India Pvt. Ltd.,} Aayakar Bhavan, M.K. Road Antena Building No.5 Mumbai - 400020 Sector 30, Mindspace, Goregaon (W) Mumbai – 400090 PAN: AADCM7403M Appellant Respondent Assessee by : Shri Tajendra Pal Singh Revenue by : Dr. Sunil M. Lala Date of Hearing : 28.01.2022 Date of pronouncement : 01.03.2022 ORDER PER S. RIFAUR RAH…

Morgan Stanley Advantage Services P.Ltd, Mumbai vs. DCIT Cir 9(2), Mumbai

In the result, appeal is partly allowed

ITA 625/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 May 2021AY 2009-10

Bench: Shri Saktijit Dey & Shri S. Rifaur Rahman

For Appellant: Shri Sunil LalaFor Respondent: Shri A Mohan
Section 10ASection 143(3)Section 144C(5)

…IN THE INCOME TAX APPELLATE TRIBUNAL “J” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA no.625/Mum./2014 (Assessment Year : 2009–10) Morgan Stanley Advantage Services Pvt. Ltd., Building no.5 Sector–30, Mindspace ……………. Appellant Goregaon (W), Mumbai 400 090 PAN – AAECA3400B v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–9(2), Mumbai Assessee by : Shri Sunil Lala Revenue by : Shri A Mohan Date of Hearing – 18.02.2021 Date of Order – 10.05.2021 O R D E R PER S. RIFAUR RAHMAN, A.M. The aforesaid appeal has been filed by the assessee challen…

The DCIT, Circle-4, Ahmedabad vs. Ghcl Limited, Ahmedabad

ITA 976/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Sl. No. ITA No. Appellant Respondent A.Y. 1 976/Ahd/2014 Dy. CIT, Cir-4, GHCL Ltd.,Ahd 2009-10 Ahd 2 1042/Ahd/2014 GHCL Ltd., Dy. CIT, Cir-4, 2009-10 Ahd Ahd 3 302/Ahd/2015 DCIT, Cir- GHCL Ltd., 2010-11 2(1)(1), Ahd Ahd 4 82/Ahd/2015 GHCL Ltd., JCIT, Range-4, 2010-11 Ahd Ahd 5 2279/Ahd/2015 GHCL Ltd., DCIT, Cir- 2011-12 Ahd 2(1)(1), Ahd 6 2625/Ahd/2015 ACIT, Cir- GHCL Ltd., 2011-12 2(1)(1), Ahd Ahd 7 1120/Ahd/2017 ACIT, Cir- GHCL Ltd., 20…

Ghcl Limited, Ahmedabad vs. The Dy.CIT., Circle-4, Ahmedabad

ITA 1042/AHD/2014[2009-10]Status: DisposedITAT Ahmedabad05 Mar 2021AY 2009-10
For Appellant: Shri S. N. Soparkar, Sr. A.R. &For Respondent: Shri Mohd. Usman, CIR-D.R. &
Section 143(2)Section 144C(2)(b)Section 144C(5)Section 14ASection 37(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL AHMEDABAD “D” BENCH (Conducted Through Virtual Court) Before: Shri Rajpal Yadav, Vice President And Shri Amarjit Singh, Accountant Member Sl. No. ITA No. Appellant Respondent A.Y. 1 976/Ahd/2014 Dy. CIT, Cir-4, GHCL Ltd.,Ahd 2009-10 Ahd 2 1042/Ahd/2014 GHCL Ltd., Dy. CIT, Cir-4, 2009-10 Ahd Ahd 3 302/Ahd/2015 DCIT, Cir- GHCL Ltd., 2010-11 2(1)(1), Ahd Ahd 4 82/Ahd/2015 GHCL Ltd., JCIT, Range-4, 2010-11 Ahd Ahd 5 2279/Ahd/2015 GHCL Ltd., DCIT, Cir- 2011-12 Ahd 2(1)(1), Ahd 6 2625/Ahd/2015 ACIT, Cir- GHCL Ltd., 2011-12 2(1)(1), Ahd Ahd 7 1120/Ahd/2017 ACIT, Cir- GHCL Ltd., 20…

Agilyst Consulting Pvt. Ltd.(Merged With Eclerx Services Ltd.), Mumbai vs. DCIT, Cir.2(1)(2), Mumbai

In the result, appeal is partly allowed

ITA 3999/MUM/2017[2010-11]Status: DisposedITAT Mumbai14 Oct 2019AY 2010-11

Bench: Shri Saktijit Dey & Shri Manoj Kumar Aggarwal

For Appellant: Shri Arijit Chakravarty a/wFor Respondent: Shri Rignesh K. Das

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI MANOJ KUMAR AGGARWAL, ACCOUNTANT MEMBER IT(TP)A no.3999/Mum./2017 (Assessment Year : 2010–11) Agilyst Consulting Pvt. Ltd. (Merged with eClerx Services Ltd.) Sonawala Building, 29, Bank Street ……………. Appellant Fort, Mumbai 400 023 PAN – AAHCA0105A v/s Dy. Commissioner of Income Tax ……………. Respondent Circle–2(1)(2), Mumbai Assessee by : Shri Arijit Chakravarty a/w Shri Abhishek Tilak Revenue by : Shri Rignesh K. Das Date of Hearing – 17.07.2019 Date of Order – 14.10.2019 O R D E R PER SAKTIJIT DEY, J.M.…

Banc Tec India Private Limited, Navi Mumbai vs. ACIT, Circle-15(1)(2), Mumbai

In the result, appeal is partly allowed

ITA 2692/MUM/2016[2011-12]Status: DisposedITAT Mumbai12 Jul 2019AY 2011-12

Bench: Shri Saktijit Deyand Shri N.K. Pradhan

For Appellant: Shri J.D. Mistry a/wFor Respondent: Shri Anand Mohan
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBERAND SHRI N.K. PRADHAN,ACCOUNTANT MEMBER ITA no.2692/Mum./2016 (Assessment Year : 2011–12) BancTec TPS India Pvt. Ltd. T–341, Tower no.3, 4th Floor International Infotech Park ……………. Appellant Vashi Railway Station Complex Vashi, Navi Mumbai 400 705 PAN – AAACT8971E v/s Asstt. Commissioner of Income Tax ……………. Respondent Circle–15(1)(2), Mumbai Revenue by : Shri Anand Mohan Assessee by : Shri J.D. Mistry a/w Shri Madhur Agarwal and Ms. Urvi Mehta Date of Hearing – 24.04.2019 Date of Order – 12.07.2019 O R D E R…

Pr.CIT v. DNY Mellon International Operations (India) (P.) Ltd. (93 Taxmann.com 363) — Cited in 12 Judgments | BharatTax