Pr. CIT v. Saxo India (P) Ltd.

176 TTJ 540Income Tax Appellate Tribunal2016#13652 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2017 to 2023.

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 strategic investment related party transaction

Judgments citing Pr. CIT v. Saxo India (P) Ltd.

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)

…ompany with diversified functions cannot be compared to the assessee especially in the absence of segmental data. The Ld. AR relied upon the following decisions: - Pr. CIT vs. Saxo India (P) Ltd. [2017] 397 ITR 160 (Delhi) - Saxo India (P) Ltd vs. ACIT [2016] 176 TTJ 540 (Delhi - Trib.) - Alcatel-Lucent India Ltd vs DCIT [ITA No 6856/Del/2015] - Evonik Degussa India P Limited vs. ACIT (ITA No 7653/Mum/2011) The Ld. AR further pointed out that there is abnormally fluctuating margin related to this comparable. The company has a volatile margin trend for a period of over three years. Since FAR profile of Company is…

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)

SYNIVERSE MOBILE SOLUTIONS PVT. LTD., (EARLIER KNOWN AS MACH MOBILE SOLUTION PVT.LTD., HYD,HYDERABAD vs. DCIT, CIRCLE-3(2), HYDERABAD, HYDERABAD

In the result, appeal of the assessee is partly allowed

ITA 475/HYD/2016[2011-12]Status: DisposedITAT Hyderabad09 Nov 2020AY 2011-12

Bench: Shri P. Madhavi Devi & D.S. Sunder Singh(Through Video Conference) Assessment Year: 2011-12 Syniverse Technologies Service Vs. Dy. Commissioner Of Income- (India) Pvt. Ltd., (Formerly Tax, Circle – 3(2), Hyderabad. Known As Syniverse Mobile Solutions Pvt. Ltd.), Hyderabad.

For Appellant: Shri Aliasger RampurwalaFor Respondent: Shri YVST Sai

Section 143(3)Section 144C(13)Section 92D

…ervices and products is available, the breakup of operating costs and the net profitability between the two segments is not available. Similar view has been expressed by the coordinate bench of ITAT, Delhi in the case of Saxo India (P) Ltd. reported in (2016) 176 TTJ 540. The relevant paras are reproduced hereunder:- “(vi) Sasken Communications Technologies Ltd. 15.1 The TPO included this company in the set of comparables despite the assessee's objection that it was functionally different and also had Product portfolio. 15.2 After considering the rival submissions, we find from page 58 of the TPO's order that he…

MEDPLEXUS INDIA PVT. LTD., HYD,BANGALORE vs. ACIT, CIRLCE-16(2), HYD, HYDERABAD

In the result, appeal of the assessee is allowed

ITA 411/HYD/2016[2011-12]Status: DisposedITAT Hyderabad05 Sept 2019AY 2011-12

Bench: Smt. P. Madhavi Devi & Shri S. Rifaur Rahmanassessment Year: 2011-12 Medpluxes India Pvt. Ltd., Vs. Asst. Commissioner Of Income- Hyderabad. Tax, Circle – 16(2), Hyderabad. Pan – Aaecm7007N (Appellant) (Respondent) Assessee By : Shri Aliasger Rampurwala & Sri Abhiroop Bhargav Revenue By : Shri Y.V.S.T. Sai Date Of Hearing : 22-07-2019 Date Of Pronouncement : 05-09-2019 O R D E R

For Appellant: Shri Aliasger Rampurwala &For Respondent: Shri Y.V.S.T. Sai

Section 115JSection 143(1)Section 143(2)Section 143(3)Section 92C

…THE INCOME TAX APPELLATE TRIBUNAL HYDERABAD BENCH “A”, HYDERABAD BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER Assessment Year: 2011-12 Medpluxes India Pvt. Ltd., vs. Asst. Commissioner of Income- Hyderabad. tax, Circle – 16(2), Hyderabad. PAN – AAECM7007N (Appellant) (Respondent) Assessee by : Shri Aliasger Rampurwala & Sri Abhiroop Bhargav Revenue by : Shri Y.V.S.T. Sai Date of hearing : 22-07-2019 Date of pronouncement : 05-09-2019 O R D E R PER S. RIFAUR RAHMAN, A.M.: This appeal of the assessee is directed against the order passed u/s 143(3) rws 92CA(3) rws 144C(5…

LIONBRIDGE TECHNOLOGIES P. LTD,NAVI MUMBAI vs. ASST CIT 15(2)(1), MUMBAI

ITA 912/MUM/2016[2011-12]Status: DisposedITAT Mumbai17 May 2017AY 2011-12

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm I.T.(Tp)A. No. 912/Mum/2016 Assessment Year: 2011-12 M/S. Lionbridge Technologies Pvt. Ltd Asst Cit 15(2)(1) 3Rd Floor, Reliable Tech Park Off R. No. 403, 4Th Floor, Vs. Thane, Belapur Road Airoli, Aayakar Bhavan, M.K. Road Navi Mumbai – 400 708 Mumbai – 400 020 Pan/Gir No. Aabct3380Q (Appellant) : (Respondent) I.T.(Tp)A. No.1600/Mum/2016 Assessment Year: 2011-12 Asst Cit 15(2)(1) M/S. Lionbridge Technologies Pvt. Ltd. R. No. 403, 4Th Floor, Ltd., 3Rd Floor, Reliable Tech Park Off Vs. Aayakar Bhavan, M.K. Road Thane, Belapur Road Airoli, Navi Mumbai – 400 020 Mumbai – 400 708 Pan/Gir No. Aabct3380Q ( Appellant) : ( Respondent)

For Appellant: Ms. Krishna Phatarphekar &For Respondent: Ms. Priyanka Wada & Shri

Section 10ASection 143(3)Section 92C(3)Section 92D

…omparable and had wrongly been included in the final list of the comparables. The Ld. A.R in support of her aforesaid contention relied on the orders of the coordinate benches of the Tribunal in the following cases:- (i). Saxo India (P) Ltd. Vs. ACIT (2016) 176 TTJ 540 (Del-Trib) (ii). Orange Business Service India solutions (P) Ltd. Vs. DCIT (2016) 71 Taxmann.com 206 (Del). Per contra, the Ld. D.R strongly relied on the orders of the lower authorities and submitted that the aforesaid comparable had rightly been included as a comparable and could not be held to be functionally incomparable. 18. We have hear…

M/S.APTEAN SOFTWARE INDIA PVT. LTD.,,BANGALORE vs. DEPUTY COMMISSIONER OF INCOME-TAX, BANGALORE

In the result, the assessee’s appeal is allowed

ITA 1826/BANG/2016[2012-13]Status: DisposedITAT Bangalore21 Apr 2017AY 2012-13

Bench: Shri. Vijay Pal Rao

For Appellant: Shri. G. S. Prashanth, CAFor Respondent: Shri. G. R. Reddy, CIT –DR-I

Section 143(3)Section 92C

…Mcafee India P. Ltd 68 Taxmann.com 298 (Bang-Trib). Further, the AR sought exclusion on functional dissimilarity also based on this Tribunal decision in Cisco Systems (India) P. Ltd v. DCIT -50 Taxmann.com 280 , ay . 2009-10 and Saxo India P. Ltd v. ACIT -176 TTJ 540 (Del), DCIT v. Electronics for Imaging India P. Ltd 70 taxmann.com 299 (Bang-Trib), a y . 2010-11. Thus, the AR sought rejection of the comparables both on functional dissimilarity as well as on turnover filter. 04. Earlier, the ITAT had accepted the turnover range of Rs. 1 to 200 crores. The ITAT observed that this range cannot be fixed, as…