SAP Labs India Pvt. Ltd. v. ACIT

44 SOT 156Income Tax Appellate Tribunal2011#1114 most cited

What is SAP Labs India Pvt. Ltd. v. ACIT authority for?

Foreign exchange fluctuation gains or losses are operational in nature and must be included in the computation of the operating margin for both the assessee and comparable companies when determining the Arm's Length Price.

100

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2012 to 2022.

Also referred to as

SAP Labs India v ACIT · 44 SOT 156 · 6 ITR (Trib) 81 · foreign exchange fluctuation gain loss · operating margin computation · Arm's Length Price · transfer pricing adjustment · operational income · comparable companies · section 92C(2) · associated enterprises · TNMM

Also reported as

6 ITR (Trib) 81

Issues it is cited on

functional analysissection 92c(2)working capital adjustmentrelated party transactionarms length pricecomparable companiesmost appropriate methodarm's length priceassociated enterprisestransfer pricing adjustmentassociated enterprisetnmm

Judgments citing SAP Labs India Pvt. Ltd. v. ACIT

Marathon Electric India Pvt. Ltd., Faridabad vs. ACIT, Faridabad

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

ITA 6100/DEL/2012[2008-09]Status: DisposedITAT Delhi27 Nov 2020AY 2008-09

Bench: Shri R. K. Panda & Ms Suchitra Kamble(Through Video Conferencing) Marathon Electric India Pvt. Vs Acit Ltd. Circle-1 Sector-11, Faridabad Model Town Faridabad (Respondent) Aaacg5525H (Appellant)

Section 10BSection 144Section 254Section 92D

…n of transfer pricing provision. The Ld. DR relied upon the following case laws as well: " Coca Cola Pvt. Ltd 309 ITR-194 (P&H), " ITO v TIANJIN TIANSHI India Pvt Ltd (ITA NO 3991/DEL/2010) AY 2006-07 ITAT Delhi H Bench, " SAP Labs India Pvt Ltd Vs ACIT 2011 44 SOT 156 Bangalore, " ITAT Special Bench Decision in the case of Aztec Software and Technologies Services Ltd Vs ACIT 2007 294 ITR (AT) 32 (Bang) SB, " Aztec Software and Technology Ltd Vs DCIT 107 ITD 141 (Bang) (SB), " UE Trade Corporation (India) (2011-TII-04-ITAT-Del-TP) and " M/s ADP Pvt. Ltd (2011-TII-44-ITAT-Hyd-TP). On the issue of Use of Current…

Cisco Video Technologies (India) Private Ltd, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 597/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Nov 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.476/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 143(3)

…foreign exchange is operating income/expenses. We notice that the Ld DRP has followed IT(TP)A Nos.476 & 597/Bang/2016 M/s. Synamedia India Pvt. Ltd., Bangalore Page 17 of 18 the decision rendered by the Tribunal in the case of Sap Labs India (P) Ltd (2011)(44 SOT 156) and Cisco Systems Services BV (IT(TP)A No.270/Bang/2014) and accordingly held that the foreign exchange fluctuation gain/loss arising to the assessee on realization of trade debtors, payment to creditors etc were nothing but operation income. Accordingly, the Ld DRP has directed the AO to consider the foreign exchange fluctuation gain/loss on rev…

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

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 476/BANG/2016[2011-12]Status: DisposedITAT Bangalore05 Nov 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.476/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Padamchand Khincha, A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 143(3)

…foreign exchange is operating income/expenses. We notice that the Ld DRP has followed IT(TP)A Nos.476 & 597/Bang/2016 M/s. Synamedia India Pvt. Ltd., Bangalore Page 17 of 18 the decision rendered by the Tribunal in the case of Sap Labs India (P) Ltd (2011)(44 SOT 156) and Cisco Systems Services BV (IT(TP)A No.270/Bang/2014) and accordingly held that the foreign exchange fluctuation gain/loss arising to the assessee on realization of trade debtors, payment to creditors etc were nothing but operation income. Accordingly, the Ld DRP has directed the AO to consider the foreign exchange fluctuation gain/loss on rev…

ITO, Bangalore vs. M/S Galaz E Solutions India Pvt. Ltd., Bangalore

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 494/BANG/2016[2011-12]Status: DisposedITAT Bangalore21 Oct 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.184/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Brito B., A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 143(3)

…the decision of Ld DRP in holding that the gain/loss arising on account of fluctuation in foreign exchange is operating income/expenses. We notice that the Ld DRP has followed the decision rendered by the Tribunal in the case of Sap Labs India (P) Ltd (2011)(44 SOT 156) and Cisco Systems Services BV (IT(TP)A No.270/Bang/2014) and accordingly held that the foreign exchange fluctuation gain/loss arising to the assessee on realization of trade debtors, payment to creditors etc were nothing but operation income. Accordingly, the Ld DRP has directed the AO to consider the foreign exchange fluctuation gain/loss as ope…

Galaxe E Solutions India Pvt. Ltd., Bangalore vs. ITO, Bangalore

In the result, the appeal of the assessee is treated as allowed and the appeal of the revenue is treated as partly allowed

ITA 184/BANG/2016[2011-12]Status: DisposedITAT Bangalore21 Oct 2020AY 2011-12

Bench: Shri George George K. & Shri B.R. Baskaranit(Tp)A No.184/Bang/2016 Assessment Year: 2011-12

For Appellant: Shri Brito B., A.RFor Respondent: Shri Muzaffar Hussain, D.R
Section 143(3)

…the decision of Ld DRP in holding that the gain/loss arising on account of fluctuation in foreign exchange is operating income/expenses. We notice that the Ld DRP has followed the decision rendered by the Tribunal in the case of Sap Labs India (P) Ltd (2011)(44 SOT 156) and Cisco Systems Services BV (IT(TP)A No.270/Bang/2014) and accordingly held that the foreign exchange fluctuation gain/loss arising to the assessee on realization of trade debtors, payment to creditors etc were nothing but operation income. Accordingly, the Ld DRP has directed the AO to consider the foreign exchange fluctuation gain/loss as ope…

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)

…to be treated as operating in nature. Reliance in this regard was placed on the following decisions: - Assessee’s own case for the assessment year 2006-07 ([2016] 74 taxmann.com 188 (Bangalore - Trib.), at para 48) - SAP LABS India (P.) Ltd. v. ACIT ([2011] 44 SOT 156 (Bangalore) at para 42); - PCIT v. B.C. Management Services (P.) Ltd. ([2018] 89 taxmann.com 68 (Delhi), at paras 7 and 8); - PCIT v. Ameriprise India Pvt. Ltd. (Order dated 23.03.2016 passed in ITA No. 206/2016 at paras 3 and 4) The learned DR reiterated the stand of the revenue as reflected in the grounds of appeal raised by the revenue in this…

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)

…to be treated as operating in nature. Reliance in this regard was placed on the following decisions: - Assessee’s own case for the assessment year 2006-07 ([2016] 74 taxmann.com 188 (Bangalore - Trib.), at para 48) - SAP LABS India (P.) Ltd. v. ACIT ([2011] 44 SOT 156 (Bangalore) at para 42); - PCIT v. B.C. Management Services (P.) Ltd. ([2018] 89 taxmann.com 68 (Delhi), at paras 7 and 8); - PCIT v. Ameriprise India Pvt. Ltd. (Order dated 23.03.2016 passed in ITA No. 206/2016 at paras 3 and 4) The learned DR reiterated the stand of the revenue as reflected in the grounds of appeal raised by the revenue in this…

M/S. Extentia Information Technology Pvt.Ltd, Pune vs. Deputy Commissioner of Income-Tax, Circle - 1(2), Pune

In the result, the appeal is partly allowed for statistical

ITA 2331/PUN/2017[2013-14]Status: DisposedITAT Pune04 Mar 2020AY 2013-14

Bench: Shri R.S. Syal & Shri Partha Sarathi Chaudhuryिनधा"रण वष" / Assessment Year : 2013-14 M/S. Extentia Information Technology Vs. Dcit, Pvt. Ltd., Circle-1(2), Pune Extentia Tower, Survey No.209-1,2,3, Sub Plot No.34, Road No.12A, Kalyani Nagar, Pune – 411 006 Pan : Aaace7933M Appellant Respondent

Section 143(3)Section 92C

…not be viewed differently from sale proceeds. What is true for exports is also true for other items of expenses/income of revenue nature. 22. In the context of transfer pricing, the Bangalore Bench of the Tribunal in SAP Labs India Pvt. Ltd. Vs ACIT (2011) 44 SOT 156 (Bangalore) has held that foreign exchange fluctuation gain is part of operating profit of the company and should be included in the operating revenue. Similar view has been taken in several 20 M/s. Extentia Information Technology Pvt. Ltd. decisions including Trilogy E Business Software India (P) Ltd. Vs DCIT (2011) 47 SOT 45 (URO) (Bangalor…

M/S.Cisco Video Technologies India Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Bangalore

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

ITA 184/BANG/2017[2012-13]Status: DisposedITAT Bangalore06 Feb 2020AY 2012-13

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

For Appellant: Shri Padam Chand Khincha, CAFor Respondent: Shri Pradeep Kumar, CIT(DR)(ITAT), Bengaluru
Section 143(3)Section 92Section 92C

…purpose of computing OP/OC, the DRP held that foreign exchange gain has to be treated as part of the OP while computing OP/OC of the assessee and in doing so, following the decision of the Bangalore Tribunal in the case of SAP Labs (I) P. Ltd. v. ACIT [2011] 44 SOT 156 (Bang. Trib). Despite the above direction, the TPO while Page 6 of 9 giving effect to the directions of the DRP dated 24.11.2016, excluded six comparable companies which was held by the DRP to be not comparable with the assessee. In the aforesaid order, the TPO did not give effect to the directions of the DRP to consider foreign exchange gain as…

M/S.Allianz Cornhill Information Services P. Ltd, Trivandrum vs. Jtcit, Trivandrum

In the result, the appeal of the assessee is partly allowed and the

ITA 191/COCH/2015[2010-11]Status: DisposedITAT Cochin20 Dec 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2010-11

Section 10BSection 144C(5)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM Assessment Year : 2010-11 M/s. Allianz Services Private Vs. The Joint Commissioner of Limited, Income-tax, Special Range, (formerly known as Allianz Trivandrum. Cornhill Information Services Private Limited), Door No. 3F, Chandragiri, Techno Park Campus P.O. Karyavattom, Thiruvananthapuram-65518 [PAN: AAECA 1104C (Assessee-Appellant) (Revenue-Respondent) Assessment Year : 2010-11 The Joint Commissioner of Vs. M/s. Allianz Cornhill Information Income-tax, Range 1, Services P. Ltd., Trivandrum…

The Jt CIT, Trivandrum vs. Allianz Cornhill Information Services P. Ltd, Trivandrum

In the result, the appeal of the assessee is partly allowed and the

ITA 185/COCH/2015[2010-11]Status: DisposedITAT Cochin20 Dec 2019AY 2010-11

Bench: S/Shri Chandra Poojari, Am & George George K., Jm Assessment Year : 2010-11

Section 10BSection 144C(5)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL COCHIN BENCH, COCHIN BEFORE S/SHRI CHANDRA POOJARI, AM & GEORGE GEORGE K., JM Assessment Year : 2010-11 M/s. Allianz Services Private Vs. The Joint Commissioner of Limited, Income-tax, Special Range, (formerly known as Allianz Trivandrum. Cornhill Information Services Private Limited), Door No. 3F, Chandragiri, Techno Park Campus P.O. Karyavattom, Thiruvananthapuram-65518 [PAN: AAECA 1104C (Assessee-Appellant) (Revenue-Respondent) Assessment Year : 2010-11 The Joint Commissioner of Vs. M/s. Allianz Cornhill Information Income-tax, Range 1, Services P. Ltd., Trivandrum…

Arctern Consulting Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Bangalore

In the result, appeal of the assessee is partly allowed

ITA 352/BANG/2017[2012-13]Status: DisposedITAT Bangalore11 Oct 2019AY 2012-13

Bench: Shri N. V. Vasudevan & Shri B. R. Baskaranit(Tp)A No.352/Bang/2017 Assessment Year : 2012-13 M/S. Arctern Consulting Pvt. Ltd., Vs. Deputy Commissioner Of Embassy Tech Village, Income-Tax, Tower 2B Hibiscus, 5Th Floor, Circle – 1(1)(2), Deverabeesanahalli, Bengaluru. Bengaluru – 560 037. Pan : Aaeca 9113 F Appellant Respondent Assessee By : Shri. T. Suryanarayana, Advocate Revenue By : Shri. Pradeep Kumar, Cit-Dr(Itat)(Bengaluru) Date Of Hearing : 09.10.2019 Date Of Pronouncement : 15.10.2019 O R D E R

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Shri. Pradeep Kumar, CIT-DR(ITAT)(Bengaluru)
Section 10ASection 143(3)Section 92

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI B. R. BASKARAN, ACCOUNTANT MEMBER IT(TP)A No.352/Bang/2017 Assessment year : 2012-13 M/s. Arctern Consulting Pvt. Ltd., Vs. Deputy Commissioner of Embassy Tech Village, Income-tax, Tower 2B Hibiscus, 5th Floor, Circle – 1(1)(2), Deverabeesanahalli, Bengaluru. Bengaluru – 560 037. PAN : AAECA 9113 F APPELLANT RESPONDENT Assessee by : Shri. T. Suryanarayana, Advocate Revenue by : Shri. Pradeep Kumar, CIT-DR(ITAT)(Bengaluru) Date of hearing : 09.10.2019 Date of Pronouncement : 15.10.2019 O R D E R Per N.…

M/S Ocwen Financial Solutions Private Limited, Bangalore vs. Joint Commissioner of Income Tax Special Range-5, Bangalore

In the result, the assessee’s appeal for Assessment Year 2014-15 is partly allowed

ITA 130/BANG/2019[2014-15]Status: DisposedITAT Bangalore07 Aug 2019AY 2014-15

Bench: Shri Jason P Boaz & Shri Pavan Kumar Gadaleit(Tp)A No.130/Bang/2019 Assessment Years : 2014-15 M/S. Ocwen Financial Vs. Joint Commissioner Of Solutions Pvt. Ltd., Income-Tax, Pritech Park, Block 12, Unit 2, Special Range-5, 5B & 6A Floors, Bellandur Bengaluru. Village, Sarjapur Marathahalli Ring Road, Bengaluru – 560 103. Pan : Aaaco 7914 J Appellant Respondent Assessee By : Shri. Chavali Narayan, Ca Revenue By : Shri. K. Devarathna Kumar, Jt.Cit Date Of Hearing : 13.06.2019 Date Of Pronouncement : 07.08.2019 O R D E R Per Jason P Boaz: This Appeal By The Assessee Is Directed Against The Final Order Of Assessment Dated 27.11.2018 For Assessment Year 2014-15 Passed Under Section 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 (In Short ‘The Act’); Pursuant To The Directions Issued By The Dispute Resolution Panel – 3, Mumbai Under Section 144C(5) Of The Act On 30.07.2018. 2. Briefly Stated, The Facts Of The Case Are As Under:-

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Shri. K. Devarathna Kumar, Jt.CIT
Section 143(3)Section 144C(5)Section 154Section 92C

…nue/ cost. In the following decisions also (filed in the paper book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company: SAP Labs India P. Ltd. Vs. ACIT - 44 SOT 156 (bang) 1. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) 2. (SB) Smt. Sujata Grover Vs. Dy. CIT (2002) 74 TTJ (Del) 347 3. M/ s. S. Narendra Vs. Addl.CIT - ITA No.6839/ Mum/ 4. 2012 -Mumbai Tribunal M/ s. Mercedes Benz Research & development India Pvt. 5. Ltd. Vs. DCIT (IT/ TP A.No.1222/ Bang/ 2011 - Bangalore Tribunal M/ s. Trilogy E-Busines…

Sami Labs Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeal filed by the assessee is partly allowed in the terms indicated above

ITA 186/BANG/2015[2010-11]Status: DisposedITAT Bangalore05 Apr 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Cherian K Baby, CAFor Respondent: Ms. Neera Malhotra, CIT (DR)
Section 143(3)Section 154Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER IT(TP)A No. 186/Bang/2015 Assessment Year :2010-11 M/s. Sami Labs Limited, The Deputy 19/1 & 19/2, First Main, Commissioner of Second Phase, vs. Income Tax, Peenya Industrial Area, Circle 6 (1) (1), Bangalore – 560 058. Bangalore. PAN: AADCS2549E APPELLANT RESPONDENT Appellant by : Shri Cherian K Baby, CA Respondent by : Ms. Neera Malhotra, CIT (DR) Date of hearing : 19.03.2019 Date of Pronouncement : 05.04.2019 O R D E R Per Shri A.K. Garodia, Accountant Member Thi…

M/S. Essilor Manufacturing (India) Private Ltd, Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

In the result, this appeal of the revenue is dismissed

ITA 2125/BANG/2016[2009-10]Status: DisposedITAT Bangalore25 Jan 2019AY 2009-10

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Essilor Manufacturing The Deputy Commissioner of IT(TP)A No. Income Tax, (India) Pvt. Ltd., 2010-11 239/Bang/2015 Circle – 3 (1) (2), #4A, L&M, KIADB Industrial Area, Bangalore. IT(TP)A No. Doddaballapur, The Assistant Commissioner 2008-09 2124/Bang/2016 Bangalore, of Income Tax, Karnataka – 561 203. Circle – 2 (1) (2), IT(TP)A No. 2009-10 PAN: AAACI4572J 2125/Bang/2016 Bangalore. The Deputy Commissioner M/s. Essi…

M/S. Essilor Manufacturing (India) Private Ltd, Bangalore vs. Assistant Commissioner of Income-Tax, Bangalore

In the result, this appeal of the revenue is dismissed

ITA 2124/BANG/2016[2008-09]Status: DisposedITAT Bangalore25 Jan 2019AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Essilor Manufacturing The Deputy Commissioner of IT(TP)A No. Income Tax, (India) Pvt. Ltd., 2010-11 239/Bang/2015 Circle – 3 (1) (2), #4A, L&M, KIADB Industrial Area, Bangalore. IT(TP)A No. Doddaballapur, The Assistant Commissioner 2008-09 2124/Bang/2016 Bangalore, of Income Tax, Karnataka – 561 203. Circle – 2 (1) (2), IT(TP)A No. 2009-10 PAN: AAACI4572J 2125/Bang/2016 Bangalore. The Deputy Commissioner M/s. Essi…

Essilor Manufacturing (India) Private Limited, Bangalore vs. DCIT, Bangalore

In the result, this appeal of the revenue is dismissed

ITA 239/BANG/2015[2010-11]Status: DisposedITAT Bangalore25 Jan 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Essilor Manufacturing The Deputy Commissioner of IT(TP)A No. Income Tax, (India) Pvt. Ltd., 2010-11 239/Bang/2015 Circle – 3 (1) (2), #4A, L&M, KIADB Industrial Area, Bangalore. IT(TP)A No. Doddaballapur, The Assistant Commissioner 2008-09 2124/Bang/2016 Bangalore, of Income Tax, Karnataka – 561 203. Circle – 2 (1) (2), IT(TP)A No. 2009-10 PAN: AAACI4572J 2125/Bang/2016 Bangalore. The Deputy Commissioner M/s. Essi…

DCIT, Bangalore vs. M/S Essilor Manufacturing India Pvt. Ltd., Bangalore

In the result, this appeal of the revenue is dismissed

ITA 211/BANG/2015[2010-11]Status: DisposedITAT Bangalore25 Jan 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Essilor Manufacturing The Deputy Commissioner of IT(TP)A No. Income Tax, (India) Pvt. Ltd., 2010-11 239/Bang/2015 Circle – 3 (1) (2), #4A, L&M, KIADB Industrial Area, Bangalore. IT(TP)A No. Doddaballapur, The Assistant Commissioner 2008-09 2124/Bang/2016 Bangalore, of Income Tax, Karnataka – 561 203. Circle – 2 (1) (2), IT(TP)A No. 2009-10 PAN: AAACI4572J 2125/Bang/2016 Bangalore. The Deputy Commissioner M/s. Essi…

DCIT, Bangalore vs. M/S Essilor Manufacturing India Pvt. Ltd., Bangalore

In the result, this appeal of the revenue is dismissed

ITA 1166/BANG/2015[2010-11]Status: DisposedITAT Bangalore25 Jan 2019AY 2010-11

Bench: Shri Arun Kumar Garodia & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri Vikas K. Suryawanshi, Addl. CIT (DR)
Section 143(3)Section 154

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI LALIET KUMAR, JUDICIAL MEMBER Assessment Appeal No. Appellant Respondent Year M/s. Essilor Manufacturing The Deputy Commissioner of IT(TP)A No. Income Tax, (India) Pvt. Ltd., 2010-11 239/Bang/2015 Circle – 3 (1) (2), #4A, L&M, KIADB Industrial Area, Bangalore. IT(TP)A No. Doddaballapur, The Assistant Commissioner 2008-09 2124/Bang/2016 Bangalore, of Income Tax, Karnataka – 561 203. Circle – 2 (1) (2), IT(TP)A No. 2009-10 PAN: AAACI4572J 2125/Bang/2016 Bangalore. The Deputy Commissioner M/s. Essi…

Cummins Turbo Technologies Ltd., Pune vs. Deputy Commissioner of Income Tax, Pune

Appeal of the assessee is partly allowed for statistical purpose

ITA 388/PUN/2017[2012-13]Status: DisposedITAT Pune17 Jan 2019AY 2012-13

Bench: Shri Anil Chaturvedi, Am & Shri Partha Sarathi Chaudhury, Jm

For Appellant: Shri Ketan VedFor Respondent: Smt. Nandita Kanchan
Section 143(3)

…/cost. In the following decisions also (filed in the paper book by the assessee), it has been held that foreign exchange fluctuation cannot be excluded from the computation of the operating margin of the assessee company : 1. SAP Labs India P. Ltd. Vs. ACIT – 44 SOT 156 (bang) 2. Prakash I Shah reported in (2008) 115 ITD 167 (Mum) (SB) 3. Smt. Sujata Grover Vs. Dy.CIT (2002) 74 TTJ (Del) 347 4. M/s. S. Narendra Vs. Addl.CIT – ITA No.6839/Mum/2012 – Mumbai Tribunal 5. M/s. Mercedes Benz Research & development India Pvt. Ltd. Vs. DCIT (IT/TP A.No.1222/Bang/2011 –Bangalore Tribunal 6. M/s. Trilogy E-Business Softwar…