Stream International Services Pvt. Ltd. v. ACIT (IT)

TRAVELEX INDIA P.LTD,MUMBAI vs. ASST CIT 13(3)(2), MUMBAI

In the result the issue under consideration is remitted back to the file of Assessing Officer for statistical purpose

Bench: Shri Vikas Awasthy, Hon'Ble & Shri S. Rifaur Rahman, Hon'Ble

…ile and nature of services, has brand value and owns IPs unlike the assessee who broadly provides back office support service and hence not comparable to the assessee. We have seen that the Tribunal in case of Stream International Services (P.) Ltd. vs. ADIT (141 ITD 492 Mum-Trib), while considering the functional similarity/dissimilarity excluded this comparable by taking view that Infosys BPO is a market leader and a giant company with a different risk profile and nature of service, has brand value and hence not comparable to the assessee due to huge difference in the size and scale of the company. Further, we…

JARDINE LLOYD THOMPOSN INDIA P.LTD,MUMBAI vs. ITO 15(2)(2), MUMBAI

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

Bench: Shri B. R. Baskaran, Am & Shri Aby T. Varkey, Jm आयकर अपील सं/ I.T.A. No.1319/Mum/2015 (निर्धारण वर्ा / Assessment Years: 2010-11) Marsh Mclennan Global बिधम/ Ito, Range-15(2)(2) Services India Pvt. Ltd. Aayakar Bhavan, Vs. (Formerly Known As Jardine Mumbai-400020. Lloyd Thompson India Pvt. Ltd.) 1001-A, Supreme Business Park, Hiranandani Gardens, Powai, Mumbai-400076. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aabcj8288K (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Nishant Thakkar / Ms. Jasmin Amalsadvala Revenue By: Ms. Samruddhi Hande (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 01/08/2022 घोषणा की तारीख /Date Of Pronouncement: 11/08/2022 आदेश / O R D E R Per Aby T. Varkey, Jm: This Is An Appeal Preferred By The Assessee Challenging The Assessment Order Dated 28.01.2015 Passed For Ay. 2010-11 By Ao U/S 143(3) R.W.S 144C (13) Of The Income Tax Act, 1961 (Hereinafter “The Act”) In Pursuance To The Directions Given By The Ld. Dispute Resolution Panel (Drp).

…ile and nature of services, has brand value and owns IPs unlike the assessee who broadly provides back office support service and hence not comparable to the assessee. We have seen that the Tribunal in case of Stream International Services (P.) Ltd. vs. ADIT (141 ITD 492 Mum-Trib), while considering the functional similarity/dissimilarity excluded this 13 A.Y. 2010-11 Marsh McLennan Global Services Pvt. Ltd. comparable by taking view that Infosys BPO is a market leader and a giant company with a different risk profile and nature of service, has brand value and hence not comparable to the assessee due to huge diff…

WILLIS PROCESSING SERVICES (INDIA) P.LTD,MUMBAI vs. ASST CIT (OSD) 2(3), MUMBAI

Bench: Shri G.S. Pannu, Am & Shri Ravish Sood, Jm आयकर अपील सं./ I.T.A. No. 6877/Mum/2012 (निर्धारण वर्ा / Assessment Year: 2008-09)

…TA No. 6312/Del/2012 [AY 2008-09] dated 28 August 2014 P a g e | 17 (iv). M/s HSBC Electronic Data Processing India Ltd vs ACIT - ITA No.1624/Hyd/2010 [AY 2006-07] dated 26 June 2013 (Hyd) (v). M/s Stream International Services Pvt. Ltd vs ACIT [AY 2006-07] 141 ITD 492 (Mum) dated 11 January 2013. (vi). M/s Symphony Marketing Solutions India P. Ltd. 37 CCH 253 [AY 2008-09 (Bang) 14 August2013. (vii) PTC Software (India) Private Limited Vs DCIT [AY 2009-10] - ITA No.336/PN/2014 dated 31October 2014. (viii). ITO vs M/s Nextlinx India Pvt. Ltd -ITANo.454/Bang/2011 [AY 2005-06]dated October 2012(Bang) (ix) Zavata I…