Symphony Marketing Solutions India Pvt. Ltd. v. ITO

38 Taxmann.com 55Income Tax Appellate Tribunal2013#5784 most cited

What is Symphony Marketing Solutions India Pvt. Ltd. v. ITO authority for?

A company providing re-engineered payroll services, which is considered a Knowledge Process Outsourcing (KPO) service, is functionally dissimilar to an Information Technology Enabled Services (ITES) provider and therefore should be excluded from the list of comparables in transfer pricing analysis.

20

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2016 to 2024.

Also referred to as

Symphony Marketing Solutions India Pvt. Ltd. v. ITO · comparable companies · functional comparability · KPO services · ITES provider · exclusion of comparables · arm's length price · section 92d · related party transaction

Issues it is cited on

captive service providersection 92drelated party transactionfar analysiscomparable companiesdirections of the drpsection 192intangible assetssection 40(a)(i)arm's length priceamalgamationassociated enterprises

Judgments citing Symphony Marketing Solutions India Pvt. Ltd. v. ITO

Principal Commission of Income Tax Delhi 1 vs. M/S Convergys India Services Pvt. Ltd

ITA/20/2024HC Delhi05 Apr 2024

Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

…$~2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + ITA 20/2024 & CM APPL 854/2024 PRINCIPAL COMMISSION OF INCOME TAX- DELHI 1 ..... Appellant Through: Mr. Sanjeev Menon, Jr. SC for Mr. Zoheb Hossain, Sr. SC Versus M/S CONVERGYS INDIA SERVICES PVT. LTD ..... Respondent Through: Dr. Shashwat Bajpai and Mr. Mahir Khanna, Advocates CORAM: HON'BLE MR. JUSTICE YASHWANT VARMA HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV O R D E R % 05.04.2024 1. Having heard Mr. Menon, learned counsel appearing on behalf…

Global E-Business Operations Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-5(3)(2), Bangalore

In the result, the appeal filed by the assessee is partly allowed for statistical purposes

ITA 174/BANG/2022[2017-18]Status: DisposedITAT Bangalore16 Nov 2022AY 2017-18

Bench: Shri Chandra Poojari & Shri George George K.

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Harinder Kumar, D.R
Section 144(3)Section 37Section 92C

…IT(TP)A No.174/Bang/2022 M/s. Global E-Business Operations Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SHRI GEORGE GEORGE K., JUDICIAL MEMBER IT(TP)A No.174/Bang/2022 Assessment Year: 2017-18 M/s. Global E-Business Operations Pvt. Ltd. 1st Floor, Hewlett Packard Deputy Commissioner Enterprise of Income-tax Sy.No.192, Whitefield Road Vs. Circle 5(3)(2) Mahadevpura Post Bangalore Bangalore PAN NO : AABCG2843D APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Harinder Kumar, D.R. Dat…

Ocwen Financial Solutions Private Limited, Bangalore vs. Assistant Commissioner of Income Tax, Special Range-5, Bangalore

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

ITA 342/BANG/2021[2016-17]Status: DisposedITAT Bangalore14 Oct 2022AY 2016-17

Bench: Shri George George K, Jm & Shri Laxmi Prasad Sahu, Am It(Tp)A No.342/Bang/2021 : Asst.Year 2016-2017 M/S.Ocwen Financial Solutions The Assistant Commissioner Private Limited Of Income-Tax V. Pritech Park, Survey No.51 To Special Range – 5 64/4, Block No.12, Unit 2, 5B & Bangalore. 6A Floors, Bellandur Village, Sarjapur Marathahalli Ring Road Bengaluru – 560 103. Pan : Aaaco3764E. (Appellant) (Respondent) Appellant By : Sri.Ankur Pai & Sri. K.R.Vasudevan, Advocates Respondent By : Sri.K.Sankar Ganesh, Jcit-Dr Date Of Pronouncement : 14.10.2022 Date Of Hearing : 13.10.2022 O R D E R Per George George K, Jm : This Appeal At The Instance Of The Assessee Is Directed Against Final Assessment Order Dated 30.03.2021 Passed U/S 143(3) R.W.S. 144C(13) Of The I.T.Act. The Relevant Assessment Year Is 2016-2017. 2. The Brief Facts Of The Case Are As Follows: The Assessee Is A Company Engaged In Providing It Enabled Services To Ocwen Mortgage Servicing Inc. Usvi. The Assessee Is A Wholly Owned Subsidiary Of Ocwen Asia Holdings Limited, Mauritius. For The Assessment Year 2016-2017, The Return Of Income Was Filed On 29.11.2016 Declaring Total Income Of Rs.93,31,44,800. The Case Was Selected For Scrutiny

For Appellant: Sri.Ankur Pai & Sri. K.R.Vasudevan, AdvocatesFor Respondent: Sri.K.Sankar Ganesh, JCIT-DR
Section 143(2)Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “A”, BANGALORE Before Shri George George K, JM & Shri Laxmi Prasad Sahu, AM IT(TP)A No.342/Bang/2021 : Asst.Year 2016-2017 M/s.Ocwen Financial Solutions The Assistant Commissioner Private Limited of Income-tax v. Pritech Park, Survey No.51 to Special Range – 5 64/4, Block No.12, Unit 2, 5B & Bangalore. 6A Floors, Bellandur Village, Sarjapur Marathahalli Ring Road Bengaluru – 560 103. PAN : AAACO3764E. (Appellant) (Respondent) Appellant by : Sri.Ankur Pai & Sri. K.R.Vasudevan, Advocates Respondent by : Sri.K.Sankar Ganesh, JCIT-DR Date of Pronouncement : 14.1…

Global E-Business Operations Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-3(1)(1), Bangalore

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

ITA 212/BANG/2021[2016-17]Status: DisposedITAT Bangalore27 Sept 2022AY 2016-17
For Appellant: Sri.P.C.Kincha, CAFor Respondent: Sri.Manjunath Karkihalli, CIT-DR
Section 143(2)Section 143(3)Section 37Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B”, BANGALORE Before Shri George George K, JM & Ms.Padmavathy S, AM IT(TP)A No.212/Bang/2021 : Asst.Year 2016-2017 M/s.Global E-Business The Deputy Commissioner of Operations Private Limited Income-tax, Circle 3(1)(1) v. Bangalore. 1st Floor, Hewlett Packard Enterprises, Sy No.192, Whitefield Road, Mahadevpura Post Bangalore – 560 048. PAN : AABCG2843D. (Appellant) (Respondent) Appellant by : Sri.P.C.Kincha, CA Respondent by : Sri.Manjunath Karkihalli, CIT-DR Date of Pronouncement : 27.09.2022 Date of Hearing : 26.09.2022 O R D E R Per George George K, JM :…

Eit Services India Private Limited, Bangalore vs. Deputy Commissioner of Income Tax, Circle-2(1)(1), Bangalore

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

ITA 210/BANG/2021[2016-17]Status: DisposedITAT Bangalore22 Aug 2022AY 2016-17

Bench: Shri Chandra Poojari & Smt. Beena Pillai

For Appellant: Shri Padam Chand Khincha, A.RFor Respondent: Shri Praveen Karanth, D.R
Section 133(6)Section 143(3)Section 92D

…IT(TP)A No.210/Bang/2021 EIT Services India Pvt. Ltd., Bangalore IN THE INCOME TAX APPELLATE TRIBUNAL “C’’ BENCH: BANGALORE BEFORE SHRI CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No.210/Bang/2021 Assessment Year: 2016-17 EIT Services India Pvt. Ltd. Digital Park, 39/40, Electronic Deputy Commissioner of City Income-tax Phase II Hosur Road Vs. Circle 2(1)(1) Bangalore 560 100 Bangalore PAN NO : AAACD4078L APPELLANT RESPONDENT Appellant by : Shri Padam Chand Khincha, A.R. Respondent by : Shri Praveen Karanth, D.R. Date of Hearing : 27.07.2022 Date of Pronouncement :…

International Speciality Products (India) P.Ltd., Hyd, Hyderabad vs. DCIT, Circle-2(1), Hyderabad

In the result, the ground by the assessee is rejected

ITA 91/HYD/2016[2011-12]Status: DisposedITAT Hyderabad10 Aug 2022AY 2011-12

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarassessment Year: 2011-12 M/S. International Vs. Dcit, Speciality (India) Pvt.Ltd. Circle-2(1) Divya Sree Omega Campus Hyderabad. Block C, 7Th Floor, Survey No.13, Vill. Kondapur, Mdl. Serilingampally Hyderabad-500 032 Pan: Aabci8200Q (Appellant) (Respondent) Assessee By: Shri P.V.S.S.Prasad,Ca Revenue By: Shri Rajendra Kumar, Cit-Dr Date Of Hearing: 20.07.2022 Date Of Pronouncement: 10.08.2022 O R D E R Per Shri Laliet Kumar, J.M. This Appeal Is Filed By The Assessee, Feeling Aggrieved By The Order Passed By The Learned Dispute Resolution Panel-1, Bengaluru, Dated 16.11.2015 For The Ay 2011-12, On The Following Grounds : “1. The Learned(D) Assessing Officer (Ao)/Ld Dispute Resolution Panel(Drp) Are Erroneous In Law & On The Facts Of The Case.

For Appellant: Shri P.V.S.S.Prasad,CAFor Respondent: Shri Rajendra Kumar, CIT-DR
Section 234BSection 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL Hyderabad ‘A’ Bench, Hyderabad Before Shri Rama Kanta Panda, Accountant Member AND Shri Laliet Kumar, Judicial Member Assessment Year: 2011-12 M/s. International Vs. DCIT, Speciality (India) Pvt.Ltd. Circle-2(1) Divya Sree Omega Campus Hyderabad. Block C, 7th floor, Survey No.13, Vill. Kondapur, Mdl. Serilingampally Hyderabad-500 032 PAN: AABCI8200Q (Appellant) (Respondent) Assessee by: Shri P.V.S.S.Prasad,CA Revenue by: Shri Rajendra Kumar, CIT-DR Date of hearing: 20.07.2022 Date of pronouncement: 10.08.2022 O R D E R Per Shri Laliet Kumar, J.M. This appeal is filed by the…

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…

Ge Capital Business Process Management Services Pvt. Ltd., New Delhi vs. DCIT, New Delhi

The appeal of the assessee is partly allowed for statistical purpose

ITA 403/DEL/2017[2012-13]Status: DisposedITAT Delhi20 May 2021AY 2012-13

Bench: Shri R. K. Panda & Ms Suchitra Kamblei.T.A. No. 403/Del/2017 (A.Y 2012-13) (Through Physical Hearing) Sbi Business Process Vs Dcit Management Services Pvt. Ltd. Circle 10(1) Earlier Known As C. R. Building, I. P. Estate, Ge Capital Business Process New Delhi Management Services Pvt. Ltd. 401, 402, 4Th Floor, Aggarwal Millennium Tower, E- 1,2,3, Netaji Subhash Place, Wazirpur, New Delhi Pan: Aabcg0222E (Appellant) (Respondent)

Section 143(3)Section 144CSection 37(1)Section 92C(3)Section 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-2’ NEW DELHI BEFORE SHRI R. K. PANDA ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER I.T.A. No. 403/DEL/2017 (A.Y 2012-13) (THROUGH PHYSICAL HEARING) SBI Business Process Vs DCIT Management Services Pvt. Ltd. Circle 10(1) earlier known as C. R. Building, I. P. Estate, GE Capital Business Process New Delhi Management Services Pvt. Ltd. 401, 402, 4th Floor, Aggarwal Millennium Tower, E- 1,2,3, Netaji Subhash Place, Wazirpur, New Delhi PAN: AABCG0222E (APPELLANT) (RESPONDENT) Appellant by Sh. Himanshu S. Sinha & Bhuwan Dhoopar, Adv Respondent b…

Intelent Global Services P.Ltd, Mumbai vs. Asst CIT Cir 1(2), Mumbai

ITA 483/MUM/2013[2008-09]Status: DisposedITAT Mumbai16 Jun 2020AY 2008-09

Bench: Shri R.C. Sharma & Shri Pawan Singh

For Appellant: Shri J.D. Mistry Sr Advocate a/w Sh. Madhur Agarwal AdvocateFor Respondent: Sh. Anand Mohan CIT-DR
Section 10ASection 254(1)Section 271(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI R.C. SHARMA ACCOUNTANT MEMBER AND SHRI PAWAN SINGH, JUDICIAL MEMBER ITA No.1808/Mum/2014 (Assessment Year 2009-10) M/s. Teleperformence Global ACIT, Circle 1(2), Services Private Limited, (Earlier Aayakar Bhavan, Known as “Intel Global Services M.K. Road, Private Limited”), Mumbai-400020. Vs. Teleperformence Towers, Plot CST No. 1406-A/28, Mindspace, Malad, (West) Mumbai-400090 PAN: AAACI 7387 P Appellant Respondent Appellant by : Shri J.D. Mistry Sr Advocate a/w Sh. Madhur Agarwal Advocate Revenue by : Sh. Anand Mohan CIT-DR Date of Hearing :…

Travelex India P.Ltd, Mumbai vs. DCIT Cir 3(3), Mumbai

In the result, the appeal filed by the assessee for AY 2009-10 is partly allowed

ITA 1464/MUM/2014[2009-10]Status: DisposedITAT Mumbai10 Feb 2020AY 2009-10

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Travelex India Private Asst. Commissioner Of Limited, B Wing, 7Th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner Of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2Nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessee By : Mr. Niraj Sheth, Ar Revenue By : Mr. Manish Kumar Singh, Dr Last Date Of Hearing : 15/11/2019 Date Of Pronouncement: 10/02/2020

For Appellant: Mr. Niraj Sheth, ARFor Respondent: Mr. Manish Kumar Singh, DR
Section 143(3)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Travelex India Private Asst. Commissioner of Limited, B Wing, 7th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 PAN No. AACCR4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 PAN No. AACCR4942B Appellan…

Travelex India P.Ltd, Mumbai vs. Asst CIT Cir 3(3), Mumbai

In the result, the appeal filed by the assessee for AY 2009-10 is partly allowed

ITA 7482/MUM/2012[2008-09]Status: DisposedITAT Mumbai10 Feb 2020AY 2008-09

Bench: Shri C.N. Prasad () & Shri N.K. Pradhan () Assessment Year: 2008-09 Travelex India Private Asst. Commissioner Of Limited, B Wing, 7Th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner Of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2Nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 Pan No. Aaccr4942B Appellant Respondent Assessee By : Mr. Niraj Sheth, Ar Revenue By : Mr. Manish Kumar Singh, Dr Last Date Of Hearing : 15/11/2019 Date Of Pronouncement: 10/02/2020

For Appellant: Mr. Niraj Sheth, ARFor Respondent: Mr. Manish Kumar Singh, DR
Section 143(3)Section 92C(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “K” MUMBAI BEFORE SHRI C.N. PRASAD (JUDICIAL MEMBER) AND SHRI N.K. PRADHAN (ACCOUNTANT MEMBER) Assessment Year: 2008-09 Travelex India Private Asst. Commissioner of Limited, B Wing, 7th Floor, Vs. Income Tax Circle-3(3), Eureka Tower, Mindspace, Mumbai. Link Road, Malad (W), Mumbai-400064 PAN No. AACCR4942B Appellant Respondent Assessment Year: 2009-10 Travelex India Private Deputy Commissioner of Limited, Paradigm, A Wing, Vs. Income Tax Circle-3(3), 2nd Floor, Unit No. 201, Mumbai. Mindspace, Malad Link Road, Malad, Mumbai-400064 PAN No. AACCR4942B Appellan…

M/S Mportal (India) Wireless Solutions Private Limited, Bangalore vs. Asst.C.I.T., Bangalore

In the result, appeal filed by assessee stands partly allowed

ITA 465/BANG/2016[2011-12]Status: DisposedITAT Bangalore28 Aug 2019AY 2011-12

Bench: Shri J. Sudhakar Reddy & Smt.Beena Pillaiita No.465(Bang)/2016 (Assessment Year : 2011-12) M/S Mportal (India) Wireless Solutions Pvt.Ltd., No.785, Axis Sai Jyothi, Jp Nagar, 1St Phase, 15Th Cross, Bangalore-560 078 Panno.Aadcm7527N Appellant Vs The Asst. Commissioner Of Income Tax, Circle-4(1)(2), Bangalore Respondent Appellant By : Shri M. Kaushik, Advocate Revenue By : Ms. Neera Malhotra, Cit Date Of Hearing : 17-07-2019 Date Of Pronouncement : O R D E R Per Beena Pillai: Present Appeal Has Been Filed By Assessee Against Assessment Order Passed Under Section 143 (3) Read With 144C (13) Of The Act, By Ld.Acit Circle 4 (1) (2), Bangalore For Assessment Year 2011-12 On Following Grounds Of Appeal: 1 The Orders Of The Tpo / Drp / Assessing Officer In So Far As They Are Against The Appellant, Are Opposed To Law, Weight Of Evidence, Natural Justice, Probabilities, Facts & Circumstances Of The Appellant'S Case.

For Appellant: Shri M. Kaushik, AdvocateFor Respondent: Ms. Neera Malhotra, CIT
Section 143Section 92C

…ies Ltd., (segmental) 2. E-Zest Solutions 3. E-Infochips Ltd., IT(TP)A No.465(B)/2016 7 Assessee for exclusion of aforestated comparables, placed reliance upon decision of this Tribunal in case of Symphony marketing solutions India (P) Ltd vs ITO reported in 38 Taxmann.com 55. We do not have transfer pricing study before us, to analyse FAR of assessee. Details in respect of functions performed by assessee as been reproduced Ld.TPO, as under: “As per the agreement A. Company is engaged in the business of developing application and infrastructure software for wireless markets. B. Company wishes to retain the servi…

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

In the result, appeal of the assessee is treated as allowed in view of our

ITA 4406/MUM/2012[2007-08]Status: DisposedITAT Mumbai10 Jul 2019AY 2007-08

Bench: Shri G.S. Pannu, Vice- & Shri Pawan Singhdcit-9(2) M/S. Morgan Stanley Room No. 218, 2Nd Floor, Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Vs. Mumbai-400020. Goregaon (W), Mumbai-400074. Pan: Aaaca3400B Appellant Respondent M/S. Morgan Stanley Dcit, Cc-3(4) Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Mumbai-400018. Vs. Goregaon (W), Mumbai-400074. Pan: Aaaca3400B Appellant Respondent Appellant By : Shri Jayant Kumar (Dr) Respondent By : Shri Sunil M. Lala With Shri Tushar Hathiramani (Ar) Date Of Hearing : 10.05.2019 Date Of Pronouncement : 10.07.2019 Order Under Section 254(1)Of Income Tax Act

For Appellant: Shri Jayant Kumar (DR)For Respondent: Shri Sunil M. Lala with Shri Tushar Hathiramani (AR)
Section 133(6)Section 143(3)Section 250Section 254(1)Section 92CSection 92C(1)

…IN THE INCOME-TAX APPELLATE TRIBUNAL “K” BENCH MUMBAI BEFORE SHRI G.S. PANNU, VICE-PRESIDENT AND SHRI PAWAN SINGH, JUDICIAL MEMBER DCIT-9(2) M/s. Morgan Stanley Room No. 218, 2nd Floor, Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Vs. Mumbai-400020. Goregaon (W), Mumbai-400074. PAN: AAACA3400B Appellant Respondent M/s. Morgan Stanley DCIT, CC-3(4) Advantage Services Pvt. Ltd. Aayakar Bhavan, Athena Building No.5, M.K. Road, Sector-30, Mindscape, Mumbai-400018. Vs. Goregaon (W), Mumbai-400074. PAN: AAACA3400B Appellant Respondent Appellant by : Shri Jayant…

Shipnet Software Solutions India Pvt. Ltd., Chennai vs. DCIT, Chennai

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

ITA 3404/CHNY/2016[2012-13]Status: DisposedITAT Chennai28 Apr 2017AY 2012-13

Bench: Shri N.R.S. Ganesan & Shri D.S.Sunder Singh

For Appellant: Mr.Vikram VijayaraghavanFor Respondent: Mr.Pathlavath Peerya, CIT
Section 143(3)

…ing to the Ld.AR, the FAR analysis of the company is completely different from that of the assessee company, the Ld.AR relied on the decision of ITAT Bangalore ‘C’ Bench in the case of M/s.Symphony Marketing Solutions India Pvt. Ltd. v. ITO reported in (2013) 38 Taxmann.com 55. (Bangalore-Trib.) The Hon’ble ITAT Bangalore given a ruling that this company could not be selected as comparable in view of functional dissimilarity. We reproduce here under the relevant part of the decision of the Hon’ble ITAT in respect of M/s.Acropetal Technologies Ltd. in the case of M/s.Symphony Marketing Solutions India Pvt. Ltd.,…

Corporate Executive Board India Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

ITA 963/DEL/2015[2010-11]Status: DisposedITAT Delhi17 Mar 2017AY 2010-11

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 And Assessment year: 2009-10 And Assessment year: 2010-11 M/s. Corporate Executive Board Vs. Asstt. Commissioner of Income India Pvt. Ltd., 6th Floor, Building Tax, Circle-1(1), Gurgaon 10B, DLF Cyber City, DLF Phase-II, Gurgaon PAN : AACCC3453C (Appellant) (Respondent) And Assessment year: 2011-12 Vs. Asstt. Commissioner of Income CEB India Pvt. Ltd., (formerly known as Corporate Executive Tax, Circle-1(1), Gurgaon Board India Pvt. Ltd.) 6th Flo…

Ceb India Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

ITA 6683/DEL/2015[2011-12]Status: DisposedITAT Delhi17 Mar 2017AY 2011-12

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 And Assessment year: 2009-10 And Assessment year: 2010-11 M/s. Corporate Executive Board Vs. Asstt. Commissioner of Income India Pvt. Ltd., 6th Floor, Building Tax, Circle-1(1), Gurgaon 10B, DLF Cyber City, DLF Phase-II, Gurgaon PAN : AACCC3453C (Appellant) (Respondent) And Assessment year: 2011-12 Vs. Asstt. Commissioner of Income CEB India Pvt. Ltd., (formerly known as Corporate Executive Tax, Circle-1(1), Gurgaon Board India Pvt. Ltd.) 6th Flo…

M/S. Corporate Executive Board India Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

ITA 1088/DEL/2014[2009-10]Status: DisposedITAT Delhi17 Mar 2017AY 2009-10

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 And Assessment year: 2009-10 And Assessment year: 2010-11 M/s. Corporate Executive Board Vs. Asstt. Commissioner of Income India Pvt. Ltd., 6th Floor, Building Tax, Circle-1(1), Gurgaon 10B, DLF Cyber City, DLF Phase-II, Gurgaon PAN : AACCC3453C (Appellant) (Respondent) And Assessment year: 2011-12 Vs. Asstt. Commissioner of Income CEB India Pvt. Ltd., (formerly known as Corporate Executive Tax, Circle-1(1), Gurgaon Board India Pvt. Ltd.) 6th Flo…

M/S. Corporate Executive Board India Pvt. Ltd., Gurgaon vs. ACIT, Gurgaon

ITA 6328/DEL/2012[2008-09]Status: DisposedITAT Delhi17 Mar 2017AY 2008-09

Bench: Sh. I.C. Sudhir & Sh. O.P. Kantassessment Year: 2008-09 & Assessment Year: 2009-10 & Assessment Year: 2010-11 M/S. Corporate Executive Board Vs. Asstt. Commissioner Of Income India Pvt. Ltd., 6Th Floor, Building Tax, Circle-1(1), Gurgaon 10B, Dlf Cyber City, Dlf Phase-Ii, Gurgaon Pan : Aaccc3453C (Appellant) (Respondent) & Assessment Year: 2011-12

Section 133(6)Section 144CSection 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SH. I.C. SUDHIR, JUDICIAL MEMBER AND SH. O.P. KANT, ACCOUNTANT MEMBER Assessment Year: 2008-09 And Assessment year: 2009-10 And Assessment year: 2010-11 M/s. Corporate Executive Board Vs. Asstt. Commissioner of Income India Pvt. Ltd., 6th Floor, Building Tax, Circle-1(1), Gurgaon 10B, DLF Cyber City, DLF Phase-II, Gurgaon PAN : AACCC3453C (Appellant) (Respondent) And Assessment year: 2011-12 Vs. Asstt. Commissioner of Income CEB India Pvt. Ltd., (formerly known as Corporate Executive Tax, Circle-1(1), Gurgaon Board India Pvt. Ltd.) 6th Flo…

M/S. Oks Span Tech Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result the appeal filed by the assessee stands partly allowed

ITA 481/DEL/2014[2009-10]Status: DisposedITAT Delhi09 Jun 2016AY 2009-10

Bench: Shri N. K. Saini & Smt. Beena A. Pillai

For Appellant: Shri Ved Jin, CAFor Respondent: Shri Amrendra Kumar, CIT DR
Section 14A

…IN THE INCOME TAX APPELLATE TRIBUNAL (DELHI BENCH ‘I’, NEW DELHI BEFORE SHRI N. K. SAINI, ACCOUNTANT MEMBER AND SMT. BEENA A. PILLAI, JUDICIAL MEMBER I.T.A. No.481/Del/2014 (Assessment Year 2009-10) OKS Span Tech. Pvt. Ltd., Vs. ITO, Ward 13(4), 220, Okhla Industrial Estate, New Delhi Phase II, New Delhi-110 020 GIR / PAN :AABCO5682P (Appellant) (Respondent) Appellant by :Shri Ved Jin, CA Respondent by :Shri Amrendra Kumar, CIT DR Date of hearing: 10.03.2016 Date of Pronouncement: 09/06/2016 ORDER PER BEENA A. PILLAI, JM: The present appeal of the assessee has been filed against the order of ITO, Ward 13 (4),…

Symphony Marketing Solutions India Pvt. Ltd. v. ITO (38 Taxmann.com 55) — Cited in 20 Judgments | BharatTax