Trilogy E-Business Software India (P.) Ltd. v. Dy. CIT

29 Taxmann.com 310Income Tax Appellate Tribunal2013#2422 most cited

What is Trilogy E-Business Software India (P.) Ltd. v. Dy. CIT authority for?

For Transfer Pricing, this case clarifies that foreign exchange gains can be considered operating revenue for ITES providers, acknowledges the impact of offshore versus onsite development pricing on margins even when using TNMM, and affirms the use of a turnover filter for selecting comparable companies.

48

judgments rely on this decision, according to BharatTax’s citation analysis of 366,339 Indian tax judgments — from 2015 to 2026.

Also referred to as

Trilogy E-Business Software India v. Dy. CIT · Section 92CA · transfer pricing · arm's length price · comparable companies · turnover filter · transactional net margin method · TNMM · operating revenue · foreign exchange gains · captive service provider

Also reported as

140 ITD 540

Sections most often in play

Section 133(6)Section 143(3)Section 144C(13)Section 271(1)(c)Section 92CA

Issues it is cited on

captive service providersection 92c(2)working capital adjustmentrelated party transactionfar analysistransactional net margin methodtested partycomparable companiesarms length pricemost appropriate methodintangible assetsarm's length price

Judgments citing Trilogy E-Business Software India (P.) Ltd. v. Dy. CIT

Smart Stream Technologies India P.Ltd, Mumbai vs. DCIT Cir 8(3), Mumbai

In the result, the appeal of assessee is partly allowed in the terms aforesaid

ITA 1098/MUM/2014[2009-10]Status: DisposedITAT Mumbai31 Jan 2020AY 2009-10

Bench: Shri Vikas Awasthy & Shri N.K. Pradhan: A.Y : 2009-10

For Appellant: Shri Milin D. Thakore &For Respondent: Shri Uodal Raj Singh &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL MUMBAI BENCH “J”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI N.K. PRADHAN, ACCOUNTANT MEMBER : A.Y : 2009-10 DCIT-8(3), Vs. M/s. SmartStream Mumbai (Appellant) Technologies India Pvt. Ltd. B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Respondent) : A.Y : 2009-10 M/s. SmartStream Technologies Vs. DCIT-8(3), India Pvt. Ltd. Mumbai (Respondent) B-13, 2nd floor, Plot No. B-13, New Link Road, Andheri (W), Mumbai 400 020. (Appellant) CO NO. 40/MUM/2014 : A.Y : 2009-10 (in ITA NO. 669/MUM/2014) M/s. SmartStream Technologies Vs. DCIT-8…

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…

Emulex Communications Private Limited, Bangalore vs. ITO, Bangalore

In the result, appeal by the assessee and the Revenue are partly allowed

ITA 230/BANG/2015[2010-11]Status: DisposedITAT Bangalore08 Nov 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri A. K. Garodiait(Tp)A Nos. & Appellant Respondent Assessment Year 230/Bang/2015 M/S. Emulex Communications Income-Tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3Rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. Pan : Aacca 9990 L 152/Bang/2015 Income-Tax Officer, M/S. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. Pan : Aacca 9990 L Revenue By : Shri. C. H. Sundar Rao, Cit-Dr(Itat)(Bengaluru) Assessee By : Shri. T. Suryanarayana, Advocate Date Of Hearing : 06.11.2019 Date Of Pronouncement : 08.11.2019 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT-DR(ITAT)(Bengaluru)
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI A. K. GARODIA, ACCOUNTANT MEMBER IT(TP)A Nos. and Appellant Respondent Assessment year 230/Bang/2015 M/s. Emulex Communications Income-tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. PAN : AACCA 9990 L 152/Bang/2015 Income-tax Officer, M/s. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. PAN : AACCA 9990 L Revenue by : Shri. C. H. Sundar Rao, CIT-DR(ITAT)(B…

ITO, Bangalore vs. M/S Emulex Communications Pvt. Ltd., Bangalore

In the result, appeal by the assessee and the Revenue are partly allowed

ITA 152/BANG/2015[2010-11]Status: DisposedITAT Bangalore08 Nov 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri A. K. Garodiait(Tp)A Nos. & Appellant Respondent Assessment Year 230/Bang/2015 M/S. Emulex Communications Income-Tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3Rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. Pan : Aacca 9990 L 152/Bang/2015 Income-Tax Officer, M/S. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. Pan : Aacca 9990 L Revenue By : Shri. C. H. Sundar Rao, Cit-Dr(Itat)(Bengaluru) Assessee By : Shri. T. Suryanarayana, Advocate Date Of Hearing : 06.11.2019 Date Of Pronouncement : 08.11.2019 O R D E R Per N. V. Vasudevan:

For Appellant: Shri. T. Suryanarayana, AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT-DR(ITAT)(Bengaluru)
Section 143(3)Section 144C(13)

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI A. K. GARODIA, ACCOUNTANT MEMBER IT(TP)A Nos. and Appellant Respondent Assessment year 230/Bang/2015 M/s. Emulex Communications Income-tax Officer, 2010-11 Pvt. Ltd., Ward – 2(1)(4), Millenium Towers-C, 3rd Floor, Bengaluru. ‘The Millenia’ 1 & 2, Murphy Road, Ulsoor, Bengaluru – 560 008. PAN : AACCA 9990 L 152/Bang/2015 Income-tax Officer, M/s. Emulex Communications 2010-11 Ward – 2(1)(4), Pvt. Ltd., Bengaluru. Bengaluru – 560 008. PAN : AACCA 9990 L Revenue by : Shri. C. H. Sundar Rao, CIT-DR(ITAT)(B…

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 Sterling Commerce Pvt. Ltd., Bangalore vs. DCIT, Bangalore

In the result this ground raised by assessee stands allowed

ITA 1220/BANG/2011[2007-08]Status: DisposedITAT Bangalore30 Sept 2019AY 2007-08

Bench: Shri B.R.Baskaran & Smt Beena Pillaiit(Tp)A No.1220(Bang)/2011 (Assessment Year : 2007-08) M/S Sterling Commerce Solutions India Pvt.Ltd., (Successor In Interest To Telelogic India Pvt.Ltd) C/O Ibm India Pvt.Ltd,, Iii Floor, Subramanya Arcade, 12, Bannerghatta Road, Bangalore-560 029 Pan No.Aabct3727D/Ta-158 Appellant Vs The Deputy Commissioner Of Income Tax, Circle-12(4) Bangalore Respondent Appellant By : Sri Padamchand Khincha, Ca Revenue By : Shri Pradeep Kumar, Cit

For Appellant: Sri Padamchand Khincha, CAFor Respondent: Shri Pradeep Kumar, CIT
Section 143Section 92CSection 92C(3)

…assessee before us is a captive service provider low end BPO functions to support AE. At this juncture Ld.DR placed reliance upon decision of Microgenetic Ltd reported in 87 taxman.com 262, Triology e- IT(TP)A No.1220(B)/2011 27 Business Software reported in 29 Taxmann.com 310, wherein it has been observed that, merely because that certain decisions of this Tribunal excluded certain comparables, does not ipso facto mean, such comparables should be excluded without analysing functional similarities/dissimilarities with that of assessee in present case. In support of his argument Ld.CIT DR referred to decision of…

Indecomm Global Services India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, assessee’s C

ITA 553/BANG/2015[2010-11]Status: DisposedITAT Bangalore13 Feb 2019AY 2010-11

Bench: Shri N. V. Vasudevan & Shri Jason P. Boaz

For Appellant: Shri. K. R. Vasudevan, AdvocateFor Respondent: Shri. C. H. Sundar Rao, CIT-DR-I
Section 10ASection 143(1)Section 143(3)Section 144C(5)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “A” BENCH : BANGALORE BEFORE SHRI N. V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER Appeal No. and APPELLANT RESPONDENT Assessment year IT(TP)A No.404/Bang/2015 The Deputy M/s. Indecomm Global Services 2010-11 Commissioner of India Pvt. Ltd., Income Tax, (formerly known as IGS Imaging Circle - 3(1)(1), Services India Private Limited) Bengaluru. Indecom House, #30, Lasker Road, Augugodi, Banalore – 560 030. PAN : AABCI 2902 H IT(TP)A No.553/Bang/2015 M/s. Indecomm Global The Deputy Commissioner of 2010-11 Services India Pvt. Ltd., Income Tax, Banalore –…

M/S. Schutz Dishman Biotech Pvt.Ltd., Ahmedabad vs. The Dy.CIT, Circle-8, Ahmedabad

In the result, the Revenue’s appeal is dismissed

ITA 1947/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.1909/Ahd/2015 2. आयकर अपील सं./Ita No.1947/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) 1.The Dcit 1. Schutz Disman बनाम/ Circe-8, Ahmedabad Biotech Ltd. Vs. Ahmedabad 2. Schutz Dishman Biotech 2. The Dcit Ltd. Circle-8 Bhadraraj Chambers Ahmedabad Nr.Swastik Cross Road Navrangpura, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccs 0988C .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Tushar Hemani & Shri Parimal Parmar, Ar Revenue By : Shri Vinod Jalwani, Sr.Dr

For Appellant: Shri Tushar Hemani &For Respondent: Shri Vinod Jalwani, Sr.DR
Section 115JSection 36(1)(va)Section 41

…lting from a big size. It is rightly said that " Small is;Beautiful". 7.9. Coming to the judicial decisions on the issue, some of the judicial findings with the case references are as below: 7.V.J.Trilogy E-Business Software India us. DCIT (ITAT Bangalore) [140 ITD 540) November 23, 2012 (Date of pronouncement), AY :2007-08. Transfer Pricing: Turnover filter is an important criteria in choosing comparables (i) para 12: The ICAI TP Guidelines note on this aspect lay down in para 15.4 that a transaction entered into by a Rs. 1,000 crore company cannot be compared with the transaction entered into by a Rs. 10 cr…

The DCIT, Circle-8, Ahmedabad vs. Schutz Dishman Biotech Ltd., Ahmedabad

In the result, the Revenue’s appeal is dismissed

ITA 1909/AHD/2015[2010-11]Status: DisposedITAT Ahmedabad01 Jan 2019AY 2010-11

Bench: Shri Waseem Ahmed & Ms. Madhumita Roy1. आयकर अपील सं./Ita No.1909/Ahd/2015 2. आयकर अपील सं./Ita No.1947/Ahd/2015 ("नधा"रण वष"/Assessment Year : 2010-11) 1.The Dcit 1. Schutz Disman बनाम/ Circe-8, Ahmedabad Biotech Ltd. Vs. Ahmedabad 2. Schutz Dishman Biotech 2. The Dcit Ltd. Circle-8 Bhadraraj Chambers Ahmedabad Nr.Swastik Cross Road Navrangpura, Ahmedabad "थायी लेखा सं./जीआइआर सं./Pan/Gir No. : Aaccs 0988C .. (अपीलाथ"/Appellants) (""यथ" / Respondents) Assessee By : Shri Tushar Hemani & Shri Parimal Parmar, Ar Revenue By : Shri Vinod Jalwani, Sr.Dr

For Appellant: Shri Tushar Hemani &For Respondent: Shri Vinod Jalwani, Sr.DR
Section 115JSection 36(1)(va)Section 41

…lting from a big size. It is rightly said that " Small is;Beautiful". 7.9. Coming to the judicial decisions on the issue, some of the judicial findings with the case references are as below: 7.V.J.Trilogy E-Business Software India us. DCIT (ITAT Bangalore) [140 ITD 540) November 23, 2012 (Date of pronouncement), AY :2007-08. Transfer Pricing: Turnover filter is an important criteria in choosing comparables (i) para 12: The ICAI TP Guidelines note on this aspect lay down in para 15.4 that a transaction entered into by a Rs. 1,000 crore company cannot be compared with the transaction entered into by a Rs. 10 cr…

The Pr. Commissioner of Income Tax vs. M/S Indigra Exports P Ltd

ITA/322/2016HC Karnataka30 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…rom exports. In such a situation we cannot take a presumption that foreign exchange gain / loss were not having any nexus to the operations of the assessee. Coordinate bench in the case of Triology E- Business Software India P. Ltd v. DCIT [[(2013) 140 ITD 540] had held as under at para 79 of its order: “xxxxx” Date of Judgment 30-07-2018, ITA No.322/2016 The Pr. Commissioner of Income-tax & Another Vs. M/s. Indigra Exports P. Ltd., 5/9 Accordingly we are of the opinion that DRP was justified in directing the AO / TPO to consider foreign exchange gain / loss as operational…

The Pr.Commissioner of Income Tax vs. M/S Indigra Exports P Ltd

ITA/344/2016HC Karnataka24 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260Section 260A

…the assessee. Coordinate bench in the case of Triology E-Business Software India P. Ltd v. DCIT Date of Judgment 24-07-2018 I.T.A.No.344/2016 The Pr.Commissioner of Income Tax & Anr., Vs. M/s.Indigra Exports P.Ltd., 5/9 [[(2013) 140 ITD 540] had held as under at para 79 of its order. xxxx Accordingly we are of the opinion that DRP was justified in directing the AO/TPO to consider foreign gain/loss as operational in nature Grounds 5 and 6 of the Revenue stands dismissed. Regarding substantial question of law No.2: 21. Assessee has produced before us a chart according…

Pr Commissioner of Income Tax-VI vs. M/S Sami Labs Ltd

ITA/683/2015HC Karnataka23 Jul 2018

Bench: S.SUJATHA,VINEET KOTHARI

Section 260

…Tax-VI & another Vs. M/s Sami Labs Ltd. 4/9 adjusted for discrepancy in stock, excessive R & D expenditure etc., similarly, co-ordinate bench of this Tribunal has held in the case of Triilogy E- Business Software India P. Ltd. v. DCIT (2013) 140 ITD 540, that forex gain relating to export business were part of the operating revenues and had to be considered while working out the ALP of the international transactions undertaken by it. Lower authorities have also not verified the claim of assessee that non-operating expenditures were not excluded while working out the operating expenditure.…

M/S Advice America Software Development Centre Pvt Ltd, Bangalore vs. Income Tax Officer Ward-1(1)(1), Bangalore

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

ITA 2531/BANG/2017[2013-14]Status: DisposedITAT Bangalore23 May 2018AY 2013-14

Bench: Shri N.V. Vasudevan & Shri Arun Kumar Garodia

For Appellant: Shri Sachin Jolly, AdvocateFor Respondent: Shri Harinder Kumar, CIT
Section 143(3)Section 92Section 92C

…are development services. The TPO in our view rightly excluded this company for comparability purposes. The learned DR also brought to our notice a decision of the ITAT Bangalore Bench rendered in the case of Triology E- Business Software Ltd. Vs. DCIT (2013) 29 Taxmann.com 310(Bang-Trib) wherein identical view has been taken on an identical issue. We therefore uphold exclusion of this company as a comparable company. 23. Helios and Matheson Information Technology Ltd.:- The Revenue authorities excluded this company from the list of comparable companies for the reason that the financial results of this company a…

Asst.C.I.T., Bangalore vs. M/S Misys Software Solutions (India) Pvt. Ltd., Bangalore

In the result, IT(TP) A.No

ITA 491/BANG/2016[2011-12]Status: DisposedITAT Bangalore02 May 2018AY 2011-12

Bench: Shri N.V Vasudevan & Shri Jason P Boazit(Tp)A No.529/Bang/2016 (Asst. Year – 2011-12)

For Appellant: Shri T Suryanarayana, AdvocateFor Respondent: Shri C.H Sundar Rao, CIT
Section 143(3)Section 144C(13)Section 92Section 92(1)Section 92B(1)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL, BANGALORE BENCH ‘A’ BEFORE SHRI N.V VASUDEVAN, JUDICIAL MEMBER AND SHRI JASON P BOAZ, ACCOUNTANT MEMBER IT(TP)A No.529/Bang/2016 (Asst. Year – 2011-12) Finastra Software Solutions (India) Pvt. Ltd., (formerly Misys Software Solutions India Private Limited), Bagmane Constellation Business Park, 4 to 6th Floor, Virgo Building, ORR, Doddanekkundi, Marathahalli, Bengaluru. PAN – AAACK 9067G. …..Appellant Vs. The Asst. Commissioner of Income-tax, Circle-(4)(1)(2), Bengaluru. …. Respondent AND IT(TP)A No.491/Bang/2016 (Asst. Year – 2011-12) (By Revenue) Assessee by : Shri T S…

DCIT vs. M/S Verisign Services India Pvt. Ltd., Bangalore

In the result, the revenue’s appeal and C

ITA 1230/BANG/2013[2008-09]Status: DisposedITAT Bangalore25 Oct 2017AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Vijay Pal Rao

For Appellant: S/Shri P.K. Prasad & Umashankar Gautam, AdvocatesFor Respondent: Ms. Neera Malhotra, CIT (DR) (ITAT)-2, Bengaluru
Section 10A

…also clearly mentioned at 7.6.2 that the said company was functionally dissimilar. Same view was also taken by the 17 IT(TP)A No.1260 /Bang/2013 & C.O. No.164/Bang/2015 coordinate bench in the case of Triology E- Business Software India P. Ltd v. DCIT [(2013) 140 ITD 540]. 24. Observation of this Tribunal with regard to Celestial Biolabs Ltd, as it appears in the case of 3DPLM Software Solutions Ltd (supra) is reproduced hereunder : 9.1 This comparable was selected by the TPO for inclusion in the final list of comparables. Before the TPO, the assessee had objected to the inclusion of this company in the list of c…

Tavant Technologies India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the appeals of assessee are partly allowed

ITA 1592/BANG/2012[2008-09]Status: DisposedITAT Bangalore31 May 2017AY 2008-09

Bench: Shri Arun Kumar Garodia & Shri Vijay Pal Rao

For Appellant: Shri Gurunathan, AdvocateFor Respondent: Shri G.R. Reddy, CIT (DR) (ITAT)-1, Bengaluru
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCH “ A ” BEFORE SHRI ARUN KUMAR GARODIA, ACCOUNTANT MEMBER AND SHRI VIJAY PAL RAO, JUDICIAL MEMBER I.T.(T.P) A. Nos.292/Bang/2014 & 1592/Bang/2012 (Assessment Years : 2007-08 & 2008-09) M/s. Tavant Technologies Vs. Dy. Commissioner of Income India Pvt. Ltd., Tax, No.12, CSRIE-II, Circle 12(4), Bangalore. Guava Garden, 5th Block, Koaramangala, Bangalore-560 095 PAN AABCT 3261E Appellant Respondent. Appellant By : Shri Gurunathan, Advocate. Respondent By : Shri G.R. Reddy, CIT (DR) (ITAT)-1, Bengaluru. Date of Hearing : 02.03.2017. Date of Pronouncement : 31.05…

Aircom International (India) Pvt. Ltd., New Delhi vs. DCIT, New Delhi

In the result, this issue is allowed for statistical purposes

ITA 4403/DEL/2012[2006-07]Status: DisposedITAT Delhi19 May 2017AY 2006-07

Bench: Shri S.V. Mehrotra & Shri Kuldip Singhassessment Year : 2006-07

For Appellant: Shri Nageswar Rao, AdvocateFor Respondent: Shri Amrendra Kumar, CIT, DR
Section 5

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES : I-1 : NEW DELHI BEFORE SHRI S.V. MEHROTRA, VICE PRESIDENT AND SHRI KULDIP SINGH, JUDICIAL MEMBER Assessment Year : 2006-07 Aircom International (India) Pvt. Ltd., Vs. DCIT, M-12, Balrama House, Circle-1(1), Karampura Commercial Complex, New Delhi. New Delhi. PAN: AADCA0915A (Appellant) (Respondent) Assessee By : Shri Nageswar Rao, Advocate Department By : Shri Amrendra Kumar, CIT, DR Date of Hearing : 01.05.2017 Date of Pronouncement : 19.05.2017 ORDER PER S.V. MEHROTRA, VP: The assessee has filed this appeal on 14th August, 2012 against the assessment or…

Scancafe Digital Solutions Private Limited, Bangalore vs. ITO, Bangalore

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

ITA 502/BANG/2015[2010-11]Status: DisposedITAT Bangalore12 Apr 2017AY 2010-11

Bench: Shri Inturi Rama Rao & Shri Laliet Kumar

For Appellant: Shri Chavali Narayan, CAFor Respondent: Shri G.Kamaladhar, Standing Counsel
Section 143(3)Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH: BENGALURU BEFORE SHRI INTURI RAMA RAO, ACCOUNTANT MEMBER and SHRI LALIET KUMAR, JUDICIAL MEMBER IT(TP)A No.502/Bang/2015 (Assessment year: 2010-11) and Cross Objn.No.139/Bang/2015 (In IT(TP)A No.502/Bang/2015) (Assessment year: 2010-11) M/s.Scancafe Digital Solutions Pvt. Ltd. Ground Floor, Neil Rao Towers, Plot No.118, Road No.03, EPIP Phase-1, Whitefield Main Road, Bengaluru-560066 … Appellant PAN:AAKCS 5398 E Vs. Income-tax Officer, Ward 6(1)(1), Bengaluru. … Respondent AND IT(TP)A No.450/Bang/2015 (Assessment year: 2010-11) (By the Revenue) Assessee by : S…

Sharp Software Development India Private Limited, Bangalore vs. DCIT, Bangalore

In the result, the assessee’s appeal is treated as allowed

ITA 1102/BANG/2011[2007-08]Status: DisposedITAT Bangalore09 Dec 2016AY 2007-08

Bench: Shri. Vijay Pal Rao

For Appellant: Shri. Chavali Narayan, CAFor Respondent: Ms. Jahanzeb Akhtar, CIT - DR
Section 10ASection 92C

…hes have held that companies having turnover up to Rs.200 crores companies could not be compared with companies having turnover in excess of Rs.200 crores.” 13. Thereafter, the Tribunal considered the decision of Triology E-Business Software India Ltd v DCIT 140 ITD 540 Bang and the relevant portion is extracted ) as under : “ 19. A reading of the provisions of Rule 10B(2) of the Rules shows that uncontrolled transaction has to be compared with international transaction having regard to the factors set out therein. Before us there is no dispute that the TNMM is the most appropriate method for determining the AL…