Willis Processing Services (I) Pvt. Ltd. v. Dy CIT

30 Taxmann.com 350Reported decision2013#5496 most cited

What is Willis Processing Services (I) Pvt. Ltd. v. Dy CIT authority for?

Huge profit or turnover, ipso facto, does not lead to the exclusion of a comparable company when determining arm's length price. Rule 10B(3) of the Income Tax Rules requires that a difference must be likely to have a material bearing on margins to justify exclusion.

21

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

Willis Processing Services · 10B(3) · comparable exclusion · huge profit · huge turnover · arm's length price · transactional net margin method · TNMM · comparable companies · material bearing on margins

Sections most often in play

Section 10B(3)Section 10B(2)(a)Section 133(6)Section 143(3)Section 144C(13)Section 10(B)(3)Section 108(1)(e)Section 10B

Issues it is cited on

captive service providerworking capital adjustmenttested partyfar analysistransactional net margin methodcomparable companiesmost appropriate methodtnmmassociated enterpriseassociated enterprisesarm's length priceamalgamation

Judgments citing Willis Processing Services (I) Pvt. Ltd. v. Dy CIT

Deputy Commissioner of Income Tax, Circle-1(1)(1), Bengaluru vs. Analog Devices India Private Limited, Bengaluru

ITA 2074/BANG/2024[2011-12]Status: DisposedITAT Bangalore12 Mar 2026AY 2011-12

Bench: Shri Waseem Ahmed & Shri Keshav Dubey

For Appellant: Smt. Tanmayee Rajkumar & Shri Nirmal MathewFor Respondent: Dr. Divya K.J, CIT (DR)
Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER ITA No.2074/Bang/2024 Assessment Year: 2011-12 The Dy. Commissioner of Income Tax, Circle – 1(1)(1), Bangalore. APPELLANT Vs. Analog Devices India Pvt. Ltd., Salarpuria Nova, No.1, Varthur Road, Nagavarpalya, Old Madras Road, C.V Raman Nagar, Bangalore - 560 093. PAN - AABCA 1873 F RESPONDENT CO No.25/Bang/2025 Assessment Year: 2011-12 Analog Devices India Pvt. Ltd., Salarpuria Nova, No.1, Varthur Road, Nagavarpalya, Old Madras Road, C.V Raman Nagar, Bangalore - 560 093.…

Parametric Technology (India) Private Limited, Bengaluru vs. The Deputy Commissioner of Income Tax, Circle 2(1)(2), Bengaluru

ITA 2514/BANG/2024[2021-22]Status: DisposedITAT Bangalore24 Feb 2026AY 2021-22

Bench: Shri Waseem Ahmed & Shri Keshav Dubeyit(Tp)A No.2514/Bang/2024

For Appellant: Shri Darpan Kirpalani, CAFor Respondent: Dr. Divya K.J, CIT (DR)
Section 143(3)

…IN THE INCOME TAX APPELLATE TRIBUNAL 'C' BENCH, BANGALORE BEFORE SHRI WASEEM AHMED, ACCOUNTANT MEMBER AND SHRI KESHAV DUBEY, JUDICIAL MEMBER IT(TP)A No.2514/Bang/2024 Assessment Year: 2021-22 Parametric Technology (India) Pvt. Ltd., Vs. The Dy. Commissioner of Tower A, No.1 and 2, The Millenia, Murphy Road, Halasuru, Bengaluru - 560 008. Income Tax, Circle - 2(1)(2), Bengaluru. PAN – AAВСР 2629 J APPELLANT RESPONDENT Assessee by : Shri Darpan Kirpalani, CA Revenue by : Dr. Divya K.J, CIT (DR) Date of hearing Date of Pronouncement ORDER 29.01.2026 24.02.2026 PER WASEEM AHMED, ACCOUNTANT MEMBER: The present appeal…

Gbt India Private Limited, New Delhi vs. ACIT, OSD, Delhi

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

ITA 1764/DEL/2022[2018-19]Status: DisposedITAT Delhi26 Nov 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Avdhesh Kumar Mishra

Section 143(3)Section 234ASection 36(1)(vii)Section 36(2)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE SHRI CHALLA NAGENDRA PRASAD, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.1764/Del/2022, A.Y. 2018-19 GBT India Private Limited Assistant Commissioner G-21, Ground Floor, of Income Tax, OSD, Salcon Rasvilas, Plot No. D-1, Vs. Civic Centre, Minto Road, Saket District Centre, New Delhi New Delhi PAN: AAFCG5409D (Appellant) (Respondent) Appellant by Sh. Prashant Meharchandani, Adv. Shri Jinendra Kataria, Advocate Respondent by Shri Dharm Veer Singh, CIT(DR) Shri Ajay Kumar Arora, Sr. DR Date of Hearing 21/11/2025 Da…

ACIT, Circle- 9(1), New Delhi vs. Fis Global Business Solutions India Pvt. Ltd., New Delhi

In the result, the appeal of the Revenue and CO of the assessee are partly allowed as above for statistical purposes

ITA 372/DEL/2018[2009-10]Status: DisposedITAT Delhi25 Aug 2025AY 2009-10

Bench: Shri Sudhir Pareek & Shri Avdhesh Kumar Mishra

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORE SHRI SUDHIR PAREEK, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.372/Del/2018, A.Y. 2009-10 Asst. Commissioner FIS Global Business Solution India of Income Tax, (P) Ltd. [formerly known as E- Circle-9(1), Vs. Funds International India (P) Ltd.] Room No.403, S-405 (LGF), CR Building, IP Greater Kailash Part-II, New Delhi Estate PAN: AAACH2815H New Delhi (Appellant) (Respondent) C.O. No. 64/Del/2018 (Arising out of ITA No.372/Del/2018, A.Y. 2009-10) FIS Global Business Solution India Asst. Commissioner (P) Ltd. [for…

DCIT, New Delhi vs. M/S. Fis Global Business Solutions India Pvt. Ltd., New Delhi

In the result, both appeals of the revenue stand dismissed and both Cos are allowed as above

ITA 2387/DEL/2014[2008-09]Status: DisposedITAT Delhi09 May 2025AY 2008-09

Bench: SHRI AVDHESH KUMAR MISHRA (Accountant Member)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORESHRISUDHIR KUMAR, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.5939/Del./2012, A.Y. 2007-08 ITA No.2387/Del./2014, A.Y. 2008-09 Dy. Commissioner FIS Global Business Solution India of Income Tax, (P) Ltd.[formerly known as E-Funds Circle 11(1), Vs. International India (P) Ltd.] Room No. 312, S-405 (LGF), Greater Kailash, Part-II C.R.Building, New Delhi-110048 New Delhi PAN: AAACH2815H (Appellant) (Respondent) C.O. No. 03/Del/2013 (Arising out of ITA No.5939/Del./2012, A.Y. 2007-08) C.O. No. 02/Del/2015 (Arising out o…

DCIT, New Delhi vs. Fis Global Business Solution India (P) Ltd., New Delhi

In the result, both appeals of the revenue stand dismissed and both Cos are allowed as above

ITA 5939/DEL/2012[2007-08]Status: DisposedITAT Delhi09 May 2025AY 2007-08

Bench: SHRISUDHIR KUMAR (Judicial Member), SHRI AVDHESH KUMAR MISHRA (Accountant Member)

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I’: NEW DELHI BEFORESHRISUDHIR KUMAR, JUDICIAL MEMBER AND SHRI AVDHESH KUMAR MISHRA, ACCOUNTANT MEMBER ITA No.5939/Del./2012, A.Y. 2007-08 ITA No.2387/Del./2014, A.Y. 2008-09 Dy. Commissioner FIS Global Business Solution India of Income Tax, (P) Ltd.[formerly known as E-Funds Circle 11(1), Vs. International India (P) Ltd.] Room No. 312, S-405 (LGF), Greater Kailash, Part-II C.R.Building, New Delhi-110048 New Delhi PAN: AAACH2815H (Appellant) (Respondent) C.O. No. 03/Del/2013 (Arising out of ITA No.5939/Del./2012, A.Y. 2007-08) C.O. No. 02/Del/2015 (Arising out o…

Novell Software Development (India) Private Limited, Bangalore vs. ITO, Bangalore

In the result, appeal filed by assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 319/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Apr 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 280/Bang/2016 Assessment Year : 2011-12 M/S. Micro Focus Software India Pvt. Ltd. (Earlier Known As Novell Software Development The Income Tax (India) Pvt. Ltd.), Officer, Bagmane Tech Park ‘D’ Ward – 4 (1)(3), Block, Bangalore. ‘Laurel’ 65/2, Vs. C V Raman Nagar, Byrasandra, Bangalore – 560 093. Pan: Aaacn6992K Appellant Respondent & It(Tp)A No. 319/Bang/2016 Assessment Year : 2011-12 (By Assessee) : Smt. Tanmayee Rajkumar, Assessee By Advocate : Dr. Manjunath Karkihalli, Cit Revenue By (Dr) Date Of Hearing : 03-03-2022 Date Of Pronouncement : 29-04-2022 Order Per Beena Pillaipresent Cross Appeals Has Been Filed By Revenue As Well As Assessee Against Order Dated 29.12.2015 Passed By Ld.Ito Ward 5(1)(1)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 280/Bang/2016 Assessment Year : 2011-12 M/s. Micro Focus Software India Pvt. Ltd. (earlier known as Novell Software Development The Income Tax (India) Pvt. Ltd.), Officer, Bagmane Tech Park ‘D’ Ward – 4 (1)(3), Block, Bangalore. ‘LAUREL’ 65/2, Vs. C V Raman Nagar, Byrasandra, Bangalore – 560 093. PAN: AAACN6992K APPELLANT RESPONDENT & IT(TP)A No. 319/Bang/2016 Assessment Year : 2011-12 (By Assessee) : Smt. Tanmayee Rajkumar, Assessee by Advocate : Dr. Manjun…

ITO Ward - 5(1)(1), Bangalore vs. M/S Novell Software Development (India) Pvt. Ltd., Bangalore

In the result, appeal filed by assessee stands allowed and appeal filed by the revenue stands dismissed

ITA 280/BANG/2016[2011-12]Status: DisposedITAT Bangalore29 Apr 2022AY 2011-12

Bench: Shri. Chandra Poojari & Smt. Beena Pillaiit(Tp)A No. 280/Bang/2016 Assessment Year : 2011-12 M/S. Micro Focus Software India Pvt. Ltd. (Earlier Known As Novell Software Development The Income Tax (India) Pvt. Ltd.), Officer, Bagmane Tech Park ‘D’ Ward – 4 (1)(3), Block, Bangalore. ‘Laurel’ 65/2, Vs. C V Raman Nagar, Byrasandra, Bangalore – 560 093. Pan: Aaacn6992K Appellant Respondent & It(Tp)A No. 319/Bang/2016 Assessment Year : 2011-12 (By Assessee) : Smt. Tanmayee Rajkumar, Assessee By Advocate : Dr. Manjunath Karkihalli, Cit Revenue By (Dr) Date Of Hearing : 03-03-2022 Date Of Pronouncement : 29-04-2022 Order Per Beena Pillaipresent Cross Appeals Has Been Filed By Revenue As Well As Assessee Against Order Dated 29.12.2015 Passed By Ld.Ito Ward 5(1)(1)

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

…IN THE INCOME TAX APPELLATE TRIBUNAL ‘B’ BENCH : BANGALORE BEFORE SHRI. CHANDRA POOJARI, ACCOUNTANT MEMBER AND SMT. BEENA PILLAI, JUDICIAL MEMBER IT(TP)A No. 280/Bang/2016 Assessment Year : 2011-12 M/s. Micro Focus Software India Pvt. Ltd. (earlier known as Novell Software Development The Income Tax (India) Pvt. Ltd.), Officer, Bagmane Tech Park ‘D’ Ward – 4 (1)(3), Block, Bangalore. ‘LAUREL’ 65/2, Vs. C V Raman Nagar, Byrasandra, Bangalore – 560 093. PAN: AAACN6992K APPELLANT RESPONDENT & IT(TP)A No. 319/Bang/2016 Assessment Year : 2011-12 (By Assessee) : Smt. Tanmayee Rajkumar, Assessee by Advocate : Dr. Manjun…

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

…1 IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH: ‘I-1’ NEW DELHI BEFORE SHRI R. K. PANDA, ACCOUNTANT MEMBER AND MS SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) Marathon Electric India Pvt. Vs ACIT Ltd. Circle-1 Sector-11, Faridabad Model Town Faridabad (RESPONDENT) AAACG5525H (APPELLANT) Appellant by Sh. Rohit Tiwari, Adv Respondent by Sh. Surendar Pal, CIT DR Date of Hearing 01.09.2020 Date of Pronouncement 27.11.2020 ORDER PER SUCHITRA KAMBLE, JM This appeal is filed by the assessee against the order dated 19.10.2012 passed under Section 254/143(3) read with Section 144 C of the Inc…

JCIT, New Delhi vs. M/S. Steria India Pvt. Ltd., Noida

In the result, both the appeals of the Revenue are allowed in part for statistical purpose

ITA 512/DEL/2016[2010-11]Status: DisposedITAT Delhi17 Nov 2020AY 2010-11

Bench: Shri N.K. Billaiya & Shri K. Narasimha Chary

For Appellant: Sh. Anupam Kant Garg, CIT/DRFor Respondent: Sh. Neeraj Jain, Advocate &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 512 & 511/Del/2016 Assessment Years: 2010-11 & 2011-12 JCIT, Spcl. Range-8, vs. Steria India Pvt. Ltd., New Delhi. Sea View Special Eclonomic Zone, Building-4, Plot 20-21, Sector 135, Gautam Budh Nagar, Noida. PAN : AAACX0385L (Appellant) (Respondent) Appellant by : Sh. Anupam Kant Garg, CIT/DR Respondent by: Sh. Neeraj Jain, Advocate & Sh. RamitKatyal, Advocate Date of hearing: 19/10/2020 Date of order : 17/11/2020 ORDER PER K. NARASIMHA CHARY,…

JCIT, New Delhi vs. M/S. Steria India Pvt. Ltd., Noida

In the result, both the appeals of the Revenue are allowed in part for statistical purpose

ITA 511/DEL/2016[2011-12]Status: DisposedITAT Delhi17 Nov 2020AY 2011-12

Bench: Shri N.K. Billaiya & Shri K. Narasimha Chary

For Appellant: Sh. Anupam Kant Garg, CIT/DRFor Respondent: Sh. Neeraj Jain, Advocate &
Section 143(3)Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCH ‘I-2’ NEW DLEHI BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER ITA No. 512 & 511/Del/2016 Assessment Years: 2010-11 & 2011-12 JCIT, Spcl. Range-8, vs. Steria India Pvt. Ltd., New Delhi. Sea View Special Eclonomic Zone, Building-4, Plot 20-21, Sector 135, Gautam Budh Nagar, Noida. PAN : AAACX0385L (Appellant) (Respondent) Appellant by : Sh. Anupam Kant Garg, CIT/DR Respondent by: Sh. Neeraj Jain, Advocate & Sh. RamitKatyal, Advocate Date of hearing: 19/10/2020 Date of order : 17/11/2020 ORDER PER K. NARASIMHA CHARY,…

Imsofer Manufacturing India Pvt. Ltd., Pune vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is allowed in part for statistical purpose

ITA 1049/DEL/2016[2010-11]Status: DisposedITAT Delhi21 Aug 2020AY 2010-11

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) & [A.Y 2009-10 & 2010-11]

For Appellant: Sh.Ajit Kumar Jain, CAFor Respondent: Sh. M. Bavanwal, Sr. DR
Section 143(3)Section 144C(13)Section 253Section 92C(2)Section 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELH I BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) & [A.Y 2009-10 & 2010-11] Imsofer Manufacturing India Pvt. Ltd. DCIT 2nd Floor, Pentagaon Tower-I, Circle-11(1) Magarpatta City, Hadapsar Room No.312, Pune -411028 C. R. Building New Delhi PAN No. AABCI6450N Appellant by : Sh.Ajit Kumar Jain, CA Respondent by : Sh. M. Bavanwal, Sr. DR. Date of Hearing : 11.08.2020 Date of Pronouncement : 21.08.2020 ORDER PER N. K. BILLAIYA, AM: ITA No.5158/Del/2015 and 1049/Del/2016…

Imsofer Manufacturing India Pvt. Ltd., Pune vs. DCIT, New Delhi

In the result, the appeal filed by the assessee is allowed in part for statistical purpose

ITA 5158/DEL/2015[2009-10]Status: DisposedITAT Delhi21 Aug 2020AY 2009-10

Bench: Shri N.K. Billaiya & Ms. Suchitra Kamble(Through Video Conferencing) & [A.Y 2009-10 & 2010-11]

For Appellant: Sh.Ajit Kumar Jain, CAFor Respondent: Sh. M. Bavanwal, Sr. DR
Section 143(3)Section 144C(13)Section 253Section 92C(2)Section 92D

…1 IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI ‘I-1’ BENCH, NEW DELH I BEFORE SHRI N.K. BILLAIYA, ACCOUNTANT MEMBER AND MS. SUCHITRA KAMBLE, JUDICIAL MEMBER (THROUGH VIDEO CONFERENCING) & [A.Y 2009-10 & 2010-11] Imsofer Manufacturing India Pvt. Ltd. DCIT 2nd Floor, Pentagaon Tower-I, Circle-11(1) Magarpatta City, Hadapsar Room No.312, Pune -411028 C. R. Building New Delhi PAN No. AABCI6450N Appellant by : Sh.Ajit Kumar Jain, CA Respondent by : Sh. M. Bavanwal, Sr. DR. Date of Hearing : 11.08.2020 Date of Pronouncement : 21.08.2020 ORDER PER N. K. BILLAIYA, AM: ITA No.5158/Del/2015 and 1049/Del/2016…

DCIT, Bangalore vs. M/S Logica Pvt. Ltd., Bangalore

In the result appeal and cross objection filed by assessee stands allowed as indicated hereinabove

ITA 505/BANG/2016[2011-12]Status: DisposedITAT Bangalore30 Jan 2020AY 2011-12

Bench: Shri B.R.Baskaran, Am & Smt.Beena Pillai, Jm

For Appellant: Sri.T.Suryanarayana, AdvocateFor Respondent: Ms.Neera Malhotra, CIT-DR
Section 143Section 144C

…IN THE INCOME TAX APPELLATE TRIBUNAL BANGALORE BENCHES “B” , BANGALORE Before Shri B.R.Baskaran, AM & Smt.Beena Pillai, JM IT(TP)A No.505/Bang/2016 : Asst.Year 2011-2012 The Dy.Commissioner of M/s CGI Information Systems & Management Consultation Pvt. Income-tax, Circle 2(1)(1) Vs. Ltd. (Formerly M/s.Logica Pvt. Bangalore. Ltd.) No.95/1 & 95/2, Electronic City, Tower-2, Phase-1, Bangalore-560 100. PAN : AAACL3330M (Appellant) (Respondent) IT(TP)A No.626/Bang/2016 : Asst.Year 2011-2012 M/s CGI Information Systems & The Dy.Commissioner of Management Consultation Pvt. Ltd. Vs. Income-tax, Circle 2(1)(1) (Formerly…

ITO, New Delhi vs. M/S. Nagarro Software Pvt. Ltd., New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1608/DEL/2015[2009-10]Status: DisposedITAT Delhi27 Jan 2020AY 2009-10

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2009-10]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Ms. Maimun Alan, Sr - DR

…eld as under: “The appellant has objected to the inclusion of Infosys in the final set of comparables. The turnover of the appellant in Software Development Segment is Rs 36,08,23,635/-. In the case of Willis Processing Services (I) Pvt. Ltd. Vs Dy CIT[2013] 30 Taxmann.com 350, the Hon’ble ITAT, Mumbai has held that the turnover criteria is not a valid criteria as per Rule 10B(2) and hence, cannot be applied. The appellant has relied on the decision of the Hon'ble Delhi High Court in the case of Agnity India [2013] 36 taxmann.com 289 (Delhi) wherein it has been held that Infosys is not a proper comparable on acc…

Nagarro Software Pvt. Ltd., New Delhi vs. ITO, New Delhi

In the result, the appeal of the assessee in ITA No

ITA 1542/DEL/2015[2009-10]Status: DisposedITAT Delhi27 Jan 2020AY 2009-10

Bench: Shri N.K. Billaiya & Shri Sudhanshu Srivastava[Assessment Year: 2009-10] Nagarro Software Pvt. Ltd Vs. The Income Tax Officer 19/20, Punjabi Bagh [East] Ward –13(1) New Delhi New Delhi Pan: Aabcn 5039 J [Assessment Year: 2009-10] The Income Tax Officer. Vs. Nagarro Software Pvt. Ltd Ward –13(1) 19/20, Punjabi Bagh [East] New Delhi New Delhi Pan: Aabcn 5039 J [Appellant] [Respondent]

For Appellant: Shri Nageshwar Rao, AdvFor Respondent: Ms. Maimun Alan, Sr - DR

…eld as under: “The appellant has objected to the inclusion of Infosys in the final set of comparables. The turnover of the appellant in Software Development Segment is Rs 36,08,23,635/-. In the case of Willis Processing Services (I) Pvt. Ltd. Vs Dy CIT[2013] 30 Taxmann.com 350, the Hon’ble ITAT, Mumbai has held that the turnover criteria is not a valid criteria as per Rule 10B(2) and hence, cannot be applied. The appellant has relied on the decision of the Hon'ble Delhi High Court in the case of Agnity India [2013] 36 taxmann.com 289 (Delhi) wherein it has been held that Infosys is not a proper comparable on acc…

M/S Fulcurm Fund Services India Pvt Ltd, Bangalore vs. Income Tax Officer Ward-3(1)(1), Bangalore

In the result, the appeal of assessee is partly allowed

ITA 2521/BANG/2017[2012-13]Status: DisposedITAT Bangalore12 Apr 2019AY 2012-13

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

For Appellant: Shri Sharath Rao, CAFor Respondent: Shri R.N. Siddappaji, Addl.CIT
Section 92Section 92C

…IN THE INCOME TAX APPELLATE TRIBUNAL “B” BENCH : BANGALORE BEFORE SHRI N.V. VASUDEVAN, VICE PRESIDENT AND SHRI JASON P. BOAZ, ACCOUNTANT MEMBER IT(TP)A No. 2521/Bang/2017 Assessment Year : 2012-13 Fulcrum Fund Services (India) Private Limited, Flat No. 102, Aradhana Apartments, Income Tax Officer, Srinivagilu, 2nd Main Road, Vs. Ward-3(1)(1), S.T. Bed Layout, Koramangala, BANGALORE BANGALORE [PAN: AABCF 1230B] APPELLANT RESPONDENT Appellant by : Shri Sharath Rao, CA Respondent by : Shri R.N. Siddappaji, Addl.CIT Date of hearing : 08-04-2019 Date of Pronouncement : 12-04-2019 O R D E R Per N V Vasudevan, Vice…

St- Ericsson India Pvt. Ltd., New Delhi vs. DCIT, New Delhi

ITA 609/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jul 2018AY 2010-11

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri S.D. Kapila, AdvocateFor Respondent: Shri Sanjay Kumar Yadav, Senior DR
Section 143Section 144C

…on to the above, the assessee has objected to the inclusion of Infosys in the final set of comparables. The turnover of the assessee in Software Development Segment is Rs.29,88,08,070/-. In the case of Willis Processing Services (I) Pvt. Ltd. Vs Dy CIT [2013] 30 Taxmann.com 350, the Hon'ble ITAT, Murnbai has held that, the turnover criteria is not a valid criteria as per Rule 10B(2) and hence, cannot -be applied. The appellant has relied on the decision of the Hon'ble Delhi High Court in the case of Agnity India [2013] 36 taxmann.com 289 (Delhi) wherein it has been held that Infosys is not a proper comparable on…

DCIT, New Delhi vs. M/S. St Ericsson India Pvt. Ltd., New Delhi

ITA 168/DEL/2015[2010-11]Status: DisposedITAT Delhi03 Jul 2018AY 2010-11

Bench: Shri Chandra Poojari & Shri Kuldip Singh

For Appellant: Shri S.D. Kapila, AdvocateFor Respondent: Shri Sanjay Kumar Yadav, Senior DR
Section 143Section 144C

…on to the above, the assessee has objected to the inclusion of Infosys in the final set of comparables. The turnover of the assessee in Software Development Segment is Rs.29,88,08,070/-. In the case of Willis Processing Services (I) Pvt. Ltd. Vs Dy CIT [2013] 30 Taxmann.com 350, the Hon'ble ITAT, Murnbai has held that, the turnover criteria is not a valid criteria as per Rule 10B(2) and hence, cannot -be applied. The appellant has relied on the decision of the Hon'ble Delhi High Court in the case of Agnity India [2013] 36 taxmann.com 289 (Delhi) wherein it has been held that Infosys is not a proper comparable on…

Asst CIT 10(3) (OSD), Mumbai vs. Ferring Pharmaceuticals P.Ltd, Mumbai

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

ITA 6072/MUM/2014[2008-09]Status: DisposedITAT Mumbai01 Jun 2018AY 2008-09

Bench: Shri Saktijit Dey & Shri Ramit Kocharआयकर अपीऱ सं./I.T.A. No.6072/Mum/2014 (नििाारण वर्ा / Assessment Year : 2008-09) The Assistant Commissioner बिाम/ Ferring Pharmaceutical Of Income-Tax 10(3)(Osd) Private Limited Room No. 403, 4 Th Floor, 403/404, V. Aayakar Bhawan, Sigma Technology Street M K Road, Mumbai-400020 Hiranandani Gardens Powai , Mumbai-400076 स्थायी ऱेखा सं./ Pan : Aaacf3120H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) ..

For Appellant: Shri. Subodh L. RatnaparkhiFor Respondent: Mr. Saurabh Deshpande & Ms
Section 143(3)(ii)Section 92C

…आयकर अपीऱीय अधिकरण “K” न्यायपीठ म ुंबई में। IN THE INCOME TAX APPELLATE TRIBUNAL “K” BENCH, MUMBAI BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND SHRI RAMIT KOCHAR, ACCOUNTANT MEMBER आयकर अपीऱ सं./I.T.A. No.6072/Mum/2014 (नििाारण वर्ा / Assessment Year : 2008-09) The Assistant Commissioner बिाम/ Ferring Pharmaceutical of Income-tax 10(3)(OSD) Private Limited Room No. 403, 4 th Floor, 403/404, v. Aayakar Bhawan, Sigma Technology Street M K Road, Mumbai-400020 Hiranandani Gardens Powai , Mumbai-400076 स्थायी ऱेखा सं./ PAN : AAACF3120H (अपीऱाथी /Appellant) (प्रत्यथी / Respondent) .. Revenue by : Mr. Saurabh Deshpa…