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“transactional net margin method”

Transfer PricingSection 92CSection 92C691 judgments

The decision most relied on for transactional net margin method is Rampgreen Solutions Pvt. Ltd. v. CIT (377 ITR 533), cited in 196 judgments on BharatTax.

Leading authorities on transactional net margin method

Rampgreen Solutions Pvt. Ltd. v. CIT
377 ITR 533 · 2015 · High Court
196
citing judgments

Knowledge Process Outsourcing (KPO) service providers are functionally dissimilar to Business Process Outsourcing (BPO) or Information Technology Enabled Services (ITeS) providers and cannot be compared for transfer pricing purposes, even under the Transactional Net Margin Method (TNMM). Further, companies with significantly different business models, such as those with extensive subcontracting, should be excluded as comparables.

DIT (IT) v. Morgan Stanley & Co Inc.
162 Taxmann 165 · 2007 · Supreme Court
90
citing judgments

The profits of a Permanent Establishment (PE) must be determined on the basis of what an independent enterprise would derive, using the Transactional Net Margin Method (TNMM) for profit attribution. When applying TNMM, the operating profit from an international transaction should be compared with the operating profit margin of comparables.

CIT v. Pentair Water India (P.) Ltd.
381 ITR 216 · 2016 · High Court
69
citing judgments

Companies with significantly higher turnover, indicating differing functional and risk profiles, are not comparable for transfer pricing benchmarking. Such large companies must be excluded from the list of comparables when benchmarking against an assessee with a much smaller turnover.

Huawei Technologies India Pvt. Ltd. v. JCIT
101 Taxmann.com 313 · 2019 · ITAT
67
citing judgments

Working capital adjustments are permissible and crucial for comparability analysis when determining the arm's length price of international transactions, especially when an assessee's claim for such adjustment has been denied.

Trilogy E-Business Software India (P.) Ltd. v. Dy. CIT
29 Taxmann.com 310 · 2013 · ITAT
48
citing judgments

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.

Dresser-Rand India (P.) Ltd. v. Addl. CIT
13 Taxmann.com 82 · 2011 · High Court
43
citing judgments

An Assessing Officer cannot disregard an assessee's decision to avail services from associated enterprises, even if the assessee has internal expertise, as the determination of necessity is the assessee's prerogative. The Transfer Pricing Officer's role is to determine the arm's length price, not the need for the service itself.

Serdia Pharmaceuticals (India) (P.) Ltd. v. Asstt. CIT
44 SOT 391 · 2011 · ITAT
39
citing judgments

The Comparable Uncontrolled Price (CUP) method is preferred over indirect methods for determining the arm's length price in transfer pricing matters, especially for royalty payments.

Mobis India Ltd. v. Dy. CIT
38 Taxmann.com 231 · 2013 · ITAT
38
citing judgments

A working capital adjustment is unreliable if it is based on broad approximations, estimations, and assumptions, and the assessee fails to demonstrate how the adjustment was arrived at.

Judgments citing transactional net margin method

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

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

ITA 1567/MUM/2014[2009-10]Status: DisposedITAT Mumbai26 Jul 2023AY 2009-10

Bench: Shri Prashant Maharishi, Am & Ms. Kavitha Rajagopal, Jm Dy. Commissioner Of Income- M/S Sas Institute (India) Private Tax, Circle 3(3) Limited Apeejay House, 3 Rd Floor, Aaykar Bhavan, Vs. 3, Dinshaw Wachha Road, Maharshi Karve Road, Mumbai-400 020 Mumbai-400 020 (Appellant) (Respondent) Pan No. Aaecs3149K Assessee By : Shri M.P. Lohia, Ar Revenue By : Ms. Vranda U.Matkari, Dr Date Of Hearing: 28.04.2023 Date Of Pronouncement : 26.07.2023

For Appellant: Shri M.P. Lohia, ARFor Respondent: Ms. Vranda U.Matkari, DR
Section 140Section 143(3)Section 144CSection 144C(13)Section 144C(5)

commercial reasons for losses to the Appellant Le due to external factors 4. Inappropriately rejecting comparable uncontrolled price method (CUP) and using transactional net margin method (TNMM") for benchmarking royalty transaction Erred by not considering CUP as the most appropriate method adopted by the Appellant for benchmarking its international transaction ... payment, assessee adopted the CUP as the most appropriate method for benchmarking international transaction. For training fees and of other services assessee adopted Transactional Net Margin Method as most appropriate method. The learned Transfer Pricing Officer noted that as the assessee has engaged in the business of licensing