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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

Amadeus India Pvt. Ltd., New Delhi vs. ACIT, Circle 2(2), New Delhi

In the result, the appeal of assessee are allowed

ITA 8700/DEL/2019[2015-16]Status: DisposedITAT Delhi31 May 2021AY 2015-16

Bench: Sh. Anil Chaturvedi & Sh. Amit Shukla(Through Video Conferencing) Amadeus India Pvt. Ltd., Vs. Acit E-9, Connaught Hose, Circle – 2(2), Connaught Place, New Delhi New Delhi - 110001 Pan No. Aaaca 0364 L (Appellant) (Respondent) Assessee By Shri Taran Deep Singh, Adv. Revenue By Shri Surender Pal, Cit-D.R. Date Of Hearing: 18/05/2021 Date Of Pronouncement: 31/05/2021 Order Per Anil Chaturvedi, Am: This Appeal Filed By The Assessee Is Directed Against The Order Dated 19.09.2019 Of The Asst. Commissioner Of Income Tax, Circle-2(2), Delhi Under Section 143(3) R.W.S 144C(13) Of The Act Pursuant To The Direction Of Dispute Resolution Panel (Drp) – 1, Delhi For Assessment Year 2015-16. 2. The Relevant Facts As Culled From The Material On Records Are As Under :

Section 143(2)Section 143(3)Section 144CSection 144C(2)Section 144C(5)Section 92BSection 92CSection 92C(3)Section 92F

Enabled Services (ITeS) Receipt of Data Processing Services 9,40,17,116 2.6 In the Transfer Pricing study, the assessee had followed the Transaction Net Margin Method (TNMM) to substantiate the Arm’s Length Price (ALP) of above disclosed international transaction/s pertaining to provision of ITES Services with its deemed ... main data processing and subsidiary distribution activities of the appellant have been held to be at the arm's length price applying the transactional net margin method. Provision of the information technology enabled services to associated enterprise under the agreement has been thoroughly benchmarked by the Transfer Pricing Officer. Most

DCIT, Circle- 11(1), New Delhi vs. Honeywell International (India) Pvt. Ltd., New Delhi

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 5801/DEL/2017[2011-12]Status: DisposedITAT Delhi24 May 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

transaction of provision of market support services of Rs. 20.54 crores. It has entered into 9 other international transactions. The assessee has adopted transactional net margin method as the most appropriate method and has shown its PLI of NCP @10% using 7 comparables with an average profit margin ... transaction of provision of market support services and is remunerated at cost +10% markup. The assessee has benchmarked the above transaction applying the transactional net margin method and profit level indicator of net cost plus markup. The assessee selected six comparable companies having the profit level indicator of 12.76% whereas

Honeywell International (India) Pvt. Ltd., New Delhi vs. DCIT, Circle- 11(1), New Delhi

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 5770/DEL/2017[2011-12]Status: DisposedITAT Delhi24 May 2021AY 2011-12

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

transaction of provision of market support services of Rs. 20.54 crores. It has entered into 9 other international transactions. The assessee has adopted transactional net margin method as the most appropriate method and has shown its PLI of NCP @10% using 7 comparables with an average profit margin ... transaction of provision of market support services and is remunerated at cost +10% markup. The assessee has benchmarked the above transaction applying the transactional net margin method and profit level indicator of net cost plus markup. The assessee selected six comparable companies having the profit level indicator of 12.76% whereas

M/S. Honeywell International (India) Pvt. Ltd., New Delhi vs. Addl. CIT (Inv.), New Delhi

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 6558/DEL/2016[2010-11]Status: DisposedITAT Delhi24 May 2021AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

transaction of provision of market support services of Rs. 20.54 crores. It has entered into 9 other international transactions. The assessee has adopted transactional net margin method as the most appropriate method and has shown its PLI of NCP @10% using 7 comparables with an average profit margin ... transaction of provision of market support services and is remunerated at cost +10% markup. The assessee has benchmarked the above transaction applying the transactional net margin method and profit level indicator of net cost plus markup. The assessee selected six comparable companies having the profit level indicator of 12.76% whereas

Addl. CIT, New Delhi vs. M/S. Honeywell International (India) Pvt. Ltd., Gurgaon

In the result, appeal of the assessee for assessment year 2011 – 12 is partly allowed

ITA 6552/DEL/2016[2010-11]Status: DisposedITAT Delhi24 May 2021AY 2010-11

Bench: Shri Amit Shukla & Shri Prashant Maharishi(Through Video Conferencing) M/S. Honeywell International Vs. Addl Cit (India) Pvt. Ltd, 1St Floor, Range-4, Unitech Trade Centre, New Delhi Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Addl Cit, Vs. M/S. Honeywell Special Range-4, International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) Dcit, Vs. M/S. Honeywell Circle-11(1), International (India) Pvt. Ltd, New Delhi 1St Floor, Unitech Trade Centre, Sector-43, Block C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent) M/S. Honeywell International Vs. Dcit, (India) Pvt. Ltd, 1St Floor, Unitech Circle-11(1), Trade Centre, Sector-43, Block New Delhi C, Sushant Lok Phase-I, Gurgaon Pan: Aanca7954K (Appellant) (Respondent)

For Appellant: Shri Deeraj Kr. Jain, Sr. DRFor Respondent: Shri Rajan Vora, CA
Section 10ASection 234CSection 250Section 271(1)(c)

transaction of provision of market support services of Rs. 20.54 crores. It has entered into 9 other international transactions. The assessee has adopted transactional net margin method as the most appropriate method and has shown its PLI of NCP @10% using 7 comparables with an average profit margin ... transaction of provision of market support services and is remunerated at cost +10% markup. The assessee has benchmarked the above transaction applying the transactional net margin method and profit level indicator of net cost plus markup. The assessee selected six comparable companies having the profit level indicator of 12.76% whereas