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“TNMM”

Transfer PricingSection 92CSection 92C2,208 judgments

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

Leading authorities on TNMM

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.

Bausch & Lomb Eye Care (India) Pvt. Ltd. v. Additional CIT
381 ITR 227 · 2016 · High Court
127
citing judgments

The existence of an international transaction must be established before its arm's length price can be determined. An alleged 'excessive' AMP expenditure cannot unilaterally expand the scope of an international transaction if its existence is contested.

SAP Labs India Pvt. Ltd. v. ACIT
44 SOT 156 · 2011 · ITAT
100
citing judgments

Foreign exchange fluctuation gains or losses are operational in nature and must be included in the computation of the operating margin for both the assessee and comparable companies when determining the Arm's Length Price.

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.

Ranbaxy Laboratories Ltd. v. ACIT
68 Taxmann.com 322 · 2016 · High Court
55
citing judgments

When benchmarking export transactions, the Associated Enterprise (AE) can be considered the tested party if it possesses the least complex functional analysis. The Assessing Officer's acceptance of a methodology in prior years can also support its use.

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.

Capital IQ Information Systems India Pvt. Ltd. v. DCIT
32 Taxmann.com 21 · 2013 · ITAT
44
citing judgments

A change in depreciation policy impacts an entity's profitability, which is a key factor in assessing its suitability as a comparable company for transfer pricing analysis.

Electronic for Imaging (I) Pvt. Ltd. v. DCIT
85 Taxmann.com 124 · 2017 · ITAT
38
citing judgments

Comparability of a company for transfer pricing purposes must be decided afresh by the TPO after considering the facts recorded in prior tribunal decisions. The tribunal may direct exclusion of comparable companies based on such prior decisions.

Judgments citing TNMM

Assisstant Commissioner of Income Corporate Circle 1-1, Chennai vs. Fl Smidth Private Limited, Kanchipuram

ITA 1731/CHNY/2024[2014-15]Status: DisposedITAT Chennai21 Jan 2026AY 2014-15

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.: 1682/Chny/2024 & Co No.71/Chny/2024 (In Ita No.: 1682/Chny/2024) निर्धारण वर्ष / Assessment Year: 2015-16 Assistant Commissioner Of Income Tax, Corporate Circle-1(1) Chennai. Flsmidth Private Limited, Vs. 34Th Egatoor, Flsmidth House, Rajiv Gandhi Salai, Kelambakkam, Kanchipuram – 603 103. (अपीलार्थी/Appellant) [Pan: Aaacf-4997-N] (प्रत्यर्थी/Respondent/ Cross Objector) आयकर अपील सं./Ita Nos.: 1731 & 1763/Chny/2024 निर्धारण वर्ष / Assessment Years: 2014-15 & 2017-18 Assistant Commissioner Of Income Tax, Corporate Circle-1(1) Chennai. Flsmidth Private Limited, Vs. 34Th Egatoor, Flsmidth House, Rajiv Gandhi Salai, Kelambakkam, Kanchipuram – 603 103. [Pan: Aaacf-4997-N] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) Assessee By Department By : Shri. P.M.Kathir, Advocate & Shri S.P.Chidambaram, Advocate : Shri. A R V Sreenivasan, Cit. सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement आदेश /O Rder : 15.12.2025 : 21.01.2026 Per Bench: These Appeals Filed By The Revenue & Cross Objection Filed By The Assessee Are Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)-16, Chennai (In Short "Ld.Cit(A)") Against Orders U/S.143(3) R.W.S. 92Ca(3) R.W.S 144C Of The Income Tax Act, 1961 (Hereinafter The 'Act') For The

For Respondent: Shri. P.M.Kathir, Advocate and
Section 143(3)Section 43(1)Section 43(6)

आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक

Assisstant Commisioner of Income Tax Corporate Circle 1 1, Chennai vs. Fl Smith Private Limited, Kanchipuram

ITA 1682/CHNY/2024[2015-16]Status: DisposedITAT Chennai21 Jan 2026AY 2015-16

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.: 1682/Chny/2024 & Co No.71/Chny/2024 (In Ita No.: 1682/Chny/2024) निर्धारण वर्ष / Assessment Year: 2015-16 Assistant Commissioner Of Income Tax, Corporate Circle-1(1) Chennai. Flsmidth Private Limited, Vs. 34Th Egatoor, Flsmidth House, Rajiv Gandhi Salai, Kelambakkam, Kanchipuram – 603 103. (अपीलार्थी/Appellant) [Pan: Aaacf-4997-N] (प्रत्यर्थी/Respondent/ Cross Objector) आयकर अपील सं./Ita Nos.: 1731 & 1763/Chny/2024 निर्धारण वर्ष / Assessment Years: 2014-15 & 2017-18 Assistant Commissioner Of Income Tax, Corporate Circle-1(1) Chennai. Flsmidth Private Limited, Vs. 34Th Egatoor, Flsmidth House, Rajiv Gandhi Salai, Kelambakkam, Kanchipuram – 603 103. [Pan: Aaacf-4997-N] (प्रत्यर्थी/Respondent) (अपीलार्थी/Appellant) Assessee By Department By : Shri. P.M.Kathir, Advocate & Shri S.P.Chidambaram, Advocate : Shri. A R V Sreenivasan, Cit. सुनवाई की तारीख/Date Of Hearing घोषणा की तारीख/Date Of Pronouncement आदेश /O Rder : 15.12.2025 : 21.01.2026 Per Bench: These Appeals Filed By The Revenue & Cross Objection Filed By The Assessee Are Arising Out Of Order Of The Commissioner Of Income Tax (Appeals)-16, Chennai (In Short “Ld.Cit(A)”) Against Orders U/S.143(3) R.W.S. 92Ca(3) R.W.S 144C Of The Income Tax Act, 1961 (Hereinafter The ‘Act') For The

For Respondent: Shri. P.M.Kathir, Advocate and
Section 143(3)Section 43(1)Section 43(6)

आयकर अपीलीय अधिकरण, 'डी' न्यायपीठ, चेन्नई IN THE INCOME TAX APPELLATE TRIBUNAL 'D' BENCH, CHENNAI श्री मनु कुमार गिरि, न्यायिक

Assistant Commissioner of Income-Tax, Corporate Circle 1(1), Chennai vs. Dormakaba India Private Limited, Kancheepuram

ITA 3299/CHNY/2024[2008]Status: DisposedITAT Chennai19 Jan 2026

Bench: Shri Manu Kumar Giri & Shri S. R. Raghunathaआयकर अपील सं./Ita No.:3299/Chny/2024 निर्धारण वर्ष / Assessment Year: 2008-09 Acit, Corporate Circle -1(1), Chennai. Dormakaba India Private Limited, Plot No.48/3, Mahindra World City, 8Th Avenue, Anjur Village, Paranur Anjur Village, Chengalpattu Taluk, Kancheepuram District – 603 002. [Pan:Aaacd-3980-D] (अपीलार्थी/Appellant) (प्रत्यर्थी/Respondent) अपीलार्थी की ओर से/Appellant By : Shri. Vikram Vijayaraghavan, Advocate प्रत्यर्थी की ओर से/Respondent By : Shri. Saddik Ahmed, J.C.I.T. सुनवाई की तारीख /Date Of Hearing : 18.12.2025 घोषणा की तारीख/Date Of Pronouncement : 19.01.2026 आदेश /O R Der Per S. R. Raghunatha, Am: This Appeal Is Filed By The Revenue Against The Order Of Learned Commissioner Of Income Tax (Appeals), Chennai (In Short “Ld.Cit(A)”) Dated 30.09.2024, Arising Out Of The Assessment Order Passed By The Deputy Commissioner Of Income Tax, Corporate Circle – 1(1), Chennai (In Short “Ao”) U/S.143(3) R.W.S. 254 Of The Income Tax Act, 1961 (Hereinafter The ‘The Act') For The Assessment Year (A.Y.) 2008-09 Dated 01.03.2022. :-2-:

For Appellant: Shri. Vikram Vijayaraghavan, AdvocateFor Respondent: Shri. Saddik Ahmed, J.C.I.T
Section 143(3)Section 14ASection 153Section 92B

relying on the Delhi ITAT decision in the case of Samsung Electronics India Private Limited order dated 04.10.2019 by holding that once entity level TNMM has been carried out, then AMP expenses cannot be segregated for independent TP study. Further, Id.CIT(A) also held that AMP expense does not constitute ... expenses per se cannot be considered as an independent international transaction. Further, we also note that once the all the expenses are tested under TNMM there is no requirement to independently cull out one particular expense for benchmarking as it will result in benchmarking the same transaction twice, which

Ramkumar Venugopal Investments Pvt Ltd, Mumbai vs. DCIT Central Circle 8(1), Mumbai

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

ITA 7047/MUM/2025[2009-10]Status: DisposedITAT Mumbai12 Jan 2026AY 2009-10

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudharyassessment Year : 2009-10 Ramkumar Venugopal Dcit, Central Circle-8(1), Investments Pvt. Ltd., Room No.656, 2Nd Floor, Masjid Manore, Vs. 6Th Floor, 16 Homi Modi Street, Aayakar Bhavan, Fort, Maharshi Karve Road, Mumbai. Mumbai-400020. Pan : Aaccr0534P (Appellant) (Respondent) For Assessee : Shri Himanshu Gandhi & Shri Atik Jain For Revenue : Shri Annavaran Kosuri, Sr.Dr Date Of Hearing : 08-01-2026 Date Of Pronouncement : 12-01-2026 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals)-50, Mumbai [„Ld.Cit(A)‟], Dated 28-06-2025, Pertaining To Assessment Year (Ay) 2009-10. 2. At The Outset, It Is Noted That There Is A Delay Of 60 Days In Filing The Appeal As Pointed Out By The Registry. After Hearing Both The Parties & Perusing The Affidavit Placed On Record, We Find That There Was Reasonable Cause For The Delay In Filing The Present Appeal & Hence, The Delay Is Hereby Condoned & Appeal Is Admitted For Adjudication.

For Appellant: Shri Himanshu Gandhi and Shri Atik JainFor Respondent: Shri Annavaran Kosuri, Sr.DR
Section 143(3)

Order pronounced in the open court on 12-01-2026 [RAHUL CHAUDHARY] [VIKRAM SINGH YADAV] JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated: 12-01-2026 TNMM 3 Copy to : 1) The Appellant 2) The Respondent 3) The CIT concerned 4) The D.R, ITAT, Mumbai 5) Guard file By Order Dy./Asst

Ruah Community Foundation, Mumbai vs. Commissioner of Income Tax (Exemption), Mumbai

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

ITA 7026/MUM/2025[26-27]Status: DisposedITAT Mumbai12 Jan 2026

Bench: Shri Vikram Singh Yadav & Shri Rahul Chaudharyassessment Year : 2026-27 Ruah Community Foundation, Cit (Exemptions), Flat No. 503, Plot No. 11, 601, 6Th Floor, Dhvani Co-Op. Hsg. Soc., Vs. Cumballa Hill, Ganesh Nagar, Mtnl Te Building, Pedder Road, Kandivali-West, Dr.Gopalrao Deshmukh Marg, Mumbai-400067. Cumballa Hill, Pan : Aalcr9217Q Mumbai-400026. (Appellant) (Respondent) For Assessee : Shri Krish Desai (Virtually Present) For Revenue : Shri Umashankar Prasad, Cit-Dr Date Of Hearing : 08-01-2026 Date Of Pronouncement : 12-01-2026 O R D E R Per Vikram Singh Yadav, A.M : This Is An Appeal Filed By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Exemptions)-Mumbai [„Ld.Cit(E)‟], Wherein The Assessee‟S Application, Seeking Registration U/S. 12Ab Of The Income Tax Act, 1961 („The Act‟) Was Rejected Vide Order Dt. 30-08-2025. 2. Briefly Stated, Facts Of The Case Are That The Assessee Has Applied For Provisional Registration U/S 12Ab Which Was Granted Vide Order Dt. 19-10- 2022. The Assessee Thereafter Sought Final Registration & Moved An Application In Form-10Ab. The Ld.Cit(E) Observed That As The Trust Is 2 Provisionally Registered, The Application For Regularization Of Provisional Registration Ought To Be Filed U/S. 12A(1)(Ac)(Iii) Of The Act, Whereas The Assessee Has Applied For Regularization Of Provisional Registration U/S. 12A(1)(Ac)(Ii) Of The Act & After Issuing Show Cause & Considering The Fact That There Is No Provision Under The Act, Which Allows The Rectification/Amendment In The Clause Under Which The Application Has Been Filed, The Application So Filed By The Assessee-Trust Was Rejected. Against The Said Order The Assessee Is In Appeal Before Us.

For Appellant: Shri Krish DesaiFor Respondent: Shri Umashankar Prasad, CIT-DR
Section 12ASection 12A(1)(ac)

Order pronounced in the open court on 12-01-2026 [RAHUL CHAUDHARY] [VIKRAM SINGH YADAV] JUDICIAL MEMBER ACCOUNTANT MEMBER Mumbai, Dated: 12-01-2026 TNMM 3 Copy to : 1) The Appellant 2) The Respondent 3) The CIT concerned 4) The D.R, ITAT, Mumbai 5) Guard file By Order Dy./Asst