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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

Lanxess India Pvt. Ltd., Mumbai vs. DCIT, Circle-1, Thane

In the result, ground No.3 of appeal is allowed for statistical purpose

ITA 7344/MUM/2018[2014-15]Status: DisposedITAT Mumbai01 Mar 2024AY 2014-15

Bench: Shri Vikas Awasthy& Shri S.Rifaur Rahmanआअसं.7344/मुं/2018 (िन.व. 2014-15) Lanxess India Private Limited, Lanxess House, Plot No.A/162-164, Road No.27, Wagle Estate, Opp.Iti College, Midc, Thane (West) – 400 604 Pan: Aaccb-3880-A ...... अपीलाथ"/Appellant बनाम Vs. Dy.Commissioner Of Income Tax, Circle -1,Thane, Room No.22, 6Th Floor, B Wing, Ashar It Park, Ambika Nagar, Road No.16-Z, Wagle Estate, Thane (West)- 400 064 ....."ितवादी/Respondent अपीलाथ" "ारा/ Appellant By : Shri Dhanesh Bafna With Ms.Hirali Desai & Ms.Riddhi Maru "ितवादी "ारा/Respondent By : Ms. A. Alankrutha, Sr.A.R सुनवाई की ितिथ/ Date Of Hearing : 06/12/2023 घोषणा की ितिथ/ Date Of Pronouncement : 01/03/2024 आदेश/Order Per Vikas Awasthy, Jm: This Appeal By The Assessee Is Directed Against The Assessment Order Dated 31/10/2018 Passed U/S. 143(3) R.W.S. 144C(13) Of The Income Tax Act, 1961 [In Short ‘The Act’], For The Assessment Year 2014-15. 2. The Assessee In Appeal Has Raised Following Grounds Assailing The Assessment Order:

For Appellant: Shri Dhanesh Bafna with Ms.Hirali Desai & Ms.Riddhi MaruFor Respondent: Ms. A. Alankrutha, Sr.A.R
Section 115JSection 143(3)Section 156Section 244A

international transaction of export of finished goods (Manufacturing segment) by applying Comparable Uncontrolled Price ('CUP') Method instead of Transactional Net Margin Method ('TNMM') and thereby erred in computing transfer pricing adjustment of Rs. 2,38,66,092/-. It is prayed that the learned AO/TPO be directed to consider the international ... disregarding the assessee's transfer pricing analysis of aggregating the allocated IT support service costs to various business segments, thereby disregarding the application of TNMM and making an adjustment of Rs.1,01,09,073/- to the arm's length price of the international transaction of availing of IT Support Services

Dy. Commissioner of Income Tax, Circle-1, Nellore vs. Gopisetty Satyanarayana, Nellore

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 652/HYD/2019[2010-11]Status: DisposedITAT Hyderabad29 Feb 2024AY 2010-11

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyनिर्धारण आ.अपी.सं अपीलधर्थी / प्रत्‍यर्थी / वर्ा / A.Y. Appellant Respondent / Ita No. Gopisetty Deputy Commissioner Satyanarayana, Of Income Tax, 2010-11 441/Hyd/2019 Nellore Circle-1, [Pan: Aiipg4150B] Nellore Deputy Commissioner Gopisetty Of Income Tax, Satyanarayana, 652/Hyd/2019 2010-11 Circle-1, Nellore Nellore [Pan: Aiipg4150B] निर्धाररती द्वधरध/Assessee By: Shri K.A. Sai Prasad, Ar रधजस्‍व द्वधरध/Revenue By: Shri Waseem Ur Rehman, Dr सुिवधई की तधरीख/Date Of Hearing: 28/02/2024 घोर्णध की तधरीख/Pronouncement On: 29/02/2024 आदेश / Order Per K. Narasimha Chary, J.M: Aggrieved By The Order(S) Passed By The Learned Commissioner Of Income Tax (Appeals)-Tirupati (“Learned Cit(A)”), In The Case Sri G. Satyanarayana (“The Assessee”) For The Assessment Year 2010-11, Both Assessee & Revenue Preferred These Appeals. For The Sake Of Convenience, These Appeals Are Decided By This Common Order.

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Shri Waseem UR Rehman, DR
Section 133ASection 143(1)Section 147Section 148Section 69

statistical purposes. Order pronounced in the open court on this the 29th day of February, 2024. (RAMA KANTA PANDA) JUDICIAL MEMBER Hyderabad, Dated: 29/02/2024 TNMM Page 5 of 6 ITA Nos. 441 & 652/Hyd/2019

Gopisetty Satyanarayana, Nellore vs. Dy. Commissioner of Income Tax, Circle-1, Nellore

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 441/HYD/2019[2010-11]Status: DisposedITAT Hyderabad29 Feb 2024AY 2010-11

Bench: Shri Rama Kanta Panda & Shri K. Narasimha Charyनिर्धारण आ.अपी.सं अपीलधर्थी / प्रत्‍यर्थी / वर्ा / A.Y. Appellant Respondent / Ita No. Gopisetty Deputy Commissioner Satyanarayana, Of Income Tax, 2010-11 441/Hyd/2019 Nellore Circle-1, [Pan: Aiipg4150B] Nellore Deputy Commissioner Gopisetty Of Income Tax, Satyanarayana, 652/Hyd/2019 2010-11 Circle-1, Nellore Nellore [Pan: Aiipg4150B] निर्धाररती द्वधरध/Assessee By: Shri K.A. Sai Prasad, Ar रधजस्‍व द्वधरध/Revenue By: Shri Waseem Ur Rehman, Dr सुिवधई की तधरीख/Date Of Hearing: 28/02/2024 घोर्णध की तधरीख/Pronouncement On: 29/02/2024 आदेश / Order Per K. Narasimha Chary, J.M: Aggrieved By The Order(S) Passed By The Learned Commissioner Of Income Tax (Appeals)-Tirupati (“Learned Cit(A)”), In The Case Sri G. Satyanarayana (“The Assessee”) For The Assessment Year 2010-11, Both Assessee & Revenue Preferred These Appeals. For The Sake Of Convenience, These Appeals Are Decided By This Common Order.

For Appellant: Shri K.A. Sai Prasad, ARFor Respondent: Shri Waseem UR Rehman, DR
Section 133ASection 143(1)Section 147Section 148Section 69

statistical purposes. Order pronounced in the open court on this the 29th day of February, 2024. (RAMA KANTA PANDA) JUDICIAL MEMBER Hyderabad, Dated: 29/02/2024 TNMM Page 5 of 6 ITA Nos. 441 & 652/Hyd/2019

Bank of Nova Scotia, Mumbai vs. Deputy Commissioner of Income Tax (It)-1(2)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 863/MUM/2022[2013-14]Status: DisposedITAT Mumbai28 Feb 2024AY 2013-14

Bench: Shri Vikas Awasthy & Shri Amarjit Singhआअसं.4981/मुं/2017 (िन.व.2010-11) आअसं.3065/मुं/2018 (िन.व.2011-12) आअसं.820/मुं/2019(िन.व.2012-13) आअसं.863/मुं/2022 (िन.व.2013-14) The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Additional Director Of Income Tax (International Taxation)-3,/Dcit (It) 1(2)(1)Mumbai Air India Building, Nariman Point, Mumbai 400 021 ....."ितवादी/Respondent आअसं.4899/मुं/2017 (िन.व. 2010-11) Dy. Commissioner Of Income Tax,(It)-1(2),Mumbai Room No.1811, 18Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ"/Appellant बनाम Vs. The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ....."ितवादी/Respondent Assessee By : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala, Advocates Revenue By : Shri Anil Sant, Sr. Ar

For Appellant: Shri Nishant Thakkar and Ms. Jasmin Amalsadvala, AdvocatesFor Respondent: Shri Anil Sant, Sr. AR

price of the international transaction of provision of administrative support services in relation to IBI was appropriately determined in the transfer pricing documentation applying TNMM. 10. In upholding the learned TPO's action of selecting CUP as the most appropriate method to benchmark the international transaction of provision of administrative ... guarantees issued was fully secured by back to back interbank indemnity issued by overseas branches. The assessee has benchmarked this transaction after following the TNMM and comparability analysis showed an arithmetic mean margin (operating profit to operating cost) of 15.28%. However, the TPO has applied internal CUP method and computed

The Bank of Nova Scotia, Mumbai vs. DCIT (It) -1(2)(1), Mumbai

In the result, appeal of the assessee is allowed

ITA 3065/MUM/2018[2011-12]Status: DisposedITAT Mumbai28 Feb 2024AY 2011-12

Bench: Shri Vikas Awasthy & Shri Amarjit Singhआअसं.4981/मुं/2017 (िन.व.2010-11) आअसं.3065/मुं/2018 (िन.व.2011-12) आअसं.820/मुं/2019(िन.व.2012-13) आअसं.863/मुं/2022 (िन.व.2013-14) The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Additional Director Of Income Tax (International Taxation)-3,/Dcit (It) 1(2)(1)Mumbai Air India Building, Nariman Point, Mumbai 400 021 ....."ितवादी/Respondent आअसं.4899/मुं/2017 (िन.व. 2010-11) Dy. Commissioner Of Income Tax,(It)-1(2),Mumbai Room No.1811, 18Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ"/Appellant बनाम Vs. The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ....."ितवादी/Respondent Assessee By : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala, Advocates Revenue By : Shri Anil Sant, Sr. Ar

For Appellant: Shri Nishant Thakkar and Ms. Jasmin Amalsadvala, AdvocatesFor Respondent: Shri Anil Sant, Sr. AR

price of the international transaction of provision of administrative support services in relation to IBI was appropriately determined in the transfer pricing documentation applying TNMM. 10. In upholding the learned TPO's action of selecting CUP as the most appropriate method to benchmark the international transaction of provision of administrative ... guarantees issued was fully secured by back to back interbank indemnity issued by overseas branches. The assessee has benchmarked this transaction after following the TNMM and comparability analysis showed an arithmetic mean margin (operating profit to operating cost) of 15.28%. However, the TPO has applied internal CUP method and computed

Bank of Nova Scotia, Mumbai vs. Addl DIT (It) RG 3, Mumbai

In the result, appeal of the assessee is allowed

ITA 4981/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Feb 2024AY 2010-11

Bench: Shri Vikas Awasthy & Shri Amarjit Singhआअसं.4981/मुं/2017 (िन.व.2010-11) आअसं.3065/मुं/2018 (िन.व.2011-12) आअसं.820/मुं/2019(िन.व.2012-13) आअसं.863/मुं/2022 (िन.व.2013-14) The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Additional Director Of Income Tax (International Taxation)-3,/Dcit (It) 1(2)(1)Mumbai Air India Building, Nariman Point, Mumbai 400 021 ....."ितवादी/Respondent आअसं.4899/मुं/2017 (िन.व. 2010-11) Dy. Commissioner Of Income Tax,(It)-1(2),Mumbai Room No.1811, 18Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ"/Appellant बनाम Vs. The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ....."ितवादी/Respondent Assessee By : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala, Advocates Revenue By : Shri Anil Sant, Sr. Ar

For Appellant: Shri Nishant Thakkar and Ms. Jasmin Amalsadvala, AdvocatesFor Respondent: Shri Anil Sant, Sr. AR

price of the international transaction of provision of administrative support services in relation to IBI was appropriately determined in the transfer pricing documentation applying TNMM. 10. In upholding the learned TPO's action of selecting CUP as the most appropriate method to benchmark the international transaction of provision of administrative ... guarantees issued was fully secured by back to back interbank indemnity issued by overseas branches. The assessee has benchmarked this transaction after following the TNMM and comparability analysis showed an arithmetic mean margin (operating profit to operating cost) of 15.28%. However, the TPO has applied internal CUP method and computed

DCIT (It) -1(2)(1), Mumbai vs. The Bank of Nova Scotia, Mumbai

In the result, appeal of the assessee is allowed

ITA 4899/MUM/2017[2010-11]Status: DisposedITAT Mumbai28 Feb 2024AY 2010-11

Bench: Shri Vikas Awasthy & Shri Amarjit Singhआअसं.4981/मुं/2017 (िन.व.2010-11) आअसं.3065/मुं/2018 (िन.व.2011-12) आअसं.820/मुं/2019(िन.व.2012-13) आअसं.863/मुं/2022 (िन.व.2013-14) The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ...... अपीलाथ"/Appellant बनाम Vs. Additional Director Of Income Tax (International Taxation)-3,/Dcit (It) 1(2)(1)Mumbai Air India Building, Nariman Point, Mumbai 400 021 ....."ितवादी/Respondent आअसं.4899/मुं/2017 (िन.व. 2010-11) Dy. Commissioner Of Income Tax,(It)-1(2),Mumbai Room No.1811, 18Th Floor, Air India Building, Nariman Point, Mumbai 400 021 ...... अपीलाथ"/Appellant बनाम Vs. The Bank Of Nova Scotia, Mittal Towers, B-Wing, Nariman Point, Mumbai 400 020. Pan: Aaacb-1536-H ....."ितवादी/Respondent Assessee By : Shri Nishant Thakkar & Ms. Jasmin Amalsadvala, Advocates Revenue By : Shri Anil Sant, Sr. Ar

For Appellant: Shri Nishant Thakkar and Ms. Jasmin Amalsadvala, AdvocatesFor Respondent: Shri Anil Sant, Sr. AR

price of the international transaction of provision of administrative support services in relation to IBI was appropriately determined in the transfer pricing documentation applying TNMM. 10. In upholding the learned TPO's action of selecting CUP as the most appropriate method to benchmark the international transaction of provision of administrative ... guarantees issued was fully secured by back to back interbank indemnity issued by overseas branches. The assessee has benchmarked this transaction after following the TNMM and comparability analysis showed an arithmetic mean margin (operating profit to operating cost) of 15.28%. However, the TPO has applied internal CUP method and computed

J C Biotech Private Limited, Hyderabad vs. Deputy Commissioner of Income Tax, Circle - 2(1), Hyderabad

In the result, appeal of the assessee is treated as allowed for statistical purposes

ITA 9/HYD/2024[2019-20]Status: DisposedITAT Hyderabad27 Feb 2024AY 2019-20

Bench: Shri Rama Kanta Panda & Shri K.Narasimha Charyआ.अपी.सं / Ita No. 9/Hyd/2024 (निर्धारण वर्ा / Assessment Year: 2019-20) Jc Biotech Private Limited, Deputy Commissioner Of Hyderabad Vs. Income Tax, [Pan: Aabcj3804B] Circle-2(1), Hyderabad अपीलधर्थी / Appellant प्रत्‍यर्थी / Respondent निर्धाररती द्वधरध / Assessee By: Shri A.V. Raghuram, Ar रधजस्‍व द्वधरध / Revenue By: Shri Shakeer Ahamed, Dr सुिवधई की तधरीख/Date Of Hearing: 13/02/2024 घोर्णध की तधरीख/Pronouncement On: 27/02/2024 आदेश / Order Per K. Narasimha Chary, J.M: Aggrieved By The Order Dated 12/12/2023 Passed By The Addl/Jcit (Appeals)-12, Mumbai, In The Case Of Jc Biotech Private Limited (“The Assessee”) For The Assessment Year 2019-20, Assessee Preferred This Appeal.

For Appellant: Shri A.V. Raghuram, ARFor Respondent: Shri Shakeer Ahamed, DR
Section 115JSection 143(1)Section 143(1)(a)Section 43B

statistical purposes. Order pronounced in the open court on this the 27th day of February, 2024. (RAMA KANTA PANDA) JUDICIAL MEMBER Hyderabad, Dated: 27/02/2024 TNMM Page 4 of 5 ITA No. 9/Hyd/2024

Income Tax Office, Ward-12(1), Hyderabad vs. Venigandla Krishna, Hyderabad

In the result, appeal of the Revenue is dismissed

ITA 45/HYD/2024[2021-22]Status: DisposedITAT Hyderabad27 Feb 2024AY 2021-22

Bench: Shri Rama Kanta Panda & Shri Laliet Kumarआ.अपी.सं/Ita No. 45/Hyd/2024 (निर्धारण वर्ा/Assessment Year: 2021-22) Income Tax Officer, Venigandla Krishna, Ward-12(1), Vs. Hyderabad Hyderabad [Pan : Bgkpv3694J] अपीलधर्थी/Appellant प्रत्‍यर्थी/Respondent निर्धाररती‍द्वधरध/Assessee By: None रधजस्‍व‍द्वधरध/Revenue By: Shri Shakeer Ahamed, Dr सुिवधई‍की‍तधरीख/Date Of Hearing: 21/02/2024 घोर्णध की‍तधरीख/Pronouncement On: 27/02/2024 आदेश / Order Per Laliet Kumar, J.M: Challenging The Order Dated 20-12-2023 Passed By The Learned Addl/Jcit(Appeals)-6, Mumbai, Revenue Preferred This Appeal For The Ay. 2021-22. 2. Facts In Brief Are That Assessee Is An Individual, Having Income From India & Abroad. He Has Filed The Income Tax Returns By Declaring Income From All Sources. Assessee Filed Form 67 After The Due Date Of Filing Income Tax Return & Claimed The Relief Under Section 90/9A Of The Of The Income Tax Act, 1961 (For Short “The Act”) Amounting To Rs. 59,07,195/-. During The Course Of Assessment Proceedings, Assessing Officer Disallowed The Foreign Tax Credit (Ftc) Claimed By The Assessee & Finalized The Assessment. Aggrieved By Such A Finding Of The Assessing Officer, Assessee Preferred Appeal Before The Cit(A). 3. Learned Addl/Jcit(A) After Considering The Facts Of The Case, Allowed The Appeal Of Assessee, Directing The Jurisdictional Assessing Officer To Allow The Ftc As Per Form 67 Filed By The Assessee & Claimed In His Itr For The Said Year, By Stating As Under:

For Appellant: NONEFor Respondent: Shri Shakeer Ahamed, DR
Section 139Section 90

Order pronounced in the open court on 27th day of February, 2024. (RAMA KANTA PANDA) (LALIET KUMAR) VICE PRESIDENT JUDICIAL MEMBER Hyderabad, Dated: 27/02/2024 TNMM Page 6 of 7 ITA No. 45/Hyd/2024