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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

Gruner India Pvt. Ltd., New Delhi vs. ACIT, Circle- 10(2), New Delhi

In the result, the appeal of the assessee is allowed

ITA 4062/DEL/2019[2012-13]Status: DisposedITAT Delhi03 Jul 2023AY 2012-13

Bench: Dr. B. R. R. Kumarsh. Yogesh Kumar Usita No. 4062/Del/2019 : Asstt. Year : 2012-13 M/S Gruner India Pvt. Ltd., Vs Acit, 15 Dsidc, Okhla Industrial Area, Circle-10(2), Phase-Ii, Scheme-1, New Delhi New Delhi-110020 (Appellant) (Respondent) Pan No. Aadcg2938H Assessee By : Sh. Pancham Sethi, Ca Revenue By : Sh. Mrinal Kumar Das, Sr. Dr Date Of Hearing: 05.04.2023 Date Of Pronouncement: 03.07.2023 Order Per Dr. B. R. R. Kumar: The Present Appeal Has Been Filed By The Assessee Against The Order Dated Xx.02.2019 Passed By The Ao U/S 254/143(3) R.W.S. 144C Of The Income Tax Act, 1961. 2. Following Grounds Have Been Raised By The Assessee:

For Appellant: Sh. Pancham Sethi, CAFor Respondent: Sh. Mrinal Kumar Das, Sr. DR
Section 234BSection 254Section 271(1)(c)Section 92C

assessee: “1.1 Confirming addition of Rs.3,34,61,905/- made to the income of the assessee u/s 92CA(3). 1.2 Rejecting aggregation-approach under TNMM for benchmarking international transaction at entity level. 1.3 Confirming to benchmark under CUP Method the transaction of Royalty payment even when this is justified under ... TNMM. 2 Gruner India Pvt. Ltd. 1.4 Failing to appreciate that when CUP cannot be applied due to absence of comparables then ALP shall be determined under other suitable method which may be TNMM. 1.5 Holding that amount of royalty paid to AE should be restricted

Lubrizol India Private Limited, Mumbai vs. NFAC, Delhi

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 586/MUM/2022[2017-18]Status: DisposedITAT Mumbai30 Jun 2023AY 2017-18

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1464/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) Lubrizol India Pvt. Ltd. Acit, Circle-3(4) बिधम/ Plant 9/3, Thane-Belapur Aayakar Bhavan, Vs. Road, Turbhe, Navi Maharishi Karve Road, Mumbai-400705. Mumbai-400020. आयकर अपील सं/ I.T.A. No.586/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Lubrizol India Pvt. Ltd. बिधम/ National Faceless Plant 9/3, Thane-Belapur Assessment Centre, Delhi. Vs. Road, Turbhe, Navi Mumbai-400705. आयकर अपील सं/ I.T.A. No.1576/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2018-19) Lubrizol India Pvt. Ltd. Dcit/Acit, Circle-3(4) बिधम/ Plant 9/3, Thane-Belapur Mumbai. Vs. Road, Turbhe, Navi Mumbai-400705. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacl0126H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Niraj Sheth/Ms. Urvi Mehta/Abdulkadir Jawadwala Revenue By: Shri Aditya M Rai (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 22/06/2023 घोषणा की तारीख /Date Of Pronouncement: 30/06/2023

For Appellant: Shri Niraj Sheth/Ms. UrviFor Respondent: Shri Aditya M Rai (Sr. AR)
Section 143(3)Section 92C(1)

rejecting the application of Transactional Net Margin 3 586 & 1576/Mum/2022 A.Y. 2015-16, 2017-18 & 2018-19 Lubrizol India Pvt. Ltd. Method (TNMM) as the Most Appropriate Method (MAM) as adopted by the assessee for benchmarking the International Transaction in respect of its Export of Chemical Additives to its Associated ... Under the facts and circumstances of the case and in law, the Ld. TPO/DRP/AO erred in rejecting the application of Transactional Net Margin Method (“TNMM”) as the Most Appropriate Method (“MAM”) used by the appellant for benchmarking the International transaction in respect of its exports of chemical additives

M/S. Lubrizol India Pvt. Ltd, Navi Mumbai vs. ACIT Circle 3(4), Mumbai

In the result, the appeals of the assessee are partly allowed for statistical purposes

ITA 1464/MUM/2021[2015-16]Status: DisposedITAT Mumbai30 Jun 2023AY 2015-16

Bench: Shri Aby T. Varkey, Jm & Shri Amarjit Singh, Am आयकर अपील सं/ I.T.A. No.1464/Mum/2021 (निर्धारण वर्ा / Assessment Year: 2015-16) Lubrizol India Pvt. Ltd. Acit, Circle-3(4) बिधम/ Plant 9/3, Thane-Belapur Aayakar Bhavan, Vs. Road, Turbhe, Navi Maharishi Karve Road, Mumbai-400705. Mumbai-400020. आयकर अपील सं/ I.T.A. No.586/Mum/2022 (निर्धारण वर्ा / Assessment Year: 2017-18) Lubrizol India Pvt. Ltd. बिधम/ National Faceless Plant 9/3, Thane-Belapur Assessment Centre, Delhi. Vs. Road, Turbhe, Navi Mumbai-400705. आयकर अपील सं/ I.T.A. No.1576/Mum/2022 (निर्धारण वर्ा / Assessment Years: 2018-19) Lubrizol India Pvt. Ltd. Dcit/Acit, Circle-3(4) बिधम/ Plant 9/3, Thane-Belapur Mumbai. Vs. Road, Turbhe, Navi Mumbai-400705. स्थधयी लेखध सं./जीआइआर सं./Pan/Gir No. : Aaacl0126H (अपीलार्थी /Appellant) .. (प्रत्यर्थी / Respondent) Assessee By: Shri Niraj Sheth/Ms. Urvi Mehta/Abdulkadir Jawadwala Revenue By: Shri Aditya M Rai (Sr. Ar) सुनवाई की तारीख / Date Of Hearing: 22/06/2023 घोषणा की तारीख /Date Of Pronouncement: 30/06/2023

For Appellant: Shri Niraj Sheth/Ms. UrviFor Respondent: Shri Aditya M Rai (Sr. AR)
Section 143(3)Section 92C(1)

rejecting the application of Transactional Net Margin 3 586 & 1576/Mum/2022 A.Y. 2015-16, 2017-18 & 2018-19 Lubrizol India Pvt. Ltd. Method (TNMM) as the Most Appropriate Method (MAM) as adopted by the assessee for benchmarking the International Transaction in respect of its Export of Chemical Additives to its Associated ... Under the facts and circumstances of the case and in law, the Ld. TPO/DRP/AO erred in rejecting the application of Transactional Net Margin Method (“TNMM”) as the Most Appropriate Method (“MAM”) used by the appellant for benchmarking the International transaction in respect of its exports of chemical additives