Income Tax Appellate Tribunal - Bangalore
M/S Nirvana Business Solutions P Ltd, ... vs Deputy Commissioner Of Income Tax,, ... on 5 May, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
BANGALORE BENCH 'B', BANGALORE
BEFORE SHRI A. K. GARODIA, ACCOUNTANT MEMBER
AND
SHRI VIJAY PAL RAO, JUDICIAL MEMBER
ITA No.1623 & 1624 (Bang) 2014
(Assessment years : 2009 - 10 & 2010 - 11)
M/s Nirvana Business Solutions Pvt. Ltd.
777/O, 1st Cross, 13th main Road, 100 feet Road,
HAL 2nd Stage, Indiranagar,
Bangalore -560 038
PAN: AABCN5508L Appellant
Vs
The DCIT, Circle 12 (2),
Bangalore Respondent
Assessee by : Shri P. C. Khincha, C. A.
Revenue by : Shri Jeevan J. Neetalgi, Standing Counsel
Date of hearing : 02-05-2017
Date of pronouncement : 05-05-2017
ORDER
PER SHRI A.K.GARODIA, AM
Both these appeals filed by the assessee and these are directed against two separate orders of the ld. CIT(A) - IV, Bangalore dated 20-10- 2014 for A. Y. 2009 - 10 and dated 10.11.2014 for A. Y. 2010 - 11.
2. In both these years, the issues involved are about T P Adjustment. At the outset, it was submitted by the learned AR of the assessee that it is noted by the A. O. in Para 3 of the assessment order in both years that the case was referred to the TPO u/s 92CA but the reference was returned back by the TPO in both these years by saying that the value of international transaction as per Form 3CEB in each of these two years is less than Rs. 15 Crores. At this juncture, a query was raised by the bench that whether the reference by the AO to TPO in case where international transaction as per Form 3CEB is less than Rs. 15 crores in these two years is bad in law. In reply, he 2 ITA Nos.1623 & 1624(B)2014 submitted that as per the provisions of section 92CA and as per CBDT instructions, such reference is a must in case where such transaction as per Form 3CEB is more than Rs. 15 crores but there is no such provision in the Act or in CBDT instruction that any such reference to TPO is bad in law in a case where international transaction as per Form 3CEB is less than Rs. 15 crores. Thereafter, this proposition was put forward by the bench that under these facts, the matter has to go back to the TPO in both these years with the direction to him to pass orders in both these years as per law after providing adequate opportunity of being heard to the assessee. Both sides agreed to this proposition. We order accordingly. The order of CIT (A) in both years is set aside and the matter is restored to TPO for passing orders in both these years as per law after providing adequate opportunity of being heard to the assessee. In view of this, no adjudication is called for at this stage about various aspects of T. P. adjustment made by the A. O. because the matter has to be first decided by the TPO and thereafter, the A. O. has to pass the assessment order as per law and hence, all the issues are open.
3. In the result, both these appeals of the assessee are allowed for statistical purposes.
Order pronounced in the open court on the date mentioned on the caption page.
Sd/- Sd/-
(VIJAY PAL RAO) (A.K. GARODIA)
JUDICAL MEMBER ACCOUNTANT MEMBER
Place: Bangalore:
D a t e d : 05.05.2017
am*
3 ITA Nos.1623 & 1624(B)2014
Copy to :
1 Appellant
2 Respondent
3 CIT(A)-II Bangalore
4 CIT
5 DR, ITAT, Bangalore.
6 Guard file
By order, AR, ITAT, Bangalore
1. ौुतलेख क तार ख................................................................................. DATE OF DICTATION.................................................................................
2.तार ख, जस पर टाइप कया हुआ मसौदे , संबंिधत सदःय के सामने रखा गया ह DATE ON WHICH TYPED DRAFT IS PLACED BEFORE THE DICTATING MEMBER.....................................................................................................
3. तार ख जस पर अनुमो दत मसौदे व.िनजी सिचव/िनजी सिचव के पास वापस आए DATE ON WHICH THE APPROVED DRAFT COMES TO THE PS/Sr.PS...................
4. घोषणा के िलए आदे श संबंिधत सदःय के सामने रखने क ितिथ DATE ON WHICH THE ORDER IS PLACED BEFORE THE DICTATING MEMBER FOR PRONOUNCEMENT..........................................................................................
5. आदे श िन.सिचव/व.िन.सिचव के पास वापस आने क ितिथ DATE ON WHICH THE ORDER COMES BACK TO THE PS/Sr.PS.......................... 6 आदे श अपलोड करने क ितिथ DATE OF UPLOADING THE ORDER ON WEBSITE..................................................
7. अगर अपलोड नह ं कया तो, उसका कारण IF NOT UPLOADED, FURNISH THE REASON FOR DOING SO...............................
8. ब.च िल/पक के पास फाइल जाने क ितिथ DATE ON WHICH THE FILE GOES TO THE BENCH CLERK......................................
9. आदे श ज़ेरो2स/पृ4ांकन के िलए भेजने क ितिथ DATE ON WHICH ORDER GOES FOR XEROX &ENDORSEMENT...........................
10. फाइल मु6य िल/पक के पास जाने क ितिथ DATE ON WHICH THE FILE GOES TO THE HEAD CLERK.......................................
11. आदे श पर हःता7र के िलए फाइल सहायक र जःशार के पास जाने क ितिथ THE DATE ON WHICH THE FILE GOES TO THE ASSISTANT REGISTRAR FOR SIGNATURE ON THE ORDER.....................................................................................
12. अिधकरण आदे श के ूेषण के िलए फाइल ूेषण /वभाग म. जाने क ितिथ THE DATE ON WHICH THE FILE GOES TO DESPATCH SECTION FOR DESPATCH OF THE TRIBUNAL ORDER.......................................................................................
13. आदे श क ूेषण क ितिथ DATE OF DESPATCH OF ORDER...............................................................................