Income Tax Appellate Tribunal - Delhi
American Express (India) Pvt. Ltd., New ... vs Dcit, New Delhi on 17 July, 2019
IN THE INCOME TAX APPELLATE TRIBUNAL
DELHI BENCH 'I-2' NEW DELHI
BEFORE SHRI O.P.KANT, ACCOUNTANT MEMBER
AND
SHRI K. NARASIMHA CHARY, JUDICIAL MEMBER
I.T.A.No. 1426/Del/2015
Assessment Year: 2010-11
American Express (I) P. Ltd., vs DCIT, Circle-2(2),
Metropolitan Saket, 7th floor, New Delhi.
Office Block, District Centre,
New Delhi.
PAN AAACA8163F
(Appellant) (Respondent)
Appellant by: Shri Nageshwar Rao, Advocate
Respondent by: Shri H.K. Choudhary, CIT DR
Date of hearing: 03/7/2019
Date of order : 17/7/2019
ORDER
PER K. NARASIMHA CHARY, J.M.
Challenging the addition of Rs.71,35,97,820/- on account of transfer pricing adjustment and Rs.49,93,98,378/- u/s 10A of the Income-tax Act, 1961 ("the Act") in the order dated 22.1.2015 passed u/s 143(3) read with Section 144C of the Act pursuant to the directions dated 17.1.2014 by the ld. Dispute Resolution Panel-I, New Delhi (ld. DRP) the assessee, namely M/s American Express India Private Limited filed this appeal in respect of Asstt. Year 2010-11.
22. Brief facts of the case are that the assessee was incorporated in India in 1994 and is engaged in the business of providing travel related services (Charge Cards, Credit Cards, Traveler's Cheques and Travel Agency Services). During FY 2007-08, the international banking business of American Express Group was sold off. American Express group is involved in strategic decision making and evolving standardized policies and procedures to run the business. It exercises management control and oversight. It also manages the marketing and corporate governance initiatives and integrates it with the overall business objectives. Assessee is compensated for services rendered with a fee that is equivalent to operating expenses plus 20% of the mark up. During the Financial Year 2009-10, the value of the international transaction i.e. export of data processing and back office support undertaken by the assessee was Rs.714,56,74,755/-.
3. For the AY 2010-11, the assessee filed the return of income on 1.10.2010 declaring an income of Rs.2,42,82,74,285/- and since the international transaction undertaken by the assessee with the Associate Enterprises was to the tune of more than Rs.15 crores, in accordance with the provision of Section 92CA of the Act, the international transaction of the assessee with the Associate Enterprise was referred to the TPO for determination of arm's length price. Ld. TPO by order dated 16.1.2014 suggested an adjustment of Rs.114,75,06,127/- to the income of the assessee, being the difference between the arm's length price and the price charged by the assessee. Assessee filed objections before the ld. DRP. Ld. DRP 3 by order dated 17.12.2014 gave certain directions, pursuant to which ld. AO passed the assessment order making the transfer pricing adjustment to the tune of Rs.71,35,97,820/- and also an addition of Rs.49,93,98,378/- by withdrawing deduction u/s 10A of the Act.
4. The assessee is, therefore, before us in this appeal challenging the same and as could be understood from the contentions of the assessee before us, the assessee is challenging the inclusion of five comparables, namely, eClerx services Ltd., Infosys BPO Ltd., Accentia Technologies Ltd., TCS e-serve Ltd. and TCS e-serve International Ltd.. Assessee is also challenging the exclusion of four comparables, namely, R. Systems International Ltd. (Segmental); CG Vak Software Exports ltd.; Informed Technologies Ltd.; Micro genetics Systems Ltd. Besides this, the assessee also complained thatthe ld.TPO/AO erroneously interchanged the operating profit/operating costs margins of the companies, namely, eClerx services Ltd. and Omega Healthcare Management Services P. Ltd. Further grievance of the assessee is that the authorities below grossly erred by charging interest on credit period granted by the company under normal trade practices and also ld. AO not granting full credit of TDS to the assessee as claimed by them in the return of income.
5. Contention of the assessee in respect of five comparables, namely, eClerx services Ltd., Infosys BPO Ltd., Accentia Technologies Ltd., TCS e-serve Ltd. and TCS e-serve International Ltd. is that these companies are not at all good comparables to the assessee on several ground including the functional dissimilarity, non availability of 4 segmental data and diversified activities besides high end use brand worth. Assessee also challenges the exclusion of four comparables, namely, R. Systems International Ltd. (Segmental); CG Vak Software Exports ltd.; Informed Technologies Ltd.; Micro genetics Systems Ltd. on the ground that functionally all these companies are good comparables to the assessee but for the year ending not matching in case of R. Systems International Ltd. and turnover filter in respect of the other three companies. It has, therefore, become necessary for us to look into the functions performed and risks assumed as incorporated by them in their TP Report to be found from page nos.365 of the paper book:
"Functions Performed 4.02.2.1 Functions Performed by American Express Group American Express Group is engaged in the business of providing travel related services (charge cards, credit cards, traveler's cheques and travel agency services). During FY 2007-08, the international banking business of American Express Group was sold off. American Express Group is involved in strategic decision making and evolving standardized policies and procedures to run the business. It exercises management control and oversight. It also manages the marketing and corporate governance initiatives and integrates it with the overall business objectives.
4.02.2.2 Functions Performed by AEIPL AEIPL is a captive contract IT enabled service provider catering to the needs of the Group.
As per the contractual arrangement that AEIPL has with its AEs for the provision of such support, the resultant output is the property of American Express Group and at no point in time shall such ownership vest with AEIPL either wholly or partly. AEIPL does not obtain any copyrights, patents rights, trade secrets or trademarks on such output.
AEIPL is remunerated on a cost-plus basis without regard to the success or failure of its activities. For this purpose, costs comprise all 5 of the direct and indirect costs, including salaries, travel expenses, professional fees, rent, depreciation, financial charges, etc. Therefore, AEIPL is insulated from all key business risks. The functions performed by AEIPL are explained below:
a) Input AEIPL receives raw data / raw information ("raw data") in electronic form or in the form of paper based inputs (documents, vouchers, reports etc.). The raw data is received through mail/courier, fax and electronic transmission from clients' respective locations to AEIPL servers via data links. The raw data comprises unprocessed or semi- processed accounting, financial and commercial information relating to the businesses of American Express locations worldwide:
The various kinds of raw data received by AEIPL are as follows:
Card.member Data: Data pertaining to transactions executed by American Express card members.
American Express Company Data: Data pertaining to day-to- day transactions undertaken within American Express companies which need to be recorded and reported to the respective American Express companies ('customer country') in different reports and accounting formats. Various types of inputs received for processing and recording in electronic or physical form are as follows:
Invoices;
Vouchers;
Vendor Purchase Orders; and Employees Travel Expense Vouchers Airlines / SES / Hotels Data: These pertain to transactions undertaken for American Express travel business and include data on:
Sale of air tickets to customers and payments to airlines; 'Payment to service establishments for purchases made through American Express cards; and Booking of hotels for customers and payments to hotels. Customers Bank Data: These include data on treasury and other transactions done by American Express card members.
b) Processing of Inputs (Data management. Information Analysis and Control) 6 The Company uses the raw data as input and carries out a series of processes (i.e., reorganization, analysis and transformation and conversion of raw data) as per requirements of its customers to generate customized output.
c) Output The Company's output includes the following items processed and prepared as per the customers' specifications:
Ready to use business reports and computations;
Financial statements such as balance sheets, profit and loss accounts, ledgers, trial balances, accounts payable analysis, accounts receivable analysis, and fixed assets registers; Payroll processing and reports;
Account reconciliation reports;
Payment instructions for payment to vendors;
Card transaction process outputs;
Travel business transaction reports; and Other MIS reports per customers' specific requirements. Further, AEIPL also provides call centre services to Group Companies, which involves answering incoming American Express card member calls for queries related to card member transactions. These queries include, inter alia, balance enquiry, product feature queries, change in personal information, etc. 4.02.1 Risks Assumed The risk profile of AEIPL as compared to American Express Group for the above mentioned international transaction is tabulated below:
RISK CATEGORY & DESCRIPTION EXPOSURE TO AEIPL EXPOSURES TO AEs Market Risk: Market risk arises for a AEIPL does not have any AEs render services to business due to the uncertainty in the exposure to this risk end customers and structure of the market, demand because it is a captive hence, all market risks patterns and needs of customers, support provider, assured with respect to the costs, pricing etc. Market risk of a fixed mark up on its support provided by represents standard risk borne by any operating costs. AEIPL including customer enterprise in market driven acceptance are borne by transactions. American Express Group.
Product/service liability risk: Risks AEIPL is not exposed to AEs face this risk as they associated with product/service this risk since it deals with render services to end failures including non-performance AEs only who would not customers. to generally accepted or regulatory recover any damages from standards. This could result in AEIPL even if services injury/harm to the end-users. rendered by AEIPL were defective and caused losses to them.
7 Credit Risk: This is the risk arising AEIPL is protected from Since the data processing from non-payment of dues by this risk as the and back office support is customers. remuneration for the only rendered to support rendered by it American Express Group entirely comes from Group Companies, the risk of no Companies, and therefore settlement of inter- the risk of non-payment is company dues in respect remote. of this support is remote. Manpower Risk: Any enterprise which AEIPL is exposed to the costs AEs reimburses AEIPL on is greatly dependent, for its success, associated with high cost- plus basis and hence upon quality personnel with superior attrition rate in Indian call would bear the excess cost technical knowledge is faced with this centre and back office associated with this risk. risk. Competitive market forces industry. However, since Therefore, AEs have expose such an enterprise to the risk AEIPL is remunerated on a indirect exposure to this of loosing its trained personnel. cost-plus basis, this risk is risk. mitigated to a significant extent. Price Risk: This risk arises as a result of AEIPL does not have any The data processing and price pressures in the market resulting exposure to this risk as its back office support is in price undercutting, and thereby compensation from AEs is rendered within the adversely impacting profitability. pre-agreed and is on a cost- American Express Group, plus basis. and the inter company prices are typically determined based on arm's length principle. Thus, price' risk associated with intercompany prices charged in respect of such support would depend upon the nature of arrangement/ agreement between Group Companies and would lie with . Group Foreign Currency Risk: The risk arises AEIPL does not bear this risk AEs have an exposure to this from any adverse revaluation of assets since it incurs expenses in risk. and liabilities due to fluctuation in local currency and also exchange rates, which would invoices its customers in eventually have a negative impact on local currency. the profitability of the enterprise. Capacity Utilization risk: This risk AEIPL is not exposed to this The AEs bear the excess arises on account of underutilization risk as it is remunerated by cost associated with of manufacturing/service Group Companies on a cost unutilized capacity as it facility/personnel. plus basis, irrespective of compensates AEIPL on a whether the employees full cost-plus basis. /systems are being fully utilized or not. Re-work risk: This is the risk of AEIPL AEIPL is not exposed to this American Express Group having to perform no billable re-work. risk as it is remunerated by would remunerate AEIPL Group Companies on a cost for the rework costs also plus basis, and the costs as they get included in the incurred by it, in performing cost base. the re-work would also form part of the cost base. 8 Technology Risk: This risk arises if the Loss of telecommunication American Express Group market in which the Company operates links and connectivity is a faces this risk as any in is sensitive to introduction of new key business risk faced by technical snag would products and technologies. Hence, in AEIPL, and AEIPL is therefore directly hamper support that case, business units may face loss required to ensure adequate provided to the companies of potential revenues due to business continuity planning in the American Express inefficiencies arising from obsolete and maintenance of the Group / to customers of infrastructure and tools as well as same. With the telecom/IT the American Express obsolescence of manufacturing industries facing rapid Group. processes. technological advancements, to keep pace, AEIPL is also required to maintain state- of-art infrastructure and ensure that its employees' skills are correspondingly upgraded on a continuous basis. Since AEIPL is remunerated on a cost plus basis, this risk is mitigated to a great extent. Cost variance risk: This risk arises on AEIPL is not exposed to this The AEs are exposed to account of variations between actual risk as it is remunerated by this risk as they costs and budgeted costs. its AEs on an actual cost plus compensate AEIPL on an mark up basis, irrespective actual cost plus basis of the variance between the irrespective of the extent actual and budgeted costs of to which AElPL's actual AEIPL. costs vary from its budgeted costs. 4.02.4 Characterization
Based on the facts as presented in the above analysis of functions performed, assets employed and risks assumed by AEIPL, AEIPL can be characterized as a back officer support service provider operating in a limited risk environment.
6. Keeping in view these functions performed and reasons assumed, we shall now proceed to deal with the comparability of different entities included and excluded by the ld. TPO not to the liking of the assessee. As could be seen from the record, the bone of contention in this matter relates to the service of export of data processing and back office support undertaken by the assessee to the tune of Rs.714,56,74,755/-.
7. For benchmarking this service characterized by the assessee as a back office support service operating in a limited risk environment i.e. ITeS segment, the assessee adopted TNMM method as the most 9 appropriate method with PLI as Operating Profit/Operating Cost with a PLI arrived at 17.98%.
8. Assessee initially selected ten comparables by rejecting six in the matrix. Out of 10 comparables selected by the assessee, ld. TPO rejected six including R. Systems International Ltd. (Segmental); CG Vak Software Exports ltd.; Informed Technologies Ltd.; Micro genetics Systems Ltd. So also ld. TPO selected six comparables which were rejected by the assessee, namely, eClerx services Ltd., Infosys BPO Ltd., Accentia Technologies Ltd., TCS e-serve Ltd. and TCS e-serve International Ltd. Therefore, it is clear now that the assessee is disputing the inclusion of eClerx services Ltd., Infosys BPO Ltd., Accentia Technologies Ltd., TCS e-serve Ltd. and TCS e-serve International Ltd., which according to the assessee, rendered high end technical services falling under the category of KPO.
9. Revenue disputes that by looking at the functional profile of the assessee, it is clear that the assessee is not providing the low end IT Services but, on the other hand, the business being carried on by the Associated Enterprises, which are receiving services from the assessee are very high end businesses. He further submitted that by looking into what is input for the service and what are output generated by the assessee and the services provided by the assessee including the data analysis to detect high risk account activity and also support initiatives such as product redesign consolidation migration organizational restructuring and project management 10 support to implementation.According to him services provided by the assessee cannot be characterized as low end ITeS.
10. Per contra, it is the submission of the ld. AR that all the services rendered by the assessee are only in the nature of low end services and as a matter of fact this question had arisen for the consideration of the Tribunal in assessee's own case for the Asstt. Year 2007-08 and by order dated 7.6.2017, the Tribunal dealt with this issue at length and reached a conclusion that the assessee provides back office operation, revenueaccounting, call centre services, support center and ITES services and is definitely different from the Knowledge process outsourcing services. Merely for the reason that AEGSEC services at Gurgaon unit provides certain data risk analysis services to detect high risk account activity does not make the services provided as high end service Provider.
11. He further submitted that ld. TPO has not questioned the FAR analysis provided by the assessee and accepted the same to be ITeS Service Provider and not a KPO.
12. On this aspect, we have gone through the functional profile of the assessee as contained in the TP study report for this year with the functional profile of the assessee as incorporated in the order dated 7.6.2017 for the AY 2007-08 in ITA No.1865/Del/2015. We do not find any change in the functions performed, reasons assumed or the assets deployed by the assessee in these years. Vide Para Nos. 21 to 29, a Coordinate Bench of this Tribunal dealt with this issue in detail 11 and reached a conclusion that definitely the services rendered by the assessee falling in the category of Business Process Outsourcing, but not Knowledge Process Outsourcing. When the facts permeating all through the years are same, we do not find any reason to take a different view. We, therefore, hold that the services rendered by the assessee are only back office operations falling in the category of ITES and not KPO.
13. Now coming to the first comparable eClerx Services Ltd., learned AR submitted that on the ground of functional dissimilarity in the assessee's own case for AY 2007-08 and 2009-10, a coordinate bench of this Tribunal rejected this company as a comparable in ITA No.295/Del/2012 and ITA No.1973/Del/2014 respectively. He further submitted that learned DRP rejected this comparable in assessee's own case for AY 2011-12 vide order dated 13.11.2015.
14. We have gone through the orders of the authorities below and also the orders cited by the assessee. Assessee challenging the inclusion of this company on the ground of functional dissimilarity, abnormal fluctuations in revenue and profits besides unreliability of the data. Learned TPO rejected the same.
15. Learned DRP held that several services provided by the assessee are also of similar nature as could be observed from the profile of this eClerx Services Ltd. and the extracts of the agreement produced in preceding paras. In DRP's opinion, all the services provided by the taxpayer as well as eClerx are not high end in nature 12 but a low end and high end comparable is used in the case of the assessee.
16. As could be found from the discussion in relation to eClerx Services Ltd in ITA No.295/Del/2012 for AY 2007-08 and in ITA No.1973/Del/2014 for AY 2009-10, it is clear that under similar circumstances, this Tribunal found that eClerx Services Ltd. is functionally different from the assessee. Further, ld. DRP in their order dated 13.11.2015 for AY 2011-12 observed in respect of eClerx as follows:
Regarding eClerx This is functionally different-from taxpayer for the ITeS segment. eClerx with a margin 55.97% operates in the business data analytics and process solutions service (Annual Report 2010-11 page 69) space catering to a global client base comprising the world's 8 top banks, 12 top Global retailers, 4 top software companies, 7 top high tech OEMs and 9 top travel and leisure companies ( Sample Client Snapshot on website).Its income from operations consists of revenue from data analytics services and knowledge process outsourcing (Annual Report 2010-11 page 79) solutions/services which comprise of both time per unit price and fixed fee based service contracts. It also has incurred a substantial sum (34.31% of the total cost of the company Annual Report) on outsourcing of ITeS services to third party vendors. eClerx acquired Igentica Travel Solutions in July 2007 Limited providing it with 28 large customers primarily in Europe into a new vertical as part of its strategy for inorganic growth through "bolt on" acquisitions increasing the customer base and revenues of the companies. The Company thus clearly bears significant entrepreneurial business risks such as market, price, service liability, credit, foreign exchange fluctuation, technology obsolescence and owns intangibles constituting 11.65% (Annual report 2010-11) of its total fixed assets which enable it to earn a higher margin. ThuseClerx is not only functionally different, but has a different asset and risk profile, has developed value added services as a KPO. In this segment, the Taxpayer is essentially providing back-office support services to parent 13 while EClerx does not report segments. eClerx is one of, "India's first KPOs to be appraised for and rated at maturity level 3 of people Capability Maturity Model (PCMM)"(Annual report 2010-11 page 31). One of the key issues when analysing transfer prices is to refine the comparability analysis after matching the functional profile carefully. Further margins are earned as a result of functions performed, assets utilized and risks borne (FAR) wherein there lie considerable differences particularly in the outsourcing model it employs as laid down in jurisdictional HC decision in Rampgreen Solutions (P) Ltd V CIT ITA 102/2015, order dated 10 08-2015 which has clearly stated that where the controlled transactions are clearly in the nature of lower- end ITeS for rendering data processing not involving domain knowledge, inclusion of any KPO service provider as a comparable would not be warranted and the transfer pricing study must take that into account at the threshold holding as under, "42 ..... The DRP held that TNMM allows flexibility and tolerance in selection of comparables, as functional dissimilarities are subsumed at net margin levels, as compared to Resale Price Method or Comparable Uncontrolled Price Method and, therefore, the functional dissimilarities pointed out by the Assesses did not warrant rejection of eClerx and Vishal as comparables;
43. In our view, the aforesaid approach would not be apposite. Insofar as identifying comparable transactions/entities is concerned, the same would not differ irrespective of the transfer pricing method adopted. In other words, the comparable transactions/entities must be selected on the basis of similarity with the controlled transaction/entity.
Comparability of controlled and uncontrolled transactions has to be judged, inter alia, with reference to comparability factors as indicated under rule 108(2) of the Income Tax Rules, 1962. Comparability analysis by TNMM method may be less sensitive to certain dissimilarities between the tested party and the comparables, However that cannot be the consideration for diluting the standards of selecting comparable transactions/entities. A higher product and functional similarity would strengthen the efficacy of the method in ascertaining a reliable ALP. Therefore, as for as possible, the comparables must be selected keeping in view the comparability factors as specified. Wide deviations in PLI must trigger further investigations/analysis.
44. Consideration for a transaction would reflect the functions 14 performed, the significant activities undertaken, the assets or resources used/consumed, the risks assumed, Thus, comparison of activities undertaken/functions performed is important for determining the comparability between controlled and uncontrolled transactions/entity. It would not be apposite to ignore functional dissimilarity only for the reason that its impact may be reduced on account of using arithmetical mean of the PLI The DRP had noted that eClerx was functionally dissimilar, but ignored the same relying on an assumption that the functional dissimilarity would be subsumed in the profit margin, As noted, the content of services provided by the Assessee and the entities in question were not similar, In addition, there were also functional dissimilarities between the Assessee and the two entities in question. In our view, these comparability factors could not be ignored by the Tribunal. While using TNMM, the search for comparables may be broadened by including comparables offering services/products which are not entirely similar to the controlled transaction/entity However this can be done only if (a) the functions performed by the tested party and the selected comparable entity are similar including the assets used and the risks assumed; and (h) the difference in services/products offered has no material bearing on the profitability Thus on the basis of functional differences from taxpayer and it cannot serve as a valid comparable for the ITeS segment in the case of taxpayer.
TPO is thus directed to exclude eClerx from the list of comparables
17. We have gone through the annual report of this company incorporated from page 649 of the Paper Book and found that this company is into multifarious activities and it is a knowledge process outsourcing company providing data analytics, data management and process improvement solutions to global enterprise clients. Further, eClerx supports its clients through two business units - Capital Markets and Sales and Marketing Support. The Revenue recognition policy of this company says that revenue from data analytics services and process solution comprises from both time/unit price and fixed fee based service contracts. Revenue from 15 time/unit price based contracts is recognized on completion of the related services and is billed in accordance with the contractual terms specified in the respective customer contracts. Revenue from fixed fee based service is recognized on achievement of performance milestones specified in the customer contracts. Unbilled revenue represents costs incurred and revenues recognized on contracts to be billed in subsequent periods as per the terms of the contract. Interest income is recognized using the time proportion method based on rates implicit in the transaction. The operating expenses of this company include the employee costs, general and administration expenses and selling and marketing expenses, which is different from the assessee. Further the employee cost increased to Rs.1077.81 millionin the year under review from 748.84 million in the previous year primarily due to increase in the head count by about 45% which includes senior level employees hired in India, US, UK and Singapore operations which learned AR submits that an abnormal one.
18. In view of all these factors, we are of the considered opinion that eClerx is not a good comparable at all to the assessee. Apart from that no segmental information is also available. The reasoning given by the ld. DRP in respect of AY 2011-12 equally applies to the facts obtaining in this year also. We, therefore, find eClerx not a good comparable and have to be deleted from the list of comparables for benchmarking international transaction.
19. Now turning to M/s Infosys BPO limited, M/s Accentia technologies limited, M/s TCS E-Serve limited and M/s TCS E-Serve 16 international Ltd are concerned, it is the argument of the Ld. AR that these four entities are not good comparables not only because of their diversified activities but also because of the extraordinary events that took place during the relevant previous year i.e. Financial Year 2009-10.
20. He further submitted that M/s Infosys BPO Ltd is into a wide array of services, customer service outsourcing, finance and accounting, knowledge services, human resources outsourcing, legal process outsourcing, sales and fulfillment, sourcing and procurement outsourcing, banking and capital outsourcing, media outsourcing, energy outsourcing, retail etc with the significant large scale of operations to the tune of Rs.1,126.63 crores. He further submitted that during this financial year there took place the acquisition of McCamish Systems LLC besides this Infosys BPO limited commanding huge brand value.
21. In respect of M/s Accentia Technologies Ltd he submitted that this company is also into diversified services which includes HRCM (using SaaS model), also into KPO and LPO. With reference to the annual report of this company, Ld. AR submitted that this entity owns significant intangible assets at 57% and undertaken extraordinary activities (amalgamation) during the year. Ld. AR submitted that the extension technologies Ltd also falls in the category of KPO providing high end services and, therefore, functionally also it is a dissimilar to the assessee.
1722. Ld. AR further submitted that both M/s TCS E-Serve Limited and M/s TCS E-Serve International Ltd are not good comparables to the assessee because of the exceptional year of operation pursuant to the acquisition by Tata group. Besides this, these two companies are providing different services including the transaction processing, voice based services and technical services. He also submitted that no segmental information is available in respect of these twocompanies. He brought to our notice the findings of a coordinate Bench of this Tribunal in the case of Ameriprise India Private Limited ITA No. 7014/Del/2014 for the Assessment Year 2010-11 (financial year 2009-10).
23. We have gone through the record. In M/s Ameriprise India Private Limited (supra), a coordinate Bench of this Tribunal recorded the fact that the notes to accounts of M/s Accentia Technologies Limited indicate about the amalgamation of AsscentInfoserve Private limited with it as approved by the shareholders in the court convened meeting held on 25.4.2009 and, subsequently, sanctioned by the Hon'ble High Court on 21.08.2009.
24. In this order it is further held that the annual report of the Infosys BPO shows that there was acquisition of McCamish Systems LLC, which rendered such company incomparable because of the extraordinary financial event. It could further be seen from this order that financial year 2009-10 is the exceptional year of operation in respect of M/s TCS e-serves Ltd as it is the first full year of operations after its takeover by TCS. It was found that this company is engaged 18 in transaction processing and technical services activities in respect of which no separate segmental details are available. Further Schedule 'O' -notes to account of TCS e-serves Ltd, no information in respect of activities carried out by the company or segmental details were available. The same is the case with TCS E-Serve international Ltd.
25. Findings of the coordinate Bench of this Tribunal in the case of Ameriprise India P. Ltd. were upheld by the Hon'ble jurisdictional High Court in the case of Ld. PCIT vs. Ameriprise India Private Limited in ITA 461/2016 by order dated 19.10.2016, wherein the Hon'ble High Court observed that the exclusion of M/s Accentia Technologies and Infosys BPO on the ground that in respect of each comparable, certain extraordinary events had occurred during the previous periods which distorted the profitability thereby increasing the margin, cannot be characterized as unreasonable.
26. In the case of M/s Agilent technologies (international) private limited vs. ITO, ITA Nos.1620/Del/2015 and batch for the Assessment Years 2010-11 to 2012-13, a coordinate Bench of this Tribunal found that M/s TCS E-Serve is engaged in providing IT services primarily to Citi group entities globally and it also provides technical services involving software testing, verification and validation of software at the time of implementation and data management activities which cannot be characterized as back office support services. It was further observed that there is no segmental bifurcation between the transaction processing and technical services.
1927. Apart from this, though the Revenue preferred appeal to the Hon'ble High Court against the findings of the Tribunal in respect of M/s AccentiaTechnologies, M/s iGate global consultants Ltd and M/s Infosys BPO Ltd. in the case of Ameriprise India P. Ltd. (supra), Revenue did not seem to have preferred any appeal against the findings of the Tribunal in respect of M/s TCS E-Serve limited. In the circumstances, we find strength in the argument of the Ld. AR that in view of the judgment of the Hon'ble Apex Court in the case of Berger Paints India Ltd. Vs. CIT [2004] 266 ITR 99 (SC) wherein the Hon'ble Apex Court held that if the revenue has not challenged the correctness of the law laid down by the High Court and has accepted it in the case of one assessee, then it is not open to the revenue to challenge its correctness in the case of other assessee, without just cause, it is not open for the Revenue to challenge the contention of the assessee that Tata E-Serve limited is not a good comparable.
28. For the reasons discussed in the preceding paragraphs, we are of the considered opinion that because of the extraordinary events that took place in the period under consideration, Infosys BPO limited, Accentia technologies limited, TCS E-Serve limited and TCS E- Serve international Ltd are not good comparables and are liable to be excluded from the list of comparables to benchmark the international transaction.
29. Now coming to the entities which were found to be comparable, as stated above, among the six comparables rejected by the ld. TPO, assessee is challenging such rejection in respect of R. 20 Systems, CG Vak Software, Informed Technologies ltd. and Micro Genentic Systems Ltd. Firstly, in respect of M/s R. Systems, ld. TPO rejected the same on the ground that this company is having financial year ending other than March and, therefore, not a suitable comparable. Ld. DRP also felt that the applicability of different financial year ending filter is applicable and, therefore, this company cannot be a good comparable.
30. Contention of the assessee has been that this company files return of income and such parties prepare the accounts as required under the Income-tax Act and, therefore, it is within competency of the ld. AO to seek requisite information by invoking the powers u/s 133(6) of the Act, so long as the company is functionally comparable with the assessee. It is further submitted that M/s R. System's comparability was considered at length and accepted on the very same ground by a coordinate bench of this Tribunal in ITA No.1973/Del/2014 for Asstt. Year 2009-10 and the Tribunal recorded that inasmuch as this company has not been rejected on the ground of functionality, if the quarterly results are available in the public domain wherein the figures for the relevant quarter are also available, there cannot be any difficulty to work out the proportionate margin. While placing reliance on the decision of this Tribunal in the case of Cadence Design Systems India Ltd., the Tribunal directed the TPO to consider the quarterly results and work out the proportionate margin results.
2131. We have gone through the order and also the facts involved in this matter. The rejection of this comparable is not on the ground of functional dissimilarity, but only because of a different accounting period. Facts being similar, we are of the considered opinion that it is a fit case to direct the ld. AO to consider the quarterly results and work out the proportionate profit margin for this purpose, we remand the matter to the file of the ld. TPO/AO for compliance of our direction.
32. In respect of CG Vak Software, observations of the ld. TPO for rejecting this company is that under ITeS segment, sale was only just Rs.82.78 lakhs and on that ground this company was rejected. Assessee contended that inappropriateness of the turnover filter has not been considered by the ld. TPO. Ld. DRP on a perusal of the financials found that CG Vak Software is mainly involved into software development and earns major portion of its revenue from the same and the revenue from ITeS/BPO is only 15% i.e. Rs.83 lakhs and, therefore, it fails the turnover filter.
33. Assessee assails the application of turnover filter so long as functional dissimilarity is not attributable to this company and submitted that a similar contention of the revenue was considered by the Tribunal in assessee's own case for the AY 2009-10 wherein the Tribunal by placing reliance on Chrys Capital Investment Advisors (I) P. Ltd. vs ACIT, ITA No.6504/Del/2013 reached a conclusion that if the company is functionally comparable, the same cannot be 22 rejected on the basis of turnover and therefore, directed ld. TPO to include CG Vak Software as a comparable company.
34. We have gone through the financials of this CG Vak Software. At page No.21 of the Annual report of this company, the income from software development product and services is separately mentioned and was also at page 26, the segment revenue and segment results are also provided. In these circumstances, we are of the considered opinion that in the absence of any finding that this company is functionally dissimilar, ld. TPO should have considered these figures to identify whether CG Vak Software is a suitable comparable with the assessee. We, therefore, direct ld. TPO to consider this entity for benchmarking the international transaction.
35. The other two companies are M/s Informed Technologies Ltd. and M/s Micro genetics Systems Ltd. Ld. TPO rejected the same on the ground that both the Companies sales are below Rs. 5 Crores.In tune with our findings in respect of M/s CG Vak Software, while placing reliance on the decision of the jurisdictional High Court in the case of Chris Capital (supra), we hold that so long as a company is functionally similar to the assessee merely because it does not match with the turnover, it cannot be rejected. We, therefore, direct ld. TPO to include Informed Technologies Ltd. in the list of comparables. Further, we consider the fact that in assessee's own case for the Assessment Years 2004-05, 2005-06 and 2006-07, the Tribunal considered this aspect and rejected the turnover filter.
2336. We, therefore, in the light of a view taken by the Tribunal in assessee's own case for AYs 2004-05 to 2006-07 and also in the light of the decision of the Hon'ble jurisdictional High Court in the case Chris Capital (supra) accept the contention of the assessee and direct ld. TPO to consider these two companies as good comparables with the assessee to benchmark the international transactions.
37. Now coming to Ground No.14, this is to the effect that the interest of credit period granted by the company under normal trade practices was unjustly charged,having heard both the counsel, we are of the considered opinion that if working capital adjustment is granted, then no separate adjustment or interest receivables is required.We are fortified in our decision by the decision of the Hon'ble Delhi High Court in ITA No.765/2016 in the case of Kusum Healthcare P. Ltd.
38. In Ground No.16, the grievance of the assessee is that ld. TPO/AO has erroneously interchanged operating profit/operating cost margin of the companies, namely, eClerx Services Ltd. and Omega Healthcare Management Services P. Ltd. and it requires rectification. Since it is not a part of adjudication but only a mistake that had crept in the order, we are of the opinion that the same could be rectified by the ld. TPO/AO. We, therefore, direct the same.
39. Ground No.20 is in respect of the claim for deduction under 10A of the Act in respect of AEGSC(STP) Unit set up by the assessee during the financial year 2002-03 on the ground that the STP unit was 24 set up after splitting up its existing business of FCE(EOU) Unit. On this aspect, it is submitted that in respect of Asstt. Year 2009-10, the Tribunal considered this aspect at length and directed the AO to allow deduction u/s 10A of the Act.
40. Paragraph Nos. 33 & 34 of the order dated 3.8.2018 in ITA No.1973/Del/2014 for Asstt. Year 2009-10 are to the effect that,-
"33. The next issue raised by the assessee relates to claim of deduction u/s 10A amounting to Rs.58,93,05,999/- in respect of AEGSC (STP) Unit. Before us ld. Counsel submitted that this issue has been decided in favour of the assessee in assessee's own case by the Tribunal in the earlier years. On the other hand, ld. DR strongly relied upon the order of the AO.
34. From the perusal of the impugned order as well as the earlier order of the Tribunal, we find that in AY 2003-04, the Tribunal has upheld the order of ld. CIT(A) allowing the deduction u/s 10A. In AY 2008-09, again in revenue's appeal this Tribunal following the earlier decision of the Tribunal held that assessee was entitled for deduction u/s 10A on the ground that it has established a new unit. Once already deduction u/s 10A on the same unit has been allowed in the earlier years by the Tribunal, therefore, no different view can be taken for the same unit on similar set of facts for denying the deduction in AY 2009-10. Accordingly, we direct the AO to allow deduction u/s 10A in respect of the said unit."
41. In view of the above, while respectfully following the same, we direct the learned AO to allow the deduction u/s 10A of the Act for the Asstt. Year 2010-11 to the tune of Rs.49,93,98,378/- in respect of AEGSC(STP) Unit set up by the assessee during the Financial Year 2002-03.
2542. Lastly, turning to Ground No.21 which relates to the grant of full credit to the assessee as claimed in the return, we are of the opinion that the ends of justice would be met by directing the ld. AO to verify the credit of TDS and allow the same to the assessee.
43. In the result, appeal of the assessee is allowed.
Order pronounced in the open court on 17th July, 2019.
Sd/- sd/-
(O.P. KANT) (K. NARASIMHA CHARY)
ACCOUNTANT MEMEBR JUDICIAL MEMBER
Dated 17th July, 2019
VJ
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