ORDER

Saktijit Dey, Judicial Member - This appeal by the assessee arises out of the assessment order dated 11.10.2011 passed under S.143(3) read with S.144C of the Act, on the directions of the Dispute Resolution Panel(DRP). The appeal pertains to the assessment year 2007-08.

2. The factual matrix as emanates from the record are the assessee is a wholly owned subsidiary of Capital IQ Inc., the Associated Enterprise (AE), being a company based in USA. The assessee is engaged in the business of providing IT-enabled Services(ITES) and business support services, such as financial reports/related documents, technical service for development of software and other similar services to its AE on a 'cost plus mark up' basis. For the impugned assessment year, the assessee filed a return of income declaring the total income at Rs.8,29,06,660. During the relevant financial year, the assessee had the following international transactions with its AE.

For computing the Arm's Length Price (ALP) of the international transaction, the assessee adopted the Transactional Net Margin Method (TNMM). In the course of assessment proceedings under S.143(3), the Assessing Officer noticing that the assessee has received payment from international transactions undertaken with its AE made a reference to the transfer Pricing Officer(TPO) under S.92CA of the Act, to determine the ALP. On receiving the reference, the TPO issued a notice under S.92CA(2) calling upon the assessee to submit the documents maintained in terms of S.92B. After receiving the compliance of the assessee, the TPO issued another letter requiring the assessee's compliance on various issues raised therein. The TPO noticed that though the assessee in its Transfer Pricing Document claimed the ITES and Business Support Services to be two separate segments, in the Profit & Loss Account receipt from both have been aggregated and shown as income from 'IT Enabled and Business Support Services'. Expenditure with regard to both the services have also been aggregated. In response to the query made by the Assessing Officer, the assessee explained that services pertaining to provision of ITES and provision of Business Support Services are different. The Assessing Officer however, was of the view that the business support service rendered by the assessee is nothing but providing office space and other amenities for performance of business, which is incidental to the ITES rendered by the assessee to its AE. The TPO noticed that as per the Functions, Assets, Risks (FAR) Analysis done by the assessee, main function of the assessee with its AE is provision of ITES and provision of Business Support Services. During the relevant financial year, the AE purchased software licences in bulk for use by various group entities including the assessee. The cost pertaining to these licences was cross-charged by the AE to various group companies, including the assessee at cost. The assessee also deployed well qualified work-force in its business. The assessee also owns computers, server, etc. which re essential to the business of a company providing ITES. The assessee has claimed that being a captive contract service provider, it operates in a risk mitigated environment on a cost plus basis. On examining the TP Study Report submitted by the assessee, the TPO noted that the assessee has selected itself as the tested party and has adopted TNMM as the most appropriate method for arriving at the ALP. The assessee has selected uncontrolled comparables by using information as available on the Prowess Data Base till 10.8.2007 and Capitaline Plus Data Base updated till 3.8.2007. The assessee has considered the financial results of the selected comparables for the period ending between 1.4.2005 and 30.6.2007. Where data for the financial year 2005-06 are not available earlier year's data was considered. While searching for the comparables, the assessee has applied the following filters.

4. On the basis of the search of data base, the assessee selected 15 comparables with an average profit margin of 21.15% on cost. Therefore, the margin earned by the assessee at 15.90% on operating cost was treated as at Arm's Length as the margin is within plus/minus 5% range. After analyzing the TP study report of the assessee, the TPO found the following defects/deficiencies-

The TPO on the basis of deficiencies pointed out as above proposed to reject to reject the TP study of the assessee and determine the ALP. The assessee objected to the proposed rejection of the TP study done by it vide its letter dated 25.6.2010 which has been summarized by the TPO as below-

The TPO however, considering the data used by the assessee in the TP study report to be unreliable as it ignored the use of relevant financial year data, use of enterprise with uncontrolled parties, functionally and economic circumstances.

5. The assessee had stated before the Assessing Officer that data for the financial year 2006-07 was not available at the time of documentation, and therefore, the assessee has used multiple year data considering the fact that using single year data of comparable companies may not adequately capture the market and business cycle reflected in the industry. The assessee also stated that Rule 10B(2)(d) allows use of multiple year data and Rule 10B(4) warrants use of earlier year data. The TPO rejecting the contention of the assessee concluded that the TP report submitted by the assessee is erroneous because of use of earlier years' data in exclusion of the current year data. The TPO also found some of the filters applied by the assessee to be not acceptable. The TPO, therefore, applied his own filters for selecting the comparables. The filters applied by the TPO also included filters applied by the assessee and accepted by the TPO. The filters adopted by the TPO are-

By applying the aforesaid filters, the TPO selected 11 out of the 15 comparables selected by the assessee and rejected four comparables. The comparables accepted are-

Even after accepting the aforesaid comparables selected by the assessee, the TPO searched for additional companies from Prowess and Capitaline Data base and proposed a set of 25 comparables and invited assessee's objections. The assessee objected to the following companies to be taken as comparables on various grounds-

After considering the assessee's objections, the Transfer Pricing Officer selected 28 companies as final set of comparables, the details of which are as follows-

Note: The working o/profit margins o/the above companies is enclosed as Annexure-B to this order. At the enterprise level

6. The TPO accepted the operating profit to operating revenue as chosen by the assessee to be the profit Level Indicator(PLI). The TPO considered the profit before interest and tax for computing operating margins. The TPO considered only the incomes and expenditure related to the operations of relevant financial year for computing operating margins of comparables and in the process excluded non-operating nature of income like interest, dividend, provisions no longer written back, gain on sale of assets/investments, foreign exchange gain, income from investments, gain on revaluation of assets. Similarly, expenses and provisions which are non-operating were excluded form operating expenses. These included provisions other than provisions for bad debts, loss on sale of assets/investments, foreign exchange loss, loss on revaluation of assets. The TPO computed the ALP of the ITES rendered by the assessee to its AE in the following manner-

Incorporating the adjustments of ALP made by the TPO, a draft assessment order was passed by the Assessing Officer, which was challenged by the assessee before the DRP. The DRP having confirmed the order of the TPO and directed the Assessing Officer to finalise the draft assessment order, the assessee is in appeal before us.

7. The assessee has raised as many as ten grounds before us. Ground No.1 is general in nature and ground No.6 is not pressed. So far as other grounds are concerned, the learned Authorised Representative for the assessee at the time of hearing as well as in his written submissions has restricted his arguments to ground No.2 and ground No.8, which respectively relates to certain comparables selected by the TPO and not taking into consideration foreign exchange fluctuation gain/loss. The submissions of the learned Authorised Representative for the assessee with regard to each of the objected comparable companies, as tabulated by the assessee in the written submissions read as follows-

8. The learned Departmental Representative submitted before us that the TP Study report of the assessee cannot be said to be showing the correct results as he has not used the current year's data in case of the comparables selected by him. The learned Departmental Representative submitted that even in case of the relevant comparables selected by the assessee, which are also accepted by the TPO, if data for financial year 2006-07 is taken, the average profit shown by them is 26%. Replying to the argument of the learned Authorised Representative for the assessee that Mold Tek Technologies Ltd. and Accentia Technologies Ltd. cannot be treated as comparables due to uncomparable financial results arising out of amalgamation. The learned Departmental Representative submitted that the fact of amalgamation was never placed before the TPO. The learned Departmental Representative submitted that the DRP's order relied upon by the assessee was for the assessment year 2008-09 and does not relate to the assessment year under dispute. However, the learned Departmental Representative submitted that the matter can go back to the TPO for examining the impact of merger on financial affairs for the assessment year under dispute. So far as the issue of functional dissimilarity of Mold Tek Technologies Ltd. is concerned, the learned Departmental Representative submitted that the observation made by the DRP in its order for the assessment year 2008-09 cannot apply to the present assessment year. Replying to the objections of the assessee in cases of HCL Comnet Systems and Services Ltd., Infosys BPO Ltd. and Wipro Ltd., the learned Departmental Representative submitted that in case of these comparables, the TPO has considered only the margin, but not the turnover. Therefore, these comparables cannot be rejected on the ground of high turnover. So far as Maple e-Solutions Ltd. and Triton Corps Ltd. are concerned, the learned Departmental Representative submitted that the assessee had not objected to selection of these comparables before the DRP. In case of Coral Hub Ltd. (earlier known as Vishal Information Technologies Ltd.) and Apex Technologies Ltd., the assessee itself has selected them as comparables and it never objected even when it got opportunity to do so before the TPO. The learned Departmental Representative, supporting the reasoning of the TPO, submitted that the comparables selected by the TPO cannot be rejected for the reasons put forth by the learned Authorised Representative for the assessee.

9. We have considered rival submissions and perused the materials on record, which includes the papers submitted by the assessee in the form of paper-book. We have also examined the decisions cited at the bar. It is seen from the order of the TPO that he has accepted the method, i.e. TNMM applied by the assessee as the most appropriate method. The TPO also has not disputed the fact that the assessee has maintained document in accordance with the statutory provisions. The TPO has also accepted the two data bases used by the assessee for selecting the comparables. The TPO has even accepted as many as eleven out of fifteen comparables selected by the assessee. As is clear from the submissions of the parties before us, the dispute lies within the narrow compass of the comparables selected by the TPO, which have been objected to by the assessee. We shall deal herein below with each of the comparables disputed to by the assessee.

I. Accentia Technologies Ltd.

10. It is the submission of the assessee that this company cannot be treated as a comparable because of uncomparable financial results arising out of amalgamation in the company. In this regard, the assessee has relied upon the order of the DRP for the assessment year 2008-09 in assessee's own case. It is seen that the DRP while considering similar objection placed by the assessee in the case of another company, viz. Mold Tek Technologies Ltd., in the proceedings relating to the assessment year 2008-09, has observed in the following manner-

"17.5. In addition to the above, the Director's Report of the company for the FY 2007-08 revealed the merger and the demerger. A company known as Techmen Tools Pvt. Ltd. had amalgamated with Mold-tek Technologies Ltd. with effect form 1st October, 2006. There was a de-merger of Plastic Division of the company and the resulting company is known as Moldtek Plastics Limited. The de-merger from the Moldtek Technologies took place with effect from 1st April, 2007. The merger and the de-merger needed the approval of the Hon'ble High Court of Andhra Pradesh and also the approval of the shareholders. The shareholders of the company gave approval for the merger and the de-merger on 25.01.2008 and the Hon'ble High Court of Andhra Pradesh had approved the merger and de-merger on 25th July, 2008. Subsequently, the accounts of Moldtek Technologies for FY 2007-08 were revised. On a perusal of the annual report it is noticed that Teckmen Tools Pvt. Ltd. and the Plastic Division of the company were demerged and the resulting company was named as Moldtek Plastics Ltd. The KPO business remained with the company. A perusal of the Annual report revealed that to give effect to the merger and demerger, the financial statements were revised and restated after six months form the end of the financial year 31.3. 2008. The assessee filed Form No.21 under the Companies Act with the Registrar of Companies on 26th August, 2008. Thus the effective date of the scheme of merger and demerger was 26th August, 2008. The Annual Report supported the argument of the assessee that there were merger and demerger in the financial year and it was an exceptional year of performance as financial statements were revised by this company much after the closure of the previous year. The Panel agrees with the contention of the assessee that it is an exceptional year having significant impact on the profitability arising out of merger and demerger."

11. On careful consideration of the matter, we also agree with the aforesaid view of the DRP that extra-ordinary event like merger and de-merger will have an effect on the profitability of the company in the financial year in which such event takes place. It is the contention of the assessee that in case of the aforesaid company, there is amalgamation in December, 2006, which has impacted the financial result. This fact has to be verified by the TPO. If it is found upon such verification that the amalgamation in fact ahs taken place, then the aforesaid comparable has to be excluded.

II. Mold Tek Technologies Ltd.

12. The assessee has objected for this company being taken as comparable mainly on the ground that since there is a merger from 1st October, 2006, the financial results of the company cannot be taken as a comparable. The assessee, relying upon the observations of the DRP, in the case of this particular company, in the proceeding for the assessment year 2008-09, which has been extracted in para 10 hereinabove, has submitted that the assessment year under dispute also, is an exceptional year of performance as there is impact of amalgamation of a company, namely, Techman Tools P. Ltd., with effect from 1st October, 2006 and the concerned company also revised its financial statement, after closure of the previous year. It has been submitted by the Authorised Representative for the assessee that the amalgamation was also approved by the shareholders on 25.1.2008 and the High court has also approved the same on 25.7.2008. IN this context, the assessee relied upon the annual report of the company for the financial year 2007-08. The assessee has further submitted that the activity of the company is also functionally different since it is engaged in providing High End Engineering Consulting Services and Structural Engineering Consulting Services, which are in the nature of Knowledge Process Out-sourcing (KPO) services . The Authorised Representative for the assessee has submitted that the aforesaid company is providing highly technical and specialized engineering services, and use of information technology is only incidental. Lastly, it has been submitted that the company was having supernormal profit at 113%. Therefore, it cannot be taken as a comparable. In support of his contentions, learned Authorised Representative for the assessee has relied upon the orders of the DRP for the assessment year 2008-09 and the orders of the ITAT Mumbai Bench in the case of Teva India P.Ltd. v. Dy. CIT [2011] 44 SOT 105 (Mum.) (URO) .

13. On careful consideration of the submissions of the assessee we find that the DRP, as already stated earlier, in the proceedings for the assessment year 2008-09 has accepted the assessee's contention that this company cannot be treated as comparable because of exceptional financial result due to merger/de-merger. In view of the aforesaid, we accept the assessee's contention that this company cannot be treated as comparable. That apart, it is also a fact that this company has shown super normal profit working out to 113%. The Income-tax Appellate Tribunal, Mumbai Bench in the case of Teva India (P.) Ltd. (supra) has observed that companies showing supernormal profit cannot be treated as comparable. The relevant observations of the Tribunal in that case are extracted hereunder for convenience-

"32. We have heard the arguments of both the sides and also perused the relevant material on record. It is observed that although a detail submission was made on behalf of the assessee before the learned CIT(A) on the basis of FAR analysis to show that the selection of M/s. Vimta Labs as comparable is not justified, the learned CIT(A) has not accepted the stand of the assessee on the issue without giving any cogent or convincing reasons. In its recent decision rendered in the case of Adobe Systems India Pvt. Ltd. (ITA No.5043/Del/2000 dtd. 21.01.2011) + (2011-TII-13-ITAT-DEL-TP), Delhi Bench of ITAT has held that exclusion of comparables showing supernormal profits as compared to other comparable is fully justified. We, therefore set aside the impugned order of the ld. CIT(A) on this issue and restore the matter to the file of the A.O. with a direction to decide the same afresh after taking into consideration the submissions made by the assessee before the learned CIT(A) and keeping in view the Delhi Bench of ITA in the case of Abode Systems India Pvt. Ltd. (supra).

In this view of the matter, we accept the contentions of the assessee that this company cannot be treated as a comparable.

III. Eclerx Services Ltd.

14. The assessee has objected for this company being taken as comparable mainly on the ground that it was having a supernormal profit of 89%, and as such it cannot be taken as a comparable in view of the decision of the Mumbai Bench of the tribunal in the case M/s. Teva India Ltd. (supra). That apart, relying upon the annual report of the company, the learned Authorised Representative for the assessee has contended that that the concerned company is engaged in providing Knowledge Process Outsourcing(KPO) Services.

15. On considering the objections of the assessee in relation to this company, we accept the contention of the assessee that this company cannot be taken as a comparable both for the reasons that it was having supernormal profit and it is engaged in providing KPO services, which is distinct from the nature of services provided by the assessee.

IV. Coral Hub Limited (Earlier known as Vishal Information Technologies Ltd.):

16. The assessee has objected for this company being taken as comparable mainly on the ground that the activities of the company is not only functionally different, but the business model of the company is also different as it sub-contracts majority of its ITES works to third party vendors and has also made significant payments to those vendors. The payments made to vendors towards the data entry charges also supports the fact that the company outsources its works. In the circumstances, it cannot be taken as a comparable to the ITES functions performed by the assessee. Since this company is acting as agent only by outsourcing its works to the third party vendors. In this context, the assessee relied upon the order of the DRP in assessee's own case for the assessment year 2008-09, wherein the DRP, after taking into consideration, the aforesaid aspect, has accepted the claim of the assessee. The assessee further submitted that the Income-tax Appellate Tribunal Mumbai Bench in the case of Asstt. CIT v. Maersk Global Service Centre (India) (P.) Ltd. [2011] 133 ITD 543/16 taxmann.com 47 (Mum.) , a copy of which is submitted before us, has also directed for the exclusion of the aforesaid company since it has outsourced a considerable portion of its business.

17. After considering the submissions of the learned Authorised Representative for the assessee, we find that the DRP, in the proceedings for the assessment year 2008-09 in assessee's own case, after taking note of the composition of the vendor payments of Coral Hub for the last three years, and the fact that it has also commenced a new line of business of Printing on Demand(POD), wherein it prints upon clients request, concluded as follows-

"18.4. In view of this major difference in functionality and the business model, this Panel is of the view that 'Coral Hub' is not a suitable comparable to the taxpayer and hence needs to be dropped form the final list of comparables."

In case of Maersk Global service Centre India (P.) Ltd. (supra), the ITAT Mumbai Bench has also directed for exclusion of the aforesaid company, by observing in the following manner-

"Insofar as the cases of tulsyan Technologies Limited and Vishal Information Technologies Limited are concerned, it is noticed from their annual accounts that these companies outsourced a considerable portion of their business. As the assessee carried out entire operations by itself, in our considered opinion, these two cases were rightly excluded."

In view of the observations made by the DRP as well as the decision of the ITAT Mumbai in the case of Maersk Global Service Centre, (supra), we accept that this company cannot be taken as a comparable.

V. Maple e-Solutions Ltd.

&

VI. Tricom Corp Ltd.

18. The assessee has objected for these companies being taken as comparables mainly on the ground that the directors were involved in fraud and hence financials are unreliable. In this regard, learned Authorised Representative for the assessee has relied upon and order of the ITAT Delhi Bench in the case of ITO v. CRM Services India (P) Ltd. [2011] 48 SOT 41 (Delhi)(URO)/14 taxmann.com 96 (Delhi) , wherein it was held that the financial results of these very companies, which have been taken as comparable in the cited case also, cannot be accepted as comparables, with the following observations.

"17.5 We have considered the facts of the case and submissions made before us. The admitted facts in respect of Galaxy Commercial are that it is carrying on three lines of business and segment profitability is not available. Obviously, overall profitability of the company cannot be applied in the case of the assessee as it will amount to comparing incomparable cases. Further, the business reputation of Rastogi group, owning Maple E. Solutions and Triton Corporation, is under serious indictment. They are also carrying on the business of data processing services and ITES services apart form BPO services. In view of a question mark on the reputation of the owner, albeit for earlier years, it would be unsafe to take their results for comparison of the profitability of the assessee. ….. Accordingly, it is held that none of these cases can be taken to be comparable case."

It was submitted by the learned Authorised Representative for the assessee that since the above decision of the Delhi Bench of the Tribunal was delivered subsequent to the impugned order of the DRP, it could not have been relied upon by the assessee before the DRP.

19. We have considered the submissions of the assessee in relation to these two companies. In view of the aforesaid order of the Delhi Bench of the Tribunal cited above, wherein the comparability of these very same companies was examined, we agree with the contentions of the assessee and hold, that these two companies cannot be accepted as comparables.

VII. HCL Comnet Systems & Services Limited:

VIII. Infosys BPO Limited

&

IX Wipro Limited

20. The assessee has objected for these three companies being taken as comparables mainly on the ground that these companies are industrial giants considering their turnover compared to that of the assessee, whose turnover is only Rs. 60 crores. In this context, the assessee has referred to the annual turnover of these three companies, which are as below-

It is the contention of the assessee that these three companies are industrial giants in the area of software development and since these companies assume all risks, they earn higher amount of revenue resulting in higher profit, whereas the assessee being a captive unit of its parent company in the USA, it operates in a risk mitigated environment. Therefore, the margin of profit is also less. In this context, the learned Authorised Representative for the assessee relied upon the decision of the ITAT Delhi Bench in the case of Agnity India Technologies (P.) Ltd. v. ITO in ITA No.3856/Del/2010 dated 4th November, 2010 and in the case of Triniti Advanced Software Labs (P) Ltd. v. Asstt. CIT [2011] 47 SOT 197 (Hyd.) (URO)/14 taxmann.com 24 (Hyd.) . The Authorised Representative for the assessee further contended that when the TPO has rejected companies with turnover of less than Rs.one crore, by stating that these companies may not be representing the industry trend, by applying the very same logic, he should not have also considered the companies having turnover of more than Rs.200 crores. In this context, the learned Authorised Representative for the assessee has relied upon the decision of the ITAT Bangalore Bench in the case of System India Castings v. Commissioner Of Income-Tax [2012] 53 SOT 159/20 taxmann.com 715 (Bang.)(URO) .

21. On considering the submissions of the assessee in relation to these three companies, we find that the TPO has excluded the companies whose turnover is less than Rs. One Crore, on the ground that they may not be representing the industry trend. That very logic also applies to the companies having high turnover of over Rs.200 crores as against the assessee's turnover of only Rs. 60 crores, and therefore, it would be fair enough to exclude those companies also. In the case of Agnity India Technologies P. Ltd. (supra), the Delhi Bench of the Tribunal, while considering the comparability with companies which are market leaders in their field, and having substantially high turnover, observed as follows-

"5.2.Various arguments, as stated earlier, were taken before the DRP which inter-alia included rejection of comparable cases; application of arbitrary filter of wage to sales ratio; ignoring that the assessee is a limited risk company; inclusion of Infosys Technologies ltd.; and inclusion of Satyam Computers Services Ltd. in spite of the fact that its data is not reliable as publicly known. On the basis of these arguments, the DRP excluded the case of Satyam Computers Services Ltd., thereby reducing the arm's length margin to 25.6%. It is argued that the case of the assessee is not comparable with Infosys Technologies Ltd., the reason being that the later is giant in the area of development of software and it assumes all risks, leading to higher profit. On the other hand, the assessee is a captive unit of its parent company in the USA and it assumes only limited currency risk. Having considered these points, we are of the view that the case of the aforesaid Infosys and the assessee are not comparable at all as seen from the financial data etc. of the two companies mentioned earlier in the order. Therefore, we are of the view that this case is required to be excluded."

Similar view has also been expressed by the Hyderabad Bench of the Tribunal in the case of Trinity Advanced Labs (P.) Ltd. (supra). In the case of Genesys Integrating India (P.) Ltd. (supra), the Bangalore Bench of the Tribunal has observed in the following manner-

"9. Having heard both the parties and having considered the rival contentions and also the juridical precedents on the issue, we find that the TPO himself has rejected the companies which are making losses as comparables. This shows that there is a limit for the lower end for identifying the comparables. In such a situation, we are unable to understand as to why there should not be an upper limit also. What should be upper limit is another factor to be considered. We agree with the contention of the learned counsel for the assessee that the size matters in business. A big company would be in a position to bargain for the price and also attract more customers. It would also have a broad base of skilled employees who are able to give better output. A small company may not have these benefits and therefore, the turnover also would come down reducing profit margin. Thus, as held by the various benches of the Tribunal when companies which are loss making are excluded from comparables, then the super profit making companies should also be excluded. For the purpose of classification of companies on the basis of net sales or turnover, we find that a reasonable classification has to be made. Dun & Bradstreet and NASSCOM has given different ranges. Taking the Indian scenario into consideration, we feel that the classification made by Dun & Bradstreet is more suitable and reasonable. In view of the same, we hold that the turnover filter is very important and the companies having a turnover of Rs.1.00 crore to 200 crores have to be taken as a particular range and the assessee being in the range having turnover of 8.15 crores, the companies which also have turnover of 1.00 to 200.00 crores only should be taken into consideration for the purpose of making TP study."

In view of the aforesaid consistent decisions of the Tribunal, we accept the contention of the learned Authorised Representative for the assessee that the aforesaid three companies cannot be treated as comparable, considering their substantially high turnover as compared to that of the assessee. We also agree that the turnover filter of Rs. 1 crore to Rs. 200 crore as applied by the ITAT Bangalore Bench in the aforesaid decision, should also apply to the facts of the present case, considering the assessee's turnover of mere Rs. 60 crores. We therefor4e, hold that companies having turnover of Rs. 1 crore to Rs. 200 crore alone can be considered as comparable, in the case of the assessee.

22. We find from the orders of the DRP that though the assessee has made detailed arguments, specifically objecting to the selection of the aforesaid companies as comparables, the DRP has not properly considered the contentions raised by the assessee and has passed a very cryptic orders bereft of detailed reasons in support of the conclusions drawn.

23. To sum up, our conclusions are -

In the aforesaid view of the matter, we set aside orders of the DRP as well as the assessment order passed under S.143(3) read with S.144C of the Act, and restore the matter to the file of the TPO, who shall determine the ALP afresh in the light of our observations/directions hereinabove.

24. So far as the ground No.8 is concerned, the issue relates to non-consideration of gain/loss on account of foreign exchange fluctuation. The TPO has not considered the foreign exchange fluctuation gain/loss while determining the ALP, by observing that they do not relate to the business operation of the assessee, which has also been confirmed by the DRP.

25. It is the contention of the learned Authorised Representative for the assessee that the foreign exchange loss/gain should not be excluded while computing the margin of the assessee as well as the comparable companies, as the same is arising in the normal course of business of the assessee. The learned Authorised Representative for the assessee has submitted that in assessee's own case for the assessment year 2008-09, the gain/loss on account of foreign exchange fluctuation has been taken into account by the TPO, while computing the margin of comparable companies, which has also been affirmed by the DRP. In this context, the learned Authorised Representative for the assessee has also relied upon the decision of the Bangalore Bench of the Tribunal in the case of Sap Labs India (P.) Ltd. v. Asstt. CIT [2011] 44 SOT 156/8 taxmann.com 207 (Bang.) , and the order of the Hyderabad Bench of the Tribunal in the case of Four Soft Ltd. v. Dy. CIT [IT Appeal No. 1495 (Hyd.) of 2010, dated 9-9-2011].

26. The learned Departmental Representative on the other hand, supported the orders of the lower authorities.

27. We have considered the submissions of the parties in this regard.

The Bangalore Bench of the Tribunal in the case of SAP Labs India P. Ltd. (supra), while considering a dispute of similar nature, observed as follows-

"The foreign exchange fluctuation gains is nothing but an integral part of the sales proceeds of an assessee carrying on export business. The Courts and Tribunals have held that foreign exchange fluctuation gains form part of the sale proceeds of exporter-assessee. The foreign exchange fluctuations income cannot be excluded from the computation of the operating margin of the assessee company……."

Following the aforesaid decision of the Bangalore Bench of the Tribunal, the Hyderabad Bench of the Tribunal held in the case of Four Soft Ltd. (supra) in the following manner-

"16. With regard to the exclusion of gain on account of foreign exchange fluctuation while computing the net margin, as claimed by the assessee, we find that the exchange fluctuation gains arise out of several factors, for instance, realisation of export proceeds at higher rate, import dues payable at lower rate. Since the gain or loss on account of exchange rate fluctuation arises in the normal course of business transaction, the same should be considered while computing the net margin for the international transactions with the associated enterprises of the assessee. Our view in this behalf is fortified by the decisions of the Bangalore Bench of the Tribunal in the case of SAP Labs India Ltd. supra and Bombay bench of the Tribunal in the case of Deutsche Bank A.G. v. D. CIT reported in 86 ITD 431 ……"

Respectfully following the aforesaid decisions of the Tribunal, and considering the contention of the assessee that for the assessment year 2008-09 foreign exchange fluctuation gain/loss has been considered as operating margin while computing the margin of comparable companies, we hold that even for the year under appeal also the same principle should be applied, and while computing the margin for determining the ALP for the assessment year under appeal, the foreign exchange gain/loss has to be taken as part of the operating margin. Consequently, we allow the ground of the assessee on this issue and direct the Assessing Officer to treat the foreign exchange fluctuation gain/loss as part of the operating margin of the comparable company.

28. In view of our decision in relation to grounds No.2 and 8, we are not inclined to go into the merits of the other grounds, which are accordingly rejected.

29. In the result, appeal of the assessee is partly allowed for statistical purposes.

Sunil