UMW SHER (L) LIMITED,NEW DELHI vs. ASSESISING OFFICER , INTERNATIONAL TAXATION CIRCLE-3(1)(1), NEW DELHI

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ITA 570/DEL/2021Status: DisposedITAT Delhi01 February 2023AY 2017-1812 pages

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Income Tax Appellate Tribunal, DELHI BENCH: ‘D’ NEW DELHI

Before: SHRI SAKTIJIT DEY & DR. B.R.R. KUMAR

For Appellant: Ms. Supriya, CA
Hearing: 07.11.2022Pronounced: 01.02.2023

IN THE INCOME TAX APPELLATE TRIBUNAL, DELHI BENCH: ‘D’ NEW DELHI

BEFORE SHRI SAKTIJIT DEY, JUDICIAL MEMBER AND DR. B.R.R. KUMAR, ACCOUNTANT MEMBER

ITA Nos.569 & 570/Del/2021 Assessment Years: 2012-13 & 2017-18 M/s. UMW Sher (L) Ltd., Vs. Assessing Officer, C/o. J.K. Rai & Associates, International Taxation, Chartered Accountants, Circle-3(1)(1), Flat No. 32-G, Sector-7, New Delhi Gate No.2, Jasola Vihar, New Delhi PAN :AABCU2120P (Appellant) (Respondent)

Appellant by Sh. Ved Jain, Advocate Ms. Supriya, CA Respondent by Sh. Gangadhar Panda, CIT (DR) Date of hearing 07.11.2022 Date of pronouncement 01.02.2023

ORDER PER SAKTIJIT DEY, JM: Captioned appeals have been filed by the assessee assailing

the final assessment orders passed under section 143(3) read

with section 144C(13) of the Income-tax Act, 1961 (for short ‘the

Act’) pertaining to assessment years 2012-13 and 2017-18, in

pursuance to directions of learned Dispute Resolution Panel

(DRP).

ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

2.

The short issue arising for consideration in these appeals is,

whether the receipts from leasing/hiring of RIGs are taxable as

business profits under section 44BB of the Act on gross basis or

they are in the nature of royalty, hence, taxable under section

9(1)(vi) read with section 115A of the Act.

3.

Briefly the facts relating to this issue are, the assessee is a

non-resident corporate entity incorporated under the laws of

Malaysia and is a tax resident of Malaysia. As stated by the

Assessing Officer, the assessee is engaged in the business of

leasing of machines and equipments used for exploration and

extraction of mineral oils, providing services on-shore to contract

drilling and engineering services for the oil and gas industries.

Jaybee Energy (P.) Ltd. (JEPL) an Indian Corporate entity, entered

into a contract with M/s. Oil India Ltd. for drilling and exploration

of mineral oils in the North Eastern States of India. The assessee,

in turn, entered into a contract with JEPL for supply/lease/hire

of RIGS to be used by the contractee for drilling and exploration of

mineral oils. In the assessment years under dispute, the assessee

received certain amounts towards leasing/hiring of the Rigs to

JEPL. In the returns of income filed for the impugned assessment

years, the assessee offered the income from hiring/leasing of rigs 2 | P a g e

ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

as business profits to be taxed on gross/presumptive basis under

section 44BB of the Act at 10%. In course of assessment

proceedings, the Assessing Officer, after calling for and examining

the contract between Oil Indian and JEPL as well as the contract

between the assessee and JEPL was of the view that the amounts

received by the assessee are in the nature of Fees for Technical

Services (FTS) under section 9(1)(vii) read with section 44D and

115A of the Act. Accordingly, he completed the assessments by

treating the amounts received by the assessee as FTS. Against the

assessment orders so passed, the assessee raised objections

before learned DRP.

4.

After considering the submissions of the assessee in the

context of facts and materials on record, learned DRP held that

the amounts received by the assessee from leasing/hiring of rigs

are in the nature of royalty under section 9(1)(vi) read with section

115A of the Act as well as Article 12 of India – Malaysia DTAA.

5.

We have heard at length learned Representatives appearing

for the parties and perused materials on record. We have also

applied our mind to the judicial precedents cited before us. As

discussed earlier, the dispute between the parties is qua the

nature of receipts from hiring/leasing of rigs, whether to be 3 | P a g e

ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

treated as business profits under section 44BB of the Act as

claimed by the assessee or royalty under section 9(1)(vi) read with

section 115A and as per the definition of royalty under the treaty

provision. As far as the factual aspect of the issue is concerned, it

is established on record that the assessee has given on hire/lease

rigs to an Indian entity, who intended to employ them for drilling

and exploration of mineral oils in the North Eastern States in

India, in pursuance to the contract entered with M/s. Oil India.

Thus, it is beyond dispute, the amounts received by the assessee

subject to tax in the impugned assessment years are towards

leasing/giving on hire rigs to be used in the drilling/exploration of

mineral oils. It is a fact on record that the assessee has offered

the income received from giving on hire/leasing of rigs as

business profits under section 44BB of the Act. While the

Assessing Officer at the time of framing the draft assessment

orders has treated it as FTS, learned DRP is of the view that the

receipts are in the nature of royalty under section 9(1)(vi) of the

Act.

6.

Before we proceed to determine the nature of the receipts,

whether business profit or royalty, it is necessary to deal with

certain provisions of the Act. Section 44BB of the Act was 4 | P a g e

ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

introduced to the Statute by Finance Act, 1987 with retrospective

effect from 01.04.1983. Subsequently, the provision was

amended by Finance Act, 1988 by making it applicable to non-

residents with retrospective effect from 01.04.1983. Section 44BB

in its present form reads as under:

“Special provision for computing profits and gains in connection with the business of exploration, etc., of mineral oils. 44BB. (1) Notwithstanding anything to the contrary contained in sections 28 to 41 and sections 43 and 43A, in the case of an assessee, being a non- resident, engaged in the business of providing services or facilities in connection with, or supplying plant and machinery on hire used, or to be used, in the prospecting for, or extraction or production of, mineral oils, a sum equal to ten per cent of the aggregate of the amounts specified in sub-section (2) shall be deemed to be the profits and gains of such business chargeable to tax under the head "Profits and gains of business or profession" : Provided that this sub-section shall not apply in a case where the provisions of section 42 or section 44D or section 44DA or section 115A or section 293A apply for the purposes of computing profits or gains or any other income referred to in those sections. (2) The amounts referred to in sub-section (1) shall be the following, namely :— (a) the amount paid or payable (whether in or out of India) to the assessee or to any person on his behalf on account of the provision of services and facilities in connection with, or supply of plant and machinery on hire used, or to be used, in the prospecting for, or extraction or production of, mineral oils in India; and (b) the amount received or deemed to be received in India by or on behalf of the assessee on account of the provision of services and facilities in connection with, or supply of plant and machinery on hire used, or to be used, in the prospecting for, or extraction or production of, mineral oils outside India. (3) Notwithstanding anything contained in sub-section (1), an assessee may claim lower profits and gains than the profits and gains specified in that sub- section, if he keeps and maintains such books of account and other documents as required under sub-section (2) of section 44AA and gets his accounts audited and furnishes a report of such audit as required under section 44AB, and thereupon the Assessing Officer shall proceed to make an assessment of the total income or loss of the assessee under sub-section (3) of section 143 and determine the sum payable by, or refundable to, the assessee. Explanation.—For the purposes of this section,— 5 | P a g e

ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

(i) "plant" includes ships, aircraft, vehicles, drilling units, scientific apparatus and equipment, used for the purposes of the said business; (ii) "mineral oil" includes petroleum and natural gas.

7.

The heading of the provision itself makes it clear that this is

a special provision for computing profits and gains in connection

with the business of exploration, extraction etc. of minerals oils.

On a reading of the plain text of the provision contained in

subsection (1), it becomes clear that the provision has overriding

effect on some other provisions of the Act, such as, sections 28 to

41 and sections 43 and 43A. It further reveals that the provision

is application to a non-existent entity engaged in the following

activities:

i. Prospecting for or extraction or production of mineral oils.

ii. Services for in relation to prospecting for or extraction or

production of minerals oils.

iii. Providing facilities in connection with prospecting for or

extraction or production of minerals oils.

iv. Supplying plant and machinery on hire used or to be used in

prospecting for or extraction or production of minerals oils.

8.

The provision says, the receipts from the aforesaid activities

can be taxed on a presumptive basis by applying the rate of 10%

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ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

on gross basis. However, the proviso to section 44BB(1) makes it

clear that the provision will not apply in a case where the

provisions of section 44 or section 44D or section 44DA or section

115A or section 293A are applicable for computing profits or

gains or any other income referred in those sections.

9.

Undisputedly, the activity carried on by the assessee falls

within the third category, viz., supplying plant and machinery on

hire used or to be used in prospecting, or extraction or production

of mineral oils. Section 9 of the Act speaks of certain categories of

income deemed to accrue or arise in India, whether directly or

indirectly through any business connection in India or through

any property in India or through or from any asset or source of

income in India. Clause (vi) of section 9(1) provides for taxation of

royalty by applying deeming fiction. Explanation (2) to section

9(1)(vi) defines the term ‘royalty’. The term ‘royalty’ in Explanation

(2) initially was in a restricted form. However, the scope of royalty

under explanation (2) was enlarged with introduction of clause

(iva) w.e.f. 01.04.2002, which reads as under:

“Income deemed to accrue or arise in India. 9. (1) The following incomes shall be deemed to accrue or arise in India :— 37(i) to (v)……………………………......... (vi) income by way of royalty payable by—

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ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

(a) ………………………………….. (b) …………………………………. (c) ………………………………. …………………………………….. Explanation 2.—For the purposes of this clause, "royalty" means consideration (including any lump sum consideration but excluding any consideration which would be the income of the recipient chargeable under the head "Capital gains") for— (i) ………………………………; (ii) ………………………………; (iii) ………………………………; (iv) ……………………………..... (iva) the use or right to use any industrial, commercial or scientific equipment but not including the amounts referred to in section 44BB;” 10. A careful reading of clause (iva) to explanation 2 would

make it clear that the term ‘royalty’ will also mean any amount

received towards the use or right to use of any

industrial/commercial or scientific equipment. However, the

second limb of the provision excludes the amounts referred to in

section 44BB of the Act from the definition of royalty given under

explanation -2. In other words, the amounts received in

connection with activities enumerated under sub-section (1) to

section 44BB, even if in the nature of royalty, has to be treated as

business profits in case of a non-resident entity not having any

Permanent Establishment (PE) in India. This is so because,

section 44BB does not require existence of PE. Interestingly,

similar receipts falling within the definition of royalty as defined

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ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

in explanation 2 to section 9(1)(vi), which also includes equipment

royalty, would be taxable under section 44DA of the Act, in a

case, where the non-resident entity has a PE in India. Thus,

sections 9(1)(vi), 44BB and 44DA apply in different situations.

While existence of PE is a pre-condition for applicability of section

44DA, it is not so in case of 44BB of the Act.

11.

In fact, in case of Paradigm Geophysical Pty. Ltd. Vs. CIT,

2020 (3) TMI 969 relied upon by the departmental authorities, the

Hon’ble Jurisdictional High Court, while interpreting the

provisions contained under section 44BB and 44DA of the Act,

have observed that the distinguishing feature between the two

provisions is, in section 44BB one does not find any reference to a

PE in India and the services contemplated therein are more

specific than what is contemplated under section 44DA. As rightly

observed by learned DRP, and it is a fact also, section 44BB is a

special provision applicable to certain categories of income earned

by a non-resident from activities related to the business of

extraction/exploration of mineral oils. One of the activities coming

under the said provision relates to giving on hire/leasing of

equipments to be used in exploration or extraction of mineral oil.

In the facts of the present appeal, undisputedly, the assessee has 9 | P a g e

ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

given on hire/lease equipments used or to be used in

extraction/exploration of mineral oils. Therefore, in our view, the

amounts received by the assessee are fully covered under the

provisions of section 44BB and taxable on gross basis at the rate

of 10%.

12.

In our view, learned DRP has made a fundamental error in

ignoring the exceptions provided under clause (iva) to explanation

2 to section 9(1)(vi) of the Act while concluding that the amount

received is in the nature of royalty under section 9(1)(vi) read with

section 115A of the Act. One more fundament error committed by

learned DRP is in holding that section 44BB will be applicable

only in a case where non-resident has a PE in India. The aforesaid

conclusion of learned DRP is based on complete misinterpretation

of the provision and goes against the very essence of the

provision, which does not put the condition of existence of PE for

applicability of the provision.

13.

Thus, in our view, the conclusion drawn by learned DRP

that the amounts received are in the nature of royalty under

section 9(1)(vi) read with section 115A of the Act is unacceptable.

14.

On the contrary, we accept the position taken by the

assessee in offering the income to tax under section 44BB of the 10 | P a g e

ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

Act, as, it is in accordance with the statutory provision. In course

of hearing, learned counsel appearing for the assessee has cited

the following decisions in support of its claim that the amount is

taxable under section 44BB of the Act:

1.

Schlumberger Asia Services Ltd. Vs. Deputy Director of India Tax (International Taxation), 2022 (6) TMI 833 (ITAT, Delhi) 2. Louis Dreyfus Armateures Sas Vs. ADIT, International Taxation, 2015 (2) TMI 899 (ITAT, Delhi) 3. Dy. DIT Vs. Vs. M/s. RPS Energy Pty. Ltd., 2018 (4) TMI 927 (ITAT, Delhi) 4. Paradigm Geophysical Pty. Ltd. Vs. CIT (International Taxation)-3, 2020 (3) TMI 969 (Delhi High Court) 5. DIT vs. OHM Ltd., 2012 (12) TMI 1091 (Delhi High Court)

15.

In view of our reasonings in the foregoing paragraphs, we do

not intend to discuss in detail the ratio laid down in these

decisions. Suffice it to say, the conclusion drawn by us is fully

supported by the ratio laid down in these decisions. Accordingly,

we direct the Assessing Officer to compute the income in both the

assessment years under dispute under the provisions of section

44BB of the Act.

16.

In the result, appeals are allowed, as indicated above.

Order pronounced in the open court on 1st February, 2023

Sd/- Sd/- (DR. B.R.R. KUMAR) (SAKTIJIT DEY) ACCOUNTANT MEMBER JUDICIAL MEMBER

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ITA Nos.569 & 570/Del/2021 AY: 2012-13 & 2017-18

Dated: 1st February 2023. RK/- Copy forwarded to: 1. Appellant 2. Respondent 3. CIT 4. CIT(A) 5. DR Asst. Registrar, ITAT, New Delhi

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UMW SHER (L) LIMITED,NEW DELHI vs ASSESISING OFFICER , INTERNATIONAL TAXATION CIRCLE-3(1)(1), NEW DELHI | BharatTax