ACIT(LTU-1), MUMBAI vs. M/S. TCS LTD, MUMBAI

With regard to the payment made to Royal Hospital for Women Foundation amounting to Rs.12,92,516/-, the assessee submitted that this is paid towards sponsorship and not donation and hence is allowable under section 37(1) of the Act. The Assessing Officer did not accept the submissions of the assessee and 5 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd proceeded to make the disallowance towards the same. On appeal, the CIT(A) held that impugned amount being classified by the assessee as donation is not an item eligible for deduction under section 37(1). The CIT(A) appeals further held that the MOU between the assessee and CCI is signed after the relevant financial year and therefore it was not established that the payment CCI is wholly and exclusively for the purpose of business. With regard payment to Royal Hospital the CIT(A) held that the same is for the Annual Dinner and therefore could not for the purpose of business of the assessee. Accordingly the CIT(A) upheld the disallowance.

The Ld.AR before us reiterated the submissions made before the lower authority. The Ld.AR further submitted that the payment to CCI is incurred purely for development of certain skills of the employees and accordingly in the nature of normal business expenditure which is allowable under section 37(1) of the Act. The Ld.AR in this respect drew our attention to the MOU entered into with CCI (page 1 of paper book) and the details of fellowship programme (page 5 of paper book) to substantiate that the expenditure incurred for the research programme is towards the future growth of the company and, therefore, should be allowed as a deduction. The Ld.AR also drew out attention to the resolution passed in the Board Meeting of the company approving the payment of research programme (page 10 of the paper book) in this regard.

With regard to the sponsorship paid to the Royal Hospital for Women Foundation, the Ld.AR submitted that the Royal Hospital is the eminent hospital in UK and sponsoring the event of the hospital got business feasibility and publicity.

The Ld.AR, to counter the contention that the MOU is signed after the date relevant to the year under consideration, drew our attention to the Board resolution approving the payment was during the financial year and, therefore, on that basis, the payments were made and accordingly claimed as deduction.

We heard the parties and perused the material on record. The assessee has made a payment of Rs.3,00,31,600/- to CCI as approved by the Board vide resolution dated 16/01/2014. On perusal of the MOU entered into between the assessee and CCI, we notice that as part of the research programme towards which, the impugned payment is made by the assessee, the employees of the assessee would undergo training in the theory of disruptive innovation. It is further noticed that under the fellowship programme CCI trains the employees of assessee which as per the programme, would help in the future growth of business of the assessee. We, therefore, see merit in the contention of the Ld.AR that though the amount is paid under the head „donation‟, the actual nature of payment is towards the research programme which would benefit the assessee in long term and the same should be allowed as a deduction under section 37(1). Accordingly in our considered view the payment to CCI towards research program is incurred for the purpose of assessee's business and therefore should be allowed as a deduction under section 37(1).

We heard the parties and perused the material on record. We notice that the issue of allowability of advertisement expenditure came up before the co-ordinate bench in assessee‟s case for A.Ys. 2009-10, 2010-11, 2012-13 & 2013-14. It is further noticed that the co-ordinate bench has been remitting the issue back to the Assessing Officer for the reason that the assessee has submitted the additional evidence before the Tribunal for the first time and the same is not examined by the lower authorities. The relevant observation of the Hon‟ble Tribunal in the order for AY 2012-13 (ITA No.797/Mum/2018 dated 11.04.2022) is extracted as below:- “4.1. We have heard rival submissions and perused the materials available on record. At the outset both the parties before us agreed that this issue is already covered by the Co-ordinate Bench decision of this Tribunal in assessee‟s own case for A.Y.2009-10 in dated 30/10/2019 wherein it was held as under:- “23. We have considered rival submissions and perused the material on record. We have also carefully examined the case laws cited before us. On a detailed analysis of facts on record, we have noted that the reasoning of the Assessing Officer that the expenditure was incurred for brand building is without any basis. It is to be noted, before the Departmental Authorities the assessee had demonstrated that in no way it is connected with development of Tata brand. The details of expenditure incurred clearly demonstrate that they were basically for the purpose of advertising assessee's products in print media or through seminar, conferences, etc. As rightly observed by learned Commissioner (Appeals), the Assessing Officer has brought no material on record to establish that the expenditure is for brand building. As observed earlier, the expenditure relates to advertisement in newspaper, magazine, events, seminars, conferences, exhibitions, etc. Thus, the nature of expenditure incurred by the assessee clearly indicates that it was for promoting its own business. Further, considering the turnover of the assessee, the expenditure incurred on advertisement does not appear to be unusually high. That being the case, the expenditure incurred on advertisement cannot be treated to be in the nature of capital expenditure and amortized over a period of five years. To that extent, we agree with the decision of learned Commissioner (Appeals) on the issue. However, as 10 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd regards experience certainty expenditure amounting to ₹ 5.28 crore, it appears that learned Commissioner (Appeals) has held it to be of capital nature on the basis that the assessee itself admitted so. However, before us, leaned Sr. Counsel for the assessee has vehemently argued that no such admission was made by the assessee before learned Commissioner (Appeals) and under a misconception, learned Commissioner (Appeals) has come to such conclusion. The leaned Sr. Counsel submitted, the experience certainty campaign was also for the purpose of advertisement only and in this context, he has furnished before us the details of such expenditure through additional evidences. Since, the additional evidences furnished by the assessee will have a crucial bearing in determining the nature of expenditure, we are inclined to admit the additional evidences. However, considering the fact that these evidences were not furnished before the Departmental Authorities, to afford a fair opportunity to the Department to verify the authenticity of assessee's claim vis-a-vis the additional evidences furnished before us, we restore the issue to the Assessing Officer for de novo adjudication after providing reasonable opportunity of being heard to the assessee. We make it clear, our aforesaid direction is only with regard to the experience certainty expenditure of ₹ 5.28 crore. The decision of learned Commissioner (Appeals) on this issue is modified to this extent only.” 4.2. We find that assessee had furnished the additional evidences for the A.Y.2012-13 in respect of the aforesaid issue vide letter dated 30/12/2019 before us. Respectfully following the aforesaid decision in assessee‟s own case, the ground No.2 raised by the assessee and ground No.4 raised by the Revenue for A.Y.2012-13 are disposed of in the above mentioned terms.”

The assessee for the year under consideration also has submitted the additional evidence for the first time before Tribunal. Therefore respectfully following the above decision of the co-ordinate bench in assesse‟s own case, we remit the issue back to the Assessing Officer with similar direction with regard to the additional evidences submitted by the assesse. This ground is allowed for statistical purpose.

Ground 3 is with regard to the carry forward of MAT credit was not pressed by the Ld.AR during the course of hearing and, therefore, the same is dismissed as not pressed.

The Ld.AR before us submitted that the assessee has not made a new claim towards deduction under section 10AA but has merely recomputed profits eligible for deduction and, therefore, the contention that the same is required to b made only through a revised return, is not correct. On merits, the Ld.AR submitted that the assessee has shown the interest income as part of business income, which fact has not been disputed by the Assessing Officer. The Ld.AR drew our attention to the relevant provisions of section 10AA where though the sections provides that the profits derived from the undertaking is eligible for deduction, the method of computation of eligible profits as provided in sub section (7) of section 10AA provides that it is the profits of the eligible business that needs to be considered for the purpose of computing the deduction under section 10AA. Accordingly, the Ld.AR submitted that interest income which is part of the business income of the 12 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd assessee should also be considered for the purpose of deduction under section 10AA of the Act. The Ld.AR relied on the following decisions:-  CIT vs Symantee Software India P Ltd - Appeal No.1534 of 2012 judgment dated 12th December, 2014  CIT vs Hewlett Packard Global Soft Ltd 87 taxmann.com 64 (ITAT Mumbai)  Tech Mahindra Business Services Ltd vs DCIT 130 taxmann.com 250 (ITAT, Kolkata) 18. The Ld.DR, on the other hand, submitted that the interest on deposits cannot be claimed to be eligible for deduction under section 10AA since the same is not derived from the business of the undertaking. The Ld.DR further submitted that though the Assessing Officer has not disputed including the interest income as part of profits from business, in reality, the nature of income is that it should be taxed under the head “Income from other sources”. Therefore, the Ld.DR submitted that the provisions of sub section (7) of section 10AA with regard to the computation cannot be applied in assessee‟s case.

We heard the parties and perused the material on record. The lower authorities have denied the benefit of deduction under section 10AA on the interest income earned by the assessee for the reason that the claim is not made through filing the revised return. In Goetze (India) Ltd.(supra) the Hon'ble Supreme Court held that the assessee can make a claim for deduction, which has not been claimed in the return, only by filing a revised return within the time allowed. In assessee's case, we notice that the assessee, in the computation of income has claimed the deduction under section 10AA without including the interest income to the profits of the business and has only revised the amount of deduction before the lower authorities by including the interest income. Therefore, we see merit in the contention of the Ld.AR that this is not a fresh claim, but a re-computation of the deduction already claimed while filing the return of income. Be that as may, the 13 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd powers of the Tribunal are not impinged in entertaining claim not made in return of income or revised return of income.

Before proceeding on merits, we will look at the relevant provisions of section 10AA, which reads as below:- “10AA. **** (7) For the purposes of sub-section (1), the profits derived from the export of articles or things or services (including computer software) shall be the amount which bears to the profits of the business of the undertaking, being the Unit, the same proportion as the export turnover in respect of such articles or things or services bears to the total turnover of the business carried on by the undertaking: Provided that the provisions of this sub-section as amended by section 6 of the Finance (No. 2) Act, 2009 (33 of 2009) shall have effect for the assessment year beginning on the 1st day of April, 2006 and subsequent assessment years.” (emphasis supplied) 21. Plain reading of the computation mechanism as provided in subsection (7) of section 10AA leads to the conclusion that for the purpose of deduction under section 10AA, it is the profits of the business that needs to be considered. In assessee's case we notice that the Assessing Officer had not disputed the fact that the interest on deposits being part of profits from business of the assessee and therefore there is merit in the contention that while computing the deduction as per subsection (7) of section 10AA, the same is to included as part of the profits of the business. 22. We in this regard notice that in the Full Bench decision of the Hon'ble Karnataka High Court in the case of CIT Vs. Hewlett Packard Global Soft Ltd (87 Taxmann.com 182) considered similar issue in the context of deduction under section 10A/10B of the Act where it is held that – 35. The Scheme of Deductions under Chapter VI-A in Sections 80-HH, 80-HHC, 80-IB, etc from the „Gross Total Income of the Undertaking‟, which may arise from different 14 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd specified activities in these provisions and other incomes may exclude interest income from the ambit of Deductions under these provisions, but exemption under Section 10-A and 10- B of the Act encompasses the entire income derived from the business of export of such eligible Undertakings including interest income derived from the temporary parking of funds by such Undertakings in Banks or even Staff loans. The dedicated nature of business or their special geographical locations in STPI or SEZs. etc. makes them a special category of assessees entitled to the incentive in the form of 100% Deduction under Section 10-A or 10-B of the Act, rather than it being a special character of income entitled to Deduction from Gross Total Income under Chapter VI-A under Section 80-HH, etc. The computation of income entitled to exemption under Section 10-A or 10-B of the Act is done at the prior stage of computation of Income from Profits and Gains of Business as per Sections 28 to 44 under Part-D of Chapter IV before „Gross Total Income‟ as defined under Section 80-B(5) is computed and after which the consideration of various Deductions under Chapter VI-A in Section 80HH etc. comes into picture. Therefore analogy of Chapter VI Deductions cannot be telescoped or imported in Section 10-A or 10- B of the Act. The words „derived by an Undertaking‟ in Section 10-A or 10-B are different from „derived from‟ employed in Section 80-HH etc. Therefore all Profits and Gains of the Undertaking including the incidental income by way of interest on Bank Deposits or Staff loans would be entitled to 100% exemption or deduction under Section 10-A and 10-B of the Act. Such interest income arises in the ordinary course of export business of the Undertaking even though not as a direct result of export but from the Bank Deposits etc., and is therefore eligible for 100% deduction.

We have to take a purposive interpretation of the Scheme of the Act for the exemption under Section 10-A/ 10-B of the Act and for the object of granting such incentive to the special class of assessees selected by the Parliament, the play-in-the-joints is allowed to the Legislature and the liberal interpretation of the exemption provisions to make a purposive interpretation, was also propounded by Hon‟ble Supreme Court in the following cases:- I] In Bajaj Tempo Ltd., Bombay Vs. Commissioner of Income Tax, Bombay, [(1992) 3 SCC 78], the Hon‟ble Supreme Court held that:- “5. … ..Since a provision intended for promoting economic growth has to be interpreted liberally, the restriction on it, too, has to be construed so as to advance the objective of the section and not to frustrate it. But that turned out to be the, unintended, consequence of construing the clause literally, as was done by the High Court for which it cannot be blamed, as the provision is susceptible of such construction if the purpose behind its enactment, the objective it sought to achieve and the mischief it intended to control is lost sight of. One way of reading it is that the clause excludes any undertaking formed by transfer to it of any building, plant or machinery used previously in any other business. No objection could have been taken to such reading but when the result of reading in such plain and simple manner is analyzed then it appears that literal construction would not be proper. …”

We further notice that a similar view is expressed by the Jurisdictional High Court in the case of Symantee Software India P Ltd (supra) while considering the deduction under section 10A of the Act. It is relevant to mention here that the manner of computing deduction under section 10A as per the provisions of subsection (4) of the said section is similar to subsection (7) of section 10AA and therefore the ratio of the above decisions rendered in the context of deduction under section 10A would equally be applicable to deduction claimed under section 10AA. Accordingly respectfully following the above decision of the jurisdictional High Court and also the Full Bench of the Hon‟ble Karnataka High Court, we hold that interest income is also to be considered for the purpose of arriving at the profits eligible for deduction under section 10AA. The Assessing Officer is directed to re-compute the deduction under section 10AA accordingly. The ground no.4 of the appeal is thus allowed. Foreign Tax credit in respect of income – Ground 5 24. The Ld.AR submitted that foreign tax credit should be provided for taxes paid in overseas jurisdiction in respect of section 10AA eligible income in India as per the tax credit provisions of respective DTAA. The Ld.AR further submitted that the correct legal position is that where a specific provision is made in DTAA, such provision will prevail over the general provisions contained in the Act. The Ld.AR further submitted that this is an issue of recurring nature in assessee‟s own 17 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd case from A.Ys 2009-10 onwards and that the co-ordinate bench has been consistently holding the issue in favour of the assessee.

The Ld.DR relied on the order of the lower authorities.

We heard the parties and perused the materials on record. We notice that the co-ordinate bench in assessee‟s own case for AY 2012-13 (supra) has considered the similar issue and held that – “5.1. We have heard rival submissions and perused the materials available on record. We have heard rival submissions and perused the materials available on record. At the outset both the parties before us agreed that this issue is already covered by the Co-ordinate Bench decision of this Tribunal in assessee‟s own case for A.Y.2009-10 in dated 30/10/2019 wherein it was held as under:- “26. In ground no.6, corresponding to ground no.7 of Revenue's appeal, the assessee has claimed foreign tax credit in respect of income pertaining to section 10A/10AA of the Act eligible units in India.

Brief facts are, in the course of assessment proceedings the assessee furnished countrywise statement of tax paid in support of its claim of tax credit under section 90 and 91 of the Act amounting to ₹ 93,48,94,709. It was contended by the assessee that the tax paid on income charged to tax outside India and in India would be eligible for deduction in terms of the applicable tax treaties as well as under section 91 of the Act. The Assessing Officer after examining the claim of the assessee and verifying the details allowed tax credit in respect of tax paid overseas on the income which was not only offered to tax abroad but was also subjected to tax in India to the extent not exceeding the rate of tax payable in India. However, in respect of income subjected to tax abroad but exempt from payment of tax in India, he did not grant relief either under section 90 or 91 of the Act. The assessee challenged the aforesaid decision of the Assessing Officer before the first appellate authority.

Learned Commissioner (Appeals), after considering the submissions of the assessee and taking note of the decision of the Hon'ble Karnataka High Court in Wipro Ltd. v/s DCIT, [2015] 62 taxmann.com 26 (Kar.) bifurcated the foreign tax credit into three parts i.e., tax paid in USA, tax paid in other DTAA countries and tax paid in non-DTAA countries. Thereafter, he directed the Assessing Officer to allow tax credit in respect of tax paid in USA even on the income which is exempt from tax in India under section 10A / 10AA of the Act. However, in respect of tax paid in other DTAA and non- DTAA countries, learned Commissioner (Appeals) held that no tax credit will be available in respect of income which is exempt from tax in 18 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd India under section 10A / 10AA of the Act. While the assessee has challenged the decision of learned Commissioner (Appeals) on non-grant of tax credit in respect of taxes paid in other DTAA countries and non-DTAA countries, the Department is aggrieved with the decision of learned Commissioner (Appeals) in granting tax credit in respect of taxes paid in USA. Since, the grounds raised

We have considered rival submissions and perused the material on record. We have also applied our mind to the decisions relied upon. As could be seen, while the Assessing Officer has disallowed assessee's claim of foreign tax credit in respect of income exempt under section 10A/10AA of the Act on the reasoning that only such income which is subjected to tax in both the countries would qualify for tax credit, learned Commissioner (Appeals) has restricted the relief of foreign tax credit only in respect of tax paid in USA even in respect of income which is exempt under section 10A/10AA of the Act. The learned Commissioner (Appeals) has come to such conclusion by following the decision of the Hon'ble Karnataka High Court in Wipro Ltd. (supra). The reasoning of the learned Commissioner (Appeals) on the issue is, as per the decision of Hon'ble Karnataka High Court in Wipro Ltd. (supra), the foreign tax credit benefit under section 90(1)(a)(ii) of the Act would only be applicable under Indo-US DTAA and would not be applicable to other DTAA countries and non-DTAA countries. On a careful reading of the decision of the Hon'ble Karnataka High Court in Wipro Ltd. (supra), it is noted, while dealing with identical issue the Hon'ble Court held that in the cases covered under section 90(1)(a)(ii) of the Act, it is not the case of income being subjected to tax or the assessee has paid tax on the income. The provision applies to a case where the income of the assessee is eligible to tax under the Act as well as in the corresponding law in force in the other country. The Court observed, though, income tax is chargeable under the Act, it is open to the Parliament to grant exemption under the Act from payment of tax for any specified period, normally, to incentivize the assessee the to carry on manufacturing activities or providing services. The Court thereafter referring to the treaty provisions with USA held that it is not the requirement of law that the assessee before he claims credit under the Indo-US convention or under the provision of the Act must pay tax in India on such income. The Court observed, as per the embargo placed in the DTAA, the assessee is entitled to 20 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd such tax credit only in respect of that income which is taxed in USA. In similar context, the Court also referred to the tax treaty with Canada where the provisions does not allow credit for tax paid in Canada if the income is not subjected to tax in India. With regard to country's with which India does not have any agreement for avoidance of double taxation, the Court observed that as per section 91 of the Act, the assessee would be eligible to avail tax credit. Thus, on a careful reading of the aforesaid judgment of the Hon'ble Karnataka High Court, it becomes clear that where the respective tax treaty provides for benefit for foreign tax paid even in respect of income on which the assessee has not paid tax in India, still, it would be eligible for tax credit under section 90 of the Act. Like Article 25 of the Indo-USA treaty, treaties with various other countries such as Indo-Denmark, Indo- Hungary, Indo-Norway, Indo-Oman, Indo-US, Indo Saudi Arabia, Indo- Taiwan also have similar provision providing for benefit of foreign tax credit even in respect of income not subjected to tax in India. However, Indo-Canada and Indo-Finland treaties do not provide for such benefit unless the income is subjected to tax in both the countries. Therefore, the foreign tax credit would be available to the assessee in all cases except the foreign tax paid in Finland and Canada. The Assessing Officer is directed to grant credit accordingly.” 5.2 In respect of this issue we find that the list of countries involved in or the year under consideration are as under:- i) USA ii) Denmark iii) Finland iv) Hungary v) Norway vi) Oman vii) South Africa (viii) Saudi Arabia (ix) Taiwan 5.3. In view of the above mentioned decision, credit for foreign tax paid shall be eligible only for nine countries listed above. Respectfully following the aforesaid decision for the A.Y.2009-10 in assessee‟s own case, the ground No.3 raised by the assessee and ground No.8 raised by the Revenue are disposed of in the above mentioned terms.”

The Ld.AR did not press for the admission of additional ground with regard to the education cess and, therefore, the same is not admitted for adjudication. The second additional grounds with regard to deduction under section 10AA should be on commercial profit instead of „income from business or profession‟, the same does not require examination of new facts otherwise than on record and purely a legal issue. Therefore, placing reliance on the judgment of the Hon‟ble apex Court in the case of National Thermal Power Co. Ltd. v. CIT (1998) 229 ITR 383 (SC), the additional grounds for substantial cause and justice is taken on record and we proceed to dispose of the same on merits.

The Ld.AR submitted that language of section 80HH and section 10AA are pari material inasmuch as both the sections provides that "in computing the total income of the assessee, deduction shall be allowed on certain percentage of profits and gains derived from ……………….". The meaning of the term “Profits and gains” derived is expounded by the Hon‟ble Supreme Court in the case of Vijay Industries Ltd 103 taxmann.com 454 (SC) that the same refers to profits which are commercial profits without deducting depreciation and investment allowance as 22 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd per the Act. The Ld.AR further submitted that the similar view is expressed by the co-ordinate bench of the Tribunal in the case of Reliance Industries Ltd (ITA 7299/Mum/2017 and also in assessee‟s own case for A.Y. 2012-13 and 2013-14.

We heard the parties and perused the materials on record. We notice that the co-ordinate bench has considered similar issue in assessee‟s own case for A.Y. 2012-13 (supra) wherein it is held that – “6.3. In respect of claim of deduction u/s.10AA of the Act on commercial profit, the ld. AR before us placed reliance on the provisions of Section 80HH of the Act and also argued that the language of Section 80HH and Section 10AA are pari materia in as much as both the sections provide that in computing the total income of the assessee, deduction shall be allowed at certain percentage of profits and gains derived from business. The expression “profits and gains” derived was subject matter of adjudication by the Hon‟ble Supreme Court in the case of Vijay Industries Ltd., reported in 103 taxmann.com 454 wherein the Hon‟ble Apex Court observed that the profits and gains referred to commercial profits without deducting depreciation and investment allowance as per the Act. Since this aspect was not raised by the assessee before the lower authorities, accordingly, the lower authorities did not have an occasion to give their finding on the same. Hence, in the interest of justice and fair play, we deem it fit and appropriate to remand this issue raised in the additional ground to the file of the ld. AO for denovo adjudication in the light of the decision of the Hon‟ble Apex Court in Vijay Industries Ltd., referred to supra and decide the controversy in accordance with law. Accordingly, the additional ground raised

The Ld.AR, on the other hand, reiterated that section 40(a)(ii) read with section 2(43) of the Act prohibits only those taxes, which are allowable as credit under section 90 / 91. Therefore, the state tax for which no credit is allowable under section 90 / 91 should be allowed as a deduction. The Ld.AR also submitted that this is the recurring issue in assessee‟s own case from A.Y. 2009-10 where the co-ordinate bench of the Tribunal is consistently holding the issue in favour of the assessee.

We heard the parties and perused the material on record. The deduction claimed towards state taxes paid in the USA has been a recurring issue in assesse‟s own case for AY 2012-13 (supra) where it has been held that – “3. We have heard rival submissions and perused the materials available on record. At the outset both the parties before us agreed that this issue is already covered by the Co-ordinate Bench decision of this Tribunal in assessee‟s own case for A.Y.2009-10 in dated 30/10/2019 wherein it was held as under:- “6. We have considered the rival submissions and perused the material on record. From the stage of the assessment proceeding itself, it is the claim of the assessee that the term "tax", as defined under section 2(43) of the Act would only include taxes chargeable under the Indian Income Tax Act. It is the further case of the assessee that since in respect of the State taxes paid overseas, the assessee is not eligible to claim relief under section 90 or 91 of the Act, it will not be covered under section 40(a)(ii) of the Act. On a perusal of provisions of sub-section (43) of section 2 of the Act, it becomes clear that the term "tax" has been defined to mean any tax paid under the provisions of the Act. Section 40(a)(ii) of the Act says that any rate or taxes levied on the profits or gain in any business or profession would not be allowable as deduction. Explanation-1 to section 40(a)(ii) of the Act inserted by the Finance Act, 2006, w.e.f. 1st April 2006, further clarifies that any sum eligible for relief of tax either under section 90 or 91 of the Act would not be allowable as deduction under section 40(a)(ii) of the Act. It is the say of the assessee that the tax eligible for relief under section 90 of the 25 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd Act are only those taxes which are levied by Federal / Central Government and not by any local authority of State, City or County. Thus, it is ineligible for any relief under section 90 of the Act. The aforesaid submissions of leaned Sr. Counsel for the assessee, prima facie, is acceptable if one has to strictly go by the meaning of "tax", defined under section 2(43) of the Act, as it only refers to tax paid under the provisions of the Act. It is also worth mentioning, the State taxes paid by the assessee in DTAA countries are not eligible for relief under section 90 of the Act. Therefore, the issue which arises is, whether it can be allowed as deduction under section 37 of the Act. No doubt, in assessee's own case in assessment year 2005-06, the Tribunal in the order referred to above following its own decision in DCIT v/s Tata Sons Ltd., [2011] 43 SOT 27 (Mum.), has held that the State taxes paid overseas cannot be allowed as deduction in view of the provisions of section 40(a)(ii) of the Act. However, the aforesaid legal position has substantially changed after the decision of the Hon'ble Jurisdictional High Court in Reliance Infrastructure Ltd. (supra). While interpreting the provisions of section 2(43) of the Act, vis-a- vis section 40(a)(ii) of the Act, the Hon'ble Court held that the tax which has been paid abroad would not be covered within the meaning of section 40(a)(ii) of the Act, since, the meaning of the word "tax" as defined under section 2(43) of the Act would mean only the tax chargeable under the Act. Thus, as per the aforesaid decision of the Hon'ble Jurisdictional High Court, taxes levied overseas which are not eligible for relief either under section 90 or 91 of the Act, would not come within the purview of section 40(a)(ii) of the Act. It is the specific plea of the assessee that the State tax is not covered either under Indo-US or Indo-Canada tax treaty, hence, not eligible for any relief under section 90 of the Act. Pertinently, unlike section 91 read with Explanation- (iv), section 90 does not provide for inclusion of tax levied by any State/ local authority of that country within the expression 'income tax'. In view of the aforesaid, we direct the Assessing Officer to verify whether the State taxes paid by the assessee overseas are eligible for any relief under section 90 of the Act and if it is not found to be so, assessee's claim of deduction should be allowed. In view of our decision above, no separate adjudication of grounds no.1.2 is required.” 3.1. Respectfully following the same, the ground No.1 raised by the assessee for A.Y.2012-13 is disposed of in the above mentioned terms.”

Respectfully following the decision of the co-ordinate bench, we see no reason to interfere with the decision of the CIT(A). The ground of the revenue is dismissed.

The Ld.DR relied on the order of the Assessing Officer. The Ld.DR further submitted that the CIT(A) has followed the decision in the earlier years and has not given any independent finding. The Ld.DR further contended that the royalty is embedded in the software imported and, therefore, tax could have been deducted on the same.

The Ld.AR, on the other hand, submitted that the payment made by the assessee towards purchase of software is for acquiring of copyrighted article and not for transfer of any right in a copyright. Accordingly, it cannot be concluded as royalty under the provisions of section 9(1)(vi) of the Act and, therefore, not taxable. The Ld.AR accordingly submitted that no disallowance under section 40(a)(i) is warranted since provisions of section 195 do not apply. The Ld.AR further submitted that even under the applicable DTAA, the payment for purchase 27 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd of software cannot be regarded as royalty since the definition of royalty under the DTAA is narrower than the definition in the Act. With regard to the software for trading purposes, the Ld.AR submitted that the assessee does not obtain any licence from the seller and only earns margin on trading or reselling of such software. Therefore, the Ld.AR submitted that the same cannot be treated as royalty and no disallowance under section 40(a)(i) could be made. The Ld.AR relied on the decision of the co-ordinate bench in assessee‟s own case for A.Y. 2012-13 in this regard.

We heard the parties and perused the material on record. We notice that this issue has been a matter of adjudication by the co-ordinate bench in assessee‟s own case for A.Y. 2012-13 and A.Y. 2013-14 where it is held that – 7.1. We have heard rival submissions and perused the materials available on record. We find that the very same issue was subject matter of adjudication by this Tribunal in assessee‟s own case for A.Y.2009-10 in dated 30/10/2019. The facts recorded in the order passed by this Tribunal for A.Y.2009-10 and the adjudication of the same by the lower authorities is reproduced below as the same facts are prevailing in this year also except with variance in figures and yet another exception is that agreement copies were duly filed by the assessee during the year under consideration before the lower authorities. “8. Brief facts are, during the assessment proceedings, the Assessing Officer noticing that the assessee has claimed expenditure incurred in respect of purchase of software called upon the assessee to furnish the necessary details. On verifying the details furnished by the assessee, he found that the assessee had purchased software for its internal use amounting to ₹ 47,36,54,498, and for trading purpose amounting to ₹ 31,03,03,823. After perusing the details, the Assessing Officer was of the view that the amount paid towards acquiring software brought along with support service is in the nature of royalty as per section 9(i)(vi) of the Act. In this context, he referred to Explanation-3 to section 9(1)(vi) of the Act as well as CBDT Circular no.621 dated 9th December 2019. Having held so, the Assessing Officer observed that since the assessee had not deducted tax at source while making payment for purchases of software both for internal use as well as for trading purpose, the amount paid is liable for disallowance under section 40(a)(i) of the Act. Accordingly, he disallowed the entire amount of ₹ 78,39,58,321. The assessee challenged the aforesaid 28 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd disallowance before the first appellate authority.

Learned Commissioner (Appeals) following the order passed by the Tribunal in assessee's own case for the assessment year 2005-06, held that the expenditure incurred on software products acquired for internal use is a capital expenditure, hence, the assessee is entitled to depreciation thereon. However, in respect of payment made towards software products acquired for re-sale / trading purpose, learned Commissioner (Appeals) agreed with the Assessing Officer that it is in the nature of royalty, hence, the assessee was required to deduct tax at source.” 7.2. We find that the ld. AR argued that the amendment brought out by the Finance Act, 2012 will not have any retrospective effect based on the principle of “impossibility of performance”, since assessee cannot be expected to deduct tax at source in respect of transactions effected in earlier years. This argument has to be dismissed as the year under consideration is A.Y.2012-13 where amendment has been brought. 7.3. The ld. AR further argued that even under the applicable DTAA, the payment for purchase of software cannot be regarded as „royalty‟, since the definition of „royalty‟ under DTAA is narrower than the definition in the Act. The ld. AR without prejudice, in respect of purchase of software for trading purpose, argued that assessee does not obtain any license from the seller and only earns margin on trading or re-selling of such software. Accordingly, he submitted that the same cannot be treated as „royalty‟ and no disallowance u/s.40(a)(i) of the Act could be made on the same. He also drew attention of the Bench to certain clauses in the resetting agreement entered into between assessee and Microsoft Regional Sales Corporation and submitted that assessee is only a re-seller of the software product and assessee was not entitled to make any alterations to the software in order to make copies thereon. Finally, the ld. AR also submitted on without prejudice basis that in any case, provisions of Section 40(a)(i) of the Act would not be made applicable to allowance of depreciation on imported software if the same is treated as capital in nature. 7.4. Per contra, the ld. DR vehemently relied on the orders of the lower authorities. 7.5. We find ultimately that this issue has been restored to the file of the ld. AO by this Tribunal in A.Y.2009-10 by making certain observations. We find that while rendering this decision and also for the decision of A.Y.2010-11 in dated 18/08/2020, the decision of the Hon‟ble Supreme Court in the case of Engineering Analysis Centre of Excellence (P) Ltd., vs. CIT reported in 432 ITR 471 was not rendered. Now, we find that the issue in dispute before us has been fully settled by the aforesaid decision of the Hon‟ble Apex Court in favour of the assessee by holding as under:- “By virtue of section 90 of the Income-tax Act, 1961, once a Double Taxation Avoidance Agreement applies, the provisions of the Act can only apply to the extent that they are more beneficial to the assessee and not otherwise. Further, by Explanation 4 to section 90, Parliament has clarified 29 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd that where any term is defined in a DTAA, the definition contained in the DTAA is to be looke4 at. It is only where there is no such definition that the definition in the Ad can then be applied. UNION OF INDLA V. AZADI BACHAO ANDOLAN [7003] 763 1TR 706 (SC) relied on. The expression "copyright" has not been defined separately in the definitions section of the Copyright Act, 1957, yet, section 14 makes it clear that "copyright means the "exclusive right", subject to the provisions of the Act, to do or authorise the doing of certain acts "in respect of a work". In the case of computer programmes, section 14(b) specifically speaks of two sets of acts: the seven ads enumerated in clause (a) and the eighth act of selling or giving on commercial rental or offering for sale or for commercial rental any copy of the computer programme. All the seven acts set out in clause (a) delineate how the exclusive right with the owner of the copyright may be parted with. In essence, such right is referred to as copyright, and includes the right to reproduce the work in any material form, issue copies of the work to the pub tic, perform the work in public or make translations or adaptations of the work. The definition of an "in fringing copy" contained in section 2(m) of the 1957 Act, in relation to a computer programme, i. e., a literary work, means reproduction of the work. Thus, the right to reproduce a computer programme and exploit the reproduction by way of safe, transfer, licence, etc., is at the heart of the exclusive right. Section 14(b)(ii) of the 1957 Act was amended twice, first in 1994 and then again in 1999, with effect from January 15, 2000. What is conspicuous in the provision after the amendment is the absence of the phrase "regardless of whether such copy has been sold or given on hire on earlier occasions". This is a statutory recognition of the doctrine of first sale or principle of exhaustion. Copyright is an exclusive right, which is negative in nature, being a right to restrict others from doing certain acts. Cop right is an intangible, incorporeal right, in the nature of a privilege, which is quite independent of any material substance. Ownership of copyright in a work is different from the ownership of the physical material in which the copyrighted work may happen to be embodied. Importantly, by virtue of section 16 of the 1957 Act no copyright exists in India outside the provisions of the 1957 Act or any other special law for the time being in force. The making of copies or adaptation of a computer programme in order to utilise the programme for the purpose for which it was supplied, or to make backup copies as a temporary protection against kiss, destruction or damage so as to be able to utilise the computer programme for the purpose for which it was supplied, does not constitute an act of infringement copyright under section 52(1)(aa) of the 1957 Act. Section 52(l)(ad) is independent of section 52(1)(aa) of the 1957 Act, and states that the making 30 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd of copies of a computer programme from a personally legally obtained copy of non-commercial personal use would not amount to an infringement of copyright. Section 52(1)(ad) of the 1957 Act cannot be read to negate the effect of section 52(1)(aa), since it deals with a subject matter that is separate and distinct from that contained in section 52(1)(aa) of the 1957 Act. There is an important difference between the right to reproduce and the right to use computer software. Whereas the former would amount to parting with a copyright by the owner thereof, the latter would not. When, under a non-exclusive licence, an end -user gets the right to use computer software in the form of a compact disk, the end-user only receives a right to use the software and nothing mare. The end-user does not get any of the rights that the owner continues to retain under section 14(b) of the 1957 Act read with .cubclauses (i) to (vii) of clause (a) thereof Thus. the conclusion that when computer software is licensed for use under an end-user licence agreement, what is also licensed is the right to use the copyright embedded therein, is wholly incorrect. The licence for the use of a product under an end-user licence agreement cannot be construed as the licence spoken of in section 30 of the 1957 Act, as such end-user licence agreement only imposes restrictive conditions upon the end-user and does not part with any interest relatable to any rights mentioned in section 14(a) and (b) of the 1957 Act The ownership of copyright in a work is different from the ownership of the Physical material in which the copyrighted work may happen to be embedded. Any ruling on the more expansive language contained in the Explanations to section 9(vi) of the Income-tax Act, 1961 would have to be ignored if it is wider and less beneficial to the assessee than the definition cont wined in the DTAA, in terms of section 90(2) of the Act read with Explanation 4 there-to.. and article 3(2) of the DTAA Further, the expression copyright" has to be understood in the context of the statute which deals with it, it being acc4Tted that municipal laws which apply in the contracting States must be applie4 unless there is any repugnancy to the terms of the DTAA. By no stretch of imagination, can the payment for such computer software amount to royalty within the meaning of article 12 of the DTA A or section 9(i)(vi) of the Act. DASSAULT SYSTEMS K. K., In re [70101 32 ITR 175 (AAR), GEOQUEST SSTEMS B. V., In re 120101 327 ITR 1 (AAR), DIT v. ERICSSON A. B. 120121 343 ITR 470 (Delhi), DIT v. Nokia NETWORKS OY [2013] 358 ITR 259 (Delhi), D1T V. INFRASOFT LTD. [2014] 3 ITR-OL 333 (Delhi) and CIT v. Z'I'E CORPORATION [2017] 392 ITR 80 (Delhi) approved. STATE BANK OF INDIA V. COLLECTOR OF CUSTOMS (2000) 1 SCC 727 relied on. Royalty, under section 90)(vi) of the Act, means the transfer of all or any rights, including the g-ranting of a licence, in respect of any copyright in a literary work. Under article 3(2) of the Double Taxation Avoidance 31 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd Agreement between India and Singapore, the definition of the term "royalties", shall have the meaning assigned to it by the DTAA, meaning thereby that the expression "royalty, when occurring in section 9 of the Act, has to be construed with reference to article 12 of the DTAA. This position is also clarified by CBDT Circular No. 333 dated April 2, 19822 . Thus, by virtue of article 12(3) of the DTAA, royalties are payments of any kind received as consideration for "the use of; or the right to use, any copyright" of a literary work, which includes a computer programme or software. When article 12 of the DTAA defines the term "royalties" in paragraph (3) thereof, it does so stating that such definition is exhaustive : it uses the expression "means". Secondly, the term "royalties" refer to payments of any kind that are received as a considerate ion for the use of or the right to use any copyright in a literary work. The definition contained in Explanation 2 to section 90(1)(vi) of the Act, is wider in at least three respects it speaks of "consideration", but also includes a lump-sum consideration which would not amount to income of the recipient chargeable under the head "capital gains"; when it speaks of the transfer of "all or any rights", it expressly includes the granting of a licence in respect thereof; and it states that such transfer must be "in respect of" any copyright of any literary work. However, even where such transfer is 'in respect of" copyright, the transfer of all or any rights in relation to copyright is a sine qua non under Explanation2 to section 9(1)(vi) of the Act. in short, there must be transfer by way of licence or otherwise, of all or any of the rights mentioned in section 14(b) read with section 14(a) of the 1957 Act. Indian tax laws use the expression "in respect of" as synonymous with the expression "on" the expression "in respect of”, when used in a taxation statute, is only synonymous with the words "on" or "attributable to". This accords with the meaning to be given to the expression "in respect of" contained in Explanation 2(v) to section 9(1)(vi) of the income-tax Act, 1961 and would not in any manner make the expression otiose. STATE OF MADRAS V. SWASTIX TOBACCO FACTORY [1966] AIR 1966 SC 1000; [1966] 3 SCR 79 relied on. While Explanation 2(v) to section 90Xvi) of the Ad, when it speaks of "all of any rights...in respect of copyright" is more expansive than the DTAA provision, which speaks of the "use of or the right to use" any copyright, when it comes Jo the expression "use of, or the right to use", the same position would obtain under Explanation 2(v) to section 9(1)(vi)of the Ad, inasmuch as, there must, under the licence granted or sale made; be a transfer of any of the rights contained in section 14(a) or (b) of the 1957 Act, for Explanation 2(v) to apply. To this extent, there will be no difference in the position between the definition of royalties" in the DTAAs and the definition of "royalty in Explanation 2(v) to section 90(vi) of the Act. Even f the ambit of " royalty " were considered only under the Act, the definition of royalty in Explanation 2(v) to section 9 (1)(vi) of the Act would 32 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd make it clear that there has to be a transfer of "all or any rights" which includes the grant of a licence in respect of any copyright in a literary work. The expression 'including the granting of' a licence" in clause (v) of Explanation 2(v) to section 9(i)(vi) of the Act, would necessarily mean a licence in which transfer is made of an interest in rights "in respect of' copyright, namely, that there is a parting with an interest in any of the rights mentioned in section 14(b) read with section 14(a) of the 1957 Act. To this extent, there will be no difference between the position, under the DTAA and Explanation 2 to section 9(i)(vi)of the Act. Explanation 4 to section 9(1)(vi) of the Act was inserted retrospectively to expand the scope of Explanation 2(v). In any case, Explanation 2(v) contains the expression, "the transfer of all or any rights" which is an expression that would subsume "any right, property or information" and is wider than the expression "any right, property or information". CBDT Circular No. 152 dated November 27, 19741 cannot apply to explain a position that existed even before section 9(1)(vi) was actually inserted in the Act by the Finance Act, 1976. In so far as section 9(1)(vi) of the Act relates to computer software Explanation 3 thereto refers to computer software for the first time with effect from April 1, 1991, when it was introduced, which was then amended by the Finance Act, 2000. Quite clearly, Explanation 4 cannot apply to any right for the use of or the right to use computer software before the term "computer software" was inserted in the statute. Likewise, even qua section 2(o) of the 1957 Act, the term "computer software' was introduced for the first time in the definition literary work, and defined under section 2(ffc) only in 1994. It is equally Ludicrous for the amendment which also inserted Explanation 6 to section 9(i)(vi) of the Act, to apply with effect from June 1, 1976, when technology relating to transmission by a satellite, optic fibre or other similar technology was only regulated by Parliament for the first time through the Cable Television Networks (Regulation) Act, 1995, much after 1976. For all these reasons, it is clear that Explanation 4 to section 9(1)(vi) of the Act is no clarificatory of the position as of June 1, 1976, but in fact, expands that posit ion to include what is stated therein, by the Finance Act, 2012. Notification No, 21 of 2C'12 dated June 13, 2012 being issued after Explanation 4 was inserted could not be invoked to assert that Explanation 4 clarifies the legal position as it always stood. It is only when the non- resident is liable to pay income-tax in India on income deemed to arise in India and no deduction of tax at Source is made under section 195(1) of the Income-tax Act, 1961 or such person has, after applying section 195(2) of the Act, not deducted such proportion of tax as is required, that the consequences of a failure to deduct and pay, reflected in section 201 of the Act, follow by virtue of which the resident-payee is deemed an "assessee in default", and thus, is made liable to pay tax, interest and penalty thereon. Section 194E of the Act belongs to a set of various provisions which deal 33 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd with tax deduction at source, without any reference to chargeability to tax under the Act of the non-resident assessee. This section is similar to sections 193 and 194 of the Act by which deductions have to be made without any reference to the chargeability of a sum received by a non-resident assessee under the Act. On the other hand, at the heart of section 195 of the Act is the fact that deductions can only be made if the non-resident assessee is liable to pay tax under the provisions of the Act in the first place. GE INDIA TECHNOLOGY CENTRE (P.) LTD. V. CIT 120101 327 ITR 456 (SC) explained. PILOM v. CIT 120201425 ITR 312 (SC) explained and distinguished. The "person" spoken Of in section 195(1) of the Art is liable to make the necessary deductions only if the non-resident is liable to pay tax as an asses-see under the Act, and not otherwise. The tax deductor must take into consideration the effect of the DTAA provisions. Thus the charging and machinery provisions contained in sections 9 and 195 of the Act are interlinked. The person liable to deduct tax is only liable to deduct tax first and foremost if the nonresident person is liable to pay tax, and second, if he is so liable, he is liable to deduct tax depending on the rate mentioned in the DTAA. GE INDIA TECHNOLOGY CENTRE (R) LTD. v. CIT [20101 327 ITR 456 (SC) and VODAFONE INTERNATIONAL HOLDINGS B. V. V. UNION OF LNDJA [20121 341 ITR 1 (SC) relied on. The argument based on article 30 of the Double Taxation Avoidance Agreement between India and the United States of America that the DTAA's provisions in these cases would not apply at all, inasmuch as the provisions relatable to deduction of tax at source under section 195 of the Act do not refer to tax at all, but are deductions that are to be made before assessments to tax are made, would Lead to absurd consequences. Article 30 cannot be read out of context. The logic behind article 30 of the DTA.4 is for reasons connected with the municipal taxation laws of the United States of America and has nothing to do with Indian municipal law governing the liability of persons to deduct tax at source under section 195 of the Income-tax Act. This is reinforced by the fact that the OECD Commentary on articles 30 and 31 acknowledges the fact that the "entry into force" provisions, unlike the rest of the provisions in the OECD Mode! Tax Convention on Income and on Capital, depend on the domestic laws of contracting States. Persons are not obligated to do the impossible, i.e., to apply a provision of a statute when it was not actually and factually on the statute book. Thus the "person" mentioned in section. 195 of the Act cannot be expected to do the impossible, namely, to apply the expanded definition of "royalty" inserted by Explanation 4 to section 9(1 Xvi) of the Act, Or the assessment years. at a time when such Explanation was not actually and factually in the statute.

Respectfully following the above decision of the coordinate bench the ground of the revenue is dismissed.

Since we have dismissed the revenue‟s ground for the reason that the purchase of software entitles the assessee only the right to use the copyrighted article and not any right in the copyright, therefore, the alternate submissions made by the Ld.AR with regard to section 40(a)(i) not applicable to depreciation on software treated as capital in nature has become academic and does not warrant any separate adjudication.

The Ld.DR submitted that the assessee did not file any working with regard to the suo motu disallowance and, therefore, the Assessing Officer was not satisfied with the suo motu disallowance made by the assessee. The Ld.DR therefore, submitted that the Assessing Officer has correctly invoked the provisions of section 14A read with rule 8D of I.T. Rules, 1962.

The Ld.AR drew our attention to the assessment order in which the Assessing Officer himself has reproduced the submissions made by the assessee with regard to the suo motu disallowance made by the assessee. Therefore, the Ld.AR agued that the Assessing Officer‟s recording of satisfaction is not tenable since the Assessing Officer has not brought out any finding with regard to why he is not satisfied with the correctness of the claim. The Ld.AR further submitted that merley by stating that the Assessing Officer is not satisfied with regard to the correctness of the suo motu disallowance, does not amount to recording of satisfaction. Accordingly, the Ld.AR submitted that the Assessing Officer has made the disallowance under section 14A without recording satisfaction and, 39 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd therefore, the CIT(A) has correctly deleted the disallowance. The Ld.AR also submitted that in assessee‟s own case for A.Y. 2012-13, the co-ordinate bench has considered the similar issue and held the issue in favour of the assessee for the reason that the Assessing Officer has not recorded satisfaction.

We heard the parties and perused the material on record. We notice that the same issue is considered by the co-ordinate bench in assessee‟s own case for A.Y. 2012-13 (supra) where it has been held that - “8.1. We find that assessee had claimed an amount of Rs.53,70,92,090/- as dividend income exempt u/s.10(34) of the Act. The assessee made voluntary disallowance of expenses of Rs.51,58,068/- in the return of income. The ld. AO merely observed that he was not satisfied with regard to the correctness of the claim of expenditure made by the assessee and directly applied the computation mechanism provided in Rule 8D(2) of the Income Tax Rules and made disallowance as under:-

For the year under consideration, we notice that the assessee has made a very detailed submission before the Assessing Officer with regard to the suo motu disallowance (refer para 6.2 on pages 41 to 44 of assessment order). The Assessing Officer, in his finding, has simply stated that he is not satisfied with the correctness of the claim of expenditure since the amount disallowed by the assessee is very meager. It is the settled position that the Assessing Officer cannot invoke the provisions of disallowance under section 14A read with rule 8D without recording any cogent reasons as to why he is not satisfied with the correctness of the claim of the assessee. Mere recording that the amounts being meager compared to the exempt income earned, cannot be construed as recording of satisfaction. Therefore, respectfully following the ratio laid down by the co- ordinate bench in assessee‟s own case, we hold that the CIT(A) has correctly deleted the addition made by the Assessing Officer for want of recording of objective satisfaction with cogent reasons. This ground of the revenue is dismissed. Advertisement Expenses (Brand building expenses) – Ground 4 51. The Assessing Officer noticed that the assessee has incurred a substantial amount of Rs.125.59 crores towards advertising which is in the nature of promotional and publicity activities. The Assessing Officer held that these 41 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd expenses are more in the nature of brand building expenses and called on the assessee to file the details and the reason as to why the same cannot be treated as capital in nature. The assessee filed the details of the expenses stating that these expenses are incurred towards advertisement in newspaper, marketing of its products, etc. which is incurred in the normal course of business and is incurred routinely every year. Therefore, the assessee submitted that it cannot be treated as capital in nature. The assessee relied on various judicial pronouncements in this regard. However, the Assessing Officer did not accept the submissions of the assessee and held the expenses are capital in nature and after allowing the depreciation on the same, made an addition of Rs.123,14,33,933/-. On further appeal, the CIT(A) deleted the addition by relying on his own orders for A.Y 2008- 09, 2008-09 & 2009-10 in assessee‟s own case.

The Ld.DR relied on the order of the Assessing Officer.

The Ld.AR submitted that since the expenditure incurred are towards advertising and marketing is a routine expenditure and, therefore, should be allowed as revenue expenditure. The Ld.AR drew our attention to the fact that the same issue arose for A.Y. 2009-10 in assessee‟s own case and the co-ordinate bench has held the issue in favour of the assessee.

The Ld.DR relied on the order of the Assessing Officer.

The Ld.AR submitted that the expenditure in respect of payment towards brand equity is the business expenditure for the reason that the subscription fees paid is for the purpose of carrying out normal business activity of the company and that tax under section 194J has been deducted on the payment. The Ld.AR further 43 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd submitted that the Tata brand is owned by Tata Sons Ltd and the payment is required to be made annually by all subscribers of the Tata group and, therefore, should be allowed as a deduction. During the course of hearing the ld AR drew our attention to the Trade Mark registered in the name of Tata Sons Ltd., (page 370 to 372 of paper book) and also the terms of the agreement entered into between the assessee and Tata Sons Ltd (Page 375 of paper book). The Ld.AR also submitted that the issue is covered by the decision of the co-ordinate bench in assessee‟s own case for A.Y. 2012-13.

We notice that the co-ordinate bench in assessee‟s own for AY 2012-13 (supra) case has considered the same issue and held that – 9.1. We have heard rival submissions and perused the materials available on record. We find that assessee had incurred an expenditure in respect of payment towards Tata brand equity and claimed the same as „business expenditure‟ u/s37(1) of the Act. The assessee had made payment towards subscription fee for carrying out normal business activities of the company. The assessee submitted that the Tata brand always belong to Tata Sons and accordingly, the assessee has made payment to Tata Sons after due deduction of tax at source u/s.194J of the Act. The assessee also submitted that this payment is required to be made annually by all the subscribee‟s to Tata Sons towards subscription on the basis of their profitability. There is no question of capitalizing this expenditure as it is a recurring payment by the assessee. The ld. DR vehemently relied on the order of the ld. AO. 9.2. We find that this Tribunal in assessee‟s group concern‟s case of Tata Autocomp Systems Ltd., vs. ACIT in IT (TP)A No.7596/Mum/2012 for A.Y.2008- 09 dated 12/06/2013 had addressed very same issue. The decision rendered thereon shall apply mutatis mutandis to this appeal except with variance in figures. The relevant operative portion of the Tribunal order dated 12/06/2013 referred to supra is reproduced hereunder:- 2. The issue raised in ground No. 1 relates to the disallowance of ₹ 32,42,666/- made by the A.O. on account of payment made by the assessee to M/s Tata Sons Ltd. on account of subscription towards “TATA” brand equity and business promotion scheme.

The assessee in the present case is a company which is engaged in the business of providing services to the global automotive industries. The return of income for the year under consideration was filed by it on 30-9-2008 declaring total income of ₹ 44 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd 51,05,63,935/- which was subsequently revised to ₹ 52,34,36,910/-. In the profit and loss filed along with the said return, an amount of ₹ 32,42,666/- was debited by the assessee on account of subscription paid to Tata Sons Ltd. towards TATA brand equity and promotion scheme. While justifying its claim for the said payment, the following submissions were mainly made on behalf of the assessee before the A.O:-  “By entering into the agreement, the assessee became entitle to use and associated itself with TATA name, marks and marketing Indica for the company‟s products and services.  The Tata Sons Ltd., protects and enforces the collective image and goodwill of the Tata Group, organize corporate identity, coordinate major campaign involving promotion and development of Tata name, engage the service of specialist and professional consultants for energizing and enhancing the overall Tata brand etc.  By entering into the agreement, Tata Sons Ltd. had granted non exclusive and on assignable subscription to use TATA name and marketing Indica.  The assessee justified the payment stating that the main goal to formulate the scheme was to justify a diverse and diffuse enterprise and make it capable of facing the challenge from international brand names, post liberalization.  The assessee company has derived huge benefits in the form of increase sales and also other operational efficiencies.  In the past assessment years the similar payment has been allowed as deduction. The Assessee relied on the decision in the case of Radhasoami Satsang Vs. CIT (1992)193 ITR 321(SC)”.

We have heard the arguments of both the sides and also perused the relevant material available on record. The ld. counsel for the assessee, at the outset, has invited our attention to the copy of relevant agreement entered into by the assessee company with Tata Sons Ltd. on 4th June, 2001 placed at assessee‟s paper book page No. 207 to 225 in order to point out the obligation of Tata Sons to look after the entire brand of TATA group. The said obligation being relevant in the present context are extracted below from page No. 210 and 212 of the assessee‟s paper book:- “a) To protect and promote the interests generally of the Subscriber both in India and abroad. To this end, the Subscriber hereby authorizes the Proprietor to act on its behalf in protecting and enforcing the collective image and goodwill of the Group and preventing any newly developed mark or symbol from being usurped and/or diluted in any way. b) To organize periodically as may be deemed necessary corporate identity and brand promotional activities and campaigns through various media including electronic /telecommunication/satellite communication media 46 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd (e.g. TATA Website) etc. printing and publishing of promotional material and such other activities as in the opinion of the Board of Directors of the Proprietor Company, will enhance the TATA Brand Equity and correspondingly benefit the business of the Subscriber. c) To co-ordinate major campaigns involving the promotion and development of the Business Name Marks and Marketing Indica. d) to engage the services of specialist agencies both National and International as the need may be to energise and enhance the Overall TATA Brand Equity which eventually could result in a greater market share for the products and services of the Subscriber and help in the preservation and vindication of the trust and confidence reposed by customers, business associates, stockholders and the society in general. e) To engage profession consultants for conducting industry/organizational studies/research for the formulation of Group business strategies and policies that would assist the subscribing companies to emerge as business leaders in the evolving markets. f) For the attainment of the overall objectives of the TATA Brand Equity & Business Promotion Scheme and interacting closely with the participating TATA Companies in a certainly coordinated manner, engage and set up a team of senior personnel and/or advisors/consultants and/or specialists firms as well as provide them with the necessary supporting staff and facilities to perform their functions. g) To take steps to make available a pool of sharable resources of the TATA Group including managerial talent trained in TATA values to the Subscriber. h) To provide necessary guidance to the Subscriber in order to ensure appraise the performance of the Subscriber in various areas of its activity and to guide and assist the Subscriber in the attainment of higher standards of quality of its products, services and management. i) To adopt the JRD Quality Value and/or other such process as a means of appraise the performance of the Subscriber in various areas of its activity and to guide and assist the Subscriber in the attainment of higher standards of quality of its products. Services and management. j) To provide such support and assistance to the Subscriber as the Board of Directors of the Proprietor Company may consider necessary in certain circumstances including securing the support of Group companies to the extent and in a manner permissible under the prevalent laws. k) to encourage support to the Subscriber‟s business from Group companies subject to the availability of products and services of a desirable quality at competitive rates. l) to undertake activities which in the opinion of the Board of Directors of the Proprietor Company are essential for the purpose of promoting, developing, maintaining, managing and legally protecting the Business 47 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd Name, the Marks and Marketing Indica in India and abroad and thereby endeavor to promote the business of the Subscriber to achieve greater profitability and enhancement of stakeholder value. m) To undertake measures to preserve the stability of the management of the Subscriber in order to protect the larger interests of its stakeholders. n) To provide resources for availing services in the areas of 1. Financial and Strategic Management.

Legal and Economic matters.

Corporate Communications.

The nature of payment made by the assessee being identical to payment made during AY 2012-13, we are of the considered view that the above decision of the co-ordinate bench is applicable for the year under consideration also. Accordingly, we see no reason to interfere with the decision of the CIT(A). This ground of the revenue is dismissed.

The Ld.DR submitted that the payments made to non residents outside India, is income that accrues and arises in India and, therefore, tax should have been deducted at source under section 195 of the Act. Accordingly the ld DR submitted that the disallowance under section 40(a)(i) is warranted on the commission expenses.

The Ld.AR, on the other hand, submitted that since the non resident agents operate from outside India, no part of their income arises in India. The payment is remitted directly abroad and, therefore, the same cannot be held to have been received by or on behalf of the non resident agents in India. The payment is not covered by any of the deeming provisions under section 9 as it is not in the nature of interest, royalty or fees for technical services. The Ld.AR also submitted that the CBDT circular No.786/2000 clarified that where the non resident agent operates outside the country and the payments to them are made directly abroad, such payments were held to be not taxable in India. The Ld.AR further drew our attention to the fact that the same issue has been considered by the co-ordinate bench and held in favour of the assessee from A.Y. 2009-10.

The Ld.AR, on the other hand, submitted that the provision is made in the books of account by the assessee as per the global accounting standards and accounting policy consistently followed. Since the company has not accepted and acknowledged the debt to the vendor, but merely provided amounts in the books of account to comply with the global accounting standards, it does not give rise to any income in the hands of the vendors. The assessee, at the time of making the provision would not even know under which specific section of the TDS provisions, the tax needs to be deducted. The Ld.AR further submitted that mere entries in the books of account do not establish the accrual of income in the hands of the payees and that the payments are reversed in the beginning of the subsequent financial year. The Ld.AR submitted that applicable tax is deducted at source at the time of payment against the invoices raised by the vendors. The Ld.AR relied on various judicial pronouncements and also the decision of the co-ordinate bench in assessee‟s own case for A.Y. 2013-14 in this regard.

We heard the parties and perused the material on record. We notice that the co-ordinate bench, while considering the similar issue for A.Y. 2013-14 in assessee‟s own case has held that – 53 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd “18.1. We have heard rival submissions and perused the materials available on record. We find that assessee had made certain provisions for expenses at the end of the year for which deduction of tax at source has not been made. The ld. AO disallowed the same for nondeduction of tax at source invoking the provisions of Section 40(a)(ia) of the Act both under normal provisions of the Act as well as under the computation of book profits u/s.115JB of the Act. We find that the ld. CIT(A) had deleted the said disallowance by observing as under:- “This is a matter arising for the first time in the case of assessee and has three parts, I, II and III. The Assessing Officer deals with the same in para 14 of assessment order. The genesis of the disallowance under section 40(a)(ia)1 is remark in Audit Report under section 44AB which is as under: In the opinion of the company , year-end provisions of expenses which are reversed in the subsequent year are not liable for deduction of tax at source as such provisions are made only for the purpose of preparation of annual financial statements in accordance with applicable accounting principles/standards 16. I first take up the part I on the matter of disallowance u/s 40(a)(ia). The Assessing Officer called for explanation of the assessee who stated inter alia that a. Entry concerned is made as per accounting standards and policy b. The person concerned to whom sum is payable is not identifiable from the entry c. Tax deduction at source is effected when the person to whom sum payable is identified and thereafter Form 16A is issued. d. Certain case decision is cited The Assessing Officer overruled the assessee and reasons recorded by him included the following: A. Even when sum is credited to suspense account tax deduction at source is to be made B. Bangalore ITAT in case of IBM India Pvt Ltd [TS-305-ITAT-2015(Bang] has stated that even when sum is credited to suspense account tax deduction at source is to be effected and this included provision 17. The matter is examined. The primary requirement to effect disallowance under section 40(a)(ia) is by identifying a default in complying with provision relating to TDS. The explanation before Assessing officer is that provision is created in books in accordance with accounting principle and reversed next year. This is a consistent method of accounting followed by the assessee. Here a provision created by book entry is disallowed by invoking section 40(a)(ia). If at all Assessing Officer had to make a disallowance under section 40(a)(ia) the entry(ies) must be split up by identifying (a) to whom payable (b) whether the sum credited is one where 54 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd tax is deductible at source (c) under which section tax is deductible at source and (d) whether same exceeds threshold limits specified In section. Identification of violation in respect of specific entry or a set of entries in tax deduction at source was a fundamental exercise keeping in view provisions of XVll-B was the first step before invoking section 40(a)(ia). This exercise is not carried out. As no default in deduction of tax at source is recorded, the question of disallowance does not arise. Hence on this count assessee succeeds on part I of the ground.

Part II is the disallowance of whole of the sum created as provisions. The Assessing Officer disallowed the same after recording reasons that",... Even then assessee cannot be a/lowed the deduction of provisions u/s 37 as in such situation provision is nothing but an ac/hoc provision, liability for which has ether not accured or cannot be ascertained ant thus the provision cannot be said to have been laid out or expended wholly and exclusively for the purposes of business". The written submission does not contain a specific comment on this part. In course of hearing, the appellant stated that this is a consistent method where income and expenses are accounted for following the principle of accrual and that this consistent method is disturbed without adequate recording of reasons or analysing facts.

In view of discussion above, he Assessing Officer is directed to delete the addition of Rs 2,6551677,983.Parts I, II and III of the ground is disposed of accordingly.”

The facts of the issue for the year under consideration is identical, and therefore, respectfully following the above decision of the co-ordinate bench, we dismiss the ground raised by the revenue and uphold the order of the CIT(A). Foreign tax credit in respect of income pertaining to section 10A/10AA – Ground 8.

This ground arises out of the partial relief given by the assessee towards Foreign Tax Credit claimed by the assessee and the issue contended is same as in 57 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd Ground 5 of assessee's appeal. Therefore our decision in the Ground 5 of assessee's appeal would be mutatis mutandis applicable to revenue's ground also. Accordingly this ground is disposed of in the same terms mentioned in the earlier part of this order while adjudicating ground 5 of assessee's appeal.

As regards the TP adjustment, both the assessee and the revenue raised grounds as detailed in the earlier part of this order. Since the grounds raised

The assessee has corroborated the above with peer group- analysis and internal TNMM as detailed below:

The ld AR submitted before us that all the aspects of this TP adjustment has been duly considered by this Tribunal in assessee's own case for A.Y.2012-13 (supra). The ld DR relied on the orders of the TPO 75. We heard the parties. The relevant observations of the Tribunal in assessee‟s own case for A.Y.2012-13 (supra) are extracted below - “12. The ground No.5 raised by the assessee is with regard to transfer pricing adjustment made in respect of provision of software consultancy services. The 60 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd ground No.9 raised by the Revenue for the A.Y.2012-13 is also challenging the transfer pricing adjustment made in respect of provision of software consultancy services in respect of partial relief granted by the ld. CIT(A). Hence, both the grounds are taken up together as identical issue is involved. 12.1. We have heard rival submissions and perused the materials available on record. We find that assessee is a leading global information technology consulting services and outsourcing company having worldwide persons for more than 20 years providing consultancy services, developing and maintaining products for customers covering on all matters pertaining to implementation of computer software and hardware system, management of data processing and information systems and data communication systems. Assessee carries out its overseas operations through a web of foreign subsidiaries which act as marketing and sales support companies of assessee. The subsidiaries served as a hub in the realization of the international projects. Client service is carried out by the assessee in India. 12.2. In respect of provision of software, technical and consultancy services, the assessee in its Transfer Pricing Study Report (TPSR) had benchmarked the said transaction by selecting itself as a tested party by adopting Transactional Net Margin Method (TNMM) as the Most Appropriate Method (MAM) with Operating Profit / Operating Cost (OP/OC) as the Profit Level Indicator (PLI) for benchmarking the receipts from the said services. The assessee submitted that it had rendered software development, technical and consultancy services to its Associated Enterprises (AEs) on the basis of specific requests received from them by it. The assessee also submitted that the charges for the services rendered were determined on the basis of mutual negotiation between the parties. The assessee gave a complete description of functions performed, assets employed and risks assumed (FAR analysis) while rendering this provision of software, technical and consultancy services. These facts are brought out in detail by the assessee in its TPSR as well as in the order of the ld. TPO vide pages 5-8 of the order. The assessee selected comparable companies wherein the arithmetic mean margin was arrived at 11.28%. The assessee‟s margin for provision of IT services was 34.99%. The assessee in its TP study report mentioned that the margins earned by AE were better than that earned from AEs and non-AEs collectively and accordingly, the transactions were at arm‟s length. 12.3. The assessee also made a comparable analysis in the TP study report to justify that its margin are better than the peers i.e. Wipro, Infosys, HCL Technologies, Patni Computers etc., to state that its transactions are at arm‟s length. The ld. TPO used the same set of comparables as were used by him in assessee‟s own case for A.Y.2006-07 and considered the AEs as the tested party. The ld. TPO selected companies based in US and considered the same set of US companies as comparable to all other AEs operating in different geographic 61 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd region. The ld. TPO also computed the margins from the consolidated financials of the said comparable companies instead of looking into stand alone financials. The assessee state that the said comparable companies have got significant related party transactions and there is a huge difference in the scale of operations and hence not comparable with that of the assessee. However, these provisions were not considered and ultimately, the ld. TPO processed to make an adjustment of Rs.946,91,61,694/- and made an upward adjustment thereon. 12.4. The ld. CIT(A) upheld the action of the ld. TPO in taking AE as the tested party. Further the ld. CIT(A) analysed each of the comparable companies and provided detailed reasons for either inclusion or exclusion thereon. The ld. TPO was also provided an opportunity to perform the comparable selected by the ld. CIT(A). Both the parties before us agreed that all the aspects of this TP adjustment has been duly considered by this Tribunal in assessee‟s own case for A.Y.2009-10 in and IT(TP)A No.5823/Mum/2016 dated 30/10/2019. “20. We have considered rival submissions and perused the material on record. We have also applied our mind to the decisions relied upon. From the grounds raised by the Revenue, the following three issues arise for consideration - (i) what should be the appropriate PLI; (ii) whether cost of outsourcing / sub-contracting to the TCS should be considered for computing the margin; and (iii) whether the alternative benchmarking furnished by the assessee by treating the AEs as tested party with comparables in the same geographical locations is acceptable. On a careful perusal of the facts on record as well as submissions of the learned Counsel for the parties in the course of hearing as well as in the written note, we are of the view that the decision of learned Commissioner (Appeals) on the aforesaid issues are unassailable. As regards the issue of appropriate PLI, we are of the view that considering the nature of activity performed by the assessee as well as the AEs, it cannot be said that the A.Es are not bearing any risk. Rather the facts on record reveal that the AEs performed the role of risk bearing distributors. It is well brought out by learned Commissioner (Appeals) in his order that the AEs are bearing credit risk and risk of default by client. In fact, the assessee through proper evidences has demonstrated instances where the credit risk with reference to part cancellation of contract has been borne by the AEs without compensation from the assessee. The documentary evidences in this regard furnished by the assessee were thoroughly examined not only by learned Commissioner (Appeals) but they were also produced before us. Thus, from the aforesaid facts, it becomes clear that significant marketing functions are being performed and distribution and marketing risk are being taken by the AEs. On examination of the financials of the subsidiaries it is revealed that some subsidiaries are still making loss at net level which signifies that some risk 62 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd is being borne by the AEs. It has further been brought on record that the manpower base of AEs performed various functions relating to marketing as well as client co-ordination. The AEs have developed sufficient competency to handle the marketing work independently. The entire contract related work is performed by the AEs, though, in cooperation with the assessee. Thus, it is quite natural that for being a sufficiently motivated work force, the AEs are compensated at return on sales and not merely on value added costs. Therefore, learned Commissioner (Appeals) was justified in directing the Transfer Pricing Officer to adopt the PLI of gross margin on sales. As regards consideration by the Transfer Pricing Officer, the outsourcing / subcontracting cost to assessee as a pass through cost, learned Commissioner (Appeals) was absolutely correct in observing that the decision of the Transfer Pricing Officer to exclude such costs while computing the margin of the AEs is incorrect. When similar cost incurred by the comparables were not excluded while computing their margin, a different treatment cannot be given to such costs in case of the AEs. Certainly, the aforesaid approach of the Transfer Pricing Officer has resulted in distorting the correct PLI of the AEs. In the aforesaid context, the observations of learned Commissioner (Appeals) are appreciable, wherein, he has observed that the PLI of the AEs and PLI of comparables have not been computed on similar lines by the Transfer Pricing Officer, hence, comparability condition fails. It is further relevant to observe, the alternative benchmarking furnished by the assessee before the Transfer Pricing Officer by considering the AEs in different geographic locations as tested parties with the comparables selected on the basis of the respective geographic locations furnished before the Transfer Pricing Officer were not properly considered. However, in course of appeal proceedings, the learned Commissioner (Appeals) examined them in detail and after a detailed analysis approved some comparables selected by the assessee and also added some new comparables. Whereas, the comparable selected by the Transfer Pricing Officer were not on the basis of any detailed search process. At least, no such analysis is either forthcoming from the order of the Transfer Pricing Officer or could be brought to our notice by learned Departmental Representative. On the contrary, on a thorough and careful reading of the impugned order of learned Commissioner (Appeals), we are of the view that learned Commissioner (Appeals) has taken pains to examine in detail the alternative benchmarking done by the assessee with foreign comparables and after detailed analysis has shortlisted the final comparables to be considered for comparability analysis. No convincing argument or evidence has been brought on record by the learned Departmental Representative to persuade us to disturb the finding of learned Commissioner (Appeals) on these issues. In view of the aforesaid, we do not find any merit in the grounds raised by the Revenue on the issues. Accordingly, grounds are dismissed.

Respectfully following the above decision of the coordinate bench, we see no reason to interfere with the decision of the CIT(A) and the grounds of the assessee and revenue are disposed of accordingly. Provision of loans to AE – Assessee's Ground 8 77. The TPO noticed that the assessee had given loan to its AE in the prior years primarily for acquisition of downstream subsidiary by the AE. The details of loan are as given below:-

The asessee submitted that these loans are advances to AEs for the purpose of benefit of assessee itself and hence are cash equity in nature. The asessee also contended that there are business and commercial rationale for providing these loans. The assessee charged interest @5% on the loan given to TCS FNS Australia. With regard to the loan given to TCS Morocco, the assessee submitted that the loan was extended for the purpose of working capital requirement and that the business of TCS Morocco was in the process of liquidation during the relevant year and has been liquidated as on 31/05/2014. The TPO did not accept the submissions of the assessee and arrived at interest rate of 9.35% towards loan to TCS FNS Australia and 6.77% towards loan to TCS Morocco based on the LIBOR rate. Accordingly, the TPO arrived at an adjustment towards interest on outstanding loan to the extent of Rs.3,64,57,102/-. On further appeal, the CIT(A)

We in this regard notice that this is a recurring issue and the coordinate bench in assessee's own case for AY 2012-13 has held as under on the same issue 13.7. We find that this issue has already been addressed by this Tribunal in assessee‟s own case in and IT(TP)A No.5823/Mum/2016 for A.Y.2009-10 dated 30/10/2019 wherein this issue was restored to the file of the ld. AO for denovo adjudication by observing as under:- “37. We have considered rival submissions and perused the material on record. We have also carefully gone through the case law cited before us. Notably, right from the stage of transfer pricing proceeding itself the assessee has taken a stand that loans and advances to the AEs are in the nature of quasi equity, hence, cannot be treated as loan simpliciter. It is relevant to observe, the transfer pricing adjustment made on account of interest is in respect of loans advanced to four overseas AEs. From the details available on record, it is noticed that major portion of loans advanced to TCS Ibero America, is for acquisition of downstream subsidiary and about 20% of the advance was for working capital. Money advanced to TCS FNS Pty. Ltd., Australia, was purely for acquisition of downstream subsidiary. Similarly, advance to TCS Asia Pacific Pty. Ltd., is for acquisition of downstream subsidiary. Only the advance made to TCS Morocco is for working capital requirement. It is further noted, major part of advances made to TCS Ibero America, TCS FNS Pty. Ltd. and TCS Morocco have been converted to equity subsequently. It is also a fact on record that before learned Commissioner (Appeals), the assessee has filed a detailed written submission on 27th March 2014, elaborately discussing the nature of advance made to the AEs and the purpose for which such advances were made. It was submitted by the assessee that the advances made to the AEs were as a part of business strategy and not simply to help the AEs with capital infusion. The assessee has advanced detailed argument stating that advances made to the AEs is a shareholder activity and not advancement of loan. In this context, the assessee has referred to OECD Transfer Pricing Guidelines as well as UK and Australian Regulations. It is evident from the impugned order of the learned Commissioner (Appeals), though, he sketchily referred to some of the submissions made by the assessee, however, he has not at all dealt with them in an effective manner. The learned Commissioner (Appeals), though, has observed that the loans 65 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd advanced were not merely for downstream acquisition but for a variety of purpose including working capital requirement and other business uses, however, he has not elaborated as to for what other purpose loans were advanced. Without properly dealing with the factual aspect of the issue, learned Commissioner (Appeals) has jumped to the legal aspect and has held that the amount advanced by the assessee is in the nature of loan and has to be benchmarked as such. After considering the submissions of the parties and examining the material on record, we are convinced that various submissions made by the assessee before learned Commissioner (Appeals) have not at all been dealt with. The primary contention of the assessee that the advance made to the AEs is in the nature of quasi equity and falls within shareholder's activity has not been properly addressed by the Departmental Authorities keeping in view the ratio laid down in the relevant case laws. It also requires deliberation whether it can be considered as an international transaction under section 92B r/w Explanation-1(c). Since, the aforesaid legal and factual aspects have not been considered properly, we are inclined to restore the issue to the file of the Assessing Officer for de novo adjudication after due opportunity of being heard to the assessee. The Assessing Officer must examine all relevant facts to find out the exact nature of the advances made to the AEs. He should also examine the applicability of the ratio laid down in the case of DLF Hotel Holdings Ltd. (supra) and any other case laws which may be cited before him. The assessee must be afforded reasonable opportunity of being heard. Ground is allowed for statistical purposes.”

For the year under consideration also we notice that the lower authorities have not considered the submissions of the assessee that extending the loan is part of shareholder activity. Therefore respectfully following the above decision of the coordinate bench we remit the issue back to the Assessing Officer / TPO for denovo adjudication after giving a reasonable opportunity of being heard to the assessee. This ground is accordingly allowed for statistical purposes.

We heard the parties and notice that the similar issue has been considered by the coordinate bench in assessee's own case for AY 2012-13 (supra) where it is held that - 67 ITA 5199/Mum/2019 ITA 5904/Mum/2019 M/s TCS Ltd 14. The ground No.7 raised by the assessee is challenging the transfer pricing adjustment made in respect of provision of guarantee. The ground Nos. 10-12 raised by the Revenue for A.Y.2012-13 are also in respect of transfer pricing adjustment made in respect of provision of guarantees in respect of partial relief given by the ld. CIT(A). 14.1.We have heard rival submissions and perused the materials available on record. We find that assessee during the year under consideration had provided guarantees in the nature of performance, financials and lease for or on behalf of its various AEs. 14.2. The assessee submitted that with respect to performance guarantee, part of the activity was performed by the assessee itself while the remaining services were rendered by the AEs. Accordingly, the ld. CIT(A) appreciated this fact and by following its own order for A.Y.2009-10 held that charges should be levied only on the component of services performed by the AE. 14.3. With respect to lease guarantee which is similar to performance guarantee, the ld. CIT(A) by following its order for A.Y.2012-13 in assessee‟s own case held that charges should be levied only on the portion of lease premises, occupied by the AE. The details of guarantees given i.e performance, financial and others are tabulated in page 32 of the order of the ld. TPO. The ld. TPO made transfer pricing adjustment in respect of guarantee services amounting to Rs.28,74,94,665/- in his order. We find that the entire gamut of this issue has already been addressed by this Tribunal in assessee‟s own case in A.Y.2009-10 in and IT(TP)A No.5823/Mum/2016 dated 30/10/2019 wherein it was held as under:- “43. We have considered rival submissions and perused the material on record. We have also applied our mind to the decisions relied upon. Insofar as the contention of learned Sr. Counsel for the assessee that provision of guarantee is not an international transaction as per section 92B of the Act, we are unable to accept such contention. In our considered opinion, after introduction of Explanation-(i)(c) to section 92B of the Act, with retrospective effect from 1st April 2002, provision of guarantee to AEs has to be considered as an international transaction. Different Benches of the Tribunal have also expressed similar view on the issue. Therefore, we hold that the provision of guarantee to the AEs is an international transaction. In fact, the aforesaid view has been expressed by the Co-ordinate Bench in WNS Global Services Pvt. Ltd. (supra). Therefore, following the aforesaid decision of the Co- ordinate Bench and the decision of the Hon'ble Jurisdictional High Court in Everest Canto Cylinders Ltd. (supra), we direct the Assessing Officer to charge guarantee commission @ 0.5% per annum both on performance / lease guarantee as well as financial guarantee.”

Respectfully following the above decision of the coordinate bench we hold the provision of guarantee as an international transaction and direct the assessing officer to charge guarantee commission at the rate of 0.5% following the decision of the Hon'ble jurisdictional High Court. Adjustment made towards receipt of brand royalty from AE – Ground 11 of revenue's appeal 84. The TPO was of the view that the assessee has been recognized as one of the big 4 in the information technology for A.Y. 2013-14 and is a very powerful brand and the value of brand has been quantified at 8.2 billion USD as per the annual report. The assessee submitted before the TPO that the brand legally owned by the Tata Sons Limited and so the assessee has no right to charge for fees for the brand.

The assessee also submitted that the revenue sharing model it follows with the AE also includes the brand royalty remuneration and no additional fees or royalty is needed. The TPO did not accept the submissions of the assessee. The TPO held that the assessee is the actual value contributor and maintains, practices and evidences the value of the brand through its service delivery credentials. Accordingly, the TPO was of the view that it is the assessee, who is entitled for appropriate return for the brand value. The TPO applied 2.9% royalty on the revenue earned by AEs using TCS services to arrive at an adjustment of Rs.1187.06 crores. On further appeal, the CIT(A) deleted the TP adjustments made towards the provision for software an consultancy and adjustment made towards brand royalty fees.