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Income Tax Appellate Tribunal, “K” BENCH, MUMBAI
Before: SHRI AMIT SHUKLA & SHRI AMARJIT SINGH
O R D E R PER BENCH : These two appeals filed by the assessee were adjudicated vide combined order of the vide ITAT No. 2968/Mum/2015 and 1665/Mum/2019 on 07.11.2022. 2. Thereafter the assessee filed miscellaneous application vide MA no. 381/Mum/2022 and MA 382/Mum/2022 and submitted that additional grounds raised vide separate application dated 05.01.2018 was remained to the adjudicated by the Tribunal in the above referred order dated 07.11.2022.
P a g e | 2 AMBUJA CEMENT LTD. VS ACIT
The ITAT vide order dated 28.02.2023 has allowed the miscellaneous application filed by the assessee and recalled the order dated 07.11.2022 to the limited extent of adjudication of additional grounds raised
by the assessee vide application dated 05.01.2018.
4. The additional grounds of appeal filed by the assessee are adjudicated as follow. The assessee has raised the following additional grounds of appeal. “The following ground is independent of, and without prejudice to previsous grounds,
1. On the facts and circumstances of the case, and in law, the Appellant ought to be granted the benefit of Article 10 of the India Mauritius Double Tax Avoidance Agreement, that the dividend declared by the appellant to Holderind Investment Ltd., Manutius is liable to dividend distribution tax at the rate of 5 percent. The appellant craves leave to add, amend, alter or withdraw all or any of the grounds of appeal at or before the time of hearing.
5. The additional grounds of appeal of the assessee is pertained to the applicability of dividend distribution tax at the rate of 5% to the dividend declared by the assessee to Holderind Investment Ltd., Mauritius and the assessee sought the benefit of article 10 of the India-Mauritius Double Tax Avoidance Agreement. At the outset Ld Counsel agreed that identical issue and similar facts has been decided by the Special Bench of ITAT Mumbai in the case of DCIT v/s Total Oil India Pvt. Ltd. vide ITA No. 6997/Mum/2019 dated 20.04.2023 wherein held that additional grounds income tax payable by the domestic company shall be at the rate of mentioned in section 115-O of the Act.
5. With the assistance of Ld representative, we have been gone through the decision of ITAT special bench Mumbai as referred supra in the case of DCIT v/s Total India Pvt. Ltd. ITA no. 6997/Mum/2019 wherein it is held that the dividend declared, distributed or paid by a domestic company to non resident shareholder (s) attract additional income tax (tax on distributed profits) referred to in section 115-O of the Act, such additional income tax payable by the domestic company P a g e | 3 AMBUJA CEMENT LTD. VS ACIT ITA No. 2968/Mum/2015 shall be at the rate of mentioned in section 115-O of the Act and not at the rate of tax applicable to the non resident shareholder(s) as specified in the relevant DTAA with reference to such dividend income. Following the decision of the Special Bench as (supra) the dividend distribution tax is not on the shareholder but a tax on the domestic company. It is a tax on the company distributing the dividend and not tax paid on behalf of the shareholder. Therefore, following the decision of Special Bench as (supra) both the additional grounds of appeal are dismissed. Order pronounced in the open court on 31.05.2023 Sd/- Sd/- (Amit Shukla) (Amarjit Singh) Judicial Member Accountant Member Place: Mumbai Date .06.2023 Aniket Singh Rajput: Steno आदेश की प्रतितिति अग्रेतिि/Copy of the Order forwarded to : 1. अपीलाथी / The Appellant 2. प्रत्यथी / The Respondent. 3. आयकर आयुक्त / CIT 4. विभागीय प्रविवनवध, आयकर अपीलीय अवधकरण DR, ITAT, Mumbai 5. गार्ड फाईल / Guard file.