ITO WARD 2 (1) INTL TAXN, CHENNAI vs. MANI RAJESH, CHENNAI

2. The Registry has noted delay of 20 days in the appeal, the condonation of which has been sought by the revenue. Considering the period of delay, the delay is condoned and the appeal is admitted for adjudication on merits.

3. The Ld. Sr. DR supported the assessment order and submitted that the assessee was non-resident and therefore, not eligible to claim the treaty benefit. The Ld. AR, on the other hand, relied on various judicial decisions rendered on similar facts and submitted that foreign salary has been offered to tax in Singapore and no credit of tax deducted at source in India has been taken by the assessee. Having heard rival submissions and after perusal of case records, our adjudication would be as under. Assessment Proceedings 4.1 During assessment proceedings, it transpired that the assessee was salaried employee with M/s. Master Card India Service Pvt Limited and was sent on Singapore on a long-term international assignment. During this period, the salary was paid by Indian employer and he remained on the payroll of its Indian Employer. The assessee received gross salary of Rs.445.88 Lacs which was not offered to tax in India on the ground that no part of the services was rendered in India and the salary so received by him was already offered to tax in Singapore. However, Ld. AO maintained that the assessee did not shift its employer and was always on the payroll of Indian employer. The employer- employee relationship continued and the assessee was working at the direction of Indian employer only. Therefore, considering the provisions of Sec.15 r.w.s. 5(2), the salary would be taxable in India only and accordingly, Ld. AO show-caused the assessee. 4.2 The assessee submitted that it qualified to be resident of Singapore as per India-Singapore DTAA and therefore, the provisions of Article 15(1) would apply according to which the income so received would be taxable in Singapore only unless the employment was exercised in India. 4.3 The Ld. AO, upon combined reading of Article 15 and Article 25, held that DTAA relief was to be given by the resident country. In the instant case, the assessee was resident in Singapore and being non- resident in India, the assessee was not eligible for relief under Article 15 of the treaty. Accordingly, the salary so received by the assessee was brought to tax. Appellate Proceedings 5.1 During appellate proceedings, the assessee relied on various judicial pronouncements to lay claim on the treaty benefit. The assessee also pointed out that its stay in India during this year was less than 60 days and therefore, it qualified to be non-resident during this year. In other words, the assessee qualifies to be resident of Singapore as per Article 4(1) of DTAA which was evidenced by tax residency certificate (TRC) issued by the Singapore tax Authorities. The copy of the same was also furnished during appellate proceedings. In the said background, the assessee submitted that as per Article 15(1), the salary so received would be taxable in Singapore only. The assessee also referred to the provisions of Sec.90 which provide an option to be governed by more beneficial provisions. Another factor brought to the notice was that the salary was received in India from Indian entity for administrative convenience only. The salary cost was cross-charged by Indian entity to Singapore entity. 5.2 The Ld. CIT(A) concurred with assessee’s submissions and allowed the claim of the assessee by observing as under: - 5.1 However, as seen from the facts emanating from the record and the evidence submitted by the appellant: (a) The appellant is a tax resident in Singapore as per the TRC issued by Singapore Tax Authorities. (b) The appellant is a non-resident in India. (c) The appellant filed tax returns in Singapore (d) The appellant has taken the support of Article 15(1) of India- Singapore DTAA which reads as under:- "Subject to the provisions of Articles 16,18,19,20 and 21, salaries, wages and other similar remuneration derived by a resident of a Contracting State in respect of an employment shall be taxable only in that State unless the employment is exercised in the Other Contracting State. If the employment is so exercised, such remuneration as is derived therefore may be taxed in that Other State". 5.2 In order to claim the above treaty benefit, appellant needs to satisfy the following conditions as stipulated under section 90(2) and 90(4) which are reproduced below: Sec. 90(2) - Where the Central Government has entered into an agreement with the Government of any other country outside India or specified territory outside India as the case maybe, under sub-section (1) for granting relief of tax or as the case may be, avoidance of double taxation, then in relation to the assessee, to whom such agreement applies, the provisions of this Act shall apply to the extent they more beneficial to the assessee. Sec. 90(4) - An assessee, not being a resident, to whom an agreement referred in sub-section (1) applies, shall not be entitled to claim any relief under such agreement unless (a certification of his being a resident) in any country outside India or specified territory outside India, as the case may be, is obtained by him from the Government of that country or specified territory). 5.3 As the above conditions are satisfied, it is seen that the appellant is eligible to claim relief on the salary received in India of Rs.4,12,38,268 as the above said salary income of the appellant had accrued outside India by way of his employment in India and on the terms of which, he has been given a long-term assignment. Moreover, the appellant received the remuneration in India for the employment exercised in Singapore and as the income had already suffered tax in Singapore, the provisions of Article 15 to claim relief under DTAA between India and Singapore is applicable. Thus, the only substantive ground of appeal raised in point no.1 (1.1 to 1.5) by the appellant is allowed. In result, the appeal stands allowed.

Aggrieved as aforesaid, the revenue is in further appeal before us. Our findings and Adjudication 6. From the facts, it emerges that the assessee was employed with Indian entity but sent on a foreign assignment. Thought the salary has been received in India for administrative reasons, the employment has been exercised in Singapore only. The assessee is non-resident in India and resident of Singapore which is evidenced by Tax Residency certificates as furnished by the assessee. It is also the submission that this income has already been offered to tax in Singapore and the assessee has paid taxes thereon. It has further been stated that no credit of Tax paid in India has been taken in Singapore. On these facts, the assessee, in our considered opinion, would be entitled for the benefit of Article 15 of relevant DTAA which provides that the salary would be taxable in the country wherein the employment is exercised. The same would be subject to verification by Ld. AO that this income has already been offered to tax in Singapore and the assessee has paid due taxes thereon. The Ld. AO would also verify that no credit of Taxes paid in India has been taken by assessee in Singapore. The corresponding grounds stand disposed-off accordingly.

7. We further find that similar view has been expressed by Chennai Tribunal in Shri Kanagaraj Shanmugam vs. ITO (ITA No.2936/Chny/2018 dated 07.09.2022) as under: - Our findings and Adjudication 5. From the fact it emerges that the assessee has stayed in India for 63 days during this year and his status, as per law, is non-resident. The assessee has worked in India for 21 days and offered proportionate salary to that extent to tax. For remaining period, the work has been performed in UK though the salary has been received in India from existing employer. It is also a fact on record that this salary, for work performed in UK, has been offered to tax in UK which is evident from Tax Returns filed in UK. The assessee submit the as per Article 16(1) of DTAA, this income would be taxable in UK only. Alternatively, the assessee relies on the provisions of Sec.15 read with Sec.5(2) and Sec.9(1)(ii) which provides for taxability of salary on accrual basis and not on receipt basis. However, Ld. CIT(A) has held that the assessee would not be eligible for the benefit of DTAA since DTAA relief is to be given by resident country which is UK in the present case.

In the above decision, we have held that salary income as accrued to the assessee for work performed in a foreign jurisdiction would not be taxable in India whereas the salary received for work performed in India would be taxable in India. The benefit of DTAA would be available to the assessee as per the decision of coordinate bench of Chennai Tribunal in Shri Paul Xavier Antonysamy V/s ITO (ITA No.2233/Chny/2018 dated 28.02.2020) wherein it was held by the bench that the provisions of Sec. 5(2) are subjected to other provisions of the Act. The regular salary accrued to any assessee is chargeable to tax in terms of Sec. 15(a). Even as per the provisions of Sec. 9(1)(ii), salary income could be deemed to accrue or arise in India only if it is earned in India in respect of services rendered in India. The bench, reading down Article-1 and Article-15 of India-Australia DTAA, held that Treaty benefit shall be applicable to persons who are residents of both India as well as Australia. Therefore, the contention of the revenue that the assessee being a non-resident and hence, treaty benefit cannot be extended to assessee, is incorrect. Accordingly, it was held by the bench that the salary so earned for work performed in Australia would be taxable in Australia. The case law of Swaminathan Ravichandran V/s ITO (ITA No.2911/Mds/2016 dated 05.08.2016) was held to be factually distinguishable.

8. We find that similar fact exists before us in the present appeal. Therefore, we confirm the adjudication of Ld. CIT(A) subject to aforesaid verification by Ld. AO.