GOODYEAR SOUTH ASIA TYRES PVT.LTD,,AURNAGABAD vs. ASSISTANT COMMISSIONER OF INCOME-TAX, CIRCLE - 1,, AURANGABAD

PER R.S.SYAL, VP:

These two appeals by the assessee are directed against the separate final assessment orders dated 28-09-2018 and 14-10-2019 passed by the Assessing Officer (AO) u/s. 143(3) r.w.s. 144C and 92CA of the Income-tax Act, 1961 (hereinafter also called ‘the Goodyear South Asia Tyres Pvt. Ltd.,

Act’) in relation to the assessment years 2014-15 and 2015-16. As both the appeals are based on common facts, we are, ergo,

proceeding to dispose them off by this consolidated order for the sake of convenience.

A.Y. 2014-15

Pricing (TP) addition of Rs.26,87,68,644/- made by the Assessing

Officer (AO) in respect of the international transaction of `Payment

of Regional Service charges (RSC)’ except the component of I.T.

Services. The assessee has also raised an additional ground reading

as under:

“The assessee submits that the determination of ALP at Rs. NIL by the learned TPO in respect of Intra Group Services without adopting any of the prescribed method is not justified and hence, the addition made of Rs.26,87,68,644/- may kindly be deleted.”

of appeal, and that no further verification of fresh facts is warranted, we admit the same in the light of judgment of the Hon’ble Supreme Court in National Thermal Power Company Ltd.

Vs. CIT (1998) 229 ITR 383 (SC) wherein the Hon’ble Apex Court Goodyear South Asia Tyres Pvt. Ltd.,

has observed that “the purpose of the assessment proceedings

before the taxing authorities is to assess correctly the tax liability

of an assessee in accordance with law”. The additional ground will

be dealt with at appropriate stage.

tyres, Road tyres and Rear farm tyres. Return of income was furnished declaring total income of Rs.75.83 crore. After set-off of brought forward depreciation/loss of Rs.56.74 crore, income was arrived at Rs.19.09 crore. The assessee reported 17 international

transactions in Form No.3CEB. The AO made a reference to the Transfer Pricing Officer (TPO) for determining the arm’s length

price (ALP) of the international transactions. The extant dispute

relates to the international transaction of “Payment of Regional

Service Charges (RSC)” amounting to Rs.30,22,17,046/-. The assessee adopted the Comparable Uncontrolled Price (CUP)

method as the most appropriate method for demonstrating that this international transaction was at ALP. As observed by the TPO, the assessee, in its Transfer Pricing (TP) study report, stated that costs Goodyear South Asia Tyres Pvt. Ltd.,

pertaining to RSC were reimbursed to Goodyear USA on cost-to-

cost basis and further Goodyear USA aggregated the services

provided by other Goodyear affiliates and compensated them on arm’s length basis. The TPO did not accept the benchmarking

done by the assessee under the CUP method because the assessee

made comparison of the actual transaction (controlled transaction)

with the same transaction itself conducted between the assessee

and its Associated Enterprise (AE), which was not uncontrolled as stipulated in the mechanism for the application of the CUP

method. The TPO requested the assessee to furnish evidence for receipt of services, nature of services, basis for computation of payment of services to the AE and benefit derived from such services. The assessee furnished a copy of agreement, break-up of services, nature of services and a certificate of independent

Chartered Accountant (CA) confirming the cost allocation and benefit test documents evidencing receipt of services. At this stage, it is relevant to mention that payment of Rs.30,22,17,046 to Goodyear USA as Regional Service charges pertained to six

separate intra-group services including Rs.3,34,48,402/- towards

“Information Technology Services”. Payment in respect of such Goodyear South Asia Tyres Pvt. Ltd.,

IT services was accepted by the TPO at ALP. It is regarding the balance amount of Rs.26,87,68,644/- relating to the remaining five

regional services, that the TPO observed that the assessee

furnished copies of certain presentations and e-mails as evidence

for availing regional services, which were more in the nature of delivery or exchange of information rather than the rendition of the services. In para 9.4 of the TPO’s order, he observed that the assessee was charged for the services for which it would not have paid as an independent enterprise. Further in para 9.5, he observed

that the charges levied on the assessee were for the services which did not provide any commercial benefit to it. From the e-mail

correspondence, the TPO noticed that the addresses were not identifiable as specifically relating to the assessee. He further

noticed that the assessee claimed to have received critical support

regarding the production of state of art Radial Tyres for Passenger

Cars under “Production Tyre performance/Product Resolution”, for which it started paying Technological Know-how fees separately

w.e.f. 01-01-2011 for providing services that were akin to those

described under Production and the Performance/Product

Resolution under the regional services. After considering the Goodyear South Asia Tyres Pvt. Ltd.,

entire material, the TPO came to hold that the payment of Rs.26,87,68,644/- was not at ALP. He adopted Nil value as ALP

of the international transaction and accordingly recommended

transfer pricing adjustment of equal amount. The AO accordingly

passed the Draft order making adjustment of Rs.26.87 crore on this score. The assessee approached the Dispute Resolution Panel

(DRP) against the transfer pricing adjustment. The DRP observed

that identical issue was examined by it for the assessment year

2012-13 and after detailed examination, the view point of the authorities below determining Nil ALP, was approved. After

reproducing relevant parts of the DRP directions for the assessment year 2012-13, the DRP simply followed the same and confirmed the transfer pricing adjustment of Rs.26,87,68,644/-.

The AO made transfer pricing addition of this amount in the final

assessment order, which has been impugned before the Tribunal in the instant appeal.

before the Tribunal is the transfer pricing addition of Rs.26,87,68,644/- in respect of international transaction of Goodyear South Asia Tyres Pvt. Ltd.,

payment of Regional Service Charges pertaining to five intra-

group services, whose ALP has been determined by the TPO at Nil.

and 2012-13. The DRP, in its direction dated 30.07.2018, also noticed that similar transfer pricing adjustment was approved by it for the A.Y. 2012-13. After reproducing the relevant parts of the DRP directions for the earlier year, it held that “Since, the facts are identical for this year also, we are in agreement with the observation made by DRP in A.Y. 2012-13 on merits”. It would

be apposite to mention that the final assessment orders passed by the AO making similar additions for the A.Yrs. 2011-12 and 2012-

13 came up for consideration before the Tribunal. Vide its order

dated 04-09-2019 (in and 684/PUN/2017), the Tribunal deleted the additions so made in respect of the RSC. A copy of such order has been placed at pages

1122 onwards of the paper book. The ld. AR stated that since the orders passed by the authorities below for making the addition for the current year are based on the orders for the A.Ys. 2011-12 and Goodyear South Asia Tyres Pvt. Ltd.,

2012-13, which have been reversed by the Tribunal, the instant

addition should be consequently deleted.

vivid that the fact of rendition of the Regional services for the year

under consideration can be possibly but not conclusively inferred.

Be that as it may, the question of rendering of services is independent every year, which has to be proved on the basis of positive evidence. Simply because the assessee was found to have availed services in the preceding year, the same per se would not lead to inference that the services were also received in the current

year. The factum of availing services needs to be established

independently every year.

still, there is an important aspect which calls for a de novo

examination of the issue. This crucial aspect is the deviation in the selection of the most appropriate method for the instant year. For Goodyear South Asia Tyres Pvt. Ltd.,

the A.Y. 2012-13, the assessee aggregated the international

transaction of payment of RSC along with certain other

international transactions under the Transactional Net Margin

Method (TNMM), whereas for the year under consideration, the assessee adopted the CUP method for showing the transaction of payment of RSC at ALP. When two or more connected

transactions are aggregated, the excess of price charged or paid in respect of one transaction gets automatically adjusted against the shortage of price charged or paid in respect of other transactions in the overall determination of the ALP of the aggregated

transactions. But when a particular transaction is benchmarked on an individual basis, its ALP needs to be determined distinctly vis-

à-vis other international transactions. If such particular transaction

is not found at ALP, even though some other transactions are at safe ALP, there can be no question of cross-subsidization of the favourable margin from other transactions against the adverse

margin in the particular transaction. In such a scenario, transfer

pricing addition is to be made on individual basis in the particular

transaction, if warranted, on the benchmarking analysis undertaken

of that particular transaction alone by ignoring the other Goodyear South Asia Tyres Pvt. Ltd.,

transactions benchmarked separately. Since the international

transaction of payment of the RSC for the year has been benchmarked by the assessee on separate basis under the CUP

method distinct from other international transactions in contrast

with the combined approach adopted for the earlier year, the ALP

of such a transaction requires separate determination.

ALP for the five regional services at the transacted value of Rs.26.87 crore. In reaching this conclusion, he summed up his

finding on pages 41 to 44 of the order, which are reproduced as under:-

“- The documentary evidences submitted by the Assessee in order to establish the receipt of services were mostly copies of the email correspondence and presentations. These evidences are found to be more in the nature of exchange of information than that of rendering of services to the Assessee. Further, it is not clear from the mails whether they were addressed to the employees of the Assessee or that of the other group entity in India, i.e. Goodyear India Ltd. - The certificate issued by the independent auditor is only with regard to correctness of the cost allocation as per the terms of the agreement and the same cannot be considered as a documentary evidence for establishing the ALP of the transaction. - Most of the services for which the Assessee has been charged by the AE with either performed by the Assessee Goodyear South Asia Tyres Pvt. Ltd.,

itself or by the other resident group entity, i.e. Goodyear India Ltd. under a cost sharing arrangement with the said resident company. It is seen that many of the services for which the Assessee is being charged by the AE are being provided by the resident group entity also under a cost sharing arrangement. - The AE has charged the Assessee for “Legal Services” which is covered under the head “General/Administration Services”. However, the Assessee itself has debited an amount of Rs.127 lakhs under the head “Legal & Professional” expenses in its books of account. - The duplication in the services being rendered is also reflected in the payments made to the same AE in USA, in pursuance of a separate Technical Assistance and License Agreement entered into with the said entity. On perusal of the said agreement, it is noticed that the services provided by AE are similar to the services provided by the AE under the head ‘Production & Tyre Performance/Product Resolution” in pursuance of the Regional Services Agreement. - No primary documentation or backup data was submitted by the Assessee in support of its claim that the costs relating to shareholder services/stewardship activities have been segregated as non-beneficial services and only the cost relating to beneficial services were allocated to the assessee and other group entities. - As per OECD Guidelines, one of the important factors for deciding the question as to whether an intra group service has been rendered when an activity is performed for one or more group member depends on whether the activity provides the group member with economic or commercial value to enhance its commercial position. This can be determined by considering whether an independent enterprise in comparable circumstances would have been willing to pay for the activity if performed for it by an independent enterprise or would have performed the Goodyear South Asia Tyres Pvt. Ltd.,

activity in-house for itself. However, in the Assessee’s case, it is seen from the perusal of email correspondence that there are instances where the Assessee has been charged for the services for which it would not have paid as an independent enterprise. - Mere description of the services without demonstrating the specific service rendered by the AE is not sufficient for justifying the ALP of the RSC paid by the Assessee. - The contention of the Assessee that it is the prerogative of the taxpayer to decide the business expediency of any expenditure and the revenue cannot question the commercial expediency. In this regard it is to be stated that the issue under consideration is not regarding commercial expediency or otherwise of the expenditure but it is the determination of the arm's length price of the transaction. A transaction cannot be treated to be at arm’s length unless it is substantiated that there was a need for making such payments and the services for which payments were made were actually received by the Assessee. - The Hon'ble Bangalore ITAT, in its decision in the case of Cranes Software international Ltd., while confirming the determination of ALP of the transaction of payment towards apportionment of common expenses, held that the agreements between the subsidiaries could at best be considered only as self-effectuating documents since the AEs were subsidiaries of the Assessee. The Hon’ble Tribunal held that considerable onus was on the Assessee to show that actual services were rendered by its subsidiaries.”

are founded either on the ground that there was no evidence of receipt of services by the assessee; or it was a case of duplicate

services; or the assessee did not receive any benefit from such Goodyear South Asia Tyres Pvt. Ltd.,

services; or there was no need for services; or these were shareholder services; or though the certificate by the auditor on cost allocation was correct but there was no documentary evidence

for establishing the ALP.

from an international transaction shall be computed having regard

to the arm’s length price.” Computation of ALP has been dealt

with in section 92C which provides that: “The arm’s length price

in relation to an international transaction or … shall be determined

by one of the following methods, being the most appropriate

method…’. The mechanism for determining the ALP under these

methods has been given in Rule 10B. Insofar as the intra-group

services under consideration are concerned, the determination of ALP primarily requires examination of three factors as to (i) Whether the services were actually availed?

(ii) Whether the costs are rightly allocated to the assessee?

(iii) Whether the payment by the assessee is at ALP?

(i) Whether the services were actually availed?

Services under another Services Agreement effective from 01-04-

2010, whose copy has been placed at page 13 onwards of the third

paper book. The Tribunal in its order for the assessment years

2011-12 and 2012-13 has examined the nature of services as per

for the former Agreement effective from 01-04-2010. However,

on perusal of both the Agreements, namely, the one which is relevant for the year under consideration and the one which was considered by the Tribunal in its order for earlier years, it becomes

manifest that most of the clauses are substantially similar. The ld.

DR also admitted the fact of similarity in the two Agreements

insofar as the issue in dispute is concerned. Clause 2 of the Agreement relevant to the year under consideration deals with “Services to be provided”. It sets out the nature of services, which Goodyear South Asia Tyres Pvt. Ltd.,

are six in nature, being, General/Administration; Financial;

Sales/Marketing; IT services; Production and Tire

performance/Issue Resolution; and Purchasing and Materials

Management. Since the IT services have been accepted by the TPO at arms’ length, we will skip reference to the same in the Agreement. Details of the remaining five services have been given

in Exhibits which are attachments to the Agreement. Under General/Administration Services, given in Exhibit A, there are two

major sub-heads, viz., General Human Resource Services and Business Development and Planning. There is a detailed narration

of services under these two sub-heads. “Financial Services” have been dealt with under Exhibit B, with sub-heads of Finance and Accounting Services; Audit Services; Tax Services; and Treasury

Services. Under these sub-heads, there is again a detailed narration

of the specific services. “Sales/Marketing” services have been given in Exhibit C. It talks of assistance to be provided by the assessee’s AEs in establishing and maintaining top level contact

with the management of existing and potential customer; Sales

activities in accordance with the policies; Assistance in Advertising and Sale Promotion activities; Support in collection Goodyear South Asia Tyres Pvt. Ltd.,

and analysing local marketing information and Assistance in providing marking information etc. “Production and Tire

performance/Issue Resolution” services have been given in Exhibit

E, with sub-heads of Production and Tire performance/Issue

Resolution. “Purchasing and Material Management” services have been set out in Exhibit F. It has two sub-heads, namely, Purchasing

and Material Management (Supply chain coordination/assistance).

There is further bifurcation of the nature of services under both the sub-heads. Clause 5 of the Agreement with heading `Personnel’

provides that Goodyear USA, at its option, may obtain assistance

from sub-contractors including its affiliates or any other concerns

in rendering services to the assessee. Definition of the term

“Affiliate” has been given in Clause 1.2 of the Agreement to mean

“any other legal entity that, directly or indirectly, is 50% or more

owned by, or otherwise controls or is controlled by, such party”.

On perusal of the above referred clauses of the Service Agreement

effective from 01-04-2012, it becomes evident that Goodyear USA

undertook to provide six types of Regional Services to the assessee

and other group companies across the globe. Such services were to Goodyear South Asia Tyres Pvt. Ltd.,

be provided not only directly by the Goodyear USA but also its other group concerns.

to demonstrate the receipt of services. He, however, did not infer

the factum of receipt of services from them by holding that such e-

mails were either general or did not specifically refer to the receipt

of services by the assessee. On examination of material on record,

it is found that the assessee furnished copious details to the TPO

justifying the receipt of services under each broad head, whose

copies have also been placed on record. We will advert to some of them to ascertain whether any services were actually availed by the assessee.

demonstrating receipt of such services in this table. Texts of such e-mails are available in the paper book from pages 253 to 458. Goodyear South Asia Tyres Pvt. Ltd.,

Page 253 of the paper book is an e-mail dated 01-04-2013 sent by Alexandre Braun to Pramod Sakhare. Pramod Sakhare is an employee of the assessee and Alexandre Braun is from the regional

team providing Production and Tyre performance services. There

is a reference to some circular of policy specifications amongst the local teams containing details of customer OEMs and replacement

tyres. Next e-mail is dated 03-04-2013, whose text has been placed at page 257 of the paper book. This e-mail refers to the regional team assisting the assessee in obtaining a draft CC and green specs required by local team (i.e. the assessee) in the manufacturing process. Next e-mail of the same date, namely, 03-

04-2013 was sent by Gregory Jardot to Pramod Sakhare about

performing certain tests and seeking clarification from the local

team regarding the shipping status of the tyres sent for testing. In this way, texts of all the e-mails deal with Production and Tyre

performance. In respect of “Procurement and Material

Management” services, the assessee has placed summary of e-

mails on pages 239 to 242 of the paper book, again on representative basis. Text of such e-mails have been placed at pages 459 to 619 of the paper book. From such e-mails, it can be Goodyear South Asia Tyres Pvt. Ltd.,

again noticed that these have been exchanged between Regional

team from abroad and the assessee’s employees in India. In such e-mails, there is discussion about various aspects of procurement

and material management, such as, coding higher volume of materials from global suppliers; planning the global negotiation

process; pricing policy adopted by a supplier, planning of procurement strategy efficiently; and issuing the prices of materials

etc. Selective e-mail communications in respect of third category

of services, namely, `Sales and Marketing’ have been summarised

on pages 243 to 245 of the paper book. Text of such e-mails have been placed at pages 620 to 698 of the paper book. Such e-mails

talk about various aspect of Sales and Marketing, such as,

identification of the correct code against a customer Suzuki;

Developing different sizes of Tyres; Regional Team Guiding the assessee as to how the testing and submission can be made within a time frame; construction of the submissions to be made to Suzuki

by providing inputs on the type of compounds that should be used

for manufacturing tyres etc. Summary of selective e-mails on “Finance Services” has been placed at pages 246 to 248 of the paper book. Text of the e-mails have been given at pages 699 to Goodyear South Asia Tyres Pvt. Ltd.,

924 of the paper book. In such e-mails, there is discussion about

the automation of payment processing through SAP; framing all the treasury policies for the assessee; implementing corporate tax,

global tax provision software’ and pension plans etc. Selective

summary of `Human Resource and General Administrative

services’ e-mails has been given at page 249 onwards of the paper

book. Text of such e-mails have been placed on pages 925

onwards of the paper book. These services refer to track of salary

range and merit guidelines; maintaining the HR SAP named HR

connect; periodic calls with local HR teams to discuss the periodic

merit plans; and updating the details of separated employees along

with details of organization in which particular employee was allotted.

an iota of doubt that the assessee did receive such services from Goodyear USA and other affiliates. In such circumstances, it is absolutely not justified on the part of the TPO/DRP to hold that these were general e-mails not evidencing any provision of services to the assessee. Goodyear South Asia Tyres Pvt. Ltd.,

that most of the services for which the assessee was charged by the AE, were either performed by the assessee itself or by the other

resident group entity. He specifically referred to Production and Tyre Performance/Product Resolution services vis-a-vis Technical

Assistance and License Agreement entered into with Goodyear

USA. It can be seen that the regional services provided to the assessee are general in nature to be used in the conduct of day-to-

day activities. As against that, payments separately recorded by the assessee in its Profit and loss account are towards specific

services availed in India from third parties. The TPO referred to separate Technical Assistance and License Agreement entered into with Goodyear USA vis-a-vis the payment for Technical services

under Regional Services. We find that the Technical Knowhow

Agreement dated 01-01-2011 was entered into by the assessee

(copy placed at page 171 of the paper book) for obtaining

Technical information and know-how regarding “Covered

products”. Royalty was to be paid @5% of each calendar year on the assessee’s net sales. In lieu of receipt of such technical Goodyear South Asia Tyres Pvt. Ltd.,

assistance, the assessee paid a sum of Rs.38.43 crore by declaring

this international transaction at Sl. No. 14 on page 3 of the TPO’s

order, which has been accepted by the TPO at ALP. On the other

hand, the payment for technical regional services in dispute refers

to such technical guidance/resolution which the assessee received

on day-to-day basis on the issues during the manufacturing

activity. To accentuate on the duplication of services, the TPO

referred to the payment of Rs.1.27 crore under the head `Legal &

Professional’ expenses debited to the Profit and loss account,

which was in addition to the legal charges paid under the regional

services. Here again, we find that the separate payment debited to the Profit & Loss account is towards availing the services of the consultants in India for local compliance. Thus, it is evident that there is no duplication of services as was canvassed by the TPO.

not derive any benefit from such services or there was no need for such services. Suffice to say, it is prerogative of the assessee to have or not to have any services in the course of its business.

Assessee is the best judge to decide if any particular services are required for carrying on its business. The TPO cannot step into the Goodyear South Asia Tyres Pvt. Ltd.,

shoes of the assessee and decide if there was any need for services.

Evidence of availing services by the assessee forecloses the examination by the TPO whether such services were needed or not and whether any benefit was derived or not.

availed by the assessee were in nature of shareholder services.

Shareholder services take place when some act or service is done

by a shareholder to the company in order to ensure that his

investment in the shares is safe and further such an act or service

does not produce any effect to the company receiving it. The TPO

has referred to regional services being in the nature of shareholder

services in a generic sense. He has not specifically spelt out which services are shareholder services. From the detailed narration of services above, it is more than overt that the services did produce

effect to the assessee company. As such, they go outside the ambit

of the shareholder services.

(ii) Whether the costs are rightly allocated to the assessee?

from Goodyear USA and other affiliates, the next question which looms large before the Tribunal is to decide the amount of costs

incurred by the service-providing companies on rendition of services. For this, we need to go back to Service Agreement

effective from 01-04-2012. Definition clause 1.6 of the Agreement

defines “Cost” to mean: “all expenses incurred by Goodyear, either

directly or indirectly in providing the Services, including but not limited to wages, salaries and benefits to the persons providing the services, amounts paid to sub-contractors, administrative expenses,

expenses associated with the use of physical space (including rent

and utilities), amortization and depreciation of assets used by Goodyear, any fee required to obtain the accountants’ certificate

referred to in section 8.2” Clause 3 of the Agreement deals with allocation of costs. Sub-clause (a) states that the assessee “will

only receive, and be obligated to pay for, those services that pertain to its business and are provided by Goodyear. Clause 3(b)

states that: “The Recipient (that is, the assessee) would be allocated, restricted to the services mentioned under this Goodyear South Asia Tyres Pvt. Ltd.,

Agreement to proportionate cost viz-a-viz such services being

rendered to other Affiliates in an equitable and appropriate

manner.” Manner of Allocation of costs has also been set out in the Agreement itself. Clause 3.2 of the Agreement states that the assessee agrees to share the general/administrative costs for such services at 50% on the basis of Net Sales and 50% on the basis of personnel employed. Insofar as the Financial services are concerned, the assessee agreed to share the costs for such services

at 50% on the basis of total assets reported in the balance sheet and 50% on the basis of Net sales. Similarly, for the Sales and Marketing services, the allocation key is the Net sales of the participants. Similar is the position regarding the Production and Tire performance/Issue Resolution and Purchasing and Material

Management Services. On going through the above clauses of the Agreement, it becomes evident that the assessee’s share in the overall regional services costs incurred by Goodyear USA and other group entities is based on actual services provided to and availed by it and not any adhocism and further that such share is determined in terms of the Agreement. The assessee placed before

the TPO a certificate from the Auditors of Goodyear USA, whose Goodyear South Asia Tyres Pvt. Ltd.,

copy has also been placed at pages 213 onwards of the paper book.

In this certificate, the Auditor has certified that the allocation of costs was done in terms of Appendix A to the certificate, which has been placed at page 215 of the paper book. The assessee also placed before the TPO a note on the process followed for allocation of Regional Service charges, which is available at pages

217 onwards of the paper book. Page 226 of the paper book is the actual cost allocation working giving the assessee’s share in RSC

at Rs.30.22 crore. It has been noticed above that Goodyear USA

as well as its Affiliates provided regional services to various group

entities including the assessee. The costs incurred by all such service-providing entities were pooled with Goodyear Singapore.

Goodyear USA initially added a 7.5% mark-up on its costs

incurred for the purposes of pooling it with Goodyear Singapore.

The Singapore entity also added a mark-up of 5% on the costs

incurred by it. Other Goodyear entities also participated in rendering regional services. Apart from Goodyear Singapore,

Goodyear Thailand and Goodyear Shanghai also added a mark-up

of 5% on the costs which were pooled with Goodyear Singapore.

Thereafter, Goodyear Singapore allocated the costs in terms of the Goodyear South Asia Tyres Pvt. Ltd.,

actual services availed by the respective entities including the assessee. The assessee’s share in the total costs has been tabulated

at page 226 of the paper book as under :-

Goodyear South Asia Tyres Private Limited Assessment Year 2014-15 ANNEXURE 1C – COST ALLOCATION WORKING

Month Base Mark-up GST charged Total amount Mark-up charged IT costs Retained Total amount Total amount amount charged by by invoiced by by Goodyear US incurred by in invoiced invoiced invoiced by Goodyear Goodyear Goodyear of 7.5% removed GTRC GTRC by By Goodyear Singapore Singapore Singapore to while invoicing Pertaining ledger Goodyear Goodyear US Singapore to while while raising Goodyear US to GSATL US to GSATL to GSATL Goodyear US raising invoice to invoice Goodyear US (U ) (U ) (U ) (U ) (U ) (U ) (U ) INR (A) (B) (C) (D) = (A+B+C) (E) (F) (G) (H)=(D-E+F- G) April-13 445,497 2,292 3,370 451,159 6,783 4,175 448,551 24,076,821 May-13 445,497 2,292 3,370 451,159 6,783 4,252 448,628 25,349,064 June-13 445,497 2,292 3,370 451,159 6,922 6,230 450,467 26,752,996 July-13 445,497 2,292 3,370 451,159 6,829 2,031 446,361 26,949,260 Aug-13 268,492 772 1,134 270,398 9,731 10,403 (7,243) 278,313 18,285,986 Sep-13 445,497 2,292 3,370 451,159 6,829 18,493 462,823 28,980,798 Oct-13 445,497 2,292 3,370 451,159 6,829 (12,264) 432,066 26,570,696 Nov-13 265,917 167 246 266,330 12,189 4,580 258,722 16,156,973 Dec-13 507,424 2,017 2,965 512,406 10,113 4,445 506,738 31,316,867 Jan-14 420,942 1,966 2,890 425,798 8,419 4,569 421,948 26,437,865 Feb-14 420,942 1,966 2,890 425,798 8,419 4,266 421,946 26,040,363 Mar-14 420,942 1,966 2,890 425,798 8,419 5,044 422,423 25,299,356 Total 4,977,640 22,609 33,235 5,033,484 98,264 56,223 (7,243) 4,998,686 302,217,046

was unloaded at the time of allocation. To illustrate, for determination of the costs charged to the assessee for the month of April, 2013, all the Goodyear entities on an aggregate basis Goodyear South Asia Tyres Pvt. Ltd.,

incurred costs at 4,51,159 US dollars pertaining to the assessee,

other than IT costs, with the respective mark-ups, wherever

charged. Thereafter, 7.5% mark-up initially charged by Goodyear

USA at 6,783 US Dollars was deducted. After adding the IT costs

considered separately, the assessee’s share for the month of April,

2013 was determined at 4,48,551 US $ converted into Rs.2.40

crore. Total of allocated costs for 12 months period, in this way,

came at Rs.30.22 crore, which has been invoiced by Goodyear

USA to the assessee. All such details were filed before the TPO,

who has acknowledged this fact in second bullet point in para 9.19

on page 42 of impugned order by noticing that: “The certificate

issued by the independent auditor is only with regard to correctness of the cost allocation as per the terms of the Agreement and the same cannot be considered as a documentary

evidence for establishing the ALP of the transaction.” The TPO

has nowhere in his order questioned the correctness of the certificate of the auditor on cost allocation. Thus, it manifestly

establishes the correctness of the cost allocation as per the terms of the Agreement. This brings us to the point that the assessee was allocated Rs.30.22 crore as Regional Service charges on the basis Goodyear South Asia Tyres Pvt. Ltd.,

of actual costs incurred by Goodyear USA and other Goodyear

affiliates on which only three Goodyear entities, namely, Goodyear

Singapore, Goodyear Shanghai and Goodyear Thailand added

mark-up of 5% while Goodyear USA eventually and other entities

not adding any mark-up.

(iii) Whether the payment by the assessee is at ALP?

on page 3 para 5 of his order, that: “costs pertaining to RSC are reimbursed to Goodyear USA on cost-to-cost basis. It is further

stated that the Goodyear USA aggregates the services provided by other Goodyear affiliates and compensates them on an arm’s length

basis. Accordingly, the transaction was claimed to be compliant

with arm’s length principle”. What is pertinent from the benchmarking exercise undertaken by the assessee is that in determining the ALP, it took the actual transaction with its AE

itself as a benchmark for comparison. The benchmarking even Goodyear South Asia Tyres Pvt. Ltd.,

under the CUP method became more relevant when the assessee

itself admitted before the TPO that other Goodyear affiliates were compensated on an arm’s length basis. This implies, as has been noticed above, that certain Goodyear entities charged mark-up and it was not a case of mere cost reimbursements. Once it was undisputed that some of the Goodyear entities were compensated

with a certain mark-up, then it was all the more vital to show that such mark-up was really at arm’s length.

under the CUP method as prescribed under rule 10B(1)(a) as under:-

“(i) the price charged or paid for property transferred or services provided in a comparable uncontrolled transaction, or a number of such transactions, is identified ;

(ii) such price is adjusted to account for differences, if any, between the international transaction and the comparable uncontrolled transactions or between the enterprises entering into such transactions, which could materially affect the price in the open market ;

(iii) the adjusted price arrived at under sub-clause (ii) is taken to be an arm’s length price in respect of the property transferred or services provided in the international transaction”.

price in comparable uncontrolled transaction is then adjusted to account for differences, if any, between the international

transaction and the comparable uncontrolled transaction. Such adjusted price is taken as ALP in respect of the services. It is a simple and plain that under the CUP method, the price actually

paid is compared with the price paid in comparable uncontrolled

transactions. In other words, existence of at least two transactions

is sine qua non for benchmarking, viz., first, the controlled

international transaction whose ALP is to be determined and second, the comparable uncontrolled transaction, which is taken as a benchmark for comparison with the controlled transaction.

its controlled transaction with the transaction itself, whereas, the later necessarily ought to have been a comparable uncontrolled

transaction. In other words, the actual transaction has also been taken as a comparable uncontrolled transaction, which position is apparently contrary to the law. Since the assessee did not consider

any comparable uncontrolled transaction, we desist from according Goodyear South Asia Tyres Pvt. Ltd.,

our imprimatur to the manner in which the CUP method was applied by the assessee.

method. We do not find any substance in the argument of the ld.

DR that the TPO applied `any other method’. Firstly, the TPO has nowhere mentioned in his order that he was applying such `any other method’ in terms of rule 10AB. Secondly, the TPO has not determined the ALP in any manner. He simply wrote in para 10.2

of his order that: “the arm’s length price of the balance amount of Rs.26,87,68,644/- is taken as Nil and accordingly an adjustment of Rs.26,87,68,644/- is made to the value of international transactions

of payment of Regional service charges made to the AE”. This indicates that the TPO did not determine the ALP under any method much less `any other method’. In such circumstances, we

cannot countenance the argument of the ld. DR, which is just in the air and does not emanate from the TPO’s order. Goodyear South Asia Tyres Pvt. Ltd.,

under the CUP method without comparing it with any other

comparable uncontrolled transaction, the TPO also did not apply

any of the prescribed methods for determining the ALP. Here the additional ground comes into play as per which it has been contended that in the absence of the TPO applying any method

determining the ALP, his action was vitiated and the addition be deleted on this score alone. In support of the additional ground,

the ld. AR vehemently relied on certain decisions.

if we hold that the ALP determination by the TPO was not done

under any specific or general method and hence the same should be obliterated, a fortiori would be that the ALP determination by the assessee would resurface. We have observed supra that the assessee also did not undertake any benchmarking exercise and simply claimed the controlled transaction to be at ALP under the CUP method without comparing it with any other comparable

uncontrolled transaction. In other words, the assessee also did not Goodyear South Asia Tyres Pvt. Ltd.,

apply any method for the ALP determination. By applying the ratio decidendi of the cited cases in the prevailing facts, with which we otherwise fully agree, would land us in an incurable

situation inasmuch the wiping out of the TPO’s ALP determination

would leave the benchmarking exercise undone, making the provisions of Chapter-X redundant, which are otherwise applicable

and mandate the determination of the ALP of the international

transaction. It goes without saying that judicial decisions are guiding principles and as a rule, need to be followed in similar

circumstances. However, dissimilarity in facts or changed legal

position mark exception to the general rule. Had there been any valid ALP determination by the assessee, we would have readily

accepted the proposition laid down in such decisions and set aside

the TPO’s ALP determination based on no method. But acceptance

of such an argument in the instant case will lead to burying the ALP determination of an international transaction with an admitted

mark-up, which position is contrary to the prescription of the Chapter-X of the Act. The additional ground urging to set aside the transfer pricing addition on this count, in the prevailing facts is,

ergo, not allowed. Goodyear South Asia Tyres Pvt. Ltd.,

if the payment by the assessee in respect of regional services was at ALP? One of the recognized methods as per section 92C(1) of the Act is the `Cost plus method’. This method is ordinarily

employed, inter alia, in the case of provision of services. The manner of determination of the ALP as per this method is enshrined in Rule 10B(1)(c). Under this method, the direct and indirect costs incurred by the enterprise in respect of services

provided to an associated enterprise are determined. Such costs are increased by the amount of normal gross profit arising from similar

uncontrolled transaction. The resultant amount is taken as an arm’s

length price in relation to provision of services by the enterprise.

costs incurred by various Goodyear entities in providing services

to the assessee as per the Agreement. The TPO has also not disputed the correctness of such a certificate. This can help us in determining the figure of direct and indirect costs incurred by the AEs in rendering services to the assessee. The next step is Goodyear South Asia Tyres Pvt. Ltd.,

determination of the normal gross profit mark-up on such costs in a comparable uncontrolled situation, which when applied to the actual direct and indirect costs, would give the ALP of the transaction of provision of services.

does not exceed such percentage not exceeding three per cent of the latter, as may be notified by the Central Government in the Official Gazette in this behalf, the price at which the international

transaction … has actually been undertaken shall be deemed to be the arm's length price.’ The tolerance range applicable for the A.Ys. 2014-15 and 2015-16 under consideration, as per the Notification issued by the Central Government, is 3% in all cases

other than wholesale trading. The third proviso states that: `where

more than one price is determined by the most appropriate method,

the arm's length price in relation to an international transaction ….

undertaken on or after the 1st day of April, 2014, shall be computed in such manner as may be prescribed and accordingly Goodyear South Asia Tyres Pvt. Ltd.,

the first and second proviso shall not apply’. Such manner of computation has been provided under rule 10CA. The third proviso

came into force w.e.f. A.Y. 2015-16. This proviso applies where

the application of the most appropriate method gives more than one arm’s length price, a situation with which we are not concerned right now. If third proviso to section 92C(2) read with rule 10CA applies, then application of the second proviso along

with the first is ousted. Per contra, when there is only one arm’s

length price, then the third proviso and rule 10CA do not get

magnetized and the case gets governed by the second proviso.

Suffice to say, if there is only one comparable, second proviso to section 92C(2) will apply providing for +-3% tolerance range; and if there are more than one comparables, rule 10CA will apply

providing for either arm’s length range or simple average with +-

3% tolerance range depending upon whether the number of comparables are six or more on one hand or between 2 to 5 on the other. The logic behind providing for this cushion of +-3% or arm’s length range, as the case may be, is to rationalize the ALP

determination inasmuch as price in two identically placed

transactions may sometimes genuinely vary depending upon the Goodyear South Asia Tyres Pvt. Ltd.,

bargaining power or the financial conditions along with a host of factors. Presently, we do not have two or more comparable

uncontrolled transactions. Thus rule 10CA does not apply and the case will be governed by the second proviso to section 92C(2) with tolerance range of +-3%.

depending upon the facts and circumstances of each case. Let us

proceed with the lowest arm’s length margin of zero percent in a hypothetical comparable uncontrolled transaction. Going by the command of second proviso to section 92C(2), if the variation

between the arm's length price so determined (which is equal to the costs incurred by the Goodyear entities in rendering services with zero mark-up on costs) and price at which the international

transaction has actually been undertaken (which is actual costs

incurred plus mark-up on such costs) does not exceed three per

cent of the transacted value, the price at which the international

transaction has actually been undertaken shall be deemed to be the arm's length price. Goodyear South Asia Tyres Pvt. Ltd.,

regional services costs charged to the assessee by various

Goodyear entities with the overall costs and percentage of mark-up

on overall basis. On the next date of hearing, such a calculation

was placed in a tabular form, which is as under: -

Goodyear South Asia Tyres Private Limited Assessment Year 2014-15 Chart giving details of mark-up charged by Group Companies Sr. Name of Base Mark- GST Total Mark-up GST Mark-up Net IT Cost Amount Total Mark-up% Mark- No. the Value of up amount charged on of USA Mark- incurred retained Value of (Total up% Company services including by Singap (Remove up by by services Value of (Base mark-up Singapore ore d) Goodyear Goodye services) Value) mark- USA ar USA up (A) (B) (C) (D) (E) (F) (G) (H) (I) (J) (K) (L=H/K) (M=H/ A) 1 Goodyear 16,92,22 84,611 1,06,610 18,83,448 - - - 84,611 - - 18,83,448 4.49% 5.00% Shanghai 7 2 Goodyear 15,06,74 98,264 - 16,05,010 - - (98,264) - 56,223 (7,243) 15,70,211 0.00% 0.00% USA 6 3 Goodyear 4,68,594 - - 4,68,594 22,609 33,235 - 22,609 - - 5,24,438 4.31% 4.82% Singapore 4 Goodyear 79,837 3,992 5,868 89,697 - - - 3,992 - - 86,697 4.45% 5.00% Thailand 5 Others 9,30,890 - - 9,30,890 - - - - - - 9,30,890 0.00% 0.00% Total 46,78,29 1,86,867 1,12,478 49,77,640 22,609 33,235 (98,264) 1,11,2 56,223 (7,243) 49,98,686 2.22% 2.38% 4 12 Note :

services to the assessee is 2.22% on total value of services

invoiced. This calculation is based on taking all the six regional Goodyear South Asia Tyres Pvt. Ltd.,

services together. As the IT services are not to be considered for our purpose, the ld. AR pointed out that even if such services are considered as without any mark-up, the mark-up on aggregate

basis in respect of the remaining five services will be 2.52%. Such mark-up is within the tolerance range of 3%. In other words, even

if presume that the comparable uncontrolled transaction is at zero

mark-up, still the value of the international transaction is within

the notified tolerance range. In that view of the matter, the case

gets covered by the second proviso to section 92C(2) of the Act

not warranting any transfer pricing addition. We, therefore, order

to delete the addition of Rs.26.87 crore and odd.

therefore, stand dismissed.

A.Y. 2015-16 :

Nos. 1 to 6 and additional ground is against the addition of Rs.32,06,19,150/- made by the AO on account of transfer pricing

adjustment towards the payment of Regional Service Charges. Goodyear South Asia Tyres Pvt. Ltd.,

return declaring total income of Rs.99.31 crore, declaring certain

international transactions in Form No.3CEB. The AO made a reference to the TPO for determining the ALP of the international

transactions. The only international transaction disputed in the instant appeal is “Payment of Regional Service Charges”

amounting to Rs.36,67,34,639/-. The assessee applied the CUP

method for demonstrating that this transaction was at ALP. The basis for the assessee to claim the transaction at ALP remains the same as for the preceding year. The TPO accepted the payment of IT services charges of Rs.4,61,15,489/- at ALP. For the remaining

amount of Rs.32,06,19,150/- paid by the assessee towards five

regional services, the TPO determined Nil ALP on the same basis

as was done for the preceding year. The DRP, following its direction for the A.Y. 2014-15, upheld the view point of the TPO

that has been incorporated in the final assessment order impugned

before the Tribunal. Aggrieved thereby, the assessee has come up

in appeal.

material on record, it is found as an admitted position by the rival Goodyear South Asia Tyres Pvt. Ltd.,

parties that the facts and circumstances of the transfer pricing

addition of Rs.32,06,19,150/- are mutatis mutandis similar to those

of the A.Y. 2014-15. For the instant year also, the assessee applied

the CUP method on an irrational basis as has been discussed above

for the preceding year. The TPO also followed the suit and determined Nil ALP without application of any method. The case

of the TPO remained that the assessee either did not receive any services or the services were duplicate in nature or unwarranted or shareholders service or no benefit was derived. It is on such basis

that the TPO came to hold that the assessee did not receive

regional services. Here, it is again pertinent to mention that the assessee availed regional services in the same manner as for the preceding year. Relevant evidence in support of availing the services have been placed on record. The ld. DR did not dispute

that the evidence for the instant year is similar to that of the preceding year. Following the view taken for the A.Y. 2014-15,

we hold that the assessee did avail regional support services from Goodyear USA and other affiliates.

remains the same. The ld. DR did not dispute the correctness of the allocation of costs.

companies, which is reproduced as under:

Sr. Name of Base Mark- GST Total Mark-up GST on Mark-up Net IT Cost Amount Total Mark- Mark- No the Company Value of Up amount charged Singapore of USA Mark incurred retained Value of up% up% . services including by mark-up (Removed) up by by services (Total (Base mark-up Singapore Goodyear Goodyear Value of Value) USA USA services) (A) (B) (C) (D) (E) (F) (G) (H) (I) (J) (K) (L=H/K) (M=H/A) 1 Goodyear 18,32,238 91,612 1,15,431 20,39,280 - - - 91,612 - - 20,39,280 4.49% 5.00% Shanghai 2 Goodyear 21,32,675 1,13,534 - 22,46,209 - - (1,13,534) - 75,601 83,585 21,24,691 0.00% 0.00% USA 3 Goodyear 5,20,600 - - 5,20,600 25,550 37,556 - 25,550 - - 5,83,706 4.38% 4.91% Singapore 4 Goodyear 99,983 4,999 7,349 1,12,331 - - - 4,999 - - 1,12,331 4.45% 5.00% Thailand 5 Others 11,15,343 - - 11,15,343 - - - - - - 11,15,343 0.00% 0.00% Total 57,00,839 2,10,145 1,22,780 60,33,764 25,550 37,556 (1,13,534) 1,22,161 75,601 83,585 59,75,352 2.04% 2.14%

Note :

from the above chart that the mark-up on total value of services

rendered to the assessee at the invoice value is 2.04%. This calculation is again based on taking all the six regional services

together. As the IT services are not to be considered for the current Goodyear South Asia Tyres Pvt. Ltd.,

purpose, the ld. AR pointed out that even if such services are considered as without any mark-up, the mark-up on aggregate

basis in respect of the remaining five services will be 2.34%. Such mark-up is within the tolerance range of 3%. In other words, even

if presume that the comparable uncontrolled transaction is at zero

mark-up, still the value of the international transaction is within

the notified tolerance range. Going by the second proviso to section 92C(2) of the Act, we hold that the international

transaction of receipt of five Regional Support Services is at ALP

and does not warrant any transfer pricing addition. The consequential addition of Rs.32.06 crore and odd made by the AO

is hereby deleted.

therefore, stand dismissed.

Order pronounced in the Open Court on 22nd October,

आदेश क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत/Copy of the Order is forwarded to: क" क" "ितिलिप "ितिलिप अ"ेिषत अ"ेिषत आदेश आदेश आदेश अपीलाथ" / The Appellant;

Date