THE PRINCIPAL COMMISSIONER OF INCOME TAX-1 vs. A. MENARINI INDIA PVT. LTD.

This tax appeal filed under Section 260A of the Income Tax Act, 1961 [for short 'The Act, 1961'] is at the instance of the Revenue and is directed against the order dated 07th August, 2019 passed by the Income Tax Appellate Tribunal, 'A' Bench, Ahmedabad in ITA No.1441/AHD/ 2016 for A.Y 2011­12. 2. The following questions of law are proposed by the Revenue as the substantial questions of law in the appeal memo:­ [A] Whether Appellate Tribunal has right in law and on facts by quashing the order passed by the CIT u/s.263 of the Act even though it has clearly been brought out that the order of the Assessing Officer is erroneous in so far as prejudicial to the interest of revenue? [B] Whether Appellate Tribunal has right in law and on facts by quashing the order passed u/s.263 of the Act holding that the issue has   been   examined   at   the   original   assessment   stage   without appreciating that the issue(s) was never examined by the Assessing Officer during the original assessment proceedings stage?

The facts giving rise to this appeal may be summarized as under:­

1 The respondent – assessee Company was engaged in the business of   pharmaceutical   products.   It   filed   its   return   of   income   for   the assessment year 2011­2012  on 30th  September, 2010 declaring total income   at   Rs.(­)3,99,18,901/­.   The   Assessing   Officer   passed   the assessment order  under Section 143(3) of the Act, 1961 on 25th March, 2014 determining the total income as under:

2 However, the Principal Commissioner of Income­tax (“PCIT” for short)   found such assessment order erroneous and prejudicial to the interest of  Revenue. He therefore, issued show cause notice  dated 8th March, 2016 under section 263(1) of the Act. PCIT invoked jurisdiction under section 263 of the Act in respect of the following three issues: “(i) Total Service  Income on the basis of TDS Rs.3,00,08,514/­ would be Rs.30,00,85,140/­ against which the assessee has declared service   income   of   Rs.23,97,76,136/­   and   thus   there   is   an   under assessment   service   income   of   Rs.6,03,09,004/­   (30,00,85,140   – 23,97,76,136). (ii) Provision of Rs.19,94,560/­ for non achievement of targets and needs to be disallowed. (iii) Sum  of Rs.14,52,503/­ needs to be disallowed u/s.40(a)(i) since assessee fail to deduct tax at source u/s.195 of the Act.”

3 In response to the show cause notice, respondent assessee filed reply   on   28th  March,   2016   explaining   that   the   presumption   of   the Revenue that income should also be in direct proportion to the amount of TDS is not correct because at times there are some timing difference between Revenue recognition and deduction of tax at source. It was submitted by the assessee that deductor has effected TDS on account of service tax to the tune of Rs.2,46,96,942/­ which is included in the invoice whereas service tax collected by the service provider is not the income of the assessee and hence, the same was not reflected in the Profit and Loss account. It was further submitted by the assessee  that the deductor has also effected TDS on “reimbursement” expenses of Rs. 1,46,78,806/­   which   is   also   not   the   income   of   the   assessee     and therefore, not reflected in the Profit and Loss account. Apart from  that the difference on account of timing difference was of Rs. 2,32,16,538/­. The   respondent   assessee   also   furnished   reconciliation   statement   of difference between service income as per Profit and Loss account and as worked out based on tax deducted at source before PCIT. Learned CIT however, without considering the explanation offered by the respondent assessee passed the order under section 263 of the Act, 1961 directing the Assessing Officer to make fresh assessment of the total income in respect of three issues on which the show cause notice was issued under section 263 of the Act.

4 The respondent – assessee, thereafter, carried the matter before the Tribunal. The Tribunal after considering the explanation offered by the respondent – assessee with regard to the Issue No.1 for short­fall in the taxable service income calculated on the basis of the Tax Deducted at Source by the PCIT, the Tribunal held that such tax deducted at source is qua the reimbursement of expenses, which is not the income and hence, rightly not reflected in the Profit & Loss Account of the respondent – assessee. The Tribunal observed as under:­

Heard the respective parties and perused the relevant materials available on record. It appears from the records that the case of the assessee is this that the service tax calculated by the service provider since not the income of the assessee it is not been reflected in the P&L account. Similarly, TDS effected on “reimbursement” of expenses of Rs.1,46,78,806/­  is  neither  the  income  of  the  assessee,  hence  not reflected in P&L account. So far as the difference on account of timing difference of Rs.2,32,16,538/­ is concerned, we find that reconciliation statement of difference between service income as per P&L account and as worked out on the basis of the TDS was also furnished before the appellate authority but the same was not taken into consideration in its proper prospective. Merely, because there was some difference in the service income as per P&L account and as worked out based on TDS the assessment order cannot be said to be erroneous and prejudicial to the interest of the Revenue. Further that while framing assessment u/s.143(3) by an order dated 25.03.2014, the Learned AO specifically mentioned in para­11 that the credit for “prepaid tax” (i.e.TDS) has been given after verification and its calculation as per ITNS 150. Thus the issue was already examined by the learned AP. Apart from that, the legal point being fulfillment of twin conditions that the order of the AO be erroneous and also prejudicial to the interest of Revenue has not been satisfied before invoking jurisdiction u/s.263 of the Act. In this regard we have gone through the judgment passed by the Hon'ble Supreme Court in the matter of Malabar Industrial Co. Ltd. So far as the   issue   regarding   provision   of   non­achievement   of   target   is concerned, the same was examined at the original assessment stage as submitted  by the Learned AR before us is also reflected from the records before us. Further that, the assessee has not deducted tax at source on payment of Rs.14,52,503/­. Though the details in respect of the   same   was   provided   to   the   earned   CIT(A)   the   same   was   not considered. The issue has been duly examined by the Assessing Officer during the original assessment proceeding but in the absence of any reflection of the same in the order passed by the Assessing Officer would not lead to a conclusion that the order of Learned AO calls for interference by the Learned CIT u/s.263 of the Act. The alternative submission made by the Learned assessee's counsel is this respect that when two views are possible as regards a particular issue and the AO adopts either of two such views then jurisdiction u/s.263 cannot be invoked by the Learned CIT is also acceptable. We take inspiration from the judgment passed in the matter of Malabar Industrial Co. Ltd. as   been   relied   upon   in   this   respect.   Hence,   we   find   that   order impugned   u/s.263   of   Act   cannot   satisfy   any   of   the   conditions envisaged in the provision of law as discussed above. Fulfillment of two conditions   so   as   to   the   claim   of   the   order   being   erroneous   or prejudicial   to   the   interest   of   Revenue   also   fails   as   already   been discussed   by  us   herein­above.   Thus,   the  order   impugned   does  not justify/fulfill any of the conditions within the four corners of law and hence, liable to be quashed. Resultantly, the impugned addition upon invocation of jurisdiction u/s.263 of the Act by the learned CIT is deleted.”

The learned senior counsel for the appellant Mr. Bhatt submitted that the appeal is filed only for the issue of difference between the amount  of  service  income  on  which   tax   is  deducted   by   the  service provider and income which is shown in the Profit and Loss account by the respondent assessee. It was submitted that the Assessing Officer while framing the assessment under section 143(3) of the Act  did not verify this aspect and therefore, the assessment order is erroneous and prejudicial to the interest of Revenue and the PCIT was justified in invoking the provisions of revision under section 263 of the Act

Having   heard   the   learned   senior   counsel   appearing   for   the appellant, it appears that the PCIT has not considered the submissions made by the respondent – assessee and has arrived at conclusion with regard to the issue of less income as stated by him in the show­cause notice. However, the Tribunal after considering the submissions made by the respondent – assessee and on the basis of material on record has arrived at finding that because there was some difference in the service income as per the Profit & Loss account and as worked out based on TDS,   the   assessment   order   cannot   be   said   to   be   erroneous   and prejudicial to the interest of the Revenue.

In view of the aforesaid finding of fact arrived at by the Tribunal, none of the questions of law proposed can be said to be substantial questions of law arising from the order of the Tribunal. The appeal, therefore, fails and stands dismissed. No order as to costs. (J. B. PARDIWALA, J) (BHARGAV D. KARIA, J) aruna