HINDUSTAN AERONAUTICS LIMITED,BANGALORE vs. THE DCIT, (IT), CIRCLE-1(2), BANGALORE

PER CHANDRA POOJARI, ACCOUNTANT MEMBER:

This appeal by the assessee is directed against order of NFAC dated 21.10.2022 for the assessment year 2009-10. The assessee has raised following grounds of appeal:-

IT(IT)A No.1150 /Bang/2022 Hindustan Aeronautics Limited, Bangalore

Page 2 of 7 The Ld. CIT(A) failed to appreciate that the favorable IT AT order dated 2.1 10 March 2022 passed in case of Appellant for AY 2009-10 was in respect of regular assessment proceedings and not against the TDS proceedings under section 201(1) and 201(1A) of the Act. Consequentially, the Ld. CIT(A) erred in holding there remained no issue 2.2 for adjudication. Therefore, the Ld. CIT(A) erred in treating the appeal as infructuous and disposed-off the appeal as dismissed.”

2.1 M/s. Hindustan Aeronautics Limited (HAL/"assessee company") having its registered office at Bangalore, is engaged in the business of design and development of engines of flights & helicopters. The Assessee Company entered into an agreement with Turbomeca for designing Dhurve/Shakti engine. The Shakti engine was co-developed by Turbomeca (company based at France) and HAL and the assistance for conducting flight tests were provided by CGTM, France a subsidiary of Turbomeca.

2.2 On verification, it was noticed that the assessee company, HAL has made the payments to CGTM, France for providing technical assistance for Shakti Air Flight Test. The details of total payments made to CGTM, France is as shown under: (Amount in Euros)

Activities Total Paid on Paid on Paid on Paid on 14-05-2009 13-01-2010 08-07-2008 22-10-2012 amount

Air intake survey 172493 43123.25 77480 51889.8 52652 13163 39489 Engine bay FADEC Day & oil cooling 32020 8005 24015 Engine Accessories &FADEC Vibration

64849 16212.25 . 48636.8 Measurement of Gas Concentration

IT(IT)A No.1150 /Bang/2022 Hindustan Aeronautics Limited, Bangalore

Page 3 of 7 Hot fuel test 58037 14509.25 43527.8 97172 20303.78 60721.7 Technical assistance for 8 Total 477223 .

2.3 Examination of payments made by the assessee to CGTM, France reveals that the payments were made without deduction of tax at source for availing the technical assistance. Further CGTM, France had also not filed any application before the Department for lower or NIL rate of deduction of tax at source. No application was also filed neither by the assessee nor by CGTM, France before the AAR seeking a ruling on the issue of deduction of tax at source on the payments made to CGTM, France for payment made towards technical assistance.

2.4 As per the provisions of Sec.195 of the Income-tax Act,1961 ['the Act' for short], any person responsible for paying to a non-resident, not being a company, or to a foreign company, any interest or any other sum chargeable under the provisions of the Act (not being the income chargeable under the head salaries) shall at the time of credit of such income to the account of the payee or at the time of payment thereof in cash or by the issue of a cheque or draft or by any other mode, whichever is earlier, deduct income-tax thereon at the rates in force.

2.5 It was observed that the payments made by the assessee company to CGTM, France for providing technical assistance was covered by the definition of FTS as defined in Section 9(l)(vii) of the Act. The sum paid by the assessee company to the CGTM, France is therefore chargeable to tax under the Act. As the Assessee Company had not complied with the provisions

IT(IT)A No.1150 /Bang/2022 Hindustan Aeronautics Limited, Bangalore Page 4 of 7 of Sec. 195 of the Act on remittances made to CGTM, France, proceedings under Section 201 of the Act were initiated and the assessee company was asked to show cause by issue of Notice on 17-12-2014 as to why it should not be treated as an Assessee in default for failure to deduct tax at source in respect of the aforesaid payments.

2.6 Accordingly, in these assessment years for non-deduction of TDS u/s 195 of the Act, common order has been passed for assessment years 2009-10 & 2013-14 u/s 201(1) & 201(1A) of the Act. Now the assessee is in appeal before us for the assessment year 2009-10 by above grounds of appeal.

2.7 At the time of hearing, ld. A.R. submitted that the assessee came in appeal before this Tribunal in assessment year 2009-10 in ITA No.83/Bang/2018 with regard to disallowance u/s 40(a)(ia) of the Act in respect of non- deduction of TDS in that assessment year on the same issue as in the present case for non-deduction of TDS. Thus, he submitted that in ITA No.83/Bang/2018 vide order dated 10.3.2022, the Tribunal held as under:

“11. We have heard both the parties and perused the materials on record. The nature of service rendered by CGTM France to the assessee needs to be examined. The ALH Shakti Engine was co-developed by Turbomeca (a company based at France) and the assessee and the assistance for conducting flight tests were provided by CGTM France a subsidiary of Turbomeca. The perusal of the details of technical services provided by CGTM France to the assessee shows that the technicians/engineers of CGTM carried out Air intake Survey relating to Air inlet distortion and installation losses. On the basis of test results, the assessee would look into various issues involving in the Shakti Engine and would carry out the requisite test for improving its engine. The fees paid towards the services in question here is purely towards the testing of Shakti Engines in order to identify the issues of Air inlet distortion and installation losses. The subsequent action of the assessee to carry out the improvement based on the test results given by CGTM France cannot be considered as

IT(IT)A No.1150 /Bang/2022 Hindustan Aeronautics Limited, Bangalore

Page 5 of 7 a basis for ‘make available’ services rendered by CGTM France to the assessee. Conducting the test and subsequent improvement to the engines based on test results are independent activities and cannot be considered together. As contended by the assessee, the test conducted by CGTM France cannot be independently carried out by the assessee without the support of engineers from CGTM France and hence does not satisfy the conditions of ‘make available’ that the services rendered by CGTM France to the assessee. It is settled law that mere rendering of services would not be taxable unless the person receiving the services is enabled to utilize such services on its own in the future without having recourse to the person providing the service. The Hon'ble Karnataka High Court in the case of CIT vs. De Beers India Minerals Pvt. Limited (2012): 346 ITR 467 (Kar) while considering a similar issue has held that “To be said to “make available”, the service should be aimed at and result in transmitting technical knowledge etc so that the payer of the service could derive an enduring benefit and utilize the knowledge or know-how on his own in future without the aid of the service provider. In other words, to fit into terminology “making available”, the technical knowledge, skills” etc must remain with the person receiving the service even after the particular contract comes to an end. It is not enough that the services offered are the product of intense technological effort and a lot of technical knowledge and experience of the service provider has gone into it. The technical knowledge or skills of the provider should be imparted to and absorbed by the receiver so that the receiver can deploy similar technology or techniques in the future without

depending upon the provider. On facts, while the Dutch company performed the surveys using substantial technical skills, it has not made available the technical expertise in respect of such collection or processing of data to the assessees, which the assessee can apply independently and without assistance and undertake such survey independently. Consequently, the consideration is not assessable as “fees for technical services”

In view of the above, we are of the considered opinion that fees paid by the assessee to CGTM France is not in the nature of fees for technical services and hence does not attract the provisions of sec. 195 with regard to requirement for deduction of tax at source on payment of fees for technical services of an resident outside India. As a result, no disallowance is warranted u/s 40(a)(ia) of the expenses claimed by the assessee towards payment of service charges to CGTM France. Accordingly, we allow the appeal in favour of the assessee.”

IT(IT)A No.1150 /Bang/2022 Hindustan Aeronautics Limited, Bangalore

Page 6 of 7 2.8 Further, the ld. A.R. submitted that the assessment order for assessment years 2009-10 to 2013-14 has been passed vide common order dated 30.1.2015. The assessee went in appeal before the CIT(A) for assessment years 2010-11 & 2013-14. For the present assessment year 2009-10, the appeal was filed before NFAC. The appeals filed for the AYs 2010-11 & 2013-14 were disposed of by ld. CIT(A) vide order dated 9.11.2022, against which assessee came in appeal before this Tribunal in IT(IT)A Nos.7& 8/Bang/2023.

2.9 Further, the ld. A.R. submitted that the Tribunal considered the above order in assessee’s own case in ITA Nos.7&8/Bang/2023 cited (supra) and decided the impugned issue in assessment years 2010-11 & 2013-14 vide order dated 20.2.2023 in favour of the assessee.

2.10 Accordingly, the ld. A.R. submitted that on the same reason, assessee is not liable for deduction of TDS u/s 195 of the Act. As such, there is no question of levying any penalty u/s 201(1) of the Act for charging interest u/s 201(1A) of the Act.

IT(IT)A No.1150 /Bang/2022 Hindustan Aeronautics Limited, Bangalore Page 7 of 7

Sd/- Sd/- (Beena Pillai) (Chandra Poojari) Judicial Member Accountant Member

Bangalore, Dated 7th Mar, 2023. VG/SPS

Copy to:

Asst. Registrar, ITAT, Bangalore.