ABERDEEN INSTITUTIONAL COMMINGLED FUNDS LLC AND ORS vs. THE AUTHORITY FOR ADVANCE RULINGS (INCOME TAX) AND ANR

Therefore, its constituents. It is submitted that, Petitioner Nos. 2 to 4 are a part of Petitioner No.1 and, therefore, necessary parties in this Petition. The assessment of these parties i.e. Petitioner   Nos.   2   to   4   would   be   affected   as   a   consequence   of   the impugned order dated 21st February, 2018 passed by the AAR.  Thus, it is submitted that, as Petitioner Nos. 2 to 4 are necessary parties and there is no need to delete them from this Petition. 5 It is an undisputed before us that the AAR was approached by Petitioner No.1 alone, filing an application for an Advance Ruling on the above question to AAR. However, in its application, Petitioner No.1 did   describe   Petitioner   Nos.2   to   4   as   investment   series   (funds)   of Petitioner   No.

Thus,   claiming   it   to   be   a   constituents/   part   of   the Petitioner No.

Nevertheless, the   question as proposed by Petitioner wp-9358-2018 No.1 to the AAR was only with regard to it (Petitioner No.1) above being entitled to carry forward losses. The basis of the claim by the Petitioner No.1 for the carry forward losses under Section 74 of the Act, was as a consequence of re­organization of Petitioner No.1 w.e.f. 19th  April, 2010. In the circumstances, this Petition seeks a judicial review of the order dated 21st February, 2018 passed by the AAR and the same can only by the same parties who had made an application before the AAR and no new parties are entitled to be added in the Petition to challenge the order of the AAR. The question was answered by the AAR in the context of the application filed by Petitioner No.1 alone with regard to its claim.  In the above view, the Petitioner Nos. 2 to 4 are deleted. This Petition as filed is restricted only to the grievance of Petitioner No. 1 herein. 6 Brief facts leading to this Petition, are as under:­ (i) On 9th December, 1996, Petitioner No.1 was formed as a Delaware Statutory Trust under the laws of State of Delaware, USA. This in the name of Aberdeen Delaware Business Trust. Thus, it was an entity incorporated/ set up in USA. (ii) On 19th April, 2010, Petitioner No.1 was re­organized / converted itself   from   a   trust   into   a   Limited   Liability   Company   (LLC)   in accordance  with the Laws of the State of Delaware, USA. This was pursuant to the Trust Act and LLC Act in State of Delaware, USA. This  conversion was pursuant to Section 3821 of the Trust Act and Section 214 of the LLC Act from a statutory trust to LLC.  The above Sections of the Trust Act and LLC Act in Delaware, USA, inter alia provides that, when the statutory trust has been converted into LLC, for the purposes of law of the State of Delaware, USA, the LLC wp-9358-2018 would be deemed to be the same entity as the trust. Therefore, such conversion will not constitute a creation of a new entity. (iii) Consequent to the above conversion, Securities and Exchange Board of   India   (SEBI)   by   a   communication   dated   4th  August,   2010 addressed to one M/s. Aberdeen Asset Management Ltd., informed it that the name of the following investment series (fund) has been changed as  under:­ Sr. No. Old Name New Name SEBI Reg. No. 1 Aberdeen

Consequent to the above, on 21st February,  2018, the impugned order was passed by the AAR, holding that, in the facts and the circumstances of the wp-9358-2018 case,   the   Petitioner   No.1   i.e.   applicant   before   it   would   not   be entitled to carry forward accumulated loses, as there is no provision in the Act which allows one assessee to carry forward and set off loses incurred by some other assessee. Thus, the above question was answered in the negative i.e. against the Petitioner. 7 Thus, this Petition challenges the impugned order dated 21st February, 2018 of the AAR. 8 Mr.   Kaka,   learned   Sr.   Counsel   in   support   of   the   Petition submits as under:­ (i) The Petitioner No.1 was earlier constituted as a statutory trust under the laws of State of Delaware, USA.   It was on 19th  April, 2010 that the Petitioner was converted from a statutory trust into a LLC under the laws of the State of Delaware, USA. However, under the law of Delaware, in particular,in view of Section 3821 of the Trust Act and Section 214 of the LLC Act, the trust when converted into a LLC in accordance with the  law of State of Delaware, USA, would   be   deemed   to   be   the   same   entity   as   it   was   before   the conversion.  Thus, Petitioner No.1 being the same entity both before and after its conversion, the Petitioner No.1 is entitled to carry forward its losses for the earlier year under Section 74 of the Act; (ii) In terms of Private International Law, the status of a company which is incorporated abroad is determined with reference to the foreign laws. In this case, the laws of State of Delaware, USA and not by laws of India. This continued status would continue to hold in respect of the Petitioner No.1 even in India. Moreover, this  issue wp-9358-2018 is   no   longer   open   to   debate   in   view   of   the   Supreme   Court decision in  Technip S. A. v/s. SMS Holding (P) Ltd., & Others (2005) 5 SCC 465 ; (iii) Reliance was also placed upon the communication dated 4th August, 2010  of SEBI, allowing the  same registration to  the  five series (funds) even after change of its name.  Thus, the same support the view   that   the   status   of   the   parties   even   after   conversions, continues to be the same; (iv) In any case, under Section 2 (17) of the Act, the company has been defined   for   the   purposes   of   the   Act,   as   a   body   corporate incorporated by orunder the law of the country outside India would also be considered to be a company for the purposes of this Act. Thus, it is entitled to the benefit of the Act; and (v) The Ruling sought from the AAR was that the Petitioner be allowed to carry forward loses incurred by the three series (funds) being run by the Petitioners for the Assessment Year 2011­12 and subsequent thereto. As the Petitioner continues to be same person, both in its earlier status as a trust an now as LLC. Benefit of carry forward loss should have been extended to the Petitioner No.1 by the AAR. 9 As against the above, Mr. Tejvindeer Singh, learned Counsel for   the   Revenue   while   opposing   the   Petition,   makes   submissions   as under:­ (a) The Respondent do not dispute nor does  the impugned order of the AAR disputes the position in law that the status of the Petitioner under the conflict of law is to be decided by the Court in which the wp-9358-2018 entity was incorporated, in  this case, State of Delaware, USA; (b) The applicant is not assessee under the Act as the return of income have not been filed by the Petitioner No.

The return of income is filed by its three series (funds) who have been individually assigned Permanent   Account   Number   (PAN).   It   is   thus,   the   three   series (funds), each of whom is recognized as assessee under the Act. It   is   these   series   (funds)   who   would   be   entitled   if   otherwise permitted in law to carry forward thelosses, declared in the earlier returns of income for the subject Assessment Year 2011­12 and subsequent years in accordance with law; (c) The Petitioner No.1 not having filed any return, much less loss return of income, is not entitled to claim benefit of Section 74 of the Act. In support, attention was invited to Section 80 of the Act which  permits the carry forward of losses only when return of income is been filed, claiming loss for the purposes of being set off   under   Section   74   of   the   Act.   In     this   case,   admittedly, Petitioner No.1 has not filed any return of income, claiming such loss; and (d) Attention was drawn to the fact that SEBI had allowed the same registration even after change in name of five of its series (funds), however, the application made by the Petitioner was in respect of only   three   of   the   series   (funds)   out   of   the   five   series   (fund), operating in India. It was submitted, if all of them, as contended by the Petitioner constitutes a part of the Petitioner, then the set off of loss and profit in each of the series should have been worked out, inter se and the return of income ought to have been filed by the Petitioner with the income tax authorities. This has admittedly not wp-9358-2018 been done. 10 We have considered the rival submissions.  At the very outset, it must be pointed out that neither the AAR nor the Respondent dispute the fact that, in accordance with principles of Private International Law, the status of an entity, incorporated abroad, has to be determined even in India,   according   to   the   law   of   the   Country,   where   the   entity   was incorporated. This, issue is no longer res integra as it stands covered in favaor of the Petitioner's contention by the Supreme Court in Technip S.A. (supra). Thus, there is no dispute before us that the Petitioner No.1 both as a trust and as LLC in terms of the law of Delaware, USA, continues to be the same person. This position is accepted in India. Therefore, gain and loss earned by it in its earlier avtar  would in law,  not be denied only because of change in status from Trust to LLC. However, we note that the AAR answered the above question for Advance Ruling in the negative not on the above ground of change of status of Petitioner No.1 but on the ground that Petitioner No.1 was not possessed of any carry forward loss for the earlier Assessment Year to be set off in Assessment Year 2011­12 and subsequent Assessment Years in terms of Section 74 of the Act. It was in   the   context   of   question   framed   viz.   Whether   Petitioner   No.1 (applicant) is  entitled to  carry forward losses for earlier years under Section 74 of the Act, that the AAR  held that the Petitioner was not the assessee who had claimed a loss in the earlier Assessment Year. The Petitioner No.1  had  admittedly   filed no  return  of  income  and  is  not allotted any PAN. In the above factual position, the impugned order of the AAR  placed reliance upon Section 80 of the Act and the  decision of the A. P.   High Court in  K.V.K. Raju v/s. CIT  reported in  252 ITR 754  – wherein it has been held that, before a carry forward loss can be claimed wp-9358-2018 by the assessee, it is necessary that, a loss a has been determined in pursuance of a return filed for the earlier Assessment Year under Section 139 of the Act. 11 The submission on behalf of the Petitioner in rejoinder that Section 80 of the Act only prescribed the time period within which the return of income should be filed, is not correct.  In fact, Section 139(3) of the Act itself provides that any person who has sustained a loss in the previous year, under the head 'profits and gains of business or profession' or under the head 'capital gain' and claims that such loss or any part thereof, should be carried forward, inter alia section 74 of the Act, then he must furnish a return of income. The loss return in the prescribed form as to be filed, as if it was  a regular return of income under Section 139(1) of the Act.   It is not the case of the Petitioner either before the AAR or even before us that, it had filed any return of income even under the Act. Therefore, though in principle, there can be no dispute that the decision of the Supreme Court in Technip (supra) would in Private International Law decide that the status of the Petitioner No.1 as LLC  would continue in law to be the same as it was in its earlier avtar/ before conversion, as a Trust.  However, the same would not by itself meet with the requirements provided under the Act so as to enable the party to carry forward the loss under Section 74 of the Act. In fact, this distinction is brought out by the Supreme Court in Technip (supra) in paragraph 18 thereof, which reads as under:­ “ This general rule regarding determination of status by the lex incorporationis will not apply when the issue relates to the   discharge   of   obligations   or   assertion   of   rights   by   a corporation   in   another   country,   whether   such   obligation   is wp-9358-2018 imposed by or right arises under the statute or contract, which is governed by the law of such other country.” 12 The reliance by the Petitioner upon the communication dated 4th August, 2010 by SEBI as the Regulatory Authority, allowing the series (funds) to continue with its earlier Registration, even after the change of its name does not assist the Petitioner. This for the reason that, before the AAR, it is not the series (funds) who are seeking to carry forward the losses but the Petitioner No.1 who has admittedly filed no return of income and is not assessed under the Act. Besides, the requirement of the Act has to be independently satisfied by the Petitioner No.1 before the AAR to carry forward the losses.  As pointed out above, this has not been satisfied by the Petitioner No.1 as correctly held by the AAR.