sgs india private,mum vs. thd joint commissioner of income -tax,mum

Uday S. Jagtap IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION INCOME TAX APPEAL NO. 1165 OF 2007 WITH INCOME TAX APPEAL NO. 1163 OF 2007 WITH INCOME TAX APPEAL NO. 1164 OF 2007 WITH INCOME TAX APPEAL  NO. 1166 OF 2007 WITH INCOME TAX APPEAL NO.1257 OF 2007 SGS India Pvt. Ltd. SGS House, 4B Adi Sankaracharya Marg, Vikhroli (W), Mumbai – 400 023 .. Appellant v/s. The Joint Commissioner of Income­Tax Special Range 20, Aayakar Bhavan, M.K. Road, Mumbai – 400 020 ..Respondent Mr. R. Murlidhar a/w Mr. Atul Jasani for the appellant Mr. Suresh Kumar a/w Ms. Samiksha Kanani for the respondent

CORAM : M.S. SANKLECHA &

SANDEEP K. SHINDE, J.J. JUDGEMENT RESERVED ON : 1st AUGUST, 2018 JUDGEMENT PRONOUNCED ON : 13th AUGUST, 2018 Judgment : ­ (Per M.S. Sanklecha, J.)

Uday S. Jagtap 1995­96, 1996­97 and 1997­98. Thus, these five appeals.

Uday S. Jagtap and in law, the Tribunal erred in taking the view that activities like supervising the weight loading and storage of goods were “routine services” when the facts on record clearly showed that such activities required a high degree of technical knowledge and expertise and could not be performed by lay persons?

Uday S. Jagtap as follows :­ “Whereas   the   Foreign   Enterprise   is   one   of   the   largest   world organizations directly or indirectly connected with International Trade, import and export of various sophisticated items in huge quantities   and   other   bulk   movements   between   International boundaries; And Whereas the Foreign Enterprise is often appointed by the Governments of Foreign States to act as inspection agents; And Whereas in the course of its business activities, trade and   rendering   services,   the   Foreign   Enterprise   is   required   to obtain   detailed,   specialized   and   highly   technical   information,

analysis   and   report   concerning   various   items   required   to   be imported or exported from one country to the other and every time it is not possible to obtain this highly scientific and technical informa5tion from so many countries of the world by deputing its own specialized employees and experts and it is therefore not only necessary but also the practice of the Foreign Enterprises to avail of services from time to time to time of local experts who possess such technical knowledge, experience and skill; And Whereas the Indian Company which is an expert having been found to possess such technical and scientific knowledge, experience and skill and fully equipped for this purpose to the satisfaction of the Foreign Enterprises.   At   the   request   of   the   satisfaction   of   the   Foreign Enterprise, the Indian company has been rendering the technical services referred to herein below to or at the request or on behalf of the Foreign Enterprise, pursuant to an Agreement dated 27th December, 1978; 4 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:45:01

Uday S. Jagtap And Whereas the parties hereto are desirous of extending the previous Agreement between them. Now it is hereby agreed by and between the parties hereto as under:

Uday S. Jagtap

Uday S. Jagtap deduction on account of Laboratory / testing charges and 33  1/3  % on account of professional charges under Section 80­O of the Act.  The fees attributable in respect of other services rendered to foreign company was not granted any deduction under Section 80­O of the Act. (f) The appellant protested at this arbitrary bifurcation of the fees received for technical services from the foreign company. This, on the ground that the services rendered are part of the continuous operation which culminates into technical services to the foreign party.  It is for the final report i.e. Technical services, that it is paid for in foreign exchange by the foreign company.  As a consequence of the above, the CBDT   while   approving   the   agreement   dated   8th  March,   1984   for Assessment Year 1985­86 for the purposes of Section 80­O of the Act varied its earlier approval.  Instead of fixing the percentage allowable, the CBDT directed that the consideration attributable to the technical services which would qualify for deduction under Section 80­O of the Act was to be determined by the Assessing Officer. (g) In consequence of the above direction, the Assessing Officer for the   Assessment   Years   1985­86   to   1991­92   allowed   the   claim   for deduction of 50% of the net foreign exchange earnings under Section 80­O of the Act.   This on the total fees received from the foreign company   after   deducting   expenses   therefrom   to   earn   the   foreign 7 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:45:01

Uday S. Jagtap exchange. (h) However, during the Assessment  Year 1992­93,  the  Assessing Officer called upon the   appellant to bifurcate its receipts into five heads referred to hereinabove (as done by the CBDT) for considering deduction under Section 80­O of the Act.  Finally, the Assessing Officer by   assessment   order   dated   30th  March,   1995   adopted   the   same methodology as was done by the CBDT in its approval to the agreement for   Assessment   Years   1980­81   to   1984­85   i.e.   100%   deduction   on account of laboratory / testing charges and 33 1/3% on account of professional charges.  The other claims on account of services rendered to the foreign company was disallowed in toto. (i) Being   aggrieved   by   the   order   dated   13th  March   1995,   the appellant filed an appeal to the Commissioner of Income Tax (Appeals) [CIT(A)].   By an order dated 14th September, 1995, the CIT(A) held that there is no basis / reasons whatsoever for the Assessing Officer to deviate from the consistent practice of the Assessing Officer allowing deduction at 50% of the net foreign exchange earnings received from a foreign company in consideration of the technical services rendered for the Assessment Years 1985­86 to 1991­92. This in view of its activities remaining the same even for A.Y. 1992­93. Further, the CIT(A) draws attention that this very issue of deduction under Section 80­O of the Act 8 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:45:01

Uday S. Jagtap for Assessment Year 1985­86 was the subject matter of revision under Section 263 of the Act by the Commissioner of Income Tax (CIT). However,   it   also   records   the   fresh   assessment   order   passed   under Section 143(3) of the Act, the Assessing Officer did not disturb the deduction which was granted under Section 80­O of the Act in the earlier assessment order which was subject to revision under Section 263 of the Act.   On merits also while allowing the appeal, it held that the so called routine services are a part of technical services and cannot be excluded from the services rendered. (j) Thereafter,   our   attention   was   drawn   to   the   order   dated   4th January, 2007 of the Tribunal, emanating from reopening proceedings under Section 148 of the Act for Assessment Years 1985­86 and 1991­

Uday S. Jagtap warrant issuing notices for reassessment for Assessment Years 1985­86 and 1991­92. (k) In the meantime, the respondent­Revenue had filed an appeal to the Tribunal from the order dated 14th September, 1995 of the CIT(A) for the Assessment Year 1992­93. The impugned order dated 27th February, 2007 of the Tribunal holds that the provisions of Section 80­O of the Act have to be applied independently for each assessment year and on consideration of the services rendered by the appellant to the foreign company, it was found that the routine services which are rendered in India would not form a part of preparation and forwarding technical information to be used outside India for deduction under Section 80­O of the Act.  This on the ground that the services rendered by the appellant were held routine services rendered in India and not rendered outside India from India.   Thus, 20% of the consideration received was excluded from the benefit of deduction under Section 80­ O of the Act.     The balance consideration received was allowed in determining deduction under Section 80­O of the Act.

Uday S. Jagtap

Uday S. Jagtap change in law w.e.f. A.Y. 1992­93. This by inclusion of sub­clause (iii) of Explanation to Section 80­O of the Act.  The aforesaid Explanation of Section 80­O of the Act added w.e.f. 1st April, 1992 reads as under :­ “Section : 80­O (iii)  services rendered or agreed to be rendered outside India shall include services rendered from India but shall not include services rendered in India.” The above Explanation for the first time specifically excludes services rendered in India while allowing deduction to services rendered from India. (d) The services rendered by the Appellant to the foreign company, inter alia, involves the activity of inspection, supervision of loading and storage etc.   These are activities which are in the nature of routine services and admittedly carried out in India. In the above facts, the impugned order of the Tribunal disallowed the deduction under Section 80­O of the Act to the extent of 20% of the consideration received as attributable   to   the   activity   being   rendered   in   India   and   not   being services rendered from India. (e) Thus, the principle of consistency and/or doctrine of precedents would not apply in the present facts, as undisputedly there is a change in law.   The impugned order of the Tribunal on facts found that the routine services were   rendered in India and not from India.   Thus, 12 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:45:01

Uday S. Jagtap would   not   qualify   for   deduction   under   Section   80­O   of   the   Act. Moreover, the decision of the Tribunal in the case of re­opening of an Assessment for A. Y. 1985­86 and 1991­92 being held to be bad by the Tribunal by order dated 4th January, 2007 will not help the Appellant as the tests to  be applied to determine whether or not, re­opening of an Assessment is permissible under the law, would be entirely different from   assessment   done   in   regular   proceedings.     The   jurisdiction   to reopen an assessment is a very limited jurisdiction   hemmed in by various limitations, amongst them being no notice for reopening can be issued only on a change of opinion.  In any event, there is admittedly, a change in law for the subject assessment years from the    A. Y. 1985­96 and 1991­92 for which reopening notice was issued.  Thus, the same would not have any impact on the present proceedings. (f) In the above view, this question is answered in the negative i.e. in favour of the Respondent­Revenue and against the appellant­assessee.

Uday S. Jagtap foreign   company   as   evidenced   by   the   report.     Therefore,   it   is   not permissible to exclude some part of the technical services on the ground that it is rendered in India. (b) Moreover, it is submitted that the use in India of the technical services will not deprive the appellant the benefit of deduction under Section 80­O of the Act.  In support, Appellant places reliance upon the decision   of   the   Delhi   High   Court   in   the   case   of  CIT   v/s.   Eicher Consultancy Services Ltd., 167 Taxman 64. In the aforesaid case, the assessee   therein   provided   professional   services   of   management consultancy services to a foreign party abroad. The foreign party paid assessee therein in foreign exchange and the assessee claim the benefit of Section 80­O of the Act. The services so rendered to the foreign company were used by the foreign company in India.   It was in the above context, that the Appellant states that rendering of the services in India, would not deprive the Appellant the benefit of Section 80­O of the Act. (c) We find that the aforesaid case would have no application to the present facts, as the services which are being rendered in respect of inspection, loading/ unloading are services which are all rendered in India to the foreign company and not a case like in Eicher Consultancy Services Ltd. (supra) where services are rendered to the foreign party 14 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:45:01

Uday S. Jagtap from India and the foreign party then uses these services/ technical know how/ technical knowledge in India. (d) In  fact,  Mr.  Suresh  Kumar,  learned Counsel  for  the   Revenue invites our attention to the decision of the Delhi High Court in Anand & Anand v/s.CIT 152 Taxman 113 and the Karnataka High Court in the case of H. Raghavendra Rao v/s. DCIT 49 Taxmann.com 425. In both the aforesaid cases, the Courts held that where an Advocate renders services in India, when he argue the matter for the foreign company in India, then the Advocate will not be entitled to the benefit of Section 80­O of the Act. However, when the Advocate gives an opinion to a foreign party, then it would stands covered by Section 80­O of the Act as it satisfies Explanation (iii) thereto,  namely – rendering of services from India to a foreign party abroad. (e) It was also contended that the fees are received for the entire report from the foreign company.   Thus, the so called routine services are an indivisible part of the report and cannot be excluded. (f) We note that Section 80­O of the act very clearly restricts the benefit of deduction thereunder, only to the extent technical services are rendered from India.  The routine services are undisputedly services such as supervising, loading/ unloading/ storage rendered in India and not out side and / or from India.   Therefore, would not qualify for 15 of 17 Uploaded on - 21/08/2020 Downloaded on - 28/10/2026 03:45:01

Uday S. Jagtap deduction under Section 80­O of the Act. This, even if, it forms a part of consolidated report furnished to the foreign party. (g) In the above view, Question Nos. (ii) and (iii) are to be answered in the negative i.e. in favour of the Respondent­Revenue and against the appellant­assessee.

Uday S. Jagtap (c) In any event, this routine services such as supervising, loading and storage of good, even if it requires high degree of technical know how and experience, it would still be a services rendered in India and not a service rendered from India. Consequently, it would be hit by Explanation (iii) of the Act to Section 80­O of the Act. (d) In the above view, this question is answered in the negative i.e. in favour of the Respondent­Revenue and against the appellant­assessee.