LARSEN AND TOUBRO LIMITED AND ANR. vs. THE ASSITANT COMMISSIONER OF INCOME-TAX (TDS) 2(1) AND 2 ORS.

The Petitioner is a consortium consisting of Larsen and Toubro   Ltd.,   a   company   incorporated   in   India   and   Scomi CNR No : HCBM020077382010 Uploaded on - 21/08/2020 Engineering Berhad, a company incorporated in Malaysia.     The Petitioner   has   been   awarded   a   contract   for   the   design, development,   construction,   commissioning,   operation   and maintenance of the Mumbai Monorail Project by MMRDA.   The consideration to be received for executing  the Project is Rs.2,460 crores.  The Petitioner is an Indian resident and is assessable as an Association of Persons (AOP).

On 29 October 2009, the Petitioner filed an application under Section 197 of the Income Tax Act, 1961, requesting the First  Respondent  to issue a certificate  authorising MMRDA   to deduct tax  at the  rate of 0.11%  from the  payments made by it to the Petitioner under the contract.  The case of the Petitioner is that the shares of Larsen and Toubro and of its Malaysian partner in the taxable income are determinate; the profit sharing ratio between the members of the consortium being 60 (L&T): 40 (Scomi).  The case of the Petitioner is that the AOP would be charged to tax, to the extent of the share of L&T in the taxable income, at 33.99% and   to   the   extent   of   Scomi’s   share   in   the   taxable   income,   at 42.23%. Based on the tax computation, the percentage of total tax Uploaded on - 21/08/2020 liability to revenue was estimated at 0.11%.  It was on this basis that   the   First   Respondent   was   requested   to   issue   a   certificate granting a rate of 0.11% for withholding tax in respect of payments received by the AOP from MMRDA.   Form 13 appended to the application inter alia contained an entry requiring a disclosure of the total income assessed in the last three assessment years and the total tax paid for each such year.   The Petitioner answered the entry by stating that this  would not be applicable, since the AOP had not been so assessed.   The profit and loss statement for the AOP has also been placed on the record  of the First Respondent in which the estimated profits of the AOP are quantified at Rs.7.48 crores.  By a letter dated 16 December 2009, addressed to the Deputy Commissioner of Income Tax ­ TDS Range 2, details were submitted   of   payments   received   by   the   assessee   from   MMRDA together with tax deducted at source.  The details submitted would indicate that MMRDA had deducted tax at source at 11.33%.  The Assessing   Officer,  in  the  course  of   the  enquiry   held,   upon  the application   filed   by   the   assessee   under   Section   197   called   for further   details   by   a   communication   dated   29   December   2009 which were submitted by the assessee on 31 December 2009. The Uploaded on - 21/08/2020 assessee clarified that during the Financial Year 2008­09, it had not earned any revenues for executing the project.   The assessee stated   that   when   payments   are   required   to   be   made   by   it, appropriate taxes are withheld and deposited with the authorities together   with   the   interest,   if   any,   for     delay   in   deducting   or depositing  taxes.

On 5 January 2010, the First Respondent rejected the application   filed   by     the   assessee   under   Section   197   for   two reasons: (i) The calculation mechanism  provided in Rule 28AA of the Income Tax Rules, 1962 fails as figures for three previous years are   unavailable;   and   (ii)   No   e­TDS   returns   were   filed   by   the assessee.  The assessee sought reconsideration of the rejection by a letter dated 6 January 2010. Once again by an order dated 13 January 2010, the application was rejected.   The First Respondent stated that the Rules prescribe a comparison of the current year’s projections with  figures for previous three years.  This mechanism, according to the Assessing Officer, is to ensure that the projection of the current year is compared with figures which  have been crystallized after filing of returns for the previous three years.   In Uploaded on - 21/08/2020 the absence of figures of earlier years, the First Respondent stated that he was not in a position to act upon the application.   The second reason adduced was that TDS was not paid as on the date of the application and was eventually paid upon a query made by the   First   Respondent   together   with   interest.       On   these   two grounds, the rejection was maintained. ­5. The Petitioner moved the Commissioner of Income Tax (TDS), in revision under   Section 264. By an order dated 29 January 2010, the Commissioner rejected the Revision Application holding   inter   alia   that   where   the   Assessing   Officer   rejects   an application under Section 197, no approval of the Commissioner is necessary.  In terms of Circular 7 of 2009, issued by the CBDT, the alternative plea of the assessee for directing a deduction at 2 per cent under Section 194­C was also rejected.   The assessee once again   sought   a   reconsideration   of   the   rejection   by   the Commissioner.  The application for reconsideration has also been dismissed by an order dated 9 February 2010. The Commissioner has   furnished   two   reasons   for   the   rejection.     Firstly,   the Commissioner has formed the view that if the benefit of a lower Uploaded on - 21/08/2020 rate for withholding tax is not granted under Section 197 to the assessee, no hardship or prejudice would be caused to the  assessee as a result of the rejection of the application because, the assessee would   be   entitled   to   get   a   refund   of   excess   tax   paid,   if   any, together with interest.  The second reason which  weighed with the Commissioner   is   that   when   the   Assessing   Officer   rejects   an application under Section   197, he does not pass an ‘order’ as envisaged   in   Section   264   and   consequently,   a   revision   under Section 264 is not maintainable. ­6. The Commissioner is manifestly in error when he holds that   the   rejection   of   an   application   under   Section   197   by   the Assessing   Officer   does   not   result   in   an   order   and   that     the revisional   power   which   is   vested   in   the   Commissioner   under Section 264 would not be attracted.   Sub­section (1) of Section 197 permits an assessee to submit an application to the Assessing Officer to issue a certificate for the deduction of income tax at a lower rate or  for no deduction of income tax, as the case may be, where in the case of any income of any person or sum payable to any person, income tax is required to be deducted at the time of Uploaded on - 21/08/2020 credit or, at the time of payment at the rates in force under the provisions inter alia of Section 195. Sub­section (1) of Section 195 requires deduction of tax at source in respect of payments made to a non­resident, not being a Company,   or to a foreign Company.  Sub­section (2) of Section  197 provides that where a certificate is granted, the person responsible for paying the income shall deduct income tax at the rates specified in the certificate or deduct no tax, as the case may be, until the certificate is cancelled. Sub­section   2A   empowers   the   Board,     having   regard   to   the convenience of   assessees and the interests   of the Revenue to make   Rules   specifying     (i)   The   cases   in   which   and   the circumstances under which, an application may be made for the grant of a certificate under sub­section (1); and (ii) The conditions subject to which such  certificate may be granted and providing for all other matters connected therewith.   In exercise of the powers conferred upon the Board by Sub­section (2A) of Section 197, Rule 28AA has been made in the Income Tax Rules, 1962. Sub­ rule (1) of Rule 28AA is to the following effect : Uploaded on - 21/08/2020 “28AA.(1) The Assessing Officer, on an application made by a person under sub­rule (1) of rule 28, may issue a certificate   in   accordance   with   the   provisions   of   Sub­ section (1) of Section 197 for deduction of tax at source at the rate or rates calculated in the manner specified below: (i) at such average rate of tax as determined by the total tax payable on estimated income, as reduced by the sum of advance tax already paid and tax already deducted at source, as a percentage of the payment referred to in section 197 for which the application under sub­rule (1) of Rule 28 has been made; or (ii)at the average of the average rates of tax paid by the assessee in the last three years; whichever is higher.” Rule 29B governs applications for certificates authorising receipt of interest and other sums without deduction of tax.  The Assessing Officer, when he decides an application under Section   197(1) must of necessity   pass an order on the application.   Where the application is allowed, that application culminates in the grant of a certificate in accordance with the provisions of Sub­section (1) of Section 197. But it would be far fetched to accept the view that the rejection of an application must lie in the absolute discretion of the Assessing Officer or that the Assessing Officer is not bound to Uploaded on - 21/08/2020 indicate  reasons or a basis for the rejection of the application.  The fact that Parliament  has empowered the Board to frame  Rules under sub­section 2A, having due regard to the convenience of assessees and the interests of the Revenue specifying the cases and circumstances under which an application can be made and the conditions subject to which such a certificate may be granted is sufficient to indicate that the exercise of powers by the Assessing Officer   is   intended   to   be   structured   in   accordance   with   the provisions of Section 197 and the Rules framed by the Board under sub­section 2A.     The Assessing Officer cannot be heard to urge that though an assessee fulfills  all the requirements  which  are stipulated in Rule 28AA or, as the case may be, in Rule 29B, he possesses   an   unguided   discretion   to   reject   the   application. Consequently, the Assessing Officer when he rejects an application is   bound   to   furnish   reasons   which   would   demonstrate   an application   of   mind   by   him   to   the   circumstances   which   are mandated both by the Statute and by the Rules to be taken into consideration.   Hence, it would be impossible to accept the view that the rejection of an application under Section 197 does not

The   manner   in   which   the   application   filed   by   the assessee  has  been  dealt   with  by the  Assessing  Officer  and  the Commissioner leaves much to be desired.   The Assessing Officer dismissed   the   application   for   the   grant   of   a   certificate   under Section   197   for   two   reasons.   The   first   reason   was   that   the mechanism under Rule 28AA would fail in the case of the assessee for the reason that the financial statements of the assessee for the three previous years were unavailable.  The assessee had brought to the notice of the Assessing Officer, the circumstance that during the Financial Year 2008­09, it had not earned any revenue for executing the project.  That is necessarily as a result of the fact that the project was awarded by MMRDA on 9 January 2009. Sub­rule (1) of Rule 28AA to which a reference has been made earlier would indicate that the Assessing Officer, on an application made in Form 13 under Section 197 may issue a certificate in accordance with the provisions of Sub­section (1) of Section 197 for deduction of tax at source  at the rate or rates calculated in the manner specified   thereafter.       Sub   clauses   (i)   and   (ii)   which   follow thereafter, provide the mode for computing the rate at which the Uploaded on - 21/08/2020 tax is to be deducted at source.     Sub­clause (i) refers to the average rate of tax as determined by the total tax payable on estimated income as reduced by the sum of advance tax already paid and  tax deducted at source as a percentage of the payment referred  to  in  Section  197  for   which  the  application   has  been made,   while sub­clause (ii) refers to the average of the average rates of tax paid by the assessee in the last three years. Whichever of these is higher has to be adopted.   Clause (1) of Rule 28AA provides  a  mode   of  computing  the rate   at which  tax  is  to  be deduced at source.   This is not a condition of eligibility.       The Assessing Officer in the present case, was in error in coming to the

For these reasons,  we set aside the impugned orders passed by the Commissioner of Income Tax  (TDS) on 29 January 2010 and 9 February 2010 both on the issue of maintainability and on the grounds which weighed with the Commissioner on merits in rejecting the application.  We restore the Revision Application that was filed by the assessee under Section 264 to the Commissioner for a fresh determination which shall be carried out, in accordance with law, after furnishing to the assessee an opportunity of being heard.  The Commissioner shall complete the exercise and pass a reasoned order on the Revision Application within a period of four Uploaded on - 21/08/2020 weeks from today.     Rule is made absolute in these terms.   No order as to costs. ( Dr.D.Y.Chandrachud, J.) ( J.P.Devadhar, J.) Uploaded on - 21/08/2020 Powered by TCPDF (www.tcpdf.org)