THE DIRECTOR OF INCODME TAX (INTERNATIONAL TAXATION MUMBAI vs. KRUPP UDHE GMBH

Admit.

The appeal by the Revenue against the order of the Income Tax CNR No : HCBM020119882009 Appellate Tribunal for assessment year 1998­1999 raises the following three questions of law : i) Whether on the facts and in the circumstances of the case and in   law   ITAT   was   justified   in   holding   that   charges   towards reimbursement of expenses cannot be included in income ? ii) Whether when income is taxed on gross basis, non inclusion of charges   towards   reimbursement   of   expenses   would   be   in violation of law as it would tantamount to taxation of income partly on net basis ? iii) Whether on the facts and in the circumstances of the case and in law the ITAT was justified in approving the deletion of levy of interest under Section 234B of the Act ?

The learned Counsel appearing on behalf of the Revenue has stated that the first and second question relate to the same issue namely whether reimbursement of expenses would be liable to be included in the income and hence they are taken up together.

The assessee had entered into a contract with M/s.EID Parry (India) Limited (EID Parry) for the supply of a compressor for an Ammonia Storage Tank.  The compressor was found to be in a damaged condition.  The assessee deputed two technicians from Germany to the establishment of EID Parry in India.  EID Parry remitted an amount of DM202,433,37 comprising of (i) Inspection fees in the amount of DM 170,701.37 for technicians; and (ii) Reimbursement of expenses for air tickets for travel between Germany of the Kerala High Court in the case of Cochin Refineries Limited V/s. CIT2 and held that the decision of the Assessing Officer to treat the reimbursement of expenses as part of taxable income was correct.

In   appeal,   the   Tribunal   dealt   with   the   issue   as   regards   the payment   of   fees   received   by   the   assessee   and   of   the   reimbursement   of expenses separately.   In so far as the receipt of fees was concerned, the Tribunal noted that the assessee had deputed its technicians for inspection of the equipment.  Inspection could not be done unless the personnel deputed had   technical   knowledge   in   respect   of   the   equipment   to   be   inspected. Consequently the fees received by the assessee were held to amount to fees for technical services.  In so far as the issue of reimbursement is concerned, the Tribunal held that though there was a conflict between the judgment of the   Kerala   High   Court,   which   was   relied   upon   by   the   Commissioner   of Income Tax (Appeals) and the judgment of the Calcutta High Court in the case of CIT V/s. Dunlop Rubber Company Limited3, it would follow a view which   was   favourable   to   the   assessee,   consistent   with   the   judgment   in Vegetable Products Limited4. 1 250 ITR 164 2 222 ITR 354 3 142 ITR 493 88 ITR 192

The question as to whether a reimbursement for expenses would form part of the taxable income is not res­integra in so far as this Court is concerned.