HSBC SOFTWARE DEVELOPMENT (INDIA) PVT. vs. THE DEPUTY COMMISSIONER OF INCOME TAX CIRCLE 11, PUNE AND ANR

On examination of the case records, it is gathered that the assessee company had been paying huge amount to its partner company i.e. HSBC  Holdings Plc,, United Kingdom every year for usage of common platform created for development of IT Domains under   an   IT   Domains   under   an   IT   Domains   Cost   Sharing Agreement (CCA).  Expenses had been claimed for such payments but tax had not been deducted at source thereon u/s. 195 of the Income   Tax   Act,   1961. While   completing   the   assessment wp-7699-2018 proceedings in the case of assessee company for A.Y. 2013­14, it was   concluded   that   tax   should   have   been   deducted   at   source against the payments of IT Domain cost u/s. 195 r.w.s. 90 of the Act and Article 13 of the DTAA as the same was either in the nature   of   Fees   for   Technical   Services   or   Royalty.     After examination of the facts in the case and after duly considering the contentions/   submissions   of   the   assessee   company,   expenses claimed on account of IT Domain cost paid to the parent company was disallowed u/s. 40(a)(i) of the Act by the undersigned after making elaborate discussions in the assessment order passed in the case of assessee company for A.Y. 2013­14. It is further noted that  the above action of the Assessing Officer has duly ratified by the Ld. Commissioner of Appeals while deciding the appeal filed before him by the assessee company on said issue.

It is gathered that during assessment year 2011­12, the assessee company had made payments under the nomenclature at IT   Domain   Cost   to   HSBC   Holdings   Plc.,   UK   to   the   tune   of Rs.65,67,13,183/­  on   which   tax   was   not   deducted   at   source. Therefore, in view of the facts stated above, expenses claimed on account of IT Domain Cost amounting to Rs.65,67,13,183/­ was not   an   allowable   expenses.     The   assessee   company   had   not disallowed on its own while filing return of income for A.Y. 2011­

Also, the same was not disallowed u/s. 40(a)(i) of the Act in the assessment order dated 30/03/2015 passed u/s. 143(3) of the Act for A.Y. 2011­12. I, therefore, have reasons to believe that income to the tune of Rs.65,67,13,183/­ has escaped assessment on account of failure on the part of the assessee company within the meaning of Explanation 1 to Section 147 of the Act as it had not disclosed fully and truly all material facts necessary for the assessment for A.Y. 2011­12 which have been gathered during subsequent assessment proceedings.

In this case, a return of income was filed for A.Y. 2011­12 and regular assessment u/s. 143(3) of the Act was made on 30/03/2015. Since, four years from the end of the relevant year has expired in this case, the requirements to initiate proceedings u/s. 147 of the Act are reason to believe that income for the year under consideration has escaped assessment because of failure on the part of the assessee company to disclose fully and truly all wp-7699-2018 material facts necessary for the assessment for the assessment year under consideration. It is pertinent to mention here that reasons to believe that income has escaped assessment for the year under consideration have been recorded above at paragraph 3. I have carefully   considered   the   assessment   records   containing   the submissions made by the assessee company in response to various notices issued during the assessment proceedings and have noted that the assessee company has not fully and truly disclosed the material facts necessary for the assessment for the year under consideration.   Thus, it is evident from the above facts that the assessee company had not truly and fully disclosed all material facts necessary for the assessment for the year under consideration thereby necessitating reopening u/s. 147 of the Act.

It is true that the assessee company has filed a copy of annual report and audited P & L A/c and balance sheet along with return of income where various information/ material were disclosed.   However, the requisite full and true disclosure of all material facts, necessary for assessment has not   been made as noted above. It is pertinent to mention here that even though the assessee company has  produced books of accounts, annual report and audited P & L A/c and balance sheet or other evidence as mentioned above, the requisite material facts as noted above in the reasons for reopening were embedded in such a manner that material evidence could  not be discovered by the Assessing Officer and could have been discovered with due diligence, accordingly attracting provisions of Explanation 1 of Section 147 of the Act.

It is evident from the above discussions that in this case, the issue under consideration was never examined by the Assessing Officer   during   the   course   of   regular   assessment.   This   fact   is corroborated from the contents of notices issued by the Assessing Officer u/s. 143(2)/142(1) of the Act on various dates during the course of regular assessment proceedings for A.Y. 2011­12. It is important to highlight here that material facts relevant for the assessment on the issue under consideration were not filed during the course of regular assessment proceedings and the same may be embedded in annual report, audited P & L A/c. balance sheet and books of account in such a manner that it would require due diligence by the Assessing Officer to extract these information. For wp-7699-2018 aforestated reasons, it is not a case of change of opinion by the Assessing Officer.

In this case, more than four years have lapsed from the end of assessment year under consideration. Hence, necessary sanction to   issue   notice   u/s.   148   has     been   obtained   from   Principal Commissioner of Income Tax­1, Pune as per the provisions of section 151 of the Act which has been communicated vide his office   letter   No.PN/Pr.   CIT­1/u/s.   148/HSBC/2017­18/3624 dated 09/03/2018.” (iv) Upon being supplied the reasons, the assesses raised objections to the notice of re­opening under letter dated 4th  May, 2018. Such objections were disposed of by the Assessing Officer by an order dated 31st May, 2018. Hence, the Petition. 4 Taking  us   through   the  reasons  recorded  by   the  Assessing Officer and other documents on record, Counsel for the Petitioner raised following contentions:­ (i) that the impugned notice was issued beyond a period of four years from the end of the relevant Assessment Year. There was no failure on the part of the assessee to disclose truly and fully all material facts.   The   notice   of   re­opening   of   assessment   was,   therefore, invalid; (ii) In the present case, there was no income chargeable to tax which had escaped assessment. Counsel pointed out that, the Assessing Officer had computed the assessee's tax liability as per the normal provisions but by virtue of the reliefs granted by the Commissioner (Appeals), such computation was made under Section 115JB of the Act.  Even if, the proposed additions as per reasons recorded, were to be made, the Company would still continue to be governed by wp-7699-2018 the MAT provisions; (iii) Counsel submitted that the expenditure in question, referred to in the reasons recorded, was subjected to transfer pricing scrutiny. Thus,   the   re­opening   of   assessment   was,   based   on   change   of opinion; and (iv) Counsel lastly contended that sanction was granted by the Principal Commissioner on 9th March, 2018 whereas the reasons appeared to have been recorded on 16th  March, 2018. Thus, nullifying the sanction granted by the Principal Commissioner. 5 On the other hand, Counsel for the Revenue opposed the Petition, contending that, the issue raised by the Assessing Officer in the reasons recorded, was never decided by  him in the original assessment proceedings.  This is, therefor, no case of change of opinion. What effect, the additions may have on the assessee's tax liability, cannot be foreseen at this stage. He pointed out that copy of reasons produced and annexed at Exh.N conveys the reasons recorded and it also records in para 7 thereof the factum of sanction obtained from competent authority. This would not mean that the reasons were recorded on 16th  March, 2018 as contended. More importantly, Counsel contended that mere production before the Assessing Officer all books of accounts or other evidence from which material evidenced for due diligence, have been discarded by the Assessing Officer, will not amount to full and true disclosure within the meaning of first proviso to Section 147 of the Act. He, of course, relied on Explanation 1 to Section 147 of Act.