M/S.COGNIZANT TECHNOLOGY SOL vs. COMMISSIONER OF INCOME TAX

TCA.No.540 of 2019 In the High Court of Judicature at Madras Dated : 01.8.2019 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM and The Honourable Mrs.Justice V.BHAVANI SUBBAROYAN Tax Case Appeal No.540 of 2019 M/s.Cognizant Technology Solutions India Private Limited, Chennai-18 ...Appellant Vs The Commissioner of Income Tax, International Taxation, Chennai-6. ...Respondent APPEAL under Section 260A of the Income Tax Act, 1961 to set aside the order dated 20.11.2018 made in ITA.No.689/Chny/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench for the assessment year 2012-13. For Appellant : Mr.N.V.Balaji For Respondent : Mr.Karthik Ranganathan assisted by Mr.S.Rajesh

Judgment was delivered by

T.S.Sivagnanam,J

We have heard Mr.N.V.Balaji, learned counsel for the appellant and Mr.Karthik Ranganathan, learned Senior Standing Counsel assisted by Mr.S.Rajesh, learned Standing Counsel accepting notice for the respondent. 1/5 http://www.judis.nic.in TCA.No.540 of 2019 2. This appeal, filed by the assessee under Section 260A of the Income Tax Act, 1961 (for short, the Act), is directed against the order dated 20.11.2018 made in ITA.No.689/Chny/2015 on the file of the Income Tax Appellate Tribunal, Chennai 'B' Bench (for brevity, the Tribunal) for the assessment year 2012-13. 3. The assessee has filed this appeal by raising the following substantial questions of law : “i. Whether, on the facts and in the circumstances of the case and in law, the Tribunal was right in remitting the issue of tax deduction at source on software AMC and software licence payments made by the appellant without deciding whether the appellant was liable to deduct tax at source, particularly when the facts before it in respect of the same were in fact examined by the Income Tax Officer, which is evident from the order passed under Section 201 of the Act and were undisputed facts ? ii. Whether the appellant was liable to deduct tax at source in respect of the payments made towards software AMC and software licence considering the provisions of the Act and the DTAAs, particularly when no income accrued to the recipient in India ? And iii. Is the finding of the Tribunal that it could not conclude the nature of transaction in respect of payments made to M/s.JQ Network Pte Ltd in 2/5 http://www.judis.nic.in TCA.No.540 of 2019 respect of software licence not perverse, particularly when the appellant had placed all the material before it ?” 4. Substantial question of law Nos.1 and 2 pertain to the same issue and the third substantial question of law pertains to a different issue. 5. On a perusal of the order passed by the Tribunal, we find that the Tribunal remanded both the issues for a fresh consideration by the Assessing Officer. 6. The learned counsel for the appellant submits that the assessee had relied upon the decision of a Coordinate Bench of the Tribunal in the assessee's own case for the assessment year 2008-09 wherein the stand of the assessee that the tax was not required to be deducted on AMC charges paid to non resident companies was accepted by the Tribunal and that in spite of the said decision, the Tribunal remanded the matter for a fresh consideration. On the second issue namely with regard to the third substantial question of law, it is submitted that the remand was uncalled for, as materials were available before the Tribunal and in fact, those materials were placed before the Assessing Officer and the Commissioner of Income Tax (Appeals) [for short, the CIT(A)], who had rendered a finding and that the Tribunal ought to have tested the correctness of the findings rendered by the CIT(A) instead of remanding the matter. 3/5 http://www.judis.nic.in TCA.No.540 of 2019 7. In our considered view, the Tribunal, being the last fact finding body in the hierarchy of authorities, would be justified in remanding the matter, if, according to the Tribunal, the details require a deeper examination. The reasons assigned by the Tribunal for remanding the issues to the Assessing Officer, to our mind, does not appear to be perverse or untenable. Thus, we are not inclined to interfere with the order passed by the Tribunal remanding the issues for a fresh consideration by the Assessing Officer. 8. For the above reasons, the above tax case appeal fails and is accordingly dismissed. Consequently, the substantial questions of law are left open. No costs. 01.8.2019 Internet: Yes To The Income Tax Appellate Tribunal, Chennai 'B' Bench. RS 4/5 http://www.judis.nic.in TCA.No.540 of 2019 T.S.SIVAGNANAM,J AND V.BHAVANI SUBBAROYAN,J RS TCA.No.540 of 2019 01.8.2019 5/5 http://www.judis.nic.in